Indian Kanoon - Search engine for Indian Law

Madhya Pradesh High Court

The State Of M.P. vs Nandram & Ors on 22 February, 2012

                                             1
                                                                          Cr.A.No.1120/1996

      HIGH COURT OF MADHYA PRADESH : JABALPUR
        SINGLE BENCH : TARUN KUMAR KAUSHAL, J.

                   CRIMINAL APPEAL NO.1120/1996


Appellant:                      The State of Madhya Pradesh

                                            Vs.

Respondent                     Bhuwan S/o Rajaram Pawar,
                               aged 35 years.


For Appellant/State             : Shri R.S. Shukla, Panel Lawyer

For Respondent                  : Shri Pranay Gupta, Advocate


                                     JUDGMENT

22.02.2012 This appeal has been preferred by State under Section 377 (2) of the  Code of Criminal Procedure, 1973, challenging the inadequacy of sentence  passed by J.M.F.C., Balaghat in Criminal Case No. 500/1995, sentencing the  respondent   vide   judgment   dated   01.02.96   with   fine   of   Rs.500/­   under  Section 326 of IPC, in addition to sentence till rising of the Court. 

2. Vide impugned judgment, trial Court in addition to respondent also  convicted 8 accused persons under Section 323 of IPC and sentenced them  with fine of Rs. 300/­. Though State preferred appeal against them also, but  leave was granted in respect of respondent only.

3. Facts of the case, in short, are that on 07.11.86 at about 07:00 p.m.  respondent and 8 others entered into the house of Soma (PW­1) and started  beating of inmates. In this incident, Soma (PW­1), Puranlal (PW­2), Parwati  Bai  (PW­8),  Chhoteya   @ Premlal  (PW­9)  sustained  injuries.  Soma   (PW­1)  lodged   FIR   at   Police   Station   Kirnapur.   A   case   at   Crime   No.180/86   under  Section 147, 148, 452, 326, 324, 323 and 149 of IPC was registered against  2 Cr.A.No.1120/1996 the   respondent   and   8   others.   Injured   persons   were   sent   for   medical  examination. Puranlal (PW­2) was advised for X­ray of head injury. There  had been a fracture of parietal temporal bone on the person of PW­2.  After  completing  investigation,  Police  Kirnapur,   citing  10   witnesses,  submitted  a  charge­sheet against the respondents. Trial Court framed charges accordingly  against the respondents. Respondents abjured guilt. 

4. To substantiate the case of prosecution, statements of Soma injured  (PW­1), Puran Lal injured  (PW­2), Dr. H.K. Kamre (PW­3), Madanlal,  S.I.  (PW­4),   Dr.   K.K.   Khosla   (PW­5),   Bhaiyalal   (PW­6),   A.K.   Pandey,   Sub  Inspector (PW­7), Parwatibai injured  (PW­8), Chhoteya  @ Premlal injured  (PW­9) were recorded. After appreciating the aforesaid evidence, trial Court  acquitted the respondent of all other charges but convicted the respondent  under Section 326 of IPC and sentenced to TRC and with fine of Rs. 500/­.  

5. This appeal has been preferred under Section 377 (2) of the Code of  Criminal Procedure, 1973, challenging the adequacy of the sentence on the  grounds that in view of the gravity of the injuries sustained by PW­2 sentence  of Rs.500/­ fine is inadequate. For causing grievous injury by sharp edged  weapon on head sufficient jail sentence should have been awarded. On the  other hand, it is submitted by learned counsel for the respondent that there is  no   evidence   that   respondent   is   the   author   of   incised   wound   sustained   by  PW­2.  PW­2 himself stated that respondent assaulted on his head with lathi.  PW­1 stated that respondent assaulted axe on his head whereas there is no  conviction and sentence in respect of sharp edged weapon injury caused to  Soma   (PW­1).   It   is   further   submitted   that   independent   witness   Bhaiyalal  (PW­6) did not see the respondent on the spot. Similarly, Parwatibai (PW­8)  also   stated   that   respondent   was   on   the   spot   or   not     is   doubtful.   Learned  counsel for the respondent further pointed out the discrepancies in medical  evidence also because MLC report Ex.P2 indicates injury on parietal region  whereas evidence of X­ray fracture was found on parietal temporal region. It  being a case of free fight amongst the nine persons, it is difficult to hold that  respondent is the author of main injury sustained by PW­2.

6. Considering   the   entire   evidence   on   record,   I   find   it   not   feasible   to  disturb finding and conviction given by the trial Court. Respondent did not  choose to prefer an appeal against his conviction under Section 326 of IPC  given by the trial Court. In such situation there is no occasion to give any  observation or finding in respect of conviction of the respondent.

7. On considering the avernments of learned counsel for both the parties,  on perusal of evidence of PW­2 and medical evidence, I am of the view that  fine   sentence   of   Rs.500/­   for   conviction   under   Section   326   definitely  insufficient and is on lower side. In so far as jail sentence is concerned, as  submitted by learned counsel for the respondent that after 26 years of the  incident no useful purpose would be served  in sending respondent to jail.  However, in the interest of justice, fine sentence is enhanced from Rs.500/­ to  2,000/­.   In   default   of   payment   of   fine   respondent   shall   undergo   simple  imprisonment for one month.

8. As discussed above, appeal is allowed. For an offence under Section  326   of   IPC   fine   sentence   of   Rs.500/­   is   enhanced   to   2,000/­.   No   case   of  awarding of jail sentence is made out. Appeal is allowed as above.

9. Respondent is directed to remain present in trial Court on or before  10th    April  2012   for depositing  of balance   fine  amount or  to  undergo  the  simple imprisonment, as the case may be.

         (TARUN KUMAR KAUSHAL)            JUDGE ak