Madhya Pradesh High Court
Rajkumar Sharma @ Raju vs The State Of Madhya Pradesh on 1 September, 2017
1
HIGH COURT OF MADHYA PRADESH, PRINCIPAL SEAT AT
JABALPUR
Criminal Appeal Nos. 1549-2011, 1523-2011, 1589-2011 and
2225-2011.
Parties Name Rajkumar Sharma @ Raju
Vs.
The State of Madhya Pradesh
Bench Constituted Hon'ble Shri Justice S.K. Gangele
Judgment delivered by Hon'ble Shri Justice S.K. Gangele
Whether approved for Yes/No
reporting
Name of counsels for parties For appellant: Shri Abhinav Dubey in
CRA-1549-2011, Shri Shashank
Upadhyay in CRA-1523-2011,
Shri Sanjay Agrawal in CRA-1589-2011
and Shri S.P. Mahawar in CRA-2225-
2011.
For respondent/State: Shri Y.D. Yadav,
Panel Lawyer in all cases.
Law laid down Significant paragraph numbers (J U D G M E N T) Pronounced on : 01.09.2017
1. All these Criminal Appeals No. 1549-2011, 1523-2011, 1589-2011 and 2225-2011 are tagged together because these criminal appeals have been filed by the same accused i.e. Rajkumar Sharma @ Raju. The appellant Rajkumar Sharma @ Raju has been convicted in four separate trials and he has been held guilty for commission of offence of robbery punishable under Section 392 of IPC and awarded sentence of RI five years in two cases and RI three years in three
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CRA No.1549-2011, 1523-2011, 1589-2011 and 2225-2011 cases. The details of the Session Trial No., offence and sentence awarded by the trial Court are as under:
S.T. No. Offence Sentence awarded by the trial Court.
650/2010 392 IPC RI for five years and fine of Rs.3000/- 676/2010 392 IPC RI for three years and fine of Rs.200/- 649/2010 392 IPC RI for five years and fine of Rs.3000/- 645/2010 392 IPC RI for three years and fine of Rs.1000/-
2. The appellant was tried and convicted in all the four cases, however, in S.T. No.649/2010, the sentence awarded by the trial Court of RI five years has been already completed by the appellant on 28.07.2014, as per the report sent by the Superintendent of Police, Central Jail Bhopal. The appellant is in jail since 08.09.2010.
3. Learned counsel appearing on behalf of the appellant in all the cases did not contest the appeals on merit. They have contented that the appellant has already undergone actual jail sentence of near about seven years from the date of his arrest and including remission he has completed jail sentence of near about 10 years. It is further contended by the learned counsel that if all these sentences, as awarded by the trail Court, be run consecutively then last sentence would be over on 07.09.2029. Hence, the appellant shall remain in jail for a period of 19 years. The learned counsel for the appellant placed reliance on a judgment of the Apex Court passed in the matter of Benson vs State of Kerala, (2016) 10 SCC 307 and contended that this Court may
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CRA No.1549-2011, 1523-2011, 1589-2011 and 2225-2011 order that the remaining jail sentence of the appellant shall run concurrently and the appellant be released from jail.
4. I have perused the record of the criminal appeals. In all the appeals, allegation against the appellant Rajkumar Sharma @ Raju is that he had committed robbery by snatching gold chains and he was identified by the complainant. Details of each case are as under:
A. Criminal Appeal No.1523/2011 has been filed against the judgment dated 21.04.2011 passed in Sessions Trial No.649/2010.
The incident is dated 31.03.2009 and the appellant was arrested on 27.08.2010. The trial Court awarded a sentence of RI five years and fine amount of Rs.3000/- each by holding the appellant and co-
accused Jumman @ Javed guilty for commission of offence punishable under Section 392 of IPC.
B. Criminal Appeal No.2225/2011 has been filed against the judgment passed in Sessions Trial No.645/2010. There is same allegation that the appellant another co-accused Jumman @ Javed came on a motorbike and they had snatched gold chain of the complainant. The incident is dated 30.08.2009. The appellant was identified in the identification parade. He was arrested on 27.08.2010. The report was lodged on 30.08.2009. The trial Court awarded a sentence of RI three years and fine amount of Rs.1000/- each holding the appellant guilty for commission of offence punishable under Section 392 of IPC.
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CRA No.1549-2011, 1523-2011, 1589-2011 and 2225-2011 C. Criminal Appeal No.1549/2011 has been filed against the judgment of conviction dated 23.04.2011 passed in Sessions Trial No.650/2010. Allegation against the appellant is that he and another co-accused Jumman @ Javed snatched a gold chain on 25.05.2010. The trial Court awarded a sentence of RI five years holding the appellant and another co-accused Jumman @ Javed guilty for commission of offence punishable under Section 392 of IPC alongwith fine of Rs.3000/- each.
D. Criminal Appeal No.1589/2011 has been filed against the judgment dated 30.04.2011 passed in Sessions Trial No.676/2010. There is same allegation that the appellant and another co-accused Jumman @ Javed came on a motorbike and they had snatched gold chain of the complainant. The incident is dated 31.05.2010. The appellant was identified in identification parade. The trial Court awarded a sentence of RI three years and fine amount of Rs.200/- each holding the appellant and the co-accused Jumman @ Javed guilty for commission of offence punishable under Section 392 of IPC.
5. The Hon'ble Apex Court in the case of Benson vs State of Kerala, (2016) 10 SCC 307 has considered the question of conviction of an accused in separate trials and the fact that whether the sentences would run concurrently or consecutively in exercise of powers under Section 427(1) of Cr.P.C. and has held as under:
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CRA No.1549-2011, 1523-2011, 1589-2011 and 2225-2011 "4. According to the aforesaid communication, the appellant stands convicted and sentenced in 12 different matters including the present matters which appear at Serial Nos.9, 10, 11 and 12 in the chart. Going by the sentence calculation, the sentence in the 9th case would begin on 30.08.2017 and finally, the sentence in the 12th case, after getting all benefits of set off, would be over on 02.09.2022.
5. Section 427 of the Code of Criminal Procedure, 1973 is as under:-
"427. Sentence on offender already sentenced for another offence. - (1) When a person already undergoing a sentence of imprisonment is sentenced on a subsequent conviction to imprisonment or imprisonment for life, such imprisonment or imprisonment for life shall commence at the expiration of the imprisonment to which he has been previously sentenced, unless the Court directs that the subsequent sentence shall run concurrently with such previous sentence:
Provided that where a person who has been sentenced to imprisonment by an order under Section 122 in default of furnishing security is, whilst undergoing such sentence, sentenced to imprisonment for an offence committed prior to the making of such order, the latter sentence shall commence immediately.
(2) When a person already undergoing a sentence of imprisonment for life is sentenced on a subsequent conviction to imprisonment for a term or imprisonment for life, the subsequent sentence shall run concurrently with such previous sentence."
6. In terms of sub-section (1) of Section 427, if a person already undergoing a sentence of imprisonment is sentenced on a subsequent conviction to imprisonment, such subsequent term of imprisonment would normally commence at the expiration of the imprisonment to which he was previously sentenced. Going by this normal principle, the sentence chart indicated in the communication dated 27.05.2016 is quite correct. However this normal rule is subject to a qualification and it is within the powers of the Court to direct that the subsequent sentence shall run concurrently with the previous sentence.
7. In V.K.Bansal v. State of Haryana and Another[1] it was stated by this Court:
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CRA No.1549-2011, 1523-2011, 1589-2011 and 2225-2011 "10. ... It is manifest from Section 427(1) that the Court has the power and the discretion to issue a direction but in the very nature of the power so conferred upon the Court the discretionary power shall have to be exercised along the judicial lines and not in a mechanical, wooden or pedantic manner. It is difficult to lay down any straitjacket approach in the matter of exercise of such discretion by the courts. There is no cut and dried formula for the Court to follow in the matter of issue or refusal of a direction within the contemplation of Section 427(1).
Whether or not a direction ought to be issued in a given case would depend upon the nature of the offence or offences committed, and the fact situation in which the question of concurrent running of the sentences arises."
This Court then went on to club various crimes in respect of which sentences were imposed upon the appellant therein in three groups; i) the first having 12 cases, ii) the second having 2 cases and iii) the third having a single case. This Court directed that substantive sentences within first two groups would run inter se concurrently and the substantive sentences in first two groups and that in respect of the case in the third group would run consecutively. The benefit was confined only in respect of substantive sentences and no qua sentences in default."
6. The Hon'ble Apex Court has held that ordinarily the sentences shall run consecutively if the offences in which the accused has been convicted are based on separate incidents. However, the Court can order that the sentences may run consecutively. The Hon'ble Apex Court has ordered that in some of the offences, sentence may run concurrently.
7. On the direction of this Court, learned Panel Lawyer has submitted a letter written by the Superintendent of Police, Central Jail Bhopal in
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CRA No.1549-2011, 1523-2011, 1589-2011 and 2225-2011 regard to details of punishment awarded to the appellant and the period of sentence, which reads as under:
dzza- U;k;ky; dk uke vi- dz-@l= ltk ltkof/k fjekdZ izd- dz-/kkjk fnukad 1 Ekku- U;k;ky; r`rh; vi-dz- 210@10 21-04-11 05 o"kZ lJe dkjkokl fnukad 28-07-2014 dks ewy vij l= U;k;k/kh'k S.T.N. 649@10] tqekZuk 3000@&:- ;k 02 ltk ekQh ikdj lekIr gks Hkksiky /kkjk 392 Hkk-n-fo- ekg lk/kk-dkjkokl pqdh gSA vFkZn.M ltk 'ks"k gSA 2 Ekku- U;k;ky; r`rh; vi-dz- 317@10 23-04-11 05 o"kZ lJe dkjkokl fnukad 29-07-2014 ls mDr vij l= U;k;k/kh'k S.T.N. 650@10] tqekZuk 3000@&:- ;k 02 izdj.k dh ltk Hkqxr jgk gSA Hkksiky /kkjk 392 Hkk-n-fo- ekg lk/kk- dkjkokl vFkZn.M tek ugha gSA 3 Ekku- U;k;ky; r`rh; vi-dz- 523@10 30-04-11 03 o"kZ lJe dkjkokl mDr ltk f}rh; dze dh vij l= U;k;k/kh'k S.T.N. 600@10] tqekZuk 200@&:- ;k 01 ltk lekIr gksus ds mijkar Hkksiky /kkjk 392 Hkk-n-fo- ekg vfr-lJe dkjkokl HkqxrkbZ tk,xh ,oa vFkZn.M tek ugha gSA 4 Ekku- U;k;ky; vi-dz- 325@10 30-04-11 03 o"kZ lJe dkjkokl mDr ltk r`rh; dze dh okjgosa vij l= S.T.N. 676@10] tqekZuk 200@&:- ;k 01 ltk lekIr gksus ds mijkar U;k;k/kh'k Hkksiky /kkjk 392 Hkk-n-fo- ekg vfr-lJe dkjkokl HkqxrkbZ tk,xh ,oa vFkZn.M tek ugha gSA 5 Ekku- U;k;ky; n'ke~ S.T.N. 645@10] 30-07-11 03 o"kZ lJe dkjkokl mDr ltk prqFkZ dze dh ltk vij l= U;k;k/kh'k /kkjk 392 Hkk-n-fo- tqekZuk 1000@&:- ;k 03 lekIr gksus ds mijkar HkqxrkbZ Hkksiky ekg vfr- lJe dkjkokl tk,xh ,oa vFkZn.M tek ugha gSA 6 Ekku- U;k;ky; izFke S.T.N. 584@10] 04/09/1 03 o"kZ lJe dkjkokl mDr ltk ekuuh; mPp vfr- l= U;k;ky; /kkjk 392 Hkk-n-fo- 1 tqekZuk 3000@&:- ;k 06 U;k;ky; vihy us Hkqxrh ltk ds f}rh; vfr l= ekg vfr- lJe dkjkokl ls nafMr fd;k x;k U;k- Hkksiky vFkZn.M ;Fkkor j[kk x;k gSA vFkZn.M tek ugha gSA
8. In the present case, the appellant has already completed actual jail sentence of near about seven years and including remission he has completed more than nine years. All the cases are in regard to same offence punishable under Section 392 of IPC. The allegations are that he and another co-accused had snatched gold chains from the complainants. If the sentences would run consecutively, then the appellant will be released from jail in the year of 2029. He has completed near about 10 years of jail sentence, hence, in my opinion, it would be just and proper if the appellant be released from jail by
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CRA No.1549-2011, 1523-2011, 1589-2011 and 2225-2011 holding that the sentence awarded in subsequent criminal appeals shall run concurrently.
9. Now, the next question is in regard to deposition of fine amount. The appellant is a poor person. This fact is evident from the fact that in one case the he has been granted suspension of sentence, however, he could not deposit the fine amount and he is still in jail. The appellant has already completed the jail sentence in default of payment of fine amount. Hence, it would not be proper that the appellant shall undergo the jail sentence in default of payment of fine amount.
10. Consequently, all the appeals are disposed of on the following terms and conditions:
A. Conviction of the appellant, as awarded by the trial Court, for commission of offence punishable under Section 392 of IPC is hereby upheld and the sentences awarded by the trial Court are also upheld. However, the sentences awarded by the trial Court shall run concurrently.
B. Because the appellant has already undergone the actual jail sentence of seven years and including remission he has completed near about nine years' jail sentence, he be released from jail forthwith if he is not required in any other case.
(S.K. Gangele) Judge vkt