KISHAN SINGH @ ACTOR Vs STATE OF UTTARANCHAL (NOW UTTARAKHAND)
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.-000389-000389 / 2019
Diary number: 35666 / 2014
Advocates: ANURADHA MUTATKAR Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 389 OF 2019 (Arising out of (Crl.) No(s)7596/2015)
KISHAN SINGH alias ACTOR Appellant(s)
VERSUS
STATE OF UTTARANCHAL (NOW UTTARAKHAND) & ANR. Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) Leave granted.
(2) This appeal calls in question the judgment of the High
Court of Uttarakhand at Nainital in Criminal Appeal No.156 of
2005 dated 14th December, 2012 in and by which the High Court
has modified the conviction of the appellant from Section 302
I.P.C. to Section 304 Part-I I.P.C. while maintaining the
sentence of life imprisonment imposed upon the appellant.
(3) On 17th November, 2013 the appellant-Kishan Singh and the
deceased-Govind Singh went to the house of the appellant and
both of them were drunk. In the wordy quarrel between the
appellant and his wife, the appellant tried to attack his wife
with an axe. When the deceased-Govind Singh intervened the axe
fell on the parietal region of the deceased-Govind Singh and he
sustained injuries and succumbed to injuries. The law was set
in motion by one Inder Singh Negi, brother of the deceased-
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Govind Singh.
(4) Based on the evidence of Rajendra Singh (PW-4) to whom
extra judicial confession was made by the appellant and
recovery of blood-stained clothes and axe from the appellant’s
house, the Trial Court convicted the appellant for the offence
punishable under Section 302 I.P.C. and sentenced him to
undergo life imprisonment. In appeal, the High Court has
modified the conviction of the appellant from Section 302
I.P.C. to section 304 Part-I I.P.C., as aforesaid in para (2).
(5) By order dated 7th September, 2015 notice was issued
limited on the question of sentence.
(6) We have heard Ms. Anuradha Mutatkar, learned counsel
appearing for the appellant and Mr. Ashutosh Kumar Sharma,
learned counsel appearing for the respondent-State and also
perused the impugned judgment and the evidence/materials on
record.
(7) The appellant-accused and the deceased-Govind Singh were
closed friends and used to drink together. Admittedly, at the
time of occurrence both the deceased-Govind Singh and the
appellant-accused were drunk. From the evidence it is brought
on record that the appellant attempted to attack his wife with
an axe and at that time deceased-Govind Singh intervened and
the axe fell on him. Though Motima Devi (PW-1) turned hostile,
the case of the prosecution is established by the evidence of
Rajender Singh (PW-4) to whom the appellant is said to have
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made extra judicial confession and by other evidence. Since
there was no premeditation for the occurrence, the High Court
has rightly modified the conviction of the appellant from
Section 302 I.P.C. to Section 304 Part-I.
(8) Considering the facts and circumstances of the case, we
deem it appropriate to reduce the sentence of life imprisonment
of the appellant to a period of ten years while maintaining the
conviction. Ordered accordingly.
(9) This appeal is partly allowed.
.........................J. (R. BANUMATHI)
.........................J. (R. SUBHASH REDDY)
NEW DELHI, FEBRUARY 26, 2019.