KISHAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentences under Sec. 389 Cr.P.C. has been preferred by appellant-applicant who has been convicted and sentenced as below vide judgment dtd. 8/8/2022 passed by learned Special Judge, SC/ST (Prevention of Atrocities Cases), Udaipur in Special Sessions Case No. 26/2015:- <IMG>JUDGEMENT_236_LAWS(RAJ)11_2022_1.jpg</IMG> All the sentences were ordered to run concurrently.

(2.) Learned Public Prosecutor has filed reply to the application for suspension of sentences.

(3.) The prosecution has come out with a case that the deceased was involved in a love affair with the co-accused Sugan Kanwar, daughter of the appellant herein. A further case is projected by the prosecution that the family members were annoyed by this relationship and thus, while Tinu had come to the house of the appellant, all the three accused i.e., the appellant herein and Smt. Dariyav Kanwar and Sugan Kanwar, being the wife and daughter of the accused appellant (since acquitted by the Trial Court) with the common intention of eliminating Tinu, throttled him and abandoned his dead body in a field. The circumstantial evidence as presented by the prosecution to bring home the charge of murder of Tinu as against the appellant and the two co-accused persons is verbatim same and is more or less based upon an inference. The Trial Court, concluded that the investigation of the case had been conducted in an absolutely lackadaisical manner. This finding was recorded at para No. 63 of the impugned judgment. At para No. 64 of the impugned judgment, it was held that there is no ostensible evidence to show that Sugan Kanwar had participated in the murder of Tinu. It was also observed that participation of Smt. Dariyao Kanwar in the crime was also not established. At Para No. 66 of the impugned judgment, the Trial Court recorded conjectural findings to the effect that Kishan Singh is a 63 years old man and thus, it would not have been possible for him to single-handedly strangulate the deceased, who was aged about 22 years and then to dispose of his dead body on the motorcycle after travelling to a distance of about five kilometers. Rather, the Trial Court held that the accused Kishan Singh did not even know how to drive a motorcycle. As the IO did not conduct any investigation regarding the role of Gopal @ Prahlad, son of the appellant in the crime, the investigation of the case was held to be tainted. Another conjectural finding was recorded by the Trial Court at para No. 68 of the impugned judgment that Kishan Singh either singly or with the assistance of some other person strangulated Tinu and then disposed of his body in the field. Accordingly, the appellant was convicted as above.