TULARAM vs THE STATE OF MADHYA PRADESH

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 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).Â

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.Â

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).Â

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.Â

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 3â€​ x ½â€​ x ¼â€​ on the left 5th intercostal 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.â€​ There are some exceptions when culpable homicide is not murder and we are concerned with 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.â€​

Explanation. -Â It is immaterial in such cases which party offers the provocation or commits the first assault.

10.Recently in Surain Singh v. State of Punjab 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 advantageâ€​ as used in the provision means “unfair advantageâ€​.

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 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.     Â

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.Â

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.     Â

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.Â

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.Â

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.