Supreme Court of India
Jangir Singh vs The State Of Punjab on 31 October, 2018
Equivalent citations: AIRONLINE 2018 SC 837, 2019 (13) SCC 813, (2018) 15 SCALE 88, 2019 (108) ACC (SOC) 30 (SC), (2019) 196 ALLINDCAS 192, (2019) 1 JLJR 172, (2019) 1 MAD LJ(CRI) 369, (2019) 1 PAT LJR 226
Author: N.V. Ramana
Bench: Mohan M.Shantanagoudar, N.V.Ramana
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. 2499 OF 2009
JANGIR SINGH … APPELLANT
Versus
THE STATE OF PUNJAB …RESPONDENT
JUDGMENT
N.V. RAMANA, J.
1. This appeal arises out of the impugned judgment dated 07.04.2008, passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No. 160DBA/1994, whereby the High Court has reversed the judgment of acquittal passed by the Sessions Judge, Faridkot dated 14.05.1993, and convicted the appellantaccused under Section 302 IPC and Section 27 of the Signature Not Verified Digitally signed by SATISH KUMAR YADAV Arms Act.
Date: 2018.11.20 17:26:33 IST Reason:
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2. The Sessions Judge, Faridkot vide Judgment dated 14.05.1993 acquitted the appellant from the offences punishable under Section 302 I.P.C. and Section 27 of the Arms Act on the ground that the appellant fired gunshot at the deceased in exercise of his right to private defence of his body. Thus, he was exonerated from the liability under Section 302 of IPC. However, on appeal, the High Court reversed the findings of the Sessions Judge on the ground that the right to private defence at the part of the appellant was not made out. Aggrieved by the Judgment of the High Court, this appeal is preferred under Section 379 of the Code of Criminal Procedure, 1973.
3. Facts of the case in a nutshell are such that the incident in question took place on 05.06.1991 at around 7.30 P.M. wherein the appellant shot down Jaswant Singh (hereinafter referred to as “the deceased”) by his Self Loading Rifle of Bore
303. The appellant and the deceased were working together as Punjab Home Guard Volunteers. The incident took place when the deceased demanded Rs.100/ from the appellant, which was borrowed by the appellant previously. The appellant got enraged due to the fact that the borrowed money was demanded in front of the other Punjab Home Guard colleagues and it was insulting 2 for the appellant. The appellant had an altercation with the deceased for around 15 minutes, pursuant to which the appellant fired at him and consequently, he died.
4. Learned counsel for the appellantaccused vehemently contended that the High Court has reversed the wellreasoned and detailed judgment of acquittal of the trial court by re appreciating evidence in a different manner and taking a different view. According to the learned counsel, it was a clear case of right to private defence, thus, sentencing under Section 302 IPC by the High Court is unwarranted.
5. On the other hand, learned counsel for the respondent State submitted that the present appeal by the appellant is not based on any cogent reasons rather the same has been filed on surmises and conjectures. Further, it has also been submitted that all the material evidence and testimonies of relevant witnesses viz., P.W.3 and P.W.4 have been taken into consideration, in the wellreasoned judgment of the High Court and the same does not call for interference by this Court.
6. After perusing the material placed before this Court, we are of the considered view, that the conviction by the High Court is solely based on the evidence of P.W.3(ASI Sukhdev Singh), 3 who is a witness to the incident. Therefore, evidence of P.W.3 calls for the examination by this Hon’ble Court.
7. The evidence of PW3 clarifies that the deceased had 303 bore rifle with him at the time of occurrence. So also, the accused had the rifle. PW3 was standing at a distance of about 60 feet from the appellant and the deceased where the incident has taken place. It is admitted by him in crossexamination that he looked at the accused and the deceased only when he heard the sound of gunshot. He did not notice as to who was the aggressor and as to whether the altercation between the accused and the deceased had taken place or not. Looking at the trend of answers given by PW3 in the crossexamination, it is clear that he did not see as to how the incident started and continued.
Thus, there can be no categorical deduction from the evidence of PW3 that the accused fired at the deceased with premeditation.
8. On the other hand, the evidence of PW4 specifies that the deceased had aimed a rifle at the accused, obviously because of an altercation between them, pursuant to which the accused also used his gun to fire at the deceased suddenly, without any premeditation. The evidence of PW4 corroborates the defence taken by the accused as found in his statement under Section 4 313 of the Cr.P.C.
9. The evidence of PWs 3 and 4 collectively would show that though the incident has taken place because of the gunshot fired by the accused towards the deceased and the deceased lost his life, but the act of the accused will fall under Exception II to Section 300 of the IPC, in as much as the fire by the accused was due to the aforementioned fact of the deceased pointing gun towards the accused, i.e., because of the threat perception created by the deceased in the mind of the accused.
10. Before proceeding any further, it is essential to put forth things that are to be considered by the Courts, while giving benefit of right to private defence to the accused, as per Exception II to Section 300 of IPC, to determine the ‘quantum’ of this right. This Court in the case of Vidhya Singh v. State of Madhya Pradesh,1 observed that “7. … The right of selfdefence is a very valuable right. It has a social purpose. That right should not be construed narrowly.” Further, in the case of James Martin v. State of Kerala,2 following observations were made by this Court “18. … Situations have to be judged from the sub jective point of view of the accused concerned in 1 (1971) 3 SCC 244 2 (2004) 2 SCC 203 5 the surrounding excitement and confusion of the moment, confronted with a situation of peril and not by any microscopic and pedantic scrutiny. In adjudging the question as to whether more force than was necessary was used in the prevailing cir cumstances on the spot, it would be inappropriate, as held by this Court, to adopt tests by detached objectivity which would be so natural in a court room, or that which would seem absolutely neces sary to a perfectly cool bystander. The person fac ing a reasonable apprehension of threat to himself cannot be expected to modulate his defence step by step with any arithmetical exactitude of only that much which is required in the thinking of a man in ordinary times or under normal circumstances.” Similarly, in the case of Darshan Singh v. State of Punjab,3 this Court went further and gave few parameters to adjudge the exercise of right to private defence in following terms “56. In order to find out whether the right of private defence is available or not, the injuries received by the accused, the imminence of threat to his safety, the injuries caused by the accused and the circumstances whether the accused had time to have recourse to public authorities are all relevant factors to be considered.” (emphasis supplied)
11. Further, it is a settled law that the right to private defence cannot be claimed by the accused, if disproportionate harm has been caused, while defending himself or any other 3 (2010) 2 SCC 333.
6 person. However, if the accused has not caused disproportionate harm, then the benefit of Exception II to Section 300 of IPC can be given to the accused. This proposition has been well explained in the case of Bhanwar Singh v. State of Madhya Pradesh,4 wherein this Court made the following observations “50. The plea of private defence has been brought up by the appellants. For this plea to succeed in totality, it must be proved that there existed a right to private defence in favour of the accused, and that this right extended to causing death. Hence, if the court were to reject this plea, there are two possible ways in which this may be done. On one hand, it may be held that there existed a right to private defence of the body. However, more harm than necessary was caused or, alter natively, this right did not extend to causing death. Such a ruling may result in the applica tion of Section 300, Exception 2, which states that culpable homicide is not murder if the offender, in the exercise in good faith of the right of private defence of person or property, exceeds the power given to him by law and causes the death of the person against whom he is exercising such right of defence without premedi tation, and without any intention of doing more harm than is necessary for the purpose of such defence. The other situation is where, on appreciation of facts, the right of private defence is held not to exist at all.” (emphasis supplied)
12. Now, to consider the question as to whether the 4 (2008) 16 SCC 657.
7 exercise of right of private defence by the appellantaccused was legitimate or not, it is undisputed that the fateful incident at the hands of appellant was pursuant to an altercation with the deceased for around 15 minutes, in the presence of other colleagues. Both the deceased and the appellantaccused were altercating facetoface and standing at a distance of 10 feet from each other. This shows that they could see the facial expressions of each other clearly and comprehend the apprehending circumstances accordingly. Taking note of the fact that owing to the imminent danger perceived by the appellant from the aiming of rifle at him by the deceased, he fired at the deceased and killed him. This, in our opinion comes within the ambit of right to private defence, however, it clearly traverses beyond the legitimate exercise of the same. The appellantaccused chose to shoot on a vital part of the body i.e., chest to safeguard himself from the imminent threat. However, the accused could have avoided the vital part of the deceased. But, we do not find absence of good faith in exercise of right of private defence. However, having regard to the situs of the injury (i.e. the chest of the deceased), it is clear that the accused has exceeded the power given to him in law and has caused the death of the deceased against whom he 8 exercised right of private defence without premeditation. Thus, offence committed by the accusedappellant will fall under Section 304 Part I of the IPC.
13. The law on this aspect of causing disproportionate harm and exceeding right to private defence is amply clear. In cases of disproportionate harm leading to death of the aggressor, sentence under Section 304 Part I is the appropriate sentence. This has been done by this Court in catena of cases.
14. In the case of Udaikumar Pandharinath Jadhav Alias Munna v. State of Maharashtra,5 this Court acquitted the accused from charges under Section 302 IPC and modified the conviction to Section 304 Part I of IPC, as per the following observations “5. We observe from the evidence that the deceased was not only a karate expert but also armed with a knife and it is not surprising that the appellant appre hended injury at his hands. We are therefore of the opinion that the best that can be said for the prosecu tion at this stage is that the appellant had exceeded the right of private defence. We therefore partly al low the appeal, acquit the appellant of the charge under Section 302 IPC and modify his conviction to one under Section 304(1) IPC in the background that the fatal injury caused on the chest had pene trated deep into the body. We also impose a sen tence of 7 years' rigorous imprisonment on the appel 5 (2008) 5 SCC 214 9 lant; the other part of the sentence to remain as it is.”
15. Further, in the case of Trilok Singh v. State (Delhi Administration),6 this Court made observations regarding modification of conviction from Section 302 IPC to Section 304 Part I IPC and the same is as follows “6. We have gone through the entire evidence of PW 24 and PW 25. The evidence of PW 24 is to the effect that he saw the accused and the deceased were quar relling and he went to the house and informed PW 25. … But the question is whether he could go to the extent of causing the death. No doubt in a situa tion like this it cannot be expected that the ac cused has to modulate his right of selfdefence. But when he went to his house and brought a knife and caused the death it cannot be said that he did not exceed the right of private defence. We cannot give the benefit to the appellant under Section 100 IPC and the act committed by him only attracts exception to Section 300 IPC. There fore the offence committed by him could be one under Section 304 Part I IPC.” (emphasis supplied)
16. Similar view was taken by this Court in Pathubha Govindji Rathod v. State of Gujarat,7 wherein it was ruled that the accused exceeded his right to private defence. Thus, appeal was partly allowed, conviction under Section 302 was set aside 6 1995 SCC (Cri) 158.
7 (2015) 4 SCC 363 at Para 15, 1718.
10 and the accused was convicted under Section 304 Part I of the IPC.
17. Thus, taking into consideration all the material facts, discussions and observations made hereinabove, we deem it proper to set aside the conviction under Section 302 of IPC passed by the High Court and convert the same to Section 304 PartI of the IPC.
18. Herein, it is brought to our notice that the appellant has undergone 10 years of actual imprisonment which amounts to 18 years of imprisonment as per the concerned State Jail Manual. As the maximum sentence prescribed for the offence committed under Section 304 PartI, IPC is 10 years and the appellant is stated to have already undergone 10 years of actual imprisonment, it is directed that he be released forthwith, if not required in any other case.
19. Thus, the appeal stands disposed of, accordingly.
.........................J. (N.V.RAMANA) .........................J. (MOHAN M.SHANTANAGOUDAR) NEW DELHI, OCTOBER 31, 2018.
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