Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 10
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. OF 2008
(Arising out of SLP (Crl.) No.916 of 2008)
B. Nagabhushanam ... Appellant
Versus
State of Karnataka ... Respondent
JUDGMENT
S.B. Sinha, J.
1. Leave granted.
2. Appellant was the driver of a bus bearing registration No. AP-10-Z-
5260. He was driving the said bus on Bangalore-Hindupur road. On
10.1.1999, at about 2:00 p.m. when the bus was passing through a village
commonly known as Kamalapura, it dashed against a child by name
Shantha, as a result whereof she died. Shantha was about 7 years old at that
time. A criminal prosecution under Sections 279 and 304A of the Indian
Penal Code was initiated against him. He was found guilty of the said
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 10
2
offences. He was sentenced to one year’s simple imprisonment and to pay a
fine of Rs. 1,000/- for commission of the offence punishable under Section
304A and simple imprisonment for one month and to pay a fine of Rs.500/-
for the offence punishable under Section 279 of the Indian Penal Code. The
appeal preferred thereagainst by him was dismissed. The High Court,
however, by reason of the impugned judgment modified the sentence
directing:
"The order of sentence passed against the revision
petitioner for the offence punishable under Section 304-
A IPC is modified. He shall undergo simple
imprisonment for six months and to pay a fine of Rs.
5000/-. In default of payment of fine amount, he shall
undergo simple imprisonment for one month. Out of the
fine amount of Rs.5000/- if deposited by the revision
petitioner-accused, a sum of Rs.4000/- shall be paid to
P.W. 6 Gowramma and remaining Rs.1000/- shall be
credited to the State exchequer."
3. A limited notice was issued by this Court by an order dated 25.2.2008
only on the question of sentence.
4. Mr. Kulkarni, learned counsel appearing on behalf of the appellant,
submits that keeping in view the facts and circumstances of the case, this
Court may also go into the merit of the matter and pass a judgment of
acquittal in favour of the appellant. Learned counsel contends that the very
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 10
3
fact that in the First Information Report, it was alleged that the deceased
was standing on the left side of the road and the dead body was found on the
right side thereof is indicative of the fact that she all of a sudden ran along
the road resulting in the said accident. It was urged that apart from the
mahazar, the evidence was brought on record to show that the appellant was
driving the said bus rashly and negligently and, in any event, the question of
rash and negligent driving on the part of the appellant does not arise as the
speed of the bus was about 20 kilometers per hour. The doctrine of res ipsa
loquitur, the learned counsel urges whereupon reliance has been placed by
the courts below, cannot have any application in a criminal case.
5. Ms. Anitha Shenoy, learned counsel appearing on behalf of the
respondent, on the other hand, submitted that for the purpose of finding out
the guilt on the part of the appellant, the entire circumstances must be
construed as a whole which are:
i) The evidence of the eye-witnesses;
ii) No mechanical failure in the vehicle was noticed;
iii) No case of error of judgment has been made out; and
iv) Appellant has not offered any explanation at all as to how the
accident took place.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 10
4
6. Both the trial judge, the appellate court as also the High Court
considered the matter in details.
The learned trial judge categorically held that the bus was being
driven at a high speed. It further took into consideration that no cross-
examination was effected on the said question, stating:
"7. In this case the PW 1 one Sri. Chowdappa is
the complainant. He has sworn to the facts that on
the date of incident about 8-10 months back earlier
to the date of his evidence in this case, the said
witness deposed to the effect that on that day he
was very near at a distance of about 25 feet from
the place of accident and by that time the bus
driven by the accused person from Bangalore to
Hindupur direction dashed against the child and as
a result of which the child sustained grievous
injury to head and other parts of the body and as a
result the child died at the spot. In this connection
he has also given a complaint as per Ex. P.1 and
his signature came to be marked as per Ex. P.1(a).
The PW 1 has also identified the accused person
who is responsible for the accident. He has also
deposed about the mahazar as per Ex. P 2 and
identified his signature at Ex. P 2(a). The cross
examination conducted on behalf of accused
person also supports the prosecution case. During
the course of cross examination against it has been
made clear about the distance, place of occurrence,
direction. On careful study of the cross
examination discloses nothing has been elicited to
disprove the case of the prosecution. It has also
been elicited in the cross examination that the bus
was driven in such a speed. Not even a single
question was posed to him with regard to contents
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 10
5
of Ex. P 2 and Ex. P 2(a), thereby the contents of
mahazar remained unchallenged. In addition to
other witnesses and evidence, the evidence of PW
1 itself is sufficient to prove the guilt of the
accused person, and this evidence is very helpful
to the prosecution to prove the guilt of the accused
person.
9. Comparative study of evidence of PW 3 to
PW 6 and PW 8 to PW 11 clearly establishes the
case of the prosecution. All the witnesses have
deposed about the rash and negligent driving of
the bus by the accused person resulting in death of
Shanthamma, aged about 7 years. All these
witnesses have stated that they were standing
separately at different places nearby the place of
accident and that they have witnessed the accident
as eye witnesses, and absolutely there is no
controversy of contradictory evidence between
each witnesses i.e. from PW 3 to PW 6 and PW 8
to PW 11. The defence counsel has totally failed
to establish that the driver of the bus is not
responsible for the death of Shanthamma, and
there is no rash and negligent driving on the part
of the accused person. The contents of cross
examination of all these witnesses also in the cross
examination of PW 3, after the accident the bus
was taken to the police station. As stated earlier
PW 15 got released the bus from the police
station."
There is no reason to take a different view. It is not possible for us in
a case of this nature to reappreciate evidence.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 10
6
7. Reliance by the appellant on the deposition of one of the prosecution
witnesses that the bus was being driven at a speed of 15-20 kilometers per
hour, in our opinion, has rightly not been accepted.
8. The dead body of the girl was found 2 feet away from the bus. It was
only 3 feet away from the pavement on the right side of the road. The bus
admittedly did not have any mechanical failure. Appellant did not say that
there was an error of judgment on his part.
The High Court while exercising its limited revisional jurisdiction
also discussed the case at some details.
There is a concurrent finding of fact that the bus was being driven
rashly and negligently. The post mortem report was proved by PW 12 - Dr.
M. N. Raju. She sustained several external injuries. On dissection, the
following injuries were found:
"a) Right temporal region Depressed Wound
present
b) Normal clots present in the right temporal
region."
9. PW 1 is one Sri.Chowdappa. He is a witness to the accident.
According to him, the child sustained grievous injuries on head and other
parts of the body. In answer to a question put to him in cross-examination,
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 10
7
he stated that the bus was being driven at a high speed. The mahazar, was
marked as Exhibit P-2. The contents of the mahazar was not challenged. It
was found by the learned trial judge that the evidence of PW.1 alone was
sufficient to hold that the appellant was guilty of the said offences. Other
prosecution witnesses were standing at different places. They had occasions
to see the accident from different directions. The spot mahazar disclosed
that there was a break-mark for about 20-25 feet on the road.
Reliance placed by Mr. Kulkarni on Syad Akbar vs. State of
Karnataka reported in [AIR 1979 SC 1848] is not apposite. It proceeded on
the basis that doctrine of res ipsa loquitur stricto sensu would not apply to a
criminal case as its applicability in an action for injury by negligence is well
known. In Syad Akbar (supra), this Court opined :
"Such simplified and pragmatic application of the notion
of res ipsa loquitur, as a part of the general mode of
inferring a fact in issue from another circumstantial fact
is subject to all the principles, the satisfaction of which is
essential before an accused can be convicted on the basis
of circumstantial evidence alone. These are: Firstly all
the circumstances, including the objective circumstances
constituting the accident, from which the inference of
guilt is to be drawn, must be firmly established.
Secondly, those circumstances must be of a
determinative tendency pointing un-erringly towards the
guilt of the accused. Thirdly, the circumstances should
make a chain so complete that they cannot reasonably
raise any other hypothesis save that of the accused’s
guilt. That is to say, they should be incompatible with
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 10
8
his innocence, and inferentially exclude all reasonable
doubt about his guilt."
The maxim was not applied having regard to the fact of a said case
and on the finding that it was a case of error of judgment and the accused
gave a reasonable, convincing explanation of his conduct. The maxim res
ipsa loquitur was not found to be applicable.
However, we may notice that the said principle was applied in a case
under the Prevention of Corruption Act in State of A.P. vs. C. Uma
Maheswara Rao & anr. [(2004) 4 SCC 399] in the following terms:
"We may note that a three-Judge Bench in Raghubir
Singh v. State of Haryana [(1974) 4 SCC 560] held that
the very fact that the accused was in possession of the
marked currency notes against an allegation that he
demanded and received the amount is "res ipsa loquitur"
10. Although a limited notice was issued, we have considered the
contentions raised by Mr. Kulkarni with all seriousness that they deserved.
11. We are of the opinion that six months’ simple imprisonment and a
direction to the appellant to pay a fine of Rs.1,000/- for commission of the
offence punishable under Section 304A and simple imprisonment for one
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 10
9
month and to pay a fine of Rs.500/- for the offence punishable under
Section 279 of the Indian Penal Code cannot be said to be shocking.
12. We may, in this connection, notice that in Dalbir Singh v. State of
Haryana [(2000) 5 SCC 82], this Court opined:
"13. Bearing in mind the galloping trend in road
accidents in India and the devastating
consequences visiting the victims and their
families, criminal courts cannot treat the nature of
the offence under Section 304A IPC as attracting
the benevolent provisions of Section 4 of the PO
Act. While considering the quantum of sentence,
to be imposed for the offence of causing death by
rash or negligent driving of automobiles, one of
the prime considerations should be deterrence. A
professional driver pedals the accelerator of the
automobile almost throughout his working hours.
He must constantly inform himself that he cannot
afford to have a single moment of laxity or
inattentiveness when his leg is on the pedal of a
vehicle in locomotion. He cannot and should not
take a chance thinking that a rash driving need not
necessarily cause any accident; or even if any
accident occurs it need not necessarily result in the
death of any human being; or even if such death
ensues he might not be convicted of the offence;
and lastly that even if he is convicted he would be
dealt with leniently by the court. He must always
keep in his mind the fear psyche that if he is
convicted of the offence for causing death of a
human being due to his callous driving of vehicle
he cannot escape from jail sentence. This is the
role which the courts can play, particularly at the
level of trial courts, for lessening the high rate of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 10
10
motor accidents due to callous driving of
automobiles."
13. In Rattan Singh v. State of Punjab [(1979) 4 SCC 719], this Court
held:
"5. Nevertheless, sentencing must have a policy of
correction. This driver, if he has -to become a
good driver, must have a better training in traffic
laws and moral responsibility, with special
reference to the potential injury to human life and
limb. Punishment in this area must, therefore, be
accompanied by these components. The State, we
hope, will attach a course for better driving
together with a livelier sense of responsibility,
when the punishment is for driving offences.
Maybe, the State may consider, in cases of men
with poor families, occasional parole and
reformatory courses on appropriate application,
without the rigour of the old rules which are
subject to Government discretion."
14. We, therefore, do not find any merit in this appeal which is dismissed
accordingly.
.....................................J.
[S.B. Sinha]
.....................................J.
[Lokeshwar Singh Panta]
New Delhi;
May 13, 2008