Crl.A. No.      of 2011 @ SLP(Crl) 2594 of 2011  1

IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1453  OF 2011 ARISING OUT OF SLP(CRL) NO. 2594 OF 2011

RAM SINGH ..... APPELLANT

VERSUS

STATE OF MADHYA PRADESH ..... RESPONDENT

O R D E R

1. Leave granted. 2. We had issued noticed on the quantum of sentence  

only on the 21st of April, 2011 in this matter where a  

sentence of five years' rigorous imprisonment and a fine  

has been awarded under Section 307 of the Indian Penal  

Code.

3. Ms. Vibha Datta Makhija has put in appearance on  

behalf of the State of Madhya Pradesh.

4. The injuries that had been caused by the appellant  

are given   herein below:

“(i)  incised wound ½” X ¼” on right side  below abdomen (illiac cosa) (ii) incised wound ¾” X ¼” muscle deep on  right middle palm. (iii) incised wound 1” X ½” muscle deep  on right hand above 3” on wrist, (iv) incised wound 1.5” X ¼” on left hand  thumb and middle in index finger.”

5. We see that injury No. 1 is the only injury which

Crl.A. No.      of 2011 @ SLP(Crl) 2594 of 2011  2

could  invite  the  applicability  of  Section  307  of  the  

Indian Penal Code.  This too is an injury of very small  

dimension.  The other injuries are on the hand and are  

simple in nature.  The incident happened in the year 1993  

and 18 years have elapsed since then.  We, therefore,  

feel  that  the  sentence  of  five  years  awarded  to  the  

appellant is somewhat excessive.  We, partly allow this  

appeal and reduce the sentence on the appellant from five  

to two years rigorous imprisonment, the other parts of  

the sentence being maintained as it is.

  .....................J    [HARJIT SINGH BEDI]

 .....................J   [GYAN SUDHA MISRA]

NEW DELHI JULY 18, 2011.