Supreme Court: The 3-Judge Bench comprising of N.V. Ramana, Mohan M. Shantanagoudar and M.R. Shah, JJ. dismissed an appeal arising out of Punjab and Haryana High Court judgment, while altering the conviction and sentence awarded under Sections 304 Part II IPC to that of under Section 302 IPC.

The factual matrix of the case is as follows: Darshan Lal i.e. Complainant and his mother were witnesses to the scenario where the deceased i.e. Som Raj, complainant’s brother was seen to be followed by their neighbours fully armed with weapons and further dragging Som Raj by alleging him to have thrown stones into their house. Ramji (A5) who appeared to be in SPO uniform gave repeated kick blows to Som Raj and pressed his neck till he became unconscious.

Later, the complainant took the deceased to the hospital wherein PW 9 i.e. Inspector Ram Prakash recorded the complainant’s statement and registered an FIR. All the accused were challaned for the offence under Section 302/34 IPC.

The present appeal was filed on the trial judge forming an opinion that all the accused were guilty of offence under Section 304 read with Section 149 IPC. Aggrieved further, the parties approached the High Court, wherein the Court dismissed the appeals of the accused, allowed the State appeal and disposed of the criminal revision petition filed by the complainant by setting aside the trial court’s judgment on modifying the conviction from the offence under Section 304 Part II to offence under Section 302 IPC. Further, it was submitted that prosecution witnesses had contradictions in their statements and High Court without application of mind ignored the factum of the role played by the appellant and wrongly convicted him with other accused.

The Supreme Court on careful consideration of the facts of the case concluded its decision stating that circumstances concluding the guilt of the appellant are clearly established and High Court did not commit any error of law in convicting and sentencing the accused for an offence under Section 302 IPC. [Ramji v. State of Punjab, Criminal Appeal No. 1478-1479 of 2011, decided on 27-11-2018]

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