A
SUBRAN AND ORS.
v.
STATE OF KERALA
AUGUST 5, 1993
B
[M.N. VENKATACHALIAH, CJ., B.P. JEEVAN REDDY
AND A.S. ANAND, JJ.]
Constitution of India, I950:- Article 137/Supreme Cowt Rules--Order
XI: Review-Judgment-Clarification of
C
This Court by its judgment* decided Criminal Appeal No. 237 of
1993. On a review of the said judgment, the Court felt that observation
made in paragraph 11 thereof was capable of being misinterpreted.
Substituting paragraph 11 of the judgment, this Court
D
HELD : The opinion expressed in paragraph 11 of the judgment
required to be confined to the peculiar facts of the case and was not general
exposition of law. [512-G-H; ;su-AJ
*Subran and others v. State of Kerala, (1993] 3 SCC 32.
E
CRIMINAL APPELLATE JURISDICTION : Review Petition No.
F
1394 of 1993.
In
Criminal Appeal No. 237 of 1993.
. From the Judgment and Order dated 4.9.91 of the Kerala High Court
in Cr!. Appeal No. 537/88.
Sudhir Gopi. Roy Abrahim and M.M. Kashyap for the Petitioners.
G
M.T. George for the Respondent.
The following order of the Court was delivered :
On a review of the judgment, we find that the opinion expressed at
pages 10 to 12 (internal) corresponding to para 11 of the reported judg-.
H ment in 1993 (3) sec page - 32, is capable of being misinterpreted. The
512
SUBRAN v. STATEOFKERALA
513
opinion expressed therein was required to be confined to the peculiar facts A
of the case, but it tends to give an impression as if it is a general exposition
of law which it was not meant to be. We, therefore, substitute that para-
graph reading "Since appellant 1 Subran .............. committed by the four
appellants?" (page 10 to 12), by following:
"Appellant No. l, Subran, had rightly not been charged for the B
substantive offence of murder under Section 302 JPC. Subran,
appellant No. 1, was not attributed the fatal injury or identified as
the person who caused the fatal blow. According to the medical
evidence, none of the injuries allegedly caused by appellant-Subran
either individually or taken collectively with the other injuries cause C
by hin1, were. sufficient in the ordinary course of nature to cause
death of Suku. There is no material on the record to show that the
injuries inflicted by Subran, with the chopper, were inflicted with
the intention to cause death of Suku. Under these circumstances,
the cnnviclion of the first appellant, Subran, for an offence under
Section 302 I PC simpliciter was neither desirable nor appropriate. D
The Hlgh Court, it appears, failed to consider the scope of clause
(3) of Section 300 !PC in its proper perspective. In the facts of the
present case, the intention to cause murder of Suku deceased could
not be attributed to the said appellant as the medical evidence also
unmistakably shows that the injuries attributed to him were not
E
sufficient in the ordinary course of nature to cause death of tbe
deceased. Appellant No. l Subrnn, therefore, could not have been
convicted for the substantive offence under Section 302 !PC and
his conviction for the said offence cannot be sustained. 'fhat Suku
died as a result of cumulative effect of all the injuries inflicted on
him by all the four appellants stands established on the record.
The question, therefore, arises what offence did the four appel-
!ants co1nn1it?'
1
F
The Judgn1ent is accordingly reviewed anc.1 the afore~aid substitution
in the judgment effected.
RP.
Review Petition revic\ved.
Lex