CRA-D-156-DB-2004 (O&M)                                                                       -1-

 IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

       CRA-D-156-DB-2004 (O&M)  

Date of Decision: 13.05.2025

VARINDER KUMAR @ BINDER @ RAVINDER KUMAR & OTHERS 

... Appellants

Versus

STATE OF PUNJAB

...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  

Ms. Kashish Sahni, Advocate and 

for the appellant. 

Mr. Siddhart Attri, Asstt. A.G., Punjab.

****

JASJIT SINGH BEDI, J.

The present appeal has been filed against the judgment of

conviction and order of sentence dated 14/19.01.2004 passed by the Addl.

Sessions Judge, Kapurthala.

2. The   FIR   was   registered   on   17.07.2000,  the   judgment   of

conviction and order of sentence passed  by the  Addl. Sessions Judge,

Kapurthala is dated 14/19.01.2004, the appeal was filed on 09.02.2004 and

the matter is being taken up for hearing now i.e. after a period of more than

24 ½ years from the date of registration of the FIR.

3.  The facts, in brief are that Amandeep Singh alias Banti S/o Beant

Singh, was a permanent resident of Mohalla Kurla, Railway Road, Sultanpur

Lodhi. Rajinder Kumar alias Pappu, Binder Kumar alias Binder, Gulshan

CRA-D-156-DB-2004 (O&M)                                                                       -2-

Kumar and Harsh Kumar alias Happy, were residing in their neighbourhood,

with their family members. They had installed their gate in the courtyard of

the house of Amandeep Singh. On 16.07.2000, at about 11 p.m., Rajinder

Kumar alias Pappu and the other accused, were demolishing the pillar of

their gate, when Amandeep Singh and his family members, heard the noise of

demolition, as result whereof, Jaswant Kaur mother, Beant Singh father,

Narinder Kaur alias Pinki aunt of Amandeep Singh and he came outside their

rooms. They stopped Rajinder Kumar and other accused from demolishing

the pillar of the gate, upon which Rajinder Kumar alias Pappu raised an

exhortation that Amandeep Singh and his companions, be caught hold of and

be taught a lesson, for stopping them from demolishing the pillar of their

gate. In the meanwhile, Urmila wife of Jagdish Ram and Sonia Rani wife of

Rajinder Kumar alias Pappu, grappled with Jaswant Kaur and Narinder Kaur.

Binder Kumar alias Binder, gave an iron rod blow, on the head of Jaswant

Kaur. Gulshan Kumar gave an iron rod blow, on the right arm of Narinder

Kaur, as result whereof, the same got fractured. Adarsh Kumar @ Harsh

Kumar   @   Happy   caused   injuries   with   an   iron   rod,   on  the   person   of

Amandeep Singh and his father Beant Singh. Thereafter, an alarm was raised

by Amandeep Singh and other injured, as a result whereof, a number of

persons, from the neighbourhood, assembled at the spot. On seeing them,

Rajinder Kumar alias Pappu and his co-accused, fled from the spot, with their

respective weapons.

4. Blood in sufficient quantity, had oozed out of the injury on the

head of Jaswant Kaur, and she fell down. Amandeep Singh and his father

CRA-D-156-DB-2004 (O&M)                                                                       -3-

Beant Singh, arranged a vehicle, and took her to the Civil Hospital, Sultanpur

Lodhi. Since, the condition of Jaswant Kaur, was serious, the doctor advised

that she be taken to some better hospital. Beant Singh, father of Amandeep

Singh, left with Jaswant Kaur and Narinder Kaur, for another hospital,

whereas, Amandeep Singh went to lodge the report. Iqbal Singh, ASI, P.S.

Sultanpur Lodhi, met him at bus stand, Sultanpur Lodhi, and he made his

statement, which was recorded. The statement, Ex. PM, was read over and

explained to him and after admitting the same to be correct, he signed it.

Endorsement, Ex. PM/1, was appended thereon and the same was sent to the

Police   Station   for   the   registration   of   the   case,   through   Dharam   Pal,

Constable, on the basis whereof, formal FIR, Ex. PM/2, was recorded by

Davinder Singh, ASI. The special report. Ex. PM/3, was delivered to the

Illaqa Magistrate.

5. On that day, a chit, Ex. PE, had been received, from Civil

Hospital, Sultanpur Lodhi, by Iqbal Singh, ASI, when he was in the Police

Station, regarding the admission of Jaswant Kaur wife of Beant Singh,

resident of Railway Road, Sultanpur Lodhi. Iqbal Singh, ASI, and the

complainant,   alongwith   other   police   officials,   proceeded   to   the   Civil

Hospital, Sultanpur Lodhi and moved an application, Ex. PF, as to whether,

Jaswant Kaur was fit to make a statement. The doctor, vide his endorsement,

Ex.   PF/1,   informed  that   she   had   been   referred   to  higher   institute,   for

treatment. Thereafter, Iqbal Singh, ASI, Singh accompanied by Amandeep

Singh PW, went to the place of occurrence. Some other persons were also

joined. In the presence of Amandeep Singh and other persons, the place of

CRA-D-156-DB-2004 (O&M)                                                                       -4-

occurrence, was inspected. The rough site plan, Ex. PT, was prepared, with

correct marginal notes. Blood stained earth was lifted, from the spot, which

was converted into a parcel, sealed with the seal, bearing impression 'IS’ and

taken into possession, vide recovery memo, Ex. PN, attested by Faqir Chand,

HC and Amandeep Singh PW. The supplementary statement of Amandeep

Singh, was recorded. Thereafter, Iqbal Singh, ASI, was returning to the

Police Station and when, he reached at Jhatghai Chowk, Sultanpur Lodhi,

Anup Singh, Punjab Home Guard volunteer met him and produced before

him, a chit, Ex. PG, informing about the death of Jaswant Kaur, He then

proceeded to  the  Civil  Hospital, Sultanpur Lodhi,  where,  Anup  Singh,

aforesaid, produced Ex.PV, a copy of the Daily Diary Entry, before Iqbal

Singh, ASI, according to which, the offence under Section 302 of the Indian

Penal Code, had also been added. Iqbal Singh, ASI, prepared the inquest

report, Ex. PD/2, of the dead body of Jaswant Kaur, which was lying in the

mortuary of the Civil Hospital, Sultanpur Lodhi, in the presence of Tarlochan

Singh and Parminder Singh, who identified the same. The Medical Officer

also handed over Ex. PH, Medico-legal Report of Narinder Kaur to Iqbal

Singh, ASI. He then moved an application, Ex. PV, to know about the fitness

of said Narinder Kaur, to make a statement. The Medical Officer made his

endorsement, Ex. PV/1, that she was fit to make a statement. The statement

of Narinder Kaur, was recorded, before conducting the inquest proceedings.

The dead body was handed over alongwith the police papers, including the

inquest report and application, Ex. PD, to Faqir Chand, HC and Dharam Pal,

Constable, for getting the post-mortem, conducted. Thereafter, Sarup Singh,

CRA-D-156-DB-2004 (O&M)                                                                       -5-

SHO, P.S. Sultanpur Lodhi, reached the Old Hospital, Sultanpur Lodhi and

took over the investigation from Iqbal Singh, ASI.

6. On 17-7-2000, Sarup Singh, Sub Inspector/ SIIO, P.S. Sultanpur

Lodhi, took into possession, the clothes of deceased Jaswant Kaur, after the

post-mortem examination, which were handed over to him by Faqir Chand,

HC. The clothes consisted of one nighty-shirt, one trouser (Salwar) and one

underwear.  These   were   converted   into   a   sealed   with  the   seal,   bearing

impression   ‘SS'   and   were   taken   into   possession,   vide   recovery   memo,

Ex.PW12/A, attested by Faqir Chand, HC.

7. On the same day, Urmila and Sonia Rani, accused, were arrested,

vide arrest memo, Ex. PX. Intimation with regard to their arrest, was given to

Gobind Ram.

8. On 21-7-2000, Surinder Singh, ASI, arrested Ravinder Kumar

and Adarsh Kumar @ Harsh Kumar @ Happy, accused. During investigation,

on 23-7-2000, Ravinder Kumar alias Binder, made a disclosure statement, to

the effect, that he had concealed an iron rod (Sabbal) in the Chubara, of his

residential house, in the area of Sultanpur Lodhi and he get the same

recovered. His disclosure statement, Ex.PQ was recorded, signed by him and

attested by Amrik Singh and Beant Singh, PWs. Thereafter, Harsh Kumar

accused was interrogated. He also made a disclosure statement that he had

concealed, an iron rod (Sabbal), in front of his house and which he could get

recovered. His disclosure statement Ex.PR, was recorded, which was signed

by him and attested by the aforesaid witnesses. In pursuance of his disclosure

statement, Ravinder Kumar alias Binder, accused, led the police party to the

CRA-D-156-DB-2004 (O&M)                                                                       -6-

pre-disclosed place and got recovered iron rod (Sabbal), Ex. P3 and sketch

thereof Ex. PQ/2, was prepared. The said rod was taken into possession,

memo Ex. PQ/1, attested by Beant Singh and Amrik Singh, PWs. Thereafter,

Harsh Kumar accused, led the police party, to the pre-disclosed place and got

recovered iron rod (Sabbal), Ex. P.4, and sketch thereof, Ex. PR/2, was

prepared. The rod was taken into possession, vide recovery memo, Ex. PR/1,

attested by the aforesaid witnesses. The rough site plan, Ex. P13/A, of the

place of recovery, was prepared.

9. On 27-7-2000, Sarup Singh, Sub Inspector, arrested Rajinder

Kumar and Gulshan Kumar, accused, vide arrest memo, Ex. PW12/B and the

same was attested by Sudarshan Lal and signed by the accused.

On 31-7-2000, Gulshan Kumar, accused, was interrogated, who

disclosed that he had concealed one iron rod, in the Dussehra ground, near a

well, in the area of Sultanpur Lodhi and could get the same recovered. His

disclosure statement, Ex.PW12/C, was recorded by Sarup Singh, S1, which

was signed by him (Gulshan Kumar accused) and attested by Jasbir Singh,

HC. In pursuance of the disclosure statement, Gulshan Kumar, accused led

the police party, to the pre-disclosed place and got recovered an iron rod

(Sabbal), Ex. P1 and sketch thereof, Ex. P2, was prepared. The said rod was

taken into possession, vide recovery memo Ex. PO, attested by Amandeep

Singh and Jasbir Singh, Head Constable.

10. The statements of the prosecution witnesses, were recorded at

various stages of the investigation. The case property was also deposited with

the Moharir Head Constable, at various stages of the investigation. After the

CRA-D-156-DB-2004 (O&M)                                                                       -7-

completion of investigation, the accused were challaned, for the offences,

punishable under Sections 148, 302, 302/149, 325, 325/149, 323, 323/149,

323 and 323/149 of the Indian Penal Code.

11. On commitment, charges were framed under Section 148 against

all the accused, under Section 302 IPC against Varinder Kumar alias Binder,

under Section 302 read with Section 149 IPC against the remaining accused,

under Section 325 IPC, against Gulshan Kumar and under Section 325 read

with Section 149 IPC, against the remaining accused, under Section 323 1PC

against Harsh Kumar alias Happy, for voluntarily causing simple hurt to

Beant Singh and under Section 323 read with Section 149 IPC against the

remaining accused, under Section 323 IPC, for voluntarily causing simple

hurt on the person of Amandeep Singh, against Harsh Kumar accused and

under Section 323 read with Section 149 IPC against the remaining accused.

The accused pleaded not guilty to the charge and claimed trial.

12. The prosecution in support of its case, examined as many as 14

witnesses. The gist of their statements is as under:-

PW1-Dr. Baljit Singh, Medical Officer, Civil Hospital, Sultanpur

Lodhi, on 17-7-2000, at 8.38 p.m.. medico-legally examined Beant Singh son

of Mehtab Singh, 55 years male, resident of Kurla Mohalla, Sultanpur Lodhi,

who was brought by Sarup Singh, Policeman, and found the following

injuries, on his person:-

1) A reddish blue contusion 3.5 cm x 1.5 cm lying horizontally oblique on

posterio medial aspect of left forearm. It was 7.5 cm from wrist joint. There

CRA-D-156-DB-2004 (O&M)                                                                       -8-

was a small lacerated injury over the contusion with hard clotting. There

was no tenderness

2) A reddish blue contusion measuring 7 x 2.5 cm lying anterior 

posteriorly on superior surface of right shoulder joint. Joint 

movements were normal.

  Both the injuries were declared simple in nature. The probable

duration of the injuries, was within 24 hours. The weapon used, was blunt for

both the injuries. He proved, Ex. PA, the correct carbon copy of the original

MLR, which was brought by him, and the pictorial diagram, Ex. PA/1,

showing the seats of injuries.

On the same day, at 9-10 p.m. he also medico-legally examined

Amandeep Singh son of Beant Singh, aged 27 years male, resident of Kurla

Mohalla, Sultanpur Lodhi, who was brought by Sarup Singh, ASI, and found

the following injuries, on his person:-

1) A long reddish blue contusion 8 x 1.5 cm lying along the

medial border of left forearm. It was 4 cm from wrist joint.

2) A small lacerated injury 1.5 x 0.3 cm muscle deep, lying

horizontally   on   left   iliac   region,   4   cm   from   left   anterior

posterior illiac spine.

Both the injures were declared simple in nature and the probable

duration of the injuries, was within 24 hours. The kind of weapon used, was

blunt for both the injuries. He proved, Ex. PB, the correct carbon copy of the

original MLR, which he had brought, and Ex. PB/1, pictorial diagram,

showing the seats of the injuries.

PW2-Dr. Surinder Pal Surila, SMO, Civil Hospital, Sultanpur

Lodhi, conducted medico-legal examination, on 17-7-2000, at 1-45 a.m.

CRA-D-156-DB-2004 (O&M)                                                                       -9-

(night), of Narinder Kaur wife of Pritpal Singh, aged 35 years, resident of

Railway Road, Sultanpur Lodhi, brought by Amandeep Singh and found the

following injury:-

1) A reddish contusion 6 x 3 cm covered by a diffused swelling of

10 x 6 cm on the back of right forearm in its lower half 10 cm

above the wrist joint. Crepitus was felt, unnatural movement of

the affected part was there and it caused server pain on moving

the part to her.

  The  nature   of  the  injury,  was  kept  under  observation.  The

probable duration of injury, was within 24 hours. The kind of weapon used,

was blunt. He proved, Ex PH, the correct carbon copy of the original MLR,

which he had brought and pictorial diagram, Ex.PH/1, showing the seat of

injury. On receipt of X-ray report of Dr. Mukesh Gupta, Radiologist, Civil

Hospital, Kapurthala, Ex. PJ/1 and the skiagram, Ex. PJ/2, he declared the

injury, on the person of Narinder Kaur, as grievous in nature. Dr. Mukesh,

Gupta, PW5, stated that on 18-7-2000, he conducted the X-ray examination

of Narinder Kaur and found fracture right radius in its lower 1/3rd of her

right forearm. He proved the X-ray report and skiagram.

PW2-Dr.Surinder Pal Surila also conducted the post-mortem

examination, on the dead body of Jaswant Kaur wife of Beant Singh, 47

years female, resident of Mohalla Kurla, Railway Road, Sultanpur Lodhi,

Distt. Kapurthala, on 17-7-2000, at 10-30 am. The same was brought by

Faqir Chand, Head Constable and Dharam Pal. The dead body was identified

by Tarlochan Singh and Dharminder Singh. It was dead body of a moderately

built and nourished woman, aged about 45/46 years. Rigor mortis was

CRA-D-156-DB-2004 (O&M)                                                                       -10-

present in all four limbs. Bloody fluid was coming out of the nostrils  and the

following injury was found on her person:-

1) A lacerated wound which was dressed measured 7 cm x 1 cm

on the left side of the head, 6 cm above the left pinna top and 10

cm above the outer end of left eye brow. The wound went

backward and medially reaching the midline of the head.

On Dissection: underlying bone was having depressed fracture

and a chip of the bone was thrust into the brain matter, piercing

the membranes. Cranial cavity contained blood. There was

haemotomma 5 cm x 5 cm having blackish clotted blood and

brain matter was torn underneath the injury. Base of skull was

fractured in its anterior and middle parts.

He   proved,   Ex.   PC,   correct   carbon   copy   of   the   original

postmortem report brought by him, in the Court and Ex. PC/1, pictorial

diagram, showing the seat of injury. He further stated that the patient was

brought to the Civil Hospital, Sultanpur Lodhi, in a serious condition, on 16-

7-2000, at 11-40 p.m. and was referred to higher institution, as he was in a

serious condition and an intimation, with regard to the same, vide chit, Ex.

PE, was sent to the Police Station Sultanpur Lodhi. He also proved, Ex. PF,

the application, moved by the police of Police Station Sultanpur Lodhi and

endorsement, of Ex. PF/1, that Jaswant Kaur had been referred to some

higher institution. He further stated that after the death of Jaswant Kaur, her

dead body was brought to Civil Hospital, Sultanpur Lodhi, on 17-7-2000, at

1-45 a.m. and an information, Ex. PG, in this regard, was sent to the Police

Station Sultanpur Lodhi.

In the opinion of the doctor, the cause of death was shock and

CRA-D-156-DB-2004 (O&M)                                                                       -11-

haemorrhage as a result of the injury, on the person of Jaswant Kaur and was

sufficient to cause death in the ordinary course of nature. The injury was

antemortem in nature. The probable time that lapsed, between the injury and

death was few hours and between death and post-mortem, was 6 to 24 hours.

After the post-mortem examination, the well stitched dead body alongwith its

belongings and the police papers, were handed over police.

Amandeep Singh, PW6, is one of the injured-cum-complainant.

The broad features of his testimony already stand narrated, while, summing

up the facts of the case, and need not be reiterated. Narinder Kaur, PW7, is

also one of the injured. She corroborated the statement of Amandeep Singh,

PW6, in all material particulars. Beant Singh, PW8, another injured, also

corroborated the statement of Amandeep Singh and Narinder Kaur.

Iqbal Singh, ASI, PW10, partly investigated this case. PW12-

Sarup Singh, SI/ SHO, P.S. Sultanpur Lodhi, at the relevant time also partly

investigated   the   case,   whereas,   PW13-Surinder   Singh,   SI   also   partly

investigated this case. The broad features of their testimony already stand

noticed, while summing up the facts of the case, and need not be reiterated

here.

Ravinderbir Singh, Constable, PW3, proved his affidavit, Ex.

PK. Sakattar Singh, HC, PW4, proved his affidavit, Ex. PL. Ranjit Singh,

Constable, PW9, proved his affidavit, Ex. PS. Faqir Chand, IIC, PW11,

proved his affidavit, Ex. PW11/A, whereas, Ajit Singh Matharu, Draftsman,

PW14, on 17-8-2000, prepared the scaled map, Ex. PW13/A, at the instance

of Beant Singh, and proved the same.

CRA-D-156-DB-2004 (O&M)                                                                       -12-

The Public Prosecutor, for the State, gave up Davander Singh,

ASI, Amrik Singh and Jasbir Singh, Head Constables, Prosecution Witnesses,

as unnecessary. He tendered into evidence Ex. PY, report of the Forensic

Science Laboratory and closed the same.

13. The statements of the accused were recorded under Section 313

Cr.P.C. They were put all the incriminating circumstances, appearing against

them, in prosecution evidence. They pleaded false implication. Rajinder

Kumar, accused, stated that he and his wife Sonia Rani, with their children,

were settled at Chitgaon, District Shimla, where, he was running a shop of

cloth, under the name & style of Bholla Cloth House. He further stated that

on the day of alleged occurrence, he was not present at Sultanpur Lodhi. He

further stated that he came from Shimla, and surrendered before the police.

14. Sonia Rani, accused, in her statement under Section 313 Cr. PC,

stated that she had come to her parents, to see them and on learning about the

occurrence, she reached Sultanpur Lodhi, in the afternoon, on 17-7-2000,

where she was arrested and involved in this case.

15. Varinder   Kumar   alias   Binder   alias   Ravinder   Kumar,   in   his

statement under Section 313 Cr.PC, stated that at the time of occurrence, he

was not present. He stated that he did not cause any injury to anyone. It was

stated by him that he was taken to the police station, on the evening of 17-7-

2000, alongwith his brothers Gulshan Kumar and Harsh Kumar, his mother

Urmila Rani arid sister-in-law Sonia Rani, who had reached Sultanpur Lodhi,

in, the afternoon, on 17-7-2000. He further stated that all the members of his

family had been falsely involved in this case.

CRA-D-156-DB-2004 (O&M)                                                                       -13-

16. Gulshan Kumar, accused, in his statement under Section 313

Cr.PC, stated that he was living with his mother, at Sultanpur Lodhi and his

house was under construction. He further stated that he was demolishing the

pillar of the door, to affix a new door. Narinder Kaur and Jaswant Kaur came

there and tried to obstruct him, from demolishing the pillar. A brick-bat

struck both of them and they suffered accidental injuries. It was stated by him

that his brothers, mother and sister-in-law,  were not present. It was further

stated by him that the accident was converted into occurrence/incident. He

stated that he was not at fault at all. He also stated that he did not cause any

injury to anyone.

17. Urmila  Rani,   accused,  in  her  statement,  under  Section  313

Cr.PC, stated that she was employed in Govt. Girls School, at Sultanpur

Lodhi. She stated that she was not present, at the time of the alleged

occurrence, and was falsely involved in this case.

18. Adarsh Kumar alias Harsh Kumar alias Happy, accused, in his

statement, under Section 313 Cr.PC, stated that he was not present at the time

of the alleged occurrence. He stated that he did not cause any injury to

anyone. He stated that he was taken to the police station, on the evening of

17-7-2000, alongwith his brothers Gulshan Kumar and Varinder Kumar, his

mother Urmila Rani and sister-in-law Sonia Rani, who reached Sultanpur

Lodhi, in the afternoon, on 17-7-2000. He further stated that all the members

of his family, were falsely implicated in this case.

19. The accused, in their defence evidence, examined Baljinder

Singh, Head Constable, DW1. He brought the record, relating to FIR No. 135

CRA-D-156-DB-2004 (O&M)                                                                       -14-

dated 4-12-1998, P.S. Verowal, registered under Sections 467, 468, 471, 379,

420, 447 and 120-B of the Indian Penal Code, against Beant Singh, and

proved the photo copy of the FIR, Ex. DX. Thereafter, vide separately

recorded statements, the accused closed their defence evidence.

20. Based on the evidence led, while Rajinder Kumar alias Pappu,

Urmila and Sonia Rani were acquitted Varinder Kumar alias Binder alias

Ravinder Kumar, Gulshan Kumar and Adarsh Kumar alias Harsh Kumar alias

Happy came to be convicted and sentenced by the Court of Addl. Sessions

Judge, Kapurthala vide judgment and order of sentence dated 14/19.01.2004

as under:-

Convicts Offence

under

Section

Sentence

RI/SI

Fine RI/SI   in

default   of

payment   of

fine

Varinder

Kumar   alias

Binder   alias

Ravinder

Kumar

302 IPC Imprisonment

for life

Rs.2000/- RI   for   01

month

325/34 IPC RI   for   1   ½

years

Rs.500/- RI   for   01

month

323/34 IPC RI   for   06

months

Rs.200/- RI   for   one

month

Gulshan

Kumar

302/34 IPC Imprisonment

for life

Rs.2000/- RI   for   01

month

325 IPC RI   for   02

years

Rs.500/- RI   for   01

month

323/34 IPC RI   for   06

months

Rs.200/- RI   for   one

month

Adarsh   Kumar

alias Happy

302/34 IPC Imprisonment

for life

Rs.2000/- RI   for   01

month

323 IPC RI   for   09

months

Rs.200/- RI   for   01

month

325/34 IPC RI   for   1   ½

years

Rs.500/- RI   for   01

month

CRA-D-156-DB-2004 (O&M)                                                                       -15-

21. It is the aforementioned judgment, which is under challenge, in

the present appeal.

22. The learned Sr. Counsel for the accused/appellants contends that

even as per the prosecution case, the occurrence took place when the accused

party was demolishing the pillar of their own gate and the complainant party

came to the spot to prevent them from doing so. This is the version of the FIR

got registered by the complainant Amandeep Singh and also his version when

he deposed in Court as PW6 though he volunteered to state that the pillar was

being demolished so as to extend the same towards the courtyard of the

complainant side. Similar statements in cross-examination have been made

by PW7-Narinder Kaur and PW8-Beant Singh that the accused party were

demolishing the pillar of their own gate. He, therefore contends as the

occurrence took place when the complainant party came to the spot to

complain about the demolition of the pillar of the accused party, the question

of the applicability of Section 34 IPC would not arise and each accused

would be liable for their individual acts. Even otherwise, it is not a case

where some dangerous weapons were used but only iron rods. Further, the

deceased was inflicted a single blow on the head by Varinder Kumar alias

Binder. He thus contends that the conviction of Varinder Kumar alias Binder

could only be recorded under Section 304 IPC, Gulshan Kumar could be

convicted substantially only under Section 325 IPC for causing a grievous

injury on Narinder Kaur whereas Adarsh Kumar alias Harsh Kumar alias

Happy could be convicted substantially only under Section 323 IPC for

CRA-D-156-DB-2004 (O&M)                                                                       -16-

having caused simple injuries on the person of the complainant and Beant

Singh.

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

that all the accused persons were collectively demolishing the pillar of the

gate of their house so as to extend their area into that of the complainant

party when the occurrence place took place in which one person died and two

suffered injuries. The medical evidence was totally in consonance with the

ocular account. He, therefore contends that the present appeal is liable to be

dismissed.

24. We have heard the learned counsel for the parties and gone

through the record.

25. Before proceeding further, it would be apposite to examine

various judgments on the issue at hand.

The Hon’ble Supreme Court in  “Kedar Prasad and others

versus State of M.P. 1992 AIR Supreme Court 1629”, has held as under:-

2. We have heard learned Counsel for the appellant. His main

prayer is that since the appellants are on bail, we may reduce

the sentence of the appellants to the period already undergone.

There are three appellants in these two appeals. In the dying

declaration of the deceased specific roles have been ased to the

appellants.   The   deceased   Alafat   had   been   attracted  by   a

commotion in the neighbourhood where a woman was being

beaten. The deceased asked the assailants not to beat that

woman. Then malice was transferred to the deceased and the

accused persons exhorted to each other to divert their attention

to the deceased. The first blow was given by Kedar Prasad

appellant   with   his   stick   which   struck   on   the   head   of   the

deceased and another blow was given by Ramlal appellant with

his spear striking at his knee and yet another one on his hand

and thereafter the deceased says that he was given blow by

others. By process of exclusion 12 out of 15 accused originally

CRA-D-156-DB-2004 (O&M)                                                                       -17-

arraigned have been acquitted by the courts below. Out of the

remaining, two appellants, namely, Kedar Prasad and Ramlal

have been convicted under Section  304, Part I, Indian Penal

Code and sentenced to rigorous imprisonment for five years. All

the three appellants however have been convicted under Section

323  of the Penal Code and sentenced to one year's rigorous

imprisonment.

3. The dying declaration of the deceased, which was relied upon

by the courts below, discloses that the deceased had positively

mentioned Kedar Prasad and Ramlal to be the persons who first

gave him blows one after the other and then by others who do

not figure in these appeals except Ram Bali appellant. It is

evident that Kedar Prasad appellant gave the head injury.

According to Dr. C. L. Nigam, P.W. 12, who performed the

postmortem examination of the deceased, the deceased had died

on account of the severe head injury causing multiple fracture of

the skull besides extradural haemorrhage which by itself was

fatal. Since the fatal injury is attributed to Kedar Prasad,

appellant it appeals to us that his conviction and sentence as

recorded by the High Court should be sustained and we order

accordingly.   So   far   as   Ramlal,   appellant   is   concerned   the

injuries given by him with a spear on the knee and the arm of

the deceased were simple. For these injuries Ramlal appellant

cannot be convicted under Section  304, Part I, Indian Penal

Code as Section  34  Indian Penal Code has not been applied

after setting aside conviction under Section 147 Indian Penal

Code His conviction has thus to be brought down to one under

Section 324 Indian Penal Code and we order accordingly. There

is nothing which can be said about the conviction of Rambali

appellant who stands' convicted under Section 323 Indian Penal

Code The end result is that we confirm the conviction and

sentence of Kedar Prasad appellant, after the conviction of

Ramlal appellant to one under Section 324 Indian Penal Code

and sentence him to the period already undergone under all

counts and dismiss the appeal of Rambali reducing his sentence

to the period already undergone under all 

counts. Thus both

the appeals are disposed of.

Order accordingly.

CRA-D-156-DB-2004 (O&M)                                                                       -18-

The Hon’ble Supreme Court in “Gurmukh Singh versus State

of Haryana 2009(15) SCC 635”, held as under:-

21. In the instant case, the occurrence had taken place at the

spur of the moment. Only the appellant Gurmukh Singh inflicted

a single lathi blow. The other accused have not indulged in any

overt act. There was no intention or pre-meditation in the mind

of the appellant to inflict such injuries to the deceased as were

likely to cause death in the ordinary course of nature. 

22.   On   consideration   of   the   entire   evidence   including   the

medical evidence, we are clearly of the view that the conviction

of the appellant cannot be sustained under section 302 Indian

Penal   Code,   but   the   appropriate   section   under   which  the

appellant ought to be convicted is Section 304 Part II Indian

Penal Code. 

23. Before we part with the case, we would like to clearly

observe that we are not laying down that in no case of single

blow or injury, the accused cannot be convicted under section

302 Indian Penal Code. In cases of single injury, the facts and

circumstances of each case has to be taken into consideration

before arriving at the conclusion whether the accused should be

appropriately convicted under section 302 Indian Penal Code or

under Section 304 Part II Indian Penal Code. 

24. These are some factors which are required to be taken into

consideration   before   awarding   appropriate   sentence  to   the

accused. These factors are only illustrative in character and not

exhaustive.   Each   case   has   to   be   seen   from   its   special

perspective. The relevant factors are as under : 

a) Motive or previous enmity; 

b) Whether the incident had taken place on the spur of the

moment; 

c) The intention/knowledge of the accused while inflicting

the blow or injury; 

d) Whether the death ensued instantaneously or the victim

died after several days; 

e) The gravity, dimension and nature of injury; 

f) The age and general health condition of the accused; 

CRA-D-156-DB-2004 (O&M)                                                                       -19-

g) Whether the injury was caused without pre-meditation

in a sudden fight; 

h) The nature and size of weapon used for inflicting the

injury and the force with which the blow was inflicted; 

i) The criminal background and adverse history of the

accused; 

j) Whether the injury inflicted was not sufficient in the

ordinary course of nature to cause death but the death

was because of shock; 

k) Number of other criminal cases pending against the

accused; 

l) Incident occurred within the family members or close

relations; 

m) The conduct and behaviour of the accused after the

incident. Whether the accused had taken the injured/the

deceased to the hospital immediately to ensure that he/she

gets proper medical treatment ? 

These   are   some   of   the   factors   which   can   be   taken   into

consideration while granting an appropriate sentence to the

accused. The list of circumstances enumerated above is only

illustrative and not exhaustive. In our considered view, proper

and   appropriate   sentence   to   the   accused   is   the   bounded

obligation and duty of the court. The endeavour of the court

must   be   to   ensure   that   the   accused   receives   appropriate

sentence, in other words, sentence should be according to the

gravity of the offence. These are some of the relevant factors

which are required to be kept in view while convicting and

sentencing the accused. 

25. When we apply the settled principle of law which has been

enumerated in the aforementioned cases, the conviction of the

appellant  under  section  302  Indian  Penal  Code  cannot  be

sustained. In our considered view, the accused appellant ought

to have been convicted under Section 304 Part II Indian Penal

Code instead of under section 302 Indian Penal Code.

26. We accordingly convert the conviction and sentence of the

appellant Gurmukh Singh from section 302 Indian Penal Code

to  one  under  Section  304  Part  II  Indian  Penal  Code and

sentence him to suffer rigorous imprisonment for seven years.

The fine as imposed by the trial court and as upheld by the High

CRA-D-156-DB-2004 (O&M)                                                                       -20-

Court is maintained. The appellant would be entitled to get

benefit of section 428 of the Code of Criminal Procedure.

27.  The appeal is partly allowed in the aforementioned terms

and disposed of.

 Appeal partly allowed.

The   Hon’ble   Supreme   Court   in  “Mariappan   versus   State

represented by Inspector of Police 2024 AIR Supreme Court 253”,  held as

under:-

8. Hence the only question that remains for consideration before

us is whether the act of the accused is culpable homicide

amounting to murder or not. In other words, the question is

whether the acts of the accused would come under Exception 4

to Section 300 IPC or would be an act of culpable homicide

amounting to murder punishable under Section 302.

9. This Court in Rampal Singh v. State of U.P. (2012) 8 SCC

289, while altering the offence under Section 302 to Section 304

Part 1 of IPC, has elaborately discussed the distinction between

culpable homicide amounting to murder and culpable homicide

not amounting to murder. What is held is that classification

would be a matter of fact depending upon the evidence led in the

trial.   Broadly   speaking,   the   factors   to   be   considered   are

enumerated   in   paragraph   25   thereof.   The   same   is   been

reproduced below:

"25. As we have already discussed, classification of an

offence into either part of Section  304  is primarily a

matter   of   fact.  This   would   have   to   be   decided   with

reference to the nature of the offence, intention of the

offender,   weapon   used,   the   place   and   nature   of   the

injuries,   existence   of   premeditated   mind,   the   persons

participating in the commission of the crime and to some

extent   the   motive   for   commission   of   the   crime.  The

evidence led by the parties with reference to all these

circumstances greatly helps the court in coming to a final

CRA-D-156-DB-2004 (O&M)                                                                       -21-

conclusion as to under which penal provision of the Code

the accused is liable to be punished. This can also be

decided from another point of view i.e. by applying the

"principle of exclusion". This principle could be applied

while   taking   recourse   to   a   two-stage   process   of

determination. Firstly, the Court may record a preliminary

finding   if   the   accused   had   committed   an   offence

punishable under the substantive provisions of Section

302 of the Code, that is, "culpable homicide amounting to

murder". Then secondly, it may proceed to examine if the

case fell in any of the Exceptions detailed in Section 300

of the Code. This would doubly ensure that the conclusion

arrived at by the court is correct on facts and sustainable

in law. We are stating such a proposition to indicate that

such   a   determination   would   better   serve   the   ends   of

criminal   justice   delivery.   This   is   more   so   because

presumption of innocence and right to fair trial are the

essence of our criminal jurisprudence and are accepted as

rights of the accused."

10. It would also be apt here to refer to the judgement of

Surinder Kumar v. Union Territory, Chandigarh (1989) 2 SCC

217, wherein this Court had laid down the grounds to invoke

Exception 4 to Section 300 IPC:

"7. To invoke this exception four requirements must be

satisfied, namely, (i) it was a sudden fight; (ii) there was

no premeditation; (iii) the act was done in a heat of

passion; and (iv) the assailant had not taken any undue

advantage or acted in a cruel manner. The cause of the

quarrel is not relevant no is it relevant who offered the

provocation or started the assault. The number of wounds

caused during the occurrence is not a decisive factor but

what is important is that the occurrence must have been

sudden and unpremeditated and the offender must have

acted in a fit of anger. Of course, the offender must not

have taken  any undue advantage  or  acted  in a  cruel

manner. Where, on a sudden quarrel, a person in the heat

of the moment picks up a weapon which is handy and

causes injuries, one of which proves fatal, he would be

entitled to the benefit of this exception provided he has

not acted cruelly."

11.   In   the   present   case,   while   looking   at   the   facts  and

circumstances of the case, it can be seen that the appellant had

suddenly stabbed the deceased during a heated verbal argument

CRA-D-156-DB-2004 (O&M)                                                                       -22-

with him and not during a preplanned attack which was carried

out with the sole intention of causing the death of the deceased.

The previous enmity between the appellant and the deceased

had been a contributory factor leading to the verbal altercation

but it was not the reason for the accused to carry out a pre-

planned fatal attack against the deceased. The appellant had

acted "suddenly", in the heat of passion and without a pre-

planned approach to kill the deceased.

12. Right from the beginning i.e. he prosecution story as set up

in the FIR was that initially there was a heated discussion

between the parties and in a fit of anger the physical assault

took place. Even the ocular testimony is also to the same effect.

Although on the same evidence the Trial Court has acquitted

two co-accused and convicted only the appellant. It has also

come in evidence that the appellant had caused only one injury

whereas other accused had caused multiple injuries. However,

the Trial Court acquitted the other two accused.

13. Hence, it can be safely concluded from the evidence led in

the present case that the appellant's overt act of killing the

deceased happened during a fit of anger in the heat of a

passionate verbal quarrel and would fall under Exception 4 to

Section  300  IPC. Moreover, the clear intent needed to prove

culpable homicide amounting to murder has also not been

established by the prosecution.

14. The appeal is partly allowed.

15. The conviction under Section  302  IPC is Converted to

Section  304  Part-I   with   sentence   of   10   years   Rigorous

Imprisonment and fine of Rs. 50,000/-, to be paid to the victim's

family.

26. The various High Courts have held as under:-

CRA-D-156-DB-2004 (O&M)                                                                       -23-

In “Mangalsingh and others versus State of M.P. 1996 CriLJ

1908”,  the Gwalior Bench of the Madhya Pradesh High Court, held as

under:-

9. It is not disputed that Pharsa blow was given to Pitaram only

by   Mangalsingh   and   not   by   other   accused   persons.   As

mentioned above, Dr. R.S. Dixit, P.W. 12, in his testimony and in

his letter, Ex. P-31, has very clearly stated that Injury No. 1 on

the head was not caused by any sharp edged weapon. The

Pharsa, therefore, appears to have been inflicted from the blunt

side which resulted in the fracture of scalp and damage to the

brain. Dr. G.D. Agarwal, P.W. 15, who performed the post

mortem has also in his deposition stated that the injury caused

on the head might have been caused by hard and blunt object. In

para 12 Dr. R.S. Dixit, P.W. 12, has very clearly stated that

injuries Nos. 1, 2 and 3 found on the person of Pitaram were not

sufficient in the ordinary course of nature to cause death. The

version, as stated by the prosecution witnesses, makes out a case

of free fight, as held by us above. We cannot, therefore, infer any

intention on the part of the accused Mangalsingh to commit

murder of Pitaram. The injuries were caused by him in the

course of quarrel which suddenly took place when Roshansingh

had gone to lodge protest to the house of Thakurdas. The

offence, therefore, committed by Mangalsingh would not be one

under Section 302 Indian Penal Code but under Section 304,

Part   I,   Indian   Penal   Code.   Mangalsingh   had   also   caused

injuries to complainant Bhagwansingh and he has also been

convicted   under   Section  325  Indian   Penal   Code.   We   are

informed that he is in jail since the date of incident and has

almost suffered nine years sentence. We, therefore, set aside his

conviction under Section  302  Indian Penal Code and instead

convict him under Section  304, Part I, Indian Penal Code,

CRA-D-156-DB-2004 (O&M)                                                                       -24-

Section 325 and Section 148 Indian Penal Code and sentence

him for the period already undergone.

10. So far as the other accused-appellants Nos. 2 to 7 are

concerned, they have all caused injuries by Luhangis and lathis.

The injuries as per the injury reports, Ex. P-26 to Ex. P-29 are

all contusions, abrasions and lacerated wounds. As held above,

there was no formation of unlawful assembly within the meaning

of Section 149 Indian Penal Code and there was no common

intention. They are all, therefore, liable to be convicted only

under Section 325 and Section 148 Indian Penal Code. They are

all on bail. Appellant No. 21, Thakurdas, Appellant No. 6

Jagdish and appellant No. 7 Bhagwatsingh have suffered about

two   months   sentence   and   appellant   No.   3   Kalyansingh,

appellant No. 4 Parashram and appellant No. 5 Premnarayan

have all suffered three months sentence each before they were

enlarged on bail. In this case, both parties clashed and had

caused injuries to members of other party. In the circumstances

of the case,  in our opinion, ends of justice would be met by

sentencing appellants Nos. 2 to 7 to the period of imprisonment

already undergone by them and fine of Rs. 2000/- (Rupees Two

thousand only) each payable as compensation to the injured

within three months. In default of payment of fine they shall

suffer further rigorous imprisonment for six months.

11.   Consequently,   the   appeal   only   partly   succeeds.  The

conviction of the appellants under Section 302 read with Section

149  Indian Penal Code is hereby set aside, instead appellant

No. 1 Mangalsingh is convicted under Section  304, Part I,

Section  325  and   Section  148  Indian   Penal   Code   and   is

sentenced to imprisonment for the period already undergone by

him. The other appellants Nos. 2 to 7 are convicted for the

offences under Sections 325 and 148, Indian Penal Code and

are sentenced to the period of imprisonment already undergone

CRA-D-156-DB-2004 (O&M)                                                                       -25-

by then and fine of Rs. 2000/- (Rupees Two thousand only) each

payable as compensation to the injured within three months. In

default of payment of fine they shall suffer a further sentence of

rigorous imprisonment for six months. Their bail bonds are

cancelled. All the appellants be set at liberty, if they are not

otherwise required in connection with any other offence.

In  “Bhola   Ram   &   Ors.   versus   State   of   Rajasthan,   (D.B.

Criminal Appeal No.22 of 2006 decided on 09.03.2015)”, the Jaipur Bench,

Rajasthan High Court, held as under:-

41. In the present case, that the occurrence was sudden affair,

without any pre-meditation due to the incident at the well, where

Smt. Guddi was given beating by Sunita and Saroj. It is the

family members of Guddi, who felt hurt and it has rightly been

stated in the written report that immediately thereafter, ladies of

both the houses had an altercation. To us, sudden occurrence

had erupted in the street and both sides came to blows. It is a

case of sudden fight.

42. It was held by the Hon'ble Supreme Court in the case of

Jumman & Ors. v. State of Punjab [AIR 1957 Supreme Court

469] as under:-

"(24).   In   such   a   case   where   a   mutual   conflict

develops and there is no reliable and acceptable

evidence as to how it started and as to who was the

aggressor, would it be correct to assume private

defence for both sides? We are of the view that such

a situation does not permit of the plea of private

defence on either side and would be a case of

sudden fight and conflict and has to be dealt with

under Section 300, I.P.C., Exception 4.

(25). The matter has to be viewed in this way. It is

clear that there was no pre-meditation and therefore

when the contending factions met accidentally and

attacked   each   other,   the   conflict   resulted   in   a

sudden fight, in the heat of passions, upon a sudden

CRA-D-156-DB-2004 (O&M)                                                                       -26-

quarrel and without the accused having taken undue

advantage or acted in a cruel or unusual manner. On

the finding that both the parties had arms, there was

no   undue   advantage   taken   by   either.   Hence

Exception 4 to section 300, I.P.C., applies with the

result that the offence is under Section 304 (Part I),

I.P.C."

43. A Division Bench of this Court in Buddhi & Ors. v. State of

Rajasthan [2007 (1) RCC 228], relying upon Dharman v. State

of Punjab, AIR 1957 Supreme Court 324] held as under:-

"13. Coming to the incident that occurred with

deceased Saltu we find that he sustained injuries in

the course of sudden fight ensued in the field of

accused   party.  The   complainant   party   was   also

armed with deadly weapons and as many as eight

accused   persons   received   lacerated   and   incised

wounds on the vital parts. In Dharman v. State of

Punjab, AIR 1957 Supreme Court 324 the Supreme

Court held that when two such contending parties,

each armed with sharp edged weapons, clashed and

in the course of a free fight some injuries were

inflicted on one party or the other, it cannot be said

that either of them acted in a cruel or unusual

manner and that the case against the accused falls

within Exception 4 of Section  300  of the Indian

Penal Code and the accused who caused the injury

was guilty under Part I of Section 304 and not

under Section 302 of the Indian Penal Code."

44. Taking totality of the circumstances, we are of the view that

the accused Bhola Ram and Yadram have been substantively

convicted for the offence under Section 302 for having given

fatal blows to Moti Ram, the deceased. Thus, Bhola Ram and

Yadram are held responsible for causing death of Moti Ram.

Considering that the occurrence was sudden affair, without any

pre-meditation, we are of the view that the offence qua them will

not fall under Section 302 I.P.C., but under Section 304-I I.P.C.

45. Consequently, we convert the offence and set aside the

sentence of life imprisonment awarded under Section 302 I.P.C.

upon Bhola Ram. He is held guilty of offence under Section 304-

CRA-D-156-DB-2004 (O&M)                                                                       -27-

I I.P.C. and sentenced to undergo ten years R.I. and to pay a fine

of L 10,000/-, in default of payment of fine, to further undergo

one year R.I.

46. Substantive conviction of Bhola Ram for the offence under

Section 307 and 325 is upheld. The sentence awarded to him on

all the counts by the trial court shall run concurrently.

47. We acquit the accused, Ghanshyam of offence under Section

302/149, 307/149 and 325/149 and maintain his substantive

conviction for the offence under Section 324, as he is also

individually liable for the role played by him. Consequently, we

also upheld the sentence of one year awarded upon Ghanshyam

under Section 324 I.P.C.

XXXXX XXXXXX XXXXX

49.  Since  we have held  that Section  149 is  not  attracted,

Prakash s/o Khayali Ram, Prakash s/o Mohan Lal, Ummedi Lal

and Mannu Ram are acquitted of offence under Section 302/

149, 307/ 149, 325/ 149 and 324/ 149 IPC and their substantive

conviction for offence under Section  323  I.P.C. is upheld.  We

also uphold the sentence awarded to them under Section  323

I.P.C.

With the above modification, qua offence and sentence noted,

qua each appellant, the present appeal stands disposed of.

In  “Radheshyam and anr. versus State of Rajasthan, (D.B.

Criminal Appeal No.1095 of 2005 decided on 24.03.2015)”,  the Jaipur

Bench, Rajasthan High Court, held as under:-

17. The contention of the appellant is that as per prosecution

evidence when goats entered in the field of the complainant

party on a spur of moment without any premeditation, the

occurrence happened. Latoor has inflicted only one injury to the

deceased that too by blunt weapon. There is no repetition of the

CRA-D-156-DB-2004 (O&M)                                                                       -28-

blows, hence the case of the appellant does not travel beyond

the scope of Section 304 Part-I IPC. The contention of the

counsel for the appellant seems sound and looking to the fact

that incident has happened on a spur of moment when goats

entered into the agricultural field of the complainant party. The

appellant has not taken any undue advantage of the situation, he

has   not   repeated   the   blow,   consequently,  we   set   aside   the

conviction of the appellant Latoor under Section 302 I.P.C. and

convert it into 304 Part-I IPC.

18. It can be noted that prosecution witness has stated that

Radheshyam has also inflicted injury by blunt weapon. PW/12

Ramdayal, PW/7 Shambhoo Dayal and PW/1 Ram Ratan have

stated so but as considered earlier, the incident has occurred on

a spur of moment. There was no pre-mediation of mind and

when incident has occurred spontaneously, Section  34  I.P.C.

would not come into play and common intention could not be

attributed   to   Radheshyam   but   as   specific   injury   has  been

attributed to him, he would be only liable for his individual act,

hence his conviction under Sections 302 and 307 I.P.C. is set

aside but conviction and sentence under Section 323 I.P.C. is

maintained.

In the light of the above, the conviction of the appellant Latoor

is converted from 302 I.P.C. to 304 Part-I I.P.C. As per arrest

memo (Ex.P/18), Latoor was arrested on 29.10.2003. As stated

by counsel, he is in custody from last 11 years and about five

month, hence his substantive sentence is reduced to the period

already undergone while maintaining the sentence of fine and

default clause.

While maintaining the conviction and sentence of appellant

Radheshyam   for   offence   under   Section  323  I.P.C.,   he   is

acquitted of offence under Section 302/34 and 307/34 IPC.

CRA-D-156-DB-2004 (O&M)                                                                       -29-

In “Banwari and others versus State of U.P. (Criminal Appeal

No.105 of 2012 decided on 20.11.2015) and Rakesh versus State of U.P.

(Criminal Appeal No.106 of 2012 decided on 20.11.2015)”, the Allahabad

High Court held as under:-

16. Keeping in view the aforementioned legal position and the

facts of the instant case which reflects that the incident has

taken place on the spur of the moment and free fight took place

between   both   the  sides   in   which  both   sides   have  received

injuries. Law is settled on the point that in case of free fight

each and every accused shall be responsible for his own act and

in the instant case both the accused persons are alleged to have

given lathi blows to the deceased and the deceased has received

two lathi blows on his head which proved fatal. So both the

appellants have given one blow each on the deceased and no

effort was made to repeat the blow on any vital part of the body.

No undue advantage of the above situation was taken by any of

the appellants and the offence was not committed with prior

intention or premeditation. Thus this offence would fall under

Section 304 part II IPC.

17. In these circumstances, the offence would fall only under

Section 304 part II IPC. Accordingly, we are of the considered

view that this appeal deserves to be partly allowed and is hereby

partly allowed. Conviction of both the appellants deserves to be

modified from Section 302 IPC to Section 304 part II IPC and

their sentence deserve to be reduced from imprisonment for life

to the rigorous imprisonment for a period of five years and also

with fine of Rs. 10,000/- each with default stipulation of two

months additional imprisonment. The conviction and sentence

inflicted by the learned trial court for the offence under Section

325 IPC is also hereby confirmed. The appellants Banwari and

CRA-D-156-DB-2004 (O&M)                                                                       -30-

Rakesh are in custody. They shall serve out the sentence as

modified by this Court. The period already undergone by the

appellants in custody in this case, shall be set off in their

substantive sentence in accordance with the provision of Section

428 Cr.P.C.

In  “Jagram and others versus State of Rajasthan (in DB

Criminal Appeal No.1255 of 2011 decided on 14.01.2016)”,  the Jaipur

Bench, Rajasthan High Court held as under:

23. Thus, to us, the trial court has rightly given a finding of free

fight. In the facts and circumstances, due to non-impleadment of

right of self defence, we cannot say with a definite opinion that

from the case of prosecution itself right of self defence of

property of accused or person is made out.

24. Supreme Court in Lakshmi Singh & Ors. v. State of Bihar

[(1976) 4 SCC 394] has held that if the injuries on the person of

accused are not explained, it is to be assumed that prosecution

has suppressed genesis and origin of the occurrence and thus,

acquittal of the accused should be recorded. The relevant paras

of the aforesaid judgment are as under:-

"This   Court   clearly   pointed   out   that   where   the

prosecution   fails   to   explain   the   injuries   on   the

accused, two results

follow: (1) that the evidence of the prosecution

witnesses   is   untrue:   and   (2)   that   the   injuries

probabilise the plea taken by the appellants. The

High Court in the present case has not correctly

applied the principles laid down by this Court in the

decision referred to above. In some of the recent

cases, the same principle was laid down. In Puran

Singh v. The State of Punjab Criminal Appeal No.

266 of 1971 decided on April 25, 1975 : which was

also a murder case, this Court, while following an

earlier case, observed as follows:

CRA-D-156-DB-2004 (O&M)                                                                       -31-

In State of Gujarat v. Bai Fatima Criminal Appeal

No.67 of 1971 decided on March 19, 1975 : ) one of

us (Untwalia, J., speaking for the Court, observed as

follows:

In a situation like this when the prosecution fails to

explain the in juries on the person of an accused,

depending on the facts of each case, any of the three

results may follow:

(1) That the accused had inflicted the injuries on the

members of the prosecution party in exercise of the

right of self defence.

(2)   It   makes   the   prosecution   version   of   the

occurrence   doubtful   and   the   charge   against   the

accused cannot be held to have been proved beyond

reasonable doubt.

(3) It does not affect the prosecution case at all.

The facts of the present case clearly fall within the

four corners of either of the first two principles laid

down by this judgment. In the instant case, either

the accused were fully justified in causing the death

of the deceased and were protected by the right of

private defence or that if the prosecution does not

explain the injuries on the person of the deceased

the   entire   prosecution   case   is   doubtful   and   the

genesis   of   the   occurrence   is   shrouded   in   deep

mystery, which is sufficient to demolish the entire

prosecution case.

It seems to us that in a murder case, the non-

explanation of the injuries sustained by the accused

at about the time of the occurrence or in the course

of altercation is a very important circumstance from

which the Court can draw the following inferences:

(1) That the prosecution has suppressed the genesis

and the origin of the occurrence and has thus not

presented the true version:

(2) that the witnesses who have denied the presence

of the injuries on the person of the accused are lying

on   a   most   material   point   and   therefore   their

evidence is unreliable;

(3) that in case there is a defence version which

explains the injuries on the person of the accused it

is rendered probable so as to throw doubt on the

prosecution case."

CRA-D-156-DB-2004 (O&M)                                                                       -32-

25. Since both the parties, have withheld origin and genesis of

the occurrence, it cannot be determined as to which party was

aggressor. Thus, trial court has rightly held that it is a case of

free fight. However, trial court wrongly came to the conclusion

that Jagram and Kailash intended to cause death of Kanchan

Lal, but Sajana Devi and Malli Devi have not shared the

common intention with them. To us, this finding is not justified.

Once the court come to the conclusion that it is a case of free

fight, Section 34 IPC cannot be applied.

26. It was held by the Hon'ble Supreme Court in the case of

Jumman & Ors. v. State of Punjab [AIR 1957 Supreme Court

469] as under:-

"(24).   In   such   a   case   where   a   mutual   conflict

develops and there is no reliable and acceptable

evidence as to how it started and as to who was the

aggressor, would it be correct to assume private

defence for both sides? We are of the view that such

a situation does not permit of the plea of private

defence on either side and would be a case of

sudden fight and conflict and has to be dealt with

under Section 300, I.P.C., Exception 4.

(25). The matter has to be viewed in this way. It is

clear that there was no pre-meditation and therefore

when the contending factions met accidentally and

attacked each other, the conflict resulted in a sudden

fight, in the heat of passions, upon a sudden quarrel

and   without   the   accused   having   taken   undue

advantage or acted in a cruel or unusual manner. On

the finding that both the parties had arms, there was

no   undue   advantage   taken   by   either.   Hence

Exception 4 to Section 300, I.P.C., applies with the

result that the offence is under Section 304 (Part I),

I.P.C."

27. A Division Bench of this Court in Buddhi & Ors. v. State of

Rajasthan [2007 (1) RCC 228], relying upon Dharman v. State

of Punjab [ AIR 1957 Supreme Court 324] held as under:-

"13. Coming to the incident that occurred with

deceased Saltu we find that he sustained injuries in

the course of sudden fight ensued in the field of

accused   party.   The   complainant   party   was   also

armed with deadly weapons and as many as eight

accused   persons   received   lacerated   and   incised

CRA-D-156-DB-2004 (O&M)                                                                       -33-

wounds on the vital parts. In Dharman v. State of

Punjab, AIR 1957 Supreme Court 324 the Supreme

Court held that when two such contending parties,

each armed with sharp edged weapons, clashed and

in the course of a free fight some injuries were

inflicted on one party or the other, it cannot be said

that either of them acted in a cruel or unusual

manner and that the case against the accused falls

within Exception 4 of Section  300  of the Indian

Penal Code and the accused who caused the injury

was guilty under Part I of Section 304 and not under

Section 302 of the Indian Penal Code."

28. Thus, taking totality of circumstances, we are of the view

that conviction of the accused-appellants Jagram and Kailash

cannot be sustained for offences under Sections 302 and 302/34

IPC respectively. Both the accused have caused one injury each

on the head of deceased Kanchan Lal, thus by applying ratio of

law   laid   in   Jumman's   case   (supra)   and   Dharman   (supra),

Jagram and Kailash are liable to be convicted for offence under

Section 304 Pt.I IPC.

29. Consequently, we convert the offence qua the appellants and

set aside the sentence of life imprisonment awarded under

Section 302 IPC upon Jagram and Kailash. They are held guilty

of offence under Section 304 Pt.I IPC and sentenced to undergo

ten years rigorous imprisonment. They are further held liable to

pay a fine of Rs. 10,000/- and in default thereof to undergo one

year rigorous imprisonment.

27. A perusal of the aforementioned judgments would show that

where injuries were caused without pre-meditation in a sudden fight, which

had taken place on the spur of the moment and the deceased had received a

single fatal injury, then, ordinarily, Section  34/149 IPC would have no

application and each accused would be convicted for the individual role

played by him, in as much as, the accused who has given the fatal injury on

the person of the deceased would be liable for having committed an offence

CRA-D-156-DB-2004 (O&M)                                                                       -34-

under Section 304 IPC, whereas the other accused would be liable for the

individual injuries caused by them to the deceased and other injured.

28. Coming   back   to   the   facts   of   the   instant   case,   as  per   the

prosecution when the accused side was dismantling the pillar of their own

gate, the complainant party came to remonstrate with them. At that time,

Rajinder Kumar @ Pappu (acquitted accused) raised a lalkara that the

complainant party be caught and taught a lesson for preventing them from

demolishing the pillar. Rajinder Kumar alias Pappu (acquitted accused),

Urmila (acquitted accused) wife of Jagdish Lal and Sonia Rani (acquitted

accused) wife of Rajinder Kumar @ Pappu attacked and quarrelled with the

mother and aunt of the complainant. Then Varinder Kumar @ Binder @

Ravinder Kumar gave a rod blow to the complainant’s mother Jaswant Kaur

(deceased) which hit her on her head. Gulshan Kumar gave a rod blow to

Narinder Kaur which hit her on her arm which got fractured. Then Adarsh

Kumar @ Harsh Kumar @ Happy gave a rod blows to the complainant on his

left arm and left hand and two blows to his father Beant Singh on his left

wrist and right shoulder. Apparently, it was a sudden fight without pre-

meditation in the heat of the moment and only iron rods were used. It cannot

be said that the accused party acted in a cruel manner or took undue

advantage. In fact, it was the complainant party which had gone towards the

accused   to   protest   against   them   demolishing   their   pillar   of   the   gate.

Therefore, exception 4 to Section 300 IPC would apply. In this situation, it

cannot be said that the accused had a common intention as envisaged under

CRA-D-156-DB-2004 (O&M)                                                                       -35-

Section 34 IPC to commit the offence in question. Hence each accused would

be liable for his individual role/act. 

29. In view of the aforementioned discussion, the conviction of the

appellants is modified as under:-

i. The conviction of Varinder Kumar @ Binder @ Ravinder

Kumar is modified from 302 IPC, 325/34 IPC and 323/34 IPC

to 304 Part I IPC only and he is sentenced to undergo rigorous

imprisonment for a period of 07 years and to pay a fine of

Rs.2000/- in default of which he would undergo rigorous

imprisonment for a period of 01 month.

ii. The conviction of Gulshan Kumar for the offence under

Section 302/34 IPC and 323/34 IPC is set aside and his

conviction and sentence for the offence under Section 325

IPC   for   causing   a   grievous   injury   to   Narinder   Kaur  is

maintained.

iii.  The conviction of Adarsh Kumar @ Harsh Kumar @

Happy for the offence under Section 302/34 IPC and 325/34

IPC is set aside and his conviction and sentence for the

offence under Section 323 IPC for causing simple injuries to

Amandeep Singh is maintained.

iv. The conviction of Adarsh Kumar @ Harsh Kumar @ Happy

for the offence under Section 302/34 IPC and 325/34 IPC is

set aside and his conviction and sentence for the offence under

CRA-D-156-DB-2004 (O&M)                                                                       -36-

Section 323 IPC for causing simple injuries to Beant Singh is

maintained.

The sentences imposed on  Adarsh Kumar @ Harsh Kumar @ Happy

shall run concurrently. 

(JASJIT SINGH BEDI)          (GURVINDER SINGH GILL)

JUDGE  JUDGE

13.05.2025

JITESH  Whether speaking/reasoned:-  Yes/No

Whether reportable:-          Yes/No