RAKESH Vs THE STATE OF HARYANA
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-001869-001869 / 2017
Diary number: 11363 / 2017
Advocates: SATYAPAL KHUSHAL CHAND PASI Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No(s). 1869 of 2017
RAKESH & ANR. Appellant(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) This appeal arises out of judgment and order dated 4th
March, 2015 passed by the High Court of Punjab and Haryana at
Chandigarh in Criminal Appeal-S No.2089 of 2003 whereby the
High Court confirmed the conviction of the appellants under
Section 307 I.P.C. read with Section 34 I.P.C. and affirmed the
sentence of seven years imposed upon them. The High Court also
confirmed the conviction of the appellants under Section 25 of
the Arms Act and the sentence of imprisonment of two years
imposed upon each of the appellants.
(2) The case in a nutshell is as follows. Jai Kishan son of
complainant is alleged to have abducted Dolly, daughter of
Rajinder and sister of the accused. It is alleged that, since
then there has been enmity between the two families. On the
date of occurrence i.e. 12th April, 2000 at about 05.30-5.45
a.m., when complainant’s son Raj Kishan (PW-6) went to answer
nature’s call, Rakesh, the accused no.1 inflicted injuries on
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the head of Raj Kishan with a “dang”. The second
accused/appellant, Dalbir, shot Raj Kishan on the neck. A case
was registered and the law was set in motion.
(3) Upon consideration of the evidence, the Trial Court
convicted both the accused-appellants under Sections 307/34
I.P.C. and sentenced them to seven years’ rigorous
imprisonment. They were further convicted under Section 324
I.P.C. and sentenced to two years rigorous imprisonment and
also convicted under Section 323 I.P.C. and sentenced to one
year rigorous imprisonment. The second appellant, Dalbir, was
further convicted under Section 25 of the Arms Act and
sentenced to two years rigorous imprisonment. In appeal, the
High Court affirmed the conviction as well as the sentence of
imprisonment of both the accused-appellants.
(4) Even though many grounds were raised in the appeal, at the
time of the arguments Mr. Jayant Bhushan, learned senior
counsel appearing for the accused-appellants, submitted that
Dr. G.P. Aggrawal (PW-12) had opined that injury no.2 could
have been caused by a blunt weapon. Therefore, conviction
under Section 307 I.P.C. is not sustainable. Learned senior
counsel prayed for modification of the conviction of the
appellants from 307 I.P.C. to Section 325 I.P.C. Learned
senior counsel further submitted that at the time of the
occurrence, which was of the year 2000 the accused-appellants
were only 26 and 24 years of age. He, therefore, prayed for
further reduction of sentence of imprisonment.
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(5) Dr. G.P. Aggrawal (PW-12) examined the injured Raj Kishan
and noted the following injuries:
“(i) An incised wound of size 1-½ x ½” over right occipital parietal area of skull;
(ii) A small lacerated wound of size 1.5 x 1 cm over left sub-mandible area 2-½” from angel of left mandible 2 inches below the left jaw;
(iii) A lacerated wound on left arm lateral side 3” above the left elbow joint.”
(6) Dr. G.P. Aggrawal (PW-12) has opined that injury No.2 was
caused by fire arm. Dr. Aggrawal further deposed that injury
No.2 was dangerous to life and the patient could have died if
he had not been given proper treatment. The evidence of Dr.
G.P. Aggrawal (PW-12) has to be examined in the light of the
testimony of injured witness-Raj Kishan (PW-6). Even though use
of fire through pistol was strongly refuted by the appellants,
it is pointed out that the pistol was also recovered from the
second appellant.
(7) Having regard to the testimony of injured witness-Raj
Kishan (PW-6) and the nature of the injuries, in our view the
conviction under Section 307 I.P.C. is justified and we do not
find any reason to modify their conviction under Section 325
I.P.C. Insofar as the sentence for the conviction under
Section 307 I.P.C. is concerned, the appellants were sentenced
to undergo imprisonment for seven years. Since the occurrence
was of the year 2000 and in the facts and circumstances of the
present case and also considering the age of the appellants at
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the time of the occurrence, the sentence of imprisonment
imposed upon them is reduced to five years.
(8) The appeal is accordingly disposed of.
..........................J. (R. BANUMATHI)
..........................J. (INDIRA BANERJEE)
NEW DELHI, OCTOBER 10, 2018.