LexSURENDER KUMAR versus STATE OF HIMACHAL PRADESH
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[2025] 12 S.C.R. 439 : 2025 INSC 1412 Surender Kumar v. State of Himachal Pradesh (Criminal Appeal No. 5398 of 2025) 09 December 2025 [Manoj Misra and Ujjal Bhuyan, JJ.] Issue for Consideration Whether in the facts and circumstances of the case, the appellant could be convicted for an offence lesser than one punishable u/s.302, Penal Code, 1860. Headnotes† Penal Code, 1860 – s.302; Exceptions to s.300 – Conviction u/s.302, when justified – Appellant convicted u/s.302 – Whether he could be convicted for an offence lesser than one punishable u/s.302: Held: No – There are no mitigating circumstances on basis whereof the sentence may be reduced by altering the conviction of the appellant for an offence lesser than one punishable u/s.302, IPC – Deceased was inflicted with four knife blows on vital parts of his body, indicative of the accused acting in a cruel manner – Injuries found on his body in ordinary course would have resulted in death – Furthermore, no defense evidence was led; and the statement of the petitioner u/s.313, CrPC was one of denial – There was no statement that the deceased had attacked the appellant or caused any injury or harm to him – On facts, benefit of any of the four Exceptions to s.300, IPC not available to the petitioner. [Paras 5, 7-11] Penal Code, 1860 – Exceptions to s.300, benefit of – When not available. [Paras 5, 7-11] Case Law Cited Bhagwan Munjaji Pawade v. State of Maharashtra (1978) 3 SCC 330 – relied on. Awadhesh Kumar v. State of U.P. & Anr. [2019] 17 SCR 185 : (2019) 10 SCC 323 – referred to. 440 [2025] 12 S.C.R. Supreme Court Reports List of Acts Penal Code, 1860; Code of Criminal Procedure, 1973. List of Keywords Section 302, Penal Code, 1860; Benefit of any of the four Exceptions to s.300, IPC not available; Infliction of knife blows to an unarmed person; Vital parts of body, Accused acted in a cruel manner; No evidence of exchange of blows; Provocation not grave and sudden; Not deprived of self-control; No mitigating circumstances; Sentence not to be reduced by altering the conviction for an offence lesser than u/s.302, IPC. Case Arising From CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 5398 of 2025 From the Judgment and Order dated 06.05.2024 of the High Court of Himachal Pradesh at Shimla in CRA No. 263 of 2021 Appearances for Parties Advs. for the Appellant(s): Ajay Marwah, Swaroopanand Mishra, Mrigank Bhardwaj, Ms. Dhriti Sharma, Rahulkumar, Rajiv Sethi. Advs. for the Respondent(s): Varinder Kumar Sharma. Judgment / Order of the Supreme Court Order 1. Leave granted. 2. We have heard learned counsel for the parties and have perused the materials available on record. 3. The appellant is convicted under Section 302 of the Indian Penal Code, 1860 (for short IPC). The impugned order of the High Court affirms his conviction under Section 302 IPC. 4. In this appeal a limited notice was issued on 24.03.2025 to consider whether the appellant could be convicted for an offence lesser than [2025] 12 S.C.R. 441 Surender Kumar v. State of Himachal Pradesh one punishable under Section 302 of the Indian Penal Code, 1860 (IPC). 5. Autopsy report reflects that the deceased was inflicted with four knife blows on vital parts of his body. Common carotid and subclavian arteries were found cut. Thus, in our view, injuries found on the body of the deceased in ordinary course would have resulted in death. No defense evidence was led; and the statement of the petitioner under Section 313 of the Code of Criminal Procedure, 1973 (CrPC) was one of denial. Further, there was no statement that the deceased had attacked the appellant or caused any injury or harm to the appellant. In that context, we would examine whether benefit of any one of the four Exceptions to Section 300 of IPC would be available to the petitioner or not. 6. The learned counsel for the petitioner submitted that the evidence indicated that the deceased was addicted to drugs and loud shouts were heard before the occurrence. Based on that, he submits, the incident was preceded by altercation/ quarrel and, therefore, it occurred in such a manner that it may fall either under Exception 2 i.e., exceeding self-defense or under Exception 4 i.e., without pre- meditation in a sudden fight in the heat of passion. He also submitted that the accused had suffered injury. 7. In our view, the act in question would not fall under Exception 2 because, firstly, there is no eviden
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