STATE OF U.P. versus JAGRAM & ORS.

Citation: [2008] 2 S.C.R. 721 · Decided: 12-02-2008 · Supreme Court of India · Bench: ARIJIT PASAYAT · Disposal: Disposed off

Judgment (excerpt)

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[2008] 2 S.C.R. 721 
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STATE OF U.P. 
A 
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v. 
JAGRAM & ORS. 
(Criminal Appeal No. 293 of 2008) 
FEBRUARY 12, 2008 
B 
[DR. ARIJIT PASAYAT AND P. SATHASIVAM, JJ.] 
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Penal Code, 1860 - ss. 302 and 324 r/w s. 34- conviction 
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by trial Court - Acquittal by High Court - Order of High Court 
set aside by Supreme Court in an appeal filed by the c 
complainant- On appeal by State, held: In view of the decision 
of Supreme Court in the appeal filed by the complainant, matter 
disposed of 
Criminal Appeal No.233 of 2004 decided by Supreme 
Court on 22.3.2006 - relied on. 
D 
CRlMINALAPPELLATE JURISDICTION: Criminal Appeal 
No. 293 of 2008. 
From the Judgment and Order dated 11.08.2003 of the 
High Court of Judicature at Allahabad, Lucknow Bench. Lucknow 
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in Criminal Appeal No. 486 of 1980. 
S.R. Singh, T.N. Singh and Anil Kumar Jha for the 
Appellant. 
Sushil Kumar Jain, Puneet Jain, Christi Jain, H.D. Thanvi, 
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Pratibha Jain and Rameshwar Prasad Goyal for the 
Respondents. 
The Judgment of the Court was delivered by 
DR. ARIJIT PASAYAT, J. 1. _Leave granted. 
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2. Challenge in this appeal is to the judgment and order 
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dated 11.8.2003 passed by the Allahabad High Court, Lucknow 
Bench, in Criminal Appeal No.486/1990. Four persons had filed 
the aforesaid appeal questioning their conviction for offences 
721 
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722 
SUPREME COURT REPORTS 
[2008] 2 S.C.R. 
A 
punishable under Sections 302, 324 read with Section 34 of 
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the Indian Penal Code, 1860 (in short 'IPC'). Though the Trial 
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Court had recorded a conviction, the Division Bench of the High 
Court allowed the appeal and set aside the conviction. It was 
noted that there were several discrepancies in the evidence of 
B the witnesses and the prosecution version did not inspire 
confidence. 
3. Learned counsel for the appellant submitted that the 
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approach of the High Court is not correct and the analysis of 
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evidence suffers from various infirmities. 
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4. At this juncture, it needs to be noted that the complainant 
Usman Ali had filed Criminal Appeal No.233 of 2004 before 
this Court questioning the correctness of the impugned judgment 
in the present appeal. This Court by its judgment date 22.3.2006 
D allowed the appeal with the following observations: 
"The evidence of these three eyewitnesses is corroborated 
by the medical evidence. The High Court has committed 
an error of record in observing that the injuries found on 
these witnesses are not consistent with the prosecution 
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case rather from the injuries noted above, it would be 
clear that the prosecution case is supported by medical 
evidence. Further their evidence could not have been 
thrown out merely because they were family members 
rather they were most competent persons being the 
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inmates of the house especially when the occurrence had 
taken place in the house itself in the dead of night. This 
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being the position, we do not find any reason to disbelieve 
their evidence. In our view, the Trial Court was quite justified 
in placing reliance upon the evidence of these three eye-
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witnesses and the High Court has committed error in 
rejecting the same. 
Lastly, the High Court has committed an error in 
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recording acquittal also on the ground that the names of 
the recording acquittal also on the ground that the names 
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of the accused persons were not mentioned in the inquest 
STATE OF U.P. v. JAGRAM & ORS. 
[DR. ARIJIT PASAYAT, J.] 
723 
report. In our view, this hardly could be a ground to acquit A 
the accused persons. For the foregoing reasons, we are 
of the view that the Trial Court was quite justified in 
. convicting the respondents and the judgment of acquittal 
rendered by the High Court suffers from the vice of 
perversity, as such the same is liable to be set aside. 
B 
The appeal is, accordingly, allowed, impugned order 
of acquittal rendered by the High Court is set aside and 
convictions of the respondent recorded by the Trial Court 
are restored: Bail bonds of respondents, who are on bail, 
are cancelled and they are directed to be taken into C 
custody forthwith to serve out the remaining period of 
sentence for which compliance report must be sent to this 
Court within one month from the date of receipt of copy of 
order "by the Trial Court." 
5. In this view of the matter, nothing further survives to be D 
done in the present appeal. However, had the parties brought 
to the notice of the Bench hearing Criminal A

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