1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NOS. 215-217 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NOS. 5682-5684 OF 2013] STATE OF KARNATAKA                           Appellant(s)

                               VERSUS KAISARBAIG & ORS.                            Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.

2. The State is before this Court, aggrieved by the Judgment dated 22.06.2012 in an appeal filed under Section 374(2) Cr.P.C.  The respondents-accused are charged for committing offences under Sections 147, 148, 323, 504, 307 read with Section 149 IPC.  On conviction,  they  were  sentenced  to  undergo imprisonment for a period of three years.

3. Having  considered  the  nature  of  injuries,  the High Court converted the conviction to Sections 148 and 324 read with Section 149 IPC and sentenced them to fine of Rs. 3,000/- each under Section 148 with a default sentence and fine of Rs. 10,000/- each under Section 324 with default sentence.  The fine amount was directed to be paid to the victim – PW5.

2

4. The  learned  counsel  for  the  respondents  has brought to our notice that the accused have already undergone some period in jail.  Apparently, this was in  the  mind  of  the  High  Court  while  reducing  the sentence, in addition to the submission made by the learned counsel for the respondents, that the parties have since purchased peace.

5. Having heard the learned counsel for the State and the parties, though this Court is also of the view  that  the  punishment,  as  ordered  by  the  High Court, is too low, however, having regard to the fact that  the  respondents  have  already  undergone  some period in jail and taking note of the fact that the incident  occurred  in  the  year  2007  and  since  the parties have purchased peace, we are of the view, in the  peculiar  facts  of  this  case,  that  no  further sentence  of  incarceration  needs  to  be  imposed. However,  the  respondents-accused  should  be  visited with a higher amount of fine, which shall be paid to the victim.

6. Accordingly,  these  appeals  are  disposed  of, imposing a total fine of Rs. 50,000/- (Rupees Fifty Thousand) in addition to what has already been paid to the victim.  This amount shall be paid by the

3

respondents-accused  to  the  victim  –  PW5  within  a period of three months from today and in that regard, the  amount  shall  be  deposited  in  the  trial  court within a period of two months from today.  In the event  of  default,  the  respondents-accused  shall undergo imprisonment for a period of three months.

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  New Delhi; February 02, 2018.

4

ITEM NO.19               COURT NO.4               SECTION II-C                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s)  for  Special  Leave  to  Appeal  (Crl.)   No(s). 5682-5684/2013 (Arising out of impugned final judgment and order dated  22-06-2012 in CRLA No. 3666/2010 22-06-2012 in CRLA No. 3563/2010 22-06-2012 in CRLRP No. 2606/2010 passed by the High Court Of Karnataka At Gulbarga) STATE OF KARNATAKA                                 Petitioner(s)                                 VERSUS KAISARBAIG & ORS.                                   Respondent(s) (FOR PERMISSION TO COMPOUND THE OFFENCE  ON IA 21867/2015) Date : 02-02-2018 These matters were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. V. N. Raghupathy, AOR                     For Respondent(s) Mr. Sharanagouda Patil, Adv.  

Ms. Supreeta Sharanouda, Adv.  Mr. Kalyan Bandru Krishna, Adv.  

                   For M/S.  S-legal Associates                          UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)