A

B

AMRIK SINGH, SATNAM SINGH AND ANR.

v.

THE STATE OF RAJASTHAN

DECEMBER 17, 1993

[DR. A.S. ANAND AND N.P. SINGH, JJ.]

Indian Penal Code 186(}-Section 302-Trial-Appreciation of evidence

-Evidence has to be weighed and not counted-Testimony of the sole eye­

witness not suffering from any infinnity itself can fonn the base for convic-

C tion-T..flhere other evidence is convincing and reliable, absconding of accused

assumes some importance-Falsus in WW falsus omnibus, has never been

accepted either as a rnle of law or evidence. Re-opening now, of an acquittal

recorded in

1984 in respect of an occurrence in 1976-Held not proper.

Appeal against

acquittal-Principles to be followed-Held : That High

D Court should take into consideration and be alive of the factors which

influenced the Trial Court to record an order

of acquittal.

Circumstantial evidence-Surrender

of absconding accused only after

the verdict

of acquittal by the Trial Court in respect of the other co-ac­

E

cused-Held : A circumstance against the accused.

While returning from the Mela ground in the evening deceased S and

deceased L along with the injured witness T and B were attacked in the

station wagon

of S by the accused by gunshots. The injured witness T

managed to reach the Doctor's dispensary

and informed him of the attack.

F The Doctor seeing his serious condition sent him to the Government

dispen­

sary. Another witness N who was present at the dispensary of the Doctor,

informed the Police Station about the incident over telephone. Consequent­

ly the Police Officer proceeded to the spot and found the bodies of S & L.

G

In the Government Dispensary the Doctor finding the condition of T

to be serious,

transferred him to the hospital where on seeing his condition,

the Magistrate was requested to record his dying declaration which was accordingly recorded. After prolonged treatment in the hospital, T

managed to survive and was the sole eye-witness at the trial.

H There were separate trials of accused A as well as the other six

996

i ...

ASINGHv. STATE OF RAJ. 997

accused as A had surrendered only after the trial Court verdict in the case A

of the other co-accused and in so far as A was concerned, both the Sessions

Court and the High Court convicted him under Section 302 read with

Section 149 IPC to life imprisonment.

In the other trial arising from the same incident six co-accused were

tried and acquitted by the Sessi.:ins Judge and in Appeal while acquittal of B

four accused were upheld by the High Court the acquittal of S & M were

set aside and they were convicted and sentenced for offences under Sections

302 and 307 read with Section 34 IPC. Hence this appeals.

Dismissing the appeals, this Court

HELD : 1. The evidence of the sole eye-witness T could

be relied upon

as he was injured during the occurrence and had identified the accused

during the attack

by the accused.

[1001-C-DJ

2. In the normal course of human conduct T would not leave out the

c

real culprits and falsely implicate innocent persons. He is a truthful witness D

and the statement given by him was registered as F .I.R. and non-disclosure

of all the names of the assailants did

not detract from the reliability of the

FIR. The testimony

of the sole eye-witness T suffer from no infirmity and

could itself form the basis for conviction especially when it received cor-

roboration from the medical

and other

evidence._ [1001-F-H, 1002-A·D] E

3. Absconding of A though not of conclusive circumstantial value,

could

be a circumstance which could not be ignored and if the other

evidence

was convincing and reliable the evidence relating to absconding

assumed importance. The surrendering of A only after the Trial Court's

acquittal of the other co-accused was a circumstance rightly relied upon

by F

the Trial Court and Higl. Court in considering the guilt of A.

[1002-F] ·

CRIMINAL APPELLATE JURISDICTION : Criminal Appeal

Nos. 859 and 232 of

1985.

From the Judgment and

Order dated 27.4.83 and 7.12.84 of the Rajas- G

than High Court in D.B. Crl. A. No. 487/80 & D.B. Crl. A. No. 73of1979.

Sushil Kumar, U.R. Lalit, S.K. Jain, Kailash Mutha Jain and Sudhan­

shu Atreya for the Appellants,

R. Sasiprabhu and Mahabir Singh for the Respondent. H

A

B

998 SUPREME COURT REPORTS [1993) SUPP. 3 S.C.R.

The Judgment of the Court was delivered by

DR. ANAND, J. These two appeals arise out of an occurrence which

took place on october 31. 1976, resulting in the deaths of Satveer and Lal

Chand and injuries to Trilok Kumar and Bal Chand and are being disposed

of by this common judgment.

Satnam Singh, Mohar Singh, Pritam Singh, Atrik Singh, Jagdish,

Harbans, Amrik Singh and Chetan were arraved as accused persons in

respect of that occurrence. Pritam Singh, Harbans, Atrik Singh and Jagdish

were committed to stand their trial

by an order of the Judicial Magistrate

C dated 25.1.77, while Mohar Singh and

Satnam Singh were committed to

stand their trial by a separate order. However, both the cases were con­

solidated vide order dated 19.8.77. Since, Amrik Singh and Chetan were

absconding, they were not tried alongwith the other six accused persons.

Subsequently Amrik Singh was also apprehended and was committed

to

stand his trial before the.learned

Session Judge, Jhalawar, in Sessions Case

D No. 63/91 Chetan accused is still absconding. ·

In the first consolidated trial, the trial court accepted the evidence

of alibi of Pritam Singh, Atrik Singh, J agdish and Harbans and acquitted ·

them. Satnam Singh and Mohar Singh were also acquitted on being granted

E the benefit of doubt. Thus all the six accused in the consolidated trial were

acquitted· by the· trial court. The State of Rajasthan filed criminal appeal

against their acquittal. The High Court vide judgment dated

7.12.84

dis­

missed the appeal filed by the State as agaiJu?t Pritam Singh, Atrik Sfugh

Jagdish and Harbans but set aside the order .of acquittal made against

Satnam Singh and Mohar Singh. They were both found guilty of causing

F murder of Satveer and Lal Chand and for causing injuries to Trilok Kumar

and Bal Chand. They were convicted for

an offence under

Section 302/34

l.P.C. and sentenced to imprisonment for life and to pay a fine of Rs. 1,000

and in default of payment of fine to undergo rigorous imprisonment for

one year each. They were also convicted for

an offence under

Section

G 307/34 l.P.C., and sentenced to seven years' rigorous imprisonment and to

pay a fme a Rs. 1,000 and in defa'lllt of payment of fine to undergo rigorous

imprisonment for one year. The substantive sentences were directed

to run

concurrently. They have filed criminal appeal No. 232/85, by special

l?ve

to question their conviction and sentence.

-H In ~ssions Case No. 63(79 the learned Sessions Judge, Jhala'WIU',

A.SINGHv.STATEOFJlAJ.[DR.ANAf:lD,J.) · 999

. convicted Amrik Singh for ari offence und~r Section 302/149 I.P.C. and A

sentenced him to imprisonment for life and to pay a fine of Rs. 1,000 and

in default of payment of fine to undergo rigorous imprisonment for one

year.

He was also convicted for an offence under Section

307/149 l.P.C.

and sentenced to seven years rigorous imprisonment and to pay fine of Rs.

1,000 and in default

of payment of fine to undergo rigorous imprisonment B

for one year. Conviction was also recorded against him for an offence

under

Section 148 I.P.C. and he was sentenced to two years' rigorous

imprisonment.

The appeal filed by Amrik

Singh against his conviction and

sentences in the High Court was dismissed by the Division Bench vide

judgment dated April

27, 1983 and his conviction and sentences were uphe!d. He has filed criminal appeal No. 859/85 challenging his conviction C

and sentence.

· The State has not filed any appeal against the acquittal of Pritam

Singh, Atrik Singh, J agdish and Harbans. Thought the incident in both the

appeals is the same, we shall first notice the prosecution case and the D

arguments in the Appeal filed by Amrik Singh (Crl. A. No. 859/85)

On October 31. 1976 Satveer (deceased) also known as Bhai Sahab

had gone to Mela ground at Bha~ani Mandi to play hockey along with

Trilok Kumar (PW-2). Bal

Chand (PW 3) and Lal Chand (deceased). At

about 6.15

P .M. all the four of them were returning in the station-wagon E

bearing registrati~n No. RJO 1057 belonging to Satveer (deceased). Trilok

Kumar (PW-2) was driving the station-wagon while Satveer was sitting by

his side on the front seat. Bal ~hand and Lal Chand were sitting in the

back seats. Hardly had the station-wagon covered a distance of about one

furlong from the play ground

and reached near the sawing machine of

· p

Pritam Singh, all the eight accused named in the earlier. part of this.__

judgment emerged and started firing at them indiscriminately. By the first

shot the left tyre of the rear side of the station-wagon burst bringintthe

vehicle to a halt. The accused persons are alleged ·to have there upon

surrounded the vehicle and started firing. Trilok Kumar managed to get

down from the station-wagon and to save his life made an attempt to run G

away but was shot at in his back and hip while still near the bonnet of the

station-wagon. Trilok Kumar rushed to the nearby dispensary of Dr. Shanti

Lal (PW-1) in that injured condition and told him that he and Satveer Bhai

had been shot at. Seeing his condition. Dr. Shanti Lal instructed his

compounder Babu Khan (PW-4) to take Trilok Kumar to the Government H

1000 SUPREME COURT REPORTS (1993) SUPP. 3 S.C.R.

A dispensary and accordingly Babu Khan took Trilok Kumar injured on his

'(

motor-cycle to the Government dispensary Bhiwani Mandi where he was

examined by Dr. Jagdish Kumar Arora (PW-20). At the time when Trilok

Kumar had reached the dispensary of Dr. Shanti Lal (PW-1). Naval

Kishore (PW-5) was also present there and he informed the police station

B

Bhawani Mandi on telephone at about 6.20 P.M. that somebody had fired

on Satveer. On this telephonic information. Shri Ponakali (PW.16) in-

charge of the police station along with AS.I. Mohan Singh (PW-15) rushed

to the shot aµd found Satveer and Lal Chand lying unconscious inside the

station-wagon. They took charge of the dead bodies. Dr. Arora found the

condition· of Trilok Kumar to be serious and therefore recorded his dying

c

declarati<~n (Ex.Pl) at 6.50 P.M. In the meantime, the S.H.O. brought the

dead bodies of Satveer and Lal Chand along with the injured Bal Chand

(PW) also to the government dispensary where Trilok Kumar was already

lying in a serious condition. On the advice of Dr. Arora Trilok Kumar was

removeq to Jhalawar Hospital. At the Jhalawar Hospital. doctor examined

D

Trilok Kumar and got his X-rays taken. The condition of Trilok Kumar was

deteriorating. A magistrate

was requested to record the dying

declaration

of Trilok Kumar and accordingly Ex. P2 was recorded by the magistrate at ....

the hospital. Trilok Kumar was, thereafter, referred to Kota Hospital ·

where he was operated upon and a bullet was taken out from his hip and

back side.

He remained in the Kota Hospital for more than a month. The

E blood stained clothes of the injured were seized by the police at the Kota

hospital during the course of investigation. After investigation

was com-

pleted, challan was filed and Amrik Singh on being committed to the

Sessions Court

was put on trial.

F

The prosecution examined various witnesses to connect Amrik Singh

'-

.l

with the crime. Since both the trial court and the High Court have dealt

with the evidence of the witnesses in extenso and have reproduced the

.•

"-

same, we need not refer to that evidence except to the extent necessary

while dealing with the submissions made

by learned counsel for the appel-

G

lant-Amrik Singh.

...

Mr. Sushil Kumar, learned counsel appearing for the appellant,

firstly submitted that Trilok Kumar

who was stated to be the sole eye-wit-

ness could not

be relied upon in as much as he did not disclose either to

Dr. Shanti Lal

(PW) or to Babu Khan (PW) the names of all the accused

~

H persons at the earliest opportunity. According to learned ~ounsel, though

A. SINGH v. STATE OF RAJ. [DR. ANAND, J.) 1001

the ~tic telephonic information given to the police by Naval Kishore A

(PW) may not constitute the F.I.R. the failure of Trilok Kumar to disclose

the names of the alleged assailants to Naval Kishore would effect the

credibility of the witness. It is submitted that the statement of Trilok Kumar

recorded by Dr. Arora (Ex.Pl) which is the FIR in the case could not be

relied upon, as that document appears to have come into existence after B

deliberations and at the instance of Dharamveer, who was interested in

getting a false case against Amrik Singh and others foisted to settle his

earlier scores. We are afraid we cannot agree. Trilok Kumar (PW), sole

eye witness was himself injured during the occurrence. He had not only

seen the accused persons before reaching the place of occurrence and

pointed them out to Satveer (Deceased) but had also identified them when C

they surrounded the vehicle and started indiscriminate firing. He had

rushed to the dispensary of Dr. Shanti Lal (PW) in an injured condition

and told him that Satveer and he had been fired upon. In that injured

condition, it could not be expected that Dr. Shanti Lal would detain Trilok

Kumar to get any other information from him as his natural anxiety would ·n

be to send him for medical aid and for that reason Babu Khan (PW) was .

told

to

take Trilok Kumar on his motor-cycle to the Government dispen·

aary. There is nothing on the record to indicate that Dharamveer had in

any way influenced Trilok Kumar to falsely implicate the accused persons

in his statement (Bx.Pl) recorded by Dr. Arora. Indeed Dharamveer being E

the brother of the decea.!led had reached the hospital and was present near

Trilok Kumar (PW-2) but no suggestion even was made to Dr. Arora that

the statement (Ex-Pl) given by Trilok Kumar (PW-2) was not a voluntary

one but a statement given on the tutoring of Dharamveer. In the normal

course of human conduct, no victim would leave out. the real culprits and F

falsely implicate innocent persons. Trilok Kumar (PW) was in a critical

condition. He had no enmity with the accused to falsely involve them in

such a serious case. A cursory look at Ex.Pl, the statement of Trilok Kumar

(PW) as recorded by Dr. Arora shows that it has a ring of truth in it and

is a voluntary statement. In that statement the names of all the accused

persons have been disclosed. The place of occurrence and manner of G

occurrence has been indicated. The time of occurre!lce and the weapon

used by the assailants have been stated. Nothing more could be expected

from Trilok Kumar (PW.2) in that injured condition to be said in that

statement.

We are unable to agree with Mr.

Sushil Kumar that the non­

disclosure of the names of all the assailants to Dr. Shanti Lal. Naval H

1002 SUPREME COURT REPORTS (1993) SUPP. 3 S.C.R.

A Kishore or Babu Khan (PWs) would detract from the reliability of Ex. Pl.

We have carefully pursued the statement of Trilok Kumar (PW.2). His

evidence has neither been· shattered in the cross:ex'aminations nor has any

inconsistency

been pointed out in his testimony which may effect its

credit­

.worthiness. His testimony has impressed us and we find him to be a reliable

B witness who can be trusted upon in support of the prosecution case. We

find that the testimony of Trilok Kumar (PW-2) suffers from no infmnity

whatsoever.

Even though the statement of Trilok Kumar as recorded at the

hospital (Ex-P2) cannot be treated as a dying declaration, learned counsel

for

the appellant was unable to point out any infmnity

or inconsistency in

Ex. P2 either which could in any way cast any doubt on the testimony of

C Trilok Kumar (PW-2), the driver of the station-wagon of Satveer deceased

on the fateful evening, when the appellant along with others opened fire

causing

the death .of Satveer and Lal Chand and injuries to Trilok Kumar

and Bal Chand. It is settled law that evidence has to be weighed and not

counted. The testimony of a sole eye-witness. whose testimony suffers from

D no infirmity, whatsoever, can by itself form the basis for conviction. We

have found Trilok Kumar

(PW-2) to be a highly reliable witness ·whose

testimony suffers from no blemish at all His testimony has also reeeived

corrobo'ration from the medical evidence and other evidence. · · ·

The prosecution placed strong· reliance during the trial of Amrik

E Singh on his absconding. Indeed, absconding by itself may not be of any

conclusive evidentiary value

but it is a circumstance

which cannot be

ignored while considering other evidence connecting the accused With the

crime, where the other evidence is· convincing and reliable, absconding

assumes

some importance. Arnrik Singh was named at the earliest oppor-

F tunity as one of the assailants in Ex.

Pl. He absconded from October 31,

1976,

the date of the occurrence, and surrendered

only on May 3, .1979. It

may be a coincidence but is a rather curious one, that he surrendered only

after the learned Sessions Judge had acquitted all the six co-accused in

Session case No.

33m vide judgment dated August

4, 1978. No explanation

much less a reasonable one, has been offered by Amrik SinSb for his long

G absence from October 31. 1976 to May 3, 1979. Both the trial court and ·

the High Court were, therefore, quite r jristified in taking note of that

circumstance while considering the guilt of Arnrik Singh and using the

same against him.: "'"'·'"'·";

'·H I.:

1

''' LCained c:Oiinsel for the appellant then argued that since Pritarn Singh.

ASINGHv. STATE OF RAT. [DR.ANAND,J.) 1003

-t Atrik Singh, J agdish and Harbans had been acquitted in the connected case A

by the Sessions Court and their acquittal was upheld by the High Court, it

would not be safe to convict Amrik Singh on the basis of the prosecution

evidence, which had implicated the acquitted co-accused also and which

evidence had not been believed. The argument does not appeal to us. Fatsds

in uno f alsus in omnibus has never been accepted either· as a rule of law or B

evidence. The High Court was aware of the acquittal of the co-accused and -

has after considering the evidence indepiJndently confirmed the order of the

learned Session Judge convicting appellant Amri.k Singh. We find that the

appreciation

of evidence by both the courts is sound and proper. We agree

with the reasoning of the High Court in holding that the prosecution has

established the case against appellant .Amrik

Singh beyond a reasonable C

doubt. In the established facts and circumstances of the case, we however,

alter the conviction of Amrik Singh from the offence under sect.ion 302/149

I.P.C. to one under Section 302/34 IPC and sentence him to suffers imprison­

ment for life and to pay a fine

of Rs. 1.000 and in default of payment of fine

to undergo rigorous imprisonment for one year.

'Ne also convict him for the .. D

offence under Section 307/34 I.P.C. (instead of under Section 307/149 IPC)

and sentence him to seven years' rigorous impris~nment and to fme of Rs.

1.000 and

in default of payment of fme to undergo one year rigorous im­

prisonment. His conviction and sentence for the offence under

Section 148

IPC is maintained.

With the aforesaid modification ~ the conviction the appeal filed by

Amrik Singh fails and is hereby dismissed. ·

Coming now to the appeal filed by Satnam Singh and Mohar Singh.

E

As already noticed, both these convicts along with Pritam Singh, F

Atrik Singh, Jagdish and Harbans were acquitted by the learned Sessions

Judge. It was on an appeal filed by the State of Rajasthan, that while the

acquittal

of

Pritam Singh, Atrik Singh, J agdish and Harbans was upheld

that

of

Satnam Singh and Mohar Singh was set aside. and they were

conviqed and sentenced for offences under Section 302/34 I.P.C. and. G

307/341.P.C. by the High Court.

The prosecution story

is the same as has been noticed in the case of

Amrik

Singh in an early part of this judgment and needs no repetition. Mr .

., Lalit, the learned senior counsel appearing for the appellants, however,

assailed the conviction

of

Satnam Singh and Mohar as recorded by the H

1004 SUPREME COURT REPORTS (1993) SUPP. 3 S.C.R.

•

-

A High Court, on various grounds and we shall presently deal with the same.

According to Mr. Lalit, the non-disclosure of occurrence by Trilok

Kumar to anyone prior to the recording of his statement Ex.Pl, renders

his testimony doubtful. We have already dealt with and rejected a similar

B

contention raised on behalf of Amrik Singh and those reasons hold equally

good for repelling the submission made by Mr. Lalit also. Emphasis was

laid by Mr~ Lalit, on the testimony of PW6 Satar Mohd., who had stated

that

he resides at Bhiwani Mandi, on the road going to Mela ground and

I ..

that he was present on December 31, 1976 at about 6.00 P.M. at a distance

of about 35 feet from the saw mill of Pritam Singh, when he found that the

c jeep of Satveer deceased was fired upon ~ six or seven persons and that

the accused were not amongst those persons. He of course, did not know

the names of any of the persons who resorted to firing but went as to say

that they were wearing dhoties. In our opinion, the evidence of this witness

does not at all damage the prosecution case. His testimony on the other

D

hand, to an extent, lends credence to the prosecution case both as regards

the time, the place and the manner of occurrence. This witness also did

;-

not disclose to anyone, even after knowing that accused persons had been

named, that he had seen the occurrence and that none of the accused

persons were involved in the same. His negative evidence does not cast any

doubt, much less a reasonable doubt, on the authenticity of the prosecution

B evidence. Mr. Lalit rightly did not refer to, much less place any reliance

on the testiinony of other defence witnesses, produced at the trial by the

accused persons.

From the evidence on the record it is established that Trilok Kumar

F

(PW) knew all the accused before the date of the occurrence. He had

identified

them as the assailants in his statement

Ex.Pl recorded at a time

J.

when his condition was critical. The argument that Dharamveer had in-

tluenced Trilok Kumar to falsely name the accused deserves notice only to

be rejected and there is nothing on the record to support that theory, which

we have also rejected while dealing with the case of Amrik Singh. The

I

G reasoning given therefor applies to the case of these two appellants also.

Mr. Lalit lastly argued that the reasoning of the Sessions Judge was

not so preserve as to warrant being upset by the High Court in an appeal ~·

against acquittal. The Division Bench of the High Court has not only dealt

H . with and reproduced the evidence in extenso but we find that the apprecia-

ASINGHv. STATEOFRAJ.[DR:ANAND,J.] 1005

tion of evidence and its consideration by the High Court is perfectly second A

in so far as the conviction of the two appellants is concerned though we

have some reservations in accepting the genuineness

of the Alibi pleaded

by

Pritam Singh, Atrik Singh, Jagdish and Harbans Singh. However, since

no appeal has been filed against their acquittal in this Court, their acquit-

tal may not be interferred with at this late stage, because we do not think B

it proper to reopen the case by issuing fresh notices to the acquitted

co-accused for the occurrence which took place as early as in 1976 to

reconsider their acquittal as recorded by the Sessions Court and uphold by

the High Court in 1984.

The jurisdiction and obligation of the High Court to reappreciate the C

evidence is identical in case involving

acquittal and conviction and all that

is required of the High Court while dealing with an appeal against acquittal

is that it shall take into consideration and be alive of the factors which

influenced the trial court to record an order of acquittal. In the present

cases the High Court has dealt with the case keeping in view these settled D

principles and has analysed and reappreciated the entire evidence with

great

care and caution. The High Court while upholding the

acquittal of

the four co-accused found sufficient reliable and clinching evidence to

convict Mohar Singh and Satnam Singh. Dealing with the reasoning given

by the learned Sessions Judges, the High Court observed :

"The question now remains regarding the two accused persons

Mohar Singh and Satnam Singh. The main argument given by the

learned Session judge for disbelieving the evidence of Trilok

.Kumar PWl was that when his evidence is discarded with regard

E

to the four accused persons, his evidence should not be relied upon F

regarding the remaining two accused persons also. Suffice it to say,

that for

this very incident we had examined the evidence of Trilok

Kumar while deciding the D.B.

Criminal Appeal No. 487/80 and

in our judgment dated April 27, 1983 we had held that his eviden,ce

was reliable. We have thoroughly pursued the statement of PWl G

Trilok Kumar given in the court in the trial of this case and we

have

no manner of doubt that he was driving the car at the relevant

time.

His presence on the spot cannot be doubted as he was injured

at the spot and his dying declarations were also recorded twice.

The bullet was

taken out from his body. In the incident two persons

sitting inside the car namely, Satveer and Lal Chand have died and H

1006 SUPREME COURT REPORTS [1993) SUPP. 3 S.C.R ..

A Trilok Kumar and Bal Chand also received the Injuries. The

manner in which . the shots were fired and the persons injured,

there can be no manner of doubt that there were number of

accused persons,

who had fired thus even if, the four accused

B

c

D

E

F

G

.· persons, viz., Pritam Singh, Jagdish Kumar, Atrik Singh and Har­

bans Singh are given the advantage of plea of alibi, it is no ground·

to disbelieve the evidence of Trilok Kumar

so far as

M~har Singh

and Satnam Singh are concerned. The presence of Trilok Kumar

on the .scene of occurrence remains established beyond

any

manaer

of doubt. He had clearly. stated that as soon as his car reached

near the sawing machine of Pritam Singh, then Pritam Singh,

Amrik Singh, Harbans, Chetan, Mohar Singh, Satnam, Jagdish and

Atrik Singh were standing. As soon as the· car reached in front of

the sawing machine all the accused persons fired at the car. All

the accused persons were armed with 12 bore revolvers. He further

stated that the rear tyre of the car burst on account of the shot

and the car had to stop. The accused persons surrounded the car

from

two sides and went on firing. Trilok Kumar further stated

that

as soon as he opened the gate of the

ear towards him and

tried to run then Mohar Singh accused fired the shot which hit at

his hip. Thereafter when he went in front of the bonnet of the car

then Pritam Singh and Jagdish accused persons fire at him which

. struck in his back and side. Then he narrated the story as to how

he reached the dispensary

of Dr.

Shanti Lal and then was taken

to Government dispensary by Babu

Khan. Thus, so far as Trilok

is concerned, he bas clearly stated

that when he had come out of

the car by opening the gate and was trying to run the~ Mohar

Singh accused bad fired which hit him orl ~ hip. In the cross

examination also he stated that while surrounding the ,car Chetan

and l\1ohar Singh had come running from the back of the car and

had come on the right side. They were coming by

firing

shots. 1\e

rest of the accused persons were towards the left side of the car

where Satveer was sitting. In view of these circumstances, we arc

clearly of the opinion that learned trial court was clearly wrong

in

not placing reliance on the statement of Trilok Kumar even with

regard to the

two accused persons.Mohar

andSatnam Singh."

We agree with the reasoning of the High Court and learned coumel

H for the appellant was unable to pointed out any flaw in that reasoning: OD

. .,

ASINGHv. STAIBOFRAJ.[DR.ANAND,J.) 1007

the basis of the material on the record, particularly the reliable testimony A

ofTrilok Kumar (PW). We find that the High Court was perfectly justified

in setting aside the acquittal of the appellants and convicting and sentenc-

ing Mohar Singh and Satnam Singh for the offences under Sections 302134

I.P.C. and 307/34 l.P.C. We do not find any merit in their appeal and

consequently dismiss the same.

As a result of the above discussion both the appeals fail and are

dismissed.

The appellants, who are on bail sball'surrender to their bail bonds

B

. and shall be taken into custody to undergo the remaining period of their C

sentences.

M.M. Appeals dismissed.