Patna High Court
Rajendra Sahni & Ors vs State Of Bihar & Anr on 16 February, 2018
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
Patna High Court CR. APP (SJ) No.146 of 2015 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No.146 of 2015
Arising Out of PS.Case No. -32 Year- 1998 Thana -DUM RA District- SITAMARHI
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1. Rajendra Sahni, S/o Saryug Sahni
2. Ram Bhajan Das, S/o Shivshankar Das
3. Brijnandan Das, S/o Kamal Das
4. Nannu Das, S/o Paran Das
5. Jainandan Das, S/o Kamal Das
6. Mohan Sahni, S/o Ganjendra Sahni
7. Deeplal Raut, S/o Briksh Raut
8. Shivdayal Raut, S/o Briksh Raut null
9. Kunja Raut, S/o Briksh Raut
10. Raghunath Das, S/o Briksh Das
11. Bishun Das, S/o Briksh Das
12. Raja Das, S/O Briksh Das
13. Govind Das, S/o Nannu Das
14. Shiv Shankar Das, S/o Khakhan Das
15. Gonaur Sahni, S/o Mauje Sahni
16. Binod Sahni, S/o Ram Lakhan Sahni
17. Ram babu Sahni, S/o Bifai Sahni
18. Sonelal Raut, S/o Doma Das
19. Julum Raut, S/o Sonelal Raut
20. Pappu Raut, S/o Sonelal Raut
21. Gopi Das, S/o Nannu Das All R/o Village- Methaura, P.S.- Dumra, District-
Sitamarhi
.... .... Appellant/s
Versus
1. The State of Bihar
2. Ram Swarth Sahni S/o Chalitra Sahni R/o Village- Methaura, P.S.- Dumra,
District- Sitamarhi
.... .... Respondent/s
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Appearance :
For the Appellant/s : Mr. Arun Kumar Tripathi-Amicus Curiae
For the Respondent/s : Mr. Sujit Kumar Singh-A.P.P.
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
CAV JUDGMENT
Date: 16-02-2018
Appellants Rajendra Sahni, Ram Bhajan Das,
Brijnandan Das, Nannu Das, Jainandan Das, Mohan Sahni, Deeplal
Raut, Shivdayal Raut, Kunja Raut, Raghunath Das, Bishun Das, Raja
Patna High Court CR. APP (SJ) No.146 of 2015 2
Das, Govind Das, Shiv Shankar Das, Gonaur Sahni, Binod Sahni,
Ram Babu Sahni, Sonelal Raut, Julum Raut, Pappu Raut and Gopi
Das have been found guilty for an offence punishable under Section
323/149 of the I.P.C. and each one has been sentenced to undergo S.I.
for six months, under Section 324/149 of the I.P.C. and each one has
been sentenced to undergo S.I. for two years, under Section 325/ 149
of the I.P.C. and each one has been sentenced to undergo R.I. for three
years as well as to pay fine appertaining to Rs.5,000/- and in default
thereof, to undergo S.I. for three months, under Section 452/ 149 of
the I.P.C. and each one has been sentenced to undergo R.I. for three
years as well as to pay fine appertaining to Rs.5,000/- and in default
thereof, to undergo S.I. for three months, additionally, with a further
direction to run the sentences concurrently with a further direction to
set off the period having undergone during course of trial in
accordance with Section 428 of the Cr.P.C. by the Adhoc Additional
Sessions Judge-1st , Sitamarhi in Sessions Trial No.377 of 1999/ 86 of
2010.
2. Ram Swarth Sahni (PW-8) gave his fard-bayan on
14.03.1998at 9.30 a.m. at P.H.C. Dumra alleging inter alia that Yesterday i.e. on 13.03.1998 at about 6.00 p.m. while he along with his family members proceeded to celebrate Holi, his co-villagers Rajendra Sahni, Mohan Sahni, Nannu Das, Govind Das, Gopi Das, Patna High Court CR. APP (SJ) No.146 of 2015 3 Brijnandan Das, Jainandan Das, Deeplal Raut, Shivdayal Raut, Kunja Raut, Raghunath Das, Bishun Das, Raja Das, Ram Chaittar Das, Shiv Shankar Das, Ram Bhajan Das, Gonaur Sahni, Binod Sahni, Ram Babu Sahni, Sonelal Raut, Pappu Raut, Julum Raut after forming an unlawful assembly armed with lathi, danda, Farsa began to assault as a result of which, Shyam Sunder Devi, Sumitra Devi, Dilchand Sahni and Umesh Sahni sustained injuries. Then thereafter, they made house trespass and took away bicycle, pumping set, four bullock, she- buffalo calf, ornaments etc. They have also committed loot at the house of Bhola Mahto. Long standing animosity has been shown to be motive for commission of the occurrence.
3. After registration of the Dumra P. S. Case No.32 of 1998, investigation commenced and concluded in manner, the subject matter of instant appeal.
4. Defence case, as is evident from mode of cross-
examination as well as statement recorded under Section 313 of the Cr.P.C. is that of complete denial. Furthermore, it has also been submitted that on the alleged date and time of occurrence, the prosecution party after forming an unlawful assembly raided the house of the accused persons and during course thereof, they brutally assaulted and for that, on the fard-bayan of Gopi Das, Dumra P. S. Case No.33 of 1998 was registered and only to save their skin, got this Patna High Court CR. APP (SJ) No.146 of 2015 4 case filed. Furthermore, documentary evidences have been adduced in support thereof.
5. In order to substantiate its case, prosecution had examined altogether thirteen (13) PWs, who are PW-1, Bhola Mahto, PW-2, Fakira Sahni, PW-3, Mania Devi, PW-4, Ram Dulari Devi, PW-5, Shyam Sunder Devi, PW-6, Sheoji Mahto, PW-7, Umesh Sahni, PW-8, Ram Swarth Sahni, informant of the case, PW-9, Ramkali Devi, PW-10, Dilchand Sahni, PW-11, Dr. Suresh Jha, PW- 12, Sumitra Devi and PW-13, Prabhat Kumar Singh as well as had also exhibited as Exhibit-1, fard-bayan, Exhibit-2 series, injury report with regard to respective injured, Exhibit-3 series, injury report issued by the I.O. Side by side, defence had also exhibited as Exhibit-A series, compromise petition, permission petition, Exhibit-B, judgment of Title Suit No.62 of 1997, Exhibit-C, judgment of Sessions Trial No.21 of 1999, Exhibit-D, certified copy of F.I.R. of Dumra P. S. Case No.33 of 1998, Exhibit-E, certified copy of Dumra P. S. Case No.37 of 1998, Exhibit-F, certified copy of trial register, Exhibit-G, certified copy of informatory petition dated 12.02.1998.
6. While challenging the judgment of conviction and sentence, it has been submitted on behalf of learned counsel for the appellants that prosecution party had ditched the appellants, which is evident from evidence of the witnesses, more particularly informant Patna High Court CR. APP (SJ) No.146 of 2015 5 as well as Exhibit-A series. In order to substantiate the same, it has been submitted that case and counter-case were compromised even though non-compoundable and on that very score, the appellants had deposed before the learned lower Court in such manner putting the offences under periphery of being compoundable and on the basis thereof, they got acquittal. Because of the fact that there was some delay in getting the instant case committed till then, the prosecution party got acquittal. Then thereafter, they changed the scene and contested the trial putting severe allegations against the appellants by way of making exaggeration in their evidences and that being so, their evidences are fit to be disbelieved. Even the evidence of doctor as well as I.O. happen to be worthless as did not support to the prosecution case and on account thereof, appellants are fit to be acquittal by way of allowing the appeal.
7. Furthermore, it has also been submitted that from the evidences of the PWs, it is apparent that appellants have also sustained injuries at the end of prosecution party and for that, Dumra P. S. Case No.33 of 1998 was registered. That being so, non- explanation of the injuries having sustained by the appellants would not legally allow survival of the finding recorded by the learned lower Court. The learned lower Court had failed to take cognizance thereof, and that being so, did not justify its prevalence. Patna High Court CR. APP (SJ) No.146 of 2015 6
8. Now, coming to the evidence, it has been submitted that when the evidence of the PWs are minutely gone through, it is evident that neither they individually nor collectively substantiated the manner as well as genesis of occurrence in consonance with the initial prosecution version coming out from Exhibit-1 (fard-bayan). Therefore, after having proper appreciation of the materials available on the record, it is apparent that prosecution had failed to substantiate the genesis as well as manner of occurrence. Consequent thereupon, the judgment of conviction and sentence is fit to be set aside.
9. On the other hand, learned Additional Public Prosecutor opposed the prayer and submitted that the evidence of injured witnesses could not be brushed aside in casual manner, who during course of evidence have substantiated the prosecution case as well as properly identified the appellants to be author of their injuries. It has further been submitted that natural inconsistency are bound to occur and that being so, on trivial issue or on minor inconsistency the evidence of the injured witnesses should not be brushed aside and that being so, the evidence of those injured witnesses coupled with the evidence of doctor as well as I.O. duly substantiated the case of the prosecution, whereupon the finding recorded by the learned lower Court is fit to be confirmed.
10. PW-11 is Dr. Suresh Jha, who on 14.03.1998 was Patna High Court CR. APP (SJ) No.146 of 2015 7 posted as Medical Officer at P.H.C. Dumra and in that capacity had examined the respective injured:-
1. Smt. Shyam Sunde r Devi
i) Tender swelling over lower part of right forearms diffused in nature. X-ray examination of the part done which showed fracture of right radial shaft.
ii) Tender swelling at the root of right little finger. X-
ray of this part showed separation of epiphysis of distal part of first phalanx of little finger.
iii) Lacerated wound over right side of top of head 1" x 1/10" x skin deep.
iv) Seven bruises over left upper part of the back each 7" x 1".
v) Two bruises over left shoulder joint each 2" x 1". Nature and cause of injury- Injury no.i, ii and iii was caused by hard and blunt substance grievous in nature. Injury No.iv and v caused by hard blunt substance simple in nature. Age of injury within 24 hours. M.I. a black mole over left upper lip.
2. Smt. Sumitra Devi
i) An incised wound over posterior part of right side of head measuring 3" x ¼" x bone deep.
ii) Generalized painful swelling over entire forehead including eyelids and nose. At the top of it a lacerated wound measuring ½" x ½" x skin deep.
Patna High Court CR. APP (SJ) No.146 of 2015 8
iii) Six bruises over right side of back each- 5" x ½".
iv) Three bruises over left side of back each 10" x ½". Cause and nature of injury_ Injury no.i caused by sharp cutting weapon simple in nature. Injury nos.ii, iii and iv caused by hard blunt substance, simple in nature. Age of injury within 24 hours. M.I. - A black mole over face near right side of nose.
3. Umesh Sahni
i) A painful swelling over right shoulder joint diffuse.
ii) A painful swelling over left heap joint diffuse. Cause and nature of injury-All above injuries caused by hard and blunt substance, simple in nature. Age of injury- within 24 hours. M.I.-A black mole over left upper arm.
4. Dil Chand Sahni
i) A lacerated wound over left side of front of head ½"
x ¼" x skin deep.
ii) A lacerated wound over left side of face ¾" x ¾" x skin deep.
iii) A painful swelling over right side of head 1" in diameter.
iv) Tendered swelling over lower part of left upper arm.
Cause and nature of injury-All above injuries caused by hard and blunt substance, simple in nature. Age of injury- within 24 hours. M.I.-Three black mole on the left side of the chest. All the above injured except Umesh Sahni is present in the Court.
Patna High Court CR. APP (SJ) No.146 of 2015 9
5. Ram Dulari Devi
i) An incisded wound over right side of head 2" x ¼" x bone deep.
ii) Three bruises over left upper arm line transversely each 2 ½" x 1 ½".
iii) Two bruises over right upper arm line obliquely-
each 3" x 1½".
iv) Two bruises over lower part of the back each 4" x 1 ½".
Cause and nature of injury-Injury no.1 is caused by sharp cutting weapon and simple in nature. Injury nos.ii, iii and iv caused by hard and blunt substance and simple in nature. Age of injuries-within 24 hours. M.I.-A black mole over left upper arm.
6. Hard blunt substance may be a lathi. Sharp cutting weapn may be a farsa. Forehead is vital part of the body.
Save and except admitting overwriting relating to injury report of Umesh Sahni, Dilchand Sahni, Shyam Sunder Devi, nothing substantial has been found to discredit his version.
11. PW-1 is Bhola Mahto, he had deposed that on the alleged date and time of occurrence, he after closing his shop proceeded to his house along with his brother Shivji Mahto (PW-6). When they reached near their house, they saw all the accused persons, who stopped them. Then, they disclosed that there happens to be Patna High Court CR. APP (SJ) No.146 of 2015 10 "Chhurebaji", whereupon they should support, but they declined. Then, they said that they will see them. Out of fear, they had hidden in their house. Then had disclosed that they had hidden in the house of Chandar Sahni. Then had said that Rajendra Sahni, Mohan Sahni, Nannu Das, Gopi Das, Shiv Shankar Das, Ram Bhajan Das, Brij Nandan Das, Jainandan Das, Puja Rout, Pappu Das, Sone Lal Rout, Gonour Sahni, Ram Roop Rout,armed with Garasa, Bhala, lathi, farsa came and began to loot the house of Ram Swarth Sahni. They took away pumping set, Ox, she-buffalo. They took away frame, door, chauki, ornaments, boxes, Ox, grain from the house of Ram Sujit Das. They also committed loot at the house of Binod Sahni. They have also cut away bamboo of Binod Sahni. Then thereafter, on an order of Rajendra Sahni, Nannu Das sprinkled kerosene oil and Mohan Sahni gave match box to Gopi Das, who lit fire as a result of which, houses of Ram Swarath Sahni, Ram Sujit and Binod Sahni burnt away. Then thereafter, they said that let the house of Shivji Mahto be looted. After breaking open door of the house of Shivji Mahto, all the accused persons intruded inside and took away Chauki, door, radio, bicycle, boxes, ornaments, cloth, grain. Then thereafter, the accused persons left the place. After departure of the accused persons, Ram Chander Sahni disclosed them to leave the place otherwise he will also be victimized. Then thereafter, he along with his brother came out from Patna High Court CR. APP (SJ) No.146 of 2015 11 the house of Ram Chander Sahni at about 10 p.m. and stayed whole night at a lonely place and then, came to their shop. His brother-in- law Nandlal Mahto came from Wajidpur and disclosed that their family members have come to his place in search of them. Then had disclosed that the family members of Ram Swarath Sahni, Ram Sujit Sahni and Binod Sahni were assaulted by farsa, garasa. Gulab Chand Sahni was assaulted with garasa over his head. Then had disclosed that he carried the injured to Dumra Hospital at about 6.00 a.m. where all the injured were treated. He identified the accused. During cross- examination, he had admitted that his hotel happens to be west to District Collectorate. Then there happens to be contradiction which appears to be material and is found duly substantiated from the evidence of PW-13 (I.O.) under Para-15. He had denied pendency of Title Suit No.62 of 1997 in between him as well as Rajendra Sahni. He had also denied filing of Title Appeal No.51 of 1998 against the judgment having been passed in the aforesaid Title Suit No.62 of 1997. He had also denied presence of accused Brijnandan Das as a witness against him in the aforesaid Title Suit. He had also denied at Para-16, institution of Complaint Case No.155 of 1997 against accused Rajendra Sahni. He had also denied presence of Complaint Case No.57 of 1997 against Jogindra Sahni and Mohan Sahni. He had also denied institution of a case by his mother Sukumaria Devi against Patna High Court CR. APP (SJ) No.146 of 2015 12 Rajendra Sahni and others bearing Dumra P. S. Case No.37 of 1998. He had also denied the presence of one of the witness. In Para-17, he had also denied presence of proceeding under Section 107 Cr.P.C., proceeding under Section 144 Cr.P.C. and proceeding under Section 133 of the Cr.P.C. amongst them since before institution of this case. He had also denied presence of counter-case, which was running as Sessions Trial No.21 of 1999. Then at Para-19, he had stated that for the first time, he met with the accused persons near the house of Ram Swarath Sah. He had further disclosed that he remained at the house of Ram Chander Sahni till 10.00 p.m. Then had disclosed at Para-20 that he remained at field whole night and then, came to Dumra. This witness was recalled after filing of the compromise petition and Para- 21 to 24 happens to be on that very score, substantiating the factum of compromise.
12. PW-2 is Fakira Sahni, who initially supported the case of the prosecution and was cross-examined, but after filing of compromise petition was recalled and Para-19 of the cross- examination substantiated the plea of the compromise and deposed on that very score, defacing the earlier evidence. The same status happens to be that of PW-3 Mania Devi.
13. PW-4 is Ram Dulari Devi, who had deposed that occurrence is of dated 13.03.1998 at about 6.00 p.m. At that very Patna High Court CR. APP (SJ) No.146 of 2015 13 time, she was at her house along with her mother-in-law as well as youngest daughter. She saw Shiv Shankar Das armed with dabiya, lathi, danda, Rajendra Sahni armed with bhala, Mohan Sahni armed with Dabiya, Nannu having bag containing kerosene oil, Puja Rout armed with bhala, Gopi armed with knife, Shiv Shankar Das, Bhajan Das, Gonour Sahni, Baijnath Das, Raghunath Das, Raja Das, Brijnandan Das, Jainandan Das, Sonelal Rout, Julum Rout, Pappu Rout, Deeplal Rout, Shivdayal Rout, Binod Sahni armed with lathi, danda came and made house trespass. Puja assaulted her mother-in- law with slap and threatened of dire consequences. Rajendra, Mohan, Nannu ordered to loot and assault, all of them, set ablaze, whereupon Puja Rout gave bhala blow causing injury over her head on right side. She fell down. Her mother-in-law came in rescue, who was pushed away by Govind Das, others assaulted with lathi and danda. Then thereafter, Sumitra Devi was assaulted by Rajendra Sahni with bhala on head as a result of which, she fell down. Govind, Brij, Brijnandan Das, Jainandan Das, Deeplal, Shivdayal, Puja Rout assaulted her with lathi. Shyam Sunder Devi was assaulted with lathi by Govind Das as a result of which, she sustained fracture of her hand. Mohan Das assaulted with Dabiya over her head, her children were assaulted by lathi causing injury. Then thereafter, all the accused persons looted away their belongings. On an order of Rajendra, Nannu Das sprinkled Patna High Court CR. APP (SJ) No.146 of 2015 14 kerosene oil over houses of all the three brothers namely Sogarath Sahni, Ram Sujit Sahni, Ram Binek Sahni. Then thereafter, Mohan gave match box to Gopi Das and Gopi lit fire in the houses of all the three brothers as a result of which, all the houses turned into ashes. The members of the unlawful assembly also committed loot at the house of Bhola Mahto and Shivji Mahto. Then again said that after committing loot at the house of Bhola and Shivji, the members of the unlawful assembly came to her house and looted away silver ornaments 50-60 bhars, fishing net seven, grain, cloth. Mohan Sahni took away oxen, Puja Rout took away she-buffalo. They have dismantled wall of the house as well as damaged tile of roof. Chaukidar came at the morning hour and then she along with others gone to Dumra Hospital on the following day. Identified the accused. During cross-examination, she shown ignorance with regard to institution of counter-case at the end of Gopi Das. Then there happens to be material contradiction under Paras-12, 13, 14, 15 and same is found corroborated under Para-30, 31 of PW-13, I.O. In Para-16, she had stated that she is not knowing whether Gopi Das was assaulted by means of Chhura. She had further stated that on account of assault, she became unconscious. She regained sense at Dumra Hospital. In Para-17, she had stated that first of all, she was assaulted, but again corrected that all of them were assaulted conjointly. In Para-30, she Patna High Court CR. APP (SJ) No.146 of 2015 15 had stated that there was mob of about 200 people. They remained at Darwaza. The members of the mob remained till completion of the assault and after half an hour, they dispersed. In Para-31, she had denied the allegation that in order to save their skin from a case instituted by Gopi Das, this case has been filed.
14. PW-5 is Shyam Sunder Devi. She had stated that on the alleged date and time of occurrence, she was at her place. Her son Umesh, Dinesh, Dilchand were also present. At that very time, Rajendra Sahni, Mohan Sahni, Nannu Das, Govind Das, Gopi Das, Ram Charittar Das, Brijnandan Das, Jainandan Das, Raghunath Das, Vishwanath Das, Raja Das, Sonelal Rout, Pappu Rout, Binod Sahni, Gonour Sahni, Deeplal Rout, Kunja Raut, Shiv Shankar Das, Ram Bhajan Das total 22 persons came, out of whom, Rajendra Sahni and Mohan Sahni were armed with Dabiya and Kunja Rout armed with bhala, Govind armed with lathi, Nannu having bag containing kerosene oil and rest were armed with lathi, danda, bhala, farsa. Rajendra, Mohan, Nannu ordered to loot, set fire in the house, whereupon, she closed the door. Then thereafter, all of them went inside the house of her Dewar Ram Binesh and began to loot. Then thereafter, they all came inside her house after breaking the door. Two oxen of Ram Binesh was taken away by Mohan Sahni. Sumitra protested whereupon Rajendra Sahni gave spear blow over her head, Patna High Court CR. APP (SJ) No.146 of 2015 16 rest assaulted her with lathi. Ram Dulari Devi was given spear blow by Kunja Rout over her head causing injury. Her mother-in-law was pushed and then, Kunja Rout assaulted her with lathi, Govind Das had assaulted her with lathi as a result of which, she sustained fracture of her right hand. Mohan Sahni assaulted her with Dabiya over her head resulting fracture of head. Deeplal Rout, Shivdayal Rout, Jainandan Rout, Brijnandan Rout, Nannu Rout dragged Dilchand and Umesh and assaulted with lathi. Then all the accused persons took away ornaments, grain, two oxen, one she-buffalo (calf), frame, door, pumping set from the houses of all the three namely Shyam Sunder Devi, Ram Bineg, Ram Sujit Sahni. On an order of Rajendra Sahni, Mohan Sahni ordered to lit fire, Nannu Das sprinkled kerosene oil over her house as well as house of Ram Bineg, Mohan gave match box to Gopi Das, who lit fire in her house as well as Ram Bineg as a result of which, their houses were completely gutted. Then thereafter, the members of the mob also committed loot at the house of Shivji Mahto and Bhola Mahto. Because of the fact that they became homeless on account thereof, they have gone to the house of their relative lying at village-Khopi on the following morning, they came at Dumra hospital where she along with Ram Dulari Devi, Sumitra Devi, Dilchand Sahni, Umesh Sahni were admitted. Police came at Dumra hospital and recorded their statement, identified the accused. In Para- Patna High Court CR. APP (SJ) No.146 of 2015 17 3, it is evident that during course of examination-in-chief, her husband was inside the Court Room. At Para-5, she had admitted that her husband had gone to jail in connection with a case launched by Gopi Das. She had further stated that before going to jail, her husband had gone to outside. She was unable to say how much time her husband remained under custody. In Para-6, she had stated that she remained 2-3 days in senseless condition at Dumra hospital where they remained admitted for four days. Again corrected all the injured remained unconscious for 2-3 days. In Para-9, she had stated that she is not aware with the fact that Jainandan Das, Brijnandan Das, Ram Charittar Das were witness on behalf of Gopi Das. She had further stated that her husband is the informant of this case. In Para-13, she had stated that she was assaulted in the courtyard. On assault, she fell down. She had not become unconscious. Accused persons committed loot in her house for about one and half hour after assault. Then thereafter, accused persons returned back to their houses. So many persons have assembled including Rajendra Sahni, Mohan Sahni, Nannu Das, Govind Das, Jainandan Sahni, Brijnandan Das, Raghunath Das, Vishwanath Das, but she had not talked with them. In Para-16, there happens to be contradiction and the same is found corroborated with the evidence of PW-13 under Para-30 as well as Para-54 (repeatedly).
Patna High Court CR. APP (SJ) No.146 of 2015 18
15. PW-6 is Sheoji Mahto, who had stated that on 13.03.1998, it was Holi, he was at Dumra. At about 3-4 p.m. he along with his brother proceeded to his house. When they reached at their village, 5-6 persons encircled both of them, who were Rajendra Sahni, Mohan Sahni, Gonour Sahni, Brijnandan Das, Ram Bhajan, Shiv Shankar Das. They disclosed that there happens to be Chhurabaji in the village and on account thereof, they are going to assault Sogarath Sahni, Ram Sujit Sahni and Ram Binay Sahni as well as to loot them wherein they should also participate. On their denial, they threatened as a result of which, they went to the house of Ram Chandra Sahni to save themselves. Accused persons looted away the house of Sogarath Sahni. Ram Chandra Sahni had disclosed that accused persons had gone after committing occurrence, till then darkness had fallen. Then thereafter, Ram Chandra Sahni requested them to leave the place otherwise accused persons will also assault and will cause damage to him. They both proceeded to Dumra, they spent night at Rupauli Chowk, on the following morning, they reached at Dumra. Thereafter Sogarath Sahni along with his family members, children came at his shop for treatment. They were taken to hospital. Later on, his brother- in-law Nand Lal Mahto came at his shop and disclosed that his family as well as family of his brother out of fear came to his place and are staying, whereupon, they had gone to the place of his brother-in-law Patna High Court CR. APP (SJ) No.146 of 2015 19 and met with his family members. His wife Ramkali Devi had disclosed that first of all, there was loot at the house of Ram Sogarath Sahni and then the accused persons came at his house. The accused persons were searching both of them, but could not find. Then had disclosed that his wife had claimed identification of Rajendra Sahni, Mohan Sahni, Shiv Shankar Das, Ram Bhajan Das, Brijnandan Das, Gonour Sahni. His Wife had also disclosed that Rajendra Sahni was armed with spear, Mohan Sahni was armed with Dabiya and rests were armed with lathi, danda. They entered into the house after breaking open the door. When they became frustrated on account of absence of both the brothers, then the accused persons began to loot and during course thereof, one box containing cash and other items, bicycle etc. were taken away. Identified the accused. During cross- examination at Para-6, there happens to be contradiction and is found corroborated from the evidence of PW-13 under Para-55 (ought to have been 56). In Para-8, he had stated that he has constructed his house at mohalla-Kailashpuri wherein he resides along with his wife and children. He had further stated that he along with his brother Bhola have got two independent hotels as they are separate since before. He had admitted that a Title Suit No.62 of 1997 has been drawn up by him as well as his brother Rajendra Sahni wherein the accused persons of the present case had deposed on behalf of Patna High Court CR. APP (SJ) No.146 of 2015 20 Rajendra Sahni. He had further admitted that they have lost the aforesaid Title Suit. He had further admitted institution of a criminal case by his brother Bhola Mahto against Mohan and others wherein they have been acquitted. He had further stated that he had faced loot thrice at the end of the accused persons since before. He had further stated that Sukumaria Devi had instituted one case against the accused persons wherein all the accused persons have been acquitted. He had further denied the suggestion that Doma Sahni and Ram Sujit Sahni had deposed on his behalf. In Para-14, he had stated that he had not seen the occurrence. In Para-15, he had stated that he had not instituted any case relating to the occurrence though P.S. lies 20-25 yards away from his shop. Then had denied the suggestion that in the background of land dispute with Rajendra Sahni since before, by way of institution of false case one by one, the accused persons are being harassed.
16. PW-7 is Umesh Sahni, who was examined on 08.07.2004, on that date his age was estimated by the learned lower Court as eight years. Occurrence is of the Year 1998 that means deducting six years, on the alleged date of occurrence, he ought to have been of two years and that being so, whatever been stated by him appears to be tutored one, whereupon needs no reference. Patna High Court CR. APP (SJ) No.146 of 2015 21
17. PW-8 is Ram Swarth Sahni, the informant. He had deposed that the occurrence is dated 13.03.1998 at about 6.00 p.m. At that very time, he along with his other family members had gone to celebrate Holi at Uttarwari Tola of his village. At that very time, there was uproar and during course thereof, he was told by Ram Chandra Sahni that his house has been put on fire, there has been loot, his family members were assaulted. Rajendra Sahni, Mohan Sahni, Nannu Das, Govind Das, Gopi Das, Brijnandan Das, Jainandan Das, Deeplal Rout, Shivdayal Rout, Kuja Rout, Sonelal Rout, Pappu Rout, Gunnu Rout, Binod Sahni, Gonour Sahni, Shiv Shankar Das, Ram Bhajan Das total 20-22 persons conjointly committed loot at his house. They have assaulted his wife Shyam Sunder Devi, her Bhabhi Ram Dulari Devi, Umesh Sahni and another Bhabhi Urmila Devi. Then accused persons have also looted away the house of Bhola Sahni, Shivji Mahto. Then thereafter, what activity the accused persons had taken, he is not remembering. As such, this witness was declared hostile and his attention was drawn towards fard-bayan. During cross-examination at Para-4, he had stated that he had not seen the occurrence. He had recorded his fard-bayan on the basis of information, but he is unable to say the source of information. Then had said that only „Bhuskar‟ was burnt, it was not habitable. In likewise manner, he controverted the whole allegation with regard to Patna High Court CR. APP (SJ) No.146 of 2015 22 name of assailant relating to victim Sumitra Devi, Ram Dulari Devi, Shyam Sunder Devi, Deep Chand Sahni, Umesh Sahni, incidence of loot. He had further admitted the case having been compromised amongst the parties.
18. PW-9, Ramkali Devi has been declared hostile as he had not supported the case of the prosecution.
19. PW-10 Dil Chand Sahni had deposed that on 13.03.1998 at about 6.00 p.m., he along with his brother Umesh and mother Shyam Sunder Devi was at his house. Nannu Das, Rajendra Sahni, Mohan Sahni, Govind Das, Jainandan Das, Brij Nandan Das, Raja Das, Raghunath Das, Vishwanath Das, Ram Charittar Das, Shiv Shankar Das, Ram Bhajan Das, Sonelal Rout, Pappu Rout, Gullum Rout, Gopi Das, Deeplal Rout, Shivdayal Rout, Kuja Rout, Gonour Sahni, Binod Sahni, Ram Babu Sahni altogether 22 persons armed with lathi, danda, spear, Dabiya, farsa came and then, made house trespass at the house of his uncle Ram Binod Sahni and Sumitra Devi. They looted away her belongings, also lit fire in her house. They have also gone to the house of his another uncle Ram Sujit Sahni, assaulted his uncle, committed loot. Then thereafter, they came to his house after breaking door, made house trespass and assaulted his mother with lathi. Then thereafter, Govind Das, Mohan Sahni, Jainandan Das, Patna High Court CR. APP (SJ) No.146 of 2015 23 Brij Nandan Das, Raja Das, Raghunath Das, Vishwanath Das, Ram Charittar Das, Shiv Shankar Das, Ram Bhajan Das began to assault whereupon he along with his brother Umesh began to weep and during course thereof, Gonaur Sahni, Binod Sahni, Raja Das, assaulted him with danda. His brother Umesh was assaulted by Sonelal Rout, Pappu Rout, Gullum Rout with lathi, fists and slaps, his mother became unconscious. Then thereafter, all the accused persons lifted him, his brother, his mother at the bank of Lakhandei River and then, threw away. After sometime, his mother regained sense and then, they came back to their house and found having been completely ransacked. Large number of articles were looted away. He had seen his house in burnt condition. Then all the injured were taken to Dumra Government Hospital where police came and recorded their statements, identified the accused. During cross-examination at Para- 2, he had stated that accused Ram Babu Sahni, Mohan Sahni, Rajendra Sahni happens to be his Gotia, there was no enmity since before. In Para-3, he had stated that Gopi Das happens to be his co- villager. He had not seen him in injured condition. Gopi Das is an accused in this case. He is not knowing the fact that on 13.03.1998, he was given Chhura blow causing severe injury. Others were also assaulted and for that, Gopi Das had instituted a case against his father, uncle and others, which is still going on. He had also denied Patna High Court CR. APP (SJ) No.146 of 2015 24 the suggestion that his father, uncle remained under custody for quite long time and were granted bail by the High Court. He had further denied that his uncle Ram Bivek Sahni was arrested at the spot. Then had denied the suggestion and stated that he is not remembering whether Brij Nandan Das, Jainandan Das and Ram Charittar Das had deposed against them. He had also denied the filing of informatory petition on 12.02.1998 by accused Rajan Sahni. In Para-5, he had admitted that on 20.02.2004, compromise petition was filed in both the cases. He had identified his signature as well as signature of his father and Bhola Mahto as Exhibit-A, Exhibit-A/1, Exhibit-A/2. Then had shown his ignorance with regard to institution of Dumra P.S. Case No.37 of 1998 by Sukumaria Devi, mother of Bhola and Shivji against Rajendra Sahni, Mohan Sahni, Brijnandan Das, Shiv Shankar Das, Ram Bhajan Das, Gonour Sahni and others where his uncle and brother deposed against them wherein they were acquitted. In Para-7, he had identified the boundary of his house as North-Rajendra Sahni, South-Shiv Shankar Das, East-Bifai Sahni and West-Shiv Shankar Das (accused), which happens to be tiled roof. His house also happens to be tiled roof. In Para-9, he had stated that he is unable to disclose who assaulted whom, save and except he himself. Scar of wound were shown in Court and police too. In Para-10, he had stated that he was not unconscious. He had not seen police on the date of occurrence at Patna High Court CR. APP (SJ) No.146 of 2015 25 his village. Then at Para-15, there happens to be contradiction and is found duly substantiated by the I.O. (PW-13) under Para-56. Then had stated that at Para-17 that house of accused Rajendra Sahni lies north to the house of his uncle Ram Binod Sahni, tiled roof. Thatched house of Ram Babu Sahni lies east to his house. House of Ram Nandan Sahni lies north to house of his uncle Ram Sujit Singh, house of accused Ram Babu lies west to house of his uncle. In Para-19, he had stated that on the alleged date of occurrence, he was not accustomed with his villager. At the present moment, it looks pertinent to mention that his evidence has been recorded on 23.08.2007, on which date, he had shown his age as 17 years and the occurrence is more than nine years ago that means to say, on the alleged date of occurrence, he was aged about 7-8 years.
20. PW-12 is Sumitra Devi. He had deposed that occurrence is about 15 years ago, it was Holi, time was 6.00 p.m. At that very time, she was at her house having daughter in her lap. She heard uproar coming from western side, whereupon she came out from her house and then, saw Nunnu Das, Rajendra Sahni, Mohan Sahni, Gopi Das, Govind Das, Raghunath Das, Vishwanath Das, Raja Das, Deeplal Rout, Shivdayal Rout, Puja Rout, Gulum Rout, Pappu Rout, Sonelal Rout, Shiv Shankar Das, Ram Bhajan Das, Gonour Sahni, Binod Sahni, Charittar Das, Jainandan Das, Brijnandan Das Patna High Court CR. APP (SJ) No.146 of 2015 26 totaling 22 persons, out of whom, Nunnu Das was armed with gallon full of kerosene oil, Rajendra Sahani armed with spear, Mohan Sahni armed with Dabiya and rest were armed with farsa, lathi, danda, paina. Nunnu and Rajendra abused her and enticed others to assault, whereupon they sprinkled kerosene oil and then, Rajendra gave match box where from Nunnu lit fire in her house. She protested, whereupon Rajendra Sahni gave spear blow from behind causing injury over back of her head. They also committed loot. They took away ornaments, utensils, cereals, grain, frame (Chaukhat), door. They also took away Ox. They also caused fracture of hand of her Dayadin. Rajendra Sahni, Mohan Sahni gave chhura blow over eye of Dilchand Sahni, Umesh caused fracture of hand of Mohan Sahni. During cross- examination, she had stated in Para-2 that house of Ram Babu Sahni, Rajendra Sahni, Rajeshwar Sahni, Shivshankar Das, Ram Pravesh Sahni and others lies in her vicinity. At Para-4, she had disclosed the boundary of her house. She had further stated that they have got no dispute with the accused persons since before. Then had disclosed the relationship as Ram Sogarath, Sujit happens to be her Bhainsur, Jagarnath happens to be Jout, Doma also happens to be her Jout. She had at Para-5, had denied regarding institution of the case for the assault of Gopi, but admitted the same subsequently with a further admission that her husband along with others have gone to judicial Patna High Court CR. APP (SJ) No.146 of 2015 27 custody. Now-a-days, they have been released. In Para-7, she had stated that after hearing uproar that she be assaulted, her house be looted, she became apprehensive and then, came to her darwaza. At that very time, none was present at her house. Though, people were present at her Dayadin place. Ram Sogarath and Doma came later on. She had not talked with the members of the mob. One of the members of the mob namely Rajendra Sahni had assaulted as a result of which, she became unconscious. Regained sense after half an hour at the spot. Dayadin Dulari Devi poured water and then, was taken to hospital where she along with her Dayadin got admitted. At Para-8, she had stated that police came at the hospital, recorded her statement and had taken her thumb impression. In Para-10, she had stated that it was thatched house. They were living in the aforesaid house. There was Chauki, bed, grains were also there. She is unable to disclose the motive for occurrence. In Para-11, she had stated that she is unable to disclose whether police had seized the burnt items from the P.O. or not. In Para-13, there happens to be contradiction and same happens to be corroborated with Para-57 of the PW-13.
21. PW-13 is Prabhat Kumar Singh, the I.O. He had deposed that on 14.03.1998, he was A.S.I. at Dumra Police Station. On that day, he took up investigation of Dumra P. S. Case No.32 of 1998. Then thereafter, he took fard-bayan of informant, prepared Patna High Court CR. APP (SJ) No.146 of 2015 28 injury report of respective injured, recorded statement of the witnesses and then, inspected the P.O. In Para-2, he had detailed the P.O. which happens to be the house of Ram Sogarath Sahni, East-house of Ram Bineg Sahni, West-house of Shiv Shankar Das and had detailed the same showing damaged houses, found the utensils scattered, cloth scattered, torn some portion of the house burnt. Also exhibited injury report prepared by him relating to injured Shyam Sunder Devi, Sumitra Devi, Umesh Sahni, Ram Dulari Devi, Dilchand Sahni under Exhibit-3 series. Then again stated that after receiving O.D. Slip from P.H.C. Dumra, he arrived at Dumra Hospital where recorded fard- bayan of Ram Swarth Sahni over which registered F.I.R. and then, proceeded with investigation. Again came back to P.H.C. Dumra and recorded statement of Sumitra Devi, Shyam Sunder Devi, Dilchand Sahni. After inspection of the P.O., he recorded statement of Shiv Kumari @ Sukumari Devi. He had also recorded statement of Ram Dulari Devi, Chandri Devi, Fakira Sahni, Bhola Mahto, Shivji Mahto, Ramkali Devi, Mania Devi, received injury report on 18.03.1998 and then thereafter, submitted chargesheet. He had arrested accused Mohan Sahni on 30.05.1998. Then, there happens to be statement of witness Ramkali Devi, who was declared hostile by the prosecution. During cross-examination, he had admitted at Para-15 that there was no description with regard to litting of fire in the fard-bayan. There Patna High Court CR. APP (SJ) No.146 of 2015 29 was no disclosure regarding valuation of the articles so stolen away. Furthermore, there happens to be disclosure with regard to commission of occurrence in the background of long standing enmity. During course of investigation, aforesaid event has been detailed by witness Ram Dulari Devi under Para-24 of the case diary and detailed the same under Para-60. He had further stated that at Para-18 that informant became absconder. In Para-20, he had further stated that he had not recorded statement of Ram Vivek Sahni and Ram Sujit Sahni. He had further stated at Para-23 that informant had not disclosed in his fard-bayan regarding assault over Ram Dulari Devi. In Para-24, he had stated that he had not found blood stain over the P.O. In Paras-26, 27, he had mentioned regarding burning of straw house (Bhusa Ghar) having no door affixed thereon. In Para-28, he had admitted that he had not mentioned in the P.O. with regard to burning of residential houses. He had further admitted at Para-35 that he was also Investigating Officer of counter-case bearing Dumra P. S. Case No.33 of 1998. He had further stated at Para-43 that he had not recorded statement of independent witnesses. In Para-46, he had stated that in counter-case, he had found case true against the accused, who had pierced chhura to Gopi Das, who was found innocent during course of investigation of present case.
22. It is settled principle of law that the evidence of Patna High Court CR. APP (SJ) No.146 of 2015 30 injured witness lies on upper pedestal on account thereof, it has to be accepted unless and until there happens to be cogent grounds to cast doubt over its authenticity, reliability. In Chandrasekar and another vs. State of Tamil Nadu reported in 2017(4) P.L.J.R. 220 (SC), it has been held:-
"10. Criminal jurisprudence attaches great weightage to the evidence of a person injured in the same occurrence as it presumes that he was speaking the truth unless shown otherwise. Though the law is well settled and precedents abound, reference may usefully be made to Brahm Swaroop v. State of U.P., (2011) 6 SCC 288 observing as follows:
"28.Where a witness to the occurrence has himself been injured in the incident, the testimony of such a witness is generally considered to be very reliable, as he is a witness that comes with an in-built guarantee of his presence at the scene of the crime and is unlikely to spare his actual assailant(s) in order to falsely implicate someone."
23. It has also been settled at rest that prosecution is not at all obliged to explain injuries, preferably the simple injury caused to the accused. However, being grievous in nature, the non- explanation would cause a dent in the prosecution case subject to condition that aforesaid eventuality had occurred during course of same transaction. In the case of Rajendra Singh v. State of Bihar as reported in 2000 Cr.L.J. 2199, it has been held by the three Hon‟ble Patna High Court CR. APP (SJ) No.146 of 2015 31 Judges of Hon‟ble Apex Court, which is as follows:-
"3. So far as the question whether non-explanation of the injuries on accused Rajender ipso facto can be held to be fatal to the prosecution case, it is too well settled that ordinarily the prosecution is not obliged to explain each injury on an accused even though the injuries might have been caused in course of the occurrence, if the injuries are minor in nature, but at the same time if the prosecution fails to explain a grievous injury on one of the accused person which is established to have been caused in course of the same occurrence then certainly the Court looks at the prosecution case with little suspicion on the ground that the prosecution has suppressed the true version of the incident. In the case in hand accused appellant Rajender had one penetrating wound, three incised wound and one lacerated wound and of these injuries the penetrating wound on the left axillary area in the 5th inter costal space ½ x 1/3 x ¾ was grevious in nature as per the evidence of doctor PW-3 who had examined him. On the basis of the evidence of PW-3 as well as PW-11 the Courts have come to the conclusion that there is no room for doubt that the appellants and their men had injuries on their person on the date of occurrence. The question, therefore, remains to be considered is whether non-explanation of said injuries on accused appellant Rajender can form the basis of a conclusion that the prosecution version is untrue. In Mohar Rai and Patna High Court CR. APP (SJ) No.146 of 2015 32 Bharath Rai vs. State of Bihar (1968) 3 SUPREME COURT REPORTS - 525, this Court had held that the failure of the prosecution to offer any explanation regarding the injuries found on the accused shows that the evidence of the prosecution witness relating to the incident is not true or at any rate not wholly true and further those injuries probabilise plea taken by the accused persons. But in Lakshmi Singh vs. State of Bihar (1976) 4 Supreme Court Cases (Crl.) 671, this Court considered Mohar Rai (Supra) and came to hold that non-explanation of the injuries on the accused by the prosecution may affect the prosecution case and such non - explanation may assume greater importance where the evidence consists of interested or inimical witnesses or where the defence gives a version which competes in probability with that of the prosecution. The question was considered by a three Judge Bench of this Court in the case of Vijayee Singh vs. State of U.P. (1990) 3 Supreme Court Cases 190, and this Court held that if the prosecution evidence is clear, cogent and creditworthy and the Court can distinguish the truth from the falsehood the mere fact that the injuries are not explained by the prosecution cannot by itself be a sole basis to reject such evidence and consequently the whole case and much depends on the facts and circumstances of each case. In Vijayee Singhs case (supra) the Court held that non- explanation of injury on the accused person does not affect the prosecution case as a whole. This question again came up Patna High Court CR. APP (SJ) No.146 of 2015 33 before a three Judge Bench recently in case of Ram Sunder Yadav and Others vs. State of Bihar (1998) 7 Supreme Court Case 365, where this Court re-affirmed the statement of law made by the earlier three Judge Bench in Vijayee Singhs case(supra) and also relied upon another three Judge Bench decision of the Court in Bhaba Nanda Sarma and Others vs. State of Assam (1977) 4 Supreme Court Cases 396, and as such accepted the principle that if the evidence is clear, cogent and creditworthy then non-explanation of the injury on the accused ipso facto cannot be a basis to discard the entire prosecution case. The High Court in the impugned judgment has relied upon the aforesaid principle and examined the evidence of the four eye witnesses and agreeing with the learned Sessions Judge came to the conclusion that the prosecution witnesses are trustworthy and, therefore, non- explanation of injury in question cannot be held to be fatal, and we see no infirmity with the said conclusion in view of the law laid down by this Court, as held earlier. We, therefore, are not persuaded to accept the first submission of Mr. Mishra, learned senior counsel appearing for the accused appellants."
24. In the aforesaid background, when the evidences of the witnesses have been gone through, it is evident that though F.I.R. of Dumra P.S. Case No.33 of 1998 has been made an Exhibit Patna High Court CR. APP (SJ) No.146 of 2015 34 (Exhibit-D), but the injury report is lacking. However, from Exhibit-C which happens to be judgment of the counter-case, which ended in acquittal on account of sketchy nature of evidence having adduced in the background of the compromise having effected amongst the parties under Para-7 thereof, deals with the evidence of the doctor, who had examined Gopi Das and found following (Exhibit-2):-
i) A sharp cut injury on abdomen below 10 c.m. x 4 c.m. in lower part of abdomen below umbilicus with several groups of intestine with multiple cut injuries extending from abdomen.
ii) A cut wound upper right flank of chest 4 c.m. x 2 c.m. depth up to plural cavity.
iii) A cutting 2 c.m. x 1 c.m. x 5 c.m. right side of below of injury no.2. Out of which, injury nos.1 and 2, identified as grievous in nature while injury no.3 simple in nature caused by sharp cutting weapon.
25. The aforesaid event is found admitted by the witnesses coupled with the fact that compromise having effected amongst both the parties and in pursuance thereof, compromise petition was also filed in both the cases and has been made an exhibit of the record. Furthermore, it is evident that informant along with some of the witnesses sticked over the same affirming the event of Patna High Court CR. APP (SJ) No.146 of 2015 35 compromise.
26. Because of the fact that learned lower Court had found the appellants guilty for an offence punishable under Section 323/149, 324/149, 325/149, 452/149 of the I.P.C. on account thereof, the other parts of the evidences are being ignored.
27. From the evidence of the PWs in consonance with its acceptance, it is apparent that informant as well as some of the injured have accepted compromise and to that extent, they had shown their commitment as, on that score, they got acquittal in counter case, while some of them resiled, though admitted presence of counter-case, which the learned lower Court while inferring adverse to the appellants took notice of the documents under Para-8 of the judgment, but failed to appreciate the legal repercussion on account of non- explanation of grievous injury having sustained by Gopi Das and for that, counter-case was there.
28. It is true that the case has to be adjudged in the background of the evidence having adduced on behalf of prosecution without being influenced by the evidence of the counter-case, but as referred hereinabove, whenever there happens to be presence of grievous injury over the person of an accused sustained by him during course of same occurrence, then in that circumstance, it cast doubt Patna High Court CR. APP (SJ) No.146 of 2015 36 over the manner of occurrence as well as genesis of the occurrence, if the prosecution failed to explain the same. In the present case, though the injured have admitted that some of the witnesses, their husbands were an accused in the counter-case have gone to jail, remained for a quite long time, but did not opt to explain the injuries having sustained by Gopi Das. That being so, it happens to be intentional act of the prosecution to wrap the circumstances whereunder Gopi Das had sustained grievous injuries and that being so, it is bound to cast doubt over the manner as well as genesis of the occurrence.
29. Apart from this, having diversity in the evidence of the remaining injured witness, from the evidence of PW-13, the I.O., it is apparent that during course of trial, those witnesses have materially developed their case and on account thereof, material development is found exposed. In Krishnegowda and others vs. State of Karnataka by Arkalgud Police reported in 2017(3) P.L.J.R. 145 (S.C.), it has held:-
"20. Generally in the criminal cases, discrepancies in the evidence of witness is bound to happen because there would be considerable gap between the date of incident and the time of deposing evidence before the Court, but if these contradictions create such serious doubt in the mind of the Court about the truthfulness of the witnesses and it Patna High Court CR. APP (SJ) No.146 of 2015 37 appears to the Court that there is clear improvement, then it is not safe to rely on such evidence.
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25. It is to be noted that all the eyewitnesses were relatives and the prosecution failed to adduce reliable evidence of independent witnesses for the incident which took place on a public road in the broad day light. Although there is no absolute rule that the evidence of related witnesses has to be corroborated by the evidence of independent witnesses, it would be trite in law to have independent witnesses when the evidence of related eyewitnesses is found to be incredible and not trustworthy. The minor variations and contradictions in the evidence of eyewitnesses will not tilt the benefit of doubt in favor of the accused but when the contradictions in the evidence of prosecution witnesses proves to be fatal to the prosecution case then those contradictions go to the root of the matter and in such cases accused gets the benefit of doubt."
30. True, it is that in the counter-case, the prosecution party got acquittal, but the said acquittal has been on the basis of shaky evidence under the garb of compromise, although the injury report, which the Court had taken notice over person of Gopi, being grievous. Moreover, the major part of occurrence has been disbelieved by the Court and the remaining is found eclipsed by the compromise Patna High Court CR. APP (SJ) No.146 of 2015 38 petition.
31. Consequent thereupon, the judgment of conviction and sentence recorded by the learned lower Court is set aside. Appeal is allowed. Appellants are on bail, hence are discharged from its liabilities.
(Aditya Kumar Trivedi, J) Vikash/-
AFR/NAFR A.F.R. CAV DATE 11.12.2017 Uploading Date 16.02.2018 Transmission 16.02.2018 Date