Supreme Court of India
Ram Shankar vs State Of Madhya Pradesh on 23 September, 1980
Equivalent citations: AIR1981SC644, 1981CRILJ162, 19(1981)DLT7(SC), 1980SUPP(1)SCC470, AIR 1981 SUPREME COURT 644, 1981 SCC(CRI) 378 1980 SCC(SUPP) 470, 1980 SCC(SUPP) 470
Bench: O. Chinnappa Reddy, R.S. Sarkaria
JUDGMENT
1. The appellant Ram Shankar was tried and convicted by the Sessions Judge Bench under Sections 392/397, I.P.C. and sentenced under the latter count to seven years' rigorous imprisonment which is the minimum punishment prescribed for that offence. His appeal was dismissed by the High Court. He has now come before us in appeal by special leave under Article 136 of the Constitution,
2. The prosecution case against the appellant, as it emerges from the record was that on Dassara Day, the 17th October, 1972, ten persons including P.W. 1 and P.W. 3 of village Maniriban and P.W. 2 a resident of village Aslama, came to Damoh to see procession of Goddess Kali. After seeing the procession at about 3 a.m. in the night these persons came to the booking office at the Railway Station Damoh as they had to buy tickets for taking the train to Aslama. There was a big crowd at the Booking Office. All these eleven persons gave 35 paise each to Ram Singh (P.W. 1) and asked him to purchase tickets for all of them. Ram Singh then stood in the queue before the ticket window. He was carrying Rs. 3.85 in the palm of his left hand. While Ram Singh was counting the money the appellant suddenly appeared. He was carrying a naked sword. The appellant touched the palm of Ram Singh with the tip of his sword, and lifted the money. The appellant then carried away the money and entered the Booking Office. P.W. 1 informed about the incident to constable Shaikh Karim (P.W. 4) who was on duty at the Railway Station. P.W. 1 also informed the Station Master, On receiving a telephonic call from the Station Master the policemen arrived in a lorry and disarmed, arrested and took away Ram Shanker-Appellant.
3. The plea of the appellant at the trial was that liquor was administered to him against his will by Ram Gopal and Haricharan of Damon as a result of which he was incapable of knowing the nature of the act that he might have committed, In short, the defence was under Section 65, I.P.C. The appellant did not examine Ram Gopal and Haricharan and otherwise failed to establish his defence.
4. Technically the offence committed by the appellant was one under Section 397, I.P.C. as he had used a deadly weapon in committing robbery and the courts had no option but to impose the minimum sentence of seven years' imprisonment. But there were several mitigating circumstances in the case. There was nothing on the record that the appellant was a person of bad antecedents. He was a primary school teacher. The amount alleged to have been robbed was a trivial amount of Rs. 3.85. He did not cause physical hurt to anybody. He did not make any attempt to rob the cash in the booking office, where he quietly remained standing for a sufficient time. He did not resist his arrest. According to the Station Master, Rishi Kumar Khare (P.W. 5), constable Shaikh Karim had informed him that the appellant had given his name as Shanker S/o Nand Lal of Damoh. Thus, the appellant made no attempt to conceal his real identity. We, therefore, think that this is an appropriate case where the Executing Government may in exercise of its power of clemency under Section 432 of the CrPC, 1973, remit or reduce the sentence of the appellant. With this observation, we dismiss this appeal. The appellant is granted three weeks' time to surrender, to his bail bonds to serve out the sentence inflicted on him.