15. Facts bearing on question whether act was accidental or.
- When there is a question whether an act was accidental or intentional, or done with a particular knowledge or intention, the fact that such act formed part of a series of similar occurrences, in each of which the person doing the act was concerned, is relevant.Illustrations(a)A is accused of burning down his house in order to obtain money for which it is insured.The fact that A lived in several houses successively each of which be insured, in each of which a fire occurred, and after cash of which fires A received payment from a different insurance office, are relevant, as tending to show that fires were not accidental.(b)A is employed to receive money from the debtors of B. It is A's duty to make entries in a book showing the amounts received by him. lie makes an entry showing that on a particular occasion he received less then he really did receive.The question is, whether this false entry was accidental or intentional.The fact that other entries made by A in the same book arc false, and that the false entry is in reach case in favour of A, are relevant.(c)A is accused of fraudulently delivering to B a counterfeit rupee.The question is, whether the delivery of the rupee was accidental.The fact that, soon before or soon after the delivery to B, A delivered counterfeit rupees to C, D and F, are relevant, as showing that the delivery to B was not accidental.
