Patna High Court
Nanhaki Chaudhary vs State Of Bihar on 16 July, 2012
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma, Amaresh Kumar Lal
Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 1
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.404 of 2008
===================================================
Manish Kumar son of Parsuram Thakur, resident of
village Repura, P.S.Sakara, District Muzaffarpur
.... .... Appellant/s
Versus
The State Of Bihar ... .... Respondent/s
with
Criminal Appeal (DB) No. 409 of 2008
===================================================
Chandan Kumar son of Ram Binoy Thakur, resident of
village Harpur, P.S.Sakra, District Muzaffarpur
.... .... Appellant/s
Versus
The State Of Bihar .... .... Respondent/s
with
Criminal Appeal (DB) No. 426 of 2008
===================================================
Nagendra Mishra son of Gaya Mishra,resident of village
Sutihara, P.S.Mushahari, District Muzaffarpur
.... .... Appellant/s
Versus
The State Of Bihar .... .... Respondent/s
with
Criminal Appeal (DB) No. 473 of 2008
===================================================
Pankaj Kumar Thakur son of Ram Chandra Thakur, resident
of village Repura, P.S.Sakara, District Muzaffarpur
.... .... Appellant/s
Versus
The State Of Bihar .... .... Respondent/s
with
Criminal Appeal (DB) No. 607 of 2008
===================================================
Nanhaki Chaudhary son of Maksudan Chaudhary, resident
of village Dhali, P.S. Sakara, District Muzaffarpur
.... .... Appellant/s
Versus
The State Of Bihar .... .... Respondent/s
All the above five appeals are against the judgment of
conviction dated 19.03.2008 and order of sentence dated
28.03.2008passed by Sri Ram Chandra Sahni, Additional Sessions Judge, Fast Track Court No. II, Muzaffarpur in Sessions Trial No. 325 of 2002.
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Appearance :
(In CR.APP (DB) No.404 of 2008) For the Appellant/s :Mr.Saravan Kumar, Sr. Advocate Mr.Pramod Kumar (In CR. APP (DB) No.409 of 2008) For the Appellant/s :Mr Saravan Kumar, Sr. Advocate Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 2 Mr. Ambuj Nayan Chaubey Mr. Siddharth Harsh (In CR.APP (DB) No.426 of 2008) For the Appellant/s :Mr.Kailash Nath Diwakar,Advocate (In CR. APP (DB) No.473 of 2008) For the Appellant/s :Mr. Shakeel Ahmad Khan,Sr.Advocate (In CR. APP (DB) No.607 of 2008) For the Appellant/s : Mr. Punam Srivastava Mr. Gyanendra Kumar Singh Mr. Pradeep Kumar Sinha For the Respondent/s: Mr. Ashwini Kumar Sinha, APP (in all the 5 appeals) =================================================== CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA And HONOURABLE MR. JUSTICE AMARESH KUMAR LAL ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA) Date: 16-07-2012
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Cr.Appeal (DB) No. 404 of 2008 filed
by Manish Kumar, Cr.Appeal (DB) no. 409 of 2008
filed by Chandan Kumar, Cr.Appeal (DB) No. 426 of 2008 filed by Nagendra Mishra, Cr.Appeal (DB) No. 473 of 2008 filed by Pankaj Kumar Thakur and Cr.Appeal (DB) No. 607 of 2008 filed by Nanhaki Chaudhary have been taken up together as all the five appeals are offshoot of one judgment of conviction dated 19.03.2008 and order of sentence dated 28.03.2008 whereby learned Additional Sessions Judge, Fast Track Court No. II, Muzaffarpur in Sessions Trial No. 325 of 2002 arising out of Town P.S.Case No. 356 of Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 3 2000,G.R.Case No.2635 of 2000 held the appellants guilty under Sections 364A/34, 302/34 and 201/34 of the Indian Penal Code and the appellants were sentenced to undergo rigorous imprisonment for life under Section 302 of the Indian Penal Code, also rigorous imprisonment for life under Section 364-A of the Indian Penal Code and rigorous imprisonment for five years under Section 201 of the Indian Penal Code. Accumulative fine of Rs.10,000/- has also been imposed on each of the five convicts.
The sentences were ordered to run concurrently. Along with appellants, two more persons namely, Ratnesh Thakur and Md.Murtuza were also put on trial but the trial court found no evidence against them and they were acquitted.
2. Sub-Inspector of Police, Sakra Police Station, Ram Nath Prasad (P.W.9) was on patrolling duty along with him Constable No. 949 Santosh Kumar Singh (P.W.3), constable No. 979 Dharmendra Kumar Singh (P.W.7), Constable No. 989 Md. Meraj Alam (P.W.8) and Constable No. 574 Kamendra Singh (P.W.4). On 04.12.2000 at 10.00 P.M. they reached Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 4 at Pipri Chowk at National Highway No. 28 where a barrier erected for control of crimes. At about 12.15 midnight, the informant spotted one vehicle coming rashly towards town. It was indicated through the flash of torch light to stop the vehicle but the driver of the vehicle wanted to speed up the vehicle in order to escape from the clutches of police. In the meanwhile, two police personnels namely, Santosh Kumar Singh (P.W.3) and Meraj Alam (P.W.8) anyhow entered into the vehicle and they succeeded in stopping the vehicle. Thereafter, the informant and other police personnels entered into the vehicle for checking and they found some persons sitting there and a dead body of a boy was found lying beneath the seat in back portion of the vehicle having some injuries. Thereafter, the persons present in the bus started fleeing away but only one person succeeded in escaping through emergency gate of the bus. Out of six, five persons remained in the bus and they detailed themselves as Pankaj Kumar Thakur son of Ramchandra Thakur, Manish Kumar son Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 5 of Parsuram Thakur, Nanhaki Chaudhary son of Maksudan Chaudhary, Nagendra Mishra son of Gaya Mishra and Chandan Kumar son of Ram Binay Thakur. All five were arrested. Pankaj Kumar Thakur disclosed that they were doing the work on behalf of Ratnesh Thakur son of Vivekanand Thakur and another one Murtuza who were lodged inside the jail. The first information report discloses that on 02.12.2000 at 5.00 P.M. Md.Chand and Md.Hira reached the house of Pankaj Kumar Thakur on a motorcycle along with the kidnapped boy of Mohalla Islampur. The boy was son of Mahendra Nath Gupta, a Proprietor of cycle shop at Muzaffarpur. They assured Pankaj Kumar Thakur to give Rs.25,000/- for keeping the said boy in his possession. Thereafter, Pankaj Kumar Thakur and other accused took the said boy to village Siho where a pole factory was situated and the said factory was abandoned for some period and the said kidnapped boy Rahul alias Hira was kept there but when the said boy started crying loudly, then the accused persons forcibly closed his mouth and put pressure Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 6 on his neck resulting into his death. The dead body of the said boy was kept in a ditch of the said factory. On 03.12.2000 Ratnesh Thakur was informed about the death of the said boy who from the jail informed Pankaj Kumar Thakur to contact his Mama Sachidanand Pandey of village Bakhri who had a mini bus and he would provide bus and from that bus he might bring the dead body for its disposal to anywhere and through the said Mini bus bearing its registration No. BR 06P/1235, the dead body of the said boy was being carried for its disposal and was proceeding towards Tajpur so that the dead body of the said boy might be thrown in a lonely place but at 11.00 P.M. when the said bus reached at Pipri Chowk, it was intercepted by the police and five persons who were found sitting in the bus were arrested along with the dead body. The driver of the bus was Nagendra Mishra, whereas, Nanhki Choudhary was Khalasi. On search, one country made pistol and one mobile phone "Motorola" were found in the pocket of jacket of accused Pankaj Kumar Thakur. One diary was also recovered from Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 7 possession of Pankaj Kumar Thakur in which the name of Ratnesh Thakur was scribed. Two vials of calmpose drugs were found from Manish Kumar. Thereafter, a case was registered on the basis of fardbeyan (Ext.2) of Ram Nath Prasad, Sub-Inspector of Police. Formal F.I.R. (Ext.4) was drawn. The seized articles resulted into seizure list (Exts. 1 and 3). The dead body of the boy was sent for post mortem. The post mortem was held by P.W.6 Dr.Binod Kumar Mehta. The case was investigated into and after completion of investigation, chargesheet was submitted and as the case was being triable by court of Sessions, it was committed where charges under Sections 364A/34, 302/34, 201/34 and 120B of the Indian Penal Code were framed against these appellants and two others namely, Ratnesh Thakur and Md.Murtuza. The accused persons pleaded innocence. Hence trial proceeded.
3. The defence of the accused persons was of false implication.
4. In order to substantiate its case, the prosecution examined altogether nine witnesses. Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 8 They are : P.W.1 Mahendra Nath Gupta, father of the deceased, P.W.2 Manohar Lal Gupta, uncle of the deceased, P.W.3 Santosh Kumar Singh, a constable and is seizure list witness, P.W.4 Kamendra Kumar Singh, a constable, P.W.5 Ram Bilash Singh who is Investigating Officer of the case, P.W.6 Dr.Binod Kumar Mehta who conducted post mortem over the dead body, P.W.7 Dharmendra Kumar Singh, a constable, P.W.8 Md.Miraj Alam, a constable and P.W.9 Ram Nath Prasad, the informant of the case.
5. There are two sets of witnesses. P.Ws. 1 and 2 are family members of the deceased and rest witnesses are police officials who were on patrolling duty.
6. The trial court after hearing learned counsel for the parties and considering the evidences on record came to the conclusion that the prosecution has been able to prove the charges against the appellants namely, Manish Kumar, Chandan Kumar, Nagendra Mishra, Pankaj Kumar Thakur and Nanhki Chaudhary and they were convicted and sentenced and two other accused namely, Ratnesh Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 9 Thakur and Md.Murtuza were not found guilty so they were acquitted, as stated above.
7. This Court is required to reappraise the evidences on record and to see as to whether there were materials available on the record to prove the charges against these appellants beyond the shadow of all reasonable doubts or not.
8. First of all, we would like to discuss the evidence of the doctor who is P.W.6 Dr.Binod Kumar Mehta. On 05.12.2000 at 12.00 noon this witness held post mortem over the dead body of deceased Rahul Gupta alias Hira. Rigor mortis was absent and the dead body was in early decomposition stage. The doctor found following ante mortem injuries :
(i) Blood stain was present over face and head, eyes were congested, radish parochial haemorrhage were present on different parts of body and teeth mark was present over lips.
(ii) Multiple bruises and nail marks were present on front side and other parts of body.
(iii) On dissection of the neck, the blood Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 10 clots were found underneath with laceration of muscle land vessels. The internal wall of trachea was highly congested with fracture of tracheal ring.
(iv) On dissection of the skull, the blood clots were present over back part of head with fracture of occipital bone. Blood clots were also present on meninges and surface of brain matter.
(v) Incised injury cutting the right ear 1
½"x ½" x bone deep.
The doctor has opined the cause of death to be mainly on account of Asphyxia as result of pressure over the neck manual strangulation. The time elapsed since death was 48 to 72 hours.
9. From the medical evidence, it is proved that Rahul Gupta alias Hira has been killed by strangulation. Once the fact of unnatural death of Rahul has been proved, then the onus shifts upon the prosecution to establish that it was the conduct of the accused who are alone responsible. So, the evidence of the prosecution, which is in Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 11 two sets, has to be scrutinized to this angle.
10. First set of witnesses is the family members of the deceased who are P.Ws. 1 and 2. P.W.1 Mahendra Nath Gupta is the father of the victim, who is a witness of the occurrence. He has stated that at 2.00 P.M. somebody had called Rahul on 2.12. 2000. Rahul promised to return within two hours but he never returned. Subsequently, on being informed by the police he found his son dead in the bus. The evidence of this witness does not show anything about participation of the accused persons in kidnapping. Another witness is P.W.2, who is uncle of the deceased. He has stated that Rahul used to remain with him. Though this witness had given his statement to the police but he has expressed total ignorance of the occurrence and subsequently, he was declared hostile. He also does not show involvement of any of the accused.
11. Second set of witnesses is the police personnels who were present at the place of occurrence and after intercepting the vehicle they found the dead body of Rahul Gupta in the bus. Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 12 P.W.3 is a witness of seizure of some articles which were seized from the possession of the accused persons. This witness has also stated that the dead body of Rahul Gupta was recovered from the bus in his presence. P.W.4 is a constable who was present when one Tata Mini bus was forced to stop at barrier and was intercepted. At the time of checking, constable Santosh Kumar Singh, P.W.3, and Md.Meraj Alam (P.W.8) had also taken active part and they anyhow entered in the bus when the driver was trying to escape with the bus. Thereafter, the bus was searched and dead body of Rahul Gupta was found beneath the seat and the appellants were also found there and it was expected that they were carrying the dead body for disposal. Similar is the evidence of P.W.7, a constable, who was also present at the time when the dead body of the body was found in the bus. P.W.5 is the Investigating Officer of the case. He has recorded the statements of the witnesses who named the appellants and he also stated that in his presence, the dead body of Rahul was recovered from the back seat of the Tata Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 13 Mini bus. P.W.9 is the informant of the case. The evidence of P.Ws. 3, 4,7,8 and 9 are that the dead body of Rahul Gupta alias Hira was recovered from a Tata Mini Bus being driven by accused appellant Nagendra Mishra in which appellant Nanhki Chaudhary was a Khalasi and appellants Pankaj Kumar Thakur having a loaded country made pistol, Manish Kumar and Chandan Kumar were also occupants of the bus.
12. The first charge against the accused persons was for in furtherance of their common intention to kidnap one Rahul alias Hira for the purpose of ransom knowing or having reason to believe that the said Rahul alias Hira might be murdered and thereby committed the offence which is under Section 364A/34 of the Indian Penal Code. For proving the said charge, the persons, who could be associated, are P.Ws.1 and 2 and these two prosecution witnesses have not stated anything about any demand of ransom by any of the accused. There is nothing on the record that kidnapping was done by putting any person on threat of death or hurt. No witness either official or related with Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 14 the deceased stated with regard to any demand of ransom. Therefore, the prosecution has completely failed to prove the charge under Section 364A of the Indian Penal Code against any of the accused person.
13. The second charge against the accused persons was for in furtherance of their common intention to commit murder by intentionally causing the death of Rahul alias Hira which is under Section 302/34 of the Indian Penal Code. For proving the charge of in furtherance of common intention, the prosecution was required to establish the ingredients of common intention and also murder. It has to be established that the accused persons have done some overt act which led to killing. The only evidence which has come on record is that these appellants were found sitting in the bus which was carrying the dead body of Rahul alias Hira. In absence of any such evidence, charge under Section 302/34 of the Indian Penal Code is not made out against the appellants. For that there must be direct or circumstantial Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 15 evidence to link the accused with the offence and quantity of evidence must be hypothetically gathered in only one way and that way should be up to killing. The evidence of P.Ws. 1 and 2, who are none else than the father and uncle respectively, are totally silent and no inference can be drawn upon their evidences for even perceived victim might have been killed by the accused persons. It is also not suspected anything in their evidence with regard to culpable homicide. This is totally misconceived. Nobody has even seen any of the accused persons in proximity or near the victim prior to death. The last theory established by the prosecution witnesses could have been P.Ws. 1 and 2 and they have not supported the occurrence. Therefore, even a wisest case stands established is that the accused persons were not responsible for causing death of Rahul alias Hira. Therefore, charge under Section 302/34 of the Indian Penal Code also cannot be said to be established.
14. Third charge against these appellants was under Section 201/34 of the Indian Penal Code. Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 16 They were charged that in between 2 nd December, 2000 to 4th December, 2000 at village Siho Pole Factory to Pipri Chowk both P.S.Sakra, District Muzaffarpur in furtherance of common intention the accused persons have knowledge or reason to believe that the murder of Rahul alias Hira was committed and did cause certain evidence to disappear the dead body of Rahul alias Hira with the intention of screening themselves from legal punishment.
15. The evidence on record is that the accused persons were occupants of a vehicle which was containing the dead body of Rahul alias Hira. This is also evidence that besides these appellants there were no other occupants in the bus. The dead body of Rahul alias Hira was also not found concealed rather it was kept in a bag which apparently proved that the distance of dead body was inside the back. The back portion of the bus cannot be of such making which could be ignored by any occupants of the bus. The dead body was of a grown up person and it was not of a kid which could Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 17 have been concealed. The general perception is that the accused persons were noticing the dead body sitting in the bus. The dead body was pressed which has come on the record. Therefore, the version of the prosecution to the extent that the accused persons were in no distance of the dead body has been established by the prosecution and the evidence which could be gathered for proving charge under Section 201 of the Indian Penal Code has been established due to consistent evidence of P.Ws.3,4,5,7 and 8 and it was fully proved beyond the shadow of all reasonable doubts that the accused persons were knowing or having reason to belief that they were in possession of the dead body and the dead body was being carried for throwing or disposing it. Their intention was to conceal themselves from the police in the bus as the driver wanted to speed up the bus with a view to escape and have erected the evidence on record for charge under Section 201/34 of the Indian Penal Code. Therefore, considering the evidences on record, we are satisfied that the prosecution has Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 18 been able to prove that the accused persons had reason to believe that they were in possession of the dead body of Rahul alias Hira and were trying to dispose of the same which is punishable under Section 201/34 of the Indian Penal Code.
16. Learned counsel for the appellants has submitted that mere presence of dead body inside the bus was not enough to assume that the accused persons were in know of existence of dead body inside the bus. They were the occupants of a public carrier and the vehicle was not their own. Therefore, the accused persons are entitled to get the benefit of doubt as they were not having knowledge that a dead body of a body was being carried through this bus.
17. The evidences gathered on record are enough to link the accused persons with the charge under Section 201/34 of the Indian Penal Code as they were trying to speed up the bus and when the driver was overpowered by two witnesses, then only the bus stopped and immediately accused persons were nabbed. Therefore, the evidence brought on Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 19 record established the charge under Section 201/34 of the Indian Penal Code against the appellants. Thus, the conviction of the appellants by the trial court under Section 201/34 of the Indian Penal Code is upheld. As stated above, the conviction of the appellants under Sections 364A/34 and 302/34 of the Indian Penal Code is set aside and they are acquitted under that sections.
18. On the question of sentence of the appellants under Section 201/34 of the Indian Penal Code, it has come that two of the appellants namely Manish Kumar and Chandan Kuamr, were juvenile on the date of occurrence and in this connection, a report from the Juvenile Justice Board has been received showing them to be juvenile on the date of occurrence. It has been submitted on behalf of the rest three appellants that they have remained in custody for several years.
19. After perusal of the record it appears that after filing of the appeals in the year 2008, the prayer for bail of appellants Manish Kumar, Chandan Kumar and Pankaj Kumar Thakur was rejected Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 20 and they are in custody since filing of the appeals and not only that prior to filing they were in custody during trial and other two accused persons namely, Nagendra Mishra and Nanhki Chaudhary, have also remained in custody during trial and during appeal for about one year. The appellants have been sentenced to undergo rigorous imprisonment for five year under Section 201/34 of the Indian Penal Code. Considering the period spent by the appellants during trial and appeal, we are of the view that it would be appropriate to modify the sentence to the period already undergone by them. Accordingly, the sentence of the appellant is reduced to the period already undergone by them in custody, which shall be deemed to be sufficient for the ends of justice.
20. In the result, all the above five appeals are partly allowed. Appellant Nagendra Mishra (Cr.Appeal (DB) No. 426 of 2008) and appellant Nanhaki Chaudhary (Cr.Appeal (DB) No. 607 of 2008) are discharged from the liabilities of their bail bonds. Appellants Manish Kumar Patna High Court CR. APP (DB) No.404 of 2008 dt.16-07-2012 21 (Cr.Appeal (DB) No. 404 of 2008), Chandan Kumar (Cr.Appeal (DB) No. 409 of 2008) and Pankaj Kumar Thakur (Cr.Appeal (DB) No. 473 of 2008) are in custody. They are directed to be released forthwith if not wanted in any other case.
(Shyam Kishore Sharma, J) (Amaresh Kumar Lal, J) Patna High Court, Patna Dated, the 16th July, 2012 Tahir/-(NAFR)