MOHD.MAQBOOL TANTRAY Vs STATE OF J & K
Bench: HARJIT SINGH BEDI,A.K. PATNAIK, , ,
Case number: Crl.A. No.-000342-000342 / 2009
Diary number: 5138 / 2009
Advocates: E. C. AGRAWALA Vs
B. KRISHNA PRASAD
Crl.A. 342 of 2009 1
PART-II
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 342 OF 2009
MOHD. MAQBOOL TANTRAY ..... APPELLANT
VERSUS
STATE OF J & K ..... RESPONDENT
O R D E R
1. We have heard the learned counsel for the
parties at length.
2. The appellant Mohd. Maqbool Tantray along
with 17 others was tried for offences punishable
under Sections 302/392/364 etc. of the Ranbir Penal
Code [for short 'the RPC'] and Section 3(1) of the
Terrorists and Disruptive Activities (Prevention)
Act, 1987 [hereinafter referred to as 'the TADA']
for being involved in the abduction and murder of
former MLA Mir Mustafa on the 25th March, 1990.
Eleven of the accused were discharged on the
statement made by the Public Prosecutor, three died
during the pendency of the trial and one absconded
and three were brought to trial including the
appellant. In the trial three co-accused of the
Crl.A. 342 of 2009 2
appellant herein were acquitted but the court
relying on the evidence of various prosecution
witnesses and in particular on the confessional
statement given by the appellant to the SSP Mr.
A.K. Suri, convicted him for offences punishable
under Section 364 read with Section 120B of the RPC
and sentenced him to undergo rigorous imprisonment
for five years and to pay a fine of Rs. 1000/-, in
default to undergo imprisonment for six months and
under Section 3(2)(ii) of TADA to undergo rigorous
imprisonment for 14 years and to pay a fine of Rs.
5000/-, in default of payment of fine to further
undergo imprisonment for a period of one year, both
the sentences to run concurrently. The present
appeal has been filed impugning the judgment of
the trial court as the appeal under TADA lies
directly to the Supreme Court.
3. Mr. Agrawala, the learned counsel for the
appellant has not argued the matter on merits but
has pointed out that in view of the above facts
more particularly that eleven out of 18 accused had
been discharged and the two co-accused of the
appellant herein had been acquitted vide the
impugned judgment and the additional fact that the
Crl.A. 342 of 2009 3
trial had continued for almost twenty years and
that the appellant had also undergone almost 11½
years of the sentence and that he had made a
confession before the SSP which showed his remorse
it was appropriate that the sentence be reduced to
that already undergone.
4. For the proposition that in a case of a
confession made by a remorseful rependant convict
some leniency in the sentence was called for the
learned counsel has placed reliance on the judgment
of this Court in Gurdeep Singh alias Deep v. State
(Delhi Admn.) (2000) 1 SCC 498. The learned
Solicitor General has, however, pointed out that
the appellant was one of the prime movers in the
incident which had led to the death of Mir Mustafa
and as Section 2 of TADA provided for a life
sentence, the appellant had already been dealt with
in a lenient way and no further latitude should be
shown to him.
5. It is indeed true that a conviction under the
TADA is a very serious matter and calls for a
deterrent punishment. At the same time, the facts
of each case cannot be ignored. We see that all
Crl.A. 342 of 2009 4
the co-accused of the appellant have either been
acquitted or have not been brought to trial. We
also see from the record that the appellant has
expressed his regrets for the circumstance which
had ultimately led to the murder of Mir Mustafa.
The trial court has given a positive finding that
the appellant was only involved with the abduction
part and had nothing to do with the murder of the
MLA. We also see from the record that appellant
has undergone more than 11½ years of the sentence
after facing protracted a trial spread over almost
20 years. We have also been told by Mr. Agrawal
that he had been released on bail for a period of
1½ years and during this period his conduct and
behaviour had remained exemplary. We also notice
that in Gurdip Singh's case (supra) this Court
observed as under:
“25. Before concluding we would like to record our conscientious feeling for the consideration by the legislature, if it deem fit ad proper. Punishment to an accused in criminal jurisprudence is not merely to punish the wrongdoer but also to strike a warning to those who are in the same sphere of crime or to those intending to join in such crime. This punishment is also to reform such wrongdoers not to commit such offence in future. The long procedure and the arduous journey of the prosectuion to find the whole truth is achieved sometimes by turning on the accused as
Crl.A. 342 of 2009 5
approvers. This is by giving incentive to an accused to speak the truth without fear of conviction. Now turning to the confessional statement, since it comes from the core of the heart through repentance, where such accused is even ready to undertake the consequential punishment under the law, it is this area which needs some encouragement to such an accused through some respite may be by reducing the period of punishment, such incentive would transform more such incoming accused to confess and speak the truth. This may help to transform an accused to reach the truth and bring to an end successfully the prosecution of the case.”
6. We find that the aforesaid observations would
apply to the present case as well.
7. We, accordingly, while dismissing the appeal,
reduce the sentence from 14 years to that already
undergone.
8. The appeal stands disposed of accordingly.
..................J [HARJIT SINGH BEDI]
..................J [A.K. PATNAIK]
NEW DELHI
Crl.A. 342 of 2009 6
FEBRUARY 04, 2010.
Crl.A. 342 of 2009 7
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 342 OF 2009
MOHD. MAQBOOL TANTRAY ..... APPELLANT
VERSUS
STATE OF J & K ..... RESPONDENT
O R D E R
We have heard the learned counsel for the
parties.
Vide our separate reasoned order, we have
disposed of this appeal and reduced the sentence of
the appellant from 14 years to the period already
undergone. It is stated by Mr. E.C. Agrawala, the
learned counsel for the appellant that the
appellant is presently in custody. We direct that
the appellant shall be set at liberty forthwith if
not required in connection with any other case.
The reasoned order to follow.
..................J [HARJIT SINGH BEDI]
..................J [A.K. PATNAIK]
Crl.A. 342 of 2009 8
NEW DELHI FEBRUARY 04, 2010.