(1.) This appeal by special leave arises out of an order of conviction and sentence passed by the learned Presidency Magistrate, IV Court, Giragaum, substantially confirmed in appeal by the High Court of Bombay. The appellant was convicted under Section 304-A, IPC and sentenced to one year's rigorous imprisonment and a fine of Rs.2,000/-. In appeal the fine was reduced to Rupees 1,500/-.
(2.) The facts are that the deceased Ravikant Vasant Mhatre and his friend Vijay Kumar, P.W.2 were standing at the Western corner of the first Panjrapole Lane, C. P. Tank Road eating pan at a Pan Shop at about 11.00 P.M. on 18-10-1966. The C.P. Tank Road runs from South to North and is about 40' wide. The first Panjraploe Lane meets it on the Eastern side as shown in the sketch Ext. D. The two friends may be taken to be roughly standing near about the point B in the sketch. After eating pan, Ravikant said that he would go home, for which purpose, it appears, he first crossed over to the Western side of the C.P. Tank Road. P.W.2 Vijay Kumar lost sight of him but about half a minute later he heard a commotion. So he turned back and saw that a double decker Bus of the B.E.S.T. was standing on the road. Going nearer, he found that his friend Ravikant was lying on the left side of the Bus with his left palm and part of the face smashed. Ravikant was removed to the Hospital where he died on 21-10-1966. One other gentleman named Dayanand Tukaram Shinde, P.W.1 was standing at the point C. He claims to have seen how the accident occurred and it was he who gave the First Information in this case. According to the F.I.R. filed by that witness, Ravikant was walking along the C.P. Tank Road from South to North and he was thrown down by the Bus which came from behind. The Bus was also plying from South to North. The accused was the Driver of the Bus. He had put on the brakes immediately after the impact and the Bus came to a halt within 4 to 5'. The High Court came to the conclusion that it was not possible to say that the Driver was rash in driving the Bus, but in its opinion the appellant was criminally negligent in not keeping his eyes on the road while driving the vehicle through a busy locality. On that ground that conviction recorded by the Magistrate was confirmed by the High Court.
(3.) The High Court agrees that it could not be said that the appellant was driving the Bus at high speed. Being a busy locality even at that time of the night, that was not possible. The High Court also agrees that the Bus was being driven on its correct side, considerable distance away from the footpath. In fact the impact took place about 14' away from the Western edge of the road. So the question is how this accident happened. The appellant's case is that he was driving the bus neither rashly nor negligently and that the deceased Ravikant came suddenly and slipped under the bus. The speed of the bus was just 10 miles an hour.