Gujarat High Court
Faridbhai @ Dal Chaval Husenbhai ... vs State Of on 22 August, 2013
Bench: Akil Kureshi, R.P.Dholaria
FARIDBHAI @ DAL CHAVAL HUSENBHAI KURESHI....Appellant(s)V/SSTATE OF GUJARAT....Opponent(s)/Respondent(s) R/CR.A/469/2010 JUDGMENT IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL APPEAL NO. 469 of 2010 FOR APPROVAL AND SIGNATURE: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MR.JUSTICE R.P.DHOLARIA ================================================================ 1 Whether Reporters of Local Papers may be allowed to see the judgment ? 2 To be referred to the Reporter or not ? 3 Whether their Lordships wish to see the fair copy of the judgment ? 4 Whether this case involves a substantial question of law as to the interpretation of the Constitution of India, 1950 or any order made thereunder ? 5 Whether it is to be circulated to the civil judge ? ================================================================ FARIDBHAI @ DAL CHAVAL HUSENBHAI KURESHI....Appellant(s) Versus STATE OF GUJARAT....Opponent(s)/Respondent(s) ================================================================ Appearance: MR BN LIMBACHIA, ADVOCATE for the Appellant(s) No. 1 MR HL JANI, APP for the Opponent(s)/Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI and HONOURABLE MR.JUSTICE R.P.DHOLARIA Date : 22/08/2013 ORAL JUDGMENT
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) The appellant original accused has challenged a judgement dated 26.2.2010 rendered by the learned Sessions Judge, Ahmedabad in Sessions Case No.231/2007. He was convicted for offence punishable under section 302 of the IPC and sentenced to imprisonment for life.
Briefly stated the prosecution version was that on 28.12.2006, Kiritbhai the complainant a police official along with police constable Jujarsinh were on duty at Gomtipur. At about 9:30 at night, Jujarsinh on a tip off on his mobile phone that one matador bearing registration no. G.J.7.Z.5122 illegally carrying calves was passing by from Kalandari Masjid to take the animals to slaughter house in the city of Ahmedabad. Kiritbhai and Jujarsinh therefore, on their motorcycle went towards Rakhial area. When they reached near Sheetal talkies, they saw the matador coming from opposite direction. They slowed down their vehicle. In the meantime, the matador crossed them. They turned the motorcycle and chased the matador. Near Gomtipur, they overtook the matador and signaled the driver to stop. Driver however, did not stop the vehicle and dashed against the motorcycle. Both the riders fell down. Kiritbhai fell on the left hand side, Jujarsinh on the other side. Matador driver thereupon drew his vehicle over Jujarsinh who had fallen down and sped away towards Rakhial. Kiritbhai received minor injuries. Jujarsinh however, died shortly.
The matador was found in an abandoned condition in Kathlal town and was seized by the police on 29.12.2006 by drawing panchnama exh.15. Further investigation revealed that one Sameerbhai Ismailbhai was the registered owner of the vehicle. The present accused was the driver on the night of the incident.
The trial Court framed the charge at exh.3. Initially the accused was charged with offences punishable under sections 304 and 337 of the IPC. By passing an order dated 1.2.2010 below application exh.38, section 302 was added.
Learned Additional Sessions Judge convicted the accused for offence under section 302 of the IPC and sentenced him to life imprisonment. Hence the appeal.
Kiritbhai Vikrambhai Ingrodiya, PW-1, the complainant was examined at exh.11. He deposed that on 28.12.2006, he was discharging his duty as surveillance squad at Rakhial police station. At about 9:30 at night, when he along with constable Jujarsinh were sitting at the cross road near Gomtipur, Jujarsinh on his mobile phone received a secret information that the matador bearing registration no. G.J.7.Z.5122 was passing by illegally carrying calves to the slaughter house in the city. He and Jujarsinh therefore, set out on his motorcycle which he was driving. Jujarsinh was sitting behind him. When they reached near Sheetal talkies, the matador came from the opposite direction. They slowed down their vehicle. In the meantime, the matador crossed them. They chased the matador, overtook it and Jujarsinh signalled him with his hand to stop. The driver however, did not stop the vehicle and hit the motorcycle due to which he fell on the left and Jujarsinh fell on the right side. Driver thereupon, drew the vehicle over Jujarsinh and sped away towards Rakhial. Jujarsinh was taken to Shardaben hospital where during treatment he died. He thereupon filed the complaint before the police which was produced at exh.12.
In the cross examination, he agreed that the matador had hit the motorcycle from the left hand side of the vehicle. He admitted that neither of the two riders was wearing a helmet. He agreed that to chase the motor, he had to drive the motorcycle at full speed.
Kantilal Vrijlal Joshi, PW4, exh.18, had a shop in the same locality. He however, was not an eyewitness and had reached the site after the accident was over and the matador had disappeared.
Dr. Alpesh Govardhanbhai Gangani, PW6, exh.20, had carried out the postmortem of the deceased. In his postmortem report, exh.21, he had noticed following injuries :
(1) CLW of 6x2x1 cm on Rt. palm from great toe to index finger (2) Diffuse swelling of 5x4cm abnormal movement at Rt. upper forearm.
(3) Contused abrasion of 5x1 cm redish colour on Rt. wrist extensor surface.
(4) Contused abrasion of 2x1 cm on Rt. shoulder.
(5) Contused abrasion of 9x4 cm on Rt. lateral lower chest & upper abdomen (6) Contused abrasion of 8x3 cm on Rt. side back oblique (7) Contused abrasion of 3x2 cm, 1x1 cm & 1x0.5cm on Rt. knee (8) Contused abrasion of 2x1 cm & 1x1cm on Lt. knee.
(9) Contused abrasion of 1x0.5, 1x1 cm on Lt. middle leg He had also recorded contusion on the scalp region on occipital and right temporo parital region. According to him the cause of death was cardio respiratory arrest due multiple injuries over body. In his deposition, he stated that all the injuries were antimortem. He had found multiple fractures including fractures on second and eighth rib. He stated that such injuries were consistent with the person being run over by a truck. This doctor had noted the description of the clothes worn by the deceased, which showed that he was not in police uniform but was wearing civilian dress.
Dr. Vitthalbhai Naranbhai Patel, PW-10, exh.34, had in addition to first attending to deceased Jujarsinh, had also treated Kiritbhai, PW-1. He had found few superficial injuries on him such as abrasion of 2x2cm on the left knee and 4x1 cm on the leg. There was no fracture.
Nanalal Jasrajbhai Vaneyar, PW-8, exh.24 was the police officer who had recorded the FIR. He had also drawn the panchnama of the scene of the incident at exh.23.
Bharatkumar Chandulal Modi, PW-9, exh.27 was the investigating officer. He narrated the nature of investigation carried out by him as also the contents of the statement of hostile witnesses Mahendrabhai Kalabhai Parmar, PW-1 and Pervezahmed Jamilahmed Ansari-PW-5.
In the cross examination, he agreed to the suggestion of the defence that the accused was the driver of the matador involved in the commission of offence.
The vehicle was seized from a ditch in Kathlal police station in abandoned condition under panchnama exh.15. The panchanama of the scene of incident exh.23 and the sketch exh.33 prepared on the basis of such panchnama shows the road in question going from east to west with a road divider in between having width of 97 ft on either side. On eastern side, there is Rakhial village and the western side road goes towards Sarangpur bridge. The incident took place right at the place where the road divider ended. The motorcycle was lying on the middle of left half of the road.
The prosecution produced at exh.30 FSL report which opined the involvement of motorcycle and matador in the accident in question. Scientific Officer on the basis of marks found from both the vehicles opined that the matador seemed to have dashed against the motorcycle in question.
From the evidence on record, few things clearly and immediately emerge. Kiritbhai-PW1 and his colleague constable Jujarsinh on a prior information chased and tried to intercept the matador in question allegedly illegally carrying calves for slaughter. They overtook the matador from behind. The driver instructed to stop the vehicle with signal of the hand. The vehicle instead dashed against the motorcycle. Both the riders fell down. So much of the testimony of the injured witness himself is completely reliable and not even seriously challenged. What thereafter, happened also is crucial. Once both the riders on the motorcycle fell down on the road after being hit by the matador, the matador driver drew the vehicle over Jujarsinh who had fallen down, and escaped towards Rakhial. We may recall the matador itself was coming from Rakhial. To go towards Rakhial again, therefore, he had to take a U turn. In the process he ran over the fallen rider. The injuries noted by the doctor in the postmortem report are consistent with such impact. He had received various injuries all over the body. In particular, he had received serious head injuries as well as several broken ribs. Doctor also opined that such injuries could be caused on being run over by a truck.
Kiritbhai had the registration number of the matador. He and Jujarsinh in fact followed the matador upon conformation of such registration. Involvement of the vehicle in question, therefore, is totally doubtless. Even without the aid of the FSL report of the matador having dashed against the motorcycle, we have no doubt in our mind that it was this very matador which was involved in the accident.
Two questions of importance are of the involvement of the driver in the incident and if so found, what offence can he stated to have committed.
With respect to the first issue, Kiritbhai-PW1 had identified the accused before the Court. Had this been the only evidence of involvement of the accused, we would have probed further whether the witness could have seen the driver with a degree of clarity to be able to identify him later on before the Court. However, an important aspect of the matter is that in the cross examination of the Investigating Officer, PW-9, the defence itself suggested that it was the accused who was the driver of the matador in question which was involved in the offence. This being a clear cut stand of the defence, we do not find any reason to disbelieve that he was the one who was driving the vehicle in question at the relevant time. Before the learned Additional Sessions Judge also no serious contentions were raised about non-involvement of the driver. The entire matter proceeded on the question whether the case was one of rash and negligent driving or of culpable homicide. Even in the appeal memo, which we have carefully perused no defence of wrong involvement of the accused is taken. Some total of the whole thing is that we have no reason to doubt the involvement of the accused as a driver.
The crucial question is what offence he committed?
The fact that first impact of the matador on the motorcycle was not serious is apparent. Kiritbhai-PW-1 received superficial injuries though he himself had fallen down due to such impact. He had two minor bruises and no fractures. It can therefore, be safely presumed that the matador would not have hit the motorcycle with any great impact. It has also come on record that motorcyclists had overtaken the matador with considerable speed. They were hit by the matador from the left hand side. At-least, insofar as deceased Jujarsinh is concerned, he was not in the police uniform.
The first impact of the matador with the motorcycle thus was a pure accident. This is not to suggest that if for any reason a motorcyclist asks the driver of a four wheeler to stop, the driver has a right to run him over. This is only to suggest that the manner in which the first impact took place, there was every possibility of genuine accident taking place. The two motorcyclists in considerable speed overtook the vehicle and suddenly asked the matador driver to stop. The matador driver had no reason to believe that they were policemen. If he was therefore, a little slow in his reaction and could not stop his vehicle as fast as the motorcyclist required him to do, surely, he cannot be attributed with any intention of committing murder.
It is the later action on part of the driver of the matador which causes serious concern. Having caused the accident of a minor nature, he was expected to stop or at-least be careful enough not to cause any further injury to anyone. He instead, in a desire to escape from the scene, probably prompted by the guilt of carrying calves illegally, took a sharp U turn towards Rakhial direction from where he was coming. In the process, he ran over the deceased Jujarsinh. This act of the driver must be viewed more seriously. Surely, he would have known that by hitting the motorcycle he had caused an accident and the riders had fallen down. The fact that despite two people falling down on the road, he drew on and apparently in hot haste took a sharp U turn clearly demonstrates that his action was of extreme danger.
This certainly is not a simple case of accident or death due to rash and negligent act on part of the accused. More serious responsibility must be attached to his actions. Despite these observations, we are however, of the opinion that offence of murder is certainly not made out.
Section 299 of the IPC defines culpable homicide as to mean doing an act with the intention of causing death or with the intention of causing such bodily injury as is likely to cause death or with the knowledge that he is likely by such act to cause death. Section 300 defines murder and provides that except in cases hereafter accepted, culpable homicide is murder if the act by which the death is caused is done with the intention of the causing death. Relevant portion of section 300 reads as thus :
300. Murder Except in the cases hereinafter excepted, culpable homicide is murder, if the act by which the death is caused is done with the intention of causing death, or Secondly If it is done with the intention of causing such bodily injury as the offender knows to be likely to cause the death of the person to whom the harm is caused, or Thirdly If it is done with the intention of causing bodily injury to any person and the bodily injury intended to be inflicted is sufficient in the ordinary course of nature to cause death, or Fourthly If the person committing the act knows that it is so imminently dangerous that it must, in all probability, cause death or such bodily injury as is likely to cause death, and commits such act without any excuse for incurring the risk of causing death or such injury as aforesaid.
Section 304 of IPC provides for punishment of culpable homicide not amounting to murder. Part-I thereof provides that whoever commits culpable homicide not amounting to murder shall be punished with imprisonment for life, or imprisonment of either description for a term which may extend to ten years and fine, if the act by which the death is caused is done with the intention of causing death, or of causing or for causing such bodily injury as is likely to cause death. Part-II of section 304 provides for punishment for culpable homicide where the act is done with the knowledge that it is likely to cause death, but without any intention to cause death or cause such bodily injury as is likely to cause death. In such cases, punishment prescribed is for a term which may extend to 10 years or with fine or with both.
In the present case, it cannot be stated that the act was done with any intention to cause death or that the accused knew that the act was so imminently dangerous that it must in all probabilities cause death or such bodily injury as is likely to cause death. Offence of murder therefore, is not made out.
With respect to Part-I of section 304 also it requires commission of the act which is done with intention of causing death or such bodily injury as is likely to cause death. Accused never intended to cause death nor intended to cause bodily injury which was likely to cause death. It is true that his action was such that he ought to have the knowledge that same is likely to cause death. When we hold that he did not have any intention to cause death, or such bodily injury likely to cause death, his such act must therefore, fall in part-II of section 304 of the IPC.
In case of State through PS Lodhi Colony, New Delhi v. Sanjeev Nanda reported in (2012) 8 Supreme Court Cases 450, the Supreme Court had an occasion to consider at length the applicability of section 304 in the Motor Vehicles Act cases where the act is so rash and negligent that the driver ought to know that his action is likely to cause death. Referring to several previous decisions, when driver was driving his vehicle in excessive speed had caused the multiple deaths by running over several persons, the Supreme Court confirmed the conviction for offence under section 304 Part-II of the IPC.
In case of Alister Anthony Pareira v. State of Maharashtra reported in (2012) 2 Supreme Court Cases 648, the Supreme Court confirmed the conviction under section 304 Part-II, by a drunken rash and negligent driving making following observations :
28.
For punishment under Section 304 Part I, the prosecution must prove the death of the person in question; that such death was caused by the act of the accused and that the accused intended by such act to cause death or cause such bodily injury as was likely to cause death. As regards punishment for Section 304 Part II, the prosecution has to prove the death of the person in question; that such death was caused by the act of the accused and that he knew that such act of his was likely to cause death. In order to find out that an offence is `culpable homicide not amounting to murder' - since Section 304 does not define this expression - Sections 299 and 300 IPC have to be seen.
29. Section 299 IPC reads as under:
299.
- Culpable homicide.--Whoever causes death by doing an act with the intention of causing death, or with the intention of causing such bodily injury as is likely to cause death, or with the knowledge that he is likely by such act to cause death, commits the offence of culpable homicide.
To constitute the offence of culpable homicide as defined in Section 299 the death must be caused by doing an act: (a) with the intention of causing death, or 20(b) with the intention of causing such bodily injury as is likely to cause death, or (c) with the knowledge that the doer is likely by such act to cause death.
30. Section 300 deals with murder and also provides for exceptions. The culpable homicide is murder if the act by which the death is caused is done: (1) with the intention of causing death, (2) with the intention of causing such bodily injury as the offender knows to be likely to cause the death of the person to whom the harm is caused, or (3) with the intention of causing such bodily injury as is sufficient in the ordinary course of nature to cause death, or (4) with the knowledge that it is so imminently dangerous that it must, in all probability, cause death or such bodily injury as is likely to cause death and commits such act without any excuse for incurring the risk of causing death or such injury as aforesaid. The exceptions provide that the culpable homicide will not be murder if that act is done with the intention or knowledge in the circumstances and subject to the conditions specified therein. In other words, the culpable homicide is not murder if the act by which death is caused is done in extenuating circumstances and such act is covered by one of the five exceptions set out in the later part of Section 300.
46. While observing that Section 304A speaks of causing death by negligence and applies to rash and negligent acts and does not apply to cases where there is an intention to cause death or knowledge that the act will in all probability cause death and that Section 304A only applies to cases in which without any such intention or knowledge death is caused by a rash and negligent act, on the factual scenario of the case, it was held that the appropriate conviction would be under Section 304A IPC and not Section 304 Part II IPC. Prabhakaran14 does not say in absolute terms that in no case of an automobile accident that results in death of a person due to rash and negligent act of the driver, the conviction can be maintained for the offence under Section 304 Part II IPC even if such act (rash or negligent) was done with the knowledge that by such act of his, death was likely to be caused. Prabhakaran14 turned on its own facts.
47. Each case obviously has to be decided on its own facts. In a case where negligence or rashness is the cause of death and nothing more, Section 304A may be attracted but where the rash or negligent act is preceded with the knowledge that such act is likely to cause death, Section 304 Part II IPC may be attracted and if such a rash and negligent act is preceded by real intention on the part of the wrong doer to cause death, offence may be punishable under Section 302 IPC.
In the result, we hold that the conviction of the appellant for offence under section 302 of the IPC was not justified. He is however, convicted for offence under section 304 Part-II of the IPC. Looking to the nature of incident, the manner in which the offence was committed and the attendant circumstances, he is ordered to undergo rigorous imprisonment for seven years. Direction for payment of fine remains unchanged. Appeal is allowed in part. Judgement of the Sessions Court is modified to the above extent. Appeal is disposed of.
R&P be returned back to the concerned trial Court (AKIL KURESHI, J.) (R.P.DHOLARIA,J.) raghu Page 15 of 15