MAQBOOL vs. THE STATE OF UTTAR PRADESH

1 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO(S). 1143 OF 2018 [Arising out of S.L.P. (Criminal) No(s). 7158 OF 2018] MAQBOOL … APPELLANT (S) VERSUS THE STATE OF UTTAR PRADESH AND ANOTHER …RESPONDENT(S) J U D G M E N T KURIAN, J. 1. Leave granted. 2. In an acid attack, if the injury is simple, whether an offence under Section 326A of the Indian Penal Code (hereinafter referred to as ‘IPC’) is attracted, is the main question for consideration in this case. And if the injury is only simple, whether charge can be framed under Section 326B is the incidental issue. 3. Section 326A was introduced by The Criminal Law (Amendment)Act, 2013 pursuant to the recommendations Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2018.10.06 12:33:19 IST Reason: contained in the Report of the Committee on Amendments to Criminal Law, popularly known as J.S. Verma Committee Report. 2 The pre-amended provision covering such injuries is Section 326. To quote:

“hurt” under Section 319 of IPC. To quote:

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5. Injuries caused or attempted to be caused by use of acid, have been, under the amendment, categorized differently as separate or special offences under Sections 326A and 326B of IPC: “ 326A. Voluntarily causing grievous hurt by use of acid, etc.- Whoever causes permanent or partial damage or deformity to, or burns or maims or disfig- ures or disables, any part or parts of the body of a person or causes grievous hurt by throwing acid on or by administering acid to that person, or by using any other means with the intention of causing or with the knowledge that he is likely to cause such injury or hurt, shall be pun- ished with imprisonment of either descrip- tion for a term which shall not be less than ten years but which may extend to impris- onment for life, and with fine; Provided that such fine shall be just and reasonable to meet the medical ex- penses of the treatment of the victim; Provided further that any fine im- posed under this section shall be paid to the victim.” “ 326B. Voluntarily throwing or at- tempting to throw acid.- Whoever throws or attempts to throw acid on any person or attempts to administer acid to any person, or attempts to use any other 4 means, with the intention of causing per- manent or partial damage or deformity or burns or maiming or disfigurement or dis- ability or grievous hurt to that person, shall be punished with imprisonment of either description for a term which shall not be less than five years but which may extend to seven years, and shall also be liable to fine. Explanation I.—For the purposes of section 326A and this section, "acid" in- cludes any substance which has acidic or corrosive character or burning nature, that is capable of causing bodily injury leading to scars or disfigurement or tem- porary or permanent disability. Explanation 2.— For the purposes of section 326A and this section, permanent or partial damage or deformity shall not be required to be irreversible.” 6. Section 326A carries title of “voluntarily causing grievous hurt by use of acid” whereas Section 326B does not carry any such indication in the title regarding the nature of injury as grievous. But on closer analysis, it can be seen that both the Sections provide for eight types of injuries - (i) permanent damage, (ii) partial damage, (iii) deformity, (iv) burns, (v) maiming, (vi) disfigurement, (vii) disability or (viii) grievous hurt. 7. The first seven of the injuries referred to in the Sections are classified based on the normal aftereffect of acid attack whereas the eighth one is on the gravity of the effect. Under Sections 326A and 326B, grievous hurt is only one among the eight 5 injuries. In view of the explanation under Section 326B, the resultant damage or deformity under 326A or 326B is not required to be irreversible. The other seven injuries may be either simple or grievous. The nature of injury being simple or grievous, is irrelevant for distinguishing between Section 323 and Section 326A of IPC or between Section 326A and Section 326B of IPC. If the injury referred to under Section 326A or 326B is one among the specified eight injuries, whether the seven of them be simple or grievous, the special provisions are attracted. 8. The basic difference between Sections 326A and 326B of IPC is the presence of actual injury under Section 326A. The resultant injury has made the offence more serious with a mandatory minimum punishment of ten years which may extend to imprisonment for life and, in either case, with a fine. The fine is mandatory and the quantum should be just and reasonable in the sense that it should be, in any case, sufficient to meet the medical expenses for the treatment of the victim. Therefore, the second proviso under Section 326A requires that the fine imposed should be paid to the litigant. Under Section 326B, the mere act of throwing or attempt to throw or attempt to administer or attempt to use any other means with the intention of causing any of the injuries referred to in the Section, is to be 6 visited with a mandatory minimum imprisonment of five years, which may extend to seven years and fine. 9. Thus, merely because the title to Section 326A of IPC speaks about grievous hurt by use of acid, it is not a requirement under the Section that the injuries caused should be invariably grievous. Even if the seven injuries are simple, Section 326A, and under Section 326B the mere act of throwing or attempt, as indicated in the Section, would attract the offence. 10. The title to the provision need not invariably indicate the contents of the provision. If the provision is otherwise clear and unambiguous, the title pales into irrelevance. On the contrary, if the contents of the provision are otherwise ambiguous, an aid can be sought from the title so as to define the provision. In the event of a conflict between the plain expressions in the provision and the indicated title, the title cannot control the contents of the provision. Title is only a broad and general indication of the nature of the subject dealt under the provision. 11. We are benefitted with two precedents in this regard - (i) Raichurmatham Prabhakar and another v. Rawatmal 1 Dugar and (ii) Union of India (UOI) and another v. National 2 Federation of the Blind and others . 1 (2004) 4 SCC 766 2 (2013) 10 SCC 772 7 12. In Raichurmatham Prabhakar (supra), it was held by the Court at paragraph-14 of the judgment as follows: “ 14. The view is now settled that the headings or titles pre-fixed to sections or group of sections can be referred to in construing an Act of the legislature. But conflicting opinions have been expressed on the question as to what weight should be attached to the headings or titles. According to one view, the headings might be treated as preambles to the provisions following them so as to be regarded as giving the key to opening the mind of the draftsman of the clauses arranged thereunder. According to the other view, resort to heading can only be taken when the enacting words are ambiguous. They cannot control the meaning of plain words but they may explain ambiguities. (See: Principles of Statutory Interpretation by Justice G.P. th Singh, 9 Edn., 2004, pp.152,155). In our opinion, it is permissible to assign the heading or title of a section a limited role to play in the construction of statutes. They may be taken as very broad and general indicators of the nature of the subject-matter dealt with thereunder. The heading or title may also be taken as a condensed name assigned to indicate collectively the characteristics of the subject-matter dealt with by the enactment underneath; though the name would always be brief having its own limitations. In case of conflict between the plain language of the provision and the meaning of the heading or title, the heading or title would not control the meaning which is clearly and plainly discernible from the language of the provision thereunder.” 8 13. In National Federation of the Blind (supra): “ 44. It is settled law that while interpreting any provision of a statute the plain meaning has to be given effect and if language therein is simple and unambiguous, there is no need to traverse beyond the same. Likewise, if the language of the relevant section gives a simple meaning and message, it should be interpreted in such a way and there is no need to give any weightage to headings of those paragraphs. This aspect has been clarified in Prakash Nath Khanna and Anr. v. Commissioner of Income Tax and Anr. (2004) 9 SCC 686. Paragraph 13 of the said judgment is relevant which reads as under: “13. It is a well-settled principle in law that the court cannot read anything into a statutory provision which is plain and unambiguous. A statute is an edict of the legislature. The language employed in a statute is the determinative factor of legislative intent. The first and primary rule of construction is that the intention of the legislation must be found in the words used by the legislature itself. The question is not what may be supposed and has been intended but what has been said. "Statutes should be construed, not as theorems of Euclid", Judge Learned Hand said, "but words must be construed with some imagination of the purposes which lie behind them". (See Lenigh Valley Coal Co. v. Yensavage.) The view was reiterated in Union of India v. Filip Tiago De Gama of 9 Vedem Vasco De Gama and Padma Sundara Rao v. State of T.N.”” 14. In the present case, the appellant sought discharge under Section 326A of IPC on the ground that the injury caused was simple as per the medical report. The trial court rejected the application and the same has been upheld by the High Court. Learned Counsel for the appellant has submitted that even if the entire prosecution story is accepted to be true and correct, no grievous hurt has been caused to the victim since the injuries are reported to be simple, and hence, he cannot be charged under Section 326A. Reliance is sought to be placed on two decisions, one of the High Court of Rajasthan in Laddu Ram v. State of Rajasthan decided on 06.02.2017 in Criminal Miscellaneous Petition No. 681 of 2017 and the other of the High Court of Madras in M. Siluvai Murugan @ Murugan v. State decided on 30.07.2018 in Criminal Appeal No. 861 of 2016 (2018 SCC OnLine Mad 2332). 15. In Laddu Ram (supra), the High Court of Rajasthan has taken the view that the injury caused being simple in nature, Section 326A of IPC is not attracted but only Section 326B of IPC would apply. Similarly, the High Court of Madras in M. Siluvai Murugan @ Murugan (supra) held that if the injury caused by use of acid is simple in nature, there cannot be any conviction 10 under Section 326A of IPC. In M. Siluvai Murugan @ Murugan (supra), though the High Court has analysed the legal position correctly, it has unfortunately committed a patent error in taking note of the nature of injury as simple and altering the conviction to Section 326B of IPC on the ground that the injury as per medical report was simple being chemical injury at twelve per cent. 16. As we have already discussed above, it is not the percentage or gravity of injury, which makes the difference. Be it simple or grievous, if the injury falls under the specified types under Section 326A on account of use of acid, the offence under Section 326A is attracted. Section 326B would be attracted in case the requirements specified are met on an attempted acid attack. Therefore, both the High Court of Rajasthan in Laddu Ram (supra) and High Court of Madras in M. Siluvai Murugan @ Murugan (supra)do not lay down the correct position of law and they are overruled. 17. The appeal is hence dismissed. However, we make it clear that the observations and findings in this Judgment are only for the purpose of reaching the conclusion as to whether charge under Section 326A of IPC has been correctly framed and whether the trial court committed an error in rejecting the application for discharge under Section 326A of IPC. All other 11 aspects would remain to be considered during the trial which shall be conducted uninfluenced by any of the observations on the merits of the matter. .................................J. [KURIAN JOSEPH] ……….......................J. [SANJAY KISHAN KAUL] NEW DELHI; SEPTEMBER 07, 2018.