NAGARAJA Vs STATE OF KARNATAKA
Bench: S.B. SINHA,CYRIAC JOSEPH, , ,
Case number: Crl.A. No.-002067-002067 / 2008
Diary number: 10716 / 2008
Advocates: V. N. RAGHUPATHY Vs
ANITHA SHENOY
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2067 OF 2008 [arising out of SLP (Criminal) No. 3687 of 2008]
NAGARAJA … APPELLANT
VERSUS
STATE OF KARNATAKA … RESPONDENT
J U D G M E N T
S.B. SINHA, J.
1. Leave granted.
2. Appellant (Accused No.3) along with Suresh (Accused No.1) and
Ranganatha (Accused No. 2) was charged with for commission of offence
punishable under Section 302 read with Section 34 of the Indian Penal Code
(for short, ‘IPC’) on the accusation that they had due to previous ill-will, in
furtherance of their common intention, caused the death of one Venkatesh
(‘the deceased’). Accused No. 1 assaulted the deceased with an iron rod on
his head and other parts of the body and accused Nos. 2 and 3 assaulted him
with fists and kicks and, thus, caused hurt and voluntarily caused his death
and thereby committed an offence punishable under Section 302 read with
Section 34 of the IPC.
3. A wine shop commonly known as ‘Nandi Wines’ is situated at Nandi
village behind Yoganandeshwara Temple. Appellant was an employee of
the said shop. Accused No.2 was supplier of wine to the said shop and
accused No. 1 was a customer thereof.
Deceased was an agriculturist. He ordinarily used to return home at
7:00 p.m. However, on the date of incident, i.e., on 13.10.2000, he did not
return to his house.
P.W.1- Munegowda, the brother of the deceased, on being asked by
his mother at about 8.30 p.m. went out to search for him and after finding
him sitting in the ‘circle’, returned home. But the deceased did not come
back.
Again at about 10’O clock in the night, P.W. 1 went in search for
him. When he reached near ‘Nandi wines’, he found the accused persons
were quarrelling with the deceased. Accused No. 1 assaulted the deceased
with an iron rod on the back of his head; accused no. 3 – appellant herein,
kicked him and accused no. 2 gave fist blows on his face. Deceased was
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found to have sustained injuries. He was taken to Government Hospital of
Chickballapur. The Doctor sent information thereabout to P.W.13
Thimarayappa, who was working as Head Constable and was the Station
House Officer of Chikaballapur Rural Police Station, at the relevant time at
12.00 midnight on 13.10.2000. He immediately went to the Hospital and
recorded the statement of P.W.1. He returned to the police station and
registered the said complaint in Crime No. 230/2000, for the offence
punishable under Sections 323, 324 and 307 of the IPC; he prepared FIR
and sent the same to the jurisdictional court. Thereafter, as advised by the
Doctor, deceased was taken to NIMHANS at Bangalore. He expired on the
next day.
4. The First information Report was lodged by the P.W.1, the brother of
the deceased. Another witness Munivenkategowda claiming to be an
eyewitness, examined himself as P.W. 2. Manjunatha (P.W. 3) and K.
Srinivas (P.W. 7) were also present at the time of the incident. A general
allegation was made that there was some previous ill-will between the
parties.
5. Indisputably, the deceased used to take drink occasionally. He
(P.W.1) could not state the reason as to whether the accused persons had
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any animosity with the deceased. He admitted that he had not lodged any
complaint with regard to the earlier incident.
6. The learned trial judge convicted all the accused persons for
commission of an offence punishable under Section 302 read with Section
34 of the IPC.
7. They preferred an appeal before the High Court. By reason of the
impugned judgment, the same has been dismissed.
8. This Court issued a limited notice only in respect of the present
appellant with regard to the nature of offence.
9. Mr. Basava Prabhu S. Patil, learned Counsel in support of this appeal
raised the following contentions:
i. The learned single judge as also the High Court failed to
consider that the prosecution witnesses did not make any
statement as regards the formation of any common intention
amongst the accused so as to hold them guilty for commission
of offence punishable under Section 302 read with Section 34
of the IPC.
ii. All the witnesses merely stated that the appellant had only
kicked the deceased and he was wholly unarmed.
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iii. The recovery of an iron rod is said to have been made only
from accused No. 1 and not from the other accused.
iv. Prosecution has failed to prove any tangible motive and only a
general statement was made that there was some previous ill-
will between the parties.
v. The accused persons being not related, cannot be said to have
any common intention to cause the said offence.
10. Ms. Anitha Shenoy, learned counsel appearing on behalf of the State,
on the other hand, would contend that the common intention must be held to
have been formed at the spur of the moment. It was urged that as both the
courts below have arrived at a concurrent finding of fact in regard thereto
the impugned judgment should not be interfered with. According to the
learned counsel, the accused were not strangers but employees of the same
Wine Shop and, thus, they must be presumed to have acted in concert. It
was furthermore submitted that they came together and ran away together
which demonstrates that they had a common intention to kill the deceased.
11. The High Court in its impugned judgment proceeded on the basis that
all the accused persons were employees of Nandi Wine Stores. However,
the prosecution itself in support of its case examined Bachegowda (P.W. 4),
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the owner of Nandi Wine Stores, who in his deposition had stated that only
appellant was working with him as a cashier, whereas accused No.1 was a
customer and the accused No. 2 was a supplier.
He was not present at the place of occurrence on the said date. He
was not a witness to the occurrence. Prosecution has not brought on records
any evidence to show that the accused persons had a common intention to
commit the murder of deceased. It has not been shown that even otherwise
they were bearing any common grudge against the deceased. Evidently,
both the accused No. 1 and the deceased were customers of the said Wine
shop. They might have picked up some quarrel. At the time when the
occurrence took place, appellant being an employee of the said shop the
question of his coming to the place of occurrence together with the other
accused did not arise. The evidence of prosecution witnesses, particularly
P.Ws. 1 and 2, on which both the courts below have relied upon, even if
taken at their face value, would merely show that it was the accused No. 1
who had assaulted the deceased with an iron rod; appellant was said to have
only kicked the deceased.
12. A general statement was made that about a month prior to the
incident, when the deceased had gone to Nandi Wine shop, a quarrel
between him and the accused persons took place. According to P.W. 1, at
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that point of time, accused persons had threatened the deceased. From
whom he had heard thereabout has not been disclosed.
13. Indisputably, P.W.1’s his house was situated at about one furlong
from the place of occurrence. He came to the place of occurrence in search
of his brother. He failed to bring any material on record as to on what basis
he arrived at the conclusion that accused persons had formed a common
intention.
14. Ms. Shenoy may also not be correct in contending that all the accused
persons ran way together. P.W. 2 deposed that they went in different
directions. Appellant, according to P.W.1, ran towards the Wine shop.
Thus, it is not a case where all the accused came together and ran away
together. A bald statement said to have been made by him that the accused
No.1 while assaulting the deceased had exhorted that they would not leave
him till he died, cannot be a ground to hold that the same by itself is
demonstrative of the fact that appellant - accused No. 3 also had a similar
intention. Admittedly, no weapon was recovered at the instance of
appellant. He was wholly unarmed. On the basis of the voluntary statement
made by the accused No.1 alone, an iron rod was recovered.
15. We are not concerned herein as to whether the said iron rod was the
weapon of assault. Having regard to the quality of evidence that the
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prosecution had led, in our opinion, it is difficult to come to the conclusion
that all the accused persons had a common intention to commit the murder
of the deceased.
For invoking the provisions of Section 34 of the IPC, at least two
factors must be established; (1) common intention, and (2) participation of
the accused in the commission of an offence.
16. For the aforementioned purpose although no overt act is required to
be attributed to the individual accused but then before a person is convicted
by applying the doctrine of vicarious liability not only his participation in
the crime must be proved but presence of common intention must be
established. It is true that for proving formation of common intention,
direct evidence may not be available but then there cannot be any doubt
whatsoever that to attract the said provision, prosecution is under a bounden
duty to prove that participants had shared a common intention. It is also
well settled that only the presence of the accused by itself would not attract
the provisions of Section 34 of the I.P.C. Other factors should also be taken
into consideration for arriving at the said conclusion. Accused persons were
not related to each other; they did not have any family connection; they have
different vocations. It has not been established that they held any common
animosity towards the deceased.
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A general and vague statement made by one of the prosecution
witnesses would not prove motive. It may be true that the common
intention may develop suddenly at the spot but for the said purpose, the
genesis of the occurrence should have been proved. The prosecution has
failed to establish why and how a quarrel has started. The prosecution even
has not proved as to why the accused No. 1 was carrying the iron rod even
before the quarrel with the deceased started or as to whether the appellant
was aware of this. It has also not been shown that he along with other
accused persons came to assault the deceased. Appellant ordinarily was
expected to be at his work place only. His presence at the spot, therefore,
has sufficiently been explained.
17. In Rishideo Pande vs. State of Uttar Pradesh [AIR 1955 SC 331], this
Court held:
“2 The main point urged by Sri Umrigar who appears in support of this appeal is that Section 34, I. P. C., has been wrongly applied to the facts of this case. The meaning, scope and effect of Section 34 have been explained on more than one occasion by the Privy Council and by this Court. It will suffice only to refer to the last decision of this Court in the case of -- 'Pandurang v. The State of Hyderabad', AIR 1955 SC 216 (A) pronounced on 3-12-1954. It is now well settled that the common intention referred to in Section 34 presupposes prior concert, a pre-arranged plan, i.e., a prior meeting of minds. This does not mean that there must be a long interval of time between the
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formation of the common intention and the doing of the act. It is not necessary to adduce direct evidence of the common intention. Indeed, in many cases it may be impossible to do so. The common intention may be inferred from the surrounding circumstances and the conduct of the parties. Sri Umrigar submits that there is nothing on the record from which a common intention on the part of Rain Lochan and the appellant to murder Sheomurat can be properly inferred.”
18. Yet again in Chikkarange Gowda and Ors. v. State of Mysore [AIR
1956 SC 731], this Court held:
“10. So far back as 1873, in Queen v. Sabed Ali 20 Suth W R (Cr) 5 (A), it was pointed out that Section 149 did not ascribe every offence which might be committed by one member of an unlawful assembly while the assembly was existing, to every other member. The section describes the offence which is to be so attributed under two alternative forms: (1) it must be either an offence committed by a member of the unlawful assembly in prosecution of the common object of that assembly; or (2) an offence such as the members of that assembly knew to be likely to be committed in prosecution of that object.
In Barendra Kumar Ghosh v. Emperor, 52 Ind App 40 : (AIR 1925 PC 1) (B) the distinction between Sections 149 and 34, Penal Code was pointed out. It was observed that Section 149 postulated an assembly of five or more persons having a common object, namely, one of those objects named in Section 141, and then the doing of acts by members of the assembly in prosecution of that object or such as the members knew were likely to
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be committed in prosecution of that object. It was pointed out that there was a difference between common object and common intention ; though the object might be common, the intention of the several members might differ. The leading feature of Section 34 is the element of participation in action, whereas membership of the assembly at the time of the committing of the offence is the important element in Section 149. The two sections have a certain resemblance and may to a certain extent overlap, but it cannot be said that both have the same meaning.”
19. Yet again in Mohan Singh v. State of Punjab [AIR 1963 SC 174],
this Court held:
“13. That inevitably takes us to the question as to whether the appellants can be convicted under s. 302/34. Like s. 149, section 34 also deals with cases of constructive criminal liability. It provides that where a criminal act is done by several persons in furtherance of the common intention of all, each of such persons is liable for that act in the same manner as if it were done by him alone. The essential constituent of the vicarious criminal liability prescribed by s. 34 is the existence of common intention. If the common intention in question animates the accused persons and if the said common intention leads to the commission of the criminal offence charged, each of the persons sharing the common intention is constructively liable for the criminal act done by one of them. Just as the combination of persons sharing the same common object is one of the features of an unlawful assembly, so the existence of a combination of persons sharing the same common intention is one of the features of s. 34. In some ways the two sections are similar and in some
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cases they may overlap. But, nevertheless, the common intention which is the basis of s. 34 is different from the common object which is the basis of the composition of an unlawful assembly. Common intention denotes action-in-concert and necessarily postulates the existence of a pre- arranged plan and that must mean a prior meeting of minds. It would be noticed that cases to which s. 34 can be applied disclose an element of participation in action on the part of all the accused persons. The acts may be different; may vary in their character, but they are all actuated by the same common intention. It is now well-settled that the common intention required by s. 34 is different from the same intention or similar intention.”
20. Even a past enmity by itself, in our opinion, may not be a ground to
hold for drawing any inference of formation of common intention amongst
the parties.
21. We may, however, hasten to add that the question as to whether
common intention was formed for commission of an offence or not would
depend upon the facts of each case. {See Nishan Singh v. State of Punjab
[2008 (3) SCALE 416]}
22. Recently in Bhanwar Singh & ors. vs. State of M.P.[2008 (7) SCALE
633], this Court held:
“45. It would also be instructive to look at the following observations made in Gurdatta Mal v.
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State of UP [AIR 1965 SC 257], in the context of Sections 34 and 149 IPC:-
“It is well settled that Section 34 of the Indian Penal Code does not create a distinct offence: it only lays down the principle of joint criminal liability. The necessary conditions for the application of Section 34 of the Code are common intention to commit an offence and participation by all the accused in doing act or acts in furtherance of that common intention. If these two ingredients are established, all the accused would be liable for the said offence… In that situation Section 96 of the Code says that nothing is an offence which is done in the exercise of the right of private defence. Though all the accused were liable for committing the murder of a person by doing an act or acts in furtherance of the common intention, they would not be liable for the said act or acts done in furtherance of common intention, if they had the right of private defence to voluntarily cause death of that person. Common intention, therefore, has relevance only to the offence and not to the right of private defence. What would be an offence by reason of constructive liability would cease to be one if the act constituting the offence was done in exercise of the right of private defence.”
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23. For the aforementioned reasons, we are of the opinion that appellant
cannot be held guilty for commission of offence punishable under Section
302 read with Section 34 of the IPC. The very fact that the appellant was
unarmed and must be presumed to have been performing his duties at his
place of employment, it cannot be said that he had formed any kind of
common intention at the spot to murder the deceased. Some incident might
have taken place and he might have formed a common intention to teach a
lesson to the deceased. He might be guilty for commission of offence
punishable under Section 323 of the IPC and not for commission of offence
punishable under Section 302 read with Section 34 of the IPC. He is
sentenced to the period already undergone.
The appeal is allowed accordingly. The appellant is on bail. The bail
bonds shall stand discharged.
……………….…..………….J. [S.B. Sinha]
..………………..……………J. [Cyriac Joseph]
New Delhi; December 18, 2008
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