NAWAB ALI JHINNU Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Both these appeals are filed against the common judgment of the High Court of Allahabad. Nawab Ali (original accused No. 2) is the appellant in the Criminal Appeal No. 134 of 1983 and Jhinnu and Tajammul (original accused Nos. 1 and 5) are the appellants in the other appeal. These three appellants along with two others were tried for offences punishable under Ss. 147, 148, 302, 323/149, I.P.C. The trial Court acquitted original accused Nos. 3 and 4 but convicted these three appellants under Sections 304/149, 148, 323/149, I.P.C. and sentenced each of them to undergo six years, one year and one year's R.I. respectively. The sentences were directed to run concurrently. These three convicted accused preferred an appeal to the High Court. The State also preferred an appeal against the acquittal and all the five accused of the murder charge and a criminal revision was also filed by a private party. The High Court dismissed the appeal filed by the State and also the revision petition filed by the private party. The appeal filed by the appellants in these appeals were also dismissed by the High Court. Hence, the present appeal, The prosecution case is as follows:-

(3.) Appellant Jhinnu and Ali brothers and Tajammul is the son of Nawab Ali. They are residents of village Bhangura, P. S. Dudhra, Dist, Basti. The other two acquitted accused are also the residents of the same village. Nawab Ali had a business in Bombay, his shop was adjacent to that of Sikandar Ali the deceased in the case. There were litigations resulting in both criminal and civil cases. The deceased was a resident of village Agya, P.S. Dudhra in the Dist. of Basti which is at a distance of about 6-7 miles from village Bhangura. On 15-4-1977, the deceased was sleeping at his Khaliyan lying at a distance of about half a mile from the abadi of his village. PWs 1 and 3 who had also their wheat crops stocked in that khaliyan, were also sleeping. PW-4 was sleeping from the southern side of the khaliyan. A lantern was burning. At about 11 p.m., eight persons armed with lathis, spears and iron rod reached there and inflicted injuries on the deceased, and when PWs 1 and 3 got up and tried to intervene, they were also beaten up. Hearing of the cries, the accused ran away. The injured was taken to the Police Station Bhudra and the deceased was still conscious and in the hospital he made a report and it was treated as FIR. The deceased, died on 174-77 at 5.10 a.m. and an alternate FIR was issued. The post-mortem examination on the dead body of the deceased was conducted by Dr. Verma (PW-8) on 17-4-77 at 3.30 p.m. On 16-4-77 at 2.30 p.m. a dying declaration of the deceased was recorded by PW- 12 -the Magistrate. Inquest was also held. Doctor (PW-8) who conducted the post-mortem found as many as eleven injuries. On internal examination, he found blood clots over an area of 5.4 cm. under injury No. 1 and a linear fracture in the frontal bone under injury No. 1. PWs 1 and 3 were also examined by the doctor (PW-7) and he found on both of them some contusions and lacerated wounds. After completion of the investigation, charge-sheet was laid.