DULLI Vs. MANGLI

JUDGEMENT

(1.) On an application made by a relation of a deceased person a learned Judge of this Court issued notice to four persons to show cause why the sentence passed on them by the learned Sessions Judge of Fatehpur should not be enhanced. The four men have been convicted of an offence under Section 323 of the Indian Penal Code and the maximum sentence has been passed. The question, therefore, will arise of an alteration in the conviction if the sentence has to be enhanced.

(2.) The facts as found by the learned Judge are that one Maiku was attacked with lathis by these four men and extensive injuries were caused to him. He died immediately after, and at the post mortem examination it was found that his ribs had been broken. According to the medical witness death was due to rapture of the spleen resulting from the fracture of the ribs. The spleen was not enlarged. The learned Judge acquitted the accused persons of an offence under Section 302 of the Indian Penal Code but did not consider whether an offence under Section 325 of the Indian Penal Code was committed or not.

(3.) The learned Assistant Government Advocate pointed out that under Section 439 of the Criminal P. C. this Court was precluded from converting the finding of acquittal under Section 302 into one of conviction as there was no Government appeal. This has been laid down by a Bench of this Court in the case of Emperor V/s. Sheodarshan AIR 1922 All 487 and in a judgment of the learned Chief Justice in Nand Ram V/s. Khazan AIR 1921 All 266. In the present case however we do not propose to alter the acquittal under Section 302 of the Indian Indian Penal Code to one of conviction under that section. The injuries were caused not on the head or neck but on the lower portion of the body and it appears likely that the accused persons had not the intention of causing death. There is also no evidence that the injuries intended to be inflicted were sufficient in the ordinary course of nature to causa death. The medical witness has not stated that fracture of the ribs in the ordinary course would lead to a rupture of the spleen.