PRAMOD RAM Vs. STATE

JUDGEMENT

(1.) A most horrifying and macabre incident occurred in the late afternoon of 11th August, 1995. The exact time is not known. According to the prosecution witness No.1 Jay Raj Swamy, the incidents leading to the main incident started at around 4.30 or 5 p.m, whereas according to the prosecution witness No.3, Moti Ram it all began between 3.30 p.m. and 4.00 p.m.

(2.) Nagesh Ram the appellant in Criminal Appeal No. 020 of 2015 Shri Nagesh Ram vs- The State, took out a 12 bore double barrel breech loading gun, popularly known as a shotgun. The field of action of this device seems to be semicircular and its action devastating. This fire arm has two triggers. If the first trigger is pulled, the cartridge in the left barrel of the gun bursts open, discharging the pellets like a spray. When the second trigger is pulled the cartridge in the right barrel bursts open, spraying the pellets. Each cartridge has 25 to 30 pellets.

(3.) Now, from this shotgun Nagesh Ram fired at point blank range at the victim Inder Nath. It is not at all clear when this shooting took place, but he was taken to G.B.Pant Hospital and admitted there at 5.55 p.m. on that day, according to the medical report of injury prepared by the G.B. Pant Hospital, which is Exhibit No.17. This report says that there were "multiple pellet injuries spread all over the chest region. X-ray examination of the chest, abdomen and right forearm was made." Dr. (Mrs.) S.Pal wrote an advice in the report that Inder Nath be referred to a surgeon. Thereafter what medical treatment was rendered to him is unknown. He died in the surgical ward of the hospital within a period of one and a half hours of his admission into the hospital, precisely at 7.20 p.m.