SHANKAR Vs THE STATE OF MAHARASHTRA
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.-000390-000390 / 2019
Diary number: 37288 / 2018
Advocates: SUDHANSHU S. CHOUDHARI Vs
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 390 OF 2019 (Arising out of (Crl.) No(s).9920/2018)
SHANKAR & ORS. Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
J U D G M E N T
BANUMATHI, J.:
(1) Leave granted.
(2) Being aggrieved by the conviction under Sections 436 and
323 I.P.C. read with Section 34 I.P.C. the appellants no.1 to 3
have preferred this appeal.
(3) Appellant no.1-Shankar @ Shankar Harale and respondent
no.2-Namdeo @ Namdeo Satwaji Harale (complainant) are the real
brothers. Their agricultural lands are adjacent to each other
and there was dispute between them on account of boundary of
the field. On 21st May, 2009, respondent no.2-Namdeo
(complainant) along with his two sons went to the Tehsil
Office. At about 5.00 p.m. the appellants went to the hut of
the second respondent (complainant) and there was wordy quarrel
between the appellants and Dhondubai (PW-3) and Kanupatra @
Kanopatra (PW-4) who are wife and daughter-in-law of the
2
complainant. During the wordy quarrel, appellant no.2-Vivek
pelted stones and the same hit on Dhondubai (PW-3). On being
exhorted by appellant no.1-Shankar, appellant no.3-Parvatibai
wife of appellant no. 1 set fire to the house of the second
respondent-complainant. On the complaint lodged by the second
respondent-Namdeo law was set in motion. On completion of
investigation charge-sheet was filed against the appellants
under sections 436, 323, 504 and 506 IPC.
(4) Based on the evidence of injured witness Dhondubai (PW-3)
and Kanupatra (PW-4) and also taking into consideration the
evidence of Dr. Dattarao Mirzapure (PW-8) who issued injury
certificate to Dhondubai (PW-3), the Trial Court convicted the
appellants under Sections 436 read with section 34 IPC and 323
I.P.C. read with Section 34 I.P.C. and sentenced them to
undergo rigorous imprisonment for five years and six months
respectively.
(5) In appeal, the High Court affirmed the conviction of the
appellants under Section 436 I.P.C. read with Section 34 I.P.C.
and the conviction under Section 323 I.P.C. and also maintained
the sentence of imprisonment on each of the appellants-accused.
Being aggrieved, the appellants preferred this appeal.
(6) We have heard Mr. Sudhanshu S. Choudhari, learned counsel
appearing for the appellants, Mr. Venkata Krishna Kunduru,
learned counsel appearing for the respondent-State and Mr.
Shakul R. Ghatole, learned counsel appearing for respondent
3
no.2 (complainant) and also perused the impugned judgment and
the evidence/materials on record.
(7) Dhondubai (PW-3) and Kanupatra (PW-4) are the eye-
witnesses to the occurrence. In her evidence Dhondubai (PW-3)
has stated that appellant no.2-Vivek pelted stones towards her
which hit on her head and that she sustained injuries.
Dhondubai (PW-3) further stated that on being exhorted by
appellant no.1-Shankar Harale appellant no.3-Parvatibai set
fire to her house. The evidence of Dhoundubai (PW-3) is
corroborated by Kanupatra (PW-4), daughter-in-law of the second
respondent-Namdeo (complainant).
(8) By a careful consideration of evidence of Dhondubai (PW-3)
and Kanupatra (PW-4), it is seen that appellant no.2-Vivek who
is said to have wordy quarrel and pelted stones on Dhondubai
(PW-3). The overt act of setting fire to the house is not
attributed to him by either of the witnesses. Equally we do
not find any evidence to hold that the second appellant-Vivek
shared only common intention with appellants no.1 and 3 to
invoke section 34 I.P.C. and to maintain the conviction of the
second appellant-Vivek under Section 436 I.P.C. read with
Section 34 I.P.C. The conviction of the second appellant-Vivek
under Section 436 read with Section 34 I.P.C. is therefore set
aside and appeal of second appellant which is allowed to that
extent.
4
(9) However, the conviction of appellant no.1-Shankar Harale
and appellant no.3-Parvatibai under Section 436 read with
Section 34 I.P.C. is confirmed. But so far as the act of the
second appellant-Vivek hitting Dhondubai (PW-3) with the stone,
the conviction of the second appellant-Vivek under Section 323
I.P.C. is sustained.
(10) The appellants have filed a memo of compromise stating
therein that they have compromised the matter with the second
respondent-Namdeo (complainant). Mr. Shakul R. Ghatole,
learned counsel appearing for the second respondent, has stated
that the second respondent-Namdeo (complainant) is an aged
person and he has reconciled with his brother-appellant no.1,
Shankar Harale and voluntarily entered into compromise and
submitted that the said compromise be taken into consideration.
(11) In Ishwar Singh v. State of Madhya Pradesh, (2008) 15 SCC
667, this Court held that in a non-compoundable offence the
compromise between the parties is a relevant factor to be taken
into consideration in considering the quantum of sentence. In
paras 13 and 14 of Ishwar Singh (supra) it was held as under :
“13. In Jetha Ram v. State of Rajasthan (2006)
9 SCC 255, Murugesan v. Ganapathy Velar (2001)
10 SCC 504 and Ishwarlal v. State of M.P.
(2008) 15 SCC 671 this Court, while taking into
account the fact of compromise between the
parties, reduced sentence imposed on the
appellant-accused to already undergone, though
the offences were not compoundable. But it was
also stated that in Mahesh Chand v. State of
5
Rajasthan 1990 Supp SCC 681 such offence was
ordered to be compounded.
14. In our considered opinion, it would not be
appropriate to order compounding of an offence
not compoundable under the Code ignoring and
keeping aside statutory provisions. In our
judgment, however, limited submission of the
learned counsel for the appellant deserves
consideration that while imposing substantive
sentence, the factum of compromise between the
parties is indeed a relevant circumstance which
the Court may keep in mind.”
Insofar as the conviction of appellant no.1-Shankar Harale and
appellant no.3-Parvatibai under Section 436 I.P.C. read with
Section 34 IPC it would not be appropriate to compound the
offence which is not compoundable under the Code ignoring the
statutory provisions. However, taking into consideration the
relationship of the parties and the factum of compromise
between the parties which is a relevant circumstance, the
sentence of imprisonment imposed upon the appellants no.1 and 3
under Sections 436 read with Section 34 I.P.C. is modified to
the period already undergone by them. Insofar as the
conviction of the appellants no.1 and 3 under Section 323
I.P.C. in view of the compromise between the parties the
conviction of the appellants under Section 323 I.P.C. is set
aside and they are acquitted of the charge under Section 323
I.P.C. in terms of Section 320(8) of the Cr.P.C.
6
(12) So far as the second appellant-Vivek is concerned his
conviction under Section 436 read with Section 34 I.P.C is set
aside and he is acquitted of the charge. Insofar as his
conviction under Section 323 I.P.C. is concerned, in view of
compromise entered into between the parties, the conviction of
the second appellant-Vivek is set aside and he is acquitted
under Section 320(8) of the Cr.P.C.
(13) The appeal is partly accordingly allowed.
.........................J. (R. BANUMATHI)
.........................J. (R. SUBHASH REDDY)
NEW DELHI, FEBRUARY 26, 2019.