THE STATE OF RAJASTHAN Vs LEELA RAM @ LEELA DHAR
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: Crl.A. No.-001441-001441 / 2013
Diary number: 30612 / 2009
Advocates: RUCHI KOHLI Vs
PRATIBHA JAIN
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1441 OF 2013
STATE OF RAJASTHAN ... APPELLANT(S)
VS. LEELA RAM @ LEELA DHAR ... RESPONDENT(S)
J U D G M E N T
DR DHANANJAYA Y CHANDRACHUD, J.
1 This appeal arises from a judgment of a Division Bench of the High Court of
Judicature for Rajasthan dated 13 August 2008. The High Court, while allowing the
appeal filed by the respondent, convicted him under Section 304 Part-II of the Indian
Penal Code ('Penal Code') instead of Section 302. The High Court sentenced the
respondent to the period which was already undergone, stated to have been
approximately five years and five months. The State is in appeal against the decision.
2 A First Information Report was lodged by Satya Narayan Swami (PW-2) at
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Singhana (Rajasthan), that at about 6.30 p.m. on 27 February 2003, the deceased-Ram
Kumwar Swami - was proceeding for some work at a chakki. While he was passing by
the hand pump near the house of Sriram Swami, three persons - Rajesh, Jagdish and
Leela Ram (the respondent herein) attacked the deceased and caused serious injuries
to him. The case of the prosecution is that the respondent inflicted an axe injury on the
skull of the deceased which was the cause of death. Rajesh, Jagdish and the
respondent were tried for offences under Sections 341, 323, 336 and 302, read with
Section 34 of the Penal Code. The case of the prosecution rested principally on the
evidence of PW-1 Basanti Devi, the complainant PW-2 Satya Narayan Swami, PW-3
Nathu Ram and PW-4 Gyarsi Lal. PW-1, PW-2, PW-3 and PW-4 were all eye-
witnesses to the incident. PW-4 is also an injured witness.
3 The cause of death, as deposed to by PW-5 Dr. Hari Singh Gothwal, was the
injury which was sustained on the skull by the deceased. While conducting the post-
mortem, PW-5 observed the following injury on the body of the deceased:
"Injury No.1 :- Crush injury 10 cm x 0.5 cm x depth of
bone in the middle of the skull. The left eye was closed
as an impact of this injury. The injury was caused with
the help of sharp edged weapon. The injury was caused
within the duration of six hours."
4 PW-4 Gyarsi Lal had also sustained the following injuries :
"(1) Contusion 5x3 cm in the lower region of
left thigh.
(2) Abrasion and deformity 1x0.5 cm in the
lower region of the right forearm."
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5 The Trial Court believed the depositions of PW-1, PW-2, PW-3 and PW-4.
Adverting to the evidence of PW-2, the Trial Court held that the accused had launched
an assault on his brother with an intention to grab the possession of his land. All the
above eye-witnesses stated that the respondent-Leela Ram had attacked the deceased
with an axe on the skull. PW-5 stated that the injury on the skull was the cause of
death and was sufficient to cause death in the ordinary course. Besides the ocular
evidence of PW-1 to PW-4, the medical evidence and the deposition of PW-5, the
prosecution relied on the recovery of a blood stained axe at the behest of the
respondent. The axe was recovered vide seizure memo Exh. P-18. The Trial Court
convicted Leela Ram for the offences under Sections 341, 323 and 302 of the Penal
Code. He was, however, acquitted of the offence under Section 336. Rajesh and
Jagdish were acquitted by the Trial Court.
6 Criminal Appeal No.580/2005 was filed by the respondent against the judgment
of conviction. A criminal revision, being Criminal Revision Petition No.958/2005, was
filed by the complainant against the acquittal of the two co-accused.
7 The High Court by its judgment dated 13 August 2008, allowed the appeal of the
respondent in part and convicted him of an offence under Section 304 Part-II of the
Penal Code. In coming to this conclusion, the High Court adverted to the following
circumstances, which in its view emerged from the evidence adduced by the
prosecution:
“(i) Prosecution is able to establish that appellant
inflicted injury with blunt object on the head of
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the deceased.
(ii) Injury on head attributed to appellant gets
corroboration from the post mortem report.
(iii) The death was caused without premeditation and
the appellant did not act in a cruel or unusual
manner. Incident appears to have occurred on a
spur of moment. Something sparked suddenly
and appellant inflicted single blow on the head of
Ram Kumar.
(iv) There is no trustworthy evidence on record to
prove that co-accused Rajesh Kumar and
Jagdish Prasad had shared common intention
with the appellant."
8 The revision filed by the complainant was dismissed.
9 Assailing the judgment of the High Court, learned counsel appearing on behalf of
the State of Rajasthan submits that :
(i) The consistent account of four eye-witnesses - PW-1, PW-2, PW-3 and PW-4
indicates that it was the respondent who had inflicted an injury with an axe on a
vital part of the body of the deceased, namely, his skull;
(ii) The medical evidence in the form of the post-mortem report and the deposition of
PW-5 establishes beyond doubt that the death was caused as a result of the
injury sustained because of a sharp-edged weapon; and
(iii) The fact that the injury was caused by the axe is also corroborated by its
recovery vide seizure memo Exh.P-18 and by the FSL report which reported
blood stains on the axe.
Learned counsel submits that the finding of the High Court that an incident took place
without pre-meditation, so as to bring the case within the Exception 4 of Section 300 of
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the Penal Code, is based on no evidence whatsoever. On the contrary, the evidence
clearly establishes that the respondent was armed with a lethal weapon which was
used to inflict a serious injury on a vital part of the body of the deceased. Learned
counsel submits that the mere fact that there was a single blow, is not a circumstance
which would warrant the conviction under Section 302 being altered to one under
Section 304 Part-II. On the contrary, learned counsel submitted that the case would fall
under Section 300 (Fourthly) since the act of the respondent was so imminently
dangerous that it must in all probability cause death or such bodily injury as is likely to
cause death.
10 On the other hand, learned counsel appearing on behalf of the respondent
submitted that the case of the prosecution has been disbelieved by the Trial Court in
regard to the two co-accused - Rajesh and Jagdish. According to this submission, the
prosecution had sought to adduce evidence to the effect that a lathi had been used in
the course of the incident by the two co-accused. This was not accepted by the Trial
Court. Hence, emphasis was placed on the evidence of PW-5 that the injury could
have been caused due to a blunt object. The judgment of the High Court convicting the
respondent under 304 Part-II, it was urged, ought not to be disturbed.
11 In assessing the rival submissions, it would be necessary to advert to the
evidence of the four eye-witnesses who have been believed, both by the Trial Court and
by the High Court, insofar as the complicity of the respondent is concerned. PW-2, who
is the complainant, has deposed to the genesis of the incident. According to him, when
the deceased was passing by the house of Sri Ram Swamy, he was seized upon by the
respondent (together with the two co-accused). Leela Ram, the respondent, inflicted an
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axe blow on the skull of the deceased. The evidence of PW-2 on the involvement of the
respondent finds abundant corroboration in the deposition of PW-1 Basanti Devi, the
complainant PW-2 Satya Narayan Swami, PW-3 Nathu Ram and PW-4 Gyarsi Lal.
PW-4, is an injured eye-witness. His presence is hence established in any event
beyond all reasonable doubt. From the evidence of these witnesses coupled with the
medical evidence, it has emerged that the respondent inflicted an axe blow in the centre
of the skull of the deceased. The evidence of PW-5 was clear in indicating that the
injury was caused with the help of a sharp edged weapon. PW-5 also stated that the
cranium and spinal cord and the parietal bone had been fractured. The injury on the
skull, lead to coma and was the cause of death. Coupled with these circumstances is
the recovery of the weapon of offence which was found to be blood stained. On the
basis of this unimpeachable evidence, it is clear that : (i) death was caused as a result
of the injury inflicted upon the skull of the deceased by the use of the axe; and (ii) the
respondent was the author of the injury and wielded the axe, as a result of which death
was the immediate and natural cause.
12 In Mahesh Balmiki v State of M P 1 , this Court while deciding the question of
whether a single blow with a knife on the chest of the deceased would attract Section
302, held thus:
“9. … there is no principle that in all cases of a single blow
Section 302 IPC is not attracted. A single blow may, in some
cases, entail conviction under Section 302 IPC, in some
cases under Section 304 IPC and in some other cases under
Section 326 IPC. The question with regard to the nature of
offence has to be determined on the facts and in the
circumstances of each case. The nature of the injury, whether
it is on the vital or non-vital part of the body, the weapon
1 (2000) 1 SCC 319
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used, the circumstances in which the injury is caused and the
manner in which the injury is inflicted are all relevant factors
which may go to determine the required intention or
knowledge of the offender and the offence committed by him.
In the instant case, the deceased was disabled from saving
himself because he was held by the associates of the
appellant who inflicted though a single yet a fatal blow of the
description noted above. These facts clearly establish that the
appellant had the intention to kill the deceased. In any event,
he can safely be attributed the knowledge that the knife-blow
given by him was so imminently dangerous that it must in all
probability cause death or such bodily injury as is likely to
cause death.”
In Hukam Chand v State of Haryana 2 , this Court while dealing with the question of
whether a blow on the skull with a pharsa would attract a conviction under Section 302,
held thus :
“15. Coming back to the issue raised as regards the
invocation of Section 304 Part II IPC, strong reliance was
placed on a decision of this Court in Pularu v. State of
M.P.[1993 SCC (Cri) 1023 : AIR 1993 SC 1487] , wherein K.
Jayachandra Reddy, J., as His Lordship then was, speaking
for the Bench in para 7 of the Report stated: [SCC (Cri) p.
1025, para 7]
“7. That takes us to the nature of the offence. All the three
eyewitnesses have spoken that the appellant dealt only one
blow with the agricultural implement. Having regard to the
time and the surrounding circumstances it is difficult to hold
that he intended to cause the death of the deceased
particularly, when he was not armed with any deadly weapon
as such. As an agriculturist he must have been having a
tabbal in his hands and if in those circumstances he dealt a
single blow it is difficult to convict him by invoking clause 1stly
or 3rdly of Section 300 IPC. It cannot be said that he intended
to cause that particular injury which unfortunately resulted in
the fracture of bones. Therefore, the offence committed by
him would be one amounting to culpable homicide punishable
under Section 304 Part II IPC…
16. While it is true that there was only one blow but the
medical evidence on record definitely indicates that the
severity of the blow was such that it was sufficient for causing
2 (2002) 8 SCC 421
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death. In Pularu [1993 SCC (Cri) 1023 : AIR 1993 SC 1487]
the appellant dealt only one blow with an agricultural
implement. This Court having regard to the fact that Pularu
was an agriculturist came to a conclusion that question of
there being any intent to cause death of the deceased would
not arise since he was not armed with any deadly weapon as
such. Presently, however, the situation is slightly different.
Hukam Chand was in the house. He was called in and he
arrived at the scene and place of occurrence with a pharsa
which by all means is a deadly weapon and it is this pharsa
which was used to hit the deceased at his head resulting in
his immediate collapse and subsequent death. The story set
up by the appellant, as noticed hereinbefore belies the
incident and cannot but be ascribed to be a totally fabricated
one. Injuries suffered by Udai Chand, the deceased, cannot
be said to be inflicted as a matter of chance while grappling
with each other. The nature of the injuries, as noticed
hereinbefore, depicts it otherwise. If that be the case which
stands to reason that there was in fact a deliberate pharsa-
blow on the deceased, then and in that event, a simple
question by itself would negate the plea of the accused,
namely, as to the reason why Hukam Chand arrived at the
place of occurrence with a pharsa in his hand. The factum of
bringing in the pharsa at the place of occurrence from his
house when he was sent for cannot be ignored. It definitely
indicates the intent to use it and thereby cause death.”
In Dhirajbhai Gorakhbhai Nayak v State of Gujarat 3 , this Court while discussing the
ingredients of the Exception 4 of Section 300 IPC, held thus:
“11. The fourth exception of Section 300 IPC covers acts
done in a sudden fight. The said Exception deals with a case
of prosecution (sic 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
3 (2003) 9 SCC 322
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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 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 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”.”
In Pulicherla Nagaraju v State of A P 4 , this Court while deciding whether a case falls
under Section 302 or 304 Part I of 304 Part II, held thus :
“29. Therefore, the court should proceed to decide the pivotal
question of intention, with care and caution, as that will decide
whether the case falls under Section 302 or 304 Part I or 304
Part II. Many petty or insignificant matters — plucking of a
4 (2006) 11 SCC 444
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fruit, straying of cattle, quarrel of children, utterance of a rude
word or even an objectionable glance, may lead to
altercations and group clashes culminating in deaths. Usual
motives like revenge, greed, jealousy or suspicion may be
totally absent in such cases. There may be no intention.
There may be no premeditation. In fact, there may not even
be criminality. At the other end of the spectrum, there may be
cases of murder where the accused attempts to avoid the
penalty for murder by attempting to put forth a case that there
was no intention to cause death. It is for the courts to ensure
that the cases of murder punishable under Section 302, are
not converted into offences punishable under Section 304
Part I/II, or cases of culpable homicide not amounting to
murder, are treated as murder punishable under Section 302.
The intention to cause death can be gathered generally from
a combination of a few or several of the following, among
other, circumstances: (i) nature of the weapon used; (ii)
whether the weapon was carried by the accused or was
picked up from the spot; (iii) whether the blow is aimed at a
vital part of the body; (iv) the amount of force employed in
causing injury; (v) whether the act was in the course of
sudden quarrel or sudden fight or free for all fight; (vi) whether
the incident occurs by chance or whether there was any
premeditation; (vii) whether there was any prior enmity or
whether the deceased was a stranger; (viii) whether there
was any grave and sudden provocation, and if so, the cause
for such provocation; (ix) whether it was in the heat of
passion; (x) whether the person inflicting the injury has taken
undue advantage or has acted in a cruel and unusual
manner; (xi) whether the accused dealt a single blow or
several blows. The above list of circumstances is, of course,
not exhaustive and there may be several other special
circumstances with reference to individual cases which may
throw light on the question of intention. Be that as it may.”
In Singapagu Anjaiah v State of A P 5 , this Court while deciding the question of
whether a blow on the skull of the deceased with a crowbar would attract Section 302,
held thus :
“16. In our opinion, as nobody can enter into the mind of the
accused, his intention has to be gathered from the weapon
used, the part of the body chosen for the assault and the
nature of the injuries caused. Here, the appellant had chosen
a crowbar as the weapon of offence. He has further chosen a
vital part of the body i.e. the head for causing the injury which
5 (2010) 9 SCC 799
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had caused multiple fractures of skull. This clearly shows the
force with which the appellant had used the weapon. The
cumulative effect of all these factors irresistibly leads to one
and the only conclusion that the appellant intended to cause
death of the deceased.”
In Som Raj v State of H P 6 , this Court while deciding the question of whether a single
blow on the skull with a darat would attract conviction under Section 302, held thus :
“16.2. From the statements of Dr Suman Saxena (PW 4) and
Dr B.M. Gupta (PW 5), the nature of injuries caused to the
deceased has been brought out. A perusal thereof would
leave no room for doubt that the appellant-accused had
chosen the sharp side of the darat and not the blunt side. The
ferocity with which the aforesaid blow was struck clearly
emerges from the fact that the blow resulted in cutting
through the skull of the deceased and caused a hole therein,
resulting in exposing the brain tissue. When a blow with a
deadly weapon is struck with ferocity, it is apparent that the
assailant intends to cause bodily injury of a nature which he
knows is so imminently dangerous, that it must in all
probability cause death.
16.3. The place where the blow was struck (at the back of the
head of the deceased) by the appellant-accused, also leads
to the same inference.
16.4. It is not the case of the appellant-accused that the
occurrence arose out of a sudden quarrel. It is also not his
case that the blow was struck in the heat of the moment. It is
not even his case that he had retaliated as a consequence of
provocation at the hands of the deceased. He has therefore
no excuse for such an extreme act.
16.5. Another material fact is the relationship between the
parties. The appellant-accused was an uncle to the
deceased. In such circumstances, there is hardly any cause
to doubt the intent and knowledge of the appellant-accused.
16.6. Besides the aforesaid factual position, it would be
incorrect to treat the instant incident as one wherein a single
blow had been inflicted by the accused. As many as five
witnesses of the occurrence have stated in unison, that the
appellant-accused was in the process of inflicting a second
blow on the deceased, when they caught hold of him,
6 (2013) 14 SCC 246
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whereupon one of them (Mohinder Singh, PW 6) snatched
the darat from the appellant-accused, and threw it away. In
such a situation, it would be improper to treat/determine the
culpability of the appellant-accused by assuming that he had
inflicted only one injury on the deceased.
16.7. Keeping in mind the parameters of the judgments
referred to by the learned counsel for the rival parties (which
have been extracted above), we have no doubt in our mind
that the appellant-accused must be deemed to have
committed the offence of “culpable homicide amounting to
murder” under Section 302 of the Penal Code, as the
appellant-accused Som Raj had struck the darat-blow with
the intention of causing such bodily injury, which he knew was
so imminently dangerous, that it would in all probability cause
the death of Sardari Lal. Having recorded the aforesaid
conclusion, we are satisfied, that the appellant-accused was
justifiably convicted for the offence under Section 302 of the
Penal Code and sentenced to undergo rigorous imprisonment
for life, as also, to pay a fine of Rs 10,000 (and in default, to
undergo further simple imprisonment for a period of one
year).
17. In view of our aforesaid conclusions, the instant appeal
being devoid of merit, is dismissed.”
13 The High Court has, in our view, proceeded entirely on the basis of surmise in
opining that the death was caused without pre-meditation and on the spur of the
moment. In arriving at that inference, the High Court has evidently ignored the
evidence, bearing upon the nature of the incident, the consistent account that it was the
respondent who had inflicted the blow, the weapon of offence and the vital part of the
body on which the injury was inflicted. The fact that the co-accused, Rajesh and
Jagdish, have been acquitted by the Trial Court, is in our view no reason to doubt the
testimony of all the eye-witnesses which implicated the respondent. The death was
attributable to the assault by the respondent on the deceased, during the course of the
incident. Having regard to the above facts and circumstances of the case, it is evident
that the injury which was caused to the deceased was [within the meaning of Section
300 (Fourthly)] of a nature that the person committing the act knew that it was so
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imminently dangerous that it must in all probability cause death or such bodily injury as
is likely to cause death.
14 In seeking to place the facts of the present case within the Exception 4, the High
Court has dwelt on whether the incident took place without pre-meditation. Exception 4
is extracted below :
"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."
15 Under Exception 4, culpable homicide is not murder if the stipulations contained
in that provision are fulfilled. They are : (i) that the act was committed without pre-
meditation; (ii) that there was a sudden fight; (iii) the act must be in the heat of passion
upon a sudden quarrel; and (iv) the offender should not have taken undue advantage or
acted in a cruel or unusual manner.
16 While learned counsel appearing on behalf of the respondent sought to place
reliance on the statement of the respondent under Section 313 of the Code of Criminal
Procedure, 1973, that it was the deceased who came to their house and started pelting
stones, it is evident that this defence has no basis in the evidence. Above all, the
deceased was unarmed when he was seized upon and assaulted by the respondent.
14
17 In the above circumstances, we are affirmatively of the view that the judgment of
the High Court is manifestly perverse and is totally contrary to the evidence on the
record. The interference of this Court is warranted to obviate a complete failure or
miscarriage of justice.
18 We allow the appeal and while setting aside the judgment of the High Court,
restore the conviction of the respondent by the Trial Court under Section 302 of the
Penal Code. The respondent is sentenced to suffer imprisonment for life. The
respondent shall forthwith surrender to his sentence. A copy of this order shall be
forwarded by the Registry to the Chief Judicial Magistrate of the area concerned to
secure compliance.
19 Pending application, if any, shall stand disposed of.
………..…………………….............................J. [DR DHANANJAYA Y CHANDRACHUD]
………………………………...........................J. [M R SHAH]
New Delhi; 13th December, 2018.