STATE OF M.P. Vs. UDAIBHAN

JUDGEMENT

(1.) These appeals by special leave have been preferred by State of Madhya Pradesh against common judgment and order dated 14.12.2011 passed in Criminal Appeal Nos.92/2002 and 106/2002.

(2.) By the impugned judgment and order the High Court has partly allowed criminal appeals preferred by the three accused, namely, Rajaram, Udaibhan and Hakim Singh, respondents in these appeals so as to convert their conviction under Section 307 of IPC for Rajaram and under Section 307 read with Section 34 of the IPC for the other two appellants into one under Section 326 for Rajaram and 326/34 for the other two. The High Court did not interfere with the fine imposed on the respondents for the offence noted above as well as for the offence under Section 323 IPC but reduced the sentence for imprisonment which was R.I. for 10 years for the offence punishable under Section 307 as well as Section 307 read with Section 34 of the IPC to a period already undergone by the respondents which was of one year and nine months only.

(3.) Since the High Court did not disbelieve the substratum of the prosecution case and has maintained the conviction of respondents, albeit for an offence minor to one under Section 307 or Section 307 read with Section 34 of IPC, the only material issue worth consideration in these appeals is whether the High Court in the matter of awarding of punishment has ignored the relevant considerations and adopted an erroneous approach. The High Court accepted the contention advanced on behalf of the accused that the evidence on record did not establish any intention on the part of the accused persons to kill the complainant or his brother, the two injured in this case. The High Court did not doubt nor did the accused persons raise any contention that the injury sustained by the complainant on head was not a grievous injury. Being an incised wound on temporal region of the head, it was clearly caused by a sharp cutting weapon and dangerous to life. The doctor held the aforesaid injury no.1 on the head to be grievous on the basis of X-ray which showed fracture of the skull bone.