LexSHAIKH KARIMULLAH @ BABU AND ORS. versus STATE OF A.P.
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[2009] 1 S.C.R. 953 SHAIKH KARIMULLAH @ BABU AND ORS. A v. STATE OF A.P. (Criminal Appeal No. 223 of 2009) FEBRUARY 6, 2009 [DR. ARIJIT PASAYAT AND DR. MUKUNDAKAM SHARMA, JJ.] Penal Code, 1860 - ss. 302 and 325 - Conviction u/s. B 325 instead of s. 302 - Accused along with other co-accused C attacked deceased resulting in his death - Minor dispute bHtween parties - One witness deposing that accused assaulted with stick and other witnesses deposing that accused had given fist blow - No charge framed u/s. 34 against accused - Com·iction uls. 302 by courts below - D Justification of - Held: Not justified - Conviction altered to s. 325 with custodial sentence of three years. The question which arose for consideration in this appeal was whether the courts below were justified in convicting the appellant-accused u/s. 302 IPC and imposing sentence of life imprisonment when one witness deposing that appellant assaulted with a stick, the other witnesses deposing that appellant inflicted a fist blow to the deceased. Partly allowing the appeal, the Court. E F HELD: The records clearly show that no charge was framed in terms of s. 34 IPC so far as the appellant is ccmcerned. It is also accepted that except PW-1 who G st.ated that the appellant assaulted the deceased with a st;ick, the other purported eye witnesses sfated that the ap1pellant had given fist blow. Considering the evidence of witnesses as brought on record the appropriate ccinviction would be in terms of s. 325 and not u/s. 302 953 H 954 SUPREME COURT REPORTS (2009] 1 S.C.R. A IPC. Custodial sentence of three years would meet the ends of justice. [Para 7] [956-F-G] .Jr- - CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 223 of 2009. B From the final Judgment and Order dated 11.10.2006 of the High Court of Judicature, Andhra Pradesh at Hyderabad in Criminal Appeal No. 2286 of 2004 Chanchal Kumar Ganguli (SCLSC) for the Appellants. c I. Venkatanarayana, D. Bharathi Reddy, Altaf Fatima and V. Prabhakar Rao for the Respondent. The Judgment of the Court was delivered by DR. ARIJIT PASAYAT, J.1. Leave granted. D 2. Challenge in this appeal is to the judgment of a Division Bench of the Andhra Pradesh High Court at Hyderabad dismissing the appeal filed by the appellants and two others. The trial Court by its judgment dated 9.9.2004 acquitted A 1 to A5 for the offence punishable under Section 148 of the Indian E Penal Code, 1860 (in short the 'IPC'). However A-1 to A-3 were found guilty for the offence under Section 302 IPC and they were sentenced to suffer imprisonment for life and fine of Rs.1000 with default stipulation, while A-4 and A-5 were not found guilty on the second charge. A-2 to A-5 were also found F not guilty for the offence under Section 324 IPC. A4 and A5 l were acquitted of all the charges. - 3. The present appeal is restricted to Shaik lbraheem (A- 3), as stated by learned counsel for the appellants. G 4. Prosecution version in a nutshell is as follows : B. Nagabhusan (hereinafter referred to as the 'deceased') was a kerosene dealer. Al was having illicit intimacy with one Krupa and often used to come to the colony and make enquiries about her. On 14.1.2000 while P.Ws. 1, 3 to 6 and the deceased H were performing Annadanam at Anjaneya Swamy Temple, Al SHAIKH KARIMULLAH @BABU AND ORS. v. STATE 955 OF A.P. [OR. ARIJIT PASAYAT, J.] ~-I kicked the Sh.amiana and sat on a Mahalakshmamma tree. A When the said act was objected by Dastagiri, as it was a holy tree, he threatened them and went away. On 31.3.2000 at about 7.30 p.m. while the deceased, PWs 1, 3 to 6 were performing Bajana at the Anjaneya Swamy temple, all the accused persons arrned with sticks and iron rods went to the temple and enquired B about Krupa. P.W.3 told them that it was not proper for them ~· to behave as it was a residential colony; on which Al to A5 pushed him towards the house of Bellamkonda Venkateshwarlu abusing him; so saying Al beat the deceased on right side of the~ head with an iron rod, A2 beat him with stick on his forehead, c A2; beat with a stick on his forehead just above left eye and thf~n fisted on his face, A4 beat him with a stick on his nose and A5 on his back; then the deceased fell down unconscious. When P .Ws. 1, 3 to 6 tried to intervene, all the accused attacked thE~m with sticks and stones. Al threatened them at the point of D knife and ran away. Thereafter, the de
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