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268
GAYASI
v.
STATE OF U.P.
March 17, 1981 J
[Y.V. CHANDRACHUD, C.J. AND A.P. SEN, J]
Penal Code-Crime against public servant for reasons arising out of perfor-
mance of official duty-No reason for commuting death sentence to lesser sentence.
The deceased Bhagwan Singh who was working as an Amin put the
appellant's lands to sale for recove1 ing certain arrears. The appellant and his
two companions Moo] Chand and Daya Ram lay in wait for the deceased
while he was on his way back home. Daya Ram first fired three shots at the
deceased as a result of which he fell down. Immediately thereafter the appel-
lant emerged with a sword and chopped off the head of Bhagwan Singh.
The appellant was convicted under section 302 read w.ith section
34,
I.P.C. and sentenced to death. The second accused was still absconding.
On the question of sentence
HELD : There is no reason for commuting the sentence of death to the
lesser sentence of imprisonment for life. The deceased had to perform his
ministerial duties as an amin in putting the land to sale. He bore no personal
grudge against the appellant nor had he anything to gain for himself by selling
the appellant's lands. Such crimes against public servants for reasons arising out
of the performance by them of their public duties must be put down with a firm
hand. [269E]
The fact that the second accused was absconding does not reduce the
gravity of the appellant's offence. [269D]
F
CRIMINAL APPELLATE JURISDICTDN: Criminal Appeal No. 362
of 1979.
Appeal by Special Leave
from the Judgment and Order
~'
dated 28.2.79 of the Allahabad High Court at Allahabad in Cr!.
Appeal No. 3500/78 and murder reference No. 33/78.
G
S. K. Bisaria for the Appellant.
H. R. Bhardw(lj and R. K. Bhatt for the Respondent.
The Judgment of the Court was delivered by
CHANDRACHUD, C. J.
The appellant's land was auctioned on
H
December 26, 1976 in a revenue sale held to recover arrears of land
revenue.
On the same day, the land of one Moo! Chand was also
sold for a similar reason.
The deceased Bhagwan Singh; who was
GAYASI v. U.P. STATE (Chandrachud. C.J.)
269
an Amin, acted as an officer of the Court in effecting the aforesaid
sales.
After the sale proceedings were over, Bhagwan Singh was
returning home on a bicycle, with his peon Shripat, who is examined
in the case as P. W.4 The appellant, ·Moo! Chand and the latter's
son Daya Ram lay in wait for the deceased and while he was
passing along on his bicycle, Daya Ram fired three shots at him;
two out of these hit Bhagwan Singh, as a result of which he fell
down.
A split second thereafter, the appellant emerged with a
sword and chopped off the neck of Bhagwan Singh.
Daya Ram is
still absconding but the appellant was convicted by the Sessions
Court under section 302 read with section 34 of the Penal Code and
was sentenced to death.
He was also convicted under section 307
of the Penal Code. The sentence of death having been confirmed
by the High Court, the appellant has filed this· appeal by special
leave. The leave is limited to the question of sentence.
We see no reason for commuting the sentence of death imposed
upon the appellant to the lesser sentence of imprisonment for life.
The fact that Daya Ram is absconding does not reduce the gravity
of the offence committed by the appellant.
Bhagwan Singh had
but performed his ministerial duty as an Amin in putting the appel-
lant's land to sale. He bore no personal grudge against the appellant
nor had he anything to gain for himself by selling the lands of the
appellant and of Daya Ram.
Such cri1ms committed against public
,
•'
I
servants for reasons ansmg out of the performance by them of
their public duties must be discouraged and put down with a firm
hand.
We, therefore, confirm the sentence of death passed on the
appellant and dismiss the appeal.
P.B.R
\
Apral dismissed.
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