Meerza
Jamshed Baig Vs. State of
Andhra Pradesh
[2008] INSC 600 (8 April 2008)
B.N. AGRAWAL & G.S. SINGHVI
O R D E R CRIMINAL APPEAL NO.599 OF 2004 Heard learned counsel for the
parties.
The sole appellant, along with Meerza Harshad Ali Baig, Meerza Khadar Baig
and Meerza Ansar Baig, was tried and by judgment rendered by the Trial Court,
accused Meerza Khadar Baig and Meerza Ansar Baig were acquitted, whereas the
appellant and Meerza Harshad Ali Baig were convicted under Section 302 of the
Indian Penal Code [hereinafter referred to as the `I.P.C.'] and sentenced to
undergo imprisonment for life and to pay fine of Rs.1,000/- each; in default,
to undergo further imprisonment for a period of three months. Against the order
of acquittal, the State of Andhra Pradesh filed an appeal before the High
Court, whereas both the convicted accused persons, including the appellant,
preferred an appeal against their conviction.
The High Court dismissed the appeal filed on behalf of the State of Andhra
Pradesh and confirmed the order of acquittal, whereas partly allowed the other
appeal by acquitting Meerza Harshad Ali Baig of the charge. So far as the
appellant is concerned, his conviction under Section 302 I.P.C. has been
confirmed. Hence, this appeal by special leave. ....2/- - 2 - Against the order of acquittal of other three accused persons,
the State has not preferred any appeal.
According to the prosecution case and evidence, there were only four accused
persons and they indiscriminately assaulted with dagger Shaikh Abdul Azeez, who
succumbed to injuries. Dr. L.C. Obulesu [P.W.11] stated that death was caused
as a result of cumulative effect of all the injuries. Mohammed Syeed [P.W.1]
stated, during the course of cross examination, that the appellant assaulted
the deceased on the right shoulder. The doctor in his evidence, has nowhere
stated that the injury on the right shoulder, i.e., injury No.1, was a fatal
one. As the appellant cannot be said to have inflicted the fatal injury, the
High Court was not justified in upholding his conviction under Section 302
I.P.C. The appellant could not have been convicted under Section 302/34 I.P.C.,
as there was nobody else with whom he could have shared the common intention in
view of the fact that there were only four accused persons, out of whom, three
persons have been already acquitted. In view of these facts, we are of the view
that the High Court was not justified in upholding the conviction of the
appellant.
Accordingly, the appeal is allowed, conviction and sentence of the appellant
are set aside and he is acquitted of the charge. The appellant, who is in
custody, is directed to be released forthwith, if not required in connection
with any other case.
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