RAVINDER RANA Vs. STATE

JUDGEMENT

(1.) RAVINDER Rana, Constable in CISF stands convicted for the murder of Constable T.Shankar and Constable R.Kannan and causing injuries to Constable Rajbir Singh, Constable Sunil Singh and Constable Bidesh Dutta by gunshot injuries from the service rifle of Constable Anoop Singh on the testimony of the eye witnesses and scientific evidence. He has been awarded imprisonment for life and fine of Rs. 15,000/ - and in default of payment of fine to further undergo Simple Imprisonment for a period of one year for the offence punishable under Section 302 IPC; Rigorous Imprisonment for ten years and a fine of Rs. 10,000/ - and in default of payment of fine to further undergo simple imprisonment for six months for offence punishable under Section 307 IPC and Rigorous Imprisonment for five years and a fine of Rs. 5,000/ - and in default of payment of fine to undergo Simple Imprisonment for three months for offence punishable under Section 27 Arms Act.

(2.) RAVINDER Rana assails the judgment on the ground that the genesis of the occurrence has not been examined by the learned Trial Court which would have led to the true facts being unravelled. In fact, even as per the prosecution case two separate incidents of shoot out occurred however, the learned Trial Court erred in treating them as one. The fire arm allegedly used in the commission of offence did not belong to Ravinder Rana and thus he was not connected with the same. As there is no direct evidence against Ravinder Rana he be acquitted of the charges framed.

(3.) A CBI team led by Shri Y.C.Modi, DIG was sent by the Central Government to the Embassy of India, Kathmandu, Nepal at around 10 hours on January 18, 2005 pursuant to an information regarding shoot out at the Embassy of India. On reaching the premises it was revealed that about 5.30 hours on January 18, 2005 Constable/SG Ravinder Rana had shot two of his colleagues in the barrack of security guards and injured three constables. A complaint of Inspector Bijay Kumar Singh, PW -1 was handed over to the DIG Mr.Modi on which a case was registered vide RC.I(S)/2005 - SCU.I/CBI/SCR.I/New Delhi under Sections 302/307 IPC.