Patna High Court
Surendra Mandal And Ors vs State Of Bihar on 25 August, 2018
Author: Rajendra Kumar Mishra
Bench: Hemant Kumar Srivastava, Rajendra Kumar Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.541 of 1994
............
{Against the Judgment of conviction and Order of sentence dated 03.10.1994
passed in Sessions Trial No.1 of 1992/10 of 1994 by the court of the 1 st
Additional Sessions Judge, Darbhanga}.
======================================================
1. Surendra Mandal, son of Sri Kari Mandal, a resident of village-Rampur,
P.S. Bahera, in the district of Darbhanga.
2. Digambar Mandal, son of Late Ram Charan Mandal, resident of village-
Bhagwatpur, P.S. Bahera, in the district of Darbhanga.
... ... Appellants.
Versus
The State of Bihar
... ... Respondent.
======================================================
with
Criminal Appeal (DB) No. 545 of 1994
======================================================
1. Domu Mandal, son of Digambar Mandal.
2. Hakru Mandal, son of Digambar Mandal.
3. Kari Mandal, son of Naubat Mandal.
4. Bir Mandal, son of Thakai Mandal.
5. Baukoo Mandal, son of Halku Mandal.
6. Jitan Mandal, son of Kari Mandal.
7. Kapal Mandal, son of Bachan Mandal.
8. Kusheshwar Mandal, son of Bachan Mandal.
9. Maku Mandal (by mistake Malhu Mandal in the Judgment under Appeal),
son of Pitambar Mandal.
Appellants No.3, 6 and 9 are the residents of village-Rampur and rest are the
residents of village-Bhagwatpur, all are under Police Station-Bahera,
district-Darbhanga.
... ... Appellants.
Versus
The State of Bihar
... ... Respondent.
======================================================
Appearance :
(In Criminal Appeal (DB) No. 541 of 1994) :
For the Appellants : Mr. Ajay Mishra, Advocate.
Mr. Braj Nandan Kumar Tiwary, Advocate.
For the State : Mr. Dilip Kumar Sinha, A.P.P.
(In Criminal Appeal (DB) No. 545 of 1994):
For the Appellants : Mr. Ajay Mishra, Advocate.
Mr. Braj Nandan Kumar Tiwary, Advocate.
For the State : Mr. Ashwini Kumar Sinha, A.P.P.
======================================================
Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018
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CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
and
HONOURABLE MR. JUSTICE RAJENDRA KUMAR
MISHRA
CAV JUDGMENT
(Per: HONOURABLE MR. JUSTICE RAJENDRA KUMAR MISHRA)
Date : 25-08-2018
Both the Criminal Appeal (DB) No.541 of 1994 and
Criminal Appeal (DB) No.545 of 1994 have been preferred against
the Judgment of conviction and Order of sentence dated 03.10.1994
passed in Sessions Trial No.1 of 1992/10 of 1994 by the court of the
1st Additional Sessions Judge, Darbhanga. Therefore, both the
aforesaid criminal appeals have been heard together and are being
disposed of by this common Judgment.
By the aforesaid Judgment and Order, all the 11
appellants have been held guilty under Sections 302/149 and 307/149
of the Indian Penal Code, the appellants Surendra Mandal and
Digambar Mandal have further been held guilty under Section 302 of
the Indian Penal Code and the appellant Jitan Mandal has further
been held guilty under Section 307 of the Indian Penal Code.
Accordingly, while all the appellants have been sentenced to undergo
imprisonment for life under Sections 302/149 of the Indian Penal
Code but no separate sentence was passed under Section 302 of the
Indian Penal Code against the appellants Surendra Mandal and
Digambar Mandal. The appellants Surendra Mandal, Digambar
Mandal, Domu Mandal, Hakru Mandal, Kari Mandal, Bir Mandal,
Baukoo Mandal, Kapal Mandal, Kusheshwar Mandal and Maku
Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018
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Mandal were sentenced to undergo rigorous imprisonment for five
years under Sections 307/149 of the Indian Penal Code, whereas the
appellant Jitan Mandal was separately sentenced to undergo rigorous
imprisonment for ten years under Section 307 of the Indian Penal
Code. All the sentences, however, were ordered to run concurrently.
2. In brief, the prosecution case is that Anil Kumar
Mandal (P.W.4) gave his fardbeyan on 02.12.1990 at about 05.30
P.M. at Bahera Hospital before the S.I. A.K. Singh (P.W.9) of Bahera
Police Station to the effect that in the morning at about 07.30 A.M.,
the wife of the appellant Digambar Mandal was uprooting the crop of
Khesari and mustered. His grandmother forbade her to uproot the
Khesari and mustered crop on which she left the field. When his
father Raghunandan Mandal returned the house after ploughing the
field, then he was informed by his grandmother about the incident of
uprooting the crop of Khesari and mustered by the wife of the
appellant Digambar Mandal. After taking the lunch, his father
Raghunandan Mandal and uncle Chhotelal Mandal (P.W.7) went to
the filed and started to uproot the Khesari and mustered crop. At that
time, the appellant Digambar Mandal reached there and forbade them
to uproot the Khesari and mustered crop, then his father replied that
Khesari and mustered crop is being sown by him on which the
appellant Digambar Mandal moved from there giving threatening to
kill his father Raghunandan Mandal and uncle Chhotelal Mandal.
After 30-45 minutes at about 03.00 P.M., the appellant Digambar
Mandal along with the appellant Surendra Mandal, Pitambar Mandal,
Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018
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appellant Jitan Mandal, appellant Kari Mandal, appellant Maku
Mandal, appellant Kari Mandal, appellant Bir Mandal, appellant
Baukoo Mandal, appellant Kapal Mandal, appellant Kusheshwar
Mandal, appellant Domu Mandal, appellant Hakru Mandal, Vinod
Mandal, Jal Bharat Mandal and Ganga Mandal armed with lathi,
bhala and garasa came there. Pitambar Mandal gave bhala blow at
the chest of his father Raghunandan Mandal, then his father fell
down. Thereafter, the appellant Surendra Mandal gave bhala blow
on the right chest (Panjara) of his father. The appellant Jitan Mandal
gave bhala blow on the stomach of Chhotelal Mandal, then he also
fell down on the ground. The appellant Surendra Mandal gave bhala
blow to Chhotelal Mandal. On raising alarm, Bhadai Mandal rushed
there to save them, then all caused injury to him through bhala and
garasa, who also fell down on the ground and all fled away from
there suspecting them to be dead. Thereafter, he and his family
members saw that Bhadai Mandal was screaming and he died on the
spot. While he along with his villagers were carrying to his father
Raghunandan Mandal and uncle Chhotelal Mandal to Bahera
Hospital for treatment but his father Raghunandan Mandal died on
the way. On reaching at the Bahera Hospital, his uncle Chhotelal
Mandal was referred to Darbhanga for treatment at once. The land of
Khesari and mustered was of the appellant Kapal Mandal, which
was purchased by his father but, later on, the appellant Kapal Mandal
sold the same land to the appellant Digambar Mandal, due to that
reason, the appellant Digambar Mandal forming an unlawful
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assembly killed his father Raghunandan Mandal and Bhadai Mandal
and also caused injury to his uncle Chhotelal Mandal. The
occurrence was witnessed by his family members and neighbours.
3. On the basis of the aforesaid fardbeyan (Ext.2),
Bahera P.S. Case No.204 of 1990 was instituted under Sections 147,
148, 149, 323, 324, 447, 307 and 302 of the Indian Penal Code
against the appellants and four others, namely, Ganga Mandal, Jal
Bharat Mandal, Vinod Mandal and Pitambar Mandal.
4. On investigation, police submitted the
chargesheet against all the 15 accused including the appellants,
showing Maku Mandal, Hakru Mandal and Pitambar Mandal as
absconder but, later on, the appellants Maku Mandal and Hakru
Mandal surrendered before the committal court and, thereafter, the
case committed to the court of sessions, numbered as Sessions Trial
No.1 of 1992/10 of 1994 against the 15 accused including the
appellants, showing Pitambar Mandal as absconder.
5. All the 14 accused including the appellants
stood charged under Sections 302/149 of the Indian Penal Code and
307/149 of the Indian Penal Code. Further, the appellants Surendra
Mandal and Digambar Mandal stood charged under Section 302 of
the Indian Penal Code and the appellant Jitan Mandal stood charged
under Section 307 of the Indian Penal Code.
6. During trial, the prosecution examined, altogether,
12 witnesses and also got exhibited several documents in support of
its case. On the other hand, the defence examined six witnesses and
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also got exhibited several documents in their defence.
7. The learned trial court on scrutinizing the
materials and the evidences, available on the record, convicted and
sentenced the appellants, as indicated above, through the impugned
Judgment of conviction and order of sentence, while acquitted Jal
Bharat Mandal, Vinod Mandal and Ganga Mandal for the charge
under Sections 302/149 of the Indian Penal Code and Sections
307/149 of the Indian Penal Code.
8. The learned counsel appearing for the appellants
argued that while P.W.1 Jitan Mandal, P.W.2 Uma Shankar Mandal,
P.W.3 Kerpuria Devi and P.W.4 Anil Kumar Mandal (informant)
claimed to be eye witnesses of the occurrence but their evidence
shows that they reached at the place of the occurrence after the
occurrence but the learned trial court did not consider their evidence
in right perspective. He further argued that from the evidence of
P.W.1 Jitan Mandal, P.W. Uma Shankar Mandal, P.W.3 Kerpuria
Devi, P.W.4 Anil Kumar Mandal and P.W.7 Chhotelal Mandal, it is
clear that at the time of the occurrence, due to land dispute, all the
appellants reached at the place of the occurrence variously armed
with weapons. Thereafter, Pitambar Mandal and appellant Surendra
Mandal gave Bhala blow at the chest of the deceased Raghunandan
Mandal. At that time, appellant Jitan Mandal gave farsa blow at the
stomach of Chhotelal Mandal (P.W.7), then he fell down, thereafter,
Surendra Mandal gave farsa blow at him. When the deceased Bhadai
Mandal rushed to save, then appellant Digambar Mandal gave farsa
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blow at his head on which he fell down, then Surendra Mandal also
gave farsa blow at him. None of the witnesses have stated about any
overt act against the rest appellants but they have also been illegally
convicted under Sections 302/149, 307/149 of the Indian Penal Code
and sentenced to undergo live imprisonment and rigorous
imprisonment for five years, while there is no evidence that the rest
appellants had common object to commit the murder of the deceased
Raghunandan Mandal and the deceased Bhadai Mandal and attempt
of murder of the injured Chhotelal Mandal.
On the other hand, learned Additional Public
Prosecutor appearing for the State argued that from the evidence of
P.W.1, P.W.2, P.W.3, P.W.4 and P.W.7, it is clear that all the appellants
forming an unlawful assembly reached at the place of the occurrence,
where appellants Digambar Mandal, Surendra Mandal, Jitan Mandal
and one Pitambar Mandal caused injuries to the deceased
Raghunandan Mandal, deceased Bhadai Mandal and injured
Chhotelal Mandal, as such, there is no illegality in the impugned
Judgment of conviction and Order of sentence. The learned
Additional Public Prosecutor for the State further argued that the
appellant Jitan Mandal was examined as D.W.6 by the defence, who
has admitted in his evidence about his presence and the presence of
the appellants Digambar Mandal and Surendra Mandal, where the
deceased Raghunandan Mandal, the deceased Bhadai Mandal and
Chhotelal Mandal sustained injuries. As such, the defence has
admitted the place and time of the occurrence also.
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9. I have gone through the evidence, available on the
record, to appreciate the argument as advanced on both sides.
Out of the 12 witnesses, P.W.1 Jitan Mandal, P.W.2 Uma
Shanker Mandal, P.W.3 Kerpuria Devi, P.W.4 Anil Kumar Mandal
and P.W.7 Chhotelal Mandal are the eye witnesses of the occurrence.
P.W.8 Dr. V.C.S. Verma is doctor, who conducted the post-mortem
examination over the dead bodies of the deceased Raghunandan
Mandal and Bhadai Mandal. P.W.10 Dr. Raj Kishore Choudhary,
posted at P.H.C. Bahera, referred the injured Chhotelal Mandal
seeing multiple injuries on his person to D.M.C.H., Darbhanga,
where P.W.11 Dr. Rakesh Chandra Sahai Verma examined his
injuries. P.W.9 Anil Kumar Singh is the Investigating Officer of the
case. P.W.5 Binay Kumar Jha, P.W.6 Jugeshwar Thakur and P.W.12
Ram Kishore Jha are the formal witnesses, who have proved the
formal F.I.R. as Ext.1/6, two seizure lists as Exts.1/7 and 1/8 and
Map as Ext.11 respectively.
10. P.W.1 Jitan Mandal, son of Uchit Mandal, has
deposed in his evidence that the occurrence is of before one and half
years of at about 02.00 P.M. At that time, he was at his courtyard and
on hearing "Hullah" from the orchard of Raghunandan Mandal, he
went there and saw that Raghunandan Mandal and Chhotelal Mandal
were uprooting the Khesari and mustered crop. Appellant Digambar
Mandal forbade them to uproot the Khesari and mustered crop and
returned from there to his house, giving threatening. After half an
hour, the appellants Digambar Mandal, Domu Mandal, Hakru
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Mandal, Baukoo Mandal, Bir Mandal, Kari Mandal, Surendra
Mandal, Jitan Mandal, Maku Mandal, Kapal Mandal along with
Pitambar Mandal, Kusheshwar Mandal, Ganga Mandal, Bharat
Mandal and Vinod Mandal came there. At that time, the appellants
Surendra Mandal, Jitan Mandal and Pitambar Mandal were armed
with Bhala, appellants, Digambar Mandal and Bir Mandal were
armed with Garasa and rests were armed with lathi. At that time,
Pitambar Mandal gave the Bhala blow at the chest of Raghunandan
Mandal, then he fell down, thereafter, the appellant Surendra Mandal
gave Bhala blow causing injury on the chest of Raghunandan
Mandal. The appellant Jitan Mandal gave Bhala blow at the stomach
of Chhotelal Mandal, who fell down, then the appellant Surendra
Mandal also gave the Bhala blow at his back. When Bhadai Mandal
rushed there to save them, then the appellant Digambar Mandal
caused injury through Garasa at his head and the appellant Surendra
Mandal also caused injury to him through Garasa, snatching the same
to the appellant Bir Mandal, on which Bhadai Mandal fell down, then
Pitambar Mandal also gave the Bhala blow to him. At the time of the
occurrence, Anil Mandal (P.W.4), Uma Shanker Mandal (P.W.2),
Kerpuria Devi (P.W.3) and others also rushed there. On raising
alarm, all fled away from there. Bhadai Mandal on sustaining injury
died on the spot, whereas the injured Raghunandan Mandal and
Chhotelal Mandal were rushed for treatment at Bahera Hospital but
Raghunandan Mandal died on the way and Chhotelal Mandal was
referred for treatment to Darbhanga Hospital, who is alive. He has
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stated in his cross examination that Anil Mandal (P.W.4) is the caste
man of the deceased Raghunandan Mandal, whereas Nageshwar
Mandal and Uma Shanker Mandal (P.W.2) are the sons of Chhotelal
Mandal. Kerpuria Devi is the mother of Bhadai Mandl. He has
further stated in his cross examination that the mustered field is four
Laghas away to the house of Raghunandan Mandal and in between
the mustered field and the house of Raghunandan Mandal, there is
open land demarcated with ridge. The mustered field was in the
possession of Raghunandan Mandal since before 1½ years to 2
years. The occurrence of "Maar-Peet" took place about 8-10
minutes. At that time, no family members of Raghunandan Mandal
and Chhotelal Mandal rushed there but Anil Mandal (P.W.4), Uma
Shanker Mandal (P.W.2) and Kerpuria Devi (P.W.3) and other
villagers had rushed. He has further stated in his cross examination
that he was in his courtyard along with his family members, on
hearing "Hullah", he reached there alone. When he reached there, he
saw the hot exchange of words in between Digambar Mandal and
Raghunandan Mandal and Chhotelal Mandal, thereafter, Digambar
Mandal moved from there, giving threatening but he was present
there. He has further stated in his cross examination at paragraph-17
that his statement was recorded by the police after two months of the
occurrence at the police station, the statement of Uma Shanker
Mandal (P.W.2) was also recorded at that time. He further stated that
after moving of the accused, the ladies of the family of Raghunandan
Mandal and Chhotelal Mandal came at the place of the occurrence.
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This witness has denied the suggestion of the defence that he had not
seen the occurrence and he being the relative of Chhotelal Mandal
gave the false evidence.
From the evidence of this witness, it is apparent that
while he has disclosed the name of all the appellants along with
Bharat Mandal, Ganga Mandal, Vinod Mandal but he has specifically
stated that Pitambar Mandal gave the Bhala blow at the chest of
Raghunandan Mandal and when he fell down, then the appellant
Surendra Mandl also gave the bhala blow on the chest of
Raghunandan Mandal, the appellants Surendra Mandal and Jitan
Mandal gave the Bhala blow on the stomach of Chhotelal Mandal
(P.W.7) but he has not stated about any overt act of the remaining
appellants.
11. P.W.2 Uma Shanker Mandal, who is the son of
the injured Chhotelal Mandal (P.W.7), has stated in his evidence that
the occurrence is of 02.12.1990 of about 02.15 P.M. At that time, he
was reading at his house and on "Hullah", he came out from the
house and saw that Raghunandan Mandal and Chhotelal Mandal
were uprooting the Khesari and mustered crop in the field and the
appellant Digambar made protest, then Raghunandan Mandal replied
that the field belongs to him. Thereafter, the appellant Digambar
moved from there, giving threatening and again came with the
appellants Surendra Mandal, Domu Mandal, Hakru Mandal, Kari
Mandal, Bir Mandal, Baukoo Mandal, Jitan Mandal, Kapal Mandal,
Kusheshwar Mandal and Maku Mandal with Vinod Mandal, Jal
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Bharat Mandal, Ganga Mandal and Pitambar Mandal. At that time,
Pitambar Mandal and the appellants Surendra Mandal and Jitan
Mandal were armed with Bhala, appellants, Digambar Mandal and
Bir Mandal were armed with Garasa and the rests were armed with
lathi. While Raghunandan Mandal and Chhotelal Mandal tried to
flee but Pitambar Mandal gave Bhala blow at Raghunandan Mandal,
who fell down, then the appellant Surendra Mandal gave Bhala blow
at his stomach. Thereafter, the appellant Jitan Mandal gave Bhala
blow at Chhotelal Mandal (P.W.7), who fell down, then appellant
Surendra Mandal also gave Bhala blow to Chhotelal Mandal. When
Bhadai Mandal rushed there to save, then the appellant Digambar
Mandal gave Garasa blow at his forehead and the appellant Surendra
Mandal snatching the Garasa to the hand of Bir Mandal caused
injury to Bhadai Mandal, who fell down, thereafter, all fled away
from there. At the time of the occurrence, Jitan Mandal (P.W.1), Anil
Kumar Mandal (P.W.4) and Kerpuria Devi (P.W.3) and others
reached there. Bhadai Mandal and Raghunandan Mandal died due to
the injuries, whereas Chhotelal Mandal is alive. He has further stated
that Pitambar Mandal and the appellant Digambar Mandal are own
brothers. He could not say whether the appellant Kari Mandal is
their cousin or not. Baukoo Mandal is the son of Pitambar Mandal,
Domu and Hakru are own brothers and nephews of Kari.
Kapaleshwar and Kusheshwar are own brothers. He has further
stated in his cross examination that his statement was recorded after
two months of the occurrence. He has further stated that he had not
Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018
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stated before the police that after giving threatening to Raghunandan
Mandal and Chhotelal Mandal, Digambar Mandal moved to his
house. He has stated that it is not true that he had not stated before
the police that the appellant Digambar had given Garasa blow on the
head of Bhadai Mandal.
From the evidence of this witness, it is apparent that
while he has disclosed the name of the appellants and four others but
he has only disclosed about the overt act of the appellants Digambar
Mandal, Surendra Mandal, Jitan Mandal and Pitambar Mandal.
12. P.W.3 Kerpuria Devi has stated in her evidence that
the occurrence is of before one year and 4½ months of about 03.00
P.M. At that time, she was at her house and heard "Hulla" in the field
of Raghunandan Mandal, who was uprooting the Khesari and
mustered crop there. The appellant Digambar Mandal came with the
appellants Surendra Mandal, Domu Mandal, Hakru Mandal, Bir
Mandal, Baukoo Mandal, Kari Mandal, Maku Mandal, Jitan Mandal,
Kusheshwar Mandal and the accused Pitambar Mandal, who were
armed with Garasa, Bhala and Lathi. Pitambar Mandal gave the
Bhala blow at the chest of Raghunandan Mandal, soon thereafter, the
appellant Surendra Mandal also gave the bhala blow at the chest of
Raghunandan Mandal. When Chhotelal Mandal (P.W.7) rushed to
save, then Surendra Mandal gave bhala blow to him, Jitan Mandal
also caused injury to him. When Bhadai Mandal rushed to save, the
appellant Digambar Mandal gave Garasa blow at his head and the
appellant Surendra Mandal gave Garasa blow to him. On raising
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"Hulla" all the accused fled away from there. At the time of "Maar-
Peet" several persons had come, who had seen the occurrence from
some distance. While Bhadai Mandal died on the spot, the other
injured were rushed for hospital. Bhadai Mandal is her son. She
further stated in her cross examination that after hearing "Hulla", she
alone went at the place of the occurrence, where Digambar Mandal
along with other accused were present, other persons were also
present but at the time of "Maar-Peet" all fled away. She further
stated that in the north and south of the Khesari and mustered field,
houses of Permeshwar Mandal and Raghunandan Mandal are
situated. In the east of the Khesari and mustered filed, the house of
Morhu Musalman is situated, whereas in the west, there is Parti land.
When she reached there, at that time, Raghunandan Mandal was
trying to move from there towards his house but he was chased by
the members of an unlawful assembly and, in that course, Pitambar
Mandal gave bhala blow at Raghunandan Mandal and other accused
were behind Pitambar Mandal. After moving of the accused persons,
the villagers reached there but she could not say the name of the
villagers. Darogaji had made query at the place of the occurrence in
the night of the occurrence, where the dead body of her son (Bhadai)
was lying. She also stated that it is not in her memory whether she
had disclosed before Darogaji that at the time of "Hulla", she was at
her house or not. She has also stated that she had not stated before
Darogaji that when she reached at the place of the occurrence,
Raghunandan Mandal was uprooting the Khesari and mustered crop
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and she had also not stated abut calling of the members of the mob
by the appellant Digambar Mandal. She also denied the suggestion
of the defence that it is not true that she had not seen the occurrence
and she is giving the false evidence.
From the evidence of this witness, it is apparent that
while she has disclosed the name of all the appellants and the
accused Pitambar Mandal but she has specifically stated about
causing injury to the deceased Raghunandan Mandal by Pitambar
Mandal and Surendra Mandal and also causing injury to Chhotelal
Mandal by the appellants Surendra Mandal and Jitan Mandal and
when Bhadai Mandal rushed to save, then the appellants Digambar
Mandal and Surendra Mandal caused injury on his head through
Garasa and Pitambar Mandal gave bhala blow to Bhadai Mandal.
While she has stated the name of the other appellants as the members
of the mob but she has not deposed about any overt act of them.
13. P.W.4 Anil Kumar Mandal, who is the informant
of the case, has stated in his evidence that the occurrence is of
02.12.1990of about 07.30 A.M., at that time, he was reading at his door. The wife of the appellant Digambar Mandal was uprooting the grass in the field of mustered and Khesari, which was purchased by his family to the appellant Kapal Mandal, after purchase, the said field was being cultivated by his family. He further stated that when his grandmother forbade to the wife of Digambar Mandal to uproot the grass, then she moved from there. On the same day at about 02.00 P.M. when his father came at the house after ploughing the Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 16/38 field, then his grandmother narrated the incident. Thereafter, his father Raghunandan Mandal and uncle Chhotelal Mandal (P.W.7) went in the filed and started to uproot the Khesari and mustered crop, then the appellant Digambar Mandal made protest on which his father replied that the land is belonging to him and the same was being cultivated by him. Thereafter, the appellant Digambar Mandal moved from there to his house, giving threatening. After half an hour, the appellants Digambar Mandal, Surendra Mandal, Jitan Mandal, Kari Mandal, Maku Mandal, Bir Mandal, Baukoo Mandl, Kapal Mandal, Kusheshwar Mandal, Hakru Mandal along with Pitambar Mandal,Vinod Mandal, Jal Bharat Mandal and Ganga Mandal came there armed with lathi, Bhala and Garasa. On reaching at the field, Pitambar Mandal gave Bhala blow at the chest of his father, who fell down, then Surendra Mandal also gave bhala blow at his chest. Appellant Jitan Mandal gave Bhala blow at the stomach of his uncle Chhotelal Mandal, who fell down, then the appellant Surendra Mandal also gave Bhala blow at the chest of his uncle. When Bhadai Mandal rushed to save his father and uncle then the appellant Digambar Mandal caused injury through Garasa at his head, Surendra Mandal taking Garasa to the hand of the appellant Bir Mandal caused injury on the head of Bhadai Mandal, Pitambar Mandal also caused injury through Bhala on the chest of Bhadai Mandal, then he fell down. When the injured fell down on the ground, the accused fled away from there. Bhadai Mandal died on the spot. While his father and uncle were being taken to the hospital Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 17/38 boarding on the tire cart, his father died in the way, who was declared dead at the Bahera Hospital. Darogaji had come at the hospital, where his fardbeyan was recorded and after reading over the same, he put his signature. This witness proved his signature on the fardbeyan as Ext.1. He has further stated that the inquest report of his father was prepared by Darogaji on which he and Nageshwar Mandal put their signature as witness. This witness proved his signature and the signature of Nageshwar Mandal on the carbon copy of the inquest report as Ext.1/1 and Ext.1/2. This witness further stated that Darogaji went in the village and examined the dead body of Bhadai Mandal and prepared the paper in carbon process on which he and Parau Mandl put their signature as witness and he proved his signature and the signature of Parau Mandal as Exts.1/3 and 1/4. This witness further stated that his uncle was referred from Bahera Hospital to Darbhanga Hospital. He had submitted protest petition in the court of the Chief Judicial Magistrate and he also proved his signature on the protest petition as Ext.1/5. This witness further stated that the family of Digambar had no concern with the Khesari and mustered crop field. He further stated that at the time of the occurrence, Jitan Mandal (P.W.1), Uchit Mandal, Kerpuriya Devi (P.W.3) Uma Shanker Mandal (P.W.2) and Hareram Mandal had gone at the place of the occurrence but due to fear of the accused, they were not ready to give the evidence. This witness further stated in his cross examination that at the time of submitting the petition in the court, his uncle Kishun Mandal had gone with him but he was not Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 18/38 present at the time of the occurrence while he was residing in the same house. He has stated in his cross examination that he does not know the meaning of the protest petition and it is not in his memory, who had written the protest petition, and the contents of protest petition is also not in his memory. He further stated that when the protest petition was drafted, he put his signature on the protest petition. He has further stated that before the occurrence, a case was lodged under Section 144 of the Code of Criminal Procedure in respect of the field in which the mustered and Kharif crop was sown. He has further stated that threatening was given to the witnesses Jitan Mandal (P.W.1), Kerpuriya Devi (P.W.3), Uma Shanker Mandal (P.W.2) and Hareram Mandal by the accused in his presence but it is not in his memory the place where threatening was given. He had not given any information about threatening to any officer. In paragraph-22 of his cross examination, this witness has stated that after sending to his uncle Chhotelal Mandal for Darbhanga, Darogaji had recorded his fardbeyan. His uncle was taken to Darbhanga from Bahera on a Jeep. At Bahera Hospital, the doctor had given the treatment to his uncle. At the time of recording of his fardbeyan, no any villager was present there. He has further stated in his cross examination in paragraph-27 that he is not in memory that the appellant Kapaleshwar Mandal had executed the sale deed in favour of the appellant Hakru and Domu regarding 1 Katha 10 dhoors of land of same Khesra No.2683 on 02.07.1990. He has further stated in paragraph-29 of his cross examination that in the north of his land, Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 19/38 i.e., place of occurrence, the land of Parmeshwar Mandal is situated but the Khesra number is different. He is not in memory that in a proceeding under Section 144 of the Code of Criminal Procedure, his father Raghunandan Mandal, uncle Chhotelal Mandal, Sheo Kumar Mandal, Uma Shanker Mandal and Bhadai Mandal were the parties in one side. It is not true that his father wanted to purchase the P.O. land but the appellant Kapal Mandal did not sell the same to his father, then his father tried to capture the said land due to which the proceeding under Section 144 of the Code of the Criminal Procedure was initiated and, later on, the appellant Kapleshwar Mandal sold two Katha land on 19.09.1990 to the appellant Kusheshwar Mandal. This witness further stated that when Bhadai Mandal reached at the place of occurrence, till that time Raghunandan Mandal and Chhotelal Mandal were lying on the ground and both were being assaulted by lathi. He has further stated in paragraph-36 of his cross examination that after moving of the accused, no one reached at the place of the occurrence and only the ladies and children of his family reached there.
From the evidence of this witness, it is apparent that while he has stated the name of the appellants and four others, who reached at the place of the occurrence on forming an unlawful assembly in his evidence but he has specifically stated that the appellant Pitambar Mandal gave Bhala blow at the chest of his father Raghunandan Mandal and when he fell down, then Surendra Mandal gave bhala blow on his chest. The appellant Jitan Mandal gave Bhala Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 20/38 blow at the stomach of his uncle Chhotelal Mandal and when he fell down on the ground, then the appellant Surendra Mandal gave Bhala blow on his chest. When Bhadai Mandal rushed there to save, then the appellant Digambar Mandal caused injury on his head through Garasa and the appellant Surendra Mandal snatching Garasa from the appellant Bir Mandal also caused injury on his head but he has not deposed about any overt act of the remaining appellants. While in paragraph-34 of his cross examination this witness stated that when Bhadai reached at the place of the occurrence, till that time Raghunandan Mandal and Chhotelal Mandal had fallen on the ground and both were being assaulted by lathi by the accused but this witness had not stated in his restatement about causing injury to Raghunandan Mandal and Chhotelal Mandal through lathi before P.W.9 Anil Kumar Mandal, the Investigating Officer of the case as P.W.9 has stated in paragraph-40 of his cross examination that P.W.4 had not stated before him in his restatement that Raghunandan Mandal and Chhotelal Mandal were assaulted at the time of the occurrence through lathi and Kerpuria Devi (P.W.3), Jitan Mandal (P.W.1) and Uma Shanker Mandal (P.W.2) were present and saw the occurrence. As such, this witness improved the case in course of trial that when the deceased Raghunandan Mandal and the injured Chhotelal Mandal (P.W.7) fell on the ground, then they were also assaulted by lathi.
14. P.W.7 Chhotelal Mandal, who is injured, has stated in his evidence that the occurrence is of 02.12.1990 of about Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 21/38 03.00 P.M. in which Raghunandan Mandal and Bhadai Mandal had been killed and he had also received injuries at his left and right side of chest, back and near right eye. At that time, Pitambar Mandal was armed with Bhala, Kari was armed with lathi, Surendra was armed with Bhala, Jitan Mandal was armed with Bhala, Digambar Mandal was armed with Garasa, Bir Mandal was armed with Garasa, Baukoo Mandal was armed with lathi, Mako Mandal was armed with lathi. The appellants Domu Mandal, Hakru Mandal and Kapal Mandal, were armed with lathi, whereas Vinod Mandal, Jal Bharat Mandal, Kusheshwar Mandal and Ganga Mandal were also armed with lathi. The place of the occurrence is 14 dhoors land of Plot No.2683 of Khata No.1226, which was purchased by Raghunandan Mandal in the name of his son Ram Shankar Mandal from Kapal Mandal. The said land of Khesara number 2683 is adjacent to Khesara numbers 2694 and 5522 and the total area of the aforesaid land is 8 Kattha. He has further stated that he had seen the occurrence. At that time, Pitambar Mandal and Surendra gave Bhala blow to his brother Raghunandan Mandal due to which he fell down, thereafter, Kapal Mandal and Vinod caused injury to him through lathi. Thereafter, the appellant Jitan Mandal caused injury to him at the left side of chest and the appellant Surendra gave bhala blow at his back due to which he fell down and became unconscious. He could not say as to who caused injury to Bhadai because he had become unconscious. He was referred to Darbhanga Hospital, where he was treated for about one month. After purchasing the P.O. land, the same is being Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 22/38 cultivated by his family members. He has stated in his cross examination that in the month of July 1990, a proceeding under Section 144 of the Code of Criminal Procedure was initiated in which Kapal Mandal was the member of the first party, whereas he along with Raghunandan, Shiv Shankar, Uma Shanker and Bhadai Mandal were the members of the second party. The dispute was in respect of 3 Kathas of land in which his claim was only for about 14 dhoors. The proceeding under Section 107 of the Code of Criminal Procedure was initiated in the month of July 1990 but he had not filed show cause in that proceeding and in the month of September the compromise was filed. He had filed a case in the year 1990 in which Vinod, Jal Bharat, Ganga, and the appellants Digambar, Domu and Hakru were the accused. He further stated in his cross examination that he did not know as to whether Kapal Mandal had instituted a case in the month of October 1990 against Raghunandan Mandal, Ram Kishore Mandal, Uma Shanker Mandal, Ram Shankar Mandal, Padao Mandal, Bhulla Mandal, Bhadai Mandal, Jitan Mandal, Hari Thakur and against him. He has further stated in paragraph-19 of his cross examination that he is seeing the possession of Kapaleshwar and Kusheshwar since 1983 only over 5 Katha land of Plot No.2683 and they were not in possession of the whole area of the aforesaid plot. He has further stated in paragraph- 29 of his cross examination that he had sown Khesari and mustered crop and also the potato crop in the disputed land and the said land is in his possession after purchase but Digambar Mandal was claiming Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 23/38 that he had purchased the said land. This witness has further stated in his cross examination at paragraph-34 that on receiving Bhala injury, Raghunandan Mandal fell down, then appellant Surendra Mandal gave Bhala blow. Thereafter, appellant Kapal and Vinod gave lathi blow but P.W.9 Anil Kumar Singh, the Investigating Officer of the case, has stated in his cross examination in paragraph-41 that this witness had not stated in his statement recorded under Section 164 of the Code of Criminal Procedure that the appellant Kapal Mandal and Vinod caused injury to Raghunandan Mandal through lathi. As such, this witness, for the first time, stated before the trial court in his evidence that the appellant Kapal Mandal Vinod caused injury to Raghunandan Mandal through lathi.
15. P.W.8 is Dr. V.C.S. Verma, who was posted as Professor and Head of the Department of Forensic Medicine, Darbhanga Medical College, has deposed in his evidence that on 03.12.1990 at about 01.30 P.M., he held the post-mortem examination on the dead body of the deceased Bhadai Mandal, son of Tuntun Mandal of village-Bhagawat, P.S. Bahera, District-Darbhanga and on the same day at about 12.30 P.M., he also held the post- mortem examination on the dead body of the deceased Raghunandan Mandal, son of Sunder Mandal, of village-Bhagwatpur, P.S. Bahera, District-Darbhanga.
He found the following injuries on the person of Bhadai Mandal:
(i). One incised wound 3/4" x 1/6" upto skin depth Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 24/38 situated on the back of the head on the left side. Infiltration of blood was found on the wound.
(ii). One incised punctured wound 1/2" x 1/4" leading to left chest cavity and situated on the left side of the chest in mid-axilliary line below the left axilla. The weapon after cutting skin and intercoastal muscle had entered left chest cavity through fourth intercoastal space after perforating left lung had entered the heart near its base. Blood was found filled in the chest cavity.
(iii). One tangentially directed incised wound 1½" x 3/4" upto the skin depth inner side left arm in the upper portion. This wound was at the level of injury no.(ii) and appeared to be caused in an attempt to cause injury no.(ii).
(iv). One incised wound 1" x 1/2" x 1/4" over inner border of left foot on the dorsal side.
(v). Multiple tiny size abrasion over right side elbow with evidence of grazes.
In the opinion of this witness, all the injuries were antemortem in nature and according to him injury nos.(i), (iii) and
(iv) were individually simple in nature, caused by sharp cutting weapon such as Bhala and Garasa and injury no.(ii) was grievous and dangerous to life in ordinary course of nature and was caused by some sharp cutting and pointed weapon such as Bhala. Injury no.(v) was caused by some hard and blunt object and was simple in nature. This was consistent with a fall on the hard ground over right elbow. The death was due to haemorrhage and shock due to aforesaid injuries. The time elapsed since death was within 12 to 24 hours Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 25/38 from the time of post-mortem examination. He has further stated that the post-mortem report is in his pen and signature, which has been marked as Ext.3.
He found the following injuries over the dead body of the deceased Raghunandan Mandal:
(i). One incised wound 1" x 1/4" upto skin depth over the middle of the head. The skin and scalp tissues were found obliquely cut with infiltration of blood in adjacent tissues.
(ii). One incised punctured wound 1" x 1/4" leading to chest cavity and situated on the left side of the chest, adjacent to left sternal border 2½" below the sternal notch.
The weapon after cutting and piercing through the skin and intercostal muscle had entered the chest cavity through fifth intercoastal space and had perforated the heart near its apex in the left verticle. The chest cavity was found filled with blood and blood. Blood was also found in the pericardial sack.
(iii). One incised punctured wound 1" x 1/4" leading to abdominal cavity and situated 2½" x below right nipple, in upper part of abdomen adjoining chest. The weapon after cutting the skin and intercoastal muscle had entered upper part of abdomen and perforated the stomach. The stomach contained about four ounce of semi-digested rice which was found leakings through the perforation.
All the injuries, according to this witness, were ante- mortem. Injury No.(i) was simple and caused by some sharp cutting weapon such as sharp edge of Bhala. Injury No.(ii) and (iii) were grievous and dangerous to life in ordinary course of nature and were Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 26/38 caused by some sharp cutting and pointed weapon such as Bhala. The death was due to haemorrhage and shock. Time elapsed since death was within 12 to 24 hours from the time of post-mortem examination. He further stated that the post-mortem report is in his pen and signature and has been marked as Ext.3/1.
From the evidence of this witness, it is apparent that the cause of death of both the deceased was shock and haemorrhage due to the injuries as found on their person.
16. P.W.10 Raj Kishore Choudhary has deposed in his evidence that on 02.10.1990, Chhotelal Mandal (P.W.7) had come with multiple injuries at Primary Health Centre, Bahera. One injury was on his stomach from which Omentum was coming out. He did not disturb the injury and referred him to D.M.C.H. and also informed the police in writing and he proved the carbon copy of the O.D. Slip as Ext.8. He has further stated in his cross examination that he did not know Chhotelal Mandal from before. After 02.12.1990, Chhotelal Mandal met him for giving the evidence in this case. He had not mentioned any identification mark on the O.D. Slip nor he had made description about examination of the injury and the nature of the injury. He has further stated in his cross examination that the police station is only at the distance of 100 yard from the Bahera Hospital, the Police reached there and carried the injured. The police had not given him any requisition of the injury of Chhotelal Mandal. He further stated that it is not true that Ext.8 was prepared on the instruction of Chhotelal Mandal. Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 27/38
17. P.W.11 is Dr. Rakesh Chandra Sahay Verma, who has stated that on 02.12.1990 he was posted at D.M.C.H as R.S.O. in the Surgery Department. On that day, he examined Chhotelal Mandal, son of Sunder Mandal of village-Bhagwatpur, P.S. Bahera, District-Darbhanga and found the following injuries on his person:
(i). Stabbed wound on the left side of loin below
the rib, wound was through and through.
(ii). Wound at the right side of the nose. It was
lacerated wound.
(iii). Sub conjunctive bleeding in the right eye.
(iv). One stabbed wound on the back in the right side 1/2" x 1/2" x 1/2".
According to this witness, all the injuries were simple in nature. Injury nos.(i) and (iv) were caused by sharp cutting weapon, whereas the rests were caused by hard and blunt substance within 24 hours.
18. P.W.9 Anil Kumar Singh is the Investigating Officer of the case. He has stated in his evidence that on 2.12.1990, he was posted as Officer Incharge of Bahera Police Station. On the same day, at about 05.00 P.M., he received O.D. slip of Dr. R.K. Chaudhary (P.W.10) from Bahera Hospital, then he went to Bahera Hospital and prepared the inquest report of the deceased Raghunandan Mandal and also recorded the fardbeyan of his son Anil Kumar Mandal (P.W.4) and he proved the fardbeyan as Ext.4. Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 28/38 He proved the carbon copy of the inquest report of the deceased Raghunandan Mandal as Ext.5, with the contention that the inquest report was prepared by him in carbon process. He further stated that after institution of the case, he reached at the place of the occurrence at about 08.00 P.M., where the dead body of the deceased Bhadai Mandal was lying. He prepared the inquest report of the dead body of the deceased Bhadai Mandal in carbon process and proved the carbon copy of the inquest report of the deceased Bhadai Mandal as Ext.5/1. He further deposed that the dead bodies of both the deceased were sent for post-mortem examination to D.M.C.H., Darbhanga. He further stated that he inspected the place of the occurrence, situated in village-Bhagwatpur, near the brick soling road. The house of the informant (P.W.4) was situated 50 yards away in the north to the place of the occurrence. In the north and west, adjacent to the house of the informant, the houses are situated. In the south of the place of the occurrence, there was potato crop and in the north, mustered and Khesari crop were found. In the north side, in the area of 3 X 29 steps, the crop of mustered was uprooted. 15 steps away in the south of the place of the occurrence and west- south corner of the house of the informant, in huge quantity, the blood was found on the earth, the dead body of Bhadai Mandal was lying 12 steps away to the said place. In the mustered field, the crop was also found damaged and blood drops were also found there. In between the mustered field and potato field, one bhala fitted with broken lathi was found and the same was rusted, which was seized in Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 29/38 presence of the witness Methar Das and Parao Mandal. This witness proved the seizure list as Ext.6. He further deposed that he recovered six lathis from the house of the appellant Baukoo Mandal, out of which, one lathi appeared to be the broken part of lathi fitted with bhala and the said lathi were seized and he proved the seizure list as Ext.6/1. On search of the house of Pitambar Mandal and the appellant Kari Mandal, one lathi was found from the house of Pitambar Mandal and four lathis were found from the house of the appellant Kari Mandal regarding which he also prepared the seizure lists and he proved the seizure lists as Exts.6/2 and 6/3. On search, the accused were not found at their houses. He further stated that the injured Chhotelal Mandal was referred from Bahera Hospital to D.M.C.H. and his statement was recorded, later on, on 31.01.1992 and he also obtained his injury report on 05.03.1991. After completion of investigation, he submitted the chargesheet. He has further stated in his cross examination that after receiving the O.D. slip, he made Sanaha Entry No.30 dated 02.12.1990. Government Hospital Bahera is 50 yards away to Bahera Police Station. He further stated that he reached at the hospital at 05.05 P.M. on 02.12.1990, where he only recorded the fardbeyan of the informant. He further stated that in his cross examination that he proceeded from the police station to village-Bhagwatpur at 07.15 P.M. He further stated in his cross examination that he had not prepared the sketch map of the place of the occurrence. He further stated at paragraph-18 of his cross examination that he did not find Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 30/38 any sign of blood over bhala attached with broken lathi. He further stated in his cross examination that on 03.12.1990, he recorded the statement of Kerpuria Devi (P.W.3) in the night of 02/03.12.1990 and one Nageshwar Mandal in the village-Bhagwatpur and, thereafter, he did not record the statement of any of the witnesses before 30.12.1990. He further stated that he inspected the record at the police station in respect of the previous litigation in between the parties and, then, he came to know that on the basis of the application of the appellant Kapal Mandal, non-F.I.R. No.21 of 1990 was instituted, recommending for proceeding under Section 144 of the Code of Criminal Procedure, in respect to Khesra No.2683 of Khata No.1426, area 4 Katha 9 Dhoors land. In that proceeding, Kapal Mandal was the member of the First Party, whereas Raghunandan Mandal, Chhotelal Mandal(P.W.7), Shivshankar Mandal, Uma Shankar Mandal (P.W.2) and Bhadai Mandal were the members of the Second Party. Regarding the same dispute, non-F.I.R. Case No.74 of 1990 was also registered recommending for proceeding under Section 107 of the Code of Criminal Procedure. He further deposed that he again went in village-Bhagwatpur on 30.12.1990, where Chhotelal Mandal (P.W.7) was present and on being asked to give statement, he told that the doctor has suggested him not to speak too much. He further stated in his cross examination at paragraph-31 that on 09.03.1991, he had gone to jail, where he recorded the statement of the accused Kapaleshwar Mandal, Ganga Mandal, Jal Bharat Mandal and Vinod Mandal, who had taken the plea of alibi to Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 31/38 the effect that at the time of the occurrence, they were in Kolkata and they also disclosed the address of Kolkata but he did not verify the same during investigation. He further stated that he recorded the statements of Chhotelal Mandal (P.W.7), Uma Shanker Mandal (P.W.2) and Jitan Mandal (P.W.1) on 31.01.1991 at the police station. At that time, the injured Chhotelal Mandal (P.W.7) had not produced any discharge slip. He further stated in paragraph-40 of his cross examination that the informant Anil Kumar Mandal (P.W.4) had not stated before him in his statement that his father and uncle had sown Khesari and mustered crop and he had also not stated that the appellant Surendra Mandal had caused injury on the chest of Chhotelal Mandal, snatching the bhala from the appellant Bir Mandal. He had also not stated before him that at the time of the occurrence Raghunandan Mandal and Chhotelal Mandal were also assaulted through lathi. He had also not stated before him that at the time of the occurrence, Kerpuria Devi (P.W.3), Jitan (P.W.1), Uma Shanker (P.W.2) and Hareram were present and witnessed the occurrence.
From the evidence of P.W.9, it appears that on 02.12.1990 at about 05.00 P.M., he received the O.D. slip of Dr. R.P. Chaudahry from Bahera Hospital, then he reached there, then he recorded the fardbeyan of the informant Anil Kumar Mandal (P.W.4) and, thereafter, he proceeded for the place of occurrence, where in the night, he recorded the statements of Kerpuria Devi (P.W.3) and Nageshwar Mandal and further recorded the statements of Chhotelal Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 32/38 Mandal (P.W.7), Uma Shanker Mandal (P.W.2) and Jitan Mandal (P.W.1) on 31.01.1991 at the police station.
19. As stated above, the defence examined six witnesses in support of its case, in course of trial, out of which D.W.1 Pranav Kumar Saru, D.W.2 Md. Nazim and D.W.4 Jal Bharat Mandal are on the point of alibi to the effect that the accused Jal Bharat Mandal, Vinod Mandal and Ganga Mandal were not present at the village of the place of the occurrence, rather they were at Kolkata in connection with their livelihood and they were on duty at Sarkar Engineering Works, situated at Howrah. Jitan Mandal, son of Kari Mandal, who is appellant no.6 in Criminal Appeal (DB) No.545 of 1994, was also examined as D.W.6. He has stated that on 02.12.1990 at 03.00 P.M., on hearing 'Hullah', he went at the field, which was purchased by the appellants Hakru Mandal and Doman Mandal from the appellant Kapal Mandal, where he heard 'Hullah' of the appellant Digambar and saw that Raghunandan Mandal (deceased), Chhotelal Mandal (P.W.7) and Bhadai Mandal (deceased) were assaulting to the appellant Digambar Mandal. Thereafter, he along with his brother Surendra Mandal rushed to save, then Raghunandan Mandal and Bhadai Mandal caused injury to Surendra Mandal and he also received farsa injury at the hand of Raghunandan Mandal. On receiving the injury, the blood was oozing out from the forehead of Surendra Mandal and the blood was also oozing out from the chest and knee of Digambar Mandal. At that time, the villagers rushed to save, in that course, Raghunandan Mandal, Bhadai Mandal and Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 33/38 Chhotelal Mandal received injury. Thereafter, he along with Digambar Mandal and Surendra Mandal rushed for treatment at Darbhanga Hospital, where he came to know that due to assault caused by the villagers, Raghunandan Mandal and Bhadai Mandal died, then due to fear, they returned from there and got treatment from Dr. Bhola Babu. D.W.3 Murli Lal Das is a formal witness, who has proved the injury reports of Digambar Mandal, Surendra Mandal and Jitan Mandal as Exts.E, E/1 and E/2, claiming himself to be a compounder of Dr. R.P. Sinha alias Bhola Babu. D.W.5 Raj Kumar Chauhan is also a formal witness. He has stated that on 02.12.1990, sale deed was executed by the appellant Kapal Mandal in favour of the appellants Doman Mandal and Hakru Mandal.
20. From the evidence of P.W.1 Jitan Mandal, son of Uchit Mandal, P.W.2 Uma Shanker Mandal, PW.3 Kerpuria Devi and P.W.4 Anil Kumar Mandal (informant), as discussed above, it is apparent that the appellant Digambar Mandal reached at the place of the occurrence, where the deceased Raghunandan Mandal and Chhotelal Mandal (P.W.7) were uprooting Khesari and mustered crop and forbade them to uproot the crop but the deceased Raghunandan Mandal made protest, saying that the field is cultivated by him. Thereafter, Digambar Mandal returned to his house and after half an hour, appellant Digambar Mandal along with the other appellants with Jal Bharat Mandal, Vinod Mandal, Ganga Mandal and one Pitambar Mandal armed with bhala, Farsa and lathi reached at the place of the occurrence, where Pitambar Mandal and appellant Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 34/38 Surendra Mandal caused injury through bhala on the chest of Raghunandan Mandal. The appellants Surendra Mandal and Jitan Mandal caused injury to the injured Chhotelal Mandal (P.W.7). When the deceased Bhadai Mandal rushed to save, then he was also assaulted through Farsa on head by the appellant Digambar Mandal, appellant Surendra Mandal and Pitambar Mandal. The aforesaid witnesses have not stated about committing any overt act by the remaining appellants, namely, Domu Mandal, Hakru Mandal, Kari Mandal, Bir Mandal, Baukoo Mandal, Kapal Mandal, Kusheshwar Mandal and Maku Mandal, while they are said to be present there variously armed with weapons. P.W.7 Chhotelal Mandal, who is injured, has also stated that the appellants Digambar Mandal and Surendra Mandal gave bhala blow at his brother Raghunandan Mandal (deceased), due to which he fell down. Thereafter, Kapal Mandal and Vinod Mandal caused injury to him through lathi. The appellant Jitan Mandal caused injury to him at the left side of his chest. Appellant Surendra Mandal gave bhala blow at his back, due to which he fell down and became unconscious. He could not say as to who caused injury to Bhadai Mandal. While this witness has stated about causing injury to the deceased Raghunandan Mandal by the appellant Kapal Mandal and Vinod Mandal when he fell down on the ground, for the first time before the trial court, but P.W.8 Dr. V.C.S. Verma, who conducted the post-mortem examination over the dead body of the deceased Raghunandan Mandal did not find any injury on his dead body caused by hard and blunt substance. As Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 35/38 such, except the appellants, Surendra Mandal, Digambar Mandal and Jitan Mandal, all the remaining appellants, namely, Domu Mandal, Hakru Mandal, Kari Mandal, Bir Mandal, Baukoo Mandal, Kapal Mandal, Kusheshwar Mandal and Maku Mandal, were simply present there and no overt act has been alleged against them, while they were variously armed with weapons. D.W.6 Jitan Mandal {appellant no.6 of Criminal Appeal (DB) No.545 of 1994) has admitted about the occurrence at the place of the occurrence at the same time and also his presence along with appellants Digambar Mandal and Surendra Mandal there.
21. Section 149 of the Indian Penal Code provides that if an offence is committed by any member of an unlawful assembly in prosecution of the common object of that assembly, or such as the members of that assembly knew to be likely to be committed in prosecution of that object, every person who at the time of committing of that offence, is a member of the same assembly is guilty of that offence. The two clauses of Section 149 vary in degree of certainty. The first clause contemplates the commission of an offence by any member of an unlawful assembly which can be held to have been committed in prosecution of the common object of the assembly. The second clause embraces within its fold the commission of an act which may not necessarily be the common object of the assembly, nevertheless, the members of the assembly had knowledge of likelihood of the commission of that offence in prosecution of the common object.
Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 36/38 From the evidence of the prosecution witnesses, as discussed above, it is clear that the appellants Domu Mandal, Hakru Mandal, Kari Mandal, Bir Mandal, Baukoo Mandal, Kapal Mandal, Kusheshwar Mandal, Maku Mandal either are the family members or related to the family of Digambar Mandal, who had land dispute with the family of the deceased Raghunandan Mandal. The said appellants are said to be reached at the place of the occurrence situated near the village-Abadi along with the appellants Digambar Mandal, Surendra Mandal and Jitan Mandal, variously armed with weapons but they did not play any role in the occurrence. As such, mere on the basis of presence of the said appellants at the place of the occurrence, they could not be held guilty for the offence under Sections 302 and 307 of the Indian Penal Code in aid of Section 149 of the Indian Penal Code for committing the murder of the deceased Raghunandan Mandal and Bhadai Mandal and also for the offence of attempt of murder of Chhotelal Mandal (P.W.7).
22. On the basis of the facts and circumstances and the evidence, as discussed above, the appellants Surendra Mandal and Digambar Mandal {in Criminal Appeal (DB) No.541 of 1994} are found guilty for the offence under Section 302 of the Indian Penal Code, whereas the appellant Surendra Mandal {in Criminal Appeal (DB) No.541 of 1994} and the appellant no.6 Jitan Mandal {in Criminal Appeal (DB) No.545 of 1994} are found guilty for the offence under Section 307 of the Indian Penal Code. The conviction Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 37/38 of the appellants Surendra Mandal and Digambar Mandal {in Criminal Appeal (DB) No.541 of 1994} under Section 302 of the Indian Penal Code is upheld and, accordingly, they are sentenced for imprisonment of life. The appellant Surendra Mandal {in Criminal Appeal (DB) No.541 of 1994} and the appellant no.6 Jitan Mandal {in Criminal Appeal (DB) No.545 of 1994} are found guilty for the offence under Section 307 of the Indian Penal Code and they are sentenced to undergo rigorous imprisonment for five years, taking into consideration the nature of injuries as found on the person of the injured Chhotelal Mandal (P.W.7). The appellants Domu Mandal, Hakru Mandal, Kari Mandal, Bir Mandal, Baukoo Mandal, Kapal Mandal, Kusheshwar Mandal and Maku Mandal {in Criminal Appeal (DB) No.545 of 1994} are acquitted of the charges framed against them, giving benefit of doubt.
23. In the result, Criminal Appeal (DB) No.541 of 1994 of the appellants Surendra Mandal and Digambar Mandal is dismissed with modification of conviction and sentence, as indicated above. Criminal Appeal (DB) No.545 of 1994 is allowed partly by modification of conviction and sentence of the appellant no.6 Jitan Mandal, as indicated above, whereas the rest appellants, namely, Domu Mandal, Hakru Mandal, Kari Mandal, Bir Mandal, Baukoo Mandal, Kapal Mandal, Kusheshwar Mandal and Maku Mandal are acquitted of the charges as levelled against them, giving benefit of doubt and they are discharged from the liabilities of their bail bonds. The sentence of the appellant Surendra Mandal {in Criminal Appeal Patna High Court CR. APP (DB) No.541 of 1994 dt.25-08-2018 38/38 (DB) No.541 of 1994} in both counts is ordered to run concurrently. The bail bonds of the appellants Surendra Mandal and Digambar Mandal {in Criminal Appeal (DB) No.541 of 1994} and the appellant no.6 Jitan Mandal {in Criminal Appeal (DB) No.545 of 1994} are hereby cancelled and they are directed to surrender before the trial court within four weeks after receipt of this Judgment in the trial court to serve the remaining period of sentence, failing which the trial court would take steps for remanding them to judicial custody for serving the remaining period of sentence.
( Rajendra Kumar Mishra, J) Hemant Kumar Srivastava, J :- I agree.
(Hemant Kumar Srivastava, J) Pradeep Srivastava/-
AFR/NAFR NAFR CAV DATE 22.03.2018. Uploading Date 28.08.2018. Transmission Date 28.08.2018.