PREM SINGH vs. SUKHDEV SINGH

1 NON­REPORTABLE

CRIMINAL APPEAL NO(S). 1560 OF 2019

Versus

WITH CRIMINAL APPEAL NO(S). 1561 OF 2019 J U D G M E N T

These appeals by the victim as well as by the State are directed   against   the   judgment   dated   24.07.2013   whereby   the

convicted for various offences punishable under Sections 148, 2 302/149 of the Indian Penal Code (IPC for short) and Section 25 of the Arms Act, and sentenced to various terms including life imprisonment.

of   the   case   is   that   on   25.05.2005,   accused   Jagir   Singh   had caused injuries to Palwinder Kaur, who is the sister­in­law of Prem Singh (PW­1).   Prem Singh (PW­1) had gone to the milk chilling   centre   at   Lopoke,   because   his   father   was   contesting election being contested there.   At about 3.15 PM, Prem Singh (PW­1), along with Major Singh (PW­2) proceeded to Civil Hospital at Lopoke to see his sister­in­law, Palwinder Kaur.  Satinder Pal Singh (since deceased) was already there in the Hospital.

a Tata Sumo vehicle bearing registration no. PB­02­AL­5478 was parked outside the Hospital.   Accused Sardul Singh alias Kalu came out of the Tata Sumo with a knife in his hand.   Accused

Singh should be killed.  Thereafter, Sardul Singh inflicted a knife blow on the person of Satinder Pal Singh which hit both sides of his abdomen and chest.   Satinder Pal Singh tried to run away, but in the meanwhile accused Sukhdev Singh, Resham Singh, 3 Sawinder Singh and Swaran Singh, who were armed with rifles came out of the sumo vehicle and fired at Satinder Pal Singh, which hit him on the forehead, right ear, eye and back of the head.   Thereafter, he fell down.   Prem Singh (PW­1) and Major Singh (PW­2) raised alarm.  All the accused ran away with their respective weapons after jumping over the boundary wall of the Hospital, leaving behind the Tata Sumo and one motorcycle.

and Jagir Singh wanted to take possession of the land of the complainant and hence the appeal.  FIR was got lodged by Prem Singh   (PW­1),   at   the   milk   chilling   centre   at   Lopoke,   because according to him the police was present there.   Thereafter, the police came to the Hospital.  After investigation the accused were charged   with   committing   murder   of   the   deceased   and   other offences.   The trial court convicted them.   The High Court, in appeal acquitted them mainly on the ground that the medical version was totally different from that of the eye­witnesses and, therefore, reliance cannot be placed on the eye­witnesses.

Dr. Deepak Walia (PW­13), who found the following injuries on the deceased:­ 4

He   recovered   a   bullet   from   inside   the   brain   and   12   pellets. According   to   him,   injury   nos.   3   and   4   are   the   exit   wounds, corresponding to the entry wounds, which are injury nos. 1 and 2.  He also states that injury 1 to 4 were antemortem and was a result of fire arm, whereas injury nos. 5 to 7 were post­mortem, as a result of injuries caused by sharp pointed weapon.

version   of   the   eye­witnesses   that   knife   blows   were   given   by accused Sardul Singh is falsified by the testimony of the doctor, 5 who clearly   states   that   the   injuries  caused   by   a  sharp   edged weapon were post­mortem.   This is a major discrepancy in the statement of eye­witnesses because both the eye­witnesses claim that   the   knife   blows   were   given   first   by   Sardul   Singh   and, thereafter when Satinder Pal Singh (deceased) tried to run away, the other accused came out from the Tata Sumo with fire arms.

FIR was lodged within two hours of the occurrence and all the accused   were   named   in  the   FIR   and,   therefore,   no   chance   of cooking up a false story arises.  It is also urged that the doctor’s statement is contradictory and according to learned counsel for the appellants injuries bore entry wounds.  

evidence should be preferred to medical evidence.   We are not referring to those, since in our view each case has to be decided in its own facts.

the prosecution and we also find that there are other reasons to discredit the prosecution witnesses.   No attempt was made by PW­1   or   2   to   take   Satinder   Pal   Singh   (deceased)   inside   the Hospital for treatment.  The first reaction of close relatives would 6 be to try and save their relative rather than rush to the police station.  This is especially so when the occurrence took place in the Hospital compound itself.  The second doubtful feature is that instead of going to the police station the witness went to the milk chilling   centre   to   lodge   the   report.     There   is   no   reasonable explanation given except that since the police were present at the milk chilling centre when the elections took place, he went to the milk chilling centre.   He himself admits that the elections were over at 3.30 P.M. and the occurrence is of 4.30 P.M.  Why would he expect that the police would still be present there at the milk chilling centre even after one hour?

accused were seized but they were not sent to a ballistic expert and there is no forensic evidence to show that these were the guns actually used during the occurrence.

it is not proved to be belonging to the accused.  It belongs to some other person and the accused have not been linked to this.

fire arm shots hit the deceased on the head.   According to the doctor there were only two entry wounds.   This also belies the 7 statement of the so called eye­witnesses according to whom the accused gave four fire arm injuries on the head of the deceased. The doctor was a prosecution witness and the prosecution cannot be heard to say that his statement should not be relied upon. The prosecution did not pray that the doctor be declared a hostile witness.  Therefore, we have to go by the statement of the medical expert.

aforesaid   appeals   and   the   same   are   dismissed.     Pending application(s), if any, shall also stand dismissed. …………………………….J. (Deepak Gupta) ……………………………..J. (Aniruddha Bose) New Delhi October 17, 2019