LexST ATE OF HARYANA versus BALKAR SINGH & ORS.
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[2009] 5 S.C.R. 322 'f A ST ATE OF HARYANA .... v. BALKAR SINGH & ORS. (Criminal Appeal No. 260 of 2004) B MARCH 26, 2009 '- [DR. ARIJIT PASAYAT, LOKESHWAR SINGH PANTA AND P. SATHASIVAM, JJ.] Penal Code, 1860 - ss. 302, 323 rw s. 34 - Charge sheet c framed under - Prosecution case that altercation between parties resulting in death of one and injuries to other - Acquittal by courts below holding that evidence not sufficient to establish guilt of accused person - Occurrence took place in course of free fight and more severe injuries caused on D person of accused than deceased and so-called eyewitness .> - It could not be ascertained as to which party was aggressor - Interference with - Held: Not called for. -- CRIMINAL APPELLATE JURISDICTION: Criminal Appeal E No. 260 of 2004. From the Judgment & Order dated 15.7.2003 of the High Court of Punjab & Haryana at Chandigarh in Crl. Appeal No. 659-DBA/1995. F Rajeev Gaur Naseem and T.V. George for the Appellant. f Nikhil Goel, Sayid Marsook and Sheela Geol for the Respondents. The Judgment of the Court was delivered by G DR. ARIJIT PASAYAT, J, 1. State of Haryana is in appeal against the judgment of a Division Bench of th Punjab and Haryana High Court upholding the judgment of acquittal passed by learned Additional and Sessions Judge, Kurukshetra. H 322 STATE OF HARYANA v. BALKAR SINGH & ORS. 323 ~ [DR. ARIJIT PASAYAT, J.] 2. The respondents, three in number, were charged for A ; commission of offences punishable under Sections 302 and 323 read with Section 34 of the Indian penal Code, 1860 (in short 'IPC'). 3. The factual position as projected by the prosecution is B as follows: 4. On 9.2.1993 at about 8.00 A.M.,Dev Singh was heading from the house to his fields carrying a Sutli and Sua for the purpose of stitching the bags in which potatoes were to be packed and he had hardly covered a distance of 4/5 yards c when he found accused Balkar Singh, Chuhar Singh, Surinder Singh, Sher Singh (hereinafter referred to as 'deceased') and injured Shamsher Singh standing near the tubewell of Chuhar Singh, where a drain existed and some water had stagnated >. by the road side, because the height of the drain was more than D the height of the road and some water had tricked inside the house of Harbans Singh. Sher Singh and ~hamsher Singh requested Balkar Singh and Chuhar Singh to deepen the drain so that water would not flow into their houses, to which Balkar Singh and Chuhar Singh did not agree and asked them to do E themselves and thereafter the accused left the place. Deceased Sher Singh and Shamsher Singh started deepening the drain with the help of a kassi. After about one minute accused Balkar Singh carrying a Gandasi and the remaining two Chuhar Singh 1 and Surender Singh armed with lathis came there. Balkar Singh gave a gandasi blow to Sher Singh, which hit his left temple. F Chuhar Singh gave a lathi blow which hit the left side of the temple and Surender Singh gave a blow on the head of Sher Singh, who fell down and Shamsher Singh ran towards his house. Thereafter there was free exchange of danda blows. G from both sides. Shamsher Singh was injured by all the three accused, who received injuries on both shoulders, left side of the chest and head. The occurrence was witnessed by him and Prem Singh, who was standing at a distance of 5/7 paces. Thereafter the accused left with their respective weapons and H 324 SUPREME COURT REPORTS (2009] 5 S.C.R. 41 A the injured Sher Singh and Shamsher Singh were removed in a tractor-trolley and got admitted in Civil hospital, Ladwa. The '- police came there and recorded statement.Ex. PD/2 which was thumb-marked by him in token of its correctness. B 5. Injured Sher Singh and Shamsher Singh were got i.. medico-legally examined. Sher Singh, who had been referred to P.G.I. Chandigarh.succumbed to the injuries on 132.1993, where upon Faqir Chand ASI (PW-12) conducted inquest proceedings Ex. PJ/3 and autopsy was conducted by Dr. B.Suri c (PW-14). From the accused side all the three suffered injuries and were medico-legally examined by PW-2 Dr. P.R.Pruthi, Medical Officer, CHC, Ladwa. 6. After investigation, accused were challaned for the offence and a charge under Section 302 and 323 read with D Section 34 of the Indian Penal Code was framed against the A accused to which they pleaded not guilty and claimed trial. 7. In order to substantiate th
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