Surendra
Singh @ Bittu Vs. State of Uttaranchal [2006] Insc 250 (28 April 2006)
S.B.
Sinha & P.K. Balasubramanyan
(Arising
out of S.L.P.(Crl.)No.5674/2005) S.B. Sinha, J.
Leave
granted
The
appellant is before us being aggrieved by and dissatisfied with a judgment and
order dated 15.9.2005 passed by the High Court of Uttaranchal in Criminal
Appeal No.148/2002, whereby and whereunder an appeal preferred by him from a
judgment dated 17.6.2002 of the Fast Track Court, Kashipur (Udhamsingh Nagar),
convicting him for an offence under Section 302 of the Indian Penal Code
('IPC', for short) was dismissed.
Having
regard to the fact that a limited notice was issued in the matter, namely, as
to whether the judgment of conviction under Section 302 IPC should be altered
to one under Section 304 IPC, we need only notice the facts relevant to that
aspect:
The
parties belong to Mohali Jungle of P.S. Bazpur, District Udham Singh Nagar.
They have their own agricultural lands in the said village.
The
appellant has his own cattle. The cattle belonging to the Appellant used to
enter into the agricultural lands of the deceased, Ram Singh, which were
adjoining to the agricultural lands of the accused and were separated by a
bund. Ram Singh made a number of complaints thereabout to the appellant.
On
14.6.2001, again the cattle allegedly damaged the crops grown in the plot of
the deceased. He made a protest thereagainst whereupon hot exchanges of words
ensued. There was a scuffle. Rajendra Singh, the elder brother of the accused,
allegedly, exhorted that the deceased has been creating trouble and he should
be killed, whereupon the appellant is said to have fired a shot from his gun,
which hit him on the left flank of the abdomen Indisputably, P.W.1-Madan Singh,
the father of the deceased and two co-villagers P.W.2-Govind Singh and Kharak
Singh witnessed the occurrence. It is not in dispute that the gun in question
was not recovered.
It was
further not in dispute that another witness Kharak Singh, who was also said to
be an eye-witness, had not been examined by the prosecution.
Along
with the appellant herein, his brother Rajendra Singh, as also the accused No.3
Trilok Singh were charge-sheeted. The learned Trial Judge acquitted Trilok
Singh of all charges holding, inter alia, that sufficient evidence was not
brought on record to implicate him. The appellant herein and Rajendra Singh
were, however, convicted under Sections 302/34, 504 and 506 of the IPC. An
appeal was preferred thereagainst. By reason of the impugned judgment, the High
Court, however, while acquitting Rajendra Singh of the charges levelled against
him, maintained the conviction of the appellant herein under Section 302 IPC simplicitor,
as also under Sections 504 and 506 of the IPC. The appellant is, thus, before us.
In
this appeal we proceed on the basis that the appellant was responsible for
causing the death of the said Ram Singh. The homicidal nature of death of Ram
Singh is also not in dispute.
The
principal submission of Mr. M.N. Rao, learned Senior Counsel appearing on
behalf of the appellant is that it is not a case where the appellant can be
said to have any intention to cause death of the said Ram Singh.
P.W.1,
the father of the deceased was not at the spot and, therefore, did not witness
the occurrence. Govind Singh-P.W.2 and Kharak Singh- P.W.3 were examined by the
prosecution. They allegedly have been passing through the bund of the said
field at about 7.30
p.m. P.W.3 was at a
distance from them. Although, in his examination-in-chief he is said to have
stated that Rajendra Singh asked the appellant to kill him with a fire arm,
whereupon the appellant fired a shot, but in his cross-examination he
categorically stated:
"The
name of my real brother is Mohan Singh. Some scuffle with Ram Singh and accused
persons took place on the bund of the field. I had not heard the sharing of
abuses because I was behind." It is also not in dispute that only one shot
was fired. P.W.2-Govind Singh had not been relied upon totally by the Trial
Judge. Possibly, in view of his evidence the aforementioned Trilok singh was
acquitted. The said Govind Singh in his examination-in-chief stated that:
"..Minor
scolding took place between Rajendra Singh and Ram Singh. This scolding took
place on the question of damages caused by the cattle. Rajendra Singh said to Surendra
Singh shoot him with gun, he harasses us daily.
Trilok
Singh was shouting from his house, don't let him alive, kill him. Surendra
Singh had shot a fire on Ram Singh." His evidence has not been found to be
reliable by the learned trial Judge. He noticed:
".Witness
Govind Singh PW-2 has stated in his examination in chief that exchange of
abuses took place on the question of entering of cattle in the field. He stated
the fact that exchange of abuse took place between Ram Singh and Rajendra Singh
and on this question no cross examination of the witness has been made. By
which it should be admitted that there was no such fact of causing damages by
the cattle. Thus there were grudge and enmity between the parties and just due
to that enmity this occurrence has been caused by the accused persons on the
same day in the evening." The Trial Judge categorically held that Trilok
Singh was not present at the spot. A site plan was prepared by P.W.4-Rakesh
Chandra Thapliyal, the Investigating Officer of the spot on the basis of
identification of the site by the said Govind Singh and Kharak Singh. According
to the said witness, no damage of crop by the cattle was shown in the site
plan. It has further been noticed by the learned Trial Judge that Govind Singh,
even in his statements before the Investigating Officer, did not name Trilok
Singh.
The
High Court, as noticed hereinbefore, also acquitted the brother of the
appellant on whose alleged exhortation only the appellant has said to have
fired the shot opining:
"On
the other hand we find that in the instant case there was only allegation of
instigation attributed to accused Rajendra Singh and he was not in the picture
when the deceased first of all met the accused Surendra Singh and complained to
him about the damage to his crop by the cattle of the accused. The accused Surendra
Singh was at that time carrying a gun and therefore there was no need for
accused Rajendra Singh to exhort or instigate his brother accused Surendra
Singh to kill the deceased by wielding the gun. Considering the evidence of
P.W.1 and P.W.2 to this effect we are convinced that there was no meeting of
mind of these two accused to commit the offence with which they were charged
and therefore without casting any reflection on the evidence of these two eye
witnesses and only by way of abundant caution accused Rajendra Singh should
have been extended benefit of doubt and acquitted of the charges leveled with
the aid of section 34 I.P.C." The question as to whether the appellant had
the motive to kill the said Ram Singh is required to be considered on the
aforementioned backdrop of events.
In
view of the acquittal of Trilok Singh and Rajendra Singh, the genesis of the
occurrence cannot be said to have been proved. The appellant, according to the
prosecution case itself, did not act on his own.
He is
said to have acted on impulse and that too upon being instigated by his
brother. From the evidence of P.W.1 and P.W.2, it is evident that not only
there had been hot exchange of words, but also a scuffle. The learned Trial
Judge did not fully rely upon the evidence of P.W.2. Thus, there was no witness
who can be said to have proved the actual genesis of the occurrence.
The
parties have their own agricultural lands adjoining each other.
The
prosecution case is that the cattle belonging to the appellant had damaged the
standing crops of the deceased, but the Investigating Officer did not find any
evidence in this behalf. Why then there had been hot exchange of words and a scuffle
ensued is not known. Only one shot was fired. The Appellant was not apprehended
at the spot. In a situation of this nature, therefore, we are of the opinion
that it cannot be said that the appellant had an intention to kill the
deceased.
In Jalaram
vs. State of Rajasthan [2005 (9) SCALE 505], this Court,
in a case where there had been a dispute as regard the right of way, held:
"The
right of way on the agricultural land belonging to Sonaram has not been
established. If there was not established right of way by way of easement or
otherwise and if there had been an apprehension in the mind of the accused that
there was a threat of trespass in their land, indisputably they could exercise
their right of private defence.
In any
event, such an apprehension on the part of the Appellant and other accused
persons cannot be ruled out.
We
have noticed hereinbefore, that the only blow which was hurled by the Appellant
herein was on the forehead of the deceased. The genesis of the occurrence,
appears also not to have been disclosed by the prosecution. It is not the case
of the prosecution that the appellant herein and other accused persons had been
nurturing any grudge against the deceased or the informant from before or had
any motive to commit the aforementioned offence. Any motive on the part of the
Appellant and other accused persons for hiding themselves near the place of
occurrence and committing the offence has not been established. It is, thus,
difficult to accept that part of the prosecution case." In that view of
the matter, we are of the opinion that the offence, which is established as
against the appellant herein, would fall under Section 304 Part II of the IPC
and not under Section 302 IPC.
We,
therefore, modify the conviction of the Appellant as falling under Fourth
Exception to Section 300 IPC being of the opinion that the appellant has caused
the death of the deceased without having any intention therefor.
The
appellant is, therefore, found guilty of commission of an office under Section
304 Part II of the IPC.
We
are, further, of the opinion that keeping in view the facts and circumstances
of this case, interests of justice would be subserved if the appellant is
sentenced to undergo sentence of seven years' Rigorous Imprisonment and also
pay a fine of Rs.5000/-, in default of payment whereof, to undergo further six
months' Rigorous Imprisonment. We direct that the fine of Rs.5000/-, if
realized, may be paid to P.W.1-Madan Singh.
The
appeal is allowed to the aforementioned extent.
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