Culpable Homicide Not Amounting to Murder: Single Blow in Sudden Fight Without Premeditation Attracts Section 304 Part II.

On 11.11.2015, during Deepawali, an altercation broke out between the informant’s family and the appellants’ sons over bursting crackers

The appellants joined the fight; Sudarshan Gupta allegedly struck the deceased, Janardan Prasad, on the head with a kapa (sharp-edged weapon) while others assaulted the informant and his brother

The deceased died due to an ante-mortem head injury

The Trial Court convicted the appellants under Sections 302/34 (Murder), 323/34 (Voluntary causing hurt), and 452 (House-trespass) of the IPC, and the SC/ST Act

The appellants challenged this conviction, arguing the death resulted from a single blow during a sudden provocation without premeditation

The Court applied Section 299 (Culpable Homicide) and Section 300 (Murder) of the IPC, specifically focusing on Exception 4 to Section 300, which mitigates murder to culpable homicide if committed without premeditation in a sudden fight

It relied on the precedent Anbazhagan v. State of T.N. (2024), which established that a single injury inflicted without premeditation in a sudden quarrel usually leads to an inference of "guilty knowledge" rather than "guilty intention," warranting a conviction under Section 304 Part II IPC

The Court also applied Sections 323, 34, and 452 of the IPC regarding hurt, common intention, and house-trespass

The Court observed that while the medical evidence (PW-7) confirmed the fatal nature of the head injury, it also verified that the deceased sustained only one single blow

The incident originated from a trivial dispute over crackers, suggesting the act was committed in the "heat of passion" during a sudden fight

Applying the Anbazhagan test, the Court found that although the appellant Sudarshan Gupta had the knowledge that a kapa blow to the head could cause death, there was no evidence of premeditated intention to kill or acting in a "cruel or unusual manner"

Regarding the co-appellant Vijay Kumar, his participation in the sudden fight while armed supported common intention for the lesser offense but not for murder

Sudarshan Gupta was convicted under Section 304 Part II; Vijay Kumar was convicted under Section 304 Part II read with Section 34. Both were sentenced to 7 years of rigorous imprisonment. The convictions and sentences under Sections 452 and 323/34 IPC were upheld. The appellants were directed to serve the remaining period of their 7-year modified sentence