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Explained| To constitute a charge under Section 397 IPC, is it necessary to prove that the offender has put the weapon/firearm to “use”? 

Supreme Court: The 3-judge bench of NV Ramana, CJI and AS Bopanna* and Hima Kohli, JJ has elaborated on the question as to whether to be charged under Section 397 IPC, it is necessary to prove that the offender has put the weapon to “use”.

The law laid down by the Bench can be summarized as follows:

Important Rulings

Shri Phool Kumar v. Delhi Administration(1975) 1 SCC 797

“The term ‘offender’ in that section, as rightly held by several High Courts, is confined to the offender who uses any deadly weapon. The use of a deadly weapon by one offender at the time of   committing robbery cannot attract Section 397 for the imposition of the minimum punishment on another offender who had not used any deadly weapon.”

Dilawar Singh v. State of Delhi(2007) 12 SCC 641

““Offender” refers to only culprit who actually used deadly weapon. When only one has used the deadly weapon, others cannot be awarded the minimum punishment. It only envisages the individual liability and not any constructive liability. Section 397 IPC is attracted only against the particular accused who uses the deadly weapon or does any of the acts mentioned in the provision. But the other accused are not vicariously liable under that section for acts of the co-accused.”

Ganesan v. State, 2021 SCC OnLine SC 1023

“… the term ‘offender’ under Section 397 IPC is confined to the ‘offender’ who uses any deadly weapon and use of deadly weapon by one offender at the time of committing robbery cannot attract Section   397 IPC for the imposition of minimum punishment on another offender who has not used any deadly weapon. Even there is distinction and difference between Section 397 and Section 398 IPC. The word used in Section 397 IPC is ‘uses’ any deadly weapon and the word used in Section 398 IPC is ‘offender is armed with any deadly weapon’. Therefore, for the purpose of attracting Section 397 IPC the ‘offender’ who ‘uses’ any deadly weapon Section 397 IPC shall be attracted.”

[Ram Ratan v. State of Madhya Pradesh, 2021 SCC OnLine SC 1279, decided on 17.12.2021]

Counsels

For Appellant: Advocate Shishir Kumar Saxena

For respondent: Advocate Sunny Choudhary

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