Anil Kumar vs State

1.The present appeal has been preferred to assail the judgment dated 16.04.2012 whereby the learned ASJ-II (North-West) Rohini Courts in SC No.

1231/2010 arising out of FIR no. 153/2010, registered at PS Keshav Puram, convicted the appellant under Section 392/397/ 307/302 of IPC. The trial

court also found the appellant guilty of offences committed under Sections 25, 27, 54 and 59 of the Arms Act.

2.He has been sentenced vide order dated 23.11.2012 as follows:

“1.The convict Anil Kumar is sentenced to Rigorous Imprisonment for a period of 10 (Ten) years and fine to the tune of Rs. 5000/- for the offence

under Section 392 read with 397 Indian Penal Code. In default of payment of fine the convict shall undergo Simple Imprisonment for a period of 15

days.

2.He is also sentenced to Rigorous Imprisonment for a period of 10 (Ten) years and fine to the tune of Rs. 500/- for the offence under Section 307

Indian Penal Code. In default of payment of fine the convict shall undergo Simple Imprisonment for a period of 15 days.

3.He is further sentenced to Rigorous Imprisonment for life with the direction that he shall not be considered for grant of remission till he undergoes an

actual sentence of 20 (Twenty) years and fine for a sum of Rs. 10,000/- for the offence under Section 302 Indian Penal Code. In default of payment

of fine the convict shall further undergo Simple Imprisonment for a period of one month.

4.Further the convict is sentenced to Rigorous Imprisonment for a period of Three (3) years and fine of Rs. 2,000/- for the offence under Section

25/27 of Arms Act. In default of payment of fine the convict shall further undergo Simple Imprisonment for a period of one week.â€​

3.The case of the prosecution - as noticed by the Trial Court, and which is borne out from the charge sheet is that on 10.05.2010 - DD No. 15

(Ex.PW-10/A) was received at PS Keshav Puram pursuant to which SI Sanjeev Verma, PW-25 along with other police officials reached Gali No. 7,

Kanhaiya Nagar, Tri Nagar where Sandeep Kumar (PW-22) produced the appellant along with a pistol allegedly recovered from the appellant. It was

informed by Sandeep Kumar that the appellant had fired upon one Krishan Kumar Bansal (deceased) and Nitin Bansal (PW-21) (son of the

deceased) who was severely injured. The victims were brought to Maharaja Aggarasain Hopsital. SI Sanjeev Verma after handing over the appellant

and the recovered pistol to ASI Mohd. Swaley reached the hospital and obtained MLC of Krishan Kumar Bansal (Ex.PW-27/L) who was declared

dead while the injured Nitin Bansal was admitted in the operation theater.

4.SI Sanjeev Verma thereafter returned to the spot and recorded the statement of the complainant Sandeep Kumar who in his statement said that he

had worked with the deceased Krishan Kumar Bansal for around 14 years in the department of Accounts at the office located at 2021/159, Ganesh

Puri, Tri Nagar, Delhi. He stated that on the day of occurrence i.e. 10.05.2010 , around 11:45 am, he along with the injured Nitin Bansal went to Axis

Bank, ND Block, Pitampura to withdraw a sum of 2,00,000/- and kept it in a carry bag of red and blue colour. Thereafter, on reaching their office the

appellant entered the office after them, and on the point of pistol snatched the bag containing money from his hand and threatened them to stay away.

5.Thereafter, the appellant ran away and tried to start a black coloured motorcycle make Pulsar bearing no. „DL 8S AW 455‟ on which the word

„Police‟ was found inscribed on the front number plate. Sandeep Kumar along with both the victims ran towards the appellant and apprehended

him. During the tussle that followed, the appellant managed to release his hand holding the pistol, and fired 3-4 shots towards them. In the meantime,

Sandeep Kumar had already snatched the bag from the hand of the appellant. However, he got distracted as soon as he realized that one bullet had hit

the right arm of Nitin Bansal, whereas another bullet hit the stomach of Krishan Kumar Bansal. Sandeep Kumar further informed the police that at

this time that the appellant ran towards Gali no.1, Kanhaiya Nagar along with the pistol, and he raised an alarm. Consequently, the appellant was

apprehended by some people along with the pistol and beaten up. The deceased Krishna Kumar was taken to Maharaja Agrasen Hospital in a Santro

car by one Hemant Mehra (PW-20), while the injured Nitin Bansal was taken by a PCR van to the same hospital.

6.On the basis of the said statement of Sandeep Kumar (Ex.PW-22/A), the case in hand was registered. During the course of examination the

prosecution examined 27 witnesses, including public witnesses Rakesh Sharma (PW-12), Rahul Gupta (PW-19), Hemant Mehra (PW-20), Nitin

Bansal (PW â€" 21), and Sandeep Kumar (PW â€" 22).

7.Rakesh Mehra (PW-12) - who is a resident of the same area, deposed that on 10.05.2010 around 12.00-12.15 pm he was passing through the area

when he found many persons gathered in the street and also found a person an in injured condition. He stated that on coming closer he found that

some person had caused injuries by bullet to Krishan Kumar Bansal and his son Nitin Kumar Bansal. He subsequently made a PCR call on the

number 100 from his mobile bearing no. 9136244442 and left the spot.

8.During cross-examination, PW-12 deposed that on his way home he saw a crowd and hence proceeded to the place of incident. He further stated

that his statement was recorded after two-three days of the incident when he was called in the police post Shanti Nagar.

9.PW-19 Rahul Gupta was also a public witness. He stated that he was running a readymade garments shop in the area. He state that he could

identify the victims as they were his regular customers. He too made a call to the PCR from his mobile bearing No. 9811520510. He identified the

appellant in court as the person beaten up by the public, and handed over to the police. He further deposed to having witnessed the appellant commit

the offence.

10.During cross-examination, PW-19 stated that he did not know the accused prior to the incident. He denied that the accused was shown to him

outside the Court by the Investigating officer and it was for this reason he had identified him in the Court. He further deposed that he had seen the

accused at the spot committing the offence and it was for this reason he could identify him. He further stated that the accused was apprehended by

the public near Gali No.1, Kanhiya Nagar, Tri Nagar, Delhi. Further, his statement was recorded at noon time after two days. He further deposed that

there was a crowd of around 100-150 public persons at the spot. He further deposed that the public ran behind the accused till Gali No. 1, where he

was apprehended. He further deposed that he did not go to Gali No.1 - where the accused was apprehended by public persons, and stated that he had

only seen the accused at the place of the incident.

11.He denied that the public persons had apprehended some other person who was released by the police. He further denied that the accused was

lifted from his office and falsely implicated in the present case on account of his animosity with one SI Jagdish Dahiya - posted at Police Station

Rohini, and one Subhash - posted at Police Station Keshav Puram. He also denied that the accused was not involved in the incident and he had

wrongly identified him at the instance of the local police.

12.Public witness, PW-20 Hemant Mehra, also a resident of that area, running a business of computer hardware, deposed that on 10.05.2010 while

coming out of his house, he heard the sound of a fire shot. Consequently, he rushed towards the spot and found the appellant running with a pistol in

his hand. He noticed Nitin Bansal suffer a bullet wound on his hand, whereas Krishan Bansal suffered a bullet shot to his stomach. He further stated

that Krishan Bansal, Nitin Bansal and Sandeep Kumar informed him that the person who was running from there had fired bullet shots on them. He

further testified that he immediately brought his Santro Car and took Krishan Bansal to Maharaja Agrasen Hospital. According to him, the PCR van

also came there which took Nitin Bansal to Maharaja Agrasen Hospital. During the recording of his testimony in court, PW-20 correctly identified the

appellant as the person running away from the place of incidence.

13.During cross-examination, PW-20 deposed that the accused was not known to him and he had never seen the accused in the area previously. He

further stated that he did not follow the accused since he felt that it was his duty to first rush the injured to the hospital. He stated that both the injured

were bleeding and, apart from blood, some liquid and bubbles were also coming out from the injury of Krishan Kumar Bansal who had been hit on the

stomach. He stated that he had physically lifted the injured into his car and some blood had come on his clothes during this process, but the police did

not seize the said clothes nor did they ask him to hand over the same. He further stated that there was not much blood which had come on the car

when he took the injured to the hospital and added that more of the liquid and air bubbles were coming out from the injury of Krishan Kumar Bansal,

than blood.

14.He further deposed that he had informed the PCR officials that he was shifting the injured to Maharaja Agrasen Hospital. He deposed that after

the incident a large number of public persons had gathered at the spot. He testified that due to this large gathering in the Gali it became difficult for

him to move his car out of the area. He further stated that Nitin was brought to the hospital by a police official. He deposed that it took him about half

an hour to reach Maharaja Agrasen Hospital and he reached at about 11:45-12:00 noon. He stated that his statement was recorded on 11.05.2010 at

the police chowki.

15.He stated that he had only seen the accused running with the pistol in his hand. He stated that he had not seen the accused actually firing upon the

injured Nitin Bansal and the deceased Krishan Kumar Bansal. The accused had already fired by that time. He further deposed that he saw the face

of the accused, when he was at a distance of about 20 steps away only once, as he had turned around to see if anybody was following him.

16.He denied that the accused had been shown to him outside the Court and that he had identified him on the pointing out of the Investigating Officer.

He further denied that he had never seen the face of the accused, or that he was not present at the time of incident and came out of his house much

later after the entire incident was over, only to shift the injured to the hospital.

PW-21 Nitin Bansal, who is the son of the deceased, correctly identified the appellant in Court while his testimony was being recorded. He

deposed that on the day of the incident i.e. 10.05.2010, he along with PW-22 went to Axis Bank, ND Block, Pitampura, Delhi, to withdraw money. He

stated that he had withdrawn an amount of 2,00,000/- from the bank and was already carrying the sum of 50,000/-. He further stated that the total

amount of 2,50,000/- was kept in a bag and he proceeded towards his office. He further deposed that at about 11:45 AM when they entered their

office - where his father Krishan Kumar Bansal (deceased) was already present, the appellant while holding a pistol came into their office and pointed

the said pistol at them. The appellant snatched the bag containing the money from the hand of PW-22, and threatened and asked them to stay inside

the office premises. He further deposed that they ran behind the appellant and found that he was trying to start a pulsar motorcycle bearing no. DL 8S

AW 455. He stated that he caught the hand of the appellant in which he was holding the pistol, while PW-22 Sandeep Kumar caught the bag, and the

father of PW-21 - Krishan Kumar Bansal (deceased) caught him from behind, on which the appellant threatened to let him free else he would fire. He

further stated that the appellant succeeded in freeing his hand and fired two-three times, as a result of which one bullet hit him on the right arm and

the other bullet hit his father in the stomach. He further deposed that PW-22 had by then snatched the bag off the appellant, and seeing no option the

appellant left the motorcycle at the spot and tried to escape. PW-21 states that they raised an alarm and some public persons overpowered him at

some distance. He stated that PW â€" 20 took his father to Maharaja Aggarsen Hospital in his Santro car and the PCR van took him to the same

Hospital.

18.In his cross-examination, PW-21 deposed that the accused had never come to their office previously, and the date of the incident was the first time

that they had seen the accused. He stated that he did not help his father when he was shot, or follow the accused because he was himself injured with

the pistol shot injury. He deposed that the accused was apprehended by some public persons at a distance of about 20-30 feet. He further deposed

that the PCR came to the spot only after about half an hour to 45 minutes. Therefore, he was shifted to a doctor's clinic located nearby by some public

persons. He stated that he was taken to the hospital only after the PCR van arrived. He deposed that he did not tell the Investigating Officer that he

was first taken to the local doctor by the public persons since the doctor did not give him any treatment. He further deposed that his statement was

recorded in the hospital at about 10:00-10:30 the next morning, since he was under treatment and had been operated upon, and was declared fit for

statement on the next morning only.

19.He further stated that when the accused had come to their office, he was wearing a helmet and that the helmet came out in the scuffle which

followed when they tried to resist and snatch their money bag back. He denied that the person, who had committed the robbery and was wearing a

helmet, had run away from the spot and the accused has been falsely implicated. He further denied that he had never seen the face of the accused as

he was wearing a helmet. He further denied that the Investigating Officer had shown him the photographs of the accused later, or that he had

deposed falsely at the instance of the Investigating Officer.

20.PW - 22 Sandeep Kumar is the person on whose statement the FIR was registered. During his examination he stated that on the day of the

incident i.e. 10.05.2010 he along with the injured Nitin Bansal had gone to Axis Bank, ND Block, Pitam Pura on his two wheeler scooter to withdraw

money. He further deposed that Nitin Bansal had withdrawn Rs.2,00,000/-from the bank and was already in possession of the amount of Rs.50,000/-

after which Nitin Bansal kept the amount of Rs.2,50,000/- in a carry bag of red and blue colour. According to him, as soon as they entered their office,

the accused entered their office with a pistol in his hand and snatched the bag from his hand on the point of pistol.

21.He further deposed that the accused threatened them to keep away otherwise he would kill them. He further stated that the accused, thereafter,

shut the door of the office and ran towards his pulsar motorcycle but they pushed the door and came outside and ran towards the accused who was

trying to start his motorcycle bearing no. DL 8S AW 455, which he could not start. He stated that the witness the word “Police†was printed on

the front number plate of the motorcycle.

He deposed that Nitin Bansal caught held of the hand of the accused in which he was holding the pistol, whereas he snatched the bag from his

hand, and the deceased - Krishan Bansal held the accused from the back. He further stated that the accused succeeded in releasing his hand from

Nitin Bansal and fired two-three times during which one bullet hit on the right arm of Nitin Bansal and one bullet hit in the stomach of his father

Krishan Kumar Bansal; blood started oozing from the right arm of Nitin Bansal and the stomach of Krishan Kumar Bansal. HeÂ

deposed that, thereafter, his attention got diverted towards Krishan Kumar Bansal and Nitin Bansal.

23.He deposed that the accused started running towards Gali no.1, Kanhaiya Nagar along with the pistol. He raised an alarm by saying “PakroÂ

â€" Pakro†after which some public persons came and apprehended the accused and started beating him. He further deposed that Hemant Mehra

PW-20 reached the spot and took Krishan Kumar Bansal to Maharaja Aggarsen Hospital in his Santro Car and after some time a PCR Van also

came there which took Nitin Bansal to the same hospital and his statement was recorded by the Investigating Officer SI Sanjeev Verma.

24.PW â€" 22 further deposed that he handed over the pistol snatched by him from the hands of the accused Anil Kumar to SI Sanjeev Verma who

examined the pistol and found it to contain four live cartridges in the magazine and one live cartridge in the chamber. He deposed that SI Sanjeev

Verma prepared the sketch of the pistol and cartridge which was recovered and that after measuring the pistol and cartridges, the same were

wrapped in a cloth and taken into possession. He further testified that SI Sanjeev Verma filled in the form of CFSL and at the same time Inspector

Ashok Kumar had also come to the spot who prepared the site plan at his instance. He deposed that the accused Anil Kumar was interrogated,

arrested and personally searched during which Rs.210/, one mobile phone make „Nokia‟ and one silver coloured Kara (Ring) were recovered.

25.He further deposed that he again joined the investigations with IO Ashok Kumar and handed over one carry bag i.e. one red and blue colour bag

with the words “With Best Complements PLOP†written on the same, in which they had brought the money from the bank, which was snatched

by the accused.

26.During his cross-examination, PW-22 stated that he saw the accused only when the accused snatched the bag from his hand. He further deposed

that the distance between the motorcycle and their office was about seven to eight paces and they got scared on seeing the pistol in the hand of

accused. Therefore, after snatching the bag they immediately shouted „Oye Oye‟.

27.He stated that the scuffle with the accused lasted for about two-three minutes. He further deposed that he remained with the injured Krishan

Kumar Bansal and Nitin Kumar Bansal, but did not follow the accused. He testified that the accused was overpowered by the public persons at a

distance of about 25-30 yards from the office. He further stated that the accused was not brought back to the place where his motorcycle was parked

but was kept at the same place where the accused was apprehended.

28.He further deposed that he did not go to the hospital with Krishan Kumar Bansal or Nitin Bansal and remained at the spot itself, where his

statement was recorded by SI Sanjeev Verma. He further testified that he saw the face of the accused after he reached the spot where the accused

was apprehended. He further deposed that the helmet of the accused came off during the scuffle. He further stated that he had no knowledge of the

whereabouts of the helmet. He denied that he had never seen the face of the assailant, or that the assailant had run away from the spot, and the

accused had been falsely implicated.

29.The Appellant, in his statement under Section 313 Code of Criminal Procedure denied all the evidences put forth before him. He stated that he had

been falsely implicated in the case since he had differences with one SI Jagdish Dahiya - posted at Police Station Rohini and one Subhash - posted at

Police Station Keshav Puram. He further stated that he was forcibly taken from his office by the police officials due to which he sustained injuries. In

his defence the appellant examined two witnesses - Ashok Kumar (DW-1) and Rajpal (DW-2).

30.During examination, DW â€" 1 deposed that he was working as a Training Supervisor in Hans Security Services, at House No. 154, Sector 2,

Mangolpur Kalan, Delhi and his duty hours were 10 AM to 7 PM. He stated that on 10.05.2010, while he was at his office some police officials came

in around 5:30 PM and took their Managing Director, the appellant, Anil Kumar with them for some inquiries. He stated that it was only on the next

morning that he found out that the police had falsely implicated the appellant in a murder case. He testified that the appellant was present in the

premises of his office on 10.05.2010 until 5:30 PM when the police officials came.

31.DW - 2 made a similar statement that on 10.05.2010 while he was working at Hans Security Services, where the appellant was already present,

some police officials came in around 5:00-5:30 PM and took the appellant away with them. He further stated that he too found out only on the next

day that the appellant had been falsely implicated.

32.After considering the testimony of the prosecution and defence witnesses, and other evidence on record, the learned Trial Court held the Appellant

guilty of offences under Section 392 r/w 397 Indian Penal Code for having committed robbery of Rs.2,50,000/- on the point of pistol; under Section

307 Indian Penal Code for having caused grievous injuries upon Nitin Bansal with such intention and knowledge and under such circumstances that if

by that act he caused the death of Nitin Bansal, he would have been guilty of murder; under Section 302 Indian Penal Code for having committed the

murder of Krishan Kumar Bansal; and under Sections 25/27/54/59 of Arms Act for having been found in possession of pistol containing one live

cartridge and also having used the same.

Arguments of the Appellant

33.Mr. Sethi, learned counsel for the appellant, has challenged the conviction on mainly the following grounds:

(i)Even though PW-21 Nitin Bansal had received injuries at about 11:45 am, he only managed to reach the hospital at about 12:45 pm, which is around

one hour post the time of the incident. Further, no credible evidence and explanation has been shown to justify the delay of one hour;

(ii)The statement that an amount of Rs. 2,50,000/- was withdrawn from the Axis Bank account has been denied by the Manager of the Bank. Further,

none of the police officers had made a statement that the appellant made an attempt to rob Rs. 2,50,000/- from the victims. The amount of Rs.

2,50,000/- was not shown to be recovered or handed over to the police except the red color bag;

(iii)No blood stains were recovered from the clothes or the car of PW-20 Hemant Mehra, hence, making the story false. Statement of PW-20 shows

that he had carried only the deceased Krishan Kumar Bansal to the hospital. Thus, the name of PW-20 on the MLC of the injured Nitin Bansal shows

that the document, i.e. MLC of Nitin Bansal is false and fabricated;

(iv)No burn injuries were caused either on the clothes or the skin of both the injured and the deceased by the bullets alleged to be fired by the

appellant;

(v)The assailant was wearing a helmet at the time of the incident but the same was not found. Further, the identity of the assailant could not have

been established since he was wearing the helmet. Furthermore, the personal search memo has revealed that no driving license was recovered from

the possession of the appellant thus it cannot be established that he was driving a motorcycle;

(vi)There are material discrepancies in the testimonies of the eye witnesses with regard to the time and place of occurrence of the incident.

(vii)The locations at which the fired bullets were recovered belie the story of the prosecution.

34.Learned counsel for the appellant has, thus, contended that no case is made out against the appellant under Sections 392/397/ 307/302 of IPC and

Sections 25, 27, 54 and 59 of the Arms Act.

Arguments of the State

35.It was the case of the prosecution that the motorcycle used by the appellant to commit the offence was a stolen property, and the theft was

recorded FIR No. 138/2010 registered at PS South Rohini (Ex.PW-8/A). The prosecution led PW-8 HC Jagdish Chand to establish that the correct

registration number of the stolen motorcycle was „DL-4S-AY-5455‟ and not „DL-4S-AS-455‟.

36.The prosecution also placed reliance on the PCR details of the date of the incident i.e. 10.05.2010. Numerous calls were made and recorded by the

PCR staff. The same are exhibited as Ex.PW18/A, Ex.PW18/B and Ex.PW18/C as proved by PW-18 HC Dharamveer in his testimony. There are

several independent public eye-witnesses to the incident, as they were present at the spot, and they are reliable and credible. Their testimonies have

not been dented in their cross-examination.

37.Mr. Katyal, the learned APP refers to the testimony of PW-1, Dr. V.K. Jha, who conducted the postmortem on the dead body of the deceased

Krishan Kumar Bansal. PW-1 in his deposition has stated that „the range of fire arms was near range beyond the flame effect but within the

powdering range.‟ Hence, there was no flame effect or burning on the clothes of the victims.

38.Mr. Katyal also places reliance upon the testimonies of PW 17- L. Babyto Devi, Senior Scientific Officer, FSL Rohini & PW 23- Puneet Puri,

Senior Scientific Officer-cum-Ex-Officio Chemical Examiner GNCTD FSL Rohini. The forensic evidence corroborates the testimonies of the eye

witnesses with regard to the use of the recovered fire arm for commission of the offences in question.

Discussions and Decision

39.We have heard the submissions of learned counsels and carefully perused the record. We now proceed to deal with the contentions advanced by

the learned counsels.

40.The first submission advanced by the learned counsel for the appellant is that PW-21 reached the hospital after an inordinate delay of about one

hour, post the incident. He places reliance on the MLC of PW-21, wherein the time of arrival has been recorded as 12:45 PM. A perusal of the cross-

examination of PW-21 reveals that the PCR van in which he was brought to the hospital arrived at the scene of crime only after about 30-45 minutes

post the time of the incident. Meanwhile, he was shifted to a nearby clinic by certain public persons. Further, PCR call at 12:30:52 pm from PCR Van

C17 recorded that „Jis larke ko goli lagi hai Yadav clinic se uske parents Aggarsain hospital le jana chahte hai, injured ko hospital le jaa rahe

hai‟.Thus, PW-21 Nitin Bansal who was injured on account of gun-shot had been shifted to Maharaja Aggarsain Hospital from Yadav Clinic where

he was initially taken. We, thus, find no merit in this argument advanced by the learned counsel for the appellant. There was no inordinate delay, and

the so-called delay stands sufficiently and convincingly explained.

41.Learned counsel for the appellant has submitted that PW-21 had not withdrawn Rs. 2.50 lakhs from Axis Bank. The withdrawal of money on

10.05.2010 had been denied by the manager of the Axis Bank. Ajesh Gupta (PW11) Deputy Manager, Axix Bank in his testimony has stated in reply

to the notice dated 06.07.2010 sent by police officials that “Further, no transaction of the said amount of Rs. 2,50,000/- is appearing in the account

on 10.05.10â€. However, in the enclosed certified copy of the account statements of the deceased Krishan Kumar Bansal (Ex.PW-11/A), the

withdrawal of a sum of Rs. 2,00,000/- on 10.05.2010 is reflected from the bank from account bearing no. 040010100363471. Thus, this documentary

evidence corroborates the oral testimony of Nitin Bansal (PW-21) and Sandeep Kumar (PW-22) in which they have stated that the sum of Rs.

50,000/- was already in their possession, and only a sum of Rs. 2,00,000/-was withdrawn from the bank on 10.05.2010.

42.Learned counsel for the appellant has further submitted that the amount of Rs. 2,50,000/- was never recovered from the appellant, nor any cash

amount has been shown to be handed over to the police except one red color bag in which the amount was kept.

43.We do not find any merit in this submission, for the reason that the money was not recovered from the accused. It has come in evidence that

during the scuffle, the bag containing the money was snatched back from the accused by Sandeep Kumar PW-22. It was a case of failed robbery,

since the robbery did not succeed. The money was, therefore, rightly not made case property. It has come in the testimony of Nitin Bansal PW-21

that the money was used in the treatment of Nitin Bansal and towards the last rites of the deceased Krishan Kumar Bansal. The medical bills placed

on record by the prosecution clearly show that the amount of Rs.2,03,435/- was used for the treatment of Nitin Bansal vide Ex.21/A. The rest of the

amount was used to perform the last rites of the deceased, Krishan Kumar Bansal.The submission of Mr. Sethi that non-recovery of blood stains from

the clothes, or the car of PW-20 Hemant Mehra, discredits his entire statement, and makes PW-20 a false witness, has no merit. He has further

contended that the statement of PW-20 shows that he had carried only the deceased Krishan Kumar Bansal to the hospital. However, the name of

PW-Â 20 is also found on the MLC of the injured Nitin Bansal. This belies the story of the prosecution.

45.The learned ASJ has adequately dealt with this submission of the appellant in the impugned judgment. Since we accept the reasoning of the trial

court, we would like to reproduce the observations made by the trial court on the said aspects. The same read as follows:

“71 ……………I have considered the submissions made and I may observe that Firstly the witness Hemant Mehra has explained that there was

not much blood coming out from the wounds of the injured and in fact there was liquid and bubbles oozing out from the wound which explained why

his clothes were not soiled. Secondly the the MLC of the deceased Krishan Kumar Bansal which is Ex.PW27/L proves that he had been brought to

Maharaja Aggarsain Hospital by Hemant Mehra. In fact Hemant Mehra (PW20) has also explained that Nitin Bansal had been brought to the hospital

later on by the PCR. He has proved that PCR officials came to the spot when he was in the process of shifting the injured to the hospital and

therefore when the PCR brought Nitin Bansal to Maharaja Aggarsain Hospital it was he who had given the details to the hospital. The presence of

Hemant Mehra (PW20) is also reflected from the MLC of Nitin Bansal which is Ex.PW2/A. Lastly the Postmortem Report Ex.PW1/A of Krishan

Kumar Bansal proves that the gun shot injury received by the deceased was on spinal cord i.e. Lumber 4 and 5 and he died on account of spinal shock

as a result of bullet injuries consequent to fracture Lumber4 and 5 vertebrae which explains why there was less blood and more of the liquid fluid

oozing out from the wound of the deceased.â€​

46.In his statement, as well as cross- examination recorded by the Ld. Trial Court, PW-20 Hemant Mehra has testified that the place of the incident

was hardly about 50- 60 steps away from his house No.3833/ 7. He has stated that he felt it was his duty to take the injured to the hospital, since both

the injured had received gunshot injuries. Thus, he chose not to follow the accused. He further stated that he had carried Krishan Kumar Bansal

(deceased) in his car and thereafter shifted him to Maharaja Aggarsain Hospital. He further testified that he reached Maharaja Aggarsain Hospital

after about half an hour, since a huge crowd had gathered in that gali and he found it difficult to move his car out of the area.

47.PW-20 has in his examination-in-chief as well as cross-examination testified that there was more liquid and bubbles coming out from the injury of

the deceased - who had been hit on the stomach. Consequently, not much blood had come on the car. He further stated that some blood had also

come on his clothes but the same were not seized by the police officials. Further, PW-20 was in the process of shifting the injured inside the hospital

when the PCR arrived with the injured PW- 21 Nitin Bansal. It was PW-20 who had given all the personal details of PW-21 at the time of his MLC

and, therefore, the presence of the name of PW-20 on the MLC of PW-21 - when the latter had been brought to the hospital in a PCR van, stands

justified.

48.We find no reason to disbelieve PW-20, who is an independent public witness, since, he did not know the accused or had any animosity with him.

His testimony displays natural course of conduct on his part. Non seizure of his stained clothes, or the seat cover of his car â€" which too may have

got stained is not fatal to the case of the prosecution in the face of such overwhelming eye witness account brought on record. The statement of PW-

20 is corroborated by the other prosecution eye witnesses and by the documents prepared at the hospital in relation to the deceased and the injured

Nitin Bansal.

49.Mr. Sethi has further contended that no burn injuries were caused either on the clothes or the skin of both the injured and the deceased by the

bullets alleged to have been fired by the appellant. PW-1, Dr. V.K. Jha, who conducted the postmortem of the dead body of the deceased â€" Krishan

Kumar Bansal, in his testimony stated that the cause of death of Krishan Kumar Bansal was spinal shock as a result of bullet injuries consequent to

fracture Lumber 4 and 5 vertebrae. He further testified that the firearm injury was sufficient to cause death in ordinary course of nature. Furthermore,

he deposed that the range of firearm was ‘near range beyond the flame effect but within the powdering range’.

50.The opinion of the medical officer is corroborated by the testimonies of the eye-witnesses, who stated that the bullets were fired from a close

range. Hence, there was no possibility of a flame effect or burn injuries on the clothes or skin of the victims. This contention of the appellant is,

therefore, rejected.

51.Learned counsel for the appellant has contended that even as per the testimonies of the eye witnesses, the assailant was wearing a helmet at the

time of the incident. He submits that, thus, it was not possible for the assailants identity to be established. He has further contended that no helmet was

found from the place of the incident, thus, belying the testimonies of the public witnesses.

52.Learned trial court while dealing with this submission before it has observed as follows:

“76. ..................I have considered the submissions made before me. At the very outset I may observe that in so far as the aspect of the witness

not having seen the accused is concerned, it is unbelievable because the witness has repeatedly asserted that there was a scuffle when the accused

had snatched the bag from his hand on the point of pistol but thereafter the injured Nitin Bansal caught hold the hand of the accused in which he was

having the pistol whereas he (witness) snatched the bag from the hand of the accused and Krishan Kumar Bansal also apprehended the accused from

the back side but the accused succeeded in releasing his hand from Nitin Bansal and fired two to three times on which one bullet hit on the right arm

of Nitin Bansal and other bullet hit in the stomach of Krishan Kumar Bansal on which blood started oozing out from right arm of Nitin Bansal and the

stomach of Krishan Kumar Bansal.

The victim Nitin Bansal and witness Sandeep have explained that it was during this scuffle that the helmet of the accused had come off. The witness

Sandeep has specifically explained that on this his attention was diverted and the accused started running away towards gali no.1 Kanhaiya Nagar

along with pistol. He has specifically stated that he had seen the accused when he snatched the bag from his hand and immediately did not raise an

alarm because they were shocked and initially no public persons came to their rescue as nobody could understand as to what had happened and the

whole incident took place within two-three minutes. The witnesses Rahul Gupta and Hemant Mehra who had witnessed the firing of shots and seen

the accused running along with a pistol in his hand, with public chasing him after which he was apprehended, have also specifically explained the

above sequence. Further, the witness Sandeep Kumar has proved that it was he who had taken the pistol from the hand of the accused which he later

handed over to the police. Merely because the police has failed to recover or seize the helmet in question, cannot be a ground to disbelieve the

witness. It has come on record that a large number of public persons had gathered in the street in hundreds and the entire attention of the eye

witnesses was on the injured and in rushing the injured to the hospital in an attempt to save their lives. Therefore, the possibility of the helmet not being

noticed or being picked up by some public person who walked away with it, cannot be ruled out. Therefore, non recovery of the helmet will not be

fatal to the case of the prosecution.â€​ (emphasis supplied)

53.We find ourselves in complete agreement with the findings and reasoning returned by the learned ASJ on the above aspect. It has been fairly

established that during the tussle, the helmet of the appellant came off and, therefore, the public witnesses could see the face of the appellant. The

non-recovery of the helmet â€" which came off on a public street, in the face of such a major incident does not dent the case of the prosecution. The

focus of the witnesses and the public that had gathered, obviously, would have been incident; the inured, and; the apprehension of the accused, and not

the recovery of the helmet of the accused. The possibility of someone picking it up and keeping it â€" since it lay unclaimed (as the accused was

apprehended and handed over to the police), cannot be ruled out. 54.         As far as the credibility and reliability of the witnesses

produced by the defence is concerned, the learned trial court has found the same to be untrustworthy, as no documentary proof wasÂ

placed on record by the defence witnesses to prove that they were employees of the appellants. The learned trial court while finding the

claim of the appellant and the witnesses produced false, observed as follows:

“93. I may observe that both the witnesses are highly untrustworthy. They have not been able to produce any documentary record to prove that

they were the employees of Anil Kumar. Further, this claim of the accused Anil Kumar and the defence witnesses that Anil Kumar was present in his

office at House No. 154, Sector 2, Mangolpur Kalan, Delhi on 10.5.2010 and lifted by the police at 5:30 PM stand falsified on three counts. Firstly the

record of the Police Control Room in the form of PCR forms Ex.PW18/A, PW18/B and Ex.PW18/C as discussed herein above, which is an official

record being maintained in the ordinary course of business proved by HC Dharamveer (PW18) and presumed to be correct and has not been duly

controverted establishes that on 10.5.2010 at 12:26:59 when the PCR Van C-16 reached the spot the accused had already been apprehended by the

public persons along with pistol; at 12:37:58 he disclosed his name as Anil Kumar S/o Roshan Lal R/o Bahadurgarh, Haryana and at 12:23:49

information was received from PCR Van T-53 that the weapon which was used by Anil Kumar was a Chinese pistol. Secondly the MLC of the

accused Anil Kumar dated 10.5.2010 which is Ex.PW27/K establishes that he was taken to BJRM hospital at about 3:30 PM for his medical

examination with the alleged history of being beaten by public persons where he was treated by Dt. Sumit Arora and Dr. Anil after which the accused

Anil Kumar was taken to the FSL Rohini where swabs of both his hands were taken. This out rightly defeats the claim of the accused Anil that he

was lifted at 5:30 PM and falsely implicated after the actual person was left. Lastly all the independent eye witnesses who were public persons and

had personally witnessed the incident, have identified the accused Anil Kumar as the assailant and the person who had been caught at the spot and

there being no history of animosity, there is no reason why they would have falsely implicated the accused. In view of the aforesaid, I hereby hold that

the entire defence of the accused is sham and hereby rejected.â€​

55.We find no reason to take a different view than that of the learned ASJ. The identity of the appellant was established beyond all reasonable doubt.

We find it highly unbelievable that the appellant was present in his office premises at the time of the incident. The appellant was apprehended by many

public persons. Public witnesses have identified him as the one 05:30 p.m. is belied by the fact that the contemporaneous PCR record, as well as

the MLC of the appellant show that he was apprehended from the spot of the incident and taken to the hospital for his medical examination.

Pertinently, in the PCR record, one of the entries recorded at 12:37:58 (from PCR Van C16) is that the identity of the assailant is Anil S/o Roshan Lal,

Age 27 years, R/o Gali No.1, Patel Nagar, Bahadurgarh, Haryana. Even the make of the pistol used as “Chinese†is recorded at 12:39:49

from PCR Van T53. The aforesaid is a contemporaneous record. The name and particulars of the assailant and the make of the pistol used by

him could not have been magined at the spur of the moment. They were disclosed by the appellant upon his apprehension.  WeÂ

therefore find no reason to believe the testimonies of the defence witnesses.

56.The firearm used in the crime has been connected to the crime. The forensic evidence also establishes the use of the same by the appellant.Â

The learned court has marshaled the said evidence in the following manner:

“88. After the recovery of the pistol the same had been sent to FSL Rohini for examination along with the cartridges and cartridge cases and one

metallic piece recovered from the body of the deceased at the time of postmortem. Sh. Puneet Puri (PW23), Senior Scientific Officer has proved the

Ballistic Report which is Ex.PW23/A and has proved that the pistol (Ex.P2) was the same which had been examined by him as F1 and the cartridges

(Ex.P3) were the same which had been sent to him for examination. He has also identified the test fired bullets and the cartridges which were sent to

him for examination and the test fired cartridges. The witness has further proved that the improvised pistol was a firearm and the cartridges, cartridge

cases, fragment of jacket of bullet and bullet were ammunition as defined in Arms Act. He has conclusively proved that the cartridge cases which had

been recovered from the pistol Ex.P3 had been fired through the improvised pistol Ex.P2 which he has opined since the individual characteristics of

firing pin marks and breech face marks present on the said cartridges were found identical when compared with the test fire cartridges under

microscope examination.

89.Further, the ballistic report in respect of the swabs of the accused which report is Ex.PW23/B shows that gunshot residue particles (GSR) were

detected around the hole on the half sleeves shirt marked exhibit 'C2' (belonging to the injured Nitin Bansal). However, no opinion could be given on

the swabs due to insufficient data.

90.Therefore, under these circumstances, I hereby hold that the prosecution has been able to establish that two bullets had been fired from the pistol

snatched from the hand of the accused Anil Kumar by Sandeep Kumar.

91.Further, as per the FSL reports which are Ex.PW17/A & Ex.PW17/B show that human blood of 'B' Group was detected on gauze cloth piece

exhibit 2 (lifted from the spot); human blood of 'AB' Group was detected on gauze cloth piece exhibit 3 (lifted from the back tyre of motorcycle);

human blood was detected on cemented piece exhibit 4 (blood stained earth); blood was detected on control cemented piece exhibit 5 (earth control);

human blood was detected on shirt exhibit 12 (shirt of accused Anil Kumar); human blood of 'AB' Group was detected on Baniyan exhibit 13a

(Baniyan of injured Nitin Bansal); human blood of 'AB' Group was detected on shirt exhibit 13b (shirt of injured Nitin Bansal); human blood of 'AB'

Group was detected on pants exhibit 13c (pants of injured Nitin Bansal); human blood of 'AB' Group was detected on handkerchief exhibit 13d

(belonging to injured Nitin); human blood of 'B' Group was detected on Baniyan exhibit 14a (belonging to deceased Krishan Kumar); human blood of

'B' Group was detected on pant exhibit 14c (belonging to deceased Krishan Kumar; human blood was detected on shirt exhibit 14d (belonging to

deceased Krishan Kumar) and human blood of 'B' Group was detected on gauze cloth piece exhibit 15 (blood sample belonging to deceased Krishan

Kumar). It therefore stands established that the blood group of deceased Krishan Kumar Bansal was of 'B' Group and of the injured Nitin Bansal was

of 'AB' Group. The presence of the blood groups belonging to the injured and the deceased on the various exhibits lifted from the spot conclusively

establishes that the incident had taken place at the spot from where the exhibits were lifted. I hereby hold that the forensic evidence corroborates the

oral testimonies of the various eye witnesses and injured.â€​ (emphasis supplied)

57.We agree with the above findings, and no argument has been advanced by learned counsel for the appellant to persuade us to take a different

view. Thus, it is fairly established by the testimony of PW- 23 Puneet Puri that the death of Krishan Kumar Bansal and the injury of Nitin Bansal was

a result of the bullets fired upon them by the appellant by use of the same firearm which was recovered. The bullet recovered from the seized pistol

and that retrieved from the body of the deceased are of the same origin and fired from the seized pistol, as established by the ballistic reports led in

evidence by the prosecution.

58.Mr. Sethi has laid much emphasis on the point that the places at which the pellets/ empty case of the fire bullets were found, renders the case of

the prosecution doubtful. He has drawn our attention to Ex. PW-6/A, which is the site plan prepared to scale. He submits that one pellet was found

just outside the staircase of the premises where the accounts office of Krishan Kumar Bansal was located. The same is shown as Point-B in Ex. PW-

6/A. At Point-C, which is at a distance of 655 cms i.e. 6.55 mtrs from Point-B towards Gali No.7/pucca road side, an empty case was found. Point-D

in Gali No.7/pucca road side is the point where Sandeep Kumar, Nitin Kumar Bansal and Krishan Kumar Bansal overpowered the accused when he

was trying to start his motorcycle, and where he fired upon Nitin Kumar and Krishan Kumar Bansal, and injured them. Around this point, blood was

found at the spot. Point-H, which is at a distance of about 800 cms i.e. 80Â mtrs from the place where the motorcycle was parked (which is marked

as Point-E in the site plan), is the point where the empty case was found.

59.The submission of Mr. Sethi is that the location of the pellets and the empty cases belies the story of the prosecution. He particularly emphasizes

that the pellet could not have been recovered from Point-B, as it is not explained as to how the same reached Point-B, i.e. outside the staircase of the

office premises of the deceased/ injured, if it was fired at Point-D, which was about 10-12 mtrs. away from the point where the incident allegedly took

place.

60.We do not find any merit in this submission of Mr. Sethi. It has come in evidence that the accused fired a few shots, including those which injured

Nitin Bansal and caused the death of Krishan Kumar Bansal. The distance between the place where the incident occurred and the places at which

the pellets/ cases were found is not so large as to create any doubt with regard to their placement. Pertinently, PW-23 Puneet Puri, Senior Scientific

Officer-cum-Ex-officio Chemical Examiner, FSL Rohini, Delhi, who examined the pistol and the bullets/ cartridges was not cross-examined on behalf

of the accused, and it was not suggested to him that the empty case/ pellets could not have been found at the locations and they were actually found

and shown in the scale site plan Ex. PW-6/A, in the natural course. It goes without saying that when a fire arm is used in a situation of the kind arising

in the present case, the direction in which the pellets/ empty cases/ cartridges may fall need not result in a predictable pattern. Thus, we find no merit

in this submission of Mr. Sethi.

61.Finally, while addressing the contentions regarding contradictions and discrepancies in the testimonies of eye witnesses as raised by the learned

counsel for the defence, the learned trial court while relying upon the judgments of the Supreme Court in State of H.P.

Vs. Lekhraj and another, JT 1999 (9) SC 43; Surender Singh Vs. State of Haryana, JT 2006 (1) SC 645; Ousu Varghese v. State of Kerala, (1974) 3

SCC 767; Jagdish Vs. State of Madhya Pradesh, AIR 1981 SC 1167; State of Rajasthan Vs. Kalki, (1981)2 SCC 752; and Bharwada Boginbhai Hijri

Bhai Vs. State of Gujarat, AIR 1983 SC 7453 (1), held:

“100. Applying the settled principles of law to the facts of the present case it is evident that at the time of the incident it was Krishan Kumar

Bansal, Nitin Bansal and Sandeep Kumar who were together in the shop. The whole incidenst must have lasted for hardly around a minute while they

were in the shop when the accused snatched the bag containing money on the point of pistol. It is natural that the victims must have been taken by a

surprise and were in a state of shock to have reacted immediately and it took them time to realize what was going on after the bag was snatched on

the point of a pistol and the accused was going away to start his motorcycle when they actually followed the assailant/ accused while he was trying to

start his motorcycle and also caught hold his hand in which the accused was having the bag and the hand in which he was holding the pistol. Surprised

on reaction of the victims the accused started firing gun shots from his Chinese pistol after managing to free his hand from the grip of Nitin while

Sandeep snatched the bag containing the looted/ robbed amount from the hands of the accused and one shot hit Nitin Bansal on his hand while another

shot hit Krishan Kumar Bansal on his stomach. While the attention of the public persons diverted to the victims the accused in the meanwhile started

to flee on foot as his motorcycle did not start but for the fact that Sandeep Kumar raised an alarm initially by shouting 'oye oye' and thereafter

'Pakropakro' on which public persons started chasing the accused and after a distance of about 20-30 feet they were able to apprehend him and also

thrashed him before the police reached the spot. The witnesses Rakesh Mehra, Hemant Mehra and Rahul Gupta were the witnesses who were

standing in the gali and had heard the gun shots when they saw the accused firing shots and running away. In fact Hemant Mehra (PW20) had come

out of his house when the scuffle was going on and it was for this reason that he was able to see the face of the accused Anil Kumar. The distance

and the directions from which the witnesses had witnessed the incident was different and this explains the difference in perception and how each

public witness has perceived the incident from a different angle and in a different manner. It is normal that eye witnesses are often overtaken by

events and occurrences which they could not have anticipated which has an element of surprise and therefore, the mental faculties cannot be

expected to be attuned to absorb the details. Further the powers of observation differ from person to person and what one may notice, another may

not and therefore, by and large it is not expected of a public witness to possess a photographic memory and to recall the details of an incident as a

tape recorder more so when the incident is such that the sequence of events took place in rapid succession or in a short time span as has happened in

the present case and hence, the contradictions & discrepancies found in the statements of the public witnesses namely Hemant Mehra, Rahul Gupta,

Nitin Bansal and Sandeep Kumar as highlighted by the Ld. Defence Counsel [Ref.: Bharwada Boginbhai Hijri Bhai Vs. State of Gujarat (Supra)].

101.A discrepancy in the number of the motorcycle mentioned by the various eye witnesses has been duly highlighted by the Ld. Defence Counsel. I

may note that this discrepancy stands validly explained. The evidence on record including the photographs Ex.PW9/A6, Ex.PW9/A7, Ex.PW9/A9,

Ex.PW9/A11, Ex.PW9/A12, Ex.PW9/A14 and Ex.PW9/A15 show that the motorcycle was in fact bearing an incomplete number plate i.e. bearing

no. DL4SAW455 mentioned on the back side of the number plate. It is unrealistic to expect that public persons should make a precise or reliable

statement and to recall exact number of the motorcycle as seen by them since usually people make their reliable estimates on the basis of what they

had seen at the spur of the moment.

102.Therefore, under these circumstances, I hold that the discrepancies as pointed by the Ld. Defence Counsel if any, are not material and have been

explained. The documentary/ circumstantial evidence in the form of wireless messages recorded in PCR forms Ex.PW18/A, Ex.PW18/B and

Ex.PW18/C and the Forensic Evidence in the form of FSL and Ballistic Reports, corroborate the oral testimonies of the witnesses who I hold are

reliable and trustworthy and also established the incident having take place and the witnesses having been present at the spot and witnessed the same.

Even otherwise, none of the public witness was previously known to the accused or any history of animosity between them and hence, there is no

reason why they would falsely implicate the accused only to assist the local police in working out the case as alleged by the accused. In view of the

above, I find the argument raised by the Ld. Defence Counsel devoid of merit.â€​

62.Lastly, Mr. Sethi seeks to advance an alternate argument that as per the MLC record of the appellant, it was found that the appellant was tested

positive for having consumed alcohol. He states that the appellant had no intention to commit murder or cause grievous hurt since he was under the

influence of alcohol.

63.Mr. Sethi seeks to place reliance upon Abrar @ Joohi V. State (Govt. of NCT of Delhi), 2012 IX AD (DELHI) 377, the relevant para of which is

reproduced below:

“22.This takes us to the alternative plea taken by the counsel that even assuming the case to be true, the matter would still not fall within the

definition of murder but would be culpable homicide not amounting to murder punishable under section 304 part i or ii IPC. We notice that there was

no previous animosity between the appellant and the deceased. On the day of incident, they all were present at their place of work to worship tools.

They had performed the customary „pooja‟ and there was no annoyance. Only when they were enjoying drinks, minor tiff occurred between the

accused and the deceased over making larger peg for the deceased. Even that matter was pacified and settled. Thereafter, PW-6 and PW-8 left.

When Pritam went out, there was no animosity left between the two. We further note that there was no pre meditation to inflict injury to the deceased

as the appellant was not armed with any weapon. Only a single fatal blow was inflicted on the neck of the deceased. Both the accused and the

deceased were in an inebriated condition. The appellant had no criminal antecedents and was not involved in any such criminal activities. The weapon

used in the occurrence was an ordinary

„Rapi‟ (used for cutting clothes/leather) and was available at the spot. The consumption of liquor apparently impaired mental faculties and the

appellant lost power of self-control. In the initial altercation, no physical harm was caused by the appellant to the deceased. The appellant did not take

undue advantage and victim was given a solitary fatal stab blow in a sudden fight, in a fit of rage and under the influence of liquor. It ruled out his

„intention‟ to murder Vinod.â€​

64.We do not find any merit in this submission of Mr. Sethi either. The present is a case where the appellant went armed with a loaded pistol to

commit robbery at gunpoint. He even managed to snatch the money bag at gunpoint and fled from the office of KrishanÂ

Kumar Bansal and Nitin Bansal. When the deceased and the injured along with Sandeep Kumar tried to foil his attempt to flee with the

money on his motorcycle, he did not hesitate to use his weapon and to shoot at Krishan Kumar Bansal and Nitin Bansal. Even after shooting them,

he attempted to flee from the spot. Thus, it was a premeditated and planned act of the appellant inasmuch, as, he was aware that the victims

were carrying substantial amounts of money. Reliance placed on Abrar (supra) is not apposite in the facts of the present case. That was a case

where the incident took place without any premeditation or planning. The incident took place between persons who were known to each other with no

previous animosity between the accused and the deceased. Only one fatal blow was inflicted on the neck of the deceased, and that too when the

accused was not armed with any weapon. The accused had no criminal antecedents and was not involved in any criminal activity. On the other hand,

the incident in question took place with premeditation; with a deadly weapon; between persons who were strangers, and; the appellant appears to be

involved in the theft of the motorcycle which he used during the commission of the crime. The Supreme court in Shankar Jaiswara v. State of W.B.,

(2007) 9 SCC 360, has observed that there is “Nothing to suggest that at the time the appellant attacked the victim his mind was so affected by the

drink he had voluntarily taken that he was incapable in forming the intention requisite for making his act the offence charged against him.†â€" plea

of intoxication rejected.

65.In light of the facts, evidences and testimonies produced before us we do not find any reason to doubt the credibility of the public witnesses

involved in the present case. To reiterate the conclusion arrived by the trial court. We agree that minor variations in testimonies of eye witnesses are

due to normal errors of observation, normal errors of memory due to lapse of time, due to mental disposition such as shock and horror at the time of

occurrence, and the like.

66.Having considered the entire evidence on record, this Court does not find any fault in the findings arrived at by the trial Court with regard to

conviction of the appellant under Section 392/397/ 307/302 of IPC and Sections 25/27/54/59 of the Arms Act. Therefore, the conviction and sentence

of the appellant for the said offences is hereby upheld.

67.Appeal is accordingly dismissed.