Suresh Chaudhary Vs. State of Bihar [2003] Insc 144 (5 March 2003)

N.Santosh Hegde & B.P.Singh

(With Crl.A.No.673 of 2002) SANTOSH HEGDE,J.

The two appellants in these appeals along with two other accused persons were charged for committing offences punishable under Section 302 IPC and Section 27 of the Arms Act for having committed triple murder of Shivnandan Mahto, Chamru Chaudhary and Rajendra Chaudhary on the night intervening between 10th and 11th October, 1992 within the jurisdiction of Islampur Police Station. In the said case, one of the accused persons by name Saryug Paswan was absconding.

The trial of the said accused person was separated from the other accused persons. Learned Sessions Judge, Nalanda, after trial found the 3 accused persons including the two appellants herein guilty of the offences charged and sentenced them to undergo imprisonment for life for an offence punishable under Section 302 IPC. He also imposed a sentence of 7 years' RI for offence punishable under Section 27 of the Arms Act, and directed the sentences to run concurrently. Against the said judgment and conviction, the appellants preferred appeals before the High Court of Patna which dismissed the appeals, confirming the judgment and sentence imposed on the appellants.

Out of the 3 accused persons who have been convicted by the courts below, accused Suresh Chaudhary has preferred Crl.A. No.193/2002 before us and accused Padum Mali has preferred Crl.A. No.673/2002. We are told that the accused Sona alias Sonwa Chaudhary has not preferred any appeal against his conviction by the courts below, we are also told that during the pendency of the appeal, the absconding accused Saryug Paswan surrendered and his trial was held before the learned Sessions Judge, Nalanda, who after considering the evidence led by the prosecution came to the conclusion that the prosecution has not established the case against him and accordingly acquitted him of the charges. Now only two of the accused are in appeal before us.

The prosecution case stated briefly is that on 11.10.1992 the 3 deceased persons along with Bijendra Chaudhary (PW-8), who is the brother of one of the deceased Rajendra Chaudhary and cousin of the other deceased Chamru Chaudhary were sleeping with 3rd deceased Sheo Mahto and another witness Baleshwar Chaudhary (PW-10) on the roof of the pump-house belonging to deceased Sheo Mahto. At that time, the accused persons armed with revolvers and rifles came to the roof of the pump-house and opened indiscriminate firing consequent to which Sheo Mahto and Chamru Chaudhary died on the spot while Rajendra Chaudhary suffered severe wounds on his head while PWs.8 and 10 escaped from being injured in the firing. It is the prosecution case that after the assailants went away, PWs.8 and 10 went to the village and informed the people there including their relatives about the incident and brought them to the place of the incident and carried Rajendra Chaudhary who was injured, to a local doctor by name Dr. Birendra Babu (not examined) who on examining him, declared him dead.

Thereafter, it is stated that PWs.8 and 10 along with other relatives and villagers brought the dead body of Rajendra Chaudhary to the Police Station and gave a complaint which was signed by Bijendra Chaudhary (PW-8), and which was reduced to writing by Ramashankar Singh (PW-13), who was then the SHO of Police Station Islampur, who also investigated the case in hand. The prosecution then states that the said Investigating Officer, PW-13, went to the spot and conducted the inquest on the two dead bodies lying there and thereafter conducted the inquest on the dead body of Rajendra Chaudhary at the Police Station. In the meantime, he also tried to trace the accused persons and was able to arrest Sona Chaudhary on 11.10.1992 while other accused persons were not immediately available to be arrested. On completion of the investigation, a chargesheet was filed by which time the other accused persons except Saryug Paswan were arrested. In this trial the prosecution examined 2 eye-witnesses, namely, PWs.8 and 10 who according to the prosecution were sleeping with the deceased at the time of the incident out of which PW-10 has not supported the prosecution case, and he was declared hostile.

Therefore, the prosecution relies on the sole evidence of PW-8 who was the only other eye-witness. Certain other witnesses like PW-4 Mantu Paswan and PW-5 Arjun Pandit have also turned hostile and have not supported the prosecution case.

The trial court in the course of its judgment, came to the conclusion that the evidence of PW-8, the lone eye witness though an interested person, can be relied upon with the help of some corroboration from the other evidence led by the prosecution which corroboration it found from the evidence of PW-12 Sunil Chaudhary who is the son of one of the deceased Rajendra Chaudhary. It also found partial support from the evidence of PW-10 Baleshwar Chaudhary, PW-9 Satish Kumar and PW-2 Bindeshwari Prasad who actually did not support the prosecution case and were declared hostile. Based on such corroboration, the evidence of PW-8 was accepted by the Sessions Court and the appellants were convicted on that basis.

The High Court, however, held that the evidence of PW- 8 the eye-witness was sufficient in the normal course to base a conviction. It further held that if any corroboration is needed then the same was available in the evidence of PWs.3, 9 and 12.

The High Court also found some assistance from the evidence of PW-13, the I.O. Thus, by dismissing the appeals, it confirmed the judgment and conviction awarded by the Sessions Court.

In this appeal, Mr. K. Priyadarshi, learned counsel for the appellant, very strenuously contended that the courts below erred in placing reliance on the evidence of sole eye-witness PW-8 who apart from being a close relative of two of the deceased persons, was also a highly interested witness inasmuch as even according to the prosecution, it is because of his act of taking the village pond on lease which had caused dissatisfaction amongst the accused persons, therefore he had very strong motive to implicate these accused persons falsely in the case in hand. He also pointed out certain discrepancies in the evidence of PW-8 which according to the learned counsel make the presence of this witness highly improbable at the time of the incident. Learned counsel also pointed out that the medical evidence as spoken to by the doctor, PW-3 in fact does not support the prosecution case, and from the evidence of PW- 12, son of one of the deceased, the learned counsel contended that it is clear that the incident in question has not occurred in the manner in which PW-8 has spoken. In this background, he contended that the courts below ought to have rejected the evidence of PW-8. He also contended that the courts below erred in drawing some corroboration from the evidence of hostile witnesses which, according to him, on facts and circumstances of this case, ought to have been rejected in toto.

Mr. Saket Singh, learned counsel appearing for the State of Bihar, contended that in regard to the actual incident which took place in the pump-house, there is absolutely no contradiction in the evidence of PW-8 and is supported by many other witnesses who arrived at that place immediately after the incident. He also contended that the appellants and the other accused persons has sufficient cause to commit the murders in question. He further argued that the fact that PW-8 survived the attack cannot be a ground to hold that PW-8 was not present at the time of the incident. According to learned counsel, in regard to the presence of PW-8, there is unimpeachable evidence of other witnesses who arrived at the scene of occurrence immediately after the incident. He stated that certain discrepancies which have arisen because of the evidence of PW-12 who was only a hearsay witness, should not be a ground to impeach the otherwise trustworthy evidence of PW-8. He also contended that the two courts below having rightly assessed the evidence of PW-8 and having come to a concurrent conclusion as to the authenticity of PW-8's evidence, there is no reason why this Court should interfere with the same in this appeal.

We have perused the judgments of the two courts below as also the evidence on which the courts below have relied to base a conviction. It is an admitted fact that the sole eye-witness who has supported the case of the prosecution is PW-8 who is the brother of deceased Rajendra Chaudhary and cousin brother of Chamru Chaudhary. The other person who was sleeping with the deceased on that day was PW-10, Baleshwar Chaudhary who has not supported the prosecution case, therefore, it has become incumbent on us to consider and assess the evidence of PW-8 rather cautiously to come to the conclusion whether the courts below were justified in relying on this evidence of PW-8 either with corroboration or even without the same, as observed by the High Court.

PW-8 who is the complainant in the case, in his evidence has stated that he had taken the pond belonging to the village on lease for the purpose of cultivating Singhara crop. For that purpose, about 4 to 5 days before the date of the incident, he had been collecting water in a tank by using a pump belonging to Sheo Mahto. For that purpose, on the night of the incident, he along with his brother Rajendra Chaudhary, cousin Chamru Chaudhary, PW-10 Baleshwar Chaudhary, deceased Sheo Mahto, the owner of the pump, were sleeping on the roof of the cabin while water was being accumulated in the tank by the motor. He further stated that at about 12'O clock in the night, 5 persons variously armed with countrymade pistol and rifles came to the roof of the cabin and threatened to kill them. On hearing the voices of the assailants, he woke up and identified the assailants in the background of the moonlight. He further stated that the assailants started firing due to which Sheo Mahto and Chamru Chaudhary died on the spot while Rajendra Chaudhary was critically wounded. At that point of time, according to this witness, one of the accused namely, absconding accused stated that 3 had been eliminated, therefore, they can go away. After hearing the said accused, all the accused persons ran towards the South of the village. At one stage of evidence, he also states that there were about 8 to 9 accused while the prosecution case has been otherwise that there were only 5 accused persons. This witness then states that he and other surviving witness PW-10 came down from the cabin after the assailants made good their escape and came to the village and informed about the incident to their family members and neighbours following which many people of the village came to the cabin. Even at that point of time, according to this witness, injured Rajendra Chaudhary was still alive and with the help of villagers, Rajendra was taken to one Dr. Birendra Babu to Islampur for treatment who declared him as dead. Thereafter, these people carried the body of Rajendra Chaudhary to the Police Station where PW-8 gave his statement which was recorded as an FIR by PW-13. From this evidence of PW-8, it is clear that the animosity between the assailants and the two groups was because of the fact that he had taken the village pond on lease for growing Singhara crop which was not liked by the assailants. If that be so, it is rather intriguing as to why the assailants did not attack this witness and that too when he was awake, rather than attack other victims who were fast asleep and against whom the accused had no direct grievance.

Then it is to be noted that immediately after the assailants went away, this witness along with PW-10 went to the village and informed the relatives and neighbours of the incident in question. In this process, they also informed PW-12, son of Rajendra Chaudhary, one of the deceased. Said PW-12 in his evidence states that while he was told about the incident in question, PW-8 did not tell him that Suresh Chaudhary, one of the appellants herein, was also an assailant who attacked the deceased. This omission on the part of PW-8 to mention the name of one of the assailants Suresh Chaudhary immediately after the attack in question also creates a doubt as to the presence of this witness at the time of the incident. It is then to be noticed that this witness in the complaint states that injured Rajendra Chaudhary was taken to a doctor in Islampur even though there was a Government hospital within accessible limits in which, at that time, there were doctors and nurses. This witness states that instead of taking Rajendra Chaudhary to a hospital, he was taken to a private doctor Dr. Birendra Babu who has not been interrogated by the Police nor has been examined before the court. PW-8 in his complaint has stated that Rajendra Chaudhary died at the dispensary of Dr. Birendra Babu and was taken directly to the Police Station while in his evidence before the court he has stated that said Rajendra Chaudhary died at the Police Station and thereafter he gave an FIR, Ex. P-3, at about 1 a.m. on 11.10.1992 based on which PW-13 registered an FIR. In the said complaint, it is mentioned that Rajendra Chaudhary had died by then. But evidence of PW-12 shows that Rajendra Chaudhary was taken to a Government hospital and he died there while being treated by the doctors at 5 a.m. on 11.10.1992. This piece of evidence tendered by PW-12 is neither clarified nor challenged by the prosecution, hence, will have to be accepted as correct. If that be so, the entire prosecution case as to its genesis as also the time of the incident, time of death of deceased Rajendra Chaudhary and time of registration of complaint and subsequent investigation would also become highly doubtful. It is to be noted that PW-13 has stated in his evidence that the complaint was given to him by PW-8 at the Police Station at 1 a.m. at which time Rajendra Chaudhary had died and after recording and registering the said complaint, he started inquest on the bodies of the two victims at the pump-house by 5 a.m. and thereafter he recorded the statement of certain witnesses and came back to the Police Station to conduct the inquest on the dead body of Rajendra Chaudhary which was lying outside the Police Station. There are certain suspicious circumstances surrounding the investigation made by this I.O. We find no reason whatever why he chose not to conduct inquest on the body of Rajendra Chaudhary which was lying outside the Police Station and chose to go to the village and conduct inquest on the other two dead bodies at the pump-house. This conduct of the I.O. also creates some doubt in our minds as to the time of the incident in question. That apart, the express message which PW-13 sent to the jurisdictional Magistrate reached the said Magistrate at his place only on 12.10.1992 nearly 1 days after the said complaint was registered and we find no explanation from PW-13 as to this inordinate delay which only adds to the doubtful circumstances surrounding the prosecution case.

We also find certain element of discrepancy in the oral evidence when we compare the same with the medical evidence which discrepancy also has not been explained by the prosecution either by getting clarification from the doctor or by any other means. The doctor in his evidence has clearly stated that the injuries suffered by the deceased persons at least two of them i.e. Rajendra Chaudhry and Sheo Mahto may be caused by explosive substances such as powerful bomb. There is no material collected by the prosecution indicating either the use or otherwise of the bomb in the attack. To this extent also, we do find some contradiction in the evidence produced by the investigating agency and the eye witness evidence of PW-8 who does not speak about the use of any bomb.

PW-13, the I.O. in the course of his examination stated that when he conducted the inquest at the place of the incident he found one .315 bore empty cartridge which he actually did not seize. However, he produced the same in the court without any Mahazar in this regard. This empty cartridge was also not sent to the ballistic expert to establish the nature of the weapon from which this cartridge had been fired. It is relevant to note here that the 3 deceased persons have suffered multiple gun- shot injuries and the failure on the part of the prosecution to collect the other pellets which had passed through the bodies of the deceased also casts grave doubt as to the actual place of the incident.

Apart from the above glaring omissions and contradictions, we also notice certain omissions in the investigation conducted by PW-13. His non-preparation of the sketch of the place of the incident has given rise to an argument from the defence which is based on a statement by PW-8 in his examination. PW-8 while answering a specific question as to the size of the roof of the cabin had stated that the same measures 1 x 3 ft. From this, an argument is built that it is impossible to have 5 beds arranged in such a small space, as contended by the prosecution, to accommodate the 3 deceased and 2 witnesses as also the assailants at one time. It is possible that this measurement given by the witness may be either approximate or may be out of ignorance but this argument could well have been controverted if only the I.O. had prepared a site plan of the place of occurrence. Failure to do so has given rise to this argument which, if accepted, would definitely destroy the prosecution case. Then again we notice though PW- 13, the I.O. stated in his evidence that he has seized certain mattresses and durries from the place of the incident which were blood stained, the same were not sent to the chemical examiner for establishing the fact that these durries seized from the place of the incident were actually used by the victims which might have supported the prosecution case if the blood stains were to be proved to be that of the victims. This failure also adds to the list of suspicions pointed out by the defence.

All these omissions and contradictions also add to the list of doubtful circumstances pointed out by the defence in the prosecution case.

In the instant case, as noticed by us the doubt as to the presence of PW-8 starts from the very beginning of the incident itself inasmuch as he was not injured in the incident even though he should have been the main target of attack. He did not mention the name of Suresh Chaudhary one of the appellants, to PW-12 when he narrated the incident to him. In the complaint he states that deceased Rajendra Chaudhary was taken to a local doctor and he died at the Police Station but in his evidence he states that Rajendra Chaudhary died in the Police Station. PW-12 who was none other than the son of deceased Rajendra Chaudhary contradicts PW-8 in this regard when he states that his father was taken to the hospital from the place of the incident and he died there at 5 a.m. This evidence not only casts a very serious doubt as to the presence of PW-8, it also creates a serious doubt as to the time of the incident as also the time when the FIR Ex. P-3 was lodged. These discrepancies and contradictions in the evidence of PW-8 make his evidence not wholly believable. Therefore, it becomes necessary to search for some corroboration if at all his evidence is to be accepted. The trial court found corroboration for the evidence of PW-8 in the evidence of PWs.9, 10, 12 and 13. As noticed above, PW-10 is a witness who has not supported the prosecution. The only piece of evidence which could be stated to be in conformity with the evidence of PW-8 is the factum of they having slept in the pump-house. Beyond that there is nothing else which supports the evidence of PW-8. Learned Sessions Judge has not pointed out which part of the evidence of PW-9, 12 or 13 in fact corroborates the evidence of PW-8.

The High Court also similarly states that the evidence of PWs.3, 9 and 12 corroborates the evidence of PW-8 without specifically referring to the parts of evidence of these witnesses which actually corroborates the evidence of PW-8. We have already noticed in regard to the major part of the evidence of PW-8, there is no corroboration in the evidence of PW-9, PW- 10 or PW-12. At the cost of repetition, we may point out that the only part of the evidence of PW-8 which is supported by these witnesses is the fact that PW-8 told them about the incident when he came to the village after the incident. The timing of this, in our opinion, is itself in doubt, therefore, we consider that this part of the evidence of PWs 9, 10 or 12 or for that matter of PW-13, is insufficient to corroborate the evidence of PW-8 on material facts. In regard to the other material facts as already noticed by us PW-12 has given a totally different version which if accepted would destroy the entire prosecution case therefore there is no question of treating the evidence of the said witness as corroborating the evidence of PW-8. It is to be noted that from the material on record, we find that the evidence of PW-13 the Investigating Officer is highly doubtful as to the timing of the incident. He has while registering the complaint recorded that the deceased Rajendra Chaudhary had already died and this complaint according to this witness was lodged at 1 a.m. which is directly in conflict with the evidence of PW-12 who says that Rajendra Chaudhary died at 5 a.m. in the hospital. That apart while the complaint Ex.P-3 was registered according to PW-13 at 1 a.m., the express report in this regard reached the Jurisdictional Magistrate only on 12.2.1992 at about 11.30 a.m. which is nearly 1 days after the incident in question. That apart, the sequence of events narrated by him and the inquests conducted by PW-13 as stated by him on the three dead bodies also casts considerable doubt as to the actual time at which the inquest was conducted and if we take the timing mentioned by PW-13 as to the conducting of inquest on the dead bodies it becomes more probable that the same was done on the morning of 11th February, 1992 after Rajendra Chaudhary died at about 5 o'clock. In this background, we are of the opinion that the evidence of PW-8 who is a close relative and an interested witness as also that of the investigating officer PW-13 which is full of contradictions, cannot be relied upon to base a conviction.

This leaves us to consider the case of one another accused namely Sona @ Sonwa Chaudhary who was one of the accused before learned Sessions Judge who came to be convicted by him vide his judgment in Sessions Trial No.417/1993. He along with other appellants herein had preferred the criminal appeal before the High Court of Patna which is Crl.A. No.88/1995 which came to be dismissed by the impugned judgment. For some reason or the other he has not preferred any appeal and has accepted the judgments of courts below. We, in these appeals, have come to the conclusion that the prosecution has failed to establish its case against the appellants which finding is applicable to all the accused. The question then arises whether the benefit of this judgment of ours should be extended to the non-appealing accused namely Sona @ Sonwa Choudhary or not. This Court in a catena of cases has held where on the evaluation of a case this Court reaches the conclusion that no conviction of any accused is possible, the benefit of doubt must be extended to the co- accused similarly situated though he has not challenged the order of conviction by way of an appeal. See Bijoy Singh v. State of Bihar (2002 9 SCC 147). This Court while rendering the above judgment has placed reliance on some other judgments of this Court in Raja Ram vs. State of M.P. (1994 2 SCC 568), Dandu Lakshmi Reddy vs. State of A.P. (1999 7 SCC 69) and Anil Rai vs. State of Bihar (2001 7 SCC 318) wherein this Court had taken a similar view. Following the above dictum of this Court in the judgments noticed by us hereinabove, we are of the opinion since we have come to the conclusion that no conviction of any accused is possible based on the prosecution case as presented, it becomes our duty to extend the benefit of acquittal in these appeals also to a non- appealing accused, therefore, Sona @ Sonwa Choudhary who is the first accused before the Sessions Court in Sessions Trial No.417/93 and who was the first appellant before the High Court in Crl. A. No.88 of 1995 will also be acquitted of all the charges of which he is found guilty by the two courts below.

For the reasons stated above, these appeals succeed, the judgment and conviction recorded by the courts below are set aside and the appeals are allowed. The appellants as well as Sona @ Sonwa Choudhary who was appellant in Crl.A. No.88 of 1995 before the High Court of Patna shall also be set at liberty forthwith, if not required in any other case.

 

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