Full Judgment Text
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PETITIONER:
DILIP KUMAR SHARMA & ORS.
Vs.
RESPONDENT:
STATE OF MADHYA PRADESH
DATE OF JUDGMENT10/10/1975
BENCH:
CHANDRACHUD, Y.V.
BENCH:
CHANDRACHUD, Y.V.
BHAGWATI, P.N.
SARKARIA, RANJIT SINGH
CITATION:
1976 AIR 133 1976 SCR (2) 289
1976 SCC (1) 586
CITATOR INFO :
RF 1977 SC1485 (4)
RF 1978 SC1675 (114)
RF 1981 SC 547 (7,27)
R 1983 SC 473 (23)
ACT:
I.P.C., s. 303 and 303-Sentence to motiveless
murderers-Meaning of person under sentence of life
imprisonment-Relevant date for s. 303-Effect of an order of
acquittal-Whether court seized of a proceedings can take
into account subsequent events-Interpretation consistent
with good sense and fairness-Construction leading to
oppressible, unjust and inconsistent result.
HEADNOTE:
The appellants Dilip Kumar, Bharatsingh and Rohitsingh
were convicted for committing the murder of one Arun
Bhargava. The learned Sessions Judge convicted Dilip Kumar
under s. 302 and Bharatsingh under s. 302 read with s. 34
and Rohitsingh under s. 303 IPC and sentenced them to death.
One Prabhu was murdered before the incident in question
took place for which Rohitsingh was sentenced to life
imprisonment by the Sessions Court in May, 1972. In appeal,
Rohitsingh was acquitted by Madhya Pradesh High Court in
February, 1974, being the same day on which the High Court
pronounced its judgment in the present case. The Sessions
Court in the instant ease, had to impose the death sentence
on Rohitsingh as he was, at the time of conviction for the
present offence, undergoing sentence of imprisonment for
life.
The High Court confirmed the conviction and sentence of
Dilip Kumar. The High Court also confirmed the conviction
and sentence of Rohitsingh. While maintaining the
conviction, High Court reduced the sentence of Bharatsingh
to imprisonment for life.
In May, 1974, this Court granted Special Leave to the
appellants limited to the question of application of section
303 in the case of Rohitsingh and sentence in cases of all.
^
HELD : (Per Chandrachud and Bhagwati, JJ.)
1. Bharatsingh has been convicted under s. 302 read
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with s. 34. He has been awarded the minimum sentence for
murder under section 302 and that sentence cannot be
reduced. [291-G]
2. As regards Dilip Kumar, there is no reason to reduce
the sentence of death imposed on him by the Sessions Court
and confirmed by the High Court. The deceased Arun Bhargava
was sitting in front of a hotel at Ujjain. Bharatsingh and
Rohitsingh caught hold of his arms from behind and Dilip
Kumar stabbed him on the chest with a big knife. As a result
of the injury the pleura, the pericardium of the right
ventricle of the heart were extensively damaged. Motiveless
murders are not necessarily acts of mad and unhinged people.
Prosecution is often unable to collect satisfactory evidence
on the motive behind the crime. Dilip Kumar’s conduct cannot
be viewed with leniency and the High Court was right in
confirming the death sentence. [291-G, H, 292-A]
3. Rohitsingh’s appeal arising out of Prabhu’s murder
was allowed by the High Court and immediately thereafter it
took up for consideration the appeal arising out of Arun
Bhargava’s murder. Thus, when the High Court pronounced its
judgment in the instant case Robitsingh was not under the
sentence of imprisonment for life. The High Court
erroneously held that for the purpose of determining the
application of s. 303, the date on which the subsequent
offence of murder is committed is the relevant date. S. 303
does not afford a clear clue to the solution of the problem
raised in the appeal. When a person who is sentenced to
imprisonment for life commits a murder the previous
conviction
290
assumes a graver proportion and becomes an aggravating
circumstance but the aggravation is on the assumption that
the previous coeviction is lawful and valid. An order of
acquittal in regard to the previous offence wipes out the
guilt and turpitude attaching to the previous conviction,
for the true implication of an acquittal is as if the
offender did not commit the offence for which he was tried,
no matter whether the aequittal is founded on benefit of
doubt or based on the overall rejection of the case.
Therefore, if a court, whether of the first instance or
otherwise, finds on the date on which it records its
decision that the accused before it is no longer under a
sentence of life imprisonment it cannot under s. 303
sentence him to death. [292 D-F, G, 293 B-E]
4. It is a well-established proposition that a court
seized of a proceeding must take into account events
subsequent to the inception of that proeeding. That position
is widely accepted in Civil Law and there is no reason why
the principle should not be extended to criminal proceedings
with appropriate modifications. According to the High Court
there was no warrant for substituting the words "whoever is
convicted for murder" for the words ’whoever commits
murder". In taking this view the High Court overlooked the
fundamental principle of criminal jurisprudence that an
accused is presumed to be innocent until his guilt is
established. "Whoever commits murder" must mean "whoever is
proved to have committed murder" and not "whoever is alleged
to have committed murder". [294 B-C, F-G]
5. When s. 303 speaks of a person under sentence of
imprisonment for life it means a person under an operative
executable sentence of imprisonment for life. A sentence
once imposed but later set aside is not executable and,
therefore the court convicting the accused of murder cannot
take such a sentence into account for imposing the sentence
of death by the application of s. 303. [295-B]
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6. On merits, there is no justification for
distinguishing the case of Rohitsingh from that of
Bharatsingh. Therefore Rohitsingh’s sentence ought to be
reduced from death to imprisonment for life. [295-C]
Per Sarkaria J. (concurring)
The key words in the phrase "being under sentence of
life imprisonment" is "sentence". It is capable of a strict
as well as a broad interpretation. In a broad sense it may
include a sentence which has not become final but is still
liable to be impeached by way of appeal or revision. In the
strict sense, the ambit of the word would be limited to a
sentence which has become final, absolute and indefeasible.
S. 303 makes murder by a life convict punishable with death,
leaving no discretion to the court. The section is draconion
in severity, relentless and inexorable in operation. It is
well settled that such a penal provision must be strictly
construed and in the absence of clear compelling language
should not be given a wider interpretation. If two
constructions are possible upon the language of the Statute,
the court must choose the one which is consistent with good
sense and fairness, and eschew the other which makes its
operation unduly oppressive. Unjust or unreasonable or which
would lead to strange, inconsistent results or otherwise
introduce an element of bewildering uncertainty and
practical inconvenience in the working of the statute. If
the strict construction is adopted either the hearing of the
trial would have to be postponed till pronouncement of the
sentence by the final judicial authority of a conditional
sentence may be passed in the trial for the subsequent
offence. However postponment of trial is not desirable.
Passing of conditional sentence would be manifestly illegal.
[295 H, 296A, D-G, 297 H], 298 A-B]
2. There is authority for the proposition that an order
of acquittal particularly one based on merits, wipes off the
conviction and sentence for all purposes and is void as if
it had never been passed. It is a true annulment with
retroactive force. [298-G]
291
JUDGMENT:
CRIMINAL APPELLATE JURISDICTION : Criminal Appeal No.
188 of 1974.
Appeal by special leave from the Judgment and Order
dated the 27th February, 1974 of the Madhya Pradesh High
Court Indore Bench in Criminal Appeals Nos. 61 to 63 and
Death Reference No. 2 of 1974.
A. N. Mulla and S. K. Gambhir for the Appellants.
I. N. Shroff for the Respondent.
The Judgment of Y. V. Chandrachud and P. N. Bhagwati,
JJ. was delivered by Chandrachud, J., R. S. Sarkaria, J.,
gave a separate Opinion.
CHANDRACHUD, J. Since this appeal by special leave is
limited to the question of sentence, it would be enough to
set out the facts bearing on the sentence.
The appellants, Dilip Kumar, Bharatsingh and Rohitsingh
were tried by the Sessions Judge, Ujjain, for committing the
murder of one Arun Bhargava. The learned Judge convicted
Dilip Kumar under section 302, Bharatsingh under section 302
read with section 34, Rohitsingh under section 303 of the
Penal Code and sentenced them to death. The High Court of
Madhya Pradesh, Indore Bench, confirmed the conviction and
sentence of Dilip Kumar and Rohitsingh. The conviction of
Bharatsingh was also confirmed but the High Court reduced
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his sentence to imprisonment for life.
On May 3, 1974 this Court granted special leave to the
appellants "limited to the question of application of
section 303 in the case of Rohitsingh and sentences in case
of all". Counsel for the appellants urged that under this
order Bharatsingh is entitled to challenge the sentence of
life imprisonment imposed upon him by the High Court and
since that cannot be done without challenging Bharatsingh’s
conviction under section 302 read with section 34, the order
of conviction is also open to challenge in this appeal.
There is no merit in this argument. Rohitsingh’s case apart,
the special leave petition filed by the appellants was not
admitted on the question of conviction and leave was
expressly restricted to the question of sentence only.
Bharatsingh having been convicted under section 302 read
with section 34, there is no scope for any argument as
regards the sentence imposed on him. The minimum sentence
for murder under section 302 is imprisonment for life and
that is the sentence which the High Court has imposed on
Bharatsingh.
At regards Dilip Kumar, we see no reason to reduce the
sentence of death imposed on him by the Sessions Court and
confirmed by the High Court. On June 20, 1973 at 9 p.m. the
deceased Arun Bhargava was sitting in front of a hotel in
Ujjain. Bharatsingh and Rohitsingh caught hold of his arms
from behind and Dilip Kumar stabbed him on the chest with a
big knife. As a result of the injury, the pleura, the
pericardium and the right ventricle of the heart were all
cut. Dilip Kumar’s conduct cannot be viewed with leniency
and the High Court was right in confirming the death
sentence passed by the Sessions Court.
292
Motiveless murders are not necessarily acts of mad and
unhinged people. Prosecution is often unable to collect
satisfactory evidence on the motive behind the crime. That
does not call for any leniency and indeed where this is so,
criminals would prefer, in order to reduce the gravity of
their acts, to suppress the motive leading to the crime.
As regards Rohitsingh the main question for
consideration is whether his conviction under section 303,
Penal Code, is legal. If it is, the sentence of death has to
be upheld because under section 303, "Whoever, being under
sentence of imprisonment for life, commits murder, shall be
punished with death". The section leaves no discretion to
award a lesser sentence than death.
One Prabhu was murdered on October 24, 1971 for which
Rohitsingh was sentenced to life imprisonment on May 18,
1972 in Sessions Case No. 5 of 1972. In appeal, Rohitsingh
was acquitted by the Madhya Pradesh High Court, on February
27, 1974, being the very date on which the High Court
pronounced its judgment in the instant case. The Sessions
Court had no option in the matter of sentence because on
January 24, 1974 when it found Rohitsingh guilty of the
murder of Arun Bhargava in the instant case, he was "under
sentence of imprisonment for life" imposed upon him on May
18, 1972 in Sessions case No. 5 of 1972. But that position
had undergone a material change when the High Court
delivered its judgment in the instant case on February 27,
1974. Precisely that very day Rohitsingh’s conviction and
sentence for Prabhu’s murder were set aside by the same
Bench of the High Court. In fact, Rohitsingh’s appeal
arising out of Prabhu’s murder was allowed by the High Court
and immediately thereafter it took up for consideration the
appeal arising out of Arun Bhargava’s murder. Thus, when the
High Court pronounced its judgment in the instant case
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holding Rohitsingh guilty of the murder of Arun Bhargava,
Rohitsingh was not under the sentence of imprisonment for
life. For the matter of that, he was not under any sentence
save the sentence of death imposed on him for the murder of
Arun Bhargava which was the subject matter of appeal before
the High Court.
Despite Rohitsingh’s acquittal in the earlier case, the
High Court convicted him under section 303 of the Penal
Code, on the view that the material date for deciding the
application of section 303 is the date on which the
subsequent offence of murder is committed and not the date
on which the trial or the appellate court pronounces its
judgment in respect of the subsequent offence. The
subsequent offence, namely, the murder of Arun Bhargava was
committed by Rohitsingh on June 20, 1973 and since on that
date he was under a sentence of life imprisonment imposed on
him on October 24, 1971 for Prabhu’s murder, the High Court
thought that it was inconsequential that at the time when it
pronounced its judgment in the instant case, the sentence of
life imprisonment imposed in the earlier case had been set
aside. According to the High Court :
"On a plain construction of the provision, we are
of the opinion that section 303 of the Indian Penal
Code is attract-
293
ed to a case where a person having subsisting sentence
of imprisonment for life commits a murder, that murder
being committed when the sentence was in force,
notwithstanding the fact that in a pending appeal the
sentence is set aside subsequent to the commission of
the crime."
we have to examine the correctness of this view.
Section 303 does not afford a clear enough clue to the
solution of the problem raised by the High Court judgment.
Its brief and pithy words do not throw sufficient light on
whether the relevant date for deciding upon its
applicability could be the date on which the proceeding in
respect of the subsequent offence was decided finally. But
considering the matter in all its ramifications, the view of
the High Court appears to us difficult to sustain.
When a person who is sentenced to imprisonment for life
commits a murder, the previous conviction assumes a graver
proportion and becomes an aggravating circumstance. But the
aggravation is on the assumption that the previous
conviction is lawful and valid. An order of acquittal in
regard to the previous offence wipes out the guilt and
turpitude attaching to the previous conviction, for, the
true, implication of an acquittal is as if the offender did
not commit the offence for which he was tried, no matter
whether the acquittal is founded on benefit of doubt or
rests upon an overall rejection of the prosecution case. The
sequiter that the order of acquittal implies the innocence
of the accused is not dependent upon the stage of the court
proceeding at which the order was passed but it depends,
plainly, upon the fact of acquittal itself. Therefore, if a
court, whether of the first instance or otherwise, finds on
the date on which it records its decision that the accused
before it is no longer under a sentence of life
imprisonment, it cannot under section 303 sentence him to
death. On the date when the subsequent offence of murder was
committed, the accused might have been under a sentence of
life imprisonment but such a sentence would cease to have
existence in the eye of law if at any subsequent stage the
conviction on which the sentence of life imprisonment is
founded is set aside or the conviction is maintained but the
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sentence of life imprisonment is reduced to a lesser
sentence. More than one offence in the Penal Code is
punishable with life imprisonment and not all sections of
the Code which provide for the sentence of life imprisonment
make it obligatory to impose that sentence. For example, an
offence under section 304, Part I, or section 326 is
punishable with life imprisonment and the court of first
instance may sentence the offender under those sections to
life imprisonment. The higher court may set aside the
conviction in its entirety and acquit the accused in which
case there is no question of imposing any sentence, or it
may maintain the conviction and reduce the sentence to a
lesser term which under those sections is permissible. In
either event, the offender would no longer be under a
sentence of life imprisonment and no matter when that
sentence is set aside or reduced, the court dealing with the
proceeding relating to the subsequent offence of murder will
have to take that circumstance into account. The date of
murder, undoubtedly, has relevance but that is in the
limited sense that the murder has to succeed,
294
not precede, the offence for which the accused was sentenced
to life imprisonment. This sequence is fixed by the pre-
condition of section 303 that a person under sentence of
imprisonment for life must be found guilty of murder. But in
between the date on which the subsequent offence of murder
is committed and the proceeding in respect thereof is
terminated, the sentence of life imprisonment founded upon
the previous conviction may have been set aside, in which
event, section 303 would cease to have application.
It is a well-established proposition that a court
seized of a proceeding must take into account events
subsequent to the inception of that proceeding. That
position is widely accepted in civil law and there is no
reason why the principle should not be extended to criminal
proceedings with approriate modifications. When on the
conclusion of a Sessions trial, the Sessions Judge finds the
accused guilty of murder, he will have no option save to act
under section 303, if he finds that at the date of the
offence the accused was under a sentence of life
imprisonment for some other offence. The High Court, dealing
with an appeal from the judgment of the Sessions Court, may
find that the sentence of life imprisonment which was in
operation on the date when the Sessions Court delivered its
judgment has been, in the meanwhile, set aside by a higher
court scized of the previous case. The High Court shall have
to take the subsequent event of acquittal into consideration
and by reason of that event section 303 would cease to have
application. It may so happen that this Court ssized of an
appeal against the High Court judgment may find when it
records its own judgment that the sentence of life
imprisonment imposed by the trial court but set aside by a
higher court has been re-imposed in a further proceeding. In
that event, this Court shall have to proceed on the basis
that at the time when the accused is alleged to have
committed murder, he was under a sentence of imprisonment
for life. If the conviction for murder is upheld by this
Court section 303 would come into play and the accused shall
have to be sentenced to death.
The High Court thought that the words "Whoever.....
commits murder" in section 303 indicate that the relevant
point of time is the date of commission of the murder and
not the date of conviction for murder. According to the High
Court there was no warrant for substitution the words
"Whoever...........is convicted for murder", for the words
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"Whoever............ commits murder". In taking this view
the High Court overlooked the fundamental purinciple of
criminal jurisprudence that an accused is to be presumed to
be innocet until his guilt is established.
"Whoever........... commits murder’ must mean "Whoever is
proved to have committed murder" and not" "Whoever is
alleged to have committed murder". The proof of murder
consists in the final judgment of conviction and therefore
until such a judgment is recorded it is impossible to
predicate that the accused has committed murder.
The anomaly arising out of the view taken by the High
Court may be demonstrated in reference to section 75 of the
Penal Code. Stated briefly, under that section if a person
who is convicted of an offence therein mentioned is again
found guilty of a similar offence, he is liable to enhanced
punishment. It is true that section 75 uses the words
295
"Whoever having been convicted" but what is important is
that for justifying the enhanced punishment, the court
convicting the accused for the subsequent offence has to
find that the previous conviction is in operation on the
date of the subsequent conviction. If the previous
conviction is in the meanwhile set aside, the accused would
not be liable to enhanced punishment because on the date of
the subsequent judgment it cannot be said that the accused
has a previous conviction.
Thus, when section 303 speaks of a person "under
sentence of imprisonment for life" it means a person under
an operative, executable sentence of imprisonment for life.
A sentence once imposed but later set aside is not
executable and therefore the court convicting an accused of
murder cannot take such a sentence into account for imposing
the sentence of death by the application of section 303.
On merits, there is no justification for distinguishing
the case of Rohitsingh from that of Bharatsingh. They played
an identical role in the murder of Arun Bhargava and if
Bharatsingh deserved a sentence of life imprisonment, so
must Rohitsingh.
In the result we dismiss the appeals of Dilip Kumar and
Bharatsingh and confirm the sentence of death imposed on
Dilip Kumar and the sentence of life imprisonment imposed on
Bharatsingh. We allow the appeal of Rohitsingh and reduce
his sentence from death to imprisonment for life.
SARKARIA, J. I have seen the judgment prepared by my
learned brother Chandrachud J. I agree that the appeals of
Dilip Kumar and Bharatsingh be dismissed and their
conviction and sentences be confirmed. I further agree that
s. 303, Penal Code being not applicable to Rohitsingh’s case
his sentence of death be commuted to imprisonment for life.
The case of Rohitsingh involves a question regarding
the interpretation and scope of s. 303, Penal Code. In view
of the importance of the question, I would like to state my
own reasons.
The facts are given in full in the judgment of my
learned brother and I need not repeat them.
Section 303, Penal Code runs as under :
"Whoever being under section of imprisonment for
life, commits murder, shall be punished with death."
A bare reading of the Section indubitably shows that
the crucial point of time when the state of the accused
person "being under sentence of life imprisonment," is to be
considered, is when the murder in question is committed. On
this point, the language of the section is crystal clear,
and it means what it says. The real problem that has come to
the surface in this case, is about the scope and
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construction of the phrase, "being under sentence of life
imprisonment". The keyword in this phrase is "sentence"
which is capable of a strict as well as a broad
interpretation. In the strict sense, the meaning and ambit
296
of this word would be limited to a sentence which has become
final, absolute and indefeasible so far as judicial process
is concerned. In a broad sense, it may also include a
sentence which has not become final, but is being impeached
or is still liable to be impeached by way of appeal or
revision or other mode known to law. The case has thus
resolved itself into the issue, as to which of these two
constructions of the expression "sentence" comports best
with reason and fair applicability of the section ?
The learned Judges of the High Court did not address
themselves to this pivotal question. They simply assumed
that the expression "sentence" is wide enough to include a
sentence which is not even final and absolute, but is still
being impugned in a pending appeal. Proceeding on this wrong
assumption, the learned Judges posed the question as to what
was the crucial point of time when such a sentence should be
subsisting ? Thereafter, they answered it in these terms :
"Thus on a plain construction of the provision we
are of the opinion that Section 303 of the Indian Penal
Code is attracted to a case where a person having
subsisting sentence of imprisonment for life commits a
murder, but murder being committed when the sentence
was in force, not with standing the fact that in a
pending appeal the sentence is set aside subsequent to
the commission of the crime."
Section 303 makes murder by a life-convict punishable
with death, with no alternative sentence. Once it is
established that at the time of committing the murder, the
prisoner was under a sentence of life imprisonment, the
Court has no discretion but to award the sentence of death,
notwithstanding the existence of mitigating circumstances
which by normal judicial standards and modern notions of
penology do not justify the imposition of the capital
penalty. Viewed from this aspect, the section is Draconion
in severity, relentless and inexorable in operation.
It is well settled that such a penal provision must be
strictly construed; that is to say, in the absence of clear
compelling language, the provision should not be given a
wider interpretation, and "no case should be held to fall
within which does not come within the reasonable
interpretation of the statute." (M. V. Joshi v. M. V.
Shimpi) (1). If two constructions are possible upon the
language of the statute, the Court must choose the one which
is consistent with good sense and fairness, and eschew the
other which makes its operation unduly oppressive, unjust or
unreasonable, or which would lead to strange, inconsistent
results or otherwise introduce an element of bewildering
uncertainty and practical inconvenience in the working of
the statute.
Considered in the light of these principles, the
connotation of the expression "sentence" in the phrase
"being under sentence of imprisonment for life" must be
restricted to a sentence which is final, conclusive and
ultimate so far as the judicial remedies are concerned. A
sentence
297
of life imprisonment which at the time of the commission of
the murder in question, is defeasible or capable of being,
or liable to be voided, annulled or undone by way of appeal,
revision or other judicial process known to law, is outside
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the purview of the phrase, "being under sentence of
imprisonment for life" in sec. 303.
The adoption of the wider interpretation of the
expression, so as to include a sentence which is not final
and ultimate in the judicial process but is still being
impeached or is capable of being impeached and annulled by
having recourse to judicial remedies available at law,
would, in my opinion lead to strange, unrcasonable and
unjust results. It would further introduce an element of
disconcerting uncertainty in the application of the Section
and disturbing unstability, unpredictability and
contradiction in the administration of justice. In that
view, the application of the section, it is feared, may
become very much of a gamble. Courts must endeavour to avoid
this reproach.
The point can be highlighted by taking an extreme
illustration. Accordingly I would modify the facts of the
instant case, to make it such an illustration.
R. is convicted and sentenced to imprisonment for life
for the murder of X by the trial Court on 1-1-1970. He
appeals against his conviction to the High Court. During the
pendency of the appeal, R on 10-1-1970, commits the murder
of Y. He is convicted by the trial court for this murder but
it is found that there are mitigating circumstances in the
case which do not justify the imposition of the death
penalty. Nevertheless, the Court imposes the death penalty
on the ground that Section 303 is attracted and makes a
reference to the High Court for confirmation of the death
sentence. R also appeals. R’s appeal is dismissed but the
reference is accepted and the sentence is confirmed by the
High Court on 10-4-1970. R’s special leave petition under
Art. 136 of the Constitution is also dismissed by the
Supreme Court on 10-7-1970. For some reason or the other,-
and it is not difficult to conceive such cases-R’s appeal in
X’s murder case could not be disposed of by the High Court
before 9-1-1971, on which date, the High Court accepts that
appeal and acquits R with a clear finding that he had been
falsely implicated in the murder of X.
Would not the invocation of s. 303 in such a situation
lead to confusion, inconsistency and contradiction ? Would
it not present a strange, unenviable spectacle where
reasoned justice and law stand poles as under mocking at
each other ?
It is possible to suggest that the court awarding or
confirming the death sentence in Y’s murder case could avoid
this anomalous situation in either of these ways : Firstly,
it may postpone the trial/hearing; or pronouncement of the
sentence till the whole gamut of judicial process has been
run and legal remedies are exhausted by R and the ultimate
result is known in X’s murder case. Secondly, it may pass a
conditional sentence of death under sec. 303 which in the
event of the life sentence
298
in X’s murder case being set aside by a court in due course
of law would be deemed to have been converted into a
sentence of imprisonment for life.
Postponement of the trial or pronouncement of the
sentence till the happening of an event the ultimate shape
of which is uncertain, is not desirable. Such a course is
bound to cause inordinate delay and practical inconvenience
in the disposal of the case. It will offend against the
scheme of the Criminal Procedure Code and the Court Rules
which require that murder cases and murder references should
be disposed of with utmost expedition. There is no statutory
provision in the Code of Criminal Procedure, authorising the
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court to postpone the proceedings or the trial till the
accused has exhausted all his remedies upto the highest
court and the ultimate result of the judicial process is
known. The second possible course would be manifestly
illegal. It is clearly not permissible under the law.
The instant case, also, illustrates how illogical,
queer and contradictory results may flow from a wider
construction of the expression "sentence" for the purpose of
sec. 303. On one hand, the High Court accepted Rohit’s
appeal, quashed his conviction and sentence and acquitted
him of Prabhu’s murder. On the other, inconsistently enough
it worked out the proposition, that despite his acquittal
and the annulment of his sentence of life imprisonment,
Rohit was at the time of committing Arun’s murder, under a
subsisting, sentence of life imprisonment for the purpose of
sec. 303, and consequently, for that reason, and that reason
alone, on his conviction for Arun’s murder, they had no
option but to sentence him to death. If I may say so with
respect, this anomalous, incongruous and contradictory
position into which the learned Judges of the High Court
found themselves landed, could be avoided if they had not,
at the threshold of their approach, taken it for granted
that the expression "sentence" in the atoresaid phrase in
sec. 303, is wide enough to embrace not only a sentence
which is final and conclusive but also one which is not so.
One wrong assumption led to another infirm deduction,
viz. that an order of acquittal passed in appeal does not
operate to obliterate a sentence with effect from the date
on which it was originally awarded.
There is authority for the proposition that an order of
acquittal particularly one passed on merits, wipes off the
conviction and sentence for all purposes, and as effectively
as if it had never been passed. An order of acquittal
annulling or voiding a conviction operates from nativity. As
Kelson puts it, "it is a true annulment, an annulment with
retroactive force." So when the conviction of Rohit for
Prabhu’s murder, was quashed, the High Court-to borrow the
felicitious words of Krishna lyer J.-’Killed the conviction
not then, but performend the formal obsequies of the order
which had died at birth.
I need not labour the point further. It has been
lucidly brought out by my learned brother, Chandrachud J. in
his judgment. Moreover, in the view I take,-that the phrase
"being under a sentence of imprisonment for life" takes in
only that sentence of lite imprisonment
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which, under the law, being the ultimate end product of the
entire gamut of litigation fought in the hierarchy of
courts, has become final, conclusive and indefeasible, and
as such is not liable to be impugned, annulled or voided by
further judicial action-further pursuit of this line of
argument will be unnecessary, if not academic.
For the foregoing reasons, the death sentence awarded
to Rohitsingh with the aid of sec. 303, Penal Code, must be
set aside. His conviction under sec. 302/34, Penal Code for
the murder of Arun shall stand and on that count he shall
undergo imprisonment for life. Excepting this modification,
his appeal is dismissed.
P.H.P.
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