Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Bhukha Oraon vs State Of Jharkhand on 4 April, 2016

Equivalent citations: 2017 AJR 237, (2016) 4 JLJR 428

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

                                                                         1

                                 Criminal Appeal (DB)No. 423  of 2010
                                                                     

                    (Against   the   judgment   of   conviction   and   order   of   sentence   dated 
                    07.07.2004

  and   8.7.2004   respectively   passed   by   the   Additional   Sessions  Judge­ FTC­III, Gumla in connection with Sessions Trial Case no. 166 of  2001 corresponding to G.R. Case no. 260 of 2001, Gumla P.S. Case no. 107  of 2001)                                               ­­­­­­­­­­­­­ Bhukha Oraon                                                             ......  Appellant                                                                            Vs.                   The State of Jharkhand                                                .........  Respondent                                                             ­­­­­­­­­­­                     PRESENT: HON'BLE MR. JUSTICE D.N.UPADHYAY                                    : HON'BLE MR. JUSTICE RATNAKER BHENGRA                                                      ­­­­­­­­­­                       For the appellant      :Mr. Laljee Sahay, Advocate                         For the respondent      :Mr. S.K.Pandey, A.P.P.                                                              ­­­­­­­­­­  (Ratnaker Bhengra,J.) This Criminal Appeal has been preferred against the judgment of conviction and order of sentence dated 7 th  July, 2004 and  8th  July,  2004 respectively passed by the Additional Sessions Judge, F.T.C.­III, Gumla in  connection with Sessions Trial Case no. 166 of 2001 corresponding to G.R. Case  no. 260 of 2001, Gumla P.S. Case no. 107 of 2001, whereby the appellant has  been held guilty for the offence punishable under sections 302 and 449 of the  Indian Penal Code and Section 4 of Witch Craft Prevention Act and sentenced to  undergo   R.I.   for   life   u/s   302   IPC.   However,   no   separate   sentence   is   awarded  under section 449 of the IPC and Section 4 of the Witch Craft Prevention Act. 

2. The case of prosecution, as per fard beyan (Ext.5) of PW­5 Jatru Oraon, is  that on 19.4.2001 at about 9:30 a.m. while he was sleeping in his house along  with his wife, the appellant came and asked from out side of the house to open  the door and gave threatening to kill his whole family if door was not opened.  Thereafter, appellant broke open the door and entered into his house and alleged  that Bhado Orain is 'Dian' and due to her witch practice his wife died and his two  children became orphan. By saying that appellant started to assault his wife by  the back portion of tangi. Out of fear PW­5 raised alarm, daughter of informant  2 also sustained injury on her head. His wife sustained grievous injuries and died  on the spot. On hearing alarm Matius Oraon Pw­1 and PW­4 Deva Oraon reached  on spot. Thereafter, accused appellant fled away.   On the basis of fard­beyan of  informant PW­5, Gumla P.S. Case no. 107 of 2001 dated 20.4.2001 under Section  302 I.P.C. was registered against the appellant.   

After   due   investigation,   charge   sheet   was   submitted   and,  accordingly,   cognizance   was     taken   and   case   was   committed   to   the   Court   of  Sessions  and registered as Sessions Case no. 166 of 2001.  

3. The appellant stood  charged  for the offence punishable under sections  449, 302 I.P.C. and  ¾  of Witch Craft Prevention Act to which he pleaded not  guilty and claimed to be tried.   To substantiate the charges the prosecution has  examined altogether nine witnesses and they are as follows:­ PW­1 Marius Oraon, PW­2 Bandhan Oraon, PW­3 Nobour Oraon,  PW­4 is Deva Oraon, PW­5 informant himself, Pw­6 is Doctor Krishna Prasad, PW­ 7 is Sonia Kumari, PW­8 Ram   Badan Singh ASI and lastly PW­9 is Chaturdhan  Pradhan is a formal witness. PW­1,4 and 7 are eye witnesses of the case while  PW­2 and 3 are hearsay witnesses. PW­7 is child witness and PW­6 is a doctor.  PW­8 is ASI who proved fard­beyan, inquest report and confessional statement.  PW­9 is Chaturdhan Pradhan who is formal witness.

4. The learned Trial Judge placing reliance on the evidence and documents  available,   held   the   appellant   guilty   u/s   302,449   I.P.C.   &   4   of   Witch   Craft  Prevention Act and inflicted sentences as indicated above. Hence, this appeal.

5. PW­5   Jatru   Oraon   is   the   informant   and   husband   of   the   deceased.   He  states that on 19.4.2001 at about 9:30 p.m. he was in his house along with his  wife.   Accused   Bhukha   Oraon   came   and   he   broke   the   door   of   his   house   and  entered into it and told that your wife is dian and due to her witch craft practice  his wife died. After saying this accused started to assault Bhado Orain by means  of tangi. He further states that out of fear he climbed on the Chajha and raised  alarm. He further states that his daughter aged about three years sustained injury.  He further states that accused assaulted his wife by back portion of tangi on her  3 head and she died on the spot. He further states that on his hulla Matius Oraon  (PW­1) and Deva Oraon (PW­4) came there. Accused also gave threatening to  assault   to   them.   After   the   occurrence   he   gave   information   to   chawkidar.   He  further   states   that   next   day   police   came   and   recorded   his   fardbeyan.   He   has  signed over it. He further states that Matius was also present and he has also  signed   on   it.   He   further   states   that   police   recovered   tangi   from   the   house   of  accused and prepared seizure list in his presence. Matius Oraon was also present.  He has also signed on the seizure list . He has proved his signature (Ext ½) on the  seizure list. In his cross­examination he states that Matius Oraon is his brother­in­ law and Deva Oraon is his nephew. He further states it was dark at the time of  occurrence. He further states that before the occurrence accused never called his  wife Dian . He further states that there was no enmity with the accused with him.  He further states that on the same date the wife of accused died and after her  funeral all of them drank liquor. Accused also drank liquor and he committed the  crime. He further states that his daughter was also treated. He further states that  tangi was recovered on the information received from the accused by the police.  At that time Bhukha was under arrest. He denied the suggestion that he himself  committed murder of his wife and falsely implicated the accused in this case. This  witness has given a clear picture of the occurrence. There is no discrepancy in his  evidence. He has fully supported the prosecution case as alleged in the fardbayan. 

6. P.W.­7   Sonia   Kumari   is   a   child   witness   and   daughter   of   the  informant. She states that her mother was killed about two  years ago. In the  night, she was sleeping on a cot along with her mother. She further states that  Bhukha came in the house and he assaulted her mother by the back portion of  tangi due to which her mother died.  She further states that police came at her  village but had  not recorded  her statement. She further states that her father  Jatru oraon told her to narrate in the court then she is deposing in the court what   he has informed to her. This witness is aged about five years. After examination  by the court, her deposition was recorded. She has stated that she deposed in the  court on the saying of his father which is not fatal for the prosecution case and  4 there is nothing to disbelieve her.  

7. PW­1   Matius   oraon   is   an   eye   witness   not   to   the   assault,   but   soon  thereafter.  He states that on 19.4.01  at about 9:30  p.m. he was sitting  in  his  house after taking meal. He heard hulla of Jatru oraon then he went there and  saw that accused Bhukha oraon was inside the informant's house , with tangi. He  further states that Deva was also with him. He further states that they tried to  apprehend the accused but he gave threatening to them to  kill. He further states  that   he along with Deva went inside the house and saw that Bhado Orain was  lying dead and blood was oozing from the injuries. He further states that on that  date accused's wife was died and he was convinced that due to the witch craft  practice, his wife died. Due to this he has committed murder of informant's wife.  He further states that after committing murder of the deceased accused went at  the   police   station   and   he   confessed   his   guilt.   He   further   states   that   on   the  information received from the accused tangi was recovered which was used in the  crime. Seizure list of tangi was prepared in his presence and he signed over it. He  has proved his signature (Ext.1). He has also proved his signature (Ext.1/1) on  the fardbeyan. He further states that Jatru Oraon is his own sala (brother­in­law).  He further states that he was also present in the funeral ceremony of the wife of  accused. Jatru was also present. He further states that the night was dark. After  returning from the burial ground they drank liquor at the house of the accused  and   there   after   they   went   to   their   houses.   He   denied   the   suggestion   that  informant   himself   committed   murder   of   his   wife   and   falsely   implicated   the  accused in this case. This witness has also supported the prosecution case and  saw that the accused was coming out of the informant's house after committing  murder of Bhado Orain. When he tried to apprehend him then the accused gave  threatening to kill and fled away.   This witness is a reliable witness. There is  nothing on record to disbelieve him.    

8. PW­4 Deva Oraon states that on 19.4.02 at about 9:30 p.m. occurrence  took place. He was inside his hosue. He heard hulla of Jatru oraon then he went  at this hosue and saw that accused Bhukha oraon was assaulting Bhado orain by  5 means of tangi. He further states that he forbade him not to assault then the  accused gave him threatening and chased him. He further states that on the same  day wife of accused died and accused was convinced that due to the witch craft  practice his wife died. Due to this enmity he has committed murder of Bhado  orain. He further states that Jatru oraon is his maternal uncle. He further states  that   out   of   fear   he   has   not   apprehended   the   accused.   He   further   states   that  Bhukha   oraon   never   called   dian   to   Bhado   orain   in   his   presence   before   the  occurrence. He denied the suggestion that Jatru oraon himself committed murder  of his wife. This witness has also supported the prosecution case. There is nothing  in his evidence to disbelieve him. 

9. PW­3 Nobour Oraon states that about one year ago he came to know that  wife of Jatru Oraon was murdered. He went to the house of Jatru oraon and saw  the   dead   body   of   Bhado   orain.   He   further   states   that   police   came   there   and  prepared the inquest report in his presence. He has proved his signature (Ext.2)  on the inquest report. He further states that Jatru oraon was also present there  and he signed over it. PW­5 Jatru Oraon states that police prepared the inquest  report in his presence and he also signed on it. PW­8 ram Badan Singh states that  he   prepared   the   inquest   report   which   is   in   his   pen   and   signature.   All   these  witnesses   have   proved   the   inquest   report   (Ext.2).   On   perusal   of   this   inquest  report it appears that the dead   body was found in the house of the informant.  There is no dispute about the death of Bhado orain. On the basis of all these  evidences it can safely be held that deceased Bhado Orain died due to the injuries  sustained by her and the place of occurrence is also proved, which is the house of   informant.   

10. PW­6 Doctor Krishna Prasad states that on 20.4.2001 he conducted the  post­mortem   examination   on   the   dead   body   of   Bhado   Orain   and   found   the  following injuries:­         (1) Lacerated injury over vertex 1"x1" skull bone not fractured.        (2) Bruise over front of chest. Both sides ribs fractured leading to by­lateral   haemothorey. On opening the abdomen there was a full term fetus (female child).  6 Liquor was meconium sterned. (Child died because of mother's death).                     He has opined that cause of death due to shock and hemorrhage and   time elapsed since death 12 to 36 hours approximately. He has further opined  that above injury can be caused by back portion of tangi. He has further opined  that  all  the  injuries  were  ante­mortem  in  nature.  He  has  proved   post­mortem  report in his pen and signature  (Ext.4)   In cross­examination he states that due  to   slip   of   pen   he   forgot   to   mention   weapon     used.   Above   injuries   cannot   be  caused by simple fall on the ground. He has further opined that the fracture of  ribs not possible by collision against woodenbed (chaukhat). According to this  witness , the deceased Bhado Orain died due to the ante­mortem injuries which  was found on her dead body at the time of post­mortem injuries examination. So,  it is clear that the death of Bhado Orain was homicidal.

11. PW­8 Ram Badan Singh states that on 20.4.01 he was posted as A.S.I. Of  police at Gumla police station. On the same day he went at village Joratar and  recorded the fardbayan of Jatru oraon. He has proved fardbayan in  his pen and  signature (ext.5). He further states that he prepared the inquest report of the  deceased.   He   further   states   that   on   the   basis   of   fard   bayan   formal   FIR   was  prepared by the officer in­charge Prem Chand Ram. He has proved formal FIR  (Ext 6) He further states that Jayram Singh S.I. Of police was given charge of the  investigation of this case. He again went to the place of occurrence along with  Jayram Singh. He further states that accused confessed his guilt before him and  Jayram Singh. He has proved the confessional statement in the pen and signature  of   Jayram   Singh   (Ext.7)   He   further   states   that   one   tangi   with   handle   was  recovered   form   the   house   of   the   accused   Bhukha   oraon   and   seizure   list   was  prepared by him in presence of witnesses Matius oraona and Jatru oraon. Jayram  Singh also signed on it. He has proved seizure list (Ext.8). He further states that   I.O. Jayram Singh recorded the statement of the witnesses and also inspected the  place of occurrence in his presence. He further states that the dead body was  lying inside the house of the informant . He denied the suggestion that the sign of  the accused was obtained on his confessional statement by putting pressure on  7 him.    

12. Learned   counsel   for   the     appellant   has   submitted   that   prior   to   the  occurrence, where Bhado Orain was killed all have met and consumed  liquor.  Counsel has said that in fact on the same day the wife of the accused had also   died, and he had taken liquor, along with the informant and wife of the informant  now deceased. So he must have been upset and was not totally in control of his  mental   alertness.   And   the   assault   on   the   informant's   wife   was   due   to   the  impairing effects of the consuming liquor and murder was done in the heat of  moment. 

Learned counsel for the appellant has also said that the  weapon allegedly  used   for  the  murder,  the  axe   (tangi)  has  not  been  produced   in   court,   and   in  absence of this axe, the allegation of murder of deceased collapses. He has also  submitted   that the non­examination of the investigating officer   has seriously  prejudiced the appellant , because, he would have been able to say whether the  incident occurred at the place of occurrence or not and whether in the absence of  axe   the   murder   could     have   taken   place   or   not.   Due   to   these   reasons   non­ examination of investigating officer is fatal for the prosecution of the appellant.  Further, PW­1 and PW­4 are relatives of informant, hence not reliable.      

13. Learned APP has on the other hand submitted that this case is an open  and shut case is the sense that murder has been witnessed by two witnesses on  the spot itself and one of them is a child witness whose credibility is not doubted.  The husband is also a natural witness on the spot. The husband of the deceased  had also immediately after the occurrence given information to the chaukidar,  subsequent to which also the FIR was lodged, the next day, so there is no time to  manufacture a story or case against the accused. Based on the aforesaid reasons  he has said the appellant has committed heinous crime and is guilty. 

14. Having heard the arguments, perused the documents and in the facts and  circumstances, one aspect stands out is that there are not one but two reliable  witnesses, the husband , P.W. 5 and the child or daughter of the deceased P.W.7.  Learned counsel for the state has already mentioned that since the matter was  8 that night itself reported to the choukidar and the FIR lodged the very next day, it  is doubtful that the husband , PW­5 is an unreliable witness  and he has cooked  up a story of the   murder of his very own wife . The child who witnessed the  murder of her own mother is a very believable and reliable witness. She has been  a witness to the horrific murder of her mother and at such a tender age. Most  probably she will be scarred for life. One forgets many things when very young,  but it is doubtful she will forget the murder of her own mother which happened  before her very own eyes. She has deposed about the incident, after two year  when she was around five years old and seems to recollect the incident. Hence,  she is a reliable and believable witness. She has deposed, that her mother was  killed two years ago. It was night when her mother was killed. She was sleeping  with   her   mother   on   the   cot.   On   that   night   Bhukha     entered   her   house.   On  entering he hit her mother  with the axe. That her mother died due to the assault. 

15. PW­1,   Matius   Oraon   said   that   on   alarm   he   arrived   at   the   place   of  occurrence and saw the appellant with the axe in the house of the deceased. PW­ 4 or Deva Oraon  was along with him. PW­4 has deposed that he also saw assault.  That   they   had   tried   to   apprehend   the   appellant   but   he   threatened   them.   On  entering they saw that Bhado Orain was lying dead and blood was oozing from  her   injuries.   So   PW­1   and   PW­4,   are   both   immediate   witnesses   who   saw   the  appellant soon after alarm was made, and he was also seen with the axe, the  alleged murder weapon. P.W.4 also claims to have seen the assault.

16. PW­6, the doctor has found following injuries:­  (1) Lacerated injury over vertex 1"x1" skull bone not fractured.          (2) Bruise over front of chest. Both sides ribs fractured leading to by­lateral   haemothorey. On opening the abdomen there was a full term fetus (female child).  Liquor was meconium sterned. (Child died because of mother's death).                    He has further opined that above injury can be caused by back portion   of axe tangi. He has further opined that all the injuries were ante­mortem in  nature. 

17. PW.8, Ram Badan Singh,  has proved fardbayan in  his pen and signature  9 (ext.5). He further states that he prepared the inquest report of the deceased. He  further states that on the basis of fard bayan formal FIR was prepared by the   officer in­charge Prem Chand Ram. He has proved formal FIR (Ext 6).He further  states that one tangi with handle was recovered from the house of the accused  Bhukha  Oraon and  seizure list was  prepared  by  him  in  presence of  witnesses  Matius Oraon and Jatru Oraon. Jayram Singh also signed on it. He has proved  seizure list (Ext.8).   He further states that the dead body was lying inside the  house of the informant.

18. Hence, based on the aforesaid reasonings and conclusions, we do not find  any merit in this appeal. In the result, the appeal stands dismissed and judgment  of   conviction   and   order   of   sentence   dated   7 th  July,   2004   and  8th  July,   2004  respectively   passed   by   the   Additional   Sessions   Judge,   F.T.C.­III,   Gumla   in  connection with Sessions Trial Case no. 166 of 2001 corresponding to G.R. Case  no. 260 of 2001, Gumla P.S. Case no. 107 of 2001,is, hereby upheld.                                                                                                                              (D.N.Upadhyay, J.)                    (Ratnaker Bhengra, J.) Jharkhand High Court, Ranchi Dated:   04.04.2016 Nibha / / N.A.F.R.