Patna High Court
Rutan Yadav vs The State Of Bihar on 15 May, 2014
Author: Aditya Kumar Trivedi
Bench: Aditya Kumar Trivedi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No.329 of 2012
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Raghu Yadav @ Rogha Yadav @ Amlesh Kumar Yadav S/O Bilash Yadav
Resident Of Village- Rakhauta, P.S- Sonbarsa, District- Saharsa.
.... .... Appellant/s
Versus
The State Of Bihar
.... .... Respondent/s
with
Criminal Appeal (SJ) No. 215 of 2012
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Rutan Yadav S/O Maheshwari Yadav Resident Of Village- Rakhauta, P.S.-
Sonbarsa, District- Saharsa
.... .... Appellant/s
Versus
The State Of Bihar
.... .... Respondent/s
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Appearance :
(In CR. APP (SJ) No. 329 of 2012)
For the Appellant/s : Mr. Suraj Narayan Yadav, Adv.
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. S. N. Prasad, APP
(In CR. APP (SJ) No. 215 of 2012)
For the Appellant/s : Mr. Suraj Narayan Yadav, Adv.
Mr. Sudhir Kumar, Adv.
For the Respondent/s : Mr. S. A. Ahmad, APP
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CORAM: HONOURABLE MR. JUSTICE ADITYA KUMAR TRIVEDI
ORAL JUDGMENT
Date: 15-05-2014 Cr. Appeal (SJ) No. 329/2012 wherein Raghu Yadav @ Rogha Yadav @ Amlesh Kumar Yadav happens to be appellant and Cr. Appeal (SJ) No. 215/2012 wherein Rutan Yadav happens to be appellant commonly originate from the judgment of conviction dated 18.02.2012 whereby and whereunder both the appellants have Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 2 been found guilty for offence punishable under Sections 396 and 397 of the IPC and order dated 22.02.2012 whereby each of them has been directed to undergo RI for 10 years as well as fined Rs.5,000/- in default thereof to undergo additional imprisonment of three months under Section 396 of the IPC, RI for 8 years under Section 397 of the IPC with a further direction to run the sentences concurrently by Additional Sessions Judge, FTC-6, Saharsa in Sessions Trial No. 21/2010, challenged the same under present respective appeals and on account thereof, have been heard together and are being disposed of by a common judgment.
2. PW-8, Mantun Yadav had recorded his Fard-e-
beyan on 17.06.200 at about 7:45 p.m. alleging inter alia that on the same day at about 3:00 p.m., he along with Avlesh Yadav and Suresh Yadav proceeded over Yamaha Crux Motorcycle to see the would be bride of his cousin brother, Arvind Yadav. The vehicle belonged to Avlesh Yadav, however, he was driving while Avlesh Yadav and Suresh Yadav were pillions. At about 4:00 p.m. when they reached near culvert lying in between Viratpur Bansvitti & Mankhaha, Chandan Yadav, Raghu Yadav @ Rogha Yadav and Rinka Yadav came over motorcycle and on the point of pistol, they forced to stop the motorcycle. As soon as he stopped, Rutan Yadav and Bijli Yadav along with 2-3 unknown criminals came out from a maize field and Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 3 surrounded them followed with assault by fists and slaps and during course thereof, Chandan Yadav took away Rs. 350/- from his pocket, cash from the pocket of Avlesh Yadav as well as mobile was taken away by Rinka Yadav. When Chandan Yadav, Raghu Yadav @ Rogha Yadav began to snatch motorcycle, they were protested by Avlesh Yadav and Suresh Yadav whereupon Chandan Yadav shot at, causing injury over head of Avlesh Yadav. He fell down. Rinka Yadav shot at, causing injury over hand and chest of Suresh Yadav. Raghu Yadav @ Rogha Yadav shot at him but he anyhow escaped. After hearing sound for firing, the persons from surrounding began to assemble and on account thereof, accused persons fled away. He further disclosed that Avlesh Yadav died of his injuries. With the assistance of brother-in-law (Saala) of Suresh Yadav, namely, Shambhu Yadav, he carried the injured, Suresh to his house and from there, he had been lifted to Madhepura.
3. On the basis of aforesaid Fard-e-beyan Sonbarsa Raj P.S. Case No. 56/2009 was registered under Sections 396 and 397 of the IPC whereupon investigation commenced. At an initial stage, charge-sheet was submitted against Raghu Yadav @ Rogha Yadav and Rinka Yadav keeping the investigation pending against others. Subsequently, charge-sheet was also submitted against Rutan Yadav keeping the investigation pending against others and on account Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 4 thereof, the appellants faced trial and met with conviction and sentence, the subject matter of these appeals. It is further evident that one of the co-accused, namely, Rinka Yadav is dead on account of which the trial abated to his interest.
4. The defence case as is evident from the mode of cross-examination as well as statement recorded under Section 313 Cr.P.C. is of false implication due to village politics. Although, none of the witnesses was suggest nor during course of statement, appellants have pleaded, however, by examining two DWs the plea of alibi has also been taken.
5. Prosecution in order to substantiate its case examined altogether 10 PWs out of whom PW-1 is Naresh Yadav, PW-2 is Bimlesh Kumar Yadav, PW-3 is Mahendra Yadav, PW-4 is Suresh Kumar Yadav, PW-5 is Shambhu Yadav, PW-6 is Mukesh Yadav, PW-7 is Ram Chandra Yadav, PW-8 is Mantun Yadav, PW-9 is Dr. Vijay Prasad Modak and PW-10 is Shiv Narain Thakur. Prosecution had also exhibited Ext-1 series, signature of inquest witnesses, Ext-2 series, postmortem report as well as signature of doctor, Ext-3, Fard-e-beyan, Ext-3/1, endorsement, Ext-4, Formal FIR., Ext-5, inquest report, Ext-6 prescription prescribed by Dr. J.B. Singh, side by side two DWs, DW-1 Mahanti Yadav and DW-2 Lalu Yadav were examined on behalf of defence without any documentary Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 5 evidence.
6. During course of criticizing the finding recorded by the learned trial court, it has been submitted that there happens to be formal application of judicious mind during course of appreciation of evidence. The first and foremost argument has been made that in although, at an initial stage PW-8 informant, had named the appellants apart from others but during course of evidence, PW-8 had not corroborated the same and on account thereof, he was declared hostile. Not only this, the informant had declined the identification of these two appellants in the dock also. In likewise manner, it has been submitted that on account of changed character of PW-8, the informant, Fard-e-beyan has lost its identity and on account thereof, whatsoever incorporated in the Fard-e-beyan had gone out of consideration.
7. It has further been submitted that save and except PW-4, none of the PWs is an eyewitness nor they happen to be consistent and conclusive over their conduct as a result of which, apart from having their status as a hearsay witness, on that score also, had gone out of consideration because of the fact that some of the witnesses have not given identification of Rutan Yadav in the dock. That means to say, their evidence did not inspire confidence. It has further been submitted that now remains the evidence of injured, PW- Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 6 4 whose evidence on account of inconsistency from his earlier statement also became doubtful and on account thereof, his evidence is also liable to be rejected.
8. While attacking upon the authenticity of evidence of PW-4, it has been submitted that the I.O., PW-10 during course of his examination-in-chief failed to identify the place of occurrence properly, as suggested by the prosecution due to supportive objective finding of the fact that as neither the motorcycle belonging to prosecution party was found at the place of occurrence, nor trampling mark on account of presence of not only dacoits, the prosecution party, rather on account of presence of persons having assembled there, absence of blood stained earth followed with its seizure. Then it has been submitted that identifying the accused by name with parentage while they happen to be residents of different villages is a matter of concerned and the prosecution should have explained as to how they were able to identify the culprit by name or parentage. Therefore, a cumulative effect happens to be that identifying the culprits by name with parentage smacks some sort of foul play at the hands of prosecution in the background of the fact that once upon a time, one of the prosecution party was a representative of the village.
9. Now coming to the applicability of Section, it has been submitted that no offence under Section 397 of the IPC is made Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 7 out because of the fact that no allegation has been alleged against appellant, Rutan Yadav to have shot at any of the members of the prosecution party and in likewise manner, at an initial stage, Rinka Yadav was the assailant of Suresh Yadav while during course of evidence Suresh had identified appellant Raghu Yadav @ Rogha Yadav, therefore, the aforesaid inconsistency also rules out appellant Raghu Yadav @ Rogha Yadav to be the assailant. To support such plea, learned counsel for the appellants has referred AIR 2007 SC 3234 (Dilawar Singh v. State of Delhi).
10. It has also been submitted that even in worst case, it happens to be a case of single identification and on account of conflicting nature of evidence coming out from PW-4, the injured, his evidence did not inspire confidence and in the aforesaid background identification at his end became doubtful. Consequent thereupon, appellants are entitled for benefit of doubt and for that, learned counsel for the appellants relied upon AIR 1956 Patna 39 (Nebi Dusadh v. State of Bihar) and AIR 1981 SC 1392 (Wakil Singh v. State of Bihar).
11. So submitted that after taking into account the evidence in its totality, the prosecution case is found full of skirmishes, hence, is fit to be disbelieved.
12. On the other hand, learned APP counter-meeting Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 8 with the submissions raised on behalf of appellants has submitted that virtually, it happens to be the professional act of the appellants including others as is evident from the evidence of PW-10, the Investigating Officer, being an accused in more than dozens of cases, all of heinous in nature, which also happens to be the reason behind that all the prosecution witnesses, virtually, succumbed in front of muscle power as well as notoriety. From the evidence of PW-10, it is evident that appellants have not challenged their status being history- sheetor.
13. Section 134 of the Evidence Act does not suggest that in each and every case prosecution is under obligation to produce bulk of evidence to support its case rather it happens to be quality irrespective of counting one or more than one. Further, evidence of PW-4, being an injured should not be brushed aside in casual manner because of the fact that appellants have not put mark of interrogation over his status being an injure one and on account thereof, his presence at the place of occurrence is found proved apart from the fact that occurrence took place during day time, hence, no question of deficiency in mode of identification. Furthermore, with regard to controversy relating to place of occurrence, it has been submitted that there happens to be admission on the part of DW itself regarding place of occurrence apart from visualizing from the inquest report Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 9 which also no been challenged at the hands of the appellants while cross-examining PW-10.
14. Now referring to the evidence of PW-4, it has been submitted that it happens to be mere a submission made on behalf of appellant that there happens to be inconsistency or exaggeration from initial version but from the evidence of PW-10, I.O., it is evident that those parts have not been legally brought upon record and as such, the submission made on behalf of appellants has got no legal identity. Therefore, the prosecution had supported its case by cogent and reliable material. Furthermore, so far the identification is concerned, PW-4 has not been cross-examined by the appellants with regard to manner of identification which they rightly gave up on account of being known in the locality on account of notoriety, therefore, the appellants are precluded from raising such issue.
15. Now coming to the score of single identification, it is not universal rule that single identification should be thrown away rather the single identification is to be considered in the background of status of the witness more particularly, so far present case is concerned, has been claimed by injured witness.
16. After considering rival submission as well as going through the evidence, three kinds of witnesses have been produced on behalf of prosecution during trial. The first one happens Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 10 to be the victim the second one who had seen the culprit while fleeing away from the place of occurrence and during course thereof, they have claimed identification and the third one the person who had arrived at the place of occurrence, and were known to the occurrence by the informant as well as PW-4.
17. PWs-1, 2, 3 who are brothers and father of deceased as well as informant PW 8 are the witnesses who have had their presence after the occurrence and the source of knowledge regarding the occurrence happens to be PW-4 and PW-8 and on account thereof, certainly their status happens to be that of hearsay and in the aforesaid background happens to be corroborative in nature.
18. PWs-5, 6 and 7 are the witnesses who are residents of nearby village and have claimed identification of culprit while they were fleeing from the place of occurrence. After having minute observation of evidence of PWs-6 and 7, they did not inspire confidence and on account thereof, their evidence is found not above board. Admittedly, PW-5 is brother-in-law (Saala) of Suresh, PW-4. Defence had not suggested or brought up during course of cross- examination any sort of hostility in getting their name from the mouth of Shambhu, PW-5. In likewise manner, the defence failed to cross- examined that there was no occasion for Shambhu to identify or was not known to the appellant since before. Not only this, presence of Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 11 Shambhu was right from the inception of the instant case wherein PW-8 during course of Fard-e-beyan had categorically stated presence of PW-5 who had taken away Suresh, PW-4 from the place of occurrence to his house and from there PW-4 was lifted for treatment at Madhepura. Therefore, PW-5 was not there by a chance rather his presence was there and on account thereof, his evidence with regard to identification of the appellants cannot be brushed aside. Then one thing comes and i.e., that this PW-5 had not claimed identification of Rutan Yadav in the dock. Therefore, there happens to be absence of substantial evidence relating to Rutan Yadav at the end of PW-5.
19. Now coming to PW-4, he had stated that he was going to his Sasural along with Mantun and Avlesh and as soon as they reached near culvert at about 3:00 p.m. lying in between Mankhaha and Viratpur Bansvitti, Rinka, Chandan, Raghu, Bijli and Rutan came and surrounded them. Chandan fired as well as snatched away mobile. Mantun Yadav (illegible) snatched away cash. On an order of Rutan Yadav, Chandan shot at but as he saved himself, it struck over the head of his younger brother, Avlesh Yadav. Raghu Yadav shot at causing injury over his chest. He rushed and during course thereof, Bijli Yadav shot at causing injury over his right hand. After sustaining injury, his brother Avlesh died at the spot. He had Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 12 further stated that the accused persons have got criminal antecedent. He had further stated that he was taken to Dr. J.V. Singh for treatment and then thereafter to Dr. Udit Raja. He had further stated that Rinka Yadav has died. He had further stated that Bimlesh Yadav, Naresh Yadav, Mahendra Yadav, Shambhu Yadav, Mukesh Yadav and Ramchandra Yadav had seen the occurrence. He had also disclosed with regard to occurrence to his family members. During cross- examination at para-9, his attention was drawn towards his previous statement, however, not supported by PW-10. In para-11 as well as para-13, he had narrated regarding the occurrence. In para-15, he had stated that motorcycle remained there but was not seized. In para-16, he had further stated that he was lifted by Shambhu and Bimlesh over motorcycle to Amrita and then to Dr. J.V. Singh. So from his evidence, it is evident that he has not been cross-examined with regard to identification of accused.
20. Now remains the evidence of PW-8, the informant virtually, from his evidence, it transpires that he had supported the case of dacoity but with regard to identification he had not claimed identification of any of the accused. He had further disclosed that miscreants have not snatched anything from him. He had also, disclosed that he had not given any statement before the police but subsequently, he stated that he had put his LTI in front of Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 13 police over statement at his house. He was in a fit mental condition. From para-3 of his evidence, it is evident that he failed to identify the appellants in dock.
21. PW-10 is the Investigating Officer who on being entrusted with the investigation proceeded therewith. Detailed the place of occurrence. He had also disclosed presence of copious blood at the place of occurrence. He had received prescription from Dr. J.V. Singh and exhibited the same. Took statement of witnesses. Then had disclosed in para-10, 11 and 12 criminal antecedents. After completing investigation charge-sheet was submitted. At para-19 of his cross-examination he had admitted that he had not seized blood stained soil from the place of occurrence. He had not mentioned the dimension of the blood spot at the place of occurrence. He had further stated in para 20 that he had not enquired about the criminal antecedents of deceased as well as injured. In para-21, he had denied the suggestion that all the witnesses happen to be relative of the deceased and injured. In para-22 he had further stated that save and except injured, none is an eyewitness to occurrence.
22. PW-9 is the doctor who had conducted postmortem on the dead body of Avlesh Yadav and found the following:-
On External examination-- Body cool clammy, both eye closed. Black hair on scalp and right side of forehead Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 14 and right face smeared with dried blood wounds of entry:-
(i) irregular in shape 3"x2" with bony deep irregular margin blood and brain tissue coming out through this wound at the Rt temporal area of scalp with blackened area around this wound.
(ii) Swelling of size 5"x5" on the left side of scalp above the left ear.
X-ray of scalp A P and L T view done at 9 GEM Saharsa on 18.06.09 Plat NOR
(a) Shows fracture of right temporal bone
(b) fracture of frontal bone
(c) fracture of left parietal bone.
(d) fracture of occipital bone and bollete shadow was seen inside the cranial cavity at the occipital area. X-ray No. R 9 EGMS dated 18.06.09 is A.P. View and X-ray same and same date is L.T. view proved Marked as for identification X and Y. On dissection:- Scalp- Hemotoma inside the scalp and the (a) fracture of right temporal bone (b) fracture of frontal bone (c) fracture of left parietal bone (d) fracture of occipital bone, meningacs was torn and lacerated and massive laceration of brain tissue. Fluid blood and clotted blood was present inside the cranial cavity bullet was removed and preserve.
Thorax-- Lungs, Trachea- pale and N.A.D. Hurt- N.A.D. and right chamber contained blood left side empty.
Abdomen-- Stomach pale and contained few amount of partial digested food. Spleen, Kidney and liver- Pale N.A.D small intestine contain few Gasses. Large intestine contain few amount of faucal water- flooded N.A.D and empty.
23. So from the evidence available on the record, it is evident that presence of PW-5, Shambhu Yadav happens to be in normal circumstance and on account thereof, his evidence happens to be fit for consideration. In likewise manner, PW-4 being one of the victims as well as injured also deposed in a manner which could be Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 15 completely relied upon. It is evident from the mode of cross- examination that appellants neither on the factum of occurrence nor over identification had cross-examined the witnesses. Therefore, it will be presumed that on that very score they have admitted their identification. The Hon‟ble Apex Court in a decision in the case of Gangabhavani v. Rayapati Venkat Reddy as reported in PLJR 2013(4) SC 345, under following paragraphs discussed the issue.
Para 17. This Court in Laxmibai (Dead) Thr.
L.Rs. & Anr. v. Bhagwanthuva (Dead) Thr. L.Rs. & Ors., AIR 2013 SC 1204 observing as under:
"31. Furthermore, there cannot be any dispute with respect to the settled legal proposition, that if a party wishes to raise any doubt as regards the correctness of the statement of a witness, the said witness must be given an opportunity to explain his statement by drawing his attention to that part of it, which has been objected to by the other party, as being untrue. Without this, it is not possible to impeach his credibility. Such a law has been advanced in view of the statutory provisions enshrined in Section 138 of the Evidence Act, 1872, which enable the opposite party to cross-examine a witness as regards information tendered in evidence by him during his initial examination in chief, and the scope of this provision stands enlarged by Section 146 of the Evidence Act, which permits a witness to be questioned, inter-alia, in order to test his veracity. Thereafter, the unchallenged part of his evidence is to be relied upon, for the reason that it is impossible for the witness to explain or elaborate upon any doubts as regards the same, in the absence of questions put to him with respect to the circumstances which indicate that the version of events provided by him, is not fit to be believed, and the witness himself, is unworthy of credit. Thus, if a party intends to impeach a witness, he must Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 16 provide adequate opportunity to the witness in the witness box, to give a full and proper explanation. The same is essential to ensure fair play and fairness in dealing with witnesses."
(Emphasis supplied) (See also: Rohtash Kumar v. State of Haryana, JT 2013 (8) SC 181 and Gian Chand & Ors vs. State of Haryana, JT 2013 (10) SC 515)
18. Thus, it becomes crystal clear that the defence cannot rely on nor can the court base its finding on a particular fact or issue on which the witness has not made any statement in his examination-in-chief and the defence has not cross-examined him on the said aspect of the matter.
24. As such identification of appellants being one of the dacoits at the relevant moment whereunder PW-4 was injured at the end of appellant, Raghu Yadav @ Rogha Yadav as well as Bijli Yadav along with commission of murder by Chandan Yadav (since absconding) to Avlesh Yadav during course of dacoity is found fully proved.
25. With regard to application of Section 397 of the IPC, learned counsel for the appellants raised the plea that the person who happens to be the assailant should only be accounted and in support of such plea has relied upon AIR 2007 SC 3234 (supra). After going through the same, the facts of the case is not at all found to be tallied with the facts in hand and on account thereof, the principle so enunciated therein is not at all found applicable (a) Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 17 because of the fact that in the aforesaid case the complainant was not at all assaulted while in the present case apart from, murderous assault, PW-4 was also assaulted by means of fire arm, (b) the case before the Hon‟ble Apex Court was relating to robbery while the present case happens to be that of dacoity. For better appreciation Section 391 of the IPC defining the dacoity is to be looked into:-
391. Dacoity.--When five or more persons conjointly commit or attempt to commit a robbery, or where the whole number of persons conjointly committing or attempting to commit a robbery, and persons present and aiding such commission or attempt, amount to five or more, every person so committing, attempting or aiding, is said to commit "dacoity".
26. While "extortion" is defined under Section 383 of the IPC the word "conjointly" is found completely absent therein. Conjoint, as per Oxford Dictionary, means, to join together, to join two or more things together. That means to say, while defining the act dacoity whereunder presence of 5 or more than 5 persons have been made mandatory and further while being prosecuting thereunder, each individual is liable to be sentenced in likewise manner without having any application of Section 34 or 149 of the IPC because of the fact that the act of the group identified as dacoits is to be presumed the ultimate resultant of conjoint effort and that happens to be the reason behind that each one is held liable and for that Section 395 of the IPC Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 18 prescribes sentence.
27. In likewise manner 396 IPC speaks wherein anyone of the dacoits during commission of dacoity in case, commits murder, then in that event, each one of dacoit is liable to be punished and sentenced for an offence punishable under Sections 396 of the IPC. Therefore, so far application of Section 397 of the IPC is concerned, that is found equally applicable in case of dacoity and if Section 397 is read together with Section 391 of the IPC defining the dacoity then in that event, an individual act is not at all found separable with that Section of the IPC and therefore cannot be held in isolation with the act of dacoity. The word "offender" so used in Section 397 of the IPC has been referred by the learned counsel for the appellants and submitted that it specified an „individual‟ who indulged during course of commission of crime putting the victim under threat of grievous hurt to cause death or causes grievous hurt by means of deadly weapon, is only liable for prosecution followed with sentence under Section 397 of the IPC. "Offender" means who commits a crime. Crime is that of dacoity. Dacoity is conjoint effort of five or more persons whereunder individual is liable irrespective of part played by them and taking into account the parallel scrutiny of Section 395, 397 of the IPC in the background of definition of dacoity so enumerated under Section 391 of the IPC, during course of Patna High Court CR. APP (SJ) No.329 of 2012 dt.14-05-2014 19 commission of dacoity individual act could not be perceived independently to the group and in that event, the point so raised on behalf of appellants that at least Rutan Yadav should not be convicted and sentenced for offence punishable under Section 397 of the IPC is found non maintainable.
28. Now coming to the score of single identification, because of the fact that the defence had not cross-examined the witnesses therefore, that part remained unshaken, moreover, being an injured evidence, PW-4 unless found so sketchy cannot be brushed aside. As referred above, the defence could not be able to demolish his evidence and on account thereof, there happens to be no occasion to discredit his version and in the aforesaid facts and circumstances the decision referred by the learned counsel for the appellants reported in AIR 1956, Patna 39 (supra) as well as AIR 1981 SC 1392 (supra) is not found attracted.
29. Consequent thereupon, both the appeals lack merit and is accordingly, dismissed.
(Aditya Kumar Trivedi, J) Patna High Court 15th of May 2014 perwez/AFR __ |__| U |__| T