Kerala High Court
Binu George vs State Of Kerala on 12 March, 2009
Bench: A.K.Basheer, P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
CRL.A.No. 672 of 2005()
1. BINU GEORGE, S/O.GEORGE,
... Petitioner
Vs
1. STATE OF KERALA, REPRESENTED BY THE
... Respondent
For Petitioner :SRI.B.RAMAN PILLAI
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice A.K.BASHEER
The Hon'ble MR. Justice P.BHAVADASAN
Dated :12/03/2009
O R D E R
A.K. BASHEER & P. BHAVADASAN, JJ.
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Crl. Appeal No. 672 of 2005
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Dated this the 12th day of March, 2009.
JUDGMENT
Bhavadasan, J, This case reveals the old story of a drunken brawl in a toddy shop followed by stabbing resulting in death.
2. The accused, namely, Binu George and deceased George were friends. They have monetary transactions between them. On the date of the incident, i.e., 27.1.2001 at about 8.15 p.m. they had a scuffle and quarrel in the toddy shop. They were chucked out of the toddy shop. Soon thereafter a few people heard a cry and P.W.1 and others rushed to the spot. P.W.1, who is closely related to the deceased found the deceased lying on the road with a bleeding injury on his chest. The accused was seen standing near with a blood stained knife in his hand. P.W.1 went to Vellathooval Police Station in the night itself and laid Ext.P1 First Information Statement. P.W.15, Station House Officer, who was then in the Station recorded Ext.P1 statement furnished by P.W.1 and on the basis of that statement registered Crime No.26 of 2001 for the offence punishable under Section 302 Indian Penal Code as per Ext.P20 FIR. P.W.15 arrested the accused in the Crl.Appeal. 672/2005. 2 same night itself and based on Ext.P17(a) confession statement said to have been given by the accused tried to recover the knife. He was unable to do so in the night. The next day at the behest of the accused M.O.1 knife was recovered. Inquest over the body of George was conducted and Ext.P14 report was prepared. The body was sent for postmortem. P.W.10, the Doctor, conducted the autopsy and furnished Ext.P15 report. In the meanwhile P.W.15 went to the place of occurrence and prepared Ext.P16 scene mahazar. M.O.4 and M.O.5 clothes said to have been worn by the accused at the time of the incident were recovered as per Ext.P18 mahazar. P.W.15 had got the scene plan prepared. The articles ceased during investigation were sent for chemical examination and Ext.P21 is the report. Investigation was then taken over by P.W.16, who recorded statements of witnesses. His successor in office, P.W.17 completed the investigation, verified the records and laid the charge sheet before the court.
3. Judicial First Class Magistrate, Adimali, before whom the final report was laid took cognizance of the offence. On finding that the case is one exclusively triable by Court of Sessions, the learned Magistrate committed the case to Sessions Court, Thodupuzha.
4. The Sessions Court, Thodupuzha on receipt of records and on the appearance of accused framed charge under Section 302 IPC. The Crl.Appeal. 672/2005. 3 accused pleaded not guilty and preferred to be tried. The trial court therefore examined P.Ws.1 to 17 and marked Exts.P1 to P21. M.Os. 1 to 4 were identified and marked. Since the court found that the accused could not be acquitted under Section 232 of Criminal Procedure Code after questioning him under Section 313 of the Criminal Procedure Code, the accused was asked to enter on defence, who chose to adduce no evidence. However, Exts.D1 and D2 were marked on his side.
5. On an appreciation of the evidence in the case, the trial court found the accused guilty. He was convicted for the offences punishable under Section 302 IPC and was sentenced to suffer imprisonment for life and to pay a fine of Rs.10,000/-, in default of payment of which to undergo simple imprisonment for six more months.
6. The said conviction and sentence is assailed in this appeal.
7. The question that arises for consideration is whether any interference is called for with the conviction and sentence passed by the court below.
8. The facts fall within a narrow compass. The prosecution case is that the accused owed money to the deceased and due to the previous enemity the accused had committed the questionable act. The court below chose to accept the case put forward by the prosecution. Crl.Appeal. 672/2005. 4
9. Learned counsel appearing for the appellant pointed out that the lower court has erred both on facts and in law. Learned counsel draw attention of this court to the fact that P.Ws. 2 to 6, the prosecution witnesses, during the course of evidence have turned hostile and their evidence is of no help. According to learned counsel admittedly P.W.1 had not seen the incident as such. Learned counsel pointed out that the court below had placed considerable reliance on the statements given by the witness under Section 161 of Cr.P.C. That is erroneous in law. According to the learned counsel the scrutiny of the evidence in the case will reveal that the incident has not occurred as alleged by the prosecution. There is clear evidence to show that even after the accused and the deceased had come out of the toddy shop there was quarrel and scuffle between them. This vital factor has been omitted to be noticed by the trial court. According to the learned counsel the possibility of some one else doing the objectionable act cannot be ruled out altogether. A reading of the evidence of P.W.8, wife of the deceased will show that the theory of enemity between the accused and the deceased is without basis and foundation. Learned counsel contended that by no stretch of imagination it could be said that the evidence available in the case would relate to the irresistable conclusion that it was the accused, who alone had committed the act.
Crl.Appeal. 672/2005. 5
10. As an alternative the learned counsel pointed out that even assuming that the prosecution has succeeded in establishing that the act was committed by the accused, it can be seen that, at worst, the offence can fall under Section 304 Part II of IPC. There was only a single stab injury and also that there was no premeditation on the part of the accused to commit the act.
11. Learned Public Prosecutor on the other hand pointed out that the court below has considered the evidence in detail and after analysing the same has come to the conclusion that the act has been established. Learned Public Prosecutor points out that the court below has rightly noticed that the case is based on circumstantial evidence and after considering the evidence has come to the conclusion that the circumstances proved by the prosecution pointed to an irresistable conclusion that it was the accused who had committed the act. May be there was only a single stab injury caused by the accused, but that by itself is no ground to bring down the offence from Section 302 to 304. According to the learned Public Prosecutor one cannot omit to notice that the injury was on the vital part of the body and had penetrated into heart. According to learned Public Prosecutor no grounds are made out to interfere with the judgment of the court below.
Crl.Appeal. 672/2005. 6
12. Evidently the case is built on circumstantial evidence. There was no direct evidence regarding the incident. P.W.1, the author of first information, admittedly had come after the incident had occurred. He had found the deceased lying in a pool of blood with the accused standing nearby with a knife in his hand.
13. It is well settled that while appreciating circumstantial evidence the courts have been cautioned that the court must adopt a very cautious approach and should record the conviction only if all the links in the chain are complete, pointing to the accused and every hypothesis of innocence is capable of being negatived on evidence. Great care must be taken in evaluating the circumstantial evidence and if the evidence relied on reasonably capable of two inferences, one in favour of the accused must be accepted. The circumstances relied on must have been fully established and must be consistent only with the hypothesis of guilt. But, that is not to say that the prosecution has to meet any hypothesis put forward by the prosecution and has to answer them however far fetched and fanciful it might be, nor does it mean that the prosecution evidence must be rejected on the slightest doubt because law permits rejection, if the doubt is reasonable and not otherwise. It is not every lingering or fanciful doubt that can be Crl.Appeal. 672/2005. 7 regarded as a reasonable doubt. A doubt to be reasonable must be such that a reasonable person would entertain. Doubt of fleeting nature approximating to vague hunches cannot pass muster as reasonable doubt. Usually three tests are applied in such cases. They are, (1) The circumstances from which the inference of guilt is sought to be drawn, must be cogently and fully established.
(2) Those circumstances should be of definite tendency unerringly pointing towards the guilt of the accused.
(3) The circumstances taken cumulatively should form a chain so complete that there is no escape from the conclusion that within all human probability the crime was committed by the accused and no one else.
14. Learned counsel referred to various other decisions including the decision reported in Chattar Singh v. State of Haryana (AIR 2009 SC 378), wherein after referring to various decisions it was held as follows:
"A reference may be made to a later decision in Sharad Birdhichand Sarda v. State of Maharashtra (AIR 1984 SC 1622). Therein, while dealing with circumstantial evidence, it has been held that onus was on the prosecution to prove that the chain is complete and the infirmity of lacuna in prosecution cannot be cured by false defence or plea. The conditions precedent in the words of this Court, before conviction could be Crl.Appeal. 672/2005. 8 based on circumstantial evidence, must be fully established.
They are :
(1) the circumstances from which the conclusion of guilt is to be drawn should be fully established. The circumstances concerned 'must' or 'should' and not 'may be' established.
(2) the facts so established should be consistent only with the hypothesis of the guilt of the accused, that is to say, they should not be explainable or any other hypothesis except that the accused is guilty;
(3) the circumstances should be of a conclusive nature and tendency;
(4) they should exclude every possible hypothesis except the one to be proved; and (5) there must be a chain of evidence so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must show that in all human probability the act must have been done by the accused."
15. As already noticed, P.W.1 who furnished the first information statement has not seen the incident. He is closely related to the deceased. According to him, he runs a STD booth in the area. He was in the STD booth on the relevant date and at the relevant time. According to him, at about 8 p.m. from about 100 meters he heard a cry ".............................". He ran to that place. The sound came from near the Crl.Appeal. 672/2005. 9 shop of Kanthari Kochettan. He found a crowd of people there. He found the accused standing near with a blood stained knife. He found the deceased lying on the ground with bleeding injury on the left side of his chest. He would say that he along with P.W.2 removed the deceased to the hospital. On the way to the hospital the deceased breathed his last. On reaching the hospital, namely, Morning Star Hospital, doctor pronounced him dead. According to him, the accused owed money to the deceased. He says that he happened to hear in that regard, there was a quarrel between the accused and the deceased on the date of the incident in the toddy shop.
16. Even though P.Ws. 2 to P.W.6 were examined, they betrayed the prosecution. All of them turned hostile to the prosecution and refused to support the prosecution case.
17. It was therefore contended by the learned counsel for the appellant that the evidences of those witnesses are of no use.
18. It is difficult to accept the above proposition. Even assuming that the witnesses are turned hostile, if there are statements made by them which supports the prosecution, those can be relied on by the prosecution for proving the incident. It is well settled that the principle of 'falsus in uno falsus in omnibus' is not applicable in India. In the decision reported in Triloki Nath v. State of U.P. (AIR 2006 SC 321) it was held as Crl.Appeal. 672/2005. 10 follows:
" 'Falsus in uno, Falsus in omnibus' is not a run of evidence in criminal trial and it is the duty of the court to disengage the truth from falsehood, to sift the grain from the chaff."
19. P.W.3, driver by profession, denied having seen the incident. According to him, when he was standing in the jeep stand he heard a sound from near the toddy shop. According to him, when he reached there, he saw the deceased lying on the ground with a bleeding injury. He would say that P.W.2 was present at the relevant time. He however denied having seen the accused in the place of occurrence. He would say that he had queried as to what had happened, he heard someone saying that the accused had stabbed him. He brought a vehicle and the deceased was carried to the hospital. He disowned a few statements given to the police during investigation.
20. P.W.4 would say that on the date of the incident there was a quarrel between the deceased and the accused in the toddy shop. The time was at about 8 p.m. He says that he separated them. George left the place and soon thereafter the accused followed him. A little later, while he went out of the toddy shop he found the deceased lying on the ground and the Crl.Appeal. 672/2005. 11 accused standing nearby. He also disowned several statements given by him to the police.
21. Evidence of P.W.6 shows that he had not seen the incident. However, he would say that on the date of the incident at about 7.45 the deceased had come to the toddy shop. At that time the accused was not there. A short while thereafter the accused too came to the toddy shop. He would say that there was a scuffle and push and pull between the deceased and the accused. They were separated. Thereafter deceased George left the place followed by the accused. He denied having seen the rest of the acts.
22. As already noticed, there is no direct evidence regarding the incident. The evidence of P.W.7 also shows that while he was returning home, he had occasion to see a crowd near the shop run by Kanthari Kochettan and the inquisitiveness took him to the spot. He found the deceased, who, according to him, is closely related to him, lying on the ground with the bleeding injury on his chest. He would say that he had occasion to see the accused standing on the road with a knife. The knife had blood on it.
23. Even though most of the witnesses turned hostile, certain incriminating statements are available from their evidence. Of course, none Crl.Appeal. 672/2005. 12 of them, including P.W.1, claim to have seen the incident. But evidence of P.Ws. 2 to 7 clearly indicate that there was a quarrel and scuffle between the deceased and the accused in the toddy shop. It is true that the reason for the same is not veryclear from the evidence. The evidence also discloses that the accused owed money to the deceased. The evidence already referred to indicate that when there was a scuffle between the accused and the deceased, they were separated and sent out of the toddy shop. The evidence also discloses that initially the deceased left the shop followed by the accused. On a perusal of the evidence, it can be seen that it was soon thereafter the cry was heard and people had gathered at the spot. The evidence referred to would clearly show that when people gathered at the place , they saw the deceased lying on the ground with a bleeding injury on the left side of his chest. Some of the witnesses have spoken to the fact that they had occasion to see the accused standing with the blood stained knife nearby. The following facts therefore has been clearly established.
i) There was a quarrel between the deceased and the accused in the toddy shop.
ii) They were separated by the employee in the toddy shop.
iii). Goerge left the place first.
iv). He was followed by the accused.
Crl.Appeal. 672/2005. 13
v). It was soon thereafter that the incident had occurred.
vi). A few people gathered at the spot.
vii). The evidence of prosecution witnesses show that when they reach the place they found the deceased lying on the ground with a bleeding injury on the left side of his chest.
viii). Some of the witnesses had stated that they had occasion to see the accused standing nearby with a knife, which had blood stains on it.
24. On going through the evidence, it could be seen that the last seen theory is applicable to this case. The said theory needs no elucidation. In the decision reported in Chattar Singh v. State of Haryana (AIR 2009 SC 378) it was held as follows:
"So far as the last seen aspect is concerned it is necessary to take note of two decisions of this court. In State of U.P. v. Satish (2005(3) SCC 114) it was noted as follows:
"22. The last seen theory come into play where the time- gap between the point of time when the accused and the deceased were seen last alive and when the deceased is found dead is so small that possibility of any person other than the accused being the authority of the crime becomes impossible. It would be difficult in some cases to positively establish that the deceased was last seen with the accused when there is a long gap and possibility of other persons coming in between exists. Crl.Appeal. 672/2005. 14 In the absence of any other positive evidence to conclude that the accused and the deceased were last seen together, it would be hazardous to come to a conclusion of guilt in those cases. In this case there is positive evidence that the deceased and the accused were seen together by witnesses P.Ws.3 and 5, in addition to the evidence of P.W.2."
25. One contention needs to be referred to. Learned counsel appearing for the appellant submits that if as a matter of fact it was the accused, who had done the act, he would not have remained in the place.
26. It is virtually impossible to determine as to how a particular person may react in a particular circumstance. Different persons react differently and in different manner. It may be that in the circumstances already noticed there was no actual intention on the part of the accused to stab the deceased. But under the circumstances in which the incident had occurred had made him repentant. The fact remains that he was standing near the deceased and had a blood stained knife with him.
27. The next incriminating circumstance against the accused is the recovery of the knife, namely M.O.1. According to the prosecution, M.O.1 was recovered on the basis of Ext.P17(a) confession statement said to have been made by the accused while in custody.
Crl.Appeal. 672/2005. 15
28. The evidence in this regard consists of the testimony of P.W.15, the investigating officer. It is significant to notice that even though the confession statement marked as Ext.P17(a) does contain the authorship of concealment, the statement given by P.W.15 before court does not contain the same. However, that by itself may not be a ground to discard the evidence of P.W.15 regarding the recovery. It is clear from the evidence of the said witness that M.O.1 knife was recovered on the basis of the confession statement given by the accused and as led by him.
29. Even assuming that there is some infirmity in the evidence, at any rate the act of the accused is relevant under Section 8 of the Indian Evidence Act.
30. Ext.P21 is the Chemical examination report. That shows that M.O.1 knife had human blood stains on it.
31. Learned counsel for the appellant took objection to the act of the court below relying on statement by the accused under Section 161 Criminal Procedure Code. A perusal of the judgment does indicate that it is so. Statement given under Section 161 of the Criminal Procedure Code cannot be treated as evidence at all. (See 2007(3) KLT 892).
32. The above fact by itself is not sufficient to disregard the other incriminating items of evidence available on record. The Crl.Appeal. 672/2005. 16 circumstances, which lead to the conclusion that it was the accused, who alone had committed the act, have already been referred to. It is unnecessary to repeat them, except to say that the proved circumstances lead to the irresistible conclusion that it was the accused and the accused alone who had committed the objectionable act. The court below was justified in coming to the conclusion that the vital injury was indeed inflicted by the accused.
33. All that now remains to be considered is what is the offence committed by the accused. According to the learned counsel for the appellant, there was only a single stab injury caused by the accused and the evidence is clear that there is no premeditation or motive to kill the deceased. Learned counsel drew attention of this court to the evidence of P.W.8, who is none other than the wife of the deceased. According to her, her husband and the accused were on pleasant and good terms. Learned counsel for the appellant stressed the fact that on the basis of the evidence it can be seen that even after the accused and the deceased left the toddy shop the quarrel between them continued. None of the witnesses, according to learned counsel, had spoken that before the incident they had seen the accused carrying weapon with him. Learned counsel drew attention of this court to the statement given by the accused Crl.Appeal. 672/2005. 17 when questioned under Section 313 Cr.P.C.. According to the accused, it was George, who was carrying the weapon and in the scuffle he got injured. Learned counsel submits that even if the said contention cannot be accepted, it is very evident that the offence can at best come only under Section 304 Part II of IPC.
34. Learned Public Prosecutor contended that merely because a single stab injury alone had been inflicted by the accused, it does not lead to the conclusion that Section 302 IPC has no application. Learned Public Prosecutor pointed out that the injury was a deep and serious one and at any rate the accused cannot escape from falling under either clauses third or fourth of Section 300.
35. In the case on hand, there is nothing to show that there was previous enemity between the accused and the deceased. Evidence on record reveals that there was quarrel and scuffle inside the toddy shop. One of the employees in the toddy shop asked them to go out of the shop. George, the deceased, left the shop first followed by the accused. There is no proper evidence regarding as to what had happened thereafter. However, there is evidence on record to show that even after going out of the toddy shop there was quarrel and scuffle between them. As already noticed, there is no evidence to show that the accused was carrying a weapon.On the other Crl.Appeal. 672/2005. 18 hand the evidence of P.W.8, the wife of the deceased is clear to the effect that the relationship between the accused and the deceased was smooth and pleasant. Of course, she says about money due from the accused.
36. There is nothing to indicate that there was any premeditation on the part of the accused and had intention to cause injury to the deceased. True, the injury is on the vital part of the body. The question as to whether on infliction of a single injury, the offence under Section 302 will be attracted, has been considered in a number of decisions.
37. In the decision reported in S.B.Kolkar v. State of Karnataka (2004 AIR SCW 5736), the court held as follows:
"Even hour may be an exaggeration, yet, the quarrel did go on for considerable time. It is also relevant to refer to the evidence of P.W.12, who is a neighbouring land holder. P.W.12 stated that while he was in the fields he noticed P.W.1 with an injury on his left hand. He was informed by P.W.1 that the accused persons wee assaulting his brother. He further stated that P.W.1 was scared to go along with him to the spot. Then he alone went to the scene of occurrence and found to the appellant standing near the deceased-Hanamant who was on the ground with injuries. The appellant was asking him to get up and to smoke a beedi. The offer of beedi seems to be a mark of hospitality in these rural areas and perhaps the appellant, who is an illiterate, might be having a notion that smoking of beedi Crl.Appeal. 672/2005. 19 would energise or refresh the deceased. It only shows that the appellant did not reconcile himself to the situation that had happened. Instead of continuing his aggressive posture, he became repentant. Another circumstance which deserves notice is that only one blow with axe was dealt with and no other injury was inflicted on the deceased by the appellant. Having regard to the background in which the incident triggered off and the conduct of the appellant and in view of the very findings recorded by the High Court, we are of the view that the appellant cannot be imputed with the intention to cause the death of Hanamant.
The next line of inquiry should be whether the case falls under clause thirdly of Section 300 because it is under this clause the respondent-State endeavoured to bring the offence. Even if the intention to cause death is absent, if the appellant had the intention to cause the particular bodily injury and such bodily injury is objectively found to be sufficient in the ordinary course of nature to cause death, clause thirdly of Section 300 is attracted. The lucid exposition of law as to the scope and nuances of clause (3) of Section 300 by Vivian Bose J. speaking for the three Judge bench in the celebrated decision in Virsa Singh v. The State of Punjab, 1958 SCR 1495 relieves us from the need to say anything further on the subject. There was some debate on the question whether the appellant had the intention to cause the particular injury on the occipital region. It is, however, unnecessary to delve into this aspect further for Crl.Appeal. 672/2005. 20 the reason that we are satisfied that the 2nd part of clause (3) is not attracted in the instant case having regard to the nature of injuries and the medical evidence."
In the decision reported in Bavisetti Kameshwara Rao v. State of A.P. (AIR 2008 SC 1854), it was held as follows:
"It is seen that where in the murder case there is only a single injury, there is always a tendency to advance an argument that the offence would invariably be covered under Section 304 Part II IPC. The nature of offence where there is a single injury could not be decided merely on the basis of a single injury and thus in a mechanical fashion. The nature of the offence would certainly depend upon the other attendant circumstances which would help the court to find definitely about the intention on the part of the accused. Such attendant circumstances could be very many, they being (i) whether the act was pre-meditated; (ii) the nature of weapon used; (iii) the nature of assault on the accused. This is certainly not exhaustive list and every case has t necessarily depend upon the evidence available. As regards the user of screw driver, the learned counsel urged that it was only the accidental use at the spur of the moment and, therefore, there could be no intention to either cause death or cause such bodily injury as would be sufficient to cause death. Merely, because the screw driver was a usual tool used by the accused in his business, it could not be as if its user would be innocuous.
Crl.Appeal. 672/2005. 21
In State of Karnataka v. Vedanayagam ((1995) 1 SCC
326) this Court considered the usual argument of a single injury not being sufficient to invite a conviction under Section 302 IPC. In that case the injury was caused by a knife. The medical evidence supported the version of the prosecution that the injury was sufficient, in the ordinary course of nature to cause death. The High Court had convicted the accused for the offence under Section 304 Part II IPC relying on the fact that there is only a single injury. However, after the detailed discussion regarding the nature of injury, the part of the body chosen by the accused to inflict the same and other attendant circumstances and after discussing clause Thirdly of Section 300 IPC and further relying on the reported decision in Virsa Singh v. State of Punjab (AIR 1958 SC 465), the court set aside the acquittal under Section 302 IPC and convicted the accused for that offence. The court relied on the observation by Justice Bose in Virsa Singh's case to suggest that :
"With due respect to the learned Judge he has linked up the intent required with the seriousness of the injury, and that, as we have shown is not what the section requires. The two matters are quite separate and distinct, though the evidence about them may sometimes overlap."
The further observation in the above case were:
"The question is not whether the prisoner intended to inflict a serious injury or a trivial one but whether he intended to inflict the injury that is proved to be present, if he can show Crl.Appeal. 672/2005. 22 that he did not, or if the totality of the circumstances justify such an inference, then, of course the intent that the section requires is not proved. But if there is nothing beyond the injury and the fact that the appellant inflicted it, the only possible inference is that he intended to inflict it. Whether he knew of its seriousness, or intended serious consequences, is neither here nor there. The question so far as the intention is concerned, is not whether he intended to kill, or to inflict an injury of a particular degree of seriousness, but whether he intended to inflict the injury in question, and once the existence of the injury is proved the intention to cause it will be presumed unless the evidence or the circumstances warrant an opposite conclusion. But whether the intention is there or not is one of fact and not one of law. Whether the wound is serious or otherwise, and if serious, how serious, is a totally separate and distinct question and has nothing to do with the question whether the prisoner intended to inflict the injury in question.
It is true that in a given case the enquiry may be linked up with the seriousness of the injury. For example, if it can be proved, or if the totality of the circumstances justify an inference, that the prisoner only intended a superficial scratch and that by accident his victim stumbled and fell on the sword or spear that was used, then of course the offence is not murder. But that is not because the prisoner did not intend the injury that he intended to inflict to be as serious as it turned out to be but because he did not intend to inflict the injury in question at Crl.Appeal. 672/2005. 23 all. His intention is such a case would be to inflict a totally different injury. The difference is not one of law but one of fact.
Their Lordships then referred to the decision of this Court in Jagrup Singh v. State of Haryana ((1981) 3 SCC 616) where this court observed:
"There is no justification for the assertion that the giving of a solitary blow on a vital part of the body resulting the death must always necessarily reduce the offence to culpable homicide not amounting to murder punishable under Section 304 Part II of the Code. If a man deliberately strikes another on the head with a heavy log of wood or an iron rod or even a lathi so as to cause a fracture of the skull, he must, in the absence of any circumstances negativing the presumption, be deemed to have intended to cause the death of the victim or such bodily injury as is sufficient to cause death. The whole thing depends upon the intention to cause death, and the case may be covered by either clause 1stly or 3rdly. The nature of intention must be gathered from the kind of weapon used, the part of the body hit, the amount of force employed and the circumstances attendant upon the death.
Their Lordships also referred the case of Tolan v. State of T.N. ((1984) 2 SCC 133)."
38. It may also be useful to consider whether the act complained of in the present case would fall in 4th Exception to Section Crl.Appeal. 672/2005. 24
300. The issue has been considered in a number of decisions. In the decision reported in Gopal v. State of Maharashtra (AIR 2008 SC 216), it was held as follows:
"The Fourth Exception to Section 300 IPC covers acts done in a sudden fight. The said exception deals with a case of prosecution not covered by the first exception, after which its place would have been more appropriate. The exception is founded upon the same principle, for in both there is absence of premeditation. But, while in the case of Exception 1 there is total deprivation of self-control, in case of Exception 4, there is only that heat of passion which clouds men's sober reasons and urges them to deeds which they would not otherwise do. There is provocation in Exception 4 as in Exception 1; but the injury done is not the direct consequence of that provocation. If fact Exception 4 deals with cases in which notwithstanding that a blow may have been struck, or some provocation given in the origin of the dispute or in whatever way the quarrel may have originated, yet the subsequent conduct of both parties puts them in respect of guilt upon equal footing. A sudden fight implies mutual provocation and blows on each side. The homicide committed is then clearly not traceable to unilateral provocation, nor in such cases could the whole blame be placed on one side. For if it were so, the Exception more appropriately applicable would be Exception 1. There is no previous deliberation or determination to fight. A fight suddenly takes Crl.Appeal. 672/2005. 25 place, for which both parties are more or less to be blamed. It may be that one of them starts it, but if the other had not aggravated it by his own conduct it would not have taken the serious turn it did. There is then mutual provocation and aggravation, and it is difficult to apportion the share of blame which attaches to each fighter. The help of Exception 4 can be invoked if death is caused (a )without premeditation, (b) in a sudden fight; (c) without the offenders having taken undue advantage or acted in a cruel or unusual manner; and (d) the fight must have been with the person killed. To bring a case within Exception 4 all the ingredients mentioned in it must be found. It is to be noted that the fight occurring in Exception 4 to Section 300, IPC is not defined in the IPC. It takes two to make a fight. Heat of passion requires that there must be no time for the passions to cool down and in this case, the parties have worked themselves into a fury on account of the verbal altercation in the beginning. A fight is a combat between two or more persons whether with or without weapons. It is not possible to enunciate any general rule as to what shall be deemed to be a sudden quarrel. It is a question of fact and whether a quarrel is sudden or not must necessarily depend upon the proved facts of each case. For the application of Exception 4, it is not sufficient to show that there was a sudden quarrel and there was no premeditation. It must further be shown that the offender has not taken undue advantage or acted in cruel or unusual manner. The expression undue advantage is Crl.Appeal. 672/2005. 26 used in the provision means unfair advantage.
These aspects have been highlighted in Dhirajbhai Gorakhbhat Nayak v. State of Gujarat (2003 (5) Supreme 223). When the factual scenario is considered in the legal principles indicated above, the inevitable conclusion is that Exception 4 to Section 300 IPC has application to the facts of the case."
Similar view has been taken in the decisions reported in Shaikh Majid v. State of Maharashtra (AIR 2008 SC 1091) and Golla Yelugu Govindu v. State of A.P. (AIR 2008 SC 1842).
39. It has already been noticed that there was no premeditation or prearrangement or any motive on the part of the accused to do away with the deceased. As noticed earlier, there was a brawl in the toddy shop and even after the two had come out of the toddy shop the quarrel and the scuffle continued. As to what happened after both of them came out of the toddy shop there is no clear evidence. The accused in the statement under Section 313 Cr.P.C has taken the defence that it was the deceased who was carrying the weapon. Even assuming that the accused had a weapon with him, there is nothing to indicate that he had intended to kill the deceased. It is also evident from the fact that after the incident, he stood there with the weapon in his hand, which would indicate that he had been remorseful about his act. If as a matter of fact there was any premeditation or Crl.Appeal. 672/2005. 27 prearrangement to do away with the accused, it is unusual for the accused to wait till people arrived. True, one has to consider the the injury caused by the accused. As already noticed, it is no doubt true that the injury was on the vital part of the body and a deep one. It appears that the evidence on record points out that the incident had occurred in a sudden fight between the two and there is nothing to show that the accused had taken undue advantage or reacted in a cruel manner.
40. Viewed from the above angle, the principles laid down in the decisions referred to above, apply to the facts of the present case. The act of the accused, it is felt, cannot fall under Thirdly or Fourthly Clauses of Section 300 and can fall only under the Fourth Exception to Section 300. If that be so, the offence can fall only under Section 304 Part II. It is difficult to accept the finding of the court below that the accused is guilty of the offence punishable under Section 302 IPC. To that extent, the judgment needs to be interfered with.
In the result, this appeal is partly allowed and the conviction and sentence for the offence punishable under Section 302 IPC against the accused are set aside and instead he stands convicted for the offence punishable under Section 304 Part II of IPC and he is sentenced to suffer rigorous imprisonment for a period of seven years and to pay a fine of Crl.Appeal. 672/2005. 28 Rs.15,000/-, in default of payment of which he shall undergo simple imprisonment for a further period of one year. If the fine amount is paid, it shall be paid as compensation to P.W.8, the wife of the deceased. Set off as per law will be allowed.
A.K. BASHEER, JUDGE P. BHAVADASAN, JUDGE sb.