PRAMOD KUMAR MISHRA vs. THE STATE OF U.P

1 REPORTABLE 2023INSC791 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. OF 2023 (Arising from SLP (CRL.) No. 2190/2023) PRAMOD KUMAR MISHRA …APPELLANT(S) VERSUS THE STATE OF U.P. …RESPONDENT(S) J U D G M E N T SANJAY KAROL J. 1. Leave granted. 2. The present appeal arises from the final judgment and order dated 19.04.2019 passed by the High Court of Judicature at Allahabad in Criminal Appeal No. 679 of 1987, which confirmed the judgment and order dated 03.03.1987 passed by nd II Addl. District & Sessions Judge Varanasi (hereinafter “Trial Court”) vide which the present appellant, Pramod Kumar Signature Not Verified Digitally signed by NITIN TALREJA Date: 2023.09.04 16:09:40 IST Reason: Mishra was convicted under Section 307 of the Indian Penal Code (hereinafter “IPC”) and sentenced him to undergo 5 years 1 | SLP (Crl.) 2190/2023 2 rigorous imprisonment. Co-accused Jawahar and Suresh were acquitted by the Trial Court. 3. This Court vide order dated 10.02.2023, had issued notice, limited to the question of sentence awarded to the appellant. Therefore, the question which arises before this Court is whether the sentence imposed by the Trial Court and as upheld by the High Court is just and proper? 4. The prosecution case emerging from the record, also as set out by the Courts below, is that on 12.08.1984, Kapil Deo Misir (hereafter “PW1”) was returning to his house at about 6:00 AM when he saw Pramod Kumar Mishra and other co-accused persons, destroying crops of arhar and junhari in his field. Seeing this, PW1 intervened, which led to all of these accused persons attacking him, armed with weapons i.e. lathis and ballam. This attack resulted in PW1 suffering injuries and becoming unconscious. Thereafter, FIR Case Crime No.67 of 1984 under Section 307 of IPC came to be registered on the same day at 7:30 AM by PW1 against Jawahar @ Munna Mishra (A1), Pramod Mishra (A2, present appellant) and Suresh Mishra (A3). 2 | SLP (Crl.) 2190/2023 3 5. The investigation was conducted by S.I. Gauri Shankar Singh (hereafter “PW7”), who after completing the investigation submitted chargesheet against Jawahar @ Munna Mishra (A1), Pramod Mishra (A2, present appellant) and Suresh Mishra (A3). The Trial Court registered the case as S.T. No. 51 of 1985 and proceeded with the trial. Charges were framed against the accused persons under Section 307 read with Section 34 of the IPC. The prosecution examined seven witnesses to substantiate its 6. case. PW1 - Kapil Deo Misir is the injured complainant. PW2 - Doothnath and PW3 - Arjun Singh are eye-witnesses to the alleged incident. PW4 - Dr. Ramji Pandey conducted medical examination of the complainant and prepared injury report Ex. Ka-2. PW5 - Dr. Barar Singoor and PW6 - Dr. S.K. Singh were present during the medical examination and x-ray of the injured complainant. The investigating officer was examined as PW7. 7. The appellant in his statement under Section 313 Cr.P.C. denied having committed such offence and stated that the case stood registered on account of old enmity. 3 | SLP (Crl.) 2190/2023 4 8. After hearing the parties, the Trial Court convicted A2 - Pramod Kumar Mishra under Section 307 IPC and sentenced him to undergo 5 years rigorous imprisonment. A1 - Jawahar and A3 - Suresh were acquitted as found not being guilty. The findings of the Trial Court were that: a. The statement of PW1, complainant, that he was attacked by Pramod with ballam at 6:00 AM on 12.08.1994 is fully corroborated by documentary evidence (FIR Ex. Ka-1 and the medical examination Ex. Ka-2) and the medical opinion of PW4 - doctor that the injury could have been probably caused by the ballam which was shown to him in Court. Also, testimonies of PW2 - Doodhnath Singh and PW3 - Arjun Singh fully corroborate the testimony of PW1. The statements could not be disbelieved merely because they are close friends of Kapil Deo. The findings of fact, judgment of conviction and order of 9. sentence qua the present appellant stands affirmed by the High Court of Allahabad vide impugned order dated 19.04.2019. 4 | SLP (Crl.) 2190/2023 5 10. In view of our order dated 10.02.2023, the present appeal is required to be considered only qua the quantum of sentence. 11. It is a well-established principle that while imposing sentence, aggravating and mitigating circumstances of a case are to be taken into consideration. 12. A Constitution Bench of this Court in Jagmohan Singh v. 1 State of U.P. (5-Judge Bench), while considering the issue of constitutionality of imposition of death penalty emphasised that aggravating and mitigating circumstances need to be considered in awarding sentence to a convict. The result is dependent upon facts of each case. 13. India, till date, does not have a statutory sentencing policy in place. This Court, however, has proceeded to examine the objective behind sentencing and the factors to be kept in mind while imposing such punishments. In Mohammad Giassudin 2 v. State of Andhra Pradesh (2-Judge Bench), it stood observed that: “9. …. Crime is a pathological aberration, that the criminal can ordinarily be redeemed, that the State has to rehabilitate rather than avenge. The sub-culture that leads to anti-social behaviour has to be countered not by undue cruelty but by re-culturisation. Therefore, the 1 (1973) 1 SCC 20 2 (1977) 3 SCC 287 5 | SLP (Crl.) 2190/2023 6 focus of interest in penology is the individual and the goal is salvaging him for society. The infliction of harsh and savage punishment is thus a relic of past and regressive times. The human today views sentencing as a process of reshaping a person who has deteriorated into criminality and the modern community has a primary stake in the rehabilitation of the offender as a means of social defense. We, therefore, consider a therapeutic, rather than an “in terrorem” outlook, should prevail in our Criminal Courts, since brutal incarceration of the person merely produces laceration of his mind. …. 16. …. A proper sentence is the amalgam of many factors such as the nature of the offence, the circumstances – extenuating or aggravating – of the offence, the prior criminal record, if any, of the offender, the age of the offender, the record of the offender as to employment, the background of the offender with reference to education, home life, sobriety and social adjustment, the emotional and mental conditions of the offender, the prospects for the rehabilitation of the offender, the possibility of return of the offender to normal life in the community, the possibility of treatment or training of the offender, the possibility that the sentence may serve as a deterrent to crime by the offender or by others and the current community need, if any, for such a deterrent in respect to the particular type of offence. These factors have to be taken into account by the Court in deciding upon the appropriate sentence. 17. It will thus be seen that there is a great discretion vested in the Judge, especially when pluralistic factors enter his calculations. … innovation, in all conscience, is in the field of judicial discretion.” 14. Similarly, in Narinder Singh & Ors. V. State of Punjab & 3 Anr. (2-Judge Bench), while considering the settlement between the parties concerning an offence under Section 307 IPC, observed : 3 (2014) 6 SCC 466 6 | SLP (Crl.) 2190/2023 7 i. The goal of sentencing can be a combination of incapacitation, specific deterrence, general deterrence, rehabilitation, or restoration. ii. In India we do not have any such sentencing policy till date. The prevalence of such guidelines may not only aim at achieving consistency in awarding sentences in different cases, such guidelines normally prescribe the sentencing policy as well, namely, whether the purpose of awarding punishment in a particular case is more of a deterrence or retribution or rehabilitation, etc. In the absence of such guidelines in India, the Courts go by their own perception about the philosophy behind the prescription of certain specified penal consequences for particular nature of crime. iii. For some deterrence and/or vengeance becomes more important whereas another Judge may be more influenced by rehabilitation or restoration as the goal of sentencing. Sometimes, it would be a combination of both which would weigh in the mind of the Court in awarding a particular sentence. However, that may be a question of quantum. 7 | SLP (Crl.) 2190/2023 8 4 15. In State of Uttar Pradesh v. Sanjay Kumar (2-Judge Bench), this Court held that Courts for the purpose of deciding just and appropriate sentence, have to delicately balance the aggravating and mitigating factors and circumstances in which a crime has been committed. To balance the two, is the primary duty of Courts. 16. This Court has also noted the requirement for deterrence through punishments in certain categories of cases. In Purushottam Dashrath Borate & Anr. v. State of 5 Maharashtra (3-Judge Bench), it was observed that it would be necessary for this Court to notice the rising violent crimes against women and the sentencing policy adopted by the Courts, in such cases, ought to have a stricter yardstick so as to act as a deterrent. 6 17. More recently, in Jasbir Singh v. Tara Singh & Ors. (2- Judge Bench), this Court observed that it is not possible to have strict principles on sentencing in absence of a sentencing policy for the State, however certain mitigating factors like the gravity of the offence, motive for commission of the crime, the 4 (2012) 8 SCC 537 5 (2015) 6 SCC 652 6 (2016) 16 SCC 441 8 | SLP (Crl.) 2190/2023 9 manner in which it was committed need to be borne in mind and thereafter sentence be imposed. 18. In Vetrivel v. State represented by its Deputy 7 , a Bench of 2 Judges, of Superintendent of Police & Anr. which one of us (Oka J.) was a member, reduced the sentence of the appellant therein under Section 323 of the IPC from 3 years to 1 year of imprisonment, considering various mitigating factors including the fact that there was a prior quarrel between the accused and complainant over possession of their shop premises. 19. Again recently, this Court in Paneer Selvam v. State of 8 Tamil Nadu (2-Judge Bench) reduced the substantive sentence under Section 304(ii) IPC from 7 years to 5 years of imprisonment in the interest of justice and since there was no premeditation on the part of the appellant. 20. Coming to the facts at hand, under Section 307 IPC, attempt to commit murder is a punishable offence, punishment for which is up to 10 years of imprisonment and if the act committed has caused hurt to the person, then punishment may extend to life imprisonment and fine or both. 7 2022 SCCOnline SC 73 8 Criminal Appeal No. 871 of 2023 9 | SLP (Crl.) 2190/2023 10 21. Having regard to the submissions made by the counsel appearing for the parties and findings of the Courts below, it can be seen that 39 years have passed since the date of offence and both the other accused persons have come to be acquitted. From a reading of the impugned order, it is a matter of record that there was old enmity between the complainant and A1 relating to the piece of land where the offence came to be committed, while pertinently, the appellant (A2) is the nephew of A1. 22. There are no criminal antecedents of the appellant that have been brought on record. Further, from the record, it cannot be said that the appellant acted in a premeditated manner, whatsoever. Therefore, in the interest of justice and in consideration of 23. the abovementioned mitigating factors, this Court reduces the sentence imposed on the appellant - accused from 5 years rigorous imprisonment to 3 years of rigorous imprisonment. The appellant shall pay a fine amount of Rs.50,000/- (Rupees Fifty Thousand) within a period of 6 weeks from today. In default of payment of fine, the appellant shall undergo rigorous 10 | SLP (Crl.) 2190/2023 11 Imprisonment for 3 months. The fine to be paid to the Complainant by way of compensation. 24. The appeal is partly allowed in the abovementioned terms. The appellant is directed to undergo the remaining period of his sentence. 25. Pending application(s), if any, are disposed of. …..………………..J. (Abhay S. Oka) …………………….J. (Sanjay Karol) Dated: 04 September 2023 Place: New Delhi 11 | SLP (Crl.) 2190/2023