AIR 1979 SUPREME COURT 1006 ::(1979) 6 Cri LT 165 ::1979 UJ(SC) 154(2) ::(1979) AllCriC 130 ::(1979) Mad LJ(Cri) 602 ::1978 CriLR(SC MAH GUJ) 613 ::81 Pun LR 499 ::(1979) 2 SCJ 267 ::(1979) 4 SCC 698 ::(1979) SC Cr R 14

Supreme Court Of India

(From : Punjab and Haryana)*

Hon'ble Judge(s): Jaswant Singh, P. S. Kailasam, Anand Dev Koshal , JJJ

Penal Code (45 of 1860) , S.299, S.300 3rdly, S.302— Intention of causing death - Not necessary for offence of murder - Bodily injuries sufficient in ordinary course of nature to cause death - Effect. Evidence Act (1 of 1872) , S.3— For the commission of the offence of murder it is not necessary that the accused should have the intention to cause death. It is now well settled that if it is proved that the accused had the intention to inflict the injuries actually suffered by the victim and such injuries are found to be sufficient in the ordinary course of nature to cause death, the ingredients of clause 3rdly of Section 300 of the Indian Penal Code are fulfilled and the accused must be held guilty of murder punishable under Section 302 of the Code. Anno: AIR Comm. Penal Code (2nd Edn.), Ss. 299-300 N. 25 and 26 and 40. AIR Manual (3rd Edn.), Evidence Act, S. 3, N. 9.