PEER SINGH vs. THE STATE OF MADHYA PRADESH

1

CRIMINAL APPEAL NO. 743 OF 2012

Versus

WITH CRIMINAL APPEAL NO. 746 OF 2012 CRIMINAL APPEAL NO. 744 OF 2012 J U D G M E N T Deepak Gupta, J.

Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2019.04.09 16:27:50 IST Reason: judgment since they arise out of one incident and one judgment delivered by the trial court.   2

persons were tried for the murder of Babusingh on the night

District, Madhya Pradesh.   The trial court acquitted 8 persons and   convicted   7   persons.     Gajrajsingh,   Harisingh, Bhagwansingh @ Bhaggu, Peer Singh, Gulabsingh, Shobharam and Thakursingh were convicted by the trial court for having committed the offence punishable under Section 302 read with Section 149 and 148 of Indian Penal Code (IPC) and all the 7 accused were sentenced to undergo imprisonment for life.

High Court, and Shobharam died during the pendency of the appeal in this Court, therefore, the appeal stands abated against them.     We   are   informed   at   the   Bar   that   Gulabsingh   and Thakursingh   did   not   file   any   appeal   and   they   have   already undergone the sentence imposed upon them.  Thus, we are left only with the appeals of Gajrajsingh, Bhagwansingh and Peer Singh. 3

therefore it is not necessary to deal with the entire evidence. The case of the prosecution is that at about 11.30 p.m. on the

returning to his Village Kalma from Dewas on a motorcycle.  He was accompanied by Gattu (PW­8) and Vasu (not examined) who were pillion riders.  When they were nearing Kalma Village they were attacked by a large number of persons who were armed

motorcycle fell down and the assailants, which according to the prosecution included all the 15 accused, attacked Babusingh and some of them gave blows to Babusingh with sharp edged weapons and as a result of the injuries Babusingh died.  It is not disputed before us that Babusingh was, in fact, murdered.  The only issue is whether the three appellants were present at the spot or not?

went to the Village, found the house of father of Babusingh i.e. Motisingh   (PW­1)   and   informed   him   that   his   son   had   been 4 attacked by a large number of persons.   Thereafter, Motisingh (PW­1),   along   with   his   son   Antar   Singh   (PW­6),   his   nephew Uttamsingh,   Gattu   (PW­8)   and   Vasu   proceeded   towards   the place of occurrence.   On the way near the Panchayat Bhawan they met Mansingh (PW­5) who also informed them that he had seen the occurrence and he identified four of the assailants viz. Gulabsingh,   Thakursingh,   Harisingh   and   Shobharam. Thereafter, all these persons reached the spot.  It is not disputed

recorded at the spot and at the instance of Motisingh, the father

information given to the police.

Report (FIR), investigated the matter and recorded evidence of the   witnesses.     The   body   of   the   deceased   was   sent   for postmortem and after completion of the investigation, charge­ sheet was filed against 15 persons who were tried and some were convicted as detailed hereinabove. 5

evidence   against   the   three   appellants   namely   Gajrajsingh, Bhagwansingh @ Bhaggu, and Peer Singh.  The first information

instance of Motisingh (PW­1), the father of the deceased.   This

states that at night two boys came to his house, woke him up and then informed him that they along with his son Babusingh were coming to Kalma on a motorcycle which was driven by

sword attacked Babusingh just before they entered the Village. All the three persons who were riding the motorcycle fell down. All the assailants surrounded Babusingh and started raining

managed   to   escape   and   informed   Motisingh.     Thereafter,   he along   with   Antar   Singh   and   two   informants   went   on   the motorcycle towards the place of occurrence and on the way they met Mansingh who stopped them and he (Mansingh) informed 6 Motisingh that he had seen Sobhagsingh (A­7), Thakursingh (A­ 15), Harisingh (A­5), Gulabsingh (A­12), all residents of Tonk

swords.   Thereafter, they went to the place of occurrence and saw that Babusingh was lying dead.     It was also stated by Motisingh that he and his son Babusingh had a longstanding enmity   with   Sobhagsingh   and,   therefore,   his   son   had   been

(PW­8) would be the most crucial witness because he was seated on the motorcycle with the deceased.  However, he states that he does not belong to the Village and could not identify any of the persons.  In fact, when the statement was recorded in court he

prosecution. 7

Lalit, learned senior counsel appearing for the appellants, we must record that he had raised a plea that PW­5 was not even present and is a procured witness.  We are not going into that question, since according to us even if the presence of Mansingh (PW­5) is accepted, that evidence cannot be used to convict the three appellants before us.  In his statement recorded in court he   mentions   the   names   of   the   accused   as   Gajrajsingh, Harisingh, Bhagwansingh @ Bhaggu, Peer Singh, Gulabsingh, Shobharam and Thakursingh.   He also states that he knows these persons since they are distantly related and belong to the same   area.     He   admits   that   the   police   had   recorded   his statement   under   Section   161   of   Code   of   Criminal   Procedure (Cr.P.C.).     This   statement   (Ex.D1)   has   been   proved   in   the evidence of the investigating officer (PW­20).   PW­5 had been confronted with the fact that the names of Peer Singh, Bhaggu and Gajrajsingh are not mentioned in his statement recorded by the police under Section 161 Cr.P.C..   He states, he does not know why their names are not mentioned.   We are unable to accept this explanation.  8  

after the occurrence.  As per the evidence on record Mansingh (PW­5) was present at the spot till 4.00 A.M.  During this time, the police was there.   It would have been much better if the

was not only an eye­witness but could even identify some of the accused.  Even if we overlook this aspect, the fact remains that when the statement of PW­5 was recorded under Section 161

three appellants.  When the statement was recorded in court he stated that when Babusingh was being attacked he (Babusingh) told the pillion riders to go to his house and inform that persons of Sobhagsingh are beating him.   This fact is totally different

that   Babusingh   took   the   names   of   Sobhagsingh   and Thakursingh.  As pointed out earlier Gattu (PW­8) does not say anything in his statement. 9

there is another discrepancy viz. in court, the father Motisingh reiterates   that   Mansingh   (PW­5)   told   him   that   Sobhagsingh, Thakursingh,   Harisingh   and   Gulabsingh   were   beating Babusingh.  The names of the three appellants are absent even in the statement of Motisingh as recorded in court.  Mansingh and the three appellants belong to the same area and Mansingh is known to all the three accused, and when he could name four of the assailants, we see no reason as to why he could not name the other assailants if he had actually identified them at the place of occurrence.   There is no plausible explanation given from the side of prosecution as to why the names of these three

well as in the statement of Mansingh recorded under Section 161 Cr.P.C. (Exh.D­1).   Further, as pointed above, Motisingh again in court does not say that Mansingh (PW­5) had identified the three accused­appellants as the assailants.   

presence of these three accused at the place of incidence.  The 10 benefit of doubt obviously has to go to the accused­appellants. In view of the above discussion, we allow the appeals and set

June, 2011 in Criminal Appeal No.1354 of 2001 so far as the conviction   of   the   appellants;   Peer   Singh,   Bhagwansingh   and Gajrajsingh is concerned.  They are acquitted and directed to be set free forthwith if not required in any other case.  All pending applications are accordingly disposed of.

…………………………J. (Sanjay Kishan Kaul)