@JUDGMENTTAG-ORDER
(1) This is revision application against the order of the learned presidency Magistrate - 25th Court. Girgaon Bombay convicting the petitioner -
accursed for having committed an offence under S. 336 I.P.C. and sentencing him to pay a fine of Rs. 10 or in default to suffer S .I. For two days.
The prosecution case is that the complainant Gangram Babu worked as a driver of refuse van No. BMS 7622 on the 15th of August 1963. That
was the day on which the Municipal workers in Bombay had been on strike the complainant who had apparently not jointed the strike had taken
the van near the Maywadi vidalaya in a lane on the backside of Opera. House about 12 p.m. A police party consisting of 3 or 4 policemen
accompanied the van for its protection. In the van there were 6 sweepers and one Mukadam for collecting reuse. At the place where the van was
stationed the sweepers were collecting refuse and loading it in the van. The police party were in the police van which was standing at a distance of
10 or 12 feet from the van of which the compliant was the driver. After the van was loaded and the complainant was about to enter the van the
About 12.15 p.m. the accused came there and abused the complainant and pelted a stone at him. The stone missed the complainant but hit the
front right wheel of the van. The police chased the accused and apprehended him at some distance from the place where the van at some
stationed. The accused was taken to the police station and the first information report was recorded on these allegation the accused has been
prosecuted and convicted and sentenced as state above for the offence under S. 336 IPC.
(2) The prosecution have examined 3 witness including the complainant Gangaram Bapu. The other two witnesses including the complainant are
murlidhar Govind and Jagannath Maruti, both police constable who were members of the party in the police van which was on the spot to protect
the van of complainant. The learned Magistrate has considered the evidence that of these three witnesses and has observed that the evidence of the
complainants is supported fully by the two police constables who were standing nearby. He has accepted the evidence of the two police
constables to the effect that the saw the accused pelting a stone at the complainant the learned Magistrate then observed as follows ""Voluntarily
pelting a stone at others is definitely a rash act so as to endanger human life of safely of others and it amounts to an offence under S. 336 .I.P.C.
(3) Mr. Shukla who appears for the accused contend that the finding of the learned Magistrate that the accused was the person who pelted a stone
at the complainant was on the fact of it unsupportable by the evidence led by the prosecution. It was his contention that if the circumstances in
which the alleged offence is stated to have been committed are taken into consideration it is unbelievable that the t that the accused should be held
to have pelted the stone at the complainant. The evidence of the complainant and the two police constables was read over to me by Mr. Shukla
and I am unable to accept the contention that the finding of the learned Magistrate that which missed its largest but instead hit the right front wheel
o the van is erroneous. It is not possible to rely on minor - variations in the evidence of these witness for holding that the accused was not person
who pelted the stone. I m satisfied that the evidence main allegation if concerned viz, the accused threw the stone aiming it at the but instead but it
did not hit the complainants but instead but hit the right front wheel of the van. This is revision application and I do not see any reason for interfering
with the findings made by the learned Magistrate in this regard.
(4) It was contended on behalf of the accursed that he was on sick leave from the 7th of October 1961 on the date of the incident and that he had
gone to the doctor for treatment. This plea of the accused has also been considered by learned Magistrate. No evidence is given as to who the
doctor was and as to whether the accused really went to the doctor on that day. In the fact of the consistent evidence of the prosecution witness, I
would confirm the finding of the learned Magistrate that the accused pelted the stone at the complainant, but the stone hit the right front wheel of
the van.
(5) Mr. Shukla then submitted that if the finding of the learned Magistrate that the accused pelted the stone at the complainants were to be
accepted, the accused cannot b e convicted for the offence under S. 336 I.P.C. He pointed out that the accused wanted to pelt the stone at the
complainant Murlidhar by the prosecution has stated that the accused threw the stone deliberately and that he actually saw the accused while has
also stated to the same effect. Moreover, all the three witnesses are consistent in filthy language. On the basis of this evidence M. Shukla contends
that the act of the accursed in pelting a stone at the complainant was not a rash or negligence act but was a deliberate act. Section 336 I.P.C. to
the extent to which it is relevant provides as follows:-
Whoever does any act so rashly or negligently as to endanger human life or the personal safely of others shall be punished with .
Mr Shukla says that the offence consists of danger caused to human life or the personal safely of others by and act which can be called rash or
negligent. When a person deliberately attempts to assault or assaults an other person and when such an act is proceeding by consideration it cannot
be called rash to negligent. There is considerable substance in this contention of Mr. Shukla. He invited my attention of to judgment of the Patna
High court in Mahendra v. State 38 Pat 1006. The learned single judge observed.
A Rash act is primarily a hasty act , and is thus opposed to a deliberate act. Of course, a rash act is also a voluntary act. An act done voluntarily
may be a rash act if it is done with out due deliberation and caution"". The learned judge relied on two cases of the Allahabad High court. In Gaya
Prasad Vs. Emperor, it was observed as follows:
A rash act is primarily as overhasty act and it opposed to a deliberate act. Even if it is partly deliberate it is done with out due though and caution.
Here there is no question of want of the caution. The applicant desired a certain result to follow from the throwing of bricks and he deliberately
threw the bricks at the temple for that purpose according to the finding of the two subordinate courts there was neither rashness nor negligence in
the act
(6) The same view has been taken in Babu Ram Vs. Emperor . In Maung Ba Kyi v. Emperor AIR 1937 Rang 273, spargo J. Observed that if the
act complained of was a deliberate act if cannot be called a rash or negligent act. The position has been very succinctly state by Straight J. In
Empress of India v. Idu Beg. ILR 3 All 776. The learned judge has observation as follows:-
I may remark that criminal rashness is hazarding a dangerous or wanton act with the knowledge that if is so and that is may cause injury but
without intention to causes injury or knowledge that it will be probably caused. The criminality lies in running the risk to doing such an act with
recklessness or indifference is to the consequences criminal negligence to the gross and culpable neglect or failure to exercise that reasonable or
proper care and precaution to guard against the injury either to the public generally or to an individual in particular which having regard to all
circumstances out of the which the charge has arisen it was the imperative duty of the accused person to have adopted
(7) These observations of Straight J. Were quoted with approval by a Division Bench in H.W. Smith Vs. Emperor, . I respectfully agree with the
view taken I these cases. Where a person commits a wanton or dangerous act with the knowledge that it is to so and he commits it without
knowing that is may probably cause injury or intention of causing it. It will be rash act. In such a case the person committing the act does not know
that the result of his recklessness or negligence may probably causes injury to somebody. And he never intends that such an injury would be
caused. When a person it negligent a sto the consequence of his act and there is a failure on his part of take reasonable and proper care and
precaution to guard against injury somebody else, it is an intentional act done with consideration and cannot, there fore be rash and negligent act. In
the present case the entire prosecution case is direction towards providing that the accused intentionally threw a stone at the complainant. The
evidence that the act of the accused was an intentional act ,namely of pelting a stone at the complainant with a view to assaulting him. This cannot
be said to be an act under taken rashly or negligently. It is undertaken with a positive intention of causing injury to the complainants. The fact that
the act may endanger human life or the safely of others may be common factor both in the case of intentional as well as rash and negligent act but
the no means I nthe decisive factor even the finding of the learned Magistrate leaves no room for doubt that the accused had intentionally pelted the
stone at the complainant. The fact that the stone missed its target, makes no difference. It may be that on the facts established to the charge could
have been for attempt to cause hurt, but I fail to see how the charge could be of a rash and negligent act, as the present charge is under S. 336
I.P.C. In this view of the matter, while confirming the finding of the learned Magistrate that the accused pelted the stone at the complainant but the
stone missed the complainants but instead, hit the right front wheel of the van. I cannot confirm the conviction and the sentence imposed on the
accused for the offence under S. 336 I.P.C.
I would therefore set aside the order of conviction and sentence imposed on the petitioner - accused for the offence under S. 336 I.P.C. and
acquit him if paid shall be refunded.
(8) Conviction and sentence set aside.