TULARAM Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE MADAN B. LOKUR
Case number: Crl.A. No.-000663-000663 / 2018
Diary number: 26840 / 2017
Advocates: VANITA MEHTA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.663 OF 2018 (ARISING OUT OF S.L.P. (CRIMINAL) NO.7483 OF 2017)
Tularam …..Appellant
versus
The State of Madhya Pradesh …..Respondent
JUDGMENT
Madan B. Lokur, J.
1. Leave granted.
2. The appellant Tularam was accused and convicted of having
committed the murder of Bhadri Lodhi during an altercation that took
place on 9th June, 2002.
3. On that date, a quarrel took place between Ramnath and Raju at
about 6 p.m. in the flourmill of Ramnath. The details of this quarrel are
not available on record but it appears that subsequently at about 7.30 p.m.
after Ramnath closed his flourmill and was returning home, he was
accosted by Raju. A quarrel again ensued between the two and in the
midst of that quarrel, they were joined by Bipatlal Lodhi, the grandfather
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of Raju who came with a lathi, Santu, the nephew of Ramnath and Bhadri
Lodhi, brother of Ramnath. The quarrel escalated into the altercation and
these persons were joined by Tularam, uncle of Raju who came with a
ballam (this is a wooden or bamboo stick with a spear attached at the
end). Another person Sakharam (also an accused but not before us)
joined the fray carrying a lathi. During the course of the altercation
which turned violent, Tularam pierced Bhadri Lodhi with the ballam on
the left side of his chest and he fell down. Bhadri Lodhi was thereafter
taken home where he was declared dead.
4. Some other persons involved in the altercation sustained injuries
including Sakharam who was accused of having dealt a lathi blows on
Santu.
5. During the trial that took place as a result of the altercation and the
death of Bhadri Lodhi, the prosecution examined several eye witnesses
including Ramnath (PW1), Maltibai (PW-3), Mahasingh (PW-5), Shanta
Bai (PW-7), Singh Singh Gond (PW-8) Jogi Lodhi PW-10) and Hori Lal
(PW-11). Each of these witnesses confirmed the altercation and the fact
that Tularam had pierced Bhadri Lodhi on the left side of the chest with a
ballam. The injuries were confirmed after an autopsy by Dr. S.N.
Bhaskar (PW17) and the post mortem report is Exh.P.32. This shows one
penetrating wound having a size of 3” x ½” x ¼” on the left 5 th intercostal
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space, medial to left nipple.
6. On these broad facts of which there is no dispute, Tularam was
convicted of an offence punishable under Section 302 of the Indian Penal
Code for having murdered Bhadri Lodhi.
7. We have gone through the record of the Trial Court as well as of
the High Court and the only limited issue before us is whether Tularam
had the intention of causing the death of Bhadri Lodhi.
8. Section 299 of the IPC explains culpable homicide as causing
death by doing an act with the intention of causing death, or with the
intention of causing such bodily injury as is likely to cause death, or with
the knowledge that the act complained of is likely to cause death. The
first two categories require the intention to cause death or the likelihood
of causing death while the third category confines itself to the knowledge
that the act complained of is likely to cause death. On the facts of this
case, the offence of culpable homicide is clearly made out.
9. Section 300 of the IPC explains what is murder and it provides that
culpable homicide is murder if the act by which the death is caused is
done with the intention of causing death or the act complained of is so
imminently dangerous that it must in all probability cause death or “such
bodily injury as is likely to cause death.” There are some exceptions
when culpable homicide is not murder and we are concerned with
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Exception 4 which reads:
“Exception 4. - Culpable homicide is not murder if it is committed without premeditation in a sudden fight in the heat of passion upon a sudden quarrel and without the offender having taken undue advantage or acted in a cruel or unusual manner.”
Explanation. - It is immaterial in such cases which party offers the provocation or commits the first assault.
10. Recently in Surain Singh v. State of Punjab1 it was observed that:
“The help of Exception 4 can be invoked if death is caused (a) without premeditation, (b) in a sudden fight, (c) without the offenders having taken undue advantage or acted in a cruel or unusual manner, and (d) the fight must have been with the person killed. To bring a case within Exception 4 all the ingredients mentioned in it must be found. It is to be noted that the “fight” occurring in Exception 4 to Section 300 IPC is not defined in IPC……… A fight is a combat between two and more persons whether with or without weapons. It is not possible to enunciate any general rule as to what shall be deemed to be a sudden quarrel. It is a question of fact and whether a quarrel is sudden or not must necessarily depend upon the proved facts of each case. For the application of Exception 4, it is not sufficient to show that there was a sudden quarrel and there was no premeditation. It must further be shown that the offender has not taken undue advantage or acted in a cruel or unusual manner. The expression “undue advantage” as used in the provision means “unfair advantage”.
11. The facts of the present case indicate that all the ingredients of
Exception 4 to Section 300 of the IPC are present. The fight was sudden
and not premeditated (this is the finding of both the courts) and Tularam
is not found to have taken undue advantage of his carrying a ballam in the
sense of inflicting any other serious injury, except a contusion to
Ramnath. That being the position, it cannot be held that Tularam had the
intention to murder Bhadri Lodhi or to cause him such bodily injury as is
1 (2017) 5 SCC 796
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likely to cause death.
12. Section 304 of the IPC provides the punishment for culpable
homicide not amounting to murder. Part I of this Section provides that if
the act by which death is caused is done with the intention of causing
death or causing such bodily injury as is likely to cause death then the
punishment may extend up to imprisonment for life. On the other hand,
Part II of Section 304 provides that if the offending act is done with the
knowledge that it is likely to cause death but without any intention to
cause death or to cause such bodily injury as is likely to cause death then
the punishment may extend to imprisonment for 10 years.
13. The intention to cause death must not be readily inferred. We are
afraid that both the Trial Court as well as the High Court have, on the
basis of the mere fact that Tularam pierced the chest of Bhadri Lodhi with
a ballam, assumed that he intended to cause the death of Bhadri Lodhi.
There is nothing on the record to suggest such an intention and none of
the witnesses have given any indication of Tularam’s intention to cause
the death of Bhadri Lodhi. It is quite clear that during the altercation
Tularam did pierce the chest of Bhadri Lodhi but the intention to kill him
is not apparent. However, Tularam must be attributed with the
knowledge that piercing the left side of the chest with a spear would
result in a bodily injury that is likely to cause death.
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14. In view of the evidence on record, we are satisfied that the
ingredients of murder as explained in Section 300 of the IPC are missing
in this case. The intention of Tularam was to cause bodily injury to
Bhadri Lodhi and piercing the chest of Bhadri Lodhi with a spear was
such an injury that could possibly cause his death. This knowledge must
be attributed to Tularam.
15. Under the circumstances, the conviction of Tularam of an offence
punishable under Section 302 of the IPC is set aside but he is convicted
of an offence punishable under the second part of Section 304 of the IPC.
The appellant has been behind bars for almost 14 years. His sentence is
altered to the period of incarceration he has already undergone. He be
released forthwith.
16. The appeal is allowed in the aforesaid terms.
……………………J ( Madan B. Lokur )
New Delhi; ………………………J May 2, 2018 ( Deepak Gupta )
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