THE STATE OF MADHYA PRADESH Vs MOHAR SINGH
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-000976-000976 / 2011
Diary number: 28387 / 2008
Advocates: SWARUPAMA CHATURVEDI Vs
ANIL SHRIVASTAV
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
Criminal Appeal No(s). 976 of 2011
THE STATE OF MADHYA PRADESH Appellant(s)
VERSUS
MOHAR SINGH Respondent(s)
J U D G M E N T
R. BANUMATHI, J.:
(1) This appeal has been preferred by the State of Madhya
Pradesh against the Judgment dated 09.04.2007 passed by the
High Court of Madhya Pradesh, Bench at Gwalior, in Criminal
Appeal NO.179 of 1995 in and by which the High Court has
modified the conviction of the respondent under Section 302
I.P.C. to Section 304 Part-I of I.P.C. and sentenced him to the
period already undergone by him and also imposing fine of
Rs.15,000/-.
(2) We have heard Mr. R.K. Rathore, learned counsel appearing
for the appellant-State of Madhya Pradesh and Mr. Lakhan Singh
Chauhan, learned counsel appearing for the respondent and
perused the impugned judgment and the evidence and materials on
record.
(3) The case of the prosecution is that as per complainant-
Harnam Singh (PW-4), on 09.03.1993 at around 01.30 p.m., he was
going towards Chopal. On the way, he saw that the
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respondent/accused Mohar Singh and co-accused Ajab Singh were
hurling abuses to his brother deceased-Bhagwan Singh. When
deceased-Bhagwan Singh objected to it, co-accused Ajab Singh
instigated the respondent Mohar Singh to bring his gun.
Respondent-accused brought a gun from his house and fired a
shot at the deceased causing injuries on the neck of the
deceased who died on the spot. Complainant-Harnam Singh (PW-4)
lodged the complaint against the accused based on which FIR was
registered under Section 302 read with Section 34 I.P.C.
against the accused.
(4) The Trial Court relying upon the evidence of Kaptan Singh
(PW-1), Harnam Singh (PW-4), Sarnam Singh(PW-2) and Narayan
Singh (PW-3) held that the respondent-accused brought gun from
his house and fired at the deceased-Bhagwan Singh which hit the
neck of the deceased. The Trial Court vide order dated
21.03.1995 convicted the respondent-accused under Section 302
I.P.C. and sentenced him to undergo life imprisonment. The
Trial Court, however, acquitted the other accused Ajab Singh
and Gulab Singh and acquitted them from all the charges.
(5) In appeal, the High Court has held that the respondent-
accused has caused a single gun-shot injury to the deceased
that too on being instigated by Ajab Singh who had already been
acquitted by the Trial Court and, therefore, it cannot be held
that the respondent had intentionally caused the gun-shot
injury on the deceased-Bhagwan Singh. The High Court held that
the entire incident occurred when there was heated altercation
between both the parties and resultantly the respondent had
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fired the gun-shot injury on the deceased and, therefore, in
the facts and circumstances of the case, the act of the
respondent would not attract Section 302 I.P.C.; but would fall
under Section 304 Part-I of the I.P.C. The High Court has also
pointed out that the occurrence was of the year 1993 and the
respondent has already undergone nearly seven years and six
months and if the remission is taken into account his sentence
would be more than nine years. It is stated at the Bar that
the fine amount of Rs.15,000/- imposed upon the respondent has
already been paid by him.
(6) In the above facts and circumstances of the case, the
impugned judgment of the High Court modifying the conviction of
the respondent from Section 302 I.P.C. to Section 304 Part-I of
I.P.C. cannot be said to be perverse and we do not find any
good ground to interfere with the impugned judgment.
(7) In the result, the appeal is dismissed.
..........................J. (R. BANUMATHI)
..........................J. (A.S. BOPANNA)
NEW DELHI, AUGUST 7, 2019.