LexRAJBIR @ RAJU AND ANR. versus STATE OF HARYANA
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A B [2010] 13 (ADDL.) S.C.R. 886 RAJBIR @ RAJU AND ANR. v. STATE OF HARYANA (S.L.P. (Crl.) No. 9507 of 2010) NOVEMBER 22, 2010. [MARKANDEY KAT JU AND GYAN SUDHA MISRA, JJ.) PENAL CODE, 1860: c s. 304-8 - Conviction of accused-husband and mother- in-law by trial court - Husband sentenced to imprisonment for life and mother-in-law to 2 years RI - High Court reducing sentence of husband to 10 years RI -Appeal by accused - Held: It appears to be a case of barbaric and brutal murder - 0 Injuries sustained by the deceased prima facie indicate that her head was repeatedly struck and she was a/so throttled - Notice to issue to accused-husband why his sentence be not enhanced to life sentence as awarded by trial court - Administration of criminal justice - Sentence/sentencing. E ADMINISTRATION OF CRIMINAL JUSTICE: Framing of charge - Directions given to all trial courts in the country, ordinarily, to add s. 302 /PC to the charge of s. 304-8 /PC so that death sentences can be imposed in such F heinous and barbaric crimes against women - Penal Code, 1860 - ss. 304-8 and 302 /PC - Sentence/sentencing - Enhancement of sentence. Satya Narayan Tiwari@ Jolly & Anr. vs. State of UP. G [2010) 12 SCR 1137, relied on. Case Law Reference: [201 OJ 12 SCR 1137 relied on para 5 H 886 RAJBIR @ RAJU AND ANR. v. STATE OF HARYANA 887 CRIMINAL APPELLATE JURISDICTION: SLP (CRL.) No. A 9507 of 2010. From the Judgment & Order dated 21.01.2010 of the High Court of Punj~b & Haryana at Chandigarh in Criminal Appeal No. 505 of 2001. A .. P. Mohanty for the Petitioners. The following Order of the Court was delivered ORDER 1. Delay of 158 days in filing the special leave petition is condoned. 2. The petitioner No.1 Rajbir (husband) was found guilty B c of murdering his pregnant wife Sunita for demanding cash D amount barely 6 months after their marriage. He was awarded life sentence under Section 304 B, IPC, apart from sentences under other sections. The Punjab & Haryana High Court has reduced the sentence to 10 years rigorous imprisonment. Petitioner No.2 (mother of Rajbir) was awarded two years E rigorous imprisonment. 3. We fail to see why the High Court has reduced the sentence of petitioner No.1 Rajbir. It appears to be a case of barbaric and brutal murder. This is borne out by the injuries, which are in the evidence of Doctor, PW 2, whcih are as follows: F "1. A diffused contusion radish in colour on right side of face extending between left half of both lips and upto right pinna. And from the zygomatic area to right angle man~ible. On G dis-section underline tissue was found Ecchymose. 2. On right side of neck, a diffused contusion 3.5 cm x 2.5 cm situated, 2.5 cm posterior inferior to right angle of H 888 SUPREME COURT REPORTS [2010) 13 (ADDL.) S.C.R. A mandible. On dis-section undelying area was Ecchmosed. 3. A contusion size of 7.5 cm x 5 cm over left side of neck just below angle of mandible. Underlying area on dissection was Ecchymeseed. B c D E F G -H 4. Multiple reddish contusion of various sizes from 0.5 cm x 0.5 cm to 1 cm to 1 cm x 0.5 cm on both lips including an area of 6 x 4 ems. On dissection, underlying area was Ecchymesed. 5. A laceration of size of 1.5 cm x 1 cm present inside the lower lip corresponding to lower incisor tooth and all of the neck on both sides below thyroid bone was· found Echhymesed on dis-section. Scalp and skull were healthy. Uterus contained a male foetus of four months. Cause of death in our opinion was due to smothering - and throttling which was ante-mortem in nature and was sufficient to cause death in ordinary course of nature." 4. The above injuries, prima facie, indicate that the deceased Sunita's head was repeatedly struck and she was also throttled. 5. We have recently held in the case of Satya Narayan Tiwari@ Jolly & Another vs. State of UP., Criminal Appeal No. 1168 of 2005 decided on 28th October, 2010 that this Court is going to take a serious view in the matters of crimes against women and give harsh punishment. 6. This view was reiterated by us in another special leave petition in the case of Sukhdev Singh & Another vs. State of Punjab and we issued notice to the petitioner as to why his life sentence be not enhanced to death sentence. 7. Issue notice to petitioner No.1 why his sentence be not RAJBIR @ RAJU AND ANR. v. STATE OF HARYANA 889 enhanced to life sentence as awarded by the tri
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