JAGDISH vs. STATE OF HARYANA

Reportable

CRIMINAL APPEAL NO. 411 OF 2008 Jagdish Appellant(s) VERSUS State of Haryana Respondent(s) J U D G M E N T Abhay Manohar Sapre, J. JUDGMENT 1) This appeal is filed against the final judgment and order dated 06.11.2007 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No. 34-SB of 2004 whereby the High Court dismissed the 1 Page 1 appeal filed by the appellant herein and upheld

appellant herein for the offences punishable under Section 304 Part II and Section 323 of the Indian Penal Code, 1860 (hereinafter referred to as “the IPC”) and sentenced him to undergo rigorous imprisonment for five years with a fine of Rs.2000/- under Section 304 Part II of IPC and for a term of one year for the commission of the offence punishable under Section 323 of IPC. Both the sentences were to run concurrently. In JUDGMENT default of payment of fine, to undergo further rigorous imprisonment for six months. 2) The prosecution case in brief is as under: It is a case of free fight between two sets of relatives in street which was joined by other 2 Page 2 people too to get the fight stopped causing the

Pal. 3) Zile Singh, Krishan Pal, Raj Kumar and Phoola Ram are the residents of village Mowana. On 15.06.2001, at about 4.30-5.00 p.m., when Phoola Ram, after doing his day’s work, was returning home and he was about to reach home, Nafe Singh armed with gandasi came and challenged and abused him and inflicted a gadasi JUDGMENT blow on his head. On hearing the cry of Phoola Ram, Zile Singh and Raj Kumar, sons of Phoola Ram and Krishan Pal, his grandson came there to rescue him. In the meantime, Jagdish armed with lathi came and inflicted lathi blow on each of his hands. Ranjit and Rameshwar also reached 3 Page 3 there and inflicted lathi blow to Raj Kumar and

inflicted lathi blow to Zile Singh, who fell unconscious. Arjun, son of Shankar Gadaria and many other villagers rushed to the spot and rescued them from the clutches of the accused. 4) The injured persons were shifted to hospital. On 21.06.2001, Zile Singh, injured succumbed to his injuries. 5) On the statement of Phoola Ram, FIR No. JUDGMENT 280 was registered against the accused persons at the Police Station, Safidon. On the death of Zile Singh, inquest was conducted and his body was sent for post mortem. The post mortem report shows that the injuries on the body of Zile Singh-deceased were ante-mortem in nature and 4 Page 4 sufficient to cause death in the ordinary course of nature. 6) The accused persons were arrested and interrogated and the weapons were recovered. The accused persons, namely, Ranjit, Rameshwar, Dharma and Jagdish, sons of Sadhu Ram and Nafe, son of Jagdish were charged under Sections 302/324/323 read with Section 34 IPC and the case was committed to the Court of Additional Sessions Judge, Jind. 7) The prosecution examined 14 witnesses. In JUDGMENT defence, three witnesses were examined. 8) By judgment dated 20.12.2003 in Sessions Trial No. 137/25.08.2003, the Trial Court convicted Jagdish, the appellant herein for the offences punishable under Section 304 Part II and Section 323 of the IPC and sentenced him to 5 Page 5 undergo rigorous imprisonment for five years

commission of the offence punishable under Section 323 of IPC. Both the sentences were to run concurrently. In default of payment of fine, to undergo further rigorous imprisonment for six months. 9) Nafe Singh was convicted under Section 324 and sentenced to the period already undergone by him in jail. JUDGMENT 10) Rameshwar and Dharma were convicted under Section 323 IPC and sentenced to the period already undergone by them. Ranjit was sentenced under Section 323 IPC and sentenced to the period already undergone by him. 6 Page 6 11) Challenging the order of conviction and

Court, by impugned judgment dated 06.11.2007 dismissed both the appeals upholding the judgment of the Trial Court. 12) Aggrieved by the said judgment in Crl.A. No.34-SB of 2004, the appellant-accused (Jagdish) has filed this appeal by way of special leave before this Court. 13) Heard learned counsel for the parties. JUDGMENT 14) Learned counsel for the appellant while assailing the legality and correctness of the impugned order submitted that the prosecution has failed to prove the case against the appellant and, therefore, both the Courts below erred in convicting the appellant under Section 304 Part II 7 Page 7 read with Section 323 of IPC for the death of Zile Singh. 15) It was his submissions that firstly, there was no evidence to prove the complicity of the appellant in the crime, which caused death of Zile Singh; Secondly, the evidence adduced by the prosecution was not sufficient to sustain the appellant’s conviction under the aforementioned twin Sections; Thirdly, assuming that there was evidence yet both the Courts failed to properly appreciate the same,therefore, conviction is bad JUDGMENT in law; Fourthly, since no blood stains were noticed on the spot and hence the Courts below erred in holding that the incident had taken place at the site; Fifthly, there was no evidence to prove that the appellant was present on the spot when the alleged incident took place and hence he 8 Page 8 could not be implicated for commission of the

the appellant was involved in the commission of offence. 16) It is these submissions, which were elaborated by the learned counsel by referring to evidence on record. 17) In reply, learned counsel for the respondent supported the impugned order and contended that no case is made out to interfere in the JUDGMENT impugned order. Learned counsel urged that the prosecution was able to prove beyond reasonable doubt against the appellant that he was involved in the commission of offence and was present on the spot with lathi and gave several blows to Zile Singh, which caused him the death. Learned 9 Page 9 counsel pointed out that the entire incident was

Complainant and their evidence was properly appreciated by the two Courts for recording the appellant's conviction for the offences in question. 18) Having heard the learned counsel for the parties and on perusal of the record of the case, we find no merit in this appeal. 19) It is a settled principle of law that this Court JUDGMENT cannot appreciate the entire evidence de novo in a routine manner while hearing the criminal appeal and that too when the conviction is based on concurrent findings of two courts. It is only when this Court comes to a conclusion that the impugned finding though concurrent in nature is 10 Page 10 wholly arbitrary, unreasonable or/and perverse

Court may in appropriate case undertake the exercise of appreciating the evidence to the extent necessary to find out the error. 20) In this case, we have not been able to notice any arbitrariness or/and unreasonableness in the concurrent finding of the two courts below inasmuch as the learned counsel for the appellant was not able to point out any kind of JUDGMENT illegality in the finding, which would persuade us to re-appreciate the entire evidence. 21) On the other hand we find that two courts below were justified in appreciating the evidence of PWs 2, 10 and 12 who were held to be the eye-witnesses and rightly came to a conclusion 11 Page 11 that the appellant was armed with lathi and gave

22) A concurrent finding of two courts, which is based on appreciation of oral evidence on a question as to whether the appellant (accused) was present on the spot, whether he gave blow to deceased and, if so, how many etc. is binding on this Court. It is more so when no illegality was pointed out in the finding warranting any interference. JUDGMENT 23) Even then we perused the evidence of PWs 2,10 and 12 and find that it is consistent on all the material issues. It cannot be disputed that all the three witnesses witnessed the incident, which occurred in the evening. There is nothing on record to suggest that these witnesses had any 12 Page 12 kind of enmity against the appellant or that they

anything against these witnesses, their testimony deserves to be accepted and was, therefore, rightly accepted by the two courts below. 24) In the light of foregoing discussion, we have no hesitation in upholding the findings of the two Courts below and hold accordingly that firstly, incident in question did take place as alleged by the prosecution; Secondly, the appellant was JUDGMENT present on the spot along with other accused; Thirdly, the appellant was armed with lathi; and Fourthly, the appellant gave lathi blows to Zile Singh due to which he died. 25) So far as the submissions of the learned counsel for the appellant are concerned, since we 13 Page 13 perused the evidence and find no error in the

merit being wholly based on appreciation of the evidence and the facts. 26) In our view, merely because the blood stains were not found on the spot by itself is no ground to hold that the appellant was not involved in the incident and that no such incident had taken place as urged by the learned counsel for the appellant. We find that this ground was not JUDGMENT urged in the Courts below. In any event, in the light of overwhelming evidence of as many as three eye-witnesses, it is proved beyond reasonable doubt that the appellant was involved in the incident and being armed with lathi gave 14 Page 14 blows with the lathi causing injuries to the deceased. 27) In the light of foregoing discussion, the Courts below were justified in holding that the prosecution was able to prove the case beyond reasonable doubt against the appellant. 28) Since the State has not come up in appeal against the sentence awarded to the appellant and nor the appellant has challenged the award of sentence to him, we need not examine the adequacy or inadequacy of the sentence awarded JUDGMENT to the appellant. 29) In view of foregoing discussion, we find no merit in this appeal, which fails and is accordingly dismissed. 30) As a result, the bail granted to the appellant by this Court by order dated 15.05.2008 is 15 Page 15 cancelled and the appellant is directed to

of the total sentence awarded by the Courts below. .……...................................J. [ABHAY MANOHAR SAPRE] ………..................................J. [ASHOK BHUSHAN] New Delhi, June 29, 2016 JUDGMENT 16 Page 16