DEVI SINGH Vs THE STATE OF MADHYA PRADESH HOME DEPARTMENT S.H.O.
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-000441-000441 / 2010
Diary number: 31301 / 2008
Advocates: PRAGATI NEEKHRA Vs
C. D. SINGH
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 441 OF 2010
DEVI SINGH Appellant(s)
VERSUS
STATE OF MADHYA PRADESH Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) This appeal arises out of judgment and order dated 12th
August, 2008 passed by the High Court of Madhya Pradesh at
Gwalior in Criminal Appeal NO.74 of 2001 in which the
appellants, namely, Devi Singh and Vijay Singh were convicted
under Sections 326 and 324 I.P.C. and sentence of imprisonment
imposed upon them by the Trial Court under Section 326 was
reduced from three years to two years by the High Court while
maintaining the sentence of imprisonment of three years imposed
upon the appellants-accused by the Trial Court under Section
324 I.P.C.
(2) During the pendency of this appeal, second appellant-Vijay
Singh died consequently his name was struck off from the array
of the parties vide order dated 15th May, 2009 and appeal
abated.
(3) On the date of occurrence i.e. 20th December, 1995,
deceased-Chunni Lal was going to his khaliyan (field) along
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with his cattle and his cattle entered the fields of Harijans
and an altercation took place between Toran, Lalia & Krishna on
one side and Balam & others including the appellants on the
other.
(4) Case of the prosecution is that Phool Chand (PW-13) and
Udham Singh (PW-1) were attacked in the said incident. Chunni
Lal and Udham Singh, injured persons, went to the police
station where in the Diary statement, the statement of Chunni
Lal was recorded (Ex.P-38), based upon which and initially case
was registered under Sections 307, 147, 148 and 149 I.P.C.
After Chunni Lal succumbed to his injuries, F.I.R. was altered
to Section 302 I.P.C. The Trial Court inter alia convicted the
first appellant-Devi Singh under Section 326 I.P.C. for causing
injuries to injured witness-Uddham Singh (PW-1) and under
Section 324 I.P.C. for causing injuries to the deceased-Chunni
Lal and sentenced him to undergo imprisonment for three years.
For conviction under Section 326 I.P.C. he was sentenced to
undergo rigorous imprisonment for three years. In the appeal,
as noted above, the High Court affirmed the conviction of the
appellant-Devi Singh under Section 326 I.P.C. and Section 324
I.P.C. but reduced the sentence of imprisonment only under
Section 326 I.P.C. and maintained the sentence of imprisonment
under Section 324 I.P.C.
(5) We have heard Ms. Pragati Neekhra, learned counsel
appearing for the appellant and Ms. Swarupama Chaturvedi,
learned counsel appearing for the respondent-State and also
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perused the impugned judgment of the High Court and considered
the evidence/materials on record.
(6) Learned counsel for the appellant has taken us through the
evidence of Phool Chand (PW-13) to contend that Phool Chand
(PW-13) has not stated anything about the appellant-Devi Singh
in causing injuries to the deceased-Chunni Lal and, therefore,
the conviction of the appellant under Section 324 I.P.C. for
causing injuries to the deceased-Chunni Lal is not sustainable.
Learned counsel for the appellant has also submitted that Udham
Singh (PW-1) has turned hostile and in the absence of any overt
evidence, the Trial Court as well as the High Court ought not
to have relied upon Ex.P-38, the alleged statement, recorded
from Chunni Lal (since deceased) to convict the appellant.
(7) The conviction of the first appellant-Devi Singh is based
upon the evidence of Phool Chand (PW-13) who was also injured
in the occurrence and Ex.P-38, diary statement, recorded from
deceased-Chunni Lal by the Investigating Officer.
(8) As pointed out by the Trial Court in Ex.P-38, the
deceased-Chunni Lal has clearly stated about the overt act of
the appellant-Devi Singh and Vijay Singh (deceased-accused) who
had attacked him with lathis. Chunni Lal sustained injuries on
his left thigh and on left occipital region of the head as
stated in the post-mortem certificate and evidence of Dr. M.K.
Jain (PW-4). The statement of Chunni Lal in Ex.P-38 is
strengthened by the medical evidence of Dr. M.K. Jain (PW-4).
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The appellant-Devi Singh was convicted under Section 324 I.P.C.
for causing injuries to the deceased-Chunni Lal. Conviction of
the appellant under Section 324 I.P.C. is based upon the proper
appreciation of oral evidence and Ex.P-38 - Diary statement of
the deceased-Chunni Lal and the medical evidence. We do not
find any good ground to interfere with the conviction of the
appellant under Section 324 I.P.C. Since injuries caused by
Devi Singh also contributed to the death of Chunni Lal, in our
considered view the conviction of the appellant-Devi Singh
under Section 324 I.P.C. may not have been proper. He should
have been placed on par with the other accused. However, since
the State has not preferred any appeal against the same, we are
not inclined to go into the correctness of the same.
(9) So far as the question of sentence is concerned, the High
Court for the conviction under Section 326 I.P.C. has reduced
the sentence of imprisonment of the appellant from three years
to two years but maintained the sentence of imprisonment under
Section 324 I.P.C. as three years. Since the occurrence was of
the year 1995, way back 23 years ago, in which the appellant-
Devi Singh allegedly wielded lathi in causing injuries to the
deceased-Chunni Lal, having regard to the passage of time and
the nature of weapon wielded by the appellant and also
considering the facts and circumstances of the case, the
sentence of imprisonment of the appellant-Devi Singh under
Section 324 I.P.C. is reduced to two years. However,
conviction of the appellant-Devi Singh under Section 326 and
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sentence of imprisonment of two years is affirmed.
(10) The appeal is partly allowed.
(11) The appellant shall surrender within a period of four
weeks from today to serve the remaining sentence failing which
he shall be taken to custody. The appellant shall be entitled
to set off the sentence of imprisonment, if any, already
undergone by him.
(12) A copy of this order be sent to the concerned trial court
for necessary action.
..........................J. (R. BANUMATHI)
..........................J. (INDIRA BANERJEE)
NEW DELHI, SEPTEMBER 5, 2018.