CRA-D-173-DB-2004 (O & M)

::1::

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGA RH

(102)

CRA-D-173-DB-2004 (O & M)

Reserved on: 03.07.2025

Date of Pronouncement:08.07.2025

Om Parkash and others      .        ... appellants

V/s

The State of Haryana           ...Respondent

CORAM: HON’BLE MR. JUSTICE GURVINDER SINGH GILL

HON’BLE MR. JUSTICE JASJIT SINGH BEDI

Present: Mr. Vinod Ghai,  Sr. Advocate, with

Mr. Arnav Ghai, Advocate and 

Ms. Kashish Sahni, Advocate, for the appellants.

Mr. Munish Sharma, DAG, Haryana.

 *****

JASJIT SINGH BEDI,   

 J.    

The present appeal has been filed against the judgment of

conviction and order of sentence dated 04.02.2004 passed by the Sessions

Judge, Bathinda.

2. The instant FIR came to be registered on 27.02.1995.   The

accused-appellants came to be convicted vide judgment of conviction and

order   of   sentence   dated   04.02.2004.     The   present   appeal   against   the

CRA-D-173-DB-2004 (O & M)

::2::

judgment of conviction and order of sentence was filed on 10.02.2004.  The

matter has come up for final hearing now after almost 30 years of the

registration of the FIR.

3. Today, at the very outset, the learned State counsel has referred

to the order dated 29.09.2017 and submits that since the appellants No.1 and

5, namely, Om Parkash and Darbara Singh have died on 25.01.2014 and

21.04.2017, the appeal qua them be abated.

In view of the aforementioned position, the proceedings qua the

appellant No.1-Om Parkash and  appellant No.5-Darbara Singh stand abated.

4. The story of the prosecution as emanating from the report under

Section 173 of the Code of Criminal Procedure and the documents appended

with it culminating into the trial of the case is that on 27.02.1995 Mohinder

Singh A.S.I. Incharge Police Post Chautala received information from the

doctor of General Hospital, Chautala to the effect that the  dead body of Jeet

Ram son of Madan Lal Arora, resident of village Chautala was brought to

the hospital at about 3.00 a.m. Upon this Mohinder Singh A.S.I. alongwith

other police officials reached the Hospital and recorded the statement of

Madan Lal son of Raja Ram Arora, Tea Vendor, resident of village Chautala

to the effect that Jeet Ram aged about 13-14 years was his son. He was a

student of Class 8.  On 26.02.1995 the marriage of the son of accused-Om

Parkash Hitler was being celebrated in their village. A party was being held

for the guests in the evening. There was arrangement of singing of songs as

CRA-D-173-DB-2004 (O & M)

::3::

well. His (Madan Lal's) brother Munshi Ram was serving the guests of Om

Parkash Hitler. His nephew Jagroop Singh was also present in the party. His

son Jeet Ram was also enjoying the party. At about 11.30 p.m. accused Om

Parkash Hitler sent his man to him (complainant) and he came to the house

of accused Om Parkash. He was told by Munshi Ram and accused Om

Parkash that Jeet Ram had been injured with a fire arm and a shot had hit his

shoulder and he had been taken to Sangria for treatment. Munshi Ram

further told him that Jeet Ram was sitting in the chair and was enjoying the

dance and songs and some guests were firing shots and one gun shot

accidentally hit his son and that he was taken to Sangria by Sandeep and

Darbara driver of accused Om Parkash Hitler. At first he was taken to

National Nursing Home Sangria. Since the condition of Jeet Ram was

serious, he was not admitted in that nursing home. Thereafter, he was being

brought to Govt Hospital, Sangria, when he had died on the way. Thereafter,

he was brought to the hospital at Chautala. It was further recorded in the

statement of Madan Lal that he had no enmity with any person, but the

person whose gun shot hit his son was certainly negligent. Mohinder Singh

A.S.I. made an endorsement on the statement of Madan Lal and sent it to the

police Station, Sadar Dabwali, on the basis of which FIR No. 60 dated

27.02.1995 under section 304-A of the Indian Penal Code was registered. On

conclusion of investigation, an un-traced report was prepared on 31.05.1995.

It was accepted by the Magistrate on 22.04.1996.

CRA-D-173-DB-2004 (O & M)

::4::

5. On 13.10.1999 i.e. after three and a half years Madan Lal

moved an application (Exh.PL) to Superintendent of Police Sirsa to the

effect that on 26.02.1995 his son Jeet Ram had gone to enjoy the dance and

songs in the house of accused Om Parkash Hitler and he was murdered by

Om Parkash and his three sons, namely, Sanjay, Sandeep and Manoj and

Darbara Singh. He had given the information to the police, but no action was

taken against the accused till then and that the matter be reinvestigated. The

Superintendent of police marked the application on that day to D.S.P.,

Dabwali vide endorsement (Exh.PL/1), who further marked it to Station

House officer, Police Station, Sadar  Dabwali vide endorsement (Exh.PL/2).

On 15.10.1999 Madan Lal got attested affidavit (Exh.PD) from Shri Ram

Sarup Mehta Notary Public Dabwali to the effect that his son Jeet Ram had

died due to shots fired by accused Om Parkash on 26.02.1995 and his three

sons and Darbara Singh were also with him. His son was asked to serve the

guests and he refused. Om Parkash slapped him and abused him. Accused

Sanjay, Sandeep, Manoj and Darbara Singh asked Om Parkash that he be

taught a lesson for not obeying his order. When his son told that, that he was

not at fault, accused Sanjay, Manoj, Sandeep and Darbara Singh asked

accused Om Parkash that he be shot and done to death, as he had dared to

speak before them. Thereafter, Om Parkash fired at him. There were other

persons present there.  On receipt of the application and affidavit of Madan

Lal, Ram Chander the then Station House Officer, Police Station, Sadar

CRA-D-173-DB-2004 (O & M)

::5::

Dabwali moved an application (Exh.PM) to the Area Magistrate, Dabwali

for reinvestigation of the case. The Magistrate ordered the reinvestigation of

the  case   vide   endorsement   (Exh.PM/1).   On  04.11.1999,   Ram  Chander

moved   an   application   to  the  Magistrate   at   Dabwali   for   recording  the

statement   of   Madan   Lal   under   section   164   of   the   Code   of   Criminal

Procedure. Accordingly statement (Exh.PC) was recorded by him. In this

statement, the complainant claimed himself to be an eye-witness stating that

on hearing his son being slapped by Om Parkash, he went to the party and

requested Om Parkash that his son be spared for not serving the guests as he

was a child.   It was the marriage of Manoj.   Then Sanjay, Sandeep and

Manoj told their father that Jeet Ram be shot.  He (Madan Lal) told them

that he would provide the service that they required from Jeet Ram.  The

three sons stated that Jeet Ram had insulted their father.  Then Om Parkash

fired a gun shot at Jeet Ram in his (Madan Lal’s) presence.  He (Madan Lal)

became unconscious.  Later, his wife expired due to sorrow.  Police did not

take any action. On 05.11.1999, Ram Chander recorded the statement of

Madan Lal under section 161 of the Code of Criminal Procedure.   On

06.11.1999, S.I. Ram Chander got recorded the statements of Duli Chand

and Bhajan Lal under Section 164 of the Code of Criminal Procedure before

the Magistrate as these witnesses were not ready to make statements before

the police, since the police had not taken any action earlier.   They both

claimed to be the prosecution witnesses of the occurrence when Om Parkash

CRA-D-173-DB-2004 (O & M)

::6::

had fired at the deceased with a DBBL gun in the presence of Madan Lal as

well.  They stated that they had approached the police but no action was

taken by them.  Thereafter, the statements of Duli Chand and Bhajan Lal

were also recorded under Section 161 of the Code of Criminal procedure. On

10.11.1999, offence under section 302 the Indian Penal Code was added and

special report (Exh.PN) was sent to the Judicial Magistrate Dabwali, which

was received by him on that day by making endorsement (Exh.PN/1). On

14.11.1999, Balwan Singh was Station House Officer of Police Station,

Dabwali. He inspected the place of occurrence. He recorded the statements

of the witnesses. He prepared a rough site plan of the place of occurrence.

Accused   Manoj,   Sanjay,   Sandeep   and   Darbara   Singh   had   moved   as

application in the Hon'ble High Court for anticipatory bail, which was

accepted. They were formally arrested by Balwan Singh on 10.12.1999.

Mohinder Singh was posted as Station House Officer of Police Station,

Sadar Dabwali on 08.01.2000. He also partly investigated the case and

recorded the  statements  of  some  witnesses. Accused Om  Parkash had

produced his licenced gun before him on 20.06.2000. After completion of

the investigation report under section 173 of the Code of Criminal Procedure

was submitted.

6.  Charge under section 302 of the Indian Penal Code against accused

Om Parkash, whereas under Section 302 read with Section 109 of the Indian

CRA-D-173-DB-2004 (O & M)

::7::

Penal Code against the remaining accused was framed, to which they

pleaded not guilty and claimed trial.

7.  In order to prove its case, prosecution examined 14 witnesses.

The gist of their statements is as under:-

PW-1/Duli Chand deposed that Manoj son of accused Om

Parkash was to get married in the year 1995.  A party was being held by

accused Om Parkash,   Village Chautala. Songs were being sung by the

singing party at night. He had gone to attend the function. At about 11.00

p.m. Jeet Ram son of Madan Lal was there, Sanjay, Sandeep and Darbara

Singh had asked Jeet Ram to do some work. He refused to do the same.

Thereafter, Sanjay. Sandeep, Manoj and Darbara went to Om Parkash and

told him that they had been insulted by Jeet Ram. They exhorted Om

Parkash Hitler to shoot Jeet Ram. Madan Lal had also come there. He

requested the accused that Jeet Ram be spared and that in case any work was

to be done, he would do the same. Om Parkash got up and slapped Jeet Ram.

Thereafter, Om Parkash fired a shot with a .12 bore gun at Jeet Ram, who

fell down.  He and Bhajan Lal were standing near the place of occurrence.

They went to Police Post Chautala, where one Thanedar was present. They

informed the police about the occurrence, but the Thanedar told them to go

and that in case of need they would be called. No action was taken by the

police officials.   He made a statement before the Judicial Magistrate,

Dabwali. Some police official had come to him and had asked that he should

CRA-D-173-DB-2004 (O & M)

::8::

make a statement before them, but he had replied that even earlier no action

was taken by them and on that account, he did not make a statement before

the police officials.

In cross-examination, this witness stated that he was an eye-

witness in two cases.  In the case of State versus Jaan Mohdammad under

the Opium Act he had appeared as a witness.  Jaan Mohdammad was the

gun-man of Om Parkash.  Jaan Mohdammad was acquitted.  He had been

proceeded against by the Sessions Judge, Sirsa for giving false evidence in

the case of Hanuman.  He had looked after MLAs for Sh. Devi Lal when

they were kept at his farm house.   He had made a statement before the

Magistrate after four and a half years of the present occurrence and prior

thereto he had not disclosed the occurrence to the police.  Darbara Singh had

been living with Om Parakash and his three sons.  He was not on visiting

terms with Om Parkash and his family.   The marriage party was being

celebrated in front of the house of Om Parkash and there were about 400-

500 people.  No one was consuming liquor or firing shots in celebration.  He

did not know if a criminal case was registered under Section 304-A IPC in

the year 1995.  He also did not know if the said case was an accidental firing

case.   He did not remember that if he had made a statement before the

Sessions Judge, Sirsa in the year 1995 that in the year 1995, at the marriage

of Manoj Kumar, the son of Om Parkash was struck by one accidental shot.

When he went to the venue of the marriage, he had not seen any gun in the

CRA-D-173-DB-2004 (O & M)

::9::

hands of any one except Om Parkash and the said gun was a .12 bore double

barrel gun.  He had not got recorded before the Magistrate that the gun was a

.12 bore DBBL gun.  He had not seen Munshi Ram and Jagroop there.  He

did not meet any higher authority to inform about the occurrence or showed

the place of occurrence to the police.  It was correct that the case was re-

opened when Om Parkash Chautala became Chief Minister in July, 1999.

He admitted that prior to Om Parkash Chautala becoming Chief Minister, he

did not got to any Magistrate to make any statement.  He admitted that he

and his father were cultivating the land of Sh. Devi Lal and Om Parkash

Chautala.  He denied the suggestion that he made a false statement due to

political reasons and being a supporter of Om Parkash Chautala.   He

admitted   his   brother   Chhottu   Ram   had   been  appointed  as   a  Wireless

Operator during the regime of Devi Lal and one brother Dharamvir had been

appointed as a Deputy Superintendent of Central jail, 7-8 months before the

Government of Om Parkash Chautala.        

PW/2-Bhajan Lal also made a similar statement as that of P.W.1

Duli Chand.

In cross-examination, he stated that no action had been initiated

against Om Parkash at his instance.  He was cultivating the land of Sahab

Ram.   He did not initiate any proceeding under Section 107/151 C.P.C.

against Om Parkash.  He admitted it to be correct that a criminal case had

been registered regarding the murder of Ram Chander, gun-man of Om

CRA-D-173-DB-2004 (O & M)

::10::

Parkash against him, Sahab  Ram and Ganesha but stated that he did not

know that the same had been registered at the instance of Om Parkash.

Allegations were that he had fired at Sahab Ram.  He was acquitted.  He,

however, admitted that Om Parkash had appeared against him as a witness in

that case. He did not have any house in village Chautala but lived in the

fields of Sahab Ram.  He stated that his statements Ex.DC and DD were not

read over and explained to him by the Magistrate.   He would visit Om

Parkash in case he had some work with him.   He had not attended the

marriage of the elder and middle son of Om Parkash.  He did not know if

Om Parkash Hitler and Om Parkash Chautala were business rivals.   

PW-3/H.C. Rajinder Singh  and PW-4/Constable Dalbir Singh

are formal witnesses. They proved their affidavits Exh. PA and Exh.PB

respectively.

PW-5/Sh.Sanjay   Khanduja   was   the   Judicial   Magistrate  Ist

Class, Dabwali on 04.11.1999. He recorded the statement Exh.PC of Madan

Lal under Section 164 of the Code of Criminal Procedure on the basis of the

application Exh. PC/1 moved by the police. He passed the orders Exh.PC/2

and Exh.PC/3  regarding recording of the statement.

In   cross-examination,   he   stated   that   the   statement  of   the

complainant was recorded on the basis of a police request. 

CRA-D-173-DB-2004 (O & M)

::11::

PW-6/Ram Sarup Mehta, Advocate, Dabwali, stated regarding

attestation of affidavit Exh.PD of Madan Lal as Notary Public, and the fact

that Madan Lal was identified by Varinder Sihag.

In cross-examination, he stated that he did not know Madan

Lal. 

PW-7/Dr.R.K.   Kaushal   Senior   Scientific   Officer,   Ballistic

Forensic Science Laboratory, Haryana, Maduban Karnal stated that one

sealed parcel was received by him on 11.11.1999, which was marked as ‘I’

by him. It was duly sealed. It contained clothes i.e.  white shawl, pair of

shoes, half sleeves sweater, brown pant, silkan shirt and pair of socks of

deceased Jeet Ram. Clothes were first examined in the Ballistic Division and

then in the Serology Division for blood examination. Lead was detected

from the margins of holes on Shawl, shirt and sweater. Clothes were also

examined under Stereo Microscope. The result was as under:

(1) Holes on Shawl, Sweater and Shirt had been caused by lead

projectiles, fired from a smooth bore fire-arm including .12 bore

gun.

(2) Distance of firing was in close range i.e. within blackening

range.

(3) Firing was angular in nature.

Another   sealed   parcel   was   received   in   the   Laboratory   on

03.08.2000.   It contained a  .12  bore DBBL gun stated  to  have been

CRA-D-173-DB-2004 (O & M)

::12::

recovered from Om Parkash.  It was marked as W/1 by him.  Based on the

examination, his opinion was as under:-

 1. The .12 DBBL gun is a fire arm as defined in Arms Act,

1959.  Its firing mechanism was found in working order.   

(2)   .12   DBBL   gun   had   been   fired   through.   However,

scientifically the time of its last firing cannot be given.

His report to this effect was Exh.PF. 

In cross-examination, this witness stated that the margins of the

holes created by a rifle projectile and projectile of smooth bore guns in close

range are similar.  He had performed the lead test on the margins of the holes

on cloth and the test was positive. The possibility of fire shot if the assailant

was standing and the victim was also standing was less. In his opinion, the

victim was a little in bent position. Firing could be from a considerable

distance. After a distance from 5-6 feet, pellets of cartridges of .12 bore start

scattering if fired from a standard gun. Ex. P1 was a standard gun. Inside the

body, the pellets may or may not scatter. In case the pellets hit the bone, they

would certainly scatter. Exit may be due to the wad. In that case also, there

would be a single exit hole. It was wrong to suggest that in such a situation,

some pellets would remain in the body. It was wrong to suggest that after

passing the body, the pellets would remain in the clothes when the firing is

from close range. In case the cartridge used in this case was of .12 bore, the

pellets of the cartridge should be available in the body. It was correct that in

case the shot was fired from a .12 bore gun from a distance of 5-6 feet, the

CRA-D-173-DB-2004 (O & M)

::13::

pellets as well as the wad or single ball lead would go inside the body and

that they would go through the exit wound. It was wrong to suggest that in

this case, the injury on the person of the deceased was more likely a rifled

fire. Volunteered the pattern on the clothes of deceased was suggestive of

a .12 bore gun. The injury was most likely to have been caused with a

cartridge containing pellet inside of a single ball. 

PW-8 Dr. J.S. Punia, conducted the post-mortem examination

on the dead body of Jeet Ram and found the following injuries:-

(1)   A   wound   was   present   over   the   left   shoulder   region

posteriorly and was 27 cms below the top of the head. Bone

Deep   1"x1"   oval   in   shape.   Wound   was   enverted   and

surrounding area was blackening in colour. Laceration was

present in the wound in the left scapular region.

(2) A wound was present over the back of the body in the chest

of the right upper back and 50 cms below the top of the head

and was 3" lateral to the mid-spinial cord line and margins

having everted and ill-defined. Size of the wound was 4x3"

placed   horizontally   and   vertically   respectively   and  was

spherecially. Blood was oozing from the wound.

This witness also found the following injuries:-

"There was rupture of the ribs on the right side of chest of

posterior region and pleaura was also ruptured. There was

rupture and laceration of the right side of lung in mid and

lower chest. Heart was also ruptured in the ventricular region.

Iota was also ruptured. There was laceration in the upper Lobe

in the liver. There was rupture of muscles in the scapular region

CRA-D-173-DB-2004 (O & M)

::14::

with fracture of the scapular bone. The other organs were

healthy.

The cause of death in this case in his opinion was due to

haemorrhage and shock as a result of the injuries described,

which were ante-mortem in nature and sufficient to cause death

in the ordinary course of nature."

Exh.PG was the copy of the post-mortem report. Exh.PH and

Exh.PJ were the police request and inquest report respectively. This witness

had sent Exh.PK intimation to the police. Time between death and injuries

was within a few minutes and the time that elapsed between death and post-

mortem was within 24 hours.  The nature of weapon used in this case was

fire arm. Entry wound was on the higher side and the exit hole on the lower

side.

PW-9/Varinder Sihag a resident of village Chautala identified

Madan Lal deponent of affidavit Exh.PD before Shri R.S. Mehta Notary

Public, Dabwali and made endorsement Exh. PD/1 on Exh.PD.

In cross-examination, he stated that it was correct that a civil

suit had been pending against him in the Civil Courts at Dabwali regarding

the change of khasra girdawari and the same had been filed by the accused.  

PW-10/Ram Chander S.H.O. Police Station, Sadar Dabwali,

partly investigated the case and gave the details of the investigation. He

investigated the case till 14.11.1999.

CRA-D-173-DB-2004 (O & M)

::15::

In cross-examination, he stated that he did not know if Om

Parkash Hitler was heading the Congress party in village Chautala.  He had

gone through the case file.  He did not remember if according to the contents

of the FIR, the complainant was not an eye-witness to the occurrence.  He

did not remember if Munshi Ram and Jagroop had been shown as eye-

witnesses.  He had not joined Munshi Ram and Jagroop in the investigation

of the case.  Witnesses Duli Chand, Bhajan Lal had come to him on their

own and stated that they were eye-witnesses to the occurrence.  Before their

arrival, he did not know that who the eye-witnesses of the occurrence were.

He did not join the residence of village Chautala in the investigation.  

PW-11/Ram   Kumar   Reader   of   Sub   Divisional   Magistrate,

Dabwali brought Licence Register.  As per  his statement,  accused Om

Parkash was licence holder of .12 bore gun, his son Manoj Sihag was licence

holder of NPB bore rifle, accused Sandeep Sihag was licence holder of three

arms i.e. .12 bore DBBL Gun, Revolver/pistol and rifle. Accused Sanjay

Sihag was licence holder of three arms. i.e. NPB bore rifle, revolver/pistol

and .12 bore gun.

In cross-examination, he stated that .12 bore DBBL was entered

in the licence of Om Parkash  son of Mani Ram on 19.12.1995. 

PW-12/Balwan Singh the S.H.O., Police Station Sadar Dabwali

on 14.11.1999 partly investigated this case. 

CRA-D-173-DB-2004 (O & M)

::16::

In cross-examination, he stated that he did not show the place in

the rough site plan from where Om Parkash had fired the shot.

PW-13 Mohinder Singh S.H.O., Police Station, Sadar Dabwali

on 08.01.2000 also partly investigated this case.

In cross-examination, he stated that the licensed gun was of Om

Parkash-accused.   FIR No.54 dated 21.04.2000 under Sections 379 IPC

Exh.DE was registered by him against Sanjay Kumar son of Om Parkash

and Manoj Kumar son of Om Parkash.  It was correct that FIR No.114 dated

10.07.2000 under Sections 364, 342, 148, 149 and 506 IPC Exh.DF was

registered against Om Parkash, Manoj Kumar, Sanjay and Darbara Singh.

Chhotu   Ram   was   the   person   who   was   abducted.     FIR   No.71   dated

16.05.2000 under Sections 302 and 120-B IPC was registered  against

Krishan, Ala and Dara Ram.  He could not say without seeing the file that

after 48 days, Sanjay, Manoj and Darbara were added as accused under

Section 120-B IPC. 

PW-14/ Mohinder Singh A.S.I., posted as Head Constable in

Police Station, Sadar Dabwali as M.H.C., proved his affidavit Exh. PP.

The prosecution also tendered in a evidence report Exh.PQ of

Forensic Science Laboratory.

8.  On conclusion of the prosecution evidence, the accused were

examined under section 313 of the Code of Criminal Procedure and all the

CRA-D-173-DB-2004 (O & M)

::17::

incriminating circumstances, which appeared against them were put to them.

They denied them. 

The plea of accused Om Parkash was that he belonged to

village Chautala, the native village of Haryana Chief Minister Shri Om

Parkash Chautala, who was president of Indian National Lok Dal. He was a

leader of the Congress and an Arch rival of Shri Om Parkash Chautala, Chief

Minister Haryana. Whenever Shri Om Parkash Chautala came into power, he

harassed him by way of registering many false cases. As and when he came

into power he and his sons were implicated by him in many false cases. Due

to the intervention of the Hon'ble Supreme Court and Hon'ble Punjab &

Haryana High Court further proceedings of the other cases have already

been stayed. He and his co-accused had been falsely implicated. As a matter

of fact Jeet Ram died due to accidental shot fired from the crowd, which had

gathered   to   celebrate   the   marriage   ceremony.   So   many   people   at   the

marriage party were firing in the air when the celebration of the marriage

party was going on. They came to know when the injured was removed to

the hospital.

Almost similar pleas were taken by the other accused persons.

9. The   accused   examined   DW-1/Dr.   B.R.   Sharma,   Former

Director, Central Forensic Science Laboratory, Chandigarh. His statement

was that he had received photo copies of the various documents relating to

this case on 13.01.2004 and they have been mentioned in the list in his

CRA-D-173-DB-2004 (O & M)

::18::

report Exh.DG on pages 1 and 2. It was further in his statement that he was

required to examine these documents and to find out if the prosecution

version that the victim was killed with .12 bore smooth shot gun fire when

the distance between the assailant and the victim was 3-4 feet as given by

the   eye   witnesses   was   consistent   or   in-consistent   with   the   Scientific

Ballistics and medico legal evidence inter-se and to ascertain if the eye

witnesses had really observed the occurrence or they had been planted to

create or strengthen the prosecution case. He further deposed that after

careful study, examination and evaluation of the total evidence, Scientific

and other related evidence in the documents, he came to the conclusion

mentioned at page No.15 of his report Exh.DG, which is as under:-

(1)   A   Smooth   bore   firearm,   in-depth   study   and   careful

evaluations of the Scientific evidence vis-a-vis 'eye-witnesses'

account, as given above, indicate;

.  No wads at the scene or in the body (or in the clothes), were

recovered in spite of the fact that there are Four wads in a .12

bore cartridge;

. No multiple exit wounds.

. No pellets/projectiles or their fragments in the body in spite of

the fact that there are a number of broken bones;

. A  single   exit   even   after   long   travel   of   the   bullet  and

devastating damage to body organs;

. The line of fire excludes the abuse of long barrelled firearms

(like standard smooth bore shotgun) in the death of the victim.

CRA-D-173-DB-2004 (O & M)

::19::

(2) The ‘eye witnesses’ accounts (Same by the two), in addition

to the above, are incompatible with the Scientific evidence for

the reason:

. The distance of 3-4 feet between the assailant and the victim

can cause only contact or near contact entry wound, which

should   cause   muzzle   print,   burning,   singing   and   dense

blackening. None is observed even on the white Shawl;

. The line of fire, deduced from the injuries, could not be

caused with a long barrelled weapon in the alleged positions

and postures of the assailant and the victim, as the line of fire is

drastically angular (50

o

). This angle cannot be achieved with a

long-barrelled  firearm  under   the   given  descriptions  of   the

witnesses.

It appears the ‘eye witnesses were not present at the scene to

observe the occurrence."

10. Besides   this,   accused   Om   Parkash   tendered   in   evidence

certified copy of the Judgment dated 28.07.1989 Exh.DH, certified copy of

the statement dated 29.11.2002 Exh.D-1 recorded in ND & PS case No.120-

SC of 2002, Ex.DJ certified copy of the Judgment in ND & PS Act Case No.

120-SC of 2002 decided on 29.01.2003, Exh.DK certified copy of the order

dated 22.08.2003 passed by Hon'ble Division Bench in Criminal Misc. No.

181-MA of 2003, Exh.DL copy of the Judgment in Sessions Case No.35/22

of 1962 Sessions trial No.26 of 1962 decided on 21.04.1962, Exh.DM copy

of the report under Section 173 of the Code of Criminal Procedure in

Sessions Case No.1-PA of 1996/1998/2000 decided on 08.08.2003, Exh.DN

CRA-D-173-DB-2004 (O & M)

::20::

copy  of   the   Judgment   dated  08.08.2003  in   Sessions  case  No.1-PA  of

1996/2002, Exh.DO copy of the report under Section 173 of the Code of

Criminal   Procedure   in   Criminal   Case   No.210-1/28-10-2003   State   Vs.

Krishan Lal and others, Exh.DP certified copy of the report under Section

173 of the Code of Criminal Procedure in Criminal case No.840-1/17-12-

2003 State Vs. Hardeep Singh an others, Exh. DQ certified copy of the order

dated 16.02.2002 passed by Addl. Sessions Judge, Hisar regarding the

anticipatory bail to Sanjay, Exh. DR certified copy of the order dated

14.08.2001 passed by Hon'ble Mr. Justice V.M. Jain in Criminal Misc. No.

31003 M of 2001, Exh. DS certified copy of the order dated 04.04.2002

passed by Hon'ble Mr. Justice K.S. Garewal in Criminal Misc. No. 13537-M

of 2002 Exh.DT copy of the statement of Ravinder Kumar and Exh.DU

certified copy of the order dated 22.09.2003 passed by Shri Rajesh Garg,

Judicial Magistrate Ist Class, Dabwali.

11. Based on the evidence led, the accused-appellants came to be

convicted and sentenced by the Court of the Sessions Judge, Bathinda, vide

judgment of conviction and order of sentence dated 04.02.2004 as under:-

Name   of   the

convict(s)

Offence

under Section

Sentence  Fine In   default   of

payment   of

fine

Om Parkash 302 IPC Imprisonment

for life

Rs.1,000/-

RI 03 months

Manoj   Kumar   Sihag,

Sanjay Sihag, Sandeep

Sihag   and   Darbara

Singh

302   read   with

109 IPC

Imprisonment

for life each

Rs.1,000/-

 each

RI   03   months

each

CRA-D-173-DB-2004 (O & M)

::21::

12. The   aforementioned   judgment   of   conviction   and   order   of

sentence dated 04.02.2004 passed by the Sessions Judge, Bathinda is under

challenge before this Court.

13. During   the   pendency  of   this  appeal,   the   sentences   of   the

accused-appellants No.2 to 4, namely, Manoj Kumar Sihag, Sanjay Sihag

and   Sandeep   Sihag,   were   suspended   by   this   Court   vide   order   dated

18.03.2004. 

14. The learned Senior counsel for the accused-appellants No.2 to 4

contends that the FIR was registered immediately on 27.02.1995 under

Section 304-A IPC on the allegations that it was an accidental shot that had

been fired by someone in the crowed.  As per the initial version, Madan Lal-

complainant stated that his son about 13-14 years had gone for the wedding

party of the son of accused-appellant No.1/Om Parkash (since deceased)

wherein he received gun shot injuries. His nephew-Jagroop Singh who was

present at the party and Munshi Ram, his brother had informed him about

the same.  Neither Jagroop nor Munshi Ram were examined or joined in

investigation.  An untraced report had been filed and accepted the version of

Munshi Ram who had not witnessed the occurrence, would amount to hear

say evidence.   It was only after four and a  half years that Munshi Ram

claimed to be eye-witness.  Even otherwise, Munshi Ram had since passed

away.  Duli Chand and Bhajan Lal became eye-witnesses to the occurrence

in November 1999 i.e. more than four and a half years of the occurrence,

CRA-D-173-DB-2004 (O & M)

::22::

immediately after Munshi Ram had approached the police. It was a case of

political rivalry between Om Parkash on the one hand and Om Parkash

Chautala on the other, both of whom belonged to different political parties.

Admittedly, the re-investigation began after Om Parkash Chautala became

the Chief Minister in July, 1999 and these two prosecution witnesses were

set up as eye-witnesses to the occurrence.   Duli Chand/PW-1 has admitted

that he got registered an FIR against Jaan Mohdammad, a gun-man of Om

Parkash-accused No.1.   In the said case, the accused had been acquitted.

Similarly, Bhajan Lal/PW-2 admitted that he was an accused in a murder

case  where  Om  Parkash  was  a  prosecution  witness  and  he   had  been

acquitted in that case.  He contends that both these witnesses were not only

inimical to the family of accused No.1-Om Parkash but had close relations

with the then Chief Minister Shri Om Parkash Chautala. In fact, accused

No.1-Om Parkash and Om Parkash Chautala were descendants of common

ancestors.   While accused No.1 was the leader of the Congress Party in

village Chautala, Om Parkash Chautala was the leader of a rival political

party.  He contends that the complainant-Madan Lal had died without being

examined in Court.  The best evidence by way of the eye version account of

Jagroop and Munshi Ram ought to have been brought on record which had

not been done so.  He, thus, contends that the impugned judgment was liable

to be set aside.  In the alternative, he contends that taking the allegations to

be true, it is apparent that the fatal shot had been fired by Om Parkash-

CRA-D-173-DB-2004 (O & M)

::23::

accused No.1 whereas his sons allegedly exhorted him to fire the shot and

the allegations of this kind were easy to level. In fact, there was hardly any

need for exhortation without any prior enmity between the accused on the

one side and the deceased, who was a young boy on the other.  He, therefore,

contends that the impugned judgment was liable to be set aside qua the

accused-appellants No.2 to 4 even if the prosecution case was accepted qua

the deceased/accused No.1-Om Parkash. 

15. The learned counsel for the State, on the other hand, contends

that the allegations against all the accused- appellants No.2 to 4 are grave.

When the FIR had been registered, at that time, they had been able to

manipulate the investigation.  It was only later that the complainant gathered

the courage to approach the investigating agency once again.  The offence

stood established beyond reasonable doubt even on the part of the surviving

accused-appellants No.2 to 4 as they exhorted their father to commit the

offence.   He, thus, contends that the present appeal was liable to be

dismissed.

16.  We have heard the learned counsel for the parties and examined

the record.

17.  As per the first version of Madan Lal-complainant leading to

the registration of the FIR, he was at his home and was told about the

occurrence of the accidental shooting of his son by his brother-Munshi Ram

and nephew-Jagroop.  There was no allegation against any of the accused for

CRA-D-173-DB-2004 (O & M)

::24::

having committed the offence.  Munshi Ram and Jagroop, who were closely

related to the complainant and the deceased, and were present at the place of

occurrence and who saw the deceased being shot in accidental firing were

never   cited   as   witnesses   and   examined   at   any   stage  of   proceedings.

Therefore, an untraced report was presented and accepted by the Court on

22.04.1996.     Further,   neither   Duli   Chandi   nor   Bhajan   Lal   were   ever

mentioned as eye-witnesses.  Subsequently, it was only on 13.10.1996 i.e.

after three and a half years of the occurrence was an application moved by

the complainant-Madan Lal claiming that his son had been murdered by Om

Parkash and his three sons along with Darbara Singh.  There is no reference

of any witness of the occurrence i.e. Duli Chand and Bhajan Lal and neither

does he claim to be an eye-witness himself.   Subsequently, he filed an

affidavit against the accused persons where he again did not claim to be an

eye-witness and did not name Duli Chand or Bhajan Lal as eye-witnesses.

Strangely, when the statement of Madan Lal-complainant was recorded

under Section 164 Cr.P.C. on 04.11.1999, even at that time, there was no

reference of any eye-witnesses, though, he now claimed to have witnessed

the occurrence of shooting. On the very next day, the statements of Duli

Chand   and  Bhajan  Lal  were   recorded  under   Section  161  Cr.P.C.   and

thereafter, under Section 164 Cr.P.C. wherein they claimed to have witnessed

the occurrence of Om Parkash having shot the deceased and the other

accused having exhorted him.  Be that as it may, we may point out here that

CRA-D-173-DB-2004 (O & M)

::25::

Madan Lal died prior to deposing in the instant case.  As mentioned above,

Munshi Ram and Jagroop were never examined as prosecution witnesses

and therefore, we are left with the testimonies of PW-1/Duli Chand and PW-

2/Bhajan Lal, the purported eye-witnesses of the occurrence.

18. PW-1/Duli Chand deposed that he was at the wedding function

of accused-Manoj son of Om Parkash.  Jeet Ram deceased was asked to do

some work by Sanjay, Sandeep and Darbara Singh.   On refusal, Sanjay,

Sandeep, Manoj and Darbara Singh went to Om Parkash and stated that they

had been insulted.  They exhorted Om Parkash to shoot at Jeet Ram.  Madan

Lal came there and pleaded with the accused that his son be spared and that

if any work was to be done, he (Madan Lal) would do the same.   Om

Parkash got up and slapped Jeet Ram and thereafter, fired at him with his .12

bore gun.  On seeing the occurrence, he (Duli Chand) had gone to the Police

Post, Chautala where he was told that he would be called if so needed.

Pertinently, this person is not mentioned as a witness in any prior statement

of Madan Lal, the complainant.  He chose to keep silent for three and a half

years and has categorically admitted that he had not disclosed the occurrence

to the police earlier.  He also admitted that he was not on visiting terms with

Om Parkash and his family.  He did not know if a criminal case had been

registered under Section 304-A IPC in the year 1995 and that the case was

initially of an accidental firing.  He did not approach any higher authority to

inform about the occurrence.  He admitted that he was an eye-witness in a

CRA-D-173-DB-2004 (O & M)

::26::

case titled as State versus Jaan Mohammed registered under the Opium Act

where Jaan Mohammed, the gun-man of Om Parkash was subsequently

acquitted. He also admitted that he had looked after the MLAs for Sh. Devi

Lal (father of Om Parkash Chautala) so as to prevent them from poaching by

the opposite party lead by Chaudhary Bhajan Lal who was being supported

by Om Parkash, when they were confined at the farm house of Sh. Devi Lal.

He admitted that families of Om Parkash Hitler and Om Parkash Chautala

were collaterals.   He admitted that the case had been re-opened when Om

Parkash Chautala became the Chief Minister in July 1999.  He also admitted

that he and his family were cultivating land of Om Parkash Chautala and

family and that his family members had obtained Government employment.

Therefore, the connection of this prosecution witness with the family of Om

Parkash Chautala is writ large.  Apparently, the statement of this witness has

been procured belatedly at the behest of the investigating agency possibly on

account of political interference.

19. As regards the deposition of PW-2/Bhajan Lal, his version is

similar to that of PW-1/Duli Chand.  He also admitted that he had not filed

any prior complaint to the investigating agency regarding the occurrence. He

admitted that a criminal case of murder had been registered against him,

Sahab Ram whose land he (this witness) was cultivating and Ganesha for the

murder of Ram Chander, the gun-man of Om Parkash wherein he had been

acquitted, though, Om Parkash had appeared as a witness against him.  He

CRA-D-173-DB-2004 (O & M)

::27::

admitted that he had not attended the marriage of the other sons of Om

Parkash.   The deposition of this witness alongwith his cross-examination

would also show that his statement has also been procured more than three

and a half years of the untraced report and he also appears to be not only

inimical to the accused party but also aligned with the family of then Chief

Minister of Haryana.

20. PW-11/Ram Kumar, Reader of the SDM, Dabwali produced the

record regarding the gun licences in the names of the accused persons.

The .12 bore DBBL gun No.2818 was entered in the licence of Om Parkash

on   19.12.1995   i.e.   after   the   occurrence   on   26.02.1995.    As   per   the

prosecution case, this weapon was recovered from the accused Om Parkash

and was purportedly used in the occurrence as is evident from the deposition

of PW-7/Dr. R.K. Kaushal, the Ballistic expert who examined it.  The Trial

Court rejected the argument that the gun was entered in the licence of Om

Parkash after the occurrence by observing that there were other licensees

for .12. bore weapons within the family thereby alluding to the fact that

some other .12 bore weapon could have been  used. Significantly,  the

prosecution has not sought to establish if any other weapon, licensed or

unlicensed was used in the occurrence.  

21. Thus, the evidence brought on record cannot be said to be of

such sterling quality so as to unequivocally points towards the guilt of the

CRA-D-173-DB-2004 (O & M)

::28::

accused.   Quite to the contrary, the possibility of their false implication

cannot be ruled out.

22.   Keeping in view the aforementioned facts and circumstances of

the case, we find considerable merit in the present appeal.   The same is

accepted.   The impugned judgment of conviction and order of sentence

dated 04.02.2004 passed by the Sessions Judge, Bathinda, is set aside and

the accused-appellants No.2 to 4, namely, Manoj Kumar Sihag, Sanjay Sihag

and Sandeep Sihag are acquitted of the charges framed against them. 

23.  The   pending   applications,   if   any,   shall   stand   disposed   of

accordingly.

      ( GURVINDER SINGH GILL)

    JUDGE

08.07.2025            ( JASJIT SINGH BEDI)

sukhpreet       JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable :  Yes/No