NAZIR MALITA Vs THE STATE OF WEST BENGAL
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-000807-000807 / 2019
Diary number: 35534 / 2018
Advocates: SUBHASISH BHOWMICK Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 807 OF 2019 (Arising out of SLP(Crl) No(s).8526 OF 2018)
NAZIR MALITA & ORS. Appellant(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
J U D G M E N T
BANUMATHI, J.:
Leave granted.
(2) This appeal arises out of judgment and order of the High
Court at Calcutta in C.R.A. No.59 of 2016 dated 23rd July, 2018
(as corrected by 31st July, 2018) in and by which the High Court
affirmed the conviction of the appellants under Sections 323,
341, 304 read with 34 IPC. However, the High Court modified
the sentence of the appellants from life imprisonment to
fourteen years each and directed the appellants to pay fine of
Rs.10,000/- each with default clause. The High Court allowed
the appeal filed by the co-accused i.e. A-1 to A-5 and A-9 and
acquitted them.
(3) Briefly stated case of the prosecution is that on the
morning of 12th August, 2010 at 10:00 a.m. there was an
altercation between the deceased-Morshed Malita (alias Morsed
Malita) and the accused-Hannan Mondal (since acquitted) over
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the issue of the latter encroaching on a path which prevented
the bullock cart to move down the said road. Again, on the
same day i.e. 12th August, 2010 at 04:00-05:00 p.m. the
deceased-Morshed Malita had an altercation with accused-Hannan
Mondal over the same land dispute. On hearing the noise,
Innach Malita (PW-1), Asraf Malita (PW-4) and Rajabul Malita
(PW-5) rushed to the spot to the rescue their father-Morshed
Malita. At that time, accused party also came there and the
first appellant-Nazir Malita (A-6), second appellant-Hira
Malita (A-7) hit the deceased-Morshed Malita with a fala on the
front and back of his torso. The third appellant-Rashid Malita
(A-8) is alleged to have given a blow on the hand of the
deceased with ramda. Other accused are alleged to have
assaulted the deceased-Morshed Malita with lathi, ramda, rod
etc. The deceased-Morshed Malita was taken to the hospital on
the same day i.e. 12th August, 2010. Initially a case was
registered against the appellants and other accused under
Sections 341, 325 and 326 read with 34 IPC. On the next day
i.e. 13th August, 2010, the deceased-Morshed Malita succumbed to
injuries and the FIR registered against the appellants was
altered to under Section 302 IPC.
(4) Upon consideration of the oral evidence of eye-witness of
Innach Malita (PW-1), Asraf Malita (PW-4) and Rajabul Malita
(PW-5) and the injuries sustained by the deceased-Morshed
Malita, the Trial Court held the appellants and other accused
(A-1 to A-5 and A-9) guilty under Section 304 read with Section
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34 IPC and convicted them for the said offence under Section
304 read with Section 34 and Sections 341 and 323 read with
Section 34 IPC. For the Offence under Section 304 read with
Section 34 IPC, the Trial Court sentenced the appellants and
other accused of life imprisonment and for the offence
punishable under Section 323 read with Section 34, the
appellants and other accused were sentenced to rigorous
imprisonment for one year.
(5) In appeal, the High Court has modified the sentence of
imprisonment of the appellants from life imprisonment to
fourteen years and allowed the appeal filed by the co-accused
i.e. A-1 to A-5 and A-9 and acquitted them, as aforesaid in
para (2).
(6) We have heard the arguments advanced by Mr. Subhasish
Bhowmick, learned counsel appearing for the appellants. We
have also heard the arguments of Mr. Avishkar Singhvi, learned
counsel appearing for the respondent-State, who has placed
reliance on the judgment of this Court in State of Punjab v.
Bawa Singh, (2015) 3 SCC 441 and submitted that no leniency
would be shown to the appellants. We have perused the impugned
judgment and the evidence/materials on record.
(7) By order dated 12th October, 2018, this Court has issued
notice only limited to the quantum of sentence.
(8) By perusal of the oral evidence and other materials on
record, it is seen that the occurrence happened in the evening
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in continuation of the altercation that occurred in the
morning. At the time of the occurrence, the deceased-Morshed
Malita had an altercation with accused-Hannan Mondal (since
acquitted). On hearing the noise, both the prosecution
witnesses and also the accused-parties assembled and there was
a fight between both the parties. In the said fight, the
appellants-accused No.6, 7 and 8 attacked the deceased-Morshed
Malita with fala and ramda which are stated to be sharp-edged
weapon attached to the long stick.
(9) Considering the facts and circumstance of the case, in our
view, there was no premeditation or pre-plan to commit the
murder of the deceased-Morshed Malita. As rightly held by the
Trial Court as well as as by the High Court that there was no
premeditation and, therefore, they were rightly convicted under
Section 304 read with Section 34 IPC. The Trial Court as well
as the High Court, however, did not point out under which
“Part” of the Section 304 IPC the conviction of the appellants
are to be maintained.
(10) As pointed out earlier, the appellants are said to have
attacked the deceased-Morshed Malita with fala and ramda. The
deceased-Morshed Malita suffered cut injuries on the chest,
bruise on the lateral side of upper part of the left fore-arm,
sharp cut penetrating back of chest and left and right lungs
were punctured.
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(11) Considering the facts and circumstances of the case and
that there was no premeditation, the conviction of the
appellants under Section 304 read with Section 34 IPC is
modified to Section 304 Part II IPC and the sentence of
imprisonment of fourteen years imposed upon the appellants is
reduced to ten years. The sentence of imprisonment imposed
upon the appellants under Sections 341, 323, 304 r/w 34 IPC
shall run concurrently. However, fine and default clause shall
remain intact.
(12) The appeal is partly allowed.
.........................J. (R. BANUMATHI)
.........................J. (S. ABDUL NAZEER)
NEW DELHI, APRIL 30, 2019.