Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1331 OF 2011
PILLU @ PRAHLAD Appellant(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
WITH
CRIMINAL APPEAL NO. 253 OF 2013
JUDGMENT
These appeals are directed against the judgment and order
dated 11.02.2010, as passed by the High Court of Madhya Pradesh at
Jabalpur in Criminal Appeal No. 766 of 2001, whereby the High
Court has dismissed the appeal filed by the present appellants
while maintaining their conviction of the offence under Section
302/34 of the Indian Penal Code, 1860 (‘IPC’) and sentence of life
imprisonment with fine of Rs. 3,000/- each with default
stipulations.
In challenge to the concurrent findings of fact, the learned
counsel for the appellants has essentially put forward the
submissions that in this case, the principal witnesses of the
prosecution, namely, PW-1 Shankerlal and PW-11 Rameshwar Prasad
could not have been relied upon for the reasons that PW-1 had not
Signature Not Verified
Digitally signed by
SNEHA DAS
Date: 2022.09.09
19:34:36 IST
Reason:
supported the prosecution case in entirety and was, in fact,
declared hostile whereas PW-11 was introduced in the investigation
as an alleged eye-witness after twenty-two days of the lodging of
FIR. In the second limb of submissions, learned counsel has argued
that even taking the prosecution case on its face value, the
offence against the appellants would not travel beyond the offence
of culpable homicide not amounting to murder because, the case
would be squarely covered by Exception 4 to Section 300 IPC. He
has also referred to and relied upon the following passage in the
decision of this Court in the case of Pulicherla Nagaraju Alias
Nagaraja Reddy v. State of A.P. : (2006) 11 SCC 444: -
| “ | 29. | Therefore, the court should proceed to decide the | ||||||||||||||||||||
|---|---|---|---|---|---|---|---|---|---|---|---|---|---|---|---|---|---|---|---|---|---|---|
| pivotal question of intention, with care and caution, as | ||||||||||||||||||||||
| that will decide whether the case falls under Section | ||||||||||||||||||||||
| 302 or 304 Part I or 304 Part II. Many petty or | ||||||||||||||||||||||
| insignificant matters — plucking of a fruit, straying of | ||||||||||||||||||||||
| cattle, quarrel of children, utterance of a rude word or | ||||||||||||||||||||||
| even an objectionable glance, may lead to altercations | ||||||||||||||||||||||
| and group clashes culminating in deaths. Usual motives | ||||||||||||||||||||||
| like revenge, greed, jealousy or suspicion may be | ||||||||||||||||||||||
| totally absent in such cases. There may be no intention. | ||||||||||||||||||||||
| There may be no premeditation. In fact, there may not | ||||||||||||||||||||||
| even be criminality. At the other end of the spectrum, | ||||||||||||||||||||||
| there may be cases of murder where the accused attempts | ||||||||||||||||||||||
| to avoid the penalty for murder by attempting to put | ||||||||||||||||||||||
| forth a case that there was no intention to cause death. | ||||||||||||||||||||||
| It is for the courts to ensure that the cases of murder | ||||||||||||||||||||||
| punishable under Section 302, are not converted into | ||||||||||||||||||||||
| offences punishable under Section 304 Part I/II, or | ||||||||||||||||||||||
| cases of culpable homicide not amounting to murder, are | ||||||||||||||||||||||
| treated as murder punishable under Section 302. The | ||||||||||||||||||||||
| intention to cause death can be gathered generally from | ||||||||||||||||||||||
| a combination of a few or several of the following, | ||||||||||||||||||||||
| among other, circumstances: ( | i | ) nature of the weapon | ||||||||||||||||||||
| used; ( | ii | ) whether the weapon was carried by the accused | ||||||||||||||||||||
| or was picked up from the spot; ( | iii | ) whether the blow | ||||||||||||||||||||
| is aimed at a vital part of the body; ( | iv | ) the amount of | ||||||||||||||||||||
| force employed in causing injury; ( | v | ) whether the act | ||||||||||||||||||||
| was in the course of sudden quarrel or sudden fight or | ||||||||||||||||||||||
| free for all fight; ( | vi | ) whether the incident occurs by | ||||||||||||||||||||
| chance or whether there was any premeditation; ( | vii | ) | ||||||||||||||||||||
| whether there was any prior enmity or whether the | ||||||||||||||||||||||
| deceased was a stranger; ( | viii | ) whether there was any | ||||||||||||||||||||
| grave and sudden provocation, and if so, the cause for | ||||||||||||||||||||||
| such provocation; ( | ix | ) whether it was in the heat of | ||||||||||||||||||||
| passion; ( | x | ) whether the person inflicting the injury | ||||||||||||||||||||
| has taken undue advantage or has acted in a cruel and | ||||||||||||||||||||||
| unusual manner; ( | xi | ) whether the accused dealt a single | ||||||||||||||||||||
| blow or several blows. The above list of circumstances |
| is, of course, not exhaustive and there may be several | |
|---|---|
| other special circumstances with reference to individual | |
| cases which may throw light on the question of | |
| intention. Be that as it may.” |
Learned counsel for the respondent has opposed the submissions
so made and has duly supported the judgment and order impugned,
while referring to the statements of witnesses in their totality.
He has also argued that the applicability of Exception 4 to
Section 300 IPC is ruled out in the present case for the reason
that it had not been a matter of sudden fight inasmuch as, per the
version of the witnesses, it had not been an incident where the
parties were engaged in fight with each other; and the version had
been that the appellants assaulted the victim after trying to
pressurize him to refrain from giving evidence in another criminal
case.
So far as the submissions relating to the evidentiary value of
the statements of prosecution witnesses is concerned, particularly
that relating to PW-1 and PW-11, it is noticed that the Trial
Court as also the High Court have thoroughly examined the entire
record including the testimony of these two witnesses, before
arriving at the conclusion of the guilt of the appellants. This
aspect essentially lies within the arena of appreciation of
evidence and we find no reason to take a different view of the
matter. This is more so because having examined the statements of
the said two witnesses, more particularly that of PW-1 Shankerlal,
who had been the first informant of the case and had himself been
injured in this incident, coupled with the other evidence on
record, we are satisfied that the findings as regards involvement
of the appellants in the incident leading to the death of the
victim Sanju are cogent findings of fact and no case for
interference in that regard is made out.
So far as the contention based on Exception 4 to Section 300
IPC is concerned, its applicability is directly ruled out in the
present case in view of the nature of incident as stated by the
witnesses and then, with reference to the nature of injuries
sustained by the deceased, like multiple incise wounds including
that on the left frontal region of the skull as also stab wounds
on the left side of the chest.
In view of the aforesaid, these appeals fail and are
therefore, stand dismissed.
All pending applications also stand disposed of.
………………………………………………………………..J.
[DINESH MAHESHWARI]
………………………………………………………………..J.
[BELA M. TRIVEDI]
NEW DELHI;
SEPTEMBER 07, 2022.