NARESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Judgment dtd. 9/1/2020 rendered in Criminal Appeal Nos.1063 of 2017, 997 & 1043 of 2017 by the High Court of Punjab and Haryana, Judicature at Chandigarh is under challenge in these appeals, whereunder the accused Nos.4, 5 and 6 (appellants herein) who were convicted for the offences punishable under Sec. 302 read with Sec. 149 of the Indian Penal Code (for short 'IPC') by the Sessions Court came to be affirmed.

(2.) On 22/4/2016, ASI Ram Kishan while on patrolling duty at 75 feet road, had received a telephonic information that in the village Maheshwari certain persons had fired a gun-shot at a boy and upon reaching there, statement of Mohit @ Kala came to be recorded which was to the effect that at about 6.40 pm his cousins Ajay and Suraj were talking in front of the house of Ex. Sarpanch Karan Singh and they were near the house of Dharmender and he (Mohit) saw Ajay and Suraj running towards the house of Dharmender as they were being chased by three youngsters on a bullet motorcycle. It was also stated by Mohit @ Kala that bullet motorcycle was being driven by Ravi, Shoaib Khan was the pillion rider and one unknown person was sitting behind them. It was further stated that two more motorcycles having two riders each, with batons in their hands were following the Bullet motorcycle. It was also alleged that unknown person sitting on the Bullet motorcycle got down and fired at Ajay with country-made revolver, which hit his head and Ajay fell in front of the house of Dharmender. Suraj hid in Dharmender's house and on raising the alarm the assailants sped away on their motorcycles towards Bhiwadi; it is also stated by Mohit @ Kala that injured Ajay was shifted to the hospital; it is further stated that Ravi was studying in his school and was his junior and he used to bully and threaten all. Mohit also stated that Ajay and Suraj had a fight with Ravi on the day of 'Dulhandi' and he had threatened to kill them and Ravi along with his companions had fired at Ajay with intend to kill him. Based on the said statement FIR under Ss. 148, 149, 307 of IPC and Sec. 25 of the Arms Act came to be registered and on the death of Ajay (on 23/4/2016) Sec. 302 of IPC was substituted in place of Sec. 307 IPC and accused persons were apprehended; on the disclosure statement of first accused (Pawan) country made pistol was recovered and as per the statement of accused No.2 (Dharmender) wooden stick was recovered apart from four motorcycles. One of the accused-Shoaib was produced before the Juvenile Justice Board and Ravi was tried by the Children's Court under the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2015. The charge was framed against six accused persons and in all 18 witnesses were examined on behalf of the prosecution. The statements of the accused under Sec. 313 of the Code of Criminal Procedure (for short 'Cr.P.C.') came to be recorded and the accused having denied the incriminating material appearing in evidence against them, had pleaded not guilty. After hearing the learned advocates appearing for the accused persons and the public prosecutor and on appreciation of the evidence laid before the court, the learned Sessions Judge by judgment dated 06- 10-2017 convicted the accused persons for the offences already noticed hereinabove and said order of conviction and sentence imposed came to be affirmed by the High Court under the impugned order vide judgment dtd. 9/1/2020. Hence, these appeals have been preferred by accused Nos.4 to 6.

(3.) We have heard Mr. Siddharth Mittal and Mr. Soumik Ghosal, learned Advocates appearing for the accused-appellants in Criminal Appeal Nos.1786 of 2023 and 1787-1788 of 2023 respectively, and Ms. Manisha Aggarwal Narain, learned Additional Advocate General appearing for the State of Haryana, Respondent.