RAM SHANKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant Ram Shankar was tried and convicted by the Sessions Judge Bench under Ss. 392/397. I.P.C. and sentenced under the latter count to seven years' rigorous imprisonment which is the minimum punishment prescribed for that offence. His appeal was dismissed by the High Court. He has now come before us in appeal by special leave under Article 136 of the Constitution.

(2.) The prosecution case against the appellant, as it emerges from the record was that on Dassara Day, the 17th October, 1972, ten persons including P. W. 1 and P. W. 3 of village Maniriban and P. W. 2 a resident of village Aslama, came to Damoh to see procession of Goddess Kali. After seeing the procession at about 3 a.m. in the night these persons came to the booking office at the Railway Station Damoh as they had to buy tickets for taking the tRam to Aslama. There was a big crowd at the Booking Office. All these eleven persons gave 35 paise each to Ram Singh (P. W. 1) and asked him to purchase tickets for all of them. Ram Singh then stood in the queue before the ticket window. He was carrying Rs. 3.85 in the palm of his left hand. While Ram Singh was counting the money the appellant suddenly appeared, He was carrying a naked sword. The appellant touched the palm of Ram Singh with the tip of his sword, and lifted the money. The appellant then carried away the money, and entered the Booking Office. P. W. 1 informed about the incident to constable Shaikh Karim (P. W. 4) who was on duty at the Railway Station. P. W. 1 also informed the Station Master. On receiving a telephonic call from the Station Master, the policemen arrived in a lorry and disarmed, arrested and took away Ram Shanker-Appellant,

(3.) The plea of the appellant at the trial was that liquor was administered to him against his will by Ram Gopal and Haricharan of Damoh as a result of which he was incapable of knowing the nature of the act that he might have committed. In short, the defence was under S. 65, I.P.C. The appellant did not examine Ram Gopal and Haricharan and otherwise failed to establish his defence.