NANDLAL Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE R. SUBHASH REDDY
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-000510-000510 / 2019
Diary number: 29728 / 2018
Advocates: DINESH CHANDRA PANDEY Vs
REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 510 OF 2019 (Arising out of SLP(Crl.) .2655 of 2019
@SLP(Crl.)D. No.29728 of 2018)
NANDLAL …..Appellant
VERSUS
THE STATE OF MAHARASHTRA …..Respondent
J U D G M E N T
R. BANUMATHI, J.
Leave granted.
2. This appeal arises out of the judgment dated 26.08.2010
passed by the High Court of Bombay at Aurangabad Bench in
Criminal Appeal No.293 of 2008 in and by which the High Court
affirmed the conviction of the appellant under Section 302 IPC
read with Section 34 IPC and the sentence of life imprisonment
imposed upon him. By the same judgment, the High Court
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acquitted accused No.2 and 3-Parshuram and his son-Sanjay
respectively.
3. Appellant-Nandlal Baviskar and one Dilip Waman
Baviskar are close relatives. In the year 2005, Dilip constructed
a common wall in between his premises and the house of the
appellant. As Dilip had incurred total expenses of the
construction of wall, he demanded half of the expenses from
the appellant which was refused by him. This became the
reason for frequent quarrels between the parties. On
16.05.2006 at around 04:00 PM., there was an exchange of
abuse between Dilip, his wife Sakhubai-PW-4 and the
appellant. Ganesh-PW-5-son of Dilip called Gopichand Waman
Baviskar-PW-1. Accordingly, Gopichand and his brother
Lakhichand (deceased) who was physically disabled went to
the house of Dilip and they tried to pacify the situation. In that
process, Lakhichand had also abused the appellant. Being
annoyed, the appellant assaulted Lakhichand with stick on his
back. On seeing the said assault on his brother, Gopichand
gave a stick blow on the head of the appellant. The appellant
thereafter went away from the spot to his house and returned
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back along with Parshuram and his son Sanjay-accused No. 2
and 3 respectively. At this time, the appellant was armed with a
gupti, while Parshuram was allegedly armed with ballam and
Sanjay was armed with a stick. When Gopichand, Dilip and
Lakhichand saw the appellant approaching towards them along
with two other persons, having weapons in their hands, it is
alleged that Gopichand and Dilip went at one side but because
of physical disability, Lakhichand was not quick enough to
move. The appellant attacked Lakhichand with gupti on his left
armpit. Parshuram assaulted Lakhichand with ballam; while
Sanjay assaulted him with stick. Due to assault, Lakhichand
sustained bleeding injuries on his chest, left armpit and became
unconscious there. Thereafter, the appellant and the other
accused persons ran away from the spot. Gopichand-PW-1
along with his sister in law-Sakhubai-PW-4 and others took
Lakhichand to Government Hospital, Adawad where on
examination, he was declared dead. Law was set in motion.
4. Upon completion of investigation, charge sheet was filed
against the appellant and two other accused under Section 302
IPC read with Section 34 IPC.
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5. To substantiate the charges against the appellant and the
other accused, the prosecution examined sixteen witnesses
including four eye-witnesses and also produced material
objects and exhibited number of documents. The accused were
questioned under Section 313 Cr.P.C. about the incriminating
evidence and circumstances and they denied all of them.
Based upon the oral evidence and recovery of gupti from the
appellant-accused, the trial court found the appellant-accused
guilty. The trial court pointed out that the injuries caused by the
appellant has pierced through the upper end of left arm and
then entered the chest by causing small fracture to the fourth
rib and caused injury to the lungs. Based on the evidence of
the eye-witnesses and other evidence, the trial court held that
the appellant caused the fatal injuries to the deceased and
accused No.2 and 3 have assaulted the deceased with ballam
and stick and convicted all three of them under Section 302
IPC read with Section 34 IPC and sentenced each of them to
undergo life imprisonment.
6. In appeal, the High Court held that only the appellant
caused fatal injuries to the deceased with lethal weapon and
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the High Court affirmed the conviction of the appellant and the
sentence of life imprisonment imposed upon him. Insofar as
accused No.2 and 3, the High Court held that accused No.2
and 3 came along with the appellant to the place of occurrence
only in the later part of the incident and that there was no
common intention to commit murder of the deceased and
therefore, the High Court acquitted accused No.2 and 3.
7. Aggrieved by the judgment of the High Court, the
appellant- accused has filed this appeal. When the matter
came up for hearing, this Court vide order dated 04.09.2018
issued notice only limited to the nature of offence and the
quantum of sentence.
8. Placing reliance upon Surain Singh v. State of Punjab
(2017) 5 SCC 796, the learned counsel for the appellant
submitted that the incident occurred in a sudden quarrel and
after the appellant was attacked by Gopichand-PW-1, the
appellant went to his house and came back and in a sudden
fight attacked the deceased and that there was no intention on
the part of the appellant to commit murder of deceased
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Lakhichand and hence, the case falls within Exception 4 to
Section 300 IPC.
9. Refuting the contention, the learned counsel for the
respondent-State submitted that the blow was inflicted on the
appellant by Gopichand in the first incident and thereafter, the
appellant ran away from the spot and went to his house and
returned with a gupti in his hand along with accused No.2 and 3
and therefore, the occurrence cannot be said to be a case of
“sudden fight’. It was further submitted that the appellant’s
conduct in going to his house and bringing the gupti and
attacking the deceased Lakhichand clearly shows that the
occurrence was not in the heat of sudden fight and thus the
offence was clearly a case of murder falling under Section 302
IPC and not falling under any of the exceptions.
10. We have heard Mr. Dinesh Chandra Pandey, learned
counsel appearing for the appellant and Mr. Nishant
Ramakantrao Katneshwarkar, learned counsel appearing for
the respondent-State and perused the impugned judgment and
materials on record.
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11. The only point falling for consideration is whether the
appellant-accused has made out a case for modification of his
conviction under Section 304 Part II IPC instead of Section
302 IPC?
12. In order to bring the case within Exception 4 to Section
300 IPC, the following conditions enumerated therein must be
satisfied:- (i) The act must be committed without premeditation
in a sudden fight in the heat of passion; (ii) upon a sudden
quarrel; (iii) without the offender’s having taken undue
advantage; and (iv) the accused had not acted in a cruel or
unusual manner.
13. Even if the fight is unpremeditated and sudden, if the
weapon or manner of retaliation is disproportionate to the
offence and if the accused had taken the undue advantage of
the deceased, the accused cannot be protected under
Exception 4 to Section 300 IPC. Considering the scope of
Exception 4 to Section 300 IPC, in Sridhar Bhuyan v. State of
Orissa (2004) 11 SCC 395, this Court held as under:-
“7. For bringing in operation of Exception 4 to Section 300 IPC, it
has to be established that the act was committed without
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premeditation, in a sudden fight in the heat of passion upon a
sudden quarrel without the offender having taken undue
advantage and not having acted in a cruel or unusual manner.
8. The fourth exception of Section 300 IPC covers acts done in a
sudden fight. The said exception deals with a case of
prosecution not covered by the first exception, after which its
place would have been more appropriate……….. There is no
previous deliberation or determination to fight. A fight suddenly
takes place, for which both parties are more or less to be
blamed. It may be that one of them starts it, but if the other had
not aggravated it by his own conduct it would not have taken the
serious turn it did. There is then mutual provocation and
aggravation, and it is difficult to apportion the share of blame
which attaches to each fighter. The help of Exception 4 can be
invoked if death is caused: ( a ) without premeditation; ( b ) in a
sudden fight; ( c ) without the offender’s 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. It takes two to make a
fight. Heat of passion requires that there must be no time for the
passions to cool down and in this case, the parties have worked
themselves into a fury on account of the verbal altercation in the
beginning. 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
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taken undue advantage or acted in a cruel or unusual manner.
The expression “undue advantage” as used in the provision
means “unfair advantage” [underlining added].”
The same principle was reiterated in Pappu v. State of M.P.
(2006) 7 SCC 391 and in Surain Singh v. State of Punjab
(2017) 5 SCC 796 where the conviction under Section 302 IPC
was modified under Section 304 Part II IPC.
14. In the light of the above principles, we have to consider
whether facts of the present case fall under Exception 4 to
Section 300 IPC or not? Gopichand-PW-1/complainant is the
real brother of deceased Lakhichand and Dilip and the
appellant is the cousin brother of their father. The house of the
appellant and the house of Dilip are adjacent to each other and
Dilip constructed a common wall between his premises and the
house of the appellant and there was a dispute between them
in sharing the expenses of the construction of wall and this
became the reason for frequent quarrels between the parties.
On the date of occurrence i.e. on 16.05.2006 at around 04:00
PM, there was an exchange of abuse between Dilip, his wife
Sakhubai-PW-4 and the appellant. Ganesh-PW-5, son of Dilip
called Gopichand- PW-1. Accordingly, PW-1 and his brother
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Lakhichand (deceased) went to the house of Dilip and tried to
pacify the situation which could not be controlled. In that
process, deceased abused the appellant who got annoyed and
assaulted Lakhichand with stick on his back. On seeing this,
Gopichand-PW-1 gave a stick blow on the head of the
appellant. It was thereafter, the appellant went to his house and
returned back armed with gupti and other accused and inflicted
injury with gupti on the left armpit of Lakhichand. The above
incident happened only after the exchange of abuse and the
stick blow given by Gopichand on the head of the appellant. As
noted above, the dispute between the appellant and Dilip was
due to construction of a common wall and non-sharing of
expenses. The house of the appellant, being the next house of
Dilip, there was no time gap between the first incident and the
incident that followed, in which the appellant inflicted gupti
injury on the left armpit of the deceased. Both the incidents
cannot be said to be two different parts but are integral part of
the same incident.
15. In the judgment cited by Mr. Nishant Ramakantrao
Katneshwarkar, learned counsel appearing for the
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respondent-State in Criminal Appeal Nos.286-288 of 2019,
Asif Khan v. State of Maharashtra and Another dated
05.03.2019, the accused thereon went away from the scene of
occurrence on the motorcycle and he came back after ten to
fifteen minutes and then attacked the deceased and in such
facts and circumstances, it was held that both are two different
incidents. The facts of the case in hand stand on a different
footing. The deceased abused the appellant who got annoyed
and first attacked Lakhichand and on seeing this, Gopichand
gave a stick blow on the head of the appellant and thereafter,
the appellant went to his house situated next door and came
back with a gupti. Inflicting injury on the deceased is part of the
same incident and cannot be said to be a different part to hold
that the act was premeditated and intentional. As rightly
contended by learned counsel for the appellant, the incident
was in a sudden quarrel and there was no premeditation. One
of the conditions of Exception 4 is that the offender ought not to
have taken the “undue advantage” or acted in a cruel or
unusual manner. The appellant inflicted a single blow injury with
gupti on the left armpit which pierced through the upper end of
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the left arm and then entered the chest causing fracture of
fourth rib and reached till the lung causing rupture of left lung
vasculature. Though, the gupti was a dangerous weapon, the
appellant-accused caused a single injury which pierced into the
lung. Having sustained a stick blow from Gopichand-PW-1, in
the sudden quarrel and in the heat of passion, the appellant
inflicted the injury on deceased Lakhichand. Considering the
facts and circumstances of the case, in our view, the case falls
within Exception 4 to Section 300 IPC. The conviction of the
appellant-accused under Section 302 IPC is liable to be
modified as Section 304 Part II IPC.
16. In the result, this appeal is partly allowed and the
conviction of the appellant under Section 302 IPC is modified
as conviction under Section 304 Part II IPC and the appellant is
sentenced to undergo imprisonment for twelve years.
………………………….J. [R. BANUMATHI]
………………………….J. [R. SUBHASH REDDY] New Delhi; March 15, 2019.
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