REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.1401 OF 2012 

SUBED ALI AND OTHERS ...APPELLANT(S)

VERSUS

THE STATE OF ASSAM      ...RESPONDENT(S)

JUDGMENT

NAVIN SINHA, J.

The conviction of the appellants under Section 302/34

of the Indian Penal Code (for short, “I.P.C.”) by the Sessions

Judge,  North  Lakhimpur,   has  been  affirmed   by  the   High

Court, sentencing them to life imprisonment along with fine

and a default stipulation. Thus, the present appeal by the

appellants.

2.The prosecution alleged that the two deceased, Abdul

Motin and Abdul Barek were assaulted on 05.08.2005 at

about 06.00 PM while they were returning from the market

1

on bicycles along with others.  Abdul Barek died on the spot.

Abdul   Motin   died   in   the   hospital   during   the   course   of

treatment the same night. Originally there were five named

accused persons.  Accused nos.3 and 5 have been acquitted

giving them the benefit of doubt. We are not informed of any

appeal preferred against their acquittals. 

3.Shri   Gaurav   Agrawal,   learned   counsel   for   the

appellants, submitted that if two of the accused have been

acquitted giving them the benefit of doubt on basis of the

same evidence, the conviction of the appellants is unjustified

and they too are entitled to acquittal on benefit of doubt.

There are several inconsistencies in the evidence of the eye

witnesses P.Ws. 5, 6, 7 and 9. The occurrence had taken

place   after   darkness   had   engulfed,   making   identification

doubtful relying on the cross examination of P.W.6. P.W.1

deposed that he had been informed by Babulal and Asgar Ali

that the appellants were the assailants. The prosecution has

not examined either of them. The eye witnesses have deposed

2

of assault upon the two deceased by appellants nos.2 and 3

only.  There is no allegation that appellant no.1 was armed in

any manner or that he also assaulted any one of the two

deceased.   Thus,   there   is   no   material   to   infer   common

intention with regard to appellant no.1.  Appellants nos.2 and

3 are therefore individually liable for their respective assault

upon   the   two   deceased. The   recoveries   attributed   to   the

appellants has been disbelieved.  It was lastly submitted that

no charge had been framed under Section 34 IPC. 

4.Learned counsel for the State submitted that the eye

witnesses P.Ws. 5, 6, 7 and 9 are consistent with regard to

the   participation   of   the   appellants   in   the   assault.     The

acquittal of the two co­accused on benefit of doubt can be of

no avail to the appellants in view of the nature of evidence

available with regard to them.  Common intention is clearly

established by the fact that the appellants were armed and

lay in wait for the two deceased who were accosted while

3

returning from the market and the assault followed leading to

the death of the two. 

5.We have considered the submissions on behalf of the

parties.   The two deceased were returning from the market

accompanied by P.Ws. 5, 6, 7 and 9.  They were intercepted

by the appellants after which the assault followed.   Abdul

Barek died on the spot.   The post mortem report of the

deceased was conducted by P.W.8, who found the following

injuries on his person:

“During post mortem examination, left leg of

the deceased was found amputated at 8 cm

above   left   ankle   joint.   The   wound   of   the

amputated part was incised looking of sizes

6cm. x 4cm. a clean bevelled sharp cut was

seen   in   the   both   bone   of   the   leg.   The

muscles,   major   blood   vessels   were   also

damaged through and through. The detached

part was also seen with the same injury. The

injury was ante mortem in nature. The other

organs were found healthy.”

4

6.Likewise, the post mortem of Abdul Motin was done by

P.W.10, who found the following injuries on his person:

“Rigor mortis present on 6

th

 upper and lower

limbs.     The   body   was   very   pale,   multiple

sharp cuts in 6

th

  lower limbs.   The left foot

was cut about 1st above the ankle joint and

separate   from   the   upper   leg   and   was   not

found   with   body   at   the   time   of   my   post

mortem examination.

1. Sharp cut in the lower limbs, left leg at

about   1”   above   the   ankle   joint   causing

complete detachment of left foot from left leg.

Both leg bones, skin, soft tissues and vessels

were   cut   through   causing   extensive   8

haemorrhages,   skin   margins.   All   wounds

were sharp and retracted. Muscles, ligaments

vessels were also retracted. 

2. Sharp cut right leg, about 2” in size at the

anterior part at the junction of upper and

middle thread. It was obliquely placed and

causing cut in the skin, cut and fracture of

right tibia and medial part of calf muscle and

vessels and caused bleeding. 

3.   Another   sharp   cut   in  middle   thread   of

right leg about 2” in size placed in anterior

5

medial   part,   outer   skin,   caused   cut   and

fracture   of   right   tibia,   causing   sufficient

haemorrhage. It is also cut the calf muscles. 

4. Sharp cut on the lateral side of the right

ankle causing sharp cut obliquely down. It

was also about 3

½” in size causing about

2/3

rd

  separation of ankle of the right foot.

The skin, lower end of fibula ligaments and

muscles   and   vessels   and   upper   part   of

calcaneus   bone   was   cut   through,   causing

anterior haemorrhage.

All the injuries were ante mortem in nature.

Other organs were found healthy.”

7.A G.D. Entry was made at the North Lakhimpur Police

Station at 09.00 PM on 05.08.2005 on oral information by

P.W.1 who was the Gaonburah, that some unknown persons

had assaulted the two deceased, one of whom died on the

spot, and the other had been taken to the hospital.  A formal

F.I.R was lodged on 06.08.2005 at 3:15 PM by the brother of

the deceased after the injured was also deceased, naming five

accused including the appellants. 

6

8.Charges were framed against the five accused under

Sections 147, 341 and 302 IPC.  The charge under Section

341   IPC   was   held   not   to   have   been   proved   against   the

accused.  The Sessions Judge acquitted accused nos. 3 and 5

based on the evidence of P.W.1 and P.W.5 giving them the

benefit   of   doubt   with   regard   to   their   presence   and

participation.  Since the number of accused persons now fell

below five, conviction of the appellants followed under Section

302/34 IPC.  The acquittal of the two co­accused in the facts

of the case, despite the deposition of the eye witnesses, can

be of no avail to the appellants in view of the consistent

nature   of   the   evidence   available   against   them.     Minor

inconsistencies and contradictions in the evidence of the eye

witnesses are considered inconsequential.  Their evidence on

all material aspects are consistent lending credibility to their

eye witness account. We find no infirmity in the conviction of

the appellants with the aid of Section 34.  In Karnail Singh

vs. State of Punjab, 1954 SCR 904, it was held as follows:­

7

“8. …But if the facts to be proved and the

evidence to be adduced with reference to the

charge under Section 149 would be the same

if the charge were under Section 34, then the

failure to charge the accused under Section

34 could not result in any prejudice and in

such cases the substitution of Section 34 for

Section 149 must be held  to be a  formal

matter…..” 

9.P.W. 1 is not an eye witness to the occurrence.  The fact

that both Babul Ali and Asgar Ali have not been examined by

the   prosecution   is   considered   irrelevant   in   view   of   the

evidence of the Investigating Officer P.W. 12 when confronted

by the prosecution, he denied that P.W.1 had ever made any

such statement to him during investigation.

10.P.W.   5   was   an   eye   witness   accompanying   the   two

deceased.  He deposed that there was sufficient light at the

time   of   occurrence   for   identification.     In   his   cross

examination he deposed that appellant no.1 stopped the two

deceased after which appellant no.2 assaulted Abdul Barek

on   the   leg   with   a   sharp   cutting   weapon.     The   second

deceased, Abdul Motin tried to flee after he was injured by

8

appellant no.3, but was chased by the accused and caught

near the house of Mamud Ali at which point of time the

witness ran away fearing for his own safety.  Later he learnt

that the two persons had been deceased. 

11.Similarly, P.W.6, 7 and 9 deposed that appellant no.1

stopped the   deceased,  appellant   no 2  assaulted  deceased

Abdul Barek with a ‘Dao’, who died on the spot.  Appellant

no.3 assaulted Abdul Motin and injured him.   The injured

tried to flee from the place of occurrence.  He was chased by

the accused persons and caught near the house of Mamud

Ali where he was brutally assaulted.  He was then dragged to

the spot where Abdul Barek was lying.   The injured was

taken   to   the   hospital   and   died   the   same   night.     The

deposition of P.W.6 in his cross examination with regard to

darkness affecting identification is inconsequential in view of

the  consistent   evidence  of  P.Ws.  5,  7  and  9  that   it  was

evening time after sunset but not dark, making identification

in the dusk possible.  In any event, it is apparent that the

9

parties were known to each other from before and therefore

identification in the dusk cannot be doubted. 

12.We therefore find no reason to doubt the presence and

assault on the two deceased by appellant nos.2 & 3 to grant

them acquittal on any benefit of doubt or parity with the

acquitted   accused,   merely   because   no   appeal   has   been

preferred.

13.That leaves for our consideration the submission of Shri

Agrawal that appellant no.1 is entitled to acquittal as he

cannot be said to have shared any common intention with

appellants nos.2 and 3 and who are liable for their individual

acts.  Common intention consists of several persons acting in

unison to achieve a common purpose, though their roles may

be different. The role may be active or passive is irrelevant,

once common intention is established.  There can hardly be

any direct evidence of common intention.  It is more a matter

of inference to be drawn from the facts and circumstances of

10

a case based on the cumulative assessment of the nature of

evidence available against the participants.   The foundation

for conviction on the basis of common intention is based on

the principle of vicarious responsibility by which a person is

held to be answerable for the acts of others with whom he

shared the common intention.   The presence of the mental

element   or   the   intention   to   commit   the   act   if   cogently

established   is   sufficient   for   conviction,   without   actual

participation in the assault.  It is therefore not necessary that

before   a   person   is   convicted   on   the   ground   of   common

intention, he must be actively involved in the physical activity

of assault.  If the nature of evidence displays a pre­arranged

plan and acting in concert pursuant to the plan, common

intention can be inferred.  A common intention to bring about

a particular result may also develop on the spot as between a

number   of   persons   deducible   from   the   facts   and

circumstances of a particular case.   The coming together of

the accused to the place of occurrence, some or all of whom

may be armed, the manner of assault, the active or passive

11

role played by the accused, are but only some of the materials

for drawing inferences.  

14. In Ramaswami Avyangar vs. State of T.N.,  (1976) 3 

SCC 779, in order to establish common intention it was 

observed as follows :­

“12….   The   acts   committed   by   different

confederates in the criminal action may be

different but all must in one way or the other

participate   and   engage   in   the   criminal

enterprise, for instance, one may only stand

guard to prevent any person coming to the

relief of the victim, or may otherwise facilitate

the execution of the common design. Such a

person also commits an “act” as much as his

coparticipants   actually   committing   the

planned   crime.   In   the   case   of   an   offence

involving   physical   violence,   however,   it   is

essential   for the   application of  Section 34

that the person who instigates or aids the

commission of the crime must be physically

present   at   the   actual   commission   of   the

crime   for   the   purpose   of   facilitating   or

promoting   the   offence,   the   commission   of

which   is   the   aim   of   the   joint   criminal

venture. Such presence of those who in one

way or the other facilitate the execution of

the common design, is itself tantamount to

actual participation in the ‘criminal act’. The

essence   of   Section   34   is   simultaneous

consensus   of   the   minds   of   persons

participating in the criminal action to bring

12

about a particular result. Such consensus

can be developed at the spot and thereby

intended by all of them….” 

15. In Nandu Rastogi vs. State of Bihar, (2002) 8 SCC 9,

with regard to the inference for common intention this Court

observed as follows :­

“17…. They came together, and while two of

them   stood   guard   and   prevented   the

prosecution   witnesses   from   intervening,

three of them took the deceased inside and

one of them shot him dead. Thereafter they

fled together. To attract Section 34 IPC it is

not necessary that each one of the accused

must assault the deceased. It is enough if it

is   shown   that   they   shared   a   common

intention   to   commit   the   offence   and   in

furtherance   thereof   each   one   played   his

assigned role by doing separate acts, similar

or diverse….” 

16. In Surender Chauhan vs. State of Madhya Pradesh ,

(2000) 4 SCC 110, it was noticed that absence of a positive

act of assault was not a necessary ingredient to establish

common intention observing :­  

“11. Under Section 34 a person must be

physically   present   at   the   actual

commission of the crime for the purpose of

facilitating or promoting the offence, the

13

commission of which is the aim of the joint

criminal venture. Such presence of those

who in one way or the other facilitate the

execution of the common design is itself

tantamount to actual participation in the

criminal act. The essence of Section 34 is

simultaneous consensus of the minds of

persons participating in the criminal action

to bring about a particular result. Such

consensus can be developed at the spot

and thereby intended by all of them….” 

17.A similar view was taken in Nand Kishore vs. State of

Madhya Pradesh, (2011) 12 SCC 120.

18.Coming to the facts of the present case, the appellant

no.1 lay in wait along with the other two appellants who were

armed.  Appellant no.1 stopped the two deceased who were

returning from the market.  The assault commenced after the

deceased had halted.   That there was some dispute with

regard   to   money   is   apparent   from   the   evidence   of   the

witnesses.   Abdul Barek died on the spot as a result of the

brutal assault.   Abdul Motin was injured in the first assault

upon him by appellant no.3, after which he tried to flee.

Appellant no 1 along with the other accused chased him,

14

caught hold of him near the house of Mamud Ali where he

was brutally assaulted.  Abdul Motin was then dragged by the

accused   persons   to   the   place   where   Abdul   Barek   lay

motionless.  To our mind no further evidence is required with

regard to existence of common intention in appellant no.1 to

commit the offence in question.  We, therefore, find no reason

to grant any benefit to appellant no.1 on the plea that there is

no   role   or   act   of   assault   attributed   to   him,   denying   the

existence of any common intention for that reason. 

19.Resultantly,   we   find   no   reason   to   interfere   with   the

conviction and sentence of the appellants.   The appeal is

dismissed.

…………...................J.

[R.F. NARIMAN]

…………...................J.

[NAVIN SINHA]

…………...................J.

[INDIRA BANERJEE]

NEW DELHI

SEPTEMBER 30, 2020.

15