1

A.F.R.

Chief Justice's Court

Case :­ CRIMINAL APPEAL No. ­ 693 of 1983

Appellant :­ Amar Singh

Respondent :­ State Of U.P.

Counsel for Appellant :­ Satya Prakash Srivastava,Lalit 

Singh,S.P.Srivastava,Sarvesh,Yashpal Yadav

Counsel for Respondent :­ Satya Prakash,AGA

Hon'ble Govind Mathur,Chief Justice

Hon'ble Saurabh Shyam Shamshery,J.

[Per : Hon'ble Saurabh Shyam Shamshery, J.]

1.Heard   learned   counsel   for   the   parties   and   perused   the

record.

2.The appellant­accused has called in question the judgment

and order dated 19.3.1983 whereby the learned IV Additional

District and Sessions Judge, Kanpur has convicted the appellant­

accused in S.T. No.58 of 1982 (State vs. Amar Singh and others) for

the   offence  under   Section   302   IPC   and   sentenced   to   life

imprisonment.   The   rest   of   three   co­accused   were   however,

acquitted.

3.The background aspect so far as relevant for the present

appeal could be noticed in brief as follows :­

(i)  PW­1 ­ Sunil Dutt, minor son of deceased submitted a

written complaint to the effect that on 12.10.1981, he along with

his sister namely Sunita Verma (PW­2), minor daughter of the

deceased were going on two separate bicycles to their school at

'about 9 a.m. along with their father (since deceased) who was

teacher by profession. When they reached near the patri of Nehar,

appellant­accused along with other three co­accused, who were

hiding in the bushes, suddenly came out and attacked his father.

The appellant­accused and co­accused Kripal Singh were armed

with pistol and other two co­accused namely Mardan Singh and

Sultan Singh were armed with lathi. The father of appellant (since

CRIMINAL APPEAL No. ­ 693 of 1983

Neutral Citation No. - 2019:AHC:144541-DB

2

deceased) got down from the bicycle. PW­1 and PW­2 ran towards

one side and hid themselves. Both PW­1 and PW­2 witnessed the

occurrence wherein, appellant­accused fired the deceased with fire

arm on the right side of his chest. Co­accused Kripal Singh also

fired from country made pistol on the left cheek of the deceased.

Due to assault, father of PW­1 fell down and other co­accused

Mardan Singh and Sultan Singh, who were armed with lathi

assaulted the deceased. Seeing the occurrence, PW­1 and PW­2

started crying. At that time, their uncle – Lala Ram s/o Shiv Pal,

Nathu Ram s/o Shiv Ram and Santosh Kumar (PW­3) s/o Govind

Prasad of the village came to the spot. It was further mentioned in

the written complaint that earlier there was some dispute between

the deceased and appellant­accused regarding the cutting of drain

and   an   FIR  was  lodged   against  the  appellant­accused   by  the

deceased   and   due   to   this   enmity,   accused   persons   killed   the

deceased.

(ii) The FIR was lodged at about 3:15 p.m. on 12.10.1981

i.e. on the day of occurrence. The distance between the place of

occurrence and the police station was ten miles (about 16 km).

(iii) The prosecution in order to bring the guilt of accused

persons home, examined the following witnesses :­

Sunil Dutt (PW­1), Sunita Verma (PW­2), Santosh Kumar

(PW­3), Jagmohan Lal (PW­4), Ram Sewak Singh (PW­5), Babu

Ram (PW­6), Mahendra Singh (PW­7), Suraj Prasad Agnohotri

(PW­8), Mahadeo Singh (PW­9), Dr. P.C. Chaurasia (PW­10). 

(iv) PW­1 is the minor son of deceased and was around 14

years old, when the incident took place, his evidence was recorded

on   27.7.1982.   In   his   testimony,   he   repeated   the   version   as

mentioned in the written complaint. PW­1 was subjected to detail

cross­examination.

CRIMINAL APPEAL No. ­ 693 of 1983

3

(v) PW­2, daughter of the deceased was around 15 years of

age, also supported the testimony of PW­1. She was also cross­

examined in detail. Both PW­1 and PW­2 were eye witnesses to the

occurrence.

(vi) PW­3 ­ Santosh Kumar has stated in his testimony that

on 12.1.1981 around 9 a.m., he heard the sound of firing and

when he came near the place of occurrence, which was at a

distance of 100 steps, he saw the accused Amar Singh and co­

accused Kripal Singh having armed with country made pistol. The

other co­accused namely Mardan Singh and Sultan Singh were

assaulting the deceased with lathis at that time. On chasing, the

accused ran away. He was also cross­examined in detail.

(vii)  PW­5 ­ Ram Sewak Singh ­ Sub­Inspector, who was

Investigating Officer of the case, stated in his testimony that he

recorded   the   written   complaint   of   PW.1   on   12.10.1981   and

thereafter, he proceeded to the place of occurrence, however due

to night, no further investigation could take place. On the next day

i.e. 13.10.1981, panchayatnama was prepared. The body of the

deceased was seized in presence of the witnesses. Site plan was

prepared, sample of plain as well as blood stained earth was taken.

This witness was also cross­examined in detail.

(viii)PW­8 ­ Suraj Prasad Agnihotri, who was appointed as

Sub­Deputy Inspector of Schools, was examined for the purpose of

temporary transfer of deceased. 

(ix)  PW­10 ­ Dr. P.C. Chaurasia, who conducted the post­

mortem   of   the   deceased,   was   also   examined.   The   following

injuries were found on the body of deceased :­

(i) Gun shot wound 1 c.m x 1 c.m. x chest cavity deep on

right side of chest in its outer aspect 6 c.m. below the right axilla

and 6 c.m. outer to the right nipple in inter­coastal space between

CRIMINAL APPEAL No. ­ 693 of 1983

4

5

th

  and 6

th

  rib. Blacking and charing were not present. Margins

were inverted.

(ii) Lacerated wound 2.5 c.m. x 1.5 c.m. x muscle deep or

inner aspect of right upper arm 5.6 c.m. below the centre of axilla.

The Doctor had opined that the death of deceased took place

about 2 or 2

½  days before the post­mortem and death was caused

due to shock and hemorrhage as a result of the fire arm injuries.

This witness was also cross­examined. 

4.After   the   prosecution   evidence   was   over,   statement   of

appellant­accused was recorded under Section 313 Cr.P.C wherein

he denied the evidence put against him. No defence witness was

examined.

5.The IVth Additional District and Sessions Judge, Kanpur

after considering the evidence on record and arguments raised by

prosecution   as   well   as   from   the   defence   side,   convicted   the

appellant­accused under Section 302 IPC, however, acquitted the

other co­accused namely Kripal Singh, Sultan Singh and Mardan

Singh, vide judgment and order dated 19.3.1983. On the same

day, sentence was also pronounced and the accused­appellant was

sentenced to undergo imprisonment for life. The judgment and

order dated 19.3.1983 is impugned in the present criminal appeal.

6.Learned counsel for the appellant­accused has challenged

the impugned judgment mainly on the following grounds :­

(i) FIR is anti­timed ­ Learned counsel has pointed out that

the   occurrence   took   place   on   12.10.1981   at   about   9   A.M.,

however, the FIR was lodged on the same day at about 3:50 P.M.

The distance between place of occurrence and police station was

ten miles. According to learned counsel, delay of about more than

six hour was fatal for the entire prosecution story. He further

submitted that the written complaint, submitted by the PW­1 was

CRIMINAL APPEAL No. ­ 693 of 1983

5

tutored and was not  written  by PW­1. It was further submitted

that   the   FIR   was   anti­timed   and   tainted.   The   genesis   of   the

occurrence was withheld.

Learned counsel also submitted that there is no G.D. entry

about the recording of the written Tehrir. Learned counsel relying

upon evidence of P.W­5 submitted that Investigating Officer was

not even sure about the time of leaving police station and the time

of reaching the place of occurrence. 

Learned   counsel   has   relied   upon   the   judgment   of   the

Supreme Court in Mehraj Singh vs. State of U.P., 1994 (5) SCC

188, wherein it has been held in para 12 that :­

“12. FIR in a criminal case and particularly in a murder

case is a vital and  valuable piece  of  evidence for  the

purpose of appreciating the evidence led at the trial. The

object of insisting upon prompt lodging of the FIR is to

obtain the earliest information regarding the circumstance

in which the crime was committed, including the names of

the actual culprits and the parts played by them, the

weapons,   if   any,   used,   as   also   the   names   of   the

eyewitnesses, if any. Delay in lodging the FIR often results

in embellishment, which is a creature of an afterthought.

On account of delay, the FIR not only gets bereft of the

advantage of spontaneity, danger also creeps in of the

introduction of a coloured version or exaggerated story.

With a view to determine whether the FIR was lodged at

the time it is alleged to have been recorded, the courts

generally  look  for   certain   external  checks.   One  of   the

checks is the receipt of the copy of the FIR, called a special

report in a murder case, by the local Magistrate. If this

report is received by the Magistrate late it can give rise to

an inference that the FIR was not lodged at the time it is

alleged   to   have   been   recorded,   unless,   of   course   the

prosecution can offer a satisfactory explanation for the

delay in despatching or receipt of the copy of the FIR by

the local Magistrate. Prosecution has led no evidence at all

in   this   behalf.   The   second   external   check   equally

important is the sending of the copy of the FIR along with

the dead body and its reference in the inquest report. Even

though the inquest report, prepared under Section 174

Cr.P.C. is aimed at serving a statutory function, to lend

CRIMINAL APPEAL No. ­ 693 of 1983

6

credence to the prosecution case, the details of the FIR and

the gist of statements recorded during inquest proceedings

get reflected in the report. The absence of those details is

indicative of the fact that the prosecution story was still in

an embryo state and had not been given any shape and

that   the   FIR   came   to   be   recorded   later   on   after   due

deliberations and consultations and was then ante­timed

to give it the colour of a promptly lodged FIR. In our

opinion, on account of the infirmities as noticed above, the

FIR has lost its value and authenticity and it appears to us

that the same has been 'ante­timed and had not been

recorded till the inquest proceedings were over at the spot

by PW 8.”

(ii) Testimony of the child witnesses cannot be relied :­

It has been argued by learned counsel for the appellant­

accused that PW­1 and PW­2, the alleged eye­witnesses were child

witnesses, therefore, it was not safe to have relied upon their

testimonies.   From   the   evidence   of   PW­1   and   PW­2,   learned

counsel for the appellant­accused submitted that the presence of

these   alleged   eye­witnesses   at   the   place   of   occurrence   was

doubtful. Further conduct of the PW­1 and PW­2 was not even

natural as they had not rushed to save their father rather they ran

away from the place of occurrence. To buttress his argument,

learned  counsel has  relied   upon  the  judgment  passed  by  the

Supreme Court in Digamber Vaishnav and another vs. State of

Chattisgarh, 2019 4 SCC 522, wherein it has been held in para

22 and 23 that :­

22. This Court has consistently held that evidence of a child

witness must be evaluated carefully as the child may be

swayed by what others tell him and he is an easy prey to

tutoring. Therefore, the evidence of a child witness must find

adequate corroboration before it can be relied upon. It is

more a rule of practical wisdom than law. [See Panchhi and

others v. State of U.P., (1998) 7 SCC 177, State of U.P. v.

Ashok Dixit and another, (2000) 3 SCC 70, and State of

Rajasthan v. Om prakash, (2002) 5 SCC 745].

23.  In Alagupandi alias Alagupandian v. State of Tamil

CRIMINAL APPEAL No. ­ 693 of 1983

7

Nadu, (2012) 10 SCC 451, this Court has emphasized the

need to accept the testimony of a child with caution after

substantial corroboration before acting upon it. It was held

that:

"36. It is a settled principle of law that a child witness can be

a competent witness provided statement of such witness is

reliable, truthful and is corroborated by other prosecution

evidence. The court in such circumstances can safely rely

upon the statement of a child witness and it can form the

basis for conviction as well. Further, the evidence of a child

witness   and   credibility   thereof   would   depend   upon   the

circumstances of each case. The only precaution which the

court should bear in mind while assessing the evidence of a

child witness is that the witness must be a reliable one and

his/her demeanour must be like any other competent witness

and that there exists no likelihood of being tutored. There is

no rule or practice that in every case the evidence of such a

witness   be   corroborated   by   other   evidence   before   a

conviction can be allowed to stand but as a rule of prudence

the court always finds it desirable to seek corroboration to

such evidence from other reliable evidence placed on record.

Further, it is not the law that if a witness is a child, his

evidence shall be rejected, even if it is found reliable."

(iii)Accused­appellant is entitled of benefit of acquittal

of other three co­accused ­

Learned counsel for the appellant­accused pointed out on the

basis of the prosecution evidence, three co­accused were acquitted

as the prosecution evidence was not found to be sufficient to prove

the   guilt   of   the   said   three   co­accused.   Since   the   prosecution

evidence was found not sufficient to convict the other three co­

accused, therefore, same set of evidence could not be sufficient to

prove the guilt of appellant­accused also. In this regard, learned

counsel has relied upon paragraph 43 of the impugned judgment,

which is quoted hereinafter :­

43.As already stated above, the presence of P.W.1 and

P.W.2 at the time and place of occurrence is natural and

cannot be doubted. No dobut there are exaggerations in

their statements which appears to be solely because they

CRIMINAL APPEAL No. ­ 693 of 1983

8

were made in the F.I.R. Itself in consultation with the

police so as to include accused Kripal Singh, Mardan

Singh and Sultan Singh in the commission of the offence.

In view of the fact that the statement of P.W.1 and

P.W.2 to the effect that accused Kripal Singh had also

fired at the deceased which struck him in the left cheek;

and that accused Mardan Singh and Sultan Singh were

pressing the neck of the deceased, are in contradiction

with   the   medical   evidence   and,   therefore,   the

participation of these three accused in the commission of

the   offence   is   not   without   reasonable   doubt   and

suspicion.”

(iv)No motive and no recovery ­   Learned counsel for the

appellant­accused also submitted that there was no motive of the

appellant­accused to cause death of the deceased and prosecution

was failed to recover even the weapon used in the crime. Absence

of motive and absence of alleged recovery of weapon used in

occurrence was fatal for entire prosecution case.

7.Per contra, learned counsel appearing on behalf of the State

supported the impugned judgment.

8.Heard   learned   counsel   for   the   parties   and   perused   the

materials available on record.

9.Our discussions on the submissions raised by learned counsel

for the parties are as follows :­

(i) Whether or not the First Information Report was anti­

timed ?

From   the   evidence   on   record,   it   is   evident   that   the

occurrence took place on 12.10.1981 around 9 a.m. and the FIR

was lodged at police station Mangalpur, District Kanpur Nagar on

the same day at about 3:15 in the evening. The distance between

the place of occurrence and the police station was about ten miles

i.e. about 16 kms. In the present case, deceased was the father of

PW­1 and PW­2, who witnessed the assault on their father. Both

CRIMINAL APPEAL No. ­ 693 of 1983

9

PW­1 and PW­2 were minor on the date of incidence. Delay of

about six hours in lodging the FIR at the police station, which is

about 16 kms. from the place of occurrence, by the minor child,

whose father was shot and died on the spot, cannot be said to be

unreasonable delay and the FIR cannot be held to be anti­timed.

Considering   mental   position   of   PW­1   when   his   father   was

assaulted to dead before him, delay of six hours in lodging an FIR

was very well explained.

In the facts and circumstances of the case, lodging of the FIR

was prompt. It is also relevant to note here that the PW­1 in his

cross­examination has specifically stated that the Tehrir (report)

was scribed by him after taking out a leaf from his biology copy. At

the time of scribing the report, he was also weeping and it took

about 1

½ hour in writing the report. Therefore, the submission

made on behalf of the learned counsel for the appellant­accused

regarding the FIR to be anti­timed is rejected.

It would be relevant to quote para 26, 27 and 28 of the

recent judgment passed by the Apex Court in the matter of Satya

Raj Singh vs. State of Madhya Pradesh reported in  (2019) 3

SCC 615 that :­

“24. So far as the next argument of the learned counsel for

the appellant, that since there was delay in filing of FIR, the

prosecution case should not be believed, is concerned, it was

also rightly repelled by the High Court..

27. It is not in dispute that the incident in question occurred

around   7.30   p.m.   on   19.09.1999,   whereas   the   FIR   was

lodged by PW1 on the next day, i.e., 20.09.1999 at around 9

a.m. It is also not in dispute that the Police Station was

around 25 KM away from the place of occurrence.

28.  In our opinion, since Bhaiya died after few hours of the

incident and by that time it was dark night, it was, therefore,

not possible for the complainant to go to the Police Station

which was around 25 KM away from the place of occurrence

immediately in the night to lodge the report/FIR. In these

circumstances, if PW1 left for lodging report/FIR on the next

CRIMINAL APPEAL No. ­ 693 of 1983

10

day morning and lodged the report/FIR around 9.30 a.m. it

cannot   be   said   that   there   was   delay   in   lodging   the

report/FIR.”

The Apex Court has also held in para 14 and 15 of the

judgment passed in  Ravinder Kumar and Another vs. State of

Punjab reported in (2001) 7 SCC 690 that :­

14. When there is criticism on the ground that FIR in a

case was delayed the court has to look at the reason why

there was such a delay. There can be a variety of genuine

causes   for   FIR   lodgment   to   get   delayed.   Rural   people

might be ignorant of the need for informing the police of a

crime   without   any   lapse   of   time.   This   kind   of

unconversantness   is   not   too   uncommon   among   urban

people also. They might not immediately think of going to

the police station. Another possibility is due to lack of

adequate transport facilities for the informers to reach the

police   station.  The   third,   which   is   a   quite   common

bearing, is that the kith and kin of the deceased might

take some appreciable time to regain a certain level of

tranquillity of mind or sedativeness of temper for moving

to the police station for the purpose of furnishing the

requisite information.  Yet another cause is, the persons

who are supposed to give such information themselves

could be so physically impaired that the police had to

reach them on getting some nebulous information about

the incident.

15.  We are not providing an exhausting catalogue of

instances which could cause delay in lodging the FIR. Our

effort is to try to point out that the stale demand made in

the criminal courts to treat the FIR vitiated merely on the

ground of delay in its lodgment cannot be approved as a

legal   corollary.   In   any   case,   where   there   is   delay   in

making the FIR the court is to look at the causes for it and

if such causes are not attributable to any effort to concoct

a version no consequence shall be attached to the mere

delay in lodging the FIR. [Vide Zahoor vs. State of UP

(1991 Suppl.(1) SCC 372; Tara Singh vs. State of Punjab

(1991 Suppl.(1) SCC 536); Jamna vs. State of UP (1994

(1) SCC 185). In Tara Singh (Supra) the Court made the

following observations:

"It is well settled that the delay in giving the FIR by itself

cannot   be   a   ground   to   doubt   the   prosecution   case.

Knowing the Indian conditions as they are we cannot

expect   these   villagers   to   rush   to   the   police   station

immediately after the occurrence. Human nature as it is,

CRIMINAL APPEAL No. ­ 693 of 1983

11

the   kith   and   kin   who   have   witnessed   the   occurrence

cannot   be   expected   to   act   mechanically   with   all   the

promptitude in giving the report to the police.  At times

being grief­stricken because of the calamity it may not

immediately occur to them that they should give a report.

After all it is but natural in these circumstances for them

to take some time to go to the police station for giving the

report."

(emphasis supplied)

 In order to prop up the above view, we feel called to rely

upon the decision in  Sheikh Hasib alias Tabarak Vs. State of

Bihar reported in 1972 (4) SCC 773 on the issue of relevancy of

First   Information   Report.   Part   of   Para   4   being   relevant   is

abstracted below.

“The legal position as to the object, value and use of first

information report is well settled. The principal object of

the first information report from the point of view of the

informant is to set the criminal law in motion and from

the  point  of view  of the investigating  authorities is to

obtain information about the alleged criminal activity so

as to be able to take suitable steps for tracing and bringing

to book the guilty party. The first information report, we

may point out, does not constitute substantive evidence

though   its   importance   as   conveying   the   earliest

information regarding the occurrence cannot be doubted It

can, however, only be used as a previous statement for the

purpose of either corroborating its maker Under Section

157 of the Indian Evidence Act or for contradicting him

Under Section 145 of that Act. It cannot be used for the

purpose of corroborating or contradicting other witnesses.”

(Emphasis supplied)

(ii) Testimony of the child witnesses (PW­1 and PW­2) are

reliable or not ? :­  We have carefully gone through the evidence

of PW­1 ­ Sunil Dutt and PW­2 ­ Sunita Verma. Both the witnesses

who were the eye­witnesses had fully supported the prosecution

version in their examination­in­chief. Both the witnesses remained

consistent   and   unshattered   even   during   their   detailed   cross­

examination. They also described the manner of assault. Both the

witnesses, had seen the occurrence from a short distance of 10­12

CRIMINAL APPEAL No. ­ 693 of 1983

12

steps. The witnesses were going along with their father to attend

their school, and it has come very specifically in the evidence that

they were following the normal route for their school. Both the

witnesses have also mentioned about the prior enmity between the

accused­appellant and the deceased and lodging of FIR by the

deceased against the appellant­accused under Section 352, 504,

506 IPC. Even before recording of the testimony of the child

witnesses,   the   learned   trial   court   had   ascertained   the   mental

intelligence for the purpose of recording of evidence of the child

witnesses. In the  Digambar Vaishnav (Supra),  the Apex Court

has emphasized the need to accept the testimony of the child with

caution.   The   Apex   Court   in   the   matter   of  Yogesh   Singh   vs.

Mahabeer Singh and others reported in (2017) 11 SCC 195 has

considered the issue of testimony of the child witnesses in para 22

and 23 that :­

“22. It is well­settled that the evidence of a child witness

must find adequate corroboration, before it is relied upon

as the rule of corroboration is of practical wisdom than of

law. (See Prakash Vs. State of M.P., (1992) 4 SCC 225;

Baby Kandayanathi Vs. State of Kerala, 1993 Supp (3)

SCC 667; Raja Ram Yadav Vs. State of Bihar, (1996) 9

SCC 287; Dattu Ramrao Sakhare Vs. State of Maharashtra,

(1997) 5 SCC 341; State of U.P. Vs. Ashok Dixit & Anr.,

(2000) 3 SCC 70; Suryanarayana Vs. State Of Karnataka,

(2001) 9 SCC 129).

23. However, it is not the law that if a witness is a child,

his evidence shall be rejected, even if it is a found reliable.

The   law   is   that   evidence   of   a   child   witness   must   be

evaluated more carefully and with greater circumspection

because a child is susceptible to be swayed by what others

tell him and thus a child witness is an easy prey to tutoring.

[Vide Panchhi Vs. State of U.P., (1998) 7 SCC 177].”

(emphasis supplied)

For ready reference, relevant part of the testimony of PW­1

and PW­2 (cross­examination) are reproduced hereinafter :­

CRIMINAL APPEAL No. ­ 693 of 1983

13

PW­1 (Sunil Dutt) :­

“11& esjs xkao ls 1 Qjykax ugj nf{k.k dh vksj gSA ugj if'pe ls iwjc

dks cgrh gSA vius xkao ls ugj fiUMkFkZw iqy gksdj vkrs gSA bl iqy ls

FkksM+h nwj gVdj ugj dh cEch fudyh gS tks nf{k.k dks tkrh gSA 4&5

Qjykax ckn eqxy jksM+ ls fey tkrh gSA ;gh lM+d if'pe vkSjb;~;k

tkrh gSA cEch ls vkSjb;~;k 6&7 ehy gS eqxy jksM+ ds jkLrk lsA ml

iqy ds if'pe nwljk iqy fiUMkFkZw dk iqjkuk gSA bu nksuksa iqyksa esa 3&4

Qjykax dk vUrj gSA bl iqjkus iqy ds if'pe rjQ dlksyj dk [kkjtk

gSA bl [kkjtk ij dksbZ fuekZ.k ugha py jgk gSA iqjkus iqy ls ,d ehy

ij rqrqok iqj dk iqy gSA esjs firk rqrqokiqj esa i<+krs gSA rqrqok iqj iqy ls

o Ldwy nf{k.k ekStk rqrqvkiqj esa gSA ugj ds nf{k.k rqrqok iqj dh rjQ

cEch pyrh gSA ekStk rqrqvkiqj cEoh ds nf{k.k feyk gqvk gSA ugj o

cEch ds chp esa 100&125 xt dk Qklyk gSA rqrqokiqj ds if'pe

xkthiqj dk iqy yxHkx 1 ehy ds Qklys ij gSA xkthiqj ds iqy ls

if'pe HkaMkjhiqj dk iqy djhc 1&1½ ehy gSA HkMkjhiqj ds iqy ds

if'pe fejtkiqj dk iqy 5&6 Qjykax nwj gSA fetkZiqj ds iqy ls

jkgriqj dk iqy ,d ;k Lok ehy if'pe esa gSA bl iqy ls esjk Ldwy

2&3 Qjykax gSA xkao ls Ldwy igqpus esa djhc ,d ;k ikSu ?kUVk yxrk

gSA ;g xyr gS fd eSa ;k esjh cgsu eekus :d tkrs FksA

11& ?kVuk ds fnuksa jch dh tqrkbZ py jgh FkhA lqcg 4&5 cts ls 11

cts fnu rd [ksrksa dh tqrkbZ djrs FksA ml fnu jkLrs esa [ksrksa esa tqrkbZ

ugha gks jgh Fkh ?kVuk LFky rd b/kj&m/kj dks vkneh tqrkbZ djrs ugha

ns[kkA dlksyk [kkjtk ls ,d Qjykax if'pe esa firk ds xksyh yxhA

14& fjiksVZ eSaus vius vki ls fy[kh Fkh fdlh dh enn ls ughaA blds

igys eSa us fjiksVZ ugha fy[khA ekSds ij fdlh us dgk Fkk fd fjiksVZ

fy[kdj ys tkoksA fjiksVZ yk'k ds 2&4 dne nwj cSBdj fy[kh FkhA

dkxt dkih ls QkM+ fy;k FkkA fjiksVZ fy[krs le; jksuk ihVuk epk FkkA

fjiksVZ fy[krs le; esjs vkalw cgs jgk FkkA okyksth ds dkih ls dkxt

QkM+dj fjiksVZ fy[kh FkhA og dkih nksuks rjQ lknh FkhA fjiksVZ fy[kus

esa ,d 1&1&1@2 ?kaVk yxs FksA fjiksVZ QkmUVsu isu ls fy[kh FkhA fQj

dgk MkVisu ls fy[kh FkhA fjiksVZ esa ;g lgh fy[kk Fkk fd yk'k ds ikl

vius ?kj okyksa o xkao okyksa dks NksM+ dj vk;k gwWA

Vw ch dkUVhU;wM iqV vi Vwekjks

dksVZ lfVZfQdsV

g0v0

iape ,fM0 fMfLVªDV ,.M

ls'ku tt dkuiqj

15& 28&7&82

dkUVhU;wM vku vksFk-

fjiksVZ esa eSaus fy[k fn;k Fkk fd ge yksxksa us lkbfdy fxjk fn;k

CRIMINAL APPEAL No. ­ 693 of 1983

14

firkth vkxs c<+ x;s ge yksx ihNs jg x;sA njksxk th dks vius cLrs

ugha fn[kk;s FksA cLrs ekSds ij NksM+ x;s FksA firk th dh o viuh

lkbfdy njksxk th dks ugha fn[kkbZ njksxk th us lkbfdy o oLrs dh

okor iwaNk Fkk ekSds ijA pwWfd oLrs o lkbfdys ekSds ij ugha Fkh blfy;s

ugha fn[kkbZA ckn esa lkbfdy o cLrs eq>s ugha feys irk ugha dgka x;sA

15&20 dne nwj ls eqyfteku dks igyh ckj ns[kkA ml le; eqyfteku

cEcs dh iVjh ds mRrj 10&12 gkFk ij FksA og txg cEcs dh iVjh ls

2&1@2 QqV uhps FkhA esjh utj vejflag ds fpYykus ij eqyfteku ij

iM+h FkhA vejflag ds yydkjus ij eqyfteku ds gfFk;kj Hkh ns[ks FksA

mUgsa ns[kdj geys dk Hk; Hkh yxk FkkA lkbfdy NksM+dj firkth if'pe

dh vksj c<+sA 10&12 dne c<+s rHkh geyk gqvk FkkA eqyfteku us vkxs

ls if'pe dh vksj ls ?ksjk fQj dgk ?ksjk ugha rqjUr ugj iVjh ls Qk;j

fn;kA eqyfteku iVjh ij esjs firk ds mRrj Fks 2 eqyfte if'pe esa vk

x;s 2 mRrj dh rjQ Fks mRrj esa d`iky flag o vejflag FksA if'pe esa

eqyfteku esjs firk ls gkFk 2 gkFk nwj FksA mRrj okys Hkh bruh nwj ij

FksA eqyfteku us vkrs gh firk th ij Qk;j dj fn;kA xksyh pykus ds

fy;s eqyfteku ihNs ugha gVs FksA reUpksa dh ukysa djhc 2&1@2 bap

eksVh FkhA ekywe ugha d`iky flag dh xksyh firkth ds yxh ;k ughaA

d`iky flag us mRrj ls Qk;j fd;k ml le; esjs firk dk eqag nf{k.k

vksj Fkk vkSj vejflag ds Qk;j djrs le; esjs firk dk eqag if'pe rjQ

FkkA fjiksVZ esa ;g fy[kk Fkk fd d`iky flag us Qk;j fd;k tks esjs firk

ds ckabZ xky ij yxk ftlls og fxj x;sA njksxk th dks c;ku fn;k Fkk

fd d`iky flag us reUpk ls Qk;j fd;k tks firk ds ckabZ xky ij yxk

vkSj og fxj x;sA fjiksVZ esa eSaus ;g ckr lgh fy[kh FkhA iwjh ?kVuk

1 ;k 2 feuV esa gks xbZ FkhA ykBh ls xyk nckus ls xys esa xM~<k cu

x;k FkkA iapk;rukek ds le; eSa ekStwn FkkA ;g xyr gS fd eSaus dksbZ ?

kVuk ugha ns[kh vkSj fl[kkus ls >wB cksy jgk gwWA

PW­2 (Sunita Verma)

“rqrok iqj xkao ls nks ehy gSA jkgriqj xkao ls 6&7 ehy gSA ugj ls

frrok djhc 2] 3 Qjykax gS iqfyl lsA frrokiqj ls firk th lkbfdy

ls pykdj ys tkrh FkhA eSa lkbfdy ij ihNs cSBh FkhA

?kj ls pyus ij ekSds rd dbZ yksx feys FksA tku igpku dsA dksbZ ugha

FkkA vkl ikl ds [ksrksa esa tqrkbZ ugha gks jgh FkhA tqrkbZ lw;Z fudyus ls

igys gh cUn gks tkrh gSA

eqfYteku dks eSaus igys igsy 6&7 dne dh nwjh ls ns[kk FkkA eqyfteku

mRrj ls vk, FksA eqyfteku yydkjrs gq, ugj dh iVjh ij p<+ x,

FksA eqyfteku ft/kj ge tk jgs Fks mlls vkxs FksA ;g lgh gS fd

lkbZfdyks ls mrjrs mrjrs ;g yksx iVjh ij vk x, FksA lgh gS fd

eqyfteku us gesa if'pe ls ?ksj fy;k FkkA rc firkth dqN ifPNe dks

Hkkxs vkSj ge iwoZ dks gV x,A firkth 10&12 dne if'pe Hkkxs Fks

yydkjus dh txg ls xksyh ekjus ls igys ugha ?ksjk;kA ,slk ugha Fkk fd

xksyh ekjus ls igys ?ksjdj [kM+s gks x, gksA ge eqyfteku ds yydkjus

ij iwoZ dks gks x, Fks firk th ds ?ksjus ij ughaA eSaus njksxk th dks ;g

c;ku Fkk fd ^^ugj ij vkdj pkjks ?ksjdj [kM+s gks x, ge nksuksa HkkbZ

cgu Mj ds ekjs nwj tkdj [kM+s gks xbZ vejflag us esjs firk th ij

Qk;j fd;kA njksxkth us esjk o;ku ,slk dSls fy[k fy;k ugha dg

ldrhA

d`iky flag dk Qk;j firk th dks dgka yxk Fkk yxk fd ugha

CRIMINAL APPEAL No. ­ 693 of 1983

15

eSaus ugha ns[kkA eSaus d`ikyflag dk Qk;j firk dh duiVh ij yxrs ugha

ns[kkA eSaus dsoy ,d xksyh yxrs ns[kk FkkA eSaus nks xksyh yxrs ugha ns[kk

FkkA eSaus njksxkth dks ;g ugha dgk Fkk fd d`iky flag dk Qk;j

duiVh ij yxkA njksxkth dks eSaus nks xksyh yxuk ugha crk;k FkkA

vxj esjs o;ku esa duiVh ij Qk;j yxuk o nks xksyh yxuk dSls fy[k

fy;k ugha dg ldrhA

ykBh ls xyk 1] 2 lsdsUM\ ds fy, nok;k gksxkA rc rd

ey[kku flag o nwljh rjQ lqyrkuflag ykBh nok jgs FksA esjs firkth

[kwu ls yriFk gks x, FksA

dqy ?kVuk esa 1] 2 feuV yxs gksaxsA gekjs fpYykus ds rqjUr ckn

ykykjke vkfn vk x, FksA eSaus bUgsa 35&40 dne dh nwjh ls ns[kk

FkkA ;g yksx if'pe rjQ ls vk, FksA ,slk ugha fd ¼vi0½ iwoZ rjQ ls

vk, gksaA tc xokgku dks eSaus ns[kk rc eqyfteku ykBh ls xyk nok jgs

FksA rhuksa xokgku rc lkbfdy ij FksA mUgksaus lkbfdy ogha NksM+ nh

tgka eSaus mUgsa igys igy ns[kkA lkbfdy NksM+dj firkth dh rjQ bZVk

ysdj nkSM+s FksA 15&20 dne firkth ls nwj Fks fd eqyfteku us xyk

nokuk NksM+ fn;k vkSj HkkxsA bZV iRFkj Qsadk fd ugha /;ku ugha yydkjk

FkkA bZV iRFkj gkFk esa ysdjA

xokgku us [kqn ekjrs gq, ns[k fy;k Fkk geus mUgsa fdllk ugha

crk;kA xokgku us ekjus okyksa dh ryk'k ugha dhA ihNk Hkh ugha fd;kA

eSaus o HkkbZ us firk th dks ugh Nqok xokgku us Nwus ugha fn;kA

eSaus /;ku ugha fn;k fd firkth ds lkbfdy dk gSf.My VsgM+k gks x;k

Fkk fd ughaA iqfyl ds vkus rd eSa ?kVuk LFky ij gh jgh FkhA iqfyl

jkr 10&1@2] 11 cts vkbZ FkhA mtkyh jkr Fkh dksbZ xSl ykyVsu ugha

tykbZ FkhA iqfyl ds vkus ij Hkh dksbZ jks'kuh ugha dh xbZA

From the above, it is clear that the child eye­witnesses (PW1

and PW­2) were reliable and truthful as well as they were not

tutored   as   they   stood   unshaken   even   during   their   long   and

gruelling   cross­examination.   The   witnesses   have   described   the

entire   incident   in   very   specific   terms.   The   appellant­accused

belonged to the same village, therefore, there was no difficulty in

recognizing him by PW­1 and PW­2.

In   view   of   the   above,   the   submission   made   by   learned

counsel for the appellant­accused that the evidence of the child

witnesses are liable to be rejected, cannot be accepted. We have

scanned carefully the testimony of the both the child witnesses and

we are of the definite view that both the child witnesses had seen

the incident and are reliable and truthful. Both the witnesses had

in   very   specific   words   stated   in   their   cross­examination   that

CRIMINAL APPEAL No. ­ 693 of 1983

16

accused­appellant fired on chest of their father. They saw the

entire incident from a short distance. Their presence at the place

of occurrence was natural as they were going to school as per their

daily   routine.   Argument   of   the   appellant­accused   cannot   be

sustained.

(iii) Whether or not non ­ recovery of weapon is fatal for

prosecution ?­Argument   is   raised   on   behalf   of   appellant­

accused that in the present matter, neither weapon used in the

occurrence nor bicycle on which deceased was  travelling were

recovered. Therefore, in the absence of such recovery, conviction

of the appellant­accused was untenable. In this regard, judgment

passed   by   the   Hon'ble   Supreme   Court  Mritunjoy   Biswas   Vs

Pranab aslias Kuti Biswas and another reported in 2013 (12)

SCC 796 is relevant wherein it has been held that :­.

“33. The learned counsel for the respondent has urged before

us that there has been no recovery of weapon from the

accused   and   hence,   the   prosecution   case   deserves   to   be

thrown overboard and, therefore, the judgment of acquittal

does not warrant interference.

34. In Lakshmi and Others v. State of U.P. [(2002) 7 SCC

198 : (AIR 2002 SC 3119 : 2002 AIR SCW 3596)], this

Court has ruled that 

“Undoubtedly, the identification of the body, cause of death

and recovery of weapon with which the injury may have

been inflicted on the deceased are some of the important

factors to be established by the prosecution in an ordinary

given case to bring home the charge of offence under Section

302 IPC. This, however, is not an inflexible rule. It cannot be

held as a general and broad proposition of law that where

these aspects are not established, it would be fatal to the case

of the prosecution and in all cases and eventualities, it ought

to result in the acquittal of those who may be charged with

the offence of murder”.

35. In Lakhan Sao v. State of Bihar and Another [(2000) 9

SCC 82 : (AIR 2000 SC 2063 : 2000 AIR SCW 1955)], it

has been opined that the non­recovery of the pistol or spent

CRIMINAL APPEAL No. ­ 693 of 1983

17

cartridge does not detract from the case of the prosecution

where the direct evidence is acceptable.

33.   In   State   of   Rajasthan   v.   Arjun   Singh   and   Others

[(2011) 9 SCC 115 : (AIR 2011 SC 3380 : 2011 AIR SCW

5295)], this Court has expressed that:

“18........ mere non­recovery of pistol or cartridge does not

detract the case of the prosecution where clinching  and

direct evidence is acceptable.  Likewise, absence of evidence

regarding recovery of used pellets, bloodstained clothes, etc.

cannot be taken or construed as no such occurrence had

taken place”. 

Thus, when there is ample unimpeachable ocular evidence

and   the   same   has   been   corroborated   by   the   medical

evidence, non­recovery of the weapon does not affect the

prosecution case.”

As held by Apex Court, non­recovery of weapon or other

relevant material will not be fatal for the prosecution, as in the

present case, testimony of the eye­witnesses was consistent and

reliable. Thus, the argument raised on behalf of appellant­accused

cannot be accepted.

(iv)Whether   or   not   absence   of   motive   is   fatal   for

prosecution ? :­In the evidence of PW­1 and PW­2, it has come

that   there   was   prior   enmity   between   the   deceased   and   the

accused­appellant. There was no cross­examination to discredit the

version of the child witnesses on this issue. It is also well settled

even in the absence of motive where there was sufficient evidence

available on record against the accused, the same could be relied

upon and order for conviction could be passed. Even absence of

motive could end up in conviction. In the present case, it had came

on record that deceased had lodged an FIR against the appellant­

accused on 11.11.1980, therefore, prosecution had proved motive

of the accused­appellant to commit the offence. The Hon'ble in

State of U.P. Vs Babu Ram, 2000 (4) SCC 515 has stated in para

CRIMINAL APPEAL No. ­ 693 of 1983

18

12 that :­

“12. In this context we would reiterate what this court has

said   about   the   value   of   motive   evidence   and   the

consequences of prosecution failing to prove it, in Nathuni

Yadav vs. State of Bihar {1998 (9) SCC 238} and State of

Himachal Pradesh vs. Jeet Singh {1999 (4 SCC 370}.

Following passage can be quoted from the latter decision: 

"No doubt it is a sound principle to remember that every

criminal act was done with a motive but its corollary is

not that no criminal offence would have been committed

if the prosecution has failed to prove the precise motive

of   the   accused   to   commit   it.   When   the   prosecution

succeeded in showing the possibility of some ire for the

accused towards the victim, the inability to further put

on record the manner in which such ire would have

swelled up in the mind of the offender to such a degree

as   to   impel   him   to   commit   the   offence   cannot   be

construed as a fatal weakness of the prosecution. It is

almost an impossibility for the prosecution to unravel

the   full   dimension   of   the   mental   disposition   of   an

offender towards the person whom he offended."

(v)Effect   of   acquittal   of   other   three   co­accused  :­

Learned counsel for the appellant­accused has vehemently argued

that since prosecution evidence was not found to be sufficient to

convict the other three co­accused, therefore, on the basis of same

set   of   evidence,   conviction   of   the   appellant­accused   was

unsustainable. This argument is also bereft of merit as from the

careful perusal of the evidence on record, it is evident that the

prosecution story was completely corroborated by the ocular as

well   as   medical   evidence   towards   the   role   of   the   appellant­

accused. So far as, the acquittal of other three co­accused is

concerned, the learned trial court has come to the conclusion that

the evidence on record was not sufficient to convict the other three

co­accused.

The   main   thrust   of   the   argument   submitted   by   learned

CRIMINAL APPEAL No. ­ 693 of 1983

19

counsel for appellant­accused is that since on the same set of

prosecution evidence, three co­accused were acquitted, therefore,

only the appellant­accused could not be convicted on the basis of

said evidence.

It is well settled that entire testimony from the witnesses

cannot be discarded only because in certain aspects or part of the

statement was not believed. The maxim  'falsus in uno falsus in

omnibus' has no application in India and the witnesses cannot be

termed as liers. This issue has been dealt by the Hon'ble Supreme

Court on many occasions. In Sheesh Ram vs. State of Rajasthan

reported in (2014) 3 SCC 689, the Apex Court has held in para

11 that :­

“11. It   is   trite   that   the   maxim   'falsus   in   uno   falsus   in

omnibus' has no application in India. It is merely a rule of

caution. It does not have the status of rule of law. In Balaka

Singh v. State of Punjab[2], this Court has said that where it

is not feasible to separate truth from falsehood, because the

grain and the chaff are inextricably mixed up, and in the

process   of   separation,   an   absolutely   new   case   has   to   be

reconstructed by divorcing essential details presented by the

prosecution   completely   from   the   context   and   background

against which they are made, the Court cannot make an

attempt to separate truth from falsehood. But, as we have

already noted, this is not a case where the grain and chaff are

inextricably mixed up.  The evidence of eye­witnesses is not

discrepant on the material aspect of the prosecution case.

Reliance can, therefore, be placed on them. In this connection,

reliance placed by the counsel for the State on Rizan is apt.

The same principle is reiterated by this Court in Rizan. We

may quote the relevant paragraph from Riza :­ 

"12.   Even if a major portion of evidence is found to be

deficient, in case residue is sufficient to prove guilt of an

accused, notwithstanding acquittal of a number of other co­

accused persons his conviction can be maintained. It is the

duty of the court to separate the grain from the chaff. Where

the chaff can be separated from the grain, it would be open

to the court to convict an accused notwithstanding the fact

that evidence has been found to be deficient to prove guilt of

other   accused   persons.   Falsity   of   a   particular   material

witness or material particular would not ruin it from the

beginning to end. The maxim falsus in uno falsus in omnibus

has no application in India and the witnesses cannot be

CRIMINAL APPEAL No. ­ 693 of 1983

20

branded as liars. The maxim falsus in uno falsus in omnibus

has not received general acceptance nor has this maxim come

to occupy the status of a rule of law. It is merely a rule of

caution.   All   that   it   amounts   to,   is   that   in   such   cases

testimony   may   be   disregarded,   and   not   that   it   must   be

disregarded. The doctrine merely involves the question of

weight of evidence which a court may apply in a given set of

circumstances, but it is not what may be called "a mandatory

rule of evidence". (See Nisar Ali v. State of U.P AIR 1957 SC

366.)"

(emphasis supplied)

The Apex Court in a recent judgment of  Mahendran vs.

State of Tamil Nadu reported in (2019) 5 SCC 67 has observed

in para 39, 40, 41 and 42 that :­

“39. Therefore, the entire testimony of the witnesses cannot

be discarded only because, in certain aspects, part of the

statement has not been believed.

40.  The judgment referred to by learned counsel for the

appellants in Ram Laxman's case is not applicable to the

facts of the present case, as in that case, the Court found the

testimony of the witnesses as undependable and unreliable

so as to grant benefit to some accused while maintaining the

conviction of the others. The Court noticed that the maxim

"falsus   in   uno,   falsus   in   omnibus"   is   not   applicable.

Therefore, if the witness is reliable and dependable then the

entire statement cannot be discarded.

41. Similarly, in the case of Noushad the Court found that

the statement of PW11 that he has witnessed the incident

with much of exactitude as to which accused assaulted his

brother with what weapon cannot be said to have been

really witnessed by him. Again, in Suraj Mal's case, the

Court was examining the legality of conviction under the

provisions of Prevention of Corruption Act, 1947. It was

found that the evidence of witnesses against the two accused

was inseparable and indivisible, when on such evidence one

of the accused was acquitted and not the other accused.

42.  All these judgments are in respect of appreciation of

evidence of witnesses in the facts being examined by the

Court.  The general principle of appreciation of evidence is

that even if some part of the evidence of witness is found to

be   false,   the   entire   testimony   of   the   witness   cannot   be

discarded.”

(emphasis supplied)

Accordingly,   argument   of   learned   counsel   for   appellant­

CRIMINAL APPEAL No. ­ 693 of 1983

21

accused   that   entire   evidence   of   PW­1   and   PW­2   should   be

discarded,   cannot   be   accepted.   It   is   reiterated   here   that   the

evidence of eye­witnesses PW­1 and PW­2 was consistent and had

fully   supported   the   prosecution   case   in   regard   to   appellant­

accused. Further the testimony remained consistent even during

their long cross investigation.

(vi)Other arguments :­

Argument is also raised to term the entire investigation to be

tainted and for that, learned counsel for the appellant­accused has

relied upon the findings of the learned trial court that the FIR was

tainted as the same was written at the police station only. In this

regard, it is apposite to refer the judgment passed by the Apex

Court in Karan Singh vs. State of Haryana, 2013 12 SCC 529

specifically   paragraph   18,   19   and   20   which   are   reproduced

hereinafter :­

18.  Furthermore, in Ram Bali v. State of Uttar Pradesh, AIR

2004 SC 2329, it was held by this Court that the court must

ensure that the defective investigation purposely carried out

by the Investigating Officer, does not affect the credibility of

the version of events given by the prosecution.

19. Omissions made on the part of the Investigating Officer,

where the prosecution succeeds in proving its case beyond any

reasonable doubt by way of adducing evidence, particularly

that of eye­witnesses and other witnesses, would not be fatal

to the case of the prosecution, for the reason that every

discrepancy present in the investigation does not weigh upon

the   court  to   the   extent   that   it   necessarily  results   in   the

acquittal of accused, unless it is proved that the investigation

was held in such manner that it is dubbed as "a dishonest or

guided investigation", which will exonerate the accused. (See:

Sonali Mukherjee v. Union of India, (2010) 15 SCC 25;

Mohd. Imran Khan v. State Government (NCT of Delhi),

(2011)   10   SCC   192;   Sheo   Shankar   Singh   v.   State   of

Jharkhand & Anr., AIR 2011 SC 1403, Gajoo v. State of

Uttarakhand, (2012) 9 SCC 532; Shyamal Ghosh v. State of

West Bengal, AIR 2012 SC 3539; and Hiralal Pandey & Ors.

v. State of U.P., AIR 2012 SC 2541).

20.   Thus, unless lapses made on the part of Investigating

CRIMINAL APPEAL No. ­ 693 of 1983

22

authorities are such, so as to cast a reasonable doubt on the

case of the prosecution, or seriously prejudice the defence of

the accused, the court would not set aside the conviction of

the accused merely on the ground of tainted investigation.”

10.In   the   instant   case,   the   trial   court   has   examined   the

grievance raised by the accused­appellant regarding the tainted

investigation and and not found any circumstance which could

cast reasonable doubt on the case of prosecution. The ocular and

medical evidence are credible towards the role assigned to the

accused­appellant   and   the   learned   counsel   for   the   appellant­

accused has failed to show that how the appellant­accused was

prejudiced due to any lapse on the part of Investigating Officer.

11.It is trite to know that on the basis of minor discrepancies in

the testimony not touching the case of core of the case, would not

result in rejection of the evidence as a whole. In view of the above

discussion, this ground is also liable to be rejected, accordingly,

rejected.

12.Conclusion :­

(i)    Death   of   Awadh   Narian   was   a   culpable   homicide

amounting to murder who died due to shock and hemorrhage, as a

result of fire arm injury .

(ii)  It was natural for PW­1 and PW­2 to accompanied his

deceased father at 9 a.m. on the day of occurrence going towards

their School on bicycle.

(iii)  PW­1 and PW­2 had witnessed the entire occurrence

from a short distance and recognized the appellant­accused. PW­1

and PW­2 though were child witnesses, however, their testimony

was   reliable   and   truthful.   The   ocular   evidence   and   medical

evidence corroborates the role of the appellant­accused. Testimony

regarding motive was corroborated by the documentary evidence

CRIMINAL APPEAL No. ­ 693 of 1983

23

of lodging an FIR against the appellant­accused by deceased.

(iv)    The   maxim  'falsus   in   uno   falsus   in   omnibus'  is   not

applicable in India in the strict sense and is applicable only as

principle of caution, as such, conviction of the appellant­accused

could be based on reliable and truthful testimony of PW­1 and PW­

2 qua to accused­appellant, though same set of evidence was

disbelieved for other three accused who were acquitted by trial

court. 

(v) Learned counsel for the appellant­accused has failed to

point out any error on facts as well as on law in the impugned

judgment. 

(vi) The tainted investigation, if any, would not be fatal in

the present case as there was sufficient ocular as well as medical

evidence to prove the guilt of the appellant­accused. Mere non­

recovery of weapon used in the occurrence would not be fatal for

prosecution case.

13.In view of the above and the reasons stated hereinabove, we

are of the considered opinion that there is no force in the present

appeal. We, therefore, see no reason to interfere in the matter. The

appeal, is accordingly, dismissed.

Order Date :­ 26.8.2019

Rishabh

(Saurabh Shyam Shamshery,J.)   (Govind Mathur,C.J.)

CRIMINAL APPEAL No. ­ 693 of 1983