SURAIN SINGH Vs STATE OF PUNJAB
Bench: A.K. SIKRI,R.K. AGRAWAL
Case number: Crl.A. No.-002284-002284 / 2009
Diary number: 34571 / 2008
Advocates: ANUPAM LAL DAS Vs
KULDIP SINGH
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REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 2284 OF 2009
Surain Singh .... Appellant(s)
Versus
The State of Punjab .... Respondent(s)
J U D G M E N T
R.K. Agrawal, J.
1) This appeal has been filed against the judgment and
order dated 02.09.2008 passed by the High Court of Punjab &
Haryana at Chandigarh in Criminal Appeal No. 209-DB of
1998 whereby the Division Bench of the High Court confirmed
the order dated 26.03.1998 passed by the court of Additional
Sessions Judge, Faridkot in Sessions Case No. 33 of 1995
wherein the appellant herein was convicted under Sections
302, 307 and 324 of the Indian Penal Code, 1860 (in short ‘the
IPC’) and sentenced to imprisonment for life along with fine.
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2) Brief facts:
(a) Prosecution story, in brief, is that there was dispute
between one Shri Amrik Singh-the complainant and his
relatives on one side and accused persons on the other side
regarding their turn of irrigating their fields. On account of
this, earlier also there had been incidents of assaulting each
other. In the circumstances, both the parties were facing
proceedings under Sections 107/151 of the Code of Criminal
Procedure, 1973 (in short ‘the Code’) before the Executive
Magistrate, Faridkot.
(b) On 17.02.1995, when both the parties had come to the
court of Executive Magistrate, Faridkot, the complainant
(PW-1) along with his family members, viz., Raj Singh (PW-3),
Harbans Singh (since deceased), Sukhchain Singh (PW-2),
Mander Singh, Santa Singh (since deceased), Gursewak Singh,
Banta Singh and others was present in the court premises
whereas from the side of accused Surain Singh (the
appellant-accused) along with Jhanda Singh, Jasmail Singh,
Darshan Singh, Pal Singh, Boota Singh had also come to the
court in order to attend the proceedings.
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(c) At about 11:00 a.m., both the sides started quarrelling
and had a heated exchange of words as Surain Singh (the
appellant-accused) objected to the presence of Bhajan Singh,
who was relative of Amrik Singh and not a party to the
proceedings. Surain Singh-the appellant-accused, took out
his Kirpan and gave a blow to Bhajan Singh. When the
complainant party tried to stop the appellant-accused, he gave
a Kirpan blow to Mander Singh. He also assaulted Harbans
Singh (since deceased) with Kirpan. Darshan Singh also took
out his Kirpan and started giving blows to Santa Singh (since
deceased). The injured were taken to Guru Gobind Singh
Medical Hospital Faridkot, where Santa Singh and Harbans
Singh succumbed to their injuries.
(d) A First Information Report (FIR) being No. 14 dated
17.02.1995 was registered at Police Station, Faridkot by the
complainant under Sections 302, 307, 324, 326, 148, 149 of
the IPC and the case was committed to the Court of Sessions
as Sessions Case No. 33 of 1995.
(e) Learned Additional Sessions Judge, vide order dated
26.03.1998, convicted the appellant-accused under Sections
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302, 307 and 324 of the IPC and sentenced him to undergo
rigorous imprisonment (RI) for life along with fine for the
murder of Harbans Singh and Santa Singh. The appellant
herein was further sentenced to rigorous imprisonment (RI) for
1 (one) year for the offence under Section 324 of the IPC with
the direction that all the sentences shall run concurrently.
Since we are not concerned with the conviction and sentence
passed against the other accused in the present case, we
refrain from referring to the same.
f) Being aggrieved by the order dated 26.03.1998, the
appellant herein preferred an appeal being Criminal Appeal
No. 209-DB of 1998 before the High Court. The Division
Bench of the High Court, vide order dated 02.09.2008, partly
allowed the appeal of the appellant-accused while maintaining
the conviction and sentence with regard to murder of Harbans
Singh under Section 302 of the IPC, infliction of injury to
Sukhchain Singh under Section 307 of the IPC and infliction
of injuries on the person of Bhajan Singh and Mander Singh
under Section 324 of the IPC and acquitted him of the charge
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under Section 302 of the IPC for the commission of murder of
Santa Singh.
g) Aggrieved by the order dated 02.09.2008, the
appellant-accused has filed this appeal by way of special leave
before this Court.
3) Heard learned counsel for the parties and perused the
material on record.
4) The only point for consideration before this Court is
whether the appellant-accused has made out a case for
conviction under Section 304 Part II instead of Section 302 of
the IPC?
5) Since the point for consideration is very limited in the
instant case, there is no need to traverse all the factual details
rather those having a bearing on the present appeal.
6) Before proceeding further, it is relevant to produce
Section 300 which is as under:-
“300.Murder--.Except in the case hereinafter excepted, culpable homicide is murder, if the act by which the death is caused is done with the intention of causing death, or--
Secondly-- If it is done with the intention of causing such bodily injury as the offender knows to be likely to cause the death of the person to whom the harm is caused, or--
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Thirdly-- If it is done with the intention of causing bodily injury to any person and the bodily injury intended to be inflicted is sufficient in the ordinary course of nature to cause death, or—
Fourthly—If the person committing the act knows that it is so imminently dangerous that it must, in all probability, cause death or such bodily injury as is likely to cause death, and commits such act without any excuse for incurring the risk of causing death or such injury as aforesaid.
Exception 1.—When culpable homicide is not murder.— Culpable homicide is not murder if the offender, whilst deprived of the power of self-control by grave and sudden provocation, causes the death of the person who gave the provocation or causes the death of any other person by mistake or accident.
……x…..xx…..xx….. x………. ……x…..xx…..xx….. x………. ……x…..xx…..xx….. x……….
Exception 4-- Culpable homicide is not murder if it is committed without premeditation in a sudden fight in the heat of passion upon a sudden quarrel and without the offender having taken undue advantage or acted in a cruel or unusual manner.
Explanation- It is immaterial in such cases which party offers the provocation or commits the first assault. ……….”
7) Exception 4 to Section 300 of the IPC applies in the
absence of any premeditation. This is very clear from the
wordings of the Exception itself. The exception contemplates
that the sudden fight shall start upon the heat of passion on a
sudden quarrel. The fourth exception to Section 300 IPC
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covers acts done in a sudden fight. The said Exception deals
with a case of provocation not covered by the first exception,
after which its place would have been more appropriate. The
Exception is founded upon the same principle, for in both
there is absence of premeditation. But, while in the case of
Exception 1 there is total deprivation of self-control, in case of
Exception 4, there is only that heat of passion which clouds
men’s sober reason and urges them to deeds which they would
not otherwise do. There is provocation in Exception 4 as in
Exception 1, but the injury done is not the direct consequence
of that provocation. In fact, Exception 4 deals with cases in
which notwithstanding that a blow may have been struck, or
some provocation given in the origin of the dispute or in
whatever way the quarrel may have originated, yet the
subsequent conduct of both parties puts them in respect of
guilt upon an equal footing. A “sudden fight” implies mutual
provocation and blows on each side. The homicide committed
is then clearly not traceable to unilateral provocation, nor
could in such cases the whole blame be placed on one side.
For if it were so, the Exception more appropriately applicable
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would be Exception 1. There is no previous deliberation or
determination to fight. A fight suddenly takes place, for which
both parties are more or less to be blamed. It may be that one
of them starts it, but if the other had not aggravated it by his
own conduct it would not have taken the serious turn it did.
There is then mutual provocation and aggravation, and it is
difficult to apportion the share of blame which attaches to
each fighter. The help of Exception 4 can be invoked if death is
caused (a) without premeditation, (b) in a sudden fight, (c)
without the offenders having taken undue advantage or acted
in a cruel or unusual manner, and (d) the fight must have
been with the person killed. To bring a case within Exception 4
all the ingredients mentioned in it must be found. It is to be
noted that the “fight” occurring in Exception 4 to Section 300
IPC is not defined in IPC. It takes two to make a fight. Heat of
passion requires that there must be no time for the passions
to cool down and in this case, the parties had worked
themselves into a fury on account of the verbal altercation in
the beginning. A fight is a combat between two and more
persons whether with or without weapons. It is not possible to
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enunciate any general rule as to what shall be deemed to be a
sudden quarrel. It is a question of fact and whether a quarrel
is sudden or not must necessarily depend upon the proved
facts of each case. For the application of Exception 4, it is not
sufficient to show that there was a sudden quarrel and there
was no premeditation. It must further be shown that the
offender has not taken undue advantage or acted in a cruel or
unusual manner. The expression “undue advantage” as used
in the provision means “unfair advantage”.
8) In State of A.P. vs. Rayavarapu Punnayya and
Another (1976) 4 SCC 382, this Court while drawing a
distinction between Section 302 and Section 304 held as
under:-
“12. In the scheme of the Penal Code, “culpable homicide” is genus and “murder” its specie. All “murder” is “culpable homicide” but not vice-versa. Speaking generally, “culpable homicide” sans “special characteristics of murder”, is “culpable homicide not amounting to murder”. For the purpose of fixing punishment, proportionate to the gravity of this generic offence, the Code practically recognises three degrees of culpable homicide. The first is, what may be called, “culpable homicide of the first degree”. This is the greatest form of culpable homicide, which is defined in Section 300 as “murder”. The second may be termed as “culpable homicide of the second degree”. This is punishable under the first part of Section 304. Then, there is “culpable homicide of the third degree”. This is the lowest type of culpable homicide and the punishment provided for it is, also, the lowest among the punishments provided for the three
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grades. Culpable homicide of this degree is punishable under the second part of Section 304.
21. From the above conspectus, it emerges that whenever a court is confronted with the question whether the offence is “murder” or “culpable homicide not amounting to murder”, on the facts of a case, it will be convenient for it to approach the problem in three stages. The question to be considered at the first stage would be, whether the accused has done an act by doing which he has caused the death of another. Proof of such causal connection between the act of the accused and the death, leads to the second stage for considering whether that act of the accused amounts to “culpable homicide” as defined in Section 299. If the answer to this question is prima facie found in the affirmative, the stage for considering the operation of Section 300 of the Penal Code, is reached. This is the stage at which the court should determine whether the facts proved by the prosecution bring the case within the ambit of any of the four clauses of the definition of “murder” contained in Section 300. If the answer to this question is in the negative the offence would be “culpable homicide not amounting to murder”, punishable under the first or the second part of Section 304, depending, respectively, on whether the second or the third clause of Section 299 is applicable. If this question is found in the positive, but the case comes within any of the exceptions enumerated in Section 300, the offence would still be “culpable homicide not amounting to murder”, punishable under the first part of Section 304, of the Penal Code.”
9) In Budhi Singh vs. State of Himachal Pradesh (2012)
13 SCC 663 this Court has held as under:-
18. The doctrine of sudden and grave provocation is incapable of rigid construction leading to or stating any principle of universal application. This will always have to depend on the facts of a given case. While applying this principle, the primary obligation of the court is to examine from the point of view of a person of reasonable prudence if there was such grave and sudden provocation so as to reasonably conclude that it was possible to commit the offence of culpable homicide, and as per the facts, was not a culpable homicide amounting to murder. An offence
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resulting from grave and sudden provocation would normally mean that a person placed in such circumstances could lose self-control but only temporarily and that too, in proximity to the time of provocation. The provocation could be an act or series of acts done by the deceased to the accused resulting in inflicting of injury. 19. Another test that is applied more often than not is that the behaviour of the assailant was that of a reasonable person. A fine distinction has to be kept in mind between sudden and grave provocation resulting in sudden and temporary loss of self-control and the one which inspires an actual intention to kill. Such act should have been done during the continuation of the state of mind and the time for such person to kill and reasons to regain the dominion over the mind. Once there is premeditated act with the intention to kill, it will obviously fall beyond the scope of culpable homicide not amounting to murder…..”
10) In Kikar Singh vs. State of Rajasthan (1993) 4 SCC
238, this Court held as under:-
“8. The counsel attempted to bring the case within Exception 4. For its application all the conditions enumerated therein must be satisfied. The act must be committed without premeditation in a sudden fight in the heat of passion; (2) upon a sudden quarrel; (3) without the offender’s having taken undue advantage; (4) and the accused had not acted in a cruel or unusual manner. Therefore, there must be a mutual combat or exchanging blows on each other. And however slight the first blow, or provocation, every fresh blow becomes a fresh provocation. The blood is already heated or warms up at every subsequent stroke. The voice of reason is heard on neither side in the heat of passion. Therefore, it is difficult to apportion between them respective degrees of blame with reference to the state of things at the commencement of the fray but it must occur as a consequence of a sudden fight i.e. mutual combat and not one side track. It matters not what the cause of the quarrel is, whether real or imaginary, or who draws or strikes first. The strike of the blow must be without any intention to kill or seriously injure the other. If two men start fighting and one of them is unarmed while the other uses a deadly weapon, the one who uses such weapon must be held to have taken an
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undue advantage denying him the entitlement to Exception 4. True the number of wounds is not the criterion, but the position of the accused and the deceased with regard to their arms used, the manner of combat must be kept in mind when applying Exception 4. When the deceased was not armed but the accused was and caused injuries to the deceased with fatal results, the Exception 4 engrafted to Section 300 is excepted and the offences committed would be one of murder. 9. The occasion for sudden quarrel must not only be sudden but the party assaulted must be on an equal footing in point of defence, at least at the onset. This is specially so where the attack is made with dangerous weapons. Where the deceased was unarmed and did not cause any injury to the accused even following a sudden quarrel if the accused has inflicted fatal blows on the deceased, Exception 4 is not attracted and commission must be one of murder punishable under Section 302. Equally for attracting Exception 4 it is necessary that blows should be exchanged even if they do not all find their target. Even if the fight is unpremeditated and sudden, yet if the instrument or manner of retaliation be greatly disproportionate to the offence given, and cruel and dangerous in its nature, the accused cannot be protected under Exception 4….”
11) Now, we have to consider the facts of this case on the
touchstone of Section 300 Exception 4 in order to find out
whether the case falls under the same or not. During the
course of hearing, learned counsel for the appellant-accused
strenuously contended before this Court that the High Court
recorded a categorical finding that “an inescapable conclusion
that can be drawn is that it was a case of sudden fight where
the attack was without pre-meditation.” He further contended
that despite holding so, the High Court erroneously convicted
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the appellant-accused under Section 302 of the IPC instead of
Section 304 Part II on the ground that the appellant-accused
had acted in cruel manner and had caused injuries to six
persons and a death.
12) The appellant-accused, at the relevant time, was wearing
Kirpan and he took out the same and gave 3 or 4 blows on the
left side of the chest of Bhajan Singh. When the other side
came to his rescue, the appellant-accused gave a blow on the
back side of the waist of Mander Singh. The
appellant-accused was further found to have given a blow on
the backside of the left shoulder of Amrik Singh-the
complainant and also two blows each using Kirpan on the
right flank of Sukhchain Singh and Harbans Singh.
13) In view of the above, it is relevant to quote the statement
of Dr. Sarabjit Singh Sandhu (PW-4), who conducted the
autopsy on the body of Harbans Singh, which is as under:-
“On the same day, at 4.50 p.m. I also conducted the post mortem examination on the dead body of Harbans Singh S/o Mandir Singh R/o Pakhi Khurd 27 years age, male brought by ASI Sukhdev Singh and HC Parson Singh No. 1432 of P.S. City Faridkot. Body was identified by Bohar Singh S/o Ajmer Singh and Tej Singh S/o Kartar Singh. Length of the body was 5’9”. It was dead body of moderately built and moderately nourished young man wearing Sweater, Shirt, Jarsi, Paint,
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Kachha, Turban, Short Kirpan with black thread, White metallic kara in right forearm. P.M. staining as present series of marked patches at the back of trunk and lower limbs. Rigor mortis was present in the neck muscles and upper limbs. Absent in lower limbs (developing stage) clothes were blood stained and corresponding holes were present with clothes. I found the following injuries on his person:-
1. An onlique stab wound 3 x 0.5 cm was present on the lateral side of right side of chest in mid Axiliary line 22 cm below the Axillary apax. C.B.P. it was bone deep.
2. A transverse stab wound 2.0 x 5 cm was presentation the right side back of abdomen, 8 cms below and lateral of injury no. 1 on exploring, it was going medially and in words cutting subcutaneous tissue, muscles, right kidney. Peritoneum and large intestine. Peritoneum cavity contained above 1000 C.C. of fluid and clotted blood. Stomach contained about 150 C.C. of semi digested food. All other organs were healthy.
All the injuries were anti mortem in nature. The cause of death in this case in my opinion was due to right kidney (hemorrhage and shock) and large intestine, as a result of injury no. 2 which was sufficient to cause death in ordinary course of nature.”
14) In the instant case, it is evident from the materials on
record that there was bitter hostility between the warring
factions to which the accused and the deceased belonged.
Criminal litigation was going on between these factions. It is
also proved from the material on record that the attack was
not premeditated and preplanned. Both the parties were
present in the Court of Executive Magistrate, Faridkot at the
relevant time with regard to the proceedings under Section
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107/151 of the Code. When the appellant-accused objected
the presence of a member of the opposite side, the scuffle
started between the parties which resulted into death of two
persons. The conduct of the appellant-accused that he at
once took out his Kirpan and started giving blows to the
opposite party proves that the attack was not premeditated
and it was because of the spur of the moment and without any
intention to cause death. The occasion for sudden fight must
not only be sudden but the party assaulted must be on an
equal footing in point of defence, at least at the onset.
15) The weapon used in the fight between the parties is
‘Kirpan’ which is used by ‘Amritdhari Sikhs’ as a spiritual tool.
In the present case, the Kirpan used by the appellant-accused
was a small Kirpan. In order to find out whether the
instrument or manner of retaliation was cruel and dangerous
in its nature, it is clear from the deposition of the Doctor who
conducted autopsy on the body of the deceased that stab
wounds were present on the right side of the chest and of the
back of abdomen which implies that in the spur of the
moment, the appellant-accused inflicted injuries using Kirpan
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though not on the vital organs of the body of the deceased but
he stabbed the deceased which proved fatal. The injury
intended by the accused and actually inflicted by him is
sufficient in the ordinary course of nature to cause death or
not, must be determined in each case on the basis of the facts
and circumstances. In the instant case, the injuries caused
were the result of blow with a small Kirpan and it cannot be
presumed that the accused had intended to cause the inflicted
injuries. The number of wounds caused during the
occurrence is not a decisive factor but what is important is
that the occurrence must have been sudden and
unpremeditated and the offender must have acted in a fit of
anger. Of course, the offender must not have taken any
undue advantage or acted in a cruel manner. It is clear from
the materials on record that the incident was in a sudden fight
and we are of the opinion that the appellant-accused had not
taken any undue advantage or acted in a cruel manner.
Where, on a sudden quarrel, a person in the heat of the
moment picks up a weapon which is handy and causes
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injuries, one of which proves fatal, he would be entitled to the
benefit of this Exception provided he has not acted cruelly.
16) Thus, if there is intent and knowledge then the same
would be a case of Section 304 Part I and if it is only a case of
knowledge and not intention to cause murder and bodily
injury then the same would fall under Section 304 Part II. We
are inclined to the view that in the facts and circumstances of
the present case, it cannot be said that the appellant-accused
had any intention of causing the death of the deceased when
he committed the act in question. The incident took place out
of grave and sudden provocation and hence the accused is
entitled to the benefit of Section 300 Exception 4 of the IPC.
17) Thus, in entirety, considering the factual scenario of the
case on hand, the legal evidence on record and in the
background of legal principles laid down by this Court in the
cases referred to supra, the inevitable conclusion is that the
act of the appellant-accused was not a cruel act and the
accused did not take undue advantage of the deceased. The
scuffle took place in the heat of passion and all the
requirements under Section 300 Exception 4 of the IPC have
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been satisfied. Therefore, the benefit of Exception 4 under
Section 300 IPC is attracted to the fact situations and the
appellant-accused is entitled to this benefit.
18) Thus, considering the factual background and the legal
position set out above, the inevitable conclusion is that the
appropriate conviction of the appellant-accused would be
under Section 304 Part II IPC instead of Section 302 IPC.
Hence, the sentence of imprisonment for 10 years would meet
the ends of justice.
19) The appeal is disposed of in the abovesaid terms.
………….………………………J. (A.K. SIKRI)
………….………………………J. (R.K. AGRAWAL)
NEW DELHI; APRIL 10, 2017.
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