LAWS(ALL)-1978-1-79

GOBARDHAN Vs. STATE

Decided On January 05, 1978
GOBARDHAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) THESE two appeals as well as criminal revisions arise out of same transaction and are in respect f same judgment. These were heard together and shall be disposed of by one judgment. The two criminal appeals were directed by Gobardhan and Baj­rangi, real brothers, against their sentences and conviction to undergo four R.I. so far as Gobardhan is concerned under section 307 I.P.C., and three years' R.I. so far as Bajrangi is concerned under section 307/34 I PC The two criminal revisions arise out of a notice of enhancement issued by a learned Judge if this Court at the time of admission of the appeals.

(2.) IN brief, the Prosecution story is hat a Civil litigation had taken place between Ram Tirath, on one hand, and he two accused, on the other, in con­solidation courts. 'I he Deputy Director Consolidation had decided the case in favour of Ram Tirath complainant about two and a half months before his occurrence. This was the cause for the accused to harbour a grudge against Ram Tirath. The other motive for this crime was that Ram Pher, brother of Ram Tirath, had sold a big breach Goolar three to Tilak Ram about 10 before the occurrence. In ; protest of the accused, Ram got the branch cut and removed by tilak Ram. On 29th of May. 1971, Ram Pher was returning back to his house in village Sisaur from his khalihan. The time was about 8.30 a.m. The two used armed with Ballam, so far as Gobardhan is concerned, and Bhalla, so far as Bajrangi is concerned, emerged from their house and started beating Ram Pher. Ram Pher shouted for help Barsati, Ram Tirath, Ram Chandar, Ujagar and Mohammad came the scene of occurrence. Ram Pher ran towards south. He was chased by the accused and when he fell down to the east of the house of Barsati, he was delivered blows with their respective weapons by the accused, who ultimately escaped away. Ram Pher was rushed to the police station Kotwali in a jeep and Ram Tirath lodged report at the Police Station, Kotwali, Gonda, on the same date at about 10.15 a. m. The distance between the village Sisaur and Police station Kotwali is about six and a half miles. Ram Pher was sent to District Hospital, Gonda, for examina­tion. Dr. Nirankar Singh examined Ram Pher on the same date at 11 a.m. and found following injuries on his person :

(3.) THE defence of the accused was com­plete denial. They put up a counter version by suggesting as if a dacoity was committed at their house in between the night of 28th and 29th of May, 1971 in which Ram Pher was one of the dacoits. In this dacoity, two ladies of their house were injured and the villa­gers had caused injuries upon Ram Pher.