CHANDA Vs. STATE

JUDGEMENT

(1.) The present appeal is directed against a judgment dated 30th May 1974 of Shri B.B. Gupta, Addl. Sessions Judge, New Delhi convicting each of the appellants in respect of commission of offence punishable under Section 325 read with Section 34 Indian Penal Code and sentencing each of them to undergo Rigorous imprisonment for four years and to pay afine of Rs. 200.00 in default of payment of which to undergo further rigorous imprisonment for three months.

(2.) Ghanda Singh appellant is father of Shambir appellant. They were living in huts near I.N.A. Colony, New Delhi. On 24th August 1973 at about 7-30 P.M., as the case of the prosecution is, Ghanda Singh appellant was abusing his wife as well as his son Shambir and then tried to beat his wife which was averted on account of intervention of Shambir appellant. Thereafter the said accused Ghanda kept on hurling filthy abuses. Smt. Deweshri Devi, wife of Kanwar Singh, now deceased, who then was living nearby with her husband, requested Chanda not be abuse filthly as ladies were also living in neighbourhood. Instead of restrain Ghanda started abusing Deweshri Devi (Public Witness 6) also. Kanwar Singh, now deceased, intervened and questioned Chanda as to why he was abusing the wife of former, and at the same time pushed latter to go to his hut. Shambir appellant then got up and tried to grapple with Kanwar Singh saying as to why the latter was trying to push his father Ghanda. Fateh Singh (Public Witness I) intervened and separated them. Shambir Singh then went to his hut while Kanwar Singh returned to his own. Ghanda, however, continued with his volly of abuses. There was an utterance from Kanwar Singh or someone else that let the Police be informed and the appellants be got arrested because they were habituated to create mischief. Kanwar Singh thereupon started for informing the Police on the telephone but before he could go he was caught hold of by Chanda from hair and Shambir appellant from front with one hand and with the other hand Shambir started giving fist blows on the right side stomach of Kanwar Singh. When they left Kanwar Singh the latter sat. He, was however, restless. Fateh Singh (Public Witness I) Deweshri Devi (Public Witness 6) and others took Kanwar Singh to Safdarjang hospital where they were advised to take him to All India Institute of Medical .Sciences (hereinafter referred to as Institute). He was taken to the said Institute where he was declared dead.

(3.) Shri Ganga Datt, S.I. Police, (Public Witness 10) came to know on the telephone from the control room in respect of the said occurrence. He went to the spot from where he learnt that the injured had already been removed to the hospital. He reached the Institute and he was informed that Kanwar Singh had died. He then went to the place of occurrence, recorded statement of Fateh Singh (Public Witness I) which is Ex. Public Witness PW10/A, made an endorsement Ex. Public Witness PWIO/B and sent the same to the Police Station) Defence Colony for registration of the case.