STATE OF UTTAR PRADESH Vs. RAM VEER SINGH

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of a Division Bench of the Allahabad High Court setting aside the conviction of the respondents for offences punishable under S. 302 read with S.34 of the Indian Penal Code, 1860 (in short the Act) and S. 201, I.P.C. Each of the respondents was sentenced to undergo imprisonment for life for the offence relatable to Ss. 302/34, I.P.C. and four years for the other offence.

(2.) The prosecution case in a nutshell is as follows. Dal Chand (hereinafter referred to as the deceased) along with his wife Smt. Raj Kaur, the informant (P.W. 1) and their son Paramjeet Singh (P.W. 7) had gone to graze their cattle. At about sunset time on their way back to their house they reached the courtyard of Ganga Ram. They were accosted by the appellants who came out from behind the bushes. Accused-Ram Veer Singh was armed with a gandasa, Suresh was holding a Ballam and Chet Ram was possessing a lathi. They started belabouring the deceased-Dal Chand, with their respective weapons by saying that he should not be spared. The cries of the above witness and the victim attracted Chottey, Ganga Ram and Dhyan Singh all residents of Mohanpur to the spot. On a challenge being given by them the assailants started dragging the victim by holding him by his feet.When they were challenged they rushed towards the witnesses also and the witnesses thereafter abandoned the chase of the assailants. They came back to the village and after sometime the informant had gone to the spot with the village Chowkidar. She did not find the body of her husband at the spot although blood was found lying there. The search for Dal Chand was conducted by his wife throughout the night but he could not be located or found. No villager was informed or taken into confidence by her. The motive of this murder as is apparent from the FIR was to avenge the murder of Raghuvir Singh resident of village Bhadaria. Ram Veer Singh was nursing a suspicion that deceased-Dal Chand, was instrumental behind the murder of Raghuvir. The FIR of the present incident was lodged at the police station, Ganeshkhera by Smt. Raj Kaur on the next day at 9.15 a.m. The body of the victim was discovered from a pond which was full of water after a month of the occurrence. It was first discovered by the village Chowkidar. He informed Smt. Raj Kaur who identified the corpse so recovered from the pond of village Bhadaria as that of her husband Dal Chand. Identity was based solely from the clothes worn by the corpse. After identification of the corpse she informed the concerned police station at about 7 p.m. After completion of investigation charge-sheet was filed and charges were framed.

(3.) The accused persons pleaded innocence. They seriously challenged the identity of the dead body as that of the deceased. The trial Court found the accused persons guilty and convicted and sentenced them, as aforesaid. Before the High Court, the accused persons took the plea that the autopsy conducted by Dr. K. S. Tewari (P.W. 2) indicated that the body bore no marks of injury. Most of the organs below the neck to the wrist were found missing by the Doctor. Scalp too was found missing but the skull bones were found intact. They bore no mark of any injury, i.e. any cut or fracture. The body was found in highly decomposed state. The clothes did not have any mark of assault by weapons or blood stains. It was also submitted that the evidence of P.W. 1 did not inspire confidence. Her testimony was full of contradictions and it was apparent that she was not telling the truth. The evidence of the child witness (P.W. 7) was also found to be fragile and the Court should not have acted on it.