Punjab-Haryana High Court
Pritam Singh vs State Of Punjab And Others on 14 March, 2024
Neutral Citation No:=2024:PHHC:041444
2024:PHHC:041444
CRR-3561-2019 1
247 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRR-3561-2019
Date of decision: 14.03.2024
Pritam Singh
.....Petitioner
Versus
State of Punjab and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present: Mr. Harpal Singh, Advocate for
Mr. Peeush Gagneja, Advocate
for the petitioner.
Mr. Bhavesh Ola, Advocate for
Mr. Parvez Chugh, Advocate
for respondents no. 2 to 6
****
HARPREET SINGH BRAR, J. (ORAL)
1. The present revision petition is preferred against judgment dated
26.09.2019 passed by learned Additional Sessions Judge, Ferozepur, vide which
judgment of conviction and order of sentence dated 23.04.2019 passed by learned
Sub Divisional Judicial Magistrate, Guruharsahai in the case stemming from FIR,
bearing no. 103 dated 19.06.2012 registered under Sections 325, 324, 323, 148,
149 of IPC registered at Police Station Guruharsahai, District Ferozepur, was set
saide and the private respondents were acquitted of charges framed against them.
2. Briefly, the facts are that the present case was registered on the basis
of the statement of the petitioner - complainant, namely, Pritam Singh, wherein it
is alleged that he got the land on which his house is situated, demarcated from
Halqa Patwari, during which it was found that about one karam of his land was in
the possession of respondent no. 2-Amar Singh. Subsequently, the private
respondents began to construct a wall over his land which was in possession of
respondent no.2. On 16.06.2018, at about 8 p.m., when the complainant reached
his residence, respondent no. 2-Amar Singh armed with a gandasi, Jarnail Singh
armed with a kirpan, respondent no. 3-Chhinder Kaur armed with an axe,
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respondent no. 5-Tony armed with a gandasi, respondent no. 4-Jagir Singh armed
with a gandasi, Sambo Bai armed with a sota, respondent no. 6-Swaran Kaur
armed with a dang, and Gurpreet Singh armed with a kappa, attacked him in the
courtyard of his house. The petitioner allegedly suffered grievous injuries on
account of the weapons used. When Sohan Singh i.e., the father of the petitioner
came to rescue him, he too was brutally assaulted and resultantly suffered various
injuries. The petitioner and his father raised an alarm, which attracted Manga
Singh and Darshan Singh to the spot, who witnessed the entire occurrence and got
the complainant and his father admitted in Civil Hospital, Guruharsahai. As per the
statement of the petitioner, the private respondents while leaving took away the
petitioner's bike, bag and cash amounting to Rs. 1,20,000/-. The FIR was
registered on the basis of the statement of the complainant on 19.06.2012, while
being admitted in the Civil Hospital, Guruharsahai. After completion of the
investigation, the challan was presented against the private respondents along with
three other persons. Finding a prima facie case made out under Sections 325, 324,
323, 148, 149 of the IPC against the accused, formal charge was framed
accordingly.
3. After assessing all material on record, the learned trial Court
convicted the private respondents vide judgment dated 23.04.2019. Aggrieved by
the same, the private respondents preferred an appeal before the learned lower
Appellate Court which was allowed vide judgment dated 26.09.2019.
4. Learned counsel for the petitioner assails the judgment of the lower
Appellate Court on the ground that there are specific allegations levelled against
the private respondents and specific attribution of injuries to the private
respondents. Further, the petitioner-complainant was admitted in the Civil
Hospital, Guruharsahai as a result of the injuries inflicted by the private
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respondents. The learned trial Court passed a well-reasoned judgment based on
correct appreciation of evidence available on record, however, the findings of the
learned lower Appellate Court are against the evidence available on file.
5. Learned counsel further submits that the MLRs of the petitioner and
his father are self-explanatory and its patently discernible that they suffered
grievous injuries. The prosecution duly examined PW-4, namely, Dr. Sharin
Dhiman, who proved on record the injuries on the persons of the petitioner and
Sohan Singh. The learned lower Appellate Court completely overlooked the
unimpeachable evidence put forward by the petitioner-complainant and has
misread the material evidence. There was nothing in the testimonies of both the
petitioner-complainant and his father, namely, Sohan Singh, to falsify the version
of the prosecution.
6. Per contra, learned counsel for the private respondents-accused
contends that the respondents never inflicted any injury to the petitioner and his
father. All the injuries allegedly received are self-suffered. As per the testimony of
PW-4, namely, Dr. Sharin Dhiman, there is a possibility that the injury no. 1 to 3
on the person of Sohan Singh can be self-inflicted and injury no. 4 and 5 cannot be
commented upon. Moreover, the petitioner-complainant was the aggressor party in
the instant case and caused injuries to Swaran Kaur. An FIR in this regard was
lodged much prior in time to the present one. This fact has been clearly
substantiated by the investigating officer, who has categorically stated that the
occurrence of injuries on the person of Swaran Kaur were prior in time. Hence, the
present FIR was lodged in order to wreak vengeance on the private respondents.
Lastly, the version of the petitioner regarding the alleged demarcation, which is
said to have been conducted by Halqa Patwari, cannot be relied upon since no
document has been produced on record to prove that any sort of demarcation
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proceedings were conducted by any revenue officer.
7. Having heard the learned counsel for the parties and after perusing the
record of the case with their able assistance, it appears that there is nothing in the
judgement of the lower Appellate court to indicate perversity or misreading of
evidence in the judgement of acquittal. As per the version of the
petitioner/complainant the alleged occurrence took place at about 8 p.m. on
16.06.2012. Admittedly, the civil Hospital is about 20 km away from the house of
the petitioner and takes 30 minutes on the motorcycle. However, there is an eight
hour delay before the petitioner and his father reached the Civil Hospital. This
delay was not explained by them. This further makes the prosecution case
suspicious as the petitioner and his father were alleged to have received serious
injuries. Also, there is no evidence on record to show that in the intervening period
of eight hours, any sort of medical assistance or first aid was sought by the
petitioner. There is a material delay in the medico legal examination of the
petitioner. Such delay is fatal to the case of the prosecution if it remains
unexplained.
8. As per the prosecution, the complaiant and his father received
grievous injuries and as result a lot of blood was oozing from the wounds. They
wrapped their clothes around the injuries in order to stop the bleeding, which were
unwrapped by the concerned doctor when they reached the Civil Hospital. The
blood stained clothes is a material piece of evidence to corroborate the case of the
complainant, yet, there is no explanation forthcoming as to why they were not
handed over to the police when their statements were recorded before the police.
This is another glaring gap in the prosecution case. Furthermore, it is alleged that a
large quantity of blood was spilt during the incident, however, during the
investigation, no blood stained earth was taken into possession by the Investigating
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Officer.
9. It is established that the petitioner and his father were admitted in the
Civil Hospital on 17.06.2012. They refused to give their statement the next day,
when ASI Pawan Kumar visited the hospital to record the same. There is nothing
on record to show that petitioner and his father were not feeling well as there is no
medical advice of the concerned medical officer regarding this. They finally gave
their statements on 19.06.2012 at 4:05 p.m. Delay in setting the law into motion by
lodging of complaint and registration of FIR is normally viewed by the courts with
suspicion as it undermines the integrity of the cause of action. Hence, it becomes
imperative for the prosecution to satisfactorily and cogently explain the delay,
which was not the case here. Delay in lodging the first information report quite
often results in embellishment and muddying of facts. Lastly, according to the
complainant, there are 15/20 houses in the vicinity of the alleged place of incident,
but surprisingly, nobody came at the spot and was made an independent witness of
the above stated occurrence.
10. In view of the facts and circumstances of the case, this Court finds that
learned counsel for the petitioner has failed to point out any perversity or illegality
in findings recorded by the learned Lower Appellate Court which warrants
interference by this Court. As such, there is no merit in the present revision petition
and the same is dismissed.
11. Pending miscellaneous application(s), if any, also stand disposed of.
(HARPREET SINGH BRAR)
14.03.2024 JUDGE
Ajay Goswami
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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