BIJENDER @ PAPU Vs STATE OF HARYANA
Bench: DIPAK MISRA,SHIVA KIRTI SINGH
Case number: Crl.A. No.-000463-000463 / 2016
Diary number: 5319 / 2016
Advocates: SATPAL SINGH Vs
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Crl.A. No.463 of 2016 @ SLP(Crl.) No.1754/2016
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.463 OF 2016 (Arising out of SLP(Crl.) No. 1754 of 2016)
Bijender @ Papu and Anr. …..Appellants
Versus
State of Haryana …..Respondent
J U D G M E N T
SHIVA KIRTI SINGH, J.
1. This criminal appeal arises from a special leave petition
in which notice was issued solely on the question of sentence.
From that point of view, it is necessary to keep in mind only
the relevant broad features of the prosecution case that were
accepted by the trial court leading to conviction of the two
appellants as well as three others under Section 325 read with
Section 149 and under Sections 148A, 308/149 and 323/149
of the IPC. The Trial Court imposed punishment of rigorous
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imprisonment for three years alongwith a fine of Rs.12,000/-
each for the offence under Section 308/149 and lesser
sentences including fines for the remaining offences.
Rs.70,000/- out of the fine amount was ordered to be paid to
the injured Budhram by way of compensation. The High
Court heard the appeal of all the five convicts against their
conviction and sentence together with a criminal revision filed
on behalf of the injured Budhram for converting the conviction
of all for the offence under Section 307 IPC and for enhanced
punishment. The High Court considered the materials in
detail and held the appellants as well as other three
co-accused guilty of offence punishable only under Section
325 read with Section 149 of the Indian Penal Code. While
maintaining the conviction and sentence for the other minor
offences, the High Court, for the aforesaid major offence
enhanced the sentence to RI for five years and fine of
Rs.20,000/- each and in default the concerned convict has to
undergo further imprisonment for a period of one year.
2. On behalf of the appellants it has been highlighted that
the other three co-accused who were convicted for similar
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offences were ordered by the High Court to be released on
probation of good conduct for the term of imprisonment.
Although such relief was granted to those three co-accused
mainly on consideration of their old age varying between 85 to
75 years, the appellants claim parity on account of similar role
assigned to all the five convicts.
3. It was also highlighted that the occurrence is of 1997 and
the ordeal of long trial has been faced by the appellants for
about 19 years.
4. The parity claimed by the appellants is misconceived.
The concession shown to other three convicts was mainly on
the ground of their extreme old age and that in our view
justified the special treatment extended in their case. The
High Court enhanced the sentence from three years to five
years RI for the main offence because it was concerned and
moved by the suffering of the injured Budhram on account of
the sole head injury caused by lathi. Budhram was brought to
court but was unable to depose because of mental impairment
suffered by him. Had the prosecution witnesses been able to
pinpoint the accused who caused the head injury on
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Budhram, we would have definitely treated him to be
responsible of a graver offence meriting higher punishment
but unfortunately no such specific role has been assigned to
any of the five convicts. In such a situation, considering the
other facts and circumstances, particularly the genesis of the
occurrence which was on account of a dispute between the
parties over a right to have a drain in a passage, we are
persuaded to reduce the period of sentence for the offences
under Section 325 read with Section 149 of the IPC in respect
of both the appellants from five years to three years RI.
However, the amount of fine and conviction and sentence for
other offences are left intact.
5. With the aforesaid modification in the sentence of the
appellants, the Appeal is disposed of.
…………………………………….J.
[DIPAK MISRA]
…………………………………….J. [SHIVA KIRTI SINGH]
New Delhi. June 03, 2016.
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