LexSANGHARAJ BHOGAPPA KAMBLE versus STATE OF MAHARASHTRA
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A B c [2010] 13 S.C.R. 376 SANGHARAJ BHOGAPPA KAMBLE V. STATE OF MAHARASHTRA (Criminal Appeal No. 24 of 2006) OCTOBER 26, 2010 [HARJIT SINGH BEDI AND CHANDRAMAULI KR. PRASAD, JJ.] Penal Code, 1860: ss. 300 - Exception 4 and 304 (part 1) - Culpable homicide not amounting to murder - Punishment - Altercation between father and the drunken son - Son slapped the father whereupon son's friend intervened and was 0 stabbed to death by the son - Conviction of accused u/s 302 affirmed by High Court - HELD: A perusal of the facts would reveal that the incident would fall under Exception 4 to s: 300 - The accused. and deceased were neighbours and friends and in fact they appeared to have been drinking companions E as well - The incident happened because the accused felt that the deceased should not come in the way of a quarrel that he had with his father, notwithstanding the fact that the father was only remonstrating with him as he was already drunk having taken excessive liquor - When the accused slapped his father, the deceased intervened which annoyed F the accused and led him to cause one injury to the deceased - Therefore, the conditions for the applicability of Exception 4 are clearly satisfied - It cannot be said with certainty that the accused intended to cause the very injury that he inflicted - In this view of the matter, conviction of the accused for the G offence punishable u/s 302 is not made out - He is, accordingly, acquitted of that offence - However, he is convicted of the offence punishable uls 304 (part I) and sentenced to undergo five years RI. H 376 SANGHARAJ BHOGAPPA KAMBLE v. STATE OF 377 MAHARASHTRA CRIMINAL APPELLATE JURISDICTION: Criminal Appeal A No. 24 of 2006. From the Judgment & Order dated 10.02.2005 of the High Court of Judicature at Bombay in Criminal Appeal No. 384 of 1989. Aparajit Singh, Sanjay V. Kharde, Asha Gopalan Nair for the Respondent. The following order of the Court was delivered ORDER 1. This appeal by way of special leave exemplifies the consequences of uncontrolled drinking and th.e dangers that go with it. B c D 2. On 5th November, 1988, the deceased had gone to his duty at 8:00a.m. and returned at 7:30p.m. and after having dinner with his family members was sitting in the. house conversing with them. At that moment, the accused accompanied by his friend, who was a neighbour and also a E friend of the deceased, came to the house of the deceased and asked him to join him fora drink. The deceased, however, replied that as he had already had his dinner he was not inclined to take any liquor. The accused nevertheless insisted that the deceased should at least come out of the house and F sit with them. The deceased agreed to this arrangement and went out of the house and the accused, his friend and the deceased sat outside· the complainant's house where the accused and his friend then consumed liquor. It appears that after short time the accused started talking in an incoherent manner on which his father came out and seeing his condition G got annoyed and asked the accused to leave the place and to stop drinking. This led to an exchange of hot words between the accused and his father following which the accused slapped his father and the father also slapped the accused. The deceased intervened at that stage and asked the accused as H 378 SUPREME COURT REPORTS [2010] 13 (ADDL.) S.C.R. A to why he was abusing his father and remonstrated with him on that account. The accused, however, turned on the deceased and told him that he was nobody to interfere in a dispute between him and his father and a quarrel ensued between the two. The father of the deceased also intervened in the quarrel 8 and tried to separate the.m but he was pushed aside. The accused then took out a knife from his pocket and stabbed the deceased in his chest causing him a serious injury leading to his death. While the quarrel was going on Leena, P.W.5, the sister of the deceased and several others also came to the C spot. A case under Section 302 of the IPC was accordingly, registered against the accused and on completion of investigation he was put to trial. The trial court and the High Court have concurrently held that the case of the prosecution stood proved and that the accused was liable for the murder. He was, accordingly, awarded a life sentence. D 3. When this matter came up before this Court by way of special l
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