Rajasthan High Court - Jaipur
Mohan Lal And Ors vs State on 1 August, 2012
Author: Dalip Singh
Bench: Dalip Singh
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR. J U D G M E N T D.B.CRIMINAL APPEAL NO. 1633/2003 (Mohan Lal and ors. Vs. State of Raj.) Date of Judgment : August 1, 2012 HON'BLE MR. DALIP SINGH, J. HON'BLE DR. MEENA V. GOMBER, J. Mr. K.N.Sharma with Mr.S.R.Saini, for the appellants Mr. J.R.Bijarnia, Public Prosecutor for State.
Reportable By the Court [per Hon'ble Gomber, J.] The appellants, named herein-above, have prefered this appeal against the judgment and order dated 31.10.2003 passed by learned Addl. Sessions Judge No.2, Sikar Camp Sri Madhopur in sessions case no. 31/2001 (arising out of FIR No.198/1999 P.S. Reengus) and sessions case no.51/2001 (arising out of FIR No.199/1999 P.S. Reengus) whereby Hari Singh and Gopal, [members of complainant party who were accused in sessions case no. 51/2001] were acquitted and the present appellants, although acquitted of the offence under Section 447 IPC, were found guilty (sessions case 31/2001) for the offence under Sections 148, 149, 302 and 323 IPC and sentenced as under:
(i)Life imprisonment for offence under Section 302 read with Section 149 IPC along with fine of Rs.1,000/- in default whereof to further undergo six months' simple imprisonment;
(ii)Two years' rigorous imprisonment for offence under Section 148 IPC alongwith fine of Rs.500/- in default whereof to further undergo three months' simple imprisonment; and
(iii)Six months' simple imprisonment for offence under Section 323 IPC alongwith fine of Rs.500/- in default whereof to further undergo three months' simple imprisonment.
2. Briefly stated facts of the case, as culled out by the prosecution, are that on 2.7.1999 at 7.30 a.m., a written report Ex.P-1 was lodged by PW-1 Mali Ram at P.S. Reengus to the effect that deceased Kana Ram, PW-3 Gopal, PW-5 Hari Singh as also complainant Mali Ram were sowing their land by tractor. At about 6.00 a.m., accused persons namely Mohan Lal, Naurang Lal, Suva @ Suman, Arjun, Tara Chand, Raghuraj and 3-4 more persons came and put red chillies in the eyes of Hari Singh and started beating complainant party with kulhadi and lathies. On hearing the hue & cries, deceased Kana Ram and Gopal who were working in nearby field, came to rescue Hari Singh. Accused Mohan Lal inflicted kulhadi blow on the head of Kana Ram, who fell down & other persons laced with 'lathies' and 'farsis' inflicted injuries upon the complainant Mali Ram also who became unconscious.
3. On this report, case was registered against the present appellants as also Naurang Lal (not before us) for offence under Sections 147, 447, 323 and 307 IPC. During the treatment, injured Kana Ram died on 14.7.1999 and charge-sheet was filed against the appellants for offence under Sections 147, 148, 307, 302 IPC and Naurang Lal S/o Mohan Lal being minor was sent to the Juvenile Justice Court for trial.
4. On receipt of this case by way of committal, learned trial court, after hearing charge arguments, read over charges for offence under Sections 148, 447, 302 read with 149 and 323 IPC. The accused denied charges and claimed trial.
5. In order to prove its case, prosecution examined as many as 17 witnesses and exhibited 37 documents. After completion of prosecution evidence, accused persons were examined under Section 313 of the Code of Criminal Procedure wherein they alleged false implication. The appellant Mohan Lal explained that he along with his family has been living in his house built on khasra no.1512. Besides, he also ties his cattle and does agriculture on the said field which came in his possession by way of oral partition. On the date of incident, Hari Singh came to said field and started sowing the land by tractor at 6.00 a.m. Hari Singh was asked by the appellants to restrain from sowing his land. At that time Kana Ram and his son Gopal, who were in their adjacent field, came laced with lathies and started beating him. His wife Savitri, daughter Suva @ Suman, two sons Naurang Lal and Ramesh @ Harish, who were busy in their morning pursuits at that early hour of the day, came for his rescue, who were also inflicted injuries by lathies and Kana Ram, Hari Singh and Gopal sustained injuries on account of user of right of his private defence of person and property. Other appellants also explained on the same lines.
6. Appellants examined three witnesses in defence namely DW-1 Hanuman Prasad, DW-2 Bhagu Ram and DW-3 Mansha Ram.
7. Learned trial court, after hearing both the parties, and after perusing the record, passed the judgment impugned and acquitted them of offence under Section 447 IPC whereas convicted & sentenced the appellants in the manner mentioned herein-above. It is this judgment and order which has been assailed in this appeal.
8. It is not out of place to mention here that at the instance of accused persons, FIR No.199/1999 with regard to the incident which occurred at 6.00 a.m., case was registered at 7.45 a.m. against the family members of complainant party, and charge-sheet was filed against PW-5 Hari Singh and PW-3 Gopal (both sons of deceased Kana Ram) for offence under Sections 447 and 323 read with 34 IPC, but in sessions case no.51/2001, both accused persons (PW-3 Gopal and PW-5 Hari Singh) were acquitted of both the charges by the common judgment and order impugned.
9. Learned counsel for appellants assailed the impugned judgment on various grounds :-
(i) First argument advanced by learned counsel for the appellants was that true genesis of occurrence has been suppressed by the prosecution and that the learned trial court has erred in recording the finding of conviction of appellants for forming unlawful assembly and committing riot and as member of unlawful assembly causing simple injuries to Hari Singh and Gopal and causing death of deceased Kana Ram.
According to him, it is the complainant party which was aggressor and the place of occurrence was mark 'X' shown in Ex.D/13, the field of appellants and not at mark 'X' shown in Ex.P-7. He argued that it is an admitted case of both the parties that they are co-sharers in Khasra nos.1511, 1512, 1513, 1514, 1516, 1518 and 1519, and accused Mohan Lal had a share in all the khasras, and according to him, this is also an admitted case of the prosecution that in Khasra no.1512, the house of accused Mohan Lal is situated where he is living with his family, tying his cattle, having his water tank, hut-met etc., which have also been shown in the site plan Ex.P-7 as also in Ex.D/13, and there has been oral partition whereby the appellants got possession of 'ABCD'. Learned counsel for the appellants further contended that the learned trial court has ignored this important aspect of the matter especially when the prosecution's own witness PW-3 Gopal has admitted that there was a verbal partition between them and the land in question was given to the appellant Mohan Lal where he was living with his family.
(ii) Second argument advanced by learned counsel for the appellants was that it was a case of over implication as the names of appellants Savitri & Ramesh @ Harish did not find mention in Ex.P-1 FIR nor was there mention of any injury in 'karyavahi police' about the injuries in the eyes of Hari Singh on account of alleged pouring of chilly powder in his eyes by Suva @ Suman.
(iii) Third argument advanced by the learned counsel for appellants was that the death of Kana Ram cannot be attributed to appellant Mohan Lal or other accused persons because deceased Kana Ram died on 14.7.99 i.e. after 12 days of the incident and as per doctor's report, he died on account of secondary infection and it was possible for the operated injuries to have infection, if not taken care of, and in this case, the prosecution has not ruled out the possibility of infection and has not brought on record as to what treatment was given to the deceased Kana Ram for 12 days.
(iv) Fourth argument advanced by the learned counsel for appellants was that the complainant party had always been trying to illegally dispossess the appellants from the field in question for which criminal and revenue cases have been going on. It was argued that learned trial court has failed to appreciate the correct position of law and has erred in recording the finding of acquittal of PW-5 Hari Singh and PW-3 Gopal in the cross case on the ground that they were co-sharers in the field in question and, therefore, they had the right to go in the field. It was contended that in criminal trespass case the learned trial court was to simply see the possession of the field and not the ownership because the person in possession of land has all the rights to protect it.
(v) Last argument advanced by learned counsel for the appellants was that use of blunt side of kulhadi by appellant Mohan Lal shows that he had no intention to kill Kana Ram or anyone and at the early hours of the day when Hari Singh committed criminal trespass on the field in his possession, he was checked and Kana Ram and Gopal sustained injury when they intervened.
10. Arguments were summed up by the learned counsel for the appellants stating that in the given circumstances, no offence has been committed by the appellants.
11. Per contra, learned counsel for the respondent-State, supporting the impugned judgment passed by the learned trial court, contended that the deceased Kana Ram died of head injury caused by kulhadi and basola used by accused appellants Mohan Lal and Savitri. Further that the learned trial court has rightly held that as per revenue records both the parties were co-sharers in khasra no.1511, 1512, 1513, 1514, 1516, 1518 & 1519 and, therefore, appellants having 1/24th shares in all the khasras, had right to go on the land owned by the complainant party and hence the learned Sessions Judge has rightly acquitted the appellants for offence under Section 447 IPC.
12. It was contended by learned counsel for the State that FIR is not an encyclopedia and just because the names of Savitri and Ramesh @ Harish did not find mention therein, the evidence of injured eye witnesses cannot be discarded as the testimony of injured eye witnesses, as per established law, is on a better footing as compared to other eye witness and PW-3 and PW-5 have specifically deposed about them.
13. It was further submitted that for the sake of arguments, even if it is admitted that the accused appellants acted while exercising their right of private defence to protect the property, then also they could not be said to be within their rights to inflict the fatal injury upon the person of Kana Ram and others in their defence because, admittedly, PW-3 Gopal and PW-5 Hari Singh were not laced with any deadly weapon and, therefore, appellants could not be said to be within their rights to inflict fatal injuries, therefore, learned trial court has not committed any error by recording the finding of guilt of accused persons for offences mentioned herein-above.
14. Heard learned counsel for the parties and perused the order impugned as also the case law cited by both the parties.
15. Before proceeding further, we would like to recapitulate the versions brought on record by both the sides with allegations against each other with regard to the incident in question that occurred at 6.00 a.m. on 2.7.1999 at the field, which as per the prosecution case was complainant party's whereas, as per defence, the place of occurrence was field in their possession. One person Kana Ram of complainant party died after 12 days of the incident and PW-5 Hari Singh and PW-3 Gopal sustained simple injuries.
16. On the other hand the members of accused party also sustained simple blunt injuries in the incident and their defence was that it was complainant party who was aggressor and incident occured in the field in their possession and that they had right of private defence to protect property and person. It is also an admitted case of both the parties that the parties are co-sharers in all the fields with khasra nos.1512, 1514, 1515, 1516, 1518 and 1519. The prosecution's case in report was that when Mali Ram, Gopal, Kana Ram and Hari Singh were working in their field, the accused persons five in number, came laced with deadly weapons as members of unlawful assembly and caused beatings. None of the parties has mentioned about the khasra no. of field where the incident is said to have occurred. But it has come on record, in particular, in the statement of PW-3 Gopal, who is the son of deceased Kana Ram, that there was an oral partition and the house of accused Mohan Lal was built on khasra no.1512 where he was living with his family and where the incident occurred.
17. As per written report Ex.P-1 lodged by complainant Mali Ram, when they were working in their field, accused persons laced with deadly weapons formed an unlawful assembly, committed riot and attacked them in their field shown in site-plan Ex.P-7. Appellant Suva @ Suman threw red chilly powder in the eyes of Hari Singh and deceased Kana Ram was given kulhadi blow by accused Mohan Lal and others as shown in Ex.P-2. On the other hand, appellants case, as mentioned in their FIR 199/1999, was that at about 6:00 a.m. they were in their house situated on khasra no.1512 and were in midst of their morning pursuits that Hari Singh and Gopal came laced with lathies to their field and started sowing appellants' land by tractor and on being asked not to do so, they started inflicting injuries by lathies on the person of appellant Mohan Lal and when other appellants came to rescue him, they also sustained injuries. Kana Ram also sustained injuries when he intervened and it is while exercising their right of private defence that Kana Ram received grievous injuries and was rushed to primary hospital at Reengus and the Medical Officer at Reengus Dr. H.S. Dhayal medically examined injured Kana Ram on 2.7.1999 within one-and-a-half hour of the incident and found following injuries on his person as recorded in injury report Ex.P-9 :-
(i)Lacerated wound: 3x1cmx muscle deep: left occipital region: x-ray was advised for nature of injury nos.1 to 3 and were opined to have been caused by blunt weapon.
(ii)Lacerated wound: 3x1cmx muscle deep: vertex of the head.
(iii)Lacerated wound: 2x1/2 cmx muscle deep: left parietal region.
(iv)Lacerated wound: 1/2x1/2cm muscle deep: 2cm above the inj.no.3: simple, blunt.
(v)Bruise: 2x2 cm: right side of face: simple: blunt.
According to the doctor, injuries no.IV & V were simple in nature and opinion with regard to injuries no.1 to 3 was reserved. Kana Ram, being unconscious, was referred to SMS Hospital Jaipur.
18. PW-7 Dr. H.S. Dhayal also conducted medical examination of Gopal at about 7:45 a.m. on police requisition and found following two injuries as mentioned in Injury Report Ex.P-10:-
i) Lacerated wound: 3x1 cm muscle deep on right parietal region.
ii) Lacerated wound 1x1/4 cm skin deep on right eyebrow.
Both the injuries were simple and caused by blunt weapon. In his cross examination, he admitted that injury nos.1 and 2 could be possible by fall, but could not be self inflicted.
19. Likewise, Hari Singh was also medically examined by PW-7 Dr. H.S. Dhayal and prepared Injury Report Ex.P-11. Following injuries were found on his person:-
i) Lacerated wound: 2x1/2 cm skin deep on left parietal region.
ii) Abrasion 1/2x1/2 cm on lateral side of left hand.
iii) Abrasion 1/2x1/2 cm on left lumber region.
All the three injuries were simple and blunt and injury nos.2 and 3 were superficial and could be caused by fall. This witness also proved the injury reports of appellants Mohan Lal, Savitri, Ramesh @ Harish as Ex.D-7A, D-8A and D-9A respectively and found all the injuries on their person as simple.
20. In SMS Hospital, Kana Ram underwent treatment and was operated but died on 14.7.1999 and PW-14 Dr. Ashok Mathur conducted his autopsy on 15.7.99 at about 9.00 a.m. and found the following injuries :
(i)Bruise pale yellowish of size 3cmx2cm in present on frontal area of scalp slightly on left sie of mid line.
(ii)Bruise 4 cmx3cm pale yellowish present on left frontal area of scalp.
(iii)Bruise 7cmx4cm, pale yellowish, present on left temporal region above left ear.
(iv)Bruise 3cmx2cm pale yellowish present on right occipital temporal region of scalp.
(v)Both eyes black
(vi)Recently healed stitched wound scar, 32 cm long semi circular in shape, present on right fronto parieto temporal area of scalp extending upto infront of right ear (operated).
On dissection and further examination, dark red scalp haematoma was found present over frontal bone, both parietal and temporal region. On skull examination, a fracture line was seen extending from left frontal to mid parietal region with dark red antemortem haematoma. Fracture line 3 cm long was seen over mid occipital parietal bone with dark red antemortem haematoma. A fracture line 4cm long extending from left anterior cranial fossa to right anterior cranial fossa with dark red antemortem haematoma.
Bone piece 12cm x 9cm was found missing on left fronto parietal bone (craniotomy done), through which Gel form seen. Underlying Dura found intact.
On examination of brain, thin layer of light greenish pus formation was seen over whole surface of brain with contusion on right parietal lobe, both frontal lobes and tip of both occipital lobes. Both lateral vessels showed pus mixed with blood.
Diffuse swelling on left angle of mandible was seen. On further dissection linear fracture of angle of mandible with dark red antemortem haematomama with small amount of callous formation was found.
21. In the opinion of doctor, the cause of death was coma brought about as a result of antemortem injuries to skull and brain with cumulative effect of super added secondary infection, which was sufficient to cause death in ordinary course of nature.
22. In his cross-examination, PW-14 Dr. Ashok Mathur admitted that clotting in the brain can also cause death and that there is possibility of pus formation after 2-3 days of the injury or haematoma. For removing pus formation and haematoma, patient is operated. In this case, cause of death was coma and coma could be caused by injuries or by secondary infection in injuries.
23. Thus it is proved that the deceased Kana Ram was attended to by Medical Officer, Reengus within 90 minutes of occurrence and was referred to SMS Hospital, Jaipur where he was operated for the skull injury and died on 14.7.1999 and his autopsy was prepared on 15.7.1999. Panchnama laash Ex.P-2 was prepared and deadbody was identified by his brother PW-1 Mali Ram and after postmortem, deadbody of deceased Kana Ram was handed over to PW-1 Mali Ram vide Ex.P-3. Blood stained clothes of deceased were seized vide Ex.P-4. The axe was recovered at the instance of appellant Mohan Lal vide Ex.P-12. The blood stained clothes and recovered weapon of offence were sent for FSL and the FSL report Ex.P-31 showed positive results of presence of human blood, although there was no matching of blood group on the weapon.
24. The prosecution has examined PW-1 Mali Ram, PW-3 Gopal, PW-4 Kajod, PW-5 Hari Singh, PW-6 Birda and PW-8 Murli as eye witnesses out of whom PW-3 and PW-5 are injured eye witnesses whose presence at the time of occurrence is established. But as per the admission of PW-1 Mali Ram, he reached the place of occurrence when incident was over and he lodged the FIR on the basis of information collected by him. Therefore, statements of Mali Ram do not inspire confidence as his is a hearsay evidence. Names of Kajod PW-4, Birda PW-6 and Murli PW-8, neither found mention in FIR nor in statements recorded under Section 161 of the Code of Criminal Procedure on the date of incident. Therefore, the most important witnesses are PW-3 Gopal and PW-5 Hari Singh.
25. PW-3 Gopal has admitted that place of occurrence was in the possession of appellant Mohan Lal and his family. He has also admitted that there was an oral partition. The revenue record brought by Patwari also shows that appellant was co-sharer along with Kana Ram and Mali Ram. PW-1 Mali Ram, PW-3 Gopal and PW-5 Hari Singh admitted that earlier also they had tried to dispossess the appellants but they denied that they had been bound by ACM vide order dated 6.7.1998. PW-3 Gopal admitted that criminal cases had been filed by appellants for the incidents dated 11.7.1998 and 10.11.1998 which were pending against them in Srimadhopur Court, but according to him, those cases were false.
26. PW-5 Hari Singh admitted that there was appellants' house in that field where the incident took place but, according to him, appellants' share was only the land on which their house was built. However, in his cross examination he admitted that the land on which the incident took place, is ploughed by the appellants.
27. PW-11 Mahesh Dan Singh is the Investigating Officer who has conducted the investigation of the cross cases lodged against each other by both the parties and who prepared the site plans Ex.P-7 & Ex.D/13 with regard to the incident which occurred at 6.00 a.m. In both the site plans the place of occurrence is shown as 'X' but this 'X' mark in Ex.P-7 is shown in the field of complainant party whereas in Ex.D/13 'X' mark is shown in the field 'ABCD' which as per both site plans i.e. Ex.P-7 and Ex.D/13, is in the possession of appellant Mohan Lal and his family where they are living also.
28. Learned trial court, while dealing with the charge for offence of Section 447 IPC, recorded the finding of acquittal of appellants for offence under Section 447 IPC on the ground that appellants were co-sharers and that by going to the land of which they were co-sharers, they did not commit any offence of criminal trespass. Strangely, learned Sessions Judge has not been able to pinpoint the correct place of occurrence. The case of PW-1 Mali Ram as mentioned in Ex.P-1 was that he, Kana Ram, Gopal and Hari Singh were ploughing their field and if the site plans are looked into, they show that on all sides of 'ABCD' shown in Ex.P-7 and Ex.D/13, there is land of the complainant party wherein the accused appellant also has 1/24th share which has been proved by the revenue record as also by Patwari. The evidence which has come on record, in particular the statements of PW-3 and PW-5 Gopal and Hari Singh (sons of deceased Kana Ram), show that there has been oral partition and it is admitted case of complainant side that the house of appellants was built in the area 'ABCD' and the Investigating Officer PW-11 has also shown in Ex.P-7 and Ex.D/13 the field as 'ABCD' in the possession of appellant Mohan Lal and his family. Appellants' case was that Hari Singh laced with lathi came by tractor at 6.00 a.m. and started sowing the field in their possession where they were living, and on being checked, inflicted lathi blow on appellant Mohan Lal, whereupon his wife and other family members who were busy in their morning pursuits, came rushing to rescue him. Thus it is clear from the prosecution's own oral and documentary evidence that the incident took place at mark 'X' in 'ABCD' field as shown in Ex.D/13 and not at mark 'X' as shown in Ex.P-7.
29. On the basis of evidence discussed herein-above, we hold that the prosecution has failed to pin point the exact place of occurrence and the learned trial court has also ignored this important aspect of the matter. On reappreciation of evidence, we find that the prosecution has tried to suppress true genesis of occurrence and in fact the place of occurrence is mark 'X' in 'ABCD' field which is part of khasra no.1512 and where, admittedly, accused appellant lives with his family and this clearly suggests the story of appellants to be more probable on the fateful day at 6:00 a.m. when Hari Singh laced with lathi came to the field in their possession and tried to plough the land with tractor, and hence committed criminal trespass. The appellants, in such circumstances, were bound to react. Kana Ram and Gopal who intervened for Hari Singh's rescue, sustained injuries, of which injuries of Gopal and Hari Singh were found as simple and blunt as mentioned in Ex.P-10 & P-11. In the same manner the accused persons also sustained simple blunt injuries, as shown in Ex.D/7, D/8 & D/9, in the scuffle.
30. We are in agreement with the argument of learned counsel for the appellants that in such a circumstance it was natural for appellant Mohan Lal to check Hari Singh, when he committed criminal trespass on the field where he was living with his family, to restrain him, and hence the appellant Mohan Lal and for that matter others, were well within their rights to exercise their right of private defence of property.
31. But the question that arises is as to whether appellant Mohan Lal was justified in use of deadly weapon like kulhadi.
32. The evidence which has come on record shows that the prosecution has developed the case later by assigning the infliction of injury by basola to Savitri; whereas neither her name nor the name of Ramesh appeared in the report Ex.P/1 which is lodged by real brother of deceased Kana Ram and therefore so far as prosecution story with regard to Savitri using basola from blunt side is concerned, it cannot be said to be proved. The name of Ramesh also does not find place in the FIR nor any specific role has been assigned to him. In view of discussion made herein-above with regard to place of incident as mark 'X' in appellants' field 'ABCD' shown in Ex.P-7 and Ex.D/13, the fact of forming of unlawful assembly and committing rioting by appellant Mohan Lal and his family members, gets negated by prosecution's own evidence. The evidence produced by the prosecution only shows that complainant side committed criminal trespass on the land in possession of the accused persons and they tried to protect their possession. The prosecution's allegation against Suva @ Suman was that she was part of unlawful assembly and she poured chilly powder in the eyes of Hari Singh and the investigating officer although claims to have collected chilly powder, but for want of any such medical evidence and non mention of any such condition in karyavahi police, this raises doubt. Even otherwise a person in whose eyes red chilly powder is poured, cannot be expected to see the incident, therefore, this part of prosecution story also becomes doubtful and thus the prosecution could not establish its case against Savitri, Suva @ Suman and Ramesh @ Harish.
33. The facts and circumstances summed up herein-above show that admittedly there were injuries on the head of deceased and he died in the Hospital after 12 days after having been operated for the injuries sustained in said incident and the axe which is said to have been used by appellant Mohan Lal from blunt side, has been recovered at his instance.
34. Now the question that arises is as to what offence, if at all, has been committed by accused person/persons, because it has already been concluded above that place of occurrence was the field in the possession of appellants where Mohan Lal was living with his family and, therefore, PW-5 Hari Singh laced with lathi ploughing the tractor on that land, is proved to have committed criminal trespass and has given occasion to the appellants to react. Self preservation is the primary instinct of every human being. The right of private defence is recognised right in the criminal law. Section 96 of Indian Penal Code, 1860 (in short IPC) provides that nothing is an offence which is done in exercise of the right of private defence. The right is essentially a defensive right circumscribed by the governing Statue i.e. IPC, available only when the circumstances clearly justify it.
35. The basic principle underlying the doctrine of right of private defence is that when an individual or his property is faced with a danger and immediate aid from the state machinery is not readily available, that individual is entitled to protect himself and his property. That being so, the necessary corollary is that the violence which the citizen defending himself or his property is entitled to use must not be unduly disproportionate to the injury which is sought to be averted or which is reasonably apprehended and should not exceed its legitimate purpose.
36. Section 96 IPC, which provides that nothing is an offence which is done in the exercise of the right of private defence, does not define the expression 'right of private defence'. It merely indicates that nothing is an offence which is done in the exercise of such right. Whether in a particular set of circumstances, a person acted in the exercise of the right of private defence, is a question of fact to be determined on the facts and circumstances of each case. No test in the abstract for determining such a question can be laid down. In determining this question of fact, the court must consider all the surrounding circumstances. In order to find whether the right of private defence is available to an accused, the entire incident must be examined with care and viewed in its proper setting. In such cases also the question is, where exercise of such right is claimed, whether the "lakshman rekha" applicable to its exercise has been exceeded? Section 99 IPC delineates the extent to which the right may be exercised. [see James Martin v. State of Kerala : (2004) 2 SCC 203]
37. Section 97 IPC recognises right of a person not only to defend his own or another's body but to defend his own or another's property even against an attempt to inflict any offensive act as against the property. It is now well settled that the rule of retreat which Common Law Courts expoused is not relevant under the Indian Penal Code. If a man's property is in imminent danger of being impaired or attacked, he has the right to resort to such measures as would be reasonably necessary to thwart the attempt to protect his property.
38. Section 103 IPC deals with right of private defence as against an act which might be mischief or theft or criminal trespass, condition is that there should be reasonable apprehension that death or grievous hurt would otherwise be the consequence. But that provision deals with the farthest extent of the right of private defence as against the above three categories of wrongs against the property. But a man pitted against such wrongs or even against attempts thereof need not wait for exercising right of private defence until the apprehension of death or grievous hurt is burgeoned in his mind. Penal Code envisages two measures of right of private defence. One is the first degree which shall not reach up to causing the death of the wrong doer. The other is the full measure which may go up to causing death. Both measures are, howerver, subjected to the restrictions enumerated in Section 99. Section 104 IPC contains the bridle that right of private defence shall not cross the limit of first degree as against acts which would remain as theft, mischief or criminal trespass. But Section 103 recognises extension of the said right up to the full measure, even as against the aforesaid acts but only if such acts or their attempts are capable of inculcating reasonable apprehension in the mind that death or grievous hurt would be the consequence if the right is not exercised in such full measure.
39. The emerging position is, you have the first degree of right of private defence even if the wrong committed or attempted to be committed against you is theft or mischief or criminal trespass simpliciter but this right of private defence cannot be used to kill the wrong doer unless you have reasonable cause to fear that otherwise death or grievous hurt might ensue in which case you have the full measure of right of private defence.
40. In the background of above legal position the case in hand has to be looked into. We have held above that the place of occurrence was mark 'X' shown in Ex.D/13 site plan and not mark 'X' in Ex.P-7 site plan. We have also concluded that Kana Ram sustained head injury for which he was operated on 14.7.1999 and he died after 12 days of the incident. Injuries inflicted on the head of deceased Kana Ram are proved to have been caused by appellant Mohan Lal. Hari Singh ploughed appellants' field by tractor that amounted to criminal trespass and assaulted appellant Mohan Lal and thus he and other appellants had a right of private defence to thwart the same. In the course of exercise of such right, appellant caused fatal injury on the deceased, culminating into his death and thus has obviously acted far in excess of the right of private defence. Nonetheless the first degree of right of private defence cannot be denied to him.
41. Now the question is whether appellant Mohan Lal was within his right to inflict fatal injury with deadly weapon or not?
42. It is established that the incident did not occur in the manner and at the place claimed to have occurred by the prosecution. But this fact also cannot be ignored that neither Hari Singh nor Gopal or Kana Ram were laced with any deadly weapon. Hari Singh was laced with lathi and thus use of kulhadi by Mohan Lal in the given situation could not be justified as there cannot be said to be imminent danger of death or grievous hurt to the accused. To claim a right of private defence extending to voluntary causing of death, the accused must show that there were circumstances giving rise to reasonable grounds for apprehending that either death or grievous hurt would be caused to him. The burden is on the accused to show that he had a right of private defence which extended to causing of death. Sections 100 and 101 IPC define the limit and extent of right of private defence.
43. To put it pithily, the right of private defence is a defence right. It is neither a right of aggression or of reprisal. There is no right of private defence where there is no apprehension of danger. [see Bhanwar Singh & others v. State of M.P. : (2006) 12 SCC 657]
44. Hon'ble Apex Court in the case of Surendra & another v. State of Maharashtra, (2006) 11 SCC 4341, held in paras 79 and 80 as under :-
"79. ....... All circumstances are required to be viewed with pragmatism and any hyper-technical approach should be avoided.
80. To put it simply, if a defence is made out, the accused is entitled to be acquitted and if not he will be convicted of murder. But in case of use of excessive force he would be convicted under Section 304 IPC."
45. Therefore, the only accused whose act needs to be determined for the purpose of finding out what offence if any, he has committed, is accused Mohan Lal. Exception II of Section 300 IPC provides that culpable homicide is not murder if the offender in exercise of 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 has exercised such right of defence without premeditation, and without any intention of doing more harm than is necessary for the purpose of such defence. We have found deceased Kana Ram having sustained head injury by kulhadi by accused Mohan Lal at the time when Hari Singh started ploughing field in appellant's possession. But Hari Singh was alone and laced with lathi whereas the appellant was with his entire family, therefore, in the circumstances it cannot be said that there was necessity, apparent, clear or present justifying the use of fatal weapon by accused Mohan Lal. Therefore, the right to protect his property when trespassed by Hari Singh, was available to Mohan Lal but not to the extent of causing fatal head injury by deadly weapon like kulhadi upon Kana Ram. The right thus was exceeded and, therefore, the act of accused Mohan Lal would be covered by Exception II of Section 300 IPC.
46. In the facts and circumstances it cannot be said that appellant Mohan Lal intended to cause death or cause such bodily injury as was likely to cause death though he should be attributed with the knowledge thta the injury caused by him was likely to cause death. His individual act of causing injury to deceased Kana Ram is, therefore, punishable under Section 304 Part-II IPC. In similar circumstances, Apex Court held in Yogendra Morarji v. State of Gujrat, 1980 CrLJ 459; Dev Raj v. State of Himachal Pradesh, AIR 1994 SC 523; Tara Chand & another v. State of Haryana, (1971) CrLJ 1411, the act of the accused falling under Exception II to Section 300 IPC and hence punishable under Section 304 IPC and not under Section 302 IPC. In Yogendra Morarji's case (supra) Hon'ble Apex Court had also observed that this was a circumstance which would be taken into account in mitigation of the sentence.
47. For the foregoing reasons, criminal appeal filed by appellants Savitri, suva @ Suman and Ramesh @ Harish is allowed. However, the appeal of appellant Mohan Lal is partly allowed. All the convictions recorded and sentence passed by learned Sessions Judge are set aside. Instead, Mohan Lal is held liable to conviction under Section 304 Part-II IPC. He is convicted accordingly and sentenced to the period already undergone which as per his nominal roll is 9 years 10 months and 6 days as on 31.7.2012. Therefore, we direct that he be released forthwith if not required in any other case. On release, he will execute a personal bond of Rs.50,000/- along with two surety bonds of Rs.25,000/- each, to the satisfaction of trial court which shall remain in force for a period of six months, as per Section 437A of the Code of Criminal Procedure.
48. The surety bonds and bail bonds executed by the appellants - Savitri, Suva @ Suman and Ramesh @ Harish, shall also remain in force for a period of six months from today, as required under Section 437A of the Code of Criminal Procedure.
49. Copy of this order be sent to the accused appellant Mohan Lal in concerned jail through Superintendent.
(Dr. Meena V.Gomber) J. (Dalip Singh) J. Sandeep/db
[All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.] Deepankar Bhattacharya P