DEVENDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amit Kumar Srivastava, learned amicus curiae for the appellant and learned AGA for the State and perused the material placed on record.

(2.) By means of instant criminal appeal, the convict-appellant has assailed the correctness of the judgement and order dtd. 19/12/1991, passed by learned IV Additional Sessions Judge, Bulandshahar, in S.T. No.121 of 1990, arising out of Case Crime No.122 of 1989, Police Station Khurja Dehat, District Bulandshahar, whereby, the appellant has been convicted for charges under Ss. 364, 302 IPC and sentenced to undergo ten years rigorous imprisonment for offence under Sec. 364 IPC and imprisonment for life for offence under Sec. 302 IPC.

(3.) The prosecution case in brief is that on 24/10/1989, at about 6:00 P.M., accused Devendra carried away Rajkumar, son of Budhha, who was nephew of the informant, Pooran Singh (PW-1), on pretext of making him watch Ramleela, from home of the victim, in presence of Devi Singh and Satyaveer Singh. After two hours, at about 8:00 P.M., Chandrapal and Prakash, the co-villagers of the informant told him that they had seen Rajkumar going towards Village Jhumka, in company of Devendra on 'Patri of Bamba', from the plot of Sardar Singh, lying at a distance of 500 paces. They also heard sound of firing. These witnesses apprehended occurrence of some untoward happening. On this information, the informant together with several persons of the village, went in search of his nephew, Rajkumar, but could not get his whereabouts in the night. On next date i.e. 25/10/1989, they again proceeded in search of Rajkumar in the early morning and when they reached near plot of Sardar Singh, the dead body of Rajkumar was found in the water of 'bamba'. The dead body was taken out of the water and placed on patari, firearm injuries were visible on person of the deceased. The accused Devendra had long-standing enmity with Rajkumar but prior to 15 days of the incident, he developed friendship with the victim Rajkumar and made him to accompany him on pretext of watching 'Ram-leela', in a planned manner with intention to kill him. The informant got a written report scribed by Rajpal Singh and went to police station where he lodged the FIR. The FIR was registered vide Case Crime No.122 of 1989, at police station Khurja Dehat, on 25/10/1989, at 8:00 A.M., against named accused Devendra. The S.H.O. concerned took over the investigation of the case herself. She collected plain earth and blood stained earth from the place of recovery of the dead body of the deceased on 25/10/1989, in presence of Gram Pradhan, Jaipal Singh, son of Meva Ram and one Jaipal Singh, sone of Sadhu Singh. She had also taken into possession one pair of socks and shoes from the place of recovery of the dead body and got it sealed. The inquest on dead body of the deceased was conducted by the Investigating Officer, S.I. S.K. Singh (PW-6), between 9:00 AM to 10:00 AM on 25/10/1989, in presence of Panch witnesses, near track of Bamba, at Jungle Village Bagrai, where dead body was found. The postmortem examination on the dead body of the deceased was conducted by Doctor R.K. Lal (PW-5) on 25/10/1989, at about 4:10 PM. The Doctor received the dead body in a sealed cover, brought by two police personnel. He examined the injuries found on person of the deceased and prepared his postmortem examination report in his signature and handwriting, which was proved as Ex.Ka-2 by evidence of Doctor. Following injuries were found on the person of the deceased Rajkumar, according to his postmortem examination report:-