Allahabad High Court
Raj Karan Singh vs State Of U.P. on 7 July, 1999
Equivalent citations: 2000CRILJ555
Author: B.K. Sharma
Bench: B.K. Sharma
JUDGMENT B.K. Sharma, J.
1. This is an appeal against the judgment and order dated 23-11-1981 passed by Sri B. D. Agarwal, the then Sessions Judge, Kanpur in S.T. No. 202 (M) of 1981, State v. Raj Karan Singh, whereby he convicted the accused-appellant of the offence under Section 304A, IPC and sentenced him to undergo R.I. for a period of one and half year.
2. The prosecution story was that the accused-appellant Raj Kiran Singh, constable Arun Kumar deceased, constables Narendra Kumar injured and Mohd. Ahmad injured were posted in the police station, Collectorganj, Kanpur, that Constable Narendra Kumar injured was Police Mess Clerk in the days of occurrence, that sugar pertaining to the quota of March, 1981 was given to one Constable Raj Karan Singh Yadav due to 13th day's ceremony consequent upon the death of his father, that on March 10, 1981 in the morning the accused appellant constable Raj Karan Singh was on Sentry duty at the police station, that Musket No. 58888 had been issued to him besides the cartridges of bore 410, that at 6.30 A.M., he inquired from constable Narendra Kumar injured about the sugar for the month of March 1981, that constable Narendra Kumar injured told him that the same had been given to Raj Karan Yadav and that if he would have extreme necessity sugar for the succeeding month will be issued to him, that constable Arun Kumar deceased also came there and there was verbal altercation between him and the accused appellant, that the accused-appellant shot at him with the musket above mentioned, that constable Arun Kumar deceased fell injured to the ground, that constable Harendra Kumar P.W. 1 and constable Mohammad Ahmad P.W. 2, who were standing closeby received injuries due to impact of gun powder, that P.W. 3 Ram Prakash Tewari, inspector in charge rushed to the scene, that the accused appellant was caught hold of, that the musket and nine live cartridges were seized from him, that the used up cartridge was left inside the musket, that constable Narendra Kumar P.W. 1 lodged first information report at the same police station at 6.45 A.M., that on it a case was registered under Section 307, IPC, that the injured persons were taken to the U.H.M. Hospital by the police jeep escorted by Sub-Inspector Debi Dayal P.W.2, that they were examined at that place by the doctor between 7.10 to 7.35 A.M., that Arun Kumar deceased breathed his last shortly afterwards, that the memo relating to his death was received at the Thana at 9.20 A.M. that thereupon the case was converted to that of murder under Section 302, IPC, that the inquest was made over the dead body at the hospital followed by autopsy.
3. Charge-sheet was submitted against the accused-appellant and he was committed to the Court of Sessions.
3-A. The medical examination of Narendra Kumar Constable injured revealed multiple gun shot wound 1 /8" x l/8" all over the front of the chest and abdomen with charring of the inverted margins without blackening of the margins and skin in an area 4" x 3V2". The injuries were fresh and simple caused by fire arm.
4. Mohd. Ahmad injured was medically examined on 10-3-1981 at 7.35 A.M. The doctor found multiple gun shot wounds of 1/8" in diameter on whole of the front and outer side of the left upper arm, left forearm, left front chest, neck and face. There was charring of the margins but no blackening of the skin. The injuries were fresh caused by fire arm.
Post Mortem of Arun Kumar deceased revealed the following ante mortem injuries :
(1) Gun shot wound 2 cm x 1/2 cm x cavity deep on the upper part of left Arm, 4 cm below the left shoulder. (2) Multiple abrasions in an area of 17 cm x 8 cm on the upper part of left chest & front of lower part of neck. (3) Abraded contusion 1.5 cm x 1 cm on the outer part of left arm, 8 cm below the left, shoulder.
Thoracic 4th Vertebra was found fractured and pieces of pallet were embodied in it, 4th inter-costal space was lacerated, left upper part of pleura was lacerated, upper part of left lung was lacerated through and through. The cause of death was due to shock & Hemorrhage as a result of gun shot injury.
5. The accused-appellant was committed to the Court of Sessions and was charged there with the offence of murder for having intentionally caused the death of constable Arun Kumar by inflicting injuries by gun shot as were sufficient in the ordinary course of nature to cause death, on the aforesaid date and time. He was also charged for the offence under Section 307, IPC for having voluntarily caused hurts to constables Narendra Kumar alias Narendra Singh and Mohd. Ahmad with such intention/knowledge and under such circumstances that if by that act, their death had been caused, he would have been guilty of murder.
6. At the trial, ocular testimony about the occurrence was given by constable Mohd. Ahmad P.W. 2. He was declared hostile. Constable Narendra Kumar injured deposed about the enquiry by the accused appellant about the sugar and also hearing of the shot and finding the deceased injured. He had taken the accused-appellant into custody and seized the musket from which the fire had been made. He has lodged the FIR of this case. Janardan Prasad, P.W. 4 had also given an eye witness account but the learned Sessions Judge has not believed his presence at the spot. The ballistic expert O.P.M. Tripathi P.W. 11 had opined that the used cartridge sent to him for examination was fired by that very musket and that in the ordinary course, fire was not possible from this musket after loading with cartridge unless its safety is ahead, and that when the musket is loaded, the safety is behind but the trigger would not operate unless the safety is ahead. In his statement under Section 313, Cr.P.C, the accused-appellant was put questions on the point of motive, and the circumstance that he took out cartridge and loaded it in the government musket and fired with it which fire struck Arun Kumar deceased, constable Mohd. Ahmad injured and also constable Narendra Kumar injured. He was also put the usual question about the medical examination. He was also put the question that the seized musket is the one from which fire was made. He replied that it is correct but denied having fired shot from it. In reply to the general question under Section 313, Cr.P.C, if he had anything further to say, he replied, "RAM RAJ SIPAHI NE PICHEY SE AAKAR MERI KAMAR PAKAR LI THI MAJAK MEN, JISSEY JANJIRTRIGER PER ULAJH GAYEE VA FIRE HO GAYA". He did not lead any evidence in defence.
7. Before the learned Sessions Judge, there was no dispute that the occurrence took place at 6.30 A.M. on 10-3-1981 within the premises of the police station Collectorganj, Kanpur that constable Arun Kumar died by the shot fired of the musket which had been issued to the accused-appellant on his being placed on sentry duty at about 6.00 A.M. on that date. He also found on the basis of the medical opinion that constable Narendra Kumar and Mohd. Ahmad have received injury due to impact of gun powder.
8. The learned Sessions Judge dealt with the defence plea that there is no motive shown to exist for the occurrence and then observed that the core of the controversy is whether there is a deliberate act with intent and knowledge on the part of the accused and in this context, the complete, absence of motive is in consonance with the theory that no such act could possibly have been in contemplation of the accused. He found constable Narendra Kumar and constable Mohd. Ahmad to be the best witnesses in the subject being themselves injured in the occurrence. He noted that constable Narendra Kumar indicated that constable Arun Kumar deceased and the accused-appellant used often to indulge into cutting of jokes with each other and observed that so there was nothing unusual in their indulging into such things on the fateful morning. The witnesses stated that the accused-appellant said, "ABHI BATATEY HAIN," in the course of the same cutting of jokes and that it was not in the sequence of any quarrel between them. The Sessions Judge observed that the witness did not say that the accused-appellant pulled the trigger to shoot at the victim. He also accepted the evidence of P.W. 2 Mohd. Ahmad who had stated that the deceased and the accused-appellant were cutting jokes and a shot came to be fired as a result of the musket being shaken under the process and observed that there was nothing suggestive of the accused-appellant intending to fire or exhibiting anything to infer that he realised the consequence. He further observe that according to the accused-appellant the chain was entangled in the trigger. He placed reliance on the testimony of the ballistic expert that the musket could not be loaded except in the condition of the safety catch being placed ahead. He observed that there is no room to contend that the accused will have pushed the safety catch ahead and then loaded the gun with the aim and object to fire at any one with the same. He further held that the mechanism of the musket is such as to support the version that the safety catch was already ahead when the gun had been loaded and that the accused was on sentry duty with the gun loaded already.
9. Having held this set of facts established, the learned Sessions Judge entered into the question as to what offence is constituted by the facts established on the record. He held that the accused did not entertain intention to kill constable Arun Kumar or to cause hurt or for that matter to cause hurt to P.Ws. constable Narendra Kumar and constable Mohd. Ahmad, that there arose no occasion indeed for any such intention to be formed nor did the deceased come to realise the consequence which might ensue. He further observed that the word "knowledge" is a strong word and imports a certainty and not merely a probability, that the accused cannot be said to have caused death by doing an act that he knew was likely to cause death. He further, observed that the facts established, therefore, did not attract culpable homicide within the meaning of Section 299, I.P.C. and the ingredients of clause firstly or secondly of Section 300, I.P.C. were not fulfilled, that cause 'Thirdly' stood excluded as well the further observed that merely because constable Arun Kumar happened to be shot at a particular spot on the body divorced from the circumstances, it would be hazardous to say that the accused intended to cause that particular injury, that clause fourthly also may not be invoked in the absence of indication that the accused knew that act to be imminently dangerous. He dealt with the contention on behalf of the accused-appellant that the case fell in the general exception contained in Section 80, I.P.C. He rejected this plea observing that the handling of the dangerous weapon loaded musket required caution to be observed and that he could not play with it standing at a close range. He also dealt with the statement of the accused-appellant under Section 313, Cr. P.C. that one constable Ram Raj caught hold of his waist in jest. He found that there is no support to this from any piece of evidence. He further observed that the accused had no business to indulge in such jokes with his colleagues without having taken adequate care to avert discharge from the gun, that in his view the facts unmistakably show that the accused did not observe care and circumspection which a prudent and reasonable man would consider to be adequate upon all the circumstances of the case, that there was no gross negligence on his part and that the act was the proximate cause of death of constable Arun Kumar and also of the simple hurt sustained by constable Narendra Kumar and constable Mohd. Ahmad, and consequently, held him guilty of the offence under Section 304A, I.P.C. and convicted and sentenced him for the offence under Section 304A, I.P.C. as aforesaid, acquitting him of the charges under Sections 302 and 307, I.P.C. Before-this Court, the learned counsel for the accused-appellant has contended that on the facts held established, the learned Sessions Judge, no offence under Section 304A, I.P.C. was made out. He claimed that there was no act of using the gun and there was no intention as contained in Charge No. 1 and there was also nothing to show that the injuries on the body of the deceased were caused voluntarily. He further claimed that the case fell under the general exception given in Section 80, I.P.C. His other contention is that no conviction could be legally made for the offence under Section 304A, I.P.C. while trying the accused for the offences under Sections 302 and 307, I.P.C. His contention was that unless there was a charge of Section 304A, I.P.C, his conviction on this charge at the trial held for the offences under Sections 302 and 307, I.P.C. was bad in law. He also claimed that the accused-appellant was not given an opportunity to explain the alleged negligence in his statement under Section 313, Cr. P.C. and for want of this opportunity to explain under Section 313, Cr. P.C. also the conviction for the offence under Section 304A, I.P.C. was bad in law and cannot be sustained for a moment.
10. The learned A.G.A. has challenged the above contentions of the learned counsel for the accused-appellant and supported the judgment of the learned Sessions Judge.
Sections 32 and 33 of the I.P.C. run as follows :
Section 32 Words referring to acts include illegal omissions :
In every part of this Code, except where a contrary intention appears from the context, words which refer to acts done extend also to illegal omissions.
Section 33 "Act", "Omission" :
The word "act" denotes, as well a series of acts, as a single act; the word "omission" denotes, as well a series of omissions, as a single omission.
An 'act' generally means something voluntarily done by a person, but in I.P.C. the term 'act' is not confined to its ordinary meaning of positive conduct of doing something but includes also illegal omission. The effect of Sections 32 and 33, I.P.C. taken together is that the term 'act' comprises one or more 'acts' or one or more illegal omissions. The Code (I.P.C.) makes punishable omissions which have caused, which have been intended to cause or which have been known to be likely to cause certain evil effect in the same manner as it punishes acts provided they were illegal and when the law imposes on a person a duty to act, his illegal omission to act renders (him) in liable to punishment.
11. In this case, it is established and also undisputed that on 10-3-1981, Musket No. 58888 had been issued to the accused-appellant Raj Karan Singh constable when he was on Sentry duty at police station Collectorgenj, Kanpur besides the cartridges of Bore 410, in the morning and as a result of fire emanating from this Musket, constables Arun Kumar, Narendra Kumar and Mohd. Ahmad were injured and that as a result of the fire arm injuries, constable Arun Kumar deceased died soon after. It is not in dispute that the musket and the cartridges were in the possession of the accused-appellant at that time. The evidence of Mohd. Ahmad constable P.W. 2 was that the deceased and the accused-appellant were cutting jokes and a shot came to be fired as a result of the musket being shaken under the process. The claim of the accused-appellant in his statement under Section 313, Cr. P.C. as noted above was that Ram Lai constable has grasped him from behind due to which the chain not entangled with the trigger and as a result the fire went off. There is evidence of the ballistic expert O.P.M. Trlpathi P.W. 11 that from this musket, in the ordinary course, fire is not possible after loading but if its safety be ahead and impact takes place at the trigger, fire could take place. In reply to a Court question, the expert opined that if the safety catch will remain behind, the trigger will not operate and the trigger operates on the safety catch being ahead. In cross-examination, he stated that when the musket is loaded, the safety remains behind, that in whatever position the safety catch may be, the musket will get loaded but the trigger will not operate un less and until the safety catch is ahead, that if at the time of loading the safety remain ahead and an impact was made on the trigger, the trigger will operate. However, further the witness testified that the musket could not be loaded if the safety is not ahead. It is impliedly admitted by the accused-appellant in his statement under Section 313, Cr. P.C. that the musket was in loaded condition when the fire went off from it at the time of occurrence. Therefore, it could have been loaded by him either at the time of its issue to him or subsequent to it at any time prior to the occurrence or at the time of occurrence, it could not get automatically loaded. So a positive act of loading of the weapon by the accused-appellant is unescapable and has to be inferred from the facts established or admitted at the trial and also before this Court.
12. Another aspect is the position of the safety catch. Whether the weapon could or could not be loaded without the safety catch being moved ahead, once the weapon was loaded, the safety catch by its very nature was required to be brought in the back position to prevent the fire accidently going off by the trigger getting pressed in any manner. This precaution was such which every prudent man handling such a weapon was required to take in the ordinary course of use of such weapon. The evidence of constable Narendra Kumar P.W. 1 in his cross-examination was that Hansi Majak was taking place between Arun Kumar deceased and the accused-appellant and in the course of the same, the accused-appellant had said "ABHI BATATA HUN" and in that cutting of jokes, the accused-appellant started moving the bolt of the musket. In reply to Court question, he stated that the accused-appellant was at a distance of 4-5 paces from the place when he himself was at that time and that the accused-appellant was visible to him at that time. This testimony of this witness taken as such would show that the trigger went off because of the positive act of the accused-appellant to move the bolt of the weapon. Mohd. Ahmad constable P.W. 2 who was injured in the occurrence stated in his examination-in-chief that in the course of Hansi Majak between the deceased and the accused, the accused-appellant moved the musket which he was holding, even though he stated that the hand of the accused-appellant did not got on the trigger. This statement taken as such, also does not absolve the accused-appellant of his penal liability for the simple reason that as established by the expert evidence aforesaid, the weapon could not fire unless the safety catch went ahead. The accused-appellant was handling the musket in the course of his official duty and so he must be assumed to be aware of the technical terminology about the different parts of such weapons and their use. Therefore, it becomes significant that in the cross-examination of the prosecution witnesses it was nowhere suggested that the safety catch accidently moved ahead and that even in his statement under Section 313, Cr. P.C. he did not say so. Therefore, his mere claiming in his statement under Section 313, Cr. P.C. that the chain got struck in the trigger when constable Ram Raj caught hold of him from behind would not absolve him of his criminal liability. So, in any case, his omission to put and keep the safety catch in the back position was undoubtedly an illegal omission on his part which is established beyond every shadow of doubt. As noted earlier, the learned Sessions Judge has found that there was no support to the claim of the accused in his statement under Section 313, Cr. P.C. that one constable Ram Raj caught hold of his waist in jest from any piece of evidence. Ram Raj was not put in the witness-box in defence. Narendra Kumar constable P.W. 1 was suggested in his cross-examination that constable Ram Raj was standing near the accused-appellant and that constable Ram Raj had given a push. The witness has refuted the suggestion. This suggestion was not in line with the statement under Section 313, Cr. P.C. subsequently given by this accused -appellant at the trial. According to which, the said constable Ram Raj came from behind and caught hold of his back. Grasping a person is a different from pushing a person.
13. Mohd. Ahmad constable P.W. 2 was a hostile witness. We have noted the statement given by him at the trial about the cutting of jokes between the accused and the deceased. Even this hostile witness did not subscribe in his examination-in-chief to the defence version that later on came at the stage of statement under Section 313, Cr. P.C. He was cross-examined by the defence about different matters but was not suggested the version as given by the accused-appellant later, in his statement under Section 313, Cr. P.C he was only asked about the coming of Ram Raj (constable) but he categorically stated on oath that Ram Raj had not come during his presence at the spot and thereupon the defence did not make any suggestion to him that Ram Raj constable had come from behind and caught hold of the accused-appellant from his waist and by it, the chain had struck at the trigger and the fire went off. The defence version as given under Section 313, Cr. P.C. was not suggested to Janardan Prasad P.W. 4 either in cross-examination. It is besides the point that his presence at the spot has been doubted by the learned Sessions Judge and so his evidence has been ignored.
14. So in view of the discussion above made, it is clear that the evidence and the circumstances on record established that the safety catch was moved ahead by the accused-appellant at the time of loading of the weapon and kept ahead after it till the time of occurrence or he moved it ahead at any time subsequent to the loading of the weapon whether at the time of occurrence or prior to it and in any case, it would amount to an act within the meaning of Section 32, I.P.C. Whether it may be called a positive act or an omission to act in the common parlance, this act or illegal omission is established beyond doubt. The definition of the offence under Section 304A, I.P.C. does not require an intention to kill or does it use the term voluntarily. Section 304A deals with homicide by negligence. It does create a new offence. It is directed at the offences outside the range of Sections 297 and 300 and covered those cases where death has been caused without intention or knowledge. The provisions of this section seem to apply to cases where there is no intention to cause death and no knowledge that the act done in all probability will cause death.
15. In regard to the plea that at a trial for the offences under Sections 302 and 307, I.P.C. conviction cannot be made for the offence under Section 304A, I.P.C. It will Be enough to say that in the case of Emperor v. Ranava Channappa AIR 1915 Bom 297 and King Emperor v. Charles John Walker AIR 1924 Bom 450, it was held that when the accused was tried on a charge under Section 304A, I.P.C. he can be convicted of an offence under Section 304A, I.P.C, if the facts disclosed that offence and that in the authority, Emperor v. Mofizel Peada 1925 (29) CWN 842 : AIR 1925 Cal 909 it was held that when an accused Is tried under Section 302, I.P.C., he may be found guilty of an offence under Section 304-A, I.P.C. if the evidence justifies such conviction. It may also be useful to refer to an authority of the Apex Court itself State of Gujarat v. Haider Ali Kalu Bhai AIR 1976 SC 1012 : 1976 Cri LJ 732. In that case, the accused was originally charged under Section 302, I.P.C, Sections 326 and also 323, I.P.C. He was convicted of the offence under Section 304, Part II, I.P.C. by the Sessions Judge and also convicted of the other offences aforesaid. On an appeal to the High Court, the conviction was altered to Section 304A, I.P.C. only and the same was challenged by the State before the Apex Court. The Apex Court upheld the conviction for the offence under Section 304A, I.P.C. and observed that there is no error committed by the High Court in holding that the case was under Section 304A, I.P.C. and not under Section 304, Part II, I.P.C.
16. In the present case, it cannot be said for a moment that the accused-appellant was prejudiced in any manner. We have noted the plea taken by him at the trial. It is also clear that at the stage of trial, the plea of applicability of Section 304A, I.P.C. to the facts of the case was very much present in the mind of the parties. The plea of Section 80, I.P.C. was specifically taken which involved the consideration of the question of negligence not amounting to culpable homicide. The definition of Section 80, I.P.C. runs as follows :
Section 80 Accident in doing a lawful act.
Nothing is an offence which is done by accident or misfortune, and without any criminal intention or knowledge in the doing of a lawful act in a lawful manner by lawful means and with proper care and caution.
17. The question whether there was negligence or there was proper care or caution taken was inherent for a consideration of the plea. So, it cannot be said that the accused-appellant was prejudiced in any manner by his conviction under Section 304A, I.P.C.
18. The plea of Section 80, I.P.C. taken by the accused-appellant was rightly rejected by the learned Sessions Judge. The burden of proof to bring the case within the purview of this provision was on the defence. To bring the case within the purview of Section 80, I.P.C, there must have been proper care and caution. If an action is per se negligent, it can- not be said to have been done with proper care and caution. It cannot be said in the circumstances of this case that reasonable precaution usual and ordinary in the circumstances of this case had been taken, far from it. It was, at any rate a case of gross negligence, if not more. It cannot be doubted that the act of the accused- appellant as established at the trial at any rate showed gross negligence on his part in handling the weapon aforesaid and that his act was the proximate cause of the death of Arun Kumar constable deceased and also of the simple hurts sustained by Narendra Kumar and Mohd. Ahmad constables.
19. Consequently, this appeal has no force on merits. Even on point of sentence, there is no ground to interfere. The sentence is by no means excessive.
20. For the reasons aforesaid, the appeal is dismissed. The conviction and sentence of the accused-appellant-Raj Karan Singh for the offence under Section 304A, I.P.C. is maintained. He is on bail from this Court. His bail is cancelled. He be got arrested and consigned to District Jail concerned for serving out his sentence according to law.
21. Let a copy of this judgment be sent by the registry to the Sessions Judge, concerned for information and compliance. The compliance report shall be submitted by the Sessions Judge to this Court within 15 days from today. This appeal shall be listed again before this Bench on 29th July, 1999 for orders along with the compliance report received from the Sessions Judge, concerned.