Kerala High Court
Renganathan vs State Of Kerala on 24 January, 2012
Bench: R.Basant, K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE R.BASANT
&
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY, THE 24TH DAY OF JANUARY 2012/4TH MAGHA 1933
CRA.No. 2452 of 2007 (B)
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SC.563/2001 of ADDL.DISTRICT COURT-I,MAVELIKKARA
APPELLANT/APPELLANT:
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RENGANATHAN, C.NO.1687,
CENTRAL PRISON, TRIVANDRUM.
BY ADV. SRI.VINCENT JOSEPH
RESPONDENT:
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STATE OF KERALA, REPRESENTED BY A
PUBLIC PROSECUTOR.
BY PUBLIC PROSECUTOR SRI.GIKKU JACOB GEORGE
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD
ON 24-01-2012, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
R.BASANT & K.VINOD CHANDRAN, JJ.
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Crl.Appeal No.2452 of 2007-B
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Dated this the 24th day of January, 2012
JUDGMENT
BASANT, J.
(i) Did the court below err in placing reliance on the oral evidence of PWs 1 and 2?
ii) Was the court below justified in drawing inspiration for the oral evidence of PWs 1 and 2 from the various other circumstances proved in the case?
iii) Is the accused entitled to the benefit of any reasonable doubt in the facts and circumstances of this case?
iv) Was the court below correct in coming to the conclusion that the offences punishable under Sections 302 and 307 I.P.C have been established against the appellant?
v) Is the appellant entitled to the mitigative protection of Exception 4 to Section 300 I.P.C?
vi) Does the impugned judgment warrant interference on Crl.Appeal No.2452 of 2007-B 2 any count?
These are the questions raised before us by Sri.Vincent Joseph, the learned counsel for the appellant.
2. The appellant has been found guilty, convicted and sentenced under Sections 302 and 307 I.P.C. According to the prosecution, the appellant at 9 p.m on 16.04.2000, on account of prior animosity with deceased Bhadran @ Aneesh, a young man aged 23 years, had inflicted fatal injuries on him with MO.1, a dangerous weapon. He had also inflicted grievous injury on PW2
- Satheesh @ Kanmani, another young man aged 23 years, with the intention of causing his death. The appellant has been sentenced to undergo imprisonment for life under Section 302 and to undergo R.I for a period of 5 years under Section 307 I.P.C. Sentences of fine and default sentences have also been imposed.
3. The investigation commenced with the registration of Ext.P8 F.I.R on the basis of Ext.P1 F.I statement lodged by PW1. Crl.Appeal No.2452 of 2007-B 3 Investigation was completed and final report/charge sheet was filed by PW18. The learned Magistrate, before whom the final report was filed, after observing all legal formalities committed the case to the Court of Session. The learned Sessions Judge took cognizance of the offences alleged against the appellant. The charges framed by the learned Sessions Judge against the appellant were denied. Thereupon the prosecution examined PWs 1 to 18 and proved Exts.P1 to P27 as also Ext.X1 series and Ext.X2. MOs.1 to 14 were also marked.
4. The accused in the course of cross examination of prosecution witnesses and when examined under Section 313 Cr.P.C took up a defence of total denial. According to him, the injuries suffered by the deceased and PW2 were not inflicted on them by him. He took up the stand that one Prabhakaran, the husband of PW3, must have inflicted the injuries on PW2 and the deceased. He admitted his presence at the scene of occurrence. No defence witnesses were examined. Exts.D1 to D5 case diary Crl.Appeal No.2452 of 2007-B 4 contradictions were marked when PW1 (D1 and D2), PW2 (D3 and D4) and PW6 (D5) were in the witness stand.
5. The learned Sessions Judge on an anxious consideration of all the relevant inputs came to the conclusion that the prosecution has succeeded in fully establishing the charges framed against the appellant. Accordingly the learned Sessions Judge proceeded to pass the impugned judgment.
6. Before us the learned counsel for the appellant/accused and the learned Public Prosecutor have advanced their arguments. The learned counsel for the appellant argues that the court below should not have placed any reliance on the oral evidence of PWs 1 and 2. The court below should not have drawn inspiration for the oral evidence of PWs 1 and 2 from any other circumstance in the case. The benefit of doubt must have been conceded to the appellant unhesitatingly by the learned Sessions Judge. At any rate, the offence of murder defined under Section 300 I.P.C has not been established Crl.Appeal No.2452 of 2007-B 5 and the appellant is entitled to the mitigative protection of Exception 4 to Section 300 I.P.C. These in short are the specific contentions raised by the learned counsel for the appellant.
7. The learned Public Prosecutor on the other hand contends that there is nothing vitiating the evidence of PWs 1 and 2. Their evidence is natural, reasonable and acceptable. On broad probabilities and intrinsically their evidence commend acceptance. Various other circumstances proved in this case afford support and corroboration for the oral evidence of PWs 1 and 2. In these circumstances, the impugned judgment does not warrant any interference, contends the learned Public Prosecutor.
8. We have considered all the relevant inputs. An appellate judgment is; is intended to be and ought to be read in continuation of the judgment of the trial court. In that view of the matter, we do not deem it necessary to attempt a re- narration of the oral and documentary evidence placed before Crl.Appeal No.2452 of 2007-B 6 the learned Sessions Judge by the rival contestants. Suffice it to say that the learned counsel have taken us in detail through the oral evidence of PWs 1 to 18. We have been taken through the contents of Exts.P1 to P27, Exts.X1 series and X2 and also Exts.D1 to D5. Our attention has also been drawn to the charges framed by the learned Sessions Judge against the appellant as also the answers given by the appellant in the course of his examination under Section 313 Cr.P.C.
9. According to the prosecution, there was animosity for the appellant against the deceased. The deceased and the appellant had gone to a toddy shop near the scene of occurrence. The appellant came out of the toddy shop at about 9 p.m followed by the deceased. There was some exchange of words between the appellant and the deceased and it is then that the appellant allegedly took out MO.1 weapon and inflicted injury on the deceased with MO.1. The deceased suffered fatal injury. He fell down at the scene. PW2, a friend of the deceased, rushed to Crl.Appeal No.2452 of 2007-B 7 the deceased. The deceased had succumbed to the injuries by then. The appellant had run away from the scene of the crime. On confirming that the deceased is no more, PW2 allegedly ran after the appellant. A little distance away from the place where the deceased had fallen dead, the appellant allegedly inflicted serious injury on PW2 with the same weapon MO.1. PW1, a local shopkeeper, was allegedly present at the scene. PW2 was rushed to the local doctor. He received treatment. The appellant allegedly made extra judicial confession to his close relatives/friends. They helped him to flee from the locality. He was arrested long after the incident on 18.06.2000. The clothes allegedly worn by him at the time of occurrence, ie. MOs.12 and 13 which were seized from his possession, were found to be blood stained. MO.1 weapon was recovered on the basis of the information furnished by the appellant to the Investigating Officer in the course of his interrogation after arrest. The prosecution, in these circumstances, relied on the above pieces Crl.Appeal No.2452 of 2007-B 8 of oral evidence and circumstances to drive home the charge against the appellant.
10. The accused did not take up any specific and definite stand when PWs 1 and 2 eye witnesses/victim were in the witness stand. However, in the course of his examination under Section 313 Cr.P.C, he took the stand that while he and Prabhakaran, the husband of PW3, were going out of the toddy shop, he was attacked by the deceased and PW2. In the course of such attack, it was Prabhakaran, who allegedly inflicted the injuries on the deceased and PW2. The said Prabhakaran is an influential person. To save him, totally false allegations are being raised against the appellant. This in short is the specific defence which the appellant had advanced in the course of his 313 examination.
11. A look at the law first. It is trite that the burden rests heavily on the shoulders of the prosecution to prove the charge against the indictee. Whatever may be the defence that the Crl.Appeal No.2452 of 2007-B 9 indictee takes up in the course of trial, this burden continues to rest on the shoulders of the prosecution from beginning to the end of trial.
12. Section 105 of the Evidence Act mandates that a presumption must be drawn that the appellant is not entitled to any of the General Exceptions to criminality under the Penal Code. The burden rests on the shoulders of the indictee to establish such facts to bring his case within any one of the general exceptions to criminality. An indictee need not adduce any evidence of his own to claim the benefit of such General Exceptions. He may rely on the evidence adduced by the prosecution, favourable admissions extracted in the course of cross examination of witnesses, broad probabilities, reasonable and acceptable suggestions made to the prosecution witnesses and also the version advanced by him in the course of trial. Such indictee need not prove his case to the hilt. The burden on him to prove his plea for protection of one of the General Exceptions Crl.Appeal No.2452 of 2007-B 10 is different in quality and nature from the initial paramount burden on the prosecution. An accused need not prove his defence of General Exception beyond doubt. It is sufficient for him to discharge his burden to prove his defence by the test of balance of probabilities as in a civil case.
13. An accused may not have succeeded in proving his defence of General Exception as required by law. But, in the course of his attempt to prove such protection, he may have succeeded in generating a reasonable doubt against the initial case of the prosecution. In that event also, the accused shall succeed - not because he has successfully established any General Exception to criminality, but because in the course of his unsuccessful attempt to claim the protection of the General Exception, he has succeeded in throwing up a reasonable doubt about the initial case of the prosecution. In that event also, the indictee will be entitled to succeed for the reason that indictment against him has not been proved beyond reasonable doubt. Crl.Appeal No.2452 of 2007-B 11
14. Though it is the law that the burden is on an indictee to establish the plea of right of private defence (a General Exception), it is not necessary invariably that he should specifically plead and prove such General Exception. Even when he has omitted to raise a plea of General Exception to criminality specifically, the court is bound to consider the availability of such plea if the totality of circumstances throw up the possibility of such a defence. That the appellant does not specifically raise a defence is no ground for a criminal court to turn a Nelson's eye to such protection, if the same is clearly evident from the totality of circumstances.
15. In this case the appellant in the course of cross examination of prosecution witnesses did not take up a specific defence that he is protected by any right of private defence. That will not however persuade the court to reject his present claim for protection under that General Exception if the totality of circumstances indicate the availability of such a plea. Crl.Appeal No.2452 of 2007-B 12
16. Having so adverted broadly to the law, we shall now refer to the specific pieces of evidence/circumstances relied on by the prosecution. We may enumerate them as follows:
i) Evidence of motive for the appellant against the deceased;
ii) The oral evidence of PWs 1 and 2;
iii) That MO.1 weapon was a weapon belonging to the appellant;
iv) The subsequent conduct of the appellant spoken to by witnesses PWs 3, 5, 6 and 7 including extra judicial confessions;
v) The attempt made by the appellant to flee from the locality immediately after the commission of the crime;
vi) The fact that the clothes of the appellant, ie.MOs.12 and 13, were found to be blood stained when the appellant was eventually arrested on 18.06.2000;
vii) That blood stained MO.1 was recovered by the Investigating Officer on the basis of information furnished by the Crl.Appeal No.2452 of 2007-B 13 appellant under Section 27 of the Evidence Act.
17. We shall now consider whether these circumstances have been proved satisfactorily.
18. Circumstance No.(i) About the motive, we have the oral evidence of PWs 1 and
2. The appellant was employed abroad. There was a dispute between the brother of the appellant and the deceased. In fact the dispute is said to be between the members of the two families. This according to the prosecution had operated as motive. Convincing evidence about the precise details about the circumstances under which the motive was born and continued are not placed before the court. But we have convincing evidence available, supported by the stand taken by the accused in the course of 313 examination, which reveals that there was a strain in the relationship between the appellant and the deceased. To that extent, motive must be held to have been established. We must immediately note that proof of motive is Crl.Appeal No.2452 of 2007-B 14 not to be insisted as an ingredient of the offence. However, evidence of motive, if available, helps the Court to correctly appreciate the other pieces of evidence available. The relevance is to this limited extent. We are satisfied that there is satisfactory evidence about the motive - ie. of the strain in the relationship of the deceased and the appellant.
19. Circumstance No.(ii) The prosecution relies on the oral evidence of PWs 1 and 2. PW1 has his place of business - he is a petty shopkeeper, close to the scene of crime where the deceased was found lying dead with injuries. There cannot be a semblance of doubt that PW1 is a most natural and probable witness at the scene of the crime. No particular motive is shown to exist for PW1 to speak falsehood against the appellant. In fact, a reading of the evidence tendered by PW1 on oath must convincingly suggest to the court that PW1 had strained every nerve not to offend the interests of the appellant when he tendered evidence on oath. Crl.Appeal No.2452 of 2007-B 15 Arguments are advanced that PW1 had deviated from his admitted statement in Ext.P1. Such deviation, it is eminently and eloquently clear, was not to the prejudice of the appellant, but obviously to extend a helping hand to the appellant to the extent possible. A careful reading of the evidence of PW1 suggests that though immediately after the crime he was willing to give his deductive inferences also in Ext.P1, he, after a span of 7 years when he tendered evidence on oath, very zealously ensured that he was speaking only what was unavoidable against the appellant. We have been taken through the evidence of PW1 in detail. We are unable to invent any doubt or reservation against the testimony of PW1. His evidence is eminently supported by Ext.P1 F.I statement lodged by him. On this aspect also, we take note of the incongruity between the evidence of PW1 in court and his Ext.P1 F.I statement. The incident took place at 9 p.m on 16.04.2000. At 11 p.m, Ext.P1 F.I statement is shown to have been recorded. Ext.P1 F.I statement and P8 F.I.R Crl.Appeal No.2452 of 2007-B 16 are shown to have reached the court at 10.30 a.m on 17.04.2000. There can hence be no semblance of doubt that at least at 10.30 a.m this version of PW1 about the incident was made genuinely in Ext.P1.
20. Ext.P1 appears to us to be prompt and having the fragrance of truth. However PW1 stated that though he had given F.I statement on that night itself, he had signed Ext.P1 only on the next morning. This innocuous incongruity between the case of the prosecution as evidenced by Ext.P1 and the statement on oath made by PW1 in court does not in any way generate any semblance of doubt in our mind. We are, in these circumstances, satisfied that safe reliance can be placed on the oral evidence of PW1.
21. It is true that PW1 in court did not speak of the actual infliction of injury by the appellant on the deceased. This, according to us, is of no consequence at all. The evidence of PW1 clearly shows that the deceased without injuries and the Crl.Appeal No.2452 of 2007-B 17 appellant had walked out of the toddy shop. They were standing close to each other. The appellant had placed one hand over the deceased and then the deceased was found to fall with serious injuries including protrusion of intestine. The inability of PW1 to assert that he had seen the actual stabbing with MO.1 is, in the circumstances of the case, of absolutely no relevance. The mission/challenge before the court is not to ascertain whether PW1 had seen and perceived the incident in all its details, but to ascertain whether the injury found on the deceased was inflicted by the appellant. On that aspect, the evidence of PW1 is eloquent. We find no semblance of doubt on the acceptability of the evidence of PW1 which is duly supported by Ext.P1 which had, at any rate, reached the court by 10.30 a.m on 17.04.2000.
22. Coming to the evidence of PW2, he had suffered injuries. His presence at the scene of the occurrence cannot be disputed. He claims to have witnessed the infliction of injury on the deceased. Presence of the appellant at the scene is not Crl.Appeal No.2452 of 2007-B 18 seriously disputed. The attempt is only to show that Prabhakaran, the husband of PW3, was also available with the appellant and the injuries suffered by the deceased and PW2 may have been at the hands of the said Prabhakaran. Absolutely nothing is indicated as to why PWs 1 and 2 should spare the said Prabhakaran if he is really guilty and turn their ire against the appellant herein. That version is inherently unacceptable and to say the least, preposterous. The fact that such a suggestion specifically has not been made to PWs 1 and 2 in the course of their cross examination and had dawned only at later stages of the trial is again crucial. That version is offered for consumption of the trial court specifically only at the stage of examination of the accused under Section 313 Cr.P.C. This is noted as crucially relevant. PW3 is the wife of the said Prabhakaran. She asserted that after the incident, the appellant and PW5 came to her residence seeking the assistance of her husband Prabhakaran, which he offered in abundance. No semblance of a suggestion is made to Crl.Appeal No.2452 of 2007-B 19 her that her husband was not available at the house at the probable time when the incident took place. The cross examination of PW3 also exposes the hollowness of the present version that Prabhakaran was the villain of the piece.
23. As to the spot at which PW2 had suffered the injury, as to the point in geography from where he was rushed to the hospital by a good Samaritan, who passed on his perception about the nature of the weapon used for infliction of injury, there are innocuous inconsistencies in the evidence of PW2. These are all pressed into service to contend that court must adopt an attitude of suspicion and reservation towards the evidence of PW2. We do not find any merit in this contention. We find the evidence of PW2 to be inherently inspiring. It was an unconventional weapon used. The inability of PW2 to precisely describe the weapon does not generate any doubt in our mind. At one place he referred to same as a knife (kathi); whereas before the doctor the same was referred to as a chisel (uli). By Crl.Appeal No.2452 of 2007-B 20 whosoever the version before the doctor PW8 in Ext.P2 was given, the inadequacy/inconsistency in the description of weapon cannot also deliver any advantage to the appellant.
24. The scene at which PW2 suffered the injury was not correctly identified and described in the Scene Mahazar (Inquest Report) by the Investigating Officer, who conducted the initial investigation. The precise spot where PW2 suffered the injury is not located with reference to blood marks at such scene. It is evident from the totality of circumstances that PW2 suffered the injury in the vicinity of the place where the deceased was lying with injuries. The omission/inadequacy of the Investigator in not specifically identifying the spot where PW2 suffered the injury does not also create any reasonable doubt in our mind. The same cannot deliver any advantage to the appellant. We agree that the oral evidence of PWs 1 and 2 can safely be accepted.
Crl.Appeal No.2452 of 2007-B 21
25. Circumstance No.(iii) The prosecution relied on the circumstance that MO.1 weapon was brought from his place of employment abroad by Prabhakaran, the husband of PW3, and the same was handed over by him to the appellant. On this aspect we have only the oral evidence of PW3. PW3 does not specifically identify MO.1 to be the weapon handed over by her husband to the appellant. But the totality of circumstances reveal that a weapon of identical description was handed over by the husband of PW3 to the appellant. This third circumstance is also established to the above extent.
26. Circumstance Nos.(iv) and (v) The prosecution relied on the evidence of PWs 3, 5, 6 and 7 to prove the subsequent conduct of the appellant immediately after the occurrence. The evidence clearly suggests that the appellant went to PW5 and made an extra judicial confession. He required assistance from PW5. PW5 took him to the house of Crl.Appeal No.2452 of 2007-B 22 PW3, where her husband Prabhakaran was available. Prabhakaran from his house took the appellant to the house of PW6. From there, he was taken to the house of PW7, a relative of the said Prabhakaran. We have specific and satisfactory indications to suggest that the appellant had advanced a version to PWs 5, 6 and 7 that two persons had suffered injuries at his hands. Of course the seriousness was not conveyed in detail to those witnesses. But, such extra judicial confession made by the appellant clearly indicates that he was involved in an incident in which two others had suffered injuries. He had not made a detailed and exhaustive extra judicial confession to any of these witnesses. But indications galore to suggest that he had confessed of an incident in which two others suffered injuries at his hands. To that extent, circumstance No.4 relied on by the prosecution is established. The evidence of PWs 3, 5, 6 and 7 further reveal convincingly that the appellant wanted to leave the locality urgently and sought the assistance of the others to Crl.Appeal No.2452 of 2007-B 23 achieve that purpose. He was sent away in a lorry by such persons. He was not available in the locality for a further period of about two months till he was arrested on 18.06.2000. Evidence of PWs 3, 5, 6 and 7 convincingly reveal that at the request of the appellant, his friend Prabhakaran along with his relatives had arranged to help the appellant to flee from the locality. This circumstance is also found to be consistent with the evidence of PWs 1 and 2. We do not intend to found any finding of fact solely on the extra judicial confessions spoken to by the appellant to PWs 5, 6 and 7. We rely on that piece of evidence - about the extra judicial confessions, to draw inspiration for the oral evidence of PWs 1 and 2.
27. Circumstance Nos.(vi) and (vii) The prosecution relied on the recovery of MOs.12 and 13 blood stained clothes of the appellant. They had already been washed. But Ext.P25 reveals that they contained blood. The presence of blood is not explained at all and this in turn is a Crl.Appeal No.2452 of 2007-B 24 circumstance which along with the other circumstances points to the guilt of the appellant and fortifies the oral evidence of PWs 1 and 2. Same is the situation regarding the evidence of recovery of MO.1 on the basis of Ext.P7(a) information furnished by the appellant to PW16, the Investigating Officer. On the basis of Ext.P7(a) information, PW16 recovered MO.1 from its place of concealment in the premises of PW3 under Ext.P7. PW11 is an attestor to Ext.P7. We find no reason whatsoever not to accept and act upon the evidence of recovery of MO.1. The evidence of PW16 and PW11 read along with the contents of contemporaneous seizure mahazar Ext.P7 and the presence of blood marks on MO.1 compellingly commend to us that this evidence of recovery can be believed. Such evidence of recovery of MO.1 under Ext.P7 is also a formidable circumstance against the appellant. It affords further assurance for the oral evidence of PWs 1 and 2.
28. We do, in these circumstances, find it absolutely safe Crl.Appeal No.2452 of 2007-B 25 to concur with the conclusion of the court below that the injuries found on the deceased described in Ext.P6 postmortem certificate (and the evidence of PW9) as also the injuries found on the person of PW2 as borne out by Ext.P2 wound certificate and Ext.X2 case sheet and the evidence of PWs 8 and 13 were suffered by the deceased and PW2 at the hands of the appellant with MO.1 weapon. That finding of fact is found to be absolutely safe and reasonable. We concur with that conclusion.
29. The appellant has not taken up a specific defence of right of private defence. The evidence of PWs 1 and 2 does not at all indicate availability of any such right of private defence. The appellant now claims not that he acted in exercise of his right of private defence, but that Prabhakaran, whom the prosecution is trying to shield, had inflicted the injuries on the deceased and PW2. There is not a semblance of evidence to indicate or probabilise, much less prove, this assertion of the appellant. No reasonable doubt is generated in our mind on the Crl.Appeal No.2452 of 2007-B 26 basis of such theory advanced by the appellant. We are satisfied, in these circumstances, that the appellant is not entitled to any right of private defence. We repeat that the evidence of PWs 1 and 2 do not even remotely suggest the availability of any such right of private defence for the appellant.
30. The learned counsel for the appellant submits that in any view of the matter it cannot be assumed that the appellant had the intention to cause the death of the deceased or PW2. Intention remains embedded in the secret chambers of the mind of the indictee. The courts attempt to decode the intention by the acts proved against the indictee. In that view of the matter it appears to us to be difficult to assume that the intention of the appellant was not to cause the death of the deceased and PW2. Motive must be distinguished from intention. The nature of the injuries, the nature of the weapon with which the injuries are inflicted and parts of the anatomy where the injuries are inflicted must certainly suggest that it is not possible to safely rule out Crl.Appeal No.2452 of 2007-B 27 the intention on the part of the appellant to cause the death of the deceased and PW2.
31. Even if we concede the benefit of doubt on that question to the appellant and hold that there is no safe evidence to prove the intention to cause the death of the deceased and PW2, one cannot lose sight of the fact that the injuries suffered were intentional injuries inflicted. There is nothing to assume that the injuries suffered were not intentional injuries. The intentional injuries suffered by the victims, objectively assessed, are found to be sufficient in the ordinary course of nature to cause death. Under clause thirdly of Section 300 I.P.C therefore the offence of murder punishable under Sections 302 I.P.C and the offence of attempt to commit murder punishable under Section 307 I.P.C are clearly established.
32. The learned counsel for the appellant argues that even if the offence satisfies the ingredients of the offence of murder defined under Section 300 I.P.C, the offence must slide Crl.Appeal No.2452 of 2007-B 28 back to Section 299 I.P.C - of culpable homicide not amounting to murder. By what process, we queried? The learned counsel for the appellant submits that the appellant is, at any rate, entitled to the mitigative protection of Exception 4. We are unable to agree. There is nothing to show that there was any sudden fight and such sudden fight arose on any sudden quarrel. There is absolutely nothing to indicate that passion was running high. We are, in these circumstances, unable to extend the benefit of Exception 4 to the appellant. There are no circumstances whatsoever to bring the case within the sweep of Exception 4 to Section 300 I.P.C.
33. We note that sentences of fine have been imposed. A total default sentence of R.I for a period of 6 years is seen imposed on the appellant on two counts. We are satisfied in the circumstances that the default sentence can be reasonably modified and reduced. We are satisfied that the default sentence of R.I for a period of one year under Sections 302 and 307 I.P.C Crl.Appeal No.2452 of 2007-B 29 shall eminently meet the ends of justice.
34. The impugned judgment does not warrant interference on any other ground. The challenge in this appeal can succeed only to the above extent.
35. In the result:
a) This appeal is allowed in part;
b) The impugned judgment is upheld in all other
respects, but the default sentences imposed under Sections 302 and 307 I.P.C are both reduced to R.I for a period of one year each.
36. The learned Sessions Judge shall issue modified warrant of commitment in the light of the above modification of sentence.
(R.BASANT, JUDGE) (K.VINOD CHANDRAN, JUDGE) rtr/