LexMAHESH S/O. RAM NARAIN ETC. versus STATE OF MADHYA PRADESH
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A MAHESH S/o. RAM NARAIN ETC. ·V. STATE OF MADHYA PRADESH - MARCH 27, 1987 )-- ' B [V. KHALID AND G.L. OZA, JJ.] Indian Penal Code, 1860: s. 302-Murder of five persons-Root cause-Marriage of a lady of High Caste to Harijan boy-High Court holding act of accused extremely brutal, gruesome and shocking to ~ • judicial conscience-Death sentence given-Confirmed by Supreme c Court. ·~ - Criminal Trial. Sentence--Imposition of extreme penalty-Necessity for in cases J._. D of gravest killings and ghastly murders. The prosecution alleged that the appellants-father and son, bad committed the murder of five innocent persons. The root cause of the crime was said to be that one of the daughters of the deceased bad taken a Harijan as her husband, and for that the appellants were treating E them as lower caste. The evidence showed that the appellants bad assaulted and axed the wife, husband and bis mother without any pro- +- vocation from them. A neighbour, who asked as to why the appellants were murdering those people, was also axed to death. A young girl aged about 14 years, who was standing near the scene of occurrence, was also - not spared. The blood thirst of the appellants was so intense that they F then knocked and tried to break open the door of the room where P. W. ~· Nos. 1 and 2 were hiding to save themselves, and they len the place only when the door could not be broken. \:" The appellants were convicted under s. 302, I.P.C. and sentenced to death. The High Court observed that the case was one of the gravest G killings and ghastly murders, that the act of the appellants was extremely brutal, revolting, gruesome and shocking to the judicial con- science, and that the nature of crime being so cruel and barbaric it was necessary to impose the maximum punishment under the law as a e measure of social necessity to work as a deterrent to other potential ,..:. offenders. H Dismissing the Appeals of the appellants, the Court, 710 -( \ .\ - ' ~ I '). ·~ MAHESH v. M.P. STATE [KHALID ).) 711 HELD: There is no alternative but to confirm the death sentence. A The evidence has been considered minutely by the courts below. It will he a mockery of justice to permit these appellants to escape the extreme penalty of law when faced with such evidence and such cruel acts. To · give the lesser punishment for them would be to render the justicing system of this country smpect. The common man will then lose faith in courts, for in such cases he understands and appreciates the language of B · deterrence more than the reformative jargon. To say so, is not to ignore the need for a reformative approach in the sentencing process. [713A-C] CRIMINAL APPELLATE.JURISDICTION: Criminal Appeal Nos. 285 & 286 of 1986. c From the Judgment and Order dated 7 /10.2.86 of the Madhya Pradesh High Court in Criminal Appeal Nos. 1403 to 1404 of 1985. U.R. Lalit, G.K. Sharma and S.K. Sabharwal for the Appellants. T.C. Sharma for the Respondent. D The Judgment of the Court was delivered by KHALID, J. The appellants Ram Narayan and bis son Mahesh have been convicted under Section 302 I.P.C. and sentenced to death. They are the residents of Village Hinota. They are alleged to have E committed five murders on 21-6-1984 at about 6.30 P.M. The deceased are Puran Baraua, his wife, Narbad Bai, his mother, Mula Bai, his daughter Kumar Nanhi Bai and his neighbour Guiab. The learned counsel for the appellants tried to take us through the evidence to persuade us to re-appreciate it. The evidence has been considered minutely by the Courts below. Then he put forward a feeble right of F private defence which has no substance. Then he made a fervent appeal before us regarding the sentence imposed. It is useful to advert to one fact which has come out the evidence in the case. The root cause of the gruesome murder appears to be the marriage of a lady belonging to a higher caste with a Hari jan boy. The G High Court deals with it in paragraph 19 as follows: "19. It may be pointed out that it is clear from the evidence that the incident occurrence when the appellant Mahesh had broken the earthen pot of the deceased H Narbad Bai at the well on the ground that the appellants 712 A SUPREME COURT REPORTS [1987] 2 S.C.R. treated Pooran and his inmates of the lower caste because Jankibai, one of the daughters of Pooran had taken a Hari- jan as her husband." The High Court felt compelled to
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