DARYAO SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE appellant has been convicted under section 302/34, IPC, for causing the murder of one Nagji, son of Parthesingh, of village Melakhedi. The prosecution case was that the family of the appellant and the family of the deceased were at loggerheads since quite sometime and there was bad blood between them. In 1967, Bhowansingh, a member of the complainant's family is stated to have been murdered by the appellant's party. Thereupon, the deceased along with others is stated to have fatally assaulted Bhagwansingh and Bahadursingh and inflicted grievous injuries on Govardhansingh. These three are none other than the sons of the appellant. The deceased and his companions were, however, acquitted. It is said that the appellant, Daryao Singh was, therefore, keen to avenge the deaths of his sons. As a se4uel to the earlier incident, it is said that the incident in question occurred on 25th September, 1970 at about 4.00 p.m. The fact that the relations between the two families were strained is, therefore, not in dispute.

(2.) ON 25th September, 1970, the deceased, Nagji, was working in his field along with his son PW -4 Bhanwar Singh. At that time the appellant went there in the company of Nagusingh, Goverdhansingh and Bapusingh. Nagusingh was armed with a gun and a stick with dharia like blade, Govardhansingh was armed with a similar weapon, the appellant was armed with a sword and Bapusingh possessed a gun. They launched an attack on the deceased Nagji whereupon the latter raised an alarm which attracted the attention of PW -1 Bherusingh and PW -3 Bhuwansingh, who were working in the adjacent field. They reached the spot and witnessed the incident. On their raising a hue and cry, the appellant and his companions fled away. PW -4 had run away frightened when a shot was fired at him. The deceased, Nagji, sustained serious injuries on the head and his right leg was cut into two. PWs 1 and 3 went in search of PW -4 but on the way met two police constables PW -8 Chhotelal and PW -10 Itratkhan. They narrated the incident and disclosed the names of the assailants to them. All the four returned to the place of occurrence, placed Nagji in a cart and proceeded towards the police station. But the injured passed away on the way. The dead body appears to have been taken to the hospital on the next day at about 5.20 p.m. PW -2 Dr. Sharma, performed the post -mortem examination on 27th September, 1970 at about 7 -00 a.m. Except the appellant the rest of the assailants could not be put to trial as they were reportedly absconding.

(3.) THE learned trial Judge on an appreciation of the prosecution evidence concluded that having regard to the long standing enmity between the two families it was hazardous to place implicit reliance on the interested testimony of PWs 1, 3 and 4, more so because their testimony was not corroborated in material particulars by independent evidence. Besides, according to the trial Judge, the evidence of DW -3 Keshav Shanker Varang established that the appellant was a physically disabled person who could not have wielded the sword with such ferocity as to cut the right leg into two pieces. To disbelieve the prosecution case the learned trial Judge referred to the evidence of the hostile constable, PW -8, but failed to take note of the evidence of PW -10. As the three eye -witnesses were closely related to the deceased, the learned trial Judge applied the rule of prudence and thought it wise not to base a conviction on their uncorroborated evidence. He, therefore, acquitted the appellant.