Ram Nath
Mahto Vs. State of Bihar [1996] INSC 520 (10 April 1996)
Punchhi,
M.M.Punchhi, M.M.Manohar Sujata V. (J)
CITATION:
1996 SCALE (3)441
ACT:
HEAD NOTE:
O R D
E R
The
conviction of the appellant under Section 396 IPC initially visited him with a
life sentence, as ordered by the Court of Session, but on appeal to the High
Court, it was reduced to ten years' rigorous imprisonment. _ It was a night
robbery in a running train. The appellant was allegedly one of the dacoits. A
person was killed during the course of commission of dacoity and the dacoits
caused hurts to others and looted their property.
P.W.6,
Diwakar Yadav, was one such person who was robbed.
The
Train Ticket Examiner, P.W.3, was also one of the occupants in the train who
was injured. The occurrence took place shortly after the train left Keshar
station for its onward journey to Calcutta. This incident happened in the State of Bihar. The matter was reported to the police by P.W.3. The appellant,
was later arrested as one of the culprits. He was put to identification parade
conducted by Judicial Magistrate. Bharatji Misra, P.W.7. Thereat, P.W.6 was
able to identify the appellant as one of the dacoits besides others, with whom
we are presently not concerned with, and claimed that he was the one who had a
revolver with him which he employed during the course of the occurrence.
At the
trial P.W.7 fully supported the prosecution case, deposing that P.W.6 had
before him identified the appellant as the dacoit carrying a revolver. P.W.6,
however, chose not to identify the appellant at the trial and rather said that
he could not recognize the accused whom he had identified at the indentification
parade. When his pointed attention was drawn towards the appellant, he did not
identify him. At that juncture, the trial judge recorded his remarks as to his
demeanor that the witness perhaps was afraid of the accused. It thus became
evident that the witness was frightened to accord recognition to the appellant
at the trial. Despite such bend in the prosecution case, the trial court as
also the High Court relied on the statement of the Magistrate, P.W.7 as to
P.W.6 having identified the appellant before him at the identification parade
and held the prosecution case proved beyond doubt.
Added
thereto was the remark of the trial court about the demeanor of the witness
P.W.6.
As was
done before the courts below, learned counsel for the appellant has relied upon
a decision of this Court in Budhsen & Anr. vs. State of U.P. - AIR 1970 SC 1321 to contend that the evidence of
identification parade does not constitute by itself substantive evidence which
is governed essentially by the provisions of Section 162 of the Code of
Criminal Procedure. In that case, this Court took the view that on the facts established
, the Test Identification Parade could not be considered to provide safe and
trustworthy evidence on which conviction could be sustained.
That
case was distinguished by the courts below and in our view rightly, by taking
into account the substantive evidence of the Magistrate, P.W.7, supported by
the remarks of the trial court regarding demeanor of P.W.6 there can be no
dispute to the proposition that oral evidence led at the trial may by itself be
substantive evidence whereas evidence of Test Identification Parade may per se
be not. In that situation, the Court would certainly be entitled to rely upon
such evidence as that would be relevant under Section of the Evidence Act. Here
have, as said before, the evidence of the Magistrate, P.W.7 to support the
prosecution evidence to that he conducted the identification parade and before
him P.W.6 had correctly identified Ram Nath to be one of the dacoits. And the
word of P.W.7 In the context has been believed by the courts below.
For
the foregoing reasons, we do not differ from the view taken by the High Court
in maintaining the conviction of the of the appellant. The appeal therefore
fails and is hereby dismissed. The appellant is on bail. He shall surrender to
his bail bonds.
Back
Pages: 1 2