AIR 2011 SUPREME COURT 3114 ::2011 AIR SCW 4732 ::2012 Cri LJ (NOC) 117 ::AIR 2011 SC (Criminal) 1955 ::2011 (6) All LJ 72 ::2011 (6) ALJ 72 ::2011 (6) All LJ 301 ::2012 (1) AIR Jhar R 691 ::(2011) 4 DLT(CRL) 460 ::(2011) 4 CurCriR 203 ::(2011) 3 AllCriR 3059 ::(2011) 3 AllCriR 3044 ::2011 (8) SCC 300 ::2011 (3) SCC(Cri) 498 ::(2011) 4 Mad LJ(Cri) 1066 ::2011 (4) RecCriR 389 ::(2011) 8 Scale 272 ::(2012) 1 ALD(CRL) 246 ::(2011) 8 ADJ 53 (ALL) ::2011 CalCriLR 3 395 ::(2011) 4 ChandCriC 31 ::(2011) 4 Ker LT 69 ::(2011) 4 KCCR 474 ::2011 (4) RajLW 2868 ::2011 (50) OCR 145 ::(2011) 3 UC 1685 ::(2011) 75 AllCriC 232 ::(2011) 106 AllIndCas 250 (SC) ::2011 (106) AllIndCas 250 ::2012 AllMR(CRI) 1303

Supreme Court Of India

(From : Allahabad)*

Hon'ble Judge(s): B. S. Chauhan, Swatanter Kumar , JJ

(A) Penal Code (45 of 1860) , S.396, S.300, S.302— 'Dacoity with murder' - And culpable homicide amounting to murder - Offence u/Ss. 396 and 300 - Distinction between - Intention of causing death is primary distinguishing feature between two offences - Under S. 302 court cannot award sentence lesser than life imprisonment - While under S. 396 discretion vests in court to award sentence of 10 years with fine or life imprisonment or death. (Para 8 9 10) (B) Penal Code (45 of 1860) , S.396, S.302— 'Dacoity with murder' - And 'culpable homicide amounting to murder' - Ingredients of offence u/Ss. 396 and 302 are different - Difference stated. The ingredients of both offences u/S. 396 and S. 302 to some extent are different inasmuch as to complete an offence of 'dacoity' under Section 396, IPC, five or more persons must conjointly commit the robbery while under Section 302 of the IPC even one person by himself can commit the offence of murder. But, to attract the provisions of S. 396, the offence of 'dacoity' must be coupled with murder. In other words, the ingredients of S. 302 become an integral part of the offences punishable under Section 396 of the IPC. Resultantly, the distinction with regard to the number o....