GIRISH SINGH Vs STATE OF UTTARANCHAL
Case number: Crl.A. No.-000849-000849 / 2008
Diary number: 17849 / 2007
Advocates: JAIL PETITION Vs
JATINDER KUMAR BHATIA
REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 849 OF 2008 (Arising out of SLP (Crl.) No.4212 of 2007)
Girish Singh …Appellant
Versus
State of Uttaranchal ..Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in this appeal is to the judgment of a learned
Single Judge of the Uttaranchal High Court dismissing the
appeal filed by the appellant who was convicted for offence
punishable under Section 304 Part II of the Indian Penal
Code, 1860 (in short ‘IPC’) and was sentenced to undergo
imprisonment for five years and pay a fine of Rs.5,000/- with
default stipulation.
3. Background facts in a nutshell are as follows:
Sageer Ansari (hereinafter referred to as the ‘deceased’)
was a carpenter, who used to live in Hotel Hari Om in
Uttarkashi. On 27.3.2005, he was coming from Hari Om
Hotel towards Uttarkashi town. Accused/appellant Girish
Singh was coming from opposite direction towards Sageer
Ansari-deceased. When both of them reached near
Tambakhani they had some altercations between them.
Suddenly, accused-appellant Girish Singh pushed deceased
Sageer Ansari from the road. Consequently, Sageer Ansari fell
down from the hill and suffered injuries due to the fall from
Uttarkashi – Tehri Road. The incident took place at 1.00 p.m.
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PW3 Israil Mian, brother of the deceased, and PW4 Mazhar
Ansari, son of the deceased, who were following Sageer Ansari
(deceased), witnessed the incident. The two rushed to the
place of incident and took the injured to the hospital where he
succumbed to the injuries suffered by him in the incident.
PW3 Israil Mian, brother of the deceased, lodged first
information report (Ext. A-3) with the police station.
Investigation was undertaken and on completion of
investigation charge sheet was filed. As accused abjured guilt,
trial was held.
4. Placing reliance on the evidence of two eye witnesses i.e.
Israil Mian (PW3) and Mazhar Ansari (PW4) (brother and son
of the deceased respectively), the Trial Court found the
accused-appellant guilty and convicted him and imposed
sentence as noted above.
5. In appeal before the High Court the stand of the accused
was that this in not a case where Section 304 Part II IPC is 3
applicable. On the other hand, this is a case where even if the
prosecution version is accepted in toto, it would, at the most,
an offence punishable under Section 304A IPC. Another plea
related to acceptance of the evidence of PWs 3 and 4 on the
ground that they are related to the deceased. Both the pleas
were rejected and appeal was dismissed. The stand taken
before the High Court was reiterated by the learned counsel
for the appellant.
6. In response, learned counsel for the respondent-State
supported the judgments of the Trial Court as upheld by the
High Court.
7. The plea relating to relative’s evidence has no substance,
when such evidence has credence it can be acted upon.
8. Coming to the plea of the applicability of Section 304-A,
it is to be noted that the said provision relates to death caused
by negligence. Section 304-A applies to cases where there is
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no intention to cause death and no knowledge that the act
done in all probability will cause death. The provision relates
to offences outside the range of Sections 299 and 300 IPC. It
applies only to such acts which are rash and negligent and are
directly the cause of death of another person. Rashness and
negligence are essential elements under Section 304-A. It
carves out a specific offence where death is caused by doing a
rash or negligent act and that act does not amount to culpable
homicide under Section 299 or murder in Section 300 IPC.
Doing an act with the intent to kill a person or knowledge that
doing an act was likely to cause a person’s death is culpable
homicide. When the intent or knowledge is the direct
motivating force of the act, Section 304-A IPC has to make
room for the graver and more serious charge of culpable
homicide.
9. In order to be encompassed by the protection under
Section 304-A there should be neither intention nor
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knowledge to cause death. When any of these two elements is
found to be present, Section 304-A has no application.
10. When the background facts are considered in the light of
the legal principles set out above, the inevitable conclusion is
that stand of the appellant is clearly unsustainable.
11. The appeal is without merit, deserves dismissal, which
we direct.
........................................J. (Dr. ARIJIT PASAYAT)
…….………..........................J. (P. SATHASIVAM)
New Delhi, May 9, 2008
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