Sayaji Hanmat Bankar
Vs. State of Maharashtra
J U D G M E N T
V.S.SIRPURKAR,J.
1.
Challenge
in this appeal is to the judgment dated 11.8.2004 in Criminal Appeal No. 319 of
2000 passed by the High Court of Bombay affirming the judgment and order dated 6.3.2000
passed by the trial court by which the appellant was convicted for the offence under
Section 302 IPC and sentenced to imprisonment for life and to pay a fine of Rs.
2000/- in default to undergo further rigorous imprisonment for one year.
2.
The
brief facts leading to case are as under: On 18.5.1998 at about 9 p.m., appellant-accused
Sayaji Hanmat Bankar came home under the influence of liquor and abused his
wife deceased-Suman. There was petty quarrel between the appellant and the
deceased Suman and in that quarrel the appellant hit her left knee with a water
pot made of brass and thereafter threw a burning kerosene lamp upon her. At that
time, she was wearing nylon sari which immediately caught fire and she was engulfed
by flames. The deceased was immediately taken to the hospital by her parents where
her dying declaration was recorded. The medical report of the doctor showed that
the deceased was burnt to the extent of 70%. A dying declaration was recorded. During
investigation the deceased gave the above version. In her dying declaration, it
has also been mentioned that the accused-appellant also tried to douse the fire.
It is established that he had received burn injuries to the extent of 18%.
3.
The
trial court as well as the High Court have taken the view on the basis of dying
declaration that the act on the part of the accused showed his intention to
commit the murder or such bodily injury as was likely to result in her death.
4.
We
have heard Mr. S.K.C. Pasi, learned counsel appearing on behalf of the appellant
and Mr. Shankar Chillarge, learned counsel appearing on behalf of the State and
also gone through the record.
5.
In
our view, from the evidence on record, it does not appear that the intention on
the part of the accused was to cause death or such bodily injury as would have
resulted in the death of his wife. There would be much more activity on the part
of the accused if his intention was to commit the murder of his wife. It seems
that there was a fight as soon as he came to the house under the drunken state and
in the fight, he first hit her left knee with a water pot and thereafter, threw
kerosene lamp on her. It is obvious from the evidence that this was done suddenly
in the heat of passion. If there was any intention to commit her murder, as mentioned
in Section 299 IPC, there would have been much other acts like pouring kerosene
on the deceased etc. on the part of the accused.
6.
The
High Court rejected the contention of learned counsel for the appellant that
this case would fall under Exception 4 to Section 300 IPC. It was held by the High
Court that this is certainly not a case to which exception 4 to Section 300 would
get attracted but would fall under clause "fourth" of 300 IPC. Exception
4 to Section 300 IPC reads as under: Exception 4- Culpable homicide is not
murder if it is committed without premeditation in a sudden fight in the heat
of passion upon a sudden quarrel and without the offenders having taken undue advantage
or acted in a cruel or unusual manner"
7.
It
is clear from the reading of aforesaid Exception 4 that if the act is done without
premeditation in a sudden fight or in the heat of passion upon a sudden quarrel
and if the offender does not take any undue advantage or act in a cruel or unusual
manner, then Exception 4 will be attracted.
8.
We
have gone through the evidence carefully. It seems that as soon as the accused
entered the house, there appeared to be some quarrel with his wife and in that
fight first, he threw water pot and thereafter a kerosene lamp. The burning seems
to be more out of the fact that unfortunately at that time, the lady was wearing
nylon sari. Had she not been wearing a nylon sari, it is difficult to imagine how
she could have been burnt to the extent of 70%. In our view this was a case
which clearly falls under Exception 4 of Section 300 IPC since there was sudden
fight. There was no premeditation either. Therefore the accused-appellant is liable
to be convicted for the offence punishable under Section 304 Part-I.
9.
We,
accordingly, alter the conviction of the accused from Section 302 IPC to Section
304 Part-I IPC and sentence him to the period already undergone by him. The
sentence of fine remains the same.
10.
It
is submitted by the learned counsel for the appellant that the appellant was taken
into custody on 29.5.1998 and was never granted bail by the High Court and he
has already undergone 13 years of sentence.
11.
In
that view of the matter, the accused-appellant is directed to be released from
the jail forthwith unless he is required in any other case.
12.
The
appeal is allowed partly to the extent indicated above.
...................J.
(V.S.SIRPURKAR)
....................J.
(T.S.THAKUR)
New
Delhi,
July
13, 2011.
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