JAGDISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellant, who was tried for an offence under Section 302 read with Section 34 IPC on the basis of a complaint filed by one Satyabir Singh, was ultimately convicted for an offence under Section 304A and sentenced to suffer RI for 2 years with further direction to pay a fine of Rs. 2,000/-. He was also to undergo further RI for 3 months in case of default of payment of fine. Aggrieved by the order, the present appeal is filed. No appeal is filed by the State against the order impugned in the present appeal acquitting the appellant of an offence under Section 302 IPC. As already noticed, on the basis of initial allegations, the appellant alongwith his co- accused was prosecuted for an offence under Section 302 IPC.

(2.) THE allegations made by the prosecution would reveal that appellant Jagdish alongwith his co-accused Ramji Lal and Banwari came to the house of one Tota Ram in Village Mayee, Tehsil Narnaul on his tractor. They had taken away Tota Ram, brother of complainant Satyabir Singh. It is further alleged that Tota Ram was having a sum of Rs. 8,200/- with him, which was given to him by his son Rajbir on the same day. Allegation is that in furtherance of their common intention, these three persons committed murder of Tota Ram near the railway level crossing and threw the dead body in the nearby fields. It is alleged that they had also removed a sum of Rs. 8,200/- from the person of deceased. The police had recovered a sum of Rs. 721/- only from the dead body. A complaint was made alleging that the appellant and his co-accused did not give any information about Tota Ram to the complainant and that a false case was lodged under Sections 279 and 304A IPC by the police in order to save the appellant and his co-accused from their prosecution under Section 302 IPC. It is also disclosed that accused Ramji Lal owed a sum of Rs. 40,000/- to Tota Ram about which there was no writing and it was perhaps the motive for the appellant and the co-accused to commit murder of Tota Ram. On the basis of this complaint filed by complainant Satyabir Singh, the appellant and his co- accused were summoned for facing trial under Section 302 IPC. A criminal revision was also filed against the order summoning the appellant and his co- accused before the Additional Sessions Judge, Narnaul, which was dismissed. Consequently, the appellant and his co-accused faced trial, leading to conviction of the appellant under Section 304A IPC and award of sentence, as noticed above and acquittal of his co-accused, namely, Ramji Lal and Banwari. Since no appeal has been filed against the order of acquittal of the co- accused of the appellant or acquittal of the appellant under Section 302 IPC, the same has acquired finality and need not be gone into further.

(3.) MR . H.S. Gill, learned senior counsel, submits that though he would have arguable points to raise in this case but in view of the incident being old, he would only plead for showing leniency to the appellant and would pray for his release on probation. Counsel says that the appellant has suffered enough while facing this prolonged prosecution and the sentence staring at him for all these years. As per the counsel, the appellant, as such, deserves some compassion.