RICHHPAL SINGH MEENA Vs. GHASI ALIAS GHISA
LAWS(SC)-2014-7-112
SUPREME COURT OF INDIA
Decided on
July 04,2014
Richhpal Singh Meena
Appellant
VERSUS
GHASI
Respondents
Referred Judgements :-
RATTAN SINGH V. STATE OF PUNJAB [REFERRED TO]WILLIAM JACK PIKE V. THE INDIAN HOTELS CO. LTD. [REFERRED TO]
RAJWANT SINGH KALARIMADATHIL UNNI VS. STATE OF KERALA [REFERRED TO]
STATE OF PUNJAB VS. SURJAN SINGH [REFERRED TO]
NINAJI RAOJI BOUDHA VS. STATE OF MAHARASHTRA [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
RADHEY SHYAM VS. STATE OF UTTAR PRADESH [REFERRED TO]
ABDUL WAHEED KHAN ALIAS WAHEED VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SARDUL SINGH VS. STATE OF HARYANA [REFERRED TO]
THANGAIYA VS. STATE OF TAMIL NADU [REFERRED TO]
RAJ PAL VS. STATE OF HARYANA [REFERRED TO]
NARESH GIRI VS. STATE OF M P [REFERRED TO]
SHAIKH KARIMULLAH VS. STATE OF A P [REFERRED TO]
STATE OF PUNJAB VS. BALWINDER SINGH [REFERRED TO]
ALISTER ANTHONY PAREIRA VS. STATE OF MAHARASHTRA [REFERRED TO]
Cited Judgements :-
GULAB VS. STATE OF UTTAR PRADESH [LAWS(SC)-2021-12-31] [REFERRED TO]THE STATE OF GUJARAT VS. BHOPABHAI DAJABHAI KOLI PATEL [LAWS(GJH)-2015-4-195] [REFERRED TO]
RICKY KATARIA VS. STATE GOVT OF NCT [LAWS(DLH)-2019-3-321] [REFERRED TO]
SALIM VS. STATE OF U.P. [LAWS(ALL)-2022-9-99] [REFERRED TO]
PASHUPATI NATH JHA VS. THE STATE OF BIHAR [LAWS(PAT)-2014-12-28] [REFERRED TO]
RAGHUBIR VS. STATE OF UP [LAWS(ALL)-2015-2-90] [REFERRED TO]
RAM MANOHAR VS. STATE OF U P [LAWS(ALL)-2019-2-26] [REFERRED TO]
SHIV BAHADUR RAM VS. STATE OF U P [LAWS(ALL)-2019-7-51] [REFERRED TO]
RAVI @ GALYA RAMCHANDRA WANKHEDE VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2017-1-185] [REFERRED TO]
PUTUL KUMAR VS. STATE GOVT OF NCT OF DELHI [LAWS(DLH)-2016-7-166] [REFERRED TO]
DHANPAL VS. STATE NCT OF DELHI [LAWS(SC)-2020-4-41] [REFERRED TO]
JASWINDER SINGH (DEAD) VS. NAVJOT SINGH SIDHU [LAWS(SC)-2022-5-78] [REFERRED TO]
KARE DEEN VS. STATE [LAWS(ALL)-2022-8-92] [REFERRED TO]
AJAI KUMAR CHAUHAN VS. STATE OF U P [LAWS(ALL)-2018-5-72] [REFERRED TO]
MANOJ ALIAS BILLU VS. STATE OF UTTARAKHAND [LAWS(UTN)-2019-11-140] [REFERRED TO]
SUKHBIR KATARIA VS. STATE GOVT. OF NCT OF DELHI [LAWS(DLH)-2019-3-346] [REFERRED TO]
JUDGEMENT
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(1.)The question agitating us relates to the circumstances (if any) under which a conviction for murder Under Section 300/302 of the Indian Penal Code, 1860 (Indian Penal Code) could be altered into a conviction Under Section 322/325 of the Indian Penal Code (voluntarily causing grievous hurt) or Under Section 326 of the Indian Penal Code (voluntarily causing grievous hurt by dangerous weapons or means), ignoring or overlooking the intermediate possibility of a conviction Under Section 304 of the Indian Penal Code.
(2.)The question has arisen since in this appeal, despite a death having resulted in an incident involving the Respondents, their conviction for murder by the High Court has been altered to a conviction for voluntarily causing grievous hurt, ignoring or overlooking a homicide.
The facts
(3.)On 14th December, 1996 the Appellant (Richhpal Singh Meena) and a few others were sitting beside a well near the agricultural fields. Richhpal's father Sunderlal Meena (deceased) had gone to inspect the fields. While he was there, Sunderlal met Kailash, Ghasi, Lala and their respective wives and their mother. Soon thereafter, there was a hot exchange of words between them regarding damage to the embankment in the agricultural fields.
(2.)The question has arisen since in this appeal, despite a death having resulted in an incident involving the Respondents, their conviction for murder by the High Court has been altered to a conviction for voluntarily causing grievous hurt, ignoring or overlooking a homicide.
The facts
(3.)On 14th December, 1996 the Appellant (Richhpal Singh Meena) and a few others were sitting beside a well near the agricultural fields. Richhpal's father Sunderlal Meena (deceased) had gone to inspect the fields. While he was there, Sunderlal met Kailash, Ghasi, Lala and their respective wives and their mother. Soon thereafter, there was a hot exchange of words between them regarding damage to the embankment in the agricultural fields.
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