STATE OF BIHAR Vs. MADAN MOHAN SINGH

JUDGEMENT

(1.) This is an appeal under S. 19 of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (TADA) filed against the judgment of the Designated Court, Amritsar. The appellant Sukhwinder Singh has tried along with one Harnek Singh for offences punishable under Ss. 397 read with S.511, IPC, 307 read with S.34, IPC and under S. 3 read with S. 34 of TA DA. Both of them were convicted and sentenced to various terms of imprisonment. Sukhwinder Singh alone has filed this appeal. The prosecution case is as follows:

(2.) On 6-10-88 when PW-3, Rachhpal singh and his father PW-4, Sohan Singh were present in their farm house situated in the area of Village Udhonangal, three young-men came on motor cycle and after parking the same one out of them remained at the motor cycle. The two accused entered the farm house. The accused Sukhwinder Singh. appellant herein, was armed with a revolver. He took out the same and demanded Rupees 50,000/- from Sohan Singh and Rachhpal Singh at the point of pistol failing which both the accused threatened them that they would be killed. Both Sohan Singh and Rachhpal Singh told them that they had no ready cash. Thereupon, the appellant fired a round after taking an aim at PW-3, Rachhpal Singh but he managed to save him self by laying down on the ground.- Both of them raised hue and cry and the persons working in the nearby fields ran towards the farm house. When the accused started running they were chased and caught redhanded and were taken into custody. A report was sent to the police and the Assistant Sub-Inspector came to the place of occurrence with a police force and arrested the two accused. The revolver along with the empties and the missed cartridges were taken into possession and after completion of the investigation the charge-sheet was filed. The accused pleaded not guilty and stated that they were in police custody four days back of the occurrence and they have been falsely implicated. The Designated Court, accepting the evidence of PW-3 and PW-4 convicted both the accused as stated above.

(3.) The learned counsel for the appellant submits that the provisions of S. 3 of TADA are not attracted and the appellant was charged only u/S. 511 read with S.397, IPC but ultimately convicted u/S. 397 simpliciter which is contrary to the very charge that was framed and that at any rate 10 years' sentence awarded to the accused is highly excessive.