Patna High Court
Kamlesh Gope vs The State Of Bihar on 21 March, 2013
Author: Aditya Kumar Trivedi
Bench: Shyam Kishore Sharma, Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
*****
Against the judgment of conviction and order of sentence
dated 17th of January, 1989 passed by Sri Narendra Bahadur
Verma, the learned Sessions Judge, Nalanda in Sessions Trial
No. 230 of 1987.
Criminal Appeal (DB) No.47 of 1989
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Kamlesh Gope, Son of Late Lakhan Gope, Resident of Village Bhakhari, Police
Station - Noorsarai, District - Nalanda.
.... .... Appellant
Versus
The State of Bihar
.... .... Respondent
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Appearance :
For the Appellant : Mr. Nand Kishore Prasad-II, Advocate.
For the Respondent : Mr. Ajay Mishra, APP.
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CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA
and
HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI) Date: 21-03-2013 On the fardbeyan of Mahendra Yadav P.W. 4, Noorsarai P.S. Case No. 98 of 1986 was registered against Ramashray Gope (since deceased) no. 2 Kamlesh Gope (appellant) and Ayodhya Paswan (since deceased) along with 3 - 4 others for causing death of Sikandar Gope on 25.11.1986 at 6.00 P.M. and after having the investigation of the case completed, charge sheet was submitted against the aforesaid three who, subsequently been directed to face trial by the court of Sessions bearing Sessions Trial No. 230 of 1987. While the aforesaid Sessions Trial was continuing Ramashray Gope jumped out from the bail and as his attendance could not be procured even by issuing warrant of arrest non-bailable Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 2 as well as processes, hence his trial was separated on his being declared absconder. The Sessions Trial No. 230 of 1987 proceeded against remaining two Kamlesh Gope (appellant) and Ayodhya Paswan (since deceased) and concluded by a judgment of conviction and sentence dated 17.1.1989 by the learned Sessions Judge, Nalanda at Biharsharif for an offence punishable under Section 302/149 of the IPC and each of them were directed to undergo R.I. for life, under Section 148 of the IPC directed to undergo R.I. for three years as well as under Section 27 of the Arms Act directed to undergo R.I. for three years. Instant appeal bearing No. 47 of 1989 has been filed on behalf of appellant Kamlesh Gope while on behalf of convict appellant Ayodhya Paswan Cr. Appeal (DB) No. 60 of 1989 was filed which stood abated on account of his death.
2. Later on presence of absconding accused Ramashray Gope was procured and accordingly the trial also proceeded against him in Sessions Trial No. 230 of 1987/ 528A of 1989 which also concluded in holding the appellant/convict guilty for an offence punishable under Section 302/149 of the IPC having sentenced R.I. for life, under Section 148 of the IPC sentenced to undergo R.I. for three years and Section 27 of the Arms Act sentenced to undergo R.I. for three years vide judgment dated 19 th April 1990 by the then Sessions Judge, Nalanda at Bihar Sharif Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 3 against which Criminal Appeal (DB) No. 305 of 1990 was filed on behalf of aforesaid convict/appellant Ramashray Gope which also abated on account of his death. As such, there happens to be survival of only one Criminal Appeal (DB) No. 47 of 1989 at the behest of appellant Kamlesh Gope.
3. The prosecution case in nutshell as per Ext. 3, fardbeyan of P.W. 4 Mahendra Gope recorded on 26.11.1986 at about 11.00 A.M. by the police officials of Noorsarai P.S. at the place of occurrence lying at Bahuar Tand Khandha of Village Bhakhari disclosing therein that on 25.11.1986 at about 6.00 P.M. while he along with his brother Sikandar Gope (deceased) were engaged in irrigation of mustard crop, his co-villager Ramashray Gope, Kamlesh Gope, Ayodhya Paswan armed with lethal weapons along with 3 - 4 unknown companions came and shot at his brother Sikandar Gope. His brother Sikandar Gope after sustaining injury fell down. He along with his cousin brother Dhari Yadav rushed on account of which the accused persons flee away by making indiscriminate firing. His brother died instantaneously. He had seen two empty cartridges of 12 bore, three empty cartridges of .315 bore at the spot. He also named Sadhu Sharan, Jugeshwar Gope, Ramashish Yadav, Rampravesh Yadav along with others to be an eye witness to the occurrence. Taking place of brawl a few days ago Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 4 on account of dispute over ridge, has been shown motive for commission of the occurrence.
4. After registration of the case on the basis of aforesaid fardbeyan, investigation was taken up followed with submission of charge sheet and on account thereof, the appellant including others (since deceased) faced the trial and met with ultimate result, the subject matter of instant appeal.
5. The defence case as is evident from the mode of cross-examination as well as from the statement recorded under Section 313 of the Cr.P.C. is of complete innocence as well as that of false implication. From the suggestion given to the witnesses it has also been gathered that on account of having chequered history of the deceased, it has also been pleaded that deceased was done to death by some unknown persons in some different manner at different place but in the background of animosity prevailing amongst the parties, they have been falsely roped in.
6. The learned Counsel for the appellant, in support of the appeal has submitted that the finding of the learned lower court happens to be based on the evidence of interested, partisan and inimical witnesses which in normal phenomena should not have been accepted when there happens to be presence of independent witnesses who were purposely withheld. Hence, it has been Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 5 submitted that in absence of non-examination of the independent witness for unknown reasons, should have been taken as dent to the prosecution case and on account thereof, the finding recorded by the learned trial court happens to be bad.
7. It has further been submitted that there happens to be inordinate delay in registration of the case which could have given the prosecution ample opportunity for consultation in getting all the persons hostile to the prosecution party to be arrayed as an accused and in the same way the appellants including others had fallen victim thereof. It has also been submitted that right from the beginning there was no source of identification. When the witness during course of trial have perceived that darkness had fallen down, which could raise doubt over manner of identification then thereafter an explanation has been introduced for that purpose as informant was in possession of a torch which exhibited as material exhibit I during course of trial. The aforesaid material exhibit would not remove the defect so persisting in the prosecution case right from its inception and this development having been brought up at the fag end of trial is found fit to be rejected.
8. It has also been submitted that neither the objective finding of the I.O. goes to support the case of the prosecution nor the evidence of P.W. 5 Dr. Birchand Patel had Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 6 shown consistency amongst medical as well as ocular evidence. Therefore, on these grounds the finding recorded by the learned trial court appears to be non-sustainable.
9. It has further been submitted that right from the day of production of appellant Kamlesh Gope, he had advanced his plea on account of being juvenile and his status was confirmed after having been medically examined by an order of Sessions Court during course of hearing of bail petition. The Hon'ble Court had also acknowledged the status of the appellant as being in between 16-17 years. So, certainly on the date of alleged occurrence he was within the definition of juvenile. Consequent thereupon, was immuned from being sentenced, even in worst case having been convicted.
10. It has further been submitted that when the statement of the appellant is gone through, it is apparent that during course thereof the learned trial court had acted in mechanical manner without following the ingredients so required under Section 313 of the Cr.P.C. because of the fact that the learned trial court had failed to place all the incriminating material which, the prosecution had brought up on record during course of trial and been considered during course of judgment. By such lapse, certainly had jeopardized the interest of the appellant and on account thereof the finding Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 7 recorded by the learned trial court became non est in the eye of law.
11. Per contra it has been submitted by the learned Additional PP that no prejudice has been caused to the appellant in the background of the fact that right from framing of charge he was aware with the fact, allegation for which he has been charged and his subsequent presence during course of trial also acknowledged him with regard to the incriminating materials whatsoever were adduced by the prosecution. Thus, not admitted but accepting the plea for a moment that some incriminating materials were left out during course of recording of statement should not be considered as vital lacuna as the appellant was well aware of the same. Furthermore, the defence had not pleaded cause of prejudice to his interest on this score before the learned lower court. In likewise manner it has also been submitted that appellant had not claimed his plea of juvenility during course of trial rather was much more interested to the extent of availing the privilege of bail. So, now it will be deemed that appellant had waived his right so far plea of juvenility is concerned.
12. Now coming to the material aspect, it has been submitted that there happens to be consistent evidence of the witnesses on the record followed with objective finding of the I.O. Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 8 with regard to assault made by the appellant including others by means of firearm on the alleged date and time of occurrence at the place of occurrence so identified and it also found fortified by the evidence of P.W. 5, Dr. Birchand Patel coupled with Ext. 4, the post-mortem report. Hence it has been submitted that the finding recorded by the learned trial court did not attract interference.
13. Because of the fact that other two appellants are dead and the respective appeals filed on their behalf stood abated, hence the materials having available on the record of Sessions Trial No. 230 of 1987 is only taken into consideration.
14. The prosecution had examined altogether six P.Ws. out of whom P.W. 1 is Jugeshwar Gope, P.W. 2 is Sadhu Saran, P.W. 3 is Dhari Gope, P.W. 4 is Mahendra Gope, P.W. 5 is Dr. Birchand Patel and P.W. 6 is Satish Kumar Sharma as well as had also exhibited Ext. 1 series signature of witnesses over respective documents, Ext. 2 seizure list, Ext. 3 fardbeyan, Ext. 4 post-mortem report, Ext. 5 endorsement over fardbeyan, Ext. 6 formal FIR, Ext. 7 carbon copy of inquest, Ext. 8 dead body challan. The prosecution had also exhibited material exhibit as - I-Torch, II to II/2 - three empty cartridges of .315 bore, III to III/1 - two empty cartridges of .12 bore, IV - blood stained earth, V - pellet. Neither any D.W. nor any document has been exhibited on behalf of Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 9 defence.
15. After going through material witnesses, out of whom the status of P.W. 1 and P.W. 2 happens to be corroborative in nature claiming identifying the appellant including others during course of fleeing from place of occurrence after the occurrence. The aforesaid evidence is found to be fully substantiated from the evidence of P.W. 3 and P.W. 4, Dhari Gope as well as Mahendra Gope respectively. After going through their evidence minutely, we do not find any sort of inconsistency amongst them which could lead in discarding their testimony. The same is further found to be corroborated from the evidence of P.W. 6, the investigating officer who during course of inspection of the place of occurrence had seized the empty cartridges of .315 bore as well as .12 bore. Not only this the mustard crop was also found there. The field was found duly irrigated. Blood stain was also there. So by these evidence it is found that prosecution has succeeded in bringing the evidence on record in support of its case so far place of occurrence is concerned.
16. From the evidence of P.W. 5 the doctor following anti-mortem injuries were found over dead body of Sikandar Gope while performing post-mortem on 26.11.1986 at 4.00 P.M. :
(i). Sieve like wounds with oval and irregular Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 10 margins situated on anterior abdominal wall mainly on the right side of the naval region in an area 8" x 7" extending 2" to the left and six inches to the right, two inches above and four inches below the naval region with a central hole wound 1" x 1" deep to abdominal cavity with lacerated, inverted and blackened margin. Small wounds size 1/6" x 1/8"
with lacerated, inverted and blackened margins with depth ranging from skin to abdominal cavity. These were wounds of entry.
(ii). Lacerated wound with inverted, charred margins ¾" x ½" on anterior aspect of right arm is wound of entry. This injury extended to another continuous lacerated wound with inverted margins 1¼" x 1" on posterior aspect of right arm.
Compound communicated fracture of humerous bone found in between the two wounds of entry and exit described in injury no. 2 above.
(iii). Lacerated wound with inverted charred margin on anterolateral aspect of the right chest size ¾" x ½" x deep to chest cavity. This was wound of entry. This wound was continuous with another Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 11 lacerated wound with inverted margins size 1¼" x 1" x deep to chest cavity and this another wound was wound of exit.
(iv) Lacerated wound with inverted charred margins on the left side of lower jaw size ¾"x ½"
this was wound of entry. This wound of entry was continuous with the wound of exit on right side of lower jaw with size 1"x ¾" with inverted margins. There was compound communicated fracture of both sides of the mandible. Marks of tattooing on surrounding area on left side of the chin to the left side of nose and face was present.
17. As stated above, P.W. 1 and P.W. 2 were never a witness of occurrence. However P.W. 3 Dhari Gope and P.W. 4 Mahendra Gope have had consistently deposed over complicity of appellant along with other who fired at the deceased Sikandar Gope on account of which Sikandar Gope died instantaneously. During cross-examination it is evident that save and except introduction of torch for the purpose of identification, by way of contradiction the defence could not be able to demolish the same on material aspect. They both remained firm and intact on that very score. Their evidence is further supported with the finding of the doctor who Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 12 found several injuries over dead body of Sikandar Gope caused by firearm of different dimension.
18. The submission raised on behalf of the learned Counsel for the appellant that presence of charred injury was indicative of the fact that the firing was made from point blank range which happens contrary to the case of the prosecution is not found to be tenable in the background of the fact that no cross- examination on that very score happens to be specifically made to the doctor. Moreover presence of gun shot injury is indicative of the fact that deceased was done to death in a manner so suspected by the prosecution.
19. In the aforesaid background, though the prosecution case is found to be fully established but on account of non-observance of mandatory requirement of law, the same has resulted the judgment in nullity. On this score, the first and foremost point happens to be ignoring the plea of the appellant being a juvenile which was found duly ascertained during course of consideration of plea of bail. The presiding Judge is not expected to act as a mere spectator rather it is expected at his end to see and discharge his function in such way that one could adhere that proper legal procedure has been followed during course of conduction of the trial. The plea of juvenility, certainly nullify the judgment at Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 13 least to the extent of sentence imposed against appellant because of the fact that law forbids the same. Section 7A recently introduced by way of amendment gives open sphere to the appellant to raise plea at the present moment also, if overlooked during course of conduction of trial and been made enforceable in retrospective manner. Therefore, the said plea is found to be legally maintainable and accepted for its consideration.
20. We would have remanded the matter to the juvenile board to proceed in accordance with law had we not seen the statement recorded by the learned court under Section 313 of the Cr.P.C. and found it totally knave.
21. Before coming to its requirement as well as relevant decisions on this very score, it looks better to incorporate the statement in verbatim for giving the question properly answered.
iz'u 1& D;k vkius xokgksa dk C;ku lqu ds le> fy;k gS ? mÙkj & th gkaA iz'u 2& xokgksa dk dguk gS fd vki vU; vfHk;qDrksa ds lkFk ,d jk; gksdj fldUnj xksi dh gR;k djus ds fu;r ls mlds [ksr ij x;s vkSj xksyh pykdj mldh gR;k dj fn;sA bl lEcU/k esa vkidks D;k dguk gS ?
mÙkj & xyr gSA iz'u 3& D;k vkidks dqN vkSj dguk gS ?
mÙkj & ughaA
22. As per Section 313 of the Cr.P.C., it happens to Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 14 be a mandatory provision to be followed by the trial court by flashing incriminating materials before accused whatever been brought up by the witnesses during evidence and further having explanation at their end. At that very moment an accused can't be compelled to explain with regard to incriminating materials which have been put before him. He may keep mum or may explain. In case there happens to be a theme of silence, nothing to worry but when there happens to be an explanation, the said explanation is to be taken into account in terms of Sub-Section 4 of Section 313 of the Cr.P.C. The aforesaid event, as it appears happens to be to put safeguard upon the interest of the accuseed as well as to have an explanation at the end of the accused because of the fact that as per Section 315 of the Cr.P.C. coupled with Article 20 of the Constitution, an accused cannot be forced to become a witness against himself. Therefore, the mechanical approach while exercising power under Section 313 of the Cr.P.C. has been forbidden by catena of decisions laid down by the Hon'ble Apex Court.
23. It has also been held that during course of confronting the accused at the stage of recording statement all the incriminating materials have to be taken into account and the accused must be confronted with the same so that he be able to Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 15 explain the same. In case, no such requirement has been followed, then in that event the finding recorded by the court is bound to vitiate as those materials which has not been placed before accused will not be used against him as has been held in Sajjan Sharma Vs. The State of Bihar reported in (2011) 2 SCC page 206. For better appreciation relevant para is quoted:
13. Here we may also take a look at the examination of the appellant by the court under Section 313 of the Code of Criminal Procedure. This examination too is highly unsatisfactory and sketchy. The first question by the court to the appellant (and for that matter to all the accused) was:
"There is evidence against you that on 24-11- 1994 at David Door Bahiar in concert with the other accused (you) killed Narain Kunwar by firing shot at him."
The appellant replied :
"It is wrong (to say that)."
Whereupon the court put the second and the last question:
"In defence you wish to say anything? Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 16 The appellant replied:
"I am innocent."
14. We are constrained to say that this is not an isolated case but it is almost a stereotype. It is our experience that in criminal trials in Bihar no proper attention is paid to the framing of charges and the examination of the accused under Section 313 of the Code of Criminal Procedure, the two very important stages in a criminal trial. The framing of the charge and the examination of the accused are mostly done in the most unmindful and mechanical manner. We wish that the Patna High Court should take note of the neglectful way in which some of the courts in the State appear to be conducting trials of serious offences and take appropriate corrective steps.
24. When the statement is gone through, it is found that the same happens to be sketchy one. Neither the date of occurrence nor the place of occurrence nay the weapons possessed by him coupled with the part so alleged against the appellant during commission of crime as divulged by the prosecution witness more particularly P.W. 3 and P.W. 4 have been confronted. On account of such lapse, certainly the interest of appellant has been prejudiced Patna High Court CR. APP (DB) No.47 of 1989 dt.21-03-2013 17 side by side the same cannot be used against the appellant.
25. Thus in the aforesaid facts and circumstances of the case as well as taking into account the deficiency, infirmity persisting on the record, we feel inclined to set aside the judgment of conviction and sentence recorded by the learned trial court. Hence the same is set aside. Consequent thereupon the appeal is allowed. Appellant is on bail. He is accordingly directed to be discharged from the liability of his bail bonds.
(Shyam Kishore Sharma, J.) (Aditya Kumar Trivedi, J.) Patna High Court, Patna Dated the 21.03.2013, N.A.F.R KKSINHA/-