Patna High Court
Ramautar Pasi & Ors vs The State Of Bihar on 18 April, 2012
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma, Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.547 of 1989
With
Criminal Appeal (DB) No. 21 of 1990
*****
Against the judgment of conviction and order of
sentence dated 12th of December, 1989 passed by
Shri Jagdish Jha, the learned 3rd Additional Sessions
Judge, Sitamarhi in Sessions Case No. 72 of 1987.
*****
Criminal Appeal (DB) No.547 of 1989
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1. Ramautar Pasi, son of Basdeo Pasi
2. Biltu Pasi, son of Jaga Pasi
3. Bilash Pasi, son of Ramautar Pasi
4. Sheoji Pasi, son of Bhuta Pasi
5. Hulash Pasi, son of Jaga Pasi
6. Bindeshwar Pasi, son of Ramautar Pasi
7. Raj Kumar Pasi, son of Tun Tun Pasi
8. Sambhu Pasi, son of Sakal Pasi
9. Tun Tun Pasi, son of Basudeo Pasi
10. Sita Ram Pasi, son of Ramautar Pasi
11. Ram Chandra Pasi, son of Basdeo Pasi
All residents of village-Bhaur, P.S.-Nanpur, District-Sitamarhi.
.... .... Appellants.
Versus
The State of Bihar
.... .... Respondent.
with
Criminal Appeal (DB) No. 21 of 1990
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Sakal Pasi, son of Bhuta Pasi, resident of village-Bhaur, P.S.-Nanpur, District-
Sitamarhi.
.... .... Appellant.
Versus
The State of Bihar
.... .... Respondent.
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Appearance :
(In both the appeals)
For the Appellants : Smt. Neelam Kumari, Amicus Curiae.
For the Respondent : Mrs. Shashi Bala Verma, APP.
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CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA
and
HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA) Date: 18-04-2012 Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 2/14 Criminal Appeal 547 (DB) of 1989 filed on behalf of Ramautar Pasi, Biltu Pasi, Bilash Pasi, Sheoji Pasi, Hulash Pasi, Bindeshwar Pasi, Raj Kumar Pasi, Shambhu Pasi, Tun Tun Pasi, Sita Ram Pasi and Ram Chandra Pasi and Criminal Appeal 21 (DB) of 1990 filed on behalf of Sakal Pasi have been heard together as both the appeals have arisen out of judgment and order dated 12.12.1989 passed in Sessions Trial No. 72 of 1987 by the learned 3rd Additional Sessions Judge, Sitamarhi whereas appellant Sakal Pasi has been held guilty under Section 302 of the Indian Penal Code and other appellants have been held guilty under Sections 147, 302 and 149 of the Indian Penal Code and for that they have been sentenced to undergo rigorous imprisonment for life, no separate sentence has been awarded under Section 147 of the Indian Penal Code.
2. The fardbeyan (Ext.5) of P.W.9 Laxmi Mandal, son of Manjhi Mandal of Village Gorahaul Sarif tole, Ramchandrapur, P.S. Nanpur, District- Sitamarhi was recorded by the Sub-Inspector of Nanpur police station on 10.05.1986 at 05.00 a.m. in Bhaur Bazar at the shop of Kunj Bihari Shah Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 3/14 that he along with his son Shatrughan Mandal (the deceased) was returning home on 09.05.1986 at about 7.00 p.m. after performing his job as labourer and when Shatrughan Mandal (the deceased) reached Bhaur Bazar near the shop of Bilasi Pasi for purchasing Bidi and a match box at that time Bilasi Pasi was in his shop. Bilasi Pasi shouted that Shatrughan Mandal (the deceased) was projecting himself as a hero and he asked for killing whereupon Sakal Pasi, Shambhu Pasi, Sheoji Pasi, Biltu Pasi, Hulas Pasi, Ramchandra Pasi, Tuntun Pasi, Ramautar Pasi, Bindeshar Pasi and Sitaram Pasi surrounded Shatrughan Mandal (the deceased). At that time Sakal Pasi was having Lohatha - a stick which is used to sharpen toddy topping sickle. Sakal Pasi hurled a blow on the head of Shatrughan Mandal (the deceased), who fell down and became unconscious before the shop of Sobhit Sah P.W.7. The informant arranged a cot and took him to Dr. Pawan Kumar Shahi P.W.10 of Village - Ukhara for treatment. The doctor after giving five injections and administering some medicines to the injured advised the informant to take his son for better treatment. The informant, Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 4/14 thereafter, went to another Bengali Doctor who also advised him to take his son to a better place. The informant was taking his son to his house but at around 01.30 in the night his son died near Bhaur Bazar. This occurrence was witnessed by Pragash Mandal P.W.2, Baleshwar Rai P.W.8, Ram Prasad Mandal P.W.6 and Devendra Mandal P.W.3 and Shobhit Sah P.W.7. The occurrence was on account of the fact that 2 - 3 days earlier Bilash Pasi had directed Shatrughan Mandal (the deceased) to stack bricks but it was refused on the ground that Shatrughan Mandal had no time. In the afternoon of the day of the occurrence the younger son of the informant had quarrel with son of the appellant Bilashi Pasi on the issue of game. The fardbeyan was resulted into formal First Information Report (Ext.7) of Nanpur P.S. Case No. 30 of 1986 dated 10.05.1986 under Section 302/34 of the Indian Penal Code. In course of investigation, inquest report (Ext.6) of the dead body was prepared and the seizure list was also prepared. The post-mortem examination report (Ext.3) was obtained. Statements of the witnesses were recorded and after investigation charge sheet Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 5/14 was submitted. Cognizance was taken and the case was committed to the court of Sessions as it was triable by the court of Sessions. After appearance of all the accused persons charge under Section 302/149 of the Indian Penal Code was framed against all the accused persons who are appellants here. Sakal Pasi was separately charged under Section 302 of the Indian Penal Code. When the accused persons pleaded their innocence, the trial proceeded.
3. The defence was denial of the prosecution allegation and also that no occurrence had taken place at the place of occurrence. Their further defence was that at about 12.00 in the noon on the date of occurrence there was altercation between the deceased and accused Bilashi Pasi and younger brother of the deceased and son of the appellant Bilashi Pasi and in course of such altercation the victim might have sustained some injuries which led to his death.
4. The trial court after considering the evidence brought on record came to opinion that the prosecution has been able to prove the charge against the appellants and so the order of Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 6/14 sentence has been passed.
5. This Court has to see that the prosecution has been able to prove the charge against the appellants beyond shadow of all reasonable doubts or not.
6. In support of its case, the prosecution examined twelve witnesses namely Ramchandra Pd. Shahi P.W.1, Pragash Mandal P.W.2, Devendra Mandal P.W.3, Dr. J.P. Gupta P.W.4, Deobrata Sil P.W.5, Ram Prasad Mandal P.W.6, Shobhit Sah P.W.7, Baleshwar Rai P.W.8, Laxshmi Mandal P.W.9, Pawan Kumar Shahi P.W.10, Shiva Kant Pandey P.W.11 and Shiv Chandra Singh P.W.12. P.Ws. 2, 7, 8 and 9 are the witnesses on the point of occurrence. P.W.6 who was a witness on the point of occurrence was declared hostile. P.Ws. 3 and 5 were tendered. P.W.4 Dr. J.P. Gupta has held the post-mortem on the deceased. P.W.10 Dr. Pawan Kumar Shahi is the witness who has given first aid to the deceased. P.W.11 is the investigating officer of the case. Besides the oral evidence, the prosecution has exhibited seizure-cum- production list as (Ext.1), the writing of the investigating officer on inquest report as Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 7/14 (Ext.2), Post-mortem examination report (Ext.3), signature of the witnesses on the inquest report (Ext.4), signature of P.W.6 on the seizure-cum- production list (Ext.4/1), signature of the witnesses on the fardbeyan (Ext.4/2) and (Ext.4/3), the requisition dated 27.07.1989 (Ext.8) for material exhibits of the case but no oral or documentary evidence was adduced on behalf of the defence.
7. The informant Laxmi Mandal P.W.9 has stated that the occurrence took place between 7 - 7.15 p.m. He had come to Bhaur Bazar along with his son Shatrughan Mandal. He was returning after working as labourers from Maheshwar Prasad Shahi (not examined). Shatrughan Mandal (the deceased) went to the shop of Bilashi Pasi beetle shop for purchasing beetle and bidi. Bilashi Pasi instructed to finish Shatrughan Mandal (the deceased) and thereafter, he was surrounded by Sakal Pasi, Shambhu Pasi, Sheoji Pasi, Biltu Pasi, Hulas Pasi, Ramchandra Pasi, Tuntun Pasi, Ramautar Pasi, Bindeshar Pasi and Sitaram Pasi. One Lohata blow was given upon the neck of Shatrughan Mandal (the deceased) by Sakal Pasi who fell down and Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 8/14 became unconscious. Thereupon he was taken for treatment to P.W.10 Dr. Pawan Kumar Shahi who administered the deceased five injections and medicines. The doctor expressed his inability after providing first aid and thereafter, advised the informant to carry his son for better treatment. The informant brought his son to a Bengali Doctor but he also advised the informant for taking his son for better treatment. The informant was carrying his son to his house but as soon as he reached at Bhaur Bazar he succumbed. Two-three days prior to the occurrence, Bilashi Pasi has asked Shatrughan Mandal (the deceased) to arrange bricks but the deceased has expressed his inability as he had no time. On the date of occurrence at about 12.00 noon children were playing in the market. There was quarrel between sons of Bilashi Pasi and the informant's son for that the occurrence was committed. The evidence of this witness is that assault was on neck or above the neck and occurrence was between 7 - 7.15 p.m. P.W.1 has stated that wife of Sakal Pasi has lodged a case against him and that was pending. P.W.2 has supported the informant's version. P.W.6 Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 9/14 Ram Prasad Mandal has not supported the allegation and that's why he was declared hostile. P.W.7 is a named witness of the fardbeyan and according to him the occurrence was of 5.30 p.m. He has stated in para-5 of his evidence that assault by Sakal Pasi was upon the neck. P.W.8 has supported the informant. Therefore, eye witnesses' account is that Sakal Pasi and his associates surrounded Shatrughan Mandal and Shatrughan Mandal was given a Lohatha blow upon the neck/head which proved fatal. The time of occurrence described by the witnesses is between 5.30 p.m. to 7.15 p.m. The death has taken place at 1.30 a.m. ON 10.05.1986.
8. P.W. 10 has provided the initial statement at 8.00 p.m. on 09.05.1986. According to him, the death was on account of brain haemorrhage. He has also stated that this witness has stated that he queried as to how the injury was caused then it was told that Pasis have assaulted him. The evidence of the doctor is that it was a case of brain haemorrhage and no specific opinion was given as to who was the person who has caused the assault. The doctor has not found any external injury on the deceased.
Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 10/14
9. The post-mortem examination report of the dead body was held by P.W.4 on 11.05.1986 at 10.00 a.m. and has found one swelling on the head and there was bleeding from both nostrils and mouth. There was external and internal haemorrhage. Time since death elapsed was about 36-38 hours and the anti-mortem injury was caused by hard and blunt substances. In cross- examination, he has stated that the injury was caused by hard and blunt substances.
10. Learned Amicus Curiae appearing on behalf of the appellants has assailed the judgment and submitted that the evidence has not been properly analyzed and the doctor's version shows that death was not at the time as alleged by the prosecution rather it was according to the version given by the defence. The death according to the witnesses' is at 1.30 a.m. on 10.05.1986 and the post-mortem examination held on 11.05.1986. Meaning thereby that death was between 10.00 a.m. on 09.05.1986, this is not the case of the prosecution rather the occurrence is of on about 1.30 p.m. and the doctor's evidence is considered then the time of death changes.
Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 11/14
11. Another circumstances which has appeared on the record is variation of time of occurrence as stated by the witnesses. The informant's evidence is that the occurrence was between 7 - 7.15 p.m. whereas one witness has stated that at about 5.30 p.m. The majority of the evidence is that death was at about 7.00 p.m. Some witnesses has stated that the occurrence was in the day so in this part the possibility of sun light till 7.00 p.m. could be perceived so identification of more persons stand established. The duty which has remained unclear is the change of time of death between eye witnesses' account and the medical evidence. P.W.9 in his fardbeyan was specific that assault by Sakal Pasi was on the head of the deceased but in para-1 of his evidence he has claimed that it was on the neck. P.W.4, the doctor in para-3 of his evidence stated that he has not mentioned the particular portion of the head which has received fatal injury which was injury no.1.
12. The fardbeyan of the present case was on 10.05.1986 at 5.00 a.m. and the First Information Report was registered on that very day Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 12/14 at 1.30 p.m. but note of the fardbeyan shows that it was received on 12.05.1986. Section 157 f the Code of Criminal Procedure mandates that "the information received has to be transmitted by the officer-in-charge to the magistrate empowered to take cognizance "forthwith". The Section is designed to keep the magistrate to investigate a cognizable offence so that he may be able to have conclude over the investigation and the circumstances necessary direction to be given under Section 159 of the Code of Criminal Procedure. If the information was recorded without delay and investigation has started on the basis of the First Information Report then there is no infirmity. But when the First Information Report is registered after two days and the time given by eye witnesses and medical evidence has been failed then some doubt is created.
13. After injury Shatrughan Mandal was taken to P.W. 10 and P.W. 10 has put specific query as to who has caused injury but that was remained unanswered and general allegation was leveled. Evidence of P.W. 10 is that death was on account of brain haemorrhage and the first doctor Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 13/14 who has given initial treatment to Shatrughan Mandal (the deceased) has not found any injury upon his person. This circumstance if read with delay receipt of the fardbeyan and formal First Information Report in the Court shows that the gap between the occurrence and receipt in the court has remained unexplained. Further, the time of death and the medical evidence and ocular evidence are varying. This variation alone was not sufficient to disbelieve the prosecution case. But this has to be read if evidence of P.W.10 and delay receipt of the First Information Report in the court. If the prosecution comes with a particular case then onus is upon it to prove it beyond shadow of all reasonable doubts.
14. In the present case, it is apparent that the prosecution has not discharged his onus of proving the case beyond all reasonable doubts. There is no allegation against any of the appellants of Criminal Appeal No. 547 (DB) of 1989. Therefore, the appellants of Criminal Appeal No. 547 (DB) of 1989 are acquitted so far as sole appellant of Criminal Appeal No. 21 (DB) of 1990 is concerned, it has been held earlier that Patna High Court CR. APP (DB) No.547 of 1989 dt.18-04-2012 14/14 prosecution was not able to prove the charge against him beyond shadow of all reasonable doubts.
15. In the result, the judgment of conviction and order of sentence is set aside. The appeals are allowed. The appellants are acquitted of the charges and they are discharged from the liabilities of their respective bail bonds.
16. Let copies of the first and last page of the order be handed over to the appointed Amicus Curiae, as stated above, who has assisted the Court satisfactorily and she will get her prescribed fee through High Court Legal Services Committee, Patna.
(Shyam Kishore Sharma, J.) (Amaresh Kumar Lal, J.) Patna High Court, Patna Dated the 18th of April, 2012 N.A.F.R. kksinha/-