KALUA @ KOSHAL KISHORE Vs THE STATE OF RAJASTHAN
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE R. SUBHASH REDDY
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-000138-000138 / 2010
Diary number: 30448 / 2008
Advocates: CHARU MATHUR Vs
R. GOPALAKRISHNAN
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 138 OF 2010
KALUA @ KOSHAL KISHORE Appellant(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
WITH
CRIMINAL APPEAL No(s). 139 OF 2010
PINTOO @ KAMAL KISHORE AND ANR. Appellant(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) These appeals arise out of the judgment and order dated
18th August, 2008 passed by the High Court of Gujarat at
Ahmedabad in D.B.Crl.Appeal No.10/2005 and D.B.Crl.Appeal
No.99/2005 in and by which the High Court affirmed the
conviction of the appellants under Section 302 read with
Section 34 I.P.C. and sentenced them to undergo imprisonment
for life.
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(2) The case in a nutshell is as follows. On the complaint
lodged by one Prem Shankar (PW-9) on 17th September, 1999
stating that at about 5.00 p.m.the deceased-Lakhan was busy in
the main market Bayana in inspection work of safai Karamcharis
of Municipal Council/Corporation. At that time Lakhan was
surrounded by Susya @ Lokesh (A-4), Pintoo @ Kamal Kishore (A-
1), Laddu @ Mool Chand (since acquitted), Dinesh (A-2), Kalua
(A-5), Satish (A-3) (since Acquitted) and other persons who
were armed with gun and weapons. Pintoo @ Kamal Kishore (A-1)
and Kalua @ Koshal Kishore (A-5) opened fire in the air in
order to create terror in the market. Susya @ Lokesh (A-4)
fired at Lakhan from his katta (country made gun) which hit on
the left side of the abdomen of Lakhan, and thereafter all the
accused fled away from the spot. Prem Shankar (PW-9) and other
persons present on the spot admitted the injured Lakhan in a
hospital and during the treatment at hospital Lakhan succumbed
to his injuries. Initially a case was registered under Section
307 I.P.C. against the appellants but after the death of Lakhan
FIR was altered to Section 302 I.P.C.
(3) Upon consideration of evidence of Prem Shankar (PW-9) and
Rakesh (PW-12) and that there was recovery of empty cartridges
from the scene of occurrence and recovery of country made gun
(katta) from Pintoo @ Kamal Kishore (A-1), the Trial Court
convicted Pintoo @ Kamal Kishore (A-1), Kalua @ Koshal Kishore
(A-5) and Susya @ Lokesh (A-4) under Section 302 read with
Section 34 I.P.C. and sentenced each of them to undergo life
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imprisonment. The Trial Court acquitted Dinesh (A-2) and
Satish (A-3) and also Laddu @ Mool Chand. In appeal, the High
Court affirmed the conviction of the appellants, as aforesaid
in para (2).
(4) We have heard Ms. Charu Mathur, learned counsel appearing
for appellant-Kalua @ Koshal Kishore (A-5) and Mr. Ashok K.
Srivastava, learned counsel appearing for the appellants-Pintoo
@ Kamal Kisjhore (A-1) & Susya @ Lokesh (A-4) at great length.
We have also heard Mr. Jayant Bhatt, learned counsel appearing
for the respondent-State and also perused the impugned judgment
and other materials on record.
(5) Mr. Ashok K. Srivastava, learned counsel appearing for the
appellants-Pintoo @ Kamal Kisjhore (A-1) & Susya @ Lokesh (A-
4), inter alia, placed reliance upon the judgment of this Court
in Balaka Singh and Other v. The State of Punjab, (1975) 4 SCC
511 to contend that false implication of some of the accused,
namely, Dinesh (A-2) and Satish (A-3), raises serious doubts on
the complicity of the appellants and this aspect was not
properly considered either by the Trial Court or by the
Appellate Court.
(6) The Trial Court as well as the High Court recorded
concurrent findings of fact that the eye-witnesses, namely,
Prem Shankar (PW-9) and Rakesh (PW-12) are the natural
witnesses of the incident. Upon appreciation of the evidence,
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both the courts recorded the concurrent findings observing that
Prem Shankar (PW-9) and Rakesh (PW-12) were purchasing some
articles in the main market Bayana, Panchayati Raj Mandir, and
that they witnessed the occurrence that the deceased-Lakhan was
surrounded by the appellants and other accused. When both the
courts have accepted their evidence as credible, we do not find
any ground to discredit the evidence of these witness.
(7) After referring to various judgments, the Trial Court vide
para (37) of its judgment observed that upon analysis of the
fact and circumstances of the case obtained, pointed out that
grain can easily be separated from the chaff and that lie and
truth can be separated easily. Considering the evidence
adduced by the prosecution, the Trial Court held that acquittal
of accused no.2 and 3 viz., Dinesh (A-2) and Satish (A-3), the
involvement of the other accused in the commission of the
offence cannot be doubted. The Trial Court and the High Court
concurrently held that evidence of eye-witnesses Prem Shankar
(PW-9) and Rakesh (PW-12) is cogent and consistent establishing
the guilt of accused Pintoo @ Kamal Kishore (A-1), Susya @
Lokesh (A-4) and Kalua @ Koshal Kishore (A-5). Having regard
to the consistent version of the eye-witnesses, we do not find
any good ground to take a different view.
(8) Insofar as the contention assailing the credibility of
Prem Shankar (PW-9) that he has been convicted in another
murder case and that he is undergoing life imprisonment, in
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para (38) of its judgment the Trial Court recorded its findings
stating that the present incident relates to the period earlier
to awarding Prem Shankar (PW-9) sentence of life imprisonment
in the case of murder of one Rajesh and attempt to commit
murder of Thalesh. The Trial Court has rightly held that
merely because Prem Shankar (PW-9) has been convicted in other
case, it does not affect his credibility, he being the witness
in this occurrence.
(9) Insofar as the contention as to the non-recovery of the
katta (country made gun) from Susya @ Lokesh (A-4) who has
fired on the abdomen of the deceased-Lakhan, both the courts
have recorded concurrent findings that such non-recovery or
non-production of weapon would not materially affect the case
of the prosecution.
(10) Upon appreciation of evidence of the eye-witnesses and
other materials adduced by the prosecution, the Trial Court as
well as the High Court recorded the concurrent findings that
the evidence of Prem Shankar (PW-9) and Rakesh (PW-12) are
unassailable and we do not find any ground warranting
interference with the concurrent findings of the Trial court
and the High Court.
(11) The appeals are accordingly dismissed.
(12) Since the appellants are stated to be undergoing
imprisonment for more than ten years, the appellants are at
liberty to approach the competent authority for considering
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their case for remission. As and when such representation in
this regard is made, it is for the concerned authority to take
a decision in accordance with law.
..........................J. (R. BANUMATHI)
..........................J. (R. SUBHASH REDDY)
NEW DELHI, JANUARY 31, 2019.