REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL No. 2499 OF 2009

JANGIR SINGH       … APPELLANT

Versus

THE STATE OF PUNJAB     …RESPONDENT

J U D G M E N T

N.V. RAMANA, J.

1.  This appeal arises out of the impugned judgment dated

07.04.2008, passed by the High Court of Punjab and Haryana at

Chandigarh in Criminal Appeal No. 160­DBA/1994, whereby the

High Court has reversed the judgment of acquittal passed by the

Sessions Judge, Faridkot dated 14.05.1993, and convicted the

appellant­accused under Section 302 IPC and Section 27 of the

Arms Act.

1

2.  The   Sessions   Judge,   Faridkot  vide  Judgment   dated

14.05.1993 acquitted the appellant from the offences punishable

under Section 302 I.P.C. and Section 27 of the Arms Act on the

ground   that   the   appellant   fired   gunshot   at   the   deceased   in

exercise of his right to private defence of his body. Thus, he was

exonerated from the liability under Section 302 of IPC.  However,

on appeal, the High Court reversed the findings of the Sessions

Judge on the ground that the right to private defence at the part

of the appellant was not made out. Aggrieved by the Judgment of

the High Court, this appeal is preferred under Section 379 of the

Code of Criminal Procedure, 1973.

3.  Facts   of   the   case   in   a   nutshell   are   such   that   the

incident in question took place on 05.06.1991 at around 7.30

P.M. wherein the appellant shot down Jaswant Singh (hereinafter

referred to as “the deceased”) by his Self Loading Rifle of Bore

303.  The appellant and the deceased were working together as

Punjab Home Guard Volunteers. The incident took place when

the deceased demanded Rs.100/­ from the appellant, which was

borrowed by the appellant previously.  The appellant got enraged

due to the fact that the borrowed money was demanded in front

of the other Punjab Home Guard colleagues and it was insulting

2

for   the   appellant.   The   appellant   had   an   altercation   with   the

deceased for around 15 minutes, pursuant to which the appellant

fired at him and consequently, he died.

4.  Learned counsel for the appellant­accused vehemently

contended that the High Court has reversed the well­reasoned

and   detailed   judgment   of   acquittal   of   the   trial   court   by   re­

appreciating evidence in a different manner and taking a different

view.   According to the learned counsel, it was a clear case of

right to private defence, thus, sentencing under Section 302 IPC

by the High Court is unwarranted.

5.  On the other hand, learned counsel for the respondent­

State submitted that the present appeal by the appellant is not

based on any cogent reasons rather the same has been filed on

surmises and conjectures. Further, it has also been submitted

that   all   the   material   evidence   and   testimonies   of   relevant

witnesses  viz.,   P.W.­3   and   P.W.­4   have   been   taken   into

consideration, in the well­reasoned judgment of the High Court

and the same does not call for interference by this Court. 

6.  After perusing the material placed before this Court, we

are of the considered view, that the conviction by the High Court

is solely based on the evidence of P.W.­3(ASI Sukhdev Singh),

3

who is a witness to the incident. Therefore, evidence of P.W.­3

calls for the examination by this Hon’ble Court.

7.  The evidence of PW­3 clarifies that the deceased had

303 bore rifle with him at the time of occurrence. So also, the

accused had the rifle. PW­3 was standing at a distance of about

60 feet from the appellant and the deceased where the incident

has taken place. It is admitted by him in cross­examination that

he looked at the accused and the deceased only when he heard

the sound of gunshot.   He did not notice as to who was the

aggressor and as to whether the altercation between the accused

and the deceased had taken place or not. Looking at the trend of

answers given by PW­3 in the cross­examination, it is clear that

he did not see as to how the incident started and continued.

Thus, there can be no categorical deduction from the evidence of

PW­3 that the accused fired at the deceased with premeditation.

8.  On the other hand, the evidence of PW­4 specifies that

the deceased had aimed a rifle at the accused, obviously because

of an altercation between them, pursuant to which the accused

also used his gun to fire at the deceased suddenly, without any

premeditation.   The evidence of PW­4 corroborates the defence

taken by the accused as found in his statement under Section

4

313 of the Cr.P.C.

9.  The evidence of PWs 3 and 4 collectively would show

that though the incident has taken place because of the gunshot

fired by the accused towards the deceased and the deceased lost

his life, but the act of the accused will fall under Exception II to

Section 300 of the IPC, in as much as the fire by the accused was

due to the aforementioned fact of the deceased pointing gun

towards   the   accused,   i.e.,   because   of   the   threat   perception

created by the deceased in the mind of the accused. 

10.  Before proceeding any further, it is essential to put­

forth things that are to be considered by the Courts, while giving

benefit of right to private defence to the accused, as per Exception

II to Section 300 of IPC, to determine the ‘quantum’ of this right.

This Court in the case of  Vidhya Singh v. State of Madhya

Pradesh,

1

 observed that­ 

“7. … The right of self­defence is a very valuable

right. It has a social purpose. That right should

not be construed narrowly.”

Further, in the case of  James Martin v. State of Kerala,

2

following observations were made by this Court­ 

“18. … Situations have to be judged from the sub­

jective point of view of the accused concerned in

1 (1971) 3 SCC 244

2 (2004) 2 SCC 203

5

the surrounding excitement and confusion of the

moment, confronted with a situation of peril and

not by any microscopic and pedantic scrutiny. In

adjudging the question as to whether more force

than was necessary was used in the prevailing cir­

cumstances on the spot, it would be inappropriate,

as held by this Court, to adopt tests by detached

objectivity which would be so natural in a court ­

room, or that which would seem absolutely neces ­

sary to a perfectly cool bystander. The person fac­

ing a reasonable apprehension of threat to himself

cannot be expected to modulate his defence step by

step   with  any   arithmetical   exactitude   of   only   that

much which is required in the thinking of a man in

ordinary times or under normal circumstances.”

Similarly, in the case of Darshan Singh v. State of Punjab,

3

 this

Court   went   further   and   gave   few   parameters   to   adjudge   the

exercise of right to private defence in following terms­

“56. In order to find out whether the right of private

defence is available or not, the injuries received by

the   accused,   the   imminence   of   threat   to   his

safety, the injuries caused by the accused and the

circumstances whether the accused had time to

have recourse to public authorities are all relevant

factors to be considered.”  

          (emphasis supplied)

11.  Further, it is a settled law that the right to private

defence cannot be claimed by the accused, if disproportionate

harm has been caused, while defending himself or any other

3 (2010) 2 SCC 333.

6

person. However, if the accused has not caused disproportionate

harm, then the benefit of Exception II to Section 300 of IPC can

be given to the accused. This proposition has been well explained

in the case of  Bhanwar Singh v. State of Madhya Pradesh ,

4

wherein this Court made the following observations ­

“50. The plea of private defence has been brought

up by the appellants. For this plea to succeed in

totality, it must be proved that there existed a

right to private defence in favour of the accused,

and that this right extended to causing death.

Hence, if the court were to reject this plea, there

are two possible ways in which this may be done.

On one hand, it may be held that there existed a

right to private defence of the body. However,

more harm than necessary was caused or, alter ­

natively,   this   right   did   not   extend   to   causing

death. Such a ruling may result in the applica ­

tion of Section 300, Exception 2, which states that

culpable homicide is not murder if the offender, in the

exercise in good faith of the right of private defence of

person or property, exceeds the power given to him by

law and causes the death of the person against whom

he is exercising such right of defence without premedi­

tation, and without any intention of doing more harm

than is necessary for the purpose of such defence. The

other situation is where, on appreciation of facts, the

right of private defence is held not to exist at all.”    

        (emphasis supplied)

12.  Now,   to   consider   the   question   as   to   whether   the

4 (2008) 16 SCC 657.

7

exercise of right of private defence by the appellant­accused was

legitimate or not, it is undisputed that the fateful incident at the

hands   of   appellant   was   pursuant   to   an   altercation   with   the

deceased   for   around   15   minutes,   in   the   presence   of   other

colleagues. Both the deceased and the appellant­accused were

altercating face­to­face and standing at a distance of 10 feet from

each other. This shows that they could see the facial expressions

of   each   other   clearly   and   comprehend   the   apprehending

circumstances accordingly. Taking note of the fact that owing to

the imminent danger perceived by the appellant from the aiming

of rifle at him by the deceased, he fired at the deceased and killed

him. This, in our opinion comes within the ambit of right to

private defence, however, it clearly traverses beyond the legitimate

exercise of the same. The appellant­accused chose to shoot on a

vital part of the body  i.e., chest to safeguard himself from the

imminent threat.   However, the accused could have avoided the

vital part of the deceased.  But, we do not find absence of good

faith   in   exercise   of   right   of   private   defence.   However,   having

regard to the situs of the injury (i.e. the chest of the deceased), it

is clear that the accused has exceeded the power given to him in

law and has caused the death of the deceased against whom he

8

exercised right of private defence without premeditation.   Thus,

offence   committed   by   the   accused­appellant   will   fall   under

Section 304 Part I of the IPC.

13.  The   law   on   this   aspect   of   causing   disproportionate

harm and exceeding right to private defence is amply clear. In

cases of disproportionate harm leading to death of the aggressor,

sentence under Section 304 Part I is the appropriate sentence.

This has been done by this Court in catena of cases.

14.  In the   case   of  Udaikumar   Pandharinath   Jadhav

Alias Munna v. State of Maharashtra ,

5

 this Court acquitted the

accused from charges under Section 302 IPC and modified the

conviction to Section 304 Part I of IPC, as per the following

observations­

“5. We observe from the evidence that the deceased

was not only a karate expert but also armed with a

knife and it is not surprising that the appellant appre­

hended injury at his hands. We are therefore of the

opinion that the best that can be said for the prosecu­

tion at this stage is that the appellant had exceeded

the right of private defence. We therefore partly al­

low the appeal, acquit the appellant of the charge

under Section 302 IPC and modify his conviction

to one under Section 304(1) IPC in the background

that the fatal injury caused on the chest had pene­

trated deep into the body.  We also impose a sen­

tence of 7 years' rigorous imprisonment on the appel­

5 (2008) 5 SCC 214

9

lant; the other part of the sentence to remain as it is.”

15.  Further, in the case of  Trilok Singh v. State (Delhi

Administration),

6

  this   Court   made   observations   regarding

modification of conviction from Section 302 IPC to Section 304

Part I IPC and the same is as follows­

“6. We have gone through the entire evidence of PW

24 and PW 25. The evidence of PW 24 is to the effect

that he saw the accused and the deceased were quar­

relling and he went to the house and informed PW 25.

… But the question is whether he could go to the

extent of causing the death. No doubt in a situa ­

tion like this it cannot be expected that the ac ­

cused has to modulate his right of self­defence.

But when he went to his house and brought a

knife and caused the death it cannot be said that

he did not exceed the right of private defence. We

cannot  give  the  benefit   to  the   appellant  under

Section 100 IPC and the act committed by him

only attracts exception to Section 300 IPC. There­

fore the offence committed by him could be one

under Section 304 Part I IPC.”       

  (emphasis supplied)

16.  Similar view was taken by this Court in  Pathubha

Govindji Rathod v. State of Gujarat,

7

 wherein it was ruled that

the accused exceeded his right to private defence. Thus, appeal

was partly allowed, conviction under Section 302 was set aside

6 1995 SCC (Cri) 158.

7 (2015) 4 SCC 363 at Para 15, 17­18.

10

and the accused was convicted under Section 304 Part I of the

IPC. 

17.  Thus, taking into consideration all the material facts,

discussions   and   observations   made   hereinabove,   we   deem   it

proper   to  set   aside   the   conviction   under   Section  302   of   IPC

passed by the High Court and convert the same to Section 304

Part­I of the IPC. 

18.  Herein, it is brought to our notice that the appellant

has undergone 10 years of actual imprisonment which amounts

to 18 years of imprisonment as per the concerned State Jail

Manual. As the maximum sentence prescribed for the offence

committed under Section 304 Part­I, IPC is 10 years and the

appellant is stated to have already undergone 10 years of actual

imprisonment, it is directed that he be released forthwith, if not

required in any other case.

19.  Thus, the appeal stands disposed of, accordingly.

.........................J.      

(N.V.RAMANA)

.........................J.

 (MOHAN M.SHANTANAGOUDAR)

NEW DELHI,

OCTOBER 31, 2018.

11

12