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CASE NO.: Appeal (crl.)  639 of 2007

PETITIONER: Raj Pal and another

RESPONDENT: State of Haryana

DATE OF JUDGMENT: 27/04/2007

BENCH: S.B. Sinha & Markandey Katju

JUDGMENT: J U D G M E N T

CRIMINAL APPEAL NO.    639        OF 2007 (Arising out of SLP(Crl) No.4988 of  2006 )

MARKANDEY KATJU, J.

1.      This appeal has been filed against the impugned judgment dated  8.12.2005 passed by the Punjab & Haryana High Court in Criminal Appeal  No. 67-DB/1997. 2.      Heard learned counsel for the parties and perused the record.

3.      The prosecution case is that Raj Pal and Jai Pal appellants are brothers  inter-se, being sons of Hari Chand.  A panchayat was held in the village, in  the month of February 1990, in connection with the theft of buffaloes of Yad  Ram.  Hira Lal complainant, Karan Singh, and Kure Ram had also attended  the Panchayat, in which Sohan Lal (@ Melha) deceased, who was uncle of  Yad Ram, had suspected the appellants to be the thieves.  It is alleged that  since then the appellants had been nourishing a grudge against Sohan Lal.

4.      On 5.8.1990, Hira Lal complainant, PW 10 Zile Singh and one Diwan  Singh were smoking "huqqa", in front of  the baithak of Shadi Lal.  At about  1.00 p.m.  Sohan Lal was returning to his house after grazing buffaloes in his  fields.  When he reached in front of Parshadi’s house, Jai Pal and Raj Pal  appellants who were armed with pharsi and lathi respectively came near him  and said that they would teach him a lesson for suspecting them as the  thieves of buffaloes.   Jai Pal then gave a pharsi blow and Raj Pal gave a  lathi blow on Sohan Lal’s head.  He fell on the ground.  Even in fallen  condition, Raj Pal gave 2-3 more lathi blows which hit him on his back.   Seeing this, Hira Lal (PW 9),  Zile Singh (PW 10), and Diwan Singh reached  the spot and rescued Sohan Lal from the clutches of appellants.  In the  rescuing process, Jai Pal also received injuries.  The appellants, thereafter,  fled away from the spot with their respective weapons.  Zile Singh and  Surender son of Hans Lal removed Sohan Lal (injured) from the spot, in a  car, to the General Hospital, Gurgaon, where he succumbed to his injuries.   On receipt of this information, in the form of medical ruqqa, Ex. PA, about  the death of Sohan Lal, Sub-Inspector Suraj Bhan reached the hospital,  where Hira Lal complainant and Bis Ram were found sitting near the dead- body of Sohan Lal.  He recorded the statement of Hira Lal, Ex. PH, and sent  it to the police station with his endorsement, Ex.PH/1, thereon, on which the  case against the appellants was registered vide formal FIR, Ex PH/2.  He  prepared inquest report, Ex. PL, and sent the dead-body for post-mortem  examination.  He visited the place of occurrence, prepared rough site plan  thereof, Ex. PM, and also called the photographer who took photographs,  Exs. P3 and P4 (negatives Exs. P1 and P2) , of the scene of occurrence.  He  also took into possession blood-stained earth from there vide memo, Ex. PN,

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after making it into a sealed parcel.  He searched for the appellants but could  arrest them only on 10.8.1990, as earlier they remained absconding.  On  12.8.1990, Raj Pal appellant got a lathi recovered in pursuance of his  disclosure statement.  Ex. PO, and the same was taken into possession vide  memo, Ex.PO/1.  Similarly, Jai Pal appellant also got recovered a ’pharsi’ in  pursuance of his disclosure statement, Ex. PP, and the same too, was taken  into possession vide memo, Ex. PP/1.          5.      After completion of investigation, challan was filed in court against  the appellants by Inspector Jag Parvesh PW5.          6.      On receipt of the case, by way of commitment, the trial court charged  the appellants under Section 302 read with Section 34 I.P.C. and since they  pleaded not guilty, the case was committed for trial.   7.      The witnesses examined by the prosecution, in support of their case,  are PW 1  Dr. B.M. Bhatnagar, PW 2 Dr. Sushil Goyal, PW 3 Mool Chand  Punia, PW 4 Balwant Rai Bhatia, PW 5 Inspector Jag Parvesh, PW 6  Constable Maheshswar, PW 7 Jai Singh, PW 8 Head Constable Murari Lal,  PW 9 Hira Lal, PW 10 Zile Singh and PW 11 Sub-Inspector Suraj Bhan.

8.      After consideration of the evidence on record the trial court by its  judgment dated 7.12.1996 found the appellant Raj Pal and Jai Pal   guilty of offence under Section 302 read with Section 34 I.P.C and  sentenced them to life imprisonment. 9.      Against the said judgment the accused filed an appeal before the High  Court which was dismissed by the impugned judgment, and hence this  appeal.   

10.     We have carefully perused the evidence and material on record and  we are of the opinion that the benefit of doubt has to be given to the accused.

11.     In this connection it may be mentioned that in the FIR dated 5.8.1990  it has been stated that the accused Jai Pal gave a pharsi blow on the head of  Sohan Lal while Rajpal gave a lathi blow on his head.  The same is the  statements in Court  of the alleged eye witnesses PW 9 Hira Lal and PW 10  Zile Singh.  A pharsi is a weapon which causes an incised wound like an  axe.  However, there is no incised wound on  the body of Sohan Lal as is  evident from the post mortem report.  There are four injuries on the dead  body of  Sohan Lal as found by Dr. Sushil Goyal’s post mortem report  conducted on 5.8.1990 at 6.05 p.m.  One of these wounds was a lacerated  wound on the head while the other wounds are contusions on the shoulder.   There is no incised wound.  Thus, there is a clear inconsistency between the  ocular version and the medical version.

12.     The prosecution version is that the pharsi was used lathi wise by its  blunt edge.  It seems to us that this appears to be a tutored version when the  prosecution realized that there was a clear inconsistency between the ocular  version and the medical version.  In fact in his statement in Court PW 9 Hira  Lal stated that he did not state to the police in his statement under Section  161 Cr.PC that the pharsi blow was given lathi wise.  Thus,  his statement in  the court appears to be a clear improvement over the statement given to the  police.  As regards the other witness PW 10 Zile Singh, he has not stated in  his evidence that the pharsi blow was given to Sohan Lal lathi wise.

13.     Another contradiction between the ocular version and the medical  version is that according to the FIR version and deposition of the eye  witnesses before the trial court two blows were given on the head of Sohan  Lal, a pharsi blow by Jai Pal and a lathi blow by Raj Pal.  However, in the  post mortem report only one injury (lacerated wound) was found on the head  of Sohan Lal.  

14.     In their statements under Section 313 Cr.PC  the accused Jai Pal and  Raj Pal accepted that they did attack Sohan Lal but said that they did so in  their self-defence.   In these statements the accused pleaded innocence and

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false implication by the witnesses.  They stated that a wrestling bout had  taken place in their village on the occasion of Raksha Bandhan in the year  1989.  Wrestlers of Rohtak and Bandhwari had opposed each other, at that  time Hansraj Sarpanch was married in the village Bandhwari and he had  sided with the wrestlers of that village whereas in fact they were not  winning.  Rajpal used to organize that wresting bout with the help of  villagers, and at that time, he, Hira Lal, Diwan Singh, Zile Singh and Karan  Singh had a wordy duel.  Raj Pal was telling that wrestlers of Rohtak had  won whereas they were opposing them and on that account they have been  falsely implicated in this case.  Aforesaid Hans Raj, Diwan Singh, Hira Lal,  Zile Singh and Karan Singh belong to different parties.  Ram Chand is also  stated to be their companion and was always opposed to them.          15.     Jai Pal accused further elaborated in his 313 Cr.PC statement that  Ram Chander had forcibly opened a door towards his plot.  He opposed it,  and hence they quarreled on that issue also.  Ram Chander, Sohan Lal,  Karan Singh came there with lathis and opened attack on him.  He ran away  but they overpowered him near the house of Parshadi.  He then picked up a  three pronged jelly from that place and used it in self-defence.  A blow of his  jelly hit the back of Sohan Lal.  He fell down.  A brick was lying on the  ground.  The peg for tethering cattle (Khunta) was also in existence at that  place.  Since Sohan Lal fell down he got a chance and escaped therefrom.   The police arrested him, his brother and his father on the evening of 5th of  August 1990.  He narrated the incident to the police.  Despite that, the police  implicated him falsely.  He had sufficient injuries in this accident but the  police did not arrange for his Medico Legal Report till 10th of August 1990.   The police even did not produce them  in the Court.  Only on the application  moved by his brother Shiv Raj, they were produced  in the Court.  The entire  prosecution case is false and concocted. If one is sitting on the chabutra of  Shadi Lal, then the house of Parshadi Lal was not visible and this proves that  Raj Pal, and his brother were not present, at all, at the time of the aforesaid  incident.   

16.     In their defence evidence the accused examined DW-1 Dr. S.P. Singh.   He stated that on 18.8.1990 at about 8.00 p.m. he medically examined Jai  Pal and found the following injuries on his person :-

(1)     Already dissected and stitched wound, over  the left parietal eminence, length 1-1/4".

(2)     Complaint of pain back.  No mark of  external injury was seen.  There was no  swelling.

(3)     Complaint of pain left calf, muscles.  There  was no mark of external injury.  There was  no swelling.

Learned counsel for the appellant has submitted that Jai Pal, the appellant  has honestly admitted that he caused the injury on the back of the deceased  with a jelly and his brother Raj Pal was not present.  He submitted that the  injuries  on the person of Jai Pal was in self-defence.  He further submitted  that the report of the local commissioner clearly reveals that it was not  possible for the eye witnesses Hira Lal and Zile Singh to have seen the  occurrence while sitting at the place in front of Shadi Lal’s Baithak as the  place of occurrence, that is the house of Prashadi Lal, is not visible from  there.  He further submitted that there is a clear contradiction between eye  the witnesses and the medical evidence  (details of which have already been  mentioned above).  The delay in lodging the FIR also shows that it is a  concocted false story.  The injuries on the person of Jai Pal are totally  unexplained by the prosecution and they are in conformity with the defence  version.  

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17.     Learned counsel further stated that the motive attributed to the  accused was stale and the theft of buffalo of Yad Ram and Sohan Lal was  only a the suspicion which had taken place a long time back and was no  reason to commit a serious crime as murder.  Learned counsel further  submitted that the FIR is the result of consultation and deliberation.  The  special report was received by the Illaqa Magistrate at 6.55 p.m. even though  his residence is only 100 yards from the police station.   

18.     We are of the opinion that in this case the benefit of doubt has to be  given to the accused and it is possible that it is a case of bona fide self- defence.

19.     In Bishna vs. State of West Bengal (2005) 12 SCC 657 one of us  (Hon. S.B. Sinha, J) have discussed in great detail the law of private defence  and the effect of non-explanation by the prosecution of the injuries on the  accused.

20.     While there is no absolute rule that merely because the prosecution  has failed to explain the injuries on the accused ipso facto the prosecution  case should be thrown out, the non-explanation of the injuries on the accused  is certainly an important circumstance which has to be taken into  consideration by the Court in deciding whether the benefit of doubt should  go to the accused.   In Bishna’s case (supra) the entire law on the point has  been discussed in great detail, and hence it is unnecessary to repeat it here.

21.     The injuries on the accused include an injury on the head, which is a  vital part of the body.  Ordinarily self-inflicted injuries are on non-vital  parts.  The injury on the head of the accused Jai Pal required stitches.  It is  difficult to believe that this was self-inflicted.  Moreover, in the present case,  as noticed above, there are very important discrepancies in the prosecution  version.  It is true that minor discrepancies will not necessarily lead to the  rejection of the prosecution case, but when there are major discrepancies and  unexplained injuries on the accused it is an important factor to be taken into  account.          22.     In his statement under Section 313 Cr.PC, Jai Pal has stated that Ram  Chander had forcibly opened a door towards his plot.  Since Jai Pal opposed  this there was a quarrel on this issue.  Thereupon Ram Chander, Sohan Lal  and Karan Singh attacked Jai Pal and he tried to run away, but they  overpowered him near the house of Parshadi where he picked up a jelly and  used it in his self-defence.            23.     While we are not in a position to say that the version of Jai Pal is  necessarily correct, it certainly throws a reasonable doubt upon  the entire  prosecution version when it is coupled with other circumstances (such as  major discrepancies between the ocular version and the medical evidence)  which have already been referred to above.          24.     In view of the above discussion, we are of the opinion that the benefit  of doubt has to be given to the appellants.  The appeal is allowed.  The  impugned judgments of the trial court and the High Court are set aside.  The  appellants shall be released forthwith unless required in some other case.