STATE OF M P Vs. RAMESH

JUDGEMENT

(1.) Challenge in this appeal is to the judgment of a Division Bench of the Madhya Pradesh High Court directing the acquittal of the respondents who faced trial for alleged commission of offences punishable under Section 302 of the Indian Penal Code, 1860 (in short the IPC) so far as respondents Ramesh(A1) and Gurudayal(A3) are concerned and Section 302 read with Section 34 IPC so far as the respondents Kailash (A2) and Pappu (A4) respectively are concerned. Additionally respondent Gurudayal was charged for alleged commission of offence punishable under Section 25(1-B)(a) of the Indian Arms Act, 1959 (in short the Arms Act).

(2.) Prosecution Version in a nutshell are as follows : On 21.5.1993 at about 9 A.M. near village Kurthara all the respondents caused murder of Ramavtar s/o Buddhasingh and attempted on the life of Rajesh alias Raje and Manik Singh. On 21.5.1993 in the morning Manik Singh was required to attend court for hearing at Bhind. For attending the Court he left village Kurthara along with his brother Ramavtar, his wifes brother and his uncle-in-law Prahlad and Rajesh proceeding towards Court on bicycles. Prahlad was riding the first cycle and Manik was sitting on the carrier of the cycle behind him. Just behind Prahlad, Rajesh along with Ramavtar was following in another bicycle. When they were near the agricultural field of Ramkishan, then Gurudayal armed with .315 bore rifle, Kailash armed with single barrel .12 bore riffle, Pappu Yadav armed with single .12 bore rifle and Ramesh alias Chhinge armed with farsa were chasing them. When they reached near the complainant party Kailash fired from his .12 bore rifle. On hearing the gun shot Ramavtar fell from the bicycle of Rajesh. As he got up, Gurudayal shot at him with .315 bore rifle. The bullet pierced through the body on the right side of chest and Kailash and Pappu Yadav also fired with an intention to cause death, but bullet had not hurt anyone. FIR is said to be lodged at 9.30 A.M. by Man Singh. Spot map (Ex.P-11) was drawn and one empty cartridge of .12 bore rifle and bloodstained earth were seized vide Ex.P.13. Trial court after framing charges and on analyzing the evidence tendered, convicted the appellants. Before the High Court it was stated that the incident allegedly took place in the early morning and the time of incident is mentioned as 9 a.m. It was submitted that the FIR was prepared with deliberation and there was non-compliance of the requirements of Section 157 of the Code of Criminal Procedure, 1973 (in short the Code). It was pointed out with reference to the evidence of Dr. K.N. Sharma (PW 14) that Prahlad and Manik Singh had identified the dead body and they informed him that they had seen the dead body for the first time at 7.30 a.m. In the post mortem report Exh.P9 the doctor found that the stomach of the deceased was empty and there was no digested or semi-digested food in the stomach. The period necessary for digestion and semi-digestion of food was indicated by the doctor. It was therefore submitted before the High Court that the incident took place around 7.30 a.m. and the deceased was murdered by some unknown person and because of enmity the accused persons were falsely implicated. With reference to Exh. P3 it was submitted that the time of preparation of the spot map was earlier mentioned at 10.55 a.m. which was scored out and the time was changed to 9 a.m. Additionally it was submitted that when Safina form was prepared at 10.45 a.m. question of preparation of map at 9 a.m. appears to be doubtful. Time earlier mentioned i.e. 10.55 a.m. was the correct time mentioned in the inquest report. It was pointed out that the FIR was prepared in the police station whereas witnesses have deposed that the complaint was recorded on the spot. Later on FIR was lodged at the police station. In that view of the matter it was submitted that the FIR was Suppl ressed by the prosecution. PW3s evidence was highlighted to show that in para 9 he had deposed that after the fire he ran away from the spot and reported the matter to the station office incharge. He admitted that Manik had not reached the police station before him as he was sitting by the side of the dead body when police reached the spot. This submission was corroborated by the statement of Manik (PW16) who admitted that when Ramavtar was hit by Gurudayal, he remained at the spot till Town Inspector, Constable and other police officer reached the spot. He also admitted that 10 to 20 villagers had gathered at the spot but he had not told them about the incident. Learned counsel appearing for the State before the High Court submitted that there were certain minor corrections which did not corrode the credibility of the prosecution version. The High Court noted that there are material discrepancies in the eye witnesses version. Considering the overall evidence it has been established that deceased died on account of gunshot injuries but that the overt act cannot be attributed to Kailash and Pappu. Since witnesses had deposed that Ramesh was not present at the spot, he was also given benefit of doubt. Accordingly, the conviction of Ramesh, Kailash and Pappu was set aside. So far as Gurudayal is concerned with reference to the evidence of doctor it was held that the distance from which the bullet was fired upon was not known. But he had mentioned that the body was identified at 7.30 in the morning, whereas the witnesses had deposed that the incident took place when they were proceeding towards the court. PW 4 had deposed that the deceased had gone to court after taking meal but the post mortem report is contrary to it. In view of this the High Court directed acquittal.

(3.) There is no appearance on behalf of the accused in spite of service of notice.