KARUPPANNA GOUNDER Vs THE STATE REP. BY THE INSPECTOR OF POLICE
Bench: HON'BLE MR. JUSTICE DEEPAK GUPTA, HON'BLE MR. JUSTICE ANIRUDDHA BOSE
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: Crl.A. No.-000557-000557 / 2010
Diary number: 16053 / 2009
Advocates: SATYA MITRA GARG Vs
M. YOGESH KANNA
NONREPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINALAPPELLATE JURISDICTION
CRIMINAL APPEAL NO. 557 OF 2010
KARUPPANNA GOUNDER …APPELLANT(S)
VERSUS
THE STATE REP. BY THE INSPECTOR OF POLICE …RESPONDENT(S)
J U D G M E N T
DEEPAK GUPTA, J.
This appeal filed by the accusedappellant is directed against the
judgment and order of the High Court of Madras dated 19.12.2008,
whereby conviction of the appellant no.1 (A1) under Section 302,
Indian Penal Code, 1860 (IPC for short) has been upheld. Since
appellant No.2 (A2Rajendran) has died during the pendency of this
appeal, the appeal shall stand abated in so far as appellant no.2 is
concerned.
2. The facts of the case are that Chinnappa Gounder (deceased) was
the neighbour of the first accused. They both had adjacent landed
properties and shared a common boundary. There was a common well
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on this boundary which was also divided between the appellant no.1
and the deceased. A dividing wall was there in the well.
3. The appellant had initiated some civil proceedings and appear to
have obtained an order permitting accused no.1 to repair the well. On
17.07.2000, Karuppanna Gounder, his soninlaw Rajendran, his wife
Thangaiyee, his son Mayakrishnan, and some others were removing
sand from their portion of the well when PW6, son of the deceased
Chinnappa Gounder objected to this action since they were dropping
the sand on the passage used by the deceased and his family.
4. On this a quarrel ensued and there was a verbal altercation
between the parties. The first accusedKaruppanna Gounder attacked
Chinnappa Gounder with a Sammatti (hammer), and A2, his sonin
law used a Koduval (sickle) to attack Chinnappa Gounder on the head.
A4 and A5 attacked the deceased with iron rods and hit him on the
head while the other accused attacked the deceased with stones and
sticks. When PW6 tried to intervene he was also attacked by the
accused. Thereafter, Chinnappa Gounder was taken to the hospital
where he died. After completing all investigations, the police filed a
report under Section 173 of the Code of Criminal Procedure, 1973
against the appellant no.1 and 12 other accused. They pleaded not
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guilty and claimed trial. After trial, the trial court found A1
Karuppanna Gounder guilty of charge of murder and he was awarded
life imprisonment. A2Rajendran was also held guilty under Section
302, 307, 324 of IPC and was awarded life imprisonment for the
offence of murder. All the other accused who were charged for various
offences including murder were acquitted by the trial court.
5. The High Court upheld the sentence of the A1appellant herein,
but as far A2soninlaw, Rajendran was concerned, it was held that
the injuries caused on the skull of the deceased Chinnappa Gounder
were fatal. However, as per the medical opinion this injury could not
have been caused with Koduval (sickle). Since the injury was a
lacerated wound, the High Court held that it could not have been
caused by a sharpedged weapon. The court further held that there
was no attempt to murder by A2 but he caused simple injuries to 4
persons i.e., PW6, PW9, PW10 and PW11, and awarded 3 years
rigorous imprisonment.
6. We have heard Mr. S. Nagamuthu, learned senior counsel
appearing for the appellant no.1. The main issue is whether the injury
caused by the appellantA1 can be said to be the cause of death of the
deceased. There are many eyewitnesses, including PW1, A. Senthil
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Kumar. Since the depositions made by all of them are similar, we are
only referring to the statement of PW1.
7. According to this witness, after the verbal altercation took place,
the appellantA1 and his son Kandasamy returned to their house but
came back to the place of occurrence soon along with their soninlaw
Rajendran. It is alleged that the appellantA1 chased the deceased
with Sammatti (hammer) in his hand and gave a blow with the
hammer on the back side of the head of the deceased. Here we may
mention that there is some variation in the translation because at
some places it is mentioned as back of the neck and in some places as
back of the head. Be that as it may, the injury allegedly caused to
Chinnappa Gounder by the appellant no.1 was at the back of the
head. Chinnappa sat down raising a cry. Then A2 Rajendran hit him
on the centre of the head with a Koduval (sickle). A3 and A4 allegedly
hit the deceased at the place where A2Rajendran had hit the
deceased. We may point out that in cross examination all have
admitted that both the appellants gave only one blow each to the
deceased Chinnappa Gounder.
8. As observed above, the High Court held that the injury on the
centre of the head could not have been caused by the Koduval (sickle)
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only on the ground that the injury was a lacerated wound and,
therefore, could not have been caused with a sharpedged weapon.
We are of the view that this view of the High Court may not be correct
because a Koduval (sickle) has a sharp side on the inner portion and a
blunt side on the outer portion. Injury could have been caused by the
outer side of the Koduval (sickle). Unfortunately, the State has not
filed any appeal and since the occurrence took place 19 years back, we
may not reopen the matter.
9. Now coming to the postmortem report, there are 4 injuries
mentioned out of which two are relevant and they are as follows:
“1. Laceration 10x2 cm bone deep on middle of head in parietal area. 2. Compound fracture skull with laceration 10x4x3 cm deep
from frontal to parietal area of head. Brain matter is exposed with injury to membranes.”
10. The first injury is 10x2 cm bone deep on the middle of the head
in the parietal area meaning from the centre of the skull towards the
back. The second injury which is a bigger injury goes from the frontal
to the parietal area. The injury was caused with such great force that
the skull broke into many pieces and the brain matter had come out of
the skull.
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11. The question is whether the death of the deceased could be
attributed to the injury caused by the appellantA1. The appellant is
alleged to have used the Sammatti (hammer) and he gave a blow at the
back of the head or on the neck of the deceased. Both the injuries do
not correspond with the injury of the back of the head or neck. These
injuries can be related to the attack made by A2Rajendran, A3 and
A4, who have alleged to have used iron rods. Unfortunately, A3 and
A4 have been acquitted and A2 has only been convicted for causing
simple injury with a weapon. Furthermore, since only one accused is
left, we cannot take recourse to the provisions of Section 34 or Section
149 IPC.
12. In view of the above, we give benefit of doubt to the appellant
no.1, acquitting him of the offence of murder but convict him under
Section 324, IPC. The appellant has already undergone sufficient
punishment for that offence and, therefore, his sentence is modified to
the period already undergone by him. The appellant is on bail, his
bail bonds are discharged. The appeal is partly allowed in the
aforesaid terms. Application(s), if any, shall also stand dismissed.
………………………J. (Deepak Gupta)
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……………………….J. (Aniruddha Bose)
New Delhi September 17, 2019
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