@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
"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
"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
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.
