STATE OF PUNJAB Vs MOHINDER SINGH .
Case number: Crl.A. No.-001365-001365 / 2002
Diary number: 11602 / 2002
Advocates: KULDIP SINGH Vs
KUSUM CHAUDHARY
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1365 OF 2002
State of Punjab ..Appellant
Versus
Mohinder Singh & Ors. ..Respondents
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. State of Punjab has questioned the correctness of the judgment
rendered by a Division Bench of the Punjab and Haryana High Court
directing acquittal of the respondents. Each of the respondents was found
guilty of offences punishable under Sections 302,450,324,148 read with
Section 149 of the Indian Penal Code, 1860 (in short the ‘IPC’). Learned
Additional Sessions Judge Gurdaspur has found the accused guilty and
sentenced them as aforestated.
2. Prosecution version in a nutshell is as follows:
At about 6 PM on October 31, 1995 Teja Singh (PW2) alongwith his
son Joginder Singh and his daughter-in-law Paramjit Kaur(PW3) was
present in his haveli in Village china Railwala. His brother Fauja Singh and
his son Nirmal Singh (PW4) were living in an adjoining house and were
present therein. Soon thereafter accused Dalbir Singh alias Kala, Mohinder
Singh and Swinder Singh, all armed with knieves, Baljit Singh alias Beeta
armed with Dang, and Jasbir Singh alias Killa, Rachhpal Singh alias Pappu
and Ramjit Singh alias Rana all empty handed came to the spot. Rachhpal
Singh raised a lalkara that the complainant party be taught a lesson for
having got Dalbir Singh arrested by giving false information to the police,
Ranjit Singh then caught hold of Joginder Singh from his long hair and
Dalbir Singh gave two blows with the knife he was carrying. The other
accused also caused injuries to Joginder Singh with their respective
weapons. Nirmal Singh and Paramjit Kaur tried to intervene but they too
sustained injuries caused by the accused. Fauja Singh raised an alarm
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hearing which all the accused ran away from the spot. Joginder Singh was
removed to the Civil Hospital Gurdaspur where he was declared dead
whereas the two injured eye witnesses, Nirmal Singh and Paramjit Kaur,
were medico-legality examined. Teja Singh (PW2) also left for the police
station but came across a police party headed by SI Sukhmohinder Singh
(PW 9) and made his statement to the said officer at 10.55 PM and on its
basis the FIR was registered at police station, Dhariwal at 11PM. The
special report was delivered to the Illaqa Magistrate at Gurdaspur at 7.22
AM, on November 1, 1995. The accused persons were arrested in the course
of the investigation and on its completion, were charged for offences
punishable under Sections 302, 450, 324, 148 read with Section 149 IPC.
They pleaded not guilty and were brought to trial.
In order to establish the accusations prosecution examined eight
witnesses. Teja Singh, Parmjit Kaur and Nirmal Singh (PWs.2, 3 & 4) were
stated to be eye witnesses and the last two were injured eye witnesses. The
trial court placed reliance on their version and directed conviction as
aforestated. Accused persons filed an appeal before the High Court.
Primary stand before the High Court was that there was delay in lodging the
FIR and sending the special report and injuries on the accused were not
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explained. It was also submitted that there was no mention in the FIR about
the injuries caused on Paramjit Kaur.
It was pointed out that Kuljit Kaur had sustained injuries inflicted by
Kala when she tried to intervene was not mentioned in the FIR. The High
Court accepted the stand and directed acquittal.
3. Learned counsel for the State submitted that the High Court’s
judgment is practically non-reasoned. The trial court had analysed the
evidence and noticed that there was no delay in either lodging the FIR or in
dispatching a special report. Further the trial Court had categorically noted
that the injuries on the accused were superficial.
4. Learned counsel for the respondent on the other hand submitted that
the whole truth has not been disclosed and therefore the High Court was
justified in directing acquittal. It is submitted that the scope for interference
with an order of acquittal is very limited and only where the judgment is
perverse or contrary to evidence on record, the appellate court in a given
case may interfere.
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5. It is to be noted that the High Court’s judgment is practically non-
reasoned and whatever reasons have been indicated are not only sketchy but
also are based on surmises and conjectures. There is also no discussion as
to why the conclusions of the trial court have been found to be
unsustainable. It is to be noted that the trial court found categorically that
there was no delay in lodging or despatching the FIR to Illqua Magistrate
and the injuries on the accused persons were superficial. It is accepted that
no report was lodged with the police about the accused person having
sustained injuries. There is no counter case and interestingly no report
appears to have been sent by the doctor who it was claimed by the accused
persons to have treated the accused for the injuries sustained. The trial
court noted that the occurrence took place around 6 PM. There were several
injured persons who were taken to the hospital. The trial court rightly noted
that it was but natural for Teja Singh whose son Joginder Singh had
sustained injuries to take him to the hospital to save his life and the life of
Paramjit Kaur and Nirmal Singh, instead of going first to the police station.
All these aspects have not been dealt with by the High Court. There is also
no discussion about evidence of PWs 2 & 4 by the High Court.
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6. In the aforesaid background we deem it proper to remit the matter to
High Court for a fresh consideration and disposal of the appeal by a
reasoned judgment. Since the matter is pending since long, we request the
High court to explore the possibility of early disposal of the matter.
7. The appeal is disposed of accordingly.
…………..… …..........................J.
(Dr. ARIJIT PASAYAT)
……………….….......................J.
(Dr. MUKUNDAKAM SHARMA) New Delhi, February 27, 2009
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