N. P. SINGH, J.

1. These appeals have been filed on behalf of five accused persons, who have been convicted under Section 302 read with Section 149 of the Penal Code for committing murder of Gurbux Singh and Wasava Singh and have been sentenced to undergo rigorous imprisonment for life. They have also been convicted under Section 148 of the Penal Code and have been sentenced to undergo rigorous imprisonment for one year

2. It is the case of the prosecution that Rulwant Kaur, the daughter of Gurbux Singh (deceased) and Raghbir Singh, son of Jarnail Singh, one of the accused fell in love with each other. As the marriage could not materialise due to opposition, two months prior to the date of occurrence, both of them committed suicide. It is said that accused Jarnail Singh and his four sons who are the other four accused had a grudge against Gurbux Singh that the latter was responsible for the death of Raghbir Singh aforesaid

3. On September 25, 1974 before noon Gurbux Singh, his elder brother Wasava Singh along with Surjit Kaur (PW 4) the wife of Gurbux Singh, Sukhwant Kaur (PW 5) the daughter of Gurbux Singh, and Surinder Singh (PW 6) son-in-law of Gurbux Singh returning to their village from Sirsa in a bullock cart after selling green fodder and making some purchases in the market. On the way they saw from the opposite side the five accused coming in a truck which stopped in front of the bullock cart. All the five accused persons got down from the truck and raised a Lalkara "dushmano ko janse mar do jane na payen". Accused Karma was armed with a gandasa whereas his three brothers and Jarnail Singh were armed with lathis. Seeing the accused persons Gurbux Singh and his brother Wasava Singh got down from the bullock cart and started running away. They were chased and the accused persons assaulted both of them with their respective weapons. Ultimately they fell down. The accused persons then raised an alarm "Bahanchod bach na jawen truck bhe upar pher do". Thereafter all the five accused persons boarded the truck. Accused Mohani sat at the steering wheel and drove the truck over the bodies of two victims Gurbux Singh and Wasava Singh. After the accused persons left Surjit Kaur (PW 4), her daughter (PW 5) and son-in-law (PW 6) went near the victims and found them dead

4. The first information report was lodged at 12.30 p. m. A copy of the said FIR reached the Magistrate concerned by 2.15 p. m. The Investigating Officer reached the place if occurrence, held inquest and recorded the statement of witnesses including the aforesaid Sukhwant Kaur and Surinder Singh. PW 2 and PW 3 are doctors who held the post-mortem examination of Gurbux Singh and Wasava Singh respectively the same day at 5.30 p. m. During the post-mortem examination on the persons of Gurbux Singh 13 injuries were found. Injury No. 7 was contusion 14" x 7 1/4" on the front of chest. On dissection, collection of blood was found and upper seven on right side and upper eight on left side of the ribs were found to have been fractured. Both lungs were badly lacerated. Heart was also badly lacerated along with pleura. According to the opinion of the Gurbux Singh, the aforesaid injury No. 7 could be caused by wheel of the truck passing over the portion of chest of the deceased. The doctor (PW 3), who held the post-mortem examination of the dead body of Wasava Singh, found 21 injuries on his person. Injury No. 11 found on the person of Wasava Singh was reddish contusion 11" x 1 1/2" on the middle of the upper part of the chest. According to the doctor, the said injury No. 11 could be possible by any blunt part of a truck striking against the body. During the investigation at the instance of accused Karma, the gandasa with bloodstain was recovered and lathis were also recovered from the possession of the accused persons

5. In view of the evidence adduced on behalf of the prosecution including that of Surjit Kaur (PW 4), Sukhwant Kaur (PW 5) and her husband Surinder Singh (PW 6), the learned Sessions Judge came to the conclusion that the charges leveled against the five accused persons have been fully established, which finding has been upheld by the High Court

6. According to the appellants, a false case has been set up against them by Surjit Singh (PW 4), the widow of Gurbux Singh, who had not seen the occurrence, but having learnt the death of Gurbux Singh and Wasava Singh became an eyewitness along with her daughter and son-in-law only to implicate the accused persons. The counsel appearing for the accused aforesaid pointed out that there was no immediate motive for commission of such a serious offence in the facts and circumstances of the case and it shall not be proper to accept the motive alleged on behalf of the prosecution that as the son of accused Jarnail Singh and daughter of Gurbux Singh had committed suicide, as their marriage could not materialise because of the objection raised by Gurbux Singh, accused Jarnail Singh and his four sons chased the two victims on the road, and non-only assaulted them but also crushed them by the truck

7. It is true that normally there is a motive behind every criminal act and that is why the investigating agency as well as the court while examining the complicity of an accused, first try to ascertain as to what was the driving force which compelled the accused to commit the crime in question. But with complex growth of society and which has also produced complex characters, the actions and reactions of persons either on the accused side or on the prosecution side are not very easy to ascertain and judge. It is a matter of common experience that even a small or or trifle incident has a different reaction on different persons. That is why it is not always easy for the court to weigh and judge as to whether under the circumstances brought on record by the prosecution, in normal course the accused concerned could have acted as alleged by the prosecution

8. That is way this Court has repeatedly expressed the view that where the positive evidence against the accused is clear, cogent and reliable, the question of motive is of no importance. Reference may be made to the cases of Gurcharan Singh v. State of Punjab, Narayan Nathu Naik v. State of Maharashtra, Pedda Narayana v. State of A. P., Faqira v. State of U. P. and Molu v. State of Haryana. But at the same time it must be impressed that motive behind a crime is a relevant fact and normally prosecution is expected to adduce evidence in respect thereof. Experience shows that one or other motive moves the culprit to a certain course of action. In cases where prosecution is not able to establish a motive behind the alleged crime it assumes importance especially in cases where the prosecution rests on circumstantial evidence or on witnesses who have an inimical background. Proof of motive on the part of the accused persons to commit an offence satisfies the judicial mind about the likelihood of the authorship but in its absence it is only proper on the part of the court to have a deeper search. But if the court is satisfied that evidence adduced, oral or circumstantial, established the charge against the accused, the prosecution case cannot be rejected saying that there was no immediate impelling motive on the part of the accused persons to commit the crime

9. In the present case Raghbir Singh, the son of accused Jarnail Singh, committed suicide two months before the date of occurrence because of the attitude taken by the deceased Gurbux Singh is not in dispute. It can be said that there was no immediate motive which impelled the accused person to commit the murder of Gurbux Singh and Wasava Singh in broad daylight in such a cruel manner. But the death of Raghbir Singh in a tragic circumstance must have shaken the family and there is nothing unnatural or unusual that because of that Jarnail Singh and his four sons having seen Gurbux Singh coming to village on bullock cart decided to eliminate him

10. Apart from that if the evidence adduced on behalf of the prosecution is accepted then whether there was immediate motive for committing the offence loses all significance. The present case has many special features which weigh heavily against the accused persons and it is not easy on their part to dislodge them. The occurrence took place before noon. The FIR was lodged at 12.30 p. m. within an hour. A copy of the FIR was received by the concerned Magistrate by 2.15 p. m., the same day. The Investigating Officer reached the place of occurrence before 4 p. m. Even the post-mortem examinations of the two victims were held by two doctors mentioned above by 5.30 p. m. the same day. In cases relating to murder the time taken in lodging the FIR assumes special significance. The FIR being the first version of the occurrence disclosed to the police acts as check on the part of the prosecution. The fact that Surjit Kaur (PW 4) lodged the FIR within an hour of the occurrence, giving the details of the manner of occurrence lends corroboration to her testimony in court regarding the participation of the accused persons in the present occurrence. The manner of occurrence disclosed by Surjit Kaur (PW 4) the FIR was fully corroborated by the post-mortem examination reports. She stated in the FIR at 12.30 p. m. that accused persons after having assaulted the two victims with gandasa and lathis, crushed them with the wheel of the truck. The two doctors during post-mortem examinations found that injury No. 7 on the chest of Gurbux Singh and injury No. 11 on Wasava Singh could have been caused by the wheel of the truck passing over the chest of Gurbux Singh and any blunt part of the truck striking against the body of Wasava Singh. This not only corroborates the version disclosed by Surjit Kaur (PW 4) in the FIR but goes a long way to establish the correctness thereof. If Surjit Kaur (PW 4) had not witnessed the occurrence as suggested by accused persons then how could she have mentioned in the FIR that after assaulting the two victims the accused persons entered into the truck and crushed the victims with the wheel of the truck, which is supported by the post-mortem examination.

11. The learned counsel could not point our from the evidence of Surjit Kaur (PW 4) which has been fully accepted by the trial court as well as the High Court as to on what ground that should be rejected. The same is the position so far the evidence of Sukhwant Kaur (PW 5) and Surinder Singh (PW 6). About Sukhwant Kaur (PW 5) it was pointed out that she was not present at the place of occurrence when the Investigating Officer reached and she came only later. However, so far Surinder Singh (PW 6) is concerned, he was present when the Investigating Officer reached the place of occurrence. It was urged on behalf of the accused persons that although Surjit Kaur (PW 4) had claimed in her evidence that she had made purchases in the market before returning to the village but no such article was found in the bullock cart. On behalf of the accused the traditional and conventional argument that the eyewitnesses being only the members of the family, some independent rejected by this Court saying that the members of the family if present at the time of occurrence are the most natural witnesses. According to us, all these submissions are of no significance, in view of the fact that the first information report was lodged within an hour of the occurrence a copy whereof was received by the Magistrate within two hours of the recording thereof. The version disclosed in the FIR has been supported by three eyewitnesses PW 4, PW 5 and PW 6. We find no reason to doubt their testimony only on the ground that they were closely related to the victims. There is no suggestion much less evidence on behalf of the accused persons to show that any person after the occurrence appeared at the scene to engineer the present case against them. It appears Surjit Kaur (PW 4) whose husband and elder brother of her husband had succumbed to the injuries, was left alone to pursue the post-occurrence steps without help or assistance from anyone else.

12. We find no reason to interfere with the finding recorded by the trial court and affirmed by the High Court. Therefore, the appeals fail and are accordingly dismissed.