SUNIL KUMAR Vs. STATE

JUDGEMENT

(1.) This appeal by Sunil Kumar, Satish Kumar, Jal Singh andRamphal is directed against the judgment dated 24/11/1993'ofanAdditionalSessions Judge convicting them u/Section 302 read with Section 34, Indian Penal Code and orderof even date sentencing them to imprisonment as under:

(2.) Vide impugned judgment and order Satish Kumar was also convicted u/Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for fiveyears and a fine of Rs. 5,000/ -. In default of payment of fine he is to further undergorigorous imprisonment for one year.

(3.) Case of the prosecution, in brief, is that on 22/02/1989 on receipt of acopy of D.D. No. 18-H, SI Khushi Ram Public Witness Public Witness 22 alongwith ASIs Ram Pyara Singh.Rama Nand, Constables Raj Kumar Public Witness Public Witness 16 and Mahender Singh reached house No.G. 1792-93. Jahangir Pun and there Public Witness Public Witness 22 learnt that injured Kailash had been takento Hindu Rao Hospital. Leaving behind both the ASIs and Constable MahenderSingh for surveillance, Public Witness Public Witness 22 alongwith Public Witness Public Witness 16 left for Hindu Rao Hospital. Public Witness Public Witness 22collected MLC Ex. Public Witness Public Witness 10/A of Kailash from the Hospital. In the MLC Ex. Public Witness PW-10/A Kailash was reported by Dr. Vikas Public Witness Public Witness 10 to have been brought dead. Public Witness Public Witness 1 RamKumar, brother of Kailash met SI Khushi Ram Public Witness Public Witness 22 in the Hospital. Public Witness PW22 recordedPW l's statement Ex. Public Witness Public Witness I/A that he was celebrating the birthday of his daughterat house No. G-1792-93 and in the function Public Witness Public Witness 7 RajuS/o Khema Ram, Public Witness Public Witness 2 RajuS/o Mehar Lal and Public Witness Public Witness 3 Mehar Lal S/o Neki Ram had come to participate amongstother persons. At about 9.30 p.m. Raju Public Witness Public Witness 7 having taken his meals was taking foodfor his family and he was with him. When both of them reached in front of house No.G-1801-02, Satish Kumar was seen standing there with scooter No. DEM-97. SatishKumar told Public Witness Public Witness 7 "Saley Bheekh Mangtey Firtey Ho, Sharam Aani Chahiya (youmove about begging and should be ashamed of it). When Public Witness Public Witness 7 asked Satish Kumarnot to say like that, a quarrel ensured. There was exchange of hot words in which RamPhal, Jal Singh and Sunil Kumar also joined. On hearing noise, Kailash (sincedeceased) came there. In the meantime, Jal Singh, who resides in the neighbourhoodand is a relative of Satish Kumar, asked Satish Kumar to shoot them as they moveabout in the street talking non-sense. Ram Phal too told Satish Kumar to shoot them.Thereupon Satish Kumar and Sunil Kumar entered into the said house and reachedthe Chhajja (balcony abutting in the street) on the first floor. Sunil Kumar afterloading the gunhanded it over to Satish Kumar where from he fired at Kailash. Bulletentered the right cheek of Kailash and he fell down in the street. Blood startedcoming out and Kailash was taken to hospital by him and 'Raju' Public Witness Public Witness 2.