RAM SUNDER MAHTO AND ORS. versus STATE OF BIHAR

Citation: [2009] 14 S.C.R. 1126 · Decided: 07-10-2009 · Supreme Court of India · Bench: V.S. SIRPURKAR · Disposal: Disposed off
Open in Lexace · Ask the AI about this case
Judgment (excerpt)

[2009] 14 S.C.R. 1126 
A 
RAM SUNDER MAHTO AND ORS. 
;.-
v. 
STATE OF BIHAR 
~ 
(Criminal Appeal No. 503 of 2003) 
B 
OCTOBER 7, 2009 
[V.S. SIRPURKAR AND DEEPAK VERMA, JJ.] 
Penal Code, 1860 - s.395 - Dacoity- Loot of Rs.2860, 
in cash, one "Iota" and one glass - Fourteen accused - Two · 
c persons suffered fire-arm injuries - Four accused i.e. the 
appellants convicted by trial Court and sentenced to five years 
imprisonment - Dismissal of their appeal by High Court -
Appellants thereafter taken into custody for about one year -
On appeal, held: All appellants are in their old age and have 
D already suffered for 28 years since the offence took place -
} 
The loot was insignificant - Appellants did not cause any injury 
to any witness - They deserve lenient treatment - Sentence 
of appellants reduced to 3 years. 
-
E 
In a case of dacoity involving loot of Rs.28601- in 
cash, one Iota and one glass, two persons suffered fire-
arm injuries. There were fourteen accused. Four accused 
i.e. the appellants were convicted by the trial court uls.395 
.~ 
IPC and sentenced to five years imprisonment. The 
F 
conviction was upheld by the High Court. After dismissal 
of the appeal, the appellants were taken into custody and 
.. 
remained behind bars for about one year. 
In appeal to this Court, the question which arose for 
consideration was whether considering that the loot was 
G relatively insignificant and that all the appellants were in 
their old age and had already suffered for 28 years after 
the offence took place, they deserved lenient treatment. 
Disposing of the appeal, the Court 
H 
1126 
RAM SUNDER MAHTO AND ORS. v. STATE OF 
1127 
BIHAR 
-1 
HELD: 28 years have already elapsed since the A 
offence took place and the accused persons are 
suffering for all those 28 years. During course of the 
dacoity, two persons suffered injuries by fire-arm. 
However, the person who had handled fire-arm though 
was convicted has not filed any appeal, i.e. the origins.I 
B 
A-2. Considering the evidence, it is found that all these 
accused persons might have been present during the 
• 
dacoity but have not caused any injury to any witnesses • 
In that view of the matter, the sentence is reduced to 
three years. The appellants are directed to surrender to c 
serve out the remaining sentence. [Paras 2 and 3] [1128-
C-F] 
CRIMINAL APPELLATE JURISDICTION: Criminal Appeal 
No. 503 of 2003. 
D 
... 
From the Judgment & Order dated 12.8.2002 of the High 
Court of Judicature at Patna, in Crl. Appeal No. 645 of 1987. 
Shekhar Prit Jha, C. Selvaraj for the Appellants. 
Anuj Prakash, Gopal Singh for the Respondent. 
E 
The Judgment of the Court was delivered by 
V.S.SIRPURKAR, J. 1. This appeal is filed by the four 
accused persons who have been convicted for the offence 
F 
punishable under Section 395, Indian Penal Code (in short 
'IPC') and have been sentenced to suffer rigorous imprisonment 
for five years. Considering their identification in the test 
identification parade and the evidence led before the trial court, 
the trial court convicted 11 persons out of 14 accused persons 
G 
and awarded life sentence for their offence. These 11 accused 
~ 
persons having appealed before the High Court, the High Court 
allowed the appeal of five persons namely Panchu Mahto, Silas 
Baitha, Thaga Mahto, Deo Narain Mahto and Ganeshi Mahto 
and acquitted them. The High Court took the view that they being 
very old, they should be sentenced only to suffer rigorous 
H 
;> 
1128 SUPREME COURT REPORTS [2009] 14 (ADDL.) S.C.R. 
~
A imprisonment which. they had already undergone. Two other 
~ 
accused were let off on undergone sentence. 
After the dismissal of the appeal, these accused persons 
" 
were taken into custody and remained behind bars for about 
B one year. Learned counsel for the appellant argues before us 
that the loot was relatively insignificant as it was only of Rs. 
1' 
2860/- cash, one Iota and one glass. It is also pointed out that 
now the accused persons namely Ram Sunder Mahto, Ram 
Lagan Mahto, Bindeshwar Mahto and Ram Ekbal Mahto are 
c 
78, 73, 68 and 58 years of age respectively . 
2. Considering the overall circumstance, we are of the 
opinion that the accused persons deserves lienent treatment. 
In that, we have considered that the 28 years have already 
elapsed since the offence took place and the accused persons 
D are suffering for all those 28 years. It was pointed out before 
us by the State counsel that during the co
Excerpt shown. Read the full judgment & AI analysis in Lexace.