STATE OF M.P. Vs SUGAR SINGH .
Case number: CURATIVE PET(R) No.-000007-000008 / 2009
Diary number: 4690 / 2009
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REPORTABLE
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION(CRL.)NOS.7-8 OF 2009 IN
REVIEW PETITION (CRL.)NO.D 37915 OF 2008 IN
CRIMINAL APPEAL NOS.1362-1363 OF 2004
STATE OF M.P. ... PETITIONER(S)
VERSUS
SUGAR SINGH & ORS. ... RESPONDENT(S)
AND CUR.PET.(CRL.)NO.D 6924/2009 IN R.P.(CRL.)D 37915/2008 IN CRL.A.NOS.1362-1363/2004
O R D E R The Sessions Judge, Shivpuri in the State of Madhya
Pradesh tried eight accused persons for the offence under Section
302 read with Section 149 of the I.P.C., Section 326 read with
Section 149 of the I.P.C. and other allied offences. All the
accused were found guilty of the offences charged against them and
for the main offence punishable under Section 302 read with Section
149 of the I.P.C. all were convicted and sentenced to undergo
imprisonment for life and for the remaining offences they were
sentenced to undergo rigorous imprisonment. The accused persons
preferred two appeals before the High Court of Judicature of Madhya
Pradesh, namely, Criminal Appeal Nos.242/1991 and 253 of 1991. The
Division Bench of the High Court of Madhya Pradesh by its judgment
dated 3.1.2003 set aside the conviction and sentence imposed
against the accused who were the appellants before it. Aggrieved
by the same, the State preferred Criminal Appeal Nos.1362-
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1363 of 2004. Though there were eight accused persons, only four
accused were arrayed as party respondents in the said appeals
namely, Sughar, Laxman, Onkar and Ramesh. Other accused, namely,
Bhoja, Raghubir, Puran and Balbir were not impleaded as
respondents in these Criminal Appeals and consequently notices were
not issued to them. This Court, by judgment on 7th November, 2008 in
the aforesaid Criminal Appeals, reversed the acquittal of the
accused by the High Court and found them guilty of the offences
punishable under Section 304 Part-II read with Section 149 of the
I.P.C. and sentenced them to undergo imprisonment for a period of
six years. The conviction of the accused for the offences punishable
under Section 148 as also Section 326 read with the Section 149 of
the I.P.C. and the sentence imposed by the Sessions Court in regard
to the said offences was upheld by this Court.
We have heard learned counsel for the petitioners. The
respondent State, though served with a notice through standing
counsel, has not chosen to enter appearance.
These Curative Petitions have been filed by accused No.2
(Raghubir) and by accused no.4 and 5 (Sughar Singh and Laxman) on
the ground that acquittal of Bhoja, Raghubir, Puran and Balbir have
been reversed without affording an opportunity of being heard. We
see that there is serious violation of principles of natural justice
as the acquittal of all the accused has been set aside even though
only four of them were made respondents before this Court and the
others were not heard. We are, therefore, constrained to recall the
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judgment passed by this Court in Criminal Appeal Nos.1362-1363 of
2004 on 7th November, 2008.
Consequently, the accused Sughar Singh, Laxman, Onkar and
Ramesh, if they are in custody, are directed to be released
forthwith.
In the result, these Curative Petitions are disposed of
and the Criminal Appeal Nos.1362-1363 of 2004 are restored to the
file for being heard afresh with a direction that the other four
accused (Bhoja, Raghubir, Puran and Balbir) be impleaded as
respondents and all accused be served with fresh notices.
..................CJI (K.G. BALAKRISHNAN)
...................J. (S.H. KAPADIA)
...................J. (ALTAMAS KABIR)
...................J. (R.V. RAVEENDRAN)
NEW DELHI; 9TH MARCH, 2010