SHYAM BABU MAURYA Vs STATE OF U.P.
Bench: B.N. AGRAWAL,V.S. SIRPURKAR,G.S. SINGHVI, ,
Case number: Crl.A. No.-000315-000315 / 2005
Diary number: 8977 / 2004
Advocates: MUKESH K. GIRI Vs
P. K. JAIN
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.315 OF 2005
Shyam Babu Maurya ...Appellant(s)
Versus
State of Uttar Pradesh ...Respondent(s)
O R D E R
Appellant Shyam Babu Maurya and his co-accused Lavlesh @ Pappu and
Ram Bahadur were convicted by the trial Court for an offence under Section 302 of
the Indian Penal Code, 1860 [for short, “I.P.C.”] and sentenced to undergo
imprisonment for life and to pay fine of rupees ten thousand each and in default to
undergo further imprisonment for a period of one year. On appeal, the High Court
altered the conviction of the appellant and his co-accused from one under Section 302
I.P.C. to Section 302 read with Section 34 I.P.C. Hence, this appeal.
We have heard learned counsel for the parties and perused the record.
The case of the prosecution, as disclosed in the First Information Report,
was that the appellant and his co-accused killed Inder Dev Singh on 9.11.1999 near
the culvert of minor canal of village Moran by firing shots from their
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pistols. The trial Court relied upon the testimony of Om Dev Singh [P.W.1] [brother
of the deceased], Devender Singh [P.W.2], a resident of village Moran and Dr. R.K.
Mishra [P.W.6], who conducted the post mortem and found that almost all the
injuries were caused by fire arms and were sufficient to cause death in the ordinary
course and held that the charge is proved against the accused. Accordingly, it
convicted all the accused under Section 302 I.P.C. The High Court independently
analyzed the entire evidence and affirmed the finding of guilt recorded by the trial
Court. However, conviction of the appellant and his co-accused was altered from one
under Section 302 I.P.C. to Section 302 read with Section 34 I.P.C.
Learned counsel for the appellant extensively referred to the testimony of
P.W.1 and P.W.2, but could not point out any contradiction on the material aspects.
Therefore, we do not find any ground to interfere with the findings recorded by the
Courts below.
Learned counsel then argued that the impugned judgment is liable to be
set aside because the appellant and his co-accused had not been charged with the
allegation of having committed offence under Section 302 read with Section 34 I.P.C.
and in the absence of any specific charge, their conviction could not have been altered
from Section 302 I.P.C. to Section 302 read with Section 34 I.P.C. In support of his
submission, learned counsel placed reliance on a decision of this Court in
Shamnsaheb M. Multtani vs. State of Karnataka [2001 (2) S.C.C. 577]. We have
carefully gone through that judgment and are of the view that the same is clearly
distinguishable. In that case, the accused appellant
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had been charged with the allegation of having committed offence under
Section 302 I.P.C., but he was convicted under Section 304-B I.P.C. This Court
noted that for recording a conviction under Section 304-B, a presumption could be
raised against the accused, which he was entitled to rebut by leading evidence, but,
as no charge was framed under Section 304-B I.P.C., he was deprived of
opportunity to defend himself. Therefore, the case was remitted to the trial Court
with a direction to frame charge under Section 304-B I.P.C. and decide the matter
afresh after giving opportunity to the parties to lead evidence. The fact situation in
this case is entirely different. The appellant and his co-accused were charged and
were convicted by the trial Court under Section 302 I.P.C. The High Court, as
mentioned above, altered the conviction to one under Section 302 read with Section
34 I.P.C. Learned counsel for the appellant could not show as to how his client was
prejudiced on account of non-framing of specific charge under Section 302 read
with Section 34 I.P.C. Even otherwise, we are convinced that no prejudice was
caused to the appellant because the prosecution had come up with the case that the
accused persons armed with fire arms came together, all of them fired on the
deceased and then fled from the place of occurrence. The appellant knew of the
nature of charge and got ample opportunity to defend himself. The element of
common intention could be inferred from the allegation made in the First
Information Report and the statements of P.Ws. 1 and 2. Therefore, it is not
possible to hold that the High Court committed any error in altering the conviction
of the appellant from Section 302 I.P.C. to Section 302 read with Section 34 I.P.C.
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Learned counsel lastly submitted that in any case, this Court should alter
the conviction from Section 302 I.P.C. to Section 304 I.P.C. and reduce the sentence to
the period already undergone. In our view, this is an argument of desperation and
without any basis. If three persons fired at the deceased and many injuries were
caused by fire arms, as would appear from the post mortem report, the case cannot be
treated as covered by any of the exceptions enumerated under Section 300 I.P.C.
Therefore, we do not find any justification to alter the conviction of the appellants
and reduce the sentence to the period already undergone. In the result, the appeal is
dismissed.
.......................J. [B.N. AGRAWAL]
.......................J. [V.S. SIRPURKAR]
.......................J. [G.S. SINGHVI]
New Delhi, August 07, 2008.