Patna High Court
Ram Baban Rai & Ors vs State Of Bihar on 5 May, 2015
Author: V.N. Sinha
Bench: V.N. Sinha, Nilu Agrawal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.54 of 1993
Arising Out of PS.Case No. -154 Year- 1991 Thana -MUFFASIL District- SAMASTIPUR
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1. Ram Baban Rai, son of Ram Bilas Rai
2. Ram Prasad Rai @ Rama Rai, son of Late Ram Kishun Rai
3. Amresh Kumar Rai, son of Ram Balak Rai
4. Dayanand Malakar, son of Ramawtar Malakar
All are residents of Village Jeetwarpur, Chauth Toladhih, P.S. Mufassil, District
Samastipur
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
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Appearance :
For the Appellants : Mr. Ajay Kumar Thakur, Advocate
Mr. Amitabh Bhardwaj, Advocate
Mr. Ratnesh Nandan Sinha, Advocate
For the State : Mr. A.K. Sinha, APP
For the Informant : Mr. Prabhash Ranjan Thakur, Advocate
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
and
HONOURABLE JUSTICE SMT. NILU AGRAWAL
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE V.N. SINHA)
Date: 05-05-2015
Heard learned counsel for the appellants, the State
and Sri Prabhash Ranjan Thakur for the informant.
2. Appellants are aggrieved by the judgment/ order
dated 23.12.1992, passed by 5th Additional Sessions Judge,
Samastipur, in Sessions Trial No. 42/23/1992/1992 whereunder
Accused Nos. 1 to 3 have been convicted for the offence under
Section 302 of the Penal Code and Accused No. 4 has been convicted
for the offence under Section 302/34 of the Penal Code. Appellant
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Ram Badan Rai has also been convicted for the offence under Section
27 of the Arms Act. Appellants have been sentenced to undergo
rigorous imprisonment for life and appellant Ram Badan Rai has
further been sentenced to undergo rigorous imprisonment for three
years for the offence under Section 27 of the Arms Act. Sentence
imposed on Ram Badan Rai has been directed to run concurrently.
3. Prosecution case, as set out in the fardbeyan of
informant Umesh Rai, recorded by Sub-Inspector Jharkhandi Jha of
Samastipur Muffasil Police Station on 08.05.1991 at 22.45 hours at
Jitwarpur Kothi Chowk, is that on 08.05.1991 around 9.30 P.M. he
was at his residence where a jeep bearing Registration No. DAJ 9159
carrying banner, poster of Congress candidate Sri Baliram Bhagat
driven by Accused No. 4 Daya Nand Malakar arrived. Occupants of
the jeep were Accused Nos. 1 to 3, namely, Ram Badan Rai, Ram
Prasad Rai @ Rama Rai and Amresh Kumar Rai and 3-4 unknown
whom informant claimed to identify if shown. Ram Badan Rai asked
the informant to make available his brother-in-law Arun Kumar Rai,
who was not available in the house and was away somewhere, Ram
Badan Rai extending threat went away on the jeep. Informant having
become perplexed took his torch, proceeded towards Hakimabad to
look for his brother-in-law. Before reaching Hakimabad near
Jitwarpur Kothi Chowk saw his brother-in-law returning along with
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another Arun Rai, son of Ram Prakash Rai, resident of Jitwarpur
coming on a bicycle. Amlendu Kumar, Anil Kumar also accompanied
his brother-in-law and Arun Rai on the other bicycle. Having seen his
brother-in-law coming informant also returned along with him and
others, reached near Jitwarpur Kothi Chowk around 10.00 P.M., took
turn towards Chandani Chowk for coming to his residence,
meanwhile, same jeep DAJ No. 9159 approached the informant and
others from Chandani Chowk side. The occupant of the jeep spotted
the brother-in-law of the informant, stopped the vehicle, Ram Badan
Rai alighted therefrom, pointing pistol on his brother-in-law, asked
brother-in-law of the informant also to stop, brother-in-law of the
informant and Arun Rai, leaving their bicycle, raising alarm ran but
was chased by Ram Badan Rai, who also fired. Other 3-4 accused
persons including Ram Prasad Rai @ Rama Rai, Amresh Rai, armed
with sword and dabia also chased the two. Informant could see the
occurrence in torch light. Brother-in-law of the informant ran towards
Jitwarpur Kothi orchard situate by the side of pitch road. Other two
companions of the brother-in-law, namely, Amlendu Kumar and Anil
Rai raising alarm went on their bicycle towards Jitwarpur Chandani
Chowk, returned along with villagers Ram Sajan Rai, Ractu Rai, Anil
Kumar, Amlendu Kumar and others. Informant and others from a
distance of 200 yards from the orchard heard another shot and went
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into the orchard, saw in torch light accused Amresh Rai, Ram Prasad
Rai and others assaulting his brother-in-law with Dabia and sword
after he fell down on the ground. Hearing firing sound other villagers
also came to the orchard and the accused persons ran away from the
orchard on the same jeep DAJ 9159. Informant and others moved in
the orchard, saw his brother-in-law lying on the ground having
suffered gun shot in his belly and cut wound caused by sword and
dabia on his throat and was dead. Another Arun Rai, who
accompanied the deceased brother-in-law of the informant, was also
searched but until recording of the fardbeyan could not be traced
perhaps has been abducted by the accused persons. While informant
and others were preparing themselves for going to the police station
scribe of the fardbeyan arrived at Jitwarpur Chowk and recorded the
fardbeyan of the informant. In the subsequent paragraph of the
fardbeyan informant indicated the motive behind the occurrence i.e.
previous enmity with Ram Badan Rai, as Raj Kumar Rai, resident of
Jitwarpur Nizamat has lodged a case against Ram Badan Rai in which
Arun Kumar Rai (deceased) was a witness supporting the case of Raj
Kumar Rai and that few harizans were settled land by the side of the
river, which was being opposed by Rama Rai, Ram Badan Rai,
brother-in-law of the informant was supporting the harizans in their
settlement. Besides on 04.05.1991 protest was raised against
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Congress candidate Sri Baliram Bhagat near Chandani Chowk
persuading Ram Badan Rai, Amresh Rai, Rama Rai to assault
brother-in-law of the informant with fists and slaps whereafter
brother-in-law forcibly took the motorcycle of Ram Badan Rai and
returned the same after panchayati by the villagers. The accused
persons still remained aggrieved by the conduct of informant's
brother-in-law. In the last but one paragraph of the fardbeyan
informant claimed that accused persons named in the fardbeyan killed
his brother-in-law because of enmity with Ram Badan Rai. Fardbeyan
statement was read over to the informant and he having found the
same to be correct put his signature on the fardbeyan. Besides the
scribe of the fardbeyan one Satyendra Kumar Rai also put his
signature over the fardbeyan as attesting witness. Having recorded the
fardbeyan scribe took up the investigation of the case and forwarded
the fardbeyan to the Inspector-cum-Officer-in-Charge, Samastipur
Town Police Station for registration of the formal First Information
Report under Sections 364, 302/34 of the Indian Penal Code, Section
27 of the Arms Act.
4. In the light of the fardbeyan Inspector-cum-
Officer-in-Charge, Samastipur Town Police Station registered
Samastipur Muffasil P.S. Case No. 154/91 dated 09.05.1991 for the
offences under Sections 302/364/34 of the Penal Code, Section 27 of
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the Arms Act with endorsement that investigation of the case is being
conducted by Sub-Inspector Jharkhandi Jha, the scribe of the
fardbeyan. From Column No. 1 of the formal First Information
Report it appears that the First Information Report was registered on
09.05.1991at 3.00 A.M. From Column No. 3 of the First Information Report it appears that the First Information Report was dispatched from the police station on 09.05.1991 but was received in the court of Chief Judicial Magistrate, Samastipur on 10.05.1991, as would appear from the endorsement made by learned Chief Judicial Magistrate over the fardbeyan as also on the First Information Report. In the light of the fardbeyan inquest was conducted on the dead body of Arun Kumar Rai on 09.05.1991 at 6.00 A.M. in Jitwarpur orchard. Having conducted the inquest proceedings dead body was dispatched for post mortem on the same day and was received in the post mortem house at 8.45 A.M. Post mortem was also conducted on the same day at 11.00 A.M. In the light of the fardbeyan, further statement of the informant and the statement of the two companions of the deceased, who accompanied him on another bicycle i.e. P.Ws. 1, 3 Anil Kumar, Amlendu Kumar was recorded. Police statement of another Arun Rai, who is said to have been abducted in the fardbeyan, was recorded on 16.05.1991 though two days prior thereto on 14.05.1991 he was produced before the Investigating Officer, who referred him for Patna High Court CR. APP (DB) No.54 of 1993 dt.05-05-2015 7/15 recording his statement under Section 164 Cr.P.C., which was recorded on the same day. In the light of the fardbeyan, statement of the witnesses as also the inquest, post mortem report Investigating Officer of the case having found the case true submitted charge-sheet against four accused persons. In the light of the charge-sheet learned Chief Judicial Magistrate took cognizance of the offences found true in the investigation and after supply of police paper committed the case to the Court of Sessions. Sessions Court framed charge against all the four accused persons under order dated 30.05.1992 to which the accused persons pleaded not guilty and claimed to be tried.
5. In support of the prosecution case prosecution party examined as many as 11 witnesses, namely, P.Ws. 1, 3 Anil Kumar, Amlendu Kumar, both named in the fardbeyan, as eye- witness of the occurrence. P.W. 2 Umesh Rai is the informant of the case. P.W. 4 is Dr. Arbind Kumar, who conducted post mortem on the dead body of the deceased. P.Ws. 5, 6 Durgesh Rai, Ram Udesh Rai are the two inquest witnesses. P.W. 7 Jharkhandi Jha is the Sub- Inspector posted at Samastipur Muffasil Police Station and is not only the scribe of the fardbeyan but also the Investigating Officer of the case. P.W. 8 is Jetha Soren police constable, who produced material exhibits sand and bullet and in the light of his evidence the two were marked as Exhibits-X, X/1. P.Ws. 9, 10 Bishnu Kant Jha, Rajeshwar Patna High Court CR. APP (DB) No.54 of 1993 dt.05-05-2015 8/15 Prasad Sinha are the two Advocate's Clerk who proved the documents filed on behalf of the prosecution party in connection with material exhibit as Exhibits 2, 3, which was earlier marked as X, X/1. P.W. 11 Nawal Kishore Rai is also an Advocate's Clerk, who proved the handwriting of Sri Satyendra Prasad, Advocate over petition and Vakalatnama accepted by him.
6. Learned counsel for the appellants assailed the impugned judgment and submitted that the prosecution case, as set out in the fardbeyan does not appear to be the earliest version of the occurrence, which has perhaps been withheld by the prosecution. In this connection, he heavily relied on the evidence of the Investigating Officer (P.W. 7) and submitted that the Investigating Officer received telephonic information about the occurrence on 08.05.1991 at 10.10 P.M., recorded Station Diary Entry No. 161 dated 08.05.1991, proceeded towards Jitwarpur Chowk/ Kothi along with the police party to verify the correctness of the telephonic information, reached near Jitwarpur Chowk/ Kothi around 10.30 P.M. Having reached Chowk/ Kothi Investigating Officer met P.Ws. 1, 3 and 3-4 others, asked them about the occurrence. P.W. 1 told him that he and others were searching for Arun Kumar Rai, the deceased. Investigating Officer having learnt that P.Ws. 1, 3 and others were searching for deceased also proceeded along with them to search Arun Kumar Rai. Patna High Court CR. APP (DB) No.54 of 1993 dt.05-05-2015 9/15 Investigating Officer, P.Ws. 1, 3 and others came to Jitwarpur Kothi Orchard and while looking for Arun Kumar Rai spotted his dead body in the orchard. After the dead body was spotted alarm was raised, informant Umesh Rai @ Kavi Ji (P.W. 2) and others came to the orchard, after the dead body was recovered lodged the present case.
7. Learned counsel submitted that the prosecution case, as disclosed in the fardbeyan does not appear to be the same version which the Investigating Officer deposed in his evidence. It is submitted that P.Ws. 1, 3 though supported the informant but their version has to be ignored in the light of the contents of the evidence of the Investigating Officer. In this connection, it is pointed out that the prosecution party, in order to support the contents of the fardbeyan, perhaps replaced the original fardbeyan by a fabricated one, as delay in receipt of the First Information Report in court has not been explained by the Investigating Officer though specifically asked for about the same in Paragraph 16 of his evidence. In this connection, it is specifically pointed out that fardbeyan was recorded at Jitwarpur Kothi on 08.05.1991 at 10.45 P.M., soon thereafter sent to the police station for registering the First Information Report, which was also registered in the same night at 3.00 A.M. and dispatched to the court in the morning of 09.05.1991, but the First Information Report having reached the court on 10.05.1991, whole Patna High Court CR. APP (DB) No.54 of 1993 dt.05-05-2015 10/15 day of 09.05.1991 was perhaps utilized for replacing the same by a concocted version. In this connection, reliance was placed over the judgment of the Supreme Court in the case of Arjun Marik and others v. State of Bihar 1994 Supreme Court Cases (Cri) 1551, Paragraph 24 and submitted that forwarding of the occurrence report is indispensable and absolute. It has to be forwarded with earliest dispatch which intention is implicit in the use of the word 'forthwith' occurring in Section 157, which means promptly and without any undue delay. The purpose and object is very obvious which is spelt out from the combined reading of Sections 157, 159 Cr.P.C. It has the duel purpose, firstly to avoid the possibility of improvement in the prosecution story and introduction of any distorted version by deliberations and consultation and secondly to enable the Magistrate concerned to have a watch on the progress of the investigation.
8. Counsel for the informant submitted that true it is that the formal First Information Report though drawn up on 09.05.1991 at 3.00 A.M., dispatched to the court of Chief Judicial Magistrate, Samastipur, which is at a distance of 100-150 yards from the police station on 09.05.1991 yet the First Information Report reached the court on 10.05.1991, still it may not be fair for this Court to presume that the version put forth by the informant in the fardbeyan is not the true version in the light of the evidence of the Patna High Court CR. APP (DB) No.54 of 1993 dt.05-05-2015 11/15 Investigating Officer that informant came to the place of occurrence only after dead body was spotted by the scribe-cum-Investigating Officer of the case along with P.Ws. 1, 3 and others on the basis of which alarm was raised and in the light of the alarm raised informant and others arrived, does not appear to be correct as from the fardbeyan it would appear that the accused persons had come to the house of the informant on 08.05.1991 around 9.30 P.M. in jeep DAJ 9159, were looking for the deceased who was not found whereafter accused persons extending threat went away on the said jeep. Informant having become apprehensive of the threat proceeded towards Jitwarpur Nizamat village looking for his brother-in-law (deceased) whom he spotted returning on a bicycle along with another Arun Rai as also P.Ws. 1, 3 on another bicycle and then returned along with them, meanwhile, accused persons in the same jeep came from the side of Chandani Chowk, chased the deceased, who ran for his life and went into Jitwarpur Kothi orchard where the accused persons assaulted him. Aforesaid version has consistently been deposed by P.Ws. 1 to 3 and their deposition is found corroborated by recovery of the jeep in the same night from the house of Accused No.
4. Learned counsel for the informant also submitted that the blood spots were also found on the jeep. It is also submitted that in the light of the evidence of P.Ws. 1 to 3 and the recovery of the jeep the Patna High Court CR. APP (DB) No.54 of 1993 dt.05-05-2015 12/15 prosecution story, as set out in the fardbeyan, is found proved.
9. Counsel for the informant, however, has not given any reason as to why Arun Rai, who accompanied the deceased on the bicycle and was allegedly abducted by the accused persons while they committed the murder of deceased has not been examined to support the occurrence. He also not explained as to why the other witnesses named in the fardbeyan have not been examined to support the occurrence. Learned counsel also failed to explain as to why the version noted in the fardbeyan was not deposed by these prosecution witnesses in their police statement. In this connection, we may refer to the evidence of Investigating Officer (P.W. 7) in Paragraphs-14, 15 where the witness has categorically stated that the version put forth by P.Ws. 1, 3 in court was not stated before him during investigation.
10. From the materials on record, as noted above, it would appear that information about firing being made near Jitwarpur Chowk was telephonically communicated to Samastipur Muffasil Police Station on 08.05.1991 at about 10.00 P.M., which was noted down in the station diary vide Station Diary Entry No. 161 dated 08.05.1991 at 22.10 hours. To verify the telephonic information received at the police station police party led by P.W. 7 came to Jitwarpur Chowk, proceeded towards the embankment where P.W. 7 i.e. the scribe and Investigating Officer of the case met P.Ws. 1, 3 and Patna High Court CR. APP (DB) No.54 of 1993 dt.05-05-2015 13/15 others. Both informed P.W. 7 that they were looking for the deceased Arun Kumar Rai and his companion another Arun Rai, son of Ram Prakash Rai whereafter Investigating Officer, P.Ws. 1, 3 and others came to Jitwarpur Orchard which was near to Jitwarpur Chowk and while moving in the orchard found the dead body of the deceased Arun Kumar Rai. P.Ws. 1, 3 and others raised alarm on the basis of which informant and others came to the place of occurrence. Aforesaid version, which we have gathered from the evidence of P.W. 7 Investigating Officer and police statement of P.Ws. 1, 3 to which their attention was invited and duly proved by the Investigating Officer in Paragraphs 14, 15 of his evidence, if correct, the contents of the fardbeyan whereunder informant asserted that the accused persons arrived at his house in jeep DAJ 9159 carrying banner of Congress candidate Sri Baliram Bhagat, asked the informant to produce deceased Arun Kumar Rai, informant told the accused persons that he is not in the house, the accused persons extending threat went away in the same jeep, informant proceeded towards Hakimabad, while on way to Hakimabad saw deceased Arun along with his companion another Arun Rai (not examined) on one bicycle and P.Ws. 1, 3 on the other bicycle returning to the house of the informant, having seen them informant also returned, meanwhile, the accused persons coming in the same jeep from Chandani Chowk side Patna High Court CR. APP (DB) No.54 of 1993 dt.05-05-2015 14/15 spotted Arun Kumar Rai, brother-in-law of the informant, chased him who, in order to escape the assault, entered Jitwarpur orchard, was shot by Ram Badan Rai and assaulted with sword, dabia by Ram Prasad Rai @ Rama Rai and Amresh Kumar Rai, does not appear to be true, as according to Investigating Officer and police statement of P.Ws. 1, 3 duly proved by Investigating Officer after P.W. 7 arrived at Jitwarpur Chowk, he came to the embankment, met P.Ws. 1, 3 whereafter Investigating Officer, P.Ws. 1, 3 and others came to the orchard, found the dead body. Once we come to this conclusion that the version recorded in the fardbeyan is perhaps not the true version then it is not difficult to understand the reason behind non- examination of other Arun Rai, son of Ram Prakash Rai, who accompanied the deceased Arun on the same bicycle and is said to have been abducted in the same transaction, as perhaps he was not ready to support the fabricated version of the occurrence stated in the fardbeyan and that is why has not been examined by the prosecution. Same is the case with the other witnesses named in the fardbeyan.
10. In the facts and circumstances of the case, as is appearing from the evidence of Investigating Officer (P.W. 7) and the police statement made by P.Ws. 1, 3 duly proved by P.W. 7, we have no option but to grant benefit of doubt to the four appellants.
11. Accordingly, impugned judgment/ order dated Patna High Court CR. APP (DB) No.54 of 1993 dt.05-05-2015 15/15 23.12.1992 is set aside granting benefit of doubt to the four appellants. Appeal is allowed. Appellants are on bail, are discharged from the liability of their respective bail bonds.
(V.N. Sinha, J.)
(Nilu Agrawal, J.)
Rajesh/A.F.R.
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