KULWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Having been convicted of the offence under Ss. 302, 324 and 504 of the Indian Penal Code, 1860 (hereinafter referred to as the Penal Code for brevity), the appellant Kulwant Singh has assailed the judgment passed by the learned 1st Additional Session Judge, Nainital in Sessions Trial No. 109 of 2013, dtd. 10/10/2018. He was charged for the offence under Ss. 302, 324, 504 of the Penal Code read with Sec. 30 of the Arms Act. He was convicted for the offences as mentioned above. He is sentenced to undergo imprisonment for life and pay a fine of Rs.50,000.00 under Sec. 302 of the Penal Code, in default, he has to undergo further 1 year imprisonment; he is also sentenced to undergo 1 year imprisonment and pay a fine of Rs.3,000.00 under Sec. 324 of the Penal Code, in default, he has to undergo one month of simple imprisonment and is sentence to undergo 1 year imprisonment and pay a fine of Rs.2,000.00 under Sec. 504 of the Penal Code, in default, he has to undergo one month simple imprisonment. All the substantive sentences are directed to run concurrently.

(2.) Shorn of unnecessary details, the case of the prosecution is that, the appellant Kulwant Singh happens to be a first cousin of the deceased Harjeet Singh and was residing near his house. There was some dispute between them because of the activities of the appellant of blowing horn of his car unnecessarily near the room of the deceased Harjeet Singh. In the night of the incident, at about 10:30 pm., the appellant came to his house by passing the house, especially the room of the deceased, and started blowing horn of his car without any reason as a result of which the deceased, who was watching TV in his room, came out and protested the same, on his protest the appellant told the deceased he thinks big of himself and that he will teach him a lesson and suddenly took out his licensed fire arm (pistol) and fired several rounds at the deceased as a result of the injuries the deceased fell down. The informant Nimrat Pal Singh and informant Kamaljeet Singh wanted to rescue the deceased and they also sustained gun shot injuries. As a result of such attack, by means of fire arm deceased Harjeet Singh sustained grievous injuries and while he was being taken to the hospital, he breathed his last on the way, and therefore, his body was returned to their house. It is also the case of the prosecution that after firing several rounds, the appellant hide behind the compound wall separating their houses and either picked up something or left something on the ground. Since, there was hue and cry and lot of persons gathered in the house of the deceased and due to death, the FIR was not lodged on the same day but on the next day.

(3.) The defence in this case took plea of false accusation and that he has been implicated because of strained relationship between him and the deceased.