RAJU Vs STATE OF HARYANA
Bench: ALTAMAS KABIR,SWATANTER KUMAR, , ,
Case number: Crl.A. No.-000281-000281 / 2010
Diary number: 64133 / 2008
Advocates: RISHI MALHOTRA Vs
KAMAL MOHAN GUPTA
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 281 OF 2010
(@ SPECIAL LEAVE PETITION (Crl.) NO.1412 OF 2009)
Raju & Anr. .. Appellants Vs.
State of Haryana .. Respondent
J U D G M E N T
ALTAMAS KABIR, J.
1. Leave granted.
2. The Appellants herein, Raju and Mangli, along
with Anil alias Balli and Sucha Singh, were sent up
for trial for allegedly having committed an offence
punishable under Section 302 read with Section 34
Indian Penal Code. Accused Sucha Singh was found
to be a juvenile and his case was separated for
separate trial under the Juvenile Justice Act,
1986. The Appellants herein were convicted under
Section 302 read with Section 34 IPC and were
sentenced to imprisonment for life and to pay a
fine of Rs.5,000/-, in default to undergo rigorous
imprisonment for a further period of three years.
Anil alias Balli was convicted under Section 302
and was sentenced to imprisonment for life and to
pay a fine of Rs.5,000/-, in default to undergo
further rigorous imprisonment for three years. He
was also convicted under Section 25 of the Arms Act
and was sentenced to undergo rigorous imprisonment
for one year. The sentences, as far as Anil alias
Balli is concerned, were directed to run
concurrently.
3. Of the three accused, Accused Nos.1 and 2, Raju
and Mangli, have challenged their conviction under
Section 302 read with Section 34 IPC.
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4. Appearing on their behalf, Mr. Rishi Malhotra,
learned Advocate, submitted that the role
attributed to the Appellants in the alleged
incident did not attract the provisions of Section
302 Indian Penal Code, hereinafter referred to as
“IPC”, since there is nothing on record to either
prove or indicate that they had any common
intention to commit the murder. Mr. Malhtora
submitted that the allegation against the accused
persons is that the deceased, Ishwar, the brother
of the complainant, Chandu Lal (PW.5), was
returning to his house on 31st March, 1994, at about
10.30 p.m. after seeing a motion picture. When he
reached near the gate of Government Livestock Farm,
Hissar, the Appellants herein, along with Anil
alias Balli and Sucha Singh, attacked him with
fists and blows. In order to save himself, Ishwar
started running towards his house, but he was
chased and surrounded by the accused persons near
the house of one Om Prakash. According to the
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complainant, he was present near the house of Om
Prakash when the occurrence took place. He has
stated that he witnessed the incident as indicated
hereinabove and that at the time of the incident
Anil alias Balli and Sucha Singh were armed with
knives while the Appellants herein were empty-
handed. In the First Information Report lodged by
him, he has stated that after chasing and catching
Ishwar, the Appellants herein, Raju and Mangli
caught hold of Ishwar while Anil alias Balli
inflicted a knife blow on the left anterior side of
the victim’s chest. Ishwar fell down on the ground
and then accused Sucha Singh inflicted another
knife blow on the right posterior side of his
waist. On an alarm being raised by Chandu Lal, the
accused persons ran away from the spot. An attempt
was made to save Ishwar by taking him to hospital,
but he died on the way.
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5. Thereafter, the body of the victim was sent for
post-mortem examination which was conducted by Dr.
(Mrs.) K.K. Nawal, Senior Medical Officer, General
Hospital, Hissar (PW.8) along with Dr. Pawan Jain,
on 1st April, 1994, at 9.30 A.M. The post-mortem
examination revealed the injuries as mentioned by
PW.8 and in the opinion of the doctor, the cause of
death was shock and haemorrhage, as a result of the
multiple injuries, which were ante-mortem in nature
and sufficient to cause death in the due course of
time.
6. Mr. Malhotra submitted that from the aforesaid
evidence, it would be evident that there was no
prior meeting of minds between the Appellants
herein and Anil alias Balli and Sucha Singh, to
kill Ishwar. Mr. Malhotra submitted that there is
nothing on record to indicate that the Appellants
herein had any knowledge that Anil alias Balli and
Sucha Singh were carrying knives for commission of
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the murder. He urged that the only intention in
chasing the deceased and holding him was to teach
him a lesson following the altercation that had
taken place between the deceased and the accused
persons just prior to the incident, where the
deceased was stabbed. Mr. Malhotra submitted that
the altercation as well as the subsequent incident
was the result of an earlier incident which had
taken place on 31st March, 1994, in connection with
the ‘Bana’ ceremony being conducted in connection
with the marriage of the son of one Parwati. At
the said ceremony, the women folk were singing
songs near the Government Livestock Farm, Hissar,
where deceased Ishwar came in a drunken condition
and misbehaved with them. Mr. Malhotra submitted
that the entire incident was triggered off on
account of the said incident, where the deceased
misbehaved with the ladies who were involved in
marriage festivities which ultimately led to the
altercation and stabbing of the deceased by the
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Accused Nos.3 and 4. Mr. Malhotra submitted that
there was no prior motive or common intention to
commit the murder of the deceased and the
Appellants had, therefore, been wrongly roped in
in respect of an offence under Section 302 with the
aid of Section 34 IPC.
7. As far as the Appellant No.1, Raju, is
concerned, Mr. Malhotra submitted that on the date
of the incident (31.3.1994), he was a juvenile and
as per his mark-sheet, wherein his date of birth
was recorded as 1977, he was less than 17 years of
age on the date of the incident. Mr. Malhotra
submitted that having regard to the recent decision
of this Court in the case of Hari Ram vs. State of
Rajasthan & Anr. [(2009) 6 SCALE 695], the
Appellant No.1 must be held to have been a minor on
the date of the incident and the provisions of the
Juvenile Justice (Care and Protection of Children)
Act, 2000, would apply in his case. Mr. Malhotra,
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therefore, contended that the Appellant No.1 would
have to be dealt with under the provisions of the
said Act in keeping with the decision in the
aforesaid case.
8. Appearing for the State of Haryana, Mr. Kamal
Mohan Gupta, learned counsel, did not seriously
dispute the submissions made by Mr. Malhotra as far
as the Appellant No.1, Raju, was concerned having
satisfied himself regarding the juvenility of the
said Appellant upon due inquiry. However, as far
as the second appellant, Mangli, is concerned, Mr.
Gupta submitted that he had been rightly convicted
under Section 302 with the aid of Section 34 IPC.
Mr. Gupta submitted that the role attributed to the
Appellant No.2 was not as innocent as had been
attempted to be made out by Mr. Malhotra. On the
other hand, there was a background of the incident
involving the misbehaviour of the said Appellant
with the women folk at the marriage ceremony of the
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son of Parwati which triggered the incident. It
was submitted that the subsequent incident
culminating in Ishwar’s death was not an isolated
incident but a fall out of the earlier incident.
He also urged that the common motive to kill the
victim would also be evident by the fact that after
Ishwar was initially assaulted and tried to run
away, he was chased by all the four accused,
including the Appellant No.2, who along with the
Appellant No.1, held him while Anil @ Balli caused
stab injuries with the knife, which ultimately
resulted in his death. Mr. Gupta submitted that
the conviction of the Appellant No.2 did not
warrant any interference and the appeal as far as
he was concerned, was liable to be dismissed.
9. We have carefully considered the submissions
made on behalf of the respective parties and the
evidence adduced on behalf of the prosecution and
have arrived at the conclusion that the conviction
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of both the Appellants under Section 302 IPC with
the aid of Section 34 is not warranted. As has
been pointed out, the ultimate assault on Ishwar
causing his death was the culmination of an
incident which had occurred earlier during the
marriage ceremony of the son of Parwati where the
women folk, who were participating in the
festivities, were teased by the deceased in an
inebriated state. The resultant fall-out was the
immediate response to the said incident with the
intention of preserving the honour and dignity of
the said women. It is on account of the said
incident that subsequently the accused persons
assaulted Ishwar and when he tried to run away,
they chased him and on being caught, he was fatally
injured by Anil @ Balli and Sucha Singh with
knives. Although, it has been urged that the
Appellants herein had knowledge that both Anil and
Sucha Singh were carrying knives, the same is not
borne out from the evidence and their role in the
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incident in chasing the victim and, thereafter,
holding him, was more likely to teach him a lesson
as was sought to be projected as his defence. In
the absence of any common intention, the conviction
of the Appellants under Section 302 with the aid of
Section 34 cannot be sustained. It is no doubt
true that the evidence of PW.5 the complainant and
PW.7 another eye-witness was corroborated by the
injuries on the body of the victim, but that by
itself would not establish common intention as far
as the appellants in the present appeal are
concerned. The learned counsel appearing for the
appellant has placed strong reliance upon the
judgment of this Court in the case of V. Sreedharan
vs. State of Kerala reported in 1992 Supp (3) SCC
21, where the Court on the facts of the case took
the view that the incident arising out of a quarrel
at home and ending on the road was a continuous
sequence, injury being a result of provocation and
that prosecution under Section 304 Part I and not
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Section 302 IPC, was attracted. Even in that case
the present deceased had kicked the food on an
auspicious day giving provocation and after the
deceased ran for some time, the fatal injuries were
caused on his person. Somewhat similar are the
facts here, as the cause of conflict arose from the
conduct of the deceased in the marriage party which
ultimately as a sequence of events resulted in
fatal injuries on the person of the deceased. The
role attributed to them would, in our view, attract
the provisions of Section 304 Part I IPC and not
Section 302 read with Section 34 IPC. The appeal
as far as the appellants’ conviction under Section
302 read with Section 34 IPC must, therefore,
succeed and their conviction must be altered to one
under Section 304 Part I read with Section 34 IPC.
10. The appeal is, therefore, allowed to the extent
that the conviction of both the Appellants under
Section 302 read with Section 34 IPC is set aside
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and they are convicted instead under Section 304
Part I read with Section 34 IPC. The Appellant
No.2 is sentenced to two years’ rigorous
imprisonment and fine of Rs.500/-. In default of
payment of such fine, the Appellant No.2 shall
undergo rigorous imprisonment for a further period
of 15 days. The Appellant No.2 shall be entitled
to set off in respect of the period of imprisonment
already undergone in terms of Section 428 Cr.P.C.
11. As far as the Appellant No.1 is concerned, let
his case be referred to the concerned Juvenile
Justice Board in terms of Section 20 of the
Juvenile Justice (Care and Protection of Children)
Act, 2000, to be dealt with under the provisions of
the said Act in keeping with the provision of
Section 15 thereof and having particular regard to
the period of detention already undergone by him
during the course of the investigation and trial.
The Registry is directed to take immediate steps
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for transmission of the records to the concerned
Juvenile Justice Board, as far as the Appellant
No.1 is concerned.
12. The Appeal is disposed of accordingly.
________________J. (ALTAMAS KABIR)
________________J. (SWATANTER KUMAR)
New Delhi Dated:: 10.02.2010
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