Gujarat High Court: The present appeal was decided by the Bench of Akhil Kureshi and A.Y. Kogje, JJ., filed by the accused against the order of the lower court in which the accused was awarded 6 months rigorous imprisonment and fine of Rs 1 lakh for offences under Sections 302, 114 and Section 504 of the Penal Code, 1860.

The lower court had given its judgment based on the FIR filed by the mother of the deceased with the alleged facts that on 21-9-2012, both the accused at 8.45 a.m. had come to the deceased’s house and started abusing her son (deceased) saying that he was not giving their land, thereafter dragging him towards the field, and then inflicted a blow with a plough on his thigh and further assaulted him with multiple grievous injuries, as a result of which he died. The accused, i.e. the father and the son, in this matter, appealed before the High Court that the prosecution had failed to prove the charges of murder beyond reasonable doubt. The learned advocate from the respondent in the present case contended that the witnesses who were examined being ‘interested witnesses’ cannot be relied upon and their versions cannot be taken into consideration to convict the appellants, since there were discrepancies in the statements by the eyewitnesses. Also, the prosecution had failed to prove that the murder weapons belonged to the respondent.

The Court relied on the judgment of the Hon’ble Supreme Court in Chandrappa v. State of Karnataka,  (2007) 4 SCC 415 and held that since the prosecution has failed to establish the motive behind the offence beyond reasonable doubt, this would lead to dismissal of the appeal and quashed and set aside the judgment of the lower court. The Court acquitted the appellants of all the charges by granting them the benefit of doubt. [Navinbhai Kaliyo Vithalbhai Baria v. State of Gujarat, Criminal Appeal No. 815 of 2014, decided on 30-11-2017]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.