STATE OF U.P. Vs SUMAN
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000409-000409 / 2005
Diary number: 15508 / 2004
Advocates: KAMLENDRA MISHRA Vs
K. SARADA DEVI
Crl.A. No. 409 of 2005 1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 409 OF 2005
STATE OF U.P. .. APPELLANT(S)
vs.
SUMAN .. RESPONDENT(S)
O R D E R
1. This is an appeal against acquittal.
2. The Sessions Judge had convicted the respondent
herein, the wife of the deceased, Manni, for an offence
punishable under Section 302 of the Indian Penal Code and
had awarded a sentence of life imprisonment. This
judgment has been reversed by the High Court. While doing
so, the High Court has given several findings which to our
mind call for no interference. The prosecution story is
that (P.W. 1) Chunna and Smt. Kallo (P.W. 2), the parents
of the deceased, had not seen the accused firing the shots
Crl.A. No. 409 of 2005 2
but on hearing the sound of firing they along with
Rameshwar, brother of PW 2, had entered the room belonging
to the accused and the deceased and had found the injured
lying there and on enquiry he had told Rameshwar that the
accused had fired the shots injuring him. We find it
improbable, and it is so found by the High Court, that the
respondent, a young woman, had, at that stage, run away
along with three young children despite the presence of
two men in the room and after bolting the door from the
outside. The improbability of the story has been further
highlighted by the High Court by observing that as per
the prosecution, the injury had been caused to the
deceased from a short distance i.e. the firing was within
the room but there were no signs of blackening, tattooing
or charring around the wounds and as a shot gun had been
used allegedly from a distance of 8 to 10 feet the
dimension of injury no. 1 which was 1.00cm X 1.00cm which
could not have been possible as there would be substantial
dispersal of the pellets. The High Court has also found
that one metal bullet had been recovered from the dead
body which could not be a pellet from a shot gun
cartridge. The High Court has also observed that the
recovery of a gun from one Kamlesh about one month after
the incident (which was the licensed weapon of the
deceased) could not be connected with murder as the two
Crl.A. No. 409 of 2005 3
empty cartridges recovered from the murder site, did not
match the murder weapon, more particularly, as the initial
prosecution story was that the shot gun had been left
behind in the room by the accused when she had run away.
3. No interference is thus called for.
4. The appeal is, accordingly, dismissed.
.......................J. (HARJIT SINGH BEDI)
.......................J.
(R.M. LODHA) New Delhi,
October 07, 2010.