Patna High Court
Sheo Pujan Tiwary vs State Of Bihar on 21 August, 2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.240 of 1992
Arising Out of P.S.Case No. -159 Year1984 Thana -Karakat District- SASARAM (ROHTAS)
===========================================================
Sheo Pujan Tiwary, son of Sri Dhari Tiwary, resident of village-Manikparasi, P.S.-
Karakat, District-Rohtas.
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
with
===========================================================
Criminal Appeal (DB) No. 304 of 1992
Arising Out of P. S.Case No. -159 Year- 1984 Thana -Karakat District- SASARAM (ROHTAS)
===========================================================
Ram Bachan Tiwary, son of Sheo Pujan Tiwary, resident of village-Manikparasi,
P.S.-Karakat, District-Rohtas.
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
===========================================================
Appearance :
(In CR. APP (DB) No. 240 of 1992)
For the Appellant/s : Shri Ambuj Nayan Choubey, Advocate
Shri Ashok Kumar Garg, Advocate
For the Respondent/s : Dr. Mayanand Jha, A.P.P.
(In CR. APP (DB) No. 304 of 1992)
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
2/21
For the Appellant/s : Shri Ambuj Nayan Choubey, Advocate
Shri Ashok Kumar Garg, Advocate
For the Respondent/s : Dr. Mayanand Jha, A.P.P.
===========================================================
CORAM: HONOURABLE SHRI JUSTICE DHARNIDHAR JHA
And
HONOURABLE SHRI JUSTICE AMARESH KUMAR LAL
C.A.V. JUDGMENT
(Per: HONOURABLE SHRI JUSTICE AMARESH KUMAR LAL)
Date : 21.08.2015
Both these appeals arise out of the common judgment
and order dated 22nd June 1992 passed by the 6th Addl. Sessions
Judge, Rohtas at Sasaram in Sessions Trial no. 69 of 1986 by which
Sheo Pujan Tiwary (appellant in Cr. Appeal no. 240 of 1992) has been
convicted and sentenced to undergo rigorous imprisonment for life
under Section 302/34 of the Indian Penal Code and further sentenced
to undergo rigorous imprisonment for six months and five years under
Section 323 of the Indian Penal Code and under Section 27 of the
Arms Act respectively. Ram Bachan Tiwary (appellant in Cr. Appeal
no. 304 of 1992) has been convicted and sentenced to undergo
rigorous imprisonment for life under Section 302 of the Indian Penal
Code. All the sentences have been directed to run concurrently.
2. The prosecution case, in brief, is that on 3.12.1984 at
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
3/21
about 9 P.M. after taking meal Ramdhani Pandey (deceased) went to
close the door. In the lane, he saw Sheo Pujan Tiwary and his son
Ram Bachan Tiwary standing there. He enquired as to who were
standing there. Sheo Pujan Tiwary asked his son to kill him.
Thereafter, Ram Bachan Tiwary (appellant) fired two shots with his
double barrel licenced gun at point blank which caused his death
instantaneously. The informant (Chandradeo Pandey) came out in the
lane and tried to catch hold of Ram Bachan Tiwary, who assaulted on
the mouth of Chandradeo Pandey (P.W.2) with the butt of the gun
causing injury on his upper lip. Chandradeo Pandey (P.W.2) caught
hold of Ram Bachan Tiwary and raised alarm. The members of his
family Rup Narayan Pandey (P.W.1) and Dular Pandey and co-
villagers, namely, Ram Sewak Tiwary, Tribeni Tiwary, Jai Mangal
Tiwary, Rajdeo Tiwary, Nathuni Tiwary (P.W.4) and others came
there. Sheo Pujan Tiwary and Ram Bachan Tiwary escaped leaving
behind the gun. The reason for the occurrence is a dispute between
the accused/appellants and the deceased. After the occurrence the
double barrel gun, cartridges and the belt containing cartridges were
produced before Sri Lal Bahadur Singh (P.W.12), officer-in-charge of
Karakat police station on 4.12.1984. The fardbeyan (Ext.1) was
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
4/21
recorded by P.W.12 Lal Bahadur Singh, Officer-in-charge, of Karakat
police station on 4.12.1984 at 2 hours. Karakat P.S. case no. 159 of
1984 was instituted against both the appellants for the offence
punishable under Section 302 of the Indian Penal Code and Section
27 of the Arms Act. After investigation chargesheet was submitted,
cognizance was taken and the case was committed to the court of
sessions.
The charge against Ram Bachan Tiwary was
framed for the offence punishable under Sections 302 and 323 of the
Indian Penal Code and Section 27 of the Arms Act. The charges
against Sheo Pujan Tiwary and Ram Bachan Tiwary were framed for
the offence punishable under Section 302/34 of the Indian Penal
Code. The charges were denied by both the appellants. As such, the
trial proceeded and after the trial, both these appellants have
convicted and sentenced by the learned trial court as aforesaid.
3. The defence of the appellants, as appears from the
cross-examination, is of false implication and further that no
occurrence, as alleged, had taken place and the deceased was shot
dead by the dacoits while he was looking after his paddy crops due to
having enquired from the dacoits as to who were there. No witness
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
5/21
has been examined on behalf of the defence.
4. Learned counsel for the appellants has submitted that
in the instant case there is no eye witness to the occurrence rather the
prosecution is based on circumstancial evidence. P.Ws. 1 and 2 are
the material witnesses and at the same time they are interested
witnesses who have not seen the occurrence. The ocular evidence is
not in consonance with the medical evidence. There is no material on
the record to show that the double barrel gun belonged to the
appellants. The prosecution case is that two shots were fired whereas
the injury report shows that there were three wounds of entry.
5. Learned counsel for the State submits that the
occurrence had taken place during the winter season in the month of
December in the night hours. The occurrence had taken place just in
front of the house of the deceased in the lane when the deceased went
to close the door of his premises. P.W.1 went to the place of
occurrence and had seen both the appellants present at the place of
occurrence and Ram Bachan Tiwary was found scuffling with the
informant Chandradeo Pandey (P.W.2). Soon thereafter the other
witnesses came at the place of occurrence. The investigating officer
(P.W.12) had found copious blood at the place of occurrence which
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
6/21
had also been seen by several witnesses. The defence has taken the
plea that the occurrence had taken place in the khalihan of the
deceased but no blood stains were found there. It is admitted fact that
P.Ws. 1 and 2 are interested witnesses but their evidence cannot be
discarded on that ground alone. However, both of them are interested
in the real culprits being punished.
6. In view of the divergent pleas taken by both the
parties, this Court is required to reappraise the prosecution evidence
to consider as to whether the prosecution has been able to substantiate
its case beyond reasonable doubt.
7. The prosecution has examined the following
witnesses to substantiate its case. They are P.W.1 Rup Narayan
Pandey, P.W.2 Chandradeo Pandey, P.W.3 Rajendra Nath Sharma,
P.W.4 Nathuni Tiwary, P.W.5 Kedar Pandey, P.W.6 Suraj Chouhan,
P.W.7 Krishna Kumar Gupta, P.W.8 Dr. C.S. Pd. Singh, P.W.9
Dhaneshwar Tiwary, P.W.10 Sheo Muni Tiwary, P.W.11 Dr. Balram
Prasad, P.W.12 Lal Bahadur Singh and P.W.13 Kameshwar Singh.
8. P.W.3, P.W.7, P.W.9 and P.W.13 are formal
witnesses. P.W.4 has proved the signature on the inquest report and is
hostile to the occurrence. P.W.5 is hostile. P.W.6 and P.W.10 have
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
7/21
been tendered.
9. P.W.1 Rup Narayan Pandey has supported the
prosecution case. He has stated that his Dalan is fortified with the
boundary wall and the entrance is in the eastern side. Ramdhani
Pandey (deceased) went to close the door of the entrance, there was
noise of firing then Chandradeo Pandey (P.W.2) rushed there. He also
followed him. He saw that Ramdhani Pandey was lying in the lane
and P.W.2 Chandradeo Pandey was scuffling with Ram Bachan
Tiwary and Sheo Pujan Tiwary was also there. On raising alarm,
several persons came there. Thereafter, both the accused escaped.
The gun of Ram Bachan Tiwary fell down there. The licenced gun
and the cartridge belt containing cartridges were also lying there.
Ramdhani Pandey had fired two shots causing injuries in his neck and
he succumbed to his injuries. The office-in-charge came to the village
in the night itself. Chandradeo Pandey (P.W.2) handed over the gun,
cartridges and the belt containing cartridges to him. His statement
was recorded by the police officer. In his cross-examination he has
stated that P.W.2 Chandradeo Pandey is his nephew and Ramdhani
Pandey (deceased) was his cousin. All of them are of the same
family. He has stated that at the time of occurrence the door was to be
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
8/21
closed from inside and the deceased had gone to close the door and at
that time he received gun shot injuries. In paragraph-16 the defence
has suggested that the deceased Ramdhani Pandey was looking after
the paddy bundle in the field and the unknown dacoits were crossing
from that place, Ramdhani Pandey made queries from them,
whereafter the dacoits shot him dead and the dead body had been
brought from there to his house and the accused had falsely been
implicated in this case, which suggestion was denied by P.W.1. He
has also denied the fact that there was no blood stains where
Ramdhani Pandey fell down and red colour had been sprinkled there
and he deposed a lie.
10. P.W.2 Chandradeo Pandey, is the informant of the
case. He has stated that it was 9 P.M. He and his uncle were at the
Baithaka. After taking meal his uncle Ramdhani Pandey went to
close the door of the Baithaka. Sheo Pujan Tiwary and his son Ram
Bachan Tiwary @ Bachan Tiwary were standing in the lane.
Ramdhani Pandey made query from them. Shoe Pujan Tiwary asked
his son to kill him. Thereafter, Ram Bachan Tiwary fired two shots
with his licenced double barrel gun which caused death of his uncle
(deceased). After hearing the sound of shots he came out in the lane
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
9/21
and tried to catch hold of Ram Bachan Tiwary who assaulted on his
mouth with the butt of the gun causing injury on his upper lip. He
scuffled with Ram Bachan Tiwary and caught hold of the gun and
raised alarm. Rup Narayan Pandey, Ram Dular Pandey, members of
his family, and co-villagers, namely, Jai Mangal Tiwary, Tribeni
Tiwary, Nathuni Tiwary (P.W.4), Ram Sewak Tiwary and others
came there. Thereafter, both the accused escaped leaving behind the
gun. He handed over the gun and the belt containing cartridges to Lal
Bahadur Singh, the officer-in-charge of the police station (P.W.12)
who recorded his statement and it was read over to him and finding it
correct he put his signature. He has proved the fardbeyan (Ext.1).
The police officer after seeing the injuries, prepared the injury report
and sent him to the Government Hospital where treatment was given.
He has further stated that he had seen the injuries on the person of his
uncle (deceased). The police officer also saw the dead body and also
found blood on the spot. The seizure list was prepared. He told Rup
Narayan Pandey (P.W.1),. Nathuni Tiwary (P.W.4), Kedar Pandey
(P.W.5), Suraj Chouhan (P.W.6) that Ram Bachan Tiwary fired the
shots at Ramdhani Pandey. In his cross-examination, he has stated
that he told the name of the appellants who made query from him. He
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
10/21
has also stated that after hearing the sound of firing he went to the
lane and at that time the accused were at a distance of 3 to 4 cubits
from him. They did not fire at him. P.W.1 came to the place of
occurrence after his arrival. He has stated in paragraph-9 that Jai
Mangal Tiwary, Ram Sewak Tiwary, Rajdeo Tiwary and others came
to the place of occurrence, out of whom Ram Sewak Tiwary had
died. He has stated that Ramdhani Pandey fell down in the lane and
blood was oozing out from his body. No one lifted him since he died.
In paragraph-12 he has stated that at 8-30 P.M. his uncle Ramdhani
Pandey had gone to the police station. In paragraph-16 he has stated
that at about 8 P.M. a quarrel took place between Ram Bachan Tiwary
and Chandradeo Pandey (P.W.2). He has denied the suggestion of the
defence that paddy bundles were kept in the outer part of the village,
some dacoits were crossing through that place and the deceased made
queries, as such, the dacoits shot him dead. He has also denied the
suggestion that after the occurrence the police officer was called and
the gun and the cartridges had been taken out from the house of the
accused and got the seizure list prepared in collusion with the police
officer. He has also denied that no firing was made from that gun
which was seized. In his re-examination after recall he has identified
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
11/21
the seized articles, i.e., double barrel gun, empty cartridges, live
cartridges and the belt containing cartridges which have been marked
as material Ext. nos. I to VII. In paragraph-22 he has denied the
suggestion that the seized articles were taken from the house of the
accused and kept with him and when the police office came, those
articles were handed over to him. In paragraph-23 after recall on
cross-examination he has stated that it was a moon lit night.
11. P.W.8 Dr. C. S. Pd. Singh, has held the post mortem
examination on the dead body of Ramdhani Pandey on 4.12.1984
while he was posted as Civil Assistant Surgeon in the Sadar Hospital,
Sasaram and found the following anti mortem injuries:-
(1) The wound of entrance on left buttock 1" in
diameter inverted and the skin was burnt around
the entrance ¼" on around the entrance there
was a fracture of left hip bone.
(2) Wound of entrance in right clavicle region
below neck 1½" in diameter which was
inverted.
(3) A wound of entrance left clavicle region
1½" and margine inverted.
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
12/21
Fracture of left leg clavicle. Both lungs upper
lobes were lacerated. Fracture of upper three
ribs in left side and upper four ribs on right
side.
The cause of death was injuries on vital organs
caused by firearms.
Time of death within 24 hours.
Rigors mortis present in all the four limbs. The
post mortem report has been marked as Ext. 4.
In his cross-examination he has stated that he
found three injuries on the body of the deceased. They were caused
by three shots. The injury on the buttock could have been caused
from back. The injury on neck was caused from behind.
12. P.W.11, Dr. Balram Prasad, is another doctor, who
has examined Chandradeo Pandey (P.W.2) and found the following
injuries on his person.
(1) Lacerated cut injury left upper lip obliquely
size ¾" x 1/3" x ¼".
(2) Painful swelling of left chin cheek, size 2"
x 2".
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015
13/21
Both injuries simple and caused by hard and
blunt substance. Age of injuries within 12
hours. This examination was held at 9 A.M. on
4.12.1984. The injury report has been marked as Ext.5.
In his cross-examination he has stated that cut injury is possible by cutting instrument only is not essential. He has not mentioned the colour of injury no. 2.
13. P.W.12 is the investigating officer. He has stated that on 4.12.1984 he was officer-in-charge of Karakat police station. At about 12 in the night he heard a rumour that there had been firing in village Manikparasi. It was entered into the station diary as Sanha no. 52 dated 4.12.1984 and he went to village Manikparasi to verify its authenticity. He reached there at 12 in the night. He took the statement of Chandradeo Pandey (P.W.2) and instituted a case under Section 302 of the Indian Penal Code and Section 27 of the Arms Act. He prepared the injury report and sent him for treatment. The inquest report on the deadbody of Ramdhani Pandey (deceased) was prepared in presence of the witnesses. The inquest proceedings was witnessed by the witnesses and the report had been marked as Ext.6. Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015 14/21 He has also stated that the informant Chandradeo Pandey (P.W.2) produced one double barrel gun and cartridges. Seizure list (Ext.7) was prepared in those respects. He took these articles in his charge and kept them in the Malkhana of the police station. After preparing the inquest report, he sent the dead body for post mortem examination. He inspected the place of occurrence.
The place of occurrence was the lane in front of the Dalan of the informant. The exit of the Dalan was in the eastern side. The lane ran from north to south. Its width was about 10 ft. The dead body was found in the lane. Blood was found in huge quantity in the lane which was seized in presence of the witnesses. The blood stained soil was seized. The seizure list was prepared which has been marked as Ext.8. He has further stated that he obtained the post mortem examination report. He made recommendation for cancellation of the licence of the gun. He has also stated that the smell of gunpowder was coming out from that gun. After some time he was transferred and handed over the charge to Deepak Kumar Sinha, who had submitted the chargesheet in that case. He has further stated that he took the statement of Nathuni Tiwary (P.W.4), who had stated before him that he came to know Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015 15/21 from Chandradeo Pandey that accused Ram Bachan Tiwary shot Ramdhani Pandey dead by firing from his double barrel gun. There was scuffling between the informant and Ram Bachan Tiwary and thereafter the accused fled away leaving the gun which was taken over by the police. He has also stated that he took the statement of Kedar Pandey (P.W.5) who came to the place of occurrence and found Ramdhani Pandey dead in injured condition and came to know from Chandradeo Pandey that Ram Bachan Tiwary shot dead Ramdhani Pandey and after scuffling with the informant the accused fled away. He (P.W.5) stated before him that there has been quarrel between the informant and Ram Bachan Tiwary one hour prior to the occurrence. In his cross-examination he has stated that he has found blood coming out from the body of the deceased. He did not send blood stained soil for forensic examination. He did not send the gun, empty cartridges and the live cartridges to the ballistic expert for examination. He has denied the suggestion of the accused that the gun and cartridges were brought from the house of the accused when they were not present in their house. In paragraph-16 he has stated that Chandradeo Pandey had given the reason for the occurrence in his re-examination.
Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015 16/21
14. After the prosecution evidence, both the appellants were examined under Section 313 of the Code of Criminal Procedure. Ram Bachan Tiwary stated in his defence that the police officer entered into his house and took the gun and cartridges after chiding the female members while they (accused) were not present in the house. Ramdhani Pandey was killed by the dacoits in the cattle-shed and the dead body was taken to his darwaja by his family members. He has also stated that in the evening on the date of occurrence there has been quarrel and scuffle between him and Chandradeo Pandey (P.W.2). As such, he and his father had been falsely implicated in this case. His father was not present in the village on that day. The appellant Sheo Pujan Tiwary has also been examined under Section 313 of the Code of Criminal Procedure and he has stated that he came to know that Ramdhani Pandey was killed by dacoits and his name had been mentioned as an assailant.
15. It appears that the defence has taken different pleas at different stages. It has been suggested to P.W.1 in paragraph-16 that Ramdhani Pandey was looking after the bundles of paddy in the field in the night, when unknown dacoits were crossing through that place who were asked by Ramdhani as to who they were and they Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015 17/21 killed him by firing shots and the dead body was brought to his house and the accused had been falsely implicated. No blood was found at the place of occurrence. Same suggestion had been made to P.W.2 in paragraph-16. But in the examination under Section 313 of the Code of Criminal Procedure, accused Ram Bachan Tiwary has stated that Ramdhani Pandey was killed by dacoits in his cattle-shed and similar defence has also been taken by another appellant Sheo Pujan Tiwary.
16. It has been submitted by the learned by the learned counsel for the appellants that there is no material or documentary evidence on the record to show that the seized gun belonged to the appellants. But it appears from the evidence of P.W.2 in paragraph- 16 that it had been suggested to P.W.2 that the gun and the cartridges were taken out from the house of the accused and handed over to the police. It has also been suggested to P.W.2 in paragraph- 22 that the seized articles were taken out from the house of the accused by the informant who kept those articles with him and when the police officer came there, those articles were handed over to the police officer. From these statements it appears that the seized gun and the cartridges were owned and possessed by the Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015 18/21 accused/appellants. It appears from the evidence to P.W.2 in paragraph-23 of the cross-examination that it was the month of Paus and it was a moon lit night.
17. After considering the prosecution evidence, it appears that the ocular evidence stands corroborated by the medical evidence. The witnesses have stated that both the appellants were standing in the lane adjacent to the house of the deceased. At the time of closing the door the deceased made enquiry as to who and why they were standing there whereafter the firing was made. It has been stated by the witnesses that at the time of occurrence they were in the Dalan and after taking meal the deceased went to close the door when he made the query and at the instance of Sheo Pujan Tiwary, Ram Bachan Tiwary fired the shot at Ramdhani Pandey which proved fatal and he died on the spot. The only difference is that the witnesses have stated that two firings were made whereas the doctor has found three wounds of entry caused by fire arms. Both the ocular and medical evidence suggest that fire arm injuries were the cause of death of the deceased. The investigating officer (P.W.12) has also found copious blood in the lane where the dead body of Ramdhani Pandey was lying. The investigating officer Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015 19/21 came to the place of occurrence after hearing a rumour, which was entered into the station diary and for verification he came to the village and at the place of occurrence the dead body with copious blood in the lane adjacent to the house of the deceased was found. No blood or dead body was found either in the cattle-shed or in the field where bundles of paddy crops were lying and the deceased was killed by dacoits as suggested by the defence. Both the appellants have been found near the dead body. There has been scuffle between the informant and Ram Bachan Tiwary (one of the appellants) after firing shots. On raising alarm when the co-villagers assembled there, both the appellants escaped leaving the arms and ammunitions which were handed over to the police officer when the police came to the place of occurrence for taking statement of the informant and to start the investigation of the case. The investigating officer (P.W.12) has also found the smell of gun powder coming out from the double barrel gun. There is sufficient material in the evidence of P.Ws. 1 and 2 suggesting that the defence has admitted that the arms and ammunitions belonged to them. Admittedly, P.Ws. 1 and 2 are the family members of the deceased. Certainly, they are interested witnesses but on that ground alone their evidence cannot be Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015 20/21 discarded. Their evidence has been corroborated by the investigating officer and the medical officer. The informant (P.W.2) has received injury while scuffling with appellant Ram Bachan Tiwary, who assaulted him with the butt of the gun. The doctor (P.W.11) has found two injuries on the person of P.W.2. The injury report is Ext.5.
18. It has been experienced that no independent witness come to depose or they want to support or to deny the occurrence as they do not want to bear the brunt of either of the parties. There is sufficient material to show that both the appellants had common intention to commit the offence. In such a situation, the prosecution cannot be blamed for the non-examination of the independent witness or corroboration of the evidence by the independent person. The ocular evidence has been found corroborated by the medical evidence of the doctors P.Ws. 8 and 11.
19. Considering the facts and circumstances noted above, we do not find any ground to interfere with the impugned judgment. The appeals have got no merit, accordingly, they are dismissed.
20. The bail bonds of accused are cancelled. They are Patna High Court CR. APP (DB) No.240 of 1992 dt.-21-08-2015 21/21 directed to surrender before the trial court to serve out the sentence as imposed by the learned trial court. In case, the appellants do not surrender within one month, the learned trial court will take steps for their appearance to serve out the sentence.
(Amaresh Kumar Lal, J) Dharnidhar Jha, J.
I agree.
(Dharnidhar Jha, J) sudip/-
.
U T