KULWANT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present appeal is directed against the judgment of conviction and order of sentence dtd. 29/3/2008 passed by learned Sessions Judge, Kangra at Dharamshala, H.P. (learned Trial Court) vide which the appellant (accused before learned Trial Court) was convicted of the commission of an offence punishable under Sec. 304-Part II of the Indian Penal Code (IPC) and was sentenced to undergo rigorous imprisonment for 3 years, pay a fine of ?10,000/- and, in default of payment of the fine, to undergo further simple imprisonment for five months. (Parties shall hereinafter be referred to in the same manner as they were arrayed before the learned Trial Court for convenience.)

(2.) Briefly stated, the facts giving rise to the present appeal are that the police presented a challan against the accused before the learned Trial Court for the commission of an offence punishable under Sec. 304 of the IPC. It was asserted that Ranjeet Kumar, Up Pardahan Kalhoa (PW-8), informed the police on 10/11/2005 that Amar Singh (since deceased) was beaten by Hardev Singh and Kulwant Singh. He was taken to Jalandhar Hospital, where he succumbed to his injuries. The police recorded the entry in the daily diary (Ext. PW-12/A). SI Ranjeet Singh (PW-14) went to the spot for verification. He recorded the statement of Sunil Kumar (Ext.PW-3/A) and sent it to the Police, where F.I.R. (Ext. PW-11/A) was registered. Avinash Sharma (PW-10) took photographs of the spot (Ext.PW-10/A-1 and A-2), and the dead body (Ext.PW-10/A-3 to Ext.PW-10/A-5), whose negatives are Ext.PW-10/A-6 to A-10. SI Ranjit Singh (PW-14) inspected the dead body and prepared the inquest reports(Ext.PW2/B and Ext.PW-2/C). He filed an application (Ext.PW-2/A) for an autopsy of the dead body. Dr Suman Dhiman (PW-2) conducted the post-mortem examination of the deceased,and she issued her report (Ext.PW-2/D) stating that the injury sustained by the deceased could have been sustained by falling on a metalled road. The injury was sufficient to cause death in the ordinary course. Ranjit Singh (PW-14) prepared the spot map(Ext.PW-14/A). Babu Ram (PW-7) produced a blood-stained shirt(Ext.P-5) and pants(Ext.P-6) of the deceased. These were seized vide memo (Ext.PW-7/A). Ranjit Singh obtained the prescription slip (Ext.PW-14/B) and the treatment summaries(Ext.PW-15/A and Ext.PW-15/B). He filed an application (Ext.PW-2/E)to obtain the final opinion of Dr. Suman Dhiman. She issued the final report (Ext.PW-2/F). The case property was sent to SFSL Junga for analysis, and reports (Ext.PW-14/D and Ext.PW-14/E) were issued stating that no poison/alcohol was found in the viscera, and human blood was found on the shirt and pants of the deceased. After the completion of the investigation, the challan was presented before the learned Judicial Magistrate First Class, Dehra, who committed it to the learned Sessions Judge, Kangra at Dharamshala (learned Trial Court) for trial.

(3.) The Learned Trial Court charged the accused with the commission of an offence punishable under Sec. 304 of the IPC, to which the accused pleaded not guilty and claimed to be tried.