OMWATI Vs. MAHENDRA SINGH

JUDGEMENT

(1.) These appeals are directed against the judgment of the Allahabad High Court in Crl. Appeals Nos. 806-807 of 1988 reversing the judgment of the Additional Sessions Judge, Moradabad in S.T. No. 608 of 1985 and acquitting all the accused who stood charged under Sections 148, 302/149 and 307/149, I.P.C. Crl. Appeal No. 25 of 1990 is by the widow of one of the murdered persons while the other two appeals are by the State.

(2.) The case of the prosecution was as follows:- On 14-7-1983 Sohan Pal Singh, PW 1 and his son Avdesh Kumar PW 3 as well as one Inder Pal Singh were going on motor cycle of the first of them from the village Bilari to the village Chawra. At the same time Raj Kumar Singh and his son Dhirender Singh were proceeding on another motor cycle along with them. At about 8.30 p.m. when they reached the village Bonda Ferozepur they saw a tractor parked on the middle of the road with its lights on. It has no bonnet. The accused namely Mahender Singh, Om Vir, Som Vir, Om Pratap Singh, Onkar Singh and Raghu Raj Singh were standing near the tractor. One of them namely, Raghu Raj Singh had a hasiya while the others had country-made pistols. The motor cycle of Raj Kumar Singh was stopped on seeing the aforesaid persons on the road and the other motor cycle was stopped a few steps behind. The accused who had pistols fired at Raj Kumar Singh and Dhirender Singh. The former fell down on receiving gunshot injuries. Raghu Raj Singh assaulted him with hasiya and gave several blows. Dhirender Singh started to run away but was chased by the accused. Another tractor came from behind which was stopped by PW 1. Dhirender Singh attempted to climb on the said tractor but the accused fired at him as a result of which he received gunshot injuries and fell down. Ram Swaroop, PW 2 and his son Nathu Singh who had come on the said tractor also got gunshot injuries when they tried to save Dhirender Singh. Some other persons who had come on the said tractor ran away. Both Raj Kumar Singh and Dhirender Singh died on the spot as a result of the injuries. In the meantime villagers came from the village and the accused boarded their tractor and tried to escape. The tractor got stuck in the ditch and the accused left it and ran away. The F.I.R. was lodged by PW 1 at Police Station, Kurh Fatehgarh at 10.00 p.m. on the same day.

(3.) The accused were not traceable for three or four days. Three of them surrendered on 17-7-85 in the Court at Moradabad and the remaining three persons surrendered on 18-7-85. They pleaded not guilty and stated that they were falsely implicated on account of enmity. One of them namely, Om Vir Singh stated that at the time of the occurrence he was on duty in the co-operative bank at Moradabad and in support of his claim he examined the Branch Manager as DW 1. The prosecution examined ten witnesses. PWs 1 to 3 claimed to be eye-witnesses. The Additional Sessions Judge found all the accused to be guilty and convicted them. Mahender Singh, Om Vir Singh, Om Pratap Singh and Som Vir Singh were convicted under Sections 148, 302/149 and 307/149, I.P.C. while Raghu Raj Singh was convicted under Sections 148 and 302/149, I.P.C. He was acquitted of the charge under Section 307/149, I.P.C. Death sentence was awarded to Mahender Singh and Raghu Raj Singh under Sections 302/149, I.P.C. All the accused were further sentenced to undergo three years' rigorous imprisonment under Section 148, I.P.C. Mahender Singh, Om Vir Singh, Om Pratap and Som Vir Singh were further sentenced to seven years' rigorous imprisonment under Sections 307/149, I.P.C. All the sentences of imprisonment were ordered to run concurrently.