MUMTAZ @ MUNTYAZ vs. STATE OF U.P.(NOW UTTARKHAND)

1 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

State of U.P. (Now Uttarakhand) …. Respondent WITH CRIMINAL APPEAL NO.460 OF 2010 Dilshad @ Pappu ….Appellant Versus State of U.P. (Now Uttarakhand) …. Respondent J U D G M E N T JUDGMENT Uday U. Lalit, J. 1. These appeals by special leave at the instance of Appellants Mumtaz alias Muntyaz and Dilshad alias Pappu challenge correctness of the decision of the High Court of Uttarakhand at Nainital in Criminal Appeal No.270 of 2001 affirming their conviction and sentence for offences punishable under Section 302 read with Section 34 of the Indian Penal Code (for short the Page 1 2 “IPC”) passed in Sessions Trial No.15 of 1991 on the file of the Additional Sessions Judge, Roorkee. 2. On 27.12.1990 at about 6.30 AM PW-1 Radhey Shyam lodged FIR

left his house at about 8.00 PM on the previous day and that in the th th intervening night of 26 and 27 December 1990 PW-1 heard shrieks of Pawan Kumar from the house of one Raees in the neighbourhood, whereafter PW-1 along with his other nephew PW-2 Anil Kumar came out of the house and saw that the hands of Pawan Kumar were tied and he was ablaze in the courtyard of the house of Raees. Both PWs 1 and 2 rushed there and put a quilt on Pawan Kumar. In this report, PW-1 Radhey Shyam further stated that he had seen the appellants and their associates Naseem Khan and Anees Khan setting Pawan Kumar on fire. Soon after this JUDGMENT reporting, the police came to the spot and sent Pawan Kumar to Primary Health Centre, Manglaur for medical attention. Aforesaid FIR Ext.A-1 led to registration of Crime No.328 of 1990 at Police Station Manglaur relating to offences punishable under Sections 307 and 342 IPC. 3. At Primary Health Centre, a dying declaration Ext.A-24 of Pawan Kumar was recorded at 7.35 AM by PW-5 Satya Prakash Mishra, Sub-Divisional Magistrate in which Pawan Kumar stated that the appellants Page 2 3 had set him on fire. The translation of the relevant portion of the dying declaration Ext.A-24 is as under:

Below the above dying declaration Ext.A-24, a certificate to the effect that Pawan Kumar was in a fit state of mind to give the dying declaration was recorded by Dr. S.K. Mittal. 4. On 27.12.1990 itself PW-2 Anil Kumar who had burnt his hands while JUDGMENT trying to save Pawan Kumar, was examined by PW-7 Dr. N.D. Arora, who prepared injury report Ext.A-23. This report mentioned that when he came to the Primary Health Centre, there were burn injuries on the hands of PW-2 Anil Kumar. 5. On 27.12.1990 at about 4.30 PM Pawan Kumar succumbed to burn injuries while he was being taken to Meerut for medical treatment. Crime No.328 of 1990 was thereafter converted to one under Section 302 IPC. Page 3 4 After the death of Pawan Kumar, PW-6 Sub-Inspector Saudan Singh, Investigating Officer took the dead body in his possession at about 5.30 PM on 27.12.1990 and prepared inquest report Ext.A-9. Thereafter by letter

interrogated the witnesses and had also taken in possession quilt, match box, shawl and kerosene from the spot vide Memorandum Ext.A-12, A-13, A-14 and A-16. 6. PW-4 Dr. Rakesh Kumar conducted post-mortem on the dead body of Pawan Kumar at about 12.30 PM on 28.12.1990 and found ante-mortem injuries on the body and opined that the deceased had died due to shock from burn injuries. 7. After completion of investigation, charge-sheet Ext.A-16 was filed against the appellants as well as Naseem Khan and Anees Khan. The JUDGMENT prosecution examined 9 witnesses. PW-1 Radhey Shyam and PW-2 Anil Kumar were examined as eye witnesses and so also PW-3 Narendra Kumar who had seen the accused taking Pawan Kumar and setting him on fire. PW-4 Dr. Rakesh Kumar who had conducted post mortem on the dead body of deceased Pawan Kumar proved this post mortem report Ext.A-2. According to him, the cause of the death was shock from burn injuries. PW-5 Satya Prakash Mishra proved dying declaration Ext.A-4. The Page 4 5 Investigating Officer Saudan Singh was examined as PW-6 who proved Site Plans Ext.A-4 and A-5, sample seal memo Ext.A-7, Inquest Report Ext. A-9, Seizure Memo of quilt Ext. A-10, Seizure Memo of burnt clothes of Pawan

documents. PW-7 Dr. N. D. Arora was examined to prove injuries on the person of PW-2 Anil Kumar and injury report Ext. A-23. PW-8 Dr. R. D. Sharma proved the endorsement of Dr. S.K. Mittal on the dying declaration of Pawan Kumar Ext.A-22. No witness was examined on behalf of the defence. 8. The Trial Court by its judgment and order dated 19.12.1994 found the appellants guilty of the charges punishable under Section 302 read with Section 34 IPC and sentenced them to imprisonment for life and also directed them to pay fine of Rs.5,000/-, in default whereof they were JUDGMENT directed to undergo further imprisonment for one year. Naseem Khan and Anees Khan were however acquitted of all the charges. 9. Aggrieved by the aforesaid conviction and sentence, the appellants preferred Criminal Appeal No.2007 of 1994 in the High Court of Judicature at Allahabad. The appeal was thereafter transferred to the High Court of Uttarakhand at Nainital and re-numbered as Criminal Appeal No.270 of 2001. The High Court by its judgment and order under appeal affirmed the Page 5 6 conviction and sentence passed against the appellants. The High Court principally relied upon eye-witness account through PW-1 Radhey Shyam and PW-2 Anil Kumar as well as dying-declaration Ext.A-24.

03.01.2011 appellant Mumtaz @ Muntyaz and appellant Dilshad @ Pappu respectively were ordered to be released on bail during pendency of these appeals. Thereafter, on an application preferred by Dilshad @ Pappu seeking permission to take additional documents on record to submit that he was a juvenile on the date of the incident, following order was passed by this Court on 07.08.2014. “Application seeking permission documents on record is allowed. It is submitted by Mr. K.T.S. Tulsi, learned senior counsel that the appellant Dilshad @ Pappu was a juvenile on the date of occurrence i.e. 27.12.1990 inasmuch as his date of birth is 22.07.1974, as is reflected from the School leaving Certificate, contained in Annexure A-1 at page 9. Learned senior counsel would submit that an inquiry should be held by the District and Sessions Judge, Roorkee, and the report be made available to this Court and thereafter the hearing may take place. JUDGMENT Regard being had to the language employed in Section 7A of the Juvenile Justice (Care and Protection of Children) Act, 2000, it is directed that the concerned District & Sessions Judge, Roorkee shall cause an inquiry with regard to juvenility of the appellant, Dilshad @ Pappu, after following the procedure as engrafted under Rule 12 of the Juvenile Justice (Care and Protection of Children) Rules, 2007 and submit his report within a period of 30 days from the date of receipt of the Page 6 7 order passed today. Learned District & Sessions Judge shall submit the documents forming the basis of his report.” 11. An appropriate enquiry was thereafter conducted by the First

report dated 05.09.2014 concluded as under:- “13. Hence from the above discussion the date of birth of Dilshad @ Pappu is discernible from Exhibits Ka4 to Ka5. The entries made therein have not been controverted by the Counsel appearing for the State and there is nothing on record to refute or rebut the factum of date of birth as entered in above Exhibits. Hence the inquiry under Rule 12 of Juvenile Justice (Care and Protection of Children) Rules, 2007 has been fully satisfied. The Court accordingly determines that Dilshad @ Pappu date of birth is 22-7-1974 (Twenty two July Nineteen Seventy Four) and on date of occurrence i.e. 27-12-1990 he was 16 years 5 months and 5 days old and hence a juvenile as per Juvenile Justice (Care and Protection of Children) Act, 2000. 14. Let a certified copy of the findings of this Court be forwarded to the Hon’ble Supreme Court of Indian in compliance of its order.” JUDGMENT 12. On 14.01.2015 when the matters were taken up, the counsel appearing for the State submitted that the decision of this Court in Jitendra Singh and 1 another v . State of U.P. which was relied upon by the counsel for the appellants required re-consideration. On and with effect from 15.01.2016, the Juvenile Justice (Care and Protection of Children) Act, 2015 (hereinafter referred to as “the 2015 Act”) came into force which repealed the Juvenile 1 (2013) 11 SCC 193 Page 7 8 Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as “the 2000 Act”). 13. The matters were thereafter taken up for hearing. We heard Mr.

Tanmaya Agarwal, learned Advocate for the State. In so far as the appeal of Mumtaz @ Muntyaz is concerned the submissions of the learned Senior Advocate as detailed in his Written Submissions were as under:- “1. There are several discrepancies, inconsistencies and contradictions that raise a serious doubt about the reliability of the dying declaration. When all the attendant circumstances are taken together, the cumulative effect is that the dying declaration fails the test of credibility. 2. The prosecution case and the dying declaration itself furnishes the defense of grave provocation as a result of which every normal human being will be deprived of the power of self-control. The fact that the deceased is found at the house of appellant’s brother at 03:00 am with whose wife he was suspected to be having an illicit liaison it establishes grave provocation. The case would fall within the exception 4 of Section 300 of IPC making him liable for sentence only under Section 304 part-II of IPC.” JUDGMENT 14. We have gone through dying declaration Ext.A-24 and the examination of PW-5 Satya Prakash Mishra. The witness clearly stated that all through the recording of his statement, Pawan Kumar remained in fit condition and that the witness had got this fact confirmed from the Doctor on duty. The dying declaration bears appropriate endorsement of the Doctor on duty namely Dr. S.K. Mittal which endorsement was proved by PW-8 Dr. Page 8 9 R. D. Sharma. There is nothing in the cross examination of either PW-5 or PW-8 nor in the dying declaration Ext.A-24 which could raise any doubt. Relying on the law laid down by this Court in Laxman v. State of

dying declaration Ext. A-24 to be reliable. We, therefore, reject the first submission advanced by the learned Senior Advocate for the appellant Mumtaz @ Muntyaz. 15. The second submission advanced by the learned Senior Advocate is based on the theory or defence of alleged grave provocation. It is true that deceased Pawan Kumar was found at 3:00 a.m. in the house of the brother of appellant Mumtaz @ Muntyaz. The eye witness account shows that his hands were tied and he was set ablaze. The memorandum of the seizure of burnt shawl clearly corroborates said assertion. Therefore, mere presence of JUDGMENT Pawan Kumar in the house of the brother of appellant Mumtaz alia Muntyaz by itself does not support the theory of grave provocation specially when Pawan Kumar was found with his hands tied. Not a single witness was examined on behalf of the defence nor is there any material to support such theory. What kind of provocation and in what manner was it made are all matters of evidence, which are completely absent on record. In the 2 (2002) 6 SCC 710 Page 9 10 circumstances, we do not find any circumstance or material to support the second submission advanced on behalf of accused Mumtaz @ Muntyaz. We, therefore, reject the second submission as well.

stated that he did not know the person who extinguished the fire by pouring water. It could be that while he was in flames, the deceased could not identify the person who tried to save him. The prompt lodging of the FIR and the fact that one of the eyewitnesses was having burn injuries establishes the presence of the eyewitnesses. In any case, even if the eyewitness account is taken to be inconsistent with this part of the dying declaration, once the dying declaration is found reliable, trustworthy and consistent with circumstantial evidence on record, such dying declaration by itself is adequate to bring home the case against the accused. JUDGMENT 17. Having gone through the material on record, we do not see any reason to upset the findings recorded by the Trial Court and the High Court regarding conviction and sentence of appellant Mumtaz @ Muntyaz. Confirming his conviction and sentence we dismiss Criminal Appeal No.2084 of 2009 preferred by appellant Mumtaz @ Muntyaz. 18. As regards Dilshad@Pappu, by order dated 7.08.2014 District and Sessions Judge, Roorkee was directed to cause inquiry with regard to Page 10 11 juvenility of the appellant. The report dated 5.09.2014, clearly shows that on considering the entirety of the matter the claim was found to be acceptable. The counsel appearing for the State could not refute or rebut the fact that his

years 5 months and 5 days old. 19. Thus, on the date of occurrence Dilshad @ Pappu was more than 16 years of age but less than 18 years of age. In terms of the Juvenile Justice Act, 1986(hereinafter referred to as “the 1986 Act”) which was in force at that time, he was not a juvenile and was rightly tried and convicted by the Trial Court vide its judgment dated 19.12.1994. While the appeal against his conviction and sentence was pending, on and with effect from 1.04.2001, the 2000 Act came into force which repealed the 1986 Act. The 2000 Act inter alia raised the age of juvenility from 16 to 18 years and in terms of Section JUDGMENT 20 of the 2000 Act, the determination of Juvenility was required to be done in all pending matters in accordance with Section 2(1) of the 2000 Act. 20. The effect of Section 20 of the 2000 Act was considered in Pratap 3 Singh v. State of Jharkhand and another and it was stated as under: “31. Section 20 of the Act as quoted above deals with the special provision in respect of pending cases and begins with a non obstante clause. The sentence “notwithstanding anything contained in this Act, all proceedings in respect of a juvenile 3 (2005)3 SCC 551 Page 11 12

4 21. In Bijender Singh v. State of Haryana and another , the legal position as regards Section 20 was stated in following words: “8. One of the basic distinctions between the 1986 Act and the 2000 Act relates to the age of males and females. Under the 1986 Act, a juvenile means a male juvenile who has not attained the age of 16 years, and a female juvenile who has not attained the age of 18 years. In the 2000 Act, the distinction between male and female juveniles on the basis of age has not been maintained. The age-limit is 18 years for both males and females. JUDGMENT 9. A person above 16 years in terms of the 1986 Act was not a juvenile. In that view of the matter the question whether a person above 16 years becomes “juvenile” within the purview of the 2000 Act must be answered having regard to the object and purport thereof. 4 (2005) 3 SCC 685 Page 12 13

11. …………. 12. Thus, by reason of legal fiction, a person, although not a juvenile, has to be treated to be one by the Board for the purpose of sentencing, which takes care of a situation that the person although not a juvenile in terms of the 1986 Act but still would be treated as such under the 2000 Act for the said limited purpose.” 5 22. In Dharambir v. State (NCTof Delhi) and another the JUDGMENT determination of juvenility even after conviction was one of the issues and it was stated: “ 11. It is plain from the language of the Explanation to Section 20 that in all pending cases, which would include not only trials but even subsequent proceedings by way of revision or appeal, etc., the determination of juvenility of a juvenile has to be in terms of clause ( l ) of Section 2, even if the juvenile ceases to be a juvenile on or before 1-4-2001, when the Act of 2000 came into force, and the provisions of the Act would apply as if the 5 (2010) 5 SCC 344 Page 13 14 said provision had been in force for all purposes and for all material times when the alleged offence was committed.

6 23. Similarly in Kalu v. State of Haryana this Court summed up as under: “ 21. Section 20 makes a special provision in respect of pending cases. It states that notwithstanding anything contained in the Juvenile Act, all proceedings in respect of a juvenile pending in any court in any area on the date on which the Juvenile Act comes into force in that area shall be continued in that court as if the Juvenile Act had not been passed and if the court finds that the juvenile has committed an offence, it shall record such finding and instead of passing any sentence in respect of the juvenile forward the juvenile to the Board which shall pass orders in respect of that juvenile in accordance with the provisions of the Juvenile Act as if it had been satisfied on inquiry under the Juvenile Act that the juvenile has committed the offence. The Explanation to Section 20 makes it clear that in all pending cases, which would include not only trials but even subsequent proceedings by way of revision or appeal, the determination of juvenility of a juvenile would be in terms of clause ( l ) of Section 2, even if the juvenile ceased to be a juvenile on or before 1-4-2001, when the Juvenile Act came into force, and the provisions of the Juvenile Act would apply JUDGMENT 6 (2012) 8 SCC 34 Page 14 15 as if the said provision had been in force for all purposes and for all material times when the alleged offence was committed.”

on the date of occurrence, the proceedings pending in the Court would continue and be taken to the logical end subject to an exception that upon finding the juvenile to be guilty, the Court would not pass an order of sentence against him but the juvenile would be referred to the Board for appropriate orders under the 2000 Act. 25. What kind of order could be passed in a matter where claim of juvenility came to be accepted in a situation similar to the present case, was dealt with by this Court in Jitendra Singh and another v. State of U.P. JUDGMENT (supra) in following terms: “ 32. A perusal of the “punishments” provided for under the Juvenile Justice Act, 1986 indicate that given the nature of the offence committed by the appellant, advising or admonishing him [clause ( a )] is hardly a “punishment” that can be awarded since it is not at all commensurate with the gravity of the crime. Similarly, considering his age of about 40 years, it is completely illusory to expect the appellant to be released on probation of good conduct, to be placed under the care of any parent, guardian or fit person [clause ( b )]. For the same reason, the appellant cannot be released on probation of good conduct under the care of a fit institution [clause ( c )] nor can he be sent Page 15 16

26. In Jitendra Singh and another v. State of U.P. (supra), having found the juvenile guilty of the offence with which he was charged, in accordance with the law laid down by this Court as stated above, the matter was remanded to the jurisdictional Juvenile Justice Board constituted under the 2000 Act for determining appropriate quantum of fine. The view taken therein is completely consistent with the law laid down by this Court and in our opinion the decision in Jitendra Singh and another v. State of U.P. (supra) does not call for any reconsideration. The subsequent repeal of the 2000 Act on and with effect from 15.01.2016 would not affect the inquiry in JUDGMENT which such claim was found to be acceptable. Section 25 of the 2015Act makes it very clear. 27. Thus, while holding appellant Dilshad @ Pappu to be juvenile in terms of the 2000 Act as on the day of occurrence and guilty of the offence with which he was tried, we set aside the sentence of life imprisonment passed against him and remit the matter to the Jurisdictional Juvenile Justice Page 16 17 Board for determining the appropriate quantum of fine that should be levied on the appellant Dilshad @ Pappu and the compensation that should be awarded to the family of the deceased, keeping in mind the directions

28. Criminal Appeal No.2084 of 2009 is thus dismissed while Criminal Appeal No.460 of 2010 is allowed to the aforesaid extent and the matter as regards Appellant Dilshad @ Pappu stands remitted to the Jurisdictional Juvenile Justice Board for determination as aforesaid. The bail bonds furnished by Appellant Mumtaz alias Muntyaz are cancelled and he shall be taken in custody forthwith to undergo the sentence awarded to him. …….………………….J (V. Gopala Gowda) JUDGMENT ……………………….J (Uday Umesh Lalit) New Delhi July 1, 2016 Page 17