Telangana High Court
Govindaram Kanakaiah, Siddipet Town., vs The State Of Telangana, Rep Pp., on 21 November, 2024
1
IN THE HIGH COURT FOR THE STATE OF TELANGANA,
HYDERABAD
***
Criminal Appeal No.1315 of 2016
Between:
Govindaram Kanakaiah, S/o Narsaiah
Appellant/Accused
Versus
The State of Telangana
Respondent/Complainant
JUDGMENT PRONOUNCED ON : 21.11.2024
THE HON'BLE SRI JUSTICE K. SURENDER
AND
THE HON'BLE SRI JUSTICE J. ANIL KUMAR
1. Whether Reporters of Local newspapers
may be allowed to see the Judgments? : Yes/No
2. Whether the copies of judgment may be
Marked to Law Reporters/Journals? : Yes/No
3. Whether His Lordship wishes to
see the fair copy of the Judgment? : Yes/No
_____________________
K. SURENDER, J
_____________________
J. ANIL KUMAR, J
2
* THE HON'BLE SRI JUSTICE K. SURENDER
AND
THE HON'BLE SRI JUSTICE J. ANIL KUMAR
+ Criminal Appeal No.1315 of 2016
% 21.11.2024
Between:
#Govindaram Kanakaiah, S/o Narsaiah
Appellant/Accused
Versus
#The State of Telangana
Respondent/Complainant
^Counsel for the appellant/ : Sri. M. Venkat Reddy Kodumury
accused (legal aid counsel)
^Counsel for the respondent/: Sri. Arun Kumar Doddla
complainant Additional Public Prosecutor for
respondent-State
< Gist:
> Head Note:
? Cases referred: NIL
3
THE HONOURABLE SRI JUSTICE K.SURENDER
AND
THE HONOURABLE SHRI JUSTICE J.ANIL KUMAR
CRIMINAL APPEAL No.1315 OF 2016
JUDGMENT:
(per Hon'ble Sri Justice K.Surender)
The appellant was tried for the offence under Section
302 of IPC for committing murder of his wife. However, since
the learned Sessions Judge found that the offence falls within
Section 304-II of IPC, he has sentenced the appellant to
undergo 10 years imprisonment for the said offence. Further,
the appellant was also convicted for the offence under Section
3(2)(v) of Scheduled Castes and Scheduled Tribes (Prevention
of Atrocities) Act, 1989 (for short 'the Act') and sentenced to
undergo life imprisonment.
2. Heard learned legal aid counsel for the appellant and
learned Additional Public Prosecutor appearing on behalf of
respondent-State.
3. The facts of the case are that the appellant has poured
kerosene on the deceased, who is his wife, belonging to SC
community, on 07.08.2015, in the evening, when she refused
to prepare Upma. She was set on fire and then taken to
hospital. Initially, the case was registered under Section 307
of IPC. Thereafter, she died on the next day i.e., on
08.08.2015. Accordingly, Section of law was altered to 302 of
IPC.
4. Having gone through the record, we do not find any
reasons to interfere with the finding of the learned Sessions
Judge, in convicting the appellant for the offence under
Section 304-II of IPC. The prosecution also did not prefer any
appeal against the acquittal of the appellant under
Section 302 of IPC.
5. Imprisonment for life was inflicted on the basis of
Section 3(2)(v) of the Act, which reads as under:
3. Punishments for offences of atrocities ---
(2) Whoever, not being a member of a Scheduled
Caste or a Scheduled Tribe ---
(v) commits any offence under the Indian Penal
Code (45 of 1860) punishable with imprisonment for
a term of ten years of more against a person or
property [knowing that such person is a member of a
Scheduled Caste or Scheduled Tribe or such
property belongs to such member], shall be
punishable with imprisonment for life and with fine.
6. The provision enables the Court to punish the person
with imprisonment for life, when he commits any offence
punishable under IPC with imprisonment for a term of 10
years or more, against the person or property, knowing that
such person belongs to SC or ST caste.
7. The words used in the provision "punishable with the
imprisonment for a term of 10 years or more" would imply
that any offence committed and punishable under IPC,
should be punishable with minimum of 10 years or more, it
does not imply that offence which is punishable up to 10
years, would fall under the said provision of 3(2)(v) of the Act.
8. Section 304-II of IPC is punishable up to 10 years or
fine. Unless any offence under IPC is punishable upto a
minimum sentence of 10 years or above, the provision under
Section 3(2)(v) of the Act, cannot be invoked.
9. Learned Sessions Judge had committed an error in
concluding that appellant could be punished under Section
3(2)(v) of the Act, when he had recorded sentence of
imprisonment of maximum 10 years under Section 304-II of
IPC.
10. For the aforesaid reasons, the finding of the learned
Sessions Judge is erroneous and accordingly, the sentence of
life imprisonment imposed against the accused for the offence
under Section 3(2)(v) of the Act, is hereby set aside. Insofar as
the punishment under Section 304-II is confirmed. Since it is
brought to the notice of this Court that the appellant has
already served the sentence, the bail bonds against him shall
stand cancelled.
11. Accordingly, Criminal Appeal is partly allowed.
_________________
K.SURENDER, J
___________________
J. ANIL KUMAR, J
Date: 21.11.2024
mnv/plp
