Gauhati High Court
Abdul Jabbar vs The State Of Assam on 25 April, 2014
Author: M.R. Pathak
Bench: M.R. Pathak
THE GAUHATI HIGH COURT
(The High Court of Assam, Nagaland, Mizoram & Arunachal Pradesh)
Crl.A. Nos. 180 and 217 of 2011
Crl.A.(J) No. 115 of 2011
I. Crl.A. No.180 of 2011
1. Md. Abul Kasem.
2. Nuruddin.
Both are sons of late Rushmat Ali,
Village-Tuktoki, P.S.-Dhing,
District-Nagaon, Assam.
......Appellants.
-Versus-
The State of Assam.
......Respondent.
Advocate(s) for the Appellants :
Mr. H.R.A. Choudhury (Sr. Adv.)
Mr. I.A. Hazarika,
Mr. A. Matin,
Ms. S.K. Nargis.
Advocate(s) for the Respondent :
Mr. D. Das,
Addl.P.P., Assam.
II. Crl.A. No.217 of 2011
Md. Hussain Ali,
S/O Late Nur Hussain,
Resident of Vill-Muladhari,
PS-Jagiroad, Dist.-Morigaon(Assam).
......Appellant.
-Versus-
The State of Assam.
......Respondent.
Advocate(s) for the Appellant :
Mr. F.K.R. Ahmed,
Mr. M.K. Hussain,
Ms. S.K. Nargis,
Crl.A. 180, 217/2011 Page 1 of 13
Crl.A.(J) 115/2011
Ms. A. Neog,
Ms. S. Oraon.
Advocate(s) for the Respondents :
Mr. D. Das,
Addl.P.P., Assam.
III. Crl.A.(J) No.115 of 2011
Md. Abdul Jabbar,
S/O Late Hasen Ali,
Village-Muladhari, P.S.-Jagiroad,
Dist.-Morigaon (Assam).
......Appellant.
-Versus-
The State of Assam.
......Respondent.
Advocate(s) for the Appellant :
Ms. S. Sarma,
Amicus Curiae.
Advocate(s) for the Respondents :
Mr. D. Das,
Addl.P.P., Assam.
BEFORE
THE HON'BLE MR. JUSTICE B.P. KATAKEY
THE HON'BLE MR. JUSTICE M.R. PATHAK
Date of Hearing : 25.04.2014
Date of Judgment & Order : 25th April, 2014
JUDGMENT AND ORDER (ORAL)
[K atakey, J. ] These three appeals being against the common judgment and order dated 30.09.2011 passed by the learned Sessions Judge, Morigaon, in Sessions Case No.107/2006, are taken up together for Crl.A. 180, 217/2011 Page 2 of 13 Crl.A.(J) 115/2011 hearing and disposal, as agreed to by the learned counsel appearing for the parties. By the aforesaid judgment and order the learned Sessions Judge, Morigaon, has convicted all the appellants, namely, Md. Abul Kasem, Nuruddin (appellants in Crl.A. No.180/2011), Hussain Ali (appellant in Crl.A. No.217/2011) and Abdul Jabbar (appellant in Crl.A.(J) No.115/2011) under Section 364A IPC and sentenced them to undergo rigorous imprisonment for life and to pay a fine of Rs.5,000/-; under Section 120B IPC and to undergo rigorous imprisonment for 5(five) years; under Section 121A IPC and to pay a fine of Rs.2,000/-, in default, to suffer simple imprisonment for 1(one) year; under Section 25(i)(a) of the Arms Act and to undergo rigorous imprisonment for 3(three) years and to pay a fine of Rs.2,000/-, in default, to suffer simple imprisonment for a further period of 6(six) months and also under Section 4 and 5 of the Explosives Substances Act and to undergo rigorous imprisonment for a period of 5(five) years and to pay a fine of Rs.5,000/-, in default, to suffer simple imprisonment for a further period of 2(two) years.
2. A criminal investigation was set in motion on lodging of the first information report on 27.08.2000 by Sri Ram Dulal Rajbhar (PW-1) alleging that one Paresh Bordoloi, Md. Hussain Ali (appellant in Crl.A. No.217/2011) and few other miscreants had confined his brother Naresh Rajbhar (PW-2), who was taken from his house on 23.08.2000 and has subsequently been recovered by the police personnel of Batadraba Police Station, based on which Jagiroad P.S. Case No.114/2000 under Section 364A/34 IPC was registered. The police on Crl.A. 180, 217/2011 Page 3 of 13 Crl.A.(J) 115/2011 the basis of the same started investigation, during which the statements of the witnesses, who are acquainted with the facts, were recorded, seizure was made and on completion of investigation submitted the charge-sheet against all the accused appellants under Section 364A/120B/121A/34 IPC read with Section 25(i)(a) of the Arms Act and Section 4 and 5 of the Explosives Substances Act. Two accused persons, namely, Paresh Bordoloi and Someswar alias Bikram alias Janjoni, however, were declared as absconder. The learned Magistrate committed all the accused appellants for trial to the Court of Sessions on 08.11.2006, whereafter Sessions Case No.107/2006 has been registered. Charges under Section 364A/120B/121A/34 IPC read with Section 25(i)(a) of the Arms Act and Sections 4 and 5 of the Explosives Substances Act were thereafter framed by the learned Sessions Judge on 22.01.2007, which when read over and explained to the accused appellants, who faced the trial, pleaded not guilty and claimed to be tried. Hence the trial commenced against the present appellants. The learned Sessions Judge upon appreciation of the evidence adduced by the prosecution has passed the judgment of conviction as noticed above. Hence the present appeals.
3. We have heard Mr. H.R.A. Choudhury, learned Sr. counsel assisted by Ms. S.K. Nargis appearing for the appellants in Crl.A. Nos.180/2011 and 217/2011; Ms. S. Sarma, learned amicus curiae appearing for the appellant in Crl.A.(J) No.115/2011 and Mr. Dhanesh Das, learned Addl. Public Prosecutor appearing for the State. Crl.A. 180, 217/2011 Page 4 of 13 Crl.A.(J) 115/2011
4. The learned counsel appearing for the appellants referring to the depositions of the prosecution witnesses, more particularly of PW-2, the victim, has submitted that since the prosecution has failed to lead any evidence to constitute the offence punishable under Section 364A IPC, apart from Section 120B/121A IPC read with Section 25(i)(a) of the Arms Act as well as Sections 4 and 5 of the Explosives Substances Act, the learned Sessions Judge ought not to have recorded the judgment of conviction against the appellants, more so, when the prosecution has failed to prove the ingredients constituting the offence of either kidnapping or abduction. The learned counsel further submit that since the prosecution has also failed to prove the ingredients to prove the offence punishable under Section 120B and 121A IPC, no conviction ought to have been recorded by the learned Sessions Judge under the said provisions of law. Referring to the depositions of the seizure witnesses, namely, PWs-2, 5 and 6, it has also been submitted by the learned counsel appearing for the appellants that these seizure witnesses having stated that there was no seizure of revolver or the live ammunition in their presence, the prosecution has failed to prove the seizure of the handmade revolver and the live cartridge and hence no conviction ought to have been recorded by the learned Sessions Judge under Section 25(i)(a) of the Arms Act. The learned counsel appearing for the appellants referring to the alleged seizure of bomb, has also submitted that no conviction could have been recorded by the learned Sessions Judge either under Section 4 or 5 of the Explosives Substances Act, as the prosecution has failed to prove the seizure and also whether the alleged bomb seized is in fact an explosive substance and hence the Crl.A. 180, 217/2011 Page 5 of 13 Crl.A.(J) 115/2011 judgment of conviction recorded by the learned Sessions Judge needs interference.
5. The learned Addl. Public Prosecutor, on the other hand, supporting the judgment of conviction recorded by the learned Sessions Judge, has submitted that it is apparent from the evidence of the prosecution witnesses, more particularly of PW-2, that he was taken from his house by Someswar alias Bikram alias Janjoni by a deceitful means, thereby constituting the offence of abduction and the other accused persons, namely, the appellants having shared the common intention of committing the crime, the learned Sessions Judge has rightly convicted all the accused appellants under Section 364A IPC, in aid of Section 34 IPC, when the prosecution could prove such abduction and also the demand for ransom. The learned Addl. Public Prosecutor also submits that the learned Sessions Judge, having regard to the seizure of the pistol and the live ammunition, apart from explosive (bomb) from the custody of one of the accused persons has rightly convicted them under the provisions of the Arms Act as well as the Explosives Substances Act, when all the accused persons have shared the common intention of commission of the offence punishable under the provisions of the Arms Act and the Explosives Substances Act. The learned Addl. Public Prosecutor, therefore, submits that the judgment of conviction needs no interference and the appeals filed by the appellants deserve to be dismissed.
Crl.A. 180, 217/2011 Page 6 of 13 Crl.A.(J) 115/2011
6. We have considered the submissions advanced by the learned counsel appearing for the parties and also perused the evidence adduced by the prosecution in support of the charges framed against all the accused appellants.
7. As noticed above, the learned Sessions Judge has convicted all the accused appellants under Section 364A/120B/121A/34 IPC and under Section 25(i)(a) of the Arms Act read with Section 4 and 5 of the Explosives Substances Act.
8. To maintain conviction under Section 364A IPC the prosecution has to prove the factum of kidnapping or abduction or keeping a person in detention after such kidnapping or abduction and threaten to cause death or hurt to any person, or his conduct which gives rise to a reasonable apprehension that such person may be put to death or hurt, causes hurt or death to such person in order to compel the Government or any foreign State or international inter- governmental organization or any other person to do or abstain from doing any act or to pay a ransom. The first ingredient which requires to be proved by the prosecution, therefore, is either kidnapping or abduction.
9. Section 359 IPC provides that the kidnapping is of two kinds, namely, kidnapping from India and kidnapping from lawful guardianship. Section 361 IPC provides that to constitute kidnapping from lawful guardianship the minor under 16 years of age if a male, or Crl.A. 180, 217/2011 Page 7 of 13 Crl.A.(J) 115/2011 under 18 years of age if a female, or any person of unsound mind, has to be taken or entices out of the keeping of the lawful guardian of such minor or person of unsound mind, without the consent of such guardian. The victim, therefore, must be under 16 years of age in case of male or 18 years of age in case of a female. To constitute the offence of abduction under Section 362 IPC, a person has to be compelled to go from any place either by force or inducement by any deceitful means.
10. In the instant case, the victim Sri Naresh Rajbhar (PW-2) in his deposition has stated that about 7 years back at around 3 P.M. Janjoni came to their house and asked him to go with him on his (victim) bicycle and took him to the house of Paresh Bordoloi. The victim is admittedly 17 years of age on the date of occurrence. The victim has not stated anything relating to either application of any force or inducing him from going out of his house in his bicycle by any deceitful means. Hence the ingredients to constitute either kidnapping or abduction so as to convict the accused appellants under Section 364A IPC could not be proved by the prosecution. The conviction of the appellants under Section 364A IPC, therefore, cannot be maintained.
11. The next question which requires consideration is whether the learned Sessions Judge was justified in convicting the accused appellants under Section 120B/121A/34 IPC. Section 120A IPC defines the criminal conspiracy as - when two or more persons agree to do, or cause to be done - (i) an illegal act, or (ii) an act which is not illegal by illegal means, such an agreement is designated a criminal conspiracy. Crl.A. 180, 217/2011 Page 8 of 13 Crl.A.(J) 115/2011 Proviso to Section 120A IPC stipulates that no agreement except an agreement to commit an offence shall amount to a criminal conspiracy unless some act besides the agreement is done by one or more parties to such agreement in pursuance thereof. Section 121A IPC provides that whoever within or without India conspires to commit any of the offences punishable by Section 121 or conspires to overawe, by means of criminal force or the show of criminal force, the Central Government or any State Government shall be punished with imprisonment for life or with imprisonment of either description which may extend to ten years and shall also be liable to fine. Section 121 IPC provides that whoever wages war against the Government of India or attempts to wage such war, or abets the waging of such war, shall be punished with death or imprisonment for life, and shall also be liable to fine. Though the investigating agency charge-sheeted the accused appellants under Section 120B and 121A IPC and the charges were also framed against all the accused appellants, the prosecution, however, could not lead any evidence relating to the criminal conspiracy or waging the war against India or making such attempt of waging war or abetting the waging of such war. The ingredients to constitute the offence punishable under Section 120B and 121A IPC also therefore, could not be proved by the prosecution. The learned Sessions Judge has convicted the accused appellants under the said provisions of law even without discussing anything relating to the existence or otherwise of the evidence adduced by the prosecution. Hence the conviction of the accused appellants under Section 120B/121A IPC also cannot be sustained. Crl.A. 180, 217/2011 Page 9 of 13 Crl.A.(J) 115/2011
12. This leads to the question as to whether the conviction of the accused appellants under Section 25(i)(a) of the Arms Act read with Section 4 and 5 of the Explosives Substances Act can be maintained. PWs-2, 5 and 6, who are seizure witnesses in respect of the seizure memo (Ext.-5), by which one handmade revolver and 4 nos. of live 9 mm bullets were allegedly seized, have not supported the prosecution version of valid seizure of those articles. PW-2 has not stated anything relating to the seizure of those two articles vide Ext.-5 seizure list. PW- 5 Siraj Ali in his deposition has stated that he did not see any weapon in the possession of the accused and he put the signature in a blank paper as asked by the investigating officer and as per I.O.'s wishes. PW-6 Jamal Uddin has deposed that he was called to the police station and on his arrival the police obtained his signatures in some papers as the VDP Secretary and the police has shown him one pistol and one bomb. These witnesses have not stated that any seizure was made in their presence and hence the seizure of the revolver and the live ammunition vide Ext.-5 from the custody of the accused appellants falls through. The prosecution though has proved the seizure of one alleged bomb, the prosecution, however, did not send the same for the opinion of the expert to find out whether it is in fact an explosive. In the absence of any such evidence, it cannot be said that the article, which was seized as bomb, is an explosive. Hence the conviction of the accused appellants under Section 25(i)(a) of the Arms Act and under Section 4 and 5 of the Explosives Substances Act also cannot be maintained. Crl.A. 180, 217/2011 Page 10 of 13 Crl.A.(J) 115/2011
13. It is now required to be considered as to whether the accused appellants can be convicted for a minor offence of wrongful confinement within the meaning of Section 340 IPC. Sub-section (1) of Section 222 of the Code of Criminal Procedure provides that when a person is charged with an offence consisting of several particulars, a combination of some only of which constitutes a complete minor offence, and such combination is proved, but the remaining particulars are not proved, he may be convicted of the minor offence, though he was not charged with it. Sub-section (2) of Section 222 provides that when a person is charged with an offence and facts are proved which reduce it to a minor offence, he may be convicted of the minor offence, although he is not charged with it.
14. In the instant case, while framing the charges against the accused appellants by the learned Sessions Judge, the particulars to constitute the offence of wrongful confinement have also been mentioned. The prosecution has also led evidence to constitute the offence of wrongful confinement within the meaning of Section 340 IPC. PW-2, who is the victim, in his deposition in clear terms has stated about his confinement by the accused appellants first at Tuktuki for two nights, then in Dhaniabheti for another two nights and in another place for a night. PW-2 during cross-examination has also stated that in one of the nights he was kept in the house of Abul Kasem and Nuruddin Ahmed, who are the brothers and who fed him. It has also come out from the evidence of PW-2, the victim, that while he was kept in the house of Abul Kasem and Nuruddin Ahmed, two persons were guarding Crl.A. 180, 217/2011 Page 11 of 13 Crl.A.(J) 115/2011 him. No attempt was made by Abul Kasem and Nuruddin to inform either the VDP or the police. From the evidence of PW-2, the victim, the involvement of other two appellants, namely, Hussain Ali as well as Abdul Jabbar for wrongful confinement for five nights is also evident. The prosecution also could prove through PW-2, the victim, that there was a demand for ransom and he was compelled to do some illegal act, namely, carrying the pistol and the bomb.
15. The prosecution, therefore, could prove the ingredients to constitute the wrongful confinement against all the accused appellants, namely, Abul Kasem, Nuruddin, Hussain Ali and Abdul Jabbar.
16. Having regard to the involvement of Abul Kasem and Nuruddin, who are found guilty for wrongful confinement for one night, they are convicted under Section 342 IPC and sentenced to the period undergone as they were in custody during investigation and trial for a period of 5(five) months 10 days. They shall, however, pay a fine of Rs.1,000/-, in default, they will undergo simple imprisonment for further period of 15 days. The appellants Hussain Ali and Abdul Jabbar are convicted under Section 347 IPC and sentenced them to undergo rigorous imprisonment for 3(three) years and to pay a fine of Rs.1,000/- each, in default, to undergo simple imprisonment for a further period of 15 days. They will be entitled to set off. The appellants, who are on bail, are discharged from bail bond. Crl.A. 180, 217/2011 Page 12 of 13 Crl.A.(J) 115/2011
17. The appeals are accordingly allowed by converting the conviction of the appellants Abul Kasem and Nuruddin (appellants in Crl.A. No.180/2011) to under Section 342 IPC and that of the appellants Hussain Ali (appellant in Crl.A. No.217/2011) and Md. Abdul Jabbar (appellant in Crl.A.(J) No.115/2011) to under Section 347 IPC and sentencing them as aforesaid.
18. Before parting we put on record our appreciation to the service rendered by Ms. S. Sarma, learned amicus curiae, who shall be entitled to the professional fee of Rs.7,500/- to be paid by the State Government within a period of 1(one) month from today.
19. Registry is directed to send down the records.
JUDGE JUDGE
Roy
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