NAND KISHORE Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MR. JUSTICE R. SUBHASH REDDY
Judgment by: HON'BLE MR. JUSTICE R. SUBHASH REDDY
Case number: Crl.A. No.-000094-000094 / 2019
Diary number: 25325 / 2013
Advocates: SUSHIL BALWADA Vs
C. D. SINGH
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Crl.A.@ SLP(Crl.)No.7645/13
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 94 OF 2019 [Arising out of S.L.P.(Crl.)No.7645 of 2013]
Nand Kishore ... Appellant
Versus
State of Madhya Pradesh ... Respondent
J U D G M E N T
R. Subhash Reddy, J.
1. Leave granted.
2. This criminal appeal is filed by the appellant in
Criminal Appeal No.798 of 2013 filed before the High court
of Madhya Pradesh at Jabalpur, aggrieved by the judgment
dated 25.06.2013. By the aforesaid judgment, while
dismissing the appeal preferred by the appellant herein
convicted for the offence under Sections 302, 363, 366 and
376(2)(i) of the Indian Penal Code (IPC), the High Court
answered the reference in affirmative by confirming the
death sentence awarded to the appellant.
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3. Necessary facts, in brief, giving rise to this appeal
are that the deceased, a minor girl aged about 8 years, had
gone to attend the ‘Mela’ along with her younger brother
namely Chhunu (PW-4) on 03.02.2013. It is the case of the
prosecution that the appellant who is aged about 50 years
then, took away the deceased from the ‘Mela’ and committed
rape and murdered her. Narendra (PW-2) informed the police
stating that his daughter, who had gone to attend the
‘Mela’, has not returned home. Upon such complaint, case
was registered and investigation commenced. In the course
of investigation one Amit Mourya (PW-1) informed the
Investigating Officer that when he was coming to his shop
from residence, he saw a dog running away with a leg of a
child in its mouth and on being chased, the dog dropped the
leg and ran away. Further, it was the case of the
prosecution that in the process of investigation,
Investigating Officer found a headless body of the deceased
in the bushes near the ‘Dushera Maidan’, Bhopal. It is
alleged that the left leg of the deceased was found at a
distance of 100 ft. and both legs were fractured. Further,
it is noticed that there were severe injuries on the private
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parts of the deceased inflicted by the appellant due to
which the intestine had come out. During the process of
investigation the statement of the appellant was recorded
under Ex.P8 and the blood stained cloths and articles he
used for the offence were recovered from his house. After
completing the investigation, the appellant was
chargesheeted for the offence punishable under Sections 363,
366, 376(2)(i) and 302 of the IPC and Sections 5 and 6 of
Protection of Children from Sexual Offences Act, 2012.
4. The trial court, after appreciation of the evidence on
record, which is mainly circumstantial, came to the
conclusion that the appellant has committed rape on the
minor girl and murdered her and further, by recording a
finding that the crime committed by the appellant is heinous
and barbaric, falls within the category of ‘rarest of rare’
cases, imposed the death sentence. The appellant is also
convicted and sentenced for the offence punishable under
Sections 363, 366, 376(2)(i) of the IPC. In view of the
award of death sentence, the trial court has made a
reference to the High Court for confirmation, as
contemplated under Section 366 of the Code of Criminal
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Procedure (Cr.PC). Questioning the conviction recorded and
sentence imposed, the accused has filed appeal in Criminal
Appeal No.798 of 2013 and the High Court has disposed of, by
common judgment, Criminal Reference No.05/2013 and Criminal
Appeal No.798/2013. The High Court, by judgment dated
25.06.2013, while dismissing the appeal of the appellant,
has affirmed the reference confirming the death sentence
awarded to the appellant.
5. We have heard learned senior counsel for the
appellant, Sri Sanjay R. Hegde and also learned counsel
appearing for the State Ms. Swarupama Chaturvedi.
6. In this appeal, it is contended by learned counsel for
the appellant that though there is no acceptable and
convincing evidence to prove the guilt of the accused beyond
reasonable doubt, the appellant is convicted by the trial
court based on the circumstantial evidence which is not
enough to record guilt of the accused. It is submitted that
from the evidence on record, the prosecution has also failed
to prove concept of ‘last seen’. It is further submitted
that the trial court as well as High Court has committed
error in imposing the death sentence upon the appellant
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without examining mitigating circumstances. It is submitted
that the sentence imposed is illegal and contrary to the
legislative mandate under Sections 235(2) and 354(3) of the
Cr.PC. It is contended that without examining relevant
considerations of legislative policy discernible from
Sections 354(3) and 235(2) of the Cr.PC, only by recording a
finding that the incident is barbaric, the trial court and
the appellate court have recorded that the case of the
prosecution falls under ‘rarest of rare’ cases and imposed
death sentence. It is submitted that all the mitigating
circumstances which exist were to be considered. The
penalty of death imposed is required to be modified.
7. To support his contention, learned counsel has
referred to certain cases decided by this Court in identical
circumstances. It is specifically submitted that relevant
aspects, like, the socio-economic background of the
appellant, lack of criminal antecedents, possiblity of
reform, are not considered. It is also brought to the
notice of this Court that the local Bar Association, Bhopal
had refused to represent the appellant, as such, the
appellant was not represented by counsel before the trial
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court until the date of the framing of the charge. On
request made by the appellant on the day of framing of
charge, for grant of legal aid, trial court has requested
one Mr. Katyayni to appear and the same day charges were
framed and the trial was proceeded with.
8. On the other hand, learned counsel appearing for the
State has submitted that though the appellant was convicted
based on circumstantial evidence, but the evidence adduced
is sufficient and consistent. It is submitted that PW-4 had
identified the accused as the person with whom the deceased
was last seen and PW-4 also identified the accused in the
Test Identification Parade. Further, PW-7 has categorically
stated in his deposition that he saw the accused in the
company of minor girl wearing yellow frock at 9 p.m. on
03.02.2013. It is submitted that the said oral evidence if
considered with reference to report of the forensic expert
and medical evidence on record, there is absolutely no
infirmity in the findings recorded by the trial court
convicting the appellant for offences charged. It is
stated, having regard to the nature of the crime, that it is
heinous and barbaric, it falls within the category of
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‘rarest of rare’ cases. It is submitted that having regard
to reasons recorded by the trial court, as confirmed by the
High Court, there are no grounds to interfere with the
conviction recorded and sentence imposed on the appellant.
9. Having heard the learned counsel for the parties, we
have perused the judgment of the trial court and High Court
and other material placed on record.
10. So far as the conviction is concerned, we are
satisfied with the findings recorded by the trial court
which are based on the appreciation of oral and documentary
evidence on record.
11. Though the case totally rests on circumstantial
evidence, it is to be noticed that PW-4 is the brother of
the deceased who has accompanied the deceased to ‘Mela’ on
the fateful day, i.e., on 03.02.2013. He has identified the
accused in the Test Identification Parade and further he has
categorically stated that the appellant took away the
deceased from the ‘Mela’. Further, PW-1 – Amit Mourya, has
deposed that when he was coming from his shop to the
residence, he saw a dog running away with a leg of a child
in its mouth and on being chased it dropped the leg.
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Further investigation revealed detection of headless body of
the deceased in the bushes. Further, PW-7 Abid Qureshi, has
also stated that he had seen the appellant on 03.02.2013 at
9:00 p.m. with a girl wearing yellow frock. By applying
the ‘last seen’ theory to the facts of the case and further
considering the forensic and medical evidence on record,
trial court has rightly recorded guilt of the accused for
the offences alleged. Even the High Court, referring to the
relevant evidence on record, has rightly confirmed the
conviction of the appellant for the charges levelled against
him.
12. In this appeal, learned counsel for appellant focussed
on death penality imposed and submitted that the relevant
aspects are not considered before recording a finding that
the case falls in the category of ‘rarest of rare’ cases, so
as to impose the death penalty. It is the specific case of
the appellant that several relevant aspects which are
required to be considered before recording a finding of
‘rarest of rare’ cases have escaped the attention by the
trial court as well as by the High Court. It is
specifically argued that special reasons, as required under
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Section 354(3) of the Cr.PC are not recorded; reasons
recorded to impose death sentence, cannot be construed as
special reasons within the meaning of Section 354(3) of the
Cr.PC. It is further submitted that for the persons
convicted of murder, life imprisonment is a rule and death
sentence is an exception, as observed by a Constitution
Bench of this Court in case of Bachan Singh v. State of
Punjab1 and further, it is submitted, that contrary to the
ratio laid down in the aforesaid judgment, the focus was on
the crime alone though it is the duty of the courts to pay
heed to the circumstances of the crime as well as the
criminal. Further, the mitigating circumstances which
existed and are to be given liberal and expansive
interpretation, are omitted from the consideration. It is
further submitted that the sentence of death is to be
imposed only in cases when the option of life imprisonment
is unquestionably foreclosed.
13. A useful reference can be made to the judgment in this
regard in the case of Swamy Shradhananda(2) v. State of
Karnataka2. In the aforesaid judgment, while confirming the
1 (1980) 2 SCC 684 2 (2008) 13 SCC 767
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conviction for offence under Section 302 of IPC, this Court,
having regard to the facts and circumstances of the case and
considering the evidence on record, has substituted the
death sentence by imposing imprisonment for life with a
specific direction that he shall not be released from the
prison till the rest of his life. In para 92, this Court
has observed as under :
“92. The matter may be looked at from a slightly different angle. The issue of sentencing has two aspects. A sentence may be excessive and unduly harsh or it may be highly disproportionately inadequate. When an appellant comes to this Court carrying a death sentence awarded by the trial court and confirmed by the High Court, this Court may find, as in the present appeal, that the case just falls short of the rarest of the rare category and may feel somewhat reluctant in endorsing the death sentence. But at the same time, having regard to the nature of the crime, the Court may strongly feel that a sentence of life imprisonment subject to remission normally works out to a term of 14 years would be grossly disproportionate and inadequate. What then should the Court do? If the Court’s option is limited only to two punishments, one a sentence of imprisonment, for all intents and purposes, of not more than 14 years and the other death, the Court may feel tempted and find itself nudged into endorsing the death penalty. Such a course would indeed be disastrous. A far more just, reasonable and proper course would be to expand the options and to take over what, as a matter of fact, lawfully belongs to the Court i.e. the vast hiatus between 14 years’ imprisonment and death. It needs to be emphasised that the Court would take
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recourse to the expanded option primarily because in the facts of the case, the sentence of 14 years’ imprisonment would amount to no punishment at all.”
In the case of Neel Kumar v. State of Haryana3 which is a
case of rape and murder of a minor, while confirming the
conviction, this Court, on the facts and circumstances of
the case and having regard to the evidence on record, has
modified the death sentence with award of life imprisonment
and directed that the accused must serve a minimum of 30
years of jail without remission. Paragraphs 37, 38 and 39
of the said judgment read as under :
“37. A three-Judge Bench of this Court in Swamy Shraddananda (2) v. State of Karnataka (2008) 13 SCC 767, considering the facts of the case, set aside the sentence of death penalty and awarded the life imprisonment but further explained that in order to serve the ends of justice, the appellant therein would not be released from prison till the end of his life.
38. Similarly, in Ramraj v. State of Chhattisgarh (2010) 1 SCC 573, this Court while setting aside the death sentence made a direction that the appellant therein would serve minimum period of 20 years including remissions earned and would not be released on completion of 14 years’ imprisonment.
39. Thus, in the facts and circumstances of the case, we set aside the death sentence and award life imprisonment. The appellant must serve a
3 (2012) 5 SCC 766
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minimum of 30 years in jail without remissions, before consideration of his case for premature release.”
In the case of Selvam v. State4 which is a case involving
murder and rape of a child aged about 9 years, without
interferring with the finding of conviction, this Court, in
the facts and circumstances of the case and considering the
evidence on record, imposed a sentence of 30 years in jail
without remission. In the case of Tattu Lodhi v. State of
Madhya Pradesh5 in a case involving kidnapping of minor girl
aged about 7 years and attempt to rape and murder, in the
facts of the case and the evidence on record, death sentence
was modified to imprisonment for life with a direction not
to release the accused from prison till he completes actual
period of 25 years of imprisonment. Further, in the case of
Raj Kumar v. State of Madhya Pradesh6 in similar
circumstances, this Court has modified death sentence and
awarded life imprisonment and directed the appellant therein
to serve a minimum of 35 years in jail without remission.
Further, in the case of Anil v. State of Maharashtra7 where
4 (2014) 12 SCC 274 5 (2016) 9 SCC 675 6 (2014) 5 SCC 353 7 (2014) 4 SCC 69
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in a case involving murder of a 10 year old boy who was
subjected to carnal intercourse, this Court has held as
under :
36. The legislative policy is discernible from Section 235(2) read with Section 354(3) CrPC, that when culpability assumes the proportions of depravity, the Court has to give special reasons within the meaning of Section 354(3) for imposition of death sentence. A legislative policy is that when special reasons do exist, as in the instant case, the Court has to discharge its constitutional obligations and honour the legislative policy by awarding appropriate sentence, that is, the will of the people. We are of the view that incarceration for a further period of thirty years, without remission, in addition to the sentence already undergone, will be an adequate punishment in the facts and circumstances of the case, rather than death sentence. Ordered accordingly.”
14. The learned counsel appearing for the State has placed
reliance on the judgment of this Court in the case Mukesh &
Anr. v. State (NCT of Delhi) & Ors.8 [known as Nirbhaya
case] in support of her case and submitted that applying the
ratio laid down in the aforesaid judgment, the case falls in
the ‘rarest of rare’ cases attracting death penalty. With
reference to above said arguments of learned counsel for the
State, it is to be noticed that the case of Mukesh (supra)
8 (2017) 6 SCC 1
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is distinguishable on the facts from the case on hand. It
is to be noticed that Mukesh (supra) is a case of gang-rape
and murder of the victim and an attempt to murder of the
male victim. It was the specific case of the prosecution
that the crimes were carried out pursuant to a conspiracy
and the accused were convicted under Section 120-B of the
IPC apart from other offences. Further, as a fact, it was
found in the aforesaid case that the accused-Mukesh had been
involved in other criminal activity on the same night.
Further, it is also to be noticed that in the aforesaid
case, there was a dying declaration, eye witness to the
incident etc. So far as the present case is concerned, it
solely rests on circumstantial evidence. It is the specific
case of the appellant that he was denied the proper legal
assistance in the matter and he is a manhole worker. The
appellant was aged about 50 years. Further, in this case
there is no finding recorded by the courts below to the
effect that there is no possibility of reformation of the
appellant. We are of the view that the reasons assigned by
the trial court as confirmed by the High Court, do not
constitute special reasons within the meaning of Section
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354(3) of the Cr.PC to impose death penalty on the accused.
Taking into account the evidence on record and the totality
of the circumstances of the case, and by applying the test
on the touchstone of case law discussed above, we are of the
view that the case on hand will not fall within the ‘rarest
of rare’ cases. In that view of the matter, we are of the
view that the death sentence imposed by the trial court, as
confirmed by the High Court, requires modification.
Accordingly, this appeal is allowed in part; while
confirming the conviction, recorded by the trial court, as
confirmed by the appellate court, we modify the sentence to
that of life imprisonment with actual period of 25 years,
without any benefit of remission. It is further made clear
that sentences imposed for all offences shall run
concurrently.
....................J. [S.A. Bobde]
....................J. [L. Nageswara Rao]
New Delhi ....................J. January 18, 2019 [R. Subhash Reddy]
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