CHANDRAKANT MURGYAPPA UMRANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Thirteen person were arrainged before the Additional Sessions Judge, Pandharpur for rioting, murder and other cognate offences. On conclusion of the trial the trial Judge convicted four of them. (A-1, A-8, A-12 and A-13) under Section 302/34, I.P.C. and the other nine under Section 304 (Part II)/34, I.P.C. Besides two of them (A-5 and A-10) were convicted under Section 325/34, I.P.C. and eight others under Section 323/34, I.P.C. In appeals preferred by them the High Court acquitted two of them (A-5 and A-10) while maintaining the convictions and sentences of the others. Assailing the judgment of the High Court the convicts filed two special leave petitions in this Court, one of which was filed by A-1, A-8, A-12 and A-13 and the other by the seven other convicts. While refusing leave to the former group of convicts this Court granted leave to appeal to the latter.

(2.) In our considered view the above reasoning of the trial Court to convicts the appellants under 304 (II)/34, I.P.C. is patently wrong. Before a person can be convicted with the aid of Section 34, I.P.C. the ingredients that are required to be satisfied are that he along with others committed a criminal act and that such act was done in furtherance of the common intention of them all. On the own showing of the trial Court the appellants were merely standing when the act of murder was committed by the other four. Indeed no evidence was laid by the prosecution to prove that any of the appellants committed any criminal act which resulted in the death of the victim. The reliance of the trial Court on Mer Dhana Sida (AIR 1985 SC 386) (supra) was wholly misplaced for in that case the persons who were convicted under Section 304 (II)/34, I.P.C. committed a criminal act, in that, they assaulted the deceased. While on this point, it is pertinent to mention that consequent upon their acquittal of the offence of rioting the question whether the appellant can be convicted with the aid of Section 149, I.P.C. for the above death does not arise.

(3.) For the foregoing discussion the conviction of the appellants under Section 304(II)/34, I.P.C. cannot be in sustained. We do not, however, find any such infirmity in the conviction of some of the appellants under Section 323/34, I.P.C. as their participation in the assaults on one of the prosecution witness stands fully established. We, therefore, allow the appeal in part by setting aside the conviction and sentence of the appellants under Section 304 (II)/34, I.P.C., while maintaining the conviction and sentence for the offence under Section 323/34, I.P.C. Since those of the appellants, who have been convicted for the above offence, have already served out the sentence imposed for the above conviction we direct that all the appellants be released forthwith.