Bombay High Court: The Bench of A.S. Oka and A.S. Gadkari, JJ. modified the judgment of trial court and altered the appellant’s conviction under Section 302 (punishment for murder) to Section 326 IPC (voluntarily causing grievous hurt by dangerous weapons or means).

The deceased, Farukh Shaikh had two wives. He doubted that the appellant and his cousin Saddam (co-accused who was a juvenile) had affairs with his wives. The appellant and Saddam were accused of having injuries to Farukh by giving him blows with a wooden log and stick. Thereafter, Farukh was admitted to Civil Hospital. Dr Appasaheb Ingale, the expert Surgeon informed Farukh’s relatives that his condition was serious who were not willing to continue with his treatment in Civil Hospital. They shifted Faruk to a Neurosurgical Centre against medical advice where he developed a cardiac arrest and expired. The appellant was tried and convicted for murder under Section 302. Aggrieved thereby, the appellant filed the present appeal.

Dr Yug Mohit Chaudhary, counsel for the appellant submitted that the nature of injuries got aggravated by shifting Farukh against medical advice and the real cause of death was not “head injury” but “cardiac arrest”. Per contra, J.P. Yagnik, Additional Public Prosecutor supported the judgment of the trial court.

The question before the High Court was —“what offence the appellant had actually committed?”

The High Court relied heavily on the statement of Dr Ingale who stated that Farukh died due to “cardiac arrest”. According to the Court, “there are so many reasons to develop a cardiac arrest”. The Court found it difficult to hold that Farukh died due to assault caused by the appellant and Saddam. The Court observed, “In view of the evidence of Dr Appasaheb V. Ingale, it is clear that it is due to the causation i.e. shifting of Farukh Shaikh from Civil Hospital, Sangli to another hospital of Dr Sanjeev M. Kukarni, the patient ultimately expired due to ‘cardiac arrest’. As noted earlier, there is no direct co-relation of the head injury with the said cardiac arrest in view of admission given by Dr Sanjeev M. Kukarni.” Thus, the Court held, that the appellant was liable for causing grievous hurt to Farukh and his act would fall within the ambit of Section 326 and he could not be held guilty under Section 302. The impugned judgment was accordingly modified. [Akram Khalil Ahmed Inamdar v. State of Maharashtra, 2019 SCC OnLine Bom 333, decided on 27-02-2019]

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