Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Viajy Lakra ? Birju Lakra vs State Of Jharkhand on 11 July, 2016

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

                                              1

                         Criminal Appeal No. 868 of 2002   


     [ Against  the judgment  of conviction  and  order  of sentence 
     dated   29.11.2002,   passed   by   the   learned   4th   Additional 
     Sessions   Judge,   Bermo   at   Tenughat   in   S.T.   No.9   of   1996, 
     arising out of I.E.L. P.S. Case No. 31 of 1995  ] 

     Vijay Lakra @ Birju Lakra, son of Tartious Lakra, resident of Khamra, 
     PS­ I.E.L. District­ Bokaro.                         ....Appellant
                                  ­­Versus­­

     The State of Jharkhand                                                .... Respondent 
                                     ­­­ 
     PRESENT :        THE HON'BLE MR JUSTICE RATNAKER BHENGRA
      
          For the Appellant :        Mr. Awanish Shankar, Amicus Curiae. 
          For the State    :         Mr. Priyadarshi, A.P.P.

                                    J U D G M E N T

By Court:    Instant   criminal   appeal   is   directed   against   the   judgment   of 

conviction   and   order   of   sentence   dated   29.11.2002,   passed   by   the  learned   4th   Additional   Sessions   Judge,   Bermo   at   Tenughat   in   S.T.  No.9 of 1996, arising out of I.E.L. P.S. Case No. 31 of 1995, whereby  and   whereunder, the appellant has been convicted for the offences  under   Sections   323,   324   and   452   of   the   Indian   Penal   Code   and  sentenced to undergo rigorous imprisonment of 2 years  each for the  offences under Sections 452 and 324 of the Indian Penal Code and  one year for the offence under Section 323 of the Indian Penal Code.  All the sentences were ordered to run concurrently. 

2. Case   of the prosecution, in brief, is that on 24.9.95, at about  8:00   p.m.,   the   accused  Vijay   Lakra   @   Birju   Lakra  came   at   the  vegetable shop of the informant, namely, Dhukhan Sao and asked for  his due fifty rupees from Anil Sao, who is the son of the informant.  Anil   Sao   told   the   accused   that   he   does   not   have   the   money.  Thereafter,   the   accused   had   scattered   the   vegetables   and   left   the  place.  After some  time, the  accused   along with Roshan  Lakra had  entered   at   the   house   of   informant   and   demanded   again   his   due  2 rupees, on which, the informant told him that he does not have the  money. Thereafter, both the brothers started assaulting the informant  Dhukhan Sao and in the meantime, the accused Birju Lakra took out a  pistol   and   fired   at   him,   as   a   result,   the   informant   had   sustained  injuries on the left side of his back and also on the left buttock.  His  neighbours, Ramjee Manjhi and Dalchand Ravidas had come there on  hearing  the   sound  of   firing.   Thereafter   the   accused  fled  away.  The  informant   was   taken   to   I.E.L.   hospital   where   his   fardbeyan   was  recorded on the same night at 10:00 p.m. 

3. On the basis of fardbeyan,  the police had registered the case as  I.E.L. P.S. Case No.31/95 and after completing the investigation the  police had submitted charge sheet   against the accused persons and  accordingly cognizance was taken and the case was committed to the  Court of Sessions, wherein it was numbered as   S.T. No.9 of 1996.  Case   of   the   co­accused,   namely,   Roshan   Lakra   was   separated     and  separate record was sent to  learned ACJM, Bermo at Tenughat for his  trial under the Juvenile Justice Act since he was found juvenile. 

4. Charge   was   framed   against   the   accused­appellant,   to   which   he  pleaded   not   guilty   and   claimed   to   be   tried.   To   substantiate   the   charge,  prosecution   has   examined   altogether   five   witnesses.   Learned   trial   Judge  placing reliance on evidences and documents available on records, held the  appellant   guilty   and   inflicted   sentence,   as   indicated   above.   Hence,   this  appeal. 

5. The evidence of informant Dhukhan Sao (PW­1) indicates that on the  alleged day and time of occurrence the accused Birju Lakra had demanded  fifty rupees from his son at his vegetable shop, which was not given by his  son to the accused. Therefore, the accused had scattered the vegetables and  left the place abusing them and thereafter he and his son came to their  house after closing the shop. His further evidence goes to show that the  accused   had   come   along   at   his   house   and   abused   him   but   again   two  minutes after, Roshan Lakra also came and demanded money from him.  Thereafter there was a quarrel in between them. The informant (PW­1) has  further stated that the accused Bijay Lakra and Roshan Lakra both started  3 assaulting   him  and then  accused Birju  Lakra  fired from  his   pistol    from  which he had sustained injury on his buttock. His evidences further goes to  show that the witnesses, namely, Kishan Sao, Ramjee Manjhi and Dalchand  Ravidas had arrived there on his raising alarm. Thereafter PW­1 was taken  to I.E.L. Hospital where the police had recorded fardbeyan on which he has  put his L.T.I. and thereafter he was referred to hospital at Ranchi by the  I.E.L. Hospital. He has recognized the accused in the dock. 

6. The   evidence   of   Anil   Kumar   Sao   (PW­3),   who   is   the   son   of   the  informant, goes to show that in the night of 24.9.95 at about 8.00 p.m. he  was at his vegetable shop when the accused Bijay Lakra had come there  and demanded  his fifty rupees and when he did not give the money to the  accused then the accused had scattered the vegetables. Thereafter he had  returned  to   his   house   where  the   accused  Bijay  Lakra   and   Roshan  Lakra  came and abused them and assaulted his father Dhukhan Sao. The evidence  of PW­3 further goes to show that Bijay Lakra had fired on his father due to  which  his  father  had  sustained injury  on his   left buttock  and back  side.  According to him, the accused persons had fled away on alarm raised by  them. Thereafter his father was treated at I.E.L. Hospital and from there his  father was referred to Ranchi Hospital.

7. The evidence of Malti Devi (PW­4), who is the wife of the informant,  goes to show that on the alleged day and time of occurrence  the accused  had come at her house and demanded money from her husband and there  was a scuffle in between them. According to her, the accused Roshan had  also   accompanied   with   the   accused   Birju   Lakra.   Malti   Devi   (PW­4)   has  further stated that the accused Birju took out a pistol from his pocket and  fired at her husband from which her husband had sustained injury on his  left buttock on his back and thereafter both the accused persons had fled  away. Her further evidence goes to show that her husband was taken to  I.E.L. Hospital and from there her husband was taken to Ranchi. She has  recognized the accused in the dock. 

8. The evidence of   Ramjee Manjhi (PW­2), who is a hearsay witness,  goes  to   show   that   he  knows   Dhukhan   Sao  and   that     Dhukhan   Sao  was  injured on his left buttock  by bullet. His evidence further goes to show that  treatment of  Dhukhan Sao was done at  I.E.L. Hospital. He has however in  the cross examination said that he has not seen the accused with his eyes.

9. Jore Manjhi, PW­5, has been declared hostile.

10. Mr.   Awanish   Shankar,   learned   Amicus   Curiae,   appearing   on  behalf   of   the   appellant,   has  initially   read  out   the   FIR   and  also  the  depositions of PW­1, PW­3 and PW­4, who are the persons claiming to  be eye witnesses. He has also submitted that no Doctor was examined  and there is no injury report to suggest any firearm injury nor it was  exhibited.   He   has   also   submitted   that   there   was   no   seizure   of   any  firearm nor seizure of any blood stained cloth nor seizure of any burnt  cloth. He has submitted that no firearm injury, no seizure of firearm  or   any   burnt   cloth   is   brought   on   record.   Therefore,   there   is   no  material   evidence   to   establish   the   allegations   made   against   the  appellant.   He   has   further   submitted   that   there   seems   to   be   two  incidents. First incident   is stated to have occurred at the shop itself  when the appellant had thrown and scattered  the vegetables. He has  submitted that this  occurrence  was  witnessed by many  persons but  none of the witnesses have come to testify the said occurrence. He has  further submitted that no independent witness had proved the first  incident. Then he submitted that the allegation, about the firing and  the injury sustained by the informant, is of the second incident and  this   also   has   not   been   proved   by   any   independent   witness   or   any  material evidence. He has further submitted that PW­4 in her cross  examination has said that X­ray was done at Ranchi hospital but that  X­ray report was never produced nor any admission or discharge slip  was produced to prove that  they have ever gone to such hospital. He  has   submitted   that   in   absence   of   material   evidence   regarding  procedures and processes in the hospitals, the oral claims that he was  treated   in   hospital   would   get   strongly   refuted.   He   has   further  submitted that actually money was due to the appellant and he was  only demanding what was his just due and because of this, the false  case has been instituted against him. Coming back once again to the  first occurrence, he has submitted that first place was a public place  with   many   persons   around   and   first   occurrence   has   not   been  5 supported by any independent person. He has said that second place  is the private house or dwelling of the informant. So the allegations  have been made in the confines and secrecy  of the dwelling place.  According to him, first incident is in the public place, which is not  supported by the independent witnesses   but the allegations, which  are made in the confines of the home, are alleged by the informant,  his son and his wife. He has further submitted that non­examination  of IO would prejudice this appellant to a great extent and pointed out  para­6 of the deposition made by the PW­4 where she had deposed  that she had told the police that Birju and Roshan had come to their  house and asked for Rs.50/­ and that she had further told the police  that Birju had taken out pistol and fired, due to which, her husband  had been injured on his back and buttock. Learned Amicus Curiae has  further submitted that in her statement under Section 161 Cr.P.C. she  has not said so. So this is an important contradiction and if the I.O. is  not examined on this point, which is the central point on hand, this  appeal   will   be   prejudiced   on   the   allegation   itself.   Learned   Amicus  Curiae   has   further   submitted   that   fardbeyan   has   not   been   proved.  Even   the   informant's   thumb   impression   has   also   not   been   proved.  Persons, who are witnesses to the fardbeyan, have not been examined  on this point. He has further submitted that PW­1 has not proved the  fardbeyan   and  Jore   Manjhi,   PW­5,   has   been   declared   hostile.   He   has  further submitted that the person, who had recorded the fardbeyan, has  also not been examined.

11.  Learned A.P.P. appearing on behalf of the State has submitted that  PW­1 (Informant) is the injured witness and he is a credible and believable  witness, so this witness cannot be discounted. He has further submitted that  offence is regarding fire from the pistol and the injury, which took place  inside the house and not for the alleged offence, which took place in public  place.   He   has   submitted   that   learned   Amicus   Curiae   appearing   for   the  appellant has tried to deviate the Court on that score. He has further stated  that PW­3 and PW­4, who are the son and the wife of the informant are the  natural witness and they were in the shop or in the house and they are the  6 best witnesses to prove what had occurred in both place. He has further  submitted that informant was taken to hospital in absence of other material  medical   evidence.   He   has   further   submitted   that   whole   case   of   the  prosecution cannot simply be demolished. 

12. Having gone through the arguments, records, and in the facts and  circumstances, the following emerges:

It   seems   some   money,   Rs.50/­   was   owed   by   the   informant   to   the  appellant Vijay Lakra. This is no reason for him firing the pistol, but that is  the circumstance. Learned counsel for the appellant has however submitted  that the firing is doubtful because no pistol was seized, no seizure of any  blood stained clothes, or in the case of firing burnt cloth, and there is no  firearm injury report, so in the absence of such material evidences, how can  one prove the firing by pistol or the injury.

He has submitted that the injury and the injury report are vital peice  of evidences and in this case, no Doctor has been examined to prove any  injury report, so it is indeed a question that needs to be pondered. If there  is no material medical evidence and even forensic evidence regarding the  gun, then one only has the assertion of the informant and his natural family  to standby on  the  allegation. And that too over  a monetary due  though  small, but it seems to be the genesis.

There is also no production of the X­ray report that should have been  there since PW­4 in her deposition has mentioned about this. No admit and  discharge slips from the two named hospitals have been produced.

Counsel for the appellant has said that non­examination of the IO has  seriously prejudiced him, and pointed out that PW ­4 says that she had told  the police that Birju Lakra had come to demand for Rs.50/­ and also told  the   police   that   this   appellant   had   fired   due   to   which   her   husband   had  received injuries on his back and buttock. Learned counsel has said this is  not so in the statement given to the police. In such a situation, it raises a  doubt as to whether the story is being developed in the deposition. Counsel  for the appellant has also submitted that for lack of seizure of pistol, lack of  blood stained or burnt cloth and forensic reports, the non­examination of  IO would prejudice him.

It has sometimes been seen that the IO not being examined does not  demolish the prosecution case. But here, a pistol is alleged to have been  7 fired and injuries resulted, so conviction or non­conviction would depend  on   the   production   of   the   pistol,   the   report   whether   the   pistol   was   in  working condition or not, the forensic report about the pistol and bullets,  blood stained or burnt cloth, all of which could have had thrown some light  upon them if the IO had been examined. So it can be said that the non­ examination of the IO has caused prejudice to the appellant.

  13. Therefore, for the aforesaid reasons,   the judgment of conviction  and order of sentence dated 29.11.2002, passed by the learned 4th  Additional Sessions Judge, Bermo at Tenughat in S.T. No.9 of 1996,  arising out of I.E.L. P.S. Case No. 31 of 1995, is set aside, and the  appellant Vijay Lakra and his bailors are discharged from their liability  of bail bonds.

14. This appeal is allowed.

(Ratnaker Bhengra, J.) Jharkhand High Court, Ranchi, The 11th July, 2016, SB/ AFR