Patna High Court
Hardeo Jha & Ors vs State Of Bihar on 8 August, 2017
Author: Rakesh Kumar
Bench: Rakesh Kumar, Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.258 of 1993
Arising Out of PS.Case No. - 33 Year- 1983 Thana - Bathnaha District- SITAMARHI
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1. Hardeo Jha , son of late Shiv Kant Jha, resident of village -Parsauni , P.S. -
Dumra District -Sitamarhi
2. Siyaram Mahto, son of late Jamun Mahto , resident of village -Bairha, P.S.
Bathnaha , District- Sitamarhi
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Kanhaiya Prasad Singh, Sr. Counsel
Sri Dinesh Jha
Mr. Sunil Kumar Singh
Mr. Kaushlesh Singh
For the Respondent/s : Mr. Ajay Mishra , A.P.P.
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
and
HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE RAKESH KUMAR)
Date: 08-08-2017
The present Appeal was filed on behalf of two appellants
under Section 374 (2) of the Code of Criminal procedure, 1973
against the judgment of conviction and sentence passed in Sessions
Trial No. 43 of 1985 arising out of Bathnaha P.S. Case No. 33 of 1983
dated 10.04.1983 registered for the offence under Section 302/ 34/
380 of the Indian Penal Code , 1860 and section 27 of the Arms Act
by Sri Anil Kumar Verma , learned 2nd Additional Sessions Judge ,
Sitamarhi. By the said judgment the learned trial judge held the
appellant no. 1 /Hardeo Jha guilty and convicted him under Section
302 of the Indian Penal Code , 1860 and under section 27 of the
Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017
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Arms Act . The learned trial judge further held appellant no. 2
/Siyaram Mahto guilty for the offence under section 302 of the Indian
Penal Code 1860 read with Section 34 of the Indian Penal Code,
1860 and sentenced Hardeo Jha to undergo rigorous imprisonment
for life for offence under Section 302 of the Indian Penal Code 1860
and to undergo rigorous imprisonment for four years under Section
27 of the Arms Act . Appellant no. 2 /Siyaram Mahto was sentenced
to undergo rigorous imprisonment for life under section 302/ 34 of
the Indian Penal Code 1860. Both the sentences were directed to run
concurrently.
Short fact of the case is that fardbyan of Yogendra Mahto,
son of Ram Prasad Mahto (deceased) of village Dharampur , Police
Station- Bathnaha , district- Sitamarhi was recorded on 10.4.1983 at
about 4.00 A.M. Hours by Sub Inspector of Police Sri S.N Shukla in
the village -Dharampur itself. In the fardbyan Yogendra Mahto
disclosed that in the preceding night he was sleeping in an another
house with his family and his father with his second wife was
sleeping in Bailgahara (place where oxes were kept ). At about 12.00
in the night his choti ma (second wife of his father) arrived and told
the informant that his father was apprehended by accused persons.
Thereafter, the informant keeping a torch in his hand and came out of
his house and in the torch light he seen that his father was caught
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by appellant no. 2/ Siyaram Mahto and one another accused Ram
Pratap Mahto. At that very time appellant no. 1 /Hardeo Jha was
holding a gun in his hand. He clarified that accused -Siyaram Mahto
/appellant no. 2 and Ram Pratap Mahto were also carrying lathi in
their hand . Immediately when the informant flashed torch Siyaram
Mahto ordered to catch him. Thereafter his father started begging to
accused persons to leave him and whatever the accused persons
wanted to take away, they may take. The informant further stated that
appellant no. 1 /Hardeo Jha told that firstly he will kill him thereafter
he will do some other thing. Saying this, he opened two fire on the
chest of his father , due to which his father instantly fell down and
died. The informant further disclosed that at that very time itself
near the southern house accused - Sakoor Mian and Ramu Safi were
pushing the door and after breaking the door they entered inside the
house. He disclosed that accused Sri Narain Jha ( son of Hardeo Jha )
was carrying a small gun and after entering inside the room they
entered into the room where his younger brother Surendra Mahto
(deceased) and his wife (injured) were sleeping and then the
informant heard sound of firing of gun. Thereafter the informant after
raising alarm moved towards road on Eastern side and called the
villagers. After the villagers assembled the appellant no. 1 / Hardeo
Jha threatened the villagers . After the villagers raised hulla the
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accused persons fled towards western area. The informant claimed
that besides him his brother Mahendra and Rajendra , uncle Ram
Sewak Mahto , his choti maa, wife of Surendra Mahto (deceased ),
Indal Mahto, Ram Chalitra Mahto, Mallu Paswan and others had
identified the accused persons. He claimed that villagers had also
chased the accused persons. While they were being chased ,
appellant no. 2 /Siyaram Mahto had fired on Ram Sewak Mahto,
which did not hit and thereafter all the accused persons fled away.
When he returned back to his house in the female area ( tukuh fdrk)
of house he found the dead body of his brother Surendra Mahto and
noticed that from his chest blood was oozing out and his wife was
crying. She had also received injury on her head. He also disclosed
that in the nearer house his younger brother Mahesh Mahto ,
Suresh were also sleeping. He further stated that other witnesses and
his other brothers were also assaulted . The informant has
categorically stated about the reason for the occurrence and stated
that his father was helping Mahanth Rajendra Das , whereas appellant
no. 1 / Hardeo Jha was his opponent and number of litigations in
between them was going on. He stated that deceased was going to
get the land of the Mathh settled in the auction which was to be held
by the court on 11.4.1983 and his father was going to take the land
on behalf of Rajendra Das . He stated that due to this reason the
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accused persons had killed his father and brother. After recording
fardbyan a formal F.I.R. was registered on the same day i.e.
10.4.1983at 1.00 P.M. vide Bathanaha P.S. Case No. 33 of 1983 under Section 302 / 34 / 380 of the Indian Penal Code 1860 and Section 27 of the Arms Act. In the formal F.I.R. itself it was indicated that on the same date the F.I.R. was sent through special messenger. The F.I.R. was lodged against nine accused persons. After investigation charge sheet was submitted on 3.7.1983 against all the nine accused persons. After order of cognizance and after complying the provision under Section 207 of the Cr.P.C. the case was committed to the court of sessions and finally, on 4.4.1986 charges were framed against all the accused persons. Since before this court there are only two appellants it is not necessary to deal with the charges in respect of other accused persons, but it is necessary to indicate that Hardeo Jha/ appellant no. 1 was charged for offence under Section 302/ 148 of the Indian Penal Code, 1860 and Section 27 of the Arms Act whereas , appellant no. 2/ Siyaram Mahto was charged for offence under Section 307, 148, 302/34 of the Indian Penal Code, 1860 and Section 27 of the Arms Act. Since the accused persons denied their charges , they were put on trial. During trial, to establish the case prosecution examined altogether twenty eight witnesses , out of whom P.W. 1/Mahendra Mahto, P.W. 2/ Mahesh Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 6/45 Mahto, P.W. 3 /Malhu Paswan , P.W. 4 /Rajendra Mahto, P.W. 5 / Ram Chandra Mahto, P.W. 11 / Bhuili Devi, P.W. 12 / Urmila Devi [wife of deceased (Surendra Mahto)], P.W. 13 / Ram Sewak Mahto, P.W. 15 / Parmeshwar Mahto, P.W. 16 / Lal Mohammad, P.W. 17 / Ram Lal Singh, P.W. 18 / Chandradeo Mahto, P.W. 22 / Yogendra Mahto (informant) and P.W. 27/ Indal Mahto were cited as eye witnesses to the occurrence, whereas P.W. 10/ Nathni Mahto was examined as witness to the seizure list. P.W. 18/ Chandradeo Mahto is also witness to the seizure list relating to seizure of torch, whereas P.W. 6 /Dr. Jagidsh Prasad Gupta had conducted autopsy on the dead body of Ram Prasad Mahto and Surendra Mahto. P.W. 9 / Dr. Uma Kant Jha had examined injuries on the person of Urmila Devi / P.W. 12 [wife of deceased (Surendra Mahto )]. P.W. 24 /Shyam Nandan Shukla is the investigating officer. P.W. 7 / Bhola Mahto , P.W. 8 / Dharkhan Mahto both were resident of the same village . P.W. 8, P.W. 14 /Ram Charitra Mahto, P.W. 20 / Kishori Mahto and P.W. 21 / Jalil were only tendered for cross -examination . It is necessary to notice that though after framing of charge trial had commenced against nine accused persons since one of the accused during trial absconded namely Sakoor Mian his case was separated and in the present trial eight accused persons were tried and after trial the learned trial judge on the same set of evidence has passed order Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 7/45 of acquittal in respect of remaining six accused persons by the same impugned judgment. After examination of prosecution witnesses statement of accused under Section 313 of the Cr.P.C. was got recorded and thereafter defence also examined about eleven defence witnesses namely, Ram Narayan Mahto, Ram Chela Ram, Subodh Lal Jha, Rameshwar Mahto, Sri Asharfi Mahto, Bhola Prasad, Suresh Prasad Singh, Jitendra Jha, Chandeshwar Prasad, Jitendra Kumar , Ram Autar Prasad . Out of them D.W. 2 / Ram Chela Ram, D.W. 3 / Subodh Lal Jha, D.W. 4 /Rameshwar Mahto, D.W. 5 /Asharfi Mahto were examined to establish the case of alibi in respect of appellant no. 1/ Hardeo Jha whereas, D.W. 1 / Ram Narayan Mahto had stated regarding the fact that in the occurrence none of the witnesses had identified any of the accused persons and he had also seen the occurrence. So far D.W. 6 /Bhola Prasad , who was Deputy Superintendent of Police , C.I.D. is concerned he has stated that he had also conducted an enquiry as per the order of superior officers to see the veracity of the case in Bathanaha P.S. Case No. 33 of 1983 and after conducting enquiry he had submitted a report. During the trial he also proved a photo copy of his enquiry report which he had claimed to have submitted before the competent authority. The defence besides aforesaid witness had also produced five other witnesses namely Suresh Prasad Singh, Jitendra Jha, Chandeshwar Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 8/45 Prasad, Jitendra Kumar , Ram Autar Prasad, but they were formal in nature.
Sri Kanhaiya Prasad Singh, learned senior counsel appearing on behalf of the appellants has argued that it is true that during trial number of witnesses, who had claimed to be eye witnesses supported the prosecution case, but evidence on its close examination does not inspire confidence regarding the prosecution case. He submits that number of prosecution witnesses have stated as if in the night in between 9-10th April, 1983 a dacoity was committed in the house of the informant, however at the time of committing dacoity none of the accused persons were identified but subsequently, a story was developed and in a calculated manner fardbyan of the informant was got recorded to show as if it was a case of murder with common intention. Sri Singh, learned senior counsel has further argued that had it been a case of dacoity in view of the fact, which is not in dispute i.e. most of the accused persons including the appellants were in inimical terms with the informant's side, while committing dacoity without covering their faces creates serious doubt on the prosecution case. He submits that if the appellants who were known to entire family members of the informant and accused side were proposing to commit dacoity in the house of the informant, in normal course, they would have covered Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 9/45 their face. However, during trial the witnesses in specific term has stated that at least these two appellants had not covered their face and they were identified in the occurrence by the prosecution witness. He further submits that the motive which has been alleged by the informant in the F.I.R. itself suggests that the case of the prosecution itself was falsified during investigation. He has argued that the informant in his fardbyan itself has made categorical statement that on 11.4.1983 his father Ram Prasad Mahto ( deceased) was going to get the land of the Mathh settled in his favour which has been falsified during investigation. He has specifically referred to the deposition of P.W. 24 / Shyam Nandan Shukla , who is the investigating officer and in paragraph no. 20 of his cross- examination this witness has categorically stated that during enquiry the fact that land of Mathh was going for settlement on 11.4.1983 was found incorrect. Meaning thereby that the motive which was introduced for committing murder was itself falsified during investigation. Besides this, Sri Singh has argued that if the story of prosecution on the point that it was a well planned murder, is examined minutely, this story is also falsified from the evidence of the so -called eyewitness. By way of referring to the fardbyan as well as evidence of P.W. 22, who is the informant, he has argued that informant in clear term has stated that in the night of the date of Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 10/45 occurrence he was sleeping in his room in an another building, which was knocked by his choti maa ( second wife of his father ) and she told the informant that accused persons have caught his father. After noticing the information the informant claimed that keeping torch in his hand he rushed towards the place of occurrence that was away from his room and while he reached at the place of occurrence he had noticed that two accused amongst them one Siyaram Mahto/ appellant no. 2 and one another accused had caught both hands of his father and both the accused were also carrying lathi in their hand. The informant has stated that while he reached there, in torch light he had seen that two accused person were holding hand of his father and appellant no. 1 / Hardeo Jha was carrying a gun in his hand . The informant/ P.W. 22 has further stated that he noticed that his father was begging for his life on which the appellant no. 1/ Hardeo Jha replied that firstly he will kill him thereafter he will do other thing and only thereafter it was alleged that Hardeo Jha opened two fire, which hit the chest of his father where he fell down and died . Sri Singh has argued that if it was pre -planned murder or it was murder with common intention then there was no restriction for the accused to kill Ram Prasad Mahto immediately inside his bailghara where he was sleeping. He submits that had there been any intention to kill the deceased to prevent him from participating in the auction Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 11/45 of the Mathh land, then in that event the accused would not have invited other witnesses to come and witness the occurrence. He submits that the manner of occurrence which has been placed on record by the prosecution also creates serious doubt on the credibility of the prosecution case. He submits that in normal course if one intends to kill a person in his house in late night then there was no occasion to invite other witnesses to see the occurrence. Sri Singh has further argued that it is a peculiar case in which prosecution has alleged that accused persons had also come along with torch and while they were fleeing away they were also focusing torch on the villagers who were chasing them. He has argued that it is consistent case of the prosecution that it was a dark night and to show their identification a story was built up that both villagers, informant as well as accused persons were carrying torch and they were focusing torch on each other. He submits that all those facts creates serious doubt regarding prosecution case. Sri Singh has further argued that it is consistent case of the prosecution that while informant arrived his father was done to death in which only two firing from gun was shot. Third firing was heard inside a room where brother of the informant Surendra Mahto was killed. Meaning thereby, that within the campus of the informant total three firing was made. Of -course, it was alleged that while accused persons were Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 12/45 fleeing in the field, appellant no. 2 had fired on one of the witness, which did not hit him. According to Sri Singh the seizure list which was prepared regarding recovery of fired cartridges/ pellets suggests that inside the house number of firings were made. Besides this, Sri Singh has argued that post- mortem examination report which shows one entry of fire arm injury also suggests about false implication. He submits that during post -mortem examination one injury with blackening was found on the chest of the deceased. Meaning thereby, that he had not received two gun shot injuries. Sri Singh has also argued that had it been an injury by gun shot, there would have been number of pellets found in the person of the deceased, however post -mortem examination report does not support the allegation. It has also been argued that the informant/ P.W. 22 had stated that after the occurrence he had asked the Chaukidar of the village namely Biltu Paswan to go and inform the police, the investigating officer had not bothered to record his statement either under Section 161 of the Cr.P.C. or during trial he was not produced to be examined as the prosecution witness. He submits that of- course the prosecution has tried to develop a case that immediately after the occurrence at 4.00 A.M. fardbyan was got recorded, but on minute scrutiny of the evidence it appears that fardbyan was got recorded in between 9-10 A.M. on 10.4.1983. He Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 13/45 submits that had it been a case of disclosing the name of all the accused persons in the fardbyan which was said to be recorded at 4.00 A.M. on the same date, there was no reason to get the assistance of dog squad , whereas the investigating officer in his cross- examination in paragraph no. '9' has categorically stated that he had got assistance of dog squad which was under the leadership of Paras Nath Ram - dog handler. In paragraph no. '35' of his cross
-examination, P.W. 24 / investigating officer has stated that dog handler was Paras Nath Ram, but he was not cited as a witness nor he was examined during trial. He has argued that after getting help from the dog squad a search was conducted in the house of appellant no. 2 and besides appellant no. 2 other two accused persons were arrested by the Police and they were carried to the village Dharampur. He has also argued that some of the witnesses though were declared as hostile have categorically stated that much after the occurrence Mahanth Rajendra Das had reached to the place of occurrence and in his presence fardbyan was got recorded. It has also been argued that witnesses, though declared hostile including defence witnesses, have categorically stated that Mahanth Rajendra Das had some discussion with the family member of the deceased and only thereafter fardbyan was got recorded . According to Sri Singh the witnesses though declared hostile had categorically stated Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 14/45 that immediately after the occurrence none of the prosecution witnesses had disclosed regarding identification of any of the accused persons but subsequently, with well advice of Mahanth Rajendra Das, a case was fabricated and in the present case almost all the persons were framed as accused against whom there was allegation of some litigation with the prosecution side or with the Mahanth Rajendra Das. In sum and substance it has been argued that once motive, which was shown for the occurrence has been found to be totally incorrect, the entire case cannot be treated as true and beyond all reasonable doubt. He has also argued that if on the same set of evidence other six accused persons who were tried with these appellants were acquitted by the trial court, there was no reason to hold them guilty and convicting them and as such, the impugned judgment of conviction and sentence is liable to be set aside.
Sri Ajay Mishra, learned Additional Public Prosecutor supporting the impugned judgment has argued that the prosecution has proved its case beyond all reasonable doubt. He submits that in the present trial number of witnesses who had seen the occurrence had deposed in support of the prosecution and only on mere technicality the appellants may not be acquitted and according to him, the judgment of conviction and sentence is not required to be interfered with and the Appeal is liable to be rejected.
Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 15/45 Besides hearing learned counsel for the parties , we have also perused the entire evidence and materials available on record. Before proceeding, it would be necessary to notice as to what evidence was brought on record by the prosecution. At the very outset it is necessary to examine the evidence of the informant / P.W. 22 namely Yogendra Mahto, son from the first wife of the deceased ( Ram Prasad Mahto) . In his examination in chief he has stated that after his choti ma informed in the night at 12.00 , he took a torch and went to darwaza. He noticed that Ram Pratap Mahto and Siyaram Mahto/ appellant no. 2 were holding hands of his father whereas, accused Sri Narain Jha was also present. He has stated that his father was saying that whatever accused wants to take, they may take, but leave his life. Thereafter, the appellant no. 1/ Hardeo Jha opened two fire from his gun which hit his father and he died instantly. He had received fire arm injury on his chest and he further stated in detail how the accused persons subsequently entered inside another room where his brother Surendra Mahto with his wife was sleeping and he heard the sound of one firing and also cry of wife of his brother Surendra Mahto. He further stated that Hardeo Jha was challenging all the witnesses that if anyone comes he will be gunned down. He stated that he along with villagers chased the member of dacoits and near Sishwani , appellant no. 2 / Siyaram Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 16/45 Mahto fired on Ram Sewak Mahto / P.W. 13 but it did not hit him. He further disclosed that his brother Maheshwar Mahto had also told him that he was slapped and assaulted by Siyaram Mahto / appellant no. 2 , Ram Pratap Mahto, Khublal Mahto and Sakoor Mian . Maheshwar Mahto had also informed the informant that accused persons had taken a bag which was hanged on the khuti of the wall and accused persons had broken the door of ward robe (wooden almira) and searched some papers and spread them at the place of occurrence. This witness has also proved material exhibit i.e. two torches as material Exhibit -VI and VI/1 and proved his signature on his fardbyan , which was marked as Exhibit- 1/7. In paragraph no . 7 of his cross- examination P.W. 22 has accepted that he was knowing Mahanth Rajendra Das of Majhaulia Mathh and he further stated that his father ( deceased ) was helping the said Mahanth and his father was in visiting term with the Mahanth Ji. He further stated in paragraph no. '14' of his cross -examination that Daroga Ji went in Dharampur village and thereafter at about 8-9 A.M. on the next day of the occurrence he had arrested accused Bhuil Mahto , Khublal Mahto, Shiv Narayan Jha from Bairha village. He also arrested one another person and after 1 ½ - 2 hours he came along with four arrested accused persons from Bairha village. He denied in paragraph no. 15 that in respect of enquiry Dy. S.P., C.I.D. had Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 17/45 visited his village . In paragraph no. '18' of his cross- examination he has accepted that in the year 1979 accused Ramu Safi had instituted a criminal case relating to theft of ox against him ( P.W. 22 ) as well as Mahanth Rajendra Das and the said criminal case was continuing.
P.W. 1 / Mahendra Mahto, son from the second wife of deceased (Ram Prasad Mahto) has also claimed to be an eye witness. In his examination in chief he has stated that in the night on the date of occurrence he was sleeping in a bathan which was on Northern side from the family house as well as bailghara where his father was sleeping . He stated that after hearing f?kf?kgkgV sound of his father he also heard his father telling that "leave me and whatever you want, you take away" . This witness stated that thereafter he came out from his bathan and he seen that accused Ram Pratap Mahto and Siyaram Mahto were holding hands of his father and appellant no. 1 / Hardeo Jha was present at the same place carrying a gun and he was saying that he had come for killing him firstly and thereafter he will do other thing. This witness further stated that thereafter appellant no. 1/ Hardeo Jha opened fire from his gun and two fires were shot which hit on his father, there he fell down. Subsequently accused Sri Narain Jha ( son of Hardeo Jha ), Sakoor Mian, Khublal Mahto entered into Northern facing Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 18/45 haweli and thereafter he heard the sound of gun firing and also cry of his brother Surendra Mahto's wife, who was crying ( cki js cki ej xsyh js cki) . He thereafter heard the cry of wife of his brother Surendra Mahto . He also heard the cry of Yogendra Mahto and on his alarm villagers assembled there and started chasing accused persons who fled towards western area and near Kerbani ( orchard of banana tree ) appellant no. 2 / Siyaram Mahto fired from his gun on Ram Sewak Mahto, which did not hit them . They returned thereafter and he noticed that his brother Surendra Mahto was lying dead on his palang ( bed) and from his chest blood was oozing out. Wife of Surendra Mahto had also received injury on her head and she told that accused persons had snatched hubli, kanda from her leg , kanphool and baaju ( ornaments) . From the room the accused persons also took a leather bag in which about Rs. 5000 was kept besides some necessary documents. He further disclosed in paragraph no. 6 that due to fire arm injury his father had felled there where he had received injury. He claimed that he had identified accused persons in the torch light of Yogendra Mahto. In paragraph no. '19' of his cross -examination he has stated that in village Parsoni there was none of his relative but he admitted that he was knowing Hardeo Jha and Sri Narain Jha. He further in paragraph no. '21' of his cross -examination has accepted that accused Ramu Safi had Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 19/45 lodged a criminal case relating to loot pat against him i.e. P.W. 1, his brother Yogendra (informant ) and witness of this case Indal Mahto / P.W. 27 . In paragraph no. 35 this witness [ P.W. 1] in his cross -examination has stated that after chasing accused persons and return and finally coming to the dead body of his father, he asked Biltu Paswan/ Chaukidar to go to thana . He stated that he had sent Biltu Paswan/ Chaukidar to police station. In paragraph no. 36 his attention to the statement made under Section 161 of the Cr.P.C before the Police was drawn and it was indicated that before the police in his statement he had not stated regarding the fact that he had seen accused Ram Pratap Mahto and Siyaram Mahto /appellant no. 2 while holding hand of his father and he had also not said that he had identified the accused persons in the torch light of Yogendra Mahto . Meaning thereby that the fact regarding identification of aforesaid two accused persons in the occurrence with specific allegation was developed subsequently during the trial. Further this fact has come that though in examination- in- chief he has stated that his father after receiving gun shot injury fell down in bailghara itself but in cross -examination he has stated that his father died in sahan (passage).
P.W. 2 /Mahesh Mahto is yet another son of second wife of his father (deceased Ram Prasad Mahto) and has claimed to identify Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 20/45 Siyaram Mahto in the occurrence. He had also claimed that in the occurrence he had identified Siyaram Mahto , Khublal Mahto , Ram Pratap Mahto and Sakoor Mian. He further stated that from the wooden almirah the accused persons had taken out radio and scattered documents kept in the almirah. He further stated that he was assaulted by slap by appellant no. 2/ Siyaram Mahto and disclosed that appellant no. 2 / Siyaram Mahto and Ram Pratap Mahto were carrying small guns. He had further claimed to identify the accused persons in the light of dhibri ( small lamp) however the said dhibri (small lamp) was not seized by the Police. Attention of this witness was drawn by the defence side to his statement recorded before the Police under Section 161 of the Cr.P.C. and in paragraph no. 39 of cross -examination of P.W. 24 / investigating officer this fact has come that he had never shown the dhibri (small lamp ) before the Police nor this witness has ever stated that in the room in question at the time of occurrence dhibri (small lamp ) was burning and he had identified the accused persons in the light of dhibri (small lamp).
P.W. 3 / Malhu Paswan is the co- villager and he had claimed to identify the accused persons with arms . He has stated in his examination -in -chief that he awoke after hearing firing sound of gun and thereafter he came on road where other villagers were raising Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 21/45 hulla. He stated that in the light of torch which was being flashed from inside the house of Ram Prasad Mahto he seen that Hardeo Jha was near the door of Ram Prasad Mahto and he was carrying gun and Sri Narain Jha as well as Siyaram Mahto and Sakoor were carrying small guns . Ramu Safi was carrying phatha and torch and Ram Pratap Mahto was carrying lathi. After the alarm by the villagers he also followed the villagers who were chasing the accused persons and in the meanwhile, appellant no. 2/ Siyaram Mahto fired on Ram Sewak Mahto /P.W. 13. Thereafter they returned back and in the haweli he seen that Ram Prasad Mahto was lying dead in between northern house and southern haweli and from the injury which was on chest and caused by fire arm ; and there was fire arm injury on his chest and dead body was lying in the sahan ( lane ) . He also seen the dead body of Surendra Mahto which was lying on a palang . He had also received firm arm injury on his chest and wife of Surendra Mahto namely Urmila Devi was also having injury. In paragraph no. '15' of his cross -examination he has stated that Hardeo Jha /appellant no. 1 and Sri Narain Jha were in visiting term with Ram Prasad Mahto (deceased) and he stated that he had seen visiting Narain Jha in the house of Ram Prasad Mahto ( deceased) on several occasions . He has also stated that deceased (Ram Prasad Mahto) had purchased land from Hardeo Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 22/45 Jha. In paragraph no. '17' of his cross -examination P.W. 3 has stated that he stayed on road for about 10 minutes and thereafter they chased the dacoits. On perusal of the evidence of this witness it is evident that both the appellants were known to him as well as known to the informant side since much prior to the occurrence.
P.W. 4 /Rajendra Mahto is the son of first wife of the deceased (Ram Prasad Mahto) and also full brother of the informant P.W. 22 . In paragraph no. '1' of his examination -in- chief he has stated that he awoke after hearing the cry of his choti maa that dacoits had caught his father. This witness has again stated like other family members of the deceased and informant. In paragraph no. '3' of his cross- examination he has accepted that in the month of November , 1978 accused Sri Narain Jha ( son of appellant no. 1/ Hardeo Jha ) had lodged a case against him in respect of theft as well as assault. In paragraph no. 4 he accepts that first Mahanth of Majhaulia Mathh was Mahanth Ram Autar Das , who was still alive. He accepts that appellant no. 1/ Hardeo Jha is the bahnoi (brother -in -law ) of Ram Autar Das and Sri Narain Jha is the son of Hardeo Jha / appellant no. 1. He stated that Rajendra Das - Mahanth was chela of Ram Autar Das ( brother- in- law) of appellant no. 1/ Hardeo Jha . He states that Sri Narain Jha was appointed as manager of the Majhaulia Mathh and after cancelling his appointment Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 23/45 Mahanth Rajendra Das was appointed. In relation to the post of Mahanth there was dispute in between Mahanth Rajendra Das on the one side and on another side appellant no. 1/ Hardeo Jha and Sri Narain Jha . In paragraph no. '5' of his cross -examination this witness i.e. son of deceased (Ram Prasad Mahto) has accepted that his father was helping Rajendra Das . It may be recorded here that the evidence of this witness as indicated above establishes firstly that the appellant no. 1/ Hardeo Jha was known to this witness since much prior to the occurrence and there was rivalry between the informant side and the appellant side relating to the claim on the post of Mahanth of Majhaulia Mathh. In paragraph no. '7' of his cross- examination this witness has stated that while he entered into the court yard he seen about three dacoits near his father and 5-6 dacoits were near the entrance and he gave description of wearing clothes of dacoits. This witness has reiterated that the accused persons were non but were dacoits. He further stated in paragraph no. 8 that in his house dacoity continued up to 10-15 minutes. Now attention of this witness towards his statement recorded before the police under Section 161 of the Cr.P.C. was drawn and in paragraph no. 40 the investigating officer i.e. P.W. 24 has dealt with the statement of this witness before the Police . In paragraph no. 40, P.W. 24 / Investigating officer has stated that before him this witness i.e. P.W. Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 24/45 4 had not said that he had seen Hardeo Jha about four hand away from his father and he had noted that at that very time his father was saying that whatever accused wants to take, they may take and leave him. The investigating officer has further stated that this witness has not stated before him that he had identified the accused persons in the torch light, which was focused by his brother -Yogendra Mahto ( P.W. 22 / informant ) . On perusal of the evidence of this witness again it appears that subsequently story was built up regarding identification as well as participation of the accused persons with name.
P.W. 5 /Ram Chandra Mahto who is cousin brother of Ram Prasad Mahto ( deceased) had also claimed to be eye witness to the occurrence to the extent that he had identified the accused persons in the torch light while they were being chased by the villagers as well as by him. In paragraph no. '1' this witness has stated that near the house of Ram Prasad Mahto ( deceased ) he had seen that accused persons were focusing torch on seeing witness Yogendra Mahto, Ram Sewak Mahto and others and from the side of informant i.e. Yogendra Mahto, Ram Sewak Mahto also they were focusing torch and he claimed that in the torch light which was flashed by Ram Sewak Mahto he identified Hardeo Jha /appellant no. 1 as a member of the accused persons . It is a peculiar case in Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 25/45 which the prosecution has come out with a case as if dacoits while committing dacoity had come with torch and they were also trying to identify the informant side in torch light , which appears to be not believable. He is also witness to the fardbyan and he has put signature on the fardbyan, which was got marked as Exhibit '1'. Attention of this witness was also drawn to his previsions statement made before the Police during investigation and the investigating officer i.e. P.W. 24 in paragraph no. '41' has stated that this witness had never said before the investigating officer that he had identified accused persons in the torch light which was focused by both the sides .
P.W. 10 /Nathuni Mahto is yet another cousin brother of deceased (Ram Prasad Mahto) however , he has come as a witness to the seizure list, which was prepared in relation to seizure of blood stained soil , blood stained wad (upper portion of the cartridge ¾ part of bullet) and his signature was got marked as Exhibit '4/1' . He also identified the signature of one seizure list witness Ram Sewak Mahto, which is marked as Exhibit '4'. Only one Kulhari was also seized which was marked as material Exhibit 'I'. Empty khokhas, which were marked as material Exhibit- II, II/1 and II/2 , one pair of hawai chappal , which was marked as material Exhibit -IV , 24 pellets kept in a wrapper ,which was marked as material Exhibit - Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 26/45 III , bullet in pieces which was marked as material Exhibit -V . Surprisingly, in respect of seizure of aforesaid different articles i.e. blood stained soil, wad , bullet etc. surprisingly only one seizure list was prepared. Moreover, on perusal of the seizure list it appears that at the place of occurrence bullets or cartridges which were found were more than 3 in number . This seizure list also creates doubt due to the reason that it is consistent case of the prosecution that in the occurrence firstly two shots was made on the person of Ram Prasad Mahto and one shot was given to Surendra Mahto. None of the witnesses has ever said that they had heard more than three sound of gun firing, besides one firing which was made from Siswani while accused persons had fired during fleeing away.
P.W. 11 / Bhuili Devi is the second wife of deceased (Ram Prasad Mahto ) and choti maa of informant /P.W. 22. Her evidence has got much relevance since she is the person in whose presence her husband was caught hold by the accused persons and thereafter she fled from the place of occurrence and knocked the door of the informant, thereafter informant came out with torch and in torch light identification of accused was claimed. This witness has stated that in her house three persons entered and started to pull her husband and he was pushed about 1 laghi ( 6 ½ hands) from bailghara . Thereafter she went to her son Yogendra Mahto/ informant /P.W. 22 Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 27/45 and she told her son Yogendra Mahto that his father was caught by accused persons. Thereafter , her son Yogendra Mahto had come out with torch light and flashed it and in the said torch light she seen that accused -appellant no. 2/ Siyaram Mahto and Ram Pratap had caught hold of her husband's hand and Hardeo Jha was there carrying a gun in his hand. Her husband was begging for life and asked them that whatever articles they want, they may take, but spare him. Then appellant no. 1/Hardeo Jha gave two shot from his gun and her husband immediately felled down and died. She has further stated that while her husband was begging for his life appellant no. 1/ Hardeo Jha was saying that firstly he will kill him and thereafter he will take away properties. In paragraph no. '6' of her cross -examination she has accepted that Mahanth Rajendra Das was being helped by her husband . Her husband was providing grain and money to Mahanth Rajendra Das and she stated that during life time of her husband Mahanth Rajendra Das was visiting her house. She stated that she awoke at the time while three accused persons were pushing her husband and she was pushed from the bed. Thereafter, she had raised alarm. She also accepted in paragraph no. ' 8' that even after noticing that her son had flashed torch light the accused persons did not fire nor they assaulted either her or her son Yogendra Mahto (informant). Attention of this witness towards Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 28/45 statement before the Police was drawn and P.W. 24 / investigating officer in paragraph no. '42' of his cross examination has stated that this witness had never stated before the police that accused persons had pushed her husband from bailgahra to North Eastern area. Again on perusal of evidence of this witness it is evident that the appellant no. 1 / Hardeo Jha and other accused persons were known to this witness since prior to the occurrence and another point which is required to be noticed is that according to her evidence she had seen the accused persons while they were pushing her husband from the bed and thereafter she rushed to the room of her son - informant, informant opened the door and thereafter he came out with a torch and subsequently in the torch light, as she has stated she identified two accused persons who were holding two hands of her husband and subsequently Hardeo Jha fired on her husband. It is a peculiar thing that once the prosecution had come out with specific case of motive that on the next date i.e. on 11.4.1983 her husband was going to get the land of Math settled in the auction and for that purpose the accused persons had come to kill her husband, in such situation it is difficult to comprehend that accused will be waiting or will be inviting other witnesses to come and identify them that they have come to kill the deceased (Ram Prasad Mahto) in the night. Had it been a case to eliminate Ram Prasad Mahto as well as his son Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 29/45 Surendra Mahto, once the accused persons had arrived in the midnight i.e. at about 12.00 and they had entered bailghara where Ram Prasad Mahto was sleeping, there was no reason to wait for some time for killing him and asking other accused persons to hold both his hands and thereafter he will be killing. In such situation once accused persons had entered into the house, they would have easily killed the father of the informant and fled away, but the evidence, which has been brought on record particularly the evidence of wife of the deceased, creates serious doubt in the mind of the court on prosecution case.
Similarly, P.W. 12 /Urmila Devi wife of deceased (Surendra Mahto) who had also received serious injury on her head at the time of occurrence had claimed that she had identified Siyaram Mahto / appellant no. 2. She, however in paragraph no. '6' of her cross -examination admitted that amongst appellant no. 2 /Siyaram Mahto and her father - in- law ( deceased ) litigation was going on . This witness though had said in her examination- in- chief that at the time of occurrence she had identified Siyaram Mahto, but she had never said regarding identification of any of the accused persons. During the trial attention of this witness was again drawn to her previous statement as well as the investigating officer / P.W. 24 was cross -examined on this issue and in paragraph no. '43' of his cross - Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 30/45 examination (page 139) the Investigating Officer (P.W. 24) has said that this witness (P.W. 12) had never stated before him that she had identified Siyaram Mahto in the torch light and also she has not stated that her devar (brother of her husband) had identified Siyaram Mahto.
P.W. 13/ Ram Sewak Mahto was a Class IV employee in the office of Sub Divisional Officer, Sitamarhi. In his examination- in- chief he has stated that after hearing sound of firing he reached the house of deceased (Ram Prasad Mahto ) and he was carrying a torch and his nephew - Yogendra Mahto rushed to him. Thereafter, they started chasing the accused persons, who were fleeing away and while fleeing away he had identified accused Siyaram Mahto, Ram Pratap Mahto, Sakoor Mian , Bhuil Mahto. He claimed that he had identified the accused persons in the manner that while they were fleeing away they were also looking towards the accused persons. He stated that during chase the appellant no. 2 /Siyaram Mahto had opened fire from Nalkatua gun however it did not hit. In cross -examination in paragraph no. '3' he has accepted that he was Peon in the Sitamarhi Sub Divisional Office and he also stated that appellant no. 1 / Hardeo Jha was posted in the office of Sub Divisional Officer, Sitamarhi as Assistant . This witness is also cousin brother of the deceased . Meaning thereby, the evidence of this Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 31/45 witness that both the witness and Hardeo Jha was employed in the office of Sub Divisional Officer, Sitamarhi establishes that accused - Hardeo Jha was well known to this witness and in such situation there was no possibility for committing the crime in the night without covering face by the appellant no. 1 / Hardeo Jha . Attention of this witness was also drawn to his previous statement made before the police which was dealt with by the investigating officer / P.W. 24 in its paragraph no. '44' of cross- examination. On perusal of evidence of P.W. 24 in respect of drawing attention of this witness it is evident that this witness has also developed a case during the trial.
P.W. 15/ Parmeshwar Mahto in his examination in chief has stated that on hulla dacoits fled to Western side and in the torch light of Yogendra Mahto and Ram Sewak Mahto he identified the dacoits. He stated that near kerbani accused Siyaram Mahto had fired on Ram Sewak Mahto . He stated that Ram Sewak Mahto received injury and accused persons fled away. Again his attention to his previous statement before the police during investigation was drawn, which has been dealt with in paragraph no. '45' of cross - examination of P.W. 24 . On going through it again appears that this witness has tried to develop a case.
P.W. 16 / Lal Mohammad has stated in his examination in Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 32/45 chief that in the light of torch he had identified Hardeo Jha and Ram Pratap Mahto and he has stated that accused persons were threatening the villagers while they were fleeing away and also the fact that Siyaram Mahto while fleeing away had fired on Ram Sewak Mahto. In paragraph no. '2' he has stated that in relation to land of Mathh dispute in between Hardeo Jha and Mahanth Rajendra Das was continuing and this was the reason for the occurrence .
P.W. 17 / Raj Lal Singh is the witness to the inquest report and he had proved his signature on the inquest report which has been marked as Exhibit '1/3'. He has categorically stated that inquest report was prepared at 5.00 a.m. on 10.4.1983 in respect of dead body of Ram Prasad Mahto. He has stated that the dead body of Ram Prasad Mahto was found on the West Northern and West Southern corner of the exit area of the house of the informant . In paragraph no. '3' this witness has stated that on hulla while he reached the house of the informant the dacoits had already fled away . Till that time neither informant nor his other brothers had said about the name of any of the dacoits . He further stated that at the time of dacoity Ram Prasad Mahto was killed. He further stated that in the morning at the place of occurrence Mahanth of Majhaulia Mathh Rajenda Das was present. This witness was thereafter declared hostile and he Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 33/45 was cross -examined however, he denied that he had not made incorrect statement.
P.W. 18 /Chandradeo Mahto who is a witness to the seizure list in relation of seizure of torch had proved his signature on the said seizure list as Exhibit -¼. In the examination in chief he has stated that on 10.4.1983 at 9.00 a.m. in the village Dharampur in presence of Ram Sewak Mahto and Yogendra Mahto Daroga Ji had seized two Jeep torch in good condition . In paragraph no. '2' of his cross -examination he has stated that he reached the place of occurrence after dacoity was completed and at that time Yogendra Mahto or his brother had not named any of the dacoits. In paragraph no. '3' he further stated that amongst the seized torch one torch was not in running condition and Daroga Ji had asked to hand over after getting the same repaired. This witness was again declared hostile and he admitted in further cross-examination that his statement was not recorded before the Police.
P.W. 19/ Ram Parisan Mahto is the witness to the fardbyan and he put his signature on the fardbyan, which was marked as Exhibit -1/5. In paragraph no. '2' of his cross examination he stated that he had put his signature on the fardbyan at about 9-10 a.m. He further stated that in between Mahanth Rajendra Das and accused - Hardeo Jha there was dispute in relation to land of Majhaulia Mathh Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 34/45 since long.
P.W. 20/ Kishori Mahto was tendered for cross -
examination only and in his cross- examination he stated that in between Mahanth Rajendra Das and accused- Hardeo Jha there was dispute in relation to land of Majhaulia Mathh since long.
P.W. 21 /Jalil was also tendered for his cross-
examination.
P.W. 23/ Ram Sewak Thakur is the formal witness . He has proved the informatory petition of Ram Prasad Mahto which was filed in the court of Sub Divisional Officer and he proved signature which was marked as Exhibit '5'.
P.W. 25/ Badri Ram is a formal witness and was Malkhana in-charge.
P.W. 26/ Wahid Khan in his examination in chief has stated that Yogendra Mahto and Ram Sewak Mahto had not produced their torch in his presence and he also denied about putting his signature on the said seizure list. This witness was declared hostile.
P.W. 27/ Indal Mahto was an independent witness of the same village i.e. Dhrampur village. In his examination in chief he has stated that in the night of date of occurrence he wake after hearing about dacoity, then he went near the door of Ram Prasad Mahto (deceased) . At that very time dacoits had already fled away. Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 35/45 This witness was also declared hostile . In paragraph no. 4 of his cross -examination he had admitted that deceased Ram Prasad Mahto was his uncle and he was in visiting term with the deceased. He further stated that Malhu Paswan/ P.W. 3 (Chaukidar) had visited the house of Ram Prasad Mahto along with him. He further stated that witness Ram Chandra Mahto , Ram Sewak Mahto and Parmeshwar Mahto had arrived at the place of occurrence after arrival of this witness. He stated that since dacoits had fled away none had seen any of the dacoits. He made categorical statement in his cross- examination that he stated that informant - Yogendra Mahto and his brothers and his family members had discussed with him and on enquiry they had said that they had not identified dacoits . He further stated that in the morning after the date of occurrence statement of Yogendra Mahto was got recorded and at that very time Mahanth Rajendra Das was present. He further stated that Rajendra Das Mahanth of Majhaulia math was talking with informant and Darogaji. Before recording of fardbyan Mahanth Rajendra Das, informant and Darogaji were having discussion.
P.W. 28 /Md. Idrish has stated in his examination in chief that on 10.4.1983 Ram Prasad Mahto and Surenda Mahto was murdered and police officer of Bathnaha had arrived at the place of occurrence. He stated that he had come along with the Darogaji. He Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 36/45 stated that dead body of Ram Prasad Mahto was lying outside the house and dead body of Surendra Mahto was lying in room . He stated that in between Kerbani and inara ( well ) one pair hawai chappal was found and one pair of leather sleeper was found but he was directed to keep vigil on those articles. This witness was chaukidar of police station Bathnaha , Sitamarhi. He further stated that he had identified red colour sleeper which was of Siyaram Mahto / appellant no. 2 . In paragraph no. 3 of his cross- examination this witness has stated that in between Mahanth Rajendra Das and accused Hardeo Jha there was dispute relating to land of the Mathh since long. He further stated that deceased (Ram Prasad Mahto) was helping Mahanth Rajendra Das . In paragraph no. 5 of his cross examination he has stated that at about 6-7 A.M. he along with Daroja ji had reached the door of Ram Prasad Mahto.
After recoding evidence of prosecution witnesses statement of accused under section 313 of the Cr.P.C. was got recorded and thereafter defence also produced altogether eleven witnesses. Most of the witnesses had stated on the plea of alibi of appellant no. 1 / Hardeo Jha and as such much reliance may not be placed on their evidence. So far D.W. 6 / Bhola Prasad is concerned, his evidence has got some relevance due to the reason that D.W. 6/ Bhola Prasad at the relevant time was posted as Deputy Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 37/45 Superintendent of Police , C.I.D. and in his deposition he had stated that as per direction of superior authority he had conducted an enquiry relating to the occurrence in question and he had prepared detail report which was got exhibited as Exhibit 1 however same was marked with objection . This witness has stated that during enquiry he had doubted the involvement of both the appellants . This witness also stated that explanation was sought for from the investigating officer of the present case as to under what circumstances he had not recorded any entry into station diary regarding the fact disclosed by the chaukidar Biltu Paswan nor he had recorded his statement under section 161 Cr.P.C. during investigation .
For proper adjudication of the present case it is necessary to minutely examine the evidence of P.W. 6 / Dr. Jagidsh Prasad Gupta who had conducted autopsy on the dead body of Ram Prasad Mahto ( deceased ) and Surendra Mahto . In his examination in chief he stated that he had found following ante mortem injury on the person of Ram Prasad Mahto :--
"(i) one circular hole with black margin of the diameter of 1/5" on right side of the sternum;
(ii) five tattoo mark over sternum and neck.
On opening of the skull there was no extra dural or intra dural haemorrhage .
On opening of the chest cavity the whole Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 38/45 of chest cavity was full of blood and both the lungs had lacerated injuries corresponding to the external injuries. 4th rib of left side was fractured on its posterior aspect. No pellet could be traced in chest cavity possibly it came out of reborred action after fracturing the 4th rib. Heart chambers were empty. The five tattoos mark above sternum and neck have no internal entrance. On opening of abdomen stomach contained semi digested food. Liver, kidney, spleen were normal. Urinary bladder was full.
Time elapsed since death was within 24 hours of P.M. examination. In my opinion death was due to bleeding and shock as a result of the above injuries which were caused by fire arms. The injuries were sufficient in the ordinary course of nature to cause death. The injuries were caused from close range."
He had proved post- mortem examination report of Ram Prasad Mahto, which was marked as Exhibit '2'. On the same day i.e. on 10.4.1983 he had conducted post- mortem examination at 4.45 P.M. on the dead body of Surendra Mahto, son of Ram Prasad Mahto and he found rigor mortis on the dead body and he found following injuries :-
"I found the following ante mortem injuries on the person of Surendra Mahto:-
(i) bleeding from nose and mouth;
(ii) Multiple lacerated injuries on both writs joint with black margin
(iii) A circular hole ¼" in diameter with black margin on sternum. On opening of the skull there was no extra dural or intra dural haemmorhage. On opening of the wrist joints there were lacerations of muscles. On opening Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 39/45 of chest cavity the chest cavity was full of blood. The injuries were traced and led to a main bronchus of right lungs and trachea. The trachea was congested and full with blood. No pellet could be traced in chest cavity as possibly went out through mouth while coughing, lungs were congested. Heart chambers were empty.
On opening of abdomen stomach contained semi digested food. Liver, kidney, spleen were normal. Urinary bladder was full. Time elapsed since death was within 24 hours. In my opinion death was caused by bleeding and shock due to above injuries caused by fire arms.
Injury no. (iii) is sufficient to cause death in the ordinary course of nature. The injuries were caused from a close range."
Injuries on the person of both the deceased were found as injury caused by fire arm from close range. P.W. 6 has further stated that no pellet was found in the body of the deceased. He proved the Post Mortem Examination Report as Exhibit 2/1.
The investigating officer namely Shyam Nandan Shukla has been examined as P.W. 24 . He had proved his signature on the fardbyan which was marked as Exhibit 1/7 . He further proved formal F.I.R. as Exhibit 6. Fardbyan as Exhibit 7 , inquest report of Surendra Mahto and Ram Prsasad Mahto were marked as Exhibit 8 and 8/1 respectively. The seizure list was got marked as Exhibit 9 . He also proved the seizure list of torch which was marked as Exhibit 10 . Sketch map was exhibited as Exhibit 11 . In paragraph no. 2 he has stated that at the time of occurrence he was on patrolling duty Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 40/45 and thereafter he reached Dharampur village. He has stated regarding finding of dead body and recovery of blood stained soil and other articles near palang ( bed) of Surendra Mahto (deceased) . He found six wad of cartridges and one ½ wad along with 24 pellets. Near the dead body of Ram Prasad Mahto he found two wad of bullet ¾ of a cartridge and blood on the floor. In paragraph no. 9 of his cross- examination he has stated that during investigation he got assistance of dog squad of which Paras Nath Ram was the handler of police dog, who had come with the dog . He stated that after smelling sleeper of Siyaram Mahto the dog finally reached to the place of occurrence, had also visited house of Siyaram Mahto via Baswari of Ram Sagar Mahto. Besides this, the dog had visited number of places. In paragraph no. 12 he stated that on 10.4.1983 he arrested accused Khublal Mahto and Bhuil Mahto from their house and he arrested accused Sri Narain Jha (son of appellant no. 1/ Hardeo Jha ) from his house. In paragraph no. 18 of his cross - examination he stated that earlier Ram Autar Das was the Mahanth of the Majhaulia Mathh , who was brother -in- law of appellant no. 1 / Hardeo Jha. He stated that Rajendra Das was the claimant of Mahanth of Majhaulia Mathh and Ram Autar Das was trying to take possession of the Mathh and he was being supported by Hardeo Jha . He also admits that Sri Narain Jha accused was elder son of Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 41/45 appellant no. 1/ Hardeo Jha . He corroborated that there was dispute in between the parties relating to the property of Majhaulia Mathh. In paragraph no. 20 of his cross -examination he has categorically stated that during enquiry the fact regarding confiscation of property of Majhaulia Mathh as well as proposed settlement on 11.4.1983 was found untrue . He stated that he had examined the record in the court of learned Magistrate. In paragraph no. '21' he has admitted that in the case diary he had not recorded that in the night of date of occurrence he was on patrolling duty and during said patrolling he reached Dharampur village and recorded fardbyan of the informant. He stated that he had not recorded statement of Chaukidar Vijay @ Biltu Paswan, however he had accepted in paragraph no. '21' that during investigation Vijay @ Biltu Paswan was with him. However, he denied the suggestion that since Biltu Paswan @ Vijay / Chowkidar had not named any of the accused while giving information to him he had not recorded his statement. He had denied suggestion that Bilat @ Biltu Paswan had given information at the police station in which he had not named any of the accused persons in the occurrence. In his evidence his attention was drawn to previous statement recorded by him of the witnesses . Those facts have already been dealt with by this court earlier in this judgment . Accordingly, there is no need to reiterate the same. In paragraph no. '47' of his Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 42/45 cross -examination on being asked that the Superintendent of Police, Sitamarhi through memo no. 235 C.R. dated 24.1.1984 had asked explanation on the point of non recording statement of chaukidar, he simply said that he was not recollecting the fact.
On close examination of entire evidence it appears that after dacoity was committed in the house of informant in which father of the informant and his step brother were killed subsequently a case was developed showing involvement of nine accused persons. In the case though fardbyan has been shown to be recorded at 4.00 P.M. on 10.4.1983 as per evidence of the witnesses it appears that fardbyan was recorded subsequently in between 9-10 A.M. after arrival of Mahanth Rajendra Das. Admittedly there was dispute in between appellant no. 1 / Hardeo Jha and Mahanth Rajendra Das . It has also been established by the prosecution evidence that deceased (Ram Prasad Mahto ) in the said dispute was helping Mahanth Rajendra Das. Meaning thereby that the deceased was in the opponent camp of appellant no. 1/ Hardeo Jha. Besides this in respect of other persons who were arrayed as accused and put on trial, there were litigation in between the parties since long . On perusal of evidence the fact regarding dispute of land of Majhaulia Mathh was established . It has also come that the deceased side were favouring Mahanth Rajendra Das, whereas appellant no. 1/ Hardeo Jha and his Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 43/45 brother- in- law was also claiming to be Mahanth of the Mathh and dispute was going on in between the parties. If for the time being it is admitted that accused persons in a well planned manner had arrived in the mid night in the house of the informant with a motive to kill Ram Prasad Mahto, the evidences suggests the manner in which occurrence had taken place is not believable. If in the night accused persons well armed with gun and other weapons had entered into the bailghara where deceased Ram Prasad Mahto was sleeping, there was no reason to waste time and the accused persons would have killed him and fled away without disclosing their identification but the evidence of the informant , second wife of the deceased, his two sons i.e. P.W. 1 and 2 discloses that two accused persons had caught hold both hands of deceased (Ram Prasad Mahto ) as if they were waiting so that other witnesses may come, thereafter, Hardeo Jha would have fired . The witnesses had stated that after the father of the informant was caught hold by two accused persons, his step mother knocked his door then he opened the door, came out with the torch and flashed the torch and in that light he noticed that two accused persons were holding hand of deceased (Ram Prasad Mahto) , Ram Prasad Mahto was begging for his life on which accused /appellant no. 1/ Hardeo Jha replied that he will firstly kill thereafter he will take away other articles. All those facts create Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 44/45 serious doubt on the prosecution case. If it was a case of dacoity then again it is unbelievable that all accused persons who were known to the family of the informant and deceased since long would not have come to commit the crime without covering their face whereas, there is consistent evidence that so far both the appellants are concerned , they had not covered their face. Besides the story of prosecution that in presence of informant and other witnesses Hardeo Jha opened two fire which hit the deceased (Ram Prasad Mahto ) is not corroborated by the post -mortem examination report. In the post- mortem examination report it is consistent case that doctor has found one entry wound on the chest with blackening mark. Moreover, there is consistent case that Hardeo Jha had given two shots from the gun. The post- mortem examination report as well as evidence of doctor P.W. 6 belies the case of the prosecution. Moreover, recovery of number of cartridges as well as wad and pellets again creates doubt on the prosecution case. If it was a case that while Ram Prasad Mahto was killed two fire was shot, there was no reason to find number of pellets and wad and cartridges at the place of occurrence. Besides this, in a peculiar manner in one seizure list seizure of all those things have been shown. Even P.W. 6 has categorically stated that on the person of the deceased no exit injury was found nor any pellet was recovered Patna High Court CR. APP (DB) No.258 of 1993 dt.08-08-2017 45/45 from the person of the deceased. All such circumstances creates serious doubt on the prosecution case. Besides this, on the same set of evidence eight accused persons were put on trial and out of eight accused six were already acquitted by the trial court and on the same set of evidence both the appellants have been held guilty .
In view of the facts and circumstances and evidence discussed elaborately hereinabove, the court is of the opinion that prosecution has completely failed to prove the accusation against both the appellants beyond all reasonable doubt and accordingly, both appellants deserves the benefit of doubt. Accordingly, judgment of their conviction and sentence dated 16.4.1993 passed in Sessions Trial No. 43 of 1985 by Shri Anil Kumar Verma, learned 2nd Additional Sessions Judge, Sitamarhi is hereby set aside. The appellants were directed to be released on bail at the time of admission of the Appeal , accordingly they are discharged from liability of their bail bond.
The Appeal is allowed.
(Rakesh Kumar, J) (Mohit Kumar Shah, J) Praful/-
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