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                                                                           REPORTABLE             IN THE SUPREME COURT OF INDIA                        CRIMINAL APPELLATE JURISDICTION

                                 CRIMINAL APPEAL NO. 418 OF 2002

            SRIPATHI & ORS.                 .. APPELLANTS

                       vs.

            STAE OF KARNATAKA                         .. RESPONDENT

                                                      JUDGMENT

  Dr. ARIJIT PASAYAT,J.

         Heard learned counsel for the appellant and learned counsel for the State.

         Challenge in this appeal is to the judgment of the Division Bench of the

Karnataka High Court upsetting the judgment of acquittal recorded by learned

Sessions Judge, Bidar in SC No. 8/93. Each of the appellants was convicted for offence

punishable under Sec.302 read with Sec.34 of the Indian Penal Code (in short the

‘IPC’).

         The prosecution version, as unfolded during the trial, is that on 22/9/1992 at

about 8.15 p.m., in the course of an altercation, Pandit (A.4) inflicted a stab injury on

the abdomen of one Jagannath (hereinafter referred to as the deceased). The other

three accused persons caught hold of different parts of the body of the deceased on

being told to do so by the accused No.4 Pandit. The First Information

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Report was lodged at about 11.30 p.m.        The trial Court, on consideration of the

evidence of the witnesses came to hold that the prosecution has not been able to

establish the accusations. The State preferred an appeal after obtaining leave in terms

of Sec.378 of the Code of Criminal Procedure, 1973 (in short ‘the Code’). The High

Court noticed that there were five eye witnesses to the occurrence, namely, PW.1,

PW.5, PW.6, PW. 7 and PW.8. The last named witness was the widow of the deceased.

The High Court on analyzing the evidence came to hold that the acquittal as recorded

was unsustainable and accordingly allowed the State’s appeal and convicted each of the

accused persons in terms of Sec.304 Part II read with Sec.34 IPC. Accordingly each of

the accused was sentenced to undergo rigorous imprisonment for four years.

           The primary stand of the appellant was that Sec.34 has no application to the

facts of the case. In any event the ocular evidence is at variance with the medical

evidence.

           Learned counsel for the State supported the judgment of the High Court and

submitted that though this case is one where Sec.302 IPC has clear application, the

High court has taken a liberal view and has convicted the accused persons under

Sec.304 Part II read with Sec.34 IPC.

                                          -3-

           Coming to the plea about variance between medical evidence and ocular

evidence, it is to be noticed that even on an casual reading of the evidence it cannot be

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said that the ocular evidence was at variance with the medical evidence. The High

court has analyzed the medical evidence and the ocular evidence to conclude that the

evidence of the eye witnesses PW.1, PW.5, PW.6, PW.7 and PW.8 was cogent and

trustworthy and therefore held that the trial court’s conclusions were unsustainable.

         We have gone through the evidence and are satisfied that the conclusion of

the High Court do not suffer from any infirmity.

         Coming to the plea regarding the applicability of Sec.34 IPC, we find that

the evidence is not very specific as regards the role played by A.1, A.2 and A.3. It is the

prosecution version that A.4 had the knife in his pocket which he suddenly brought

out and stabbed the deceased.

                                          -4-

      Section 34 has been enacted on the principle of joint liability in the        commission of a criminal act. The Section is only a rule of evidence and        does not create a substantive offence. The distinctive feature of the        Section is the element of participation in action. The liability of one        person for an offence committed by another in the course of criminal        act perpetrated by several persons arises under Section 34 if such        criminal act is done in furtherance of a common intention of the persons        who join in committing the crime. Direct proof of common intention is

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seldom available and, therefore, such intention can only be inferred form the circumstances appearing from the proved facts of the case and the proved circumstances.      In order to bring home the charge of common intention, the prosecution has to establish by evidence, whether direct or circumstantial, that there was plan or meeting of mind of all the accused persons to commit the offence for which they are charged with the aid of Section 34, be it pre-arranged or on the spur of moment; but it must necessarily be before the commission of the crime. The true contents of the Section are that if two or more persons intentionally do an act jointly, the position in law is just the same as if each of them has done it individually by himself.    As observed in Ashok Kumar vs. State of Punjab (AIR 1977 SC 109), the

                                   -5- existence of a common intention amongst the participants in a crime is the essential element for application of this Section. It is not necessary that the acts of the several persons charged with commission of an offence jointly must be the same or identically similar. The acts may be different in character, but must have been actuated by one and the same common intention in order to attract the provision.

         The Section does not say "the common intention of all", nor does it say "and intention common to all". Under the provisions of Section 34 the essence of the liability is to be found in the existence of a common intention animating the accused leading to the commission of a criminal act in furtherance of such intention.        As a result of the application of principles enunciated in Section 34, when an accused is convicted under Section 302 read with Section 34, in law it means that

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      the accused is liable for the act which caused death of the deceased in        the same manner as if it was done by him alone. The provision is        intended to meet a case in which it may be difficult to distinguish        between acts of individual members of a party who act in furtherance of        the common intention of all or to prove exactly what part was taken by        each of them. As was observed in Ch. Pulla Reddy and Ors. vs. State of        Andhra Pradesh (AIR 1993 SC 1899), Section 34 is applicable even if no        injury has been caused by the particular accused himself. For applying        Section 34 it is not necessary to show some overt act on the part of the        accused.

                                            -6-

         The conviction of the appellant Nos. 1,2 and 3 by application of Sec.34 IPC

does not appear to be in order. However, the conviction as recorded so far as A.4 is

concerned, is well founded and no interference is called for. In the result, the appeal

filed by A.1, A.2 and A.3 (Sripathi, Mallikarjun, Sanjaya) stands allowed while that of

Pandit (A.4) stands dismissed. A.4, who is on bail pursuant to the order dated

22/3/2002, shall surrender to custody forthwith to serve the remainder of sentence, if

any. The bail bonds in respect of the other appellants shall stand discharged because of

their acquittal by the present order.

         The appeal is disposed of accordingly.

                                       ................ .J.                                                            (Dr. ARIJIT PASAYAT)

                                               ................ .J.                                                        (HARJIT SINGH BEDI)

                                          ...................J.                         (ASOK KUMAR GANGULY) New Delhi,

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March 4, 2009.