LexJHAPTU RAM versus STATE OF HIMACHAL PRADESH
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(2014] 4 S.C.R. 55 JHAPTU RAM v. STATE OF HIMACHAL PRADESH (Criminal Appeal No. 1223 of 2012) FEBRUARY 26, 2014 [DR. B.S. CHAUHAN AND J. CHELAMESWAR, JJ.] A B Penal Code, 1860: s.302 - Murder - Altercation between the appellant and his son - Intervention by the deceased- victim and his mother staying next door - Gun shot fire by C appellant at the deceased resulting in his death - Conviction uls.302 by trial court, upheld by High Court - On appeal, held: Undoubtedly, it was a case wherein the deceased and his mother were called to intervene and pacify the matter - An altercation took place between the appellant and the D deceased - No evidence to show that there was any prior intention of the appellant to kill the deceased - As per the medical and ocular evidence, there was only one gun shot fired by the appellant which proved to be fatal for deceased - M<?re so, prosecution failed to marshal any evidence to show E that the gun was in the hand of the appellant when the deceased entered his house - In such peculiar facts and circumstances of the case, conviction u/s.302 is set aside and appellant is convicted uls.304 Part-/ and awarded sentence of ten years. F CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 1223 of 2014. From the Judgment and Order dated 04.12.2009 of the High Court of Himachal Pradesh, Shimla in Criminal Appeal G No. 104 of 2007. T.V.S. Raghavendra Sreyas, Urmila Sirur for the Appellant. 55 H 56 SUPREME COURT REPORTS [2014] 4 S.C.R. A Ajay Marwah, Pragati Neekhra for the Respondent. The following Order of the Court was delivered ORDER 8 1. This criminal appeal has been preferred against the impugned judgment and order dated 4.12.2009 passed by the High Court of Hlmachal Pradesh at Shimla dismissing the Criminal Appeal No. 104 of 2007 and affirming the judgment and order of Fast Track Court, Mandi (H.P.) in Session Trial c Nos. 32 of 2004 and 80 of 2005 by which and whereunder, the appellant stood convicted under Section 302 of Indian Penal Code, 1860 (hereinafter referred to as the 'IPC') and has been awarded life sentence alongwith a fine of Rs. 10,000/-, in default of payment of fine, to further undergo one year imprisonment. D 2. Facts and circumstances giving rise to this appeal are as follows: A. As per the prosecution, an altercation took place between the appellant and his son on 14.6-.2004 at about 9.00 _ E P.M. The daughter of the appellant named Shukari Devi called Devinder Kumar (deceased) and his mother Bhagti Devi (PW.1 ), who were the next door neighbour. Devinder Kumar (deceased) and Bhagti Devi (PW.1) reached the house of the appellant and some altercation took place between the F appellant and the deceased. The accused fired at him and after receiving a gun shot injury, he fell down and died. The incident was witnessed by Bhagti Devi (PW.1) and Dina Nath (PW.3), son of accused/appellant. After hearing the noise of the gun shot other neighbours also reached the spot. An FIR was lodged at G Police Station: Joginder Nagar on 15.6.2005 under Section 302 IPC and the appellant was arrested. H 8. After investigation of the case, a chargesheet was filed and as the appellant denied his involvement, the trial commenced. After conclusion of the trial, placing reliance on JHAPTU RAM v. STATE OF HIMACHAL PRADESH 57 the evidence of PW.1 and PW.3, the trial court convicted the A appellant and sentenced as referred to hereinabove. C. Aggrieved, the appellant preferred appeal before the High Court which has been dismissed vide impugned judgment and order dated 4.12.2009. B Hence, this appeal. 3. Shri T.V.S. Raghavendra Sreyas, learned counsel appearing on behalf of Ms. Urmila Sirur, learned Amicus Curiae, has submitted that the prosecution has not led any C evidence to show that the offence committed by the appellant was pre-mediated. Nor it has been established by leading an evidence that after picking an altercation with the deceased, the appellant gone into the house and brought a gun. In this respect, there is no evidence on record and it is a case wherein o the appellant could be convicted under Section 304 Part-I IPC. 4. Per contra, Shri Ajay Marwah, learned counsel appearing on behalf of the State, has opposed the appeal contending that as the court below has concurrently held that it is a case of simple murder, therefore conviction under Section E 302 IPC to be upheld and it is not a case
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