Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Bhuneshwar Das & Anr vs State Of Bihar on 22 September, 2016

Author: Virender Singh

Bench: Virender Singh

                                       1

                 Cr. Appeal (DB) No. 300 of 1991 (P)

    [Against the judgment of conviction and order of sentence dated 
    31.07.1991

 passed by the 2nd Additional Sessions Judge, Deoghar  in Sessions Case No. 85 of 1987/56 of 1990]  ­­­­­

1. Bhuneshwar Das, son of Hari Das

2. Tarini Das, son of Dubraj Das

3. Suresh Das, son of Hari Das All resident of village­Khutta Bandh, PS­Mohanpur,  District­Deoghar   ...  ... Appellants Versus The State of Bihar ... ... Respondent ­­­­­ For the Appellants : Mr. Arvind Kr. Choudhary, Advocate            Mr. S. N. Tiwari, Advocate For the Respondent : Mr. Awnish Shankar, APP  ­­­­­ P R E S E N T  HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE   HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR   ­­­­­  Dated: 22  nd  September, 2016     Per Shree Chandrashekhar, J.

Order   dated   01.09.2016   reveals   that   the   instant  criminal   appeal   servives   qua   appellant   no.   1­Bhuneshwar   Das,  appellant no. 4­Tarini Das and appellant no. 5­Suresh Das only.

2. Aggrieved   of   judgment   and   order   dated   31.07.1991  passed in Sessions Case No. 85 of 1987/ 56 of 1990, whereby all  five accused persons who were put on trial have been convicted  for   committing   offence   u/s   302/149   IPC   and   for   offence  u/s 147 IPC and sentenced to undergo rigorous imprisonment for  life   for   the   main   offence,   have   preferred   the   instant   criminal  appeal.

3. Heard.

4. The   learned   counsel   for   the   surviving   appellants  contends that the fundamental error committed by the Sessions  Judge is that it has completely overlooked the contradiction in the  2 statement   of   the   witnesses   in   the   Court   vis­a­vis   the   protest  petition. In a trial in which the witnesses deposed in the Court  after one decade, chances of improvements are greater, and when  this   circumstance   is   analysised   in   reference   to   previous   enmity  between   the   parties,   false   implication   of   the   accused   persons  cannot be ruled out. 

5. We have carefully examined the materials brought on  record and find that, on the basis of fardbeyan of Fageshwar Das  recorded   on   09.08.1978,   a   First   Information   Report   against  Bhuneshwar Das, Hari Das, Dubraj Das, Tarini Das and Suresh Das  was registered for offence u/s 302/34 IPC.  During investigation,  the informant filed a protest petition on 26.08.1978. The police  submitted Final Form and the trial court proceeded on the protest  petition.   The   complainant   was   examined  on   solemn   affirmation  and   in   the   enquiry   held   u/s   202   Cr.P.C.   other   witnesses   were  examined.   Vide   order   dated   05.07.1984   the   Chief   Judicial  Magistrate,   Deoghar   after   rejecting   the   Final   Form,   issued  summons to the accused persons and the case was committed to  the court of sessions on 04.06.1987, for trial.

6. During   the   trial   as   many   as   seven   witnesses   were  examined:   informant was P.W.­6 and the doctor who conducted  the post­mortem examination over the dead body was P.W.­7. Two  witnesses were examined by the defence also. It appears that the  defence   produced   FIR,   protest   petition   and   other   documents  disclosing previous litigation between the parties. P.W.­1 and P.W.­2  claimed themselves as eye­witnesses to assault upon the deceased  Satyadeo Das.  P.W.­3 and P.W.­5 claimed that they had seen  the  accused persons carrying the dead body of the deceased on the  next morning.

7. The prosecution story is that, the informant along with  his   father   had   gone   to   Gram   Kutchery   and   after   they   returned  home late in the evening they found that Satyadeo Das had not  3 returned   back.   Her   mother   informed   them   that   Satyadeo   was  complaining that the accused persons had been threatening him. It  was claimed that previously also accused persons chased Satyadeo  Das   and   the   incident   was   witnessed   by   one   Kunta   Das   and  Rajkumar Das (P.W.­1). On the next morning the dead body of the  deceased   Satyadeo   Das   was   found   near   Ropani   Colony   Bandh.  The informant claimed that the police did not record his entire  statement and they came in influence of the accused persons and  hence, the protest petition.

8. On   re­scanning   the   entire   evidence;   prosecution   as  well as the defence, we find that neither in the fardbeyan nor in  the protest petition which was filed much after the occurrence, the  informant took a stand that P.W.­1 and P.W.­2 are eye­witnesses.  Even in the court these witnesses have only alleged that accused  Tarini   Das   chased   and   caught   hold   of   the   deceased   whereas,  accused Bhuneshwar Das gave 3­4 lathi blow on him. The medical  evidence   reveals   that   the   death   occurred   due   to   asphyxia   by  strangulation. Admittedly, there is no evidence on record that the  above named two accused persons strangulated the deceased. Not  only that, in the protest petition the informant/complainant has  not   even   alleged   that   P.W.­3   and   P.W.­5   had   seen   the   accused  persons carrying the dead body of the deceased and dumping it  near Ropani Colony Bandh. The alleged occurrence took place on  08.08.1978 and the material witnesses were examined in the year  1989, i.e., after more than a decade. We cannot lose sight of the  fact that, by that time the informant and other witnesses had the  benefit of opinion of the doctor and to construct a story, which  was not even pleaded in the protest petition.

9. In   fact,   fardbeyan   by   the   informant   and   the   protest  petition were not exhibited by the prosecution. Obviously, because  these documents favour the defence. A perusal of the impugned  judgment   of   conviction   and   order   of   sentence,   both  dated 31.07.1991 discloses that it is a mere reproduction of the  4 statement of the witnesses. The trial judge has failed to appreciate  the   evidence   of   the   witnesses   which   on   face   of   it   is   not   only  substantial improvement on material aspects from the case made  out   in   the   protest   petition,   the   witnesses   projected   as  eye­witnesses were never shown as eye­witnesses by the informant  either in his fardbeyan or in the protest petition filed by him.

10. The aforesaid facts and the circumstances appearing in  the   case   prompt   us   to   extend   benefit   of   doubt   to   the   accused  persons.  The prosecution story as projected during the trial is not  supported by any reliable evidence.

11. Considering the aforesaid facts, we are of the opinion  that   the   impugned   judgment   of   conviction   and   sentence   both  dated 31.07.1991 is liable to be set­aside and the instant criminal  appeal deserves to be allowed. Ordered accordingly.

12.  Before   we   wrap   up,   what   disturbs   us   in   the   instant  appeal is that the paper book prepared by the concerned branch is  not complete, as many important documents are not forming part  of the paper­book supplied to learned counsel for both the sides,  therefore, while taking us through the prosecution evidence they  had   to   refer   to   the   original   records   time   and   again.     Assistant  Registrar of the criminal branch to take it seriously, so that, such  type of lapse does not occur in future. 

(Virender Singh, C.J.)         (Shree Chandrashekhar, J.) Jharkhand High Court, Ranchi Dated: 22nd September, 2016 Tanuj/ N.A.F.R.