RADHEY SHYAM Vs STATE OF U.P.
Bench: TARUN CHATTERJEE,V.S. SIRPURKAR, , ,
Case number: Special Leave Petition (crl.) 2888 of 2006
“REPORTABLE”
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1833 OF 2008 (Arising out of SLP (Crl.) No. 2888 of 2006)
Radhey Shyam …. Appellant
Versus
State of U.P. …. Respondent
ORDER
Leave granted.
2. By the instant appeal, appellant Radhey Shyam, S/o Ganga Prasad,
original accused No. 2 challenges his conviction for offence under Section
326, Indian Penal Code (hereinafter called ‘IPC’ for short) and the
consequent sentence of rigorous imprisonment for 4 years. Initially, the
charge against the appellant was under Section 307 read with Section 34
IPC. His father Ganga Prasad, first accused, was tried along with him.
Eventually, the father Ganga Prasad was acquitted, while the appellant
was convicted, but the Trial Court converted the offence to that under
Section 326 IPC and awarded the sentence. The verdict of the Sessions
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Court was challenged before the High Court, where the verdict of
conviction and sentence was confirmed. Initially, when the matter came up
before this Court, this Court issued a notice, limited to the question of
sentence. The accused was also ordered to be released on bail. This
notice was issued on 5.6.2006.
3. Today, when the matter has come up before us, the Learned
Counsel for the appellant prays for the leniency regarding the sentence. It
is pointed out that this incident has taken place in the night between 31st
October and 1st November, 1978. The allegation against the accused
persons was that the first accused Ganga Prasad owned a house being
House No. 20, Lal Kurti Bazar, P.S. Cantt. in Kanpur City. While the
landlord and his family resided on the Ground Floor and the Second Floor
of the house, the First Floor was rented out to Badlu Ram, who used to
stay there along with his wife and son. The relations between the landlord
and the tenant were strained and the landlord Ganga Prasad had also filed
a Civil Suit for eviction of Badlu Ram, which Suit was dismissed. The
Learned Counsel points out that the prosecution story was that while Badlu
Ram and his wife Manki were sleeping on two cots and their son was
sleeping on a cot in the Balcony of the house, at about 3 A.M., Badlu Ram
felt irritation in the body and he woke up and saw that his landlord Ganga
Prasad and his son Radhey Shyam were inside his room and Radhey
Shyam was having a bottle in his hand. Badlu Ram immediately raised an
alarm. The father and the son ran away from the room towards the
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staircase. While they ran, they were seen by the prosecution witnesses.
The two accused ran to their own house and locked themselves in. It was
obvious that Badlu Ram was injured due to the acid being thrown on him,
which had caused him irritation. As many as 4 acid burn injuries were
found on his body and more particularly, on the neck below left ear, chest,
left arm and forearm and on other parts of the body, like left thigh, right side
chest and on the back. The accused were arrested and tried. Ganga
Prasad, accused No. 1 was given the benefit of doubt, however, the Court
found that it was the present appellant, who had poured the acid and
committed offence. It was on this basis, that the sentence of 4 years of
rigorous imprisonment came to be passed.
4. The Learned Counsel urges that the incident is at least 30 years old
and at that time, the accused was a young man of about 23 years. He
further points out that since the initial charge was under Section 307 IPC,
both the accused were arrested and were behind the bar for substantial
time. The Learned Counsel further points out that even after the
conviction, the present appellant was taken in custody and has remained
behind the bars till he was released on bail on the basis of the order
passed by this Court on 5.6.2006. He further pointed out that complainant
Badlu Ram has filed affidavit dt. 5.5.2006, wherein, he had given a clean
chit to the appellant that he could not recognize Radhey Shyam at the time
of incident. Lastly, the Learned Counsel contends that there has been no
Police records as against the appellant, nor has he indulged in any crime
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and that the incident, if at all took place, was because of the enmity
causing relatively minor injuries to complainant Badlu Ram. In that view,
the Learned Counsel prays that the Court should show leniency in the
matter of sentence, as the appellant has already undergone about 1 year of
sentence.
5. As against this, the State Counsel opposes and points out that the
complainant had suffered serious injuries, disfiguring his face and,
therefore, this Court should not show any leniency.
6. Since the notice issued by this Court was limited to the sentence
alone, we refuse to go to the merits of the conviction, though the feeble
attempt is made by the Learned Counsel to plead innocence on the part of
the appellant. However, insofar as the sentence is concerned, we must
take into account the affidavit sworn by Badlu Ram, the complainant,
practically absolving the appellant. Though it will be of no use at this stage
for pleading the acquittal, it is certain that the relations between the parties
have improved.
7. It is also seen that the incident is 30 years old and after being
released in 2006 on bail, it will not be proper to send the accused back to
jail, more particularly, because nothing has been stated against him
regarding his indulgence in any criminal activity. We are also mindful of
the fact that the accused must have acted under the influence of his father,
who was in fact, the main actor in the whole drama. It was he, who had
filed the Civil Suit and lost. The appellant, therefore, seems to have acted
under the influence of his father. Lastly, there is nothing on record to
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suggest that the injuries were very serious and endangered the life of
Badlu Ram. In fact, it is only on that ground, that the accused persons
have been charged for offence under Section 326 IPC. In short, even if we
agree that the conviction was justified for the reasons aforementioned, we
lean in favour of the leniency in sentence. Accordingly, we confirm the
conviction, however, limiting the sentence to that, which is undergone by
the appellant. With these observations, the appeal is dismissed.
………………………………..J. (Tarun Chatterjee)
………………………………..J. (V.S. Sirpurkar)
New Delhi; November 18, 2008.
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