NARESH Vs THE STATE OF UTTARAKHAND
Bench: HON'BLE MR. JUSTICE R.K. AGRAWAL, HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Judgment by: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
Case number: Crl.A. No.-000394-000395 / 2018
Diary number: 26835 / 2017
Advocates: SONAL JAIN Vs
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOs. 394-395 OF 2018
Naresh & Ors. ... Appellant(s)
Versus
The State of Uttarakhand & Ors. ... Respondent(s)
WITH
CRIMINAL APPEAL NO. 396 OF 2018
J U D G M E N T
Abhay Manohar Sapre, J.
Criminal Appeal Nos.394-395 of 2018
1. These appeals are filed by the accused persons
against the common final judgment and order dated
10.07.2017/17.07.2017 passed by the High Court
of Uttarakhand at Nainital in Criminal Appeal No.91
of 2011 (filed by the complainant) and Government
2
Appeal No.42 of 2011 whereby the High Court
allowed the appeals of the State and the
Complainant and set aside the order dated
16.03.2011 passed by the Additional Judge,
Haridwar in Sessions Trial Nos.286 of 1999 and
found the accused persons, Naresh, Suresh,
Ashish@Sheshraj and Rajendra guilty for
commission of the offences punishable under
Sections 307/34, 323/34, 324/34 and 504 of the
Indian Penal Code, 1860 (hereinafter referred to as
“IPC”) and accordingly sentenced each of them as
under:
Accused Trial Court High Court
Naresh (A-1)
Acquitted under Sections 307/34, 323/34, 324/34 and 504IPC
Convicted under Sections 307/34, 323/34, 324/34 and 504 IPC 5 years R.I. and Rs.5000/- under Section 307 IPC
6 months R.I. and Rs.500/- under Section 323/34 IPC
2 years R.I. and Rs.500/- under
3
Section 324/34 IPC
1 year R.I. and Rs.1000/- under Section 504 IPC
Suresh (A-2)
Acquitted u/s 307/34, 323/34, 324/34 and 504 IPC
Convicted under Section 307/34, 323/34, 324/34 and 504 IPC
6 months R.I. and Rs.500/- under Section 323/34 IPC
2 years R.I. and Rs.500/- under Section 324/34 IPC
1 year R.I. and Rs.1000/- under Section 504 IPC (However, on account of the advance stage of lung cancer, 2 years R.I. u/s 307 IPC)
Ashish@ Shesh Raj (A-3)
Acquitted u/s 307/34, 323/34, 324/34 and 504 IPC
Convicted under Sections 307/34, 323/34, 324/34 and 504 IPC 5 years R.I. and Rs.5000/- under Section 307 IPC
6 months R.I. and Rs.500/- under Section 323/34 IPC
2 years R.I. and Rs.500/- under Section 324/34 IPC
1 year R.I. and Rs.1000/- under Section 504 IPC
4
Rajendra (A-4)
Acquitted u/s 307/34, 323/34, 324/34 and 504 IPC
Convicted under Sections 307/34, 323/34, 324/34 and 504 IPC 5 years R.I. and Rs.5000/- under Section 307 IPC
6 months R.I. and Rs.500/- under Section 323/34 IPC
2 years R.I. and Rs.500/- under Section 324/34 IPC
1 year R.I. and Rs.1000/- under Section 504 IPC
2. In order to appreciate the issue involved in the
appeals, few relevant facts need to be mentioned
hereinbelow.
3. The appellants herein are the accused. They
are Naresh (A-1), Suresh (A-2), Ashish (A-3) and
Rajendra (A-4).
4. These four accused faced prosecution for
commission of offences punishable under Sections
307/34, 323/34, 324/34 and 504 of the IPC.
5
5. In short, the prosecution case against these
four appellants was that on 26.05.1998, they
attacked one person by name “Tej Singh” with axe
and caused injuries to him on his body. The
injuries were abrasion, contusion, and one lacerated
wound (see page 86 of appeal paper book-Annexure-
P/2 doctor’s opinion).
6. It is this incident which led to filing of FIR
(No.83/1998) on 27.05.1998 by PW-4 Jaswir Singh
against four accused in PS Haridwar-Laksar. The
four appellants were accordingly apprehended and
put to trial. The Additional Sessions Judge,
Haridwar, by order dated 16.03.2011, acquitted all
the four appellants (accused).
7. The State and the Complainant felt aggrieved
and filed leave to file appeals before the High Court
seeking permission to question the legality and
correctness of the order of the appellants’ acquittal.
Leave was granted. Naresh Kumar(A-1) also filed
6
Criminal Appeal No.126 of 2011 before the High
Court.
8. By impugned judgment, the High Court
allowed the appeals filed by the Complainant and
the State and set aside the order passed by the
Additional Sessions Judge, Haridwar and sentenced
all the accused persons for the offences punishable
under various sections mentioned supra.
9. However, taking into consideration the disease
suffered by Suresh(A-2), i.e., advanced stage of lung
cancer, he was sentenced to undergo two years
rigorous imprisonment under Section 307 IPC. The
Court directed the State to admit him at Civil
hospital, Roorkee for medical treatment.
10. The appellants (accused) felt aggrieved by the
judgment of the High Court and filed these appeals
by way of special leave in this Court.
11. The short question, which arises for
consideration in these appeals, is whether the High
7
Court was justified in reversing the order of
acquittal passed by the Additional Sessions Judge
and convicting the appellants.
12. Heard Mr. Sushil Kr. Jain, learned senior
counsel for the appellants and Mr. Ashutosh Kumar
Sharma, learned counsel for the respondents.
13. Having heard the learned counsel for the
parties and on perusal of the record of the case, we
are inclined to allow the appeals in part insofar as
Suresh-Accused No.2 (appellant No. 2 herein) is
concerned and acquit him of the charges by
restoring the order of the Additional Sessions
Judge.
14. So far as the remaining three accused-
appellants are concerned, namely, the appellant
Nos.1, 3 and 4, we modify their respective jail
sentences awarded by the High Court mentioned
above and reduced to what they have already
undergone and enhance the fine amount awarded
8
by the High Court, i.e., from Rs.7000/- to
Rs.75,000/- to each appellant.
15. This we are inclined to do for the following
reasons.
16. First, the incident is of 1998 and we are in
2018. In other words, it is now almost 20 years
have passed that this litigation is pending in various
Courts.
17. Second, there were seven injuries noticed by
the doctor on the body of injured-Tej Singh but the
injuries noticed were not very serious in nature as
would be clear from the Doctor's report mentioned
above.
18. Third, Tej Singh survived leaving no disability
much less permanent on his body due to causing of
the injuries and lived for twenty years after the date
of alleged incident and died recently in last week as
was stated by learned counsel for the appellants.
9
19. Fourth, all the appellants(accused) have
undergone almost one year of jail sentence
including remission out of the total jail sentence
awarded by the High Court except appellant No.2 –
Suresh(A-2), who underwent around three months.
20. Fifth, all the appellants were first offender and
were not found involved in any criminal activity in
the last 20 years, though remained on bail
throughout and lastly, appellant Nos. 2 and 3 are
reported to be in Government Service.
21. However, so far as the involvement of appellant
Nos.1, 3 and 4, in commission of offence in
question, is concerned, we have perused the
findings of the High Court qua each and find that no
case for interference on such findings of fact though
of reversal is called for by this Court. In our view, it
is just and proper and, therefore, we uphold the
finding of conviction of appellant Nos.1 , 3, and 4.
10
22. For all these aforementioned reasons, which
are relevant in the facts of this case, we are inclined
to interfere only in the quantum of jail sentence
awarded by the High Court and reduce their jail
sentence to the sentence already undergone and at
the same time consider it just and proper to
enhance the fine amount imposed by the High
Court on appellant Nos.1, 3 and 4.
23. So far as the case of appellant No.2 –
Suresh(A-2) is concerned, we have perused the
finding of the Additional Sessions Judge, which
resulted in his acquittal, and also perused the
finding of the High Court which resulted in his
conviction.
24. Having perused both the findings for deciding
the role and involvement of appellant No.2 – Suresh
in the incident in question, we are inclined to
restore the finding of the Sessions Judge rather
than that of the High Court. In other words, we find
11
that the role and involvement of appellant No.2 -
Suresh is not established beyond reasonable doubt
while inflicting the injuries to Tej Singh and hence,
in our view, appellant No.2-Suresh deserves to be
acquitted of the charges leveled against him. He is
on bail because he is reported to be suffering from
lung cancer.
25. In the light of the foregoing discussion, the
appeals succeed and are allowed in part and the
impugned judgment is modified as under:
26. The jail sentence awarded to appellant Nos.1,
3 and 4 stands modified and is accordingly reduced
to already undergone. In other words, the appellant
Nos.1, 3 and 4 are not now required to undergo any
more jail sentence in connection with the offences in
question.
27. However, as held above, appellant Nos.1, 3 and
4 each of them shall pay a sum of Rs.75,000/- by
way of fine amount to the legal representatives of
12
late Tej Singh (victim) (total Rs.2,25,000/-) or
deposit the said sum (Rs.2,25,000/-) in the Court
for being paid to the legal representatives of late Tej
Singh. The amount of Rs.2,25,000/- be deposited
by appellant Nos.1, 3 and 4 within three months
from the date of the order.
28. Failure to deposit the amount by anyone of
the appellants (Nos.1, 3 & 4) will revive the
impugned judgment and in such event, the
defaulting appellant(s) will be taken into custody to
undergo remaining jail sentence awarded by the
High Court in the impugned judgment.
29. So far as appeal the appeal in respect of
appellant No.2-Suresh is concerned, it is allowed
and the conviction of appellant No.2 stands set
aside. He is accordingly set free. His bail bonds are
cancelled.
13
Criminal Appeal No.396 of 2018
In view of the judgment passed in Criminal
Appeal Nos. 394-395 of 2018, the appeal is disposed
of.
………………………………..J (R.K. AGRAWAL)
…..………………………………J. (ABHAY MANOHAR SAPRE)
New Delhi, April 25, 2018