SAHIL Vs. STATE

JUDGEMENT

(1.) SAHIL (the appellant) questions the legality and correctness of a judgment dated 01.08.2012 of learned Additional Sessions Judge -FTC (Central) in Sessions Case No.48/10 arising out of FIR No.107/10 registered at Police Station Ranjeet Nagar by which he was convicted under Sections 393/394/398 IPC and 27 Arms Act. By an order on sentence dated 08.08.2012, he was awarded RI for seven years with fine Rs.2,500/ - under Section 393 IPC; RI for seven years with fine Rs.2,500/ - under Section 394 IPC; RI for seven years under Section 398 IPC and RI for three years with fine Rs.1,000/ - under Section 27 Arms Act. All the sentences were to operate concurrently.

(2.) ALLEGATIONS against the appellant -Sahil, as revealed in the charge -sheet, were that on 05.06.2010 at about 09.30 p.m. opposite house No.3266, Ranjeet Nagar, he and his associates (not arrested) attempted to rob complainant -Ajay Kumar of laptop at pistol point. In the process of committing robbery, he voluntarily caused hurt to complainant's son - Amit. The police machinery came into motion when information about the occurrence was conveyed and recorded by a Daily Diary (DD) No.28A (Ex.PW -12/A) at 09.45 p.m.at police station Ranjit Nagar. The investigation was assigned to HC Gyan Parkash who with Ct.Virender and Ct.Rakesh went to the spot. Subsequently, ASI Rajender Singh also joined them. Ajay handed over the custody of the appellant, who was lying unconscious at the spot, to the Investigating Officer along with the pistol recovered from him. The victims and the appellant were sent for medical examination. After recording complainant's statement (Ex.PW - 1/A), the Investigating Officer lodged First Information Report. Statements of witnesses conversant with the facts were recorded. The exhibits were sent to Forensic Science Laboratory for examination. After completion of investigation, a charge -sheet was filed against the appellant in the court; he was duly charged and brought to trial. The prosecution examined 13 witnesses to substantiate the charges and to establish the guilt of the appellant. In 313 statement, the appellant pleaded false implication and denied complicity in the crime. The trial resulted in his conviction as aforesaid. It is relevant to note that the appellant was acquitted of the charges under Section 25 Arms Act in the absence of sanction under Section 39 Arms Act and the State did not challenge the said acquittal.

(3.) THE occurrence took place at around 09.30 p.m. Daily Dairy (DD No.28/A) was recorded at Police Station Ranjit Nagar at 09.45 p.m. regarding the incident. It was informed that an individual having a gun was quarrelling at House No.3266, Ranjeet Nagar. Both the victims -Amit and appellant were taken to Dr. Ram Manohar Lohia hospital for medical examination. Sahil's MLC (Ex.PW -11/A) records the arrival time at the hospital as 10.45 p.m. It confirms his presence at the spot. PW -1 (Ajay Kumar) and PW -2 (Amit) were taken to Dr.Ram Manohar Lohia hospital and their MLCs (Ex.PW -6/B and Ex.PW -6/A respectively) record the arrival time at 11.55 p.m. After recording complainant's statement (Ex.PW -1/A), the investigating officer lodged First Information Report at about 01.40 A.M. by endorsement/rukka (Ex.PW -13/A). Apparently, there was no inordinate delay in lodging the First Information Report. In the complaint, Ajay Kumar gave detailed account of the occurrence and disclosed as to how and under what circumstances the appellant and his associates attempted to rob them of their laptop lying on the rear seat of the car when they had arrived near their House No.3266, Ranjeet Nagar. He also informed that in the process, the assailant with the butt of the pistol caused hurt to his son. The associates of the appellant succeeded to flee the spot. In his court statement as PW -1, Ajay Kumar proved the version given to the police at the first instance without major variations. He identified Sahil as one of the assailants who had arrived on a motor - cycle and had pointed a pistol at him. Due to fear, PW -1 (Ajay Kumar) went to his house. The appellant attempted to pick up the bag containing laptop, documents and some cash kept on the rear seat of the car. He also caused hurt to Amit with the butt of the pistol. PW -1 caught hold of the appellant when he had put his neck inside the car to pick the laptop. He was given beatings by the public. His associates with the help of weapons like knife and pistols threatened the public and succeeded to flee the spot. On arrival of the police, the pistol (Ex.P -1) was handed over along with the custody of the appellant. In the cross -examination, the witness admitted that all the accused persons were wearing full mask helmets. Injuries were caused to his son on forehead. He was first taken to a private hospital i.e.Kailash Nursing Home and thereafter he was taken to Dr.Ram Manohar Lohia hospital for medical examination. Someone from the public had informed the police at 100. The witness deposed that he had seen the pistol at the spot and also at the police station. He denied the suggestion that the accused was not present at the spot or was falsely implicated in the case. Scanning the testimony of this witness, reveals that despite lengthy and searching cross -examination, no material discrepancies could be elicited to discard the version narrated by him. No ulterior motive was assigned to him to falsely rope in an innocent. Presence of the witness was not denied in the cross -examination. No suggestion was put to the witness as to how and under what circumstances, the appellant who had sustained injuries on his body was apprehended outside his house. The appellant did not give any specific reasons to remain present near his house without any particular purpose. PW -2 (Amit -the victim) fully corroborated PW -1 on all material facts and identified the appellant -Sahil as one of the assailants who had attempted to commit robbery and in the process caused hurt on his forehead with the butt of the pistol. In the cross -examination, he was confronted with certain facts with his statement (Ex.PW2/DA) under Section 161 Cr.P.C. He reasserted that he had seen the pistol at the place of occurrence as well as in the police station. He also denied the suggestion that the accused was no present at the place of occurrence. Again, no infirmity has emerged in the cross -examination to discard his statement. Ocular testimony is in consonance with the medical evidence.