Patna High Court
Pramod Singh vs State Of Bihar on 3 June, 2015
Author: Amaresh Kumar Lal
Bench: Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.1194 of 2008
Arising Out of P. S. Case No. -49 Year-2006 Thana - Lakhisarai District-
LAKHISARAI
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Pramod Singh son of Keshari Singh, resident of village- Balgudar, P.S.- Lakhisarai, District- Lakhisarai.
.... .... Appellant Versus The State of Bihar .... .... Respondent =========================================================== Appearance :
For the Appellant : Mr. Ramakant Sharma, Sr. Adv.
: Mr. Rabi Bhushan, Adv. For the State : Mr. S. N. Prasad, APP
=========================================================== CORAM: HONOURABLE MR. JUSTICE SAMARENDRA PRATAP SINGH and HONOURABLE MR. JUSTICE AMARESH KUMAR LAL C. A. V. JUDGMENT (Per: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL) Date: 03-06-2015
1. This appeal is directed against judgment of conviction dated 25.9.2008 and order of sentence dated 26.9.2008 passed by the learned Additional Sessions Judge, F.T.C.-III, Lakhisarai in Sessions Trial No. 395 of 2007 arising out of Lakhisarai P. S. Case No. 49 of 2006 by which the sole appellant has been convicted and sentenced to rigorous imprisonment for life under Section 302 I. P.C. and further convicted under Section 27 of the Arms Act. No separate sentence has been passed under the Arms Act.
2. The prosecution case, in brief, is that Sintu Kumar (P.W. Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 2/15
1) gave information to S. I., S. K. Singh of Lakhisarai Police Station on 3.2.2006 at 11.30 hours at village Balgudar on National Highway 80 that he was working as a khalasi on the jeep of Tinku Pandey of village Jaitpur. On 3.2.2006 at 9 A.M. he was travelling on Jeep No. BR53-2558 from Barahiya to Lakhisarai which was driven by the driver Deepak Kumar (deceased). When the jeep reached near the village Balgudar near a peepal tree, Ram Bilash Singh (absconder) of village Barahiya District Lakhisarai, owner of TATA-407 bearing Registration No. BR23P-9615 and Pramod Singh (appellant) resident of village Balgudar Pachhiyari Tola, Police Station & District Lakhisarai stopped the jeep and Pramod Singh (appellant) began to assault the driver then Ram Bilash Singh asked Pramod Singh to shoot him. Both of them were telling that why the jeep was being plied on that road, thereafter the driver out of fear and complex tried to turn back the jeep which fell in a ditch. In the meantime, Ram Bilash Singh (absconder) shot fire at the aforesaid driver (deceased) and the appellant Pramod Singh also shot fire causing the death of the deceased. After seeing the occurrence passengers of the jeep got down. The informant went to village Jaitpur to give information of this occurrence after returning from Jaitpur, he gave his fardbeyan to the police officer. The reason for the occurrence was that the accused Ram Bilas Singh had asked Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 3/15 several times the deceased not to ply the vehicle in spite of that the jeep was plied. The fardbeyan was witnessed by Sudhir Kumar Singh (P.W. 4).
3. On the basis of fardbeyan (Ext. 2) Lakhisarai P. S. Case No. 49 of 2006 was instituted against Ram Bilash Singh and the appellant. After investigation charge-sheet was submitted against the sole appellant and Ram Bilash Singh was shown an absconder. Cognizance was taken and the case was committed to the court of Sessions. Charges were framed against the appellant. After trial, the appellant has been convicted and sentenced as aforesaid.
4. The prosecution has examined following witnesses to prove its charge:- P.W. 1 Sintu Kumar, P.W. 2 Ranjeet Kumar, P.W. 3 Pintu Kumar, P.W. 4 Sudhir Singh, P.W. 5 Babloo Kumar, P.W. 6 Sudama Singh, P.W. 7 Bimal Deo Singh, P.W. 8 Rohit Singh, P.W. 9 Shanti Devi, P.W. 10 Jyotindra Nandan Azad, P.W. 11 Arun Kumar Singh, P.W. 12 Dr. Parshuram Prasad.
5. No witness has been adduced on behalf of appellant.
6. Learned counsel for the appellant submitted that out of 12 witnesses P.Ws. 1 to 6 have been declared hostile. P.W. 7 Bimal Deo Singh has been examined by the Investigating Officer where he has not supported the case as an eye witness but during examination- Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 4/15 in-chief he has deposed as an eye witness to the occurrence. His evidence is not fit to be believed. Even according to P.W. 7, Ram Bilas Singh and the appellant both had shot fire, one each by them, but the doctor had found at least three injuries caused by firearms. The ocular evidence is not corroborated by the medical evidence. In this view of the matter, it appears that the prosecution has failed to prove its charge against the appellant. He has also submitted that charge has been framed under Section 302/34 IPC against the appellant but the conviction has been made under Section 302 IPC which is illegal. The important witness was informant (P.W. 1) Sintu Kumar, who was the khalasi of the jeep and he had not supported the prosecution case. Therefore, the conviction of the appellant relying on the evidence of a stranger is not in accordance with law.
7. Learned counsel for the State has submitted that Investigating Officer (P.W. 11) has stated that P.W. 1 informant made statement before the police which is the basis of the FIR. It is mentioned in the fardbeyan that Pramod Singh fired a shot going near the deceased and the number of shots made by Ram Bilash Singh had been mentioned in the fardbeyan, as such it cannot be said that there were only two firings. P.W. 7 Bimal Deo Singh is an independent witness and his evidence is reliable and trustworthy. No contradiction in the statement in examination-in-chief of P.W. 7 has Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 5/15 been taken by the appellant. It appears from the evidence of P.W. 11, Investigating Officer that no suggestion has been given to him that P.W. 7 Bimal Deo Singh had come before him as a hearsay witness, as such, now it is not open to the appellant to challenge that P.W. 7 was not an eye witness to the occurrence. He has made statement before the Investigating Officer as a hearsay witness. The evidence of P.W. 7 is trustworthy and it inspires confidence as such the learned trial Judge has rightly relied upon the evidence of P.W. 7. Though P.W. 1 has been declared hostile but from his evidence also it appears that the driver Deepak Kumar (deceased) died due to injuries caused by firearms. P.Ws. 8 and 9 although were hearsay witnesses but they have supported the prosecution case. P. W. 9 has stated that he got information of the occurrence from P.W. 7. and P. W. 7 has supported the prosecution case, as such the statement of P.W. 9 as a hearsay witness is corroborated by the evidence of P.W.
7. P. W. 11 has stated that he has taken the statement of witnesses who have been examined as P.Ws. 1 to 9 and they had supported the prosecution case before the Investigating Officer. Ocular evidence stands corroborated by the medical evidence, as such learned trial Court has rightly held the appellant guilty for the offence punishable under Sections 302 IPC and 27 of the Arms Act. No inference in the impugned order is required by this Court.
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8. After hearing learned counsel for both the parties and on perusal of the record it appears that the prosecution has examined altogether 12 witnesses to prove its case. Out of them, P.W. 1 Sintu Kumar is the informant and he was the Khalasi of Jeep which was driven by the deceased Deepak Kumar. P. W. 1 also supported this fact that on the date of occurrence vehicle was driven by the deceased Deepak Kumar. He has also stated that the driver died due to firearm injuries. He has not supported the prosecution case, as such, he has been declared hostile. However, he has identified his signature (Ext. 1) and the prosecution has submitted that he had made fardbeyan before the police and has supported the prosecution case in his restatement. P.Ws. 2, 3, 4 and 5 have been declared hostile. It has been suggested to P.W. 4 that he was the owner of the jeep bearing Registration No. BR53-2558 which was being plied between Barahiya to Lakhisarai and Deepak Kumar (deceased) was driving his vehicle and Sintu Kumar (P.W. 1) was the Khalasi who informed him that Ram Bilash Singh of village Balgudar and Pramod Singh (appellant) shot fire causing the death of the driver and the vehicle was lying in a ditch and he went to the place of occurrence. He found the jeep lying in a ditch but the dead body of the deceased was not there and prior to his arrival the police had taken the dead body for post-mortem. It was also suggested that Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 7/15 prior to the occurrence Ram Bilash Singh and Pramod Singh were demanding rangdari and were threatening to kill the driver. P.W. 6 Sudama Singh is the brother of the deceased. He has stated that he got information from his mother (P.W. 9) that his brother Deepak Singh was murdered by fire shot. He has not named the assailant, as such he has been declared hostile.
9. P.W. 7 Bimal Deo Singh is one of the passengers of the jeep. He has stated that on the date and time of occurrence he was going to Lakhisarai from Sadikpur when the jeep reached near Peepal tree at village Balgudar, Ram Bilash Singh (absconder) and Pramod Singh (appellant) stopped the jeep and when the jeep was stopped, Pramod Singh (appellant) started assaulting the driver of the jeep and Ram Bilash Singh asked to shoot him and thereafter Ram Bilash Singh himself shot fire and Pramod Singh also shot fire. Deepak Kumar got fire shot injuries made by both of them which resulted into his death. At the time of firing, he was sitting on the roof of the jeep. After firing all the passengers began to escape and he also escaped and went to village Balgudar. He has identified the appellant. In his cross-examination, he has stated that he does not remember the number of jeep. The owner of the jeep was of village Jaitpur. He has further stated that he cannot remember the name of passengers who were sitting besides him. He did not make any effort Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 8/15 to save the deceased after the occurrence of assault and he fled away.
In order to appreciate the evidence, the Court is required to bear in mind the set up and environment in which the crime is committed and the level of understanding of the witnesses. The over jealousness of some of near relatives to ensure that every one even remotely connected with the crime be also convicted. Everyone has different way of narration of same facts. It appears that it is well- known that travelling on the roof of a jeep is not in accordance with the provisions of the Motor Vehicles Act but one cannot close one's eyes to the basic phenomenon in Bihar that due to lack of convenience, people travel on the roof of the bus as well as on the jeep, as such it cannot be said that P.W. 7 has made any exaggeration in his evidence that he saw the occurrence when he was travelling by sitting on the roof of the jeep.
10. It appears from the evidence of P. W. 7 that he is an eye witness to the occurrence and he has seen the entire occurrence while he was travelling by that jeep which was being driven by the deceased Deepak Kumar. It also appears from his evidence that he has seen the whole of occurrence right from the stopping of the jeep by the deceased at the instance of both the accused Ram Bilash Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 9/15 Singh (absconder) and Pramod Singh (appellant). It further appears from the evidence of P. W. 7 that he has seen the whole occurrence while he was sitting on the roof of the jeep. After the occurrence he escaped and went to village Balgudar. The evidence of P.W. 7 appears to be quite natural, convincing and trustworthy, as such, the learned trial Court has rightly relied upon the evidence of P.W. 7.
11. P. W. 8 Rohit Kumar is the brother of the deceased. He has supported the prosecution case as a hearsay witness. He reached the place of occurrence and saw the dead body of his brother Deepak Kumar Singh who had got fire shot injuries. Thereafter, the dead body of the deceased was sent to Munger for post-mortem. P. W. 9 mother of the deceased has also supported the prosecution case as a hearsay witness and has stated that she heard that Pramod Singh (appellant) and Ram Bilash Singh (absconder) had shot at her son, who succumbed to the injuries. P. W. 10 Jyoti Nandan Azad is the second Investigating Officer and he has stated that he had made prayer in the Court of Additional Chief Judicial Magistrate to remand the appellant in this case who was an accused in Khaira P. S. Case No. 186 of 2006 dated 9.12.2006 which was registered for the offence punishable under Sections 394, 411, 307 IPC and 25i(b-a), 26, 27, 35 of the Arms Act. He has further submitted that the predecessor Investigating Officer had completed the investigation Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 10/15 and on the basis of that investigation and in pursuance to the direction of the Senior Police Officer he submitted the charge-sheet. In his cross-examination, he has stated that he did not take the statement of any witness.
12. P.W. 11 is the Investigating Officer. He has stated that on the date of occurrence, i.e., on 3.2.2006 he was posted as Assistant Sub-Inspector in Lakhisarai Police Station and after getting the information that a driver had been shot fire near the Peepal tree in village Balgudar he went to the place of occurrence with the Officer- in-Charge and saw that the dead body of the driver was lying there. The inquest report was prepared by the Officer-in-charge. Fardbeyan of Sintu Kumar (P.W. 1) was recorded by A.S.I. S. K. Singh. He has identified the fardbeyan of Sintu Kumar (P.W. 1) which was recorded by S. K. Singh. He has also stated that after recording the fard beyan of Sintu Kumar it was read over to him, thereafter, he put his signature. The fardbeyan has been marked Ext. 2. On the basis of fardbeyan of Sintu Kumar (P.W. 1) Lakhisarai P. S. Case No. 49 of 2006 was registered for the offence punishable under Sections 302/34 IPC and 27 of the Arms Act. He was entrusted with the investigation of the case. During investigation, he took the restatement of informant and inspected the place of occurrence which was near the village Balgudar on National Highway 80. The Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 11/15 road was lying East to West. Barahiya was in the western side and Lakhisarai, Munger and Bhagalpur was in the eastern side. In the northern side there was a peepal tree adjacent to the road and there was also a ditch. There was also a cattle shed of Baso Yadav and adjacent to the road there was a field in which wheat crop had been grown. During investigation, he took the statement of witnesses, who had supported the prosecution case. The dead body was sent to Munger for post-mortem examination. After investigation he found the case true and later on, he was transferred and he handed over the charge of investigation on 6.7.2007 to the Officer-in-charge. In his cross-examination, he has stated that by the side of fardbeyan the name of the then A.S.I. Srikant Singh has been mentioned. He received the inquest report as mentioned in the case-diary which was prepared in his presence. He stated that he saw the dead body in jeep at the place of occurrence. He had given description of the cloth which was worn by the deceased. He has also stated that the cloth of the deceased was stained with blood. He has stated in paragraph 11 that Sudhir Kumar (P.W. 4) had stated in his cross-examination that due to non-fulfillment of demand of rangdari occurrence has taken place. In paragraph 15 he has stated that in the southern side of the place of occurrence there was a shop of cement and iron rod. The jeep was standing in the left side of the road which had come from Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 12/15 Barahiya. The jeep was near Peepal tree and at a distance of 10 feet, there was a ditch. Ditch was dry and from which some of the passengers had escaped from that ditch. He has denied the suggestion that the appellant has been falsely implicated in this case. From the cross-examination made on behalf of the defence that P.W. 7 has not given any statement before him regarding the demand of ransom, it appears from the deposition of P.W. 11 that it has not been suggested to P.W. 11 (Investigating Officer) that P.W. 7 had not given statement regarding the occurrence as a hearsay witness.
13. Thus we find that it has not been suggested to P. W. 7 that he had given account of the occurrence before the Investigating Officer (P.W. 11) as hearsay witness. We also find that it has not been suggested by the defence to the Investigating Officer (P.W. 11) that P.W. 7 had not given the description of the occurrence as an eye witness before him. Therefore, it is not open to the appellant, now, to suggest that P. W. 7 was not an eye witness to the occurrence. It is settled principle of law that statements made during police investigation are not substantive evidence. It is for the Courts to separate the grain from the chaff, that has been exactly done.
14. P. W. 12 Dr. Prasad has stated that on 3.2.2006 while he was posted at Sadar Hospital, Munger, he conducted the post- Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 13/15 mortem on the dead body of Deepak Kumar and found the ante- mortem injuries as well as after dissection findings:-
(i) Wound of entry ½"circular lacerated wound over right thigh medial aspect with charring.
(ii) A bullet was recovered from the right thigh middle of posterior.
(iii) Wound of entry a ½" circular lacerated wound over right side of neck with charring in the lower 1/3rd area.
(iv) A bullet is recovered from the left side of para vertebral area at 1st lumber vertebra fracture of vertebra present.
(v) Wound of entry a ½" circular lacerated wound over right side mid axillary line of chest with charring.
(vi) A bullet recovered from the left side of abdomen in the ambicus line.
(vii) Lacerated wound over left side of ear with charring 6"
x ¾" spenil cord at the level of the injury is found lacerated. In the opinion of doctor, the death was caused due to haemorrhage and shock as a result of above mentioned injuries caused by firearm. The time elapsed since death is within 24 hours. The post mortem examination has been marked Ext. 3. In his cross- examination, he has stated that he received challan through police. He recorded the name and challan of the deceased on the basis of police challan. He has denied the suggestion that the post-mortem examination was held at his own will.
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15. It appears from the evidence of P. W. 12 that the injuries caused to the deceased were made by bullets and three bullets had been recovered from the dead body of the deceased. The medical evidence of P.W. 12 corroborates the prosecution case that Deepak Kumar succumbed to the injuries by firearms. The Investigating Officer has found the place of occurrence as narrated by the informant adjacent to pepal tree near village Balgudar on the national Highway 80. The Investigating Officer (P.W. 11) had also found the dead body in the jeep near the place of occurrence and the clothes of the deceased were drenched with blood. It appears that appellant had also criminal antecedent and after the occurrence the appellant had also committed offence and was an accused in Khaira P. S. Case No. 186 of 2006 dated 9.12.2006 for the offence punishable under Sections 394, 411, 307 IPC and 25 (1-b)(a), 26, 27 and 35 of the Arms Act and it appears that due to fear several witnesses who had supported the prosecution case before the Investigating Officer have turned hostile during their examination- in-chief. The evidence of P.W. 7 as we have examined earlier is the eye witness to the occurrence and he has supported the prosecution case. He is an independent witness. His evidence appears to be quite trustworthy and reliable. His evidence cannot be discarded. His evidence has rightly been relied upon by the learned trial Court. P. Patna High Court CR. APP (DB) No.1194 of 2008 dt 03-06-2015 15/15 Ws. 1 and 6 although have turned hostile but they have also supported the prosecution case to the extent that the deceased succumbed to the injuries caused by firearm. P.Ws. 8 and 9 have also supported the prosecution case as a hearsay witness. They have also found that the deceased died due to firearm injuries.
16. Considering the facts and circumstances stated above, we do not find any merit in this appeal and also do not find any ground to interfere with the impugned judgment.
In the result, this appeal is dismissed.
(Amaresh Kumar Lal, J.) Samarendra Pratap Singh, J :- I agree.
(Samarendra Pratap Singh, J.) Kanchan/-
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