BIVASH CHANDRA DEBNATH @ BIVASH D.&ORS. Vs STATE OF WEST BENGAL
Bench: DIPAK MISRA,PRAFULLA C. PANT
Case number: Crl.A. No.-000157-000157 / 2011
Diary number: 10211 / 2010
Advocates: BIJAN KUMAR GHOSH Vs
ABHIJIT SENGUPTA
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Reportable
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 157 OF 2011
Bivash Chandra Debnath @ Bivash D & others … Appellants
Versus
State of West Bengal … Respondent
J U D G M E N T
Prafulla C. Pant, J.
This appeal is directed against judgment and order
dated 2.3.2010, passed by the High Court of judicature at
Calcutta in Criminal Appeal No. 235 of 1994 whereby said
Court has dismissed the appeal and upheld the conviction
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and sentence recorded by the Additional Sessions Judge, 1st
Court, Nadia, in Sessions Case No. 11(6) 1986/S.T. No. II (3)
1994, against accused/appellants Bivash Chandra Debnath,
Sambhu Ghosh and Sadananda Mondal under Section 302
read with Section 149 of Indian Penal Code (IPC).
2. We have heard learned counsel for the parties and
perused the papers on record.
3. Prosecution story, in brief, is that PW-1 Satya Charan
Debnath and his sister’s husband Ganesh Nath purchased
two pieces of land situated on northern side of
Panchanantaal of village Garibpur about a month before the
incident. Both of them started cultivation on the land
purchased and planted seeds of “Baro” paddy. Accused
Bivash Chandra Debnath @ Patal (appellant No. 1) had his
land on the west of the land purchased by the Ganesh Nath.
On 1.12.1983 at about 8.00 a.m., PW-1 Satya Charan
Debnath and his brother-in-law Ganesh Nath came to know
that accused Bivash Chandra Debnath along with many
others was digging an irrigation channel through the land of
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Ganesh Nath to his land. On this, PW-1 Satya Charan along
with Ganesh Nath and his three brothers Ajit Nath, Dulal
Nath and Kartik Nath, and his son Panchanan Debnath,
rushed towards the land where the digging work was on.
They saw that accused Bivash Chandra Debnath @ Patal
with the help of co-accused Sunil Nath, Jemini Debnath,
Sambhu Ghosh (appellant No. 2), Sidiram Gosh, Sadananda
Mondal (appellant No. 3) and 27 others, was engaged in
digging the land of Ganesh Nath and constructing irrigation
channel. Ganesh Nath objected to and asked the appellant
No. 1 as to why his land was being dug without his
permission. This enraged the three appellants and their
associates who brought Tangi, Spear, Ram Dao, Bow and
Arrow, sticks, etc. from the village and chased PW-1 Satya
Charan Debnath, Ajit Nath, Panchanan Debnath and Basudeb
Nath, upto the field of Jiten Nath, and assaulted them and
left them bleeding at the spot. Out of the injured, Ajit Nath
succumbed to the injuries, and rest of the injured PW-4 Dulal
Nath, PW-2 Kartik Nath, PW-3 Panchanan Debnath and
Basudeb Nath were taken to hospital for medical treatment.
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4. The First Information Report of the incident was given
orally by PW-1 Satya Charan Debnath to PW-6 S.I. Nasrul
Ismal of Police Station Tehatta on the very day (1.12.1983)
at about 10.30 a.m. Said report was recorded as Ex. 1, and
the crime was registered at 11.55 a.m. at the police station
against 30 accused, namely, Bivash Chandra Debnath @
Patal (appellant No. 1), Sunil Debnath, Jemini Debnath,
Sambu Ghosh (appellant No. 2), Sidhiram Ghosh, Budhadeb
Ghosh, Sadananda Mondal (appellant No. 3), Surja Mondal,
Dayal Mondal, Biswa Nath Mondal, Nemai Mondal, Ranjit
Mondal, Jaganath Mondal, Adwaita Mondal, Anil Nath, Dulal
Mondal, Kartick Biswas, Ganesh Biswas, Srishtidhar Biswas,
Dulal Biswal, Sunil Biswas, Santosh Biswas, Bhim Chandra
Nath, Naba Kumar Nath, Narayan Chandra Nath, Nirmal
Kumar Nath, Gopal Chandra Mondal, Anil Mondal, Lakshman
Mondal and Biswanath Nath, in respect of offences
punishable under Sections 147, 148, 149, 447, 326 and 302
IPC.
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5. PW-6 Nasrul Islam, along with police personnel, after
getting the case registered, as above, went to the spot, took
the dead body of Ajit Nath into possession, sealed the same
and prepared the inquest report. He interrogated the
witnesses. The dead body was sent for post mortem
examination. CW-1 Dr. Rabindra N.Kundu conducted
autopsy on the dead body of the deceased on 2.12.1983 and
recorded as many as eight ante mortem injuries, including
six incised wounds. The Medical Officer prepared the Post
Mortem Report (Ex. 5) and opined that the deceased had
died due to shock and haemorrhage due to the ante mortem
injuries suffered by him. The Investigating Officer arrested
the accused and on completion of investigation, submitted
charge sheet against as many as thirty accused, including
appellants Bivash Chandra Debnath, Sambhu Ghosh @ Ram
Pada and Sadananda Mondal. The case was committed to
the Court of Sessions for trial.
6. The trial court, after hearing the parties, framed charge
of offences punishable under Sections 147, 447/149,
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326/149 and 302/149 IPC against all the thirty accused on
4.9.1989 to which they pleaded not guilty and claimed to be
tried. On this, the prosecution got examined PW-1 Satya
Charan Debnath (informant and eye witness), PW-2 Kartik
Nath, PW-3 Panchanan Debnath, PW-4 Dulal Nath (all the
three eye witnesses), PW-5 S.I. Ajay Kumar Ghosh, PW-6 S.I.
Nasrul Islam (who recorded First Information Report and
prepared the Inquest Report), PW-7 Nirmal Adhikari (Driver
of the police vehicle), PW-8 S.I. Sanjib Kumar Biswas
(Arresting Officer of some of the accused), PW-9
Dinabandhu, and PW-10 Const. Jiaul Islam. Apart from this,
CW-1, Dr. Rabindra N. Kundu (who conducted post mortem
examination) was also examined.
7. The oral and documentary evidence was put to the
accused under Section 313 of the Code of Criminal
Procedure, 1973 (for short “Cr.P.C.”) on 19.7.1994 in Bangla,
in reply to which they stated that they knew nothing about
the incident, and pleaded that the evidence adduced against
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them, is false. However, no evidence in defence appears to
have been given.
8. After hearing the parties, the trial court came to the
conclusion that accused Bivash Chandra Debnath @ Patal,
Sambhu Ghosh and Sadananda Mondal, with some others, in
furtherance to common object, committed murder of Ajit
Nath, and held all the three guilty of charge of offence
punishable under Section 302 read with Section 149 IPC on
5.8.1994. As to the rest of the accused, the trial court found
that the prosecution has failed to prove charge as against
them, as such they were acquitted. The Public Prosecutor
and the counsel for the accused, thereafter, were heard on
sentence, and each one of the three convicts Bivash
Chandra Debnath, Sambhu Ghosh and Sadananda Mondal
were sentenced to imprisonment for life and directed to pay
fine of Rs.1000/-, in default of payment of which the
defaulter was directed to undergo rigorous imprisonment for
a further period of two years. Aggrieved by said judgment
and order dated 5.8.1994, the three convicts challenged the
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same before the High Court and filed Criminal Appeal No.
235 of 1994. The High Court, on re-assessment of the
evidence, concurring with the view taken by the trial court,
dismissed the appeal. Hence, this appeal through special
leave.
9. Before further discussion, we think it just and proper to
mention the ante mortem injuries found on the body of the
deceased (Ajit Nath) recorded by CW-1 Dr. Rabindra N.
Kundu, after post mortem examination, in Ex. 5. The same
are reproduced as under: -
“1) One incised wound 5” x 1½” muscle deep over the front of right elbow.
2) One incised wound 3” x 1½” bone deep over the right side of head beyond right ear.
On exploring the wound, the temporal bone was found cut.
3) One incised wound 2½” x ½” muscle deep over the right side angle of jaw.
4) One incised wound 2” x 1” muscle deep over the lateral side of right knee.
5) One incised wound 4” x 1½” muscle deep over the lateral side of right leg. Bone fibula was found cut in two pieces.
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6) One incised wound 6” x 2” over the right scapula region. Bone scapula was found cut.
7) One incised wound 2½” x 1” muscle deep over the left side of neck.
8) A number of bruises over different parts of the body.”
The Medical Officer opined that the deceased had died
of shock and haemorrhage resulting from the ante mortem
wounds described above. He further mentioned in his report
(Ex. 5) that the ante mortem injuries were homicidal in
nature. CW-1 Dr. Rabindra N. Kundu stated that the wounds
suffered by the deceased could have been caused by Tangi,
Dao and the death could have been resulted in ordinary
course of nature by such injuries. From the evidence of the
Medical Officer read with the autopsy report, it is proved on
the record that Ajit Nath died a homicidal death.
10. Now, we have to examine as to whether the courts
below have rightly found that the appellants, along with
others, with common object, committed murder by causing
the ante mortem injuries suffered by the deceased, or not.
On this point there are four eye witnesses who have deposed
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about the role of the appellants in commission of the Crime.
PW-1 Satya Charan Debnath has narrated the entire
prosecution story and deposed about the role of the
appellants Bivash Chandra Debnath @ Patal, Sambhu Ghosh
and Sadananda Mondal, and some other accused. He has
also explained as to how the quarrel started over digging the
field of Ganesh Nath by the accused. In his deposition he
has specifically stated that the accused-appellants armed
with “Daos” (sharp edge weapons) caused death of Ajit Nath
by assaulting him with the help of said weapon.
11. PW-2 Kartik Nath, PW-3 Panchanan Debnath and PW-4
Dulal Nath (all eye witnesses) have corroborated the oral
testimony of PW-1 Satya Charan Debnath. No doubt, these
eye witnesses are related to the informant (PW-1), but
merely for that reason their testimony cannot be
disbelieved, particularly, when their presence with the
appellants at the spot appears to be natural. It is relevant to
mention here that the incident had taken place in village
Garibpur, and all the four witnesses belong to the same
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village. There appears to be no personal enmity on the part
of these witnesses as against the appellants.
12. On behalf of the appellants it is argued that only three
of the accused have been found guilty of the charge of
offence punishable under Section 302 read with Section 149
IPC, and unless it is proved on the record that unlawful
assembly was formed by five or more persons, the
appellants could not have been convicted with the aid of
Section 149.
13. We have examined the lower court record and we
concur with the view taken by the courts below that there
was assembly of more than five persons with a common
object to use the criminal force against the deceased. Only
for the reason that 27 others got acquitted as the charge
could not be proved against them beyond reasonable doubt,
it cannot be said that the persons who committed the crime
were only three in number or that the assembly was of three
persons only. There is ample evidence on the record to
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suggest that the appellants whose role is specifically proved
on the record, were accompanied with others. Even
otherwise, since there is sufficient evidence proving the role
of the appellants that they caused injuries, as quoted above,
to the deceased which resulted in his death, even without
aid of Section 149 IPC they are liable to be held guilty for
causing death of Ajit Nath with common intention with the
aid of Section 34 IPC.
14. In Khem Karan and others v. The State of U.P.
and another1, in paragraph 6 this Court has made following
observations: -
“….. the fact that a large number of accused have been acquitted and the remaining who have been convicted are less than five cannot vitiate the conviction under Section 149 read with the substantive offence if — as in this case the Court has taken care to find — there are other persons who might not have been identified or convicted but were party to the crime and together constituted the statutory number.”
1 (1974) 4 SCC 603
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15. In Dharam Pal and others v. The State of U.P.2, in
paragraph 10, expressing similar opinion, this Court
observed as under: -
“….. If, for example, only five known persons are alleged to have participated in an attack but the courts find that two of them were falsely implicated, it would be quite natural and logical to infer or presume that the participants were less than five in number. On the other hand, if the Court holds that the assailants were actually five in number, but there could be a doubt as to the identity of two of the alleged assailants, and, therefore, acquits two of them, the others will not get the benefit of doubt about the identity of the two accused so long as there is a firm finding, based on good evidence and sound reasoning, that the participants were five or more in number.”
16. In Dahari and others v. State of Uttar Pradesh3, in
paragraph 20, this Court has held as under: -
“20. Undoubtedly, this Court has categorically held that in such a situation, a conviction cannot be made with the aid of Section 149 IPC, particularly when, upon the acquittal of some of the accused, the total number of accused stands reduced to less than five, and it is not the case of the prosecution that there are in fact, some other accused who have not yet been put to trial. However, it is also a settled legal proposition that in such a fact situation, the High Court could most
2 (1975) 2 SCC 596 3 (2012) 10 SCC 256
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certainly have convicted the appellants, under Section 302 read with Section 34 IPC.”
17. In Shaji and others v. State of Kerala4, this Court ,
in paragraph 12, has observed as under: -
“12. In view of the decision of the Constitution Bench in Mohan Singh v. State of Punjab (AIR 1963 SC 174), in the case on hand, even after acquittal of the two accused from all the charges levelled against them, if there is any material that they were members of the unlawful assembly, the conviction under Section 302 can be based with the aid of Section 149.”
18. Shri Ram Jethmalani, learned senior counsel for the
appellants, next submitted before us that even if the
prosecution story is taken to be true, the act allegedly
committed by the appellants only constitutes culpable
homicide not amounting to murder, punishable under
Section 304 Part II IPC. In this connection, attention of this
Court is drawn to Exception 4 to Section 300 IPC, which
reads as under: -
“Exception 4 – Culpable homicide is not murder if it is committed without premeditation in a sudden fight in the heat of passion upon a sudden quarrel
4 (2011) 5 SCC 423
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and without the offender having taken undue advantage or acted in a cruel or unusual manner.
Explanation - It is immaterial in such cases which party offers the provocation or commits the first assault.”
19. On appreciation of evidence on record of the present
case, we agree with the contention of the learned senior
counsel for the appellants that since it is a case of sudden
fight and there was no premeditation on the part of the
appellants and the offenders have not acted in “unusual
manner”, their acts are covered under Exception 4 to
Section 300 IPC. In the similar case in Pulicherla Nagaraju
alias Nagaraja Reddy v. State of A.P.5, in paragraph 29,
this Court has discussed the issue as to when the conviction
can be converted from an offence punishable under Section
302 IPC to Section 304 Part I or 304 Part II IPC and the same
is reproduced hereunder: -
“29. Therefore, the court should proceed to decide the pivotal question of intention, with care and caution, as that will decide whether the case falls under Section 302 or 304 Part I or 304 Part II. Many petty or insignificant matters — plucking of a
5 (2006) 11 SCC 444
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fruit, straying of cattle, quarrel of children, utterance of a rude word or even an objectionable glance, may lead to altercations and group clashes culminating in deaths. Usual motives like revenge, greed, jealousy or suspicion may be totally absent in such cases. There may be no intention. There may be no premeditation. In fact, there may not even be criminality. At the other end of the spectrum, there may be cases of murder where the accused attempts to avoid the penalty for murder by attempting to put forth a case that there was no intention to cause death. It is for the courts to ensure that the cases of murder punishable under Section 302, are not converted into offences punishable under Section 304 Part I/II, or cases of culpable homicide not amounting to murder, are treated as murder punishable under Section 302. The intention to cause death can be gathered generally from a combination of a few or several of the following, among other, circumstances: (i) nature of the weapon used; (ii) whether the weapon was carried by the accused or was picked up from the spot; (iii) whether the blow is aimed at a vital part of the body; (iv) the amount of force employed in causing injury; (v) whether the act was in the course of sudden quarrel or sudden fight or free for all fight; (vi) whether the incident occurs by chance or whether there was any premeditation; (vii) whether there was any prior enmity or whether the deceased was a stranger; (viii) whether there was any grave and sudden provocation, and if so, the cause for such provocation; (ix) whether it was in the heat of passion; (x) whether the person inflicting the injury has taken undue advantage or has acted in a cruel and unusual manner; (xi) whether the accused dealt a single blow or several blows. The above list of circumstances is, of course, not exhaustive and there may be several other special circumstances
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with reference to individual cases which may throw light on the question of intention. Be that as it may.”
20. In view of the above principle of law laid down by this
Court, and considering the facts and circumstances of the
case at hand, particularly, the fact that in the present case it
is clear that there was a sudden fight between the appellants
and the deceased who was accompanied by PW-1 Satya
Charan Debnath, PW-2 Kartik Nath, PW-3 Panchanan
Debnath and PW-4 Dulal Nath, and further considering that
there was no premeditation on the part of the appellants to
commit the murder, we are of the view that it is a fit case to
hold that the offence committed by the appellants is not
punishable under Section 302 IPC, but under Section 304
Part I IPC.
21. Accordingly, the appeal is partly allowed. Conviction
and sentence recorded by the courts below under Section
302 read with Section 149 IPC is set aside. Instead, all the
three appellants, namely, Bivash Chandra Debnath @ Patal,
Sambhu Ghosh @ Sambhu Charana Ghosh and Sadananda
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Mondal, are convicted under Section 304 Part I read with
Section 34 IPC, and each one of them is sentenced to
rigorous imprisonment for a period of seven years. The
period of sentence already undergone by them shall be set
off from the sentence awarded by this Court.
…………………..…………J. [Dipak Misra]
.………………….………..…J. [Prafulla C. Pant]
New Delhi; April 16, 2015.