Supreme Court of India
Bhudeo Mandal & Others vs State Of Bihar on 24 March, 1981
Equivalent citations: 1981 AIR 1219, 1981 SCR (3) 291, AIR 1981 SUPREME COURT 1219, 1981 (2) SCC 755, 1981 SCC(CRI) 595, 1981 CRIAPPR(SC) 180, 1981 BBCJ 104, 1981 BLJR 411, 1981 CHANDLR(CIV&CRI) 419
Author: Syed Murtaza Fazalali
Bench: Syed Murtaza Fazalali, Baharul Islam, A. Varadarajan
PETITIONER:
BHUDEO MANDAL & OTHERS
Vs.
RESPONDENT:
STATE OF BIHAR
DATE OF JUDGMENT24/03/1981
BENCH:
FAZALALI, SYED MURTAZA
BENCH:
FAZALALI, SYED MURTAZA
ISLAM, BAHARUL (J)
VARADARAJAN, A. (J)
CITATION:
1981 AIR 1219 1981 SCR (3) 291
1981 SCC (2) 755 1981 SCALE (1)578
ACT:
Indian Penal Code 1860-S. 149-Conviction under clear
finding regarding common object of assembly-Necessity of.
HEADNOTE:
When the appellants wanted to irrigate the land they
were prevented from doing so by the deceased as a result of
which the 1st appellant who is now dead gave a bhala blow to
the deceased. The other appellants were supposed to have
been armed with lathis but they did not cause any injuries
either to the witnesses or to the deceased.
The Sessions Judge convicted the 1st appellant under
section 304 Part I of the Indian Penal Code and sentenced
him to undergo imprisonment for life and the other
appellants under section 326/149 of the Indian Penal Code
and sentenced them to undergo 3 years' rigorous imprisonment
but affirmed the acquittal of the individual charges under
sections 323 and 325 I.P.C. The High Court while convicting
the appellant under sections 325/149 of the I.P.C. has given
no finding regarding the common object of the unlawful
assembly.
Accepting the appeal, the Court
^
HELD: In the instant case, there is neither any
evidence nor any finding that any of the ingredients of
section 149 have been established by the prosecution. Even
on the prosecution case itself the occurrence took place as
a result of an irrigation dispute and the appellants were
merely acting under a bona fide claim or belief that they
had the right to irrigate the land. There is no overt act
attributed to any of the appellants in regard to the
deceased and the mere fact that the appellants were armed
with lathis by itself would not prove that they shared the
common object with which the deceased was inspired. [292 G-
H]
2. Before the High Court upheld the conviction of the
appellants under sections 326/149 I.P.C. it should have
recorded a clear finding as to what was the object of the
unlawful assembly and if so whether the object was to commit
murder, grievous hurt or simple hurt. [293 A]
3. Whenever the High Court convicts any person or
persons of an offence with the aid of section 149 a clear
finding regarding the common object of the assembly must be
given and the evidence discussed must
292
show not only the nature of the common object but also that
the object was unlawful. Before recording a conviction under
section 149 of the I.P.C. the essential ingredients of
section 141 of the I.P.C. must be established. [293 D]
JUDGMENT:
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 365 of 1974.
Appeal by Special Leave from the Judgment and Order dated 24.1.1974 of the Patna High Court at Patna in Criminal Appeal No. 306/1969.
U. P. Singh for the Appellants.
K. G. Bhagat and U. N. Prasad for the Respondent. The Judgment of the Court was delivered by FAZAL ALI, J. This appeal by special leave is directed against the judgment of the Patna High Court dated 24.1.1974 and has been preferred by appellants Dayanand Mandal, Bhubneshwar Mandal, Kuldip Mandal, Bhagwat Mandal, Nemo Mandal, and Udin Yadav. The occurrence seems to have arisen out of an irrigation dispute. According to the prosecution case the appellants wanted to irrigate the land and when they were prevented from doing so, Mainu Mandal resisted as a result of which Bhudeo Mandal who is now dead gave a bhala blow to the deceased Mainu Mandal. So far as the other appellants are concerned, they are supposed to have been armed with lathis but they did not cause any injuries either to the witnesses or to the deceased. The Sessions Judge had convicted the accused Bhudeo Mandal under section 304 Part I of the Indian Penal Code and sentenced him to undergo imprisonment for life and the other appellants under section 326/149 of the Indian Penal Code and sentenced them to 3 years rigorous imprisonment but affirmed the acquittal of the accused of the individual charges under sections 323 and 325 of the Indian Penal Code by the Sessions Judge. We have gone through the judgment of the High Court which while convicting the appellant under section 326/149 of the Indian Penal Code has given no finding regarding the common object of the unlawful assembly. Even on the prosecution case itself the occurrence took place as a result of an irrigation dispute and the appellants were merely acting under a bona fide claim or belief that they had the right to irrigate the land. There is no overt act attributed to any of the appellants on the deceased and the mere fact that the appellants were armed with lathis by itself would not prove that they shared the common 293 object with which Bhudeo Mandal was inspired. Before the High Court could have upheld the conviction of the appellants under section 326/149 of the Indian Penal Code, it should have recorded a clear finding as to what was the object of the unlawful assembly and if so whether the object was to commit murder, grievous hurt or simple hurt. In these circumstances we find ourselves in complete agreement with the argument of Mr. U.P. Singh, learned counsel for the appellants that there is no material to support the conviction of the appellants under section 326/149 of the Indian Penal Code. Mr. Bhagat appearing for the State fairly conceded that in the circumstances of this case it would not be possible for him to support the conviction mainly on the ground that since the main accused was convicted under section 304, Part I the other appellants should also have been convicted under section 304/149 and not under section 326 of the Indian Penal Code. We should like to point out that whenever the High Court convicts any person or persons of an offence with the aid of section 149 a clear finding regarding the common object of the assembly must be given and the evidence discussed must show not only the nature of the common object but also that the object was unlawful. Before recording a conviction under section 149 of the Indian Penal Code, the essential ingredient of section 141 of the Indian Penal Code must be established. Section 149 creates a specific offence and deals with the punishment of that offence. There is an assembly of five or more persons having a common object and the doing of acts by members is in prosecution of that object. The emphasis is on common object. In the instant case there is neither any evidence nor any finding that any of the ingredients of section 149 have been established by the prosecution.
In the result the appeal is allowed and the conviction and sentence of the appellants are set aside and the appellants are acquitted of the charge framed against them. The appellants are hereby discharged from their bail bonds and need not surrender.
N.K.A. Appeal allowed.
294