SUDHIR KUMAR vs. THE STATE OF HARYANA

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NOS. 69­70 OF 2019 (Arising out of S.L.P. (Crl.) Nos.4139­4140 of 2017) Sudhir Kumar       ..Appellant Versus State of Haryana and others       ..Respondents O R D E R Leave granted. 2. These   appeals   are   presented   before   us,   questioning   the judgment of the High Court of Punjab and Haryana, modifying the   conviction   of   Surender   @   Monu   (Respondent   No.2)   from Section 302 of the Indian Penal Code (hereinafter ‘IPC’), to that under Section 304 Part­I IPC and sentencing him to undergo rigorous imprisonment for ten years.   These appeals have also questioned   the   reduction   of   sentence   imposed   on   the   other 1 accused to the period already undergone for offences punishable under Sections 323, 506, 148 read with 149 IPC. 3. The case of the prosecution in brief is that, an altercation took place between the complainant’s mother, Ramrati and his aunt, Sarli at about 5.00 p.m. on 13.03.2008. On the same day, the accused started pelting bricks and stones upon the house of the   complainant   showing   solidarity   with   Sarli.   However,   the complainant   and   other   family   members   remained   inside   their house   out   of   fear.   On   the   next   day,   i.e.,   14.03.2008, complainant’s mother Ramrati went to fetch water at about 2.00 p.m., and at that time, Accused Nos. 2 to 9 were sitting there and they   started   threatening   Ramrati   with   dire   consequences. Subsequently, Accused Nos. 1 to 9 carrying deadly weapons like, jellies   and iron rods approached the shop of the complainant’s brother, Satish and threatened him also. Consequently, Satish fled from the scene. Thereafter, all the accused came to the house of   the   complainant   and   attacked   the   complainant’s   father, Balwan Singh. The complainant and his cousin were also injured in this altercation.  2 4. The Trial Court convicted Surender @ Monu (Respondent No. 2) son of Ved Parkash (Respondent No. 3) for the offences punishable under Sections 302, 148, 323, 506 read with 149 IPC and he was sentenced to undergo imprisonment for life for the offence   punishable   under   Section   302   IPC.   He   was   also sentenced   to   pay   a   fine   of   Rs.10,000/­   and   to   undergo imprisonment   for   other   offences   also.   All   other   accused   were convicted by the Trial Court for the offences punishable under Sections 323, 506, 148 read with 149 IPC. They were sentenced to   undergo   imprisonment   for   six   months   for   the   offences punishable under Sections 323 and 506 read with Section 149 IPC. They were sentenced to undergo imprisonment for one year under Section 148 read with Section 149 IPC. Sentence of fine was also imposed on them. As mentioned supra, the High Court reduced the conviction of Surender @ Monu (Respondent No.2) for   the   offence   punishable   under   Section   302   IPC   to   one punishable under Section 304 Part I IPC. As far as the other accused   are   concerned,   the   High   Court   maintained   their conviction and but reduced the sentences to the period already undergone   by   them.     Hence,   these   appeals   are   filed   by   the complainant. 3 5. Having   heard   the   learned   counsels   for   the   parties,   and having perused the records, we are not inclined to interfere with the order passed by the High Court so far as Respondent Nos. 3 to 10 are concerned, inasmuch as the High Court, while affirming the conviction of these accused, used its discretion judiciously to sentence these accused for the period already undergone in jail. So far as Respondent No.2, Surender @ Monu is concerned, there is enough material and medical evidence placed on record to infer that the death had occurred due to the grevious injuries inflicted by Respondent No.2 upon the deceased. 6. Both the courts below have concurrently concluded, and rightly so, that Surender @ Monu alone assaulted the deceased, particularly on his head, with the iron rod. There is no reason to disbelieve the said fact, nor the finding of fact. It is concluded by the   courts   below   that   due   to   the   injuries   sustained   by   the deceased on his head, dealt by Surender @ Monu, the deceased had lost his life. However, in our considered opinion, the High Court is not justified in modifying the conviction of the accused, Surender @ Monu to the offence under Section 304 Part I IPC inasmuch as the facts clearly reveal the intention on the part of 4 the said accused for committing the murder. The medical records reveal that eight injuries were found on the body of the deceased out of which three injuries were inflicted on his head. X­Ray and CT Scan of these injuries were taken. A wound was found on the right temporal region having length of 22 cms and it was sutured with 16 sutures. The injuries were found with the blood vessels cut and with profuse bleeding. 7. One   of   the   doctors   who  conducted   the  post­mortem   has narrated the two main head injuries found on the deceased as under: “1. An inverted U shaped sutured wound of total length 22 cms with 16 sutures in place located at right temporal region. 2. Medial to injury 1 and 2 cms medial to it was a contusion of size 5x4 cms at mid of scalp at   right   parietal   area.   On   deep   dissection subcutaneous haematoma was present at site of injury 1 & 2 described extending in frontal and parietal   region   of   both   side.   Extra­dural haematoma was present at operated and nearby region   of   size   10x10   cms   irregular   area.   Two bony plates were in place with good apposition at operated site. Meninges were haemorrhagic at temporal­ parietal region of  both sides. Blood clots were present at fissures of brain at right temporal zone. Brain matter was disfigured by blood clots.” 5 8. Merely because the accused assaulted the deceased on his head   once   or   twice   only,   it   cannot   be   said   that   the   offence committed by him is under Section 304 Part­I IPC inasmuch as the incident had not occurred on the spur of the moment. The act of Surender @ Monu would not fall within any of the exceptions to Section 300 IPC. 9. Having regard to the weapons used, the situs of the injuries and the  force  with which the  deceased  was  assaulted  by  the accused shows clear intention on the part of the said accused to commit murder. It would be beneficial to record the following observations made by this Court in paras 15 and 16 of the case Dhupa Chamar and Others   v.   State of Bihar   (2002) 6 SCC 506, the facts of which are similar to the facts at hand: “15. In view of the nature of injury whereby important blood vessels were ruptured inasmuch as aorta and artery were cut and when the doctor opined that death was caused as a result of severe haemorrhage and shock due to the rupture of great veins, undoubtedly, it can be reasonable inferred therefrom that such a solitary injury inflicted upon the deceased was sufficient to cause death in the ordinary course of nature. 16. The above circumstances would show that the accused intentionally inflicted the injury and the same would indicate such a state of mind of the appellant Dhupa Chamar that he aimed and 6 inflicted the injury with a deadly weapon. In the absence of evidence or reasonable explanation to show that this appellant did not intend to inflict injury by bhala in the chest with that degree of force sufficient to rupture important blood vessels and cutting of aorta and other artery, it would be perverse   to   conclude   that   he   did   not   intend   to inflict   the   injury   that   he   did.   When   once   the ingredient “intention is established then the offence would   be   murder   as   the   intended   injury   was sufficient in the ordinary course of nature to cause death. Therefrom, the inevitable conclusion would be that Appellant 1 Dhupa Chamar has committed the offence of murder and not culpable homicide not amounting to murder. This being the position, we do not find that the High Court has committed any   error   in   upholding   conviction   of   Appellant1 Dhupa   Chamar   under   Section   302   of   the   Penal Code.” 10. In   view   of   the   above,   in   our   considered   opinion,   the judgment   of   the   High   Court   modifying   the   conviction   of Respondent No. 2 under Section 304 Part­I is liable to be set aside. Accordingly, the appeal questioning the conviction of the Surender @ Monu for the offence under Section 304 Part­I is allowed.   The   accused   Surender   @   Monu   is   convicted   for   the offence   under   Section   302   IPC   and   is   sentenced   to   undergo imprisonment for life and also to pay a fine of Rs. 2,00,000/­. If deposited,   the   amount   is   to   be   made   over   to   the   legal representatives of the deceased as compensation. If the fine is not 7 paid, the accused Surender @ Monu will undergo further rigorous imprisonment for three years.     ........................J.                                       (N.V. RAMANA)                              ........................J.                 (MOHAN M. SHANTANAGOUDAR) New Delhi, January 14, 2019 8