Allahabad High Court
Mahey Alam @ Mohd. Alam @ Raju Son Of Ameer ... vs State Of U.P. on 23 August, 2007
Author: K.S. Rakhra
Bench: K.S. Rakhra, Vinod Prasad
JUDGMENT K.S. Rakhra, J.
1. Appellant Mahey Alam alias Mohd. Alain alias Raju, has been held guilty and sentenced to death penalty under Section 302 IPC and to rigorous imprisonment for one year under Section 4 read with Section 25 Arms Act in Sessions Trial No. 356 of 2000 and 357 of 2000 tried together and decided by a common judgment dated 13.2.2007 by the Special Sessions Judge Court No. 3 J.P. Nagar. While the appellant has challenged his conviction and sentence awarded to him by preferring the appeal under Section 374(2) CrPC. The trial court has made a reference under Section 366 CrPC for confirmation of death penalty.
2. The charge against the appellant was that on 30.7.2000 ai about 8:30 p.m., he inflicted knife injuries to his brother's wife Hadeesa at her own house in Mohalla Katra Ghulam Ali within the circle of police station Amroha Nagar of district J.P. Nagar and on account of the injuries so sustained. I he victim died while being taken to the hospital.
3. The prosecution story was that the deceased Hadeesa was married to appellant's brother Jaheer Ahmad about 10 years ago. She was living in her aforesaid house at first and second floor all alone along with her six years old daughter as her husband was working and living at Dubai for last eight years. On account of this, her brother PW-1 Mohd. Husain who was residing at short distance, used to come and sleep at her house very night to provide her security, The appellant, in view of the fact that his brother Jaheer Ahmad was living in Dubai and the deceased was living alone, developed a lustful desire to establish carnal relation with her thinking that she may be easily accessible.
4. On the fateful day, the appellant who was living with his father in the adjoining house, went to the deceased and tried to pull off her Salwar. She resisted and raised cries whereupon, the appellant gave her repeated knife blows in the presence of her daughter Rukhsar a young girl of six years of age. The informant Mohd. Husain was as usual, coming to the house of the deceased for sleeping in the night when he heard her cries and noise at the door of the house. As he was climbing stairs with a torch in his hand, he saw the appellant coming out and running towards the roof with a knife in his hand. As there was no escape route available from the roof of the house, the appellant jumped from the roof to the roof of a godown in the adjoining premises and escaped. The complainant then went to the room of the deceased and found her lying in a pool of blood where Rukhsar narrated him the entire incident that had happened, lie immediately managed to take the victim to the hospital hut the doctors on seeing her, declared her to be dead.
5. A written report of the incident scribed by Khalikujjama, resident of Mohalla Chakli Amroha Nagar was given by Mohd. Husain to the police whereupon, crime No. 386/2000 under Section 302 IPC was registered at police station Amroha Nagar. The investigation of the crime was commenced by PW-5 Devendra Kumar who was present when the case was registered. He recorded the statement of the witnesses, examined torch of the informant, visited the place of occurrence and collected blood stains and plain flooring material from the room and deputed PW-9 Sri Rohtash Singh Sub-Inspector to make an inquest of the dead body. After die inquest and completion of necessary formalities and preparation of relevant document, the body of the deceased was sent for autopsy on 31.7.2000. The autopsy was performed and the doctor had found the following ten anti-mortem injuries on the body of the deceased:
(i) Stab wound 2 x 2 cm size chest cavity deep on right side of chest and is 2 cm below right clavicle.
(ii) Incised wound 2 x 1 cm size muscle deep present on right axilla.
(iii) Incised wound 1.5 x 1 cm size muscle deep prevent on left of root of neck.
(iv) Stab wound 2 x 1 cm size chest cavity deep 5 cm above left nipple.
(v) Incised wound 2 x 1 cm size muscle deep near left nipple on lateral side,
(vi) Incised wound 2 x 1 cm size muscle deep 2 cm below left nipple.
(vii) Stab wound 2 x 1 cm size chest cavity deep 2 cm below No. 6 injury.
(viii) Stab wound 4 x 2.5 cm size chest cavity deep in apigastric region.
(ix) Stab wound 3 x 1 cm abdominal cavity deep 3 cm below injury No. (viii).
(x) Incised wound 2 x 1 cm size muscle deep at palmar aspect of right hand at base of thumb.
6. In the internal examination, both the lungs and pleura were found lacerated chest captivity contained 1.5 ltrs of blood, both lungs and pleura were lacerated, both the chambers of heart were empty. Peritoneum and abdominal walls were lacerated and 1.5 ltrs. of free blood was found in the abdomen. The lever was also lacerated. In the opinion of the doctor conducting autopsy, the cause of death was shock and haemorrhage due to anti-mortem injuries. The doctor further opined that these injuries could have been suffered by the victim o n 30.7.2000 at about 8:30 p.m. as claimed by the prosecution.
7. The prosecution claims that the accused appellant was arrested by the police on 31.7.2000 and at his pointing, a knife weapon of assault was recovered by the police from the room at the second floor of the house of the deceased in which saw dust had been stored. On the basis of the above material and completion of investigation, a chargesheet was submitted against the appellant under Section 302 IPC in crime No. 386/2000.
8. Regarding recovery of the knife, the investigation was entrusted to PW-9 Sri Rohtash who also submitted chargesheet after investigation under Section 4/25 of Arms Act.
9. The appellant did not plead guilty. The defence suggested to the witnesses before the court that some undesirable persons used to frequent the house of deceased at her invitation as her husband was living at Dubai for last eight years. It was suggested to the witnesses that she might have been killed by any such friend or paramour of the deceased lady.
10. Before proceeding further, it may be mentioned here that the deceased was also the first cousin of the appellant and they were related to each other by following pedigree:
__________________ | | Abdul Waheed = wife Ameer Ahmad ___________________|_____________ ____________|__________ | | | | | | Mohd. Smt. Hadeesa Jaheer Mahey Jafar Husain Wife of Jaheer Ahmad Ahmad Alam Ahmad (PW-1) (Deceased) |_____| (Accused) | PW-2 Rukhsar
11. Besides deceased Hadeesa, another sister of the informant is married to Jafar who is also another brother of the present appellant. Undisputedly, the informant is the resident of Mohalla Lal Masjid which is at a walking distance of 10-15 minutes from Mohalla Katra Ghulam Ali.
12. In order to bring home charge against the appellant, nine witnesses were examined by the prosecution. PW-1 is Mohd. Husain the first informant himself who fully supported the prosecution story by deposing that as usual, he was coming to the house of the deceased to sleep there in the night when he heard the cries and also saw the appellant running upstairs with a knife in his hand. He claimed that he had taken the deceased to the hospital and thereafter, lodged report with the police. PW-2 Rukhsar is the daughter of the deceased and is a child witness who deposed that she was in the room where the appellant had given knife blows to the deceased when she resisted and aborted his attempt to ravish her. All the remaining seven witnesses examined in this case, are formal witnesses. PW-3 Dr. Pramod Katiyar was medical Officer PHC, Amroha and deposed that on 30.7.2000 at about 9:20 p.m., the deceased was brought dead to the hospital by her Jeth Jameer and others. He gave information about this to the police station concerned and PW-4 Dr. V.K. Goel had conducted autopsy while PW-5 Devendra Kumar is the investigating officer of crime No. 386/2000; PW-6 Virendra Singh is Constable Clerk who has registered crime No. 386/2000 under Section 302 IPC on the written report produced by the informant; PW-7 Raj Bahadur Singh Constable is the witness of recovery of knife at the pointing of the appellant. PW-8 Ramesh Chandra was the Constable Clerk at police station Amroha; who registered case under Section 387/200 under Section 4/25 of Arms Act against the appellant consequent upon his arrest and recovery of knife and PW-9 Rohtash Singh Sub-Inspector, had investigated crime No. 387/2000 of police station Amroha Nagar and has submitted chargesheet against the appellant under Section 4/25 of Arms Act; He is also police officer who had performed inquest of the dead body of Hadeesa on 31.7.2000.
13. No witness has been produced by the appellant in his defence before the trial court. The trial court has found prosecution case to be wholly reliable and did not find any material contradiction or shortcomings.
14. We have heard Sri R. R. Singh, learned Counsel for the appellant and Dr. Surnan K. Yadav learned A.G.A. on behalf of the State and have carefully examined the entire record.
15. Learned Counsel for the appellant has argued that the prosecution evidence is wholly unreliable; FIR was anti-timed; presence of informant Mohd. Husain who is the resident of another Mohalla is wholly improbable; he is interested witness and has given contradictory statement on important points; the FIR according to the learned Counsel, is anti-timed and the medical evidence is inconsistent with ocular version; nothing was recovered from or at the pointing of the appellant. It was further argued that PW-2 Rukhsar had come before the trial court from the custody of mother of the deceased. She was a tutored child witness and her testimony could not he believed unless corroborated by some cogent evidence. Lastly, it was submitted by him that in any case, the circumstances relating to this crime do not warrant death penalty and the trial court has been ton harsh and unreasonable in awarding capital sentence to the appellant.
16. Learned A.G.A. on the other hand argued that the testimony of PW-2 Rukhsar is wholly natural and reliable, and her presence on the spot cannot be doubted. Similarly, the claim of PW-1 Mohd. Husain that he was present on the spot for the purpose of sleeping in the night at the house of the deceased, is also very natural because, the husband of the deceased was living at Dubai for last eight years. He argued that the appellant was the brother of the husband of the deceased and in that capacity, he owned special duty to give protection to the deceased but instead of doing so, he tried to steal an opportunity for outraging modesty of the of the deceased lady and also to commit rape on her.
17. We have carefully analysed the entire evidence in light of the submissions made by the two sides and in our opinion, PW-2 Km. Rukhsar and PW-1 Mohd. Husain are natural witnesses whose presence on the soot cannot be doubted. Rukhsar was a young girl aged about six years and since her father was living at Dubai and there was no one else in the family, her presence with the deceased in the room in question cannot be doubted. Similarly, the circumstance that husband of the deceased was living at Dubai since last eight years and she was alone at her home with a child aged about six years, is a strong circumstance justifying coining of the informant PW-1 Mohd. Husain to the house of the deceased every day for the purpose of sleeping there in the night. The time of occurrence is at about 8:30 p.m. which is also in conformity with the report of PW-3 Dr. Pramod that the deceased was brought dead to the hospital at 9:20 p.m. The presence of PWI 1 Mohd. Husain. therefore, becomes more probable and natural. We therefore, hold that both the witnesses were present at the time of the incident at the house of the deceased.
18. It is true that both Mohd. Husain and Km. Rukhsar are related and interested witnesses but there is absolutely no circumstance to suggest that they would be interested in falsely implicating the appellant in this case and leaving out the real culprit whether he be known or not. The fact that immediately after the assault, they were naming the appellant alone as a culprit and author of this crime, in the circumstances of the case is strong evidence against the appellant. It is significant to point out that the father-in-law and other brother of the husband of the deceased were living in the house abutting the house of the deceased and one Jameer who is another Jeth of the deceased was also present at PHC Amroha where the victim was rushed for medical aid. shows that the in-laws of the deceased cam to know about the incident immediately. In such circumstances, no attempt on their part to lodge a report with the police with a view to have die crime investigated and the action of the first informant in making specific allegations against the appellant, is also very strong circumstance to establish culpability of the appellant.
19. Now, let us see the nature of deposition of PW-2 Rukhsar. Giving her statement on 5.4.2002, she gave her age as eight years. This means that she was six years of age at the time of the incident. She clearly named the appellant who had given knife blows to the deceased and has staled that a candle was lighting there. She was present near her mother and has deposed that the appellant was intending to remove the Salwar of the deceased to which the victim resisted. Infuriated upon this, he opened a knife attack on the deceased and ran away. Learned Counsel for the appellant has drawn attention of this Court to the fact that as per the version of this witness, the tongue of the victim was also cut. There is no corresponding injury found by the doctor conducting autopsy. Further, she has stated that the appellant had given 17 blows to the deceased whereas, the doctor had found only 10 anti-mortem injuries. Having considered this, we are of the opinion that her testimony cannot be disbelieved simply on the ground of the above mentioned inconsistencies or difference in the medical as well as ocular evidence. It is significant to note that she was just a child aged about six years. The culprit was none else than her real uncle (Chacha). She could not have thought of any such action or assault from the side of the accused and when the assault was made, it must have caused great shock and in the commotion resulting therefrom, it could not have been possible for anybody in the situation of this witness to have counted as how many blows were given and on which part of the body the injury was caused. It appears that while giving description of the incident, this witness had sometimes also drawn upon her imagination. We, therefore, do not attach any significance to the alleged inconsistency between her statement and medical evidence.
20. Learned Counsel for the appellant then referred to those purls of her deposition in which PW-2 Rukhsar had stated that her parental grandfather Ameer Ahmad was already present in the room when the accused appellant went there and tried to ravish the deceased. The learned Counsel particularly referred to the statement where she stated that Ameer Ahmad had pressed the neck of the deceased. She also stated in the trial court that Ameer Ahmad was present in the room from before. In our opinion, no value can be attached to the above parts of her statement and they cannot be interpreted as a proof of the fact that she was not stating the truth. In fact on account of shock and commotion and because of her age, she appears to he confused and unable to narrate the events in strict chronological order. It is significant to note that both the eyewitnesses Mohd. Husain nd Rukhsar have stated when the accused appellant escaped by jumping on die roof of a godown in adjoining premises, a loud hue and cry was raised. PW-1 Mohd. Husain has gone to the extent of saying that Mohalla people had apprehended the appellant immediately. The house of the appellant and his father Ameer Ahmad was adjoining. In that situation, if Ameer Ahmad reached the house of the deceased immediately after the incident and shook her head vigorously in order to find out if the victim was still alive or not. a child as Rukhsar was. could have confused that Ameer Ahmad was pressing the neck of the victim. Similarly, there could be confusion about the chronology of the events. Her statement that when she was raising alarms by shouting from the top of the roof, her paternal grandfather Ameer had brought her down and gave 5 or 6 slaps to her, is also quite probable and natural because Ameer Ahmad must have done so in order to contain unnecessary publicity as his young son was involved in the commission of the crime. A complete reading of her deposition shows that according to her, the grandfather Ameer Ahmad had arrived after the informant Mohd. Husain had already reached there. This means that Ameer Ahmad had reached the place of occurrence subsequently when the alarm was raised by the informant and Rukhsar and due to confusion, the child witness has made some chronological error. Giving due consideration to her age and the circumstances of the case, we are of the opinion that the testimony of PW-2 Rukhsar in so far she names the appellant as the author of the incident, is wholly reliable and is substantially corroborated by the medical evidence as well as the natural conduct of the witnesses etc. We are, therefore, of the opinion that even sole testimony of this witness was sufficient to hold the appellant guilty. Her statement has, however, been corroborated by the testimony of PW-1 Mohd. Husain.
21. With regard to Mohd. Husain, learned Counsel for the appellant has pointed out that the victim was brought to the hospital, as per hospital records, by Jameer another Jeth of the deceased. The claim of Mohd. Husain PW-1 that he had taken the victim to hospital was, therefore, false. Learned Counsel has further pointed out in this regard that this witness belongs to another Mohalla and has claimed that the FIR was lodged by him at 11:00 p.m. whereas, according to the police record, the FIR was registered at 9:15 p.m. The argument which the learned Counsel for the appellant built up, was that PW-1 Mohd. Husain was not present and that the FIR was anti-timed.
22. A careful scrutiny of the testimony of this witness along with the circumstances of the case leaves no doubt in our mind that he was present and had witnessed that part of the incident about which he had deposed before the trial court. It is significant to note that he clearly admitted that he had not seen the appellant giving knife blows to the victim. If he was a got up witness, there was no reason for him for not stating that when he entered the room, he saw the appellant giving knife blows to the victim and the appellant ran out of the room after his arrival. The fact that the husband of the deceased was living at Dubai for last 8 years and she was living in her house alone with her daughter aged about six years and that the house of this witness is at a walking distance of 10 to 15 minutes is not disputed by the defence. In such circumstance and also when this witness had deposed that the accused had started keeping a lustful eye on the victim, there was every probability that the witness would be coming to slay with her sister in the night every day in order to provide her security.
23. It is significant to note that the appellant is real maternal uncle's son of the deceased. It has gone uncontroverted in the statement of PW-1 Mohd. Husain that his another sister, is married to Jafar who is also brother of the appellant. In such circumstance, it is not believable that if someone else had committed the offence, the first informant would falsely name the appellant in the FIR which was promptly lodged. No enmity of this witness with the appellant or anybody else of his family has even been suggested. It is true that Mohd. Husain had claimed that he had rushed the victim to the hospital although the hospital record shows that she was brought by Jameer Ahmad, elder brother of the appellant. Even this circumstance. in our opinion, is not sufficient to dislodge the claim of the first informant. In fact, the hospital record showed that the victim was brought by Jameer Ahmad and other persons. The house of the deceased was adjoining to the house of her father-in-law. It was, therefore, quite natural and probable for the father-in-law and brother-in-laws in view of lack of any previous enmity in have assembled and coming forward to help the victim by making an attempt to save her life and to take her to hospital. Thus, if they also accompanied and in the hospital record, entry is made in the name of some other relation i.e., Jameer Ahmad, it would not mean that PW-1 Mohd. Husain was not there. PW-2 Rukhsar has also stated that the victim was rushed to the hospital by the first informant. If the facts were otherwise, and in the absence of the first informant, the father-in-law or the brother-in-law of the deceased had rushed the victim to hospital, there was nothing to prevent them from lodging an FIR also in the matter as the police station was only two furlongs away from the place of occurrence. The fact that they made no attempt to lodge FIR, is also a circumstance to corroborate the testimony of Mohd. Husain.
24. The perusal of the evidence on record shows that in his cross-examination. PW-1 Mohd. Husain has admitted that immediately after the incident, for shifting the victim to hospital, he did not call the in-laws of die deceased from the adjoining house for assistance. He deposed that the accused appellant was apprehended by the residents of the vicinity immediately after this incident and his family members i.e., the persons from in-laws's family of the deceased, gathered thereafter. His statement that he did not send for help from the father-in-law of the deceased, in the circumstances of the case, appears to be natural, because, the accused appellant was himself "Devar" of the deceased. As mentioned earlier, the police station was only-two furlongs away from the place of occurrence thus, the statement of the witness that the police reached the place of occurrence before he could lodge FIR, cannot be viewed as suspicious circumstances. The witness has stated that after the incident his mental condition was greatly disturbed condition. His deposition in regard to the time of lodging of FIR therefore, has to be analysed accordingly. It is true that in his deposition, he has mentioned that the FIR was lodged by him at 11:00 p.m. although, the police record shows that it was registered at 9:15 p.m. In this regard, he has also staled that when he went to the police station for lodging the FIR, he was told by the police to bring a written report, he then -cut for scribe Khalikujjama resident of Mohalla Chakli and got a written report prepared. Naturally, some time must have been lost in all this exercise and thus, a confusion was created in the mind of the first informant Mohd. Husain and, therefore, no significance can be attached to his statement that FIR was registered at 11:00 p.m. nor it can be inferred that it was anti-timed. In the absence of any motive for false implication, there was no advantage to the informant or the police in anti-timing the FIR.
25. It is true that there are some contradiction in the prosecution evidence with regard to the time raid manner of the arrest of the accused. The prosecution claims that the accused was arrested by the investigating officer on 31.7.2000 at 2:40 p.m. from Gandhi Crossing but the first informant Mohd. Husain has stated that immediately after the incident while the accused was making attempt to escape and had jumped from the roof of the house to the roof of the godown, he was apprehended by the local people in the lane itself. He has further stated that when he went to the police station to lodge report, he had seen the accused at the police station. The possibility of the accused being caught in the lane itself was great as he had jumped about 20 ft. from the top of the house to the roof of the godown. It can be appreciated that after such a big jump he may not have been in a position to run further and since alarm was being raised by PW-1 Mohd. Husain, and also by Rukhsar, the attention of people living nearby, must have been attracted and the accused was caught.
26. Although, the statement of PW-1 Mohd. Husain in this regard, is in consistent with the prosecution story but in the totality of the circumstance even this contradiction would not demolish the prosecution case. The prosecution evidence with regard to the date, time and place of the occurrence, the presence of the appellant in the house of the deceased, the deposition of PW-2 Rukhsar that she had seen him assaulting the deceased with knife, the deposition of Mohd. Husain PW-2 that he had seen the appellant coming out of the room of the deceased and running up stairs with a knife in his hand and then, jumping over from the rooftop to the adjoining premises in order to escape, is wholly reliable and is sufficient to hold the appellant guilty of committing murder of Smt. Hadeesa. The contradiction mentioned above at the most, can affect the credibility of the evidence relating to subsequent events i.e., the recovery of knife at the pointing of the accused etc. The principle of "falsus in uno, falsus in omnibus" cannot be applied in discarding that evidence of the prosecution which is otherwise. reliable and connects the accused appellant with crime.
27. In Keshoram v. State , it was settled that the principle of falsus in umo, falsus in omnibus does not apply to criminal trials and it is the duty of the court to disengage the truth from falsehood, to sift the grain from the chaff instead of taking an easy course of rejecting the evidence in its entirety merely on the basis of few infirmities.
28. The recovery of knife at the pointing of the accused on the basis of disclosure made by him at the most, can be doubted. This would entitle him to some benefit with regard to charge under Section 4/25 of Arms Act but so far as the charge under Section 302 IPC is concerned, that in our mind, is proved beyond reasonable doubt. The testimony of eyewitness is corroborated by medical evidence in which the victim had been found to have suffered 5 stab wounds and 5 incised wounds all attributable to use of knife. The age of injuries determined by the doctor also is in conformity with the ocular version.
29. On the basis of discussions made above, we have no hesitation in confirming the conviction of the appellant under Section 302 IPC but the conviction and sentence passed under Section 4/25 Arms Act, is liable to be set aside.
30. Now, coming to the punishment part, the argument of the learned Counsel for the appellant is that the appellant is a young man aged 24 years and he has no criminal antecedents and he also did not make any attempt of assault on the eyewitness PW-2 Rukhsar and, therefore, looking to the circumstances of the case, the death penalty should not have been awarded. He submitted that award of death penalty is an exception whereas, the imprisonment for life for offence under Section 302 IPC is the real He has, therefore, argued that the death penalty awarded to the appellant should be converted into life imprisonment.
31. In support of his contention, learned Counsel for the appellant has placed reliance on the case of Mohd. Chaman v. State (NTC of Delhi) 2001 (2) Supreme Court Cases 28. Thai was a case where the accused aged about 30 years, had committed rape on a girl aged about one and half years residing in the same building in which the accused was residing. As a consequence of the rape, the victim had died subsequently. Before that, she was found unconscious in the room of the accused. The Apex Court was considering the propriety of awarding death penalty to the said accused by the High Court. In that connection, it was observed:
In the present case, the crime committed is undoubtedly serious and heinous and the conduct of me appellant is reprehensible. It reveals that a dirty and perverted mind of a human being who has no control over his carnal desires. But treating the case on the touchstone of the guidelines laid down in Bachan Singh, Machhi Singh and other decisions and balancing the aggravating and mitigating circumstances emerging from the evidence on record, the case cannot be appropriately called one of the rarest of the rare cases. The appellant cannot be said to be such a dangerous person that to spare his life will endanger the community. It cannot be held that the circumstances of the crime are such that there is no alternative but to impost-death sentence even after according maximum weightage to the mitigating circumstances in favour of the offender. The case is one in which a humanist approach should be taken in the matter of awarding punishment. Accordingly, the capital sentence imposed against the appellant by the courts below is set aside. Instead the appellant shall suffer rigorous imprisonment for life.
32. In the case of Machhi Singh v. State of Punjab . the Apex Court in the background of guidelines indicated by it in the case of Bachan Singh v. State of Punjab (1980) 2 Supreme Court Cases 684. laid down the following guidelines for awarding death penalty:
(i) The extreme penalty of death need not be inflicted except in gravest cases of extreme culpability.
(ii) Before opting for the death penalty the circumstances of the 'offender' also require to be taken into consideration along with the circumstances of the 'crime'.
(iii) Life imprisonment is the rule and death sentence is an exception. In other words death sentence must be imposed only when life imprisonment appears to he an altogether inadequate punishment having regard to the relevant circumstances of the crime, and provided, and only provided, the option to impose sentence of imprisonment for life cannot be conscientiously exercised having regard to the nature and circumstances of the crime and all the relevant circumstances.
(iv) A balance sheet of aggravating and mitigating circumstances has to be drawn up and in doing so the mitigating circumstances have to be accorded lull j weightage and a just balance has to be struck between the aggravating and the mitigating circumstances before the option is exercised.
In order to apply these guidelines inter alia the following questions may be asked and answered;
(a) Is there something uncommon about the crime which renders sentence of imprisonment for life inadequate and calls for a death sentence?
(b) Are the circumstances of the crime such that there is no alternative but to impose death sentence even after according maximum weightage to the mitigating circumstances which speak in favour of the offender?
33. In the case of Nirmal Singh v. State of Haryana (1999) 3 Supreme Court Cases 670, the Apex Court had commuted a death penalty awarded to one of the co-accused, into life imprisonment taking note of the facts that the accused had no criminal antecedents and there was no possibility of his being continued threat to society.
34. Applying the aforesaid principles to the facts of the case before us, we do not find the present case as an extraordinary one falling in the category of rarest of rare cases. The appellant before us, cannot be said to be such a dangerous person that to spare him will endanger the community. It cannot be said that the circumstances of this case are such that there is no alternate but to impose death sentence even after according the maximum weightage to the mitigating circumstances in favour of the offender. The offender before us, is a young man without any criminal antecedents to his credit. The deceased was also a young lady living alone as her husband was living at Dubai for last eight years. The relationship between the deceased and the appellant was such which could make his entry in the house of the deceased possible. It appears that on account of the aforesaid circumstances, the accused appellant developed an evil and lustful desire and thought, that the deceased was a soft target and would not resist much or may even consent for sexual relationship. It: appears that his intention was only to have sexual relation with the deceased and he committed her murder only when he failed in executing his plans. In the circumstances mentioned above. We are of the opinion that this case has been wrongly treated by the trial court as a rarest of rare cases fir for awarding death penalty. In our judgment an imprisonment for life would meet the ends of justice.
35. Learned A.G.A. had placed reliance in the case of Surja Ram v. State of Rajasthan , where death penalty was confirmed and upheld by the Apex Court. That as a case of cold blood barbaric murder by the accused of his brother, his two minor sons and aged aunt and also often attempt to murder brother's wife and daughter with a view to wipe out entire family in a calculated manner when they ere last asleep by cutting their necks with sharp cutting weapon. The motive for commission of crime was dispute between the brothers relating to respective share of land. That was. therefore, a case resting altogether on different facts and circumstances and it has no proximity in the circumstances with the case before us.
36. Learned A.G.A. has also placed reliance on the case of Govinda Swami v. State of Tamilnadu , in which too a death penalty was found to be appropriate. That was also a case where five persons of a family were annihilated and this was done to grab the property of uncle. The victims were all unarmed and were killed during the course of their sleep. There was no extreme extenuating or mitigating circumstance in favour of the accused appellant. The ease was found to be of the category of rarest of rare cases. This case also in our opinion, rests on different and special circumstances relating to it and has no parity with the case before us.
37. In light of the discussions made above, we are of the opinion that death penalty awarded to the appellant should be converted into imprisonment for life.
38. We accordingly, reject the Capital Reference No. 7 of 2007 made by the Special Judge Court No. 3 J.P. Nagar for confirmation of death penalty awarded to the appellant. The appeal is partly allowed. His conviction under Section 4/25 Arms Act and sentence passed thereon, is set aside. The conviction of the appellant under Section 302 IPC is confirmed but the death penalty awarded to him, is commuted to imprisonment for life and fine of Rs. 40,000/-. The amount of fine as and when realized, shall be applied in the payment of compensation to the daughter of the deceased namely, Rukhsar through her next friend and guardian to be utilized by such guardian and next friend for her marriage after she attains majority. This is being done in view of the fact that the husband of the deceased has already married another lady as is evident from the statement of the PW-4 Mohd. Husain.