Patna High Court
Raghunath Yadav & Ors vs State Of Bihar on 5 November, 2012
Author: Amaresh Kumar Lal
Bench: Shyam Kishore Sharma, Amaresh Kumar Lal
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No.208 of 2006
(Against the judgment of conviction dated
12.01.2006and order of sentence dated 16.01.2006 passed by the learned Additional Sessions Judge, F.T.C.III, Bhagalpur in Sessions Case No.1053 of 2003/ Trial No.12 of 2004) ===========================================================
1. Raghunath Yadav, son of Late Kishun Yadav.
2. Prem Kumar Yadav @ Tuntun Yadav, sonof Raghunath Yadav.
(Both residents of village-Urdu Bazar, P.S.-Tatarpur, District- Bhagalpur)
3. Motilal Yadav, son of Late Chattu Yadav, resident of village-Chakfatma, P.S.- Jagdishpur, District- Bhagalpur.
.... .... Appellant/s Versus The State of Bihar .... .... Respondent/s With Criminal Appeal (DB) No. 232 of 2006 ===========================================================
1. Bina Devi, wife of Prem Yadav.
2. Bijay Yadav, son of Late Sital Yadav.
3. Prem Prakash Yadav, son of late Sital Yadav (All residents of Mohalla-Barari, P.S.- Barari, District- Bhagalpur) .... .... Appellant/s Versus The State of Bihar .... .... Respondent/s With Criminal Appeal (DB) No. 246 of 2006 =========================================================== Mamta Devi, wife of Om Prakash Yadav, resident of Mohalla-Jarlahi, P.S.- Mojahidpur, District- Bhagalpur.
.... .... Appellant/s Versus The State of Bihar .... .... Respondent/s =========================================================== Appearance :
(In all the appeals) For the Appellants : Mr. Vivekanand Singh, Advocate Mr. Ritesh Kumar Singh, Advocate For the Respondent/s : Mr. Ashwini Kumar Sinha, Addl.P.P. =========================================================== CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE SHARMA Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 2 And HONOURABLE MR. JUSTICE AMARESH KUMAR LAL CAV JUDGMENT (Per: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL) Date: 05-11-2012 Cr. Appeal (D.B.) No.208 of 2006 has been filed by the appellants Raghunath Yadav, Prem Kumar Yadav @ Tuntun Yadav and Motilal Yadav, Cr. Appeal (D.B.) No.232 of 2006 has been filed by the appellants Bina Devi, Bijay Yadav and Prem Prakash Yadav and Cr. Appeal (D.B.) No.246 of 2006 has been filed by the appellant Mamta Devi against the judgment of conviction dated 12.01.2006 and order of sentence dated 16.01.2006 passed by the learned Additional Sessions Judge, F.T.C.III, Bhagalpur in Sessions Case No.1053 of 2003/ Trial No.12 of 2004 by which they have been convicted under Section 364A/34 and 364A/120B of the Indian Penal Code (hereinafter referred to as the I.P.C.) and they have been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.5000/- each under Section 364A/34 of the I.P.C. and in default of payment of fine to undergo further imprisonment for two years. No separate sentence has been passed under Section 364A/120B of the I.P.C.
2. Since all these appeals have been filed against the common judgment of conviction and order of sentence in Sessions Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 3 Case No.1053 of 2003/ Trial No.12 of 2004 arising out of Kahalgaon P.S. Case No.117 of 2002, as such, they have been heard together and are being disposed of by this common judgment.
3. The prosecution case, in brief, is that Subhash Chandra Singh (P.W.6) gave a written information to the Officer-in-
charge of Kahalgaon police station on 23.04.2002 that on the same day i.e. on 23.04.2002 his grandson Sagar Kumar aged about 6 years and Riya Kumari aged about 4 years were taken to the school at 6.30 A.M. At 7.15 A.M. the Rickshaw puller Anil Ram (P.W.1) informed that his grandson Sagar Kumar (P.W.5) was kidnapped by someone on the pretext that his father was calling him at the railway station and took him towards the railway station while the Rickshaw puller had gone to take the other students. On this written information, Kahalgaon P.S. Case No.117 of 2002 was instituted under Section 364A/34 of the I.P.C. against Anil Ram (P.W.1) and others. After investigation, charge-sheet was submitted against all the appellants and Om Prakash Yadav. Cognizance was taken. The case was committed to the court of sessions. The charges were framed against the appellants and Om Prakash Yadav for the offence punishable under Sections 364A/34 and 120B/34 of the I.P.C., to which, they denied and claimed to be tried. The defence of the accused is of false implication. After the trial, the appellants have been convicted and the Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 4 accused Om Prakash Yadav has been acquitted.
4. This Court is required to reappraise the evidence and to consider as to whether the prosecution has been able to substantiate its case beyond all reasonable doubts.
5. The prosecution has examined the following witnesses to prove its charge : P.W.1 Anil Ram (Rickshaw Puller), P.W.2 Nitu Singh (mother of the victim), P.W.3 Saurav Kumar (father of the victim), P.W.4 Riya Kumari (Sister of the victim), P.W.5 Sagar Kumar (victim himself), P.W.6 Subhash Chandra Singh (informant and grandfather of the victim), P.W.7 Ramji Singh (constable and formal witness), P.W.8 Shivjee Singh ( Investigating Officer), P.W.9 Gouri Mohan Mitra (formal witness) and P.W.10 Anand Prakash Singh (another Investigating Officer).
6. D.W.1 Jawahar Jha is a formal witness, who has proved the certain paragraphs of the case diary of Kahalgaon P.S. Case No.117 of 2002 which has been marked as Exts. A to A/5.
7. P.W.1 has stated that he was carrying the victim Sagar Kumar and his sister and one another child to the school. One day a man met him in the way and asked him to carry his child to the school. He showed his house from a distance. This man has been identified in the court. The name of the person is Prem Yadav. In his cross-examination, he has stated that while he went to take another Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 5 child for taking to school leaving his rickshaw in the way, he did not see as to who had taken away the child Sagar from his rickshaw. When he returned to his Rickshaw, Riya Kumari, sister of the victim was sitting alone who told him that two persons came there and offered toffee to Sagar and told him that his father was calling him on the station. He has further stated that he searched Sagar, but did not find and as such, he informed about the occurrence at the house of Sagar by telephone. This witness has not seen the occurrence.
8. P.W.2 is the mother of Sagar (P.W.5) and Riya Kumari (P.W.4). She has stated that both the children had gone to school by Rickshaw. The Rickshaw puller Anil Ram (P.W.1) did telephone at about 7.15 A.M. that Sagar was not on the Rickshaw. She informed her husband about this fact. Her husband and father-in-law went to search Sagar, but he could not be found. After 12-13 days, telephone calls were made for demanding ransom for the release of Sagar. One day the kidnapper allowed Sagar to talk to her. In his cross-examination, she has stated that she cannot say as to which of the accused had kidnapped her son as there has been no direct talk to anyone of the accused.
9. P.W.3 is the father of P.W.4 and P.W.5. He has stated that after getting information through his wife about missing of Sagar, he, his father and his friend went to search Sagar, but did not Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 6 find. After an hour his father lodged a report to the police. He has further stated that one day, telephone call was received. When he told that he was father of Sagar, the kidnapper demanded Rs.10 lacs for the release of Sagar. The man disclosed his name as Prem Prakash Yadav. After few days, again telephone call was received by which demand of ransom was made. Again several calls were made. On 17.05.2002, it was agreed to pay Rs.6 lacs and he asked the telephone caller to grant two days for the arrangement of money. He gave the phone number to the police. On 20.05.2002 again the telephone was received and he was asked as to whether money was arranged. On his affirmation, he was asked to come to Lalkuan and thereafter to Haldwani. He showed his ignorance about the route and place. The telephone caller gave an idea to board in the Farakka Express train and come to Lucknow, thereafter to board at another train of meter gauze and to come to Lalkuan and thereafter to board at a tempo and come to Haldwani. He has given the details as to how the telephone caller asked him to go to Haldwani with money and his man would follow him from Kahalgaon itself. Accordingly this witness went to Lucknow and stayed at a hotel and came to know from the Bearer of the hotel about the train going to Lalkuan. No man received him at Haldwani. After waiting for half an hour, he stayed at Kamta Hotel and he made telephone at his house. His father told him on telephone Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 7 that if he would receive the telephone of the kidnapper, he would inform his whereabouts. On the next day, P.W.3 went to Haldwani station and remained there about 1-2 hours and a person came to him. Thereafter, both of them went to Ram Nagar by Rickshaw. After leaving the Rickshaw, a man took him in the backside of Agriculture Produce Market Committee and by threatening him he took about Rs.2000/- from him. Two persons were waiting there. The man accompanying him and left him and went away. Two persons asked him as to whether he had brought the full amount or not. When he affirmed, he took the money and also the briefcase carrying the money. Out of two persons, one of them asked Prem to take the briefcase and thereafter his briefcase was taken from him. He went to Haldwani Barreli road as asked by both of them with another man and asked him to hand over the child and also threatened and asked P.W.3 to move after taking the child from Haldwani failing which he would be killed. After taking his son, he returned to Kahalgaon. He gave all information to the police. He later on came to know that the house at Haldwani was owned by Raghu Yadav, who is the father-in-law of Prem Prakash Yadav. He has identified all the accused. He has also stated that he came to know that all the accused had earlier kidnapped three children. At the time of giving money Bina Devi and Mamta Devi were also sitting there. He has further stated that Sagar told him Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 8 that Bina Devi used to assault him. This witness has been cross- examined at length, but the defence has failed to demolish his evidence. In his cross-examination also, he has supported the prosecution case.
10. P.W.4 is the younger sister of the victim Sagar Kumar who was accompanying Sagar on the Rickshaw and she is the eye witness of the occurrence at initial stage. She has identified Bijay Yadav as a man who has kidnapped her brother Sagar from the Rickshaw. Although she is aged about 6 years, but she is able to understand as has been found by the learned trial court.
11. P.W.5 is the victim of the occurrence and he is able to understand the matter as estimated by the learned trial court. He has stated that on the date of occurrence, he was going to the school by rickshaw with his sister Riya Kumari (P.W.4). The Rickshaw Puller stopped the rickshaw near the station and told that he was going to take another child. In the meantime, a person came to him and told him that his father wanted him at the station. He offered him toffee. His sister also wanted to go to her father, but that man told her that let him take Sagar first thereafter he would also take her. He has further stated that man did not take him to his father; rather, he took him near Pipa pool. Thereafter he took him to a tempo where a female child and two persons were sitting. He remained with them for 10 days. Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 9 Thereafter, they took him to Haldwani. Bina Devi, Pooja Devi and Mamta Devi had accompanied him to Haldwani. He got opportunity to talk to his parents at Haldawani. They took him at S.T.D. Booth at Haldwani. He has further stated that first of all they talked and demanded Rs. 10 lacs on telephone failing which his son would be killed. Thereafter, he was allowed to talk to his mother and also with his grandfather. Thereafter, he was taken to Haldwani. The accused Bijay used to assault him. Later on his father came to Haldwani and he returned to Kahalgaon with his father. The police enquired into the matter from him. He has identified the accused. He has also been cross-examined at length, but the defence has not been able to demolish his evidence.
12. P.W.6 is the informant and grandfather of the victim. He has stated that the occurrence took place on 23.04.2002 at about 7.00 A.M. He was at his house and came to know that his grandson Sagar is missing from the rickshaw. He went to search Sagar with his son Saurabh and others, but could not trace him out. He has stated that Riya Kumari stated about the feathers of the person who had taken Sagar from the rickshaw. He gave written information to the police station. He has identified his signature (Ext.1). He has further stated that on 11.05.2002 a telephone call was received by which Rs.10 lacs as a ransom was demanded for the release of Sagar. Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 10 After showing inability to pay the ransom, the matter was settled for Rs.6 lacs for the release of Sagar. The kidnapper told him his name as Prem Prakash Yadav who had told him that he had already kidnapped three children and it was the case of 4th kidnapping. After getting some time for the arrangement of the money, he sent Saurabh Kumar on 20.05.2002 to Haldawani carrying money. The kidnaper had given direction to go with VIP bag with monogram 786 written in the corner. When P.W.6 showed his apprehension as to whether it would be safe to travel with the huge amount of money then the telephone caller told him that his man would follow from the beginning of the journey and asked to board in the 4th compartment from the back of the train. As such, his son went with money alone according to the direction of the kidnapper. After paying the ransom his son returned with his grandson on 25.05.2002 by Farakka Train. He has also stated that he has I.D. caller in his telephone, as such; he got the information about the caller of the telephone. He has further stated that the VIP bag which was taken from his son was recovered from the house of Prem Prakash Yadav situated at Barari. He has also been cross- examined at length, but the defence has not been able to discredit his evidence.
13. P.W.7 is a formal witness who has brought the seized V.I.P. bag from the Malkhana and it has been marked as Ext. Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 11 'X' for identification. In his cross-examination, he has stated that he has no knowledge as to from where the VIP bag was seized.
14. P.W.8 is the Investigating Officer of this case. He has identified the writing and endorsement on the written information (Ext. 1/1). He took the restatement of the informant. He visited the place of occurrence and took the statement of witnesses. He also took the statement of victim Sagar Kumar on 1.06.2002 and restatement on 8.08.2002. He handed over the charge of investigation on 14.09.2002 to the Officer-in-charge. He has proved the certain paragraphs of the case diary as Ext.2. In his cross-examination, he has stated that the then Officer-in-charge after investigation submitted charge-sheet against non-FIR named accused Prem Prakash Yadav, Bijay Yadav, Bina Devi, Om Prakash Yadav, Mamta Devi, Moti Lal Yadav, Raghunath Yadav and Prem Kumar Yadav. He has further stated that during investigation no witness had told about the identification of the accused Om Prakash Yadav and Mamta Devi. He has also stated that no witness had stated about the identification of Prem Prakash Yadav, Prem Kumar Yadav and Bina Devi.
15. P.W.9 is a formal witness who has identified the seizure list (Ext.3). He has stated that on 11.10.2002, seizure list was prepared by the Officer I/C Shyam Bihari Yadav which has been marked as Ext.4. He has also stated that confessional statement of Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 12 Prem Kumar Yadav, Moti Yadav, Sunita Devi and Raghunath Yadav was recorded by Shyam Bihari Rai, Officer I/C which has been marked as Exts. 5 to 5/3. In his cross-examination, he has admitted that he has no occasion to work with the Officer-in-charge Anand Prakash Singh or Shyam Bihari Yadav nor the confessional statement has been recorded in his presence.
16. P.W.10 has stated that on 9.10.2002 he was posted as Officer-in-charge of Kotwali police station. A cash, ornaments and a small VIP bag inscribed 786 (tried to remove the number) were recovered from the Almirah from the southern eastern room of the house of Prem Prakash Yadav, Barari Factory Road (Bhagalpur) in presence of two witnesses. A seizure list was prepared which was witnessed by the witnesses and a copy of which was handed over to Prem Prakash Yadav. The seizure list has already been marked as Ext.3. These articles were recovered in connection with Kotwali P.S. Case No.636/2001. The others seizure lists were also made relating to Kotwali P.S. Case No.636/2001 and Kahalgaon P.S. Case No.117/2002 which bears his signature and of Shyam Bihari Rai and Sahdeo Chaoudhary and Shekhar Chaudhary which have been marked as Exts. 4/1, 4/2, 4/3 and 4/4.
17. The learned counsel for the appellants has submitted that the learned trial court has failed to consider that the Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 13 prosecution did not establish its case beyond all reasonable doubts and the appellants are entitled to get a reasonable benefit of doubt. The appellants were not put on T.I.P. and as such, there is no legal evidence of identification of the appellants on record.
18. The learned counsel for the State has submitted that the prosecution witnesses have supported the prosecution case even the victim of the case has also identified the appellants in the court and has also identified who had remained with them during his captive. He has also narrated as to how the appellants were torturing him. The prosecution has been able to prove its case beyond reasonable doubt. There is also material on the record to show that these appellants are the members of a Gang of kidnappers and they are involved in other cases of kidnapping also. As such, this Court is not required to interfere with the conviction and sentence of these appellants.
19. After hearing the learned counsel for both the parties and on perusal of the record, it appears that P.Ws.2, 3, 4, 5 and 6 are the material witnesses and they have fully supported the prosecution case. P.W.5 (victim) and his younger sister Riya Kumari (P.W.4) are the witnesses of the occurrence. They have fully supported the prosecution case. P.W.3 is the father of the victim who has received the telephone call made by the kidnapper and the demand Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 14 of ransom was made. There was bargaining for the ransom and release of the victim. P.W.3 is also the witness who has met the appellants and has got released his son Sagar Kumar (P.W.5), the victim of the occurrence from the clutch of the appellants after paying the ransom amount. The VIP Bag which had been taken by the kidnapper with the money has also been recovered from the house of the appellant Prem Prakash Yadav during raid made by Kotwali police in connection with Kotwali P.S. Case No.636/2001 and Kahalgaon P.S. Case No.117/2002. P.W.6 is the informant and the grandfather of the victim. He has also talked with the appellants on telephone and he is also knowing about the demand made by the appellants for the release of the victim. It appears from the impugned judgment that the learned trial court has also considered the evidence of these witnesses carefully and came to the right conclusion.
20. Considering the facts and circumstances stated above, we do not find any ground to interfere with the impugned judgment. These appeals have got no merit, as such, they are dismissed. The bail bonds of Prem Kumar Yadav @ Tuntun Yadav, Bina Devi and Mamta Devi are cancelled and they are directed to surrender before the learned trial court to serve the sentence imposed by the learned trial court within one month failing which the learned trial court will take effective steps for their arrest to serve out the Patna High Court CR. APP (DB) No.208 of 2006 dt.05-11-2012 15 sentence.
21. In the result, these appeals are dismissed.
(Amaresh Kumar Lal, J) Shyam Kishore Sharma, J. :
I agree.
Patna High Court, Patna (Shyam Kishore Sharma, J) Dated the 5th of November, 2012 N.A.F.R./V.K. Pandey/-