SITA RAM Vs STATE OF NCT OF DELHI
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-001014-001014 / 2019
Diary number: 20813 / 2018
Advocates: BHARTI TYAGI Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No(s). 1014 OF 2019 (Arising out of SLP(Crl.) No(s).9396 of 2010)
SITA RAM Appellant(s) VERSUS
STATE OF NCT OF DELHI Respondent(s)
J U D G M E N T BANUMATHI, J.:
Leave granted.
(2) This appeal arises out of judgment and order dated
15.02.2018 of the High Court of Delhi at New Delhi in Criminal
Appeal No.333 of 2002 in and by which the High Court has
affirmed the conviction of the appellant-Sita Ram (A-2) under
Sections 302 and 323 read with 34 of the I.P.C. and the
sentence of life imprisonment imposed upon him.
(3) Briefly stated the case of the prosecution is that on 2nd
July, 1990 – 10:00 p.m., injured Kala Wati (PW-19), wife of
deceased-Mangal Singh, was going along with her husband to her
house after closing tea shop at Kardam Puri. When they reached
near the shop of Girdhari Lal (A-1 since dead), they found the
appellant-Sita Ram (A-2), Ram Pal (A-3) and Ram Phal (A-3)
there. Deceased-Mangal Singh asked Girdhari Lal (A-1) not to
tap/hook the electricity from the electric pole connecting his
house. Girdhari Lal (A-1) got annoyed and objected to the
questioning by deceased-Mangal Singh and all the accused
alleged to have abused deceased-Mangal Singh. Ram Pal (A-3)
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gave the blow on the head of deceased-Mangal Singh and Sita Ram
(A-2) and Ram Phal (A-4) gave blows with Danda and hockey stick
respectively on deceased-Mangal Singh. Kala Wati (PW-19), wife
of deceased, who tried to intervene also sustained injury on
her hand. On hearing the noise Brij Mohan (A-5) came there.
When Raj Kumar (PW-9), Leela Wati (PW-4) and Jai Singh (PW-14)
came to save her, other accused caused injuries Jai Singh and
Raj Kumar (PW-9) and Leela Wati (PW-4). Brij Mohan (A-5),
Subhash (A-9) and Rajender (A-6) are said to have attacked Raj
Kumar (PW-9) who also sustained injuries. Injured were taken
to the hospital. Mangal Singh succumbed to injuries. On the
complaint lodged by Raj Kumar (PW-9), FIR was registered under
Sections 147, 148, 307 and 323 I.P.C. which was subsequently
altered to Section 302 I.P.C. Dr. M.P. Sarangi (PW-6)
conducted the post-mortem on the dead body of deceased-Mangal
Singh. He noticed lacerated wound at the top of head of size 3
cm x 0.5 cms; lacerated wound on right parieto temporal region
of head of size 2 cm x 3 cm; lacerated wound of 1 cm x 5 cm
above the upper part of right ear etc. He opined that injuries
no.1 to 3 were fatal and sufficient to cause death in the
ordinary course of nature. On completion of the investigation,
the chargesheet was filed against A-1 to A-4 under Sections
325, 323 and 302 read with 34 I.P.C.
(4) To bring home the guilt of the accused, prosecution has
examined Kala Wati (PW-19), wife of the deceased, and Raj Kumar
(PW-9), son of the deceased, Leela Wati (PW-4), Jai Singh (PW-
14), Vijay Kumar (PW-13) and other eye-witnesses. Upon
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consideration of the oral and documentary evidence, the Trial
Court convicted A-2 to A-4 under Section 302 read with 34
I.P.C. and sentenced them to undergo life imprisonment. Brij
Mohan (A-5), Rajender (A-6) and Subhash (A-9) were convicted
under Sections 323 read with 34 I.P.C. and were sentenced to
undergo rigorous imprisonment for six months. Rajesh (A-7) and
Manphool (A-8) were acquitted. Girdhari (A-1) died during trial
and the charges abated against him.
(5) Being aggrieved, the accused preferred appeal before the
High Court. The High Court vide impugned judgment dated
15.02.2018 dismissed the appeal preferred the appeal by Sita
Ram (A-2) thereby affirming his conviction and sentence of
imprisonment imposed upon him by the Trial Court. During the
pendency of the appeal before the High Court, Ram Pal (A-3) and
Ram Phal (A-4) also died and the charges stood abated against
them. The appeal preferred by Brij Mohan (A-5), Rajender (A-6)
and Subhash (A-9) were partly allowed. The High Court affirmed
their conviction under Sections 323 read with 34 I.P.C. but
reduced the sentence of imprisonment to the period already
undergone and enhanced the fine amount to Rs.10,000/-. Being
aggrieved by dismissal of his appeal, the appellant-Sita Ram
(A-2) has preferred this appeal.
(6) We have heard Mrs. Bharti Tyagi, learned counsel appearing
for the appellant and Mr. K.M. Natraj, learned Additional
Solicitor General appearing for the respondent-State, and also
perused the impugned judgment and the evidence/materials on
record.
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(7) The evidence of the injured eye-witnesses, Kala Wati (PW-
19) and Raj Kumar (PW-9), is impliedly corroborated the
evidence of Leela Wati (PW-4) and Jai Singh (PW-14). Since,
Kala Wati (PW-19) sustained injuries, being injured witness,
the evidence of Kala Wati stands on higher footing. The
evidence of all witnesses are cogent and consistent that
deceased-Mangal Singh was attacked by accused no.1 to 4 with
hockey stick and danda. Accused Girdhari (A-1), Ram Pal (A-3)
and Ram Phal (A-4) are dead.
(8) Mrs. Bharti Tyagi, learned counsel appearing for the
appellant-Sita Ram (A-2), has submitted that the occurrence was
not premeditated one and that only deceased-Mangal Singh and
his wife-Kala Wati (PW-19) while on the way back from tea shop
to their house questioned Girdhari (A-1) as to the alleged
tapping of the electricity which resulted in oral quarrel and,
therefore, the entire occurrence has happened in a heat of
passion and, therefore, the High Court was not right in
convicting the appellant under Section 302 read with 34 I.P.C.
and the act of the accused squarely falls under Exception 4 to
Section 300 I.P.C.
(9) Mr. K.M. Natraj, learned Additional Solicitor General
appearing for the respondent-State, has taken us through the
evidence and reiterated the findings of the High Court to
submit that the High Court has rightly convicted the appellant-
Sita Ram (A-2) under Section 302 read with 34 I.P.C. and there
is no ground warranting interference with the impugned judgment
of the High Court.
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(10) The only question falling for consideration is whether the
conviction of the appellant under Section 302 read with 34
I.P.C. can be sustained. As pointed out by learned counsel for
the appellant that there was no premeditation for the
occurrence. On 2nd July, 1990 at 10:00 p.m. when deceased-
Mangal Singh and his wife-Kala Wati (PW-19) were returning back
to their house after closing their tea shop, on the way they
questioned Girdhari (A-1) as to his alleged tapping the
electricity from electric pole. This has led to oral
altercation between the parties, during which the appellant-
Sita Ram (A-2), Girdhari (A-1), Ram Pal (A-3) and Ram Phal (A-
4) have attacked deceased-Mangal Singh with hockey stick and
danda. It is to be pointed out that the accused were not armed
with weapon earlier; it appears that they have picked hockey
stick and danda during the course of the sudden fight.
(11) In order to attract Exception 4 to Section 300 I.P.C. the
following ingredients have to be established :
(i) The crime must be committed without premeditation;
(ii) It must be committed in a sudden fight in the heat of passion upon a sudden quarrel;
(iii) The Offender should not have taken undue advantage;
(iv) The Offender should not have acted in a cruel or unusual manner;
(12) As discussed earlier the occurrence was without
premeditation and sudden fight between the parties started in
the heat of passion upon a sudden quarrel. The occurrence
happened when deceased-Mangal Singh as his way back home
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questioned Girdhari (A-1) as to his conduct of tapping
electricity from the pole. The appellant-Sita Ram (A-2) was
not pre-armed and other accused were also not pre-armed.
Though, deceased-Mangal Singh has sustained as many as nine
injuries, except injury no(s).1 to 3 which are the injuries
caused on the head and all other injuries are on the hand,
shoulder, arms etc.
(13) Considering the nature of the injuries sustained by
deceased-Mangal Singh, it cannot be said that the appellant-
Sita Ram (A-2) and other accused have taken undue advantage of
deceased-Mangal Singh in attacking him. Having regard to the
facts and circumstances of the case, in our view, the
conviction of the appellant-Sita Ram (A-2) under Section 302
read with 34 I.P.C. deserves to be modified under Section 304
Part II I.P.C.
(14) In the result, the conviction of the appellant under
Section 302 read with 34 I.P.C. is modified under Section 304
Part II I.P.C. The appellant-Sita Ram is sentenced to undergo
rigorous imprisonment for a period of eight years. The appeal
is partly allowed.
.........................J. (R. BANUMATHI)
.........................J. (A.S. BOPANNA)
NEW DELHI, JULY 09, 2019.