SUGANLAL Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-001059-001059 / 2011
Diary number: 39773 / 2009
Advocates: MRIDULA RAY BHARADWAJ Vs
MISHRA SAURABH
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1059/2011
SUGANLAL APPELLANT(S)
VERSUS
THE STATE OF MADHYA PRADESH RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Heard learned counsel for the parties.
2. The appellant is convicted under Section 302 IPC
on the evidence of PWs.1, 2, 3, 7 and 8. The fateful
incident is of 08.04.1999. The victim is the real
brother of the appellant.
3. Learned counsel for the appellant has taken a
defence before us that the appellant was a person of
unsound mind. Though such a contention was raised
before the Trial Court, in the absence of any
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supporting evidence, the Court was not inclined to go
into that aspect. The High Court has discussed their
entire evidence and having regard to the nature of
injuries and the evidence available on record, the
Court was not inclined to take a different view from
that of the Sessions Court.
4. Having heard the learned counsel on both the
sides and having gone through the pleadings, we are
also not inclined to take a different view.
5. We are informed that the appellant has been in
jail for around 20 years and with remission much
more.
6. Having regard to the fact that it is a case of a
quarrel between two brothers and having regard to the
fact that the appellant has, in any case, spent
around 20 years of actual imprisonment, we direct the
State to consider and take a decision on the
premature release of the appellant.
7. Taking into account the fact that the appellant
has been in jail, he is directed to be released
forthwith on self bond, subject to the final orders
to be passed by the State Government.
8. The appeal is disposed of as above.
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9. Pending applications, if any, shall stand
disposed of.
.......................J. [KURIAN JOSEPH]
.......................J. [S. ABDUL NAZEER]
NEW DELHI; OCTOBER 10, 2018.
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