MANOJ & ANR. Vs STATE OF M.P.
Bench: R.V. RAVEENDRAN,LOKESHWAR SINGH PANTA, , ,
Case number: Special Leave Petition (crl.) 1681 of 2008
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. 1530 OF 2008 [Arising out of S.L.P. (Crl.) No. 1681 of 2008]
Manoj & Anr. ..... Appellants
Versus
State of Madhya Pradesh ..... Respondent
J U D G M E N T
Lokeshwar Singh Panta, J.
1. Leave granted.
2. Manoj and Bijendra Singh – two brothers have filed this
appeal against the judgment and order dated 11.12.2007
passed in Criminal Appeal No. 631/2000 by the High Court of
Madhya Pradesh Bench at Gwalior whereby and whereunder
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the conviction of Manoj–appellant No. 1 herein recorded by
Special Judge (NDPS) and Additional Sessions Judge, Gwalior
in Sessions Trial No. 161/99 under Section 307 read with
Section 34 of the Indian Penal Code [for short ‘IPC’] has been
altered to Section 324 IPC and sentenced to undergo rigorous
imprisonment for 3 years, whereas conviction of Bijendra
Singh-appellant No. 2 herein (as also accused No.2-Ram
Avtar) from Section 307 read with Section 34 IPC has been
converted to Section 324 read with Section 34 IPC. Appellant
No. 2 is sentenced to undergo rigorous imprisonment for 3
years, whereas Ram Avatar has been ordered to undergo
rigorous imprisonment for one year. The conviction of
appellant No. 1 under Section 25 (1B) (a) read with Section 3
of the Arms Act has been set aside.
3. Briefly stated, the facts of the prosecution case are that
on 23.01.1999 at about 10:00 a.m. complainant Bahadur
Singh (P.W. 4) along with Rakesh (P.W. 2) and Ram Varan
Singh (P.W. 9) (both hostile witnesses) was excavating sand on
the bank of river Devipura near village Duhia Chak. Appellant
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No. 2 armed with 12 bore gun, his brother Appellant No. 1
armed with katta (country made fire-arm) and Ram Avatar-
accused holding pharsa in his hand came to the spot and
started abusing the complainant (P.W. 4). P.W. 4 told them
that he was extracting sand from government land. It was
alleged that Ram Avatar-accused gave pharsa blow which
caused injury to the calf-ankle of complainant’s left leg, back
and knee. Appellant No. 2 fired gun shot which hit on the
wrist of right hand of the complainant whereas Appellant No.
1 fired pellets from katta which hit the head and forehead of
Bahadur Singh, who as a result of receiving the injuries fell on
the ground. All the three accused persons thereafter ran away
from the scene of occurrence.
4. Injured Bahadur Singh lodged First Information Report
(Exhibit – P5) on the same day at Police Station, Bijoli. He was
sent to the hospital for medical examination. Investigation of
the case was conducted by Assistant Sub-Inspector Babu Ram
Sharma (P.W. 10) on the spot. During investigation, he seized
one brass cartridge and recorded the statements of the
witnesses. Sub-Inspector Ashok Tiwari (P.W. 14) arrested
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Appellant No. 1 on 08.02.1999 and recorded his disclosure
statement (Exhibit – P11). Pursuant thereto, ‘Katta’ which was
being used by him at the time of occurrence of the offence,
was produced from a hidden place at the back of ‘kothi’
constructed in the field of Majboot Singh Jaat. Ram Avatar
was arrested on 08.02.1999 and on his statement; pharsa was
recovered from the field of Majboot Singh Jaat. Pistol allegedly
used by Appellant No. 2 was examined by Santosh Singh (P.W.
11) in D.R.P. Line, Gwalior, who certified that the said pistol
was in running condition as per his Report (Exhibit– P18).
Brij Mohan Sharma, Sub-Divisional Magistrate (P.W. 12)
produced on record permission (Exhibit –P19) to prosecute the
accused under the Arms Act. On receipt of Injury Report and
X-Ray Report prepared by Dr. Purshottam Jaju (P.W. 5) and
Dr. Avinash Naidu (P.W. 6) and completion of the
investigation, charge sheet was filed against the above said
three accused in the Court of First Class Magistrate. The
Magistrate committed the trial of the case to the learned
Sessions Judge. The learned Sessions Judge assigned the
trial of the case to the Special Judge (NDPS) –cum- Additional
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Sessions Judge, Gwalior. The accused persons were charge
sheeted under Section 307 read with Section 34 IPC, Section
25(1B) (a) and Section 3 of the Arms Act. The accused denied
charges and claim to be tried.
5. During the trial, prosecution examined as many as 14
witnesses. The trial court, on analysis of the entire evidence
on record, convicted all the three accused for offence
punishable under Section 307 read with Section 34 IPC. In
addition, Appellant No. 1 was convicted under Section 25 (1B)
(a) read with Section 3 of the Arms Act. Appellant No. 1 was
sentenced to undergo rigorous imprisonment for five years
and to pay a fine of Rs. 1000/- under Section 307 IPC and one
year rigorous imprisonment and fine of Rs. 500/- for offence
under Section 25 (1B) (a) read with Section 3 of the Arms Act.
In default of payment of fine, he has been ordered to suffer
three months’ imprisonment. Appellant No. 2 and Ram Avatar
(Accused Nos. 3 and 2) were sentenced to suffer five years’
rigorous imprisonment and fine of Rs. 1000/- each for the
offence under Section 307 read with Section 34 IPC. In
default of payment of fine, both the accused persons were
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ordered to six months’ imprisonment. Out of the fine amount,
a sum of Rs. 2,000/- has been ordered to be paid to the
complainant – P.W. 4.
6. Appellant No. 1 and Appellant No. 2 preferred Criminal
appeal No. 631/2000 whereas Ram Avatar filed Criminal
Appeal No. 650/2000 before the High Court of Madhya
Pradesh, Bench at Gwalior. The learned Single Judge of the
High Court partly allowed the appeals and altered the
conviction from under Section 307 IPC to Section 324 IPC and
imposed the aforesaid sentence upon them. The High Court
acquitted Appellant No. 1 in respect of the offence under the
Arms Act.
7. Now, Appellant No. 1 and his brother Appellant No. 2
have filed this appeal by way of special leave. It appears that
no appeal has been filed by Ram Avatar-accused against the
judgment and order of the High Court.
8. When the matter came up for hearing before this Court
on 10.03.2008, it was submitted by the learned counsel for
the appellants that the parties had agreed to compound the
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offence and in that view of the matter, notice was issued to the
respondent-State and also to Bahadur Singh - complainant.
9. The appellants have filed Criminal Miscellaneous Petition
No. 4257/2008 praying for permission to compound the
offence with the complainant. They have inter alia stated that
they and complainant - P.W. 4 are neighbours and are
residing in the same village. After the alleged incident, the
complainant and the appellants have come into close relations
just like family members and they want to reside peacefully in
future without any kind of disruption in their future life.
Having considered their close relations amongst themselves,
one village panchayat was held in the village in which the
complainant has agreed to compound the offence with the
appellants as now he has no grievance against the appellants.
10. Complainant Bahadur Singh has filed an affidavit
(Annexure–P3) dated 16.01.2008. The complainant has stated
in the said affidavit that on his complaint a case was
registered against the appellants Manoj, Bijendra Singh and
accused Ram Avatar which has resulted in the conviction of
the accused persons. He stated that Manoj and Bijendra
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Singh are residents of his village and the village people have
got their disputes compromised by holding a village panchayat
and now they would desire to live peacefully and that at
present no dispute exists between them.
11. Heard Shri Jai Prakash Pandey, learned counsel for the
appellants, Shri R.P. Gupta, learned senior counsel for
respondent-State and Shri Pramod Kumar Yadav for
complainant-Bahadur Singh. The learned counsel for the
complainant stated before us that the complainant has
compromised the case with the appellants and in that view of
the matter their appeal may be accepted.
12. We have examined the provisions of Section 320 of the
Code of Criminal Procedure [for short ‘the Cr.P.C.’] which
deals with compounding of offences. Section 320(1) of the Cr.
P.C. provides that the offences punishable under the Sections
of Indian Penal Code specified in the first two columns of the
Table next following may be compounded by the persons
mentioned in the third column of that Table. Under sub-
Section (2) of Section 320, offences punishable under the
Sections of the Indian Penal Code, specified in the first two
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columns of the Table next following may, with the permission
of the Court before which any prosecution for such offence is
pending, be compounded by the persons mentioned in the
third column of that Table. Voluntarily causing hurt by
dangerous weapons or means by the accused constitutes an
offence under Section 324 IPC which can be compounded by
person to whom hurt is caused with the permission of the
Court in terms of sub-Section (2) of Section 320 Cr.P.C.
13. It requires to be noticed that Cr.P.C. (Amendment) Act,
2005 [Act No.25/2005] amended Section 320 of the Code and
in the Table under sub-Section (2) (a) the words “voluntarily
causing hurt by dangerous weapons or means” in column 1
and the entries relating thereto in columns 2 and 3 has been
omitted. But the said amendment by Act No. 25 of 2005 has
not yet been brought into force. Therefore, the offence under
324 is still compoundable with the permission of the Court.
14. The appellants and the complainant are residents of the
same village and with the intervention of the village panchayat
the complainant has compounded the offence with the
appellants and now he has no grievance against them. The
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appellants and the complainant have categorically stated in
their affidavits filed before us that after the incident they have
developed family relations and they wish to reside peacefully
in the village in future without any kind of disruption in their
future lives.
15. We are satisfied that the complainant has voluntarily
desired to compound the offence with the appellants for
sufficient and genuine reasons stated in their respective
affidavits and such compounding is legal and valid. We allow
the parties to compound the offence under Section 324 IPC.
Criminal Miscellaneous Petition No. 4257/2008 stands,
accordingly, allowed. In view of the compounding, the
conviction and sentence is set aside. The appellants, who are
in jail undergoing sentence, shall be set free forthwith, if not
required in any other case. The appeal is disposed of
accordingly.
........................................J. (R. V. Raveendran)
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........................................J. (Lokeshwar Singh Panta)
New Delhi, September 25, 2008.
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