Patna High Court
Brija Paswan vs State Of Bihar on 23 November, 2012
Author: Amaresh Kumar Lal
Bench: Shyam Kishore Sharma, Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.676 of 2006
===========================================================
Ram Pyare Kahar, son of Gorakh Kahar, resident of village-Pipara, P.S.- Nokha,
District- Rohtas, Sasaram.
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
With
Criminal Appeal (DB) No. 705 of 2006
===========================================================
Shambhu Kahar, son of Achhat Kahar, resident of village- Pipra, P.S.- Nokha,
District- Rohtas at Sasaram.
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
With
Criminal Appeal (DB) No. 798 of 2006
===========================================================
1. Ganesh Tanto, son of Late Nagina Tanto.
2. Umesh Tanto, son of Ganesh Tanto.
3. Budhu Ram, son of late Sarju Ram.
(All residents of village- Pipra, P.S.- Nokha, District- Rohtas at Sasaram)
.... .... Appellant/s
Versus
The State of Bihar
.... .... Respondent/s
With
Criminal Appeal (DB) No. 827 of 2006
===========================================================
Brija Paswan, son of Ram Bachan Paswan, resident of village- Pipara, P.S.- Nokha,
District- Rohtas at Sasaram.
.... .... Appellant/s
Versus
The State Of Bihar
.... .... Respondent/s
With
Criminal Appeal (DB) No. 1058 of 2006
===========================================================
Satya Narayan Ram, son of late Ghurahu Ram, resident of village- Kothra, P.S.-
Agrer, District- Rohtas.
.... .... Appellant/s
Versus
The State Of Bihar
.... .... Respondent/s
Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 2
With
Criminal Appeal (DB) No. 1030 of 2010
===========================================================
1. Manoj Sah S/O Sri Baban Sah R/O Village - Pipra Post Office - Sirkhinda, P.S.
Nokha, District - Rohtas
.... .... Appellant/s
Versus
1. The State Of Bihar
.... .... Respondent/s
===========================================================
Appearance :
(In all these Cr. Appeals)
For the Appellant/s : Mr. Ramakant Sharma, Sr. Advocate
: Mr. Rajesh Kumar, Advocate
For the Respondent/s : Mr. Ashwini Kumar Sinha, Addl.P.P.
Mr. Dilip Kumar Sinha, Addl.P.P.
===========================================================
CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA
And
HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
C.A.V. JUDGMENT
(Per: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL)
Date: 23-11-2012
Cr. Appeal (D.B.) No.676 of 2006 filed by the
appellant Ram Pyare Kahar, Cr. Appeal (D.B.) No.705 of 2006 filed
by the appellant Shambhu Kahar, Cr. Appeal (D.B.) No.798 of 2006
filed by the appellants Ganesh Tanto, Umesh Tanto and Budhu Ram,
Cr. Appeal (D.B.) No.827 of 2006 filed by the appellant Brija Paswan
and Cr. Appeal (D.B.) No.1058 of 2006 filed by the appellant Satya
Narayan Ram are directed against the judgment of conviction and
order of sentence dated 28.06.2006 and 3.07.2006 respectively passed
by the learned Additional Sessions Judge, F.T.C.I, Rohtas at Sasaram
in Sessions Trial No.412 of 2002 by which the appellants have been
Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 3
convicted and sentenced to undergo imprisonment for life under
Section 302/149 of the Indian Penal Code (hereinafter referred to as
the I.P.C.) and the appellants Shambhu Kahar and Brija Paswan have
been directed to pay a fine of Rs.10,000/- and in default of payment of
fine, they would undergo simple imprisonment for a period of three
years and both of them have been further sentenced to undergo
rigorous imprisonment for three years under Section 27 of the Arms
Act. Both the sentences have been directed to run concurrently.
2. Cr. Appeal (D.B.) No.1030 of 2010 has been filed
by the appellant Manoj Sah against the judgment of conviction and
order of sentence dated 20.07.2010 and 21.07.2010 respectively
passed by the learned 3rd Additional Sessions Judge, Rohtas at
Sasaram in Sessions Trial No.412A/2002, Trial No.11/2010 by which
he has been convicted and sentenced to undergo imprisonment for life
for the offence punishable under Section 302/149 of the I.P.C. and a
fine of Rs.10,000/- and in default of fine, to undergo simple
imprisonment for a period of three years and he has been further
convicted and sentenced to undergo rigorous imprisonment for three
years for the offence punishable under Section 27 of the Arms Act
and both the sentences have been directed to run concurrently.
3. Since all the appeals arise out of Nokha P.S. Case
No.13/2002 corresponding to G.R. No.156/2002, as such, all the
Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 4
appeals have been heard together and are being disposed of by this
common judgment.
4. As per the fardbeyan (Ext.3) of the informant Sunil
Kumar Singh (P.W.3), the prosecution case, in brief, is that on
15.01.2002at about 8.00 A.M. the informant was gossiping at his house with his father Ram Naresh Singh (deceased). In the meantime, the appellants Satya Narayan Ram and Budhu Ram came to his house and requested his father to mediate the dispute between both of them. The deceased was not ready to go with them, but on their repeated requests, the deceased went with them. After some time, he also followed his father. It has been further alleged that as soon as his father reached near Dram (small rice mill) of Baijnath Singh, Umesh Tanto, Ram Pyare Kahar, Gorakh Kahar, Mantu Tanto and Manoj Sah caught hold of his father and Shambhu Kahar shot fire at his father. His father raised alarm. In the meantime, Brija Paswan also shot fire at his father, as a result of which, his father fell down. Manoj Sah also shot fire at him. The informant also raised alarm. The miscreants also shot fire at him. The co-villagers and the members of his family rushed there and followed the appellants who making firing escaped towards eastern side of the village. The informant and others followed them and saw that 8-10 unknown miscreants were also armed with firearms near the canal. They also fired at the co-villagers. As such, Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 5 the informant and others could not follow them. All the miscreants escaped and entered into the village Karma. The informant, members of his family and co-villagers went to the place of occurrence and saw that Ram Naresh Singh was lying dead. He had injuries on his person and blood was oozing. It has been further alleged that Satya Narayan Ram and Budhu Ram making conspiracy took out his father from his house and with the help of other miscreants got shot him dead. The fardbeyan was recorded by S.I. Srikant Ram, Officer-in-charge (not examined) of Nokha Police Station on 25.01.2002 at about 12.45 P.M. near the Dram (small rice mill of Baijnath Yadav) at village- Pipra and was witnessed by Sri Bhagwan Singh (P.W.1 and brother of the informant). On the basis of the fardbeyan, Nokha P.S. Case No.13 of 2002 was registered under Sections 302, 120B/34 of the I.P.C. and 27 of the Arms Act. S.I. Motilal Pandit was entrusted to investigate the case by the Officer I/c of Nokha Police Station on 25.10.2002. After investigation, charge-sheet was submitted against all the accused. The charges were framed against the accused to which they denied and claimed to be tried. The defence of the accused appellants is that they are innocent and have been falsely implicated in this case. The trial proceeded against them and they have been convicted and sentenced, as aforesaid.
5. The learned counsel for the appellants has submitted Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 6 that as a matter of fact, there was no eye witness to the occurrence. The Investigating Officer has reached on the place of occurrence and remained there for 45 minutes, but no witness came to make statement before him. No blood was found at the place of occurrence nor there was any trembling mark on the place of occurrence. There is also interpolation in the inquest report. The inquest report does not bear the name of any accused. It appears that due to the political rivalry the accused have been falsely implicated in this case. No female member of the house of the deceased has been examined. The doctor has found semi digested food during post-mortem examination on the dead body of the deceased. The appellants deserve acquittal. In support of his contention, he has relied upon the decisions reported in AIR 2000 SC 2207, 1975 SC 1962, AIR 2003 Supreme Court 854 and 2008 AIR SCW 5400 and has also placed reliance on unreported decision dated 29.04.2011 passed in Cr. Appeal (D.B.) No.115 of 2006 with analogous appeals.
6. The learned counsel for the State has submitted that the learned trial court has considered the prosecution evidence as well as the plea of defence. Admittedly, the Investigating Officer has not collected the bloodstain and there has been some deficiencies in the investigation of this case, but the prosecution witness has supported the prosecution case which stands corroborated by the medical Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 7 evidence. He has further submitted that it is settled principle of law that the prosecution case should not be doubted due to deficiencies in the investigation of the case. He has further submitted that it is not required to mention the name of the accused in the inquest report and in support of his contention; he has referred to a decision in the case of Ram Sanjeev Singh Vs. State of Bihar reported in 1997 SCC (Crl.)
701.
7. This Court is required to reappraise the prosecution evidence to consider as to whether the prosecution has been able to substantiate its charges against the appellants beyond shadow of all reasonable doubts?
The prosecution has examined the following witnesses in support of its case in Sessions Trial No.412 of 2002 : P.W.1 Shri Bhagwan Singh, P.W.2 Dhanjee Singh, P.W.3 Sunil Singh, P.W.4 Ran Bahadur Singh, P.W.5 Umashanker Singh, P.W.6 Sarju Singh, P.W.7 Moti Lal Singh, P.W.8 Dr. Anukaran Purti, who has also been examined in Sessions Trial No.412A/2002, P.W.9 Jagdish Singh and P.W.10 Ramashanker Singh.
8. The defence has also examined Kashi Nath Choudhary as D.W.1.
9. It is admitted fact that the deceased Ram Naresh Singh was murdered at village- Pipra. The dispute by the defence has Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 8 been made as a manner of murder of Ram Naresh Singh.
10. Let us see the evidence of P.W.3 Sunil Singh, who is the informant and son of the deceased. He has stated that on 15.01.2002 at about 8.00 A.M. he was gossiping with his elder brother Bhagwan Singh (P.W.1), younger brother Dhanjee Singh (P.W.2) and his father Ram Naresh Singh (deceased). In the meantime, the accused Satya Narayan Ram and Budhu Ram came to his house and requested his father to get the dispute settled between both of them. His father was not willing to go with them, but on their repeated requests his father went with them. After some time, he followed his father. When his father reached near the Rice Mill of Dubhanath Singh Yadav, Umesh Tanto, Ganesh Tanto, Mantu Tanto, Ram Pyare Kahar and Manoj Sah surrounded his father. In the meantime, Shambhu Sahar shot fire at his father which caused injury in his right palm. His father raised alarm. In the meantime, Brija Paswan also shot fire at him which caused injury in his head and he fell down. Manoj Sah shot fire at his father which caused injuries near nose. He and others were at a distance of 20-25 yards and were raising alarm. The aforesaid criminals started indiscriminate firing on the informant and others. The informant and others raised alarm and escaped towards their house. The co-villagers rushed. The informant and others were going towards the place of occurrence. In the meantime, the criminals Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 9 started firing and moved towards eastern side of the village. The informant and co-villagers followed them and saw 8-10 unknown persons armed with firearms near the canal. They also started firing. Due to apprehension, the informant and others could not follow the criminals. The criminals entered into the village Karma. The informant with co-villagers came to the place of occurrence and by that time his father had already died. The blood was oozing out. The police came there at about 12 O' clock. His statement was recorded by the police. He has identified his signature and also of his elder brother Sri Bhagwan Singh which have been marked as Ext. 1 & 1/1. He has also stated that the inquest report was prepared in carbon process in his presence and it was witnessed by him. He has identified his signature (Ext.2). He has further stated that the reason for the occurrence is that his father was the Chairman/ President of the B.J.P. Kishan Morcha and all the miscreants were of criminal nature and their activities were protested by the deceased, as a result of which, by making conspiracy, his father was killed by the accused. The dead body was taken to his house and thereafter to the Sadar Hospital for post-mortem examination at 9.30 P.M. He has claimed to identify all the accused. In his cross-examination, he has admitted that Dhanjee Singh and Sri Bhagwan Singh are his brothers. All the three brothers are joint. He has denied that since his father was the Chairman of the Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 10 Kishan Morcha, as such, he had several enemies. The son of Satya Narayan Ram was not a herdsman in the house of the informant at Rs.8000/-per annum and his wages was usurped. He has further stated that he and others (his brothers) followed their father as they had their land towards that direction. He has been cross-examined at length by different sets of accused. He has also stated that he has not any documentary evidence to show that his father was opposing the misdeeds of the accused neither he nor his father had lodged any case against the accused for their misdeeds. It is not a fact that his father was the Chairman of the Ranvir Sena and was its active member.
11. The prosecution case has been further supported by P.W.1 and P.W.2 who are the sons of the deceased. They have also stated that at the time of gossiping with his father, they were present and they had also followed his father. They have also been cross- examined at length, but their evidence has not been demolished by the accused.
12. P.W.4 is also a co-villager of the deceased. He has stated that at the time of occurrence, he was present in his field, which is adjacent to the place of occurrence. He has stated that Satya Narayan Ram, Ram Naresh Singh, Budhu Ram, Sunil Singh, Sri Bhagwan Singh and Dhanjee Singh were going towards the Dram (small rice mill of Baidyanath Yadav) As soon as Ram Naresh Singh Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 11 rushed there, Umesh Tanto, Ganesh Tanto, Budhu Ram, Ram Pyare Kahar, Manoj Sah caught hold of Ram Naresh Singh. Shambhu Kahar shot fire at Ram Naresh Singh. The second fire was shot by Brija Paswan. Ram Naresh Singh fell down on the ground. Thereafter, Manoj Sah shot fire at Ram Naresh Singh. Sunil Singh, Sri Bhagwan Singh and Dhanjee Singh raised alarm and rushed to his village. He also rushed. About 10-20 co-villagers came there. Thereafter, Sri Bhagwan Singh, Sunil Singh, Dhanjee Singh, Rang Bahadur Singh and 10-20 persons rushed to the place of occurrence. The criminals started firing at them and also started escaping towards east. Sri Bhagwan and others followed them and found 8-10 persons armed with firearms standing on the Canal. After seeing them, the witnesses stopped and turned back. The criminals escaped towards village Karma. The witnesses came to the place of occurrence and saw that Ram Naresh Singh was lying dead. He had injury on his right palm, forehead, nose and eyes. The police came there at 12 O' clock and recorded the fardbeyan of Sunil Singh. He has identified all the accused. In his cross-examination, he has stated that he was in his field prior to arrival of the deceased and the criminals and the witnesses at the place of occurrence. He is not the Gotia of the deceased. Both of them are of different Gotras. He has stated about the occurrence to the co-villagers. He has stated that Dy.S.P. also Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 12 came to the place of occurrence. His statement was not recorded by the Dy.S.P. He has stated that there was trampling mark near the place of occurrence. His field has not been trampled. He has also stated that the deceased Ram Naresh Singh was the President of Block Kishan Morcha (B.J.P). He has stated that it is not a fact that the son of Satya Narayan was working at the house of Ram Naresh Singh who had dues of Rs.8000/- and to usurp the money Satya Narayan has been falsely implicated in this case. He has also stated that the police officer has seen the blood and an empty cartridge and he has witnessed the seizure list. He has also been cross-examined at great length. It appears that there is some exaggeration in the statement of this witness, but the accused/defence has not been able to demolish his evidence.
13. P.W.5 has also supported the prosecution case as P.W.4. In his cross-examination, he has stated that he does not know when Ram Naresh Singh had been working as Chairman of the B.J.P. Kishan Morcha. He has also denied that Ram Naresh Singh has enmity with several persons. He has also made statement before the police that Ganesh Tanto has also caught hold of Ram Naresh Singh. It appears that he has also been cross-examined at length, but the defence has not been able to discredit his evidence.
14. P.W.6 is a formal witness. He has stated that on Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 13 25.01.2002, the inquest report was prepared by the Officer I/c in carbon process which was witnessed by him and Sunil Singh. He has identified his signature (Ext.2/1). In his cross-examination, he has stated that at 12 O' clock the police officer came to the place of occurrence. He was present prior to that.
15. P.W.7 is the Investigating Officer. He has stated that on 25.01.2002, he was posted in the Nokha Police Station. At 11.15 A.M. he got information that in the village Pipra, there has been a murder by firing. A Sanha No.457 dated 25.01.2002 was instituted and he started for the place of occurrence with the Officer I/c and the other police personnel and he reached at the place of occurrence at 12 O' clock and found that Ram Naresh Singh was shot dead by firing and the fardbeyan was recorded at 12.45 P.M. by Officer I/c. He has identified his writing and signature on the fardbeyan (Ext.3). He has proved the formal FIR (Ext.4). He has also stated that the inquest report was prepared by the Officer I/c in carbon process which has been marked as Ext.2/2. He took the charge of investigation and inspected the place of occurrence which is near the Small Rice Mill of Baidyanath Yadav, in the village Pipra in the southern end of the village. He found the dead body of Ram Naresh Singh in pool of blood at a distance of two steps from the dead body. 20 yards east, there is Kachhi Road where also firing was shot. This road leads to Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 14 Canal in the southern side. He has further stated that an empty cartridge was seized from the place of occurrence. He took the restatement of the informant and the statement of some witnesses. During investigation, he came to know that Ram Pyare Kahar was a member of Panchayat Samiti of Nokha Prakhand. He has no criminal antecedent. The remaining accused Umesh Tanto, Satya Narayan Ram, Mantu Tanto, Budhu Ram, Shambhu Kahar, Brija Paswan and Ganesh Tanto are men of criminal nature and they used to commit crime by forming a group due to which, there is terror in that area. The accused are related to C.P.I.M.L. New Democracy. The accused Shambhu Kahar is also a brother of notorious kidnapper Gita Kahar. The deceased was opposing the activities of these criminals which led to altercation between the deceased and these criminals and as a result of conspiracy the deceased was taken out from his house by making pretend of the Panchayati and the occurrence was caused by the accused persons. He has also stated in paragraph 9 that during supervision, the informant stated that he had also named Ganesh Tanto to have caught hold of his father, but he missed his name at the time of giving his fardbeyan to the Officer I/c at the place of occurrence and this fact has also been supported by Sri Bhagwan Singh (P.W.1) and Dhanjee Singh (P.W.2). He has also stated that he had given an application to the Superintendent of Police, Dy.S.P. and Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 15 Inspector of the Police that the deceased Ram Naresh Singh was the President of B.J.P. Kishan Morcha and there is tension in the area due to his murder and the killing might be caused by the members of Ranvir Sena as all the accused are the members of CPIML New Democracy. After obtaining the post-mortem examination report, he submitted the charge-sheet against the accused showing the accused Satya Narayan Ram, Budhu Ram, Pyare Kahar, Umesh Tanto, Ganesh Tanto, Brija Paswan and Shambhu Kahar as absconders. In his cross- examination, he has stated that he has not mentioned about the blood on the place of occurrence in the case diary. He has searched the house of the accused, but they were absconding. He has not mentioned as to whether the rice mill was closed or in running condition. He has stated that information was received that a person has been killed; he started from the police station at 11.15 A.M. When he reached at the place of occurrence, there was huge rush and the witnesses were present there. He has not mentioned in the case diary the reason for not taking the statement of the witnesses for the 45 minutes. He has denied that challan of the dead body was prepared prior to the fardbeyan and the registration of the case. In paragraph 22, he has stated that he got the charge of investigation at the place of occurrence itself and took the statement of the informant. In paragraph 23, he has stated that Dy.S.P. was also present at the place of Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 16 occurrence, as such, he did not record the statement. He has not mentioned in the case diary that there was huge rush at the place of occurrence, as such, he could not take the statement of witnesses immediately. He has further stated that it is wrong to say that the witnesses Dhanjee and others were not in the village and they came at the place of occurrence from Dehri and they were also not present before the Dy.S.P. He has further stated that he has not mentioned in the case diary regarding the criminal antecedent of Manoj Sah and he was an active member of CPIML. There was no petition showing that the deceased Ram Naresh Singh was opposing the criminal activities of the accused. In paragraph 29, he has stated that where the deceased fell down, there was blood, but he did not seize the blood. He has been cross-examined at length.
16. P.W.8 Dr. Anukaran Purti has stated that on 25.01.2002 while posted as Civil Assistant Surgeon in the Sadar Hosptial, Sasaram he held the post-mortem examianton at 10.45 P.M. on the dead body of deceased Ram Naresh Singh, aged about 54 years of village- Pipra, P.S.- Nokha, District- Rohtas and found as follows :
Rigor mortis present in all the four limbs. Right eye semi open. Left eye closed surrounded by blackening and burning, one ½" x ½" inverted blackish wound over the base of nose mid way between nose and left eye (wound of entry) lacerated wound 3" x 2" x Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 17 brain deep over the left temporal area (wound of exit) by protruding both wound were communicating, lacerated wound on side of right palm which is blackish and feature of burn present (2 ½" x 2" x 1/8"). On dissection- Skull- left temporal bone fractured. Brain material with maninges lacerated. On corresponding side of fracture and haemotoma. 2" x ½" x ½" obtained from the above mentioned site. Chest- Bony cage intact, lunges intact and pale, heart empty and intact. Abdomen- stomach intact and contains semi-digested food. Liver intact and pale. Spleen intact and pale, Kidney- intact and pale, small intestine contains fluid and gases. Large intestine contains faceal matters.
In the opinion of the doctor, the death of the deceased was caused due to aforesaid injuries caused by firearms. The time elapsed since death was 12-24 hours.
The post-mortem examination report has been marked as Ext.5.
17. P.W.9 is a formal witness. He has stated he was the Chairman of the B.J.P. Rohtas District from 2000-03 (July) and he had made correspondence with the deceased who was the President of the B.J.P. Kishan Morcha, Nokha Block. He has identified the letter which has been marked Ext. 7 and another letter written by Manoranjan Giri regarding the nomination of the deceased at the Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 18 President of the B.J.P. Kishan Morcha, Nokha Block which has been marked as Ext.7.
18. P.W.10 is a Chaukidar who has brought the empty cartridge and has proved the despatched letter (Ext.8) and empty cartridge, which is a material Ext.I.
19. D.W.1 is a formal witness. He has stated that he read the news published in daily newspaper namely Hindustan dated
26.01.2002 regarding the death of Ram Naresh Singh of village Pipra, which has been marked as Ext. 'X' for identification.
20. It appears from the record that the evidence of P.Ws. 1 to 7 were recorded in presence of the accused including the appellant Manoj Sah in Sessions Trail No.412/2002, but on 21.06.2005, no Pairvi was made on behalf of the accused Manoj Sah. The doctor was examined in his absence. The bail bond of Manoj Sah was cancelled as his learned counsel refused to represent him. Later on, he was declared absconder and his trial was separated from the remaining accused which was registered as S.T.No.412A/2002. The accused Manoj Sah surrendered in the case on 28.09.2006. Since the case was fixed for evidence, the prosecution was asked to produce the witness if any. Accordingly, the Doctor Anukaran Purti who was examined as P.W.8 in Sessions Trial No.412/2002 in absence of Manoj Sah, has also been examined as P.W.1 on 6.09.2005 and the Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 19 copy of the post-mortem examination report has been marked as Ext. '1'. Thereafter, the learned counsel for the prosecution closed the evidence as the appellant Manoj Sah accepted the evidence which had already been recorded in Sessions Trial No.412/2002 in presence of this accused. Further, the certified copy of the evidence of P.Ws. 9 and 10 of Sessions Trial No. 412/2002 were admitted as those witnesses are formal in nature. After closing the prosecution evidence, the statement of the accused Manoj Sah was recorded on 21.05.2010. The case was fixed for argument and after hearing both the parties, the case was fixed for judgment on 20.07.2010 and accordingly, the judgment was delivered holding Manoj Sah guilty under Section 302/149 of the I.P.C. and Section 27 of the Arms Act and on 21.07.2010 after hearing both the parties on the question of sentence, the learned trial court sentenced Manoj Sah to undergo rigorous imprisonment for life under Section 302/149 of the I.P.C. and a fine of Rs.10,000/- and in default of payment of fine, to undergo simple imprisonment for three years and further he was sentenced to undergo rigorous imprisonment for three years under Section 27 of the Arms Act.
21. After hearing the learned counsel for both the parties and on perusal of the record, it appears that P.W.3 is the informant of this case and he has fully supported the prosecution case. Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 20 It appears that he was present at his house and his father was gossiping with the informant and other sons. In the meantime, the accused Satya Narayan and Budhu came to his house and requested his father to get the dispute settled between both of them. After persuasion, the deceased became ready to go with for the settlement of their dispute. The informant and his brothers (P.W.1, P.W.2 and P.W.3) followed him as their field was also in the direction in which their father had gone. P.W.7 has stated that the fardbeyan of Sunil Singh was recorded by the Officer I/c of Nokha police station at 12.15 P.M. as the police party has reached at the place of occurrence as 12 O' clock. The Investigating Officer has identified the fardbeyan (Ext.3) and its formal FIR (Ext.4). After recording the fardbeyan, the Investigating Officer was entrusted with the investigation of this case, as such, prior to that no witness could have been examined by him. As such, it does not appear that the informant, his brothers and the villagers P.Ws. 4, 5 and others were not present at the place of occurrence. In paragraph 5, the Investigating Officer has stated that after taking the charge of investigation, he inspected the place of occurrence and has found that the deceased was in a pool of blood at the place of occurrence about 7 steps southern eastern corner of the chimney of the rice mill and firing was also shot at 20 steps on the Kachhi Road which goes to the Canal in the southern direction. He Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 21 has also seen an empty cartridge, as such; it cannot be held that the police did not find blood on the place of occurrence. In paragraph 23, he has stated in his cross-examination that there was great rush on the place of occurrence and the Dy.S.P. was also present there. It appears from the facts and circumstances of the case that although the police party reached at the place of occurrence at 12 O' clock. There was some delay in recording the fardbeyan of the informant as there was much rush at the place of occurrence.
22. The second submission of the learned counsel for the appellants that the inquest report does not bear the name of any accused does not have much importance as there is no column in the inquest report to mention the name of the assailants. The submission made by the learned counsel for the State appears to be correct that since the inquest report has no column, the non-mentioning of the name of the assailants is not required and there is no irregularity in it. His submission gets support from the decision in the case of Ram Sanjiwan Singh Vs. State of Bihar reported in 1996 CRI.L.J.2528= AIR 1996 SC 3265= 1996AIR SC W 2300.
23. It appears from the prosecution evidence that the accused persons had criminal activities and their criminal activities had been protested by the deceased, which is apparent from the evidence of Investigating Officer (P.W.7) as well as evidence of Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 22 P.Ws. 1, 2, 3 and other witnesses. As such, there was motive for the commission of the offence.
24. The next submission is that no female member of the house of the deceased was examined. In this respect, it has to be gathered that no witness has stated nor the informant has stated that any female member of his house was not present on the place of occurrence nor they had seen the occurrence. The female member is not the eye witness to the occurrence, as such; the prosecution was not required to examine them.
25. The next submission is that the doctor has found semi digested food during post-mortem examination of the dead body of the deceased. In this respect, it has to be gathered that two accused Satyanaryan and Budhu had gone to the house of the deceased for the settlement of their dispute between both of them. It is matter of common parlance that no one wants to go out of the house without taking some food as one does not know when he would return to his house. It appears from the evidence of prosecution witness that prior to moving with the accused, the deceased had gone inside his house and it may be that he has taken some food. The doctor has also found semi digested food, as such, no inference can be drawn that the deceased was killed in the night or in other any manner than stated by the prosecution. Therefore, this submission is also got no leg to stand. Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 23
26. After going through the entire evidence, it appears that there is no contradiction between the evidence of Investigating Officer and the eye witnesses, who alleged to have reported the matter to the police. Therefore, with great respect, in our opinion, the decision reported in AIR 2000 SCC 2207 and 2008 AIR SCW 5400 are not helpful to the appellants in the facts and circumstances of this case.
27. In case of Lallu Manjhi and another Vs. State of Jharkhand reported in AIR 2003 SC 854, it was found that the sole testimony of eye witness was not wholly reliable or wholly unreliable and there was non-examination of witnesses of the locality and the evidence was not corroborated by the medical evidence. As such, it was held that no reliance could be placed on the sole testimony of the witness for the purpose of recording the conviction of the accused, but the facts and circumstances of the case in hand are different. In this case, we have formed above that several witnesses have supported the prosecution case and their evidence is corroborated by medical evidence and as such, this decision is not helpful to the appellants.
28. In the case of Balaka Singh and others Vs. The State of Punjab reported in AIR 1975 Supreme Court 1962; it has been held by the Hon'ble Court that in case the case of convicted accused is not severable from that of acquitted accused, the entire Patna High Court CR. APP (DB) No.676 of 2006 dt.23-11-2012 24 prosecution must be discarded. In the present case there is no such problem; as such, this decision is not helpful to the appellants.
29. It appears from the impugned judgment that the learned trial court has considered the evidence minutely and has come to the conclusion as based on the evidence.
30. Considering the facts and circumstances stated above, we do not find any ground to interfere with the impugned judgment. These appeals have got no merit, as such, they are dismissed. The bail bonds of appellants, namely, Ram Pyare Kahar, Ganesh Tanto, Umesh Tanto, Budhu Ram, Brija Paswan, Satya Narayan Ram and Manoj Sah are cancelled and they are directed to surrender before the learned trial court within one month to serve the sentence imposed by the learned trial court failing which the learned trial court will take effective steps for their arrest to serve out the sentence.
31. In the result, these appeals are dismissed.
(Amaresh Kumar Lal, J)
Shyam Kishore Sharma, J : I agree.
(Shyam Kishore Sharma, J)
Patna High Court, Patna
Dated the 23rd of November,
2012
A.F.R./V.K. Pandey/-