RAVADA SASIKALA Vs STATE OF ANDHRA PRADESH
Bench: DIPAK MISRA,R. BANUMATHI
Case number: Crl.A. No.-000406-000407 / 2017
Diary number: 37234 / 2016
Advocates: APARNA BHAT Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS.406-407 OF 2017 (@ S.L.P. (Criminal) Nos. 9389-90 of 2016)
Ravada Sasikala …Appellant
Versus
State of Andhra Pradesh & Anr. …Respondents
J U D G M E N T
Dipak Misra, J.
In Chetan Dass v. Kamla Devi1, this Court had
observed:-
“Matrimonial matters are matters of delicate human and emotional relationship. It demands mutual trust, regard, respect, love and affection with sufficient play for reasonable adjustments with the spouse. The relationship has to conform to the social norms as well. …”
2. Though the aforesaid observations were made in the
context of a matrimonial dispute arising out of a proceeding
under Section 13 of the Hindu Marriage Act, 1955 praying
1 (2001) 4 SCC 250
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for dissolution of marriage by granting a decree of divorce,
yet we have commenced our judgment with the same as the
facts of the present case painfully project what a relation in
close proximity can do to a young girl when his proposal for
his marriage is not accepted and he, forgetting the
fundamental facet of human dignity and totally becoming
oblivious of the fact that marriage, as a social institution, is
an affirmance of civilized society order, allows his
unrequited love to be converted to complete venom that
leads him on the path of vengeance, and the ultimate shape
of such retaliation is house trespass by the accused
carrying an acid bottle and pouring it over the head of the
girl, the appellant herein.
3. The necessary facts. On the basis of the statement of
the injured, an FIR under Sections 448 and 307 of the
Indian Penal Code (IPC) was registered at police station
Vallampudi. The injuries sustained by the victim-informant
required long treatment and eventually after recording the
statements of the witnesses, collecting various materials
from the spot and taking other aspects into consideration of
the crime, the investigating agency filed the charge sheet for
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the offences that were originally registered under the FIR
before the competent court which, in turn, committed the
matter to the Court of Session, Vizianagaram. The accused
abjured his guilt and expressed his desire to face the trial.
4. The prosecution, in order to establish the charges
against the accused, examined 12 witnesses and got
marked Ex. P1 to P14 besides bringing 11 material objects
on record. The defence chose not to examine any witness.
It may be noted that on behalf of the defence, one document
Ex. D-1, was marked.
5. The learned Assistant Sessions Judge, Vizianagaram
did not find the accused guilty under Section 307 IPC but
held him guilty under Section 326 and 448 IPC. At the time
of hearing of the sentence under Section 235(2) of the Code
of Criminal Procedure (CrPC), the convict pleaded for mercy
on the foundation of his support to the old parents, the
economic status, social strata to which he belongs and
certain other factors. The learned trial judge, upon hearing
him, sentenced him to suffer rigorous imprisonment for one
year and directed to pay a fine of Rs. 5,000/- with a default
clause under Section 326 IPC and sentenced him to pay a
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fine of Rs. 1000/- for the offence under Section 448 IPC
with a default clause.
6. The State preferred Criminal Appeal No. 1731 of 2007
under Section 377(1) CrPC before the High Court of
Judicature at Hyderabad for the State of Telangana and the
State of Andhra Pradesh for enhancement of sentence.
Being grieved by the judgment of conviction and order of
sentence, the accused-respondent had preferred Criminal
Appeal No. 15 of 2006 before the Sessions Judge,
Vizianagaram which was later on transferred to the High
Court and registered as Transferred Criminal Appeal No.
1052 of 2013.
7. Both the appeals were heard together by the learned
Single Judge who concurred with the view taken by the
learned trial judge as regards the conviction. While dealing
with the quantum of sentence, the learned Judge opined
thus:-
“However, the sentence of imprisonment imposed by the trial Court for the offence under Section 326 I.P.C. is modified to the period which the accused has already undergone, while maintaining the sentence of fine for both the offences.”
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8. At the outset, we must note that the State has not
assailed the said judgment. The appellant, after obtaining
permission of this Court, filed the special leave petition
which we entertained for the simon pure reason it has been
asserted that the period of custody suffered by the accused
is 30 days. It is apt to note here that the
accused-respondent has not challenged the conviction and,
therefore, it has to be assumed that apart from accepting
the judgment of conviction, he must have celebrated the
delight and jubilation of liberty inasmuch as despite the
sustenance of the judgment of conviction, he was not
required to suffer any further imprisonment.
9. The centripodal question, indubitably a disquieting
one, whether the High Court has kept itself alive to the
precedents pertaining to sentencing or has been guided by
some kind of unfathomable and incomprehensible sense of
individual mercy absolutely ignoring the plight and the pain
of the victim; a young girl who had sustained an acid attack,
a horrendous assault on the physical autonomy of an
individual that gets more accentuated when the victim is a
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young woman. Not for nothing, it has been stated stains of
acid has roots forever.
10. As the factual matrix gets unfolded from the judgment
of the learned trial Judge, the appellant after completion of
her intermediate course had accompanied her brother to
Amalapuram of East Godavari District where he was
working as an Assistant Professor in B.V.C. Engineering
College, Vodalacheruvu and stayed with him about a week
prior to the occurrence. Thereafter, she along with her
brother went to his native place Sompuram. At that time,
the elder brother of the accused proposed a marriage
alliance between the accused and the appellant for which
her family expressed unwillingness. The reason for
expressing the unwillingness is not borne out on record but
the said aspect, needless to say, is absolutely irrelevant.
What matters to be stated is that the proposal for marriage
was not accepted. It is evincible from the material brought
on record that the morning of 24.05.2003 became the
darkest and blackest one in her life as the appellant having
a head bath had put a towel on her head to dry, the accused
trespassed into her house and poured a bottle of acid over
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her head. It has been established beyond a trace of doubt by
the ocular testimony and the medical evidence that some
part of her body was disfigured and the disfiguration is due
to the acid attack.
11. In this backdrop, the heart of the matter is whether
the imposition of sentence by the learned Single Judge is
proportionate to the crime in question.
12. In this context, Ms. Aparna Bhat, learned counsel
appearing for the appellant submits that by no stretch of
imagination, the period undergone, that is, 30 days, can be
regarded as appropriate for the offence under Section 326
IPC and definitely not when there is acid attack. She would
further urge that in such a situation, the concept of justice
feels embarrassed and a dent is created in the criminal
justice system. Learned counsel would further submit that
mercy “whose quality is not unstrained”, may be considered
as a virtue in the realm of justice but misplaced sympathy
and exhibition of unwarranted mercy is likely to pave the
path of complete injustice. She has commended us to
certain authorities which we shall, in due course, refer to.
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13. Per contra, contends Mr. Y. Raja Gopala Rao, learned
counsel for the respondent that the occurrence had taken
place long back and with efflux of time, the appellant as well
as the respondent have been leading their individual
separate married lives and, therefore, it would not be
appropriate to interfere with the sentence reduced by the
High Court. It is canvassed by him that the respondent has
not challenged the conviction before the High Court but he
has been leading a reformed life and after a long lapse of
time, to send him to custody would tantamount to injustice
itself.
14. We have noted earlier that the conviction under
Section 326 IPC stands established. The singular issue is
the appropriateness of the quantum of sentence. Almost 27
years back in Sham Sunder v. Puran and another2, the
accused-appellant therein was convicted under Section 304
Part I IPC and while imposing the sentence, the appellate
court reduced the sentence to the term of imprisonment
already undergone, i.e., six months. However, it enhanced
the fine. This Court ruled that sentence awarded was
inadequate. Proceeding further, it opined that:- 2 (1990) 4 SCC 731
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“No particular reason has been given by the High Court for awarding such sentence. The court in fixing the punishment for any particular crime should take into consideration the nature of the offence, the circumstances in which it was committed, the degree of deliberation shown by the offender. The measure of punishment should be proportionate to the gravity of the offence. The sentence imposed by the High Court appears to be so grossly and entirely inadequate as to involve a failure of justice. We are of opinion that to meet the ends of justice, the sentence has to be enhanced.”
After so stating the Court enhanced the sentence to
one of rigorous imprisonment for a period of five years.
15. In Shyam Narain v. State (NCT of Delhi)3, it has
been ruled that primarily it is to be borne in mind that
sentencing for any offence has a social goal. Sentence is to
be imposed regard being had to the nature of the offence
and the manner in which the offence has been committed.
The fundamental purpose of imposition of sentence is based
on the principle that the accused must realise that the
crime committed by him has not only created a dent in the
life of the victim but also a concavity in the social fabric.
The purpose of just punishment is designed so that the
individuals in the society which ultimately constitute the
3 (2013) 7 SCC 77
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collective do not suffer time and again for such crimes. It
serves as a deterrent. The Court further observed that on
certain occasions, opportunities may be granted to the
convict for reforming himself but it is equally true that the
principle of proportionality between an offence committed
and the penalty imposed are to be kept in view. It has to be
borne in mind that while carrying out this complex exercise,
it is obligatory on the part of the court to see the impact of
the offence on the society as a whole and its ramifications
on the immediate collective as well as its repercussions on
the victim.
16. In State of Madhya Pradesh v. Najab Khan and
others4, the High Court of Madhya Pradesh, while
maintaining the conviction under Section 326 IPC read with
Section 34 IPC, had reduced the sentence to the period
already undergone, i.e., 14 days. The two-Judge Bench
referred to the authorities in Shailesh Jasvantbhai v.
State of Gujarat5, Ahmed Hussain Vali Mohammed
Saiyed v. State of Gujarat6, Jameel v. State of Uttar
4 (2013) 9 SCC 509 5 (2006) 2 SCC 359 6 (2009) 7 SCC 254
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Pradesh7 and Guru Basavaraj v. State of Karnataka8
and held thus:-
“In operating the sentencing system, law should adopt the corrective machinery or deterrence based on factual matrix. The facts and given circumstances in each case, the nature of the crime, the manner in which it was planned and committed, the motive for commission of the crime, the conduct of the accused, the nature of weapons used and all other attending circumstances are relevant facts which would enter into the area of consideration. We also reiterate that undue sympathy to impose inadequate sentence would do more harm to the justice dispensation system to undermine the public confidence in the efficacy of law. It is the duty of every court to award proper sentence having regard to the nature of the offence and the manner in which it was executed or committed. The courts must not only keep in view the rights of the victim of the crime but also the society at large while considering the imposition of appropriate punishment.”
In the said case, the Court ultimately set aside the
sentence imposed by the High Court and restored that of
the trial Judge, whereby he had convicted the accused to
suffer rigorous imprisonment for three years.
17. In Sumer Singh v. Surajbhan Singh & others9,
while elaborating on the duty of the Court while imposing
sentence for an offence, it has been ruled that it is the duty 7 (2010) 12 SCC 532 8 (2012) 8 SCC 734 9 (2014) 7 SCC 323
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of the court to impose adequate sentence, for one of the
purposes of imposition of requisite sentence is protection of
the society and a legitimate response to the collective
conscience. The paramount principle that should be the
guiding laser beam is that the punishment should be
proportionate. It is the answer of law to the social
conscience. In a way, it is an obligation to the society which
has reposed faith in the court of law to curtail the evil.
While imposing the sentence it is the court’s accountability
to remind itself about its role and the reverence for the rule
of law. It must evince the rationalised judicial discretion and
not an individual perception or a moral propensity. The
Court further held that if in the ultimate eventuate the
proper sentence is not awarded, the fundamental grammar
of sentencing is guillotined and law does not tolerate it;
society does not withstand it; and sanctity of conscience
abhors it. It was observed that the old saying “the law can
hunt one’s past” cannot be allowed to be buried in an
indecent manner and the rainbow of mercy, for no
fathomable reason, should be allowed to rule. The
conception of mercy has its own space but it cannot occupy
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the whole accommodation. While dealing with grant of
further compensation in lieu of sentence, the Court ruled:-
“We do not think that increase in fine amount or grant of compensation under the Code would be a justified answer in law. Money cannot be the oasis. It cannot assume the centre stage for all redemption. Interference in manifestly inadequate and unduly lenient sentence is the justifiable warrant, for the Court cannot close its eyes to the agony and anguish of the victim and, eventually, to the cry of the society.”
18. In State of Punjab v. Bawa Singh10, this Court, after
referring to the decisions in State of Madhya Pradesh v.
Bablu11 and State of Madhya Pradesh v. Surendra
Singh12, reiterated the settled proposition of law that one of
the prime objectives of criminal law is the imposition of
adequate, just, proportionate punishment which is
commensurate with the nature of crime regard being had to
the manner in which the offence is committed. It has been
further held that one should keep in mind the social interest
and conscience of the society while considering the
determinative factor of sentence with gravity of crime. The
punishment should not be so lenient that it would shock
10 (2015) 3 SCC 441 11 (2014) 9 SCC 281 12 (2015) 1 SCC 222
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the conscience of the society. Emphasis was laid on the
solemn duty of the court to strike a proper balance while
awarding the sentence as imposition of lesser sentence
encourages a criminal and resultantly the society suffers.
19. Recently, in Raj Bala v. State of Haryana and
others13, on reduction of sentence by the High Court to the
period already undergone, the Court ruled thus:-
“Despite authorities existing and governing the field, it has come to the notice of this Court that sometimes the court of first instance as well as the appellate court which includes the High Court, either on individual notion or misplaced sympathy or personal perception seems to have been carried away by passion of mercy, being totally oblivious of lawful obligation to the collective as mandated by law and forgetting the oft quoted saying of Justice Benjamin N. Cardozo, “Justice, though due to the accused, is due to the accuser too” and follow an extremely liberal sentencing policy which has neither legal permissibility nor social acceptability.”
And again:-
“A Judge has to keep in mind the paramount concept of rule of law and the conscience of the collective and balance it with the principle of proportionality but when the discretion is exercised in a capricious manner, it tantamounts to relinquishment of duty and reckless abandonment of responsibility. One cannot remain a total alien to the demand of the
13 (2016) 1 SCC 463
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socio-cultural milieu regard being had to the command of law and also brush aside the agony of the victim or the survivors of the victim. Society waits with patience to see that justice is done. There is a hope on the part of the society and when the criminal culpability is established and the discretion is irrationally exercised by the court, the said hope is shattered and the patience is wrecked.”
20. Though we have referred to the decisions covering a
period of almost three decades, it does not necessarily
convey that there had been no deliberation much prior to
that. There had been. In B.G. Goswami v. Delhi
Administration14, the Court while delving into the issue of
punishment had observed that punishment is designed to
protect society by deterring potential offenders as also by
preventing the guilty party from repeating the offence; it is
also designed to reform the offender and reclaim him as a
law abiding citizen for the good of the society as a whole.
Reformatory, deterrent and punitive aspects of punishment
thus play their due part in judicial thinking while
determining the question of awarding appropriate sentence.
21. The purpose of referring to the aforesaid precedents is
that they are to be kept in mind and adequately weighed
14 (1974) 3 SCC 85
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while exercising the discretion pertaining to awarding of
sentence. Protection of society on the one hand and the
reformation of an individual are the facets to be kept in
view. In Shanti Lal Meena v. State (NCT of Delhi)15, the
Court has held that as far as punishment for offence under
the Prevention of Corruption Act, 1988 is concerned, there
is no serious scope for reforming the convicted public
servant. Therefore, it shall depend upon the nature of
crime, the manner in which it is committed, the propensity
shown and the brutality reflected. The case at hand is an
example of uncivilized and heartless crime committed by the
respondent No. 2. It is completely unacceptable that
concept of leniency can be conceived of in such a crime. A
crime of this nature does not deserve any kind of clemency.
It is individually as well as collectively intolerable. The
respondent No. 2 might have felt that his ego had been hurt
by such a denial to the proposal or he might have suffered a
sense of hollowness to his exaggerated sense of honour or
might have been guided by the idea that revenge is the
sweetest thing that one can be wedded to when there is no
response to the unrequited love but, whatever may be the 15 (2015) 6 SCC 185
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situation, the criminal act, by no stretch of imagination,
deserves any leniency or mercy. The respondent No. 2 might
not have suffered emotional distress by the denial, yet the
said feeling could not to be converted into vengeance to have
the licence to act in a manner like he has done.
22. In view of what we have stated, the approach of the
High Court shocks us and we have no hesitation in saying
so. When there is medical evidence that there was an acid
attack on the young girl and the circumstances having
brought home by cogent evidence and the conviction is
given the stamp of approval, there was no justification to
reduce the sentence to the period already undergone. We
are at a loss to understand whether the learned Judge has
been guided by some unknown notion of mercy or
remaining oblivious of the precedents relating to sentence or
for that matter, not careful about the expectation of the
collective from the court, for the society at large eagerly
waits for justice to be done in accordance with law, has
reduced the sentence. When a substantive sentence of
thirty days is imposed, in the crime of present nature, that
is, acid attack on a young girl, the sense of justice, if we
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allow ourselves to say so, is not only ostracized, but also is
unceremoniously sent to “Vānaprastha”. It is wholly
impermissible.
23. In view of our analysis, we are compelled to set aside
the sentence imposed by the High Court and restore that of
the trial court. In addition to the aforesaid, we are disposed
to address on victim compensation. We are of the
considered opinion that the appellant is entitled to
compensation that is awardable to a victim under the CrPC.
In Ankush Shivaji Gaikwad v. State of Maharashtra16,
the two-Judge Bench referred to the amended provision,
154th Law Commission Report that has devoted entire
chapter to victimology, wherein the growing emphasis was
on the victim.
24. In Laxmi v. Union of India and others17, this Court
observed thus:-
“12. Section 357-A came to be inserted in the Code of Criminal Procedure, 1973 by Act 5 of 2009 w.e.f. 31-12-2009. Inter alia, this section provides for preparation of a scheme for providing funds for the purpose of compensation to the victim or his dependants who have suffered loss or injury as a result of the crime and who require rehabilitation.
16 (2013) 6 SCC 770 17 (2014) 4 SCC 427
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13. We are informed that pursuant to this provision, 17 States and 7 Union Territories have prepared “Victim Compensation Scheme” (for short “the Scheme”). As regards the victims of acid attacks, the compensation mentioned in the Scheme framed by these States and Union Territories is un-uniform. While the State of Bihar has provided for compensation of Rs 25,000 in such Scheme, the State of Rajasthan has provided for Rs 2 lakhs of compensation. In our view, the compensation provided in the Scheme by most of the States/Union Territories is inadequate. It cannot be overlooked that acid attack victims need to undergo a series of plastic surgeries and other corrective treatments. Having regard to this problem, the learned Solicitor General suggested to us that the compensation by the States/Union Territories for acid attack victims must be enhanced to at least Rs 3 lakhs as the aftercare and rehabilitation cost. The suggestion of the learned Solicitor General is very fair.”
25. The Court further directed that the acid attack victims
shall be paid compensation of at least Rs 3 lakhs by the
State Government/Union Territory concerned as the
aftercare and rehabilitation cost. Of this amount, a sum of
Rs. 1 lakh was directed to be paid to such victim within 15
days of occurrence of such incident (or being brought to the
notice of the State Government/Union Territory) to facilitate
immediate medical attention and expenses in this regard.
The balance sum of Rs.2 lakhs was directed to be paid as
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expeditiously as possible and positively within two months
thereafter and compliance thereof was directed to be
ensured by the Chief Secretaries of the States and the
Administrators of the Union Territories.
26. In State of M.P. v. Mehtaab18, the Court directed
compensation of Rs.2 lakhs to be fixed regard being had to
the limited final resources of the accused despite the fact
that the occurrence took place in 1997. It observed that the
said compensation was not adequate and accordingly, in
addition to the said compensation to be paid by the
accused, held that the State was required to pay
compensation under Section 357-A CrPC. For the said
purpose, reliance was placed on the decision in Suresh v.
State of Haryana19.
27. In State of Himachal Pradesh v. Ram Pal20, the
Court opined that compensation of Rs. 40,000/- was
inadequate regard being had to the fact that life of a young
girl aged 20 years was lost. Bestowing anxious
consideration the Court, placing reliance on Suresh (supra),
Manohar Singh v. State of Rajasthan and Ors.21 and 18 (2015) 5 SCC 197 19 (2015) 2 SCC 227 20 (2015) 11 SCC 584 21 (2015) 3 SCC 449
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Mehtaab (supra), directed that ends of justice shall be best
subserved if the accused is required to pay a total sum of
Rs.1 lakh and the State to pay a sum of Rs.3 lakhs as
compensation.
28. Regard being had to the aforesaid decisions, we direct
the accused-respondent No. 2 to pay a compensation of
Rs.50,000/- and the State to pay a compensation of Rs.3
lakhs. If the accused does not pay the compensation
amount within six months, he shall suffer further rigorous
imprisonment of six months, in addition to what has been
imposed by the trial court. The State shall deposit the
amount before the trial court within three months and the
learned trial Judge on proper identification of the victim,
shall disburse it in her favour.
29. The criminal appeals are allowed to the extent
indicated above.
………………..J. (Dipak Misra)
…………………J. (R. Banumathi) New Delhi; February 27, 2017