Defective firearm investigation does not vitiate conviction when injured-witness and medical evidence corroborate.

The appellant and co-accused Jiya Lal allegedly entered and ploughed agricultural land at Ranipur Jhal, Haridwar, on 04.07.1999, despite objection by informant Sardar Sohan Singh and his family.

On Jiya Lal’s exhortation, the appellant allegedly fired his revolver at Lakhbeer Singh (PW10), causing serious firearm injuries to his head and neck.

PW10 was initially treated at Government Hospital, Haridwar, where he was medically examined at 8:15 a.m., and was thereafter shifted to Lokpriya Hospital, Meerut, where skull fracture, brain clotting and a metallic projectile were detected and surgically removed.

An FIR was lodged by PW1 at 8:35 a.m. on the same day under Section 307 IPC. The appellant also lodged a cross-FIR alleging that he had been fired upon while ploughing the field and that he had fired in self-defence.

The prosecution examined ten witnesses, including eyewitnesses, the injured witness and medical experts.

The trial court acquitted Jiya Lal but convicted the appellant under Section 307 IPC and sentenced him to life imprisonment with a fine of Rs.5,000.

The court applied Section 307 of the Indian Penal Code, concerning attempt to murder, and the settled principle that the prosecution must establish guilt beyond reasonable doubt.

It relied on Shivaji Sahabrao Bobade v. State of Maharashtra, Iqbal Moosa Patel v. State of Gujarat and Sucha Singh v. State of Punjab for the proposition that reasonable doubt must be real and rational, not fanciful or imaginary.

On private defence, the court applied State of U.P. v. Ram Swarup, holding that the prosecution’s initial burden is not displaced by a plea of self-defence, and James Martin v. State of Kerala, holding that private defence is defensive rather than retaliatory and cannot be used as a pretext for aggression.

The court further relied on Balu Sudam Khalde v. State of Maharashtra, holding that incriminating suggestions made in cross-examination may support an already-proved prosecution case, though they cannot independently constitute the basis of conviction.

Under the principles concerning Section 313 CrPC, material incriminating circumstances ordinarily must be put to the accused, but the court held that the omission was not prejudicial here because the substance of the prosecution case had been put to the appellant and the suggestions originated from the defence itself.

The court also applied the principle that defective investigation or absence of forensic evidence is not necessarily fatal where reliable ocular and medical evidence independently establishes the offence.

The court found the prosecution evidence reliable and mutually corroborative.

PW10 was the injured witness and directly identified the appellant as the person who fired at him; PW1 and PW3 supported the occurrence, while PW2 saw the appellant fleeing shortly thereafter.

The medical evidence of PW5 established fresh firearm injuries, including blackening, tattooing and singeing, and PW6 confirmed skull fracture, brain injury and removal of a metallic projectile during surgery.

The site plan and witness testimony regarding the distance and direction of firing were considered consistent with the close-range firearm injuries.

The non-recovery of the revolver, failure to send the projectile for forensic examination and other investigative lapses were treated as shortcomings in investigation, but not as grounds for rejection of otherwise trustworthy ocular and medical evidence.

The discrepancies regarding the tractor’s registration number were held immaterial because the presence and use of the tractor were admitted.

Similarly, proof of land ownership was unnecessary because the place of occurrence and the fact that the appellant had fired at PW10 were substantially admitted; the land dispute was relevant to the background but not essential to establish the firing.

The plea of private defence was rejected because the appellant produced no sufficient material to establish that he faced an imminent unlawful threat warranting the shooting.

The court also considered the defence suggestions that the appellant had fired in self-defence: although such suggestions could not independently prove guilt, they fortified the prosecution case already established through reliable evidence.

Finally, the acquittal of Jiya Lal did not require acquittal of the appellant because the roles and evidentiary circumstances were materially different: Jiya Lal was alleged to have caught hold of PW10 and was acquitted owing to inconsistencies and prior enmity, whereas the evidence against the appellant as the shooter was found conclusive.

The plea of private defence, objections based on defective investigation, absence of forensic evidence, discrepancies concerning the tractor and land ownership, and reliance on the co-accused’s acquittal were all rejected.

The appeal was dismissed and the conviction and sentence imposed by the trial court were affirmed.

As the appellant was on bail, his bail was cancelled, his sureties were discharged, and he was directed to be taken into custody to serve the sentence.