STATE OF HARYANA Vs BIRA @ BHIRA
Bench: N.V. RAMANA,PRAFULLA C. PANT
Case number: Crl.A. No.-001581-001581 / 2013
Diary number: 10242 / 2013
Advocates: VISHWA PAL SINGH Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1581 OF 2013
State of Haryana … Appellant
Versus
Bira @ Bhira …Respondent
WITH
SPECIAL LEAVE PETITION (CRL.) NO. 3779 OF 2014
Fatta Ram … Petitioner
Versus
State of Haryana …Respondent
J U D G M E N T
Prafulla C. Pant, J.
Both Criminal Appeal filed by the State of Haryana and
Special Leave Petition filed by accused Fatta Ram, are directed
against the judgment and order dated 03.05.2012 passed by
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High Court of Punjab and Haryana in Criminal Appeal No.
662-DB of 2007, whereby said Court has allowed the appeal of
Bira @ Bhira, and acquitted him of all charges in respect of
offences punishable under Sections 302, 323 read with
Section 34 of Indian Penal Code (for brevity “IPC”), but
maintained the conviction and sentence recorded against
remaining two accused, namely, Sant Lal and Fatta Ram.
2. We have heard learned counsel for the parties and
perused the record.
3. Prosecution story, in brief, is that Vakil Singh (deceased
in the present case) was an accused in the case of murder of
one Atma Ram of Village Nagal. He (Vakil Singh) was acquitted
by the Apex Court about a month before the incident of the
present case. On 08.05.2005 at about 11.00 a.m., he was
coming along with his wife (PW-8 Balbiro) to his village from
Bicchian where the two had gone in connection with
condolence of one of their relatives. PW-7 Tehla Ram along
with his uncle Mohan Singh had also gone there and was
ahead of them. At that point of time, the three accused
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namely, Sant Lal, Fatta Ram and Bira @ Bhira who were
armed with deadly weapons came on motorcycles and
intercepted Vakil Singh. All the three accused persons
assaulted Vakil Singh. Accused Sant Lal gave a blow with a
‘Gandasi’ (heavy sharp edged weapon), accused Fatta Ram
gave a blow with a ‘Lathi’ and Bira @ Bhira allegedly gave a
blow with iron rod (handle of water pump). PW-8 Balbiro
resisted but she was also assaulted by the accused persons.
When Mohan Singh and PW-7 Tehla Ram, who were ahead,
turned back, the three accused attempted to flee but Fatta
Ram fell down from his motorcycle as the same got skid and
he was caught by villagers. The other two managed to escape.
PW-7 Tehla Ram took both the injured Vakil Singh and
Balbiro to Mahavir Dal Hospital, Cheeka. Vakil Singh
succumbed to the injuries and died in the hospital. The First
Information Report (Ex. PH-1) of the incident was lodged by
PW-7 Tehla Ram on the very day. PW-13 Sub-Inspector Brij
Mohan of Police Station, Cheeka started the investigation.
PW-2 Dr. Aman Sood along with team of doctors conducted
the post mortem examination and prepared autopsy report.
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The investigation was completed by PW-3 Sub-Inspector Surta
Ram who submitted the charge sheet against all the three
accused for their trial in respect of offence punishable under
Section 302 IPC.
4. After committal of the case, Sessions Judge, Kaithal,
framed charge against all the three accused in respect of
offences under Section 302, 323 read with Section 34 IPC to
which all the three accused pleaded not guilty and claimed to
be tried. On this, prosecution got examined PW-1 Dr. Ajit Pal
Singh, PW-2 Dr. Aman Sood, PW-3 Sub-Inspector Surta Ram,
PW-4 Constable Gurvinder Singh, PW-5 Head Constable
Balwinder Singh, PW-6 Dr. Romila Jhanji, Medical Officer,
PW-7 Tehla Ram (informant eye witness), PW-8 Balbiro
(injured eye witness), PW-9 Draftsman Lachman Singh, PW-10
Ram Mehar Singh, PW-11 Head Constable Bir Bhan, PW-12
Assistant Sub-Inspector Dharam Pal and PW-13
Sub-Inspector Brij Mohan (Investigating Officer). The
prosecution evidence was put to the accused under Section
313 of the Cr.P.C. in reply to which they pleaded that the
evidence adduced against them is false. In defence, on behalf
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of the accused DW-1 Ajmer Singh, DW-2 Garibu Ram and
DW-3 Puran Singh were got examined. The trial court after
hearing the parties found that charge of offences punishable
under Sections 302, 323 read with Section 34 IPC is proved
against all the three accused. Accordingly, all the three were
convicted and each one of them was sentenced to undergo
imprisonment for life and to pay fine of Rs. 5,000/- (under
Section 302 IPC), in default to undergo further six months
rigorous imprisonment. Further, the trial court sentenced the
convicts to undergo rigorous imprisonment for a period of six
months under Section 323/34 IPC.
5. Aggrieved by order dated 16.05.2007/18.05.2007 passed
by Sessions Judge, Kaithal, in Sessions Trial No. 23 of 2006,
the three convicts filed Criminal Appeal no. 662-DB-2007
which is partly allowed by High Court. Conviction and
sentence recorded against Sant Lal and Fatta Ram is
maintained, but that of Bira @ Bhira was set aside, holding
that charge as against him is not proved beyond reasonable
doubt. Consequently, Criminal Appeal No. 1581 of 2013 is
filed by the State of Haryana challenging acquittal of Bira @
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Bhira by the High Court, and Special Leave Petition (Crl.) No.
3779 of 2014 is filed by convict Fatta Ram which is clubbed by
the Criminal Appeal filed by the State.
6. Before further discussion, we think it just and proper to
mention the ante mortem injuries found on the dead body of
Vakil Singh by PW-2 Dr. Aman Sood. The same are being
reproduced below:-
“1. Lacerated wound 8 x 2 cm with fracture of bone in left temporal parietal region. Brain matter was coming out of it.
2. Incised wound over left temporal region 3 x1 cm. On deep dissection, there is extra dural haematoma of the size of 5 x 3 cm.
3. Lacerated wound over the left maxillary region blood clotted around the wound.
4. There was lacerated wound over the right ring finger with fracture of proximal phalanx.”
According to PW-2 Dr. Aman Sood, the deceased had
died due to shock and hemorrhage on account of injuries
suffered by him on the vital parts.
7. It is also relevant to mention here the injuries found on
the person of Balbiro by PW-6 Dr. Romila Jhanji on
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08.05.2005 at about 4.00 p.m. The same are being reproduced
below from MLR (Ex. P.G.):-
“1. A lacerated wound of 1 cm. x ½ cm. on the left cheek. Wound was bleeding. She was referred to C.H. Kaithal for X-ray of left cheek and expert opinion.
2. There was an abrasion of the size of 1 cm. x 1 cm. on left knee.”
8. PW-8 Balbiro has narrated the prosecution story stating
that her husband was accused in connection with murder of
Atma Ram, and he was acquitted by the Court. After release of
her husband (Vakil Singh) from the jail they had shifted to
village Darauli, and on the day of incident they had gone to
village Bicchian. She further told that on their way back on
the day of incident at about 11.00 a.m. the accused
surrounded them and assaulted. She has stated that accused
Sant Lal gave blow with Gandasi and accused Fatta assaulted
with lathi. She further told after the incident she and her
husband were taken to hospital by Tehla Ram. Statement of
PW-2 is corroborated not only from the medical evidence on
record discussed above but also from the statement of PW-7
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Tehla Ram. Both these witnesses have stated that Fatta Ram
while fleeing fell down and was caught by the villagers.
9. PW-1 Ajit Pal Singh has proved the injuries found on the
person of accused Fatta Ram. The same are being reproduced
below:-
“1. A lacerated wound 1.3 cm. x 2.5 cm x bone deep on left parietal region 4 cm from mid line of skull and 18 cm. from frontal hair line. Advised X-ray.
2. Lacerated wound 1 cm. x 1 cm. x bone deep on mid line of skull and 19 cm from frontal hair line. Advised X-ray.
3. Lacerated wound 3cm. x 1.5cm x bone deep on right parietal region 2cm from mid line of skull and 19 cm. from frontal hair line. Advised X-ray.
4. Lacerated wound on right temporal region 6 cm. from mid line of skull, 5 cm. from right ear pinna and 9 cm. from frontal hair line, measuring 4.5 x 1.6 cm. x bone deep. Advised X-ray
5. Contused swelling on right fore-arm 3 cm. below right elbow joint measuring 3 cm. x 4 cm. Advised X-ray.
6. Swelling 3 cm. x 2 cm. on right side of back, 6 cm. from vertebral colon, corresponding to L.4. X-ray was advised.”
In view of the above evidence, the prosecution story
further gets corroborated that after the incident Fatta Ram
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was apprehended and beaten by villagers. As such, we find
no error in the conviction recorded against him and the
Special Leave Petition filed by him is liable to be dismissed.
10. Learned counsel for the special leave petitioner submitted
that DW-1 Ajmer Singh (Sarpanch of the village) has not
corroborated the fact that the villagers caught Fatta Ram after
the incident. We have carefully gone through the statement of
DW-1 Ajmer Singh. What he has stated is that when he saw
many persons gathered at the place of incident where the dead
body was lying, telephone call was given to the police. Since
this witness has reached after the incident, as such, his
statement does not throw light as to the fact that whether
Fatta Ram was caught or not by the villagers.
11. Our attention is also drawn on behalf of the Special
Leave Petitioner to the cross-examination of PW-1 Dr. Ajit Pal
Singh who has stated that injuries No. 1 to 3 could not have
been suffered due to fall from a motorcycle. On scrutinizing
the statement of PW-1 Dr. Ajit Pal Singh, we find that he has
clarified that injuries no. 4 to 6 could have been suffered by
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the accused (Fatta Ram) by falling down. Since villagers
apprehended the said accused, other injuries could have been
caused while he was caught by the villagers.
12. On behalf of the State of Haryana (appellant), it is argued
that the High Court has erred in law in disbelieving the
testimony of injured eye witness (PW-8) and that of Tehla Ram
(PW-7) as against Bira @ Bhira. It is contended that the
evidence of the prosecution witnesses is equally reliable as
against Bira & Bhira, as it was reliable against the two other
accused.
13. We have carefully gone through the impugned order
passed by the High Court. The High Court has taken note of
the fact that Atma Ram (in whose murder case Vakil Singh
was accused) was father of accused Sant Lal. Role of Sant Lal
in commission of crime to take revenge after the acquittal of
the deceased, cannot be doubted. Involvement of Fatta, as he
was caught by the villagers immediately after the incident, can
also not to be doubted. But the presence of accused Bira @
Bhira who was Son-in-law of Atma Ram, and belonged to a
separate village appears to be doubtful and it cannot be ruled
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out if his name was added due to enmity. We do not find
sufficient reason to disagree with the above view taken by the
High Court. Therefore, we are not inclined to interfere with the
acquittal of Bira @ Bhira recorded by the High Court.
14. For the reasons as discussed above, we find no force in
the appeal filed by the State of Haryana, and the Special Leave
Petition filed by the Fatta Ram. Accordingly, the Criminal
Appeal and the Special Leave Petition are hereby dismissed.
………………………..…….J. [N.V. Ramana]
………………………..…….J. [Prafulla C. Pant]
New Delhi; April 24, 2017.