INDRASAN Vs STATE OF U.P.
Case number: Crl.A. No.-000996-000996 / 2004
Diary number: 23515 / 2003
Advocates: MANJULA GUPTA Vs
PRAVEEN SWARUP
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 996 OF 2004
Indrasan …. Appellant
Versus
State of U.P. …. Respondent
JUDGMENT
Dr. Mukundakam Sharma, J.
1. This appeal has been preferred by the appellant who has been
convicted by the Sessions Court as also by the High Court under Section 302
IPC and sentenced to undergo rigorous imprisonment for life.
2. The deceased was one Jawahar who was murdered on 14.10.1979 at
about 8.00 A.M. in Village Marrie, Police Station Nichlaul, District
Gorakhpur. The prosecution story in brief is that in the said village there
was a Government Gausadan (a campus with pasture land where cattle are
brought up and looked after) spreading over an area of about 562 acres.
Within the said area is also located certain residential premises for the
employees of the Gausadan. The grasses were also grown in Gausadan and
contract of growing such grass in Gausadan was given by the Government
through auction and one Harendra Singh who was a contractor was given the
said contract. Goverpal Harijan was one of the employees in the Gausadan
and on account of his illness, his son Jawahar (deceased) was performing his
duties in the Gausadan.
3. On 13.10.1979 at about 2.00 p.m. about 30-40 cattles including the
buffaloes of Goverpal Harijan were grazing in the pasture land of Gausadan.
Since they were eating the grasses for which there was a contract, a person
on behalf of the contractor Harendra Singh came and collected all the cattles
including buffaloes and took them to the contractor Harendra Singh.
Thereafter, Jawahar and other owners of the cattle went to Harendra Singh
and requested him to release their cattle. Harendra Singh permitted Jawahar
to take away his buffalo and also released the cattle of the other persons.
4. On 14.10.1979 i.e. the next day in the morning time, Ram Prahlad,
Sahdeo, Pratap, the appellant Indrasan and 2-3 persons were sitting in the
verandah of Gausadan. The appellant-Indrasan had lathi with him. While
they were so sitting in the verandah of the Gausadan, Jawahar happened to
arrive there. The appellant-Indrasan who was the employee of contractor
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Harendra Singh took up his lathi and suddenly rushed towards Jawahar and
gave a lathi blow on his head as a result of which he sustained head injury
and fell down. As a consequence of the said lathi blow on the head,
deceased-Jawahar succumbed to his injuries immediately thereafter. Ram
Prahlad went to the house of Goverpal and informed him about the fatal
injuries caused to his son. Goverpal came to Gausadan and found his son
lying there dead. He then went to the police station Nichlaul, where he
lodged the written F.I.R. on the same day at 11.05 a.m. The distance of the
police station from the place of occurrence was six miles. On information,
a case was registered and investigation was entrusted to S.I. Vinod Kumar
Yadav (PW-7). Post mortem examination was also carried on the body of
the deceased-Jawahar. In the said post mortem examination, one injury was
found by the doctor on the head of the deceased which was of the following
nature : -
“Lacerated wound on left parietal region 5 cm x 1 cm x skull deep, 8 cm above left ear.”
5. In support of its case, the prosecution examined all seven witnesses.
Ram Prahlad (PW-1), Sahdeo (PW-2) and Ram Pratap (PW-3) were the eye
witnesses of the occurrence. Goverpal (PW-4), the father of the deceased
was also examined. The defense raised on behalf of the accused was one of
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denial and also of false implication due to enmity. In examination under
Section 313 of the Code of Criminal Procedure, 1973 (for short “the CrPC”),
the accused-appellant stated that when Harendra Singh was Thekedar of
grass of Gausadan, he used to look after the affairs of Gausadan on his
behalf. Goverpal and other witnesses of the case and the villagers often
used to graze their cattle in the grass of Gausadan and he used to hand over
their cattle at the cattle pond. Thus, people started having grudge against
him resulting in his false implication in this case. On completion of the
trial, the learned Sessions Judge found the appellant guilty of the offence
alleged against him and accordingly convicted him and passed an order of
sentence of imprisonment for life.
6. On appeal, the High Court affirmed the order of conviction and
sentence as against which the present appeal has been filed on which we
have heard the learned counsel appearing for the parties.
7. The incident had taken place on 14.10.1979 at about 8 a.m. and there
is no dispute with regard to the aforesaid fact that there was broad day light
and the incident happened in the presence of PW-1, PW-2 and PW-3. The
defense has not raised any dispute with regard to the aforesaid fact nor any
suggestion was given to the aforesaid eye witnesses namely Ram Prahlad
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(PW-1), Sahdeo (PW-2) and Ram Pratap (PW-3) as against their statements
that they were present at the time of incident and they had seen the entire
incident through their own eyes. The incident happened at about 8 a.m.
when the deceased-Jawahar received the aforesaid fatal blow at the hand of
the accused-appellant. The deceased-Jawahar died at about 9 a.m. due to
excessive bleeding as is established from the post mortem report. The
distance of the police station from the place of occurrence is six miles. The
father of the deceased-Jawahar was informed whereupon he came to the
place of occurrence and on seeing his son dead, went to lodge an FIR at the
Police Station Nichlaul which was registered at 11.05 a.m. There is,
therefore, no delay in the lodging of the FIR. There is also no possibility of
any concoction of the incident as there was no scope of framing anybody
unnecessarily and without reason within that short span of time. The
incident happened in broad day light in front of eye witnesses whose
presence at the place of occurrence was quite natural. There is also motive
for the murder established in the case from the fact that a day before the
occurrence i.e. on 13.10.1979, the cattles of some persons including the
buffaloes of the father of the deceased-Jawahar were taken away from the
grazing field of Gausadan by the accused-appellant and subsequently,
buffaloes of the father of the deceased-Jawahar were released. Since the
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buffaloes belonged to the father of the deceased-Jawahar which were
impounded and taken to the contractor-Harendra but was released
subsequently, therefore, there was some grudge of the accused-appellant
being an employee of the contractor-Harendra against the deceased-Jawahar
and when on the next day, early in the morning he saw the deceased he got
infuriated and without any reason approached the deceased-Jawahar after
picking up his lathi and gave blow on the head with the help of his lathi and
thereafter the accused-appellant ran away from the scene of occurrence. So,
the motive has also been established.
8. Counsel appearing for the accused- appellant, however, submitted
before us that there was no intention of causing death or causing any bodily
injury to the deceased by the accused-appellant. It was also submitted
before us that all the three eye witnesses namely Ram Prahlad (PW-1),
Sahdeo (PW-2) and Ram Pratap (PW-3) are interested witnesses and that
other witnesses although present at the scene of occurrence, they were not
examined by the prosecution. Accordingly the conviction and sentence is
required to be set aside. It was next submitted by the counsel appearing for
the accused-appellant that the weapon of alleged attack was not a dangerous
weapon and was only a lathi and allegedly only one blow was given by the
accused-appellant on the deceased which clearly establishes that it is neither
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a case of murder nor could be a case of culpable homicide not amounting to
murder. In support of aforesaid contention, he has relied upon few decisions
of this Court namely State of Orissa v. Bhagaban Barik [AIR 1987 SC
1265], State of U.P. v. Indrajeet [(2000) 7 SCC 249], Joseph v. State of
Kerala [AIR 1994 SC 34], Mohd. Shakeel v. State of A.P. [(2007) 3 SCC
119].
9. We have considered the aforesaid submissions as also the ratio of the
aforesaid cases. After carefully going through the same we, however, find
that none of the aforesaid decisions could be said to be directly applicable in
the present case as the facts are quite distinguishable. So the same have no
application in the facts and circumstances of the present case and we are
required to consider the facts of the case independently.
10. In Bhagaban Barik case (supra), there was an appeal before this
Court as against the order of acquittal. In that case one blow was given by
the accused with a lathi on the apprehension that the deceased was a thief.
In Indrajeet case (supra) also, there was an appeal against acquittal and
therefore it has no similarity with the facts and circumstances of the present
case. In Joseph case (supra) although the death was caused by one blow of
lathi but there was clear evidence of quarrel between the parties preceding
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the incident. In Mohd. Shakeel case (supra) the accused also received
injuries during the course of the incident and taking notice of the said fact, it
was held to be a case of culpable homicide not amounting to murder.
Clearly, all the decisions relied upon by the accused-appellant are quite
distinguishable.
11. We are required to examine the facts of the present case as it stand
before us. The submission that there was no motive in committing the
offence is clearly belied from the fact that the motive has been established in
the present case. The accused-appellant being an employee of the contractor
definitely had a grudge against the deceased as the buffaloes belonging to
the father of the deceased were impounded and taken to the contractor by the
accused-appellant on 13.10.1979 and the same were released on repeated
requests by the deceased. Therefore, there was a clear grudge of the
employee of the contractor, accused-appellant against the deceased. When
on the very next day morning i.e. 14.10.1979, the accused-appellant saw the
face of the deceased he simply picked up his lathi and with that gave one
blow on the head of the deceased. The said blow was so forceful that as a
consequence of which the deceased died within an hour and before he could
be taken to the hospital. There is a direct nexus between the blow of lathi
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and death of the deceased which is immediately caused after giving the
blow.
12. We, therefore, are of the considered opinion that although it is a case
of culpable homicide not amounting to murder, but considering the nature of
the injuries which was caused on a vital part of the body, we are of the
considered view that there was intention on the part of the accused-appellant
to cause death of the deceased.
13. We, therefore, alter the conviction of the appellant from Section 302,
IPC to Section 304 Part I IPC. In our considered opinion, custody and
sentence of 10 years would be appropriate and sufficient. The accused-
appellant shall undergo imprisonment for a term of 10 years, if not already
undergone, in terms of this order.
14. With the above modification, the appeal is allowed to the aforesaid
extent.
…..………………………J. [Dr. Mukundakam Sharma]
.…..........………………..J. [Dr. B.S. Chauhan]
New Delhi, July 6, 2009
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