Nattan vs State of Tamil Nadu

R.S. Sarkaria, J.—The only question that falls to be determined in this appeal by special leave directed against the judgment of the High Court of Madras, is whether the extreme penalty of death was rightly awarded in the case of the appellant.

Miss Lily Thomas, appearing as amicus curiae for the appellant, has pointed out these circumstances which according to her can be taken, in mitigation of the capital sentence.

That appellant had received no less than nine injuries including two incised injuries on the head. In his statement u/s 342, Cr. P.C. he stated that those injuries on the head were caused by PW. 9 with a big knife. He has ascribed his other injuries to some of the prosecution witnesses. Unfortunately, no explanation has been given of these injuries by the prosecution.

It was the prosecution case itself that when the appellant and his companions went for assault on the deceased at the house of PW 14, the appellant who was armed with a big sword had first hesitated for a moment to assault the deceased, but A-3 instigated him. Thereupon, he used his sword with both hands chopping off the right hand of the deceased above the wrist. But for this instigation, it is submitted, the appellant would not have committed this crime.

The appellant inflicted only one out of the seven injuries found oh the body of the deceased. This inquiry also, according to the medical officer who conducted the autopsy, caused death by bleeding.

The companions of the appellant to whom the other serious injuries found on the deceased were ascribed have either been acquitted or awarded the lesser sentence on conviction u/s 302/149, Penal Code. There was no justification for meeting out a harsher treatment to the appellant in the matter of sentence.

Mr. A.V. Rangam for the respondent State, does not dispute the existence of the circumstances, enumerated by Miss Thomas but points out that the sword which was used, was a formidable weapon and was wielded with both hands and great force in a very cruel manner.

We find force in the contentions of Miss Thomas. The circumstances high lighted by her, taken cumulatively, do indicate that the capital sentence was not called for. The award of the lesser penalty prescribed for the offence of murder would have been commensurate with the ends of justice.

We therefore, allow this appeal and while maintaining the conviction of the appellant for the murder of Thangadurai, commute his death sentence to that of imprisonment for life.