RAJESH KUMAR Vs STATE OF H.P.
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: Crl.A. No.-000639-000639 / 2001
Diary number: 1257 / 2001
Advocates: SHIVA PUJAN SINGH Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 639 OF 2001
Rajesh Kumar ..Appellant
Versus
State of H.P. ..Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1 Challenge in this appeal is to the judgment of the Division Bench
of the Himachal Pradesh High Court holding the appellant and one
Surjit Singh guilty of offence punishable under Section 302 read with
Section 34 of the Indian Penal Code, 1860 (in short the ‘IPC’) and
each sentenced to imprisonment for life and to pay a fine of
Rs.5,000/- with default stipulation. By order dated 19.2.2001, the
Special Leave Petition was dismissed qua Surjit Singh.
2. Prosecution version leading to the trial is as follows:
Both the accused are brothers. They and Ravinder Kumar
(hereinafter referred to as the ‘deceased’) were the residents of
Village Nangal Jarialan, Tehsil Amb District Una. On 17.01.1998, the
deceased had gone to Nangal Jarialan market for purchasing some
articles where he met Adesh Kumar (PW-14) and Raghubir Singh (PW-15).
PW-14 told them that he wanted to go to some secluded place away from
the market for excreting. PW-15 and deceased accompanied PW-14 on his
scooter who drove it towards the rivulet. He stopped the scooter at
the road side and went towards the shrubs in the nallah. The deceased
and PW-15 remained standing near the scooter waiting for the arrival
of PW-14 who returned after some time. In the meanwhile, both the
accused happened to pass through the place on a tractor bearing
registration No.PB-07-D-6173. They saw the deceased standing on the
road side. They stopped the tractor and pounced upon the deceased by
wielding a 'Drat' and ‘Danda’. Surjit Singh hit the deceased on the
head with the 'Drat' and Rajesh Kumar assaulted with 'Danda' and gave
blows on other parts of the body. The deceased started wailing whereas
PWs.14 and 15 were bewildered. PW-14 was able to over power Rajesh
Kumar and in the process the deceased managed to get himself freed
from the clutches of the accused. He ran towards the field in order to
save his life with bleeding injuries. But he could manage to go up to
a distance of few feet, and fell down and became unconscious.
Both the accused fled away from the scene of the occurrence on
the tractor before other persons could reach at the scene of
occurrence. On hearing about the incident Shri Harnam Singh (PW-16),
President, Gram Panchayat, Nangal Jarialan, came at the spot with
numerous other persons. PW-14 informed the police at Police Station,
Gagret about the incident. He also brought Dr. Baldev (PW-20) a
private medical practitioner from the village who examined the
deceased and advised that the deceased be immediately taken to the
hospital. The deceased was thereafter taken to Civil Hospital, Gagret.
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The mother of the deceased Smt. Jamna Devi (PW-1) after being informed
about the incident, reached at Civil Hospital, Gagret at about mid
night. The deceased succumbed to his injuries on the same day. Dr.
Bhardwaj (PW-11) medically examined the deceased on the same day at
about 8.40 P.M., in Primary Health Centre, Gagret. He noticed that
the deceased was unconscious and was not responding. He found the
following injuries on the person of the deceased;
1. An incised wound on the scalp present on the
occipital and parietal area 5 cms. Long. The margins were
regular and smooth. There was no fresh bleeding oozing out of
the wound. This wound was 2cms. Deep.
2. Bruise mark 2 cm x 2 cm present on the mastoid area of right
pinna.
3. Lacerated wound on left hand between the index finger and
fourth finger. It was not bleeding.
4. Two lacerated injuries on the right leg. One injury was 1 cm
x 1/2 cm with irregular margins. It was irregular margins.
It was present 8 cms below patella of right leg. Second
injury was 1 cm x 2 cm with irregular margins present 6 cms
below the first one.
5. Lacerated wound 2cms. long skin deep present on the left
forearm on the dorsal aspect of the hand.
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Dr. N.K.Bhardwaj advised shifting of the deceased to District
Hospital, Una for X-ray and further treatment. He had stitched the
wound on the head of the deceased and due to stitching the margins of
the wound had become irregular. He issued medico legal certificate
Ex. PF/1. According to the opinion of Dr. Bhardwaj the injury on the
head of the deceased was sufficient to cause his death in ordinary
course of the nature. Dr. Bhardwaj also opined that the injury on the
head of the deceased could be caused by 'Drat' and other injuries
found on the body of the deceased could have been inflicted by bamboo
stick.
Shri Kailash Chand (PW-22) who at the relevant time was posted as
Station House Officer, Police Station, Gagret recorded the information
received by him from PW-11 Dr. N.K. Bhardwaj in daily diary register,
a copy of which was marked Ext. PQ. He immediately rushed to the
hospital and recorded the statement (Ext. PJ) of PW-14 which was sent
to Police Station, Gagret for registration of the case, on the basis
of which First Information Report No.12/98 came to be registered. The
F.I.R. later on transferred to Police Station, Amb marked (Ext. PT)
because during the investigation the place where the occurrence took
place was found within the jurisdiction of Police Station, Amb. The
post mortem of the dead body of Ravinder Kumar was conducted by Dr.
S.P. Kanwar (PW13), Medical Officer, District Hospital, Una who found
the following injuries on his body;
1. There was a lacerated wound 6 cm x 2 cm x bone deep on the
vault of the skull. It was on the occipito-parietal region
transversely placed. It was situated 6" from the left pinna
and 5 1/2 from the right pinna and 9 1/2" posterior to the
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root of the nose. Underlying bone of the skull had sustained
depressed fracture of the wound.
2. There was contused lacerated wound 2 cm x 1 cm x 1.5 cm on
anterior aspect of the right leg, 6" above the medial
malleolus.
3. An abrasion 3 cm x 1 cm on the middle of the right leg on
the anterio medial aspect. It was reddish brown in colour.
4. A contused lacerated wound 3 cm x 2 cm x 1 cm on the cleft between the 4th & 5th fingers of the left hand.
5. There were multiple abrasions on the medial aspect of the
left fore-arms and wrist, which were reddish in colour.
6. There was contused lacerated wound 1cm x 0.5 cm x 0.5 cm. on
the proximal 1/3rd of the right forearm on the medial aspect.
After investigation charge sheet was placed. Since the accused
persons denied their involvement in the offence, trial was held.
Twenty three witnesses were produced to further the prosecution
version. The trial court held that the evidence of the eye witnesses,
more particularly PWs 14 & 15, clearly established that common
intention of the accused persons was to cause death of the accused.
Accordingly conviction was recorded. Before the High Court it was
submitted that the evidence of PWs 14 & 15 do not inspire confidence.
In any event so far as the present appellant is concerned Section 34
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IPC has no application. The High Court did not find any substance in
the aforesaid stand and dismissed the appeal. Both Surjit Singh and
the present appellant filed special leave petition. Special Leave
petition was dismissed so far as the Surjit Singh is concerned, as
noted above.
3. In support of the appeal Mr. Shiva Pujan Singh learned counsel
for the appellant submitted that the prosecution version even if
accepted in its totality does not make out a case for application of
Section 302 IPC read with Section 34 IPC.
4. Learned counsel for the State on the other hand submitted that
the conduct of the accused before and after the occurrence clearly
shows the existence of common intention for the murder of the
deceased.
5. It is to be noted that according to the prosecution case Surjit
Singh was armed with drat and appellant with danda and Surjit Singh
hit the deceased with the drat. So far as the appellant is concerned
he was carrying a lathi and had assaulted on non-vital parts of the
body. The Doctor had noticed five injuries except the incised wound
on the scalp which are attributable to the assault done by danda on
non vital parts. The Doctor’s evidence was to the effect that the
injury No. 1 was the fatal one. Though the aforesaid aspect cannot
always be the determinative of question as to whether Section 34 IPC
has application, yet in the present case we find that PW 14 took away
the lathi from the appellant and threw it out. Thereafter the only
role played according to the prosecution witnesses is that he was
running. He did not pick up the lathi which had been thrown up by PW
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14 and the prosecution witnesses have accepted that he did nothing
thereafter except running. In that view of the matter there is
substance in the plea of learned counsel for the appellant that
Section 34 has no application so far as Section 302 is concerned.
6. Section 34 has been enacted on the principle of joint liability
in the doing of a criminal act. The Section is only a rule of evidence
and does not create a substantive offence. The distinctive feature of
the Section is the element of participation in action. The liability
of one person for an offence committed by another in the course of
criminal act perpetrated by several persons arises under Section 34 if
such criminal act is done in furtherance of a common intention of the
persons who join in committing the crime. Direct proof of common
intention is seldom available and, therefore, such intention can only
be inferred from the circumstances appearing from the proved facts of
the case and the proved circumstances. In order to bring home the
charge of common intention, the prosecution has to establish by
evidence, whether direct or circumstantial, that there was plan or
meeting of mind of all the accused persons to commit the offence for
which they are charged with the aid of Section 34, be it pre-arranged
or on the spur of moment; but it must necessarily be before the
commission of the crime. The true contents of the Section are that if
two or more persons intentionally do an act jointly, the position in
law is just the same as if each of them has done it individually by
himself. As observed in Ashok Kumar v. State of Punjab (AIR 1977 SC
109), the existence of a common intention amongst the participants in
a crime is the essential element for application of this Section. It
is not necessary that the acts of the several persons charged with
commission of an offence jointly must be the same or identically
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similar. The acts may be different in character, but must have been
actuated by one and the same common intention in order to attract the
provision.
7. As it originally stood, Section 34 was in the following terms:
“When a criminal act is done by several persons, each of such persons is liable for that act in the same manner as if the act was done by him alone.”
8. In 1870, it was amended by the insertion of the words “in
furtherance of the common intention of all” after the word “persons”
and before the word “each”, so as to make the object of Section 34
clear. This position was noted in Mahbub Shah v. Emperor (AIR 1945
Privy Council 118).
9. The Section does not say “the common intention of all”, nor does
it say “and intention common to all”. Under the provisions of Section
34 the essence of the liability is to be found in the existence of a
common intention animating the accused leading to the doing of a
criminal act in furtherance of such intention. As a result of the
application of principles enunciated in Section 34, when an accused is
convicted under Section 302 read with Section 34, in law it means that
the accused is liable for the act which caused death of the deceased
in the same manner as if it was done by him alone. The provision is
intended to meet a case in which it may be difficult to distinguish
between acts of individual members of a party who act in furtherance
of the common intention of all or to prove exactly what part was taken
by each of them. As was observed in Ch. Pulla Reddy and Ors. v. State
of Andhra Pradesh (AIR 1993 SC 1899), Section 34 is applicable even if
no injury has been caused by the particular accused himself. For
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applying Section 34 it is not necessary to show some overt act on the
part of the accused.
10. The above position was highlighted recently in Anil Sharma and
Others v. State of Jharkhand [2004 (5) SCC 679], in Harbans Kaur
v. State of Haryana [2005(9) SCC 195] and Amit Singh Bhikamsingh
Thakur v. State of Maharashtra [2007(2) SCC 310].
11. There is no proposition in law that relatives are to be treated
as untruthful witnesses. On the contrary, reason has to be shown when
a plea of partiality is raised to show that the witnesses had reason
to shield actual culprit and falsely implicate the accused. No
evidence has been led in this regard.
12. The appellant has to be convicted on the basis of injuries
inflicted by him. According to us the appropriate conviction would be
under Section 326 IPC and custodial sentence of three years would meet
the ends of justice.
13. The appellant who has been released on bail shall surrender to
custody forthwith to serve remainder of sentence, if any.
14. The appeal is allowed to the aforesaid extent.
.........
.......................J. (Dr. ARIJIT
PASAYAT)
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..........................J. (Dr. MUKUNDAKAM SHARMA)
New Delhi October 3, 2008
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