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Bom HC | “Person who pours kerosene on someone and sets him on fire has no right to say that he had no knowledge that it would cause death” – Conviction under S. 302 IPC upheld

Bombay High Court: A Division Bench of M.G. Sewlikar and T.V. Nalawade, JJ., upheld the decision of the trial court to convict the accused under Section 302 of Penal Code and held that,

“ A person who pours kerosene on someone and sets him on fire has no right to say that he had no knowledge that this act of his would cause death or would cause such bodily injury as is likely to cause death.”

The present appeal was preferred against the conviction under Sections 302, 323 and 506 of Penal Code, 1860.

Facts

Appellant/accused was a liquor addict and one evening when he came to home, the deceased (wife) asked him why he consumed liquor after which the appellant/accused abused her and said that he would get rid of her.

On the night of the above-stated incident, when the deceased and her son went off to sleep, accused/appellant poured kerosene on the deceased and ignited the match stick and threw it at her and ran out of the house. Thereupon, accused/appellant poured water on her and extinguished the fire.

Two dying declarations were recorded wherein the deceased stated the same story as above, after which offences under Sections 307, 323, 504 and 506 of IPC were registered. Offence was converted under Section 302 of Penal Code as the deceased breathed her last.

Analysis

Sessions Judge found that both the dying declarations were voluntary and truthful.

“Principle on which dying declaration is admitted in evidence is based on the legal maxim “Nemo Moriturus Praesumitur Mentire”: i.e. the man will not meet his maker with a lie in his mouth. It is based on the principle that in the face of death, all the worldly aspirations of a man do not exist. It is unlikely that a person who is on death bed would falsely implicate an innocent.”

Principles of governing the dying declaration are enumerated in the case of Paniben v. State of Gujarat, (1992) 2 SCC 474.

Law on the dying declaration is that if the Court is satisfied that the dying declaration is true and made voluntarily by the deceased, conviction can be based solely on it, without any further corroboration. When the dying declaration suffers from some infirmity, it cannot alone form the basis of conviction.

Dying declaration is enshrined in Section 32 of the Evidence Act as an exception to the general rule contained in Section 60 of the Evidence Act.

Court noted that the dying declaration was recorded and signed by the victim when the doctor declared her to be in a fit state to do so. Thus, both the dying declarations appear to be truthful and voluntary.

Bench observed that, accused had failed to explain the circumstances in which the incident occurred. Prosecution proved both the dying declarations. It also proved the presence of the accused at the time of incident and also proved that kerosene was detected on the clothes of the accused.

Having regard to the above, trial court did not commit any error in placing reliance on both the dying declarations and recording the conviction against the accused under Section 302 of IPC.

Counsel Shri Chatterji for the accused had contended that the accused had no intention of doing the said act i.e. the intention to murder as he had poured water on the person of the deceased soon after she was engulfed by fire.

For the above argument, Court stated that,

The act is so inherently dangerous that a man of ordinary intelligence can also contemplate that setting a person on fire would entail death or would cause such bodily injury as is likely to cause death.

Thus, the High Court on noting the above held that the prosecution has proved that the death is homicidal. Bench also cited the Supreme Court’ decision in Suraj Jagannath Jadhav v. State of Maharashtra, 2019 SCC OnLine SC 1608, wherein it was held that,

“Even assuming that the accused had no intention to cause the death of the deceased, the act of the accused falls under clause Fourthly of Section 300 IPC that is the act of causing injury so imminently dangerous where it will in all probability cause death.”

Hence, in view of the above, appeal is dismissed. [Navin Bhimrao Bansode v. State of Maharashtra, 2020 SCC OnLine Bom 284, decided on 17-02-2020]

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