RAJ KUMAR ALIAS RAJU Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) This appeal is filed by Raj Kumar @ Raju-accused No.1in Sessions Trial No. 14 of 1983. He was convicted for an offence punishable under Section 396 of the Indian Penal Code (IPC) along with three other accused and ordered to undergo rigorous imprisonment for ten years and to pay fine of Rs.2,000, in default of payment of fine, to undergo additional imprisonment for one year. The said order was passed by the II Addl. Sessions Judge, Nainital on August 9, 1985. The appellant preferred an appeal against the said judgment and order which was registered as Criminal Appeal No. 2128 of 1985 in the High Court of Allahabad and was re-numbered as Criminal Appeal No. 315 of 2001 in the High Court of Uttaranchal at Nainital and was dismissed by the High Court on December 16, 2006.

(2.) The case of the prosecution was that on September 24, 1982 one Tilak Raj-PW1 submitted a written report at Police Station, Khatima stating therein that when he reached his house for taking lunch at about 12.30 p.m., he saw Raj Kumar @ Raju, Pushpendra Singh, Swadesh Chandra @ Gappu and Nirankar in his house. All the accused were dragging his wife who was soaked in blood. According to Tilak Raj, on seeing him, the accused fled away. Though he tried to catch hold of them, Pushpendra Singh pushed at his chest due to which he fell down. He raised hue and cry. According to the complainant Raj Kumar, Swadesh Chandra @ Gappu and Nirankar were holding knives. All the accused committed loot of articles from his hduse and also committed murder of his wife Kamlesh Kumari. Rajendra Kumar-PW6, Purshottam Lal-PW3, Prem Kumar-PW5 and other persons who came there, also saw the accused running away. The first information was recorded and investigation was conducted. Accused were arrested and certain articles were also recovered from them. On completion of investigation, charge-sheet was submitted by the Investigating Officer against four accused referred to above and two others, namely, Mohan Lal and Balram Singh for offences punishable under Sections 396 and 412 read with Section 120-B, IPC. The case was committed by the Magistrate to learned II Addl. Sessions Judge. Charge was framed and the accused were asked whether they pleaded guilty upon which they denied to have committed any offence and claimed to be tried.

(3.) In order to prove the case against the accused, the prosecution examined 13 witnesses. Out of them Tilak Raj-PWl, informant and husband of deceased Kamlesh Kumari was an eye- witness who supported the case of the prosecution. According to him, he saw all the accused dragging dead body of his wife Kamlesh Kumari from kitchen. He wanted to catch hold of the accused but could not do so as Pushpendra Singh pushed him and resultantly he fell down. It was also his case that on hearing his cries, PW3-Purshottam Lal, PW5-Prem Kumar and PW6- Rajendra Kumar reached at the scene of offence and saw all the accused running away. After the arrest of accused, looted property and weapons of offence, namely, knives were recovered.