Kerala High Court
Manoj vs State Of Kerala on 3 October, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2024:KER:73650
CRL.REV.PET NO. 1406 OF 2017
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
CRL.REV.PET NO. 1406 OF 2017
CRIME NO.1437/2014 OF Vadakkancherry Police Station
AGAINST THE ORDER DATED 28.10.2017 IN (SC NO.776 OF 2015)*
OF ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT /
COMMERCIAL COURT, PALAKKAD
THE LOWER COURT CASE NO.SHOWN AS "SC NO.776/2015" OCCURING
IN DOCKET, INDEX, SYNOPSIS, CAUSE-TITLE, STATEMENT OF
FACTS, PRAYER PORTION, CRL.MA6231/2017 AND CRL.MA 6232/2017
STANDS CORRECTED AS "SC NO.766/2015" AS PER ORDER DATED
13.12.2017 IN CRL.M.A. NO.6563/2017 IN CRL.R.P 1406/2017
REVISION PETITIONER/PETITIONER/2ND ACCUSED:
MANOJ
AGED 23 YEARS, S/O. SIVASANKARAN,
CHALLIPARAMBU,KUNDUKAD, PARUVASSERY,
VADAKKENCHERRY, ALATHUR, PALAKKAD.
BY ADV SRI.V.A.JOHNSON (VARIKKAPPALLIL)
RESPONDENT/COMPLAINANT & STATE:
STATE OF KERALA
REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA,
ERNAKULAM - 682 031.
SRI.SANGEETHARAJ.N.R, PP
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2024:KER:73650
CRL.REV.PET NO. 1406 OF 2017
2
P.V.KUNHIKRISHNAN, J.
--------------------------------
Crl.R.P. No.1406 of 2017
----------------------------------------------
Dated this the 03rd day of October, 2024
ORDER
This criminal revision petition is filed against the order
dated 28.10.2017 in Crl.M.P. No.505/2016 in S.C.No.766/2015
passed by the Assistant Sessions Court (Principal), Palakkad, by
which a petition submitted by the petitioner for discharge is
dismissed. Petitioner is the accused in S.C.No.766/2015 on the
file of the Assistant Sessions Court (Principal), Palakkad. The
above case is charge-sheeted alleging offences punishable
under Section 304 read with Section 34 of the Indian Penal
Code and Sections 184 and 185 read with Section 188 of the
Motor Vehicles Act.
2. The prosecution case is that on 19.09.2014 at 6 pm,
the 1st accused being the driver of the Jeep bearing Registration
No.KL-11/E-8433 drove the said vehicle under the influence of
alcohol in a rash and negligent manner so as to endanger
human life and hit one Praseetha who later succumbed to the
2024:KER:73650
CRL.REV.PET NO. 1406 OF 2017
said injuries. The 2nd accused abetted the said act of the 1 st
accused is the submission. Thus it is alleged that the accused
committed the aforesaid offences. Annexure-A is the FIR and
Annexure-B is the final report. According to the petitioner who
is the 2nd accused in the case, even if the entire allegations are
accepted, no offence is made out against him. Therefore the
revision petitioner filed an application under Section 227 Cr.P.C.
to discharge the petitioner. The learned Assistant Sessions
Judge dismissed the same. Aggrieved by the same, this criminal
revision petition is filed.
3. Heard the learned counsel for the the revision
petitioner and the learned Public Prosecutor.
4. Annexure-B produced along with this revision
petition is the final report in the above case. The allegation in
Annexure-B final report is extracted hereunder:
"19.09.2014 തീയതി 1800 മണിക്ക് 1-)o പ്രതി സുഭാഷ്
മദ്യലഹരിയിൽ KL-11-E 8433 നമ്പർ ജീപ്പിന്റെ ഡ്രൈവറായി
ചുമതലവഹിച്ചും, 2-)o പ്രതി മനോജ് മദ്യപിച്ച് വാഹനത്തിൽ
ഇരുന്ന് വണ്ടിയോടിച്ച് യാത്ര ചെയ്യുന്നതിന് 1-)o പ്രതിക്ക് പ്രേരണ
നൽകിയും പ്രോത്സാഹിപ്പിച്ചും, മദ്യലഹരിയിൽ പബ്ലിക്
റോഡിലൂടെ വാഹനം ഓടിച്ചുപോയാൽ ആളുകൾക്ക്
2024:KER:73650
CRL.REV.PET NO. 1406 OF 2017
അപകടമുണ്ടായി മരണം സംഭവിക്കും എന്ന അറിവോടുകൂടി
വർഷങ്ങളായി നിയമാനുസൃതമുള്ള ഡ്രൈവിംഗ് ലൈസൻസ് ഉള്ള
മേപ്പടി 1-)o പ്രതി സുഭാഷ് മേപ്പടി വാഹനം അതിവേഗതയിലും
നിയന്ത്രണമില്ലാതെ വെട്ടിച്ചുവെട്ടിച്ച് ഓടിച്ചുകൊണ്ടുപോയി
ആയക്കാട് സ്കൂളിന് മുൻപിൽ വച്ച് ഏതോ പെൺകുട്ടിയുടെ ദേഹത്ത്
മുട്ടിച്ചും തുടർന്നും ടി ജീപ്പ് നിയന്ത്രണമില്ലാതെ വെട്ടിച്ച് വെട്ടിച്ച്
ആളുകൾക്ക് ഭയംജനിപ്പിക്കുന്ന രീതിയിൽ ഓടിച്ചുകൊണ്ടുപോയി
ആയക്കാട് മന്നം ബസ്റ്റോപ്പിന് സമീപംവെച്ച്, ബസ്സിറങ്ങി
വീട്ടിലേക്ക് റോഡരികിലൂടെ നടന്നു വരികയായിരുന്ന ആയത്തുപാട
ത്തുള്ള ബാലൻ മകൾ പ്രസീതയെ ഇടിച്ചു തെറിപ്പിക്കുകയും സ്ഥല
ത്തുള്ള ആളുകൾ മരണഭയം കൊണ്ട് ഓടി രക്ഷപ്പെടുകയും ടി
വാഹനം വീണ്ടും മതിലിൽ കൊണ്ടിടിച്ച് വീണ്ടും തിരിഞ്ഞുപോയി
പരിസരത്തു നിൽക്കുന്ന KL-49-C-8505, KL49 E 1837
ഓട്ടോറിക്ഷകളിൽ ഇടിച്ച് കേടുപാടുകൾ വരുത്തുകയും തുടർന്നും ടി
ജീപ്പ് ആൽത്തറയിൽ കൊണ്ടുപോയി ഇടിച്ചു നിൽക്കുകയും
ചെയ്തിട്ടുള്ളതും ഗുരുതരമായി പരിക്കുപറ്റിയ പ്രസീത തൃശ്ശൂർ അശ്വതി
ആശുപത്രിയിൽ എത്തിച്ചതിനുശേഷം ചികിത്സ ഫലിക്കാതെ
മരണപ്പെടുകയും ചെയ്തിട്ടുള്ളതിനാൽ 1-)o പ്രതിയും 2-)o പ്രതിയും
കൂട്ടുത്തരവാദിത്വത്തോട് കൂടി കുറ്റകരമായ നരഹത്യ ചെയ്തിട്ടുള്ള
തിനാൽ പ്രതികൾ മേൽവകുപ്പുകൾ പ്രകാരമുള്ള കുറ്റം ചെയ്തിരി
ക്കുന്നു എന്ന്."
5. A perusal of the above would show that the 1 st
accused was the driver of the vehicle. The allegation against
2024:KER:73650
CRL.REV.PET NO. 1406 OF 2017
the petitioner is that the petitioner abetted the 1 st accused for
committing the offence. This Court in State of Kerala v.
Sreeram Venkittaraman [2023 (3) KHC 221] considered the
offence of abetment. It will be better to extract the relevant
portion of that judgment:
"26. Section 107 IPC deals with the offence of
abetment. It requires instigation or engaging in a
conspiracy for doing an illegal act or intentionally aids
the doing of an act or illegally omits to do an act to
enable the commission of an offence. The decision in
Kashibai and Others v. The State of Karnataka
(2023 LiveLaw (SC) 149) is apposite in this context.
There is not an iota of material to indicate that the
second accused had intentionally aided, instigated or
conspired with the first accused to commit the offence.
Providing the facility for driving a vehicle without
anything more cannot amount to abetment. It is not
enough that an act on the part of the alleged abettor
happens to facilitate the commission of the crime.
Intentional aiding, and therefore active complicity is
the gist of the offence of abetment under the third
paragraph of S.107, as observed by the Supreme Court
in Shri Ram v. State of U.P [(1975) 3 SCC 495].
Viewed in the above perspective, this Court is of the
opinion that the offence of section 188 of the MV Act
cannot be charged against the second accused in the
nature of the materials collected by the investigation.
2024:KER:73650
CRL.REV.PET NO. 1406 OF 2017
Therefore she is entitled to be discharged for the said
offence. The order of the learned Sessions Judge
refusing to discharge the second accused is liable to be
set aside. "
6. Keeping in mind the above dictum, this Court perused
the final report and also the statement given by the witnesses
cited by the prosecution under Section 161 Cr.P.C. I am of the
considered opinion that, the admitted prosecution case will not
amount to the offence of abetment by the petitioner to commit
offence under Section 304 IPC. Therefore I am of the considered
opinion that Section 304 IPC is not attracted based on the
allegation as against the petitioner. But I make it clear that this
finding is not applicable to the 1 st accused and the case of the 1 st
accused is to be considered separately in accordance with law.
7. In addition to Section 304 IPC, the offences Sections
184 and 185 of the Motor Vehicles Act are also alleged in the
final report. Therefore, I am of the considered opinion that the
impugned order can be set aside and the matter can be sent back
to the trial court for fresh consideration about the materials
against the petitioner to attract any other offence except Section
304 IPC.
2024:KER:73650
CRL.REV.PET NO. 1406 OF 2017
Therefore, this criminal revision petition is allowed with
following directions:
1. The order dated 28.10.2017 in Crl.M.P.
No.505/2016 in S.C.No.766/2015 on the file
of the Assistant Sessions Court (Principal),
Palakkad is set aside.
2. The Assistant Sessions Judge (Principal),
Palakkad, is directed to reconsider the
matter and find out whether any other
offence is made out against the petitioner to
proceed with the case against him, except
the offence under Section 304 IPC.
sd/-
P.V.KUNHIKRISHNAN
JV JUDGE
