104 

IN THE HIGH COURT OF PUNJAB AND HARYANA 

AT CHANDIGARH 

1.  CRA-D-490-DB-2004 (O&M) 

Gurmail Singh @ Gaili & others 

  … Appellants 

Versus  

State of Punjab  

… Respondent 

2.  CRA-S-916-SB-2004 (O&M) 

Karamjit Singh @ Malhi 

  … Appellant 

Versus  

State of Punjab  

… Respondent 

3.  CRR-1175-2004 (O&M) 

Jaswant Singh  

  … Petitioner 

Versus  

State of Punjab  

… Respondent 

Reserved on : 11

th

 August, 2025 

Pronounced on : 25

th

 August, 2025 

CORAM:  HON’BLE MRS. JUSTICE MANJARI NEHRU KAUL 

HON’BLE MR. JUSTICE H. S. GREWAL 

Argued by:  Mr. SPS Sidhu, Advocate for the appellants.  

    Mr. Mohit Kapoor, Sr. Dy. Advocate General, Punjab 

    assisted by Mr. R.K. Dhiman, Advocate for the complainant.  

MANJARI  NEHRU  KAUL,  J. 

CRA-D-490-DB-2004 (O&M) 

1. The present appeal has been preferred against the judgment 

of conviction dated 01.03.2004 and the consequential order of sentence 

dated  02.03.2004  passed  by  the  Court  of  learned  Sessions  Judge, 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  2

Faridkot, whereby the appellants have been convicted and sentenced, in 

connection with the alleged murder of one Balbir Singh, as under:  

Under Section  Sentence  In default of payment 

of fine 

302/34 IPC  Rigorous  imprisonment  for 

life  and  to  pay  a  fine  of 

`10000/- each  

To  further  undergo 

rigorous  imprisonment 

for six months each  

120-B IPC   Rigorous  imprisonment  for 

life  and  to  pay  a  fine  of 

`10000/- each  

To  further  undergo 

rigorous  imprisonment 

for six months each 

    Both  the  substantive  sentences  were  ordered  to  run 

concurrently.  

2. The genesis of the prosecution case lies in the statement of 

PW-2 Jaswant Singh, the complainant, on the basis of which FIR No.28 

dated 11.05.1999 Ex.PD was registered at Police Station Nihal Singh 

Wala. 

3. Briefly stated, the complainant, Jaswant Singh had two sons, 

Jagdish  Singh  and  Balbir  Singh  (since  deceased),  both  engaged  in 

running  chemist  shops.  Jagdish  Singh  operated  his  shop  at  village 

Baude, while deceased Balbir Singh had been running his chemist shop 

at Badhni Kalan for the last about 10 years. It was their routine to return 

home in the evenings after closing their respective shops.  

4. On the night of 10.05.1999, Jagdish Singh returned home as 

usual; however, Balbir Singh did not. After waiting for some time, the 

complainant, accompanied  by  Jagdish  Singh and  Sarpanch  Balwinder 

Singh set out in search of Balbir Singh. Around 1:00 am, while passing 

near the tube-well bore of one Gela Singh in the area of village Rao Ke 

Kalan, they discovered the dead body of Balbir Singh lying on the left 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  3

side of the road. The body bore visible firearm injuries and was smeared 

with blood.  

5. Near  the  body  lay  a  Vespa  scooter  bearing  registration 

No.PB-36A-0890,  along  with  2  empty  12  bore  cartridges.  The 

complainant suspected that unknown assailants had murdered his son by 

causing firearm injuries. Leaving Jagdish Singh at the spot, he and the 

Sarpanch  proceeded  to  Police  Station  Nihal  Singh  Wala,  where 

Inspector Sandeep Kumar recorded the FIR.  

6. On 11.05.1999, PW-19 Inspector Sandeep Kumar visited the 

scene  of  occurrence  in  the  presence  of  the  complainant  and  the 

Sarpanch. He prepared the inquest report Ex.PB on the identification of 

Jaswant Singh and Balwinder Singh. Two empty 12 bore cartridges were 

recovered, converted into a parcel, sealed with the seal impression “SK”, 

and taken into possession vide memo Ex.PZ. Blood-stained earth and 

plain earth were also separately sealed and taken into possession vide 

memo Ex.PY. The Vespa scooter and its registration certificate, Ex.P11, 

were similarly taken into possession vide memo Ex.PAA.  

7. The  dead-body  was  sent  to  the  Civil  Hospital  Moga  for 

postmortem examination, along with request Ex.PC through HC Baljeet 

Singh.  PW-6.  PW-1  Dr.  Sukhmander  Singh  and  Dr.  VJS Dhillon 

conducted  the  autopsy  on  11.05.1999.  Certain  articles,  including  the 

clothes  of  the  deceased  Ex.P12  to  Ex.P17,  were produced  before  the 

Investigating  Officer,  sealed,  and  taken  into  possession  vide  memo 

Ex.PW-19/A.  Parcels  containing  wads  and  pellets  were  marked  as 

Ex.P18  and  Ex.P19.  The  rough  site  plan  of  the  place  of  occurrence 

Ex.PW19/B was prepared, and all parcels along with the scooter were 

deposited with the MHC. 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  4

8. Subsequently,  investigation  was  entrusted  to  PW-20 

Inspector Balwinder Singh. On 07.06.1999, he recorded the statement of 

PW-10 Mohinder Singh, a Panchayat member of village Rao Ke Kalan, 

under Section 161 Cr.P.C. PW-10 Mohinder Singh disclosed that about 

2-3 days earlier, all 3 accused – Gurmail Singh alias Gaili, Sadhu Singh, 

and  Karamjit  Singh  alias  Malhi  –  had  approached  him,  confessed  to 

having  committed  the  murder  of  Balbir  Singh,  and  sought  to  be 

produced before the police.  

9. On 09.06.1999, PW-10 Mohinder Singh produced the three 

accused before PW-20 Inspector Balwinder Singh, who arrested them 

after apprising them of the grounds of arrest vide memo Ex.PW.  

10. During  investigation,  accused  Sadhu  Singh  produced a 

licensed  12  bore  gun  Ex.P1,  which  was  seized  vide  memo  Ex.PJ; 

accused  Karamjit  Singh  produced  a  torch  Ex.P2,  seized  vide  memo 

Ex.PK;  accused  Gurmail  Singh  alias  Gaili,  on  interrogation,  made  a 

disclosure  statement  Ex.PH  regarding  concealment  of  a  .38  bore 

revolver and 3 cartridges in a glazed envelope buried near the wall of his 

house.  Pursuant  to  the  statement,  he  led  the  police  to  the  spot  and 

recovered  the  said  revolver  and  cartridges,  which  were  seized  vide 

memo Ex.PM.  

11. Accused Karamjit Singh also made a disclosure statement 

Ex.PO/1 about concealing a 12 bore pistol and 5 cartridges under a heap 

of manure. Pursuant thereto, recovery was effected, and the pistol was 

seized vide memo Ex.PO.  

12. Separate cases under the Arms Act were registered against 

accused Gurmail Singh and Karamjit Singh for these recoveries. The 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  5

scooter  of  accused  Sadhu  Singh  was  also  taken  into possession  vide 

memo Ex.PX. 

13. Upon  completion  of  investigation,  the  police  presented 

challan before the Illaqa Magistrate, who thereafter committed the case 

to the Court of Sessions.  

14. Since a prima facie case under Sections 302/34 and 120-B 

IPC was made out against all the accused, they were accordingly charge-

sheeted to which they pleaded not guilty and claimed trial.  

15. To  substantiate  its  case,  the  prosecution  examined 20 

witnesses, including PW-1 Dr. Sukhmander Singh, PW-2 Jaswant Singh 

(complainant),  PW-10  Mohinder  Singh  (witness  of  extra-judicial 

confession),  PW-19  Inspector  Sandeep  Kumar  and  PW-20  Inspector 

Balwinder Singh. The prosecution also tendered FSL reports Ex.PCC to 

Ex.PEE and closed its evidence.  

16. In their statements recorded under Section 313 Cr.P.C., the 

accused  denied  the  incriminating  circumstances.  Accused  Gurmail 

Singh  asserted  false  implication,  absence  of  motive,  and  denial  of 

having made any extra-judicial confession or disclosure statement. He 

claimed that he was lifted from his house on 19.05.1999 in the presence 

of respectables, detained for several days, and his arrest shown later. 

Similar pleas were taken by accused Sadhu Singh and accused Karamjit 

Singh, with the accused Karamjit Singh additionally asserting that the 

Panchayat  members  had  moved  an  application  before  the  then 

Additional Sessions Judge, Faridkot regarding his illegal detention.  

17. The  defence  examined  DW-1  Inderpal  Singh  and  DW  2 

Paramjeet Singh.  

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  6

18. Upon consideration of the evidence, the learned trial Court 

convicted all three accused – Gurmail Singh alias Gaili, Sadhu Singh 

and Karamjit Singh alias Malhi – under Section 302/34 and 120-B IPC 

and  sentenced  them  as  already  detailed  in  the  earlier  part  of  this 

judgment. 

SUBMISSIONS ON BEHALF OF THE APPELLANTS 

19. Learned  counsel  for  the  appellants,  while  assailing  the 

judgment  of  conviction  rendered  by  the  learned  trial  Court,  has 

advanced the following submissions:  

(i) Case based on Circumstantial Evidence  

At the very outset, it is urged that the entire case of the 

prosecution  rests  exclusively  on  circumstantial 

evidence.  The  settled  legal  principle  is  that  where 

conviction is sought on the basis of circumstances, the 

chain  must  be  complete  in  every  respect  and  must 

unerringly point to the guilt of the accused. Even if a 

single link is missing or found doubtful, the edifice of 

the prosecution falls.  In the present case, as per the 

learned  counsel,  the  circumstances  pressed  into 

service  are  discrepant,  incomplete,  and  incapable  of 

forming an unbroken chain so as to sustain conviction.  

(ii) Last seen account (PW-3 Malkiat Singh) 

The first circumstance relied upon by the prosecution 

is  the  alleged  last-seen  testimony  of  PW-3  Malkiat 

Singh.  It  is  contended  that  his  version  is  wholly 

unreliable.  He  claims  to  have  seen  the  accused  at 

about 9:30 PM near the scooter of the deceased on the 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  7

fateful  night,  but  instead  of  informing  anyone,  he 

immediately  left  for  Anandpur  Sahib  and  remained 

away  for  nearly  5  days.  He  surfaced  only  on 

15.05.1999  and  allegedly  disclosed  this  fact  for  the 

first time. Such conduct, as per the learned counsel, is 

unnatural,  inconsistent  with  human  behavior,  and 

indicative  of  a  false  afterthought.  His  belated 

disclosure renders his testimony unsafe and unworthy 

of reliance.  

(iii) Evidence of conspiracy (PW-4 Jaswant Singh) 

The  second  circumstance  pressed  is  the  alleged 

conspiracy, spoken to by PW-4 Jaswant Singh. This 

witness claims to have overheard a conspiracy in the 

village Gurudwara. However, even if his testimony is 

accepted  at  face  value,  the  alleged  conversation 

pertains  to  a  time  almost  two  years  prior  to  the 

incident.  PW-4  Jaswant  Singh  admits  that  he  never 

disclosed  this  fact  to  his  father  who  was  the  Head 

Granthi, or to any villager. Such prolonged silence, it 

is argued, makes his testimony wholly unreliable. The 

conspiracy is vague in time, place, and content, and 

cannot be regarded as a trustworthy circumstance.  

(iv) Extrajudicial confession (PW-10 Mohinder Singh) 

The  third  circumstance  relied  upon  is  the  alleged 

extra-judicial  confession  before  PW-10  Mohinder 

Singh.  Learned  counsel  submits  that  this  is  wholly 

improbable.  It  defies  logic  that  all  three  accused, 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  8

nearly a month after the occurrence, would voluntarily 

approach  PW-10  Mohinder  Singh,  confess  to  their 

guilt, excuse themselves on the pretext of urinating, 

and  then  return  to  repeat  the  confession.  Such 

behavior  is  contrary  to  ordinary  human  conduct. 

Furthermore,  PW-10  Mohinder  Singh  is  admittedly 

closely  related  to  the  complainant’s  side,  thereby 

lacking  the  impartiality  necessary  for  reliance.  It  is 

emphasized that an extra-judicial confession must be 

voluntary  and  truthful,  but  in  the  present  case,  it  is 

contrived and unworthy of credence.  

(v) Contradictions in medical evidence  

It  is  next  submitted  that  the  medical  evidence 

demolishes  the  case  of  the  prosecution.  PW-1 

Dr.Sukhmander  Singh,  who  conducted  the 

postmortem, deposed that injury No.3 was an incised 

wound on the right side of the skull, measuring 25 x 

20 centimeters, with fragments of skull bone missing 

and  brain  matter  protruding.  According  to  him,  this 

was the most fatal injury. Yet, as per the version of the 

prosecution,  the  accused  were  armed  only  with 

firearms;  there  is  no  allegation  of  any  sharp-edged 

weapon.  The  most  fatal  injury,  therefore,  stands 

unexplained. Further, in cross-examination, the doctor 

opined  that  the  probable  time  of  death  was  around 

3:00 PM on 10.05.1999, whereas the prosecution case 

places  the  occurrence  at  midnight  between  10

th

  and 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  9

11

th

  of  May  1999.  The  doctor  also  stated  that  the 

deceased  had  taken  his  last  meal  about  one  hour 

before  death.  This  scientific  evidence,  it  is  urged, 

directly  contradicts  the  ocular  version  and  fatally 

undermines the prosecution timeline.  

(vi) Fabricated recoveries 

It  is  argued  that  the  alleged  recovery  of  two  empty 

cartridges from the spot is fabricated. Column No.23 

of the inquest report Ex.PX, which should record all 

articles found near the body, is conspicuously blank. 

Had  empties  or  blood-stained  earth  been  recovered, 

they  would  have  been  noted  there.  Their  later 

introduction appears contrived. Moreover, the alleged 

matching  of  these  empties  with  the  licensed  gun  of 

accused Sadhu Singh is unreliable, since the weapon 

was  not  sealed  on  the  spot.  The  ballistic  opinion, 

therefore, cannot be safely relied upon.  

(vii) Weak motive 

The reliance placed by the prosecution on the alleged 

motive  is  entirely  misplaced.  The  alleged  motive  – 

that  there  was  some  land  exchange  between  the 

complainant’s  family  and  the  accused,  is  vague  and 

unsupported  by  any  documentary  proof.  The  motive 

here is clearly speculative and weak.  

(viii) Proceedings under the Arms Act 

It is pointed out that the recoveries attributed to accuse 

Gurmail  Singh  and  Karamjit  Singh  led  to  separate 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  10

prosecutions  under  the  Arms  Act,  but  those 

proceedings  did  not  culminate  in  any  conviction 

connected with the present case. Consequently, those 

recoveries cannot be pressed into service to sustain the 

conviction under Section 302/34 and 120-B IPC.  

20. It has been finally argued that on an overall appraisal, the 

prosecution  case  is  riddled  with  infirmities;  the  last  seen  account  is 

doubtful, the conspiracy evidence is vague, the extra-judicial confession 

is  unnatural,  the  medical  evidence  contradicts  the ocular  version,  the 

recoveries are fabricated and the motive is clearly speculative. Learned 

counsel  has  further  asserted  that  suspicion,  however  strong,  cannot 

substitute  proof.  Hence,  the  conviction  recorded  by  the trial  Court  is 

unsustainable and deserves to be set aside.  

SUBMISSIONS ON BEHALF OF THE STATE  

21. Per contra learned State counsel assisted by learned counsel 

for  the  complainant  has  supported  the  conviction  and  advanced  the 

following submissions: 

(i) It is submitted that the judgment of the trial Court is 

well-reasoned, based on appreciation of evidence, and 

calls for no interference in appeal. The prosecution has 

relied not on a solitary circumstance but on a series of 

inter-linked circumstances which, taken cumulatively, 

form a complete chain pointing only towards the guilt 

of the accused.  

(ii) The testimony of PW-3 Malkiat Singh (witness of last 

seen), it is argued, is both natural and credible. His 

absence for a few days owing to his visit to Anandpur 

Sahib  does  not  render  his  statement  unreliable.  His 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  11

version  that  he  saw  the  accused  perplexed  near  the 

scooter shortly before the recovery of the dead body is 

a vital link in the chain of circumstances and cannot be 

discarded  merely  on  account  of  the  timing  of 

disclosure.  

(iii) The  evidence  of  PW-4  Jaswant  Singh  regarding  the 

conspiracy,  though  disclosed  belatedly,  cannot  be 

brushed aside. In rural settings, witnesses often refrain 

from immediately disclosing over-heard conversations 

for  fear  of  hostility.  His  testimony,  therefore,  lends 

corroboration  to  the  element  of  premeditation  and 

should not be lightly discarded.  

(iv) The  extra-judicial  confession  made  before  PW-10 

Mohinder Singh comes across as wholly reliable. PW-

10  Mohinder  Singh  is  a  member  of  Panchayat,  a 

person of repute and standing in the village, and there 

exists  no  reason  for  him  to  falsely  implicate  the 

accused.  The  accused  voluntarily  confessed  before 

him and requested to be produced before the police, 

which was promptly done. The fact that he is distantly 

related to the complainant is immaterial, so long as his 

testimony inspires confidence. It is well settled that an 

extra-judicial  confession,  if  voluntary  and  true,  can 

form the sole basis of conviction.  

(v) The  recoveries,  as  per  the  learned  State  counsel, 

further  strengthen  the  case  of  the  prosecution.  Two 

empty cartridges recovered from the spot were duly 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  12

sealed  and  sent  to  the  FSL,  which  opined  that  they 

were  fired  from  the  licensed  gun  of  accused  Sadhu 

Singh. In addition, the Vespa scooter, torch, revolver, 

and pistol recovered pursuant to disclosure statements 

corroborate the prosecution version. The omission in 

the inquest report cannot nullify recoveries which are 

duly proved by a seizure memos.  

(vi) As regards medical evidence, it is contended that the 

description of injury No.3 as an incised wound could 

well represent a firearm injury at close range, which 

often shatters bones and produces an incise like effect. 

The observation of the doctor regarding the probable 

time of death is only an approximation, and medical 

opinion  cannot  outweigh  the  consistent  and  reliable 

ocular testimony of the prosecution witnesses.  

(vii) On the aspect of motive, it has been submitted that the 

land exchange between the family of the complainant 

and the accused side did provide a tangible cause for 

resentment.  Accused  Gurmail  Singh,  in  particular, 

harbored  a  grudge  and,  in  furtherance  of  this 

resentment, conspired with his co-accused to eliminate 

the deceased.  

22. Learned  State  counsel  has,  therefore,  vehemently  argued 

that on the strength of the last-seen account, the evidence of conspiracy, 

the  extra-judicial  confession,  the  recoveries  duly corroborated  by 

forensic  evidence,  the  medical  opinion  when  read  harmoniously  with 

ocular  testimony,  and  the  motive  borne  out  of  land disputes,  the 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  13

prosecution  has  established  its  case  beyond  reasonable  doubt.  The 

conviction  recorded  by  the  learned  trial  Court  is, therefore,  fully 

justified and calls for affirmation.  

FINDINGS OF THE COURT  

23. We have heard learned counsel for the appellants and have 

thoroughly  examined  the  evidence  on  record.  Upon  scrutiny  of  the 

evidence on record, we find ourselves unable to sustain the conviction.  

24. It  is  well  settled  that  when  a  case  rests  solely  on 

circumstantial  evidence,  the  circumstances  relied  upon  must  be  fully 

established, and the chain of evidence must be so complete as to exclude 

every hypothesis except the guilt of the accused.  

25. The prosecution must establish:  

(i) that the circumstances from which the conclusion of 

guilt is drawn are fully proved; 

(ii) that  all  the  facts  are  consistent  only  with  the 

hypothesis of guilt; 

(iii) that the circumstances are of a conclusive nature and 

tendency; 

(iv) that they exclude every possible hypothesis except the 

guilt of the accused; and  

(v) that the chain of evidence is complete.  

26. If any link is missing, the accused is entitled to acquittal. 

Suspicion, however grave, cannot take the place of proof.  

27. The testimony of PW-3 Malkiat Singh, who claims to have 

last seen the accused near a scooter on the fateful night, is fraught with 

doubt.  His  failure  to  disclose  this  fact  for  five  days,  despite  having 

ample opportunity, renders his testimony unnatural and inconsistent with 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  14

ordinary  human  conduct.  Such  belated  disclosure,  without  plausible 

explanation,  carries  the  clear  imprint  of  an  afterthought.  Courts  have 

repeatedly cautioned that last-seen evidence must be cogent and reliable, 

or else it cannot sustain conviction. 

28. Further, the claim of PW-4 Jaswant Singh of overhearing a 

conspiracy in the village Gurdwara nearly two years before the incident, 

is inherently unreliable. His prolonged silence, even from his father – 

the  Head  Granthi  of  the  village  Gurdwara  –  renders his  evidence 

unworthy of credence. It needs to be emphasized that vague and stale 

allegations cannot constitute proof of conspiracy.  

29. Coming to the extra-judicial confession made before PW-10 

Mohinder Singh, the same is equally improbable. It is difficult to accept 

that  all  three  accused  would,  nearly  a  month  after the  incident, 

voluntarily confess, leave under a pretext, and then return to repeat the 

confession.  This  conduct  defies  logic.  Moreover,  PW-10  Mohinder 

Singh  is  admittedly  related  to  the  complainant,  which  further  erodes 

impartiality. It is settled that extra-judicial confessions are a weak piece 

of  evidence  and,  unless  voluntary,  truthful,  and  inspiring  confidence, 

cannot be relied upon. The present alleged confession does not meet that 

threshold.  

30. Furthermore,  the  post-mortem  conducted  by  PW-1 

Dr.Sukhmander Singh revealed a large incised wound on the skull with 

bone  fragments  missing  and  brain  matter  protruding –  injuries 

inconsistent  with  firearm  use,  which  was  the  only  case  of  the 

prosecution. Additionally, the medical opinion fixed the probable time 

of death at about 3:00 PM on 10.05.1999, with the last meal consumed 

an hour prior. This directly contradicts the prosecution's version that the 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  15

incident occurred around midnight of 10

th

 and 11

th

 of May 1999. Where 

medical  evidence  runs  counter  to  the  ocular  version,  the  prosecution 

case cannot be accepted without hesitation.  

31. The  alleged  recovery  of  empty  cartridges  is  tainted  by 

serious infirmity. Column 23 of the inquest report Ex.PX, which should 

have  noted  such  recoveries,  is  admittedly  blank.  Their  subsequent 

introduction strongly suggests fabrication. Moreover, the ballistic report 

Ex.PEE linking the empties to the licensed gun of accused Sadhu Singh 

is unsafe, as the weapon was not sealed at the spot. The possibility of 

tampering, therefore, cannot be ruled out. It is trite that recoveries must 

be unimpeachable to be relied upon.  

32. The  prosecution’s  suggestion  of  motive,  being  a  vague 

dispute over exchange of land, is unsubstantiated by any evidence, much 

less documentary. Motive in the present case comes across as merely 

speculative.  

33. On a holistic appraisal, the case of the prosecution is riddled 

with infirmities : the last-seen evidence comes across as untrustworthy, 

the  evidence  of  conspiracy  is  stale  and  vague,  the extra-judicial 

confession is improbable, the medical evidence contradicts the timeline 

given by the prosecution, the recoveries clearly appear to be fabricated, 

and the motive is also weak. The chain of circumstances is thus broken 

at several links and falls far short of the legal standard required. 

34. In  such  circumstances,  the  appellants  are  entitled to  the 

benefit  of  doubt.  It  is  a  cardinal  principle  that  where  two  views  are 

possible, the one favouring the accused must prevail.  

35. For the foregoing reasons, we hold that the prosecution has 

failed  to  prove  its  case  beyond  reasonable  doubt.  The  conviction 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  16

recorded  by  the  trial  Court  is  unsustainable  in  law.  The  appeal  is 

accordingly allowed. The judgement of conviction dated 01.03.2004 and 

the  consequential  order  of  sentence  dated  02.03.2004  passed  by  the 

learned trial Court are hereby set aside.   

CRA-S-916-SB-2004 (O&M) 

36. The instant appeal has been filed by accused Karamjit Singh 

alias Malhi against the judgment of conviction dated 01.03.2004 and the 

consequential order of sentence dated 02.03.2004 passed by the Court of 

learned Sessions Judge, Faridkot, whereby he has been convicted under 

Section 25 of the Arms Act, 1959 and sentenced to undergo rigorous 

imprisonment for a period of three years and to pay a fine of ` 5000/-, 

and  in  default  of  payment  of  fine  to  further  undergo  rigorous 

imprisonment for three months.  

37. Learned  counsel  for  the  appellant  has  argued  that  the 

prosecution  failed  to  establish  that  the  alleged  recovery  was  effected 

from the conscious possession of the appellant. It is contended that the 

pistol  was  not  sealed  when  produced  before  PW2  (Armourer  Kewal 

Krishan), no independent witness was joined though villages fell on the 

route,  and  the  version  of  concealment  of  a  weapon  under  a  heap  of 

manure alongside the house is inherently improbable. Attention is also 

invited  to  alleged  discrepancies  in  the  statements of  PWs,  which 

according to counsel were brushed aside by the learned trial Court. 

38. Per contra, learned State counsel submits that the recovery 

of the country-made pistol (Ex.P2) along with five live cartridges (Ex.P3 

to  Ex.P7)  stands  duly  proved  through  disclosure  statement  Ex.PA/1 

suffered  by  the  appellant,  attested  by  PW4  ASI  Hardeep  Singh.  The 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  17

recovery  memo  (Ex.PC),  sketch  (Ex.PB),  and  site  plan  (Ex.PD) 

corroborate the seizure. PW3 Inspector Balwinder Singh and PW4 ASI 

Hardeep Singh have consistently deposed regarding the recovery, and 

their  testimony  cannot  be  discarded  merely  because they  are  official 

witnesses. PW1 Ramji Dass proved sanction Ex.P1 and PW2 Armourer 

Kewal Krishan proved test report Ex.PA confirming the pistol to be in 

working condition. It is submitted that the trial Court has rendered a 

well-reasoned judgment and no infirmity is made out. 

39. Heard  learned  counsel  for  the  parties  and  perused  the 

relevant material on record. 

40. On consideration of the rival submissions, we find that the 

disclosure statement Ex.PA/1 made by the appellant led to the recovery 

of  pistol  Ex.P2  and  cartridges  Ex.P3  to  Ex.P7,  duly  taken  into 

possession vide memo Ex.PC and supported by sketch Ex.PB and site 

plan Ex.PD. The sanction Ex.P1 stands proved by PW1. The test report 

Ex.PA establishes that the weapon was serviceable. The testimony of 

PW3  Inspector  Balwinder  Singh  and  PW4  ASI  Hardeep  Singh  is 

consistent and reliable. The contention regarding absence of independent 

witnesses  does  not  detract  from  the  prosecution  case,  as  official 

witnesses  inspire  confidence  and  no  motive  for  false  implication  has 

been shown. The minor irregularity regarding non-sealing does not go to 

the  root,  the  recovery  being  directly  linked  to  the  disclosure  by  the 

appellant himself. 

41. This Court thus finds no merit in the appeal. The conviction 

of the appellant under Section 25 of the Arms Act is upheld. However, 

considering the period already undergone, the sentence is reduced to that 

already undergone by the appellant. 

CRA-D-490-DB-2004; CRA-S-916-SB-2004; and CRR-1175-2004  

  18

42. The appeal is disposed of accordingly. 

CRR-1175-2004 (O&M) 

  Since  in  the  connected  main  appeals  the  judgment  of 

conviction dated 01.03.2004 and the order of sentence dated 02.03.2004 

have  been  set  aside  and  the  appellants  –  Gurmail  Singh  alias  Gaili, 

Sadhu Singh and Karamjit Singh alias Malhi – stand acquitted of the 

charges framed against them under Sections 302/34 and 120-B IPC, the 

instant  revision  petition  filed  by  complainant  Jaswant  Singh  seeking 

enhancement of sentence and fine does not survive and is accordingly 

dismissed. 

(MANJARI  NEHRU  KAUL) 

JUDGE 

(H. S. GREWAL) 

JUDGE 

August 25, 2025 

rps      

Whether speaking/reasoned     Yes/No 

Whether reportable      Yes/No