BALVIR SINGH Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE R. SUBHASH REDDY
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-001115-001115 / 2010
Diary number: 753 / 2009
Advocates: AFTAB ALI KHAN Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1115 OF 2010
BALVIR SINGH …Appellant VERSUS
STATE OF MADHYA PRADESH …Respondent
WITH
CRIMINAL APPEAL NO.1116 OF 2010
BHAV SINGH …Appellant VERSUS
STATE OF MADHYA PRADESH …Respondent
CRIMINAL APPEAL NO.1119 OF 2010
HARNAM SINGH …Appellant VERSUS
STATE OF MADHYA PRADESH …Respondent
J U D G M E N T
R. BANUMATHI, J.
These appeals arise out of the judgment dated
26.08.2008 passed by the High Court of Judicature at Madhya
Pradesh at Jabalpur in and by which the High Court affirmed
the conviction of the appellants (Accused No.1 to 4) under
Sections 341, 302 and 302 read with 34 IPC and the sentence
of imprisonment for life imposed upon each of the accused.
1
The High Court also affirmed the conviction of the
appellant/accused Harnam Singh under Section 25(1A) read
with Section 27 of the Arms Act and the sentence of three
years rigorous imprisonment imposed upon him.
2. Briefly stated case of the prosecution is that on
11.03.1998 at about 05.30 PM, Mohan Mehtar belonging to
Scheduled Caste was going on motor cycle along with Santosh
Rai (PW-2) and Kamal @ Kamlesh (PW-13) to Railway Colony.
When they reached near Advocate Mishra’s lane, accused
Harnam Singh, Balvir Singh, Bhav Singh and Bharat Thakur
stopped the motor cycle driven by Santosh Rai (PW-2).
Accused Harnam Singh asked Mohan Mehtar to come down as
they wanted to talk with him. When Mohan Mehtar came
down from motorcycle, accused Bharat Thakur attacked
Mohan with lathi on his back. When Mohan Mehtar ran
towards Advocate Mishra’s lane to save himself, he was
caught hold by accused Balvir Singh and Bhav Singh and at
that time, accused Harnam Singh fired with the country made
pistol on the face of Mohan from very close distance and the
bullet hit the brain and cornea of the left eye and Mohan died
instantaneously on the spot. The incident was witnessed by
Santosh Rai (PW-2), Devendra Rai (PW-3) and Kamal @
Kamlesh (PW-13) and others.
2
3. Informant Santosh (PW-2) lodged the complaint before
the Police Station Bina on the basis of which FIR No.114/98
was lodged on 11.03.1998 at 06.00 PM against the appellants
for the offence punishable under Sections 341, 294, 323, 302,
506B, 34 IPC and under Section 3(2)(V) of the Scheduled
Castes and Scheduled Tribes (Prevention of Atrocities) Act.
Dr. P.K. Jain (PW-9) conducted the post-mortem of deceased
Mohan Mehtar and opined that the death was due to gun-shot
injury. The bullet hit the brain and cornea of left eye and
remaining portion was completely missing. Gun powder was
also found present in the eyes. Dr. Jain (PW-9) opined that
death was caused due to brain centre present in the skull
damaged due to the injuries sustained from the above
cartridge which stopped the heart and respiration.
4. The accused persons were arrested and on the basis of
their disclosure statement recorded under Section 27 of the
Evidence Act, country made pistol of 0.315 bore was seized
from the bottom shelf of the almirah in the house of accused
Harnam Singh. The blood-stained clothes of Harnam Singh
were also recovered. The seized pistol was sent to Forensic
Science Laboratory, Sagar. Upon examination of the weapon,
the pistol was found to be in operative condition. The
damaged copper cartridge which was recovered from the
body of the deceased did not have barrel marks. The ballistic
3
expert therefore opined that the barrel marks were not
sufficient for decisive matching. Upon completion of
investigation, charge sheet was filed against the accused for
the offences punishable under Sections 147, 148, 149, 341,
294, 323, 506B, 302 IPC and under Section 25 read with
Section 27 of the Arms Act and under Section 3(2)(V) of the
Scheduled Castes and Scheduled Tribes (Prevention of
Atrocities) Act in the court of Special Judge, Sagar, M.P.
5. To bring home the guilt of the accused, prosecution has
examined fourteen witnesses and marked number of
documents. On the side of the accused, Babu Lal (DW-1) was
examined who had stated that the occurrence took place at
03:30 PM on 11.03.1998 and he had not seen any of the
accused on the spot at the relevant point of time. All the
accused were questioned under Section 313 Cr.P.C. about the
incriminating evidence and circumstances and the accused
denied all of them stating that a false case has been filed
against them.
6. Upon consideration of oral and documentary evidence,
the trial court convicted the accused and sentenced them to
undergo imprisonment as under:-
Accused Conviction Sentence Harnam Singh (A1) Section 341 IPC
Section 302 IPC R.I. for one month Life imprisonment with fine of Rs.1,000/-
4
Section 25(1A)/27 of Arms Act
R.I for three years with fine of Rs.1,000/-
Balvir (A2) Bhav Singh (A3) Bharat Singh (A5)
Section 341 IPC Section 302/34 IPC
One month R.I. Life imprisonment with fine of Rs.1,000/- each
The accused were acquitted of the charge under Sections
147, 148, 506B IPC and Section 3(2)(V) of the Scheduled
Castes and Scheduled Tribes (Prevention of Atrocities) Act.
The trial court acquitted accused Suraj from all the charges.
Being aggrieved, the appellants have preferred appeal before
the High Court which came to be dismissed by the impugned
judgment. Being aggrieved, the appellants are before us.
Accused Bharat Singh have not preferred any appeal before
us.
7. The learned counsel for the appellants inter alia
submitted that it is a case of blind murder and that the FIR is
ante dated as it contains the Inquest No.10/98 and the eye
witnesses were introduced in the FIR which suffers from
manipulations. It was submitted that the medical evidence is
completely contrary to the evidence adduced by eye
witnesses on two counts namely:- (i) number of weapons used
and the injuries; and (ii) distance from which the shot was
fired. It was urged that as per the FSL Report, there was no
sufficient barrel marks in the cartridge for decisive matching
with the pistol allegedly recovered from the appellant Harnam
Singh and this raises serious doubts about the occurrence and
5
the involvement of appellant Harnam Singh. It was further
submitted that as per the evidence of Babu Lal (DW-1), the
incident took place at 03.30 PM and it was a blind murder and
the High Court and the trial court failed to take into
consideration the evidence of Babu Lal (DW-1). The learned
counsel appearing for the appellants Balvir Singh and Bhav
Singh urged that the eye witnesses PWs 2, 3 and 13 are not
reliable witnesses and the courts below erred in invoking
Section 34 IPC for convicting appellants Balvir Singh and Bhav
Singh under Section 302 IPC read with Section 34 IPC.
8. Taking us through the impugned judgment and other
materials on record, the learned counsel appearing for the
State submitted that the conviction of the appellants is based
upon the evidence of eye witnesses Santosh Rai (PW-2),
Devendra Rai (PW-3) and Kamal (PW-13) which is corroborated
by the medical evidence and FSL Report and the conviction of
the appellants-accused does not warrant any interference.
9. We have carefully considered the submissions of the
learned counsel for the appellants and the State and perused
the impugned judgment and the evidence and materials on
record.
10. Santosh Rai (PW-2) and Kamal (PW-13) who were going
along with deceased Mohan on the motor cycle, are the eye
6
witnesses. The prosecution has also examined Devendra Rai
(PW-3) as another eye witness. In his evidence, PW-2 stated
that on 11.03.1998 at 05.30 PM, he was riding the motor
cycle and deceased Mohan and Kamal (PW-13) were with him
on the motor cycle. PW-2 had stated that on being stopped by
appellant Harnam Singh, Mohan got down from the motor
cycle and accused Bharat gave him a blow of lathi on his
back. After the deceased was so attacked with blow of lathi,
there was scuffle and the deceased ran away towards
Advocate Mishra’s lane to save himself. PW-2 further stated
that at that time appellant Harnam Singh exhorted to catch
hold of Mohan and accused Balvir (A2) and Bhav Singh (A3)
caught hold of Mohan. Appellant Harnam Singh went close to
Mohan and shot him on his face with his country made pistol.
PW-13 who was sitting behind Mohan on the motor cycle has
also clearly spoken about the occurrence and thus
corroborated the evidence of PW-2.
11. Devendra Rai (PW-3) had also corroborated the evidence
of PW-2 that he saw the motor cycle being stopped by
appellant Harnam Singh and that he took Mohan towards the
street. PW-3 stated that when Mohan got down, first blow of
lathi was hit at his waist by accused Bharat and when Mohan
ran towards the street, on being exhorted by Harnam Singh,
accused Balvir Singh and Bhav Singh caught hold of Mohan
7
and appellant Harnam Singh fired at the face of Mohan from
country made pistol. PW-3 had spoken about the presence of
PW-2 and PW-13 at the scene of occurrence along with
deceased Mohan.
12. Case of prosecution is assailed on the ground that it was
a blind murder and that there were actually no eye witness
and the eye witnesses were introduced in the FIR which was
prepared subsequently. There is no merit in the contention
that there were no eye witnesses for the occurrence and that
it was a blind murder. Santosh Rai (PW-2) and Kamal (PW-13)
have explained as to how they happened to be with deceased
Mohan by going along with him on the motor cycle. Likewise,
PW-3 has also stated that at about 05.00 PM-06.00 PM, he had
gone to the Jhansi Gate which is on the other side of the
railway line and at that time, he saw PW-2, PW-13 and Mohan
coming on the motor cycle. The presence of all the three
witnesses as spoken by them is natural and both the courts
below held that their evidence inspires confidence. It is
pertinent to note that the FIR registered at 06.00 PM on
11.03.1998 also contains the names of PW-2, PW-3 and PW-
13.
13. PWs 2, 3 and 13 had given a consistent and clear
account of the incident. All the three eye witnesses have
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attributed specific overt act of beating the deceased with
lathi to accused Bharat Singh, specific overt act of chasing
the deceased and holding him by accused No.2-Balvir Singh
and accused No.3-Bhav Singh and the specific overt act of
firing at the deceased to accused No.1-Harnam Singh. Upon
consideration of the evidence of eye witnesses PWs 2, 3 and
13, the trial court found that the evidence of the eye
witnesses is credible and trustworthy.
14. Contention of the appellants is that the occurrence was
a blind murder and testimony of the eye witnesses PWs 2, 3
and 13 are not reliable as the same suffers from material
contradictions and inconsistencies. The alleged contradictions
in the testimony of the eye witnesses that are being urged by
the appellants are trivial i.e. with respect to the number of
blows given to the deceased with lathi by accused Bharat
Singh, part of the body where the bullet was shot and the
distance from where Harnam Singh fired at Mohan etc. Such
contradictions pointed out in the evidence of the three eye
witnesses are minor which do not affect the core of the
prosecution case. The discrepancies pointed out in the
evidence of eye witnesses regarding the number of blows, the
distance between appellant Harnam Singh and deceased
Mohan and the part of the body of deceased where the bullet
hit are may be due to normal errors of observation narrating
9
the occurrence, which they have witnessed. The power of
observation differs from person to person witnessing an
attack. While the prime event of attack and the weapon are
observed by a person, other minute details of number of
blows, the distance from which the fire was shot might go
unnoticed. So long as the evidence of eye witnesses is found
credible and trustworthy, their evidence cannot be doubted
on the ground of minor contradictions.
15. It is fairly well settled that the minor discrepancies in the
evidence of the eye-witnesses do not shake their trustworthiness.
In Appabhai and Another v. State of Gujarat 1988 Supp
SCC 241, the Supreme Court held as under:-
“13. ………. The discrepancies which do not shake the basic version of the prosecution case may be discarded. The discrepancies which are due to normal errors of perception or observation should not be given importance. The errors due to lapse of memory may be given due allowance. The court by calling into aid its vast experience of men and matters in different cases must evaluate the entire material on record by excluding the exaggerated version given by any witness. When a doubt arises in respect of certain facts alleged by such witness, the proper course is to ignore that fact only unless it goes into the root of the matter so as to demolish the entire prosecution story. The witnesses nowadays go on adding embellishments to their version perhaps for the fear of their testimony being rejected by the court. The courts, however, should not disbelieve the evidence of such witnesses altogether if they are otherwise trustworthy……...”.
10
16. The well-settled principle that minor discrepancies in the oral
testimony of the witnesses do not affect the trustworthiness of the
witnesses, has been reiterated in Annareddy Sambasiva Reddy
and Others v. State of Andhra Pradesh (2009) 12 SCC 546 and
Rammi alias Rameshwar v. State of M.P. (1999) 8 SCC 649. In
the present case, the contradictions pointed out in the evidence of
Santosh Rai (PW-2), Devendra Rai (PW-3) and Kamal (PW-13) are
only normal discrepancies which are due to normal errors of
observation which, in our view, do not affect the trustworthiness of
these witnesses.
17. Credibility of Devendra Rai (PW-3) is assailed on the ground
that he is involved in about 10-15 criminal cases including a
murder case. During his cross-examination, a suggestion was put
to him that accused No.2-Balvir Singh had given testimony against
PW-3 and he has enmity towards Balvir Singh and his family and
therefore, he is falsely deposing against the accused Nos.1 to 3
who are real brothers. It was also suggested to PW-3 that his
father has registered a case against accused Harnam Singh and
Balvir Singh and that they were acquitted in the said case about
which PW-3 denied having any knowledge. PW-3 has denied being
involved in any criminal case; however, he has admitted that
proceedings under Section 110 Cr.P.C. were initiated against him.
Testimony of PW-3 cannot be doubted on the ground that he is
involved in criminal cases or that he is inimical towards Balvir
11
Singh and Harnam Singh. It is pertinent to note that name of PW-
3 has been mentioned even in the FIR that he had gone with
deceased Mohan on the motor cycle. The antecedents of the
prosecution witnesses cannot be the ground for doubting their
version. This is all the more so, when the courts below have
recorded concurrent findings of fact holding that the testimony of
the witnesses is credible and acceptable.
18. Re: Contention – Mention of Inquest Number in the FIR
The learned counsel appearing for appellant Harnam Singh has
drawn our attention to the FIR - Column No.11, Inquest Report –
Case No.10/98 and contended that the FIR contains the Inquest
No.10/98 whereas the number of FIR has not been mentioned in
the Inquest Report. It was urged that the very mention of Inquest
Number in the FIR and non-mentioning of FIR Number in the
Inquest Report raises serious doubt about the time and the
manner of occurrence as alleged by the prosecution. Refuting the
said contention, the learned counsel appearing for the State
submitted that the FIR which gives an option to mention inquest
number as against that column in the printed form, inquest
number was handwritten and it cannot be said that the FIR was
registered subsequent to the inquest.
19. FIR is a printed format which contains Column No.11 –
“Inquest Report”. Column No.11 of the FIR, of course, contains the
Inquest No.10/98. Merely because the FIR contains inquest
12
number, it cannot be said that the FIR was registered subsequent
to the inquest. In State of Uttar Pradesh v. Ram Kumar and
others (2017) 14 SCC 614, the Supreme Court held that “the
mere fact that on the inquest report FIR No. was written by
different ink cannot be the basis for observing that the FIR was
ante-timed or ante-dated”. On being questioned, Investigating
Officer S.D. Khan (PW-14) has stated that he has registered the
Inquest Report 10/98 with regard to the death of deceased Mohan
under Section 174 Cr.P.C. As seen from the evidence
of PW-2, after the occurrence, dead body of Mohan was lying
twenty yards away from the road and he went to the police station
to lodge the complaint via Lallu fourway and Sarvodya fourway.
The inquest being done at the spot and FIR being registered at the
Police Station under Sections 302, 506B, 341, 294, 323, 34 IPC and
Section 3(2)(V) of Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities) Act, mention of inquest number in the FIR
does not affect the prosecution case nor does it affect the
credibility of the eye witnesses.
20. Delay in FIR – For the occurrence on 11.03.1998 at
05.30 PM, FIR No.114/98 was registered on the same day at
06.00 PM. As per the evidence of Constable Radhey Shyam
(PW-10), FIR was handed over before the Court of JMFC, Bina on
12.03.1998. So far as the contention regarding delay in receipt of
the FIR in the court, the trial court held that not sending the FIR
13
immediately to the Court after its registration, cannot be put
against the prosecution case since after 05.30 PM, the court timing
gets over and in these circumstances, production of FIR before the
Court on the next day during the court timings does not indicate
that the FIR is ante dated. The case of prosecution, in our view,
cannot be doubted on the ground of delay in receipt of the FIR in
the court.
21. Re: Contention - Inconsistency between the Medical
Evidence and Oral Evidence – In his evidence, PW-2 has stated
that Harnam Singh fired shot at Mohan’s face and PWs 3 and 13
stated that Harnam Singh fired at the left eye of Mohan. As
pointed out earlier, in his evidence, Dr. P.K. Jain (PW-9) stated that
the cornea and remaining part of the left eye was completely
missing and a bullet was found near the cerebellum. Gun powder
was found present in the eyes of the deceased. PW-9 opined that
the cause of death was due to damage of brain centre present in
the skull due to injuries caused by the cartridge which resulted in
stoppage of heart beat and respiration. As per the opinion of Dr.
Jain (PW-9), death was caused mainly due to bullet hit in the brain.
On being questioned, PW-9 stated that the fire was from a close
distance as seen from the presence of gun powder in the left eye
of the deceased. Dr. Jain has opined that since there were marks
of gunshot around the left eye, the shot must have been fired from
very close distance of about one foot.
14
22. Contention of the appellant is that PW-2 in his evidence
stated that Harnam Singh was about 1-2 yards away from
deceased Mohan at the time when the bullet was fired. It was
therefore contended that the contradictions regarding the distance
from which the accused Harnam Singh fired at Mohan raises
serious doubts about the prosecution case.
23. Of course, PW-2 has stated that when Harnam Singh fired, he
was at a distance of 1-2 yards away from Mohan; but PWs 3 and
13 have clearly stated that the deceased was held by appellants
Balvir Singh and Bhav Singh and Harnam Singh fired at the
deceased from a close distance. As pointed out earlier, accused
Balvir Singh and Bhav Singh were said to be holding the hands of
the deceased and it is possible that the gun shot hit at the eyes of
Mohan. All three eye witnesses have consistently stated that
Harnam Singh fired the gunshot at the face of Mohan. The
variation in the evidence of PW-2 as to the distance from which
the bullet was fired cannot be said to be fatal affecting the
prosecution case.
24. It has been urged by the learned counsel for the appellant
Harnam Singh that the doctor who conducted the post-mortem
had not marked the track of the bullet in his report. It was
submitted that when the deceased was shot, the position of his
face was upwards and when the face is up, it is doubtful that
Harnam Singh could have fired at the eyes of the deceased. As
15
pointed out by the trial court, during the course of scuffle and
when the deceased was running away to save himself, the position
of the face of deceased cannot be ascertained as being upwards or
not so as to doubt the prosecution version that the gunshot hit at
the left eye of Mohan. The above contention advanced on the
basis of the opinion of the doctor cannot affect the oral evidence
of the eye witnesses.
25. Apart from the gunshot injuries which caused the death,
there were nine other injuries found on the body of deceased
Mohan. Mohan sustained bruise on the left arm, left side of the
chest; contusion and lacerated wound in the middle of the head
and incised wound on the left side of the chin. Dr. Jain (PW-9)
opined that the injuries sustained by the deceased on his back and
arms were of different shapes and therefore, there is a possibility
that they must have been caused by different weapons. In an
attack on the person, the nature of injuries sustained depends
upon the manner of attack and how the person was positioned and
the resistance offered by him. Mohan was indiscriminately
attacked by accused Bharat Singh with lathi and there is possibility
of the deceased sustaining injuries of different shapes. Merely
because deceased Mohan sustained injuries of different shapes, on
the opinionative medical evidence, the consistent evidence of eye
witnesses cannot be doubted.
16
26. It is well settled that the oral evidence has to get primacy
since medical evidence is basically opinionative. In Ramanand
Yadav v. Prabhu Nath Jha and others (2003) 12 SCC 606, the
Supreme Court held as under:-
“17. So far as the alleged variance between medical evidence and ocular evidence is concerned, it is trite law that oral evidence has to get primacy and medical evidence is basically opinionative. It is only when the medical evidence specifically rules out the injury as is claimed to have been inflicted as per the oral testimony, then only in a given case the court has to draw adverse inference.”
The same principle was reiterated in State of U.P. v. Krishna
Gopal and another (1988) 4 SCC 302, where the Supreme Court
held “that eyewitnesses’ account would require a careful
independent assessment and evaluation for their credibility which
should not be adversely prejudged making any other evidence,
including medical evidence, as the sole touchstone for the test of
such credibility.”
27. The inconsistencies pointed out in the evidence of eye-
witnesses inter se and the alleged inconsistencies between the
evidence of eye-witnesses and that of the medical evidence are
minor contradictions and they do not shake the prosecution case.
The evidence of eye witnesses are the eyes and ears of justice.
The consistent version of PWs 2, 3 and 13 cannot be decided on
the touchstone of medical evidence.
17
28. Recovery of pistol and FSL report - Based on the
confessional statement of appellant-Harman Singh, a country
made pistol (Article ‘A’) was recovered from the bottom shelf of
the almirah in the house of appellant-Harman Singh. Recovery of
country made pistol from the house of appellant-Harman Singh is
proved by the evidence of IO S.D. Khan (PW-14).
29. Ext.-P30 is the FSL report as per which the pistol (Article ‘A’)
is a country made pistol which was found to be in operative
condition and the testing was successfully done. The bullet
recovered from the body of deceased Mohan was marked as EB1.
In the FSL report, expert opined that the barrel marks found on the
cartridge were not sufficient for decisive matching. The FSL report
reads as under:-
“Exhibit A1 is one Country Made Pistol, which is made to fire 0.315” bore Cartridge. It is in working condition. It’s Barrel is found to have remnants of firing. It is not possible to say with scientific certainty the last time this was fired. It can be fired to cause injury likely to cause death.
Exhibit EB1 is one 0.315” bore cartridge like bullet. It is copper jacketed/of soft point and is partially damaged. It does not have marks of regular firing. It has barrel marks which are not sufficient. Thus in absence of matching it is not possible to say whether this is fired from Exhibit A1 or any other similar pistol like Exhibit A1.” [underlining added]
From the FSL report (Ext.-P30), it is made clear that the pistol
recovered from accused Harnam Singh was in working condition
and that the fatal injuries could be caused from using the said
18
country made pistol (Article ‘A’) recovered from appellant-Harman
Singh.
30. Learned counsel appearing for the appellant-Harnam Singh
submitted that as per the FSL report, the experts could not give a
definite opinion that whether the bullet has been fired from the
country made pistol recovered from appellant-Harman Singh or
any other similar pistol like the said pistol. It was therefore,
submitted that the prosecution has failed to prove that the
recovered bullet from the body of deceased has been fired from
the pistol (Article ‘A’) and therefore, the overt-act of firing
cannot be attributed to appellant-Harnam Singh. In the FSL report,
it is stated that bullet was “a fired and partially damaged Copper
Cartridge/Soft Point Bullet with blood like substance on the same”.
The FSL report further states that the cartridge does not have
marks of regular rifling and the barrel marks found are not
sufficient for decisive matching. All that the FSL report states is
that the barrel marks are not sufficient to give decisive matching.
When the case of the prosecution is based on the eye-witnesses,
the indecisive opinion given by the experts would not affect the
prosecution case.
31. The next point falling for consideration is whether the trial
court and the High Court were right in convicting the accused
Nos.2 and 3 under Section 302 IPC read with Section 34 IPC that
19
they have acted in furtherance of common intention in committing
the murder of Mohan.
32. Common intention of Accused Nos.2 and 3:- As
discussed earlier, eye witnesses PWs 2, 3 and 13 have consistently
stated that on being attacked by accused Bharat with lathi on the
back, when deceased Mohan ran towards the street, accused No.2-
Balvir Singh and accused No.3-Bhav Singh ran after him and said
to have caught hold of Mohan and at that time, Harnam Singh fired
from the country made pistol on the face of Mohan. Case of the
prosecution is that accused Nos.2 and 3 were present along with
Harnam Singh and accused Bharat who were armed with pistol and
lathi respectively. The appellants Balvir Singh and Bhav Singh
were unarmed and when Mohan ran towards the street, on
exhortation by Harnam Singh, accused Nos.2 and 3 ran after
Mohan and caught hold of him.
33. To invoke Section 34 IPC, it must be established that the
criminal act was done by more than one person in furtherance of
common intention of all. It must, therefore, be proved that: (i)
there was common intention on the part of several persons to
commit a particular crime, and (ii) the crime was actually
committed by them in furtherance of that common intention. The
essence of liability under Section 34 IPC is simultaneous conscious
mind of persons participating in the criminal action to bring about
a particular result. Minds regarding sharing of common intention
20
gets satisfied when an overt act is established qua each of the
accused. Common intention implies pre-arranged plan and acting
in concert pursuant to the pre-arranged plan. Criminal act
mentioned in Section 34 IPC is the result of the concerted action of
more than one person and if the said result was reached in
furtherance of common intention, each person is liable for the
offence as if he has committed the offence by himself.
34. Observing that the inference of common intention is to be
drawn from the conduct of the accused, in Ramesh Singh alias
Phooti v. State of A.P. (2004) 11 SCC 305, the Supreme Court
held as under:-
“12. ……. As a general principle in a case of criminal liability it is the primary responsibility of the person who actually commits the offence and only that person who has committed the crime can be held guilty. By introducing Section 34 in the Penal Code the legislature laid down the principle of joint liability in doing a criminal act. The essence of that liability is to be found in the existence of a common intention connecting the accused leading to the doing of a criminal act in furtherance of such intention. Thus, if the act is the result of a common intention then every person who did the criminal act with that common intention would be responsible for the offence committed irrespective of the share which he had in its perpetration. Section 34 IPC embodies the principle of joint liability in doing the criminal act based on a common intention. Common intention essentially being a state of mind it is very difficult to procure direct evidence to prove such intention. Therefore, in most cases it has to be inferred from the act like, the conduct of the accused or other relevant circumstances of the case. The inference can be gathered
21
from the manner in which the accused arrived at the scene and mounted the attack, the determination and concert with which the attack was made, and from the nature of injury caused by one or some of them. The contributory acts of the persons who are not responsible for the injury can further be inferred from the subsequent conduct after the attack. In this regard even an illegal omission on the part of such accused can indicate the sharing of common intention. In other words, the totality of circumstances must be taken into consideration in arriving at the conclusion whether the accused had the common intention to commit an offence of which they could be convicted. (See Noor Mohammad Mohd. Yusuf Momin v. State of Maharashtra (1970) 1 SCC 696)”
The decision in Ramesh Singh was referred to in Balu @ Bala
Subaramaniam and another v. State (UT of Pondicherry)
(2016) 15 SCC 471.
35. In the light of above principles, let us consider whether the
prosecution has proved that accused Nos.2 and 3 had the common
intention and acted in furtherance of the common intention.
Initially, there were five accused and the accused were charged
under Sections 147 and 149 IPC along with other charges. Since
accused Suraj was acquitted of the charges, placing reliance upon
Dhanna v. State of M.P. (1996) 10 SCC 79, the trial court
invoked Section 34 IPC to convict accused Nos.2 and 3 under
Section 302 IPC read with Section 34 IPC.
36. Whether the courts below were right in convicting accused
Nos.2 and 3 by invoking Section 34 IPC, is the point falling for
consideration?
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37. Deceased Mohan and accused Harnam Singh were working
in the railways and regarding the money transactions, there was
enmity between them. It is brought in evidence through PW-2
that 2-3 days prior to the incident, there were arguments and
quarrel between accused Harnam Singh and deceased Mohan near
the house of PW-2. Accused No.2-Balvir Singh and accused No.3-
Bhav Singh are the real brothers of accused No.1-Harnam Singh.
Though it is stated that accused Nos.2 and 3 were present along
with accused Harnam Singh, the fact remains that they were not
armed. After being hit by accused Bharat on the back when
Mohan ran, accused Nos.2 and 3 are alleged to have followed him
and accused Balvir Singh allegedly caught the right arm of Mohan
and accused Bhav Singh held the left arm of Mohan. It is also
brought in evidence that accused Bharat was giving lathi blows to
Mohan even when he was running. If accused Nos.2 and 3 have
shared the common intention, they would also have attacked the
deceased; but they were only alleged to have caught hold of the
deceased. The prosecution did not bring in evidence that there
was prior meeting of minds and that accused Nos.2 and 3 were
having knowledge that their brother accused Harnam Singh was
armed with katta. The evidence adduced by the prosecution is not
convincing to hold that accused Nos.2 and 3 also shared the
common intention with the accused Harnam Singh and other
accused Bharat in committing the murder of Mohan. Conviction of
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accused Nos. 2 and 3 under Section 302 read with Section 34 IPC
is, therefore, liable to be set aside.
38. Conviction of the appellant/accused No.1 Harnam Singh
under Sections 302 IPC, 341 IPC and Section 25(1A) read with
Section 27 of the Arms Act and the sentence of life imprisonment
imposed upon him is affirmed and Criminal Appeal No.1119 of
2010 is dismissed. Accused Harnam Singh shall surrender himself
within four weeks from the date of this judgment to serve the
remaining sentence, failing which, he shall be taken into custody.
39. Conviction of accused No.2-Balvir Singh and accused No.3-
Bhav Singh under Section 302 IPC read with Section 34 IPC and
Section 341 IPC is set aside and they are acquitted of the charges
under Section 302 IPC read with Section 34 IPC and
Section 341 IPC and their appeals Criminal Appeal No.1115 of
2010 and Criminal Appeal No.1116 of 2010 are allowed. Bail
bonds of the accused Balvir Singh and Bhav Singh shall stand
discharged.
…...……………………….J. [R. BANUMATHI]
…...………………………..J. [R. SUBHASH REDDY]
New Delhi; February 19, 2019
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