AI Structured Summary
Not yet generated for this judgment
Judgment
dd t on l Se on udge, kol n Se on r l o / d ted 4 by w c t e ccu ed conv cted of t e offence pun ble under Sect on 3 of t e nd n en l ode (for ort “ ”) nd entenced to uffer mpr onment for l fe nd f ne of 5, /-, n def ult of p yment of f ne to uffer r gorou mpr onment for one ye r r ef f ct w c re nece ry for t e d po l of t e pre ent ppe l re under ( ) e ccu ed nd t e d ug ter of t e dece ed n mely K r n e W-3 d love ff r nd t ey performed t e m rr ge Sub equent to t e m rr ge, per t e lleg t on, t e ccu ed u ed to r e qu rrel w t W-3/K r n on tr v l ground well ulted er e w l o not do ng ny work r or to t e nc dent four mont go, W-3/K r n w ulted by t e ccu ed by me n of n ron rod over t e ue of erv ng t e food, e t rted re d ng longw t er p rent e dece ed w t e f t er of W-3/K r n w e ccu ed nd t e dece ed were re d ng n t e me l ne t d t nce of pprox m tely feet rom t e d wedlock, W-3/K r n w nd ccu ed re v ng m ll d ug ter n 9 3 t bout 5 3 p m , t e ccu ed d been to t e ou e of t e dece ed nd n ted er to come longw t m e l o n tc ed t e d ug ter of W-3/K r n w nd t rted dr gg ng W-3/K r n w forc bly nd, t erefore, t e dece ed followed t em ere fter t e ccu ed went n de ou e broug t t e kn fe nd g ve repe ted blow on t e c e t nd tom c of t e dece ed e dece ed mmed tely f llen on t e ground ere fter t e dece ed w t ken to t e o p t l but e w decl red de d n t e b of t e d report, ol ce ve reg tered t e cr me g n t t e pre ent ccu ed/ ppell nt ( ) n reg tr t on of t e cr me, t e nve t g t ng ff cer completed t e form l t e of t e nve t g t on by dr w ng v r ou p nc n m , e zure of kn fe, e zure of clot e of t e dece ed well of t e ccu ed nd fter complet on of t e nve t g t on ubm tted c rge- eet g n t t e ccu ed ( ) e le rned dd t on l Se on udge, kol fr med t e c rge v de x 3 for t e offence pun ble under Sect on 3 , 49 - , 3 3, 5 4 nd 5 6 of e content of t e c rge were expl ned to t e ccu ed n vern cul r, to w c e ple ded not gu lty nd cl med to be tr ed ( v) n upport of t e pro ecut on c e, t e pro ecut on ex m ned n ll 9 w tne e , w c re follow
| ( ) | W- | ek l p S v ng | x 9 | nform nt, eyew tne & w fe of t e dece ed |
| ( ) | W- | n jendr S vd rk r | x | nc on t e pot p nc n m well memor ndum t tement of t e ccu ed nd recovery of t e we pon |
| ( ) | W-3 | K r n l w | x 4 | yew tne , d ug ter of t e dece ed nd w fe of t e ccu ed |
| ( v) | W-4 | l nd l p kode | x 4 | nc w tne to nque t p nc n m |
| (v) | W-5 | enub bur o w r | x 46 | yew tne ne g bour of t e ccu ed nd dece ed |
| (v ) | W-6 | od np t t nk r | x 5 | rr er |
| (v ) | W-7 | r e o d S b le | x 64 | ed c l ff cer w o conducted po tmortem |
| (v ) | W- | ju nr o r kle | x 7 | nve t g t ng ff cer |
| ( x) | W-9 | S nto no rr o lle | x 75 | nve t g t ng ff cer |
e de t e or l ev dence, t e pro ecut on pl ced rel nce on r l eport- x , - x , Spot p nc n m -x 3 , roperty e rc nd Se zure orm- x 3 to 33, equ t on to eputy xecut ve ng neer 3 K - x 34, roperty e rc nd Se zure orm- x 35 to 37, emor ndum t tement of ccu ed- x 3 , ecovery p nc n m - x 39, nque t p nc n m - x 44, eport - x 55 & 56, uty p - x 59 & 6 , o tmortem eport- x 66, equ t on to ed c l ff cer for eek ng op n on- x 67, Query eport of ed c l ff cer- x 6 , gr m of we pon- x 69, equ t on to ed c l ff cer- x 7 , equ t on to eputy rector oren c b- x 7 & 73, rre t form of t e ccu ed- x 76 (v ) n t e b of t e or l well document ry ev dence, t e pro ecut on cl med t t t e pro ecut on proved t c e beyond re on ble doubt e defence of t e ccu ed tot l den l nd of f l e mpl c t on due to t e m tr mon l d pute between m nd t e d ug ter of t e dece ed (v ) fter pprec t ng t e ent re ev dence, t e le rned r l ourt eld t e ccu ed gu lty nd conv cted m fore t ted 3 e rd r , le rned oun el ( ppo nted) for t e ppell nt/ ccu ed, w o ubm tted t t, und putedly t ere w m tr mon l d pute between t e ccu ed nd t e d ug ter of t e dece ed e d ug ter of t e dece ed w not co b t ng w t t e ccu ed e ent re c e of t e pro ecut on rel ed upon t e ev dence of t e pro ecut on w tne e e pec lly W- / ek S v ng nd W-3/K r n w per t e r ev dence, t e ccu ed d been to t e ou e of t e dece ed owever, t e pot of nc dent n t e courty rd of t e ou e of t e ccu ed u , t w t e dece ed w o w t e ggre or e true gene of t e nc dent uppre ed by t e pro ecut on ll w tne e ex m ned re ntere ted w tne e o ndependent w tne e re ex m ned e lleg t on t t W-3/K r n w w r ed nd lltre ted by t e ccu ed, t elf not proved, t ere w no prev ou compl nt to t e r ment or lltre tment t t e nd of t e ccu ed erefore, t e root c u e to t e nc dent t elf not e t bl ed by t e pro ecut on nd, t erefore, t e pro ecut on not proved t c e beyond re on ble doubt 3( ) n upport of content on, e pl ced rel nce on rv nd Kum r l em c nd & r St te of j t n, ( ) 6 S 73 4 er contr , r o fode, le rned ddl for t e e pondent/St te, ubm tted t t per t e c e of t e pro ecut on, t e ccu ed d been to t e ou e of t e dece ed nd forc bly t ken W-3/K r n w nd d ug ter of W-3/K r n w nd, t erefore, t e dece ed followed t e ccu ed nd tr ed to ntervene w en e dr gged W-3/K r n w t t t t me, t e ccu ed went n de ou e nd broug t kn fe ev dence upported not only by t e w fe of t e dece ed W- / ek S v ng nd d ug ter W-3/K r n w but l o upported by W-5/ enub w r, w o t e ndependent eyew tne e ev dence of t e eyew tne e furt er corrobor ted by t e e zure of t e kn fe t t e n t nce of t e ccu ed nd med c l ev dence, d rect ev dence lre dy dduced by t e pro ecut on erefore, t not nece ry to prove t e mot ve or ll bove t e e re on nd no ot er re on c me forw rd from t e de of t e ccu ed t t e been f l ely mpl c ted nd, t erefore, t e pro ecut on’ c e de erve to be ccepted nd ence no nterference c lled for 5 We ve e rd t e le rned oun el for t e ppell nt/ ccu ed nd le rned ddl for t e e pondent/St te t lengt ey ve l o t ken u t roug t e ent re ev dence nd on go ng t roug t e ev dence t e f r t nd foremo t que t on w c requ re to be n wered w et er t e de t of t e dece ed om c d l one 6 o prove t e de t of t e dece ed om c d l one, t e pro ecut on m nly pl ced rel nce on t e ev dence of W-7/ r e S b le, w o c tegor c lly t ted t t, on 3 , e w tt c ed to t e overnment ed c l ollege nd o p t l e rece ved t e requ t on x 65 ccord ngly, e longw t r m K le conducted t e po tmortem nd found t e extern l njur e w c e ment oned n column o 7 of t e po tmortem report, w c re under
] St b wound pre ent vert c lly over left de of c e t, of ze 5 cm x cm x c v ty deep, ell pt c l n pe, upper ngle rp nd lower ngle blunt, m rg n cle n cut nd blood nf ltr ted, tu ted cm below t e left n pple nd 5 cm l ter l to t e m dl ne rect on of t b wound - rected downw rd nd b ckw rd ] nc ed wound pre ent vert c lly over r g t upper c e t reg on, of ze 5 3 cm x 5 cm x 5 cm x ubcut neou deep, vert c l, m rg n cle n cut nd blood nf ltr ted, tu ted cm bove t e r g t n pple, 7cm below t e r g t crom on proce ] wo br on or zont lly pl ced over left c pul r reg on of b ck, of ze 5 cm x 5 cm (upper) nd 5 cm x 5 cm (lower), ep r ted from e c ot er by 5 cm, redd n colour v] unctured wound of ntr venou c t eter z t on pre ent over dor um of r g t nd ( p rt of tre tment)
6( ) ll t e fore d njur e ment oned bove were nte
mortem
6( ) S m l rly, e l o noted ntern l njur e n column o 9, w c re follow
] njur e under t e nder c lp em tom c lp, t e r n ture pre ent n left tempor l mu cle, of ze 6 cm x 5 cm, redd n colour ] Skull-v ult nd b e- nt ct o fr cture of b e de cr be fr cture , of kull nd v ult t e r te , d men on , d rect on , etc ] r n- e ppe r nce embr ne - nt ct, p le of t cover ng , ze, r n - nt ct, p le, we g t nd gener l edem tou , we g t-cond t on of t e org n 5gm t elf nd ny bnorm l ty found n t ex m n t on to be c refully noted
6( ) e furt er ment oned t e follow ng njur e t column o - , f, g under
] W ll , r b , c rt l ge ut njury of ze 5 cm x cm x c v ty deep pre ent n left 5 nterco t l p ce corre pond ng to njury no under column no 7, m rg n cle n cut nd blood nf ltr ted f] er c rd um ut njury of ze 5 cm x cm pre ent over nter or urf ce, corre pond ng to njury no under column no 7, w t emorr g c nf ltr t on pre ent ml flu d blood nd 5 gm of blood clot pre ent per c rd l c v ty g] e rt nd we g t 75 ut njury, of ze 5 cm x gm 5 cm x c v ty deep, pre ent vert c lly over nter or urf ce of r g t ventr c l, corre pond ng to njury no under column no 7, m rg n cle n cut nd blood nf ltr ted
6( v) ev dence furt er ow t t, t e ntern l nd extern l njur e of t e dece ed were corre pond ng to e c ot er t w om c d l de t e c u e of de t of dece ed w ock nd emorr ge follow ng t b wound over left de of c e t ccord ngly, e ued t e po t mortem report x 66 6(v) f r t e cro -ex m n t on concerned, from w c not ng ncr m n t ng tr n p red furt er ev dence d clo ed t t, on 5 6 , e l o rece ved t e e zed we pon kn fe from K d n ol ce St t on v de x 67 ccord ngly, e rendered op n on by ex m n ng t e d we pon e te t f ed t t, t e d kn fe w rp edged we pon e m rk of nfl ct on of kn fe nd t e cut of kn fe on two pl ce on t e clot e of t e dece ed w c ver f ed by m ccord ngly, e ued t e op n on 7 u , t e ev dence of W-7/ r e S b le t ted t t, t e njur e w c were on t e per on of t e dece ed, due to w c , t e om c d l de t w c u ed e l o ex m ned t e we pon nd t e clot e of t e dece ed nd g ve op n on med c l w tne , w o perform po tmortem ex m n t on, w tne of f ct t oug e l o g ve n op n on on cert n pect of t e c e propo t on of l w been t ted by t e on’ble pex ourt n t e c e of Smt g ndr l tr nd Sun l ndr oy nd not er, reported n 96 S (3) , w ere n t e on’ble pex ourt ob erved t t “t e v lue of med c l w tne not merely c eck upon t e te t mony of eyew tne e ; t l o ndependent te t mony, bec u e t m y e t bl cert n f ct , qu te p rt from t e ot er or l ev dence f per on ot, t clo e r nge, t e m rk of t too ng found by t e med c l w tne would ow t t t e r nge w m ll, qu te p rt from ny ot er op n on of S m l rly, fr cture of bone , dept nd ze of t e wound would ow t e n ture of t e we pon u ed t wrong to y t t t only op n on ev dence; t often d rect ev dence of t e f ct found upon t e v ct m’ per on ” u , t e te t mony of med c l w tne very mport nt nd t c n be fely ccepted e ev dence dduced by t e ed c l ff cer corrobor ted by t e nque t p nc n m ow t t t e dece ed d ed om c d l de t 9 n t e recent judgment l o, t e on’ble pex ourt n t e c e of nuj S ng @ m nuj S ng @ Set S ng e St te of r, reported n ve w (S ) 4 , de lt w t t e ev dent ry v lue of t e med c l ev dence nd ob erved t t t e ev dent ry v lue of med c l w tne very cruc l to corrobor te t e c e of pro ecut on nd t not merely c eck upon te t mony of eyew tne e , t l o ndependent te t mony, bec u e t m y e t bl cert n f ct , qu te p rt from t e ot er or l ev dence t been re ter ted by t ourt t t t e med c l ev dence dduced by t e pro ecut on gre t corrobor t ve v lue t prove t t t e njur e could ve been c u ed n t e m nner lleged u , t e pro ecut on ucceeded n prov ng t t t e de t of t e dece ed om c d l one f r t e defence of t e ccu ed concerned, not ng broug t on record to ow t t t ere w ny ot er re on for c u ng t e de t of t e dece ed o prove t e c rge g n t t e ccu ed, t e pro ecut on m nly pl ced rel nce on t e d rect ev dence of W- / ek S v ng x 9, w o t e w fe of t e dece ed well t e eyew tne , W-3/K r n w , w o t e d ug ter of t e dece ed nd l o n eyew tne nd W-5/ enub w r t e ne g bour of t e ccu ed nd dece ed nd n ndependent eyew tne e ev dence of W- / ek S v ng d clo e t t, er d ug ter K r n w m rr ed w t t e ccu ed fter m rr ge e t rted r ng er nd, t erefore er d ug ter t rted re d ng w t t em er d ug ter w l o v ng m ll d ug ter nd t ey t rted re d ng t t e r pl ce be ng fed up w t t e r ment t t e nd of t e ccu ed er furt er ev dence ow t t, on t e d y of nc dent, t e ccu ed d been to t e r ou e nd t rted bu ng er u b nd e l o pulled t e r of er d ug ter, p cked er gr ndd ug ter nd forc ng t em to t ke longw t m erefore, er u b nd d ntervened ere fter, ccu ed went n de t e ou e nd broug t t e kn fe nd g ve repe ted blow on tom c nd c e t er u b nd u t ned bleed ng njur e nd f ll down n t e pool of blood ere fter, e w t ken to t e o p t l but e w decl red de d ere fter, e lodged t e report w c t x nd t x S e dent f ed t e kn fe rt cle-S e l o dent f ed t e clot e of er u b nd rt cle - to nd clot e of t e ccu ed rt cle - & ( ) rom er cro -ex m n t on w c c me on record ow t t, t ere d t nce of feet from er ou e nd t e ou e of t e ccu ed S e l o dm tted t t, no prev ou compl nt w f led g n t t e ccu ed to t e lltre tment to er d ug ter S e furt er dm t t t, t e ccu ed d been to er ou e on 9 3 for t k ng b ck er d ug ter K r n nd e w t ken by t e ccu ed er ev dence furt er ow t t, e longw t er u b nd l o went to drop t em t t e r ou e S e den ed t t, t ere w cuffle n between er u b nd nd t e ccu ed nd kn fe w cc dent lly t er u b nd u , from er cro -ex m n t on ttempt w m de to ow t t, dur ng t e cuffle, t e dece ed u t ned t e njur e 3 e not er eyew tne ex m ned by t e pro ecut on W-3/K r n w , t e d ug ter of t e dece ed well t e w fe of t e ccu ed, w o depo ed t t er m rr ge w t t e ccu ed w love m rr ge e ccu ed w lltre t ng nd r ng er by con um ng l quor nd, t erefore, e w re d ng longw t er p rent n 9 3 t bout 5 3 p m , t e ccu ed c me t er p rent ou e nd t rted bu ng er well er p rent e w n t ng er to jo n m t ou e e n tc ed er d ug ter from er nd pulled er r nd took t em to ou e erefore, er f t er followed t em to t e ou e of t e ccu ed ere fter, t e ccu ed left t em nd broug t one kn fe from ou e nd g ve blow of kn fe on t e tom c nd c e t of er f t er nd, t erefore, er f t er u t ned t e bleed ng njur e e w t ken to t e o p t l but e w decl red de d er ev dence ow t t, t e ou e of t e ccu ed dj cent to t e ou e of er p rent 3( ) er cro -ex m n t on ow t t, pr or to to 3 ye r of m rr ge e w know ng t e ccu ed e w re d ng lone, t oug e w v ng p rent er cro -ex m n t on furt er ow t t, fter er del very t e ccu ed d been to er ou e for fetc ng er b ck S e den ed t t, er m rr ge w oppo ed by er p rent nd, t erefore, e w re d ng longw t er p rent u , f r t e cro -ex m n t on concerned, w c ow t t de p te t ere w d pute, no prev ou compl nt w f led n t e contr ry, t e cro -ex m n t on ow t t, t ere were good rel t on n between er u b nd nd er f t er 4 o corrobor te t e ev dence of W- / ek S v ng nd W-3/K r n w , t e ndependent eyew tne W-5/ enub w r w ex m ned v de x 46 5 er ev dence ow t t, t ere u ed to be frequent qu rrel n between t e ccu ed/ l nd K r n e W-3 nd, t erefore, K r n t rted re d ng w t er p rent to t e nc dent, e n rr ted t t on 9 3 t bout 5 p m , e w t er ome t t t t me, qu rrel took pl ce between t e dece ed/ l p S w ng nd ccu ed, t e ccu ed w n t ng w fe to ccomp ny m S e d w tne ed t e nc dent of ult between bot of t em e ccu ed g ve blow of kn fe on t e c e t nd tom c of t e dece ed nd t ere fter fled w y e dece ed ub equently reported to be de d S e den ed t t, e v ng ny rel t on w t W- / ek S v ng per er ev dence, t ere d t nce between t e udd r nd t e ou e of t e ccu ed bout mtr er ou e be nd t e ou e of ccu ed l t w ugge ted to er t t, e do ng t e l bour work nd, t erefore, e ttend t e work from m to 5 p m , w c dm tted by er, but e pec f c lly t ted t t, on t e d y of nc dent, e d reported to work, owever, e d returned b ck w en t e nc dent took pl ce S e furt er dm t t t, t ere were tr ned rel t on between W- / ek S w ng nd ccu ed S e furt er dm t t t, W- / ek S w ng w oppo ng for t e m rr ge of er d ug ter w t t e ccu ed rom t cro -ex m n t on n ttempt w m de to ow t t, due to t e oppo e of t e m rr ge between W-3/K r n w nd t e ccu ed, t e ccu ed w f l ely mpl c ted n t e lleged offence 6 W- / n S vd rk r w ex m ned p nc on t e pot p nc n m well on t e e zure of t e kn fe nd t e mob le p one of t e ccu ed er ev dence ow t t, n er pre ence t e pot w own by W- / ek S v ng ere were blood t n on t e pot ol ce e zed blood t ned nd mple o l from t e pot nd pot p nc n m x 3 nd e zure memo x 3 were prep red n er pre ence, t e blood mple of t e dece ed well t e clot e of t e dece ed were l o e zed by dr w ng e zure memo x 3 nd 33 S m l rly, on 4 6 t e clot e of t e ccu ed were l o e zed v de e zure p nc n m x 35 n 6 6 , t e mob le p one of t e ccu ed w e zed 7 er furt er ev dence ow t t, on 6 6 t e ccu ed m de memor ndum t tement t t e w ll ow t e loc t on w ere t e kn fe w conce led ccord ngly, t e d memor ndum t tement w reduced n wr t ng w c t x 3 ere fter, t e ccu ed led t em nd took t em t ou e nd ccu ed produced t e conce led kn fe from t e bundle of clot e e me w e zed by dr w ng p nc n m w c t x 39 f r t e cro -ex m n t on concerned, w c only n t e den l form u , t e ev dence of t p nc w tne not ttered dur ng cro -ex m n t on W-4/ l nd kode t e p nc on t e nque t p nc n m , w o t ted t t n pre ence t e nque t p nc n m w dr wn w c t x 44 9 W-6/ od t nk r ol ce k per er ev dence, e c rr ed t e muddem l to oren c b t mr v t nd nded over t e requ t on letter x 59 nd obt ned t e cknowledgment S e w l o g ven t e duty p , w c t x 6 er ev dence l o rem ned nt ct t ere w no c llenge to c rry ng out t e muddem l to t e oren c b W- / ju r kle nd W-9/S nto lle re t e nve t g t ng ff cer , w o ve n rr ted bout t e nve t g t on c rr ed out by t em e r cro -ex m n t on l o con t of mere den l of t e ev dence e de t e ev dence of t e e w tne e eport re t x 55 nd 56 x 55 t e n ly of t e clot e of t e dece ed, w c ow t t x ull p nt, x ull rt, x 3 S ndow b n y n, x 4 nderwe r, x 5 lood t ned o l v ng blood group ‘ ’ oug ev dence of nve t g t ng ff cer e W-9/S nto lle ow t t, e forw rded t e kn fe nd clot e of t e ccu ed for n ly but t e report reg rd ng t e ex m n t on of t e we pon nd t e clot e of t e ccu ed pl ced before t e ourt ere no reference of t e d report n t e judgment of t e le rned r l ourt l o u , t e ev dence to t e kn fe nd t e clot e of t e ccu ed were t ned w t blood or not not c me before t e ourt n pprec t ng t e ev dence of W- / ek S v ng, W-3/K r n w nd W-5/ enub w r w o ppe r to be t e con tent nd corrobor t ve w t e c ot er oug t e le rned oun el for t e ppell nt/ ccu ed m de n ttempt to ow t t, t ere d pute to t e pot of nc dent ut ev dence of t e e t ree w tne e ow t t, t e ccu ed d been to t e ou e of t e dece ed nd n ted W-3/K r n w to come longw t m nd l o n tc ed t e r d ug ter from W-3/K r n w nd w t k ng t em to ou e, t t e relev nt t me, t e dece ed followed t em nd t ere fter t e nc dent occurred e blood t n per t e pot p nc n m w found n front of t e ou e of t e ccu ed W-5/ enub w r w o w re d ng be nd t e ou e of t e ccu ed pec f c lly t ted t t t e nc dent occurred n front of t e ou e of t e ccu ed 3 u , t e content on of t e le rned oun el for t e ppell nt/ ccu ed t t, t ere d pute to t e pot of nc dent not u t n ble e not er l mb of ubm on w t t, W- / ek S v ng t e w fe of t e dece ed nd W-3/K r n w t e d ug ter of t e dece ed nd, t erefore, t ey re t e ntere ted w tne e 4 dm ttedly, w le pprec t ng t e ev dence of w tne , t e ppro c mu t be w et er t e ev dence of t e w tne re d w ole ppe r to ve r ng of trut nce t t mpre on formed, t undoubtedly nece ry for t e ourt to crut n ze t e ev dence more p rt cul rly keep ng n v ew t e def c enc e , dr wb ck nd nf rm t e po nted out n t e ev dence w ole nd ev lu te t em to f nd out w et er t g n t t e gener l tenor of t e ev dence g ven by t e w tne nd w et er t e e rl er ev lu t on of t e ev dence ken to render t unwort y of bel ef nor d crep nc e on tr v l m tter not touc ng t e core of t e c e, yper tec n c l ppro c by t k ng entence torn out of context ere or t ere from t e ev dence, tt c ng mport nce to ome tec n c l error comm tted by t e nve t g t ng off cer not go ng to t e root of t e m tter would not ord n r ly perm t reject on of t e ev dence w ole 5 W le pprec t ng t e ev dence of rel t ve gre t we g t ge to be g ven to t em on t e pr nc ple t t t ere no re on for t em not to pe k t e trut nd eld t e re l culpr t n f ct clo e rel t ve w o n tur l w tne c nnot be reg rded n ntere ted w tne e term “ ntere ted” po tul te t t, t e per on concerned mu t ve ome d rect ntere t n ee ng t t t e ccu ed ome ow or ot erw e conv cted e t er bec u e e d ome n mu w t t e ccu ed or for ome ot er re on W le de l ng w t t e ev dence of w tne w o rel t ve, t e ev dence of w tne c nnot be d c rded merely on t e ground t t e e t er p rt n or ntere ted or clo e rel t ve of dece ed, f t ot erw e found to be tru twort y e d ev dence only requ re crut ny w t more c re nd c ut on 6 x m n ng t e ev dence on t e touc tone of t e cred b l ty lre dy ob erved t t t e cred b l ty of t e w tne e now ere ffected e ev dence of W-5/ enub w r concerned, w c w not ttered dur ng t e cro -ex m n t on S e n ndependent eyew tne nd t ere no embell ment n er ev dence u , not ng on record to ugge t t t e v ng ny ulter or mot ve to mpl c te t e ccu ed f l ely n t e lleged offence n t e contr ry, er pre ence t t e pot of nc dent ppe r to be n tur l e w re d ng tow rd t e b ck de of t e ou e of t e ccu ed nd t e lleged nc dent occurred n t e courty rd of t e ou e of t e ccu ed u , fter pprec t ng t e ev dence, t ere no ncon tency nd, t erefore, t e ev dence of t e e w tne e requ re to be ccepted 7 om ng to t e pect of recovery ev dence, t e ev dence of W- / n S vd rk r w o cted p nc on memor ndum t tement of t e ccu ed nd recovery t n t nce pec f c lly ow t t, n er pre ence t e ccu ed m de memor ndum t tement to t e extent t t e w ll ow t e loc t on w ere t e kn fe w conce led ccord ngly, e took t em t ou e nd produced t e conce led kn fe from t e bundle of clot e e p te er cro -ex m n t on not ng been broug t on record to d c rd er ev dence e t tement of n ccu ed recorded by pol ce off cer under Sect on 7 of t e v dence ct b c lly memor ndum of confe on of t e ccu ed recorded by t e nve t g t ng ff cer dur ng nterrog t on w c been t ken down n wr t ng e confe on l p rt of uc t tement n dm ble nd only t e p rt w c d t nctly le d to d covery of f ct dm ble n ev dence l d down by t e on’ble pex ourt n t e c e of St te of tt r r de eom n p d y y , 96 S 5 9 u , w en t e p nc w tne t ted bout t e d clo ure t tement, W- / n S vd rk r pec f c lly n rr ted w t t e ccu ed t ted n er pre ence nd n pre ence of ot er p nc e nve t g t ng ff cer l o n rr ted bout t e me 3 e m nner of prov ng t e d clo ure t tement under Sect on 7 of t e v dence ct been con dered by t e on’ble pex ourt n t e c ten of dec on n t e c e of m n nd @ ndl l rt St te of tt r r de , S n ne S 396, w ere n t e on’ble pex ourt eld t t, mere ex b t ng of memor ndum prep red by t e nve t g t ng ff cer dur ng nve t g t on c nnot t nt mount to proof of t content W le te t fy ng on o t , t e nve t g t ng ff cer would be requ red to n rr te t e equence of event w c tr n p red le d ng to t e record ng of t e d clo ure t tement 3 n v ew of t f t e ev dence of W- / n S vd rk r p nc nd ev dence of W-9/S nto lle nve t g t ng ff cer peru ed, t pec f c lly t te bout t e memor ndum t tement m de by t e ccu ed n pre ence of t e p nc , w c n p re t e conf dence nd, t erefore, de erve to be ccepted 3 dm ttedly, t e report reg rd ng n ly of t e we pon nd blood t ned clot e of t e ccu ed w ne t er produced before t e r l ourt nor before t ourt owever, t e ev dence of t ree eyew tne e w c con tent nd corrobor t ve to e c ot er, uff c ent to prove t e gu lt of t e ccu ed t furt er corrobor ted by t e ev dence of W- / n S vd rk r w o cted p nc nd er ev dence to t e extent t t t e we pon w recovered t t e n t nce of t e ccu ed, l o e t bl ed e ev dence of ed c l ff cer W-7/ r e S b le to w om t e d we pon w referred for ex m n t on w o l o op ned t t t e kn fe w rp edged we pon e ex m ned t e we pon well t e clot e of t e dece ed, w ere n t ere were cut m rk nd op n on w g ven t t t e d cut m rk on t e rt of t e dece ed re po ble by t e we pon kn fe 33 e query report t x 6 , w c ow t t, e de cr bed t e d kn fe n old ron kn fe w t ndle w t lengt 3 c m , lengt of ndle c m , lengt of bl de c m , w dt 3 c m , w t edge rp nd po nted e l o de cr be t t, bl de of teel nd texture rel t vely moot o ble njur e e ment oned re t b wound, nc ed wound nd br on e pec f c lly op ned t t, njury o to 3 ment oned n column o 7 of t e po tmortem report d ted 3 re po ble w t uc type nd k nd of rt cle prov ded for t e ex m n t on e l o forw rded t e d gr m of t e we pon kn fe 34 u , not only t e ev dence of eyew tne e but t e ev dence of p nc w tne e to t e recovery nd med c l ev dence l o con tently po nt out tow rd t e gu lt of t e ccu ed oreover, no re on c me forw rd be nd t e f l e mpl c t on of t e ccu ed erely bec u e W- / ek S v ng nd W-3/K r n w w o re w fe nd d ug ter of t e dece ed, not uff c ent to d c rd t e ev dence by tre t ng t em ntere ted w tne e , ntere ted w tne po tul te t t t e per on concerned mu t ve ome d rect ntere t n ee ng t t t e ccu ed ome ow or ot erw e conv cted e t er bec u e e d ome n mu w t t e ccu ed or for ome ot er re on 35 oug t e le rned oun el for t e ppell nt/ ccu ed, po nted out t t dur ng cuffle t e d njury occurred but t not upported by ny ot er ev dence n t e contr ry, t e ev dence on record uff c ently ow t t t w t e ccu ed w o went n de t e ou e broug t kn fe nd g ve repe ted blow on t e per on of t e dece ed erefore, t e c e l w rel ed upon by t e le rned oun el for t e ppell nt/ ccu ed on rv nd Kum r l em c nd ( upr ), not elpful 36 We re pectfully gree w t t e propo t on t t, pr v te defence need not be et up n p rt cul r m nner Suc pr v te defence need not be conf ned to t e nd v du l ccu ed lone, to be ppl ed to t e ot er oug t e n t l onu on t e ccu ed to t fy t e ourt, t e extent of ev dence t t of preponder nce of prob b l t e ere fter, t e onu ft nce pr v te defence ccepted, t ere re two que t on lone to t e n wered by t e ourt, n mely, t e defence com ng w t n t e purv ew of Sect on 96 to Sect on nd t e ot er ct ng n exce e concept of ct ng n exce to be een from t e po nt of v ew of cont nued ex tence of t e ppre en on of d nger 37 owever, t e f ct of t e pre ent c e now ere upport t e content on of t e le rned oun el for t e ppell nt/ ccu ed t t, dur ng cuffle t e lleged nc dent t ken pl ce nd t e dece ed u t ned t e njur e b olutely, t ere re no c rcum t nce on w c t c n be ncurred t t t e ccu ed u ed t e kn fe n furt er nce of pr v te defence nd, t erefore, t e judgment n t e c e of rv nd Kum r l em c nd ( upr ), not elpful to t e ccu ed 3 or t e re on recorded bove lre dy ob erved t t, t e nvolvement of t e ccu ed to t e extent of ult to t e dece ed w o t e f t er- n-l w on t e count t t e ntervened w en e w forcefully t k ng W-3/K r n w nd er d ug ter, e t bl ed by t e pro ecut on beyond re on ble doubt nd, t erefore, t e ppe l be ng devo d of mer t l ble to be d m ed ence, t d m ed 39 e fee of t e le rned ppo nted oun el for t e ccu ed be qu nt f ed per rule 4 end ng ppl c t on/ , f ny, ll t nd d po ed of ccord ngly ( , ) ( S K , )
Footnotes
- 1.S mte