SUSHIL ANSAL Vs STATE THR.CBI
Bench: ANIL R. DAVE,KURIAN JOSEPH,ADARSH KUMAR GOEL
Case number: Crl.A. No.-000597-000597 / 2010
Diary number: 1069 / 2009
Advocates: SANJAY JAIN Vs
JAYANT KUMAR MEHTA
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.597 OF 2010
SUSHIL ANSAL .....APPELLANT
VERSUS
STATE THROUGH CBI …..RESPONDENT
WITH
CRIMINAL APPEAL NO.598 OF 2010
GOPAL ANSAL .....APPELLANT
VERSUS
STATE THROUGH CBI …..RESPONDENT
WITH
CRIMINAL APPEAL NO.599 OF 2010
HARSARUP PANWAR ……APPELLANT
VERSUS
STATE THROUGH CBI …..RESPONDENT
WITH
CRIMINAL APPEAL NOs.600-602 OF 2010, 605 OF 2010, 606 OF 2010 AND 613 OF 2010
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J U D G M E N T
ANIL R. DAVE, J.
CRIMINAL APPEAL NOS.597 AND 598 OF 2010
1. The aforestated appeals had been initially heard by
two Hon’ble Judges of this Court. Though the order of
conviction had been upheld by the learned Judges, on the
subject of sentence the learned Judges differed. Justice
T.S. Thakur passed the following order on the sentence:
“(i) Criminal Appeal Nos.597 of 2010 and 598 of 2010 filed by Sushil Ansal (A-1) and Gopal Ansal (A-2) respectively are hereby dismissed upholding the conviction and sentences awarded to them.”
Whereas Justice Gyan Sudha Mishra passed the following
order:
“44. Therefore, for the reasons recorded hereinbefore, I am of the view that in lieu of the enhanced sentence of a period of one year which I allow in the appeals preferred by AVUT and CBI, the same be substituted with a fine of Rs 100 crores (one hundred crores) to be shared and paid by A-1 Sushil Ansal and A-2 Gopal Ansal in equal measure i.e. Rs 50 crores each and Rs 100 crores in all, and shall be paid by way of a demand draft issued in the name of the Secretary General of the Supreme Court of
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India which shall be kept in a fixed deposit in any nationalised bank and shall be spent on the construction of a trauma centre to be built in the memory of Uphaar Victims at any suitable place at Dwarka in New Delhi as we are informed that Dwarka is an accident-prone area but does not have any governmental infrastructure or public health care centre to treat accident victims. For this purpose, the State of Delhi, as DVB which is/was an instrumentality of the State, shall allot at least five acres of land or more at any suitable location at Dwarka within a period of four months of this judgment and order on which a trauma centre for accident victims along with a Super speciality department/ward for burn injuries shall be constructed to be known as the “Victims of Uphaar Memorial Trauma Centre” or any other name that may be suggested by AVUT/Uphaar Victims’ Association. This trauma centre shall be treated as an extension centre of the Safdarjung Hospital, New Delhi which is close to Uphaar Theatre and was the accident site which is hard-pressed for space and desperately needs expansion considering the enormous number of patients who go there for treatment. The trauma centre to be built at Dwarka shall be treated as an extension centre of the Safdarjung Hospital to be constructed by the respondent-accused Sushil Ansal and respondent-accused Gopal Ansal under the supervision of the Building Committee to be constituted which shall include Secretary General of the Supreme Court, Registrar Administration of the Supreme Court along with a representative of AVUT nominated by the Association and the Hospital Superintendent, Safdarjung Hospital, New Delhi within a period of two years from the date of allotment of the plot of land by the State of Delhi which shall be
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run and administered by the authorities of the Safdarjung Hospital Administration as its extension centre for accident victims.”
2. In view of the difference of opinion between the two
learned judges regarding quantum of sentence, the matter
has been placed before us in pursuance of the following
order dated 5.03.2014 :-
“4. Criminal Appeals No. 597, 598 and 599 of 2010 filed by the appellants in those appeals and Criminal Appeals No. 605, 606 and 613 of 2010 filed by the State and Criminal Appeals No. 600-602 of 2010 filed by the Association of Victims of Uphaar Tragedy to the extent the said appeals involve the question of quantum of sentence to be awarded to the convicted appellants in the appeals mentioned above shall stand referred to a three-Judge Bench”.
3. We have heard the learned counsel appearing for the
parties and have also carefully gone through that portion
of the judgment, whereby the sentence has been imposed
upon the Appellants.
4. Upon hearing the learned counsel and on perusal of
the record pertaining to the case, we find that the root
cause of the fire was 1000 KVA transformer installed and
maintained by the Delhi Vidyut Board (DVB), which was
in the premises of Uphaar Cinema. The said 1000 KVA
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transformer, even though located within the Uphaar
cinema premises, did not belong to the appellants.
5. The said transformer caught fire on 13.6.1997
around 6.55 a.m. damaging the area surrounding the
transformer. The fire was brought under control by 7.25
a.m. and it was repaired by two employees of the DVB
along with Senior Fitter, Bir Singh, who were possibly not
highly qualified in the field of Electrical Engineering. The
repairs were carried out without use of any special
equipment. The said transformer was recharged for
resumption of electric supply by 11.30 a.m. on the same
day.
6. As the factual matrix would further unfurl, on the
fateful day, around 3:00pm, the matinee show of film
‘Border’ started. Between 3:55 and 4:55 p.m., there was a
general power shut down; however the Cinema show
continued. Immediately, on resumption of electricity at
4:55 pm, there was intense and heavy sparking in the
DVB transformer, which led to B phase cable detaching,
sliding down of the B phase cable, forming an arc and
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ultimately resulting in rupture of the Transformer fin.
Through this slit, the transformer oil spilled out, caught
fire and consequently set ablaze several vehicles parked
nearby in the stilt floor. This fire generated hot thick
black smoke, which travelled upwards, accelerated by a
Chimney effect.
7. The smoke entered the hall from the staircases, air
conditioning ducts as well as the area beneath the screen
and the audience sitting in the ground floor of the
auditorium escaped immediately. The audience sitting in
the balcony found it hard to escape as there were no
lights due to lack of power supply, nor were there any
emergency lights or lights to give indication about the
exit. Moreover, there were no warnings through public
address system for immediate evacuation in an orderly
manner. The closure of the right side exit, elimination of
one exit and the narrowing of another exit as well as
introduction of certain seats near the left side exit,
together with bolting of certain doors in the balcony
caused panic and resulted in delayed escape of most of
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the spectators occupying balcony seats. Most of the
spectators were subsequently rescued by the fire fighters,
but they were severely affected by the smoke. The fire was
soon declared a major one and rescue operations
continued till about 7:30pm. The entire mishap claimed
lives of 59 persons besides injuries to nearly 100 others.
8. It is pertinent to note here that initially there were two
exits in the balcony portion of the cinema theatre. One
portion was open as an exit, whereas another had been
closed down on account of certain additional seats placed
near the exit. The additional seats were arranged with
permission of all authorities concerned and even the
second exit had also been closed with permission of all
authorities concerned. The representatives of the
departments concerned like Home Department, Police
Department, Fire Department, etc. had visited the theatre
before giving necessary permission for increase in the
number of seats, approval of the changed layout of seats
and for closure of the second exit.
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9. Under these circumstances, when another exit had
been closed on account of arrangement of additional
seats, which had been done with proper permission of the
concerned authorities, the spectators of the balcony had
to rush only towards one exit which was leading to the
staircase, already occupied with toxic gases including
carbon monoxide.
10. Due to inhalation of toxic gases including carbon
monoxide, most of the spectators, who had occupied
balcony seats, collapsed in the balcony or on the staircase
and ultimately the unfortunate mishap, which is the
subject matter of this case, took place.
11. In view of the aforestated undisputed facts, the issue
with regard to imposition of sentence upon the appellants
is to be decided by us. We are concerned with imposition
of sentence in a criminal case and not with awarding
damages in a civil case. Principles for deciding both are
different.
12. In the instant case, we are only concerned with
imposition of appropriate sentence for the reason that the
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appellants have already been convicted of the offences
under Sections 304-A/337/338 read with Section 36 of
the Indian Penal Code (IPC) and Section 14 of the
Cinematograph Act, 1952 and the conviction has been
affirmed by this Court.
13. One can say that if the second exit leading to
another staircase had not been closed, possibly the
damage and deaths could have been less. The reason for
which the second exit was closed was arrangement of
additional seats and change of layout of seats in the
balcony. The appellants, the owners of the cinema
premises, were aware of the fact that one exit had been
closed due to addition of seats and change in the layout of
the seats and the said fact could have exposed the
spectators to the risk they actually faced, which
ultimately resulted into the abovesaid mishap. Be that as
it may, the fact remains that the appellants have been
found guilty and they have been convicted.
14. On the issue of sentence, one of our brother Judges,
T.S. Thakur, J. has upheld rigorous imprisonment of one
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year which has been imposed by the High Court. So far
as Gyan Sudha Misra, J. is concerned, she was of the
view that the sentence imposed was insufficient and
therefore, it should be enhanced and possibly because the
heirs of the victims were not interested in getting
compensation, she was of the view that appropriate fine
should be imposed upon the appellants, which should be
used for a public purpose so that in future, in the event of
any such mishap, the injured persons can be given
prompt and effective treatment. The learned Judge had,
therefore, perhaps rightly thought about imposing
rigorous imprisonment of one additional year and looking
at the fact that the victims had already lost their lives and
the amount of fine which could be recovered from the
appellants can be used for a better public purpose, the
learned Judge imposed fine of Rs.50 crore on each of the
appellants in lieu of the additional sentence which had
been proposed by observing:-
“40. Hence, I am of the view that interest of justice to some extent would be served by imposing on the Accused Appellants a substantial fine and not merely a jail sentence. Thus, while the sentence of one year imposed by
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the High Court is upheld, the additional sentence of one year further while allowing the appeal of AVUT, is fit to be substituted by a substantial sum of fine to be shared equally by the Appellants Sushil Ansal and Gopal Ansal along with DVB which also can not absolve itself from compensating the victims of Uphaar tragedy represented by the AVUT”.
“42. But while allowing the appeal of AVUT and CBI, I take note of the fact that since Sushil Ansal is now more than 74 years old and was running the theatre business essentially along with his brother Appellant No. 2 Gopal Ansal, I consider that the period of enhanced sentence in these appeals imposed on the Appellants Sushil Ansal and Gopal Ansal may be substituted with substantial amount of fine to be specified hereinafter and paid in the appeal bearing Nos. 600-602 of 2010 preferred by AVUT and Criminal Appeal Nos. 605-616 of 2010 preferred by the CBI which shall be shared by the Appellant Sushil Ansal and Appellant Gopal Ansal in equal measure along with the Delhi Vidyut Board as I have upheld the sentence imposed on their employees too. My view stands fortified by the order passed in the case of Bhopal Gas Leak Tragedy where the punishment for criminal negligence was allowed to be substituted by substantial compensation which were paid to the victims or their legal representatives”.
15. Shri Ram Jethmalani, learned senior counsel,
submitted that in the facts and circumstances of the
present case, the amount of fine of Rs.100 crore may be
reduced and the view expressed by Misra, J. to reduce the
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sentence of appellant - Sushil Ansal (A-1) to the period
already undergone considering his advanced age, be also
made applicable to Gopal Ansal (A-2) on the principle of
parity. He submitted that both the appellants had
already undergone substantial part of the sentence out of
sentence of one year awarded to them and were willing to
pay substantial amount towards fine in lieu of the
undergoing remaining period of sentence. He also pointed
out that out of one year sentence, they had already
undergone substantive sentence of 5-6 months and with
remissions, sentence undergone worked out to about nine
months.
16. We have duly considered the matter. It hardly needs
to be mentioned that an appropriate sentence has to be
awarded by taking into consideration the gravity of
offence, the manner of commission, the age of the accused
and other mitigating and aggravating circumstances. The
sentence should neither be excessively harsh nor
ridiculously low.
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17. We are conscious of the fact that matter of this
magnitude may call for a higher sentence, but the Court
has to limit itself to the choice available under the law
prescribing sentence. The fact that remains is that the
maximum sentence prescribed under the law is period of
two years and the High Court had chosen, in the facts
and circumstances of the case, to award sentence of one
year which has been approved by Thakur, J. In the
dissenting opinion by Misra, J. the modification is that
the sentence be enhanced but giving an option to pay
substantial amount in lieu of the enhanced sentence with
further direction to reduce the jail sentence to the period
already undergone, if the amount of fine in lieu of
enhanced sentence is paid.
18. After having considered the facts of the case, the
views expressed by both the learned Judges and the
arguments advanced by the learned counsel appearing for
both sides, we are in agreement with the view expressed
by Misra, J. that sentence awarded by the High Court
needs to be enhanced to the maximum period of two years
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under Section 304-A but in lieu of additional period of
sentence of one year, the substantial amount of fine needs
to be imposed. We are further of the view that in case the
said amount of fine is paid, the sentence should be
reduced to the period already undergone, as indicated by
Misra, J. in the case of Sushil Ansal (A1). On the principle
of parity, the case of Gopal Ansal (A2) will stand on the
same footing as that of Sushil Ansal (A1). Thus, we are of
the considered opinion that ends of justice would meet if
the appellants are directed to pay fine so that the amount
of fine can be used either for the purpose of setting up a
Trauma Centre in NCT of Delhi or for upgrading Trauma
Centres of Hospitals managed in NCT of Delhi by the
Government of Delhi.
19. We, therefore, direct that a fine of Rs.30 crore on
each appellant should be imposed and if the said fine is
paid within a period of three months, the sentence of the
appellants be reduced to the sentence already undergone.
We have noted the fact that as appellant no.1 is fairly
aged, it may not be fruitful to ask him to undergo rigorous
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imprisonment. On the ground of parity and on the
peculiar facts of this case, so far as appellant no.2 may
also not be constrained to undergo the sentence, if he also
pays the same amount of fine. If the aforestated amount
is not paid within three months from the date of order
dated 19th August, 2015, the appellants shall undergo two
years’ rigorous imprisonment, including the sentence
already undergone.
CRIMINAL APPEAL NO. 599/2010:-
20. As regards the conviction of Appellant H.S. Panwar
(A-15) assailed in Criminal Appeal No. 599/2010, the Ld.
Judges dismissed the afore-said appeal and affirmed the
conviction u/s. 304-A/337/338 read with S. 36 IPC. On
the question of quantum of sentence qua Appellant H.S.
Panwar (A-15), the matter was placed before us as stated
above.
21. In view of the facts discussed above and on the
ground of parity, we direct that Appellant Harsarup
Panwar (A-15) shall stand sentenced to undergo rigorous
imprisonment for one year. However, having regard to
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advanced age and diseases like alzheimer’s disease
suffered by the accused and other peculiar facts and
circumstances, if he pays Rs.10 lakh by way of fine, the
sentence will stand reduced to the period already
undergone. If he fails to pay the aforestated amount
within three months from the order dated 19th August,
2015, he shall undergo the sentence of one year,
including the term which he has already undergone.
Now, we have been informed that Appellant Harsarup
Panwar (A-15) has already paid Rs.10 lakh as per
operative order pronounced on 19th August, 2015.
22. The aforestated fine imposed upon the appellants in
Criminal Appeals No. 597, 598 and 599 of 2010 filed by
Sushil Ansal (A-1), Gopal Ansal (A-2) and Harsarup
Panwar (A-15) shall be given by way of a demand draft to
the Chief Secretary of Delhi Government for setting up a
new trauma centre or for upgrading the existing trauma
centres of hospitals managed by the Government of NCT
of Delhi.
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CRIMINAL APPEAL NOs.600-602, 605, 606 and 613 of 2010
23. Consequently, Criminal Appeal No. 605, 606 and 613
of 2010 filed by the State and Criminal Appeal No.
600-602 of 2010 filed by the Association of Victims of
Uphaar Tragedy are disposed of.
24. In view of the above order, the impugned judgment
stands modified so far as the question of imposition of
sentence is concerned and the appeals are disposed of as
partly allowed.
25. We had passed the operative part of the order on 19th
August, 2015, but since the Court time was almost over,
we have now given the reasons for the said order.
………................................J. (ANIL R. DAVE)
………................................J.
(KURIAN JOSEPH)
………...............................J.
(ADARSH KUMAR GOEL) NEW DELHI SEPTEMBER 22, 2015