MEHTA, J. - (1.) ON 24-5-1968, at about 7 a. m. the injured Kewalram P. W. 1, was riding on his bicycle, carrying a certain quantity of milk. He was proceeding from the village Kola to Hanumangarh town. The prosecution story is that the accused Niranjan Singh happened to pass that way. He was driving truck No RJK. 5345, rashly and negligently. It struck down Kewalram on the left side of the road. The left front wheel of the truck ran over the left hand of Kewalram Thereafter the accused Niranjan Singh stopped his vehicle. He put Kewalram into it and took him to the Medical Officer, Hanumangarh. As a result of the injuries sustained by Kewalram, his condition got deteriorated. A dying declaration, therefore, was recorded by the Sub divisional Magistrate, Hanumangarh. It is marked Ex. P. 1. Kewalram was examined, at 6. 50 a. m. on May 24, 1968, by Dr. Ramesh Chandra, P. W. 4. Following injuries were found on his person - (1) A lacerated wound extending along the entire length of the left forearm from elbow joint to thumb 5" x 6" in dimension and covering the anterior, the medial and lateral as also the part of the posterior aspect of the left fore-arm. Both the bones of the left forearm were fractured at lower ends and shafts and were projecting outside the wound. (2) Three rounded abrasions 1/4" in diameter at the posterior aspect of the right hand. (3) Two rounded abrasions 1/3" in diameter at posterior aspect of the right wrist joint. (4) An abrasion 1"x1/4"on the posterior aspect of the right arm just above the right elbow joint. (5) An abrasion I" in diameter on the anterior aspect of the left knee joint (6) An abrasion 1" x 3/4" just below the left knee on anterio-lateral aspect of the left leg, (7) An abrasion 1" x 1/2" in the anterior-medial aspect of the right leg just below the right knee joint. (8) An abrasion 1" x 1/2" on the right lateral malleolus. (9) An abrasion 2" x 2" on the right trochanteric region. In the opinion of the Doctor injury No. 1 was grievous and was caused by a blunt object. Injuries Nos. 2 to 9 were simple in nature and were caused by a blunt device. They were less than 8 hours' old. Injury No. 1, the Doctor adds, could have been caused by running over the wheel of a truck. After necessary investigation, the police put up a challan against the accused Niranjan Singh in the court of the Munsiff Magistrate, Hanumangarh, on November, 19, 1968, charges under secs. 279, 337 and 338, I. P. C, were read over and explained to the accused, to which he pleaded not guilty. In support of its case the prosecution examined P. W. 1 injured Kewalram, P. W. 2 Goverdhan Singh M. T. O. , P. W. 3 Dhila Singh, Incharge Police Station, Hanumangarh and P. W. 4 Ramesh Chandra, Medical Officer, Hanumangarh. In his statement, recorded under sec. 342 Cr. P. C, the accused admitted that he was going from Rawatsar to Hanumangarh, in a truck. His vehicle was being driven by another Niranjan Singh. He found Kewalram lying on the road in an injured condition. He stopped his truck and took the injured to the Hanumangarh Hospital for treatment. His truck did not collide with him. In his defence he examined Niranjan Singh s/o Ram Singh D. W. 1. The trial court by its judgment, dated January 31, 1970, acquitted the accused Niranjan Singh of the offences under secs. 279, 337 and 338 I. P. C. , on the following grounds - [1] that Kewalram was driving his bicycle on the wrong side of the road; [2] that in the first information report it is not mentioned that the accused was driving his truck with a fast speed; and [3] that the injured could not have recognised the driver of the truck RJK 5445. Dissatisfied by the above verdict, the State Government has taken the present appeal. The appeal was admitted by this Court on 16-6-1970, and a notice was issued to the respondent. It was served on him on 16-12-1970. Niranjan Singh, however, did not put in appearance. Consequently the appeal is heard in his absence.
(2.) THE evidence of P. W. 1 Kewalram show that he received injuries as a result of truck collision on May 24, 1968, Kewalram was examined by Dr. Ramesh Chander, Medical Officer, Hanumangarh, P. W. 4, that very day. THE Doctor found 9 injuries on his person, as set forth above. Of these injuries, injury No. 1 was grevious in nature. THE fact that Kewalram sustained injuries has been admitted by the accused Niranjan Singh in his statement, recorded under sec. 342, Cr. P. C. It is, thus evident that on May 2, 1968, Kewalram was hit by a trek, as a result of which 9 injuries, including grieves hurt, were caused to him. The next question that is to be dealt with is whether it was the accused's truck which collided against Kewalram. The accident took place at a lonely place, where no other person excepting the injured and the accused were available. Kewal Ram is the person, who has been injured and made the complaint soon after the occurrence. He gives graphic detail as to the manner in which the accident happened. He states as to how he sustained injuries and how the accused Niranjan Singh was driving rashly and negligently the truck which knocked him down. His testimony is corroborated not only by the medical evidence, but also by the first information report filed promptly soon after the event. The plea of the accused that it whs another Niranjan Singh who drove the truck on the fateful day, i. e. , on May 24,1968, has not been accepted to be correct by the court below. The reason given for its rejection is that it is not understandable why the injured should foist a crime upon a wrong person. In so far as this finding is concerned, I associate myself with the view expressed by the trial court. The subsequent conduct of the accused Niranjan Singh in taking the injured to Hanumagarh Hospital further strengthens the belief that it was the accused Niranjan Singh, who was driving the truck No. RUK 5445 and it knocked down Kewalram, causing to him as many as 9 injuries, including, one grievous hurt. The next question that survives for consideration is whether Niranjan Singh acted rashly or negligently so as to endanger human life. What constitutes negligence has been analysed in Halsbury's Laws of England, Third Edition, Vol. 28 Page 3, as follows: "it (negligence) may consist in omitting to do something which ought to be done or in doing something which ought to be done either in a different manner or not at all, Where there is no duty to exercise care, negligence in the popular sense has no legal consequence. Where there is a duty to exercise care, reason-able care must be taken to avoid acts or omissions which can be reasonably foreseen to be likely to cause physical injury to persons or property. The degree of care required in the particular case depends on the accompanying circumstances, and may vary according to the amount of the risk to encountered and to the magnitude 0f the prospective injury. The duty of care is owed only to those persons to whom injury can reasonably be forsescen and not necessarily to all persons in the same situation. The same act or omission may accordingly in some circumstances involve liability as being negligent, although in other circumstances it will) not do so. The material considerations are the absence of the care which is oh the part of the defendant due to the plaintiff in the circumstances of the case and damage suffered by the plaintiff, together with a demonstrable relation of cause and effect between the two. " The most formally scientific analysis of negligence is that of Austin. According to him in a case of negligence the party performs not an act to which he is obliged; he breaks a positive duty. In Heaven vs. Pender (1) Brett M. R. , gives his definition of negligence thus: "actionable negligence consists in the neglect of the use of ordinary care or skill towards a person to whom the defendant owes a duty of observing ordinary care and skill, by which neglect the plaintiff, without contributory negligence on his part, has suffered injury to his person or property. " Sir James Stephens in his General View of the Criminal Law of England (2nd Edn.) 76, defines negligence like this: "the omission to performa duty imposed by law. " Sir James Stephens continues: "the word, (negligence) is used in criminal law principally in reference to the infliction of bodily injury by neglecting to perform one o f the duties which are by law imposed on various persons, for the preservation of human life. " The correct scope of the word 'negligence' was stated by Lord Donedin in Farod vs. Hardcourt Revington (2), when he said: "if the possibility of the danger emerging is reasonably apparent, then to take no precaution is negligence. " In Grant vs. Sun Shipping Co. Ltd. (3), it was observed by the House of Lords: "a prudent man will guard against the possible negligence of others, when experience shows such negligence to be common. " To the same effect are the observations made by the House of Lords in London Passenger Transport Board vs. Upson [4]. Thus, it is clear that criminal negligence means hazarding a danger for wanton act with the knowledge that it is so. It may cause injury, but without the intention to cause injury or knowledge that it will probably be caused. The criminality lies in running the risk of doing such an act with recklessness or| indifference as to the consequences. In other words, criminal negligence is gross and culpable neglect or failure to exercise that reasonable and proper care and precaution to guard against injury either to the public generally or to an individual in particular, which having regard to all the circumstances, out of which the charge has arisen, it was the imperative duty of the accused to have adopted. There is a distinction between a rash act and a negligent act. Negligence is an amission to do something which a reasonable man, guided upon those considerations which ordinarily regulate the conduct of human affairs, would do or doing something. Which a prudent and a reasonable man would not do. The immutability arises from the neglect of the civic duty of circumspection. Culpable negligence is acting without the consciousness that the illegal and mischievous effect will follow. A culpable rashness is acting with the consciousness that the mischievous and illegal consequences may follow, but with the hope that they will not, and often with the belief that the actor has taken sufficient precaution to prevent their happening. It may also be stated here that, as was said by Rooke J. , in Cords-worth vs. Willin (1805) 5 Rsp. (N. P.) 273 quoted by Thomas Beven in his monumental work on Negligence in Law P. 686. "the driver was not to make experiments; he should leave ample room, and if an accident happened, from want of that sufficient room, he was no doubt liable. " Chauffeur has no right by his conduct to impose on other people using the road any greater exertion of care and skill than they would have had to exert had he been fit to conform to the general rule of travelling. The rule must be strictly observed. With the above background it is to be seen whether the accused in the present case acted negligently or rashly. A close perusal of the statement of the injured Kewalram with the site inspection memo Ex. P. 5 shows that he was riding on his bicycle from north to wards the south, i. e. , from the village Kola to Hanumangarh town. The accused was also driving his truck to wards the same direction. The collision took place somewhere near the point marked 2 in the site-plan where milk was found scattered. The accused also admits in his statement that he was going from the north to wards the south, i. e. , from Rawatsar to Hanumangarh side. From this it is clear that Kewalram was going towards the left hand side of the road. Drivers of vehicles or riders should keep well to the left side of the straight-way unless they are about to overtake another vehicle or to turn to the right. It has long been settled that a person who is not driving on the left side will sought to be held negligent, if he meets suddenly and collides with another person or vehicle on the main road (see para 63 Halsbury's Laws of England 3rd edition, vol. 28 page 66 ). On a clear high-way a car need not keep to the left side of the road. But when it does not do so, the driver must keep a better look out. The mere fact that a motorist is on the right side does not mean that he is of necessity not negligent, for the law does not allow a person on his proper side of the road to run down everything in his path with impunity; vide sec 35 of the Trial of Motor Car Accident Cases by A. D. Gibbs and R. Millner. 3rd Edn, P. 34. Where there is ample room for the vehicle to pass the pedestrian in safety; the latter is entitled to assume that the motorist will do so; see sec. 156 of the Trial of Motor Car Accident Gases [supra]. In the present case Kewalram was on the left hand side of the road. The truck was coming from the same direction. There was ample room for the pedestrians to pass. The collision could not have occurred had the driver of the truck turned his vehicle aside in time. He should have lookedout for the cyclist ahead and have his own vehicle well in hand to avoid doing injury to the cyclist. The rule of the road does not give the driver of the rear car a right to pass the slower vehicle under all circumstances. He may be liable if a collision results while attempting to pass his vehicle in front at a time or under condition which render such a course not reasonably prudent and if in doing this he collides, it is scarcely conceivable that he could escape being held negligent [vide sec. 83 of the Trial of Motor Car Accident Cases (supra ). In this case the driver, knowing full well that Kewalram was going ahead of him on his bicycle, overtook him, under the conditions which rendered his course reasonably imprudent. Thus, the prosecution has succeeded in proving criminal negligence on the part of the accused Niranjan Singh. Coming now to the question of rathness, there is the evidence of Kewalram that the accused was driving his truck with a fast speed. This evidence has not been challenged by the side opposite. It is the duty of every motorist to drive at a reasonable speed at all time. What is a reasonable speed depends upon the surrounding circumstances and will, therefore, vary with each case. Where an eye witness is to give evidence as to speed, it should appear that he was in a position where he was in a position where he could observe vehicle's speed and that he did in fact observe it. He need not have seen it travel for any considerable distance (So held in America Harnan vs. Haight) (189 MICH 600 ). Kewalram is the propet person to say as to what the speed of the vehicle was. His statement is clearly admissible in evidence and unless it is controverted, court can reach the conclusion that the accused was driving his vehicle with a fast speed, unmindful of the pedestrians on the high-way. The duty of the driver of a motor car is greater, the more powerful and complicated the engine is, Here the accused was acting with the consciousness that mischievous and illegal consequences might follow. In this context, imputability arises from acting despite the consciousness. It can, therefore, safely be concluded that his act also did amount to culpable rashness. Kewalram has also said in his statement that he did not hear any sound of horn. If the witness failed to hear any sound of horn, it is evidence of the fact that the driver of the vehicle did not sound the horn. The failure of the driver to sound the horn may be a negligent act. Reasonable care a driver should take in giving warning of his approach, particularly when he wants to go ahead of the pedestrian, who is unaware of the nearness of the vehicle. In this connection reference is made to the observations made by Lord Morton in London Passenger Transport Board vs. Upson [supra]. The relevant passage runs as under: "to my mind the failure of the driver to keep a look out on the near given side pavement [coupled with his failure either to slow down or to sound his horn, afford ample evidence to support a finding of negligence at common-law. " There is another aspect of the matter which needs clarification. The accused has been charged under secs. 270, 337 and 338, I. P. C. The question is whether the accused can be convicted and sentenced both under secs. 279 and 337 or 338, I. P. C. S. 279 penalises rash driving or riding on public way. A person who drives any vehicle on rides on a public way in a manner so rash or negligent so as to endanger human life, or to be likely to cause hurt or injury to any other person is liable to be punished under, sec. 279, I. P. C. This offence falls within Chapter XIV of the Indian Penal G. , which relates to offences affecting the public health, safety, convenience, decency and morals. An offence under sec. 279, I. P. G. , is essentially an offeree against public safety. By sec. 337, I. P. C. , causing hurt by an act endangering life or personal safety of others is penalised. Under that section, whoever, causes hurt to any person by doing an act so rashly or negligently as to endanger human life or the personal safety of others is liable to be punished in the manner provided thereunder. Under sec. 338, I. P. G. , whoever causes grievous hurt to any person by doing an act so rashly or negligently as to endanger human life or the personal safety of others is liable to be punished in the manner provided there by. These sections are covered by Chapter XVI, which deals with offences affecting human body. Undoubtedly sec 279, I. P. C. , penalises rash or negligent driving, but on that account an offence under sec. 337, or 338, I. P. C. cannot be said to be of the same nature or character. Offences under secs. 279 and 337 or 338, I. P. G. , are offences of different nature and the conduct referred to therein is penalised with different object. There is no doubt that the above 3 sections overlap, but that does not make those offences of the same character. Offence under sec. 279, I. P. C. , is non-compound able whereas offence under sec. 337, I. P. C. or 338, I. P. C. is compoundable. A reference in this connection is made to the observations of his Lordship Shah J. in State vs. Komala Kar P. Juvekar 5 ). Thus, the offences under secs. 279 and 337 or 338, I. P. C. , being distinct, an accused can be convicted both under secs 279 and 337 or 338, I. P. C. Viewing the case in all its aspects, I am firmly of the opinion that the accused Niranjan Singh committed the offence, punishable both under secs. 279 and 338, I. P. C. I accordingly convict him under these two sections. I sentence him on the first count to pay a fine of Rs. 150/-, in default to undergo simple imprisonment for l-1/2 months. I| further sentence him under see. 338, I. P. C. for a period of two months' simple imprisonment and to pay a fine of Rs. 100/- in default of payment of which to undergo simple imprisonment for one month. District Magistrate, Ganganagar, is directed to take necessary steps for the arrest of the accused and send him to jail to suffer the sentence awarded to him. . ;