STATE OF RAJASTHAN Vs SURJA RAM
Bench: PINAKI CHANDRA GHOSE,UDAY UMESH LALIT
Case number: Crl.A. No.-000566-000566 / 2008
Diary number: 36326 / 2007
Advocates: MILIND KUMAR Vs
AISHWARYA BHATI
Page 1
1
Non-Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.566 of 2008
State of Rajasthan …. Appellants
Versus
Surja Ram …. Respondent
J U D G M E N T
Uday Umesh Lalit, J.
1. This appeal by Special Leave challenges the judgment and order dated
22.08.2007 passed by the High Court of Judicature for Rajasthan at Jodhpur in
DB Criminal Jail Appeal No. 27 of 2003 acquitting the Respondent herein of
the offence punishable under Section 302 read with Section 34 of IPC.
2. Initially six Persons were alleged to have committed offences punishable
under Sections 147, 341, 149, 364, 302 , 201 read with Section 120B of IPC.
One of them named Chatra Ram was granted pardon and was examined as
PW1 in the trial. Out of five accused who faced the trial, Bhanwru Ram and
Mohan Ram were acquitted by the Trial Court. It convicted Hapu Ram and
Surja Ram for the offences under Sections 341, 364, 302 IPC read with 120B
IPC, while the other accused named Raju Ram was convicted under Section
Page 2
2
302 read with Section 34 of IPC. In the appeals preferred by convicted
accused, the High Court affirmed the conviction and sentence of Hapu Ram
under Section 302 of IPC while acquitting him of the other charges. The other
two namely Surja Ram and Raju Ram were acquitted of all the charges. In the
Special Leave Petition preferred by the State, the Petition as against Raju Ram
was dismissed by this court but leave was granted as against accused Surja
Ram. This matter is therefore restricted as regards challenge to the acquittal of
Surja Ram by the High Court .
3. Complainant PW4 Om Prakash submitted written report at Police
Station, Nagaur at 10:15 p.m. on 12.5.1998, that on 10.5.1998 he and his father
Jeevan Ram were returning after attending a marriage around 11:00pm, when
the motor cycle tyre got punctured . Father Jeevan Ram told the complainant to
proceed with the Motor Cycle while he would return in the tractor of one
Mohan Ram. The report further stated that his father had since then not
returned. Pursuant to this report FIR No. 206 of 1998 was registered and matter
was investigated. One of the suspects Chatra Ram having being granted
pardon, charges were framed against Five accused under Sections 147,
341/149, 120B, 364, 302 and 201 IPC and the trial was conducted in the Court
of Addl. Dist. & Sessions Judge (Fast Track) Nagaur vide Sessions Case No.
72/2001.
4. PW1 Chatra Ram deposed that on 10.5.1998, his Jeep came to be hired
Page 3
3
by Raju Ram and Surja Ram for going to Village Budi with Raju Ram, Mohan
Ram, Surja Ram, Bhanwru Ram as occupants. On the way Hapu Ram joined
them. While passing along they found Jeevan Ram on the road, whereupon the
jeep was stopped and Hapu Ram and Surja Ram got down. They brought
Jeevan Ram forcibly and made him sit in the jeep. The witness stated that he
and Mohan Ram resisted but Hapu Ram said that they be dropped at Nagaur
otherwise he would kill all of them. Hapu Ram was having a pistol in his hand.
Later Mohan Ram left at which stage Surja Ram and Hapu Ram caught hold
of Jeevan Ram and made him sit in the front between them. Hapu Ram with
the pistol in his hand had stated that if anybody raised any protest he would kill
them. The jeep was then taken towards Bidasar. After going for about 15-20
kms from Village Katar, the jeep was stopped near a well by the side of the
road. The jeep was taken close to the well. Hapu Ram and Surja Ram made
Jeevan Ram get down, then strangulated him by the cycle tube and threw him
in the well. Hapu Ram had threatened them not to say anything to anyone. The
witness further stated that before strangulating him, Hapu Ram had asked
Jeevan Ram to marry his younger daughter with him. During the trial the
prosecution produced one letter marked as Exh. P21 written by Hapu Ram
stating that his marriage with the daughter of Jeevan Ram should not be
cancelled and had given threats therein. PW 4 Om Prakash, complainant
reiterated the contents of his complaint.
Page 4
4
5. The Trial Court found that the case was established as against Hapu
Ram,Surja Ram and Raju Ram. It convicted Hapu Ram and Surja Ram
principally for the offence under Section 302 of IPC and sentenced them to
undergo life imprisonment and a fine of Rs. 25,000/- each, in default whereof
to undergo simple imprisonment for 3 years. They were also convicted under
Sections 341, 364 and 201 of IPC, while accused Raju Ram was convicted
under Section 302 read with 34 IPC. The other two accused Bhanwru Ram and
Mohan Ram were acquitted of all the charges.
6. The convicted accused carried the matter by filing DB Crl. Jail Appeal
No.27 of 2003 and 74 of 2003. The High Court while affirming the conviction
of Hapu Ram under Section 302 IPC and under Section 201 IPC acquitted him
of other charges. He was sentenced to life imprisonment for offence under
Section 302 with fine of Rs.5,000/- and for sentence of 3 years under Section
201 of IPC with a fine of Rs. 1,000/-. The sentences were to run concurrently.
The High court however acquitted Surja Ram and Raju Ram of all the charges.
7. While dealing with the eye witness account through PW1 Chatra Ram as
regards the role of Surja Ram, the High Court observed as under:-
“…Witness stated that Surja Ram and Hapu Ram strangulated deceased Jiwan Ram, but in the cross- examination, said witness stated that deceased Jiwan Ram was strangulated by Hapu Ram and before doing so, even Hapu Ram asked deceased Jiwan Ram to marry his younger daughter and, in that event, he would be relieved, but his proposal was not accepted by Jiwan Ram and, at that time,
Page 5
5
accused Hapu Ram strangulated deceased by a cycle tube. Thus, the allegation of strangulation by Surja Ram was not made in the cross examination. Hence conviction of accused Surja Ram under Section 302 of IPC cannot be maintained because of contradiction in the statement….”
With this view the High Court acquitted Surja Ram of all the charges.
8. Mr. Puneet Parihar, learned advocate appearing for State of Rajasthan
submitted that the assessment made by the High Court was completely
incorrect. Referring to the testimony PW1 Chatra Ram, it was submitted that
the role of Hapu Ram and Surja Ram as stated by the witness in his
examination in chief was :-
Both Hapu Ram and Surja Ram had got down and brought Jeevan Ram forcibly and made him sit in the vehicle.
Later, both had caught hold of him and made him sit in the front between them.
After bringing the vehicle close to the well, Hapu Ram and Surja Ram made Jeevan Ram get down. They strangulated him with cycle tube and threw him in the well.
The relevant portion from the cross-examination of the witness which was
relied upon by the High Court was to the following effect :-
“…..I had seen Hapu Ram rounding tube in his neck and drawing him forcibly towards well, nothing else I had seen. I had not seen as to whether the deceased Jeevan Ram was going on his foot or the accused persons were drawing him…”
Ms. Aiswarya Bhati, learned Advocate for the Respondent submitted that
the view taken by the High Court in the circumstance, did not call for any
Page 6
6
interference.
9. The assertion in the cross-examination of PW1 Chatra Ram does not in
any way detract from the role clearly attributed by the witness to Surja Ram.
The witness did not say that Surja Ram never got down from the vehicle or
that he had not accompanied Hapu Ram. The cross-examination also did not
challenge such assertion by the witness that both Hapu Ram and Surja Ram
had made Jeevan Ram get down from the vehicle near the well. The above
quoted portion in the cross-examination very clearly deals with the role of
Hapu Ram. This portion does not in any way detract from the role attributed to
Surja Ram. The High court was plainly wrong in relying on this portion in the
cross-examination to give benefit of doubt to Surja Ram. The testimony of PW
1 Chatra Ram, is consistent and not in any way shaken in cross-examination as
regards Surja Ram.
10. In our view, Surja Ram was an equal participant in the crime. His role in
bringing Jeevan Ram forcibly and making him sit in the vehicle, thereafter
making him sit in the front, and finally in making him get down near the well
and strangulating him, was rightly relied upon by the Trial Court. The High
Court committed gross error in granting him benefit of doubt. Given the status
of record, such view is not a possible view at all. We therefore allow the
appeal, set aside the judgment and order of the High Court acquitting Surja
Ram. The conviction as ordered by the Trial Court is restored. Surja Ram is
Page 7
7
convicted under Sections 302 and 201 IPC read with Section 34 IPC and
sentenced to life imprisonment and to pay fine of Rs. 5,000/- on the first count
and for 3 years and fine of Rs. 1.000/- on the second count. The sentences shall
run concurrently. The Respondent Surja Ram be taken in custody forthwith to
undergo the sentence awarded to him.
………………………..J. (Pinaki Chandra Ghose)
………………………..J. (Uday Umesh Lalit)
New Delhi, April 10, 2015
Page 8
8
ITEM NO.1C COURT NO.13 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Criminal Appeal No(s). 566/2008 STATE OF RAJASTHAN Appellant(s) VERSUS SURJA RAM Respondent(s) Date : 10/04/2015 This appeal was called on for pronouncement of
judgment today. For Appellant(s) Mr. Shiv Mangal Sharma, AAG
Mr. Puneet Parihar, Adv. Ms. Anjali Chauhan, Adv.
Mr. Milind Kumar, Adv. For Respondent(s) Ms. Aishwarya Bhati, Adv.
Mr. T. Gopal, Adv. Mr. Hemendra Sharma, Adv. Mr. Amit Verma, Adv. Mr. Adarsh K. Tiwari, Adv. Mr. Pawan Kr. Saini, Adv. Ms. Madhurima Ghosh, Adv. Ms. Neha Meena, Adv.
Hon'ble Mr. Justice Uday Umesh Lalit pronounced the non-
reportable judgment of the Bench comprising Hon'ble Mr. Justice Pinaki Chandra Ghose and His Lordship.
The appeal is allowed in terms of the signed non-reportable judgment as follows:-
“We therefore allow the appeal, set aside the judgment and order of the High Court acquitting Surja Ram. The conviction as ordered by the Trial Court is restored. Surja Ram is convicted under Sections 302 and 201 IPC read with Section 34 IPC and sentenced to life imprisonment and to pay fine of Rs. 5,000/- on the first count and for 3 years and fine of Rs. 1.000/- on the second count. The sentences shall run concurrently. The Respondent Surja Ram be taken in custody forthwith to undergo the sentence awarded to him.”
(R.NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master (Signed non-reportable judgment is placed on the file)