Section 397 conviction cannot stand where injuries are simple and no attempt to cause death or grievous hurt is proved.

On 17 November 2002, the complainant Rameshwar Yadav and other passengers were returning from the Jashpur cattle market in a Commander jeep when their vehicle was stopped near Bendo Nala by logs and stones placed across the road.

Two armed assailants allegedly threatened the occupants, assaulted the driver, Dinesh Ram, and robbed cash and documents from the passengers.

The appellant, Arun Kumar Naidu, allegedly attempted to flee but was apprehended near the nala by the complainant’s son and another passenger.

An FIR was registered the same evening, and the injured persons were medically examined.

The Trial Court framed charges under Sections 394 and 397 IPC and Sections 25 and 27 of the Arms Act.

It acquitted co-accused Nandlal of all charges and acquitted the appellant of the Arms Act charges, but convicted him under Sections 394 and 397 IPC, sentencing him to seven years’ rigorous imprisonment and fine under each provision, with the substantive sentences to run concurrently.

In appeal, the appellant did not challenge the conviction under Section 394 IPC, but contested the conviction under Section 397 IPC and sought reduction of the sentence under Section 394 IPC to the period already undergone.

Section 397 IPC prescribes a minimum sentence of seven years where, at the time of committing robbery or dacoity, the offender uses a deadly weapon, causes grievous hurt, or attempts to cause death or grievous hurt.

Section 394 IPC applies where hurt is voluntarily caused during the commission or attempted commission of robbery.

The Court relied on the medical evidence and the requirement that the ingredients of Section 397 must be affirmatively established.

On sentencing, the Court relied on the reformative principles stated in Mohammad Giasuddin v. State of Andhra Pradesh, (1977) 3 SCC 287, emphasizing rehabilitation rather than purely retributive punishment.

The Court accepted that the prosecution evidence, particularly the testimony of the injured witnesses, established that the appellant voluntarily caused hurt while participating in the robbery, thereby sustaining the conviction under Section 394 IPC.

However, the medical officer found only simple injuries on Rameshwar, Dinesh and Trilochan, caused by hard and blunt objects; there was no medical or circumstantial evidence demonstrating grievous hurt or an attempt to cause death.

Since the appellant had also been acquitted of the Arms Act charges, the Court treated the alleged use of a deadly weapon as insufficiently established for Section 397 IPC.

It therefore held that the aggravated ingredients necessary for the minimum sentence under Section 397 were not proved.

For sentencing under Section 394 IPC, the Court considered that the appellant had remained in custody from 19 November 2002 to 19 January 2007—more than four years—and that the incident was over two decades old.

Applying the reformative approach to sentencing, it found that the ends of justice would be met by limiting the substantive sentence to the period already undergone.

The appellant’s conviction under Section 397 IPC was set aside, and he was acquitted of that charge.

His conviction under Section 394 IPC was maintained, but the substantive sentence was reduced to the period already undergone in custody from 19 November 2002 to 19 January 2007.

The fine imposed under Section 394 IPC remained intact.

As the appellant was already on bail, he was not required to surrender; his bail bonds were directed to remain operative for six months under Section 437-A CrPC, corresponding to Section 481 of the BNSS, 2023.