In Re: Kulandai Thevar

Govinda Menon, J.—The appellant has been sentenced to death by the learned Sessions Judge of Ramnad division for having caused the

death of four unfortunate and innocent children and sentenced to terms of imprisonments for having caused grievous hurt etc., under Sections 324

and 326, Penal Code, to eight other persons, namely, P. Ws. 2, 3, 6, 8, 9, 11 and 15 and another. It is unnecessary to dwell at any length about

the details of the prosecution story, or the evidence of the witnesses examined at the trial. For, the appellant has admitted throughout that he has

caused the death of the children and has also caused grievous hurt to the witnesses aforesaid. Immediately after the murders, he rushed to the

police station with the blood-stained aruval in his hand, surrendered himself and gave the weapon into the hands of the police officer. He made a

statement to the police and thereafter he was sent before the Taluk Magistrate of Ramnad who recorded a statement (EX. p. 17) in the nature of a

confession. There, the appellant stated that he was hungry on that day as he did not take food and that when he was in that fatigued condition on

account of hunger, a Muslim accosted him, saying, ""who are you?"" He had an aruval in his hand with which he cut the person who accosted him.

Then he ran; when people chased him, he found children there and he cut and killed four children, and also caused injuries on others. The reason

ascribed for the senseless and terrible act of his is that he was suffering from hunger; and none of the relatives supported him and that therefore, he

did all these things on account of anger caused by hunger. This statement was adhered to in the committing Court as well as before the Sessions

Court. The learned Sessions Judge, in spite on his admission before him that the appellant committed the crime, examined the witnesses after

recording a plea of ""not gulity"" and went in to the case exhaustively; with the result, that he came to the conclusion that the evidence of the

witnesses examined justified the confession made by the accused as regards the act. The learned Sessions Judge therefore found him guilty u/s

302, Penal Code, convicted and sentenced him as stated above.

We have carefully gone through the evidence of the various eyewitnesses in the case and considered the other circumstances and we are in

entire agreement with the learned Sessions Judge that the appellant caused the death of the four innocent children and caused grievous hurt to the

witnesses mentioned by us in the earlier portion of the judgment. Srimathi Seethamahalakshmamma, appearing for the appellant, does not dispute

the facts as outlined by us above nor the conclusion from those facts that it was the appellant who caused the death of the children and the injuries

on the witnesses. But the learned counsel argues that the facts of the case come within the ambit of the exception chapter of the Indian Penal Code,

namely, Section 84, which says:

Nothing is an offence which 13 done by a person who, at the time of doing it, by reason of unsoundness of mind, is incapable of knowing the

nature of the act, or that he is doing what is either wrong or contrary to law.

In support of her argument, our attention was invited to Geron Ali Vs. Emperor, , In Re: Vodde Subbigadu, and AIR 1948 179 (Oudh) . It seems

to us that the circumstances of those cases are not ad idem with the facts of the present case. Here, there can be no dispute that the appellant

knew that he was causing the death of the four children. It is not as if the appellant was under a hallucination that what he was doing was not the

taking away of the life of a human being but that he was probably breaking a pot or some other inanimate object. The appellant fully knew that he

was committing homicide and he also knew that the act which he was doing was both wrong and contrary to law, because, he ran to the police

station, surrendered himself and produced the weapon with which the crime was committed.

On the other hand, the learned Public Prosecutor invited our attention to a decision of the Patna High Court in Emperor Vs. Gedka Goala, . The

learned Judges there have exhaustively considered the applicability of Section 84, Penal Code, to similar oases and holding that Section 84 is

founded upon the well-known doctrine of English law laid down in the Mc. Naghten''s case, (1843 10C. & F. 200), by the House of Lords after

taking the opinion of the Judges, were of opinion that a person is presumed to be responsible for his action unless the kind of insanity referred to in

Section 84 is affirmatively proved. If he is conscious of the nature of his act, he is presumed to have been conscious of its criminality, The learned

Judges also referred to Maniram v. The Crown, 8 Lah. 114: AIR 1927 Lab. 52: (1927) CrI. L. J. 120 and held that the circumstances such as the

absence of motive, absence of secrecy multiple murders, want of prearrangement and want of accomplices were insufficient to support the

inference that the person who committed the crime suffered from unsoundness of mind referred to in Section 84, Penal Code. Exactly the same

argument which did not find favour with the Lahore High Court in Maniram v. The Crown, 8 Lah, 114 : A. I. R. 1927 Lah. 521 : (1927) CrI. L. J.

120 and with the Judges in Emperor Vs. Gedka Goala, has been addressed to us by the learned counsel. We are in agreement with the

proposition of law enunciated in the case just mentioned, and it is therefore unnecessary to elaborate on this theme at all. Prom the evidence and

circumstances of this case, we hold that the appellant knew the nature of the act and also knew that he was doing something wrong and contrary to

law. In such circumstances, it seems to us that Section 84, Penal Code cannot be sought in aid to support the plea that the appellant has not

committed the crime of murder.

We also agree with the learned Judges of the Patna High Court in the last paragraph of their judgment at p. 343 in Emperor Vs. Gedka Goala,

where, following the decisions in Queen Empress v. Lakxman Dagdu, 10 Bom. 612 and Queen Empress v. Kader Nasyer Shah, 23 Cal 604, the

learned Judges, after awarding the sentence of transportation for life to the accused in an appeal by the Crown against acquittal, recommended to

the Government that he might be dealt with u/s 401, Criminal P. C. in such manner as might be judged fit by the local Government. In such

circumstances, it seems to us that the sentence of death need not be inflicted on the appellant and therefore we reduce the sentence of death to one

of transportation for life and make a recommendation to the Government u/s 401, Criminal P. C. to deal with the appellant as they deem fit. We

confirm the other sentences on the appellant.