STATE OF PUNJAB Vs. MOHINDER SINGH

JUDGEMENT

(1.) State of Punjab has questioned the correctness of the judgment rendered by a Division Bench of the Punjab and Haryana High Court directing acquittal of the respondents. Each of the respondents was found guilty of offences punishable under Sections 302, 450, 324, 148 read with Section 149 of the Indian Penal Code, 1860 (in short the IPC). Learned Additional Sessions Judge Gurdaspur has found the accused guilty and sentenced them as aforestated.

(2.) Prosecution version in a nutshell is as follows : At about 6 PM on October 31, 1995 Teja Singh (PW2) along with his son Joginder Singh and his daughter-in-law Paramjit Kaur (PW3) was present in his haveli in Village China Railwala. His brother Fauja Singh and his son Nirmal Singh (PW4) were living in an adjoining house and were present therein. Soon thereafter accused Dalbir Singh alias Kala, Mohinder Singh and Swinder Singh, all armed with knives, Baljit Singh alias Beeta armed with Dang, and Jasbir Singh alias Killa, Rachhpal Singh alias Pappu and Ramjit Singh alias Rana all empty handed came to the spot. Rachhpal Singh raised a lalkara that the complainant party be taught a lesson for having got Dalbir Singh arrested by giving false information to the police, Ranjit Singh then caught hold of Joginder Singh from his long hair and Dalbir Singh gave two blows with the knife he was carrying. The other accused also caused injuries to Joginder Singh with their respective weapons. Nirmal Singh and Paramjit Kaur tried to intervene but they too sustained injuries caused by the accused. Fauja Singh raised an alarm hearing which all the accused ran away from the spot. Joginder Singh was removed to the Civil Hospital Gurdaspur where he was declared dead whereas the two injured eye witnesses, Nirmal Singh and Paramjit Kaur, were medico-legally examined. Teja Singh (PW2) also left for the police station but came across a police party headed by SI Sukhmohinder Singh (PW 9) and made his statement to the said officer at 10.55 PM and on its basis the FIR was registered at police station, Dhariwal at 11PM. The special report was delivered to the Illaqa Magistrate at Gurdaspur at 7.22 AM, on November 1, 1995. The accused persons were arrested in the course of the investigation and on its completion, were charged for offences punishable under Sections 302, 450, 324, 148 read with Section 149 IPC. They pleaded not guilty and were brought to trial. In order to establish the accusations prosecution examined eight witnesses. Teja Singh, Parmjit Kaur and Nirmal Singh (PWs.2, 3 and 4) were stated to be eye wit nesses and the last two were injured eye witnesses. The trial court placed reliance on their version and directed conviction as aforestated. Accused persons filed an appeal before the High Court. Primary stand before the High Court was that there was delay in lodging the FIR and sending the special report and injuries on the accused were not explained. It was also submitted that there was no mention in the FIR about the injuries caused on Paramjit Kaur. It was pointed out that Kuljit Kaur had sustained injuries inflicted by Kala when she tried to intervene was not mentioned in the FIR. The High Court accepted the stand and directed acquittal.

(3.) Learned counsel for the State submitted that the High Courts judgment is practically non-reasoned. The trial court had analysed the evidence and noticed that there was no delay in either lodging the FIR or in dispatching a special report. Further the trial Court had categorically noted that the injuries on the accused were superficial.