MR. GAJJAN SINGH AND ANR. vs. STATE OF PUNJAB

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2 PETITIONER: MR. GAJJAN SINGH AND ANR. Vs. RESPONDENT: STATE OF PUNJAB DATE OF JUDGMENT: 29/04/1998 BENCH: G.T. NANAVATI, S.P. KURDUKAR ACT: HEADNOTE: JUDGMENT: THE 29TH DAY OF APRIL, 1998 Present: Hon’ble Mr.Justice G.T.Nanavati Hon’ble Mr.justice S.P.Kurdukar Mr. U.R. Lalit, Sr.Advocate and Ms.Indra Sawhney, Advocate with him for the appellants. Mr. R.S.Sodhi, Advocate for the respondent. J U D G M E N T The following Judgment of the Court was delivered: Nanavati, J. Both the appellants were convicted for the offences punishable under Section 452 and Section 302 read with Section 34 IPC by the court of the Additional Sessions Judge, Firozepur in Sessions Case No. 54/88 (Sessions Trial No.56/90). Their conviction has been upheld by the High Court. Both the courts below have accepted the evidence of eye-witnesses - PWs 5,6 and 9 after careful scrutiny thereof. It was however submitted by the learned counsel for the appellants that as the eye-witnesses were interested witnesses and there were material inconsistencies between the evidence of PWs 5 and 6 on the one and PW 9 on the there hand, their evidence should not have been accepted. He also submitted that though the guns stated to have been used by the two appellants were seized by the police and forwarded to the Ballastic expert for examination, no report of the Ballastic Expert was produced to show whether they were used or not. He also submitted that the circumstances that both the gun injuries on the person of the deceased were possible by one shot, that there were no pellet marks on the walls or other parts of the Haveli and no blood was found on the ground inside the Haveli create a doubt regarding the manner in which the incident had really happened. One of the inconsistencies pointed out by the learned counsel is with respect to the nature of weapons which the two co-accused carried with them. PWs 5 and 6 have stated that were carrying guns whereas PW 9 has stated that one of them was carrying gun and the other was having a dang (a thick stick). The other inconsistency pointed out is regarding the part of the body on which the shot fired by http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2 Ratan singh had caused injuries to the deceased. In fact, this is not an inconsistency at all. PW 5 has not stated on which side of the chest the injuries were caused. PWs 6 and 9 have stated that the shot had hit the deceased on the left side of his chest. These are the only inconsistencies in the evidence of the eye-witnesses. One more inconsistency pointed out by the learned counsel is between the evidence of PW 9 and the Investigating Officer. PW 9 has stated that he had seen one pellet in the mouth of the deceased. The Investigating Officer has denied to have seen any pellet in the mouth of deceased. Blood had collected in the mouth of the deceased. It is quite possible that PW 9 mistook something in the moth of the deceased as a pellet or the Investigating Officer missed to notice it. It is a minor inconsistency and can have no effect on the credibility of the eye-witnesses. We find tat the evidence of PW 5 and 6 is quite consistent and it clearly establishes. that both the appellants had fired one each at the deceased and caused injuries to him. The medical evidence shows that one injury was on the forehead and one the chest of the deceased. As regards absence of pellet marks on the walls of the Haveli, we do not think that it is a valid ground for disbelieving the eye-witness account. It was nobody’s case that pellets from any of those shots had hit the walls. The incident had happended in the outer part of the Haveli. No blood had fallen on the ground as explained by the witnesses. They have stated that immediately after the deceased was hit by the two shots, they had placed him on a cot. Bot the courts below have considered these aspects and given good reasons in support of the findings recorded by them. We do not find any good ground to interfere with the findings recorded by them. The two guns which were seized by the police did not belong to the appellants. They were of the other accused who were tried with the appellants but acquitted by the trial court. The witnesses have not stated that shots were fired from those two guns. Therefore, non production of the report of the ballastic Expert is of no consequence. It is also submitted by the learned counsel that only Rattan Singh was alleged to have causes the death of the deceased and there was no independent charge of causing death against Gajjan Singh. He has been convicted under Section 302 read with Section 34. The evidence clearly establishes that both the appellants had gone together to the Haveli and had fired shots at the deceased. Gajjan Singh was charged with an offence punishable under Section 302 read with Section 149 IPC. Therefore, the court below have not committed any illegality or impropriety in conviction him under Section 302 IPC read with Section 34. As we find no substance in any of the contentions raised on behalf of the appellants this appeal is dismissed. As the appellants were released on bail during the pendency of the appeal, their bail is cancelled. They are directed to surrender to custody immediately to serve out the remaining par of the sentence.