KHUMAN SINGH Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-001283-001283 / 2019
Diary number: 16927 / 2018
Advocates: J. P. DHANDA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1283 OF 2019 (Arising out of SLP(Crl.) No.6647 of 2018)
KHUMAN SINGH …..Appellant
VERSUS
STATE OF MADHYA PRADESH ….Respondent
J U D G M E N T
R . BANUMATHI, J.
Leave granted.
2. This appeal arises out of the judgment dated 02.02.2018
in Criminal Appeal No.799 of 2006 passed by the High Court of
Madhya Pradesh at Gwalior Bench in and by which the High
Court affirmed the conviction of the appellant-accused under
Section 302 IPC and under Section 3(2)(v) of the Scheduled
Castes and Scheduled Tribes (Prevention of Atrocities) Act,
1989 and the sentence of life imprisonment imposed upon him.
3. Brief facts which led to filing of this appeal are as under:-
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On 14.08.2005 at about 11:00 AM, complainant-Rajaram
(PW-1) along with his brother Raghuveer (PW-2), deceased
Veer Singh and relative Badam Singh (PW-7) had gone to
cultivate the fields and for grazing their cattle. When deceased
Veer Singh was cultivating the field and others were grazing the
cattle, appellant-accused Khuman Singh came to the field of
deceased Veer Singh and left his buffaloes for grazing.
Deceased Veer Singh objected to it and drove the buffaloes of
the appellant-accused out of his field on which, appellant
became furious and started abusing and scolding the deceased
that how the deceased who belongs to Khangar Caste could
drive away the buffaloes of Thakurs out of his field. When
deceased objected to it, it is alleged that the appellant with an
intention to kill the deceased, attacked him with an axe due to
which, deceased Veer Singh fell down. Thereafter, appellant-
accused allegedly gave two-three blows on the head of the
deceased with axe. On seeing the complainant (PW-1), his
brother (PW-2) and Badam Singh (PW-7) coming, appellant-
accused ran away from the spot. Deceased died on the spot
itself. Rajaram (PW-1) lodged the Dehati Nalishi/complaint (Ex.-
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P1) based on which, FIR in Crime Case No.306/2005 was
registered against the appellant-accused under Section 302
IPC and under Section 3(2)(v) of the Scheduled Castes and
Scheduled Tribes (Prevention of Atrocities) Act. Dr. Pradeep
Sharma (PW-5) had conducted the post-mortem on the dead
body of deceased Veer Singh and found six injuries on his
head. PW-5 issued post-mortem certificate (Ex.P10) opining
that the cause of death was shock due to excessive external
and internal bleeding. Upon completion of investigation, charge
sheet was filed against the appellant-accused under Section
302 IPC and under Section 3(2)(v) of the Scheduled Castes
and Scheduled Tribes (Prevention of Atrocities) Act.
4. To prove the guilt of the accused, the prosecution
examined three eye witnesses viz. Rajaram (PW-1), Raghuveer
(PW-2) and Badam Singh (PW-7) who have spoken about the
occurrence and R.C. Bhoj, Police Incharge (PW-4), who has
recorded Dehati Nalishi (Ex.-P1), Dr. Pradeep Sharma (PW-5)
who has conducted post-mortem on the dead body of
deceased and other witnesses. Upon consideration of
evidence, the trial court held that the prosecution has proved
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the guilt of the accused beyond reasonable doubt and vide
judgment dated 11.09.2006 convicted the appellant-accused
under Section 302 IPC and sentenced him to undergo life
imprisonment. Since the deceased was a Scheduled Caste, the
appellant-accused was also convicted under Section 3(2)(v) of
the Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities) Act and sentenced to undergo life imprisonment
along with a fine of Rs.1,000/-. Being aggrieved, the appellant
has preferred appeal before the High Court.
5. The High Court affirmed the conviction of the appellant-
accused by holding that mere delay in recording the statement
of the witnesses under Section 161 Cr.P.C. is not fatal to the
case of prosecution. After referring to the evidence of
Mohinder Kanwar (PW-9)-Investigating Officer, the High Court
held that there was a communal tension in the locality and
therefore, PW-9 could not immediately record the statement
of the witnesses and therefore, delay in recording the
statement of witnesses would not affect the case of
prosecution. The High Court also held that the delay in sending
the FIR (Ex.-P9) to the Magistrate cannot be said to be fatal to
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the case of prosecution. Insofar as the conviction under
Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities) Act, the High Court held that the
deceased Veer Singh belonged to Khangar Caste which is a
Scheduled Caste and when deceased objected to the act of the
appellant-accused of leaving his cattle in the field of deceased,
appellant got furious and scolded that as the deceased belongs
to Khangar Caste, how he could dare to drive the cattle of a
person belonging to Thakur Caste and hence, the prosecution
has proved the commission of the offence under Section 3(2)(v)
of the Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities) Act and the sentence of imprisonment imposed upon
the appellant does not call for any interference.
6. We have heard Dr. J.P. Dhanda, learned counsel
appearing on behalf of the appellant and Ms. Pragati Neekhra,
learned counsel appearing for the State of Madhya Pradesh
and perused the impugned judgment, evidence and other
materials on record. The point falling for consideration is
whether the conviction of the appellant-accused under Section
302 IPC and under Section 3(2)(v) of the Scheduled Castes
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and Scheduled Tribes (Prevention of Atrocities) Act is
sustainable?
7. Rajaram (PW-1) and Raghuveer Singh (PW-2) are the
real brothers of deceased Veer Singh. Badam Singh (PW-7) is
the real brother of the wife of deceased and is not resident of
the village where occurrence took place. PWs 1, 2 and 7 who
are eye-witnesses have consistently stated that on the date of
occurrence-14.08.2005, when deceased Veer Singh was
cultivating the field and they were grazing their buffaloes at
nearby place, at that time, appellant-accused Khuman Singh
came there along with his buffaloes and started grazing his
buffaloes at the farmyard of the field of deceased Veer Singh.
When deceased drove the buffaloes out of his field, the
appellant is alleged to have abused the deceased calling him
by his caste “Khangar” as to how he can force away the
buffaloes of “Thakurs”. In a wordy altercation, the appellant-
Khuman Singh hit the deceased on his head with an axe due to
which, deceased fell down and later succumbed to injuries. On
considering the evidence of PWs 1, 2 and 7 who have
consistently spoken about the occurrence, the prosecution has
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proved that the appellant caused the injuries on the head of the
deceased with an axe.
8. The question falling for consideration is whether the
appellant-accused intentionally caused the death of deceased
Veer Singh? The entire incident occurred when the appellant
had taken his buffaloes for grazing in the field of deceased for
which the deceased objected and drove all the buffaloes out of
his field. It is in these circumstances, the appellant became
furious and abused the deceased and caused injuries on his
head in a sudden fight with axe. There was no premeditation for
the occurrence and because of the grazing of the cattle, in a
sudden fight, the occurrence had taken place.
9. The question to be considered is whether the act of the
appellant-accused would fall under Exception 4 to Section 300
IPC? Exception 4 to Section 300 IPC can be invoked if death
is caused:- (a) without premeditation; (b) in a sudden fight; (c)
without the offender having taken undue advantage or acted in
a cruel or unusual manner; and (d) the fight must have been
with the person killed. In the present case, the appellant-
accused and the deceased exchanged wordy abuses on which,
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appellant gave the deceased blows on his head causing six
head injuries. Where the occurrence took place suddenly and
there was no premeditation on the part of the accused, it falls
under Exception 4 to Section 300 IPC.
10. As discussed earlier, the entire incident was in a sudden
fight in which the appellant-accused caused head injuries on
the deceased with an axe. There was no prior deliberation or
determination to fight. The sudden quarrel arose between the
parties due to trivial issue of grazing the buffaloes of the
appellant for which, the deceased raised objection. In a sudden
fight, the appellant had inflicted blows on the head of the
deceased with an axe which caused six head injuries. Though
the weapon used by the appellant was axe and the injuries
were inflicted on the vital part of the body viz. head, knowledge
is attributable to the appellant-accused that the injuries are
likely to cause death. Considering the fact that the occurrence
was in a sudden fight, in our view, the occurrence would fall
under Exception 4 to Section 300 IPC. The conviction of the
appellant-accused under Section 302 IPC is therefore to be
modified as conviction under Section 304 Part II IPC.
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11. The next question falling for consideration is whether the
conviction under Section 3(2)(v) of the Scheduled Castes and
Scheduled Tribes (Prevention of Atrocities) Act can be
sustained? Deceased belongs to “Khangar” Caste and in a
wordy altercation, appellant-accused is said to have called the
deceased by his caste name “Khangar” and attacked him with
an axe. Calling of the deceased by his Caste name is
admittedly in the field when there was a sudden quarrel
regarding grazing of the buffaloes.
12. From the evidence and other materials on record, there is
nothing to suggest that the offence was committed by the
appellant only because the deceased belonged to a Scheduled
Caste. Both the trial court and the High Court recorded the
finding that the appellant-accused scolded the deceased Veer
Singh that he belongs to “Khangar” Caste and how he could
drive away the cattle of the person belonging to “Thakur” Caste
and therefore, the appellant-accused has committed the
offence under Section 3(2)(v) of the Scheduled Castes and
Scheduled Tribes (Prevention of Atrocities) Act. Section 3 of the
said Act deals with the punishments for offences of atrocities
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committed under the Scheduled Castes and the Scheduled
Tribes (Prevention of Atrocities) Act, 1989. Section 3(2)(v) of
the Act reads as under:-
“Section 3 – Punishments for offences of atrocities –
(1) ………
(2) Whoever, not being a member of a Scheduled Caste or a
Schedule Tribe, -
…….
(v) commits any offence under the Indian Penal Code
punishable with imprisonment for a term of ten years or more
against a person or property knowing that such person is a
member of a Scheduled Caste or a Scheduled Tribe or such
property belongs to such member, shall be punishable with
imprisonment for life and with fine”.
The object of Section 3(2)(v) of the Act is to provide for
enhanced punishment with regard to the offences under the
Indian Penal Code punishable with imprisonment for a term of
ten years or more against a person or property knowing that the
victim is a member of a Scheduled Caste or a Scheduled Tribe.
13. In Dinesh alias Buddha v. State of Rajasthan (2006) 3
SCC 771, the Supreme Court held as under:-
“15. Sine qua non for application of Section 3(2)(v) is that an
offence must have been committed against a person on the
ground that such person is a member of Scheduled Castes and
Scheduled Tribes. In the instant case no evidence has been led
to establish this requirement. It is not case of the prosecution
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that the rape was committed on the victim since she was a
member of Scheduled Caste. In the absence of evidence to that
effect, Section 3(2)(v) of the Atrocities Act been applicable then
by operation of law, the sentence would have been imprisonment
for life and fine.
As held by the Supreme Court, the offence must be such so as
to attract the offence under Section 3(2)(v) of the Act. The
offence must have been committed against the person on the
ground that such person is a member of Scheduled Caste and
Scheduled Tribe. In the present case, the fact that the
deceased was belonging to “Khangar”-Scheduled Caste is not
disputed. There is no evidence to show that the offence was
committed only on the ground that the victim was a member of
the Scheduled Caste and therefore, the conviction of the
appellant-accused under Section 3(2)(v) of the Scheduled
Castes and Scheduled Tribes (Prevention of Atrocities) Act is
not sustainable.
14. Insofar as the conviction under Section 302 IPC is
concerned, as discussed earlier, the conviction of the appellant
under Section 302 IPC is modified as conviction under Section
304 Part II IPC. The appellant-accused has been serving the
sentence in jail for more than twelve years. As per the jail
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certificate issued by the Superintendent, Central Jail, Gwalior,
the appellant has served the actual sentence in jail for more
than twelve years (as on 04.07.2018) and as on date, he has
served the sentence of more than thirteen years. Considering
the facts and circumstances of the case, for the conviction
under Section 304 Part II IPC, the appellant is sentenced to
undergo imprisonment to the period already undergone.
15. In the result, the conviction of the appellant under Section
3(2)(v) of the Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities) Act is set aside and he is acquitted of
the said charge. The conviction of the appellant under Section
302 IPC is modified as conviction under Section 304 Part II IPC
and is sentenced to undergo imprisonment to the period
already undergone. Accordingly, the appeal is partly allowed
and the appellant is ordered to be released forthwith, if his
presence is not required in any other case.
………………………….J. [R. BANUMATHI]
………………………….J. [A.S. BOPANNA] New Delhi; August 27, 2019.
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