SUSHIL ANSAL Vs STATE THR.CBI
Bench: T.S. THAKUR,GYAN SUDHA MISRA
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 JURISDICITION
CRIMINAL APPEAL NO.597 OF 2010
Sushil Ansal …Appellant
Versus
State Through CBI …Respondent
(With Crl. Appeals No.598/2010, 599/2010, 600-602/2010, 604/2010, 605-616/2010 and 617-627/2010)
J U D G M E N T
T.S. THAKUR, J.
Enforcement of laws is as important as their enactment,
especially where such laws deal with safety and security of
citizens and create continuing obligations that call for
constant vigil by those entrusted with their administration.
Callous indifference and apathy, extraneous influence or
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considerations and the cynical “Chalta Hai” attitude more
often than not costs the society dearly in man-made
tragedies whether in the form of fire incidents, collapse of
buildings and bridges, poisonous gas leaks or the like. Short-
lived media attention followed by investigations that at times
leave the end result flawed and a long winding criminal trial
in which the witnesses predecease their depositions or switch
sides under pressure or for gain and where even the victims
or their families lose interest brings the sad saga to an
uncertain end. A somewhat similar story is presented in
these appeals by special leave arising out of a common
judgment and order dated 19th December, 2008 passed by a
Single Judge of High Court of Delhi whereby a batch of
criminal appeals filed by those convicted by the trial Court for
commission of different offences and the sentences awarded
to them were disposed of alongwith criminal revision petition
no.17 of 2008 filed by the Association of Victims of Uphaar
Tragedy (hereinafter, “AVUT”) that led to the death of 59
persons besides injuries to nearly 100 others.
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2. The High Court has, on a reappraisal of the evidence
adduced at the trial, acquitted five of the appellants before it
while upholding the convictions of the rest with or without
modification of the nature of offence in some cases and
reduction of the sentence in others. We shall in the course of
this judgment refer in detail to the view taken by the Trial
Court and the extent and nature of modification made to that
by the High Court in the impugned judgment.
3. Suffice it to say that the fire incident that claimed
valuable human lives took place in the heart of the capital
city of Delhi in a cinema building situate in its posh Green
Park Extension area on 13th June, 1997. The factual backdrop
in which the unfortunate victims lost their lives or suffered
injuries has been set out by the Trial Court in its judgment
and reiterated by the High Court in the order passed by it
without any significant changes in the narrative. In the Trial
Court, as in the High Court and even before us there was no
serious dispute as to the cause of the fire leading to the loss
of human lives. We, therefore, would remain content with
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the broad narration of the facts as are available from the
order passed by the Trial Court and that passed by the High
Court, which are as under:
The Incident:
4. Uphaar Cinema building, situate on a plot of 2480
square yards at Green Park Extension Shopping Centre, New
Delhi, comprised a cinema auditorium with a sanctioned
capacity of 750 seats besides a balcony with a sanctioned
capacity of 250 seats. The cinema auditorium comprised the
first floor of the cinema complex while the balcony was
constructed on the second floor. The ground floor of the
building comprised a parking lot besides three separate
rooms on the western side, one of which was used for placing
a 500 KVA electric transformer that supplied electric energy
to the cinema theatre while the other was used for housing a
1000 KVA transformer that was installed and maintained by
the Delhi Vidyut Board (hereinafter referred to as “DVB”). It
is common ground that the second transformer even though
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located within the cinema premises, did not supply electricity
to the cinema but rather to some of the tenants occupying
parts of the commercial complex that formed a part of the
building and some other consumers from the locality.
5. The prosecution case is that on 13th June, 1997 at about
6.55 a.m. the bigger of the two transformers installed and
maintained by DVB on the ground floor of the Uphaar
Cinema building caught fire. The fire was brought under
control by 7.25 a.m. Inspection of the transformer by the
Superintendant of the DVB and his team revealed that three
of the low tension cable leads of the transformer had been
partially burnt. At about 10.30 a.m., B.M. Satija (A-9) and
A.K. Gera (A-10), Inspectors from DVB along with Senior
Fitter, Bir Singh (A-11) conducted repairs on the transformer
by replacing two aluminium sockets on the B-Phase of the
low tension cable leads. The repairs, it appear, were carried
out with the help of a dye and hammer without the use of a
crimping machine. The transformer was recharged for
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resumption of electric supply by 11.30 a.m. on 13th June,
1997.
6. The prosecution alleges that repairs conducted on the
transformer in the earlier part of the day were unsatisfactory
and resulted in loose connections that caused sparking on
the B-Phase of the transformer where such repairs were
carried out. This resulted in the loosening of one of the
cables of the transformer which eventually came off and
started dangling loose along the radiator and burnt a hole in
the radiator fin. Through this hole the transformer oil started
leaking out which, on account of the heat generated by the
loose cable touching against the radiator, ignited the oil at
about 4.55 p.m. on 13th June, 1997. Since the transformer
did not have an oil soak pit as required under the regulations
and the standard practice, the oil that spread out of the
enclosure continued leaking and spreading the fire to the
adjacent parking lot where cars were parked at a distance of
no more than a metre from the door of the transformer. The
result was that all the cars parked in the parking area on the
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ground floor of the cinema hall were ablaze. Smoke started
billowing in the northern and southward directions in the
parking lot of the cinema complex. The northern bound
smoke encountered a gate which was adjacent to a staircase
leading to the cinema auditorium on the first floor. Due to
chimney effect, the smoke gushed into the stairwell and
eventually entered the cinema auditorium through a door
and through the air conditioning ducts. The southward bound
smoke similarly travelled aerially through another staircase
and into the lower portion of the balcony of the auditorium
from the left side. All this happened while a large number of
people were seated in the auditorium enjoying the matinee
show of ‘BORDER’, a popular Hindi movie with a patriotic
theme. Because of smoke and carbon monoxide released by
the burning oil and other combustible material, the people in
the auditorium started suffocating.
7. The Shift In-charge of the Green Park Complaint Centre
of DVB received a telephonic message from K.L. Malhotra (A-
4), since deceased, who was the Deputy General Manager of
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Uphaar Cinema at the relevant point of time, regarding the
fire. It was only then that the AIIMS grid to which the
transformer in question was connected was switched off and
the flow of energy to the cinema complex stopped. According
to the prosecution the supply of the 11 KV outgoing Green
Park Feeder tripped off at 5.05 p.m. thereby discontinuing
the supply of energy to the cinema.
8. Inside the auditorium and balcony there was complete
pandemonium. The people in the balcony are said to have
rushed towards the exits in pitch darkness as there were
neither emergency lights nor any cinema staff to help or
guide them. The prosecution alleged that no public
announcement regarding the fire was made to those inside
the auditorium or the balcony, nor were any fire alarms set
off, no matter the management and the employees of the
Uphaar Cinema were aware of the fact that a fire had broken
out. Even the Projector Operator was not given instructions
to stop the film while the fire was raging nor was any patron
informed about the situation outside. On the contrary, the
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doors to the middle entrance of the balcony were found to be
bolted by the gatekeeper-Manmohan Uniyal (A-8) who had
left his duty without handing over charge to his reliever.
More importantly, the prosecution case is that the addition of
a private 8-seater box had completely closed off the exit on
the right side of the balcony, while the addition of a total of
52 extra seats over the years had completely blocked the
gangway on the right side of the balcony. Similarly, the
gangway on the right of the middle entrance was significantly
narrower than required under the regulations. It was alleged
that Sushil Ansal (A-1) and Gopal Ansal (A-2), the owners of
the cinema hall, had knowledge of these deviations from fire
safety norms despite which they had continued exhibiting
films, thereby endangering the lives of all those who
patronized the theatre. All these obstructions, deviations,
violations and deficiencies had, according to the prosecution,
resulted in the victims getting trapped in the balcony for at
least 10-15 minutes exposing them to lethal carbon
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monoxide, to which as many as 59 persons eventually
succumbed.
9. Rescue operations attempted by the fire tenders from
the Bhikaji Cama Place and Safdarjung Fire Stations were
undertaken after the Delhi Fire Service received a complaint
from K.L. Malhotra (A-4), since deceased, at 5.10 p.m. The
fire tenders took nearly forty five minutes to one hour to
extinguish the fire and to rescue the persons trapped in the
balcony by opening the bolted doors and taking those who
had collapsed and those injured to the hospitals. No one from
the staff or management of the theatre was, according to the
prosecution, present at the spot to lend a helping hand in the
rescue operations.
Investigation and Charges:
10. Investigation into the fire incident and the resultant
causalities started pursuant to FIR No.432/97 registered at
Police Station, Hauz Khas on the basis of a written complaint
filed by one Sudhir Kumar, Security Guard, employed by the
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management of the cinema complex. The investigation was
initially conducted by the Delhi Police but was soon thereafter
transferred to the Crime Branch and eventually to the
Central Bureau of Investigation under the Delhi Special Police
Establishment Act, 1946. The CBI registered case bearing
No.RC-3(S)/97/SIC.IV/New Delhi on 25th July, 1997.
11. The investigating agencies first looked into the incidents
of fire and got prepared and seized the record relevant
thereto, including a report signed by B.M. Satija (A-9), A.K.
Gera (A-10), Inspectors and Bir Singh (A-11) Senior Fitter,
which dealt with the nature of repair that was conducted on
the DVB transformer after the first incident. The investigating
agencies also looked into the chain of events that led to the
second fire at around 5.00 p.m. and the entry of smoke into
the cinema auditorium and the balcony. A report from the
Central Building Research Institute was also obtained by the
investigating agencies on 17th August, 1997 under the
signatures of T.P. Sharma (PW-25). Expert opinion of K.V.
Singh, Executive Engineer (Electrical), PWD was also
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obtained by the investigating officers on 29th June, 1997, in
addition to two CFSL reports prepared by Dr. Rajender Singh
forwarded to the Hauz Khas Police Station on 27th June, 1997
and to the CBI on 11th August, 1997. These reports were
marked Exs. PW 64/B and PW 64/D at the trial.
12. The investigating officers also examined the cause of
malfunctioning of the DVB transformer and obtained a report
Ex. PW24/A in that regard from Mr. K.L. Grover, Electrical
Inspector and Mr. A.K. Aggarwal, Assistant Electrical
Inspector on 25th June, 1997. The report obtained from
Professor M.L. Kothari of IIT, New Delhi, on 2nd July, 1997
analysed and attributed the cause of fire to malfunctioning of
the DVB transformer.
13. The investigating agencies then looked into the fire
safety deviations in the Uphaar Cinema building to determine
whether the same had contributed to the fire and hindered
the escape of those seated in the cinema auditorium and
balcony from the poisonous carbon monoxide that had
polluted the atmosphere inside the complex. Reports from
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Executive Engineers, MCD were also obtained in this regard.
A Panchnama depicting floor-wise deviations in the Uphaar
Cinema building and an Inspection-cum-Scrutiny report
marked as Ex.PW 2/A indicating the structural deviations was
also submitted by the MCD to the CBI on 11th August, 1997.
14. Similarly, the investigating agencies collected a fire
report marked Ex. PW 49/E from the Delhi Fire Service
regarding the rescue operations conducted by the fire service
personnel on the date of the occurrence.
15. Post-mortem conducted on the dead body of Captain
M.S. Bhinder, one of the unfortunate victims, revealed that
the cause of death was asphyxiation. From the report of Dr.
T.D. Dogra, Forensic Expert, obtained on 18th September,
1997, the investigating officers concluded that the rapid
death of the victims could have been caused by inhalation of
a combination of toxic gases including carbon monoxide and
sulphur dioxide which were produced by combustion of
articles like diesel, petrol, rubber and styrene.
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16. Statements of a large number of witnesses relevant to
the fire incident, its causes and effects were also recorded by
the investigating agencies from time to time culminating in
the filing of a common chargesheet against 16 persons
accusing them of commission of several offences punishable
both under the Indian Penal Code, 1860 as also under the
provisions of the Cinematograph Act, 1952. What is
important is that while accused A-1, A-2, A-12, A-13 and A-
14 were charged with commission of offences punishable
under Sections 304A, 337, 338 read with Section 36, IPC
and Section 14 of the Cinematograph Act, 1952, accused A-3
to A-8 comprising the management and gatekeeper of the
Cinema were charged with commission of offences
punishable under Sections 304, 337, 338 read with Section
36, IPC and Section 14 of the Cinematograph Act, 1952. The
employees of DVB namely Inspectors B.M. Satija (A-9), A.K.
Gera (A-10) and Senior Fitter, Bir Singh (A-11) were also
charged with the commission of offences punishable under
Sections 304, 337 and 338 read with Section 36 of the IPC.
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As regards the remaining three accused namely, N.D. Tiwari
(A-14), H.S. Panwar (A-15) and Surender Dutt (A-16), they
were charged with commission of offences punishable under
Sections 304A, 337, 338 read with Section 36 of IPC.
17. Since some of the offences with which the accused
persons were charged were triable by the Court of Sessions,
the case was committed for trial to Additional Sessions
Judge, New Delhi, who framed specific charges against Sushil
Ansal (A-1), Gopal Ansal (A-2) and the rest of the accused.
18. Sushil Ansal (A-1) and Gopal Ansal (A-2), who happen
to be brothers, were charged with offences punishable under
Sections 304A read with Section 36 and Sections 337 and
338 read with Section 36 IPC for their negligent acts of
omission and commission of allowing installation of the DVB
transformer, various structural and fire safety deviations in
the building in violation of various Rules and not facilitating
the escape of patrons which caused the death of 59 persons
and simple and grievous injuries to 100 others in the fire
incident mentioned above. They were also charged under
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Section 14 of the Cinematograph Act, 1952 for contravention
of the provisions of the Delhi Cinematograph Rules, 1953
(hereinafter referred to as ‘DCR, 1953’) and Delhi
Cinematograph Rules, 1981 (hereinafter referred to ‘DCR,
1981’).
19. Managers, R.M. Puri (A-3), since deceased, K.L.
Malhotra (A-4) since deceased, R.K. Sharma (A-5) since
deceased, N.S. Chopra (A-6), Ajit Choudhary (A-7), since
deceased and Manmohan Uniyal (A-8), gatekeeper were also
charged with commission of offences punishable under
Section 304 read with Section 36 of IPC since, despite being
present at the time of the fire incident, they failed to inform,
alert and facilitate the escape of the patrons from the
balcony during the fire while knowing fully well that their act
was likely to cause death or such bodily injuries as was likely
to cause death.
20. Similarly, B.M. Satija (A-9), A.K. Gera (A-10) and Bir
Singh (A-11) were charged with commission of offences
punishable under Section 304 read with Section 36 IPC in
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that they had not used the required crimping machine while
repairing the DVB transformer after the first fire incident on
13th June, 1997 knowing fully well that this could and did
cause the transformer to catch fire once again and result in
the death or bodily injury as was likely to cause death of
persons in the building.
21. The rest of the accused persons namely, S.N. Dandona
(A-12) since deceased, S.S. Sharma (A-13), N.D. Tiwari (A-
14), H.S. Panwar (A-15) and Surender Dutt (A-16) since
deceased, were charged with offences punishable under
Sections 304A, 337 and 338 IPC read with Section 36 IPC for
causing the death of 59 persons and simple and grievous
injuries to 100 others by their acts and omissions of
negligently issuing No Objection Certificates to Uphaar
Cinema without ensuring that the statutory requirements for
fire safety and means of escape were adhered to.
22. All the accused persons pleaded not guilty to the
charges framed against them and claimed a trial. Not only
that, all of them filed writ petitions before the Delhi High
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Court against the order framing charges passed by the Trial
Court which were dismissed by the High Court in terms of
four separate orders passed by it. A Special Leave Petition
filed against the order of dismissal of the writ petition by
Sushil Ansal (A-1) was dismissed as withdrawn by an order
of this Court dated 12th April, 2002.
Evidence at the Trial :
23. At the trial the prosecution examined as many as 115
witnesses in support of its case apart from placing reliance
upon nearly 893 documents marked in the course of the
proceedings. The oral evidence adduced broadly comprised
depositions of witnesses whom providence helped to escape
alive from the cinema complex on the fateful day. These
witnesses narrated the events inside the cinema hall and the
confusion that prevailed after people started suffocating
because of smoke entering from in front of the screen and
through the AC ducts before the hall was eventually plunged
into darkness, leaving the people inside trapped without any
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emergency lights or help coming from any quarter. Those in
the balcony found that they could not escape since all the
doors were locked. The depositions comprising Kanwaljeet
Kaur (PW-1), Karan Kumar (PW-3), Rishi Arora (PW-7), Amit
(PW-8), Hans Raj (PW-11) and Satpal Singh (PW-12) gave
graphic accounts of the situation that prevailed inside the
cinema hall and the rescue operations after the Fire Brigade
arrived to help them out.
24. The evidence also comprised the depositions of Neelam
Krishnamoorthy (PW-4), Ajay Mehra (PW-5), Harish Dang
(PW-6), Satish Khanna (PW-9), Kishan Kumar Kohli (PW-10),
Raman Singh Sidhu (PW-13) and Surjit Singh (PW-66)
relatives of some of the victims, who narrated their travails
and proved the death certificates of those lost in the tragedy.
Neelam Krishnamoorthy (PW-4) happens to be the
unfortunate mother of two who were seated in the rightmost
two seats in the front row of the balcony.
25. Some of the onlookers and others who helped in the
rescue operations were also examined by the prosecution
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apart from the officers of the Delhi Fire Service. R.C. Sharma
(PW-49) Chief Fire Officer, testified to the presence of smoke
in the stairwell and the balcony and stated that he could not
open the balcony door until he received help of two other
officers. Depositions of B.L. Jindal (PW-15) and Ram Kumar
Gupta (PW-17) who happened to be the Assistant Engineer
and Junior Engineer respectively of the MCD were also
recorded. A large number of 14 witnesses were examined to
prove the structural deviations in the building upon an
inspection conducted after the fire incident. An equally large
number of 33 witnesses were examined to prove documents
relied upon by the prosecution. Witnesses were also
examined to prove the sanction orders issued by the
competent authority to prosecute some of the accused who
happened to be public servants. Evidence regarding the
ownership, management and administration of the company
which owned Uphaar Cinema, M/s Green Park Theaters
Associated (P) Ltd. was also adduced.
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26. Medical evidence led at the trial comprised the
deposition of Dr. T.D. Dogra (PW-62) who proved the death
certificates of 41 victims in which the cause of death was
stated to be suffocation. In addition, Dr. S. Satyanarayan
(PW-77) who conducted the post-mortem on the dead body
of Captain M.S. Bhinder was also recorded. Officials from
DVB and those connected with the investigation too were
examined by the prosecution before closing its case.
Findings of the Trial Court:
27. The Trial Court appraised the evidence led at the trial
including the depositions of three defence witnesses, one
each, examined by H.S. Panwar (A-15), Bir Singh (A-11) and
A.K. Gera (A-10) and recorded findings and conclusions that
may be summarized as under:
(a) That Uphaar Cinema was owned by a company
that was closely held by Sushil Ansal (A-1) and Gopal
Ansal (A-2) and other members of their family and
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that several violations regarding the installation of a
transformer and the seating arrangement in the
balcony, structural deviations in the building were
committed while Sushil Ansal (A-1) and Gopal Ansal
(A-2) were either Directors or the Managing Directors
of the said company. Even after the alleged
resignation of the Ansal brothers in the year 1988
they continued to be in control of the management of
the cinema and the running of its day-to-day affairs,
including exercising control over the Managers and
other staff employed.
(1) In coming to that conclusion, the Trial Court relied
upon both documentary and oral evidence adduced
before it by the prosecution. The Trial Court found that
application dated 2nd February, 1973 made to the
erstwhile DESU for grant of electricity connection for
Uphaar Cinema was signed by Sushil Ansal (A-1). So
also letter dated 2nd February, 1973 by which the
company had agreed to give DESU two rooms for their
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transformer and HT and LT panels at a nominal rent of
Rs.11/- per year was signed by Sushil Ansal (A-1). The
fact that the original licence granted to Uphaar Cinema
was granted in favour of M/s Green Park Theatres
Associated (P) Ltd. (in short, “GPT”) through Sushil
Ansal (A-1) as the Managing Director at that time, as
also the fact that Sushil Ansal (A-1) continued to be
representative licensee for the cinema was also relied
upon by the Trial Court in support of its conclusion that
Sushil Ansal (A-1) exercised control and management
over Uphaar Cinema at the relevant point of time.
Reliance was also placed by the Trial Court upon letter
dated 19th June, 1974 written on behalf of GPT by Sushil
Ansal (A-1) whereby the Entertainment Officer was
requested to permit the owner to lease out the top floor
of Uphaar Cinema for office use and the ground floor for
commercial establishments. An affidavit dated 21st
March, 1975 and letter dated 2nd April, 1979 filed in
connection with renewal of the cinema license were also
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relied upon by the Trial Court to show that Sushil Ansal
(A-1) was not only the licensee of Uphaar Cinema, but
also that he had held himself out in that capacity before
the concerned authorities. Letter of authority
authorizing V.K. Bedi, Architect, to deal, discuss, explain
and make corrections in the building plan as well as to
collect the sanction plan on his behalf as also reply to
show-cause notice dated 11th May, 1981 issued by the
Deputy Commissioner of Police (Licensing) [in short,
“DCP (L)”] which too was sent by Sushil Ansal (A-1) as
licensee for GPT were relied upon by the Trial Court to
buttress its conclusion that Sushil Ansal (A-1) was the
person exercising control over the affairs of the cinema
and its Managing Director.
(2) The Trial Court noted that although Sushil Ansal
(A-1) had resigned from the Directorship of the
company on 17th October, 1988, he had continued to be
the licensee of the cinema as is evident from an
affidavit dated 3rd March, 1992 (Ex. PW50/B) addressed
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to DCP (L) seeking renewal of the license for the years
1992-93. In the said affidavit the Trial Court observed
that Sushil Ansal (A-1) clearly mentioned that he
continued to be the occupier of the licensed premises
and the owner of the Cinematograph. Minutes of the
meeting of the Board of Directors held on 24th
December, 1994 were also noticed by the Trial Court to
show that although Sushil Ansal (A-1) resigned from the
Directorship of the company in 1988 he had continued
to be involved in the affairs of the cinema, no matter in
the capacity of a Special Invitee. Reliance was also
placed by the Trial Court upon the inspection proformas
of the Delhi Fire Service for the years 1995-1997 to
show that Sushil Ansal (A-1) continued to be shown as
licensee of Uphaar Cinema.
(3) The Trial Court placed reliance upon the financial
authority and the control exercised by Sushil Ansal (A-
1) in the affairs of the cinema hall. In this regard the
Trial Court referred to a self-cheque (Ex.PW91/B) dated
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26th June, 1995 for a sum of rupees fifty lakhs drawn by
Sushil Ansal (A-1) from the accounts of GPT. Closer to
the date of occurrence, the Board of Directors of the
company had on 25th March, 1996 passed a resolution
authorising Sushil Ansal (A-1) to operate the bank
accounts of the company upto any amount. The Trial
Court also relied upon other circumstances to support
its conclusion that although Sushil Ansal (A-1) claims to
have resigned from the Directorship of the company in
the year 1988, he continued to be the heart and soul of
the company and in complete management of the
cinema affairs. Reliance was also placed upon Ex.
PW103/XX3 by which Sushil Ansal (A-1) was appointed
authorized signatory to operate the Current Accounts
with various banks.
(4) The Trial Court similarly referred to and relied
upon several pieces of documentary evidence in holding
that Gopal Ansal (A-2) also exercised extensive control
over the affairs of the cinema. The Court, in particular,
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relied upon the resolution of the Board of Directors
passed on 15th July, 1972 (Ex.PW103/XX) according to
which Gopal Ansal (A-2) was authorised to sign all
documents, drawings and other connected papers
regarding the submission of revised plans, applications
for electricity connections concerning Uphaar Cinema,
etc. Letter dated 24th May, 1978 (Ex. PW110/AA20),
addressed by Gopal Ansal (A-2) as Director, GPT
seeking permission to install an eight-seater box and
reply dated 6th December, 1979 to the show-cause
notice for removal of one hundred extra seats after
withdrawal of the 1979 resolution which was signed by
Gopal Ansal (A-2) as Director of GPT were also relied
upon by the Trial Court. Similarly, letter dated 29th July,
1980 addressed to DCP(L) for the installation of fifteen
additional seats in the balcony was found to have been
written by Gopal Ansal (A-2) as Director, GPT. Reply to
the show-cause notice dated 28th May, 1982 was
similarly found to have been given by Gopal Ansal (A-2)
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as Director of GPT in which he tried to explain the
reasons for the bolting of doors from the inside during
exhibition of a film and gave assurance that the utmost
precaution would be taken by the management in
future. The Trial Court also relied upon the fact that the
car parking contract was granted by Gopal Ansal (A-2)
as Director of GPT in April, 1988.
(5) The Trial Court further relied upon the Minutes of
the Meeting held on 25th March, 1996 of the Board of
Directors of the company appointing Gopal Ansal (A-2)
as authorised signatory upto any amount to operate the
bank accounts. Cheques issued by Gopal Ansal (A-2)
subsequent to the said authorisation in favour of the
Chief Engineer (Water) and in favour of the Music Shop
from the accounts of GPT which later was rechristened
as Ansal Theaters & Clubotels (P) Ltd. were also relied
upon by the Trial Court in support of its conclusion that
Gopal Ansal (A-2), like his brother Sushil Ansal (A-1),
even after resigning from the Directorship of the
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company, continued to exercise control over the affairs
of the cinema complex. This was, according to the Trial
Court, evident from the fact that Gopal Ansal (A-2) was
appointed authorised signatory to operate the current
accounts, as was the case for Sushil Ansal (A-1) also.
(6) Last but not the least, the Trial Court relied upon
the Minutes of the Meeting dated 27th February, 1997
(Ex. PW98/X4) in which Gopal Ansal (A-2), described as
“MD” of the company, is said to have desired that not
even a nail be put in the cinema premises without his
prior permission. Similarly, in the Minutes of the MD
Conferences dated 2nd April, 1997 and 1st May, 1997,
Gopal Ansal (A-2), described as “MD in Chair”, issued
instructions in this capacity regarding a large number of
business decisions and day-to-day affairs of the
company. The Trial Court held that Gopal Ansal (A-2)
was proved to be MD in Chair by letters marked (Ex.
PW98/X-2) and (Ex. PW98/X-3). He was also shown to
be “MD in Chair” for the MD Conference held on 7th May,
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1997 in terms of letter dated 9th May, 1997 marked Ex.
PW98/X-C.
(b) That a 750 KVA DVB transformer was installed in
the cinema premises in complete violation of the
Electricity Rules and in breach of the sanctioned plan
for the building.
(1) The Trial Court found that the sanctioned plan
marked Ex. PW15 Y/3 provided for three adjacent
rooms on the ground floor each measuring 20x10 feet
to be used for installation of a transformer. The first of
these three rooms was to be used for HT cables that
would bring high voltage current from the AIIMS Grid
Station. The second room was to be used for installing
the transformer that would step down the high density
current and transmit the same to the third room which
was meant for LT cables from where the current would
then be supplied to the cinema building.
(2) Relying upon the report submitted by Mr. K.L.
Grover (PW-24), the Electrical Inspector, the Trial Court
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concluded that it was essential for the management of
the cinema to obtain permission from the Licensing
Department as also from the Municipal Corporation of
Delhi (in short, “MCD”) prior to the installation of the
said transformer. Instead of doing so, the internal
positioning of the walls of the transformer area
comprising the three rooms mentioned above was
changed without so much as notifying the MCD about
the said change or obtaining its sanction for the same.
Reliance was, in this regard, placed by the Trial Court
upon the depositions of R.N. Gupta, Executive Engineer,
MCD (PW-2) and Shri K.L. Grover, Electrical Inspector
(PW-24).
(3) The Trial Court also looked into the Rules
regarding installation of transformers in the Bureau of
Indian Standard: 10028 (Part II) - 1981 and the
Building Bye Laws, 1983 to hold that the installation of
the transformer in question did not adhere to the
following three distinct requirements under the rules:
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(i) The two transformers namely one installed by
the management of the company owning the
cinema and the other installed by the DVB
were not separated by a fire resistant wall as
required in Para 3.6.2, IS: 10028 (Part II) –
1981.
(ii) The transformers did not have oil soak pits
necessary for soaking the entire oil content in
the transformers as required in Paras 3.6.3
and 3.6.4, IS: 10028 (Part II) - 1981.
(iii) The rooms where the transformers were kept
did not have proper ventilation and free
movement of air on all four sides of the
transformers, nor were adequately sized air
inlets and outlets provided to ensure efficient
cooling of the transformers as required in
Paras 7.3.1.1 and 7.3.1.4, IS: 10028 (Part II)
– 1981.
(4) Having said so, the Trial Court rejected the
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contention urged on behalf of the Ansal brothers (A-1
and A-2) that they were coerced into providing space
for the DVB transformer by the DVB authorities. The
Court found that correspondence exchanged between
GPT and the DVB authorities did not suggest that the
Ansals were forced to provide space for the DVB
transformer as contended by them.
(c) That the condition of the DVB transformer was
wholly unsatisfactory and that the fire had started on
account of the sparking of the loose connection of the
cable and socket of the bar of the said transformer.
(1) Relying upon the depositions of K.L. Grover, the
Electrical Inspector (PW-24), T.P. Sharma, CBRI Expert
(PW-25), K.V. Singh, Executive Engineer (Electrical),
PWD (PW-35), Professor M.L. Kothari from IIT (PW-36)
and Dr. Rajinder Singh, Sr. Scientific Officer, CFSL,
(PW-64), as well as their respective inspection reports,
marked Ex. PW24/A, Ex. PW25/A, Ex. PW35/A, Ex.
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PW36/A and Ex. PW64/B, the Court held that the
condition of the DVB transformer was wholly
unsatisfactory on account of the following:
(i) The transformer did not have any protection
system as required by the Electricity Act.
(ii) The terminals on the LT side were not enclosed in
a box, unlike in the case of the Uphaar
transformer.
(iii) The LT side cables from the bus bar lacked any
kind of clamping system or support for the
cables.
(iv) There was no relay system connected to the HT
Panel board of the DVB transformer which could
have tripped in case of any fault.
(v) The check nut of the neutral terminal was found to
be loose.
(vi) There were earth strips lying in the transformer
room but these were not properly joined.
(vii) The connection between earth and neutral was
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also broken.
(viii) The LT Panel’s outgoing switches did not have
fuses.
(ix) No HRC (High Rupture Capacity) fuses were found
and use of wires, in lieu of it was not proper.
(x) All the four oil circuit breakers were completely
unprotected against earth faults and over
current.
(xi) The potential transformer was found to be in the
disconnected condition of the OCB operation
mechanism. Its battery and charger were also
found to be defective and heavily damaged in
the fire.
(2) The Court further held that fire in the DVB
transformer had resulted on account of the sparking by
the loose connection of the cable end socket of the bus
bar of the DVB transformer. The cable end socket of the
B-phase bus bar was unsatisfactorily repaired since it
was fixed by hammering and not by using a crimping
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machine. The LT cable got disconnected from the cables
on the B-phase and made a hole in the radiator fin
when the live conductor of the disconnected cable fell
upon it. Transformer oil gushed out of the opening on
to the floor, while continued short circuiting of the cable
with the radiator fin in the absence of a protection relay
system caused sparking, which in turn resulted in the oil
from the transformer catching fire. The sparking would
have continued for a significant amount of time since
there was no immediate tripping system available in the
HT panel. Tripping was ultimately found to have taken
place at the 33 KV sub-station at AIIMS. The main
switch from the generator which was going to the AC
blower was found to be fused. The fuses were found to
be inside the body of the switch. The condition of dust
covered fuses suggested that they had been out of use
for a long time.
(d) That the parking of extra cars and the parking of
cars close to the transformer in what was meant to be
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a 16 ft. wide passage for free movement of the
vehicles aggravated the situation and contributed to
the incident. The Trial Court found that apart from
petrol and diesel cars, CNG gas cylinders and
upholstery comprising combustible material emitted
smoke when burnt containing carbon monoxide,
carbon dioxide and other hydrocarbons which resulted
in suffocation of those inside the balcony of the
cinema.
(1) The Trial Court held that the management of the
cinema had disregarded the requirements of law and
the sanctioned plan, thereby putting the lives of the
patrons at risk. The Court found that there was nothing
on record to show that the Ansal brothers (A-1 and A-2)
or the Managers of the cinema for that matter had
impressed upon the contractor appointed by them the
legal and safety requirements of maintaining a safe
distance between vehicles and the transformer room
when they entered into a parking contract in the year
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1988. This, according to the Court, was gross
negligence that contributed to the death of a large
number of patrons and injuries to many more. The Trial
Court in support of that conclusion relied primarily upon
the following pieces of evidence:
(i) The sanctioned plan for the ground/stilt floor of the
Uphaar Cinema building as also the report of
R.N. Gupta, Executive Engineer, MCD (PW-2),
according to which the provision for parking of
fifteen cars was made on the said floor. The plan
also earmarked a 16 feet wide passage to be
maintained alongside the transformer rooms for
the easy maneuvering of vehicles.
(ii) The deposition of R.K. Sethi (PW-56), the parking
contractor, proved that cars were parked at a
distance of no more than 3-4 feet from the
transformer room. On the fateful day parking
tokens had been issued for 18 cars for the matinee
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show, apart from 8-10 office cars that were parked
in the parking lot.
(iii) The deposition of K.V. Singh, Executive Engineer
(Electrical), PWD (PW-35) and the report marked
Ex.PW35/A which proved that the fire situation had
been aggravated due to the presence of petrol and
diesel in the fuel tanks of the vehicles parked in
front of the transformer rooms.
(iv) Local Inspection Note of the place of incident
prepared by the Trial Court which supported the
conclusion that cars had been parked in close
proximity to the transformer room and that the
same were burnt in the incident.
(2) Absence of proper care on the part of the
management in ensuring that only the permissible
number of vehicles were parked in the parking area and
that a 16 ft. wide passage remained free from any
obstruction were held by the Trial Court to be acts of
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gross negligence on the part of the management,
endangering the lives of the patrons visiting the cinema
and contributing to the magnitude of the hazardous
gases that eventually led to the death of a large
number of innocent victims.
(e) That there were several structural deviations in
the cinema building apart from a rear wall behind the
HT/LT room that was found to be constructed up to a
height of 12 feet even though it was sanctioned only
up to a height of 3 feet.
(1) Relying upon the deposition of B.S. Randhawa,
ASW, PWD (PW-29) and Ex. PW29/A, the
panchnama/report of floor-wise deviations prepared by
him along with Dalip Singh, Executive Engineer, PWD
and Prithvi Singh, DSP, the Court held that the
construction of the rear wall beyond 3 feet had affected
the ventilation in the area and obstructed the dispersal
of smoke in the atmosphere. The Court rejected the
contention that PW-29 had been tutored since he had
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made no mention of the obstruction of smoke in the
report, Ex. PW29/A. The Court found that his testimony
had been corroborated by the sanctioned plan Ex.
PW15/Y-3, which too only allowed a wall upto a height
of 3 feet.
(2) Similarly, the Court found certain other structural
deviations in the cinema building some of which
contributed to the fire, smoke and obstruction of escape
claiming human lives by asphyxia. The Court in this
regard placed reliance upon Ex. PW17/D, the report
prepared by R.K. Gupta, Junior Engineer, MCD (PW-17)
and the deposition of R.S. Sharma (PW-18) and Vinod
Sharma (PW-20). The Court also placed reliance upon
Ex. PW2/A which happened to be the inspection-cum-
scrutiny report dated 2nd August, 1997 submitted by the
MCD Engineers depicting floor-wise deviations and
deposition of R.N. Gupta, Executive Engineer, MCD
(PW-2) in that regard. Reliance was also placed upon
the depositions of R.K. Bhattacharaya (PW-39) and the
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inspection note prepared by the Trial Court based on its
inspection on the spot as per the direction of the High
Court. Based on the said evidence the Trial Court
enumerated the following structural deviations in the
Uphaar Cinema building:
Basement
(i) A 12' X 20' room was constructed adjoining the
staircase.
(ii) A 26' X 20' room was constructed adjoining the
blower room.
(iii) A wooden store with wooden partitions was being
used.
(iv) One 40' long and one 20' long brick wall were
constructed and old seats were found partially filling the
space between them.
Ground Floor/Stilt Floor
(i) A 20' X 9' Homeopathy Dispensary was
constructed above the ramp, behind the
transformer room.
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(ii) Behind the HT, LT and transformer rooms, the
outer wall was built up from a height of 3' to the
height of the first floor.
(iii) Though externally unchanged, the partitions
between the HT, LT and transformer rooms were
shifted to alter the rooms' internal sizes.
(iv) A 14' X 7' room adjoining the HT room was being
used as a ticket counter.
(v) A 20' X 20' ticket foyer was converted into
Syndicate Bank. Sanjay Press Office was found in
place of the restaurant on the front side.
(vi) A mezzanine floor was constructed using R.S.
Joists of timber, at a height of 8' above the stilt
floor, to be used as offices. This was completely
burnt in the fire.
(vii) A small construction was made using RCC slabs on
the mid landing of the staircase at a height of 8'
above the stilt floor to be used as offices.
(viii) M/s Sehgal Carpets was occupying a partition of
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the staircase leading to the basement around the
lift well.
Foyer/First Floor
(i) A refreshment counter was found constructed
between the expansion joint and the staircase.
(ii) A second refreshment counter was constructed
near the rear exit gate, 10'9'' away from the auditorium
exit gate.
Mezzanine Floor/Balcony
(i) A refreshment counter covering 21' X 9' was found
between the doors of the toilet and the staircase.
(ii) An office room was constructed in place of the
sweeper room and adjoining toilets.
(iii) The operator room was converted into an office-
cum-bar room.
(iv) A door of full width on the right side of the
staircase landing between the Projection Room floor and
the loft floor was found to be obstructing the path to the
terrace.
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(v) Sarin Associates' reception counter was found in
the staircase leading to the terrace, thereby obstructing
the passage way.
Top Floor
(i) A large hall at the loft level was converted into office
cabins with wooden partitions and the same
appeared to be occupied by Sarin Associates,
Supreme Builders, Supreme Promoters,
Supreme Marketing (P) Ltd. And Vikky Arin
Impex (P) Ltd.
(ii) The staircase above the loft level was converted into
an office.
(f) That, apart from structural deviations referred to
above, the seating arrangement within the balcony
area of the cinema was itself in breach of the
mandatory requirements of the DCR, 1953 and DCR,
1981.
(1) Relying upon the Completion Certificate Ex.
PW17/DA, dated 10th April, 1973, the Trial Court held
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that the number of seats originally sanctioned for the
balcony was limited to 250 seats (two hundred and fifty
seats). The Court also noticed that the first seating plan
Ex. PW95/B1 was in conformity with the DCR, 1953 and
provided a total of three exits, one each on the two
sides of the balcony and the third in the middle.
Gangways leading to these exits were also found to be
in conformity with the statutory requirements which
prescribed a width of 44 inches for the same. In the
year 1974, however, Sushil Ansal (A-1) made a request
for installation of 14 seats in what was originally
sanctioned by the MCD to be an Inspection Room,
pursuant whereto the Inspection Room was converted
into a 14-seater box with the permission of the licensing
authority. Two years later, a development of some
significance took place inasmuch as by a Notification
dated 30th September, 1976 issued by the Lt. Governor
of Delhi, Uphaar Cinema permitted addition of 100 more
seats to its existing capacity. Forty three of the said
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additional seats were meant to be provided in the
balcony by using the vertical gangways to the right of
the middle entry/exit of the cinema in the right wing of
the balcony. The remaining 57 seats were meant for
addition in the main auditorium of the cinema hall. The
addition of these seats was approved on 30th
September, 1976 as per the seating plan marked Ex.
PW95/B-2.
(2) As per the above seating plan the vertical gangway
along the rightmost wall of the balcony was completely
utilized and blocked because of the installation of the
additional seats whereas the width of the gangway
along the right side of the middle entry/exit was
reduced to 22.5 inches, the remainder of the space
having been utilized for fixing 32 additional seats in that
area. The addition of 11 more seats to the row along
the back of the balcony (1 on the right, 8 in the middle
and 2 on the left side) made up for the remainder of the
43 additional seats permitted under the Notification.
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The Trial Court found that in order to compensate for
the blocking and narrowing of the gangways in the right
wing, the seating plan provided for a 44 inch wide
vertical gangway along the middle of the right wing of
the balcony. Inevitably, the altered seating
arrangement made it relatively more difficult for those
occupying the right wing of the balcony to reach the
exit.
(g) That an eight-seater family box was added in the
year 1978 upon an application moved by Gopal Ansal
(A-2), which had the effect of completely closing the
right side exit, access to which already stood
compromised on account of the additional seats.
(1) The above addition was made pursuant to a report
given by S.N. Dandona (A-12), since deceased, who at
the relevant time was posted as Executive Engineer,
PWD and who appears to have inspected the site on
27th June, 1978 on a reference made to him by the
Entertainment Tax Officer. What is significant is that the
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Entertainment Tax Officer had by his letter dated 2nd
September, 1978 asked S.N. Dandona (A-12) to
confirm his report pursuant to the inspection conducted
by him, drawing his attention to Clause 6 of the First
Schedule of DCR, 1953, which required that the total
number of spectators accommodated in the building
shall not exceed 20 per 100 sq. ft. of the area available
for sitting and standing, or 20 per 133.5 sq. ft. of the
overall area of the floor space in the auditorium. Mr.
Dandona (A-12) replied in terms of his letter dated 20th
September, 1978 Ex. PW29/DN, that the installation of
the eight-seater box was in accordance with the
prevalent DCR, 1953.
(2) The Trial Court found fault with the installation of
the eight-seater box and held that even though
permission for installation of the box had been granted
to the Ansals (A-1 and A-2), the same continued to be
in clear violation of Para 10(4) of the First Schedule to
DCR, 1953 which in no uncertain terms stipulated that
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exits from the auditorium shall be placed suitably along
both sides and along the back thereof.
(h) That to compensate for blocking of the exit on the
right of the eight-seater box, an exit was provided
along the back on the left side. This addition of an
exit on the left side of the balcony did not satisfy the
stipulation under Para 10(4) of the First Schedule of
DCR, 1953.
(1) The object underlying para 10(4) of the First
Schedule of DCR, 1953, observed the Trial Court, was
to ensure rapid dispersal in both directions through
independent stairways leading outside the building. This
necessarily meant that addition of the left side exit did
not amount to substantial compliance with the DCR,
1953, declared the Court.
(i) That addition of seats and closure of the right
side gangway were in violation of the statutory
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provisions and severely compromised the need for
quick dispersal in the event of an emergency.
(1) A further development and another dimension to
the seating arrangement in the balcony came in the
form of a Notification dated 27th July, 1979, from the Lt.
Governor whereunder the relaxation in the number of
seats provided to Uphaar Cinema under the 1976
Notification was withdrawn. The withdrawal, it appears,
came as a consequence of a judgment delivered by the
High Court of Delhi in a writ petition filed by the cinema
owners challenging the State’s power to fix the price of
admission tickets to the theatre. The power to fix
admission rates to the cinema having thus been taken
away, the Lt. Governor appears to have withdrawn the
relaxation in the number of additional seats allowed to
the cinema owners under the 1976 Notification. This
withdrawal was not acceptable to the Ansals (A-1 and
A-2) along with others who challenged the same before
the High Court of Delhi and obtained interim directions
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in their favour. The High Court directed that such of
the additional seats as comply substantially with the
requirements of the Rules may be allowed to stay while
others which infringed the Rules may have to be
removed. A show-cause notice was accordingly issued
to Uphaar Cinema asking it to remove all the 100
additional seats, which according to the licensing
authority were non-compliant with the requirement of
the relevant Rules. Gopal Ansal (A-2) opposed the
removal of these seats in the reply filed by him as
Director of GPT Pvt. Ltd. stating that all the additional
seats installed by them were compliant with the
Cinematograph Rules and requested the authorities to
apply their minds to the direction of the High Court
regarding substantial compliance with the Rules.
(2) A fresh process of inspection of the Cinema was
therefore started, pursuant to the direction of the High
Court and the show-cause notice. This inspection was
conducted by Mr. Amod Kanth, DCP (L), S.N. Dandona,
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Executive Engineer, MCD (A-12) and the Chief Fire
Officer and Executive Engineer, all of whom had
submitted a joint report Ex.PW29/DR. The report, inter
alia, stated that 37 of the 43 additional seats in the
balcony were substantially compliant with the Rules
while 6 additional seats on the right side of the balcony
were in gross contravention of Paras 7(1) and 8(1) of
the First Schedule to DCR, 1953 as they were blocking
vertical gangways and causing obstruction to free
egress of patrons from the balcony. The said 6 seats
were, therefore, required to be removed and the
original number of vertical gangways restored. The
result was that 37 additional seats were allowed out of
43 to stay in the balcony in terms of order dated 24th
December, 1979 marked Ex. PW29/DR passed by Mr.
Amod Kanth, DCP (L).
(3) In his letter dated 29th July, 1980, Gopal Ansal (A-
2), Director of GPT wrote a letter Ex. PW110/AA7 to the
DCP(L) for installation of 15 additional seats in the
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balcony. Pursuant to the said letter, the DCP (L) wrote a
letter dated 20th August, 1980 (Ex. PW29/DS) to the
Executive Engineer, requesting him to verify whether
the proposed installation of 15 seats would be compliant
with the relevant provisions of the DCR, 1953 and to
submit a detailed report regarding the same. In his
reply dated 3rd September, 1980, Executive Engineer,
S.N. Dandona (A-12) stated that the proposed
installation of seats was not in accordance with the
scheme of the DCR, 1953. Gopal Ansal (A-2), therefore,
submitted a revised plan for the proposed additional
seats vide letter dated 5th September, 1980 (Ex.
PW29/DV). In his report Ex. PW29/DX dated 10th
September, 1980 S.N. Dandona (A-12) stated that the
additional 15 seats would be in conformity with DCR,
1953, but raised a concern that the installation of the
15 additional seats would bring the total number of
seats in the balcony to 302 while the total number of
exits would remain 3 in number. As per the First
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Schedule of the DCR, 1953, the number of exits should
be 1 per 100 seats. This would imply that 2 additional
seats in the balcony would be in excess, unless a fourth
exit was to be provided. Having said that, S.N. Dandona
(A-12) excused this excess on the grounds that it was
decided in a meeting held in October, 1979 in which the
DCP(L) and Chief Fire Officer were present that, keeping
in view the High Court's orders for substantial
compliance, an excess of 1% in the number of seats
over the required number of exits should be allowed.
Pursuant to S.N. Dandona's report, the DCP(L), Amod
Kanth allowed the installation of the 15 additional seats
in the balcony on 4th October, 1980. The result was that
15 additional seats were installed as per the seating
plan marked Ex. PW95/B4. The Trial Court further found
that DCP(L), Amod Kanth, S.N. Dandona (A-12), Chief
Fire Officer and Executive Engineer were equally
responsible for not noticing the closure of the right side
exit.
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(4) The Trial Court found that the addition of seats as
also closure of the right side exit because of installation
of the family box in that area, in the process blocking
one vertical gangway, narrowing of another and partial
blocking of the third (new) exit on the left side of the
balcony were all in violation of the statutory provisions
and severely compromised the safety of the patrons
visiting the cinema. The Trial Court also held that
because of the alterations in the seating plan on
account of the addition of seats and blocking of the right
side exit, rapid dispersal of the patrons in the event of
an emergency was seriously jeopardized, which
amounted to gross negligence on the part of the owners
and management of Uphaar Cinema, as well as those
who were responsible for sanctioning the changes.
(5) The Trial Court, in fact, went a step further and
ordered further investigation of the offence under
Section 173(8) of the CrPC vis-a-vis the persons left out
by the CBI, particularly the DCP(L), Amod Kanth against
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whom the Association of Victims of Uphaar Tragedy had
filed an application under Section 319 of the CrPC. The
Trial Court held that the balcony seating plans showed
that the authorities responsible for the enforcement of
the Rules as well as their subordinates who were to
carry out inspections were in connivance with the
proprietors of the cinema, Sushil and Gopal Ansal (A-1
and A-2) who acted in connivance with each other with
a view to making an unlawful gain at the cost of the
public.
(j) That the owners of Uphaar Cinema who carried
out the structural deviations, the officers of the MCD
who granted 'No Objection’ certificates for running the
cinema hall for the years 1995-96 and 1996-97
respectively despite the structural deviations existing
in the cinema building and the managers of Uphaar
Cinema who turned a blind eye to the said deviations
and the threat to public safety caused by them, were
the direct cause of death of 59 persons and 100
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injured in the cinema hall. The act of the gatekeeper
in fleeing from the cinema hall without unbolting the
door of balcony was also found to be a direct cause of
the death of persons inside the balcony.
(1) As regards the unfolding of events in the balcony
after the smoke began to spread inside, the Trial Court
relied upon the depositions of patrons seated in the
balcony, PWs 1, 3, 7, 8, 11 & 12 who were fortunate to
survive the ordeal, but all of whom had lost in the
tragedy some of their relatives who accompanied them
to the movie. The Trial Court also relied upon the
depositions of relatives of deceased patrons from the
balcony, examined as PWs 4, 5, 6, 9, 10, 13 & 66, who
were not among those in the cinema hall themselves
but who had rushed to the scene upon learning about
the disaster. The deposition of the complainant Security
Guard, Sudhir Kumar (PW63) who first noticed the fire
and helped in rescue operations was also relied upon.
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Relying upon the above evidence, the Trial Court
arrived at the following conclusions:
(i) Since the patrons were trapped inside the balcony
which was engulfed by the smoke, those who
succumbed died due to inhalation of smoke.
(ii) The patrons seated in the balcony were unable to
save themselves in time since there were no
proper means of escape.
(iii) Though four exits were statutorily required in the
balcony, only three were provided.
(iv) As previously held, the alterations made to the
balcony by the owners of Uphaar Cinema in
contravention of legal provisions became a
hindrance to egress into the open air for patrons
in the balcony, as a result of which the said
patrons could not save themselves in time.
(v) Three exit doors were bolted. After becoming
aware of the fire in the building, the gatekeeper,
Manmohan Uniyal (A-8) fled the scene without
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unbolting the exit doors.
(vi) Since the doors had been bolted, one of the doors
had to be pushed open by the trapped patrons
in order to come out into open space. This
endeavour took 10-15 minutes, which resulted
in a sufficient amount of exposure to the toxic
gases to cause the death of the persons inhaling
the same.
(vii) Moreover, since descending the staircase would
only take the patrons into denser smoke, people
attempted to climb upwards towards the
terrace. However, their path was obstructed due
to the unauthorised construction of the
commercial office of M/s Sareen Associates on
the landing of the staircase on the top floor,
which created a bottleneck and facilitated in
causing the death of more patrons. Moreover,
one of the structural deviations previously noted
by the Trial Court was the presence of a full
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width door on the right side of the stair case
landing on the top floor, which created an
obstruction for going to the terrace.
(viii) It is revealed from the inspection reports that the
four exhaust fans which were to face an open
space instead opened out into the staircase.
(ix) As previously held, the existing structural
deviations in the building obstructed the egress
of patrons into open spaces and thereby directly
contributed to their deaths. These blatant
structural deviations were never objected to by
the MCD, a government body which is
responsible for ensuring compliance with
building plans.
(x) The eye-witnesses have unanimously deposed that
once they realized that smoke was entering the
hall and a hue and cry was raised, no one from
the management of the cinema theatre was
there to help them escape. Instead, the
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managers fled the scene without thought for the
patrons.
(xi) There were no fire alarms or emergency lighting,
nor was any public announcement made to warn
the patrons of the fire.
(xii) As per the deposition of the Projector Operator,
Madhukar Bagde (PW85), an announcement
system was present in the Projector Room but
the same was out of order. He deposed that he
had previously informed K.L. Malhotra (A-4),
since deceased, to have the same rectified. This
fact was also verified in the report of PW64, Dr.
Rajinder Singh.
(xiii) The managers being directly responsible for the
daily functioning of the cinema failed in their
duty to ensure the safety of the patrons seated
inside. They grossly neglected their duties to
take measures to prevent fires and follow fire
safety regulations, which caused the death of
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patrons trapped inside.
(xiv) It is writ large that the failure of the owners and
management of Uphaar Cinema to adhere to
provisions relating to fire safety caused the
death/injury of those who had gone to view the
film in the cinema.
(xv) The factors which constituted the direct and
proximate cause of death of 59 persons and
injury of 100 persons in Uphaar cinema were
the installation of the DVB transformer in
violation of law, faulty repair of the DVB
transformer, presence of combustible material in
the cinema building, parking of cars near the
transformer room, alterations in the balcony
obstructing egress, structural deviations
resulting in closure of escape routes in the
building at the time of the incident, bolting of
the exit doors from outside and the absence of
fire fighting measures and two trained firemen,
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during the exhibition of the film in the cinema
building.
(k) That the cause of death of the 59 victims was
asphyxia caused by prolonged inhalation of smoke
consisting of carbon monoxide and other toxic gases.
(1) On the basis of the result of the post-mortem
examination on the dead body of Captain M.S. Bhinder,
the Trial Court held that all the victims died on account
of the very same cause as was found to be responsible
for the demise of Captain Bhinder. Reliance was also
placed by the Trial Court upon the reports submitted by
a Board of Medical Experts from AIIMS which proposed
that the death of 59 victims of asphyxia was caused due
to inhalation of smoke consisting of carbon monoxide
and other toxic gases. On the basis of the expert
opinion, the Court concluded that the cause of death of
the persons sitting in the balcony was due to inhalation
of smoke. The Court noted that the effect of gases is
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rapid as the fatal period for carbon monoxide with 10%
concentration is within 20-30 minutes while the fatal
period of hydrocyanic acid is 2-20 minutes. The
combustion of materials released such toxic compounds,
which in turn caused rapid death of the victims. The
Court also held that immediate well-organized intensive
rescue operations could have saved many lives.
28. In conclusion and on the basis of the findings recorded
by it, the Trial Court convicted Sushil Ansal (A-1) and Gopal
Ansal (A-2) for commission of the offences punishable under
Sections 304A, 337 and 338 read with Section 36 of IPC and
sentenced each one of them to undergo rigorous
imprisonment for a period of two years with a fine of
Rs.5,000/- and a default sentence of six months. They were
also convicted under Section 14 of the Cinematograph Act,
1952 and sentenced to pay a fine of Rs.1,000/- or undergo
two months imprisonment in default. All the sentences were
directed to run concurrently. The Trial Court further
convicted S.S. Sharma (A-13) and N.D. Tiwari (A-14) who
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were officials of the Municipal Corporation of Delhi apart from
H.S. Panwar (A-15), Divisional Officer, Delhi Fire Service
under the above provisions and sentenced them similarly to
undergo two years rigorous imprisonment and a fine of
Rs.5,000/- besides default sentence of six months
imprisonment. In addition, the Trial Court found the charges
framed against the Managers of GPT, namely, R.K. Sharma
(A-5), N.S. Chopra (A-6) and Assistant Manager Ajit
Choudhary (A-7) as well as gatekeeper Manmohan Uniyal (A-
8) under Section 304 read with Section 36 IPC proved and
sentenced them to undergo rigorous imprisonment for a
period of seven years with a fine of Rs.5,000/- and a default
sentence of six months.
29. B.M. Satija (A-9) and A.K. Gera (A-10) who happened
to be DVB Inspectors at the relevant point of time and Bir
Singh (A-11) who happened to be DVB Senior Fitter were
similarly convicted under Section 304 read with Section 36
IPC and sentenced to undergo seven years rigorous
imprisonment besides a fine of Rs.5,000/- and a default
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sentence of six months imprisonment. Proceedings against
R.M. Puri (A-3), Director of GPT and K.L. Malhotra (A-4)
Deputy General Manager, S.N. Dandona (A-12) Executive
Engineer, PWD and Surender Dutt (A-16) Station Officer,
Delhi Fire Service, all of whom died during the pendency of
the trial, were held to have abated. Not only that, the Trial
Court directed further investigation into the matter under
Section 173(8) Cr.P.C. in regard to other persons including
Amod Kanth DCP(L) for allowing the cinema to function on
temporary permits and for not demanding the detailed
inspection reports before issuing such permits.
Findings of the High Court:
30. Aggrieved by the judgment and order passed against
them, all the 12 accused persons convicted by the Trial Court
preferred appeals before the Delhi High Court. The
Association of Victims of Uphaar Tragedy also filed a revision
petition challenging the judgment and order of the Trial
Court to the extent the same convicted the accused persons
only for offences punishable under Section 304A IPC instead
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of Section 304, Part II IPC. The High Court, as noticed in the
beginning of this order, disposed of the aforementioned
appeal by a common judgment dated 19th December, 2008
whereby the High Court affirmed the findings of fact recorded
by the Trial Court. We may at this stage briefly refer to the
said findings for the sake of clarity.
I Re: Ownership, Management and Control of
Uphaar Cinema:
(i) In para 9.68 of its judgment the High Court held that
the ownership, management and control of Uphaar Cinema
vested with the Ansal brothers (A-1 and A-2) at all material
times.
(ii) In para 9.62 of its judgment the High Court affirmed
the findings recorded by the Trial Court and held that Ansal
brothers (A-1 and A-2) were responsible for all major
decisions in regard to management and affairs of the Uphaar
Cinema such as:
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(a) The decision regarding installation of DVB
transformer within the cinema premises.
(b) The decision relating to re-arrangement of seating
plan in the balcony which was in violation of DCR, 1953
and DCR, 1981.
(c) The decision regarding closure of right side exit by
installation of eight-seater family box.
(d) The decision regarding placement of additional
seats in the balcony.
(e) The grant of contracts for use of parking space.
(f) The exercise of unlimited financial powers on
behalf of the company and the power to create
encumbrances and charges over its assets.
(g) The decision relating to commercial use of the
building.
(h) The decisions concerning day-to-day affairs of the
company.
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(iii) In paras 9.63 and 9.64 the High Court held that the
Ansals (A-1 and A-2) were not only the Directors of the
company but had continued to be involved in its day-to-day
functioning even after they ceased to be so.
(iv) The High Court further held that merely because the
letter dated 6th March, 1997 had presented R.M. Puri and
K.L. Malhotra (both since deceased) as authorised signatories
of the company for operating the cinema and for dealing with
the licensing authority did not mean that a specific
nomination in their favour was made in terms of Rule 10(2)
of DCR, 1953 or the corresponding provision under DCR,
1981. The High Court held that the shareholding pattern of
the company revealed that the major/predominant
shareholding continued to remain with the Ansal family and
at no point of time was any outsider shown to have held any
of the 5000 shares issued by the company.
(v) In para 9.67 of its judgment the High Court held that
from the deposition of those shown to be the Directors of the
company in the year 1996 to 1997, it is evident that even
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though they had attended certain meetings of the Board,
they were completely unaware of the vital aspects including
the fact that Uphaar Cinema was being run by Ansal
Theatres and Clubotels Pvt. Ltd. and whether they were in
fact Directors or empowered to act on behalf of the
company.
II Re: DVB Transformer:
(i) In para 7.4 the High Court held that the DVB
transformer had been installed against the provision of the
Electricity Rules.
(ii) In paras 7.10 and 7.12 of its judgment the High Court
rejected the submission made on behalf of Sushil Ansal (A-1)
and Gopal Ansal (A-2) that they were coerced in providing
space for the DVB transformer.
(iii) In paras 7.94, 7.95 and 7.96 of its judgment the High
Court affirmed the findings recorded by the Trial Court that
the DVB transformer was in poor maintenance on the date of
the incident on account of the following:
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(A) Protection relays which could have tripped off the
DVB transformer were missing.
(B) The LT side cables from the bus bar did not have
clamping system or support to the cables.
(C) The earth cable was in a twisted condition; and
(D) The Buchholtz relay system was not fitted on the
transformer.
31. The High Court comprehensively dealt with the cause of
fire and affirmed the findings recorded by the Trial Court that
the fire had started from the DVB transformer on account of
the improper repair carried out on the same without use of a
crimping machine because of which the LT cable had got
disconnected on the B-phase and an opening was created on
the radiator fin when the live cable fell upon it and caused a
short circuit. The High Court summed up the cause of the fire
in paras 7.124 and 7.125 of its judgment.
32. The High Court held that the correspondence relating to
the installation of the DVB transformer did not suggest any
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element of threat or use of force or economic power on the
part of the DVB. On the contrary, the correspondence
revealed an anxiety on the part of cinema management to
start its operation. It also held in paras 7.10 and 7.11 of its
judgment that the Uphaar establishment was a beneficiary of
the DVB transformer since some parts of the building which
were let out to tenants of the establishment were receiving
electricity supply from the said transformer.
III Re: Car Parking:
33. In para 7.17 of its judgment the High Court affirmed
the findings recorded by the Trial Court that the parking of
extra cars and the parking of cars close to the transformer
room blocking the 16 ft. wide passage which was meant to
be kept free for the movement of vehicles, aggravated the
fire and contributed to the incident. The High Court held that
the owners and the management of Uphaar Cinema had
blatantly disregarded the requirements of law and the
sanctioned plan thereby putting the lives of its patrons at
risk. The High Court further held that Ansal brothers (A-1
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and A-2) or the Managers had not conveyed to the parking
contractor the legal and safety requirement of maintaining a
safe distance between the vehicles and the transformer room
while entering into a parking contract in the year 1988 nor
was the parking arrangement subject to any kind of check.
The outsourcing of the car parking did not, observed the
High Court, absolve the cinema management which was the
occupier and owner of the premises of their duty to ensure
that vehicles parked immediately below the viewing area
were maintained keeping all safety standards in mind.
IV Re: Structural Deviations:
34. In paras 7.39 to 7.60 of its judgment the High Court
affirmed the findings recorded by the Trial Court that several
structural deviations apart from violation in the balcony had
been committed by the management of the cinema hall. The
High Court held that construction of refreshment counters on
the first floor of the cinema hall inhibited free passage of the
patrons which was crucial in the event of an emergency and
amounted to violation of para 10(1) of the First Schedule of
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DCR, 1953 and were hence in breach of the provisions of
Section 14 of the Cinematograph Act and the licence issued
thereunder. Similarly, the exhaust fans were so placed that
they opened into the hall of the front staircase instead of
opening into an open space. The structural deviations,
according to the High Court, assumed an incrementally risky
character which the cinema occupier was aware of. Similarly,
the other violations referred to by the High Court including
the storage and use of combustible materials and closing of
one of the exits, besides shifting of the gangway contributed
to violations that prevented quick dispersal of the patrons
from the balcony area thereby culminating in the tragedy.
V Re: Seating arrangement in the balcony:
35. The High Court dealt with blocking of the right side exit
by placing an 8-seater family box, addition of seats on the
left side of the balcony that prevented quick dispersal of the
patrons, providing gangways which were less than the
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required width and fixing of seats obstructing the left side
(new) exit all of which contributed to a situation from which
the victims could not escape to save their lives. The High
Court further held that blocking of the right side exit by the
8-seater box rendered ineffective the mandate of para 9(1),
DCR, 1953 which required that at least two stairways be
provided for public use each not less than 4 ft. wide. Each
one of these deviations had, according to the High Court, the
effect of substantially increasing the risk to a point where an
emergency requiring rapid egress from the balcony area
could not have been effectively handled to save human lives.
36. The High Court also affirmed the findings of the Trial
Court on the following aspect and held that –
(i) Patrons were exposed to smoke for a long time and
many were unable to leave the place swiftly.
(ii) Several eye witnesses had deposed that the balcony
doors were bolted.
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(iii) The entry/exit doors leading to the foyer had to be
forced open.
(iv) The gatekeeper, Manmohan Uniyal (A-8) who was on
duty at the time of the incident, had left his duty
without unbolting the doors.
(v) Absence of emergency lighting arrangements and
absence of help at the critical juncture exposed the
patrons to thick dense smoke for a long period that
hindered their movement and finally claimed many
lives.
(vi) No public address system was in use nor were there any
emergency lights.
(vii) The cause of death was asphyxiation due to carbon
monoxide poisoning.
(viii) Many patrons who had managed to escape from the
balcony were trapped and had to break the open
windows to flee.
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(ix) Eye witness accounts established the presence of fire
and hot smoke in the ground floor from 5.05 pm to 6.20
p.m. and the presence of smoke in the balcony even as
late as 5.45 p.m. when the Chief Fire Officer removed 3
persons from the balcony.
37. The High Court on the above findings upheld the
conviction of Sushil Ansal (A-1) and Gopal Ansal (A-2). It
also upheld the conviction of H.S. Panwar (A-15) for offences
punishable under Sections 304A, 337 and 338 read with
Section 36 of the IPC but reduced the sentence awarded to
them under Section 304A to one year rigorous imprisonment
without interfering with the fine imposed by the Trial Court.
The High Court also reduced the sentence awarded to the
aforementioned three appellants under Section 337 to three
months rigorous imprisonment and under Section 338 to one
year rigorous imprisonment with the direction that the
sentences shall run concurrently including the sentence
awarded to Ansal brothers (A-1 and A-2) under Section 14 of
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the Cinematograph Act for which too the said two accused
persons were convicted.
38. As regards the conviction of Manmohan Uniyal (A-8)
gatekeeper, B.M. Satija (A-9) DVB Inspector and Bir Singh
(A-11) Senior Fitter DVB, the High Court altered the same
from Section 304 Part II read with Section 36 IPC to Sections
304A , 337 and 338 read with Section 36 IPC. The sentence
awarded to them was accordingly reduced to two years
rigorous imprisonment with a fine of Rs.2,000/- under
Section 304A, 6 months rigorous imprisonment with a fine of
Rs.500/- under Section 337 and one year rigorous
imprisonment with a fine of Rs.1,000/- under Section 338
with a default sentence of four months. The sentences were
directed to run concurrently.
39. The remaining convicted persons, namely, R.K. Sharma
(A-5), since deceased, N.S. Chopra (A-6) as well as A.K.
Gera (A-10) DVB Inspector, S.S. Sharma (A-13) and N.D.
Tiwari (A-14), MCD Officials were acquitted by the High Court
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and the revision petition filed by Association of Victims of
Uphaar Tragedy dismissed.
40. Appeals have been filed before us by all those convicted
and sentenced to undergo imprisonment by the High Court,
except for the convicted gatekeeper, Manmohan Uniyal (A-8)
who has served out the sentence awarded to him by the
Courts below. We also have before us Criminal Appeals
No.605-616 of 2010 filed by the CBI challenging the acquittal
recorded by the High Court in favour of the four persons
mentioned above. The Association of Victims of Uphaar
Cinema has also filed Criminal Appeals No.600-602 of 2010
in which they have challenged the order of acquittal recorded
by the High Court and prayed for a retrial of the accused
persons for the offence punishable under Section 304 Part II
IPC.
41. We have heard learned counsel for the parties at
considerable length, who were at pains to refer to the
evidence adduced at the trial to buttress their respective
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submissions. Broadly stated the following questions arise for
our determination:
(I) Whether the concurrent findings of fact recorded by
the Courts below prove the commission of any rash
and/or negligent act by the accused persons or any
one of them within the meaning of Section 304A of
the IPC?
(II) Was the High Court justified in acquitting the
Respondents no.4 (N.S. Chopra), no.7 (A.K. Gera),
no.10 (S.S. Sharma) and no.11 (N.D. Tiwari)
respondent in Criminal Appeal No.605-616 of 2010
filed by the CBI?
(III) Is there any basis for holding that the accused or any
one of them was guilty of an offence of culpable
homicide not amounting to murder punishable under
Section 304 Part II of the IPC so as to justify a retrial of
the accused persons for the said offence?
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(IV) Whether the sentence awarded to those found guilty by
the High Court deserves to be enhanced?
(V) What relief and/or general or specific directions need be
issued in the matter having regard to the nature of the
incident?
42. We propose to deal with the above questions ad
seriatim.
Re: Question No.I:
43. Since this question has several facets to it, we propose
to deal with the same under the following sub-headings to
ensure clarity and avoid any possible confusion or repetition:
(i)Scope of a criminal appeal by special leave
(ii) ‘Rash’ or ‘Negligent’ – Meaning of
(iii) What constitutes negligence?
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(iv) Difference between Negligence in civil actions and that in criminal cases.
(v) The doctrine of causa causans.
(vi) Whether Ansal brothers were occupiers of Uphaar Cinema building?
(vii) Degree and nature of care expected of an occupier of a cinema building.
(viii) Whether the accused were negligent and if so, whether the negligence was gross?
(ix) Contentions urged in defence and the findings thereon.
(i) Scope of a Criminal Appeal by Special Leave:
44. The scope of a criminal appeal by special leave filed
before this Court has been examined in several
pronouncements of this Court over the past few decades. It
is unnecessary to burden this judgment by referring to all
those pronouncements, for a reference to only some of those
decisions should suffice. Among them the scope of an appeal
by special leave in a criminal matter was considered by a
three-Judge Bench of this Court in Mst. Dalbir Kaur v.
State of Punjab (1976) 4 SCC 158 and the principle
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governing interference by this Court in criminal appeals by
special leave summarized in the following words:
“8. Thus the principles governing interference by this Court in a criminal appeal by special leave may be summarised as follows:
(1) that this Court would not interfere with the concurrent finding of fact based on pure appreciation of evidence even if it were to take a different view on the evidence; (2) that the Court will not normally enter into a reappraisement or review of the evidence, unless the assessment of the High Court is vitiated by an error of law or procedure or is based on error of record, misreading of evidence or is inconsistent with the evidence, for instance, where the ocular evidence is totally inconsistent with the medical evidence and so on;
(3) that the Court would not enter into credibility of the evidence with a view to substitute its own opinion for that of the High Court;
(4) that the Court would interfere where the High Court has arrived at a finding of fact in disregard of a judicial process, principles of natural justice or a fair hearing or has acted in violation of a mandatory provision of law or procedure resulting in serious prejudice or injustice to the accused;
(5) this Court might also interfere where on the proved facts wrong inferences of law have been drawn or where the conclusions of the High Court are manifestly perverse and based on no evidence: It is very difficult to lay down a rule of universal application but the principles mentioned above and those adumbrated in the authorities of this Court cited supra provide sufficient guidelines for this Court to decide
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criminal appeals by special leave. Thus in a criminal appeal by special leave, this Court at the hearing examines the evidence and the judgment of the High Court with the limited purpose of determining whether or not the High Court has followed the principles enunciated above. Where the Court finds that the High Court has committed no violation of the various principles laid down by this Court and has made a correct approach and has not ignored or overlooked striking features in the evidence which demolish the prosecution case, the findings of fact arrived at by the High Court on an appreciation of the evidence in the circumstances of the case would not be disturbed.”
45. In Radha Mohan Singh @ Lal Sahib and Ors. v.
State of U.P. (2006) 2 SCC 450, this Court declared that it
will not normally enter into reappraisal or review of evidence
in an appeal under Article 136 of the Constitution unless the
Trial Court or the High Court is shown to have committed an
error of law or procedure and the conclusions arrived at are
found to be perverse. To the same effect is the decision of
this Court in Raj Narain Singh v. State of U.P. and Ors.
(2009) 10 SCC 362, where this Court held that the scope
of appeal under Article 136 of the Constitution was very
limited and that this Court does not exercise overriding
powers under the said provision to reweigh the evidence and
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disturb the concurrent findings of fact reached upon proper
appreciation. We may also refer to the decision of this Court
in Surendra Pal and Ors. v. State of U.P. and Anr.
(2010) 9 SCC 399 where this Court held that it could not
embark upon a re-appreciation of the evidence when both
the Sessions Court and the High Court had agreed in their
appreciation of the evidence and arrived at concurrent
findings of fact. This Court cautioned that it was necessary to
bear in mind the limited scope of the proceedings under
Article 136 of the Constitution which cannot be converted
into a third appeal on facts and that mere errors are not
enough to attract this Court’s invigilatory jurisdiction. A
similar view was expressed by this Court in Amitava
Banerjee v. State of West Bengal (2011) 12 SCC 554
and Mohd. Arif v. State (NCT) of Delhi, (2011) 13 SCC
621 to which decisions one of us (Thakur, J.) was a party.
46. Suffice it to say that this Court is not an ordinary Court
of appeal obliged to reappraise the evidence and record its
conclusion. The jurisdiction to interfere under Article 136 is
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extraordinary and the power vested in this Court is not
exercised to upset concurrent findings of fact recorded by the
two Courts below on a proper appreciation of evidence. It is
only in those rare and exceptional cases where the
appreciation of evidence is found to be wholly unsatisfactory
or the conclusion drawn from the same perverse in nature,
causing miscarriage of justice that this Court may correct the
course of justice and undo the wrong. Perversity in the
findings, illegality or irregularity in the trial that results in
injustice or failure to take into consideration an important
piece of evidence are some of the situations in which this
Court may reappraise the evidence adduced at the trial but
not otherwise. The scope of interference with the findings of
fact concurrently found by the Trial Court and the First
Appellate Court is thus permissible as a rarity only in the
situations enumerated above and not as a matter of course
or for mere asking.
(ii) ‘Rash’ or ‘Negligent’ – Meaning of:
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47. Section 304A of the IPC makes any act causing death
by a rash or negligent act not amounting to culpable
homicide, punishable with imprisonment of either description
for a term which may extend to two years or with fine or with
both. It reads:
“304A. Causing death by negligence.-- Whoever causes the death of any person by doing any rash or negligent act not amounting to culpable homicide shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.”
48. The terms ‘rash’ or ‘negligent’ appearing in Section
304A extracted above have not been defined in the Code.
Judicial pronouncements have all the same given a meaning
which has been long accepted as the true purport of the two
expressions appearing in the provisions. One of the earliest
of these pronouncements was in Empress of India v. Idu
Beg ILR (1881) 3 All 776, where Straight J. explained that
in the case of a rash act, the criminality lies in running the
risk of doing an act with recklessness or indifference as to
consequences. A similar meaning was given to the term
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‘rash’ by the High Court of Madras in In Re: Nidamarti
Negaghushanam 7 Mad HCR 119, where the Court held
that culpable rashness meant acting with the consciousness
that a mischievous and illegal consequence may follow, but
hoping that it will not. Culpability in the case of rashness
arises out of the person concerned acting despite the
consciousness. These meanings given to the expression
‘rash’, have broadly met the approval of this Court also as is
evident from a conspectus of decisions delivered from time to
time, to which we shall presently advert. But before we do
so, we may refer to the following passage from “A
Textbook of Jurisprudence” by George Whitecross Paton
reliance whereupon was placed by Mr. Jethmalani in support
of his submission. Rashness according to Paton means
“where the actor foresees possible consequences, but
foolishly thinks they will not occur as a result of his act”.
49. In the case of ‘negligence’ the Courts have favoured a
meaning which implies a gross and culpable neglect or failure
to exercise that reasonable and proper care and precaution
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to guard against injury either to the public generally or to an
individual which having regard to all the circumstances out of
which the charge arises, it may be the imperative duty of the
accused to have adopted. Negligence has been understood
to be an omission to do something which a reasonable man
guided upon those considerations which ordinarily regulate
the conduct of human affairs, would do, or doing something
which a prudent and reasonable person would not do. Unlike
rashness, where the imputability arises from acting despite
the consciousness, negligence implies acting without such
consciousness, but in circumstances which show that the
actor has not exercised the caution incumbent upon him.
The imputability in the case of negligence arises from the
neglect of the civil duty of circumspection.
(iii) What constitutes Negligence?:
50. The expression ‘negligence’ has also not been defined in
the Penal Code, but, that has not deterred the Courts from
giving what has been widely acknowledged as a reasonably
acceptable meaning to the term. We may before referring to
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the judicial pronouncements on the subject refer to the
dictionary meaning of the term ‘negligence’.
51. Black’s Law Dictionary defines negligence as under:
“The failure to exercise the standard of care that a reasonably prudent person would have exercised in a similar situation; any conduct that falls below the legal standard established to protect others against unreasonable risk of harm, except for conduct that is intentionally, wantonly, or willfully disregardful of other’s rights.”
52. Charlesworth and Percy on Negligence (Twelfth
Edition) gives three meanings to negligence in forensic
speech viz: (i) in referring to a state of mind, when it is
distinguished in particular from intention; (ii) in describing
conduct of a careless type; and (iii) as the breach of a duty
to take care imposed by either common law or statute. The
three meanings are then explained thus:
“The first meaning: Negligence as a state of mind can be contrasted with intention. An act is intentional when it is purposeful and done with the desire or object of producing a particular result. In contrast, negligence in the present sense arises where someone either fails to consider a risk of particular action, or having considered it, fails to give the risk appropriate weight.
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The second meaning: Negligence can also be used as a way to characterize conduct, although such a use may lead to imprecision when considering negligence as a tort. Careless conduct does not necessarily give rise to breach of a duty of care, the defining characteristic of the tort of negligence. The extent of a duty of care and the standard of care required in performance of that duty are both relevant in considering whether, on any given facts conduct which can be characterized as careless, is actionable in law.
“The third meaning: The third meaning of negligence, and the one with which this volume is principally concerned, is conduct which, objectively considered, amounts to breach of a duty to take care”.
53. Clerk & Lindsell on Torts (Eighteenth Edition) sets
out the following four separate requirements of the tort of
negligence:
"(1) the existence in law of a duty of care situation, i.e. one in which the law attaches liability to carelessness. There has to be recognition by law that the careless infliction of the kind of damages in suit on the class of person to which the claimant belongs by the class of person to which the defendant belongs is actionable;
(2) breach of the duty of care by the defendant, i.e., that it failed to measure up to the standard set by law;
(3) a casual connection between the defendant's careless conduct and the damage;
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(4) that the particular kind of damage to the particular claimant is not so unforeseeable as to be too remote."
54. Law of Torts by Rattanlal & Dhirajlal, explains
negligence in the following words:
“Negligence is the breach of a duty caused by the omission to do something which a reasonable man, guided by those considerations which ordinarily regulate the conduct of human affairs would do, or doing something which a prudent and reasonable man would not do. Actionable negligence consists in the neglect of the use of ordinary care or skill towards a person to whom the defendant owes the duty of observing ordinary care and skill, by which neglect the plaintiff has suffered injury to his person or property. According to Winfield, “negligence as a tort is the breach of a legal duty to take care which results in damage, undesired by the defendant to the plaintiff”. The definition involves three constituents of negligence: (1) A legal duty to exercise due care on the part of the party complained of towards the party complaining the former’s conduct within the scope of the duty; (2) Breach of the said duty; and (3) consequential damage. Cause of action for negligence arises only when damage occurs for damage is a necessary ingredient of this tort. But as damage may occur before it is discovered; it is the occurrence of damage which is the starting point of the cause of action.
55. The above was approved by this Court in Jacob
Mathew v. State of Punjab and Another (2005) 6
SCC 1.
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56. The duty to care in cases whether civil or criminal
including injury arising out of use of buildings is examined by
courts, vis-à-vis occupiers of such bindings. In Palsgraf v.
Long Island Railroad, 248 NY 339, Justice Cardozo
explained the orbit of the duty of care of an occupier as
under:
“If no hazard was apparent to the eye of ordinary vigilance, an act innocent and harmless, at least to outward seeming with reference to her, did not take to itself the quality of a tort because it happened to be a wrong, though apparently not one involving the risk of bodily insecurity, with reference to someone else...Even then, the orbit of the danger as disclosed to the eye of reasonable vigilance would be the orbit of the duty.”
57. To the same effect is the decision in Hartwell v.
Grayson Rollo and Clover Docks Limited and Others
(1947) KB 901 where the duty of an occupier who invites
people to a premises, to take reasonable care that the place
does not contain any danger or to inform those coming to
the premises of the hidden dangers, if any, was explained
thus:
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“In my opinion the true view is that when a person invites another to a place where they both have business, the invitation creates a duty on the part of the invitor to take reasonable care that the place does not contain or to give warning of hidden dangers, no matter whether the place belongs to the invitor or is in his exclusive occupation.”
58. The duty of a theatre owner to his patrons was outlined
as follows in Rosston v. Sullivan, 278 Mass 31 (1932):
“The general duty to use ordinary care and diligence to put and keep this theatre in a reasonably safe condition, having regard to the construction of the place, character of the entertainment given and the customary conduct of persons attending.”
59. The above case was cited with approval in Helen
Upham v. Chateau De Ville Theatre Inc 380 Mass 350
(1980).
60. The Supreme Court of Wyoming in Mostert v. CBL &
Associates, et. Al., 741 P.2d 1090 (Wyo. 1987) held
that the owner of a theatre, AMC owed an affirmative duty to
patrons as “business visitor invitees” to inform them of off-
premises dangers (in that case a flash flood) which were
reasonably foreseeable:
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“We conclude that appellee AMC owed the Mostert family an affirmative duty to exercise reasonable or ordinary care for their safety which includes an obligation to advise them of off-premises danger that might reasonably be foreseeable. We are not suggesting by our determination that AMC had a duty to restrain its patrons or even a duty to advise them what to do. The duty as we see it is only to reveal what AMC knew to its customers.”
61. In Brown v. B & F Theatres Ltd., (1947) S.C.R.
486, the Supreme Court of Canada held the liability of a
theatre owner to be 90% and the contributory negligence of
the appellant to be 10% in a case with the following facts:
“The appellant, Margaret Brown, was injured by falling down a stairway in a theatre in Toronto. After passing through a brightly lighted lobby, she entered the foyer, intending to go to the ladies’ room. This was on the left of the entrance and was indicated by a short electric sign 7’ high facing her as she turned. In the foyer, a narrow corridor, the lights were dimmed; and, proceeding along the wall at her left, she opened what she took to be the door to the waiting room. A fire extinguisher 2’ long and 4’ from the floor hung on the wall next to the left side of the door; and at the right side was a post or panel 7” wide, projecting about 4” out from the wall; the door, 31” wide, swinging toward the left, on which the word “Private” was printed in faint letters, was between three and four feet in front of the sign and led to a stairway into the basement. The platform or landing was about 24” deep and the door must have swung somewhat before the edge would be brought into view. Immediately inside on the wall at the right and on a level with her eyes, was a light which, on her story, momentarily blinded her. The entrance
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to the ladies’ room was separated from this door by the post or panel.”
62. Holding that the theatre owner had breached the duty
owed by a proprietor of premises to his invitee, the Court
held as follows:
“Here, Mrs. Brown paid a consideration for the privileges of the theatre, including that of making use of the ladies’ room. There was a contractual relation between her and the theatre management that exercising prudence herself she might enjoy those privileges without risk of danger so far as reasonable care could make the premises safe.”
(emphasis supplied)
63. In Dabwali Fire Tragedy Victims Association v.
Union of India and Ors., (2001) 1 ILR Punjab &
Haryana 368 to which one of us (Thakur J.) was a party,
the High Court of Punjab & Haryana held that both the
school, as well as the owners of a premises on which the
school function was held, were liable as occupiers for the
tragic death of 406 persons, most of them children, caused
by a fire which broke out on the premises during the
function. In dealing with the question whether the owners of
the premises, Rajiv Marriage Palace, being agents of the
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school could be held accountable, the High Court held as
follows:
“..The School ought to have known that in a function which is open to general public, a Pandal with a capacity of 500 to 600 persons spread over no more than an area measuring 100’ x 70’, a gathering of 1200 to 1500 persons could result in a stampede and expose to harm everyone participating in the function especially the children who were otherwise incapable of taking care of their safety. The school ought to have known that the availability of only one exit gate from the Marriage Palace and one from the Pandal would prove insufficient in the event ofany untoward incident taking place in the course of function. The School ought to have taken care to restrict the number of invitees to what could be reasonably accommodated instead of allowing all and sundry to attend and in the process increase the chances of a stampede. The School ought to have seen that sufficient circulation space in and around the seating area was provided so that the people could quickly move out of the place in case the need so arose. Suffice it to say that a reasonably prudent School Management organizing an annual function could and indeed was duty bound to take care and ensure that no harm came to anyone who attended the function whether as an invitee or otherwise, by taking appropriate steps to provide for safety measures like fire fighting arrangements, exit points, space for circulation, crowd control and the like. And that obligation remained unmitigated regardless whether the function was held within the School premises or at another place chosen by the Management of the School, because the children continued to be under the care of the School and so did the obligation of the School to prevent any harm coming to them. The principle of proximity creating an obligation for the School qua its students and invitees to the function would make the School liable for any negligence in either the choice of the venue of the function or the degree of care that ought to
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have been taken to prevent any harm coming to those who had come to watch and/or participate in the event. Even the test of foreseeability of the harm must be held to have been satisfied from the point of view of an ordinary and reasonably prudent person. That is because a reasonably prudent person could foresee danger to those attending a function in a place big enough to accommodate only 500 to 600 people but stretched beyond its capacity to accommodate double that number. It could also be foreseen that there was hardly any space for circulation within the Pandal. In the event of any mishap, a stampede was inevitable in which women and children who were attending in large number would be worst sufferers as indeed they turned out to be. Loose electric connections, crude lighting arrangements and an electric load heavier than what the entire system was geared to take was a recipe for a human tragedy to occur. Absence of any fire extinguishing arrangements within the Pandal and a single exit from the Pandal hardly enough for the people to run out in the event of fire could have put any prudent person handling such an event to serious thought about the safety of those attending the functioning especially the small children who had been brought to the venue in large numbers…”
64. Referring to the English decisions in Wheat v. E. Lacon
& Co. (1966) 1 All ER 582, Hartwell v. Grayson Rollo
(supra), Thomson v. Cremin (1953) 2 All ER 1185 and H
& N Emanuel Ltd. v. Greater London Council & Anr.
(1971) 2 All ER 835, the High Court went on to hold as
follows:
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“93. In the instant case while the School had the absolute right to restrict the entry to the venue of the function being organized by it and everything that would make the function go as per its requirements, the owners had not completely given up their control over the premises, and were indeed present at the time the incident occurred. The facts and circumstances brought on record in the course of the enquiry establish that the School and the Marriage Palace owners were both occupying the premises and were, therefore, under an obligation to take care for the safety of not only the students, but everyone who entered the premises on their invitation or with their permission specific or implied. As to the obligation of an occupier to take care qua his invitees a long line of English decisions have settled the legal position...
xx xx xx
97. In the light of the above, we have no hesitation in holding that the One Man Commission of Inquiry was perfectly justified in holding the School and the Marriage Palace liable for the act of tort arising out of their negligence and duty to take care about the safety of all those invited to the function at Dabwali. Question No. 2 is answered accordingly.”
65. In R. v. Gurphal Singh [1999] CrimLR 582, the
Court of Appeal in England dealt with a case where a person
staying at a lodging house occupied and managed by the
Singh family died in his sleep due to carbon monoxide
poisoning. The cause of the carbon monoxide was the
blocking of the chimney in the room of the lodger, as well as
in the neighbouring room due to which the smoke from a fire
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in the room could not escape. While determining whether the
Singh family had breached their duty of care, the Court held
as follows:
“...In substance this is a case where those living in the room in which Mr. Foster died in a lodging house managed by Singh family. They were led to believe that the appellant and his father would take care that they were not poisoned by equipments provided by the family. The appellant was possessed of sufficient information to make him aware of a danger of death from gas. He may not have had sufficient skill to be able to discover how that danger arose but he was responsible for taking reasonable steps to deal with that danger if need by calling in expert help. In those circumstances the judge was right to hold that there was a sufficient proximity between the lodgers on the one side and the father and son on the other side to place a duty of care on the latter.”
66. To sum up, negligence signifies the breach of a duty to
do something which a reasonably prudent man would under
the circumstances have done or doing something which when
judged from reasonably prudent standards should not have
been done. The essence of negligence whether arising from
an act of commission or omission lies in neglect of care
towards a person to whom the defendant or the accused as
the case may be owes a duty of care to prevent damage or
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injury to the property or the person of the victim. The
existence of a duty to care is thus the first and most
fundamental of ingredients in any civil or criminal action
brought on the basis of negligence, breach of such duty and
consequences flowing from the same being the other two. It
follows that in any forensic exercise aimed at finding out
whether there was any negligence on the part of the
defendant/accused, the Courts will have to address the
above three aspects to find a correct answer to the charge.
(iv) Difference between negligence in civil actions and
in criminal cases:
67. Conceptually the basis for negligence in civil law is
different from that in criminal law, only in the degree of
negligence required to be proved in a criminal action than
what is required to be proved by the plaintiff in a civil action
for recovery of damages. For an act of negligence to be
culpable in criminal law, the degree of such negligence must
be higher than what is sufficient to prove a case of
negligence in a civil action. Judicial pronouncements have
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repeatedly declared that in order to constitute an offence,
negligence must be gross in nature. That proposition was
argued by Mr. Ram Jethmalani at great length relying upon
English decisions apart from those from this Court and the
High Courts in the country. In fairness to Mr. Salve, counsel
appearing for the CBI and Mr. Tulsi appearing for the
Association of Victims, we must mention that the legal
proposition propounded by Mr. Jethmalani was not disputed
and in our opinion rightly so. That negligence can constitute
an offence punishable under Section 304A of the IPC only if
the same is proved to be gross, no matter the word “gross”
has not been used by the Parliament in that provision is the
settled legal position. It is, therefore, unnecessary for us to
trace the development of law on the subject, except making
a brief reference to a few notable decisions which were
referred to at the bar.
68. One of the earliest decisions which examined the
question of criminal negligence in England was R. v.
Bateman (1925) 94 L.J.K.B. 791 where a doctor was
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prosecuted for negligence resulting in the death of his
patient. Lord Hewart L.C.J. summed up the test to be applied
in such cases in the following words:
“A doctor is not criminally responsible for a patient's death unless his negligence or incompetence passed beyond a mere matter of compensation and showed such disregard for life and safety as to amount to a crime against the State.”
69. Nearly two decades later the Privy Council in John Oni
Akerele v. The King AIR 1943 PC 72 found itself
confronted by a similar question arising out of the alleged
medical negligence by a doctor who was treating patients for
an endemic disease known as “Yaws“ which attacks both
adults and children causing lesions on the body of the
patient. Following the treatment, 10 children whom the
accused had treated died allegedly because the injection
given to the patients was too strong resulting in an
exceptional reaction among the victims. The allegation
against the doctor was that he had negligently prepared too
strong a mixture and thereby was guilty of manslaughter on
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account of criminal negligence. Relying upon Lord Hewart’s
L.C.J. observations extracted above, the Privy Council held:
“11. Both statements are true and perhaps cannot safely be made more definite, but it must be remembered that the degree of negligence required is that it should be gross, and that neither a jury nor a Court can transform negligence of a lesser degree into gross negligence merely by giving it that appellation. The further words spoken by the Lord Chief Justice in the same case are, in their Lordships' opinion, at least as important as those which have been set out:
It is desirable that, as far as possible, the explanation of criminal negligence to a jury should not be a mere question of epithets. It is, in a sense, a question of degree, and it is for the jury to draw the line, but there is a difference in kind between the negligence which gives a right to compensation and the negligence which is a crime.”
70. What is important is that the Privy Council clearly
recognized the difficulty besetting any attempt to define
culpable or criminal negligence and held that it was not
possible to make the distinction between actionable and
criminal negligence intelligible, except by means of
illustrations drawn from actual judicial opinions. On the facts
of that case the Privy Council accepted the view that merely
because a number of persons had taken gravely ill after
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receiving an injection from the accused, a criminal degree of
negligence was not proved.
71. In Jacob Mathew’s case (supra) a three-Judge Bench
of this Court was examining a case of criminal medical
negligence by a doctor under Section 304A IPC. This Court
reviewed the decisions on the subject including the decision
of the Privy Council in John Oni Akerele’s case (supra) to
sum up its conclusions in para 48. For the case at hand
conclusions 5 and 6 bear relevance which may, therefore, be
extracted:
“48. We sum up our conclusions as under:
xxx xxx xxx
(5) The jurisprudential concept of negligence differs in civil and criminal law. What may be negligence in civil law may not necessarily be negligence in criminal law. For negligence to amount to an offence, the element of mens rea must be shown to exist. For an act to amount to criminal negligence, the degree of negligence should be much higher i.e. gross or of a very high degree. Negligence which is neither gross nor of a higher degree may provide a ground for action in civil law but cannot form the basis for prosecution.
(6) The word “gross” has not been used in Section 304-A IPC, yet it is settled that in criminal law negligence or recklessness, to be so held, must be of such a high degree as to be “gross”. The
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expression “rash or negligent act” as occurring in Section 304-A IPC has to be read as qualified by the word “grossly”.”
72. The legal position in England remains the same as
stated in R. v. Bateman (supra). That is evident from a
much later decision of the House of Lords in R. v. Adomako
(1994) 3 All ER 79 where the legal principle of negligence
in cases involving manslaughter by criminal negligence were
summed up in the following words:
“...In my opinion the law as stated in these two authorities is satisfactory as providing a proper basis for describing the crime of involuntary manslaughter. Since the decision in Andrews v. DPP (1937) 2 All ER 552, was a decision of your Lordships' House, it remains the most authoritative statement of the present law which I have been able to find and although its relationship to R. v. Seymour (1983) 2 ALL ER 1058 is a matter to which I shall have to return, it is a decision which has not been departed from. On this basis in my opinion the ordinary principles of the law of negligence apply to ascertain whether or not the defendant has been in breach of a duty of care towards the victim who has died. If such breach of duty is established the next question is whether that breach of duty caused the death of the victim. If so, the jury must go on to consider whether that breach of duty should be characterised as gross negligence and therefore as a crime. This will depend on the seriousness of the breach of duty committed by the defendant in all the circumstances in which the defendant was placed when it occurred. The jury will have to consider whether the extent to which the
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defendant's conduct departed from the proper standard of care incumbent upon him, involving as it must have done a risk of death to the patient, was such that it should be judged criminal.
It is true that to a certain extent this involves an element of circularity, but in this branch of the law I do not believe that is fatal to its being correct as a test of how far conduct must depart from accepted standards to be characterised as criminal. This is necessarily a question of degree and an attempt to specify that degree more closely is I think likely to achieve only a spurious precision. The essence of the matter, which is supremely a jury question, is whether, having regard to the risk of death involved, the conduct of the defendant was so bad in all the circumstances as to amount in their judgment to a criminal act or omission...”
73. There is no gainsaying that negligence in order to
provide a cause of action to the affected party to sue for
damages is different from negligence which the prosecution
would be required to prove in order to establish a charge of
‘involuntary manslaughter’ in England, analogous to what is
punishable under Section 304A, IPC in India. In the latter
case it is imperative for the prosecution to establish that the
negligence with which the accused is charged is ‘gross’ in
nature no matter Section 304A, IPC does not use that
expression. What is ‘gross’ would depend upon the fact
situation in each case and cannot, therefore, be defined with
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certitude. Decided cases alone can illustrate what has been
considered to be gross negligence in a given situation.
74. We propose to revert to the subject at an appropriate
stage and refer to some of the decided cases in which this
Court had an occasion to examine whether the negligence
alleged against the accused was gross, so as to constitute
an offence under Section 304A of the IPC.
(V) Doctrine of Causa Causans:
75. We may now advert to the second and an equally, if
not, more important dimension of the offence punishable
under Section 304-A IPC, viz. that the act of the accused
must be the proximate, immediate or efficient cause of the
death of the victim without the intervention of any other
person’s negligence. This aspect of the legal requirement is
also settled by a long line of decisions of Courts in this
country. We may at the outset refer to a Division Bench
decision of the High Court of Bombay in Emperor v. Omkar
Rampratap (1902) 4 Bom LR 679 where Sir Lawrence
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Jenkins speaking for the Court summed up the legal position
in the following words:
“…to impose criminal liability under Section 304-A, Indian Penal Code, it is necessary that the act should have been the direct result of a rash and negligent act of the accused and that act must be proximate and efficient cause without the intervention of another negligence. It must have been the causa causans; it is not enough that it may have been the causa sine qua non.”
76. The above statement of law was accepted by this Court
in Kurban Hussein Mohamedalli Rangawalla v. State of
Maharashtra AIR 1965 SC 1616. We shall refer to the
facts of this case a little later especially because Mr.
Jethmalani, learned Counsel for the appellant-Sushil Ansal,
placed heavy reliance upon the view this Court has taken in
the fact situation of that case.
77. Suffice it to say that this Court has in Kurban
Hussein’s case (supra) accepted in unequivocal terms the
correctness of the proposition that criminal liability under
Section 304-A of the IPC shall arise only if the prosecution
proves that the death of the victim was the result of a rash
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or negligent act of the accused and that such act was the
proximate and efficient cause without the intervention of
another person’s negligence. A subsequent decision of this
Court in Suleman Rahiman Mulani v. State of
Maharashtra AIR 1968 SC 829 has once again approved
the view taken in Omkar Rampratap’s case (supra) that
the act of the accused must be proved to be the causa
causans and not simply a causa sine qua non for the death
of the victim in a case under Section 304-A of the IPC.
78. To the same effect are the decisions of this Court in
Rustom Sherior Irani v. State of Maharashtra 1969
ACJ 70; Balchandra @ Bapu and Anr. v. State of
Maharashtra AIR 1968 SC 1319; Kishan Chand v. State
of Haryana (1970) 3 SCC 904; S.N Hussain v. State of
A.P. (1972) 3 SCC 18; Ambalal D. Bhatt v. State of
Gujarat (1972) 3 SCC 525 and Jacob Mathew‘s case
(supra).
79. To sum up: for an offence under Section 304-A to be
proved it is not only necessary to establish that the accused
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was either rash or grossly negligent but also that such
rashness or gross negligence was the causa causans that
resulted in the death of the victim. As to what is meant by
causa causans we may gainfully refer to Black’s Law
Dictionary (Fifth Edition) which defines that expression as
under:
“The immediate cause; the last link in the chain of causation.”
80. The Advance Law Lexicon edited by Justice
Chandrachud, former Chief Justice of India defines Causa
Causans as follows:
”the immediate cause as opposed to a remote cause; the ‘last link in the chain of causation’; the real effective cause of damage”
81. The expression “proximate cause” is defined in the 5th
edition of Black’s Law Dictionary as under:
“That which in a natural and continuous sequence unbroken by any efficient, intervening cause, produces injury and without which the result would not have occurred. Wisniewski vs. Great Atlantic & Pac. Tea Company 226 Pa. Super 574, 323 A2d, 744, 748. That which is nearest in the order of
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responsible causation. That which stands next in causation to the effect, not necessarily in time or space but in causal relation. The proximate cause of an injury is the primary or moving cause, or that which in a natural and continuous sequence, unbroken by any efficient intervening cause, produces the injury and without which the accident could not have happened, if the injury be one which might be reasonably anticipated or foreseen as a natural consequence of the wrongful act. An injury or damage is proximately caused by an act, or a failure to act, whenever it appears from the evidence in the case, that the act or omission played a substantial part in bringing about or actually causing the injury or damage; and that the injury or damage was either a direct result or a reasonably probable consequence of the act or omission.”
(vi) Whether Ansal brothers were occupiers of Uphaar
cinema building:
82. In cases where negligence is alleged in regard to use of
buildings and structures permanent or temporary, the duty
to care is fixed on the person or persons who were occupiers
of such buildings or structures. Since the charge in the
present case also relates to the use of a building, the
question whether the appellants Sushil and Gopal Ansal,
were the occupiers of Uphaar Cinema, so as to cast a duty to
care upon them towards the patrons who came to watch the
exhibition of cinematographs needs to be addressed.
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83. Appearing for Sushil Ansal Mr. Ram Jethmalani, learned
senior advocate, in his inimitable style and remarkable
forensic skill argued that his client Sushil Ansal was not the
occupier of the Uphaar Cinema nor did he owe any duty of
care towards those who came to watch the movie on the
fateful day so as to give rise to any civil or criminal liability
against his client for the alleged breach of any such duty. Mr.
Sushil Kumar appearing for Gopal Ansal, adopted a similar
line of argument and urged that even Gopal Ansal had
nothing to do with the cinema or the management of its
affairs as on the date of the unfortunate fire incident.
Reliance in support of that submission was placed both by
Mr. Jethmalani and Mr. Sushil Kumar on the fact that the
Cinema was owned by GPTA Pvt. Ltd. and later by Ansal
Theaters & Clubotels Pvt. Ltd. who alone could be said to be
the occupiers of the Cinema at the relevant point of time.
Reliance was also placed upon the fact that Sushil Ansal was
the Managing Director of the Company only till 21st
November, 1983. He had finally retired from the Board on
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17th October, 1988, thereby putting an end to his association
with the Cinema and its affairs. Even Gopal Ansal who took
over as Managing Director of the Company on 21st
November, 1983 had retired from the Board of Directors on
17th October, 1988, whereafter he exercised no control over
the Cinema or its management to earn him what is
retrospect is a dubious distinction of being the “occupier of
the cinema”. He had no doubt resumed the Directorship of
the company for a period of six months in December, 1994,
but was concerned only with the business of the Clubs being
run by the company. This implied, according to the learned
counsel, that neither Sushil nor Gopal Ansal was the occupier
of the Cinema on the date of the occurrence to give rise to
any civil or criminal liability against them.
84. Before we deal with the factual backdrop, in which the
question whether the Ansal Brothers were occupiers of the
Cinema has to be answered, we must steer clear of the
impression that an occupier must be the owner of the
premises. While it is true that an owner may in a given fact
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situation be also the occupier of the premises owned by him,
it is not correct to say that for being an occupier one must
necessarily be the owner of the premises in question. What
is important is whether the premises in question was
sufficiently and not exclusively under the control of
defendant/accused, and for being in such control, ownership
of the premises is not a condition precedent. An occupier
may be in control of the premises even when he does not
own the same whether fully or jointly with others. It is also
not necessary that the control must be full and all pervasive.
It follows that if there are more than one occupiers of a
building, and each one neglects the duty to care, the liability
whether civil or criminal will fall on all of them. The law on
the subject is settled in England by the decision of the House
of Lords in Wheat v. E. Lacon & Co. (supra), where Lord
Denning applied the test of sufficient degree of control and
not exclusive or entire control to determine whether the
person concerned was an occupier. The following passage is
apposite in this regard:
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“It was simply a convenient word to denote a person who had a sufficient degree of control over premises to put him under a duty of care towards those who came lawfully on to the premises. In order to be an 'occupier' it is not necessary for a person to have entire control over the premises. He need not have exclusive occupation. Suffice it that he has some degree of control. He may share the control with others. Two or more may be occupiers. And whenever this happens, each is under a duty to use care towards persons coming lawfully on to the premises, dependent on his degree of control. If each fails in his duty, each is liable to a visitor who is injured in consequence of his failure but each may have a claim to contribution from the other.”
85. To the same effect is the decision in H & N Emanuel
Ltd. v. Greater London Council & Anr. (supra) where the
Court made the following observations:
“Any person was an occupier for the purposes of fire if he had a sufficient degree of control over the premises and could say with authority to anyone who came there, “Do or do not light a fire,” or “Put out that fire”. If he could, he was liable for negligence on the part of any person who came there.”
86. Coming to the facts of the case at hand, merely
because the company was the legal owner of the Cinema
premises, did not mean that the Company and Company
alone was the occupier thereof. The question whether the
Ansal Brothers (Sushil and Gopal) exercised any control over
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the affairs of the Cinema, and its maintenance was a pure
and simple question of fact, on which a great deal of
evidence was led at the trial, and appreciated by the two
Courts below. We have in the preceding part of this
judgment referred to the findings of fact recorded by the
Courts below on that aspect. But, for the sake of
completeness, we may refer to those findings in some detail
at this stage over again.
87. The trial Court and, so also, the High Court have both
concurrently held that Sushil and Gopal Ansal were, at all
material times, at the helm of the affairs of the company that
owned Uphaar cinema. All crucial decisions relating to the
cinema including decisions regarding installation of DVB
transformer on the premises, closure of the right side exit &
gangway and rearrangement of the seating plan in the
balcony were taken while either one or the other of the two
was either a Director or Managing Director of the company.
Both the Courts have further found that Ansal brother’s
control over the day-to-day affairs and the staff employed to
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look after the cinema management continued even upto the
date of the incident. In particular the Courts below have
concurrently held that the decision to install the DVB
transformer and to let out various parts of the premises for
commercial use in violation of the sanctioned plan were
taken by Sushil Ansal as Managing Director of the company.
Applications for grant of the cinema license and subsequent
renewals were found to have been made by him as the
representative licensee on behalf of the company even after
his purported retirement from the Board of Directors. Not
only that, the Courts below have concurrently held that
Sushil Ansal was exercising a high degree of financial control
over the affairs of the company and the cinema owned by
him. Gopal Ansal was similarly exercising an equally
extensive degree of financial control even after his
retirement as Director. The Courts below have also found
that all decisions relating to changes in the balcony seating
arrangement and installation of additional seats were taken
during Gopal Ansal’s term as Managing Director and at his
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request. The Courts have noticed and relied upon the Show
Cause Notice dated 28th May, 1982 in which Gopal Ansal, the
Managing Director, was cautioned about the dangerous
practice being followed by the cinema management of bolting
the doors of the cinema hall during the exhibition of the
films. An assurance to the effect that such a practice would
be discontinued was given by Gopal Ansal as Managing
Director of the company.
88. In conclusion the High Court has outlined eight
decisions which were directly attributable to the Ansal
brothers including decisions relating to the day-to-day affairs
and commercial use of the cinema premises as also the
seating arrangement in the balcony and in no uncertain
terms rejected the argument that Ansal brothers had nothing
to do with the company and the cinema after their
retirement from the Board of Directors in 1988. All these
findings are, in our opinion, supported by overwhelming
evidence on record which satisfactorily proves not only that
Ansal brothers continued to exercise all pervasive control
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over the affairs of the cinema but also because the cinema
license, at all material times, showed Sushil Ansal as the
representative license of the Uphaar Cinema. Our attention
was also drawn to an affidavit filed by Sushil Ansal marked as
EX.PW.50/B in which Sushil Ansal unequivocally
acknowledged that he was the occupier of the cinema. The
relevant portion of the affidavit reads as under:
“I, Sushil Ansal, s/o Late Shri Charanji Lal, R/o N-148, Panchshila Park, New Delhi, Chairman of Green Park Theatres Associated (P) Ltd., 115 Ansal Bhawan, 16 Kastuba Gandhi Marg, New Delhi – 110001, am applying for renewal of License for the year 1992-93. I have not without permission, transferred the License or the Licensed place or the Cinematographs to any person during the year 1991-92 to exhibit films in the Licensed place. I am still the occupier of the licensed premises and owner of the Cinematograph.”
(emphasis supplied)
89. The Courts below have, in our view, correctly noticed
the fact that not one out of a total of 5000 shares of the
company was ever owned by anyone outside the Ansal
family. The Courts have also placed reliance upon the
depositions of Pranav Ansal (PW-109), V.K. Aggarwal (PW-
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113), Subhash Verma (PW-114) and Kusum Ansal, wife of
Sushil Ansal (PW-115) to conclude that all these persons who
were Directors or had financial powers on the date of the
incident were completely unaware of the affairs of the
company as well as the cinema enterprise, a fact, that goes a
long way to prove that the cinema was being managed by
Ansal brothers who had a complete sway over its affairs.
What is worse is that some of these witnesses expressed
their ignorance about whether they were Directors or
whether they had financial powers within the company or
that the company was still involved in cinema business.
90. The cumulative effect of the above facts and
circumstances proved by cogent evidence placed on record
by the prosecution, in our view, fully supports the
prosecution case that Sushil and Gopal Ansal were in full
control over the affairs of the company which owned the
cinema, as well as the cinema itself, at all material times,
including the date of the incident. We have, therefore, no
hesitation in affirming the finding that the Ansal brothers -
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Sushil and Gopal were both occupiers of the cinema complex
as on the date of the incident in which capacity they owed a
duty to care for the safety of the patrons visiting/coming to
the premises.
91. It was contended by Mr. Jethmalani that the offence if
any having been committed by the company, officers of the
company could not be vicariously held guilty of criminal
negligence. Reliance, in support of that submission was
placed by Mr. Jethmalani upon the provisions of Section 141
of the Negotiable Instruments Act and the decisions of the
Court in S.M.S. Pharmaceuticals Ltd. v. Neeta Bhalla
(2005) 8 SCC 89, JK Industries and others v. Chief
Inspector of Factories and Boilers (1996) 6 SCC 685.
It was urged that in the absence of any provisions in the IPC
rendering the officers of the company vicariously liable for
prosecution for the offences committed by the company,
there was no question of the appellant Ansal brothers being
held guilty that too for an offence committed long after they
had ceased to hold any position in the company. We regret
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our inability to accept that submission. We say so because
the appellants have not been prosecuted as officers of a
company accused of committing an offence, nor is it the case
of the prosecution that the appellants are vicariously liable as
in the case of those falling under Section 141 of the
Negotiable Instruments Act. The prosecution case on the
other hand is that in their capacity as occupiers the appellant
Ansal brothers had a duty to care for the safety of the
patrons which duty they grossly neglected. The entire
substratum of the case is, therefore, different from the
assumption on which Mr. Jethmalani has built his argument.
The assumption being misplaced, the argument can be no
different.
(vii)Degree and nature of care expected of an
occupier of a cinema building:
92. What is the degree of care expected from the occupier
of a cinema is the next question to which we must advert at
this stage. Two fundamental principles must be noticed at
the threshold while answering that question. The first is that
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the degree and nature of care expected of an occupier
depends upon the fact situation in which the duty to care
arises. The second and equally important principle at
common law is that the degree of care in a given fact
situation would depend upon whether the person to whom
the duty is owed is a contractual visitor, invitee, licensee or
trespasser. Of these the occupier owes the highest degree of
care to a contractual visitor viz. a person who pays
consideration to be present on the premises for some
purpose; whatever that purpose be. At common law there is
an implied term in the contract between the occupier and the
visitor that the occupier’s premises shall be reasonably safe.
The occupier’s duty must be held to have been breached if
any injury is caused to a contractual visitor by any defect in
the premises apart from a latent defect. Winfield &
Jolowicz on Tort (Sixteenth Edition) explains the duty of
an occupier to take care towards different categories of
visitors in the following passage:
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“At common law the duties of an occupier were cast in a descending scale to four different kinds of persons and a brief account is necessary to gain a full understanding of the Act. The highest degree of care was owed by the occupier to one who entered in pursuance of a contract with him (for example a guest in an hotel): in that case there was an implied warranty that the premises were as safe as reasonable care and skill could make them. A lower duty was owed to the “invitee”, that is to say, a person who (without any contract) entered on business of interest both to himself and the occupier (for example a customer coming into a shop to view the wares): he was entitled to expect that the occupier should prevent damage from unusual danger, of which he knew or ought to have known. Lower still was the duty to the “licensee”, a person who entered with the occupier’s express or implied permission but without any community of interest with the occupier: the occupier’s duty towards him was to warn him of any concealed danger or trap of which he actually knew. Finally, there was the trespasser, to whom under the original common law there was owed only a duty to abstain from deliberate or reckless injury.
93. One of the earliest common law decisions regarding
occupier’s liability to visitors is in Mclenan v. Segar (1917)
2 KB 325 where an innkeeper was held liable for injury
caused to a guest while escaping from a fire in the inn. The
fire was caused because there was no proper mechanism for
conveying the smoke and burning soot from the kitchen
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chimney to the atmosphere. The mechanism for conveying
the smoke had been installed in 1910 by an architect
employed by the landlord from whom the innkeeper had
taken the premises on lease. However, the fact that the
defect arose from the architect's negligence did not prevent
liability from being imposed on the innkeeper. The relevant
portion of the judgment is as follows:
“Where the occupier of premises agrees for reward that a person shall have the right to enter and use them for a mutually contemplated purpose, the contract between the parties (unless it provides to the contrary) contains an implied warranty that the premises are as safe for that purpose as reasonable care and skill on the part of anyone can make them. The rule is subject to the limitation that the Defendant is not to be held responsible for defects which could not have been discovered by reasonable care or skill on the part of any person concerned with the construction, alteration, repair, or maintenance of the premises: and the head-note to Francis v. Cockrell must to this extent be corrected. But subject to this limitation it matters not whether the lack of care or skill be that of the Defendant or his servants, or that of an independent contractor or his servants, or whether the negligence takes place before or after the occupation by the Defendant of the premises.”
94. To the common law duty of care is at times added a
further obligation which too the occupier must discharge in
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order that his duty to care can be said to have been fully
discharged. Such duties are often cast under statutes
enacted by the legislature or in Rules & Regulations framed
in exercise of powers delegated under such enactments.
These additional safeguards against injury to life and limb of
innocent parties who are working in the premises or who visit
such premises, in large numbers, are in public interest and
imply that even the ‘State’ in all its manifestations is
concerned about the safety of those visiting such public
places, be it a cinema hall as in the case at hand or any
other place of entertainment or a place where people go for
any other purpose whether as contractual visitors or
otherwise. The existence of such a statutory duty especially
one that concerns safety of the visitors adds another
dimension to the duty to care to which we shall presently
advert. But before we do so we need to examine whether
any such statutory duty was cast upon the occupier of the
cinema and if so what was the nature of that duty.
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95. The Cinematograph Act, 1952 inter alia regulates
exhibition of films by means of cinematographs. Section 10
of the Act, provides that save as otherwise provided under
Part III of the Act no person shall give an exhibition by
means of a cinematograph elsewhere them in a place
licensed under this part or otherwise than in compliance with
any conditions and restrictions imposed by such license.
Section 12 of the Act stipulates the restrictions on powers of
the licensing Authority and forbids grant of a license except
where he is satisfied that the rules made under Part III have
been substantially complied with and adequate precautions
have been taken in the place in respect of which the license
is to be given to provide for safety of persons attending
exhibitions therein. Section 16 of the Act empowers the
Government to make rules under Part III of the Act, which
part as noticed above also makes safety of persons attending
the exhibition an important requirement. Rule 10(1) of the
Delhi Cinematograph Rules framed in exercise of the said
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power explicitly makes the licensee responsible for the safety
of those attending the exhibition of films. It reads:
“10(1) The licensee shall be responsible for compliance with the provisions of these rules and with the conditions of his license, for the maintenance of the licensed premises at all times and in all respects in conformity with the standards prescribed by these rules and for taking all necessary measures before any cinematograph exhibition is commenced to ensure the safety of the public and his employees against fire and other accidents.
(2) The licensee or some responsible person nominated by him in writing for the purpose shall be in general charge of the licensed premises and cinematograph during the whole time where any exhibition is in progress.”
(emphasis supplied)
96. The rules make further provisions for safety of the
cinema goers. For instance Rules 24 and 37 of the Delhi
Cinematograph Act, 1953 provide for attendants to carry
electric torches for use in emergency and for keeping the fire
appliances in working order and incharge of some person
specially appointed for the purpose. The said two rules may
also be extracted at this stage:
“24. Attendants and all members of the staff employed in the building during an exhibition shall
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carry electric torches for use in emergency in the event of failure of the lighting.
37.“Before the commencement of each performance the cinematograph operator shall satisfy himself that the fire appliances, intended for use within the enclosure are in working order, and during the performance such appliances shall be in the charge of some person specially appointed for that purpose, who shall see that they are kept constantly available for use.”
97. The First Schedule to the DCR 1953 compliance whereof
is essential for grant and renewal deals extensively with
several aspects most if not all of which deal with the safety of
the cinema goers. For instance Para 3 of the schedule deals
with external walls, Para 6 of the schedule deals with the
number of persons to be admitted, Para 7 with seating within
the hall, Para 8 with gangways, Para 9 with stairways, Para
10 with exits, Para 13 with ventilation, Para 15 with Parking,
Para 16 with fire precautions, Para 34(1) with illumination of
exits, passages, corridors and stairways, Paras 35 and 36
with emergency lights.
98. A conspectus of the provisions of the Act and the rules
referred to above shows that the duty to “ensure safety” of
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those entering a cinema hall for watching the exhibition of a
film, is cast upon the occupier of the hall. The use of words
“taking all necessary measures before a cinematograph
exhibition is commenced to ensure safety of the public and
his employees against fair and other accidents” leaves no
manner of doubt that apart from the common law duty to
care, the statutory provisions too cast such an obligation
upon the licence/occupier of the cinema hall.
99. That brings us to the question whether and if so what is
the effect of a statutory obligation to care for the safety of
the visitors to a cinema hall, where a duty to care otherwise
exists under the common law. The answer can be best
provided by a reference to the English decision in Lochgelly
Iron & Coal Co. Ltd. v. M’Mullan, (1934) AC 1. A reading
of this case would suggest that where a duty of care exists
under common law, and this duty is additionally supported
and clarified by statutory provisions, a breach of the
statutory duty would be proof enough of negligence. It would
not be open to the defendant in such a case to argue that
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the harm was not foreseeable, since “the very object of the
legislation is to put that particular precaution beyond
controversy”.
100. The import and significance of the case is explained in
Clerk & Lindsell on Torts (Twentieth Edition) as follows:
“In Lochgelly Iron & Coal Co Ltd v. M'Mullan, the House of Lords came close to equating an action for breach of statutory duty with an action in negligence. Lord Atkin said that all that was necessary to show “is a duty to take care to avoid injuring; and if the particular care to be taken is prescribed by statute, and the duty to the injured person to take the care is likewise imposed by statute, and the breach is proved, all the essentials of negligence are present”. Negligence did not depend on the Court agreeing with the legislature that the precaution ought to have been taken, because the “very object of the legislation is to put that particular precaution beyond controversy”. On this approach breach of a statutory duty constitutes negligence per se, but it applies only to legislation which is designed to prevent a particular mischief in respect of which the defendant is already under a duty in common law. Failure to meet the prescribed statutory standard is then treated as unreasonable conduct amounting to negligence, because a reasonable man would not ignore precautions required by statute, and the defendant cannot claim that the harm was unforeseeable because the legislature has already anticipated it. The statutory standard “crystallises” the question of what constitutes carelessness. On the other hand, where legislation does not deal with circumstances in which there is an existing common law duty, then, unless expressly stated, breach of the statute would not give rise to an action, because the damages may
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greatly exceed the penalty considered appropriate by the legislature.”
101. Reverting back to the degree and nature of care
expected of an occupier of a cinema hall, we must at the
outset say that the nature and degree of care is expected to
be such as would ensure the safety of the visitors against all
foreseeable dangers and harm. That is the essence of the
duty which an occupier owes to the invitees whether
contractual or otherwise. The nature of care that the
occupier must, therefore, take would depend upon the fact
situation in which duty to care arises. For instance, in the
case of a hotel which offers to its clients the facility of a
swimming pool, the nature of the care that the occupier of
the hotel would be expected to take would be different from
what is expected of an occupier of a cinema hall. In the
former case, the occupier may be expected to ensure that
the pool is safe for use by the guests in the hotel, in that the
depth is safe for those using the diving board if any, that life
guards are on duty when children or other guests are using
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the pool, that immediate medical succor is provided to those
who may meet with any accident, and so on. The nature of
duty is in that sense different from that of cinema
owner/occupier, where all these may not form part of his
duty to care. In the case of a cinema hall the nature of an
occupier’s duty to care may, inter alia, require him to ensure
rapid dispersal from the hall in the event of any fire or other
emergency, and for that purpose to provide suitable
gangways and keep them clear of any obstruction, to provide
proper exits, to keep the exit signs illuminated, to provide
emergency lighting, to provide fire fighting systems, alarm
systems and to employ and keep trained personnel on duty
whenever an exhibition of cinematograph is in progress.
102. An occupier of a cinema would be expected to take all
those steps which are a part of his duty to care for the safety
and security of all those visiting the cinema for watching a
cinematograph exhibition. What is important is that the duty
to care is not a onetime affair. It is a continuing obligation
which the occupier owes towards every invitee contractual or
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otherwise every time an exhibition of the cinematograph
takes place. What is equally important is that not only under
the common law but even under the statutory regimen, the
obligation to ensure safety of the invitees is undeniable, and
any neglect of the duty is actionable both as a civil and
criminal wrong, depending upon whether the negligence is
simple or gross.
103. In the case of gross negligence prosecution and
damages may be claimed simultaneously and not necessarily
in the alternative. We may at this stage refer to a few
pronouncements to illustrate that the duty to care and the
nature of care expected of any person accused of committing
an offence under Section 304A IPC has always been seen in
the fact situations in which the question arose. In
Bhalchandra Waman Pathe v. State of Maharashtra
1968 Mah. L.J. 423 (SC) this Court was dealing with a case
where the regulations framed by the Commissioner of Police,
under the Bombay Police Act, required the driver of car to
look ahead and see whether there was any pedestrian in the
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crossing and if there was one to wait till he crossed the
carriage way. The accused in that case had failed to take
care and do that, resulting in the death of a pedestrian who
was crossing the road. The question that fell for
consideration was whether the driver was rash or negligent.
This Court held that since the speed limit was 35 miles per
hour, and since the accused was driving the car at 35 miles
an hour, there was no rashness on his part in the absence of
any other circumstance showing that he was driving at a
reckless speed. Even so the charge of negligence was held
proved against the accused as he had breached the duty cast
upon him to see whether there was any pedestrian to the
pedestrian crossing. Law, observed this Court, enjoined
upon him and ordinary human prudence required him to do
so. Failure of the accused to exercise that reasonable care
and caution rendered him liable in criminal law to a
conviction under Section 304A of the IPC. This Court
approved the ratio of the decisions in Idu Beg and
Nidamarti cases (supra), that distinguished ‘rashness’ and
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‘negligence’, and held that while rashness implies
recklessness or indifference to consequences, negligence
arises from neglect of a civic duty of circumspection, “which
having regard to all the circumstances out of which the
charge has arisen, it was the imperative duty of the accused
person to have adopted.” Rashness, observed this Court,
was undoubtedly a graver offence.
104. In Bhalchandra @ Bapu and Anr. v. State of
Maharashtra, 1968 (3) SCR 766, this Court was dealing
with a case in which an explosion in a factory manufacturing
crackers had caused the death of some of the workers and
injured others. The findings recorded by the Courts below
was that the accused had in their possession unauthorized
explosives in contravention of the Act and the Rules and had
committed several breaches of those Rules and the
conditions of the license issued to them. Relying upon the
decisions of this Court in Kurban Hussein’s case (supra)
and Suleman Rahiman Mulani’s case (supra), it was
contended that mere violation of Rules or terms of a licence
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would not make the accused liable for any punitive action
against them. The decisions of this Court in Kurban
Hussein’s and Suleman Rahiman Mulani’s cases (supra)
were distinguished by this Court and the conviction of the
accused under Section 304A IPC upheld in the following
words:
“...The facts of the present case are somewhat different and distinguishable from those of the above two cases as will be clear from a close examination of the material evidence relating to the substances which were being used in the manufacture of the fire works etc. in the factory of the appellants...
xx xx xx
…Although there was no direct evidence of the immediate cause of the explosion but indisputably the explosives the possession of which was prohibited under the notifications issued under the Act were found in the shops or the premises where the appellants carried on their business and the substances that have been mentioned which were of a highly hazardous and dangerous nature were apparently being used in the manufacture of the fire works since they were found at the scene of the explosion, (vide the evidence mentioned before and the finding of the trial court and the Additional Sessions Judge). As stated by Dindeshchandra PW 10 these explosives had sensitive compositions and even friction or percussion could cause explosion. It is further proved that in the factory itself where the explosion took place the persons who were employed were mostly women who brought their small children with them and young children below
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the age of 18 had been employed in the manufacture of the fire works etc. The factory was situate in close proximity to residential quarters. It became therefore all the more incumbent on the appellants to have completely avoided the use of highly sensitive compositions of the nature mentioned above.
The decision which is apposite to the present case is the one recently delivered by this Court on April 3, 1968 in Rustom Sherior Irani v. State of Maharashtra. There the chimney of a bakery had collapsed and 11 persons were killed and certain persons were injured. The appellant had submitted no plan for the alteration of the chimney for the third time and had asked just a mason to remove the iron pipe which had corroded and to bring the height of the chimney to 65 feet. The mason had told him that while the work was being executed it was unnecessary to completely keep the bakery closed except during the period the repair work was being done. After the chimney fell down a number of officers visited the spot and inspected the bakery. The Chief Inspector of Boilers was of the opinion that the cause of the collapse of the chimney was the explosion which occurred in it because of the products of combustion and gases not being permitted to escape freely as a pipe of 6 inches diameter had been put instead of 12 inches diameter. It is unnecessary to refer to the detailed discussion of the evidence. It was established that the construction of the new chimney had been done without the advice of a properly qualified person. The argument raised was on the lines similar to the one which had been advanced in Kurban Hussein Mohammedali Rangwalla v. State of Maharashtra. It was maintained that no negligence on the part of the appellant had been established and it was on account of the negligence of the mason that the chimney had fallen down. This Court was of the view that the proximate and efficient cause of the deaths was the negligence of the appellant in choosing a pipe of 6 inches diameter and asking a mason (who was apparently not a qualified person) to carry out
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the alterations and also continuing working atleast one oven there during the period while the alterations to the chimney were being made.”
105. This Court referred with approval to Queen Empress
v. Bhutan ILR XVI All. 472 and Kamr-ud-din v. King
Emperor 1905 PR 22(Cr) and English decisions in Regina
v. David Dant, 169 English Reports (C.C.) 1517 and
Rex. v. Pittwood (1902) 19 TLR 37 to hold that criminal
negligence can be found on varying sets of circumstances,
and that the tests applied in the said cases including the list
of direct or efficient cause was fully applicable to the case at
hand. It is noteworthy that in Rex. v. Pittwood (supra), the
prisoner was charged with manslaughter on the ground that
he had been negligent in not closing a gate when a train
passed which it was his duty to do with the result that White
who was in a hay cart was killed while the cart was struck by
the train which came when it was crossing the line. The
Court had in that case, held the prisoner liable as it was his
duty to keep the gate shut to protect the public against an
oncoming train. This act of misfeasance was held to
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constitute gross negligence in the discharge of his duty
towards the public crossing the road, amounting to an
offence of manslaughter.
106. In S.N. Hussain’s case (supra), this Court was dealing
with an R.T.C. bus that met with an accident at a manned
railway level crossing which was in the charge of a gateman
whose duty it was to close the gate when the train was
expected to pass by. When the bus reached the level
crossing the gate was open. The accused- bus driver finding
the gate open crossed the meter gauge track when suddenly
a goods train dashed against the bus on the rear side with
the result that the bus was thrown off course causing serious
injuries to several passengers, one of whom was killed in the
accident. The appellant’s defense was that he was neither
rash nor negligent and the accident was unavoidable for he
did not realize that a goods train was passing at the time and
since the gate was open he crossed the railway crossing
absolutely oblivious of the fact that a train was approaching.
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107. The Trial Court accepted that explanation and acquitted
the accused. The High Court reversed the order and
convicted him. This Court relying upon the definition of
criminal rashness and criminal negligence given by Straight
J. in Empress v. Idu beg (supra) and in Bhalchandra
Waman Pathe v. State of Maharashtra (supra) held that
where a railway level crossing was unmanned, it may be
right to insist that the driver of the vehicle should stop the
vehicle, look both ways to see if a train is approaching and
thereafter drive the vehicle after satisfying that there was no
danger in crossing the railway track. Where the level crossing
was protected by a gateman and the gateman opens out the
gate inviting the vehicles to pass, it will be too much to
expect the driver to stop his vehicle and look out for any
approaching train. The Court accordingly acquitted the
appellant of the offence punishable under Section 304A IPC.
108. A conspectus of the decisions quoted above reveals that
an offence under Section 304A IPC may arise under a variety
of circumstances, ranging from reckless driving of vehicles to
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negligent handling of explosives in a factory. In every case,
this Court has been mindful to determine the nature of care
which ought to have been exercised by the accused person in
the context of all the facts and circumstances of that case.
Moreover, this Court has been careful while applying or
distinguishing preceding case law relating to Section 304A to
read each case in the context of its own facts, without
deriving from it any general propositions to be applied in all
cases dealing with the same offence. Therefore, the question
of the nature of care which ought to have been exercised by
the occupiers of Uphaar Cinema, as ordinary prudent
businessmen, must be decided solely on the totality of the
facts and circumstances of the present case.
109. In the case at hand, the claim for compensation has
already been awarded by the High Court and affirmed by this
Court, no matter against the company as the owner of the
cinema hall. Dealing with the question of negligence, this
Court in Municipal Council of Delhi, Delhi v. Association
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of Victims for Uphaar Tragedy and Ors. (2011) 14 SCC
481 observed:
“27. At the outset it should be noted that the causes for the calamity have been very exhaustively considered by the High Court and it has recorded a categorical finding about the negligence and the liability on the part of the licensee and the DVB. On the examination of the records, we agree with the High Court that such a catastrophic incident would not have happened if the parapet wall had not been raised to the roof level. If the said wall had not been raised, the fumes would have dispersed in the atmospheric air. Secondly if one of the exits in the balcony had not been blocked by construction of an owner's box and if the right side gangway had not been closed by fixing seats, the visitors in the balcony could have easily dispersed through the other gangway and exit into the unaffected staircase. Thirdly if the cars had not been parked in the immediate vicinity of the transformer room and appropriate pit had been made for draining of transformer oil, the oil would not have leaked into the passage nor would the burning oil lighted the cars, as the fire would have been restricted only to the transformer room. Even if one of the three causes for which the theatre owner was responsible, was absent, the calamity would not have occurred. The Licensee could not point out any error in those findings. Ultimately therefore the contention of the licensee before us was not to deny liability but only to reduce the quantum of liability fastened by the High Court and to increase the share of the liability of the three statutory authorities.
xxx xxx xxx
57. The licensee argued that the entire liability should be placed upon the DVB. It was contended that DVB have installed a transformer of a capacity of 1000 KV without obtaining the statutory sanction/approval and without providing all the safety measures which it was duty bound to provide
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under the relevant Electricity Rules, and therefore, DVB alone should be responsible for the tragedy. This contention has no merit. In fact none in the main hall (ground floor of the theatre) died. Those on the second floor also escaped. It is only those in the balcony caught in noxious fumes, which died of asphyxiation. The deaths were on account of the negligence and greed on the part of the licensee in regard to installation of additional seats, in regard to closing of an exit door, parking of cars in front of transformer room by increasing parking from 15 to 35 and other acts. We therefore reject the contention that DVB should be made exclusively liable to pay the compensation. We have already held that the Licensing Authority and MCD are not liable. Therefore, the liability will be 85% (Licensee) and 15% (DVB).”
110. Mr. Jethmalani, however, argued that the findings
recorded by this Court while dealing with the claim for
payment of damages could not be made a basis for holding
the appellant-Ansal Brothers guilty of an offence punishable
under Section 304A of the IPC, not only because those
findings were not recorded in relation to the appellants but
also because the standard of proof required for award of
compensation was different from that required to prove a
criminal charge. There is merit in that contention. The
standard of proof required being different, simply because
damages have been awarded against the owner of the
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cinema hall can be no reason why the occupier should be
found guilty of gross negligence required to be proved for an
offence under Section 304A. The claim for payment of
compensation was at any rate made and awarded against
the company who owned the cinema hall. This Court cannot
in that view make use of the findings recorded in the
compensation case nor is it otherwise necessary for us to do
so for the evidence adduced at the trial is sufficient for us to
independently determine the question of negligence as also
the criminal liability of the occupier of the cinema arising
from the same.
111. The nature of care in the case of cinema theatres would
depend upon three primary factors that the occupier of the
cinema must at all times bear in mind. The first is that the
cinema hall is an enclosed and necessarily a dark space to
which public at large have access on payment of a price for
the ticket that entitles him to watch the exhibition of a
cinematograph. Such theatres, at any given point of time,
admit large crowds of people whose safety is the obligation of
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the occupier till such time they leave the precincts of the
theatre. The duty to take care regarding the safety of those
admitted to watch an exhibition rests with the occupier who
can and ought to even by the most ordinary standards of
prudence foresee that in the event of anything untoward
happening whether out of a fire incident or otherwise, those
inside the cinema premises can be safe only if they exit from
the same as rapidly as possible. Any delay whether on
account of obstruction in or around the exit points or in the
gangways can be reasonably foreseen by any prudent
businessman running the business of exhibition of
cinematographs to be extremely hazardous and at times
suicidal, with the potential of claiming human lives whether
out of a stampede, panic or asphyxiation in the event of a
fire. It does not require any extra expertise for a cinema
owner or the occupier of a cinema theatre to foresee such
consequences and to take remedial steps to prevent the
same as a part of his duty to care towards those visiting the
theatre.
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112. The second and equally important dimension relevant to
the duty of an occupier of a cinema theatre concerns the
statutory provisions that regulate such duties and make
certain safety measures essential. As previously discussed,
the effect of such statutory provisions where the nature of
care is specifically outlined is that an occupier cannot argue
in defence that any danger arising out of violation or non-
adherence to the provisions of the statute was not
reasonably foreseeable by him. The decision of the House of
Lords in Lochgelly’s case (supra) succinctly explains “the
effect of an additional statutory burden cast upon an
occupier where a common law duty already exists.”
113. The third dimension that must also be constantly borne
in mind while determining whether the occupier had
breached his duty to care towards the safety of the patrons
is “that degree of care which an occupier is required to take
is commensurate with the risk created” as held by Lord
Macmillan in Read v. J. Lyons & Co. Ltd. [1947] AC 156
and an earlier decision in Glasgow Corp v. Muir (1943)
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AC 448. The application of that proposition is appropriate in
the case at hand where the installation of a DVB transformer
within the cinema premises had increased the degree of risk
on account of fire hazard which resultantly enhanced the
degree of care expected of the occupiers in maintenance of
the safety measures for the safety of those inside the
theatre.
114. Summarising the common law duty as enhanced and
reinforced by the provisions of Cinematograph Act, 1952 and
the DCR, 1953, the appellant-Ansal brothers as occupiers of
the cinema were duty bound to take care and such care
included the care to:
(i) To provide a seating arrangement which
ensured easy access to exits to all patrons in the event
of an emergency, wherever they may be seated.
(ii) To provide vertical and horizontal
gangways of appropriate width along all sides of the
auditorium/balcony as well as down the centre of the
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seating accommodation to provide convenient access to
the exits.
(iii) To provide an adequate number of well-
marked exits suitably spaced along both sides of the
auditorium/balcony and along the back thereof, leading
directly into at least two independent thoroughfares so
as to provide speedy egress to the patrons.
(iv) To provide at least two stairways of
adequate width for public use, providing access to every
upper floor in the building.
(v) To ensure that there was no obstruction
in the gangways and other pathways to the exits, as
well as the staircases leading to open space.
(vi) To provide emergency lighting and well-lit
exit signs for use in the event of a power failure or
other emergency in order to guide patrons from out of
the dark.
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(vii) To put in place a working public address
and/or alarm system to warn patrons in the event of
any danger so that they may exit from the premises
without delay or loss of time.
(viii) To provide an adequate number of fire
extinguishers and/or other fire-fighting equipment and
to keep them readily available for use in an emergency
at all times.
(ix) To appoint an adequate number of torch
men and persons in charge of the fire-fighting
equipment to be present throughout the duration of a
film exhibition to aid and guide patrons out of the
theatre as and when such a need arises.
(viii) Whether the accused were negligent and if so, whether the negligence was gross:
115. The Courts below have concurrently found that the
occupiers of the cinema building had committed several
deviations from the sanctioned building plan apart from
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breaches of statutory provisions. These deviations and
breaches may not have directly contributed to the death of
the victims in the instant case but the same cannot be said
to be wholly irrelevant for purposes of determining whether
or not the occupiers had neglected their duty to care and if
they had, whether such neglect was gross in nature. The
concurrent findings of the Courts below in the nature of
deviations from the sanctioned building plan of the cinema
and the statutory requirements may be enumerated as
under:-
(1) That the occupiers permitted the installation of a DVB
transformer within the cinema premises, although the
building plan did not envisage or permit any such installation.
The occupier’s contention that the installation of the
transformer was under coercion remained unsubstantiated.
(2) That the rear parapet wall behind the transformer room
was constructed upto the ceiling height thereby preventing
smoke rising from the burning transformer oil and the cars
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parked in the parking area from dispersing into the open
atmosphere.
(3) That the stairway leading to the terrace was obstructed
by the installation of a full width door in the staircase landing
as well as construction of a reception counter in the staircase
leading to the terrace by Sarin Associates one of the tenants
inducted by the owners.
(4) That the exhaust fans opened into the staircase rather
than into an open space thereby defeating the purpose of
their installation.
(5) That a homeopathic dispensary was constructed above
the ramp behind the transformer room which was found to
be and described as a fire hazard during MCD inspections
since 1983.
(6)That the staircase around the lift leading to the basement
was being used by M/s Sehgal Carpets by conversion of that
area into an office was an additional hazard and against the
sanctioned plan.
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(7) That the enclosure of the open space adjoining the
transformer room to be used as a ticket counter and the
creation of a glazed verandah next to the Manager’s room
were also deviations from the building plan.
(8) That conversion of the Operator room on the second
floor into an office-cum-bar room too was a deviation.
(9) That letting out of the top floor as office space with
wooden partitions was also a deviation and was pointed out
to be a safety hazard during fire safety inspections.
(10) That out of 22 fire extinguishers seized after the
incident from various parts of the building including the
parking lot and balcony, 10 were empty, 4 were not working
properly while 1 was leaking from the top. This meant that
only 7 of such extinguishers were in working condition.
(11) That neither the Projector Operator nor any other
person present during the exhibition of the cinematograph
was trained in fire fighting as required in DCR 1953.
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116. The above deviations, it was rightly contended by Mr.
Jethmalani did not constitute the causa causans for the
death of the victims in the instant case. Even so two
inferences are clearly available from these deviations namely
(i) That the occupiers of the cinema building were not
sensitive towards the demands of safety of the patrons and
amply showed that the safety of the visitors to the theatre
was a matter of low priority for the occupiers and (ii) That
the deviations raised the level of risk to the safety of the
patrons which in turn required the occupiers to
proportionately raise the level of their vigil and the degree of
care in regard to the safety of those visiting the cinema.
Instead of removing the deviations and the perceived fire
hazards and thereby reducing the risk of exposing the
patrons to avoidable dangers to their safety the occupiers
committed several breaches that directly contributed to the
loss of valuable human lives. For instance both the Courts
have concurrently held the following breaches to have been
established, by the evidence adduced by the prosecution:
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(1) That the cinema did not have any functional Public
Address System necessary to sound an alarm in the
event of a fire or other emergency. The PA system of
the cinema was found to be dysfunctional at the time
of the occurrence hence could not be used to warn or
to sound an alarm to those inside the cinema to exit
from the hall and the balcony.
(2) That the emergency lighting even though an
essential requirement and so also the well-lit exits
stipulated under the DCR 1953 were conspicuous by
their absence. The failure of the electric supply on
account of tripping of the main supply lines
consequently plunged the cinema hall and the
balcony area into darkness leaving those inside the
balcony panic stricken and groping in the dark to find
exits in which process they got fatally exposed to the
carbon monoxide laden smoke that had filled the hall.
(3) That blocking of the vertical gangway along the
rightmost wall and the narrowing of the vertical
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gangway along the right side of the middle exit by
installation of additional seats had the effect of
depriving the patrons of the facility to use the right
side gangway and the gangway along the middle exit
for quick dispersal from the balcony
(4) That the closure of the right side exit in the balcony
area by installation of a private eight-seater box
permanently cut off access to the right side staircase
and thereby violated not only the DCR 1953 but also
prevented the patrons from using that exit and the
right side stairway for quick dispersal from the
balcony.
(5) That the introduction of the new exit in the left wing
of the balcony in lieu of the closed right side exit did
not make up for the breach of Para 10 (4), First
Schedule of DCR 1953 which mandates that exits on
both sides of the auditorium/balcony.
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(6) That failure to introduce fourth exit even when the
total number of seats in the balcony had gone above
300 with the addition of 15 more seats installed in
1980, further compromised the safety requirements
statutorily prescribed under the DCR.
(7) That bolting of the middle entry/exit doors leading
into the foyer obstructed the flow of patrons out of
the balcony exposing them to poisonous gas that
spread into the hall for a longer period then what was
safe for the patrons to survive.
(8) That the absence of any staff members to open the
exit gates and to generally assist the patrons in quick
dispersal from the balcony resulted in the patrons
inhaling poisonous gas and dying because of
asphyxiation.
(9) That the bolting of the door leading from the foyer
into the right side staircase and outside which had to
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be forced open also prevented the quick dispersal
and led to a large number of causalities.
(10) That construction of the refreshment counter near
the exit gate of the first floor and another near the
second floor inhibited free passage of the patrons.
117. That the breaches enumerated above have been proved
by the evidence adduced at the trial is concluded by the
concurrent findings recorded by the two Courts below. There
is, in our opinion, no perversity in the conclusions drawn by
the Courts below on the aspects enumerated above. In the
light of those conclusions it can be safely said that the
occupiers had committed a breach of their duty to care and
were, therefore, negligent.
118. The argument that the incident in question was not
reasonably foreseeable must in the light of what is stated
above be rejected. So also, the argument that since no
untoward incident had occurred for many years prior to the
occurrence that claimed so many lives, the same indicated
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that the occurrence was not reasonable foreseeable deserves
to be mentioned only to be rejected. A similar contention
had in fact been rejected by this Court even in Kurban
Hussein’s case (supra), where this Court said :
“In particular it is urged that this method of work has been going on for some years and no fire had broken out and this shows that though there may have been possible danger to human life from such fire or combustible matter there was no probable danger. We are unable to accept this contention. The fact that there was no fire earlier in this room even though the process had been going on for some years is not a criterion for determining whether the omission was such as would result in probable danger to human life.”
119. To the same effect is the observation made by this
Court in State through PS Lodhi Colony, New Delhi v.
Sanjeev Nanda (2012) 8 SCC 450, where this Court held
that just because the accused in that case had driven for
sixteen kilometers without any untoward incident did not by
itself provide him a defence, or prove his innocence.
(viii) Whether the accused were negligent and if so,
whether the negligence was gross:
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120. The question then is whether the negligence of Ansal
brothers-the occupiers of the cinema was so gross so as to
be culpable under Section 304A of the IPC. Our answer to
that question is in the affirmative. The reasons are not far to
seek. In the first place the degree of care expected from an
occupier of a place which is frequented everyday by
hundreds and if not thousands is very high in comparison to
any other place that is less frequented or more sparingly
used for public functions . The higher the number of visitors
to a place and the greater the frequency of such visits, the
higher would be the degree of care required to be observed
for their safety. The duty is continuing which starts with
every exhibition of cinematograph and continues till the
patrons safely exit from the cinema complex. That the
patrons are admitted to the cinema for a price, makes them
contractual invitees or visitors qua whom the duty to care is
even otherwise higher than others. The need for high degree
of care for the safety of the visitors to such public places
offering entertainment is evident from the fact that the
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Parliament has enacted the Cinematograph Act and the
Rules, which cast specific obligations upon the
owners/occupiers/licensees with a view to ensuring the
safety of those frequenting such places. The annual
inspections and the requirements of No Objection Certificates
to be obtained from authorities concerned is yet another
indicator of how important the law considers the safety of the
patrons to be. Any question as to the nature and the extent
of breach must therefore be seen in the backdrop of the
above duties and obligations that arise both under the
common law and the statutory provisions alike. Judged in the
above backdrop it is evident that the occupiers in the present
case had showed scant regard both for the letter of law as
also their duty under the common law to care for the safety
of their patrons. The occupiers not only committed deviations
from the sanctioned building plan that heightened the
dangers to the safety of the visitors but continued to operate
the cinema in contemptuous disregard for the requirements
of law in the process exposing the patrons to a high degree
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of risk to their lives which some of them eventually lost in the
incident in question. Far from taking any additional care
towards safety of the visitors to the cinema the occupiers
asked for permission to place additional seats that further
compromised the safety requirements and raised the level of
risks to the patrons. The history of litigation between the
occupiers on the one hand and the Government on the other
regarding the removal of the additional seats permitted
during national emergency and their opposition to the
concerns expressed by the authorities on account of
increased fire hazards as also their insistence that the
addition or continuance of the seats would not affect the
safety requirements of the patrons clearly showed that they
were more concerned with making a little more money out of
the few additional seats that were added to the cinema in the
balcony rather than maintaining the required standards of
safety in discharge of the common law duty but also under
the provisions of the DCR 1953.
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(ix) Further contentions urged in defence and findings
thereon:
121. Appearing for the appellant Sushil Ansal, Mr. Jethmalani
strenuously argued that the death of 59 persons in the
incident in question was caused by the fire that started from
the DVB transformer, which was poorly maintained and
shabbily repaired by the DVB officials on the morning of 13th
June, 1997 the date of incident. The causa causans for the
loss of human lives thus was the transformer that caught fire
because of the neglect of the DVB officials who did not even
have a crimping machine to repair the transformer properly.
The absence of an oil soaking pit in the transformer room
was also a reason for the oil to spill out from the transformer
room to spread the fire to the parking area from where
smoke containing lethal carbon monoxide rose, and due to
chimney effect, entered the hall to cause asphyxiation to
those inside the balcony. He urged that there was no
evidence that any death had taken place inside the balcony
which proved that most if not all the patrons sitting in the
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balcony had exited from that area, but died on account of the
poisonous effect of the gas enough to kill human being within
minutes of exposure. Heavy reliance was placed by Mr.
Jethmalani upon the decision of this Court in Kurban
Hussein’s case (supra) in support of his submission that the
causa causans in the case at hand was the fire in the DVB
transformer and not the alleged deviations in the building
plan or the seating arrangement or the obstructions in the
staircase, that led out of the cinema precincts.
122. Mr. Harish Salve, appearing for the CBI and Mr. K.T.S.
Tulsi appearing for the Victims Association contended that
while there was no quarrel with the proposition that death
must be shown to have occurred as a direct, immediate or
proximate result of the act of rashness or negligence, it was
not correct to say that the deaths in this case had occurred
because of the fire in the transformer. It was also not
correct to draw any analogy on facts with any other decided
case including that of Kurban Hussein (supra). Failure of
the victims to rapidly exit from the smoke filled atmosphere
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in the balcony area because of obstructions and deviations
proved at the trial was the real, direct and immediate cause
for the death of the victims in the present case who would
have safely escaped the poisonous carbon monoxide gas only
if there were proper gangways, exits, emergency lights, an
alarm system in working condition and human assistance
available to those trapped inside the hall.
123. We have at some length dealt with the ingredients of an
offence punishable under Section 304A of the IPC in the
earlier part of this judgment. One of those ingredients indeed
is that the rash or negligent act of the accused ought to be
the direct, immediate and proximate cause of the death. We
have in that regard referred to the decisions of this Court to
which we need not refer again. The principle of law that
death must be shown to be the direct, immediate and
proximate result of the rash or negligent act is well accepted
and not in issue before us as an abstract proposition. What is
argued and what falls for our determination is whether the
causa causans in the case at hand was the fire in the DVB
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transformer as argued by the defence or the failure of the
victims to rapidly exit from the balcony area. Two aspects in
this connection need be borne in mind. The first is that the
victims in the instant case did not die of burn injuries. All of
them died because of asphyxiation on account of prolonged
exposure to poisonous gases that filled the cinema hall
including the balcony area. Fire, whatever may have been
its source, whether from the DVB transformer or otherwise,
was the causa sine qua non for without fire there would be
no smoke possible and but for smoke in the balcony area
there would have been no casualities. That is not, however,
the same thing as saying that it was the fire or the resultant
smoke that was the causa causans. It was the inability of the
victims to move out of the smoke filled area that was the
direct cause of their death. Placed in a smoke filled
atmosphere any one would distinctively try to escape from it
to save himself. If such escape were to be delayed or
prevented the causa causans for death is not the smoke but
the factors that prevent or delay such escape. Let us
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assume for instance that even when there are adequate
number of exits, gangways and all other safety measures in
place but the exits are locked preventing people from
escaping. The cause of death would in such case be the act
of preventing people from exiting from the smoke filled hall,
which may depending upon whether the act was deliberately
intended to cause death or unintended due to negligence,
amount to culpable homicide amounting to murder or an act
of gross negligence punishable under Section 304A.
Similarly take a case where instead of four exits required
under the relevant Rules, the owner of a cinema provides
only one exit, which prevents the patrons from exiting rapidly
from the smoke filled atmosphere, the causa causans would
be the negligent act of providing only one exit instead of four
required for the purpose.
124. It would in such circumstances make no difference
whether the fire had started from a source within the cinema
complex or outside, or whether the occupiers of the cinema
were responsible for the fire or someone else. The important
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question to ask is what the immediate cause of the death
was. If failure to exit was the immediate cause of death
nothing further need be considered for that would constitute
the causa causans. That is what happened in the case at
hand. Smoke entered the cinema hall and the balcony but
escape was prevented or at least delayed because of breach
of the common law and statutory duty to care.
125. The second aspect is that while the rash or negligent
act of the accused must be the causa causans for the death,
the question whether and if so what was the causa causans
in a given case, would depend upon the fact situation in
which the occurrence has taken place and the question
arises. This Court has viewed the causa causans in each
decided case, in the facts and circumstances of that case. If
Hatim’s failure to stir the hot wet paint while Rosin was being
poured into it was held to be causa causans, in Kurban
Hussein’s case (supra), the failure of the motorist to look
ahead and see a pedestrian crossing the road even when the
motorist was driving within the speed limit prescribed was
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held to be the causa causans for the death in Bhalchandra
Waman Pathe v. State of Maharashtra (supra). In
Bhalchandra @ Bapu and Anr. v. State of Maharashtra
(supra) where an explosion in a factory manufacturing
crackers claimed lives, this Court found that use of
explosives with sensitive compositions was the immediate
cause of the explosion that killed those working in the
factory. In Rustom Sherior Irani’s case (supra), this Court
found the new chimney of the Bakery was being erected
without the advice of a properly qualified person and that the
factory owner was responsible for neglect that caused the
explosion and not the mason employed by him for erecting
the chimney. The decision in Kurban Hussein’s case
(supra) was cited but distinguished on facts holding that the
choice of the low diameter pipe and engaging a mere mason
not properly qualified for doing the job were the cause of the
accident resulting in causalities.
126. It is in that view, not correct to say that the causa
causans in the present case ought to be determined by
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matching the colours of this case with those of Kurban
Hussein’s case (supra). The ratio of that case lies not in the
peculiar facts in which the question arose but on the
statement of law which was borrowed from the judgment of
Sir Lawrence Jenkins in Emperor v. Omkar Rampratap
(supra). The principle of law enunciated in that case is not
under challenge and indeed was fairly conceded by Mr. Salve
and Mr. Tulsi. What they argued was that when applied to
the facts proved in the present case, the causa causans was
not the fire in the transformer but the breaches committed
by the occupiers of the cinema which prevented or at least
delayed rapid dispersal of the patrons thereby fatally
affecting them because of carbon monoxide laden gas in the
smoke filling the atmosphere. The causa causans indeed
was the closure of the exit on the right side, the closure of
the right side gangway, the failure to provide the required
number of exits, failure to provide emergency alarm system
and even emergency lights or to keep the exit signs
illuminated and to provide help to the victims when they
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needed the same most, all attributable to Ansal brothers, the
occupiers of the cinema. We have, therefore, no hesitation in
rejecting the argument of Mr. Jethmalani, which he
presented with commendable clarity, persuasive skill and
tenacity at his command.
127. Mr. Jethamalani next argued that since the licensing
authority had on the basis of the no objection certificates
issued by the concerned authorities granted and from time to
time renewed the Cinema licence, the appellant-Ansal
brothers were protected under Section 79 of the IPC for they
in good faith believed themselves to be justified in law in
exhibiting films with the seating and other arrangements
sanctioned under the said licence. Reliance in support of
that submission was placed by Mr. Jethmalani, upon the
decision of this Court in Raj Kapoor v. Laxman (1980) 2
SCC 175.
128. Mr. Tulsi on the contrary argued that reliance upon
Section 79 of the IPC and the decision of this Court in Raj
Kapoor’s case (supra) misplaced. He urged that immunity
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from penal action under the provisions of Section 79 of the
IPC was founded on good faith which was totally absent in
the case at hand where the occupiers of the cinema and
even those who were instrumental in the grant and renewal
of the licence and no objections were accused and even
convicted by the Courts below. There was, therefore, no
question of the appellants taking shelter under the licence,
the terms whereof were in any case breached by them to the
misfortune of those who lost their lives in the incident.
129. Section 79 of the IPC may, at this stage, be extracted:
“Section 79. Act done by a person justified, or by mistake of fact believing himself justified, by law - Nothing is an offence which is done by any person who is justified by law, or who by reason of a mistake of fact and not by reason of a mistake of law in good faith, believes himself to be justified by law, in doing it.”
130. A reading of the above shows that nothing would
constitute an offence under the IPC if the act done is:
(i)Justified in law,
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(ii) The act is done by a person who by reason of a mistake of fact in good faith believes himself to be justified by law in doing it.
131. In the case at hand the defence relies upon the latter of
the two situations, in which the benefit of penal immunity will
flow if (a) the person doing the act is acting under a mistake
of fact and (b) the person doing the act in good faith believes
himself to be justified by law in doing it. The expression
‘good faith’ is defined in Section 52 of the IPC as under:
“52. “Good faith”.-- Nothing is said to be done or believed in “good faith” which is done or believed without due care and attention.”
132. In order that Ansal brothers, occupiers of the cinema
could claim the benefit of Section 79, they were required to
prove that the belief which they harboured about their act
being justified in law was in good faith. The use of expression
‘good faith’ necessarily brings in the question whether the
person concerned had acted with due care and caution. If
they had not, part (b) of Section 79 would have no
application to the case.
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133. The duty to care for the safety of the patrons, we have
explained in the earlier part, was cast upon the Ansal
brothers occupiers of the cinema both in common law as also
in terms of statutory provisions on the subject. We have also
held that the evidence adduced at the trial and the
concurrent findings recorded by the Courts below, have,
established the breach of that duty in several respects. For
instance absence of any Public Address System to warn
those inside the cinema in the event of any emergency was
in the facts and circumstances of the case a part of the duty
to care which was breached by the occupiers. This duty was
a continuing obligation and had to be strictly discharged in
respect of each cinema show conducted in the theatre. The
grant of a licence or its renewal by the licensing authority did
not in any manner relieve the occupiers of that obligation
which was implicit even in the grant and the renewals
thereof. Similarly, the requirement that the cinema must
have emergency lights, fire extinguishers and that the
occupiers must provide help to the patrons in the event of
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any emergency ensuring rapid dispersal from the enclosed
area were obligations that too were implicit in the issue and
renewal of the cinematograph licence. Breach of all these
obligations could not be justified on the ground that a licence
was granted or renewed in favour of the occupiers, licensee
and no matter the duty to care towards safety of the patrons
was neglected by the theatre owners or occupiers. Failures in
the event of a mishap like the one at hand on account of
failure of the occupiers to discharge their legal obligations to
take care for the safety of the patrons cannot be held to be
immune from prosecution simply because a licence to exhibit
the films had been granted or renewed from time to time.
134. The argument that the seating arrangement in the
balcony, the placement of the gangways, the number and
the positioning of the exits, were matters which were
examined and approved by the concerned authority, thereby
entitling the occupiers to a bona fide and good faith belief
that they were on the right side of law, no doubt looks
attractive on first blush but does not stand closer scrutiny.
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The essence of Section 79 is a belief entertained in good faith
about the legitimacy of what is being done by the person
concerned. Absence of good faith is enough to deny to him
the benefit that he claims. Good faith has in turn to be
proved by reference to the attendant circumstances. That is
because good faith is a state of mind which can be inferred
only from the circumstances surrounding the act in question.
The test of ordinary prudence applied to such proved
attendant circumstances can help the Court determine
whether an act or omission was in good faith or otherwise.
Having said that, we would simply recall our findings
recorded earlier that the fundamental obligation and duty to
care at all times rested with the occupiers of the cinema and
the licensee thereof. In the discharge of that duty the
occupiers were not entitled to argue that so long as there
was a license in their favour, they would not be accountable
for the loss of life or limb of anyone qua whom the occupiers
owed that duty. The duty to care for the safety of the
patrons, even independent of the statutory additions made
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to the same, required the occupiers to take all such steps
and measures, as would have ensured quick dispersal from
the cinema building of all the patrons inside the premises in
the event of an emergency. The statutory requirements
were, in that sense, only additional safeguards which in no
way mitigated the common law duty to care, the degree of
such care or the manner in which the same was to be
discharged.
135. That apart, a seating plan, which was in breach of the
statutory provisions and compromised the safety
requirements prescribed under the DCR 1953, could hardly
support a belief in good faith that exhibition of films with
such a plan was legally justified. That is so especially when
the repeal of notification dated 30th September, 1976 by
which Uphaar was permitted 100 more seats was followed by
a demand for removal of the additional seats. Instead of
doing so the occupiers/owners assailed that demand in Writ
Petition No.1010 of 1979 before the High Court of Delhi in
which the High Court directed the authorities to have a fresh
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look from the stand point of substantial compliance of the
provisions of the Cinematograph Act. The High Court
observed:
“11. Proposition No. 3: It has been already made clear above that the relaxation was granted after considering the public health and the fire hazard aspects. It is also clear that the very fact that the relaxation could not be granted after bearing these main considerations in mind would show that there was some rule for the extension of the sitting accommodation in these theatres within the Rules, though the provision of some of the additional seats may perhaps have been to some extent contrary to some of the Rules. It is not necessary for us to speculate on this question. It is enough to say that the result of the cancellation of the relaxation is simply the withdrawal of the relaxation. It does not automatically mean that all the additional seats which were installed in the cinema theatres were contrary to the Rules and must, therefore, be dismantled without any consideration as to how many of these seats were in consonance with the Rules and how many of them were contrary to the Rules.
12. Our finding on proposition No. 3 is, therefore, that the Administration will apply their mind to the additional seats with a view to determine which of them have contravened which rules and to what extent. They will bear in mind that the compliance with the Rules is to be substantial and not rigid and inflexible.”
136. If while carrying out the above directive, the authorities
concerned turned a blind eye to the fundamental
requirement of the Rules by ignoring the closure of the right
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side exit and gangway prescribed as an essential
requirement under DCR 1953, they acted in breach of the
rules and in the process endangered the safety of the
patrons. We shall presently turn to the question whether the
repeal of the notification had the effect of obliging the
occupier/licensee of the cinema to remove the seats and
restore the gangways and exits as originally sanctioned. But
we cannot ignore the fact that the occupiers/licensee of the
cinema, had opposed the removal of the additional seats
even when the respondents in the writ petition had
expressed concerns about the safety of the patrons if the
additional seats were not removed which removal it is
evident would have by itself resulted in the restoration of the
right side gangway. So also the authorities ought to have
insisted on the restoration of the right side exit by removal of
the eight-seater box which was allowed in the year 1978,
ostensibly because with the right side gangway getting
closed by additional seats occupying that space the
authorities considered the continuance of the right side exit
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to be of no practical use. Withdrawal of relaxation in the
year 1979 ought to have resulted in the reversal of not only
the fixing of additional seats but all subsequent decisions that
proceeded on the basis thereof. It is difficult to appreciate
how even applying the test of substantial compliance the
authorities could consider the theatre to be compliant with
the DCR 1953 especially in so far as the same related to an
important aspect like gangways and exits so very vital for
speedy dispersal from the cinema hall. To add further
confusion to the already compromised safety situation, the
occupiers asked for addition of 15 more seats in the year
1980, which were also allowed, taking the number of seats in
the balcony to 302, thereby, raising the requirement of exits
from 3 to 4 in terms of para 10(2) of the First Schedule to
DCR 1953. This requirement was not relaxable under
proviso to Rule 3(3) of DCR 1953 and yet the authorities
gave a go by to the same in the process, permitting yet
another breach that had the potential and did actually prove
to be a safety hazard for those inside the theatre on the
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fateful day. It is in the above backdrop difficult to accept the
submission of the appellant occupiers that they acted in good
faith and are, therefore, protected against prosecution under
Section 79 of the IPC.
137. There is yet another angle from which the matter can
be examined. Proviso to Section 5A of the Cinematograph
Act, 1952 protects the applicant seeking issue of a
certificate, the distributor and the exhibitor as also any other
person to whom the rights in the film may have passed
against punishment under any law relating to obscenity in
respect of any matter contained in the film for which a
certificate has been granted under clauses (a) or (b) of sub-
section (1) to Section 5A. It reads:
“Provided that the applicant for the certificate, any distributor or exhibitor or any other person to whom the rights in the film have passed shall not be liable for punishment under any law relating to obscenity in respect of any matter contained in the film for which certificate has been granted under clause (a) or clause (b)”
138. The above was added by Act 49 of 1981 with effect
from 1st June, 1983. The decision in Raj Kapoor’s case
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(supra) relied upon by Mr. Jethmalani was earlier in point of
time and is distinguishable because the question there
related to the effect of a certificate issued under Section 5A
vis-à-vis the prosecution of the producer, director or the
holder of certificate for obscenity punishable under Section
292 of the IPC or any other law for that matter. The addition
of proviso to Section 5A (1) (supra) in any case sets the
controversy at rest and grants immunity to the person
exhibiting a film to the public in accordance with the
certificate issued by the board. No such protection against
prosecution is, however, available to the holder of a cinema
licence against prosecution for a rash or negligent act
resulting in the death of anyone visiting the cinema and
punishable under Section 304A of the IPC. In the absence of
any such protection against prosecution for rash or negligent
act resulting in death, unlike the protection that the statute
itself grants against prosecution for obscenity, is a
circumstance that strongly suggests that no such protection
was intended to be given to a licence holder against any such
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prosecution. The argument that absence of any such
protection notwithstanding the occupiers/owners of the
cinema may be protected in terms of Section 79 of the IPC is
obviously founded on the plea that the appellants were under
a “mistake of fact” when they in good faith believed
themselves to be justified in law in exhibiting films in the
theatre, by reason of a license issued under the Act. The plea
that the appellants were under a ‘mistake of fact’, however,
remains unsubstantiated. The concept of mistake of fact has
been explained by Russel on Crime in the following words:
“When a person is ignorant of the existence of relevant facts, or mistaken as to them, his conduct may produce harmful results which he neither intended nor foresaw.
xxx xxx xxx
Mistake can be admitted as a defence provided (1) that the state of things believed to exist would, if true, have justified the act done, and (2) the mistake must be reasonable, and (3) that the mistake relates to fact and not to law.”
139. Ratanlal and Dhirajlal in their book “Law of
Crimes” (23rd Edn.) Page 199 similarly explains the term
“mistake” in the following words:
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“'Mistake' is not mere forgetfulness. It is a slip 'made, not by design, but by mischance'. Mistake, as the term is used in jurisprudence, is an erroneous mental condition, conception or conviction induced by ignorance, misapprehension or misunderstanding of the truth, and resulting in some act or omission done or suffered erroneously by one or both of the parties to a transaction, but without its erroneous character being intended or known at that time.
It may be laid down as a general rule that an alleged offender is deemed to have acted under that state of things which he in good faith and on reasonable grounds believed to exist when he did the act alleged to be an offence.”
140. In the case at hand, the appellants-occupiers of the
cinema, have not been in a position to identify the facts qua
which they were under a mistake nor is it clear as to how any
such mistake of fact would have justified their act in law,
leave alone satisfy the third requirement of the mistake of
fact being reasonable in nature. The three tests referred to
by Russel in the passage extracted above are not, therefore,
satisfied in the case at hand to entitle the appellant occupiers
to the benefit of Section 79 of the IPC.
141. Mr. Jethmalani next contended that the withdrawal of
notification dated 30th September, 1976 did not have the
effect of creating an obligation for the occupiers of the
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cinema to remove the additional seats that had been
permitted under the said notification. In support of that
submission, he placed reliance upon Section 6 of the General
Clauses Act, 1897 and two decisions of this Court which
according to him support the proposition that the principles
underlying Section 6 are attracted even to notifications no
matter Section 6 does not in terms apply. Elaborating his
submission Mr. Jethmalani contended that the repeal of an
enactment does not affect the previous operation of any such
enactment or anything duly done or suffered thereunder. On
the same principle withdrawal of notification dated 30th
September, 1976 could not, according to Mr. Jethmalani,
affect the previous operation of the said notification or
anything duly done or suffered thereunder. This, contended
Mr. Jethmalani, implied that additional seats permitted under
notification dated 30th September, 1976 could continue in the
theatre, no matter the notification under which they were
permitted was withdrawn.
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142. We regret our inability to accept that line of reasoning.
We say so for reasons more than one. In the first place
Section 6 of the General Clauses Act does not, in our opinion,
have any application to repeal of any rule, notification or
order. The provision makes no reference to repeal of a rule,
notification or order. It reads:
“6. Effect of repeal.- Where this Act, or any 1[ Central Act] or Regulation made after the commencement of this Act, repeals any enactment hitherto made or hereafter to be made, then, unless a different intention appears, the repeal shall not-
(a) revive anything not in force or existing at the time at which the repeal takes effect; or
(b) affect the previous operation of any enactment so repealed or anything duly done or suffered thereunder; or
(c) affect any right, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed; or
(d) affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed; or
(e) affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid;
and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may
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be imposed as if the repealing Act or Regulation had not been passed.”
143. It is manifest from a reading of the above that the
provision applies only to repeal by (i) the General Clauses Act
or (ii) by a Central Act or (iii) by Regulation of any enactment
hither to make or hereinafter to be made. The expressions
“Central Act” and “Regulation” appearing in Section 6 have
been defined in Sections 3(7) and 3(50) of the General
Clauses Act, 1897 respectively as under:
“3. Definitions. – In this Act, and in all Central Acts and Regulations made after the commencement of this Act, unless there is anything repugnant in the subject or contexts, -
xxx xxx xxx
(7) “Central Act” shall means an Act of Parliament, and shall include –
(a) an Act of the Dominion Legislature or of the Indain Legislature passed before the commencement of the Constitution, and
(b) an Act made before such commencement by the Governor General in council or the Governor General, acting in a legislative capacity.
xxx xxx xxx
(50) “Regulation” shall mean a Regulation made by the President [under article 240 of the Constitution and shall include a Regulation made by the President under article 243 thereof and] a
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Regulation made by the Central Government under the Government of India At, 1870, or the Government of India Act, 1915, or the Government of India Act, 1935."
.
144. There is in the light of the above no gainsaying that
Section 6 does not have any application to, for instance, a
rule, a notification or a circular whether statutory or
otherwise. It is confined to repeal of any enactment already
in existence or made after the enactment of the General
Clauses Act, 1897 by the General Clauses Act, 1952, or a
Central Act or Regulation within the meaning of those terms
as defined in Sections 3(7) and 3(50).
145. Secondly, because the decisions in State of Orissa
and Ors. v. Titaghur Paper Mills Co. Ltd. and Anr.
(1985) Supp SCC 280 and Union of India v. Glaxo India
Ltd. and Anr. (2011) 6 SCC 668 do not extend the
application of Section 6 to statutory notifications as was
sought to be argued by Mr. Jethmalani. In Titaghur Paper
Mills Co. Ltd.’s case (supra), this Court was dealing with the
supersession of notifications issued under the Orissa Sales
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Tax Act on the tax liability accrued under the repealed
notification. Although this Court held that a tax liability that
was already incurred under the repealed notifications would
remain unaffected by the repeal of the notification the
decision does not go to the extent of holding that Section 6
of the General Clauses Act or the principle underlying the
said provisions would be attracted to such repeal. The
reasoning for the conclusion of this Court, it appears, is
based on first principles more than Section 6 or its relevance
to the question of repeal of a notification. This is evident
from the following passage from the said decision:
“66…By repealing and replacing the previous notifications by other notifications, the result was not to wipe out any liability accrued under the previous notifications. If this contention of the Respondents were to be accepted, the result would be startling. It would mean, for example, that when a notification has been issued under Section 5(1) prescribing a rate of tax, and that notification is later superseded by another notification further enhancing the rate of tax, all tax liability under the earlier notification is wiped out and no tax can be collected by the State Government in respect of any transactions effected during the period when the earlier notification was in force.”
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146. In Glaxo India Ltd.‘s case (supra), all that this Court
declared was that the effect of a superseding notification
would have to be determined on a proper construction of the
notification itself and not by any single principle or legal
consideration. The decision mentioned Section 6 of the
General Clauses Act only to state that it would not apply to
notifications. This is evident from the following passage from
the said decision:
“39…The view of this Court in some of the decisions is that the expression "supersession" has to be understood to amount 'to repeal' and when notification is repealed, the provisions of Section 6 of the General Clauses Act would not apply to notifications. The question whether statutory obligations subsist in respect of a period prior to repeal of a provision of a Statute or any subordinate legislation promulgated thereunder has to be ascertained on legal considerations apposite to the particular context. The matter is essentially one of construction. Such problems do not admit of being answered on the basis of any single principle or legal consideration.”
(emphasis supplied)
147. Thirdly, because the effect of withdrawal of the
notification in the instant case may have to be seen and
determined on first principles. We find it difficult to
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appreciate how the power to withdraw a notification, the
existence whereof was not disputed by Mr. Jethmalani would
remain meaningful and could be effectively exercised if the
withdrawal of such a notification was to leave the benefit
under the notification flowing in perpetuity. The notification
in question permitted additional seats to be fixed in
relaxation of the rules and, if the argument of Mr. Jethmalani
was to be accepted, such relaxation and fixation of seats
would become irreversible even when the Government could
legitimately exercise the power to recall such a relaxation.
This would be anomalous and would have the effect of
emasculating the power of recall itself. The power would be
meaningful and so also its exercise, only if the same could
undo whatever had already been done under it prospectively.
Such an interpretation would not only recognize the power of
withdrawal but also protect the previous operation of the
repealed notification no matter limited to the extent that the
occupiers had benefitted by fixation of such seats and
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collection of the price of the tickets sold upto the date of
withdrawal.
148. Last but not the least is the fact that the question
whether withdrawal of notification dated 30th September,
1976 would have the effect of obliging the occupiers to
remove the additional seats could and ought to have been
argued before the High Court in the writ petition filed by the
occupiers/owners of cinema hall, in Isherdas Sahni & Bros
and Anr. v. The Delhi Administration and Ors. AIR
1980 Delhi 147. No such contention was, however, urged
before the High Court in support of the challenge to the
demand for the removal of the seats which demand was
based entirely on assumption that the withdrawal of the
notification has had the effect of obliging the
owners/occupiers to restore status quo ante. The High Court
took the view that recall of the notification would call for a
review qua each cinema hall to determine whether the
continuance of the seats was substantially compliant with
DCR, 1953. The High Court accordingly directed the
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authorities concerned to have a fresh look applying the test
of substantial compliance while determining the liability of
the owners/occupiers to remove the additional seats. The
occupiers accepted that direction. An exercise was
accordingly undertaken though in our view, unsatisfactorily,
for the authorities concerned failed to look into the safety
requirements which ought to have been given foremost
importance in any such process. The least, therefore, that
can be said is that the argument that no obligation arose to
remove the additional seats by reason of the repeal of the
notification dated 30th September, 1976 is untenable not only
on merits, but also because the same is no longer available
in view of what has been stated above, and the fact that the
question stands concluded by the judgment of this Court in
Isherdas Sahni’s case (supra).
149. We may at this stage deal with a threefold submission
made by Mr. Jethmalani. He contended that the appellant
Ansal Brothers were entitled to assume that the licensing
authority had done its duty and satisfied itself about the
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premises being adequately safe for those visiting the same.
Reliance in support of the submission was made by Mr.
Jethmalani upon the English decisions in Green v.
Fibreglass Ltd. 1958 (2) QBD 245, Gee v. The
Metropolitan Railway Company 1873 VIII Q.B. 161 and
Grant v. Sun Shipping Co. Ltd. and Anr. 1948 AC 549.
150. The second limb of Mr. Jethmalani’s contention was that
having delegated their duties to persons like R.M. Puri whole-
time Director and the Managers employed for ensuring safety
of those visiting the cinema, the Ansal brothers were entitled
to assume that those incharge of their duties would faithfully
and effectively discharge the same in a prudent manner.
The employers of such employees could not be held
vicariously liable under the IPC for the failure of the latter to
do what was enjoined upon them in terms of the duties
attached to their employment. Support for that proposition
was drawn by Mr. Jethmalani from the English decision in
Hazeldine v. C.A. Daw and Son Ltd. and Ors. (1941) 2
KB 343. The third limb of the argument of the learned
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counsel was that having convicted and sentenced the
gatekeeper for the offence punishable under Section 304-A,
the High Court could not hold the Ansals guilty or punish
them for the same offence since there is no vicarious liability
in criminal law.
151. In Gee v. The Metropolitan Railway Company
(supra), a train passenger leant on the door of a railway
carriage believing it to have been properly fastened, when in
fact it was not. This resulted in the door flying open and the
passenger getting thrown out of the carriage. The question
was whether there was any contributory negligence on the
part of the train passenger. The Court held that the
passenger was entitled to assume that the door had been
properly fastened and that the accident had been caused by
the defendants’ negligence. The Court observed:
“Because I am of opinion that any passenger in a railway carriage, who rises for the purpose either of looking out of the window, or dealing with, and touching, and bringing his body in contact with the door for any lawful purpose whatsoever, has a right to assume, and is justified in assuming, that the door is properly fastened; and if by reason of its not
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being properly fastened his lawful act causes the door to fly open, the accident is caused by the defendants' negligence.”
152. The above decision was affirmed by the House of Lords
in Grant v. Sun Shipping Co. Ltd. and Anr. (supra) where
an injury was caused to a stevedore on a ship when he
wrongly assumed that no hatch was left uncovered and unlit
and therefore fell into the hatch. The Court in that case also
was concerned with the question of contributory negligence.
It is noteworthy that the Court qualified the principle stated
in Gee v. The Metropolitan Railway Company’s case
(supra) by holding that a prudent man would guard against
the possible negligence of others when experience shows
such negligence to be common.
153. In Green v. Fibreglass Ltd. (supra), a cleaning lady
was injured due to faulty wiring on the premises where she
was invited to work. It was held that the occupiers of the
premises should be taken to have discharged their duty to
the plaintiff as inviters by employing competent electrical
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contractors and by taking the precaution of rewiring the
premises before they began to occupy the same. If some act
was to be performed which called for special knowledge and
experience which the inviter could not be expected to
possess, he fulfilled his duty of care by employing a qualified
and reputable expert to do the work.
154. It appears from a reading of the above cases that the
principle that an occupier is entitled to assume that others
have done their duty is applicable, provided that experience
has not revealed to him that the negligence of others is
common, nor did he at any time have reason to believe that
his premises was unsafe. It is difficult for the occupiers in the
present case to argue that they did not have reason to
believe that the premises was unsafe, given the occurrence
of a similar fire in 1989, as well as the number of occasions
on which defects in their premises had been pointed out to
them. Moreover, although Section 12 of the Cinematograph
Act did require the licensing authority to take in to account
substantial compliance with the rules, as well as existence of
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adequate safety precautions in the premises, Rule 10(1) of
DCR, 1953 unambiguously cast the responsibility for
maintaining such compliance and safety upon the occupier.
The Act and Rules are silent regarding the consequences to
be faced by a licensing authority who does not fulfill his duty,
however, Section 14 of the Cinematograph Act imposes a
penalty on the occupier of a licensed premises who violates
the conditions of the cinema license. One such condition in
the present case was compliance with the First Schedule of
the DCR, 1953. Therefore, this is not a situation where the
law treats the occupier as an ignorant person who requires
experts to verify the safety of his premises. Rather, the Act
places an independent obligation upon him to maintain
compliance with the rules, irrespective of the assessment of
the public authorities.
155. It is, therefore, difficult to accept the argument that the
occupiers in the present case blindly accepted the
assessment of the inspecting and licensing authorities. If that
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were to be true, they ought not to have resisted the removal
of 43 extra seats in the balcony as ordered by the licensing
authority pursuant to the withdrawal of the 1976 notification,
and they ought not to have failed to cure the defects in their
premises pointed out by the MCD after the inspection in
1983.
156. Reliance by Mr. Jethmalani upon the decision in
Hazeldine’s case (supra) to support the second limb of his
argument is also, in our view, misplaced. That was a case,
where the landlord had employed a firm of engineers to
adjust, clean and lubricate the machinery of the lift once
every month, to repack the glands when needed and to
report to him if any repairs were needed. An employee of
the engineers engaged for the purpose repacked one of the
glands but failed to replace it properly thereby causing the
gland to fracture when the lift was worked and an accident in
which the plaintiff was injured. The Court held that the
landlord had discharged his obligation to keep the lift
reasonably safe by employing a competent firm of engineers.
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The owner of the lift was not, observed the Court, aware of
any defect or danger in operating the lift.
157. The fact situation in the case at hand is entirely
different. Here the duty to care for the safety of the invitees
lies upon the occupiers not only under the common law but
even under the statutory enactment. More importantly, the
occupiers have, as seen in the earlier parts of this judgment,
been aware at all material times, of the statutory
requirements and deviations which were repeatedly pointed
out by the authorities concerned as a safety hazard for the
patrons of the cinema theatre. The staff employed by the
occupiers had no role to play in these deviations or their
removal. There is nothing on record to suggest that the
occupiers had issued instructions to the staff to have the
deviations and breaches removed and/or corrected, or that
those instructions were not complied with by the latter
resulting in the fire incident that claimed human lives. Unlike
in Hazeldine’s case (supra), the occupiers had not done all
that could and ought to have been done by them to avert
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any tragedy in connection with the use of an unsafe premises
frequented by the public for entertainment.
158. Equally untenable is the argument that since the
gatekeeper of the balcony has been found guilty and
sentenced to imprisonment, the occupiers must be held to be
innocent. The argument is an attempt to over-simplify the
legal position ignoring the factual matrix in which the
prosecution was launched and the appellants found guilty. If
the appellants have indeed committed gross negligence
resulting in the death of a large number of innocents, they
cannot argue that just because one of those found to be
equally rash or negligent had been convicted for the very
same offence they must be held to be not at fault.
159. Mr. Jethmalani next argued that the charges framed
against the accused-appellants, Sushil and Gopal Ansal were
defective inasmuch as the same did not specify the days or
period when the offence took place nor even indicate the
statutory provisions, rules and regulations allegedly violated
by the appellants or accuse the appellants of gross
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negligence which alone could constitute an offence under
Section 304A IPC. These defects, contended the learned
counsel, had caused prejudice to the appellants in their
defence and ought to vitiate the trial and result in their
acquittal. A similar contention, it appears, was urged by the
appellants even before the High Court who has referred to
the charges framed against the appellants at some length
and discussed the law on the point by reference to Sections
211, 215 and Section 464 of the Cr.P.C. to hold that the
charges were reasonably clear and that no prejudice in any
case had been caused to the appellants to warrant
interference with the trial or the conviction of the appellants
on that ground. Reliance in support was placed by the High
Court upon the decision of this Court in Willie (William)
Slaney v. State of Madhya Pradesh (AIR 1956 SC 116)
and several later decisions that have reiterated the legal
position on the subject. There is in our opinion no error in
the view taken by the High Court in this regard. Section 464
of the Cr.P.C. completely answers the contention urged on
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behalf of the appellants. It in no uncertain terms provides
that an error, omission or irregularity in the charge including
any misjoinder of charges shall not invalidate any sentence
or order passed by a Court of competent jurisdiction unless
in the opinion of a Court of appeal, confirmation or revision a
failure of justice has in fact been occasioned thereby. The
language employed in Section 464 is so plain that the same
does not require any elaboration as to the approach to be
adopted by the Court. Even so the pronouncements of this
Court not only in Slaney’s case (supra) but in a long line of
subsequent decisions place the matter beyond the pale of
any further deliberation on the subject. See K.C. Mathew
v. State of Travancore-Cochin AIR 1956 SC 241,
Gurbachan Singh v. State of Punjab AIR 1957 SC 823,
Eirichh Bhuian v. State of Bihar AIR 1963 SC 1120,
State of Maharashtra v. Ramdas Shrinivas Nayak AIR
1982 SC 1249, Lallan Rai v. State of Bihar (2003) 1
SCC 268 and State (NCT of Delhi) v. Navjot Sandhu
(2005) 11 SCC 600.
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160. In Slaney’s case (supra) Vivian Bose, J. speaking for
the Court observed:
“5...What it narrows down to is this. Is the charge to be regarded as a ritualistic formula so sacred and fundamental that a total absence of one, or any departure in it from the strict and technical requirements of the Code, is so vital as to cut at the root of the trial and vitiate it from the start, or is it one of many regulations designed to ensure a fair and proper trial so that substantial, as opposed to purely technical, compliance with the spirit and requirements of the Code in this behalf is enough to cure departures from the strict letter of the law ?
6. Before we proceed to set out our answer and examine the provisions of the Code, we will pause to observe that the Code is a code of procedure and, like all procedural laws, is designed to further the ends of justice and not to frustrate them by the introduction of endless technicalities. The object of the Code is to ensure that an accused person gets a full and fair trial along certain well-established and well-understood lines that accord with our notions of natural justice. If he does, if he is tried by a competent court, if he is told and clearly understands the nature of the offence for which he is being tried, if the case against him is fully and fairly explained to him and he is afforded a full and fair opportunity of defending himself, then, provided there is substantial compliance with the outward forms of the law, mere mistakes in procedure, mere inconsequential errors and omissions in the trial are regarded as venal by the Code and the trial is not vitiated unless the accused can show substantial prejudice. That, broadly speaking, is the basic principle on which the Code is based...”
161. To the same effect are the subsequent decisions of this
Court to which we have referred to above. Applying the test
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laid down in the said cases we have no hesitation in holding
that there was nothing fundamentally wrong with the
charges framed against the appellants nor have the
appellants been able to demonstrate that they suffered any
prejudice on account of the alleged defects. The High Court
has in our opinion taken a correct view on the question urged
before which does not call for any interference.
162. It was also contended by Mr. Jethmalani that all such
incriminating circumstances as have been used against the
appellants were not put to the accused. The High Court has
while dealing with a similar contention urged before it
carefully examined the case of each appellant and found no
merit in them. That apart we have been taken through the
statements made by the accused under Section 313 Cr.P.C.
and find that the same have comprehensively put the
circumstances appearing against the appellants to them and
thereby given them an opportunity to explain the same.
Besides, so long as there is no prejudice demonstrated by
the appellants on account of any deficiency in the
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statements, there is no question of this Court interfering with
the concurrent judgments and orders of the Courts below.
163. We may at this stage simply refer to the decision of this
Court in Jai Dev v. State of Punjab AIR 1963 SC 612,
where P.B. Gajendragadkar, J. (as His Lordship then was)
speaking for a three-Judge Bench explained the purpose
underlying the statement under Section 342 (now Section
313 Cr.P.C.) in the following words:
“The ultimate test in determining whether or not the accused has been fairly examined under Section 342 would be to enquire whether, having regard to all the questions put to him, he did get an opportunity to say what he wanted to say in respect of prosecution case against him. If it appears that the examination of the accused person was defective and thereby a prejudice has been caused to him, that would no doubt be a serious infirmity.”
164. We may also refer to the decision of this Court in
Shivaji Sahabrao Bobade v. State of Maharashtra
(1973) 2 SCC 793, where this Court declared that an
omission in the statement under Section 313 does not ipso
facto vitiate the proceedings and that prejudice occasioned
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by such defect must be established by the accused. The
following passage is in this regard apposite:
“It is trite law, nevertheless fundamental, that the prisoner’s attention should be drawn to every inculpatory material so as to enable him to explain it. This is the basic fairness of a criminal trial and failures in this area may gravely imperil the validity of the trial itself, if consequential miscarriage of justice has flowed. However, where such an omission has occurred it does not ipso facto vitiate the proceedings and prejudice occasioned by such defect must be established by the accused. In the event of evidentiary material not being put to the accused, the court must ordinarily eschew such material from consideration. It is also open to the appellate court to call upon the counsel for the accused to show what explanation the accused has as regards the circumstances established against him but not put to him and if the accused is unable to offer the appellate court any plausible or reasonable explanation of such circumstances, the Court may assume that no acceptable answer exists and that even if the accused had been questioned at the proper time in the trial court he would not have been able to furnish any good ground to get out of the circumstances on which the trial court had relied for its conviction. In such a case, the Court proceeds on the footing that though a grave irregularity has occurred as regards compliance with Section 342 Cr.P.C. the omission has not been shown to have been caused prejudice to the accused.”
165. To the same effect is the decision of this Court in State
(Delhi Admn.) v. Dharampal (2001) 10 SCC 372 and
Bakhshish Singh v. State of Punjab AIR 1967 SC 752.
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166. Suffice it to say that the circumstances appearing
against the accused persons have been elaborately put to
them under Section 313 Cr.P.C. The contention that the
appellants suffered any prejudice on account of a given
circumstance not having put to them has, in our opinion, no
merit and is accordingly rejected.
166. In the light of the above discussion, we see no reason
to interfere with the judgments and orders of the Courts
below in so far as the same have convicted appellant-Ansal
brothers for offences under Sections 304A, 337, 338 read
with Section 36 IPC and Section 14 of the Cinematograph
Act, 1952.
167. As regards the conviction of Divisional Fire Officer, H. S.
Panwar (A15) assailed in Criminal Appeal No.599/2010, the
trial Court has on a reappraisal of the evidence adduced at
the trial found that the said accused had acted in a grossly
rash and negligent manner in issuing No Objection
Certificates without carrying out a proper inspection of the
cinema hall from the fire safety angle, resulting in issue of
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temporary permits in favour of the theatre which directly
resulted in the death of 59 persons in the incident in
question. The trial Court observed:
“Accused H.S. Panwar acted with gross negligence by recommending ‘No Objection certificate’ without fulfilling requirements of law and without carrying out inspection of the cinema hall building from fire safety point of view, resulting in the issuance of temporary permits and on the basis of the same exhibition of films, which action resulted into the death of the patrons inside the cinema hall on the day of the incident. The accused committed breach of duty by omitting to point out the fire hazards and deficiencies in fire fighting measures in the cinema building, which act amounts to culpable negligence on his part. The act of accused can also be described as ‘culpable rashness’ since being an officer from the office of Chief Fire Officer, he was conscious that the intended consequences would surely ensure. The accused by, omitting to do his lawful duties committed gross negligence and rashness which was the direct and proximate cause of the death of 59 persons. Accordingly, the accused H.S. Panwar is held guilty for the offence under Section 304A IPC read with section 36 IPC. The accused is also held guilty for the injury to the patrons in the cinema hall for the offence under section 337 and 338 IPC.”
(emphasis supplied)
168. The above finding was affirmed by the High Court in the
following words with a reduction in his sentence:
“… Concerning accused H.S. Panwar, the negligent and careless inspection carried out by him has been
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held to be a significant and direct cause of the accident, which took away lives of innocent people, and grievously injured several others. His vigil could have prevented the fire clearance certificate. If he had displayed the same zeal that he did in November, 1996, when the inspection report did not yield a no objection? (sic) There would have been a greater scrutiny of the fire safety norms. Instead, he certified that fire safety norms had been complied with, whereas in actuality they were not. No doubt, he has served the Delhi Fire Service for a long time; according to the trial court judgment, he was 68 years when the impugned judgment was pronounced. He is also a recipient of commendations. On a conspectus of all these circumstances, the court is of the opinion that ends of justice would be served if the sentence is reduced to rigorous imprisonment for one year and Rs.5000/- under section 304-A. The default sentence in his case is also modified to simple imprisonment for two months. The conviction by the trial court is therefore maintained and to the above extent….”
169. Mr. Mehrotra, learned counsel for the appellant H.S.
Panwar made a two-fold submission in support of his appeal.
Firstly he argued that according to the standard practice
prevalent in the Fire Department the appellant H.S. Panwar
then Divisional Fire Officer was required to give a report in
terms of the proforma prescribed for the purpose. This was
according to the learned counsel evident from the deposition
of Shri G.D. Verma (PW 37) the then Chief Fire Officer. He
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urged that even earlier inspections had been made on the
basis of the very same proforma, which was correctly filled
up by the appellant furnishing the requisite information
demanded in the proforma.
170. Secondly it was contended by Mr. Mehrotra that the
Victims’ Association had claimed compensation from the
management of the theatre as well as MCD Delhi Fire
Service, in which case the High Court had exonerated Delhi
Fire Service. That finding had attained finality as the same
was not challenged by the Association. This, argued the
learned counsel, implied that the Fire Service or its officers
were not at fault for the occurrence in question, a
circumstance which could and ought to be kept in view.
171. There is, in our opinion, no merit in either one of the
submissions made by Mr. Mehrotra. Clearance by the Fire
Department was, it is common ground, an essential pre-
requisite for the grant of a license, its renewal or the issue of
a temporary permit for exhibition of the films in any cinema
hall. This clearance could be granted only if the officers
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concerned were fully satisfied after an inspection of the
cinema premises that the same was indeed safe for use as a
place for exhibition of cinematographs. Anyone discharging
that important function had to be extremely vigilant as, any
neglect on his part could allow an unsafe premises being
used resulting in serious consequences as in the present
case. Far from being vigilant and careful about the
inspection, H.S. Panwar grossly neglected the duty cast upon
him, resulting in the issue of temporary permits, which
contributed to the causa causans of the incident. It is in the
circumstances no defence for the appellant-H.S. Panwar to
plead that he was asked to report only according to the
proforma furnished to him. As a senior and experienced
officer in the Fire Service Department, he ought to have
known the purpose of his inspection and the care he was
required to take in the interest of the safety of hundreds, if
not thousands of cine-goers who throng to such public places
for entertainment. In as much as he failed to do so, and
issued a certificate which compromised the safety
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requirements and endangered human lives resulting directly
in the loss of a large number of them, he has been rightly
found guilty.
172. So also the second limb of Mr. Mehrotra’s submission is
in our opinion without any substance. The question whether
the appellant H.S. Panwar was grossly negligent resulting in
the loss of valuable human lives has to be determined on the
basis of the evidence on record in the present case and not
on the basis of findings which the High Court may have held
in a summary proceedings for payment of compensation to
the victims and their families recorded under Article 226 of
the constitution. The evidence in the case at hand has been
appraised by the two Courts below and found to establish the
charge of negligence against the appellant. There is, in our
opinion, no compelling reason for us to take a different view
in the matter especially when we do not see any miscarriage
of justice or perversity in the reasoning adopted by the trial
Court and the High Court.
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173. It brings us to Criminal Appeals No.617-627 of 2010
and 604 of 2010 filed by B.M. Satija (A-9) and Bir Singh (A-
11) respectively. They were together with A.K. Gera (A-10)
charged with commission of offences punishable under
Sections 304 read with Section 36 of the IPC. The trial
Court, as already noticed in the earlier part of this judgment,
held all the three accused persons mentioned above guilty of
the offence with which they were charged and sentenced
them to undergo rigorous imprisonment for a period of seven
years besides a fine of Rs.5000/- and six months
imprisonment in default. In criminal appeals filed by the
three accused persons, the High Court has converted the
conviction from Section 304 Part II to Sections 304A, 337
and 338 read with Section 36 of the IPC in so far as B.M.
Satija (A-9) and Bir Singh (A-11) are concerned, while
acquitting A.K. Gera (A-10) of the charge. The High Court
has further reduced the sentence awarded to the appellants
B.M. Satija (A-9) and Bir Singh (A-11) from seven years
rigorous imprisonment to two years and a fine of Rs.2000/-
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each for the offence under Section 304-A, rigorous
imprisonment for six months with fine of Rs.500/- for the
offence under Section 337, IPC and rigorous imprisonment
for one year, with fine of Rs.1000/- for the offence under
Section 338, IPC. While appellants B.M. Satija (A-9) and Bir
Singh (A-11) have assailed their conviction and sentence
before us, the CBI has challenged the acquittal of A.K. Gera
(A-10) in Criminal Appeals No.605-616 of 2010.
174. Appearing for appellant-B.M. Satija, Mr. V.V. Giri,
learned senior counsel argued that the appellant was not one
of those deputed to attend to the complaint about the
malfunctioning of the DVB transformer on the morning of
13th June, 1997. He submitted that evidence adduced by the
prosecution regarding his presence and association with the
process of rectification was sketchy and did not prove beyond
a reasonable doubt his presence on the spot. He made an
attempt to persuade us to reverse the concurrent findings of
fact recorded by two Courts below in this regard and drew
our attention to the depositions of P.C. Bhardwaj (PW-40),
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V.K Gupta (PW-43) and Bhagwandeen (PW-44) as also the
documents marked Ex. PW-40/C, 40/A and 40/P. He urged
that the CFSL report recording the signatures sent for
examination did not lend any support to the prosecution
case.
175. Mr. Gopal Singh, Senior Counsel appearing for A.K.
Gera (A-9) respondent in CBI’s Criminal Appeal No.605-616
of 2010 contended that the order passed by the High Court
was based on appreciation of the evidence adduced by the
trial Court and that interference with any such order of
acquittal is rare unless it is found to be patently perverse.
He urged that his client A.K. Gera (A-9) was not posted in
the concerned zone in which the DVB transformer was
installed. He had nothing to do with this act. The trial Court
and the High Court have both concurrently held that the
repairs of the DVB transformer were carried out by Bir Singh
(A-11) and B.M. Satija A(-9). That finding is without any
perversity. The High Court has relying upon the depositions
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of P.C. Bhardwaj (PW-40) and Bhagwandeen (PW-44)
observed:
“14.12 So far as role of the accused B.M. Satija and Bir Singh are concerned, PW-40 P.C. Bhardwaj deposed having informed B.M. Satija about the morning complaint. PW-44 deposed that all 3, i.e., Gera, Satija and Bir Singh were instrumental in repairing of the DVB transformer at Uphaar in the morning of 13.6.1997. Expert evidence in the form of PW-35/A; Ex.PW36/A all established that the cause of fire was improper crimping of the cable end with the socket which ultimately detached at the crucial time, resulted in intense sparking, settling down of the cable on the transformer which resulted in a slit; transformer oil gushed out, caught fire and spread to the parking area resulting in the improperly parked vehicles catching fire.
14.13 xxxxx
14.14 The depositions of other witnesses assume importance. PW-40 clearly mentioned that he had discussed the complaint with Satija and chalked out the programme. PW/44 clearly deposed having accompanied Satija, Bir Singh and Gera to the relevant site at Uphar and witnessing the repairs with the aid of dye and hammer. At one place, he mentioned that Bir Singh carried out the repair under the supervision of both the officers, in another place of his deposition, he mentioned that Bir Singh’s work was supervised by Satija.”
176. The above findings do not in our view suffer from any
perversity or any miscarriage of justice or call for
interference under appeal in this connection under Article
136 of the Constitution of India. Even in regard to A.K. Gera
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(A-9), the High Court has held that he was present on the
spot but in the absence of any further evidence to prove the
role played by him, the High Court considered it unsafe to
convict him for imprisonment:
“On an overall conspectus of the above facts, this Court is of opinion that though Gera’s presence at site stands established, in the absence of fuller evidence about the role played by him, there can be no presumption that he played any part in the defective repairs, carried out without the aid of the crimping machine on the Uphaar DVB transformer. Mere presence when that cannot lead to presumption of involvement of an actor who is not expected to play any role and is insufficient, in the opinion of the Court, to saddle criminal liability of the kind envisioned under Section 304-A. To establish that Gera had a duty to care to ensure that notwithstanding the defective crimping carried out by the employees competent to do so and that he had an overriding responsibility of objecting to the work done by them, without proving whether he was there during the entire operation and if so how the extent of his involvement, the conviction for causing death due to criminal negligence cannot be arrived at. Although, there are circumstances which point to Gera’s presence, they may even amount to suspicion of the role played by him, yet such evidence proved are insufficient to prove the case against him beyond reasonable doubt. In the circumstances, neither can be he convicted under Section 304 Part-II, nor under Section 304-A read with 337/338 and 36 IPC.”
177. In fairness to Mr. Salve, learned counsel appearing for
the CBI, we must mention that he did not seriously assail the
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above reasoning given by the High Court. At any rate, the
view taken by the High Court is a possible view. We see no
compelling reason to interfere with that view in the facts and
circumstances of the case. Having said that, the question
remains whether the High Court was justified in convicting
appellants Bir Singh (A-11) and B.M. Satija (A-9) for the
offence of causing death by rashness and gross negligence,
punishable under sections 304A of the IPC.
178. In our view, the causa causans for the death of 59
persons was their inability to quickly exit from the balcony
area for reasons we have already indicated. That being so,
even when the repairs carried out by Bir Singh (A-11) and
B.M. Satija (A-9) may have been found to be unsatisfactory
for the reasons given by the trial Court and the High Court,
which we have affirmed, the fire resulting from such poor
repair was no more than causa sine qua non for the deaths
and, therefore, did not constitute an offence punishable under
Section 304A of the IPC. Besides, the negligence of the
occupiers of the cinema having intervened between the
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negligence of these two officials of the DVB and the deaths
that occurred in the incident, the causal connection between
the deaths and act of shabby repair of the installation of the
DVB transformer is not established directly.
179. The conviction of these two appellants under Section
304A cannot, therefore, be sustained. That would, however,
not affect their conviction under Sections 337 and 338 read
with Section 36 of the IPC which would remain unaffected and
is hereby affirmed.
180. Question No.1 is accordingly answered on the above
lines.
Re: Question No.II:
181. The charge framed against N.S. Chopra (A-6) and other
Managers of Uphaar Cinema was one for commission of the
offence punishable under Section 304 Part II read with
Section 36 of the IPC. The allegation made against the
Managers was that even when they were present on the
premises at the time of the incident, they had failed to either
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warn the patrons or facilitate their escape. They instead fled
the scene despite the knowledge that death was likely to be
caused by their acts of omission and commission. The Trial
Court had found the charge proved and convicted and
sentenced N.S. Chopra to undergo imprisonment for a period
of seven years besides a fine of Rs.5,000/- and imprisonment
for six months in default of payment. The High Court
reversed that view qua N.S. Chopra and also R.K. Sharma
(A-5) (since deceased). The High Court acquitted them of the
charges for reasons which it summed up in the following
words:
“10.11 Section 304, first part requires proof of intention to cause death or such bodily harm as would cause death; the second part requires proof that knowledge existed that such injury would result in death, or grievous injury likely to result in death. The crucial aspect in both cases, is the state of mind, i.e “intention” or “knowledge” of the consequence. Proof of such intention or knowledge has to be necessarily, of a high order; all other hypotheses of innocence of the accused, have to be ruled out. The prosecution here, glaringly has not proved when these two accused fled the cinema hall; there is no eyewitness testifying to their having been in the balcony when the smoke entered the hall, and having left it, which could have proved knowledge of the likely deaths and grievous bodily
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injuries. Thus, this court is of the opinion that proof of these appellants, i.e N.S. Chopra and R.K. Sharma, having committed the offence under Section 304, is not forthcoming. Their conviction under that provision cannot, therefore, be sustained.”
(emphasis supplied)
182. The High Court also examined whether N.S. Chopra and
R.K. Sharma could be convicted under Section 304A IPC, and
answered that question in the negative. The High Court was
of the view that the prosecution had failed to establish that
N.S. Chopra was present on the scene and also that the
documentary evidence adduced at the trial proved that he
had not reported for duty on the fateful day. The High Court
observed:
“10.13 As far as R. K. Sharma is concerned, the evidence establishes that he had reported for duty… N.S. Chopra, on the other hand, according to the documentary evidence (Ex. PW-108/DB-1, found in Ex.PW97/C) had not reported for duty. In his statement under Section 313, he mentioned having reached the cinema hall at 5-30 PM, and not being allowed inside, since the fire was raging in the building.
xx xx xx
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10.17 The totality of the above circumstances no doubt points to complete managerial and supervisory failure in the cinema. Such inaction is certainly culpable, and points to grave lapses. This undoubtedly was an important and significant part of the causation chain. Yet, to convict the accused R.K. Sharma and N.C. Chopra, there should be more convincing proof of involvement. At best, there is evidence of suspicion of their involvement. Yet, no attempt to prove that they were present, and did not take any effective measures to evacuate the patrons, which they were bound to do, in the normal course of their duty, has been made. Mere proof that these accused were Assistant Manager, and Manager, as on the date of the accident, and that one of them had reported earlier, during the day, is not adequate to prove that they caused death by criminally negligent, or rash act. There was failure on the part of the trial court to notice that the two vital aspects, i.e duty and breach of that duty of such scale, as to amount to an offence. Their appeals are entitled to succeed. These appellants have to, therefore, be acquitted of the charges. Their conviction is consequently set aside.”
(emphasis supplied)
183. In fairness to Mr. Salve and Mr. Tulsi, we must say that
no serious attempt was made by them to demolish the
reasoning adopted by the High Court in coming to its
conclusion. That apart, the view taken by the High Court on
a fair appreciation of the evidence, both oral and
documentary, does not even otherwise call for any
interference by us as the same is a reasonably possible view.
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184. Coming then to the acquittal of S.S. Sharma (A-13) and
N.D. Tiwari (A-14), Administrative Officers, MCD, the charges
framed against the said two accused persons were for
offences punishable under Section 304A, 337 and 338 read
with Section 36 IPC. The allegation levelled against them was
that they negligently issued No Objection certificates to
Uphaar Cinema in the years 1995-96 and 1996-97 without
so much as conducting inspections of the premises, and
thereby committed a breach of the Cinematograph Act and
the Rules made thereunder. The Trial Court found that
charge established and accordingly convicted and sentenced
both the accused persons to undergo imprisonment for a
period of two years and a fine of Rs.5,000/- for the offence
punishable under Section 304A, six months for the offence
punishable under Section 337 and two years under Section
338 of the Code. The High Court has in appeal reversed the
conviction and the sentences awarded to the accused
persons on the reasoning that it summed up in the following
words:
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“13.6 The prosecution, in order to succeed in its charge of accused Mr. S.S. Sharma and Mr. N.D. Tiwari having acted with criminal negligence and caused death and serious injury, should have first established the duty of care either through some enacted law like DCR, 1953 or DCR, 1981 or a general duty discernable in their normal course of official functions. In addition, the prosecution should have established breach of such duty would have resulted in a foreseeable damage and death to or in grievous injury to several persons. Unlike in the case of the Fire Department, the Licensing Department or the Electrical Inspectorate, all of whom are named authorities empowered to inspect the premises, there is no role assigned to Administrative Officers of the MCD. The rationale for obtaining 'no objections' from these officers has been left unexplained. The prosecution has failed to establish the necessity for such No Objection Certificate and how without such document, by the Administrative Officers of MCD, the licensing authority, DCP (Licensing) would not have issued the temporary permit. Ex. 22/A, the letter by the licensing department is in fact addressed to the Building department, MCD.
xx xx xx
13.8 The materials on record nowhere disclose how, even if it were assumed that Mr. S.S. Sharma and Mr. N.D. Tiwari breached their duties of care, the breach was of such magnitude as would have inevitably led to death or grievous injury to several persons and that such consequence was reasonably foreseeable by them when they issued No Objection Certificates. No doubt, the issuance of No Objection Certificates and handing them over to the beneficiary directly was a careless, even callous act. It was also used to be placed on the record as a prelude to the issuance of the permits. But in the absence of clearly discernable duty of care and the magnitude of foreseeable damage by these accused,
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this Court cannot affirm the findings of the Trial Court and their conviction.
13.9 The appeals of Mr. S.S. Sharma and Mr. N.D. Tiwari are, therefore, entitled to succeed.”
(emphasis supplied)
185. There was no serious argument advanced by either Mr.
Salve, appearing for the CBI or Mr. Tulsi for assailing the
correctness of the view taken by the High Court in appeal
and rightly so because the High Court has, in our opinion,
taken a fairly reasonable view which is in tune with the
evidence on record. There is, in our opinion, no room for our
interference even with this part of the order passed by the
High Court by which it acquitted S.S. Sharma and N.D.
Tiwari, Administrative Officers of the MCD. Our answer to
Question No.II is in the affirmative.
Re: Question No.III:
186. The Trial Court had framed charges against the accused
persons by an order dated 9th April, 2001 by which Sushil
and Gopal Ansal were charged with commission of offence
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punishable under Section 304A, 337 and 338 read with
Section 36 IPC. Against that order framing charges the
Association of Victims of Uphaar Tragedy (AVUT) filed
Criminal Revision No.270 of 2001 before the Delhi High Court
to contend that a charge under Section 304 IPC also ought to
have been framed against the said two accused persons. The
case of the association was that there was overwhelming
evidence on record to establish the charge. That revision
eventually failed and was dismissed by the High Court by its
order dated 11th September, 2001 (Sushil Ansal v. State
Through CBI etc. etc. 1995 (2002) DLT 623). Revision
petitions filed by other accused persons against the order of
framing charges were also dismissed by the High Court by
the very same order. Dealing with the contention urged on
behalf of the AVUT the High Court observed:
“34. The plea of Association of Victims of Uphaar Tragedy to frame charges under Section 304 IPC against accused Sh. Sushil Ansal and Sh. Gopal Ansal, in addition to the charges already framed against them, cannot be sustained in as much as prima facie a case of negligence only is made out against them. The allegations against them gross negligence, wanton carelessness and callous indifference in regard to the up-keep and maintenance of the cinema. Had rapid
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dispersal facilities been available to the patrons in the balcony, no death or injury could have taken place and as such, this Court is of the considered view that there are no good and sufficient grounds for slapping a charge under Section 304 IPC against these two accused.”
187. What is significant is that AVUT did not bring up the
matter to this Court against the above order passed by the
High Court. On the contrary, Sushil Ansal appears to have
filed a special leave petition in this Court challenging the
dismissal of the revision petition by the High Court which was
subsequently dismissed as withdrawn by this Court by order
dated 12th April, 2002. The result was that the trial
commenced against the Ansal brothers on the basis of the
charges framed by the Trial Court.
188. The AVUT during the course of the trial made another
attempt to have the charge under Section 304 IPC framed
against the Ansal brothers by moving an application before
the Trial Court to that effect. The Trial Court, however,
disposed of that application stating that if it found sufficient
evidence against the Ansal brothers justifying a charge under
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Section 304 IPC or any other person for that matter, it would
take action suo moto for framing such a charge. Final
judgment of the Trial Court was delivered on 20th November,
2007 in which it convicted Ansal brothers of the offence
under Section 304A of the IPC, which clearly meant that the
Trial Court had not found any reason to frame any additional
charge against them under Section 304 IPC.
189. Aggrieved by the omission of the Trial Court to frame a
charge under Section 304 IPC, AVUT filed a revision petition
before the High Court which too was dismissed by the High
Court with the observation that their earlier revision petition
framing charges under Sections 304, 337 and 338 read with
Section 36 having been dismissed by the High Court, the said
order had become final, especially when the revisionist AVUT
did not carry the matter further to this Court. The High Court
also held that the appeal against the conviction of the Ansal
brothers having been disposed of, there was no question of
framing any charge for a graver offence in the absence of
any evidence unequivocally establishing that such a charge
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was made out and yet had not been framed. The High Court
held that procedure for misjoinder of charges under Section
216 applied during the stage of trial, whereas AVUT was
asking for a remand of the matter for a retrial on the fresh
charge under Section 304 Part II, which was not permissible
under the scheme of the Code. The High Court also rejected
the contention that Ansal brothers could be convicted for an
offence graver than what they were charged with.
190. In the appeal filed by AVUT against the order passed by
the High Court in the above revision petition, they have
agitated the very same issue before us. Appearing for the
Victims Association, Mr. Tulsi argued that the acts of
omission and commission of Ansal brothers by which the
egress of the patrons was obstructed warranted a conviction
not merely for the offence punishable under Section 304A
IPC but also for the offence punishable under Section 304
Part II since according to the learned counsel the said acts
were committed with the knowledge that death was likely to
result thereby. Mr. Tulsi in particular contended that the act
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of installing an eight-seater box that entirely blocked the
right-side exit in the balcony was itself sufficient for the
Court to order a retrial of the Ansal brothers, since they
knew by such an act they were likely to cause death of the
patrons in the event of a fire incident. On that premise, he
contended that the matter should be remanded back to the
Trial Court for retrial for commission of the offence
punishable under Section 304 Part II. In support of the
contention that the fact situation in the case at hand
established a case under Section 304 Part II, Mr. Tulsi placed
reliance on the decision of this Court in Alister Anthony
Pereira v. State of Maharashtra (2012) 2 SCC 648
where this Court was dealing with an inebriated driver,
driving under the influence of alcohol causing the death of
people on the footpath. He contended that this Court had in
that fact situation held that by driving recklessly under the
influence of alcohol the driver knew that he can thereby kill
someone. Anyone causing death must be deemed to have
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had the knowledge that his act of omission and commission
was likely to result in the loss of human lives.
191. Mr. Ram Jethmalani, learned counsel for Ansal brothers
on the other hand placed reliance upon the decision of this
Court in Keshub Mahindra v. State of M.P. (1996) 6 SCC
129 and argued that a case where a person in a drunken
state of mind drives a vehicle recklessly is completely
distinguishable from the case at hand and that the fact
situations are not comparable in the least. On the contrary
in the case of Keshub Mahindra (supra), this Court has
clearly repelled the contention that the charge under Section
304 Part II would be maintained against those handling the
plant from which the lethal MIC gas had leaked to cause
what is known as the infamous Bhopal Gas Tragedy in which
thousands of human beings lost their lives. If this Court did
not find a case under Section 304 Part II made out in a case
where the tragedy had left thousands dead, the question of
the present unfortunate incident being treated as one under
Section 304 Part II did not arise, contended Mr. Jethmalani.
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192. In Alister Anthony Pereira’s case (supra), the
accused was driving in an inebriated condition when he ran
over a number of labourers sleeping on the pavement, killing
seven of them. The Trial Court convicted the accused under
Sections 304A and 337 IPC but acquitted him under Section
304 Part II and 338 IPC. The Bombay High Court set aside
the acquittal and convicted the accused for offences under
Sections 304 Part II, 337 and 338 IPC. This Court affirmed
the said judgment of the High Court and while doing so
explained the distinction between the offence under Section
304A and that punishable under Section 304 Part II IPC. This
Court observed:
“47. Each case obviously has to be decided on its own facts. In a case where negligence or rashness is the cause of death and nothing more, Section 304A may be attracted but where the rash or negligent act is preceded with the knowledge that such act is likely to cause death, Section 304 Part II Indian Penal Code may be attracted and if such a rash and negligent act is preceded by real intention on the part of the wrong doer to cause death, offence may be punishable under Section 302 Indian Penal Code.”
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193. This Court went on to hold that the accused in the
above case could be said to have had the knowledge that his
act of reckless driving in an inebriated condition was likely to
cause death. This Court observed:
“41. Rash or negligent driving on a public road with the knowledge of the dangerous character and the likely effect of the act and resulting in death may fall in the category of culpable homicide not amounting to murder. A person, doing an act of rash or negligent driving, if aware of a risk that a particular consequence is likely to result and that result occurs, may be held guilty not only of the act but also of the result. As a matter of law - in view of the provisions of the Indian Penal Code - the cases which fall within last clause of Section 299 but not within clause 'fourthly' of Section 300 may cover the cases of rash or negligent act done with the knowledge of the likelihood of its dangerous consequences and may entail punishment under Section 304 Part II Indian Penal Code. Section 304A Indian Penal Code takes out of its ambit the cases of death of any person by doing any rash or negligent act amounting to culpable homicide of either description.
xx xx xx
78. We have also carefully considered the evidence let in by prosecution - the substance of which has been referred to above - and we find no justifiable ground to take a view different from that of the High Court. We agree with the conclusions of the High Court and have no hesitation in holding that the evidence and materials on record prove beyond reasonable doubt that the Appellant can be attributed with knowledge that his act of driving the vehicle at a high speed in the rash or negligent manner was dangerous enough and he knew that one result would very likely be that people who were asleep on
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the pavement may be hit, should the vehicle go out of control.”
(emphasis supplied)
194. In State through PS Lodhi Colony, New Delhi v.
Sanjeev Nanda (2012) 8 SCC 450, six bystanders were
killed when the accused, driving recklessly under the
influence of alcohol ran them over. The accused was also
shown to have gotten out of the vehicle after the incident,
inspected the gruesome damage and thereafter driven away.
While the trial Court convicted the accused under Section
304 Part II, IPC, the Delhi High Court altered the conviction
to one under Section 304A on the ground that knowledge of
causing death was not made out. This Court allowed the
appeal against this decision and held the offence of culpable
homicide not amounting to murder to have been made out.
The reasoning behind the Court’s conclusion that the accused
had the knowledge that death was likely to be caused was
based on the facts of the case and the presumption that was
drawn in Alister Anthony (supra) against drunken drivers in
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hit and run cases. K.S.P. Radhakrishnan, J. speaking for
this Court observed as follows:
“The principle mentioned by this Court in Alister Anthony Pereira (supra) indicates that the person must be presumed to have had the knowledge that, his act of driving the vehicle without a licence in a high speed after consuming liquor beyond the permissible limit, is likely or sufficient in the ordinary course of nature to cause death of the pedestrians on the road. In our view, Alister Anthony Pareira (supra) judgment calls for no reconsideration. Assuming that Shri Ram Jethmalani is right in contending that while he was driving the vehicle in a drunken state, he had no intention or knowledge that his action was likely to cause death of six human beings, in our view, at least, immediately after having hit so many human beings and the bodies scattered around, he had the knowledge that his action was likely to cause death of so many human beings, lying on the road unattended. To say, still he had no knowledge about his action is too childish which no reasonable man can accept as worthy of consideration. So far as this case is concerned, it has been brought out in evidence that the accused was in an inebriated state, after consuming excessive alcohol, he was driving the vehicle without licence, in a rash and negligent manner in a high speed which resulted in the death of six persons. The accused had sufficient knowledge that his action was likely to cause death and such an action would, in the facts and circumstances of this case fall under Section 304(II) of the Indian Penal Code and the trial court has rightly held so and the High Court has committed an error in converting the offence to Section 304A of the Indian Penal Code.”
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195. What emerges from the two cases referred to above is
that:
a. Each case must be decided on its own facts to determine whether such knowledge did in fact precede the rash/negligent act.
b. What converts a case apparently falling under Section 304A into one under Section 304 Part II is the knowledge that the act is likely to cause death”.
c. Where the act which causes death is the act of driving a vehicle in a rash and reckless manner and in an inebriated state after consuming liquor, the accused may be attributed the knowledge that such act was likely to cause death of others using the road.
196. The decision in Alister Anthony Pereira's case
(supra) or that delivered in Sanjeev Nanda’s case (supra)
does not lay down any specific test for determining whether
the accused had the knowledge that his act was likely to
cause death. The decisions simply accept the proposition
that drunken driving in an inebriated state, under the
influence of alcohol would give rise to an inference that the
person so driving had the knowledge that his act was likely to
cause death. The fact situation in the case at hand is not
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comparable to a case of drunken driving in an inebriated
state. The case at hand is more akin on facts to Keshub
Mahindra’s case (supra) where this Court was dealing with
the question whether a case under Section 304 part II was
made out against the management of Union Carbide India
Ltd., whose negligence had resulted in highly toxic MIC gas
escaping from the plant at Bhopal. The trial Court in that
case had framed a charge against the management of the
company for commission of an offence under Section 304
Part II, IPC, which was upheld by the High Court in revision.
This Court, however, set aside the order framing the charge
under Section 304 Part II and directed that charges be
framed under Section 304A, IPC instead. This Court
observed:
“20…The entire material which the prosecution relied upon before the Trail Court for framing the charge and to which we have made a detailed reference earlier, in our view, cannot support such a charge unless it indicates prima facie that on that fateful night when the plant was run at Bhopal it was run by the concerned accused with the knowledge that such running of the plant was likely to cause deaths of human beings. It cannot be disputed that mere act of running a plant as per the permission granted by the authorities would not be a criminal act. Even
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assuming that it was a defective plant and it was dealing with a very toxic and hazardous substance like MIC the mere act of storing such a material by the accused in Tank No. 610 could not even prima facie suggest that the concerned accused thereby had knowledge that they were likely to cause death of human beings. In fairness to the prosecution it was not suggested and could not be suggested that the accused had an intention to kill any human being while operating the plant. Similarly on the aforesaid material placed on record it could not be even prima facie suggested by the prosecution that any of the accused had a knowledge that by operating the plant on that fateful night whereat such dangerous and highly volatile substance like MIC was stored they had the knowledge that by this very act itself they were likely to cause death of any human being. Consequently in our view taking entire material as aforesaid on its face value and assuming it to represent the correct factual position in connection with the operation of the plant at Bhopal on that fateful night it could not be said that the said material even prima facie called for framing of a charge against the concerned accused under Section 304 Part II, IPC on the specious plea that the said act of the accused amounted to culpable homicide only because the operation of the plant on that night ultimately resulted in deaths of a number of human beings and cattle…”
(emphasis supplied)
197. At the same time, the Court held that there was enough
evidence to prima facie establish that the accused
management had committed an offence under Section 304A
and observed that the evidence assembled by the
prosecution suggested that structural and operational defects
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in the working of the plant was the direct and proximate
cause of death:
“21… It cannot be disputed that because of the operation of the defective plant at Bhopal on that fateful night a highly dangerous and volatile substance like MIC got converted into poisonous gas which snuffed off the lives of thousands of human beings and maimed other thousands and killed number of animals and that all happened, as seen at least prima facie by the material led by the prosecution on record, because of rash and negligent act on the part of the accused who were in-charge of the plant at Bhopal. Even though, therefore, these accused cannot be charged for offences under Section 304 Part II the material led against them by the prosecution at least prima facie showed that the accused were guilty of rash or negligent acts not amounting to culpable homicide and by that act caused death of large number of persons… In this connection we must observe that the material led by the prosecution to which we have made a detailed reference earlier prima facie shows that there were not only structural defects but even operational defects in the working of the plant on that fateful night which resulted into this grim tragedy. Consequently a prima facie case is made out for framing charges under Section 304A against the concerned accused…”
198. It is noteworthy that an attempt was made by the CBI
and State of Madhya Pradesh to have the above order
recalled and set aside by way of a curative petition which
failed with the dismissal of the petition by a five-Judge Bench
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of this Court (See C.B.I. and Ors. etc. v. Keshub
Mahindra etc. (2011) 6 SCC 216).
199. We may at this stage refer to Section 464 of the Code
of Criminal Procedure which deals with the effect of the
omission to frame or absence of, or error in the framing of
charge and inter-alia provides that no finding, sentence or
order by a Court of competent jurisdiction shall be deemed
invalid merely on the ground that no charge was framed or
on the ground of any error, omission or irregularity in the
charge including any misjoinder of charges, unless, in the
opinion of the Court of appeal, confirmation or revision, a
failure of justice has in fact been occasioned thereby. It is
only if the Court of appeal, confirmation or revision is of
opinion that a failure of justice has in fact been occasioned
that it may in the case of an omission to frame a charge,
order that a charge be framed and that the trial be
recommenced from the point immediately after the framing
of the charge. The omission to frame a charge is, therefore,
by itself not enough for the Court of appeal, confirmation or
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revision to direct the framing of the charge. What is
essential for doing so is that the Court of appeal in revision
or confirmation must record a finding to the effect that
failure of justice has in fact been occasioned on account of
the non-framing of charge.
200. The expression ‘failure of justice’ is not defined, no
matter the expression is very often used in the realm of both
civil and criminal jurisprudence. In Shamnsaheb M.
Multtani v. State of Karnataka (2001) 2 SCC 577 this
Court while dealing with that expression sounded a note of
caution and described the expression as an etymological
chameleon. That simile was borrowed from Lord Diplock’s
opinion in Town Investments Ltd. v. Department of the
Environment 1977 (1) All E.R. 813. This Court held that
the criminal court, particularly the superior court should
make a close examination to ascertain whether there was
really a failure of justice or whether it is only a camouflage.
201. Mr. Tulsi, learned counsel for the victims’ association
was unable to satisfactorily demonstrate any failure of justice
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not only because there was no evidence strongly suggestive
of the accused persons having had the knowledge that their
acts of omission and commission were likely to cause death
but also because failure of justice cannot be viewed in
isolation and independent of the prejudice that the accused
persons may suffer on account of inordinate delay in the
completion of the trial or what may result from an indefinite
procrastination of the matter by a remand to the trial Court.
That speedy justice is a virtue recognised an integral and
essential part of the fundamental right to life under Article 21
of the Constitution is well settled by a long line of decisions of
this Court including the three-Judge Bench decision in
Hussainara Khatoon and Ors. v. Home Secretary, State
of Bihar, Patna (1980) 1 SCC 81 reiterated in A.R.
Antulay v. R.S. Nayak (1992) 1 SCC 225. This Court in
the latter case summed up the nature of the prejudice
caused to an accused by a protracted trial in the following
words:
“3. The concerns underlying the Right to speedy trial from the point of view of the accused are:
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(a) The period of remand and pre-conviction detention should be as short as possible. In other words, the accused should not be subjected to unnecessary or unduly long incarceration prior to his conviction;
(b) The worry, anxiety, expense and distur- bance to his vocation and peace, resulting from an unduly prolonged investigation, inquiry or trial should be minimal; and
(c)Undue delay may well result in impairment of the ability of the accused to defend himself, whether on account of death, disappearance or non-avail- ability of witnesses or otherwise”
202. The Court undertook a comprehensive review of the
earlier decisions in which a remand for a fresh trial was
considered inappropriate and unfair to the accused persons
having regard to the intervening delay. The following
passage is in this regard apposite:
“41. In Machander v. State of Hyderabad 1955 CriLJ 1644, this Court observed that while it is incumbent on the court to see that no guilty person escapes, it is still more its duty to see that justice is not delayed and accused persons are not indefinitely harassed. The scales, the court observed, must be held even between the prosecution and the accused. In the facts of that case, the court refused to order trial on account of the time already spent and other relevant circumstances of that case. In Veerbhadra v. Ramaswamy Naickar 1958 CriLJ 1565, this Court refused to send back proceedings on the ground that already a period of five years has elapsed and it would not be just and proper in the circumstances of
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the case to continue the proceedings after such a lapse of time. Similarly, in Chajju Ram v. Radhey Sham [1971] S.C.R. 172, the court refused to direct a re-trial after a period of 10 years having regard to the facts and circumstances of the case. In State of U.P. v. Kapil Deo Shukla 1972 CriLJ 1214, though the court found the acquittal of the accused unsustainable, it refused to order a remand or direct a trial after a lapse of 20 years. It is, thus, clear that even apart from Article 21 courts in this country have been cognizant of undue delays in criminal matters and wherever there was inordinate delay or where the proceedings were pending for too long and any further proceedings were deemed to be oppressive and unwarranted, they were put an end to by making appropriate orders.”
203. In Machander’s case referred to in the above passage,
this Court had summed up the position as follows:
“…We are not prepared to keep persons who are on trial for their lives under indefinite suspense because trial judges omit to do their duty. Justice is not one- sided. It has many facets and we have to draw a nice balance between conflicting rights and duties. While it is incumbent on us to see that the guilty do not escape it is even more necessary to see that persons accused of crime are not indefinitely harassed. They must be given a fair and impartial trial and while every reasonable latitude must be given to those concerned with the detections of crime and entrusted with the administration of justice, limits must be placed on the lengths to which they may go.
Except in clear cases of guilt, where the error is purely technical, the forces that are arrayed against the accused should no more be permitted in special appeal to repair the effects of their bungling than an accused should be permitted to repairs gaps in his defence which he could and ought to have made
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good in the lower courts. The scales of justice must be kept on an even balance whether for the accused or against him, whether in favour of the State or not; and one broad rule must apply in all cases…”
(emphasis supplied)
204. So also in Ramaswamy Naickar’s case relied upon by
this Court in the above passage, a fresh inquiry into the
complaint after five years was considered inappropriate. This
Court observed:
“…But the question still remains whether, even after expressing our strong disagreement with the interpretation of the Section by the courts below, this Court should direct a further inquiry into the complaint, which has stood dismissed for the last about 5 years. The action complained of against the accused persons, if true, was foolish, to put it mildly, but as the case has become stale, we do not direct further inquiry into this complaint. If there is a recurrence of such a foolish behaviour on the part of any Section of the community, we have no doubt that those charged with the duty of maintaining law and order, will apply the law in the sense in which we have interpreted the law. The appeal is therefore, dismissed…”
(emphasis supplied)
205. To the same effect is the decision of this Court in
Kantilal Chandulal Mehta v. The State of Maharashtra
and Anr. (1969) 3 SCC 166 where this Court observed:
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“…In our view the Criminal Procedure Code gives ample power to the courts to alter or amend a charge whether by the trial court or by the appellate court provided that the accused has not face a charge for a new offence or is not prejudiced either by keeping him in the dark about that charge or in not giving a full opportunity of meeting it and putting forward any defence open to him, on the charge finally preferred against him…”
206. The incident in the case at hand occurred about 16
years ago. To frame a charge for a new offence and remand
the matter back for the accused to face a prolonged trial
again does not appear to us to be a reasonable proposition.
We say so independent of the finding that we have recorded
that the fact situation the case at hand does not suggest that
the accused Ansal brothers or any one of them, had the
knowledge that their acts of omission or commission was
likely to cause death of any human being. Question No.3 is
accordingly answered in the negative.
Re: Question No.IV:
207. We have, in the earlier part of this judgment, while
dealing with Question No.I, examined the scope of criminal
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appeals by special leave and observed that this Court may
interfere in such appeals only where wrong inferences of law
have been drawn from facts proved before the Courts or
where the conclusions drawn by the High Court are perverse
and based on no evidence whatsoever. The scope of
interference by this Court with the quantum of punishment
awarded by the High Court is also similarly limited to cases
where the sentence awarded is manifestly inadequate and
where the Court considers such reduced punishment to be
tantamount to failure of justice. This can be best illustrated
by reference to cases in which this Court has interfered to
either enhance the punishment awarded by the High Court
or remitted the matter back to the High Court for a fresh
order on the subject.
208. In Sham Sunder v. Puran and Anr. (1990) 4 SCC
731, the High Court had converted a conviction for an
offence under Section 302 to that under Section 304 Part I
and reduced the sentence to the period already undergone
(less than six months) where the accused had inflicted
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repeated blows with a sharp-edged weapon on the chest of
the deceased, and later on vital parts like the head, back and
shoulders after he fell to the ground in a sudden fight. This
Court found the reduced sentence imposed by the High Court
to be grossly inadequate and held that it amounted to a
failure of justice. Enhancing the sentence to five years
imprisonment, this Court observed:
“3. It is true that the High Court is entitled to reappraise the evidence in the case. It is also true that under Article 136, the Supreme Court does not ordinarily reappraise the evidence for itself for determining whether or not the High Court has come to a correct conclusion on facts but where the High Court has completely missed the real point requiring determination and has also on erroneous grounds discredited the evidence...the Supreme Court would be justified in going into the evidence for the purpose of satisfying itself that grave injustice has not resulted in the case.
xx xx xx
8. The High Court has reduced the sentence to the term of imprisonment already undergone while enhancing the fine. It is pointed out that the respondents have undergone only imprisonment for a short period of less than six months and, in a grave crime like this, the sentence awarded is rather inadequate...The sentence imposed by the High Court appears to be so grossly and entirely inadequate as to involve a failure of justice. We are of opinion that to meet the ends of justice, the sentence has to be enhanced.”
(emphasis supplied)
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209. In Deo Narain Mandal v. State of Uttar Pradesh
(2004) 7 SCC 257, the trial Court had awarded a maximum
sentence of two years rigorous imprisonment for an offence
punishable under Section 365, IPC. The High Court reduced
the sentence to the period undergone (forty days). A three-
Judge Bench of this Court intervened on the ground that the
sentence awarded was wholly disproportionate to the crime
and substituted a sentence of six months rigorous
imprisonment. The Court held as follows:
“8. This brings us to the next question in regard to the reduction of sentence made by the High Court. In criminal cases awarding of sentence is not a mere formality. Where the statute has given the court a choice of sentence with maximum and minimum limit presented then an element of discretion is vested with the court. This discretion cannot be exercised arbitrarily or whimsically. It will have to be exercised taking into consideration the gravity of offence, the manner in which it is committed, the age, the sex of the accused, in other words the sentence to be awarded will have to be considered in the background of the fact of each case and the court while doing so should bear in mind the principle of proportionality. The sentence awarded should be neither excessively harsh nor ridiculously low.
xx xx xx
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10. The High Court in this case without even noticing the fact what is the actual sentence undergone by the appellant pursuant to his conviction awarded by the Trial Court proceeded to reduce the same to the period already undergone with an added sentences of fine as stated above. Of course, the High Court by the impugned order recorded that the facts and circumstances of the case as well as age, character and other antecedents of the appellant which made the court feel that the ends of justice would be met if the sentence is reduced and modified. This conclusion of the High Court for reducing the sentence in our considered view is wholly disproportionate to the offence of which the appellant is found guilty.
11...On facts and circumstances of this case, we must hold that sentence of 40 days for an offence punishable under Section 365/511 read with Section 149 is wholly inadequate and disproportionate.
12. For the reasons stated above, we are of the opinion that the judgment of the High Court, so far as it pertains to the reduction of sentence awarded by the Trial Court will have to be set aside.”
(emphasis supplied)
210. Similarly in State of U.P. v. Shri Kishan (2005) 10
SCC 420 this Court intervened when a sentence of seven
years rigorous imprisonment awarded by the trial Court for
an offence punishable under Section 304 Part II, IPC was
reduced by the High Court to the period already undergone,
without regard to the period actually served by the accused.
This Court directed the High Court to re-hear the appeal on
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the question of sentence keeping in mind the principles on
sentencing laid down by this Court in State of Madhya
Pradesh v. Ghanshyam Singh (2003) 8 SCC 13 that the
sentence must be proportionate to the offence committed
and sentence ought not to be reduced merely on account of
long pendency of the matter.
211. In State of M.P. v. Sangram and Ors. AIR 2006 SC
48 a three-Judge Bench of this Court remanded the matter
to the High Court for fresh disposal without going into the
merits of the case, when it found that the High Court had
reduced a sentence for an offence under Section 307 IPC
from seven years rigorous imprisonment to the period
already undergone (ten months and five days) by a short
and cryptic judgment:
“...Learned counsel for the appellant has submitted that the sentence imposed by the High Court is wholly inadequate looking to the nature of the offence. The High Court has not assigned any satisfactory reason for reducing the sentence to less than one year. That apart, the High Court has written a very short and cryptic judgment. To say the least, the appeal has been disposed of in a most unsatisfactory manner exhibiting complete non- application of mind. There is absolutely no
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consideration of the evidence adduced by the parties...Since the judgment of the High Court is not in accordance with law, we have no option but to set aside the same and to remit the matter back to the High Court for a fresh consideration of the appeal...”
212. It is manifest from the above that while exercising
extra-ordinary jurisdiction under Article 136 of the
Constitution this Court has not acted like an ordinary
Appellate Court but has confined its interference only to such
rarest of rare situations in which the sentence awarded is so
incommensurate with the gravity of the offence that it
amounts to failure of justice. As a matter of fact in Deo
Narain Mandal’s case (supra) while this Court found the
sentence awarded to be wholly disproportionate to gravity of
the offence, this Court considered imprisonment for a period
of six months to be sufficient for an offence which is
punishable by a maximum term of two years rigorous
imprisonment. Award of sentence of one year rigorous
imprisonment for an offence where maximum sentence
prescribed extends to two years cannot, therefore, be said to
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be inadequate to call for interference by this Court under
Article 136 of the Constitution.
213. Having said that we must notice certain additional and
peculiar features of this case. First and foremost is the fact
that Mr. Salve, learned counsel for CBI, did not, in the course
of his submissions, urge that the sentence awarded by the
High Court to Ansals was inadequate. This is in contrast to
the grounds urged in the memo of appeal by the CBI where
the inadequacy of sentence was also assailed. In the
absence of any attempt leave alone a serious one by the
State acting through CBI to question the correctness of the
view taken by the High Court on the quantum of sentence we
would consider the ground taken in the memo of appeal to
have been abandoned at the Bar.
214. The second and an equally important consideration that
would weigh with any Court is the question of prolonged trial
that the accused have faced and the delay of more than
sixteen years in the conclusion of the proceedings against
them. We have in the earlier part of our order referred to the
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decision of a three-Judge Bench of this Court in Hussainara
Khatoon case (supra) where this Court declared the right to
speedy trial to be implicit in Article 21 of the Constitution.
Such being the case delay has been often made a basis for
the award of a reduced sentence, as for instance in Balaram
Swain v. State of Orissa 1991 Supp (1) SCC 510 this
Court reduced the sentence from one year rigorous
imprisonment to the period undergone (less than six months)
on the ground that there was a delay of twenty three years
involving long mental agony and heavy expenditure for the
accused. So also in M.O. Shamsudhin v. State of Kerala
(1995) 3 SCC 351 sentence was reduced by this Court from
two years rigorous imprisonment to the period undergone on
the ground of delay of eight years. There is no reason why
in the case at hand the delayed conclusion of the
proceedings should not have been taken by the High Court
as a ground for reduced sentence of one year.
215. The third circumstance which dissuades us from
interfering with the sentence awarded by the High Court is
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the fact that the appellant-Ansals did not have any criminal
background and are both senior citizens, whose company has
already been adjudged liable to pay compensation to the
victims besides punitive damages awarded against them.
This Court has in MCD, Delhi v. AVUT (supra) arising out of
a writ petition seeking compensation for the victims and their
families awarded compensation @ Rs.10 lakhs in the case of
death of those aged more than 20 years and 7.5 lakhs in the
case of those aged 20 years and less besides compensation
of Rs.1 lakh to those injured in the incident with interest @
9% p.a. and punitive damages of Rs.25 lakhs. There is no
dispute that the amount awarded by the High Court has been
deposited by the Ansal Theaters & Clubotels (P) Ltd. in the
proportion in which the claim has been awarded. The award
so made is in tune with the spirit of the view taken by this
Court in Ankush Shivaji Gaikwad v. State of
Maharashtra (2013) 6 SCC 770 where this Court noted a
global paradigm shift away from retributive justice towards
victimology or restitution in criminal law. There is no
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gainsaying that in the absence of the order passed by this
Court in MCD, Delhi v. AVUT (supra), we may have
ourselves determined the compensation payable to the
victims and awarded the same against Ansal brothers. Any
such exercise is rendered unnecessary by the said decision
especially because a reading of sub-section (5) of Section
357 of the Cr.P.C. makes it manifest that compensation
awarded by a Criminal Court under Section 357 cannot be
more than the sum that may be payable or recovered as
compensation in a subsequent civil suit. That provision was
interpreted by this Court in Dilip S. Dahanukar v. Kotak
Mahindra Co. Ltd. (2007) 6 SCC 528 to hold that the
amount of compensation under Section 357 should ordinarily
be less than the amount which can be granted by a civil
Court upon appreciation of the evidence brought before it for
losses that it may have reasonably suffered.
216. For all that we have stated above we do not see any
merit in the contention of Mr. Tulsi that the punishment
awarded to the Ansal brothers ought to be enhanced either
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because there is an allegation against them for tampering
with the Court’s record or because there is a complaint
pending against them before the learned ACMM in which
Ansal brothers and their so called henchmen are accused of
having intimidated and threatened the President of the
Victims’ Association. There is no gainsaying that both these
matters are pending adjudication by the competent criminal
Court and any observation as to the truthfulness of the
allegations made therein will not only be inappropriate but
also prejudicial to one or the other party. So also the
argument that the Ansal brothers having persistently lied
about their association with the company does not, in our
opinion, outweigh the considerations that we have indicated
hereinabove while upholding the view taken by the High
Court on the question of sentence. We need to remind
ourselves that award of punishment in a case where guilt of
the accused is proved, is as serious and important a matter
as the forensic process of reasoning by which the
presumption of innocence is rebutted and the accused
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pronounced guilty. Like the former the latter also needs to be
guided by sound logic uninfluenced by any emotional or
impulsive outburst or misplaced sympathy that more often
than not manifests itself in the form of a sentence that is
either much too heavy and oppressive or wholly
incommensurate considering the gravity of the offence
committed. Courts have to avoid such extremities in their
approach especially where there is no legislative compulsion
or statutory prescription in the form of a minimum sentence
for an offence. The Courts do well to avoid the Shylockian
heartlessness in demanding the proverbial pound of flesh.
Justice tempered by mercy is what the Courts of law
administer even to the most hardened criminals. A spine-
chilling sentence may be the cry of those who have suffered
the crime or its aftermath but Courts are duty bound to hold
the scales of justice even by examining the adequacy of
punishment in each case having regard to the peculiar facts
in which the offence was committed and the demands of
justice by retribution within permissible limits. Absence of a
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uniform sentencing policy may often make any such
endeavour difficult but the Courts do, as they ought to,
whatever is fair and reasonable the difficulties, besetting that
exercise notwithstanding.
217. Question No.IV is accordingly answered in the negative.
Re: Question No.V:
218. Adherence to safety standards in cinema theatres and
multiplexes in India is the key to the prevention of tragedies
like the one in the instant case. The misfortune, however, is
that those concerned with the enforcement of such standards
often turn a blind eye to the violations, in the process
endangering the lives of those who frequent such places.
While the case at hand may be an eye-opener for such of
them as are remiss in their duty towards the public visiting
cinema theatres and multiplexes, the authorities concerned
cannot afford to let their guard down. As seen in the earlier
part of this order, there are both civil and criminal liabilities
that arise out of any such neglect. Those who commit
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violations of the same are accountable before law and may
eventually come to grief should an incident occur resulting in
injury or loss of human lives. We would have in the ordinary
course issued directions to the authorities to take corrective
steps, but for the fact that such directions have already been
issued by a coordinate Bench while dealing with claims for
payment of compensation made by the legal heirs of those
who died and others who were injured in the incident. This
Court has in the said decision observed:
“45. While affirming the several suggestions by the High Court, we add the following suggestions to the government for consideration and implementation:
(i) Every licensee (cinema theatre) shall be required to draw up an emergency evacuation plan and get it approved by the licensing authority.
(ii) Every cinema theatre shall be required to screen a short documentary during every show showing the exits, emergency escape routes and instructions as to what to do and what not to do in the case of fire or other hazards.
(iii) The staff/ushers in every cinema theatre should be trained in fire drills and evacuation procedures to provide support to the patrons in case of fire or other calamity.
(iv) While the theatres are entitled to regulate the exit through doors other than the entry door, under no circumstances, the entry door (which can act as an emergency exit) in the event of fire or other emergency) should be bolted from outside. At the
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end of the show, the ushers may request the patrons to use the exit doors by placing a temporary barrier across the entry gate which should be easily movable.
(v) There should be mandatory half yearly inspections of cinema theatres by a senior officer from the Delhi Fire Services, Electrical Inspectorate and the Licensing Authority to verify whether the electrical installations and safety measures are properly functioning and take action wherever necessary.
(vi) As the cinema theatres have undergone a change in the last decade with more and more multiplexes coming up, separate rules should be made for Multiplex Cinemas whose requirements and concerns are different from stand-alone cinema theatres.
(vii) An endeavour should be made to have a single point nodal agency/licensing authority consisting of experts in structural Engineering/building, fire prevention, electrical systems etc. The existing system of police granting licences should be abolished.
(viii) Each cinema theatre, whether it is a multiplex or stand-alone theatre should be given a fire safety rating by the Fire Services which can be in green (fully compliant), yellow (satisfactorily compliant), red (poor compliance). The rating should be prominently displayed in each theatre so that there is awareness among the patrons and the building owners.
(ix) The Delhi Disaster Management Authority, established by the Government of NCT of Delhi may expeditiously evolve standards to manage the disasters relating to cinema theatres and the guidelines in regard to ex gratia assistance. It should be directed to conduct mock drills in each cinema theatre at least once in a year.”
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219. We had in the light of the above passed an order in
Criminal Appeal No.603 of 2010 directing the concerned to
file a status report as to the steps taken pursuant to the
above directions. We regret to say that nothing much
appears to have happened since the issue of the directions
extracted above. This would have called for monitoring of the
steps which the authorities concerned were directed to take,
but any such process would have further delayed the
pronouncement of this order. We have, therefore, decided
against that course. We all the same leave it open to the
Victims’ Association or any other public spirited person to
seek implementation of the said directions in appropriate
proceedings.
220. Question No. V is answered accordingly.
221. In the result :
(i) Criminal Appeals No.597 of 2010 and 598 of 2010
filed by Sushil Ansal (A-1) and Gopal Ansal (A-2)
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respectively are hereby dismissed upholding the
conviction and sentences awarded to them.
(ii) Criminal Appeal No.599 of 2010 filed by Divisional
Fire Officer, H.S. Panwar (A-15) is also dismissed
upholding his conviction and sentence.
(iii) Criminal Appeal No.617-627 of 2010 and No.604 of
2010 filed by D.V.B. Inspector B.M. Satija (A-9) and
Senior Fitter Bir Singh (A-11) are partly allowed to
the extent that the conviction of the said two
appellants is altered to Sections 337 and 338 read
with Section 36 IPC without interference with the
sentence awarded to them.
(iv) Criminal Appeal No.605-616 of 2010 filed by CBI and
Criminal Appeal No.600-602 of 2010 filed by the
Association of Victims of Uphaar Tragedy are
dismissed.
222. Appellants Sushil Ansal (A-1), Gopal Ansal (A-2) and
H.S. Panwar (A-15) are on bail. They are granted three
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weeks time to surrender, failing which the Trial Court shall
take appropriate steps for having them apprehended and
committed to jail for undergoing the remainder of their
sentences.
.………………….……….…..…J. (T.S. THAKUR)
March 5, 2014
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELALTE JURISDICTION
CRIMINAL APPEAL NOs. 605-616/2010
STATE THROUGH CBI .. Appellant
Versus
SUSHIL ANSAL & ORS. ETC. ..Respondents
WITH
CRIMINAL APPEAL NOs. 600-602/2010
ASSOCIATION OF VICTIMS OF UPHAAR TRAGEDY .Appellant
Versus
SUSHIL ANSAL & ANR. ..Respondents
J U D G M E N T
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GYAN SUDHA MISRA, J.
1. Having had the benefit of the views and reasonings
assigned in the judgment and order of Hon’ble Justice T.S. Thakur,
I entirely agree and hence concur with the findings recorded
therein which are based on an in depth analysis and meticulous
scrutiny of evidence led by the prosecution as also the accused
appellants therein. Hence, I approve of the conviction of the
accused appellants under Sections 304A, 337, 338 read with
Section 36 of the Indian Penal Code (‘IPC’ for short) and Section 14
of the Indian Cinematograph Act, 1952.
2. However, when it comes to determination and
imposition of sentence on the appellants due to their gross
criminal negligence, I find it difficult to be unmindful or ignore that
this country and more particularly the capital city of Delhi was
shocked and shaken to the core 16 years ago by the magnitude
and disastrous incident which took place on 13.6.1997 in a
cinema house now widely known as Uphaar Tragedy which had
virtually turned the cinema house into a pitch dark gas chamber
wherein the cinema viewers were initially trapped due to lack of
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sufficient space and light for exit from the cinema hall and finally
59 persons lost their lives due to asphyxiation in the catastrophe
which is perhaps unparalleled in the history of the city of Delhi.
This tragic incident happened due to grave lapse on the part of
the appellants/respondents in the instant appeals preferred by the
AVUT and the CBI, who have been held guilty of gross criminal
negligence concurrently by the Trial Court and the High Court
which are now being approved by us in these appeals.
3. The appellants Sushil Ansal and Gopal Ansal in Criminal
Appeal No. 597 of 2010 and Criminal Appeal No.598 of 2010,
therefore, had been charged and convicted for an offence under
Section 304A, 337, 338 read with Section 36 I.P.C. and Section 14
of the Cinematograph Act, 1952 and sentenced to undergo
imprisonment for two years by the trial court. Similarly, the
appellants in Criminal Appeal No.599 of 2010 and Criminal Appeal
No.617 to 627 of 2010 and Criminal Appeal No.604 of 2010
preferred by the Divisional Fire Officer H.S. Panwar and Officers of
Delhi Vidyut Board (shortly referred to as ‘DVB’) were also
convicted and sentenced to terms of imprisonment specified in
the impugned judgment and order of the High Court of Delhi. On
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appeal, however, the High Court although upheld the conviction of
the appellants/respondents herein under the sections referred to
hereinbefore, was pleased to reduce the sentence of two years
into one year but the appellants/respondents herein have still
preferred a batch of appeals in this Court challenging their
conviction and sentence on several grounds.
4. Learned Justice T.S. Thakur in the accompanying
judgment and order has already dealt with the matter in extensive
detail and has recorded a finding upholding their conviction and
sentence under Section 304A alongwith the other Sections. I fully
endorse the same and hence uphold the conviction of the
appellants under Section 304A, 337, 338 read with Section 36 of
the IPC and Section 14 of the Cinematograph Act, 1952.
5. But with regard to the question of sentence, it may be
noted that the trial court had convicted the appellants and
sentenced them to imprisonment for two years which has been
reduced by the High Court to one year only in spite of the fact
that the High Court also upheld the findings of the trial court on
the charge under Section 304A and other allied sections
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referred to hereinbefore. However, the High Court in spite of its
finding highlighting the magnitude and gravity of the offence
committed by the appellants has simply observed that the
maximum sentence of two years under Section 304A is fit to be
reduced to a period of one year only for which no specific
reason much less cogent and convincing has been
assigned as to why in the wake of
the finding upholding the charge and conviction under Section
304A IPC, should not have upheld and maximum sentence of two
years and whether the same was fit to be reduced to a period of
one year only. But, before dealing with the question of quantum
and sufficiency of punishment imposed on the appellant, I deem it
appropriate to take into consideration the appeal filed by the
appellant-Association for victims of Uphaar Tragedy (shortly
referred to as ‘the AVUT’) bearing Criminal Appeal No.600-
602/2010 filed by the AVUT in a representative capacity for the
victims of Uphaar Tragedy as also the appeal filed by the C.B.I.
bearing No.605 to 616 of 2010.
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6. Learned Senior Counsel Mr. K.T.S. Tulsi in support of the
appeal preferred by the AVUT had initially challenged the charge
framed against the accused appellants under Section 304A and
had contended that the charge was fit to be converted under
Section 304 Part II IPC. On perusal of the findings, views and
observations as also the reasons assigned therein by Hon’ble
Thakur, J., I entirely agree that after more than 16 years of the
incident, it would not be just and appropriate to remand the
matter back to the trial court to consider converting the charge
from Section 304A to 304 IPC so that the accused may face
prolonged trial all over again as I am also equally of the view
that it would not be reasonable or a just proposition and the
correct course of action to adopt. However, this does not deter
me from accepting the contention of the counsel for the AVUT
that even if this Court considers that at this length of time from
the date of the incident ordering a fresh trail may not be in the
larger public interest, it would not be a reason to refuse to
consider whether accused-appellants deserved the maximum
sentence permissible under Section 304A IPC in spite of the
gravity of charge and conviction which we have upheld.
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7. In order to consider this crucial aspect of the matter, it
would be necessary to recollect and refer to the findings recorded
by the trial court and the High Court approved by us which
learned Thakur J. has analyzed in great detail holding that the
death of 59 innocent persons are directly relatable to the rash
and negligent acts of omissions and commissions of the accused
persons which were performed with such gross negligence and
indifference which clearly amounts to culpable criminal negligence
and failure to exercise reasonable and proper care in running the
cinema shows in their theatre namely Uphaar and the failure of
the accused-appellants to perform the imperative duties cast
upon them by statutory rules, which were sufficient to establish
culpable criminal rashness and it further establishes that they
acted with consciousness and the requisite knowledge as to the
consequence of their acts of omissions and commissions. Death
of innocent persons is thus not only contributed by the actions of
the accused-appellants but is directly relatable to the overt acts
and conscious omissions performed by them. Hence, I fully
agree with the views of learned Brother Justice Thakur that the
degree of care expected from an occupier/owner of a place which
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is frequented everyday by hundreds if not thousands is very
high in comparison to any other place that is less frequented or
more sparingly used for public functions. It is also equally true
and I agree that the higher the number of visitors to a place and
greater the frequency of such visits, the degree of care required
to be observed for their safety is higher. I, therefore, endorse the
findings recorded by Thakur J., that judged in the above
backdrop, it is evident that the occupiers/appellants in the present
case had showed scant regard both for the letter of law as also
the duty under the common law to care for the safety of their
patrons. I also further agree with the view that the occupiers not
only committed deviations from the sanctioned building plan that
heightened the risk to the safety of the visitors but continued to
operate the cinema in contemptuous disregard for the
requirements of law and in the process exposed the cine goers
to a high degree of risk to their lives which some of them
eventually lost in the incident in question.
8. Far from taking any additional care towards the safety
of the visitors to the cinema, the occupiers asked for permission
to place additional seats that further compromised with the
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safety requirements and raised the level of risks to the patrons.
There is much substance in the view taken that the history of
litigation between the occupiers on the one hand and the
government on the other regarding the removal of the additional
seats permitted and their opposition to the concerns expressed
by the authorities on account of increased fire hazards as also
their insistence that the addition or continuance of the seats
would not affect the safety requirements of the patrons/cine
goers clearly showed that the owner of the cinema house were
more concerned with making a little more profit out of the few
additional seats that were added to the cinema in the balcony
rather than maintaining the required standards of safety in
discharge of the common law duty but also under the provisions
of the Delhi Cinematograph Rules,1953 (for short ‘DCR 1953’).
9. It is no doubt true which was urged on behalf of
accused-appellants that the incident in question which resulted in
death of 59 persons in the fire that broke out was caused by the
fire which started from the Delhi Vidyut Board Transformer which
was poorly maintained and shabbily repaired by the Delhi Vidyut
Board officials in the morning of 13th June, 1997. It was urged that
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the causa causans i.e. the cause of all causes for the loss of
human lives thus was the transformer that caught fire because of
the negligence of the DVB officials who did not even have a
crimping machine to repair the transformer properly. The
absence of oil soaking pit in the transformer room was also a
reason for the oil to spill out from the transformer room to spread
the fire to the parking area from where smoke containing lethal
carbon monoxide rose, and due to chimney effect , entered the
hall to cause asphyxiation to those inside the balcony. It was,
therefore, urged on behalf of the accused-appellants/cinema
house owners that there was no evidence that any death had
taken place inside the balcony which proved that most if not all
the patrons sitting in the balcony had exited from that area but
died on account of the poisonous effect of the gas enough to kill
human being within minutes of exposure. Placing reliance on
the ratio of the decision of this Court in the case of Kurban
Hussein’s case reported in 1965 (2) SCR 622, it was no doubt
submitted that the causa causans in the case at hand was the
fire in the DVB transformer and not the alleged deviations in the
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building plan or the sitting arrangements or the obstructions in
the stair case that led out of the cinema precincts.
10. In fact, learned counsel representing the CBI Mr. Harish
Salve and the counsel representing AVUT Mr. KTS Tulsi accepted
the position that while there was no quarrel with the proposition
that death must be shown to have occurred as a direct,
immediate or proximate result of the act of rashness or
negligence, it was not correct to say that the deaths in this case
had occurred merely because of the fire in the transformer. In
fact, failure of the victims to rapidly exit from the smoke filled
atmosphere in the balcony area because of the obstructions and
deviations proved at the trial was the real, direct and
immediate cause for the death of the victims in the instant case
who would have safely escaped the poisonous carbon monoxide
gas only if there were proper gangways, exits, emergency lights
and alarm system in working condition and human assistance
available to those trapped inside the hall. I see no reason to
differ or disagree with this finding so as to take a different view
from what has been taken by Hon’ble Justice Thakur who has
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upheld the findings of the trial court and the High Court on these
aspects.
11. Thus there appears to be two features in this context
which need to be addressed and the first one is that the victims
in the present case did not die of burn injuries but all of them died
because of asphyxiation on account of prolonged exposure to
poisonous gases that filled the cinema hall including the balcony
area. Whatever may have been the source of fire as to whether
it was caused by the DVB transformer or otherwise, the causa
sine quo non was that there would have been no smoke possible
without fire; the proximate cause was the smoke in the balcony
area. Had there been no smoke in the balcony area, there would
have been no casualties; that is not however the same thing as
saying that it was the fire or the resultant smoke that was causa
causans. In fact it was the inability of the victims to move out
of the smoke filled area which was the direct cause of their death.
Placed in a smoke filled atmosphere anyone would distinctively
try to escape from it to save himself. Therefore, if such escapes
were delayed or prevented, the causa causans for death was
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not the smoke but the factors that prevented or delayed the
escape of cine goers from the
smoke filled area which was the cinema house which got
converted into a gas chamber.
12. I find sufficient substance and force and hence agree
with the view taken by Hon’ble Justice Thakur that even if there
had been adequate number of exits, gangways and all other
safety measures in place but the exits had been locked
preventing people from escaping, the cause of death in such
event would be the act of preventing people from fleeing/exiting
from the smoke filled hall which may be depending upon whether
the act was deliberately intended to cause death or unintended
due to negligence amounting to culpable homicide amounting to
murder which was an act of gross negligence punishable under
Section 304 A. An hypothetical case has rightly been relied upon
to infer that where instead of four exits required under the
relevant rules, the owner of a cinema had provided only one exit,
that would have prevented the patrons from moving out of the
hall rapidly from the smoke filled atmosphere. Thus, the cause of
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all causes termed as ‘causa causans’ would be the negligent act
of providing only one exit instead of four required for the purpose.
In such an eventuality, it would make no difference whether the
fire had started from a source within the cinema complex or
outside or whether the occupiers of the cinema were responsible
for the fire or someone else. Thus if failure to exit was the
immediate cause of death which is the view taken by learned
Justice Thakur and I agree, that the same would constitute the
causa causans and hence I see no reason to deviate from the
view taken as I find sufficient substance and force in the view
that the smoke entered the cinema hall and the balcony but
escape was prevented or at least delayed because of breach of
the common law and statutory duty to care. Reference of the
citations on this point relied upon by Justice Thakur in the
accompanying judgment needs no further reiteration which has
been amply discussed at great length therein.
13. The defence no doubt has relied upon the principle of
benefit of penal immunity that if the person doing an act is acting
under a mistake of fact and the person doing the act in good faith
believes himself to be justified by law in doing it, then he would
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be entitled to protection under Section 52 of the IPC which states
“that nothing is said to be done or believed in “good
faith” which is done or believed without due care and
attention” would incur penal consequences.
14. The use of expression “good faith” in this context
necessarily brings in the question whether the person concerned
had acted with due care and caution. If they had not, part (b) of
Section 79 IPC would have no application to the case. In this
context, it is difficult to overlook the evidence addressed by the
prosecution/C.B.I. Thus the view taken by Justice Thakur that due
care for the safety of the patrons was cast upon the two
appellants Ansal Brothers fell upon them which they failed to
comply as the evidence adduced at the trial and the concurrent
findings recorded by the courts below have established the
breach of the duty in several respects which include absence of
any public address system to warn the viewers of the cinema
inside the cinema hall in the event of any emergency which was a
part of the duty to care which was grossly breached by the
occupiers/appellants herein. This duty was a continuing obligation
and had to be strictly discharged in respect of each cinema show
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conducted in the theatre. The grant of license or its renewal by
the licensing authority did not in any manner relieve the
occupiers of that obligation. Similarly, the requirement that the
cinema house must have had emergency lights, fire extinguishers
and that the occupiers must have provided help to the viewers in
case of any emergency ensuring rapid dispersal from the
enclosed area, were obligations which were implicit in the
issuance and renewal of cinematograph license. Breach of all
these obligations could not be justified on the ground that a
license was granted or renewed in favour of the owners/licensee
and no matter what, the duty to care towards the safety of the
patrons was grossly neglected by the theatre owners/ the
accused appellants. Failures in the event of mishap like the one
at hand on account of the occupiers to discharge their legal
obligations to take care for the safety of the patrons thus
cannot be held to be immune
from prosecution simply because a license to exhibit the films
had been granted or renewed from time to time. The test of
ordinary prudence applied to such proved attendant
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circumstances thus can help the court to determine whether an
act or omission was in good faith or otherwise.
15. Thus, the finding recorded in the judgment by Thakur J.,
to the effect that the fundamental obligation and duty to care at
all times rested with the occupiers of the cinema house and the
licensee thereof is fit to be upheld. In discharge of the duty the
appellants/owners are surely not entitled to argue that so long
as there was a license in their favour, they would not be
accountable for the loss of life or limb of anyone qua whom the
occupiers/owners owed that duty. The duty to care for the safety
of the cine goers even independent of the statutory additions
made to the same , required the occupiers to take all such steps
and measures which would have ensured quick dispersal from
the cinema building of all the viewers inside the premises in the
event of an emergency. But apart from that, a sitting plan which
was in breach of the statutory provisions and compromised the
safety requirement prescribed under the DCR 1953, could hardly
support a belief in good faith that exhibition of films with such a
plan was legally justified. That is so especially when the repeal
of notification dated 30th September 1976 by which Uphaar was
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permitted 100 more seats was followed by a demand for removal
of the additional seats. Instead of doing so the appellants/owners
challenged that demand in a writ petition before the High Court of
Delhi in which the High Court directed the authorities to have a
fresh look from the standpoint of substantial compliance of the
provisions of the Cinematograph Act. The High Court observed
and directed the administration to apply their mind to the
additional seats with a view to determine which of them have
contravened which rules and to what extent. It was observed
that compliance with the rule were to be substantial and not rigid
and inflexible. If while carrying out the above directive, the
authorities concerned turned a blind eye to the fundamentals of
the rules by ignoring the closure of the right side exit and
gangway prescribed as an essential requirement under DCR
1953, they acted in breach of the rules and in the process
endangered the safety of the cinema viewers. The cinema
owners had opposed the removal of the additional seats even
when the respondent-authorities in the writ petition had
expressed concerns about the safety of the patrons if the
additional seats were not removed which removal would have by
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itself resulted in restoration of the right side gangway. However,
the authorities also ought to have insisted on the restoration of
the right side exit by removal of the eight seaters box which was
allowed in the year 1978 ostensibly because with the right side
gangway getting closed by additional seats occupying that space,
the authorities considered the continuance of the right side exit
to be of no practical use.
16. In the wake of the aforesaid concurrent findings, the
question looms large as to why the High Court interfered with
the quantum of punishment imposed by the trial court which had
awarded a sentence of two years to the accused appellants but
was reduced by the High Court to a period of one year without
any reason as I cannot be unmindful of the legal position that the
scope of interference on the question of sentence and with the
quantum of punishment awarded by the High Court is
undoubtedly limited to cases where the sentence imposed is
manifestly inadequate and which the Court considers such
reduced punishment tantamount to no punishment or illusory.
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17. On a perusal of the ratios of cases referred to on this
point specially in the matter of Sham Sunder vs. Puran and
Anr. (1990) 4 SCC 731, it has been held that in a case where the
sentence imposed by the High Court appears to be so grossly and
entirely inadequate as to involve a failure of justice, this Court
would be justified in interfering and enhancing the sentence and
hence the period undergone awarded by the High Court was
increased to a period of five years in a case under Section 304
Part I IPC considering the nature of offence committed by the
accused as this Court has unequivocally held that in criminal
cases, awarding of sentence is not a mere formality and
whenever this Court is of the view that the sentence awarded is
wholly disproportionate to the crime, it would be justified in
substituting it with a sentence of higher degree and quantum.
18. It has been held that where the statute has given the
Court a choice of sentence with maximum and minimum limit
presented, an element of discretion is surely vested with the court
but this discretion cannot be exercised arbitrarily or whimsically.
It will have to be exercised taking into consideration the gravity
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of offence, the manner in which it is committed, the age, the sex
of the accused, in other words the sentence to be awarded will
have to be considered in the background of the fact of each
case and the Court while doing so should bear in mind the
principle of proportionality that the sentence awarded should be
neither excessively harsh nor ridiculously low. This was the view
expressed by a three Judge Bench of this Court delivered in the
matter of Deo Narain Mandal vs. State of U.P. (2004) 7 SCC
257, wherein the trial court had awarded a maximum sentence
of two years R.I. for an offence punishable under Section 365 IPC
but the High Court reduced the sentence to the period undergone
(40 days). A bench of three Judges of this Court intervened in
the matter on the ground that the sentence awarded was wholly
disproportionate to the crime and hence substituted a sentence of
six months R.I. Similarly, the ratio of the cases already referred
to by Justice Thakur in his judgment viz. State of U.P. vs. Shri
Kishan (2005) 10 SCC 420; State of M.P. vs. Ghanshaym
Singh (2003) 8 SCC 13 and State of M.P. vs. Sangaram and
Ors. AIR 2006 SC 48 unequivocally have laid down that where
sentence is wholly inadequate, the same may be enhanced which
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has to be commensurate with the gravity of the offence so that
it may not amount to failure of justice. In all these cases, when
this Court found the sentence awarded by the High Court to be
wholly disproportionate to the gravity of offence and considered
imprisonment of a longer period which befitted the gravity of the
offence committed by the accused, it enhanced the quantum of
sentence.
19. It is most certainly true that the award of punishment
to an accused in a case wherein the guilt of the accused is
proved, is a serious and important matter and the same needs
to be guided by sound logic uninfluenced by any emotional or
impulsive outburst or misplaced sympathy that more often than
not, manifest itself in the form of a sentence that is either
much too heavy and oppressive or wholly in commensurate
considering the gravity of the offence committed. Courts in any
view have to avoid such extremities in their approach specially
when there is no legislative compulsion or statutory prescription
in the form of a minimum sentence for an offence committed.
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20. Bearing the aforesaid parameters and the principles in
mind and in the light of findings recorded concurrently and
approved by us, I have not been able to convince myself or feel
persuaded or find a valid reason why the High Court should have
reduced the sentence of two years awarded by the trial court by
reducing it to one year in the wake of the finding recorded by
us also as we have held that all the accused owed a duty of care
to the deceased persons since accused Sushil Ansal and A-2
Gopal Ansal were in actual control of the premises and took active
participation in the day to day management of the theatre. They
were the actual decision makers without whose approval no action
could be undertaken in the premises. A-1 was the licensee of the
cinema and had the obligation to run it with due and reasonable
care. A-2 as the Managing Director of Ansal Properties &
Industries Ltd had exercised complete control over the
management of the theatre. They were the actual beneficiaries of
the establishment who were making out financial gains by
charging the public. As persons in charge of a public
entertainment centre which caters to the general public they
owed a duty of care to maintain a safe environment. It would be
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indeed very far fetched to contend that a person who maintains a
cinema hall and charges the public a fee for the facility, does not
owe a duty of care to ensure that the public can enjoy the facility
in a safe environment.
21. In the present case every rule in the book had been
violated with impunity, whether it be the maintenance of the
transformer, illegal user of the area around the transformer, closure of
gangways and exit in the balcony. Not only that the transformer was
not kept in a safe environment, the area around the transformer had
been filled with combustible substances so as to aggravate the danger.
The public announcement system, emergency lights etc which are the
most basic requirements in the cinema hall were non functional. On
top of that, the illegal closure of exit in the balcony ensured that
patrons could not make a speedy exit. All these decision were taken by
A-1 and A-2 who were in active control of the theatre and the premises.
In such a scenario it can easily be said that not only were they
negligent but the negligence was of such a high degree that no
reasonable man would have undertaken such a course specially the
ones who were dealing in the business of running a cinema theatre
where the lives of public at large were involved day in and day out as
visitors to the cinema show.
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22. The death of the deceased in the tragedy occurred due
to the trap created for them by A-1 and A-2 along with the other
actors who helped them achieve that end. Had the layout of the
balcony not been changed from the sanctioned plan to such an
extent that access to the right hand exit was
totally blocked, this tragedy would not have taken place. Due to the
blockage of the right hand exit the patrons were forced to use both
the left hand exits which opened on the smoke filled left hand stairs.
23. The conduct of A-1 and A-2/respondents in these appeals
was thus in total disregard of all the safety rules meant to contain a
tragedy of this kind coupled with the knowledge of the 1989 fire
which had taken place earlier in the Uphaar theatre. The culpability
of the accused thus clearly brings them within the four corners of
Section 304 as it lies in the knowledge that such a tragedy was
possible and in fact had taken place in 1989 in an identical manner.
But rather than taking stock of the situation they chose to carry on
in the same manner as before in reckless disregard to the
consequence.
24. This shows that the appellants / respondents herein
Sushil Ansal and Gopal Ansal had knowledge that the
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transformer located on the ground floor was dangerous
to the paying patrons visiting the cinema. This incident
clearly established that the owners/ directors / Licencee and
management were aware of
the fact that the transformers posed a potential danger of a major
fire and of the hall and balcony getting smoked up ‘chimney
effect’. Inaction on the part of A-1 and A-2 despite the pendency
of case regarding suspension of their license continued although a
major fire had broken out on 06.07.1989 at 11.40 P.M. in identical
circumstances when both the transformers i.e. the transformer of
the Cinema as well as the transformer of DESU burnt and smoke
reached right up to the balcony, but no step was taken to rectify
the situation. The Licence was neither revoked nor was the
matter brought to the notice of Hon’ble High Court.
FAULTY REPAIR OF THE TRANSFORMER
25. Besides the above, it has further come out in evidence
led by the CBI and referred to extensively, that the cable end
socket of the B phase of LT supply, cable of the transformer had
not been fixed properly by A-9 (B M Satija), A-10 (A.K. Gera) & A-
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11 (Bir Singh) of DESU. The same had been fixed by hammering
and not by crimping machine or any other proper system as
provided under BIS 1255, 1983. Thus the short circuit resulting in
the fire could have been avoided had the cables been properly
repaired. As per the Report of electrical Inspector NCT of Delhi
Shri K.L. Grover (EX. PW 24/A), the cable and socket of “B”
phase of LT supply cables had not been fixed properly as the same
appeared to have been fixed by hammering and not by the
crimping machine or any other proper system. In his deposition,
he has further clarified that the LT PVC cable socket was not
crimped as required under the provision of IS Code 1255 of 1983
r/w sub rule 2 of Rule 29 of Rule 1956. The HT circuits were not
found provided with protection system. The OCB were acting like
as manual isolator and not as OCB’s as they could not have been
tripped automatically in case of abnormal condition of supply. The
1000 KVA transformer was not having sufficient clearances as
required under IS 1886/1967. No arrangement for draining out of
transformer oil in case of damage/rapture to the transformer was
found which is mandatory as per the provision of IS 1886/1967 &
IS 10028/1981.
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26. As is clear from the deposition of PW48 S K Bahl (Addl
Chief Engineer DVB), the staff of the DVB were obliged to follow
the BIS standard which provided crimping for fixing of loose
cables. He deposed that the Crimping Machines are provided for
the purpose of crimping the socket with LT leads of the
transformer. This was only to secure that no loose connections are
made which could give rise to high temperature resulting in
burning of leads at times. ….It was obligatory for the staff of DVB
to follow the Indian Standards & DVB Manual for both installation
as well as maintenance of substation equipment.
27. Thus the evidence adduced by the appellant CBI and
referred to in great detail in support of their appeal establishes
that due to the faulty repair of the transformer the connection of
the cable end socket of the B phase of LT supply remained loose
which resulted in sparking. This coupled with 1000 KVA current
which was passing through these bus bars led to excessive
heating. This caused a cavity on the B phase and melting of
the upper portion of cable end socket. Thus the cable and socket
came out from the bolt portion and hit the radiator fin of the
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transformer. The live conductor of the cable (whose insulation had
melted due to the heating) formed an opening in the radiator fin
and the transformer oil gushed out and caught fire. Reports of KV
Singh EE Electrical PWD (PW 35/A), Report of Electrical Inspector,
NCT, Shri K.L. Grover (PW 24/A), Report of Dr. Rajinder Singh
(CFSL) (PW 64/B)] have been referred to by the appellant CBI in
their appeal. The above findings thus have rightly been affirmed
by the Hon’ble High Court in the impugned judgment.
28. I have further taken note of the fact that the
transformer room was not ventilated as per the prescribed BIS
Rules. (Clauses 7.3.1.1, 7.3.1.2, 7.3.1.4, 7.9.3 of the BIS rules). In
fact, the open space above the parapet behind the transformer
room from where smoke could have easily gone outside the
building was closed. Instead of the parapet as reflected in the
sanctioned plan there was a full wall behind the transformer
effectively trapping the fire and the smoke within the building.
The sanctioned plan showed a parapet behind the transformer
room as per PW 15-Y/11 which is a low wall built along the edge of
a roof or a floor not more than 3ft. in height” in the Building
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Byelaws 1959. So the height of the wall behind the transformer
could not have been more than 3 feet according to the sanction
plan. But as is clear from the various reports there was full
fledged wall behind the transformer. The Report of MCD
Engineers (Ex. PW2/A) also states that in the rear a pucca wall
marked A-B in the existing stilt plan has been constructed in full
height of building whereas this wall in stilt floor has been shown
open upto a height of 12 ft in the sanctioned plan. This was a
serious violation against the sanctioned building plan. The same
was reiterated in Report of PWD Engineers (EX PW29/A) which
states that outer wall behind HT/LT room was constructed up to
the First Floor height instead of 3ft height. In addition PW2 R.N.
Gupta (EE) MCD and PW 29 B. S.Randhawa (AE) PWD have also
deposed that outer wall behind HT transformer and LT room was
found constructed upto the first floor height instead of 3 feet
height.
29. I have further noted that A9 to A11 conducted improper
repair of the DVB Transformer in the morning of 13.6.97 without
the help of crimping machine which resulted in loose
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fitting/connections causing sparking in between the B Phase of the
transformer, causing a hole in the radiator fin resulting in leakage
of transformer oil which caught fire on account of the rise in the
temperature due to the sparking and the improper repairs of the
transformer which is established from the Repair Report Ex PW
108/AA, EX PW 40/C: the entry of repair, PW 40 PC Bharadwaj AE
DVB & PW 44 Bhagwandeen. The contention of B. M. Satija that he
was not posted in substation zone 1601 is incorrect as is clear
from Ex. PW 48 E which is a letter from S.K. Bahl Addl. Chief
Engineer to SP CBI (PW 48) dated 30.07.97 in reply to query from
SP CBI. In reply to query No. 3, he clearly stated that B.M. Satija
was entrusted the work of Substation zone 1601 of Dist. R.K.
Puram. Uphaar Cinema which substation fell under jurisdiction of
zone 1601, Capital work order 19.5.1997 vide (Ex PW 43/DC).
CULPABILITY OF THE SUPERVISOR OR INSPECTOR
30. In the present case, A-9 to A-11 i.e. the Inspectors and
the fitter of DVB were in charge of the maintenance of the
transformer which is a hazardous object. As electricians they
should have known that by its very nature a transformer of such
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high capacity stored inside a building required proper
maintenance and any lapse on their part would endanger the life
of all the occupant of the building and neighbourhood. The callous
manner of repair by these accused resulted in the outbreak of fire
which finally resulted in a mass tragedy. A-15 is the Divisional
Officer with DFS. It was his duty to inspect the building for the fire
hazards and ensure that it was a safe place for the public. The
illegalities and the violations committed by the management of
the Cinema would not have been possible without willful
dereliction of duty by this accused.
31. Thus the very persons who had been deputed to keep
the public safe connived with the management to turn a blind eye
to the hazards created in the building. The conduct of this accused
is nothing short of reckless which finally led to the death of 59
persons as the transformer in question i.e. D.V.B. Transformer did
not have following safety measures at the time of inspection:
i) The L.T. Side cables from the bus bar did not have clamping system or any support to the cables.
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ii) The earth cable of the transformer had been found temporarily fitted with the earth strip i.e. twisting of earth cable.
iii) There was no cable trench to conceal the cable.
iv) H.T. Panel Board of transformer did not have any relay system to trip the transformer in case of any fault.
v) The Buchholtz Relay system was not fitted on the transformer.
vi) Temperature meter was not found fitted on the transformer.
32. The physical examination of D.V.B. transformer reveals
that the cables on bus bars on L.T. side did not have check nuts.
Except one lower terminal of phase Y and neutral terminal. The
check nut of neutral terminal was found in loose condition. The
blue phase single cable at the top along with cable-end-socket
(detached cable) fell down on radiator fin due to constant arching
sparking at nut bolt portion on bus bar, decoiling effect of cable
and weight of cable. All coupled together led to eating away of
metal of cable and socket resulting in U shape cable socket end.
The physical examination of D.V.B. transformer reveals that the
cables on bus bars on L.T. Side did not have check nuts. Except
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one lower terminal of phase Y and neutral terminal. The check nut
of neutral terminal was found in loose condition. The blue phase
single cable at the top along with cable-end-socket (detached
cable) fell down on radiator fin due to constant arching sparking at
nut bolt portion on bus bar, decoling effect of cable and weight of
cable. All coupled together led to eating away of metal of cable
and socket resulting in U shape cable socket end.
33. In fact PW 48 S K Bahl (Addl. Chief Engineer DVB)
deposed that as far as substation staff is concerned DVB has Asst.
Electric Fitters/ Sr. Electric Fitter who actually carry out the
maintenance depending upon the extent of damage caused to
such equipment. The immediate officer for getting such work
done is the Junior Engineer who has specific jurisdiction of the
area as fixed by his officers. The Inspector/JE in their respective
areas were responsible for 100% check of the substation.
34. It had come in the evidence that Crimping Machines are
provided for the purpose of crimping the socket with LT leads of
the transformer. This is only to secure that no loose connections
are made which could give rise to high temperature resulting in
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burning of leads at times. One transformer of 1000 KVA capacity
was existing in one of the transformer rooms at Uphaar complex
which was catering to the supply of adjoining localities of Green
Park, apart from meeting part of the load of Uphaar complex were
some of the connections have been allowed. It is obligatory for the
staff of DVB to fllow the Indian Standards & DVB Manual for both
installation as well as maintenance of substation equipment.
35. PW 73 Y. P. Singh (Retd.) Member Technical DVB also
deposed that his post was the highest post on technical side in
DVB. He went to Uphaar cinema building on the day the fire
incident took place and inspected the place and he deposed that
as per the sanction order crimping machine was a major factor.
Crimping machine is never kept in sub station as a stock. It is
issued to the person who has to carry on the repairs. It is incorrect
that the effect of hammer & dye is the same as that of crimping
machine. In a crimping machine the worker is in a position to put
required force while crimping the socket, while in case of dye &
hammer the force applied is always arbitrary. A.K. Gera A-10
Gera has contended that he was assigned Zone 1603 and Uphaar
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was under 1601 therefore he just accompanied Satija and Bir
Singh to Uphaar and not responsible for the repair of the
Transformer. In his deposition at PW40 has clarified that the
complaint was attended to by whoever was available at the time
of complaint and not limited to the persons assigned to that zone.
Zones are demarcated for maintenance but for breakdown there
is no bifurcation.
36. PW44 Bhagwan Deen Mazdor DESU deposed that on
13.6.97 he was working as Mazdoor in DESU at Sector 6 R.K.
Puram DESU. On 13.6.97 and had accompanied B. M. Satija,
Inspector A.K. Gera & Bir Singh Sr. Fitter and went to Uphaar
cinema at about 10-10.30 AM. He had taken tool box along with
him under the instruction all the three above mentioned officials.
(The witness correctly identified all the accused in the court). Bir
Singh opened the shutter of the transformer room where the DVB
transformer was installed. The socket was changed with the help
dye and hammer as crimping machine was out of order by all the
three mentioned above i.e. Bir Singh, Satija & A.K. Gera. After
changing the socket the lead with socket was connected Bus Bar.
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The entire repair work was finished within 45 minutes
approximately. After replacing the socket and connecting to Bus
Bar the switch was put on and thereafter electricity supply was
restored.
37. In addition to the aforesaid evidence, A-15 H.S. Panwar-
Delhi Fire Service was responsible for issuing NOC from the fire
safety and means of escape point of view. Though no fire safety
and means of escape was available as per the standard laid down,
in the Uphaar Cinema on the date of inspection i.e. 12.5.97 &
15.5.97 still NOC was issued. On the basis of this NOC, Temporary
License was issued by the Licensing Authority. (Ex 31/DB & Ex
31/DC).
38. As a consequence of the aforesaid findings based on the
analysis of the evidence recorded hereinbefore, sentence of two
years awarded by the trial court in my view was not fit to be
interfered with by the High Court and for this reason the appeal
preferred by the AVUT is fit to be allowed to the extent that
although the charge under Section 304 A may not be allowed to
be converted into 304 Part II by remanding the matter for re-trial
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after the passage of more than 16 years, yet the sentence may
not be reduced which trivializes or minimises the gravity of
offence to a farce whereby justice to the cause appears to be a
mirage, mockery or a mere tokenism. In my considered opinion,
the High Court has indulged in misplaced sympathy by reducing
the sentence of two years awarded by the Trial Court to one year
in spite of its finding upholding the charge of gross criminal
negligence under Section 304A and other allied Sections which is
grossly inadequate considering the nature and gravity of offence
committed by the appellants as also the finding that I have
recorded hereinabove due to which their conviction under
Section 304 A, 337, 338 read with 36 IPC has been upheld by us.
In our opinion, the extent of the sentence of two years was thus
not fit to be interfered with.
39. Nevertheless, the fact remains that 16 years have
elapsed in the process of conclusion of the trial and pendency of
the appeal and the appellant No.1 Sushil Ansal is now aged more
than 74 years and even if the appellants are subjected to
undergo the maximum sentence of two years, it can hardly be
held to be sufficient so as to match with the magnitude and
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gravity of offence for giving rise to the catastrophe in which 59
persons lost their lives due to reckless and gross criminal act of
negligence at the instance of the appellants. Therefore, in an
offence of this nature which can be put some what on par with the
well-known tragic incident commonly known as ‘Bhopal Gas Leak
Tragedy’, compensation of high quantum along with sentence of
imprisonment may meet the ends of justice which must be
punitive, deterrent and exemplary in nature. However, in this
context, I also find force in the view taken by the High Court of
Bombay in the matter of State of Maharashtra vs. Chandra
Prakash Neshavdev reported in 1991 Cr.L.J. 3187, wherein it
observed that it is an essential necessity of public policy that
accused who have committed crimes must be punished when
facts are fresh in the public mind. If for whatever reasons, the
judicial process had dragged on for an abnormal point of time and
the accused at that stage is faced with an adverse verdict, it
would not be in the interest of justice to impose at this point of
time jail sentence on the accused however serious the facts of the
case are. Moreover, the tragic incident in this matter was the
consequence of a cumulative negligence at the instance of the
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licensee Sushil Ansal and its executing authority Gopal Ansal as
also due to the fault in the transformer of the Delhi Vidyut Board
(DVB) and negligence of their employees which was not repaired
and maintained properly as discussed hereinbefore and the
accused appellants did not make a cautious and realistic attempt
or used their foresight to foresee such an incident as ultimately
the aim of the appellants Sushil Ansal and Gopal Ansal in Criminal
Appeal Nos.597 and 598 of 2010 was to make monetary gain by
running the theatre.
40. Hence, I am of the view that the 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 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 alongwith the DVB which also cannot absolve itself from
compensating the victims of Uphaar tragedy represented by the
AVUT.
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41. Thus, while I uphold the conviction and sentence of the
appellant No.2 Gopal Ansal in Criminal Appeal No.598 of 2010 who
was in fact conducting the business of running the Uphaar
Theatre and had greater degree of responsibility to ensure safety
of the cinema viewers, the appellant Sushil Ansal in Criminal
Appeal No.597 of 2010 was primarily a licensee who was
conducting the business and running Uphaar Theatre essentially
through his brother A-2 Gopal Ansal. Hence, while the sentence of
one year awarded in Criminal Appeal No.597 of 2010 to Sushil
Ansal is fit to be upheld, the sentence already undergone by him
may be treated as sufficient in the said appeal as he has already
served major part of the sentence and in spite of dismissal of his
appeal, he would at the most serve the balance three months
sentence further along with remission.
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
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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.
43. In view of the candid, comprehensive, unblemished
findings recorded by the trial court, High Court and upheld by us
after intensive and threadbear scrutiny of the evidence led by
the prosecution as also the accused respondents in the Criminal
Appeal Nos.600-602 of 2010 preferred by the AVUT and Criminal
Appeal Nos.605-616 of 2010 preferred by the CBI, I am of the
view that the appeals preferred by the AVUT and CBI are fit to be
allowed and no leniency deserves to be shown while awarding
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maximum sentence prescribed under Section 304 A and other
allied sections. Nonetheless one will also have to be pragmatic
and cannot ignore that the enhancement of sentence of one year
to two years to the accused cannot bring back those who suffered
and lost their lives in the tragic and the horrific incident. Thus,
while I am fully conscious and share the intensity of the agony and
deep concern of the AVUT which has diligently prosecuted the
appeal up to the highest Court, I am of the view that the ends of
justice to some extent would be met by not merely awarding
them sentence of imprisonment which I do by dismissing their
appeals against the judgment and order of the High Court by
which a sentence of one year has been awarded to all the
accused, but also by enhancing their sentence but substituting it
with substantial amount of fine to be used for the public cause in
the memory of the Uphaar victims.
43. Hence, in so far as the Criminal Appeal No.600-602 of
2010 preferred by the AVUT/Victims Association and the
prosecution represented by CBI bearing Criminal Appeal Nos.605-
616 of 2010 are concerned, I deem it just and appropriate to allow
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both the appeals by enhancing their sentence upto the maximum
period of two years prescribed under IPC for offence under Section
304A but in lieu of the additional period of sentence of one year, a
substantial amount of fine to be specified hereinafter is directed
to be paid by the appellants Sushil Ansal, Gopal Ansal and DVB in
view of gross negligence on the part of their employees in order to
compensate the charge of criminal negligence established
against these accused persons. Hence, the enhanced period of
sentence of one year shall be substituted by imposition of the
amount of fine to be paid by them and I do so by placing reliance
on the ratio of the order passed in the well known case of Bhopal
Gas Leak Tragedy wherein the entire criminal case itself had been
quashed by way of settlement against the accused and the
sentence was substituted with heavy amount of fine which was
paid to the victims by way of compensation. However, in this
matter, the appellants have already stood the test of a long drawn
trial wherein they have been convicted and sentenced which I
have upheld and hence they shall undergo remaining period of
sentence imposed under Section 304A along with the fine which
we propose to impose in the appeals preferred by AVUT and CBI.
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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. 50 crores each and 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 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 alongwith a super speciality department/ ward
for burn injuries shall be constructed to be known as the ‘Victims
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of Uphaar Memorial Trauma Centre’ or any other name that may
be suggested by the 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 alongwith a representative of
the 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 run and administered by the
authorities of the Safdarjung Hospital Administration as its
extension centre for accident victims.
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45. In case, the accused appellants/respondents herein
Sushil Ansal and Gopal Ansal fails to deposit the fine as ordered,
the land alongwith Uphaar Theatre which is the accident site and
is still existing at Green Park and has been seized shall be put to
public auction under the supervision of the Building Committee
referred to hereinbefore and the proceeds thereof shall be spent
for constructing the Trauma Centre. It will be open for the
Building Committee and/or the AVUT in particular to seek such
other or further direction from this Court as and when the
necessity arises in regard to the construction operation and
administration of the Trauma Centre. The appeals bearing
Criminal Appeal Nos.600 to 602 of 2010 preferred by AVUT and
the appeal preferred by the CBI bearing Criminal Appeal Nos.605
to 616 of 2010 thus stand allowed in terms of the aforesaid order
and direction.
46. In so far as the other connected Criminal Appeals are
concerned, I respectfully agree and affirm the judgment and order
passed by Hon’ble Thakur, J. Thus, the appeals bearing Nos.597
and 598 of 2010 preferred by the appellants/respondents Sushil
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Ansal and Gopal Ansal are dismissed except that the sentence
imposed on the appellant No.1 Sushil Ansal is reduced to the
period already undergone considering his advanced age. The
other appeals preferred by the officers of DVB bearing Nos.617 to
627 of 2010 and 604 of 2010 and the employee of Fire Service
bearing Appeal Nos.599 of 2010 are also dismissed as already
ordered by Hon’ble Thakur, J. with which I agree. Consequently,
the appellants shall surrender to serve out the remaining part of
their sentence and in view of the appeals of AVUT and CBI
bearing Appeal Nos.600 to 602 of 2010 and 605 to 616 of 2010
having been allowed, who are the respondents Sushil Ansal and
Gopal Ansal in the appeals preferred by AVUT and the CBI, shall
deposit the amount of fine imposed hereinbefore expeditiously but
not later than a period of three months from the date of receipt of
a copy of this judgment and order.
…………………………J
(Gyan Sudha Misra)
New Delhi,
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March 05 , 2014
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICITION
CRIMINAL APPEAL NO.597 OF 2010
Sushil Ansal …Appellant
Versus
State Through CBI …Respondent
(With Crl. Appeals No.598/2010, 599/2010, 600-602/2010, 604/2010, 605-616/2010 and 617-627/2010)
ORDER BY THE COURT
In the light of separate opinions delivered by us in the
above-mentioned matters, we pass the following order:
(1) Criminal Appeal No.617 of 2010 (wrongly numbered as
Criminal Appeals No.617-627/2010) filed by B.M Satija,
Inspector DVB and Criminal Appeal No.604 of 2010 filed by
Bir Singh, Senior Fitter, DVB are partly allowed and their
convictions altered to Sections 337 and 338 read with
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Section 36 of the IPC. The sentence awarded to them shall,
however, remain unaltered.
(2) Criminal Appeals No.597, 598 and 599 of 2010 filed by
Sushil Ansal, Gopal Ansal and Harsarup Panwar respectively
in so far as the same assail/challenge the conviction of the
appellants for offences punishable under Section 304A read
with Section 36 of the IPC and Sections 337 and 338 read
with Section 36 of the IPC shall stand dismissed and their
conviction affirmed.
(3) Criminal Appeals No.607 to 612 and 614 to 616 of 2010
filed by the CBI challenging the orders of acquittal of the
respondents in those appeals shall stand dismissed.
(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
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319
convicted appellants in the appeals mentioned above shall
stand referred to a three-Judge Bench.
Registry to place the papers before Hon’ble the Chief
Justice for constitution of an appropriate Bench.
.………………….……….…..…J. (T.S. THAKUR)
………..…………………..…..…J. (GYAN SUDHA MISRA)
New Delhi March 5, 2014