YOGENDRA @ JOGENDRA SINGH Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MR. JUSTICE S.A. BOBDE, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE S.A. BOBDE
Case number: Crl.A. No.-000084-000085 / 2019
Diary number: 5400 / 2015
Advocates: MINAKSHI VIJ Vs
ARJUN GARG
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL Nos. 84-85 OF 2019 [Arising out of SLP (Crl.) Nos. 3167-3168 of 2015]
Yogendra @ Jogendra Singh ...Appellant
Versus
The State of Madhya Pradesh …Respondent
J U D G M E N T
S.A. BOBDE, J.
Leave granted.
2. These appeals are filed against the Judgment of the High
Court of Madhya Pradesh, Gwalior Bench, dated 12.12.2014
confirming the death sentence awarded to the appellant by the
Sessions Court, Ambah, District Morena (M.P.) vide its judgment in
Sessions Trial No.388/2013 dated 24.07.2014. The Appellant has
been convicted under sections 302, 326(A) and 460 of IPC and
awarded capital punishment of death sentence, life sentence on
three counts and fine of Rs.25,000/-each, and ten years’ R.I. and
fine of Rs.5000/- with default stipulations, respectively. This death
sentence has been confirmed by the High Court on a reference
under Section 366 of Cr.P.C.
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The brief facts of the case are as follows: the Appellant has
been convicted for the murder of one Smt. Ruby by pouring acid on
her. The Sessions Court awarded a death sentence under Section
302 of the IPC. In the incident the grandmother of the deceased
Smt. Chandrakala (PW 3) and one Raju - nephew (PW 7) of the
deceased and Janu (PW 4) brother of
the deceased were also injured. The Appellant has been convicted
for disfiguring and injuring these people by throwing acid under
Section 326(A) of IPC.
3. The Sessions Court imposed a fine on the Appellant payable
to Smt. Chandrakala, Raju and Janu in the sum of Rs.10,000/- each.
The High Court has enhanced the compensation and held that Janu
was entitled to be compensated a sum of Rs. 3 lac and Smt.
Chandrakala and Raju who were not so disfigured were held entitled
to compensation of Rs. 1.5 lac each.
4. The deceased Ruby was married to one Mr. Sanjay Gupta
and had two issues from the wedlock. The Appellant coveted her
and the husband suspected an affair between his wife - the
deceased and the Appellant and harassed her accusing her of the
same. The deceased thereafter came to live with her maternal
uncle. The Appellant pressurized the deceased’s father (PW 8) for
summoning her to Porsa and threatened him with dire
consequences if his demand was not fulfilled.
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On that ominous night in summer, the deceased and her
family members went to their respective rooms and retired for the
night. The doors were kept open since it was summer. There was
light in the rooms and the courtyard from some bulbs. The
Appellant snuck into the room of the deceased and warned her
“though she doesn’t want to live with him he is not going to let her
live with anybody else”. The father of the deceased,
Dataram (PW 8) woke up on hearing this and saw the Appellant
running away after throwing acid on his daughter. The deceased
started screaming, whereupon other family members tried to save
her, the Appellant then, threw acid on the other members of the
family, burning and injuring all of them. In the attack, the deceased
sustained burn injuries to the extent
of 90% all over her body while others also sustained burn injuries.
5. At this juncture, we would like to note that though we have
examined the entire record in detail, we do not consider it
necessary to deal with all the aspects of the evidence in this
judgment. We are satisfied that the Appellant has been rightly
convicted for causing the death of the deceased Smt. Ruby. All the
circumstances of the case and particularly the dying declaration of
Smt. Ruby, unerringly point, to the Appellant as the one who
caused her death. There is no conjecture, surmise or inference in
the narration of the witnesses who saw the Appellant in the act and
were themselves the victim of his acid attack.
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6. The evidence, which commends itself as unimpeachable, is
as follows: the Appellant fled from the scene of the crime after
committing the crime at Porsa on 21.07.2013. He was arrested
from Munchkund Dholapur on 11.09.2013. The Investigating Officer
has deposed that the Appellant lead to the recovery of a beer bottle
which is said to have been used for carrying the acid used in the
attack. The Investigating Officer further deposed that the
fingerprints of the Appellant and the fingerprints found
on the beer bottle matched. The expert reported that the
fingerprints
found on the bottle and the fingerprints of the Appellant are of one
and the same person.
7. Mansingh Pawak (PW 10) was functioning as a Tehsildar/
Executive Magistrate at Porsa. He was called by the Station House
Officer, Porsa for recording the Dying Declaration of the deceased
and the injured Janu. He clearly stated that the deceased was in a
conscious state of mind while giving her statement and also
provided her thumb impression on the dying declaration. The
deceased in her dying declaration stated that the appellant
Jogendra Singh had burnt her by pouring acid on her, she further
stated that the Appellant would harass her and abuse her on the
phone. The statement of the injured Janu was recorded as a Dying
Declaration believing that Janu might not survive. Nonetheless, the
statement is on record and has been duly proved.
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We are satisfied that the Dying Declaration of the deceased
can be given highest probative value and offers a strong foundation
for the conviction of the Appellant. It is not necessary to decide
whether Janu’s Dying Declaration is admissible because he did not
die. Since Janu has deposed as PW 4; we find that the evidence of
Janu (PW 4), Smt. Chandrakala (PW 3) who is the grandmother of
the deceased and who also has suffered injuries is consistent and
reliable.
All the three witnesses have deposed that the appellant
threw acid on them as well. In fact the acid disfigured the face of
Janu.
PW 8, Dataram the father of the deceased deposed that as
soon as he came out from his room on hearing the cries of the
deceased he saw the appellant running away from the place. We
find that the above evidence amply justifies the conviction of the
accused beyond any reasonable doubt. The rest of the evidence is
consistent, cogent and reliable.
8. However, the question that remains to be considered is
whether there are special reasons as to why the appellant should
be sentenced to death. The term ‘special reasons’ undoubtedly
means reasons that are one of a special kind and not general
reasons. In the present case there is one factor, which might
warrant the imposition of the death sentence, as vehemently,
urged by the learned counsel for the State. That reason is that the
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Appellant committed this crime when he was out on bail in another
case wherein he has been convicted for murder and his sentence
has
been upheld.
It is undoubtedly difficult to ignore this fact but we find that
it is safer to consider the imposition of sentence based on the facts
of this particular case. Unquestionably, if there is a pattern
discernible across both the cases then a second conviction for
murder would warrant the imposition of a death sentence. But that
does not appear to be so in the present case. The earlier incident is
totally unrelated to the circumstance of this case. The appellant
was charged along with co-accused one Kiran Nurse for committing
the murder of one Laxminarayan alias Laxman Singh in
the intervening night of 27.07.1994 and 28.07.1994. The present
incident took place on 21.07.2013 and the last one almost ten
years before the present incident.
9. In the case before us, the incident is related to the appellant
being disappointed in his relation with the deceased who he
believed deserted him. The circumstance of the case and
particularly the choice of acid do not disclose a cold-blooded plan to
murder the deceased. Like in many cases the intention seems to
have been to severely injure or disfigure the deceased; in this case
we think the intention resulted into an attack more severe than
planned which then resulted in the death of
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the deceased. It is possible that what was premeditated was an
injury and not death.
10. We have not made the above observation in any way to
condone the acts of the appellant but merely to hold that there
appear to be no special reasons in the present case that warrants
an imposition of a death sentence on the Appellant. In Bachan
Singh v. State of Punjab1 this Court held as follows: -
“209. There are numerous other circumstances justifying the passing of the lighter sentence; as there are countervailing circumstances of aggravation. “We cannot obviously feed into a judicial computer all such situations since they are astrological imponderables in an imperfect and undulating society.” Nonetheless, it cannot be over- emphasised that the scope and concept of mitigating factors in the area of death penalty must receive a liberal and expansive construction by the courts in accord with the sentencing policy writ large in Section 354(3). Judges should never be bloodthirsty. Hanging of murderers has never been too good for them. Facts and Figures, albeit incomplete, furnished by the Union of India, show that in the past, courts have inflicted the extreme penalty with extreme infrequency — a fact which attests to the caution and compassion which they have always brought to bear on the exercise of their sentencing discretion in so grave a matter. It is, therefore, imperative to voice the concern that courts, aided by the broad illustrative guide-lines indicated by us, will discharge the onerous function with evermore scrupulous care and humane concern, directed along the highroad of legislative policy outlined in Section
1 (1980) 2 SCC 684
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354(3) viz. that for persons convicted of murder, life imprisonment is the rule and death sentence an exception. A real and abiding concern for the dignity of human life postulates resistance to taking a life through law's instrumentality. That ought not to be done save in the rarest of rare cases when the alternative option is unquestionably foreclosed.”
Following which, this Court in Machhi Singh v. State of
Punjab2 classified instances of rarest of rare cases where death
sentence can be justifiably imposed. In para 39, this Court laid
down the following tests: -
“39. In order to apply these guidelines inter alia the following questions may be asked and answered: (a) Is there something uncommon about the crime which renders sentence of imprisonment for life inadequate and calls for a death sentence? (b) Are the circumstances of the crime such that there is no alternative but to impose death sentence even after according maximum weightage to the mitigating circumstances which speak in favour of the offender?”
11. We find that there is no particular depravity or brutality in
the
acts of the Appellant that warrants a classification of this case as
‘rarest of the rare’.
12. Therefore, the sentence of death imposed by the High Court
is set aside and instead the appellant shall undergo imprisonment
for life.
2 (1983) 3 SCC 470
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13. The Appeals are accordingly allowed.
….………………………………..J. [S.A. BOBDE]
.………………………………..J. [L. NAGESWARA RAO]
….………………………………..J. [R. SUBHASH REDDY]
NEW DELHI JANUARY 17, 2019
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