Allahabad High Court

Nazruddin And Another vs State Of U.P. on 15 April, 2025

Author: Vivek Kumar Birla

Bench: Vivek Kumar Birla





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 



 
Neutral Citation No. - 2025:AHC:63439-DB
 

 
Court No. - 43
 

 
Case :- CRIMINAL APPEAL No. - 2580 of 1987
 

 
Appellant :- Nazruddin And Another
 
Respondent :- State of U.P.
 
Counsel for Appellant :- Ravindra Singh,A.K. Singh,Rekha Singh,Rupak Chaubey,S.K. Singh,Sumati Rani Gupta
 
Counsel for Respondent :- A.G.A.
 

 

 

 
Hon'ble Vivek Kumar Birla,J.

Hon'ble Praveen Kumar Giri,J.

1. Heard Ms. Sumati Rani Gupta, learned counsel for the appellants and Sri Rahul Asthana learned A.G.A. for the State.

2. On perusal of the record, we find that appeal in respect of appellant no. 1 (Nazaruddin) stood abated pursuant to the order dated 10.05.2022. The appellant no. 2 (Jagat Singh) as per report of the Chief Judicial Magistrate, Amroha dated 07.02.2022 has died about 16 years back. The photo copy of death certificate of Jagat Singh on record reflects that he died on 27.08.2004. However, it appears that vide order dated 31.01.2024, the leave to continue the appeal filed alongwith delay condonation application No. 2 of 2022 was allowed and that is how the learned counsel for the appellant no. 2 representing his legal heir Akhilesh Kumar Kardham is present before us and has argued the appeal.

3. This court in Prithvi Singh v. State of U.P. and others, (2022) 8 ADJ 29 (DB) observed as under:

''43. In an appeal against conviction, the right of near relatives to get themselves substituted within a limited period was protected so that they may come forward to prosecute the appeal for the purpose of removing the stigma on the family. However, no such right of a victim was protected. No right to substitute the victim has been granted under Section 394 Cr.P.C. 1973. It is also pertinent to note that sub-section (2) of Section 394 Cr.P.C. 1973 provides that every other appeal shall abate on the death of the appellant.''

''Section 394 - Abatement of appeals

1. Every appeal under section 377 or section 378 shall finally abate on the death of the accused.

2. Every other appeal under this Chapter (except an appeal from a sentence of fine) shall finally abate on the death of the appellant:

Provided that where the appeal is against a conviction and sentence of death or of imprisonment, and the appellant dies during the pendency of the appeal, any of his near relatives may, within thirty days of the death of the appellant, apply to the Appellate Court for leave to continue the appeal; and if leave is granted, the appeal shall not abate.

Explanation - In this section, "near relative" means a parent, spouse, lineal descendant, brother or sister.''

4. We find that this application to pursue the appeal was filed and allowed after 18 years. However, respecting the order of coordinate Bench of this Court, we proceed to hear Ms. Sumati Rani Gupta learned counsel representing legal heir of deceased appellant no. 2 Jagat Singh, namely, Akhilesh Kumar Kardham.

5. The above noted appeal has been filed against the judgment of conviction and order of sentence dated 02.11.1987 passed IInd Additional Sessions Judge, Moradabad, in Session Trial No. 420 of 1986, where, the trial court has convicted the appellant no. 2 (Jagat Singh) under section 302 I.P.C. and sentenced him for rigorous imprisonment for life and appellant no. 1 (Nazruddin) under section 302/34 I.P.C. and sentenced him for rigorous imprisonment for life.

6. The Trial Court's record is received and paper book is ready. With the assistance of learned counsel for the parties, the entire evidence is re-scrutinized and re-appreciated.

7. Prosecution story is that on 06.05.1986 at about 8 o'clock in the evening the father of the informant (Virendra Singh) was returning home from the field and Dayaram son of Mr. Hiralal and Nauwat Singh son of Mr. Mangali were with him. Nazaruddin son of Mr. Yasin and Jagat Singh son of Mr. Sardar Singh of the village, who have a grudge against his father regarding the election of Pradhani, came from the village side and near the shop of Kayum, Nazaruddin caught hold his father and Jagat Singh fired with a gun at him with the intention of killing him. The bullet hit his father's left side in the abdomen. When the witnesses challenged the accused and tried to catch them, the accused fled towards the Deeppur road. His father's condition had become serious and the informant had taken him to Moradabad and got him admitted.

8. The alleged incident took place on 06.05.1986 at about 8.00 P.M. and the deceased (Shiv Charan) was admitted in hospital on the same day at 10.30 p.m. and prompt F.I.R. was lodged on 07.05.1986 at 2.00 a.m. (in night).

9. The First Information Report was lodged as case crime no. 215 under section 307 of IPC at Police Station Didauli District-Moradabad. The deceased Shiv Charan died on 07.05.1986 at 6.20 p.m. thereafter, First Information Report was converted under section 302 of I.P.C. The distance of the police station is at about 5 kilometer.

10. The first information Report was lodged against Nazaruddin son of Yasin, Jagat Singh son of Sardar Singh in presence of eye- witnesses, namely, Dayaram and Naubat Singh. The incident took place at 8:00 P.M

11. The motive was that prior to this incident there was election for the post of village pradhan, in which the deceased Shiv Charan and accused nazaruddin were candidates. Accused nazaruddin had won the election defeating the deceased Shiv Charan because of the election they were having enmity with each other.

12. The post mortem was conducted by the P.W.-4 Dr. K. Chandra on 08.05.1986 at 3:30 PM on the person of deceased Shiv Charan aged about 55 years. In the post mortem, the following injuries were found:-

1- Surgical (sic) Wound 13 cm लम्बा था व Vertical था। पेट के बाई और ठूंडी से 1 सेमी. बाहर की ओर था। इस 10 टांके मौजूद था।

2- Stitched Wound 2 cm लम्बा पेट के बाई ओर बाई निपिल से 14 सेमी. नीचे की ओर जिसमे 3 टांके मौजूद थे व घाव के चारो ओर कालिमा थी।

3- Drainage wound जिसमे (sic) लगी थी। यह इन्जरी नं०-2 से 4 सेमी. नीचे की तरफ।

4- Surgical सिला हुआ गांव 7 सेमी. लम्बा पीठ के बीच में था। 7 टांके लगे थे।

5- (अस्पष्ट) wound 1 cm लम्बा सिला हुआ जिसमें एक टांका था जो दाहिनी टांग के अन्दर की ओर टखने से 3 सेमी. ऊपर की ओर था।

अन्दरूनी जांच पर पाया कि पेट की (sic) कटी थी जैसा 1, 2, 3 न० चोटों में दिखाया। Peritoneum भी कटा हुआ था। पेट खाली था। आगे के (sic) पर 11 सेमी. सिला हुआ घाव था पीछे की दीवार पर 5 सेमी. का सिला हुआ घाव था। बड़ी आंत में 2 सिले घाव थे।

13. Dr. K. Chandra (P.W.-4) in his deposition mentioned the cause of death as under:

''मेरी राय में शिव चरन की मौत कारण सदमा व खून का बहना था जो चोट नं०-2 के कारण हुआ। यह चोट आम तौर पर मौत के लिए काफी था। चोट नं० 1, 3, 4 व 5 मृतक के इलाज के सिलसिले में आई थी। चोट नं०-2 के कारण मौत हुई थी। ''

14. The investigating officer after investigation prepared and submitted chargesheet under section 302 of IPC against both named accused appellants implicated in the FIR. The Judicial Magistrate took cognizance and thereafter committed the case to the court of learned sessions judge after compliance of section 207 Cr.P.C.

15. The case was registered as S.T. no. 420 of 1986 (State v. Nazaruddin and another) under section 302 of I.P.C., Police Station Didauli, District- Moradabad and the learned trial court framed charges under section 302 of I.P.C. The accused appellants- did not plead guilty and sought trial.

16. The prosecution, in order to prove its case, has examined as many as 8 witnesses namely, PW-1; Daya Ram, PW-2; Virendra Singh, PW-3; Patram Singh, PW-4; Dr. K. Chandra, PW-5; Dr. Hari Om Agarwal, PW-6; Omkar Singh, PW-7; RDS Rawat and PW-8 Pyare Lal Arya.

17. Daya Ram (P.W.-1) who is one of the eye witness of the alleged incident has supported the version of the F.I.R. in his examination in chief deposed as under:

'' 2. कत्ल की घटना से पहले शिवचरन मृतक और नजरूद्दीन के बीच प्रधानी का चुनाब हुआ था। उसमें मुल्जिम नजर उद्दीन जीत गया था। उस चुनाव के कारण शिवचरन व मुल्जिम नजरउद्दीन में रंजिश थी।

3. शिवचरन के कत्ल को करीब 8 माह हो गये। मैं अपने खेतो से घर आ रहा था रास्ते में होटल पर मुझे शिवचरन मिल गये हम लोग साथ-2 गांव की तरफ चले नौबत भी हमारे साथ था। करीब 8 बजे रात को हम लोग कय्यूम की दुकान के नजदीक पहुंचे शिवचरन मृतक बीडी लेने के लिए कय्यूम की दुकान की तरफ मुडा। कय्यूम की दुकान के सामने एक पेड पिलखन है। जब शिवचरन पिलखन के पेड से 4 कदम था तभी मुल्जिमान नजर उद्दीन व जगत सिंह हाजिर अदालत आ गये। नजर उद्दीन ने आकर दाहनी तरफ से शिवचरने की कौलिया भर ली और मुल्जिम जगत सिंह ने तमंचे से बाई कोक में गोली मार दी। गोली लगने पर शिव चरन चिल्लाये शोर पर हम लोगो के अलावा बलराम, सत्यपाल, वीरेन्द्र राजेश आदि आ गये।

4. गोली मार कर मुल्जिमान 4-6 कदम पूरब को भागे और फिर उत्तर की तरफ भाग गये इनके पास असले थे इसलिए हम लोगो ने पकडने की कोशिश नहीं की।

5. घटनास्थल के पास बिजली का खम्बा था और उस पर बल्व जल रहा था। उसकी रोशनी थी।

6. घटनास्थल से दक्षिण में मुरादाबाद रोड है जो पूरब पच्छिम है। इसी सडक पर थोडा सा चलकर सडक से दक्षिण में मृतक का मकान है। मृतक के मकान से घटनास्थल साफ दिखाई देता है।

7. घटना के बाद ट्रक तलाश करके हम शिवचरन को लेकर मुरादाबाद अस्पताल आये। अगले दिन 6 बजे उन्ही चोटो से शिवचरन की मृत्यु हो गई।''

18. This witness withstood with his previous deposition made in examination in chief.

19. Virendra Singh (P.W.-2) is informant and also an eye witness of the incident and he has proved the version of F.I.R. by deposing before the court. The relevant extracts of his deposition made in examination in chief reads as under :

'' 1.शिवचरन मृतक मेरे पिता था। मेरे पिता के कत्ल को करीब 1 माह हो गये। शाम के 8 बजे का समय था। घटना के समय मैं अपने घर के सामने चबूतरे पर था। मेरे साथ मेरा भाई राजेश कुमार भी था तथा और लोग भी थे।

(2) मेरे पिता का 1982 में प्रधानी का चुनाव नसरूद्दीन मुल्जिम से हुआ था। मेरे पिता उसमे हार गये थे। इस चुनाव से पहले मेरे पिता व नसरूद्दीन की कहा सुनी हो गई थी तब से नसरूद्दीन मेरे पिता से रंजिश मानता था।

(3) मुल्जिम जगत सिंह ने नसरूद्दीन का साथ चुनाव में दिया था।

(4) घटना के समय मेरे पिता खेत से गेहूँ देखकर आ रहे थे। उनके साथ दयाराम व नौवत सिंह भी थे। मेरे पिता कामूम की दुकान के पास आये और उसकी दुकान की तरफ बीड़ी माचिस लेने को बढ़े तभी जगत सिंह नसरूद्दीन मुल्जिमान हाजिर अदालत सड़क के किनारे से गाँव की तरफ से आये। नसरूद्दीन ने मेरे पिता की कौलिया भर ली और जगत सिंह ने उनको जान से मारने की गरज से उनके उपर फायर कर दिया। वह फायर मेरे पिता को वायी कोक में लगा। गोली लगने से मेरे पिता नीचे गिर गये थे। दया राम आदि गवाह ने उनको सम्भाला और सोर मचाया। इस पर मेरे पिता ने कहा कि जगत सिंह ने गोली मार दी है। हम सब घटना चबूतरे से देख रहे थे फिर हम अपने पिता के पास दौड़ते हुए आये। डर के कारण मुल्जिमान का पीछा नहीं किया और पकड़ने की कोशिश नहीं की दया राम ने उनका पीछा किया था।

(5) पास मे पोल पर बिजली का बल्ब जल रहा था उसकी रोशनी थी। घटना के बाद हम अपने पिता को लेकर अस्पताल आये और डाक्टरी मुआयना हुआ फिर अस्पताल में ही मैने इस घटना कि रिपोर्ट लिखी। रिपोर्ट देखकर कहा कि यही है। मेरे हाथ की लिखी व दस्तखती है इस पर Ex क 1 डाला गया। यह रिपोर्ट ले जाकर थाना डिडौली मे दाखिल करदी थी डाक्टरी मुआयना साथ ले गये थे या नहीं याद नहीं।

(6) जब मै पिता को अस्पताल छोड़कर गया था तो मेरे पिता की हालत गम्भीर थी। वह अगले दिन शाम को 6.20 P.M. पर उन्ही चोटो के कारण मर गये। घटना से अगले दिन मर गये थे।''

20. This witness further in his cross examination deposed as under. The relevant extracts read as under:

''(9) घटना के समय मैं अपने घर के आगे चबूतरे पर बैठा था कुछ कर नहीं रहा था। चबूतरे पर करीब 4-5 आदमी थे। मैं पहले से ही घटना देख रहा था गोली की आवाज पर चौकन्ना नहीं हुआ। जब गोली चली तब मेरे पिता का मुँह उत्तर की तरफ था। गोली मारने वाला मेरे पिता के सामने था यानी उत्तर की तरफ था मेरे पिता की कौहली साइड से पूर्व तरफ से भरी थी। जब मारने वाले गोली मारने के लिए भागे तभी मैने उनको देख लिया था। मारने वाले पूरब तरफ से सड़क के किनारे से मारने के लिए भागे थे।

(10) जब मारने वालो पर पहली नजर पड़ी थी तब वह हमसे करीब40 कदम दूर थे। मुल्जिमान हमारे पिता की तरफ करीब 10-15 कदम भागे थे। मेरे पिता के पास को ही भाग रहे थे भागते समय इनके हाथ में क्या था मैने नहीं देखा। मुल्जिमान मेरे पिता की तरफ भागे तो मैं भी उस तरफ भागा तब मैने शोर नहीं मचाया। उस समय कुछ दुकाने बन्द हो गई थी कुछ खुली थी उनपर कुछ लोग थे। घटना स्थल से 10-20 कदम आगे सड़क पर बस स्टेशन है और वहाँ पर मुरादाबाद दिल्ली रोड पर चलने वाली बसे रूकती है। इस सड़क पर दिन बहुत ट्रेफिक रहता है और बसे ट्रके चलती है। जब तक मैं उठकर अपने पिता के पास पहुँचा तब तक कोई बस या ट्रक वहाँ से पास नहीं हुआ।

(11) जब मारा तब मारने वाला मेरे पिता से करीब 2 कदम दूर था। हथियार जिससे मारा था वह करीब 9-10" लम्बा था। थोड़ा हाथ आगे निकालकर फायर किया था बिल्कुल हाथ सीधा नहीं किया था मेरे पिता से सटा भी नहीं था।

(12) वहाँ से हम अपने पिता 3-4 मिनट में ही उठाकर अस्पताल के लिए चल दिये। सड़क पर जो ट्रक जा रही थी उन्ही को रोककर बैठ गये थे। पहले 1-2 ट्रक नहीं रूके थे फिर रूक गया था उसमे बैठे उस दौरान दिल्ली की तरफ कोई ट्रक नहीं गया। घटना स्थल पर कोई खून नहीं गिरा था वहाँ से ट्रक तक आने में भी कोई खून नहीं गिरा। पिताजी को मैने व मेरे भाई ने व 2-3 आदमीयो ने उठाया था। हाथ व पैरो की तरफ से पकड़कर उठाया था। उठाने मे हमारे कपड़ो और हाथो पर कोई खून नही लगा। मेरे पिता घटना के समय कुर्ता पैजामा पहने थे। उनका कुर्ता गोली से थोड़ा जल गया था। ट्रक मे रखने के बाद हम लोग मुरादाबाद आ गये। हमारे गाँव से मुरादाबाद 20 कि०मी० है और ट्रक को आने मे 1 घण्टा या पौन घन्टा लगत है। हम लोग मुरादाबाद आकर सीधे अस्पताल गये। अस्पताल में करीब 1-1-1/2 घंटा रूके थे।

(13) हमारे पिता जमीन पर गिरे थे तो एक दम बेहोश नहीं हुए थे। चले तब भी बेहोश नहीं हुए। जब मै अस्पताल से रिपोर्ट लिखाने चला था तब मेरे पिता जिन्दा थे। थाने पर मुझे करीब 1-2 घन्टा लगे थे। थाने पर दरोगा जी से मेरी मुलाकात नहीं हुई। दरोगा जी ने मेरा व्यान अस्पताल में आकर लिया था। थाने डिडोली पर मैने नहीं पूछा कि दरोगा जी है या नहीं। थाने पर मुझसे किसी ने कोई पूँछ ताछ नहीं की।

(14) रिपोर्ट Ex क 1 मैने अस्पताल में लिखी थी।

(15) मेरे पिता ने मुझसे नहीं कहा था कि जगत सिंह ने गोली मारी है। मैंने अपने व्यान में ऊपर नहीं कहा कि मेरे पिता ने कहा कि जगल सिंह ने गोली मार दी है। गवाह को व्यान पढ़कर सुनाया गया तो इसने कहा कि "मैंने ऊपर व्यान दिया था कि मेरे पिता ने कहा था कि जगत सिंह ने गोली मार दी है।" मेरा यह व्यान सही है कि मेरे पिता ने कहा था कि जगत सिंह ने गोली मार दी है। मैने रिपोर्ट में नहीं लिखा था कि मेरे पिता ने कहा था कि जगत सिंह ने गोली मार दी है। यह गलत है कि यह मैने यह व्यान कानूनी मशवरे से गलत दिया मैने रिपोर्ट Ex क 1 मे "मेरे पिता की हालत गम्भीर हो गई थी जिसे हमने मुरादाबाद ले जाकर भरती कराकर आया हूँ मेरी रिपोर्ट लिखकर कानूनी कार्यवाही की जाये।" भी अस्पताल में लिख दिया था।''

21. P.W.-3 Patram Singh is also an eye witness of the incident and he has also supported the prosecution evidence. The relevant extracts of deposition made in examination in chief read as under:

1- मृतक शिव चरन को मैं जानता था। मुल्जिमान नजरूद्दीन व जगत सिंह हाजिर अदालत को भी जानता हूँ।

2- घटना को करीब 10-10-1/2 माह हो गये। शाम के करीब 8 बजे का समय था मै सुलतान की दुकान पर बैठा था वही पर सत्यपाल भी था।

3- शिव चरन मृतक व दयाराम व नौवत गांव से पच्छिम की तरफ से सडक से आमे। शिव चरन कय्यूम की दुकान के सामने को मुडे। तभी पूर्व की तरफ से नजरूद्दीन व जगत सिंह मुलजिम हाजिर अदालत जगमे । मुल्जिम नजरूद्दीन ने शिव चरन की कौलिया साइड से भर ली और जगत सिंह मुलजिम ने तमन्चे से शिव चरन को गोली मार दी। फायर की आवाज सुनकर हम लोग भागे। तब दोनो मुल्जिमान दीपपुर के रास्ते पर होकर पूरव की तरफ भाग गये। चूंकि हमारे पास कोई हथियार नहीं था इसलिए हमने मुल्जिमान का पीछा नहीं किया।

4- घटना के समय खम्बे पर बल्ब जल रहा था। उसकी रोशनी थी। उसकी रोशनी में मैने दोनो मुल्जिमानों को अच्छी तरह पहचाना था।

5- घटना स्थल पर कोई खून नहीं गिरा। शिव चरन की वाही कोक में गोली लगी थी उस चोट पर कपडा बांध दिया था। फिर एक ट्रक को रोक कर हम लोग शिवचरन को मुरादाबाद अस्पताल लाये। हमारे साथ वीरेन्द्र बगैरा भी थे। शिव चरन को लाकर अस्पताल दाखिल कर दिया। उस समय शिव चरन बोल रहा था।

6- इस घटना की वावत दरोगा जी ने मेरा अस्पताल में व्यान लिया था।''

22. This witness in his cross examination withstood with his previous deposition made in examination in chief.

23. Dr. K. Chandra (P.W.-4) , who conducted the post mortem of the deceased was cross examined by the accused- appellants and he withstood the depositions made in the examination-in-chief.

''8.5.86 को मै M/o जिला अस्पताल में पोस्टमार्टम ड्यूटी पर था। उस दिन 3.30 पी.एम. पर मै मृतक शिव चरन पुत्र पल्टू सिंह नि० बुढ़ानपुर थाना डिडौली के शव का परीक्षण किया था जिसे मय कागजात के लाश sealed सी/ रामेश्वर दयाल व HG राजवीर सिंह लाये थे व शनाख्त किया था का परीक्षण किया जो निम्न प्रकार है मृतक का उम्र लगभग 55 वर्ष थी उसकी मृत्यु (sic) में 7.5.86 को 6.20 पी.एम. पर हुई थी। मौत की अकड़न ऊपर से निकल चुकी थी व नीचे मौजूद थी। पोस्टमार्टम स्टेनिंग भी पीठ व कूल्हे पर मौजूद था। उसके शरीर पर मृत्यु से पहले की निम्न चोटे पाई।

1- Surgical (sic) Wound 13 cm लम्बा था व Vertical था। पेट के बाई और ठूंडी से 1 सेमी. बाहर की ओर था। इस 10 टांके मौजूद था।

2- Stitched Wound 2 cm लम्बा पेट के बाई ओर बाई निपिल से 14 सेमी. नीचे की ओर जिसमे 3 टांके मौजूद थे व घाव के चारो ओर कालिमा थी।

3- Drainage wound जिसमे (sic) लगी थी। यह इन्जरी नं०-2 से 4 सेमी. नीचे की तरफ।

4- Surgical सिला हुआ गांव 7 सेमी. लम्बा पीठ के बीच में था। 7 टांके लगे थे।

5- (अस्पष्ट) wound 1 cm लम्बा सिला हुआ जिसमें एक टांका था जो दाहिनी टांग के अन्दर की ओर टखने से 3 सेमी. ऊपर की ओर था।

अन्दरूनी जांच पर पाया कि पेट की (sic) कटी थी जैसा 1, 2, 3 न० चोटों में दिखाया। Peritoneum भी कटा हुआ था। पेट खाली था। आगे के (sic) पर 11 सेमी. सिला हुआ घाव था पीछे की दीवार पर 5 सेमी. का सिला हुआ घाव था। बड़ी आंत में 2 सिले घाव थे।

मेरी राय में शिव चरन की मौत कारण सदमा व खून का बहना था जो चोट नं०-2 के कारण हुआ। यह चोट आम तौर पर मौत के लिए काफी था। चोट नं० 1, 3, 4 व 5 मृतक के इलाज के सिलसिले में आई थी। चोट नं०-2 के कारण मौत हुई थी।

पोस्टमार्टम रिपोर्ट मैने मुआने के समय तय्यार की थी। यह मेरी लिखी व दस्तखती है। एक्ज क-2 डाला गया।

मृतक के कपड़े कुर्ता, पाजामा, एक (sic) तथा एक Catheter लिए थे व sealed हाल में सिपाही को दिये थे।

x x x x for Accused.

मुझे चोट नम्बर 2 पर सिर्फ ब्लैकनिंग मिला था ब्लैकनिंग कितनी दूर से आ सकता है यह Balantic expert बता सकता है। बोडी में से छर्रा या गोली नहीं मिली। चोट नं० 1, 4, व 5 के किनारे क्लिन कट है या नहीं नहीं बता सकता क्योंकि वह सिले हुये थे। चोट नम्बर पर कालिख थी इससे मालूम होता है कि वह फायर आर्म की थी। इस चोट के किनारे साफ कटे या फटे थे या किस नेचर का wound था नहीं बता सकता क्योंकि यह भी सिला हुआ था। सिले हुये घाव का डूरेशन नहीं बता सकता। किस प्रकार के हथियार या औजार के थे नहीं बता सकता चूंकि सिले हुये थे।

मैने Surgery इस मरीज की नहीं की थी। चूंकि घाव सिले थे इसलिये Surgical थे। मै नहीं बता सकता कि कैसे पहुंचाये गये थे।''

24. Sri RDS Rawat S.D.M ( P.W.-7) was called by the EMO Sadar Hospital Moradabad and recorded the dying declaration of injured Shiv Charan at 00.15 A.M, on 07.05.1986 before his death. The dying declaration was written by him in his own hand writting and prior to the statement he had taken a certificate from the EMO that injured/deceased was in a fit condition to make statement and he had replied to his question. The Dying declaration of Shiv Charan read as under:

"प्र०- कब का किया है

उ०- पांच छ दिन ही गये है परसो की बात है

प्र०- क्या हुआ था?

उ०- मेरे गेहू सडक पर रखे हुए थे, मैं अपने गेहू देख रहा था।

प्र०- कितने बजे की बात है? क्या है

उ०- करीब 9 बजे रात किया है मैं अपने गेहू देख रहा था, मुझे

जगत सिंह न नजरउद्दीन ने गेली मारी।

प्र० तुम्हे क्यो गोली मारी? क्या तुम अकेले थे

उ०- मुझे क्यों गोली मारी मालूम नहीं, मेरे साथ दयाराम भी था।

प्र० तुम जगत सिंह नजरउद्दीन को कैसे पहिचानते है

उ० जगत सिंह और नजरउद्दीन मेरे गांव के है। मैं उनको पहिचानता हूं।

प्र० - तुम्हारे पास कोई हथियार था।

उ०- मैं खाली था गेहूं की रखवाली कर रहा था खेत में था।

प्र० - तुम्हे उन्होने क्यों मारा

उ०- मुझे पता नहीं

प्र० - rqEgs कब गोली मारी

उ०- मुझे आज आठ बजे गोली मारी

प्र० - आपने पहले परसो का fdLlk कहा सही बात

उ०- मुझे आज ही गोली मारी परसो नहीं मारी मैंने पहले परसो कहा वह मैंने सही नहीं कहा।

प्र० - तुम्हारे साथ उस समय और कौन कौन था?

उ०- मेरे साथ दयाराम जाटव था वह भी गेहू उठा रहा था।

प्र०- क्या तुम्हारी कोई रंजिश है

उ० प्रधानी की लडाई थी मैं हार गया था नजरुद्दीन जीता था।

प्र०- और कुछ कहना है।

उ०- मेरा घर सडक पर ही है। दयाराम साथ था और कुछ नहीं कहना है।"

25. Sri Pyare Lal Arya S.I ( P.W.-8), deposed that he has recorded the statement of the informant (virendra Singh), Rajesh, Dayaram and Patram on 07.05.1986 and prepared the site plan (Ex. Ka-11). Accused surrendered themselves in the court and their statement was recorded on 19.05.1986 and on 24.05.1986 chargesheet was submitted (Ex.Ka-12)

26. Thereafter, the statement of the accused appellants under section 313 Cr.PC. were recorded by the trial court, in which all the inciminating evidence was put to them. They denied all the allegations and stated that they were falsely implicated in the present case.

27. Thereafter, the trial court vide impugned judgement convicted the appellants and sentenced them to go life imprisonment as mentioned above.

28. Submission of learned counsel for the appellant is that in the present case no one has seen the incident and the statement of the eye witnesses P.W.-1, P.W.-2 and P.W.-3 are not reliable. It is further submitted that the dying declaration is also not worth believing and is not in accordance with law and it was also submitted that only one entry wound is shown in the injury report and there is no exit wound as such the incident as alleged has not taken place. The role of firing has been assigned to Jagat Singh, appellant no. 2, who is dead and only the role of catching hold was given to Nazaruddin, appellant no. 1, who is also dead. The prosecution story is beyond any reasonable doubt.

29. Per contra, learned A.G.A. has submitted that the dying declaration is in accordance with law and there are as many as five injuries shown on the body may be in the nature of stitching which clearly reflects that there must have been on the back side of the body of the deceased which clearly reflects that there was exit wound as well.

30. We have gone through the record. We find that the incident had taken place at 8.00 p.m. on 06.05.1986. The First Information Report was lodged on 07.05.1986 at 2.00 a.m. in the night of 6/7.05.1986. The distance of Police Station is five kilometers from the place of incident. P.W.-2 Virendra Singh has lodged the F.I.R. In the F.I.R. itself specific roles have been assigned to both the accused persons, namely, Nazruddin who caught hold the deceased and Jagat Singh who fired upon the deceased with his country-made pistol. It is clearly mentioned in the F.I.R. that there are atleast two eye witnesses of the incident and other persons have also tried to chase the accused persons but they ran away and the condition of his father was serious and deteriorative, therefore, he was taken to district hospital Moradabad and was admitted. We further find that there is a dying declaration of the deceased. The injured was admitted in the hospital at 10.30 P.M. and as his condition was serious, therefore, on the same date letter dated 06.05.1986 was written to RDS Rawat, Deputy Collector, Moradabad, to record his statement. This document Ex. Ka-4 clearly records that the injured was admitted in district hospital Moradabad at 10.30 p.m. We have gone through the dying declaration as well. On the top of the dying declaration Dr. Hari Om Agarwal has certified that Shiv Charan son of Sri Paltoo Singh was in conscious condition to give the dying declaration, therefore, the dying declaration was recorded on the same night in the question answer form by the Deputy Collector. Thereafter, his thumb impression was taken and a certificate of fitness was also given by the Emergency Medical Officer below the signatures of the Deputy Collector R.D.S. Rawat and below the thumb impression of the injured. We have compared the documents with paper book with the original and we find that the same is perfectly in accordance with law and this dying declaration was recorded at 12.15 a.m., obviously the date has changed and it was the night of 6/7.05.1986. Specific questions were put in respect of the place of occurrence, who was involved in the incident and at what time he was fired upon and whether he has any enmity with the accused persons. All such questions were replied by the injured in specific terms and it is also not in dispute that he died on the next date and not immediately after recording of the dying declaration. This dying declaration is corroborated by three eye witnesses, namely, P.W.-1 Daya Ram, P.W.- 2 Virendra Singh who is also son of the deceased and eye witness and P.W.-3 Patram Singh. No doubt that Naubat Singh son of Mangali was also shown as eye witness in the F.I.R. but this by itself would not be fatal to the prosecution case as there is no law which compels the prosecution to produce all the eye witnesses. It is the testimony of the witness/evidence that is to be considered and not the quantum. Insofar as the entry and exit wound are concerned we have gone through the injury report dated 06.05.1986. The injured Shiv Charan was examined at 10.30 p.m. by Dr. Hari Om Agrawal and he found one gun shot wound of ante 0.75 x 0.75 cm cavity deep on the left and front side of abdomen which is quoted as under:

"Examined Sri Shiv Charan aged about 55 years S/o Sri Paltoo Singh R/o Gram Buranpur Sarak, P.S. Didoli, District Moradabad, on 06.05.86 at 10.30 P.M.

B/B Rajesh Kumar S/oSri Shiv Charan

M.F. A black mole on front of right forearm in the middle

Injury- Gun shot wound of entry .075 cm x 0.75 cm x cavity deep on left and front side of abdomen, 15 cm below nipple, burning of skin in an area of 3 cm x 3 cm around the wound of entry present, bleeding

G.C. low pulse feeble, B.P. not recordable.

Opinion injury K.U.O. Adv. X-ray Abd. AP & Lateral caused by fire arm wound, duration fresh. Pt. Hospitalized. Police informed.

Agarwal

06.05.86

Dr. H.O. Agarwal"

31. The post mortem was conducted by P.W.-4, Dr. K. Chandra on 08.05.1986, at 3.30 p.m. He had recorded as many as six wound which reads as under:

"P.W.-4

न्यायालय Iind ADJ MBD

सरकार प्रति नजरूद्दीन आदि

से की गई पृच्छा जो शपथ पर जिसको, ने दिया दिनांक 14.5.87 को अभिलिखित की गई। मेर नाम Dr. K. Chandra Distt. Hospital Moradabad on oath.

8.5.86 को मै M/o जिला अस्पताल में पोस्टमार्टम ड्यूटी पर था। उस दिन 3.30 पी.एम. पर मै मृतक शिव चरन पुत्र पल्टू सिंह नि० बुढ़ानपुर थाना डिडौली के शव का परीक्षण किया था जिसे मय कागजात के लाश sealed सी/ रामेश्वर दयाल व HG राजवीर सिंह लाये थे व शनाख्त किया था का परीक्षण किया जो निम्न प्रकार है मृतक का उम्र लगभग 55 वर्ष थी उसकी मृत्यु (sic) में 7.5.86 को 6.20 पी.एम. पर हुई थी। मौत की अकड़न ऊपर से निकल चुकी थी व नीचे मौजूद थी। पोस्टमार्टम स्टेनिंग भी पीठ व कूल्हे पर मौजूद था। उसके शरीर पर मृत्यु से पहले की निम्न चोटे पाई।

1- Surgical (sic) Wound 13 cm लम्बा था व Vertical था। पेट के बाई और ठूंडी से 1 सेमी. बाहर की ओर था। इस 10 टांके मौजूद था।

2- Stitched Wound 2 cm लम्बा पेट के बाई ओर बाई निपिल से 14 सेमी. नीचे की ओर जिसमे 3 टांके मौजूद थे व घाव के चारो ओर कालिमा थी।

3- Drainage wound जिसमे (sic) लगी थी। यह इन्जरी नं०-2 से 4 सेमी. नीचे की तरफ।

4- Surgical सिला हुआ गांव 7 सेमी. लम्बा पीठ के बीच में था। 7 टांके लगे थे।

5- (अस्पष्ट) wound 1 cm लम्बा सिला हुआ जिसमें एक टांका था जो दाहिनी टांग के अन्दर की ओर टखने से 3 सेमी. ऊपर की ओर था।

अन्दरूनी जांच पर पाया कि पेट की (sic) कटी थी जैसा 1, 2, 3 न० चोटों में दिखाया। Peritoneum भी कटा हुआ था। पेट खाली था। आगे के (sic) पर 11 सेमी. सिला हुआ घाव था पीछे की दीवार पर 5 सेमी. का सिला हुआ घाव था। बड़ी आंत में 2 सिले घाव थे।

मेरी राय में शिव चरन की मौत कारण सदमा व खून का बहना था जो चोट नं०-2 के कारण हुआ। यह चोट आम तौर पर मौत के लिए काफी था। चोट नं० 1, 3, 4 व 5 मृतक के इलाज के सिलसिले में आई थी। चोट नं०-2 के कारण मौत हुई थी।

पोस्टमार्टम रिपोर्ट मैने मुआने के समय तय्यार की थी। यह मेरी लिखी व दस्तखती है। एक्ज क-2 डाला गया।

मृतक के कपड़े कुर्ता, पाजामा, एक (sic) तथा एक Catheter लिए थे व sealed हाल में सिपाही को दिये थे।

x x x x for Accused.

मुझे चोट नम्बर 2 पर सिर्फ ब्लैकनिंग मिला था ब्लैकनिंग कितनी दूर से आ सकता है यह Balantic expert बता सकता है। बोडी में से छर्रा या गोली नहीं मिली। चोट नं० 1, 4, व 5 के किनारे क्लिन कट है या नहीं नहीं बता सकता क्योंकि वह सिले हुये थे। चोट नम्बर पर कालिख थी इससे मालूम होता है कि वह फायर आर्म की थी। इस चोट के किनारे साफ कटे या फटे थे या किस नेचर का wound था नहीं बता सकता क्योंकि यह भी सिला हुआ था। सिले हुये घाव का डूरेशन नहीं बता सकता। किस प्रकार के हथियार या औजार के थे नहीं बता सकता चूंकि सिले हुये थे।

मैने Surgery इस मरीज की नहीं की थी। चूंकि घाव सिले थे इसलिये Surgical थे। मै नहीं बता सकता कि कैसे पहुंचाये गये थे।

कोर्ट सर्टि०						सु०त० किया
 
ह० अप०						  ह० अप०
 
II Ad. D. and S. Judge			II Ad. D. and S. Judge
 
Moradabad					Moradabad		
 
14/5/87						14/5/87
 
ह० अप०
 
14/5/87"

32. This clearly reflects that the entry wound was on the front side. The comparison of the injury report and post mortem report clearly reflects that the entry wound as per injury report on the front on the body, whereas, injury no. 4 as recorded in the post mortem report and proved by P.W.-4 Dr. K. Chandra is surgical stitches wound of 7 cm. on the back with 7 stitches. This clearly reflects that this must have been the exit wound apart from the other stitched and drainage wound. All the injuries and the ante mortem injuries were proved by P.W.-4 Dr. K. Chandra who conducted post mortem as well as P.W.-5 Dr. Hari Om Agarwal who appeared as P.W.-4 and has initially examined the deceased. He had also given certificate of fitness on the top of the dying declaration as well as after recording of the statement. We further find that the enmity because of village Pradhani election is also admitted to both the side. After appreciating all the documents on record and having a glance over the trial court judgment we find that there is no mistake in recording conviction of both the accused persons who are at present no more.

33. The prosecution has proved its case by ocular evidence as well as by documentary evidence and the dying declaration was also proved by the SDM deposing that he has obtained certificate of doctor as the injured was in a fit state of mind to give his statement and the doctor has also deposed that he has given certificate that the injured was in a fit state of mind to give his statement to the SDM who was called by him thus on the basis of sole evidence of the dying declaration itself the accused shall be convicted for the offence of section 302 I.P.C.

34. Hon'ble Supreme Court in the case of Irfan @ Naka v. State of Uttar Pradesh, 2023 SCC OnLine SC 1060 also directed that dying declaration should be recorded though there is no legal form but it should be recorded if possible in question answer for and in the present case the dying declaration was also recorded in question answer form. The dying declaration was recorded by the SDM on the information of of the Doctor and doctor has also given certificate that the injured (deceased) was also in a fit/conscious condition to given his statement and after that it was treated as the dying declaration and the same has been proved as the dying declaration and the same has been proved by the deposition as the doctor as well as SDM before the Court. Thus on the basis of dying declaration only conviction can be held by the trial court and no need of any ocular evidence. The sole dying declaration is sufficient to upheld the conviction of an accused person and the same is upheld by Hon'ble Supreme Cout in Phulel Singh v. State Of Haryana, (2023) 10 Supreme Court Cases 268 the relevant extracts of judgement is read as under :

'' 20. The present case mainly rests on the dying declaration of the deceased. no doubt, that a conviction can be solely recorded on the basis of dying declaration. However, for doing so, the court must come to a conclusion that the dying declaration is trustworthy, reliable and one which inspires confidence. In the present case, the dying declaration is recorded by Shri Sadhu Singh (PW-5), Executive Magistrate. He stated that he obtained the certificate from the doctor regarding the fitness of the deceased to make the statement.He further stated that he recorded the statement of the deceased and thereafter it was read over and explained to her. He further states that she had thumb marked the same after admitting its contents to be correct.''

Emphasis supplied

35. Hon'ble Supreme court has observed in Prem Kumar Gulati v. State Of Haryana and Another, (2014) 14 Supreme Court Cases 646

'' 13. It is well settled that a truthful and reliable dying declaration may form the sole basis of conviction even though it is not corroborated. However, the reliability of declaration should be subjected to close scrutiny and the courts must be satisfied that the declaration is truthful.''

(Emphasis Supplied)

36. On detail appreciation of the evidence on record, we are also of the opinion that the prosecution has proved its case beyond doubt. The appeal is devoid of merit and is, accordingly, dismissed.

37. Since both the appellants have died and the appeal of appellant no. 1 already stood abated vide order dated 10.05.2022 but the son of appellant no. 2 filed an application (leave to continue appeal in respect of appellant no. 2) and the application was allowed on 31.01.2024. This appeal in respect of appellant no. 2 has been heard on merit. The appeal stands dismissed on merit holding the appellant no. 2 guilty.