Ram Singh vs State of Madhya Pradesh

Leave granted.

We had issued noticed on the quantum of sentence only on the 21st of April, 2011 in this matter where a sentence of five years' rigorous imprisonment and a fine has been awarded u/s 307 of the Indian Penal Code.

Ms. Vibha Datta Makhija has put in appearance on behalf of the State of Madhya Pradesh.

The injuries that had been caused by the Appellant are given herein below:

(i) incised wound 1/2" X 1/4" on right side below abdomen (illiac cosa)

(ii) incised wound 3/4" X 1/4" muscle deep on right middle palm.

(iii) incised wound 1" X 1/2" muscle deep on right hand above 3" on wrist,

(iv) incised wound 1.5" X 1/4" on left hand thumb and middle in index finger.

We see that injury No. 1 is the only injury which could invite the applicability of Section 307 of the Indian Penal Code. This too is an injury of very small dimension. The other injuries are on the hand and are simple in nature. The incident happened in the year 1993 and 18 years have elapsed since then. We, therefore, feel that the sentence of five years awarded to the Appellant is somewhat excessive. We, partly allow this appeal and reduce the sentence on the Appellant from five to two years rigorous imprisonment, the other parts of the sentence being maintained as it is.