GOPAL vs. STATE OF RAJASTHAN

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1156 OF 2007 Gopal & Anr. .... Appellant(s) Versus State of Rajasthan .... Respondent(s) J U D G M E N T P.Sathasivam,J. 1) This appeal is filed against the judgment and order dated 15.04.2006 passed by the High Court of Judicature for JUDGMENT Rajasthan at Jaipur Bench in D.B. Criminal Appeal No. 247 of 2001 whereby the High Court dismissed the appeal in respect of the appellants herein and confirmed their conviction and sentence awarded by the Court of Additional Sessions Judge, Shahpura, District Jaipur, Rajasthan vide judgment dated 18.04.2001 in Session Case No. 24 of 2000. 1 Page 1 JUDGMENT 2 Page 2 2) Brief facts: (a) As per the prosecution case, Rameshwar (since deceased) was the guarantor for money settlement

Tehsil Bishangarh, P.S. Manoharpur, Jaipur, Rajasthan. When Jagdish started demanding money from Santosh prior to the expiry of the agreement, Rameshwar intervened between them. Since then Jagdish started keeping a grudge against him which is the root cause of the case in hand and resulted into death of two persons in a fight between them. (b) On 16.07.2000, at 07.30 a.m., when Bhagwan Sahai (PW-8), Bodu Ram (PW-7) and Rameshwar (since deceased) were going towards the well of Padmawati while crossing the JUDGMENT field of one Prabhat (since deceased), at that time, Gopal (A- 1), Jagdish, Mahesh (A-3), Patasi, Teeja, Gokali and Sita belaboured Rameshwar by inflicting lathi and axe blows. Due to the attack, Rameshwar died on the spot. When Bhagwan Sahai and Bodu Ram tried to intervene, they were also beaten by the accused party. When Prabhat (since deceased), who was working in his field along with his son- 3 Page 3 Badri Yadav (PW-10), approached towards Rameshwar for help, he was also beaten to death by the accused persons. (c) On the very same day, at 09.45 a.m., Badri Yadav (PW-

the above-said incident. On the basis of the aforesaid report, a case under Sections 147, 148, 149, 302 and 323 of the Indian Penal Code, 1860 (in short ‘the IPC’) was registered against the accused persons, viz., Gopal (A-1), Jagdish, Mahesh (A-3), Teeja, Patasi and Gokali and the same was committed to the Court of Additional Sessions Judge, Shahpura, District Jaipur, Rajasthan and numbered as Sessions Case No. 24 of 2000. (d) The Additional Sessions Judge, Shahpura after trial, by JUDGMENT order dated 18.04.2001, convicted Teeja under Section 302 of IPC and Gopal, Jagdish and Mahesh under Section 302 read with Section 34 of IPC and sentenced them to suffer rigorous imprisonment (RI) for life alongwith a fine of Rs.1,000/- each, in default, to further undergo simple imprisonment for 3 months. Gokali and Patasi Devi were 4 Page 4 convicted under Section 323 of IPC and were sentenced to the period already undergone by them in custody. JUDGMENT 5 Page 5 (e) Challenging the said order of conviction and sentence, the accused persons filed appeal being D.B. Criminal Appeal No. 247 of 2001 before the High Court. By impugned order

dated 18.04.2001 of the Additional Sessions Judge, allowed the appeal in respect of Teeja, Jagdish, Gokali and Patasi and dismissed the appeal in respect of Gopal (A-1) and Mahesh (A-3), the appellants herein, and confirmed their conviction and sentence awarded to them. 3) Heard Mr. Kanhaiya Priyadarshi, learned amicus curiae appearing for the appellants and Mr. Ram Naresh Yadav, learned counsel appearing for the respondent-State. Contentions: JUDGMENT 4) After taking us through the entire material relied on by the prosecution and the defence, learned amicus curiae appearing for the appellants submitted that it is evident from the site plan that the members of the complainant’s party were the aggressors and they came to the field of the accused persons and attacked them. He also submitted that the appellants also received injuries at the hands of the 6 Page 6 complainant’s party and the prosecution had failed to explain the same. Finally, he submitted that since the members of the complainant’s party were the aggressors

Gopal (A-1) and Mahesh (A-3) (the appellants herein), the accused had a right of private defence, consequently, they are entitled for acquittal. 5) On the other hand, learned counsel for the respondent- State supported the findings of the trial Court and the order of the High Court affirming the conviction and sentence insofar as the appellants are concerned and, consequently, prayed for dismissal of this appeal. 6) We have carefully considered the rival contentions and JUDGMENT perused the relevant materials. Discussion : 7) It is a case of double murder. Admittedly, Rameshwar and Prabhat were died in the incident in question. Though, initially, the prosecution proceeded against 6 persons and the trial Court convicted and sentenced all of them, in the 7 Page 7 appeal before the High Court, except the present appellants (A-1 & A-3), others were acquitted. 8) In support of their claim, the prosecution heavily relied

(PW-8) – injured eye-witnesses and Badri Yadav (PW-10) – son of Prabhat (since deceased). Bodu Ram (PW-7), in his evidence has stated that about 4 months back, at about 7.30 a.m., he along with his brother Bhagwan Sahai and uncle - Rameshwar was going to work at the well. When they reached near the field of Gopal (A-1), they found that Gopal (A-1), Jagdish, Mahesh (A-3), Patasi, Teeja, Gokuli were plucking round gourd (Tinda) from their field and on seeing them, they attacked on them and, thereafter, they went to JUDGMENT the police station at 10 o’ clock. 9) Bhagwan Sahai (PW-8), in his evidence has stated that at 7.30 a.m., when he along with Rameshwar (since deceased) and Bodu Ram (PW-7) reached near the field of Gopal (A-1), they noticed that the accused persons were plucking round gourd (Tinda) and on seeing them, they started fighting with them. He further explained that Teeja 8 Page 8 had an axe and other accused persons were having lathis. Rameshwar was beaten by Mahesh (A-3) with lathi and he fell down. Teeja hit Rameshwar with an axe on his forehead

further stated that he was hit by Gopal (A-1), Patasi and Jagdish with lathis. Bodu Ram (PW-7) was hit by Gokuli on his forehead and Jagdish and Mahesh (A-3) hit him at his hand and armpit side respectively. He further deposed when Prabhat, who was working in the field alongwith his son Badri (PW-10), approached us in order to help, at that time, Gopal (A-1), Mahesh (A-3) and Jagdish ran after him and he (Prabhat) ran back towards Durga-ki-Dhani and all the three accused after chasing him hit him with lathis. Banshi, Murli, JUDGMENT Gopal and mother and wife of Badri had also seen Prabhat (since deceased) being beaten by them. Prabhat and Rameswhwar both died in the incident. Like Bodu Ram (PW- 7), Bhagwan Sahai (PW-8) also sustained injuries and he categorically stated that on seeing that Prabhat was running towards Durga-Ki-Dhani, the present appellants and other accused persons chased him and hit him with lathis due to 9 Page 9 which he died. His evidence corroborates with the statement of Bodu Ram (PW-7) and proves the case of the prosecution.

about 4 months back, at about 7 to 8 a.m., when he was working in his field behind his house alongwith his father Prabhat (since deceased) who was sitting there, at that time, he noticed Bodu Ram (PW-7), Bhagwan Sahai (PW-8) and Rameshwar (since deceased) going towards the well. He further deposed that when they reached near the field of Gopal (A-1), who was plucking vegetables in his field along with Mahesh (A-3), Jagdish, Gokali, Teeja and Patasi, on seeing them coming, they attacked on the complainant’s JUDGMENT party. Teeja hit Rameshwar with an axe on his neck. When Bodu Ram (PW-7) and Bhagwan Sahai (PW-8) tried to save him, Gokali and Mahesh (A-3) fought with them and Bhagwan Sahai (PW-8) was beaten by Patasi, Gopal and Jagdish. He further stated that he saw the incident from a distance of 20 steps. He also stated that when his father – Prabhat (since deceased) ran towards Durga-Ki-Dhani, Gopal 1 Page 10 (A-1), Jagdish and Mahesh (A-3) beat him with lathis. He further explained that due to lathi blows, Rameshwar and Prabhat died. From his evidence, it is seen that the incident

Rameshwar, the accused persons chased Prabhat and inflicted lathi blows, due to which, he also died. 11) Dr. Shiv Kumar Tanwar, who did post mortem, was examined as PW-25. He also explained that the death of Rameshwar and Prabhat was due to the injuries inflicted with lathis. 12) The materials placed and relied on by the prosecution show that Rameshwar (since deceased), Bodu Ram (PW-7) and Bhagwan Sahai (PW-8) had gone to the field of the JUDGMENT appellants and there was a fight between both the groups. It is also clear that the appellants fought to repel the attack and in the course of incident, both sides sustained injuries, as a result of which, Rameshwar died. In such circumstances, it would be possible for this Court to accept the claim of the appellants that since they were defending 1 Page 11 themselves, they had a right of private defence. In fact, the High Court has accepted the above stand. 13) Regarding the plea of private defence, it is useful to

State of T.N. (2005) 10 SCC 358. The following principles and conclusion are relevant: “11. The only question which needs to be considered is the alleged exercise of right of private defence. Section 96 IPC provides that nothing is an offence which is done in the exercise of the right of private defence. The section does not define the expression “right of private defence”. It merely indicates that nothing is an offence which is done in the exercise of such right. Whether in a particular set of circumstances, a person legitimately acted in the exercise of the right of private defence is a question of fact to be determined on the facts and circumstances of each case. No test in the abstract for determining such a question can be laid down. In determining this question of fact, the court must consider all the surrounding circumstances. It is not necessary for the accused to plead in so many words that he acted in self-defence. If the circumstances show that the right of private defence was legitimately exercised, it is open to the court to consider such a plea. In a given case the court can consider it even if the accused has not taken it, if the same is available to be considered from the material on record. Under Section 105 of the Indian Evidence Act, 1872 (in short “the Evidence Act”), the burden of proof is on the accused, who sets up the plea of self-defence, and, in the absence of proof, it is not possible for the court to presume the truth of the plea of self- defence. The court shall presume the absence of such circumstances. It is for the accused to place necessary material on record either by himself adducing positive evidence or by eliciting necessary facts from the witnesses examined for the prosecution. An accused taking the plea of the right of private defence is not necessarily required to call evidence; he can establish his plea by reference to circumstances transpiring from the prosecution evidence JUDGMENT 1 Page 12

“It is true that the burden on an accused person to establish the plea of self-defence is not as onerous as the one which lies on the prosecution and that while the prosecution is required to prove its case beyond reasonable doubt, the accused need not establish the plea to the hilt and may discharge his onus by establishing a mere preponderance of probabilities either by laying basis for that plea in the cross-examination of prosecution witnesses or by adducing defence evidence.” The accused need not prove the existence of the right of private defence beyond reasonable doubt. It is enough for him to show as in a civil case that the preponderance of probabilities is in favour of his plea.” JUDGMENT 1 Page 13 Based on the above principles, in view of the discussion of the prosecution witnesses, viz., PWs 7, 8 and 10 coupled with the fact that the incident occurred in the field of the

the evidence of the doctor, who examined the injuries of Gopal (A-1) and Mahesh (A-3)-appellants herein, the stand of the appellants, as rightly argued by learned amicus curiae , is to be accepted. However, as per the prosecution story, not only Rameshwar but in the same incident Prabhat also died due to lathi blows inflicted by the appellants herein. 14) The only moot question for consideration is whether the right of private defence is still available to the appellants when they chased Prabhat near Durga-ki-Dhani and inflicted JUDGMENT lathi blows on him? We have already noted the evidence of PWs 7, 8 and 10 which clearly established that Prabhat (since deceased) was not present at the place where Rameshwar was assaulted. It is also seen that after inflicting injuries on the person of Rameshwar, the appellants ran towards Prabhat, who was standing 10 steps away from the place of incident. It is further seen from their evidence that 1 Page 14 after seeing the incident relating to the death of Rameshwar, Prabhat started running towards Durga-ki-Dhani and he was chased by the accused persons and they inflicted lathi blows

the appellants have no right to invoke the right of self defence by chasing Prabhat and causing fatal injuries on him. In other words, the reasonable apprehension has disappeared when they noticed that Prabhat was running away from the scene in order to escape, in such circumstances though the appellants were entitled to the plea of private defence insofar as the death of Ramehwar is concerned, they are not justified in availing the same for the cause of death of Prabhat. On the other hand, they JUDGMENT exceeded their limit and the materials placed by the prosecution clearly show that they chased Prabhat at some distance near Durga-Ki-Dhani, pushed him down and inflicted several blows with lathis due to which he died. In such circumstances, the trial Court was justified in convicting the appellants under Section 302 read with Section 34 of IPC and sentencing them to suffer RI for life. Taking note of all these 1 Page 15 aspects, we are of the view that the High Court was fully justified in confirming the order of conviction and sentence insofar as the present appellants and dismissing the appeal in respect of them. 15) In the light of the above discussion, we find no merit in the appeal and the same is accordingly dismissed. We wish to record our appreciation for the assistance rendered by Mr. Kanhaiya Priyadarshi, learned amicus curiae in putting forth the case of the appellants. ………….…………………………J. (P. SATHASIVAM) ………….…………………………J. (JAGDISH SINGH KHEHAR) NEW DELHI; JANUARY 18, 2013. JUDGMENT 1 Page 16