LexTARLOK SINGH versus STATE OF PUNJAB
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' TARLOK SINGH v. STATE OF PUNJAB April 28, 1977 [V. R. KRISHNA IYER AND P. S. KAILASAM, JJ.] 711 Crinzinal Procedure Code (Act 2 of 1974), 1973-Section 235, object and .scope of. The appellant was convicted along with t~'O other accused under s. 302 1.P.C. and sentenced to death while the other two "'ere sentenced to life iniprisonment. In appeal to this Court against the orders of the High Court confirming the death sentence imposed, the special leave was granted limited A • B to sentence. C Allowing the Criminal Appeal No. 337 of 1976 in part and modifying the death sentence to one of life imprisonmenti, the Court, HELD : (!) The object of s. 235 Cr.P.C. 1974 is to give a fresh oppor- tunity to the convicted person to bring to the notice of the court such cir- cun1stances as may help the court in awarding an appropriate sentence hav- regard to the personal, social and other circumstances of the case. (712 D] !2) Failure to give an opportunity under s. 235(2) Cr.P.C. will not affect the conviction under ainy circumstance. In a' murder case where the charge is made out the limited question is as beiween the two sentences pre.scribed under the Penal Code. If the minimum sentence is imposed, question of pro- viding an opportunity under s. 235 would not arise. [712 F] (3) The hearing contemplated by s. 235(2) is not confined merely to hearing oral submissions but extend giving an opportunity to the prosecution and the accused to place before the court facts and materials of sentence1 and, if they are contested by either side, then to produce evidence for thb purpose of establishing the same. [712 G] Santa Singh v. State of Punjab A.I.R. l't76 S C 2386, reiterated. D E (4) To save time and expense and help produce prompt justice, it may be more appropriate for the appellate court to give an opportiunity to the parties in. terms of s. 235 (2) to produce the materials they wish to adduce F instead of going through the exercise of sending the case back to the trial court. [713 Al In the instant case, the Court mcxlifi.ed the death sentence to one of life imprisonment in view of the facts : (i) The death sentence has been inflicted nearly two years ago and the agony of such a sentence has been an excruciat- ing experience suffered by the convict for a long period; (ii) The appellant had two other assailants with hi1n who have been .. a\varded life imprisonment; (iii) There was no motive for the appellant to kill the inno- cent child; and (iv) The other circumstances present indicate that the ends of justice would be met by awarding life imprisonment. [713 G-E] E. Annamma v. State of Andhra Pradesh A:1.R. 1974 S.C. 799, referred to. G CRIMINAL APPELLATE JURISDICTION : Cr!. A. 337 & 367 /1976 ff (Appeals by Special Leave from the Judgment and Order dated 24.3.1976 of the Punjab and Haryana High Court in Sri. A No. 757 A • B c D E F G H 712 SUPREME COURT REPORTS [1977) 3 S.C.R. 75 and Murder Reference No. 27 /75 and in Cr!. Appeal No. 759 of 1975) A. K. Sen and Hariinder Singh, for the appellant. N. S. Das Behl, for the respondent. · The Judgment of the court was delivered by KRISHNA IYER, J. In Cr!. Appeal No. 337 /1976 by special leave Shri A. K. Sen has confined his challenge-indeed, leave itself was limited-to the question of sentence. The case of murder was proved and the conviction by the Sessions Court was confirmed by the High Court. The Sessions Judge awarded life imprisonment to two accused and death sentence to the appellant. The High Court confirmed the . death sentence and hence this appeal. Section 235 Cr. P.C. 1974 makes a departure from the previous Code on account of humanist considerations to personalise the sen- tence to be awarded. The object of the provision is to give a fresh such circnmstances as may help the court in awarding an appropriate sentence having regard to the personal, social and other circumstances of the case. Of course, when it is a case of conviction under s. 302, I.P.C. if the minimum sentence is imposed the question of providing an opportunity under Sec. 235 would not arise. In this case it is admitted that no opportunity was given under s. 235(2) Cr. P. C. to the appellant to show cause as to why the lesser sentence of life imprisonment should not be inflicted. We may make it absolutely clear that such a failure will not affect the conviction under any circumstances. The only point i
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