BULLU DAS Vs. STATE OF BIHAR
LAWS(SC)-1998-11-7
SUPREME COURT OF INDIA
Decided on
November 03,1998
Bullu Das
Appellant
VERSUS
STATE OF BIHAR
Respondents
Referred Judgements :-
MACHHI SINGH AND ORS. V. STATE OF PUNJAB [REFERRED TO]Cited Judgements :-
DESAMSETTISIVA MADHU KALYAN VS. STATE [LAWS(APH)-2022-7-26] [REFERRED TO]MATAPARTHI CHANDRA SEKHAR VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-8-119] [REFERRED TO]
MOHAN INGH PANWAR VS. STATE OF UTTARANCHAL [LAWS(UTN)-2006-12-2] [RELIED ON]
DANGETI ESWARA RAO VS. STATE [LAWS(APH)-2022-8-113] [REFERRED TO]
PRAKASH SUBBA VS. STATE OF SIKKIM [LAWS(SIK)-2017-3-2] [REFERRED TO]
ABDUL KALAM VS. STATE OF TRIPURA [LAWS(GAU)-2001-9-37] [REFERRED TO]
NURUL MIAH VS. STATE OF TRIPURA [LAWS(GAU)-2004-2-66] [REFERRED TO]
PATIBANDLA GOPALA SWAMY VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-8-78] [REFERRED TO]
STATE OF RAJASTHAN VS. MOHD. SALMAN S/O SHAKEEL AHMED [LAWS(RAJ)-2023-3-217] [REFERRED TO]
SATE OF MAHARASHTRA VS. RAJESH ALIAS AKASHSINGH [LAWS(BOM)-2010-10-58] [REFERRED TO]
RAM LAKHAN @ RAMJI S/O RAGHUVEER YADAV VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2019-1-134] [REFERRED TO]
STATE OF BIHAR VS. PRASHANT KUMAR MEHTA [LAWS(PAT)-2021-4-15] [REFERRED TO]
DESAMSETTI SIVA MADHU KALYAN VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-7-92] [REFERRED TO]
PATI SRINIVAS RAO VS. STATE [LAWS(APH)-2022-7-107] [REFERRED TO]
MELAM BINDU VS. STATE OF A.P. [LAWS(APH)-2022-9-94] [REFERRED TO]
INDRA DALAL VS. STATE OF HARYANA [LAWS(SC)-2015-5-73] [REFERRED TO]
NEERUGATTI PRADEEP VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-9-17] [REFERRED TO]
STATE OF BIHAR VS. BALWANT SINGH SON OF BITAN SINGH [LAWS(PAT)-2021-7-115] [REFERRED TO]
SK. AKTHAR ROSHAN VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-7-65] [REFERRED TO]
CHEEMAPARTHI SALMA VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-8-114] [REFERRED TO]
BURRE VIGNESWARA RAO VS. STATE OF ANDHRA PRADESH [LAWS(APH)-2022-9-65] [REFERRED TO]
GUVVALA SATYA TIRUPATHI RAO VS. STATE OF A.P. [LAWS(APH)-2022-9-97] [REFERRED TO]
SELVAKUMAR VS. STATE REP BY ADSP OF POLICE STATION [LAWS(MAD)-2018-7-369] [REFERRED TO]
STATE OF RAJASTHAN VS. MOHD. SARVAR AZMI [LAWS(RAJ)-2023-3-216] [REFERRED TO]
STATE OF RAJASTHAN VS. SAIFUR @ SAIFUR REHMAN ANSARI S/O ABDUL REHMAN ANSARI [LAWS(RAJ)-2023-3-215] [REFERRED TO]
JUDGEMENT
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(1.)The appellant was convicted by the trial court for the offence punishable under Section 302 Indian Penal Code and sentenced to death. The High court confirmed the conviction and also the death sentence. Co-accused, Doran Dass was convicted under Section 302 read with Section 120-B Indian Penal Code and sentenced to suffer imprisonment for life. His conviction and sentence were also confirmed by the High court. Both the accused then filed special leave petitions in this court for obtaining leave to appeal against the judgment and order passed by the High court. The special leave petition filed by Doran Dass was dismissed. Leave was granted to the appellant on the question of sentence only. Therefore, the only point that we are required to consider in this appeal is whether the sentence of death imposed upon the appellant is proper.
(2.)For awarding the death sentence, the trial court gave the following reasons:
(1 That the appellant committed murder of Kusum Devi at the instance of Doran Dass and on payment of Rs 10,000. 00,
(2 That the appellant is a professional killer, and
(3 That the appellant is such a daredevil that he committed the murder of Kusum Devi in broad daylight on a public street.
(3.)It was of the view that such a professional killer does not deserve to remain in the world.
(2.)For awarding the death sentence, the trial court gave the following reasons:
(1 That the appellant committed murder of Kusum Devi at the instance of Doran Dass and on payment of Rs 10,000. 00,
(2 That the appellant is a professional killer, and
(3 That the appellant is such a daredevil that he committed the murder of Kusum Devi in broad daylight on a public street.
(3.)It was of the view that such a professional killer does not deserve to remain in the world.
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