Subhash Chander Bansal vs Gian Chand and Ors.

This appeal is filed by the Complainant against the final judgment and order dated 04.05.2007 passed by the High Court of Punjab & Haryana

at Chandigarh in Criminal Revision No. 174 of 1999 by which the High Court dismissed the criminal revision filed by the appellant herein.

In order to dispose of the appeal, few relevant facts need mention hereinbelow.

Respondent Nos. 1 to 5 (five accused persons) were prosecuted under Sections 307/325/148/149 of the Indian Penal Code,1908 (hereinafter

referred to as `IPC'') for causing injuries to two persons namely, Om Prakash and Ravinder Kumar, with Hockey at around 7.15 p.m. on

29.07.1988. The prosecution was initiated against the respondents on the basis of FIR No. 128 dated 03.08.1988 lodged by the appellant herein,

who is the son of Om Prakash (since dead).

The Trial Court, by order dated 14.11.1998 acquitted all the five accused persons (respondent Nos. 1 to 5 herein).

The State, being aggrieved by the order of acquitting the respondents, filed criminal appeal being Criminal Appeal No.494-DB of 1999 before

the High Court of Punjab & Haryana whereas the complainant filed a Criminal Revision No. 174 of 1999 against the order of the acquittal.

The High Court, by the impugned judgment, allowed the State''s appeal in part and convicted the four accused persons namely, Gian Chand,

Krishan Kumar, Lachhman Dass and Bhagwan Dass (respondent Nos. 1, 2, 3 and 5) under Section 325 read with Section 34 IPC and upheld the

acquittal of one accused person, namely, Suresh Kumar - respondent No. 4 by giving him benefit of doubt. The operative part of judgment of the

High Court reads as under:

In the above circumstances, acquittal of the respondents cannot be justified. However, having regard to the submission made on behalf of

Suresh Kumar, we consider it safe to give him benefit of doubt and acquit him but we do not find any valid ground to uphold acquittal of

other accused.

Accordingly we convict accused Gian Chand, Krishan Kumar, Lachhman Dass and Bhagwan Dass under sections 325/34 IPC but having

regard to long lapse of time since the date of occurrence, we award sentence for the period of imprisonment already undergone by them,

apart from awarding compensation of L 50,000/- to be shared equally by PW3 Subhash Chander and PW4 Virender Kumar. It has been

noticed that Om Parkash, injured has already died. The four convicted accused will pay L 12,500/- each. ................

The complainant, being aggrieved by the judgment of the High Court, has filed this appeal by way of special leave in this Court. The State has

not filed any appeal.

Therefore, the short question that arises for consideration in this appeal is whether the High Court having convicted the four accused persons

under Section 325 read with Section 34 IPC was justified in imposing the sentence that was already undergone by them and by imposing a fine of

L 50,000/- to be paid equally by the four convicted accused persons.

Having heard the learned counsel for the parties and on perusal of the record of the case, we find no merit in the appeal. In our opinion, the High

Court was right and hence the impugned judgment does not call for any interference.

In the first place, the High Court convicted four accused persons under Section 325 read with section 34 IPC and not under Section 307 IPC.

In other words, in the opinion of the High Court, no case was made out under Section 307 IPC, but it was essentially a case of a ""grievous hurt

falling under Section 325 IPC.

This finding of the High Court, in our opinion, is based on proper appreciation of entire prosecution evidence and we do not find any reason to

disturb it for convicting the respondents under Section 325 IPC instead of Section 307 IPC.

So far as the awarding of sentence for an offence punishable under Section 325 read with Section 34 IPC is concerned, the High Court was of

the opinion that the respondents have already undergone some reasonable length of jail sentence as under-trials and the same, in our opinion,

appears to be sufficient. It is more so because, in addition, a fine of L 50,000/- was also awarded. This would meet the ends of justice.

Having examined this issue, we find no reason to interfere on this issue too for the following reasons.

Firstly, the incident in question occurred as far back as in 1988, whereas we are now in 2018. In between this period, 30 years have elapsed.

Secondly, in the meantime, one injured also expired. Thirdly, the injured were duly compensated with the amount of fine of L 50,000/-. The

quantum of fine awarded in 1988 or so appears to be just and reasonable. Moreover, it is the sole discretion of the Trial Court and, in this case,

the High Court to decide the quantum of fine amount.

Taking into account all these facts, which have emerged from the facts of the case, we find no reason to take a different view from that of the

High Court, which does not call for any interference in this appeal.

The appeal thus fails and is accordingly dismissed.