YANKAPPA Vs STATE OF KARNATAKA
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: Crl.A. No.-000068-000068 / 2002
Diary number: 16231 / 2001
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 68 OF 2002
Yankappa and Ors. ….Appellants
Versus
State of Karnataka ….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 Karnataka High Court disposing of two criminal appeals i.e. one by
accused Yankappa (hereinafter described as ‘A1’) who was convicted for
offence punishable under Section 302 read with Section 149 of the Indian
Penal Code, 1860 (in short the ‘IPC’) and the other field by the State
questioning conviction by the trial Court for offence punishable under
Section 304 Part I IPC read with Section 149 IPC in respect of A1 to A6.
Sentence of 3 years is imposed. According to State, they should have been
convicted also under Section 302 read with Section 149 IPC. Appellants 7
to 15 were acquitted by the trial Court which was challenged in the State’s
appeal.
2. By the impugned judgment the High Court dismissed the appeal filed
by Yankappa (A1) but allowed the State’s appeal to the extent that A2 to A8
were convicted for offence under Section 302 read with Section 149 IPC.
They were sentenced to undergo imprisonment for life. The acquittal in
respect of rest as was recorded by the trial Court was upheld by the High
Court.
3. Factual scenario giving rise to the trial of the accused persons is as
follows:
The accused No.1 Yamanappa and 14 others were tried before the
Trial Court on charges under Sections 143, 147, 148 & 302 read with
Section 149 IPC. The Trial Court convicted the accused No.1 Yamanappa
under Section 302 read with 149 IPC and the accused Nos. 2 to 6 under
Section 304 Part I read with 149 IPC. The rest of the accused persons viz.
the accused 7 to 15 were acquitted of all the charges framed against them.
The accused No.1 was sentenced to undergo life imprisonment and to pay a
fine of Rs.10,000/- u/s 302 IPC and the accused Nos. 2 to 6 were sentenced
to undergo RI for three years and fine of Rs.10,000/- under Section 304
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Part-I read with Section 149 IPC. The accused No.1 filed an appeal against
his conviction and sentence in Crl. Appeal No.315/97. The State also
preferred an appeal in Crl. Appeal No.553/97 against an order of acquittal
of the accused under Section 302 read with Section 149 IPC. The accused
Nos.2 to 6 did not prefer any appeal against their conviction and sentence.
The deceased is one Mahadevappa aged about 30 years. He was killed on
the Musky-Mudgal Road on 28.10.95 at about 8.30 am in the morning. Smt
Mallamma (PW-1) is the wife of the deceased. The deceased Mahadevappa
along with his wife Mallamma PW-1 and mother CW-5 had been residing in
the house situated in his land; on the outskirts of Bailagudda village.
Pampanna (PW-2) and Erappa (PW-3) are the brothers of the deceased and
they were both residing in the village habitation of Bailagudda. The land of
the deceased Mahadevappa was adjoining the land of the accused No.1
Yamanappa. That is to say, they were possessing contiguous lands.
Deceased Mahadevappa had seriously objected to the accused No.1
Yamanappa digging a borewell near his own borewell and thereafter, the
differences arose between the family of the accused No.1 Yamanappa and
the family of the deceased. Since then, there used to be some kind of friction
between the members of their two families. While this was so, on the
evening of 27.10.95, the cattles belonging to the accused No.1 Yamanappa
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entered into the land of the deceased Mahadevappa for the purpose of
grazing and in that regard, there was a verbal quarrel between the wife of
the deceased (PW1) and the wife of the accused No.1 namely Sharanamma.
This incident was reported by PW-1 to the deceased on his return to the
house. Thereafter, on the following morning, at about 8.30 am, after giving
the grains (Bajra) to one Muniyappa (PW-4) who had come to the house of
the deceased to collect the grains, the deceased Mahadevappa was
proceeding along with PW-4 from his house in order to go to Musky, with
the intention to lodge a complaint with the police in respect of the incident,
which occurred on the previous day evening. When the deceased
Mahadevappa was so proceeding along the road near a school, all the
accused persons came in a group, armed with various weapons like clubs,
axes and spears and after picking up a quarrel with the deceased, they
committed assault on, him. Accused No.1 Yamanappa stabbed the deceased
with a spear. The accused No.6 dealt axe blows on the deceased. The others
viz. accused No.4 Kidiappa, accused No.7 Ayappa and accused No.8
Hanumantha assaulted the deceased with clubs. Thereafter, the women
accused No. 13 Sharanamma, accused No. 11 Garudamma, accused No.10
Hanumavva, accused No.12 Fakiravva and accused N0.14 Shivamma
dropped stones on the deceased and so also one Kumarappa brother of
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Sharanamma and son-in-law of Durgappa. As a result of the assault
committed by these accused, the deceased had sustained bleeding injuries
on his head and legs. The complainant Erappa (PW-3) and Pampanna (PW-
2), the brothers of the deceased, Mallamma (PW-1), the wife of the
deceased and one Shekara Gowda (PW-6) had intervened to rescue the
deceased. But they were not successful in preventing the accused from
committing the assault on the deceased. Thereafter, before the deceased
Mahadevappa could be shifted to the hospital for treatment, he died on the
spot. The PSI PW-17 who was on village rounds came to the spot at about
11 am and recorded the statement of Erappa (PW-3) which is as per Ex.P.1
and treated the same as the FIR. On the basis of such FIR Ex.P.1, the
investigation was taken up and on completion of the investigation, the
charge sheet was laid against the 15 accused persons. At the trial, the
prosecution had examined PWs 1 to 21. Of them, PWs 1 to 4 & 6 claimed to
be eye witnesses to the occurrence. PW-5 was also examined as an eye
witness, but he did not support the prosecution case in its entirety. PWs 7 &
8 had come to the spot immediately after the assault and they were informed
of the occurrence by PW-1. PW-9 is a witness for the inquest proceedings
held on the dead body of the deceased and the spot panchanama conducted
over the place of incident as per Exs P.6 & P.7.
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4. After completion of investigation, charge sheet was filed. As the
accused persons pleaded innocence, trial was held. The trial Court, as noted
above, held A1 to A6 guilty of different offences as noted above. A7 to
A15 were acquitted. The High Court found that the conviction of A1 was in
order. The conviction of A2 to A6 was made under Section 302 read with
Section 149 IPC. Similar was the case in respect of A7 and A8 who were
acquitted by the trial Court.
5. The High Court gave the following reasons for its conclusions:
“Therefore in our view the acquittal of the Accused Nos.9 to 15 is concerned warrants no interference in the appeal filed by the State. In so far as the other accused viz., Accused Nos.1 to 8 are concerned, there is consistent evidence of all the eye-witnesses, whose presence at the spot cannot be doubted, that they conjointly assaulted the deceased and caused his death. It is no doubt true that a reading of the evidence of PW-2 alongwith the evidence of PW-4 would create some doubt about the presence of PW-2 at the time of the actual occurrence. But there is absolutely no reason to doubt the presence of PWs.1, 3, 4 and 6 at the spot when the incident in question had occurred. The evidence against the Accused Nos.l to 8 is overwhelming. It consists of several eye-witnesses who saw the assault in the broad day light and who knew all these accused persons. There is no doubt that all these accused persons A1 to A8 joined in the assault committed on the deceased when he was near the gaddige with the various weapons and they inflicted such serious injuries to the deceased that he had died on the spot. They must have known that at the least, they were causing injuries, which were likely to cause death and if death has resulted, they were guilty of murder. In such cases, it is immaterial by
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whose weapon the fatal injury is inflicted. In our opinion all these 8 accused persons Al to A8 ought to have been convicted for murder and if they have been so convicted of murder, we would not have interfered. It has to be stated that when several persons jointly attack the deceased with various weapons resulting in the death of the deceased, they are all equally guilty even though it may not be possible to prove which of them actually inflicted the fatal blow. In the instant case, the learned trial Judge was not justified in not convicting the Accused Nos. l to 8 under Section 302 IPC either with the aid of Section 149 of with Section 34 IPC. To that extent, the order of the trial Court needs to be modified. We are aware that we are interfering with the order of acquittal under Section 302 IPC, but we think interference in this case is imperative and hesitation to interference will lead to a miscarriage of justice.”
6. In support of the appeal learned counsel for the appellants submitted
that the trial Court should not have found any of the accused persons guilty.
The evidence of PWs. 1, 3, 4 and 6 should not have been relied upon
particularly when PW5 did not support the prosecution and PW2 was
disbelieved by the trial Court. It is also submitted that there is no reason to
convict A7 and A8 who were acquitted by the trial Court.
7. Learned counsel for the respondent supported the judgment of the
High Court.
8. We find that the reasoning indicated by the High Court as quoted
above suffers from no infirmity so far A1 to A6 are concerned. The trial
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Court had committed grave error in holding that Section 302 was not
applicable to them. Therefore, the High Court has rightly convicted each
A1 to A6 in terms of Section 302 read with Section 149 IPC. So far as
appellants A7 and A8 are concerned, the reasoning indicated by the trial
Court for acquitting them does not suffer from any infirmity. Evidence of
PW-1 and PW-3 relate to only A1 to A6. They have not ascribed any role to
A7 and A8.
9. That being so, while upholding the judgment of the High Court we
allow the appeal so far as it relates to A7 and A8 i.e. the appellants. A1 i.e.
Yankappa has not questioned correctness of the judgment. The appellants
Ayyapa and Hanumantha are acquitted. They were released on bail
pursuant to the order dated 18.2.2002. The bail bonds shall stand
discharged.
10. The appeal is allowed to the aforesaid extent.
………….....................................J.
(Dr. ARIJIT PASAYAT)
………….……….........................J.
(Dr. MUKUNDAKAM SHARMA) New Delhi, December 16, 2008
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