Full Judgment Text
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CASE NO.:
Appeal (crl.) 1214 of 2005
PETITIONER:
Sita Ram Paswan & Anr.
RESPONDENT:
State of Bihar
DATE OF JUDGMENT: 19/09/2005
BENCH:
Ashok Bhan & P.P. Naolekar
JUDGMENT:
J U D G M E N T
(arising out of SLP (Crl.) No.3214 of 2005)
P.P. NAOLEKAR, J.
Leave granted.
Accused-1, Sitaram Paswan and Raj Kumar, Accused-2
were convicted and sentenced for imprisonment for three months
under Section 323 I.P.C. and six months under Section 324 read with
Section 34 of the Indian Penal Code.
The prosecution case, in short, is that PW-5, Paltoo Paswan
lodged the FIR, alleging therein that on 28.7.1998 at about 10.00 AM
when his wife was proceeding towards the market, she fell in the
ditch, filled with water on the way and was not visible. She made
hue and cry as to who had dug the ditch. On this A-1 came out of his
house and replied that he has dug the ditch. Smt. Krishna Devi, PW-2
scolded him and asked him to fill up the ditch. On this, A-1 assaulted
Krishna Devi with fists. She cried for help, her husband, Paltoo
Paswan, PW-5 along with his son Vijay Kumar, PW-4 rushed at the
spot. Seeing them, A-1 came with sword along with Raj Kumar when
they reached the spot. Raj Kumar assaulted Paltoo Paswan, PW-5
on the head with sword and also assaulted Vijay Kumar with sword
and Sitaram Paswan, A-1, with Danda.
The accused-appellants faced trial. As many as 6
witnesses were examined by the prosecution. Witnesses, PW-1
Kalika Singh and PW-3, Raghubansh Raut are independent witnesses
whereas PW-2, Krishna Devi, PW-4, Vijay Kumar and PW-5, Paltoo
Paswan are related and injured witnesses. The statements recorded of
these witnesses are more or less similar. They stated that Sitaram
Paswan assaulted Krishna Devi on her mouth with fists. Thereafter
Paltoo Paswan and Vijay Kumar reached there. Raj Kumar took
sword from the hands of Sitaram and gave blows on the head of
Paltoo Paswan and Vijay Kumar, PW-5 and PW-4 respectively.
Assault was also made with Danda. The medical evidence produced
has corroborated the statements of these witnesses.
The defence version is that the accused person have been
falsely implicated. The Courts, after consideration of the entire
evidence on record, have found the evidence reliable and accordingly
convicted the appellants. The conviction and sentence was
unsuccessfully challenged before the High Court. However, the High
Court acquitted the appellant of the charge under Section 341 IPC and
reduced the sentence to three months from six months under Section
323, IPC and six months from one year under Section 324 read with
Section 34, Indian Penal Code in view of the nature of offence which
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took place suddenly and as there was no previous conviction against
them.
Thus the three Courts have already held that the
prosecution has proved its case by cogent evidence and we do not find
any ground to take a different view in the matter and acquit the
accused-appellants.
It is urged before us by the learned counsel for the
appellants that the prayer for releasing the appellants on probation
under the Probation of Offenders Act 1958 should have been
considered by the Court when such request was made before the
Magistrate and the same is apparent from the order of the Magistrate
when he records: "learned defence counsel has submitted that the
convicts have no previous conviction and they are young, so
considering the nature of the offence, they may kindly be released
under Section 3 of Probation of Offenders Act". Learned counsel for
the appellants submitted before this Court that having regard to the
circumstances of the case, including the nature of the offence and the
character of the offender, it is expedient to release the accused persons
on probation by this Court.
Section 4 of the Probation of Offenders Act empowers
the Court to release a convicted person on his entering into a bond
with or without sureties on probation when he is found guilty of
committing of any offence, not punishable with death or
imprisonment for life. Relevant portion of Section 4 of the Probation
of Offenders Act, 1958 reads thus:
"Section 4 - Power of Court to release certain
offenders on probation of good conduct - (1)
When any person is found guilty of having
committed an offence not punishable with death
or imprisonment for life and the Court by which
the person is found guilty is of opinion that,
having regard to the circumstances of the case
including the nature of the offence and the
character of the offender, it is expedient to
release him on probation of good conduct, then,
notwithstanding anything contained in any
other law for the time being in force, the Court
may, instead of sentencing him at once to any
punishment, direct that he be released on his
entering into a bond, with or without sureties, to
appear and receive sentence when called upon
during such period not exceeding three years, as
the Court may direct, and in the meantime to
keep the peace and be of good behaviour."
For exercising the power which is discretionary, the Court has to
consider circumstances of the case, the nature of the offence and the
character of the offender. While considering the nature of the offence,
the Court must take a realistic view of the gravity of the offence, the
impact which the offence had on the victim. The benefit available to
the accused under Section 4 of the Probation of Offenders Act is
subject to the limitation embodied in the provisions and the word
"may" clearly indicates that the discretion vests with the Court
whether to release the offender in exercise of the powers under
Section 3 or 4 of the Probation of Offenders Act, having regard to the
nature of the offence and the character of the offender and overall
circumstances of the case. The powers under Section 4 of the
Probation of Offenders Act vest with the Court when any person is
found guilty of the offence committed, not punishable with death or
imprisonment for life. This power can be exercised by the Courts
while finding the person guilty and if the Court thinks that having
regard to the circumstances of the case, including the nature of the
offence and the character of the offender, benefit should be extended
to the accused, the power can be exercised by the Court even at the
appellate or revisional stage and also by this Court while hearing
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appeal under Article 136 of the Constitution of India.
The fact as emerged in this case. It is apparent that the
incident occurred at the spur of the moment and is traverse in nature.
There is no material on record to indicate that the appellants have any
previous conviction. In the absence of such evidence, we treat
appellants as first offenders. A-1, namely, Sitaram Paswan has made
the assault using Danda and the fists and caused simple injuries to
Krishna Devi, Paltoo Paswan and Vijay Kumar, PW-2, PW-5 and
PW-4 respectively. He has been convicted with the aid of Section 34,
under Section 324 and under Section 323 I.P.C. whereas the case of
A-2 Raj Kumar is different. He has caused injuries to Paltoo Paswan
and Vijay Kumar using the sword. Injury found on Paltoo Paswan is
sharp cuts on left side of the head and on Vijay Kumar, cut injury on
the left side of the head.
Having regard to the aforesaid circumstances and taking
the overall view of the matter, we feel that the accused-appellant
Sitaram Paswan is entitled for the benefit under Section 4 of the
Probation of Offenders Act. Therefore, while confirming his
conviction, we direct that he be released on probation on his entering
into a bond for Rs.10,000/- within the period of three weeks from
today before the Court of S.D.J.M. (Sadar), Sitamarhi, for keeping
peace and good behaviour. The appeal of the Raj Kumar is dismissed
and he would surrender forthwith.