IN THE HIGH COURT OF PUNJAB & HARYANA

AT CHANDIGARH

CRA-D-1001-DB-2004 (O&M)

Reserved on 01.09.2025

Pronounced on: 17.09.2025

Joginder Singh Tiger and others .....Appellants

Versus

The State of Punjab .....Respondent

CORAM:  HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL

HON'BLE MR. JUSTICE H.S. GREWAL

Argued by : Mr. P.S. Ahluwalia, Advocate with 

Mr. Roshneel Singh Brar, Advocate and 

Ms. Simerpreet Sekhon, Advocate 

for the appellants.

Mr. H.S. Deol, Sr. DAG, Punjab.

****

MANJARI NEHRU KAUL    , J.   

1. The   instant   Criminal   Appeal   is   directed   against   the

judgement of conviction and order of sentence both dated 27.10.2004

passed   by   learned   Additional   Sessions   Judge,   Ludhiana,   whereby

appellants, namely Joginder Singh Tiger, Harjinder Singh alias Jind,

Bhagwan Singh alias Honey, Jaspreet Singh, Varinder Singh alias

Bittu, Avtar Singh alias Mara and Varinder Singh alias Billu, were

convicted,   in   case   FIR   No.75   dated   06.05.2001   under  Sections

302/324/323/148/149 of the IPC and Sections 25 and 27 of the Arms

Act registered at Police Station Sarbha Nagar, Ludhiana, for the murder

of Nirbhai Singh, Malkiat Singh and Gurnam Singh, and sentenced

accordingly.

2. At   the   outset,   learned   counsel   for   the   appellants  has

informed the Court that appellant No.1-Joginder Singh Tiger has since

CRA-D-1001-DB-2004 (O&M) -2-

expired during pendency of the instant appeal. The factum of his death

stands confirmed by the learned State counsel also. 

3. In   the   circumstances,   proceedings   qua   appellant   No.1

Joginder Singh Tiger stand abated.

The Case of the Prosecution

4. The case of the prosecution, as unfolded during trial, is that

there existed a long-standing dispute over  Shamlat land between the

complainant side, comprising Malkiat Singh and Nirbhai Singh, on one

hand, and Joginder Singh Tiger and his family, on the other. Civil

litigation in respect of the land had culminated in favour of both

Malkiat Singh and Nirbhai Singh. 

4(a). On 06.05.2001, at about 10.30 am, Malkiat Singh and

Nirbhai Singh commenced raising construction upon the disputed land.

At   that   stage,   accused   Joginder   Singh   Tiger   arrived  at   the   spot,

accompanied by his associates. He was followed by accused Avtar

Singh alias Mara, armed with a .12-bore single-barrel gun; accused

Varinder   Singh   alias   Billu  carrying   a   .12-bore   double-barrel   gun;

accused Harjinder Singh alias Jind wielding a gandasa; and accused

Jaspreet Singh, Bhagwan Singh, and Varinder Singh alias Bittu, each

armed with a kirpan. Accused Joginder Singh Tiger raised a lalkara,

that none of the complainant's side should be spared. 

4(b). On this exhortation, accused Avtar Singh fired a shot from

his   gun,   which   struck   Nirbhai   Singh   on   the   chest.   Almost

simultaneously, accused  Varinder  Singh alias  Billu  discharged his

double-barrel gun, inflicting a firearm injury on the chest of Malkiat

CRA-D-1001-DB-2004 (O&M) -3-

Singh.   Thereafter,   accused   Jaspreet   Singh,   Bhagwan  Singh   and

Varinder Singh alias Bittu attacked Malkiat Singh and Nirbhai Singh

with kirpans, causing further injuries. When Jagtar Singh (PW-7) and

Sukhjit Singh (PW-6) attempted to intervene, they too were assaulted

and sustained injuries. 

4(c). At this juncture, Gurnam Singh reached the spot, raising an

alarm. Accused Joginder Singh Tiger again shouted that he too should

not be spared, upon which accused Varinder alias Billu fired at Gurnam

Singh, causing firearm injuries on his thighs. All the injured were

shifted to DMC Hospital, Ludhiana, where Malkiat Singh and Nirbhai

Singh were declared dead. Gurnam Singh also subsequently succumbed

to his injuries. Injured Sukhjit Singh and Jagtar Singh survived; they

were both medically examined and found injured. 

4(d). The medical evidence corroborated the prosecution version

in material particulars. 

4(e). Dr. U.S. Sooch (PW-1) and Dr. Anil Verma (PW-1 2)

conducted the post-mortems on the three persons—Malkiat Singh,

Nirbhai Singh and Gurnam Singh—who succumbed to the firearm

injuries. They opined that :

●Nirbhai Singh had died due to firearm injury to the chest

(Ex.PC).

●Malkiat Singh sustained a firearm injury which ruptured

the   liver   and   aorta   leading   to   death   from   shock   and

haemorrhage (Ex.PF). 

●Gurnam  Singh suffered  firearm injuries on  his thighs,

CRA-D-1001-DB-2004 (O&M) -4-

which ruptured femoral vessels, causing haemorrhage and

shock (Ex.PJ). 

●Dr. Amanjit Singh (PW-9) examined injured Jagtar Singh

and noted four injuries, including fractures of the frontal

and   occipital   bones,   declaring   two   of   them   grievous

(Ex.PH/1). 

●Dr.   Adish   Awasthi   (PW-14)   examined   injured   Sukhjit

Singh and found five injuries, all simple in nature, caused

by a blunt weapon (Ex.PN). 

4(f). The investigation was initially conducted by SI Pawanjit

(PW-8), who recorded the statement of complainant Prabhjit Singh

(Ex.PW5/A), on the basis of which FIR (Ex.PB/2) was registered. He

prepared the site plan (Ex.PD), lifted blood-stained earth, and seized

empty cartridges from the place of occurrence. 

4(g). Inspector Karam Singh (PW-10) thereafter continued with

the   investigation.   He   collected   the   blood-stained   clothes   of   the

deceased   (Ex.P12   to   Ex.P19),   and   prepared   the   relevant   recovery

memos. 

4(h). SI Waryam Singh (PW-13) arrested the accused, recorded

their disclosure statements, and effected recoveries. Pursuant thereto : 

●Accused Avtar Singh produced a single-barrel gun with

cartridges (Ex.P1 to P4). 

●Accused Varinder alias Billu produced a double-barrel gun

with cartridges (Ex.P5 to P7). 

●Accused   Jaspreet   Singh,   Bhagwan   Singh,   and   Bittu

CRA-D-1001-DB-2004 (O&M) -5-

produced kirpans (Ex.P8 to P10). 

●Accused Harjinder Singh produced a hockey (Ex.P11). 

4(i). To   establish   its   case,   the   prosecution   examined   14

witnesses :

●PW-1 Dr. U.S. Sooch : conducted post-mortem of all the

three deceased persons. 

●PW-2   Balbir   Singh,   Clerk   :   produced   firearm   licence

registers  and confirmed  that  accused  Avtar  Singh and

accused Bhagwan Singh were licensees of 12-bore guns.

●PW-3 Harnesh Lal and PW-4 Constable Devinder Singh :

Formal witnesses who proved affidavits regarding custody

of case property. 

●PW-5 Prabhjit Singh, complainant and star eyewitness :

narrated the entire occurrence, attributing fatal shots to

accused Avtar Singh and accused Varinder Singh alias

Billu,  kirpan  blows to accused Jaspreet Singh, Bhagwan

Singh and Varinder Singh alias Bittu, and  lalkaras  to

accused Joginder Singh Tiger. He proved his statement

(Ex.PW5/A). 

●PW-6 Sukhjit Singh, injured eyewitness : corroborated the

version of the complainant. 

●PW-7 Jagtar Singh, injured eyewitness : supported the case

of the prosecution. 

●PW-8   SI   Pawanjit   :   proved   registration   of   FIR   and

preparation of site plan. 

CRA-D-1001-DB-2004 (O&M) -6-

●PW-9 Dr. Amanjit Singh : examined Jagtar Singh, declared

two injuries grievous. 

●PW-10 Inspector Karam Singh : carried out major portion

of investigation, lifted blood-stained earth and empties,

seized clothes of the deceased persons.

●PW-11   SI   Jaswinder   Singh   :   produced   blood-stained

clothes of deceased before the investigating officer. 

●PW-12 Dr. Anil Verma : also conducted post-mortem of all

the   three   deceased  along   with   PW-1  Dr.   U.S.   Sooch;

corroborated firearm injuries. 

●PW-13 SI Waryam Singh : effected arrest of the accused,

recorded disclosure statements, and recovered weapons.

●PW-14 Dr. Adish Awasthi :  examined injured  Sukhjit

Singh and proved his report (Ex.PW14/A, PW14/B and

PW14/C).

4(j). In their statements, recorded under Section 313 of the

Cr.P.C., the accused denied all incriminating evidence and claimed

innocence. Accused Joginder Singh Tiger specifically contended that

the Civil Court had already decreed possession of the disputed land in

his favour. It was asserted that the complainant party, being aggressors,

attempted to raise an illegal wall. According to the defence, deceased

Nirbhai Singh was armed with a pistol and deceased Malkiat Singh

with a double-barrel gun, while deceased Gurnam Singh had actually

died due to firing from the complainant's side. 

4(k). In support of this version, the accused tendered certified

CRA-D-1001-DB-2004 (O&M) -7-

copies of Civil Court judgments (Ex.D1 and Ex.D2), claiming that

possession of the land stood decreed in their favour. However, no oral

evidence was led in defence. 

4(l). The   learned   Trial   Court,   upon   appraisal   of   evidence,

recorded the following conclusions : 

(i) The   prosecution   had   successfully   established   motive,

namely the long-standing land dispute. 

(ii)  The testimony of injured eyewitnesses was found natural,

consistent and trustworthy.

(iii) The   medical   evidence   fully   corroborated   the   ocular

account, particularly in regard to the firearm injuries causing death of

the three deceased persons. 

(iv) Minor discrepancies were treated as natural in faction-

ridden village cases and not sufficient to discredit the core of the case

of the prosecution. 

(v) The   defence   plea   that   the   complainant   party   were

aggressors was rejected, inter alia, on the ground that three fatalities

had occurred.

(vi)  The recovery of weapons at the instance of the accused lent

further support to the case of the prosecution. 

Accordingly, the learned Trial Court held that : 

●Accused Avtar Singh and accused Varinder alias Billu

were   directly   responsible   for   inflicting   fatal   firearm

injuries. 

●Accused   Jaspreet   Singh,   Bhagwan   Singh,   Bittu,   and

CRA-D-1001-DB-2004 (O&M) -8-

Harjinder   Singh   were   liable   for   participation   with  the

common object under Section 149 of the IPC. 

●Accused Joginder Singh Tiger was guilty of exhortation

and leadership of the unlawful assembly. 

4(m). Ultimately, all the accused were convicted under Sections

148, 302, 307, 323 read with Section 149 of IPC and Sections 25 and

27 of the Arms Act, 1959 and sentenced as follows:-

Name of

the

accused/co

nvict

Offence(s)

under Section

Period of

sentence

Fine

imposed

Period of sentence in

default of payment

of fine

Joginder

Singh Tiger

149 IPC RI for 02 years - -

302 r/w Section

149 IPC

Imprisonment

for life

Rs.10,000/- RI for 06 months

307 r/w Section

149 IPC

RI for 07 years Rs.5,000/- RI for 03 months

323 r/w Section

149 IPC

RI   for   06

months

- -

Harjinder

Singh

148 IPC RI for 02 years - -

323 IPC RI   for   06

months

- -

323 r/w Section

149 IPC

RI   for   06

months

- -

302 r/w Section

149 IPC

Imprisonment

for life

Rs.10,000/- RI for 06 months

307 r/w Section

149 IPC

RI for 07 years Rs.5,000/- RI for 03 months

Bhagwan

Singh   alias

Honey

307 IPC RI for 07 years Rs.5,000/- RI for 03 months

25 of the Arms

Act

RI for 03 years Rs.5,000/- RI for 03 months

302 r/w Section

149 IPC

Imprisonment

for life

Rs.10,000/- RI for 06 months

307 r/w Section

149 IPC

RI for 07 years Rs.5,000/- RI for 03 months

323 r/w Section

149 IPC

RI   for   06

months

- -

148 IPC RI for 02 years - -

CRA-D-1001-DB-2004 (O&M) -9-

Jaspreet

Singh

307 IPC RI for 07 years Rs.5,000/- RI for 03 months

302 r/w Section

149 IPC

Imprisonment

for life

Rs.10,000/- RI for 06 months

307 r/w Section

149 IPC

RI for 07 years Rs.5,000/- RI for 03 months

323 r/w Section

149 IPC

RI   for   06

months

- -

148 IPC RI for 02 years - -

Varinder

Singh   alias

Bittu

148 IPC RI for 02 years - -

323 IPC RI   for   06

months

- -

323 r/w Section

149 IPC

RI   for   06

months

- -

302 r/w Section

149 IPC

Imprisonment

for life

Rs.10,000/- RI for 06 months

307 r/w Section

149 IPC

RI for 07 years Rs.5,000/- RI for 03 months

Avtar Singh

alias Mara

148 IPC RI for 02 years - -

302 IPC Imprisonment

for life

Rs.10,000/- RI for 06 months

27 Arms Act RI for 05 years Rs.5,000/- RI for 03 months

302 r/w Section

149 IPC

RI for life Rs.10,000/- RI for 06 months

307 r/w Section

149 IPC

RI for 07 years Rs.5,000/- RI for 03 months

323 r/w Section

149 IPC

RI   for   06

months

- -

Varinder

Singh   alias

Billu

148 IPC RI for 02 years - -

302 IPC Imprisonment

for life

Rs.10,000/- RI for 06 months

27 Arms Act RI for 05 years Rs.5,000/- RI for 03 months

302 r/w Section

149 IPC

Imprisonment

for life

Rs.10,000/- RI for 06 months

307 r/w Section

149 IPC

RI for 07 years Rs.5,000/- RI for 03 months

323 r/w Section

149 IPC

RI   for   06

months

- -

Submissions on Behalf of the Appellants

5. Learned counsel appearing for the appellants has assailed

the judgement of conviction on numerous grounds, contending that the

CRA-D-1001-DB-2004 (O&M) -10-

findings recorded by the learned Trial Court are legally unsustainable

and factually incorrect. It is urged that the learned Trial Court has failed

to   appreciate   binding   civil   decrees,   has   disregarded   glaring

contradictions between ocular and medical evidence, has relied upon

interested   witnesses   whose   statements   were   recorded  after   an

unexplained delay of almost one month, and has altogether overlooked

fatal infirmities in investigation. 

Background of Civil Litigation and Possession

5(a). Learned counsel has first drawn the attention of this Court

to Ex.D1 and D2, the civil decrees pertaining to Khasra Nos.736 and

737. It is submitted that the root of the incident lies in the civil dispute.

The Civil Court had categorically decreed that possession of Khasra

No.736 vested in the appellants, and such decree was affirmed in appeal

(Ex.D2). The complainant side never challenged the said decree, and

the same thus attained finality. 

(i) In these circumstances, the finding of the learned Trial

Court that  the  complainant  party  was  in  possession  is  manifestly

incorrect. Exhibit DC (application for taking police remand) itself

shows that it was the complainant party which started raising a wall on

the disputed land, whereafter the accused party gathered a number of

persons and resisted the said construction. Learned counsel, therefore,

has posed the fundamental question : who was the aggressor, and in

whose possession was the land at the time of occurrence? 

(ii) It is argued that the prosecution, in order to succeed, was

bound to establish possession. However, no revenue officer or patwari

CRA-D-1001-DB-2004 (O&M) -11-

was examined, no draftsman was produced, and no scaled site plan was

prepared. In such circumstances, under Section 114 of the Indian

Evidence Act, 1872, an adverse inference must necessarily follow, for

crucial evidence which would have belied the case of the prosecution

was deliberately withheld. 

Suppression of Defence Casualties

5(b). It is further submitted that the prosecution has deliberately

suppressed material facts. One person from the side of the accused too

lost his life in the same occurrence, and several accused sustained

injuries, which stand corroborated by the medical evidence. These

casualties, however, were altogether omitted by the prosecution. Such

suppression,   as   per   the   learned   counsel,   renders   the   case   of   the

prosecution unreliable, for the Court cannot sustain a conviction on the

basis of a truncated, one-sided narrative. 

Investigation and Conduct of Investigating Officers

5(c). Learned counsel has further highlighted grave lapses and

partisanship in the investigation. Attention has been drawn to the

deposition of PW-8 SI Pawanjit, who admitted in cross-examination

that he did not even visit the hospital to record the statements of injured

Sukhjit Singh (PW-6) and Jagtar Singh (PW-7). He was subsequently

transferred and suspended in connection with this very case. His own

record   reflects   that   deceased   Gurnam  Singh   was   admitted   in   the

hospital only for one day on 06.05.2001. 

5(d). Similarly, PW-10 Inspector Karam Singh admitted that

although he remained SHO from 07.05.2001 onwards, it never came to

CRA-D-1001-DB-2004 (O&M) -12-

his notice that injured Jagtar Singh and injured Sukhjit Singh were

eyewitnesses of the incident. PW-13 SI Waryam Singh, who took over

the investigation on 09.05.2001, candidly admitted that till 24.05.2001

he did not even remember who the eyewitnesses were. He further

admitted that he never investigated the cross version and did not

examine the civil litigation. 

(i) Exhibit   DA   reveals   that   the   statement   of   so-called

eyewitness Jagtar Singh under Section 161 of the Cr.P.C. was recorded

only   on   02.06.2001—nearly   one   month   after   the   occurrence   on

06.05.2001. The SHO who recorded this statement was not even cited

as a witness. Such delay and omission, according to learned counsel,

conclusively demonstrate that injured eyewitnesses were introduced

after deliberation, and being interested witnesses, their testimony stands

wholly discredited. 

Delay and Contradictions in Statements of Injured Witnesses

5(e). Learned   counsel   has   next   submitted   that   there  is   an

unexplained delay of nearly one month in recording the statements of

PW-6 Sukhjit Singh and PW-7 Jagtar Singh. Such delay, it is argued,

afforded sufficient opportunity for tutoring and improvements. The

subsequent statements made by these witnesses are wholly inconsistent

with their initial versions and are further contradicted by medical

evidence. The very delay, coupled with such contradictions, is fatal to

the case of the prosecution. 

Suppression of Material Witnesses

5(f). It is further urged that material witnesses were deliberately

CRA-D-1001-DB-2004 (O&M) -13-

withheld. The nephew of deceased Gurnam Singh, who took him to the

hospital, was not examined. Ram Singh and Tarsem Lal, who identified

the dead body, were also withheld. Though relatives of deceased

Malkiat Singh were produced, not a single relative of deceased Gurnam

Singh   was   examined.   Learned   counsel   submits   that   this   selective

exclusion   indicates   a   systematic   attempt   to   suppress   evidence,

particularly since deceased Gurnam Singh was, in fact, aligned with the

accused party in the civil litigation. It is wholly improbable that the

accused would target deceased Gurnam Singh, who was supporting

them against the opposite side.

Medical Evidence Vis-A-Vis Ocular Testimony

5(g). Learned counsel, while referring to the medical evidence,

has submitted that it stands in irreconcilable conflict with the ocular

testimony : 

●PW-12 Dr. Anil Verma, who conducted the post-mortem on

Nirbhai   Singh,   found   only  firearm  injuries,   with   no kirpan

injuries at all. 

●PW-1 Dr. U.S. Sooch, who examined deceased Gurnam Singh

and deceased Malkiat Singh, recorded no kirpan injuries. 

●PW-14 Dr. Adish Awasthi, who examined injured Sukhjit Singh,

found   only   blunt   lacerated   wounds,   consistent   with  hockey

blows, not incised injuries. 

(i) Yet, the so-called eyewitnesses alleged that kirpan blows

were inflicted. The total absence of incised wounds, learned counsel

argued, falsified their testimony and established that the ocular version

CRA-D-1001-DB-2004 (O&M) -14-

is a fabrication. 

Contradictions in Prosecution Witnesses

5(h). Learned   counsel   has   further   pointed   out   glaring

inconsistencies inter se the prosecution witnesses : 

●PW-5 Prabhjit Singh could not even state whether the

dispute related to Khasra Nos.736 or 737. 

●PW-6 Sukhjit Singh attributed kirpan blows to the sons of

Joginder Singh Tiger, but his own injuries were blunt, not

incised. 

●PW-7 Jagtar Singh did not attribute any kirpan blow to any

of the accused on the person of deceased Malkiat Singh,

alleging only one blow on his own back. 

(i) These contradictions, coupled with the medical record,

demonstrate that the testimony of these witnesses is wholly unreliable. 

Appellant-Wise Consideration

5(i). It is further argued appellant-wise as follows : 

●Accused Harjinder Singh alias Jind : alleged in the FIR

to be armed with a  gandasa, yet, in evidence no gandasa

blows are attributed to him; instead, a hockey stick was

shown to have been recovered. This inconsistency renders

the   recovery   planted.   The   medical   evidence   does   not

support this role, and no injuries attributed to him in

testimony. 

●Accused Varinder Singh alias Bittu, Jaspreet Singh,

and Varinder Singh alias Billu : alleged to have inflicted

CRA-D-1001-DB-2004 (O&M) -15-

kirpan  blows upon the deceased persons. Yet, the post-

mortem of all three deceased Nirbhai Singh, Gurnam Singh

and Malkiat Singh showed no kirpan injuries. Even PW-7

Jagtar Singh did not mention any injury with a  kirpan

being suffered by any of the deceased. Their implication is

thus, mechanical, motivated solely by their relationship as

sons of accused Joginder Singh alias Tiger. 

●Accused Bhagwan Singh alias Honey  : alleged to be

armed with a  kirpan,  has been attributed blows on the

person  of  deceased  Malkiat  Singh  and  Nirbhai  Singh.

However, his conviction rests only on vague and omnibus

allegations. 

Right of Private Defence and Section 149 of the IPC

5(j). Learned counsel has further submitted that once the civil

decrees conclusively establish possession of khasra No.736, in favour

of the accused, and once Ex.DC (application for taking police remand)

demonstrates that the complainant side was raising a wall on the

disputed land, it becomes evident that the complainant party were the

aggressors. 

(i) If   the   occurrence   took   place   on   Khasra   No.736,   the

appellants were entitled to exercise their right of private defence.

Alternatively,   if   the   prosecution   has   failed   to   prove   possession

altogether, then the very assembly cannot be termed unlawful, and

invocation of Section 149 of the IPC is wholly misconceived. At best,

liability, if any, would be individual, not vicarious. 

CRA-D-1001-DB-2004 (O&M) -16-

5(k). In conclusion, it has been urged on behalf of the appellants

that : 

(i)  The civil decrees conclusively establish possession with

the appellants and show the complainant's side as aggressors. 

(ii) Defence   casualties   and   injuries   have   been   deliberately

suppressed. 

(iii) The investigation conducted by PW-8 SI Pawanjit, PW-10

Inspector Karam Singh, and PW-13 SI Waryam Singh was defective,

partisan, and ignored binding civil decrees. 

(iv) Injured  eyewitnesses  were  introduced  belatedly after  a

month; their testimony, therefore, is unreliable. 

(v) Material witnesses connected with deceased Gurnam Singh

were withheld. 

(vi) Medical evidence falsifies the ocular version regarding

injuries inflicted with kirpans. 

(vii) Recovery of hockey sticks is inconsistent with the FIR,

while allegations regarding use of kirpan in inflicting injuries remain

uncorroborated. 

(viii) Several appellants, especially the sons of Joginder Singh

Tiger, have been implicated mechanically on account of relationship. 

(ix) Section 149 of the IPC is wrongly invoked; liability, if at

all, must be individual. 

5(l). On   these   premises,   learned   counsel   prays   that  the

judgement of conviction and sentence recorded by the learned Trial

Court be set aside.

CRA-D-1001-DB-2004 (O&M) -17-

Submissions on Behalf of the Respondent-State

6. Per contra, learned counsel appearing for the State, has

supported the judgement of conviction passed by the learned Trial

Court and has sought to repel the submissions advanced on behalf of

the appellants. It is urged that the findings of the learned Trial Court are

well reasoned, supported by evidence on record and do not warrant any

interference by this Court. The broad submissions are as follows : 

Civil Dispute Irrelevant to Criminal Liability 

6(a). Learned State counsel submits that much emphasis has

been laid by the appellants on civil decrees relating to Khasra No.736

and  737.  Being  a  direct  eyewitness  account  supported  by all the

material witnesses, the possession or title of these Khasra numbers

would be of no avail to the appellants. 

(i) Even otherwise, it is argued that possession was never

settled beyond dispute. The appellants, under the cover of civil decrees,

took law into their own hands. The complainant side, which included

Gurnam Singh and Malkiat Singh, were lawfully present on the spot

and had every right to resist an unlawful assault. Thus, the reliance of

the appellants on civil litigation is a red herring and cannot absolve

them of their criminal acts. 

Aggression and Use of Deadly Weapons

6(b). Learned State counsel stresses that the appellants came

armed with lethal weapons—firearms, kirpans, and hockey sticks—and

launched a concerted attack on the complainant side. The sheer nature

of   arms   carried   and   the   coordinated   assault   clearly  established

CRA-D-1001-DB-2004 (O&M) -18-

premeditation and an unlawful assembly with a common object. The

complainant side suffered fatalities as well as serious injuries. This,

learned State counsel submits, belies the plea of private defence and

establishes that the appellants were the aggressors. 

Casualties on the Side of the Accused do not Exonerate Them

6(c). As regards the contention that there were injuries/fatalities

on the side of the accused also, it is submitted that such fact does not

exonerate the appellants. What is material is whether the prosecution

has   proved   beyond   reasonable   doubt   that   the   accused  formed   an

unlawful assembly and committed specific overt-acts resulting in the

death of members of the complainant party. The presence of injuries on

the   appellants   only   shows   that   resistance   was   offered   by   the

complainant side and cannot, by itself, absolve the appellants of their

culpability. 

Eyewitness Testimony Reliable Despite Delay

6(d). Learned State counsel argues that the evidence of PW-6

Sukhjit Singh and PW-7 Jagtar Singh, who are injured eyewitnesses,

cannot be discarded merely on the ground of delay in recording their

statements. Injured witnesses, by their very presence at the spot and by

virtue of having sustained injuries, enjoy a special evidentiary value, as

they would not ordinarily shield the real culprits and implicate innocent

persons. The delay in recording their statements is explained by the fact

that they were hospitalised and under medical treatment. Courts have

consistently held that minor delay in such circumstances is not fatal. 

(i) It is further urged that their testimony has been found

CRA-D-1001-DB-2004 (O&M) -19-

trustworthy by the learned Trial Court. Contradictions, if any, are minor

in nature and do not go to the root of the matter. 

Lapses in Investigation do not Vitiate Trial

6(e). Learned State counsel contends that even if some lapses or

irregularities occurred in investigation, the same are not sufficient to

demolish the case of the prosecution when credible and trustworthy

evidence is otherwise available. It is argued that deficiencies on the part

of investigating officers cannot enure to the benefit of accused persons

when the substratum of the case of the prosecution stands corroborated

by ocular and medical evidence. 

Medical Evidence Corroborates, not Contradicts, Ocular Version

6(f). On the question of alleged contradictions between ocular

and medical evidence, it is submitted that the two sets of evidence are

complementary and not contradictory. The absence of specific kirpan

injuries does not negate the eyewitness account of the appellants

attacking with multiple weapons. Medical science recognises that in a

melee, not every blow alleged may leave a corresponding mark or that

injuries may vary depending on force, angle, and resistance. 

(i) The presence of firearm injuries on all the three deceased

and  injuries on  others, corroborates the prosecution case  that the

appellants   came   armed   with   diverse   weapons   and   used  them

indiscriminately.   Minor   variations   between   ocular   and   medical

evidence are natural and do not erode the core of the case of the

prosecution. 

CRA-D-1001-DB-2004 (O&M) -20-

Non-Examination of Certain Witnesses not Fatal 

6(g). It is further submitted that the prosecution is not bound to

examine each and every witness cited in the challan. What is material is

the quality, not the quantity of evidence. Non-examination of the

nephew who took deceased Gurnam Singh to hospital or the persons

who identified the dead body does not affect the case, particularly when

injured   eyewitnesses   and   doctors   who   examined   the   injured   and

conducted the post-mortem examinations on the deceased have been

examined. The essential fact—that deceased Nirbhai Singh, Malkiat

Singh and Gurnam Singh sustained fatal injuries at the hands of the

appellants—stands conclusively proved. 

Specific Roles of Appellants Proved 

6(h). Learned   State   counsel   submits   that   the   prosecution

evidence has, with sufficient clarity, established the active participation

of each appellant : 

●Harjinder Singh  was found in possession of a weapon

recovered pursuant to his disclosure, connecting him with

the occurrence. 

●Varinder   Singh   alias   Bittu,   Jaspreet   Singh   and

Varinder Singh alias Billu, and sons of Joginder Singh,

were   specifically   named   and   attributed   with   inflicting

injuries   during   the   occurrence.   Their   presence   is

corroborated by the consistent account of eyewitnesses. 

●Bhagwan Singh alias Honey and others were also part of

the unlawful assembly, contributing to the assault and

CRA-D-1001-DB-2004 (O&M) -21-

sharing the common object. 

(i) It is submitted that even if minor inconsistencies exist in

attributing specific blows, the presence of the appellants and their

participation in the unlawful assembly with a common object to cause

grievous harm and death stands proved beyond reasonable doubt. 

Common Object under Section 149 of the IPC Attracted 

6(i). Learned   State   counsel   has   further   stressed   that   the

appellants formed an unlawful assembly, armed with deadly weapons,

with   the   clear   common   object   of   overawing   and   assaulting   the

complainant side in relation to the land dispute. Section 149 of the IPC

is squarely attracted in such circumstances. Once membership of an

unlawful assembly is proved, it is not necessary for the prosecution to

establish specific overt-acts by each accused. The liability is joint and

vicarious. 

6(j). In sum, learned counsel for the State submits that : 

(i) The civil decrees are irrelevant to Criminal culpability; the

appellants cannot take law into their hands. 

(ii) The appellants were the aggressors, having come armed

with deadly weapons and having caused multiple deaths and injuries. 

(iii)  Injured   eyewitnesses   are   wholly   reliable;   delay   in

recording statements stands satisfactorily explained. 

(iv) Lapses in investigation, even if any, do not affect the core

of the case of the prosecution. 

(v) Medical evidence corroborates the prosecution version;

minor discrepancies are natural. 

CRA-D-1001-DB-2004 (O&M) -22-

(vi) Non-examination   of   some   witnesses   is   inconsequential

when credible evidence is on record. 

(vii) Participation of appellants stands proved; their implication

is neither false nor motivated. 

(viii) Section 149 of the IPC is rightly invoked; the common

object of the unlawful assembly stands established. 

6(k). It  is, therefore,  urged that the  impugn judgement  and

sentence recorded by the learned Trial Court is fully justified and calls

for no interference. 

Findings of the Court

7. Having considered the material on record, submissions

made by the counsel for the parties, we now proceed to give our

findings after careful appraisal of the entire evidence. 

8. On 06.05.2001, the occurrence in question took place at

about 10.30 am in the course of a land related disputed. Three persons

(Malkiat Singh, Nirbhay Singh and Gurnam Singh) died and two

witnesses PW-6 (Sukhjit Singh) and PW-7 (Jagtar Singh) received

injuries in the occurrence in question. The prosecution case is that a

party led by accused Joginder Singh Tiger and including the present

appellants came armed and attacked the complainant party; firearms

and other weapons were used. FIR (Ex.PB/2) was lodged by PW-5

Prabhjit Singh. PW-1 Dr. U.S. Sooch, PW-9 Dr. Amanjit Singh, PW-12

Dr. Anil Verma and PW-14 Dr. Adish Awasthi, prepared the medico

legal reports of the injured and post-mortem reports of the deceased.

Weapons were recovered and produced as per recovery memos; the

CRA-D-1001-DB-2004 (O&M) -23-

register of the licence of the firearms used in the occurrence and FSL

report (Ex.PX) link the firearms/cartridges recovered to the licenced

firearms. The learned Trial Court convicted all accused under various

provisions of the IPC and the Arms Act and imposed sentences as

already detailed in the earlier part of this order. 

9. Challenge in the present appeal is on multiple grounds—

relevance of civil decrees, alleged suppression of injuries on the side of

the   defence,   defects   in   investigation   and   delayed   recording   of

statements, contradictions between ocular and medical evidence, non-

production of certain witnesses, attribution of specific acts to particular

accused, and the applicability of Section 149 of the IPC and private

defence. 

10. From the rival submissions and record, the issues which

arise for our determination are : 

(i) Whether the prosecution has proved beyond reasonable

doubt that appellants Avtar Singh alias Mara and Varinder Singh alias

Billu fired the fatal shots that caused the deaths of the three accused?

(ii) Whether  appellant   Bhagwan  Singh   alias   Honey  stands

rightly convicted for offences under the Indian Penal Code and the

Arms Act, having regard to his presence, ownership and recovery of

weapon of offence and corroboration by the FSL report?

(iii) Whether conviction of accused appellants Varinder Singh

alias Bittu, Jaspreet Singh and Harjinder Singh alias Jind deserves to be

upheld or whether benefit of doubt should be given in view of the

nature of medical injuries, omissions in the ocular account, delay in

CRA-D-1001-DB-2004 (O&M) -24-

recording statements of the injured and other infirmities. 

(iv) In addition, certain ancillary questions also arise : effect of

civil decrees relied upon by the defence; effect of alleged lapses in

investigation (including delay in recording statements under Section

161 of the Cr.P.C. and non-examination of certain witnesses); whether

Section 149 of the IPC and the Arms Act would apply. 

11. Before proceeding to evaluate the evidence, certain well

settled principles need to be recalled : 

(a)  A decree of Civil Court concerning possession or title over

land is of limited relevance in a criminal trial. It may establish motive

but does not, in itself, absolve or implicate any party for criminal

liability. Criminal liability must rest on evidence led before the Trial

Court. 

(b) Delay in recording statements of witnesses under Section

161 of the Cr.P.C. is not by itself a ground for rejecting their testimony.

The Courts must scrutinise whether the delay is reasonably explained,

whether the witness had opportunity to observe the incident, and

whether the testimony is corroborated in material particulars. 

(c) Evidence of an injured witness carries a special evidentiary

weight, as such a person, being a victim of the offence, is unlikely to

shield the actual culprit. Nevertheless, the testimony must withstand the

test of consistency with medical and scientific evidence. 

(d) When ocular testimony is credible and consistent, minor

discrepancies with medical evidence do not detract from it. However,

where medical evidence completely rules out the possibility of injuries

CRA-D-1001-DB-2004 (O&M) -25-

attributed by ocular testimony, it is unsafe to convict and, therefore, the

Court must resolve the inconsistency in favour of the accused. 

12. It also may be emphasised that lapses in investigation do

not necessarily vitiate a case where the prosecution otherwise proves

guilt beyond reasonable doubt; however, omissions that materially

effect the reliability of key evidence must be carefully weighed.

13. Adverting to the case at hand, the FIR was promptly

lodged   by   PW-5   Prabhjit   Singh,   naming   the   accused.  Injured

eyewitnesses PW-6 Sukhjit Singh and PW-7 Jagtar Singh consistently

deposed that appellants Avtar Singh alias Mara and Varinder Singh

alias Billu fired from their guns resulting in the death of all the three

deceased—Malkiat Singh, Nirbhai Singh and Gurnam Singh. 

14. Their   testimony, though recorded with some delay, is

corroborated by medical evidence and the recoveries effected. The

delay  is satisfactorily  explained by  their hospitalisation, and  such

circumstance cannot discredit their account. 

15. The   post-mortem   reports   of   all   the   three   deceased

conclusively establish that they succumbed to firearm injuries. The

injured witnesses bore firearm and blunt injuries. Significantly, no

incised wounds were recorded by the doctors, although the ocular

testimony attributed  kirpan  blows to appellants Varinder alias Bittu,

Harjinder Singh and Jaspreet Singh.

16. Still further, during investigation, empty cartridges/empties

and blood-stained earth (Ex.PD) etc. was seized. Recovery memos

show production of firearms and other weapons at the instance of the

CRA-D-1001-DB-2004 (O&M) -26-

accused (Ex.P1 to Ex.P11). PW-2 Balbir Singh, Clerk, produced the

licenced registers showing appellants Bhagwan Singh alias Honey  and

Avtar Singh alias Mara (Ex.PW2/A and Ex.PW2/B) as licensees. As per

the FSL report (Ex.PX) the   cartridges recovered from the scene of

crime   matched   with   the   firearms   (weapons   of   offence)   whose

licence/ownership as already observed are in the name of appellants

Bhagwan Singh alias Honey and Avtar Singh alias Mara. These pieces

of scientific and documentary evidence lends objective support to the

ocular testimony that firearms were used and to the identity of the

weapons.

17. It is true that some statements of the witnesses under

Section 161 of the Cr.P.C. were recorded after a considerable period of

time (for example, statement of PW-7 Jagtar Singh was recorded on

02.06.2001),   and   that   certain   witnesses   or   relatives   of   deceased

Gurnam, were not examined. The investigating officers gave reasons

for the course of investigation, and some investigating officers were

changed; PW-8 SI Pawanjit acknowledged certain lapses. These facts

require careful scrutiny but do not automatically render the entire

prosecution case unreliable, where other independent and corroborative

evidence exists. 

18. Coming first on the claim of the defence that civil decrees

prove the possession of the appellants on the land in question, and

hence, it was pursuant thereto that they exercised their right of private

defence. 

19. Learned counsel for the appellants placed heavy reliance

CRA-D-1001-DB-2004 (O&M) -27-

on exhibits D1 and D2 (civil decrees). We reiterate the settled position

that a civil decree on title or possession is evidence of background but

does not decide criminal liability. Even assuming that the appellants

had favourable orders from a Civil Court in respect of certain khasra,

that fact, if established, would not confer on them a licence to assemble

armed men and to use lethal force in the manner recorded in the FIR.

The claim of the appellants to the right of private defence is devoid of

merit. 

20. The remedy lay in lawful recourse to authorities, not in

assembling with deadly weapons and taking the law into their own

hands. The defence of right of private defence must be shown to be

proportionate and contemporaneous; the appellants have not established

such justification on the totality of evidence. 

21. Coming next to the effect of the lapses during investigation

and non-production of certain witnesses. Learned counsel appearing for

the appellants pointed to non-examination of the nephew of deceased

Gurnam  Singh   who   had   taken   him  to   the   hospital,   persons   who

identified bodies, and relatives of deceased Gurnam Singh, and also to

the delays/lapses by the investigating officers. A truncated or imperfect

investigation is regrettable; the prosecution ought to have recorded at

the earliest statements of injured witnesses and examined all relevant

persons. However, we as Appellate Court are duty bound to assess

whether the proved evidence establishes guilt beyond reasonable doubt.

22. Here,   core   facts—presence   of   weapons,   occurrence  of

firing at the scene, the deaths and injuries, and the recovery/forensic

CRA-D-1001-DB-2004 (O&M) -28-

linkage—are   supported   by   multiple   independent   strands   (ocular

testimony of injured witnesses, medical reports, recoveries, and FSL

report). The absence of some peripheral witnesses, while it weakens the

completeness   of   the   record,   does   not   substantially  impeach   the

essential,   corroborated   elements   of   the   case   of   the  prosecution.

Accordingly,   the   lapses   do   not,   in   our   view,   negate  the   strong

cumulative   weight   of   evidence   against   those   accused/appellants

Bhagwan Singh alias Honey, Varinder Singh alias Bittu, Avtaar Singh

alias Mara, whose individual participation is otherwise proved. 

23. Further, the contradictions pointed out between the ocular

testimony of the prosecution witnesses including the injured witnesses

and the medical evidence on record with regard to the injuries inflicted

with  kirpans,   gandasa,   etc.,   learned   counsel   appearing   for   the

appellants has rightly emphasised upon the absence in the post-mortem

or  MLRs   of   distinct  incised   wounds   to  have   been   inflicted  with

kirpans.  The doctors, who conducted the post-mortem on the three

deceased   recorded   certain   blunt   trauma   injuries   (consistent   with

gandasa/hockey blows). It is possible that not every blow in a violent

melee leaves a distinct incised mark, and that overlapping injuries or

subsequent haemorrhage may obscure certain superficial cuts. That

said, where the medical evidence is completely silent about a particular

category of injury relied upon to pin responsibility on specific accused,

the omission gains significance. 

24. As regards our findings with respect to accused/appellant

Avtar Singh alias Mara, the ocular account of PW-5 Prabhjit Singh,

CRA-D-1001-DB-2004 (O&M) -29-

PW-6 Sukhjit Singh and PW-7 Jagtar Singh, has attributed the firing of

a single barrel gun and causing wound on the chest which led to the

death of deceased Nirbhai Singh. 

25. The medical evidence/post-mortem of deceased Nirbhai

Singh (Ex.PC), also confirms his death due to firearm injury to the

chest. Moreover, a firearm was produced at the instance of appellant

Avtar Singh (Ex.P1 to Ex.P4) and the licence register of PW-2 Balbir

Singh and FSL report (Ex.PX), link the empty cartridges recovered at

the scene to a firearm connected to the accused party. The FSL report

provides an independent scientific link between the firing at the scene

and the firearms recovered/produced. Significantly, the testimony of

injured eyewitnesses qua appellant Avtar Singh alias Mara is consistent

and corroborated by both medical and forensic evidence. 

26. On the totality of the material, we are satisfied beyond

reasonable doubt that appellant of Avtar Singh alias Mara discharged

a firearm at the scene and that his act caused the death of deceased

Nirbhai Singh. His conviction under Sections  302 of the IPC and

Section 27 of the Arms Act, is accordingly upheld. 

27. Coming to appellant  Varinder Singh alias Billu, as per

the ocular testimony, he has been attributed firing of a .12 bore double

barrel gun, causing grievous/fatal injuries to deceased Malkiat Singh

and also firing at deceased Gurnam Singh. 

28. The medical evidence (Ex.PF and Ex.PJ) corroborates that

deceased Malkiat Singh died of firearm injury (rupture of liver and

aorta) and deceased Gurnam Singh also died of firearm injuries; the

CRA-D-1001-DB-2004 (O&M) -30-

nature and location of injuries are consistent with gunshot wounds.

Moreover, a double barrel gun was produced (Ex.P5 to P7) and the FSL

report links the empty cartridges recovered at scene with firearms

whose licences/ownership are in the name of appellant Bhagwan Singh

alias Honey (Ex.PW2/B). In particular, the forensic link between the

fired cartridges and the firearms used/produced by the accused party,

further strengthens the case of the prosecution against him. 

29. The  ocular and  medical evidence  prove  that appellant

Varinder Singh alias Billu fired a weapon at the scene causing fatal

injuries. 

30. We are, therefore, satisfied beyond reasonable doubt that

appellant Varinder Singh alias Billu fired at the deceased and caused

the deaths referred to above. The conviction of appellant  Varinder

Singh alias Billu under Sections 302 of the IPC and Section 27 of the

Arms Act is also upheld in the circumstances.

31. The position in respect of appellant Bhagwan Singh alias

Honey, requires close analysis because, on the one hand, the medical

evidence does not record incised wounds specifically attributable to

kirpan blows as alleged in the ocular account; on the other hand, there

are other cogent factors i.e. the name of this appellant appears in the

FIR itself, and the testimonies of the eyewitnesses as a participant. 

32. Furthermore, the recovery memos show that kirpans  and

other weapons were produced by appellants Jaspreet Singh, Bhagwan

Singh alias Honey and Varinder Singh alias Bittu (Ex.P8 to Ex.P10),

firearm licences in the register of PW-2 Balbir Singh reflect that

CRA-D-1001-DB-2004 (O&M) -31-

appellants, Avtar Singh alias Mara and Bhagwan Singh alias Honey as

licensees of the weapons of offence (Ex.PW2/A and Ex.PW2/B). 

33. Still further, the FSL report matches the cartridges/empties

recovered at the scene with the firearms, the use/ownership of which is

traceable to members of the accused party—in particular linking certain

fired cartridges to a firearm whose licence appears in the name of

appellant   Bhagwan   Singh   alias   Honey   (as   per   the   documentary

evidence led by the prosecution). Still further, appellant Bhagwan

Singh alias Honey, as per the FIR and eyewitness accounts, was present

at the scene of crime. Therefore, his presence at the scene of crime

stands established beyond reasonable doubt.

34. On   the   evidence—even   though   direct   medical

corroboration of kirpan blows attributable to appellant Bhagwan Singh

alias Honey is missing, the cumulative proof (presence at the spot,

recovery of weapons at his instance, documentary proof of licence, and

FSL report, connecting the cartridges to a firearm, licenced in his

name), establishes his participation in the offence/crime in question.

Appellant Bhagwan Singh alias Honey is, in the circumstances, liable

for offences under Section 25 of the Arms Act. 

35. In these circumstances, we hold that appellant Bhagwan

Singh alias Honey is liable to be convicted only under Sections 25 of

the Arms Act and thus his sentence under the Arms Act is maintained.

However, conviction of appellant Bhagwan Singh alias Honey under

Section 307 of the IPC is set aside and he is acquitted under Section

307 of the IPC as no medical corroboration exists qua any incised

CRA-D-1001-DB-2004 (O&M) -32-

wound with a kirpan on any of the deceased (which injuries had been

attributed to him).

36. Coming next to appellants  Harjinder Singh alias Jind,

Jaspreet Singh and Varinder Singh alias Bittu, they deserve to be

given the benefit of doubt as their participation can be said to be

doubtful in view of the following circumstances:

(a) The case against appellants Harjinder Singh alias Jind,

Jaspreet Singh and Varinder Singh alias Bittu, rests solely on

allegations of kirpan/gandasa blows. Yet, the medical evidence does

not corroborate the ocular testimony as no incised injuries were found

on any of the deceased. The doctors PW-9 Dr. Amanjit Singh and PW-

14 Dr. Adish Awasthi admittedly recorded no incised wounds, despite

the ocular claim that kirpan blows were inflicted.

(b) Furthermore, the FIR did not even assign them any clear

roles in the occurrence in question; all attributions qua them appeared

later in the delayed statements made by the two eyewitnesses PW-6

Sukhjit   Singh   and   PW-7   Jagtar   Singh.   Significantly,  no   forensic

evidence was produced to link the recovered weapons (kirpan) to the

injuries found on the person of the deceased as well as the two

eyewitnesses. The injuries recorded as per the medical evidence on the

deceased as well as the injured eyewitnesses PW-6 Sukhjit Singh and

PW-7 Jagtar Singh are predominantly firearm injuries or blunt trauma

consistent with heavy blunt weapons. The MLR of  PW-6 Sukhjit Singh

(Ex.PW14/A) attributes his injury to blunt force and does not record

incised wounds consistent with cuts with a kirpan. 

CRA-D-1001-DB-2004 (O&M) -33-

(c) Furthermore, PW-6 Sukhjit Singh and PW-7 Jagtar Singh

made material improvements as late as a month after the occurrence in

question while getting their statements recorded, which attributed new

roles to these three appellants which were conspicuously absent in the

earlier versions, particularly in the FIR (Ex.PW8/B).

(d) Furthermore, there is also no site sketch plan or evidence

of a draftsman on record to assist precise placement of the accused

party at the scene. 

(e) Conviction for offences such as murder or attempt to

murder requires proof beyond reasonable doubt of both the act and the

actor. Where an ocular attribution (for example, a kirpan blow causing

fatal or grievous injury) is relied upon but the medical evidence is silent

and there is no forensic link connecting the particular weapon to a

specific   injury,   the  Court   must   treat   the   attribution   with   caution.

Improvements made in the statements of the injured witnesses, the

absence of independent corroboration on the crucial point (incised

injuries), the lack of a site plan or evidence of a draftsman, and the

possibility of mis-identification in the chaos of a violent melee together

create a real and reasonable doubt in relation to the specific charges

invoking Sections 302/307/149 of the IPC and related counts against

these three appellants. 

37. Hon'ble the Supreme Court Supreme Court in Mahendra

and another Vs. The State of M.P. : 2022 LIVELAW (SC) 22,

reiterated the prerequisites/ingredients of Section 149 of the IPC in the

following terms:-

CRA-D-1001-DB-2004 (O&M) -34-

“It may be noticed that the essential ingredients of

Section 149 are that the offence must have been committed

by any member of an unlawful assembly, and Section 141

makes it clear that it is only where five or more persons

constituted an assembly that an unlawful assembly is born,

provided, of course, the other requirements of the said

section as to the common object of the persons composing

that assembly are satisfied.  To say in other words, it is an

essential   condition   of   an   unlawful   assembly   that   its

membership must be five or more. 

At the same time, it may not be necessary that five or

more persons necessarily be brought before the Court and

convicted. Less than five persons may be charged under

Section 149 if the prosecution case is that the persons

before the Court and other numbering in all more than five

composed   an   unlawful   assembly,   these   others   being

persons not identified and un-named. 

However,   in   the   instant   case,   the   persons   are

specifically named by the complainant and against them,

after the investigation, chargesheet was filed and all the

20 accused persons faced trial. 

It was not the case of the prosecution that there are

other unnamed or unidentified persons other than the one

who are chargesheeted and faced trial.  When the other

coaccused persons faced trial and have been given benefit

of   doubt   and   have   been   acquitted,   it   would   not   be

permissible to take the view that there must have been

some other persons along with the appellant in causing

injuries to the victim.  In the facts and circumstances, it

was as such not permissible to invoke Section 149 IPC.”

38. Hence, in view of the ratio of law as enunciated above,

liability under Section 149 of the IPC is attracted only when three

essential elements stand established : (i) the existence of an unlawful

assembly; (ii) the proof of a common object of such assembly; and (iii)

the offence was committed either in direct prosecution of that common

object, or was one which the members of the assembly knew was likely

to be committed in prosecution of such object. The common object

need not be articulated in express terms; it may be inferred from

CRA-D-1001-DB-2004 (O&M) -35-

surrounding circumstances, such as the nature of the weapons carried,

the prior animosity between the parties, and the concerted or violent

manner of the assault. 

39. Still further, to attract the rigors/liability under Section 149

of the IPC, it is sine qua non to first establish an assembly constituting

five or more persons. In view of the infirmities and deficiencies noted

hereinabove, the three appellants namely Harjinder Singh alias Jind,

Jaspreet Singh and Varinder Singh alias Bittu, are entitled to the

benefit   of   doubt.   Their   conviction,   which   rests   solely   upon

uncorroborated allegations regarding the infliction of  kirpan/gandasa

injuries, cannot be sustained in law. Consequently, the conviction and

sentence   imposed   upon   them  are   hereby  set   aside,   and   they  are

acquitted of all the charges framed against them. 

40. In these circumstances, Section 149 of the IPC would not

be invokable against all the remaining appellants namely Bhagwan

Singh alias Honey, Avtar Singh alias Mara and Varinder Singh alias

Billu. The conviction of all present appellants/accused under Section

148 and 149 of the IPC is, thus, set aside. 

41. Resultantly,   the   conviction   of   the   appellants,   namely

Bhagwan Singh alias Honey, Avtar Singh alias Mara and Varinder

Singh alias Billu, shall stand confirmed only to the following offences:

Sr. No. Name of the appellant/convict Offence(s) under Section

1. Bhagwan Singh alias Honey 25 Arms Act

2. Avtar Singh alias Mara

27 Arms Act

302 IPC

3. Varinder Singh alias Billu 302 IPC

27 Arms Act

CRA-D-1001-DB-2004 (O&M) -36-

42. Chief Judicial Magistrate concerned is directed to take

necessary steps to take appellants Bhagwan Singh alias Honey, Avtar

Singh alias Mara and Varinder Singh alias Billu, into custody to

serve out their remaining sentence.  

43. The instant appeal stands disposed of accordingly.

44. Pending applications, if any, also stand disposed of.

(MANJARI NEHRU KAUL )

JUDGE

(H.S. GREWAL)

17.09.2025 JUDGE

Vinay

Whether speaking/reasoned  :  Yes/No

Whether reportable  :  Yes/No