RAM ASHRIT RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) JUDGMENT (13-1-1981)

(2.) This appeal by special leave is directed against a judgment, dated May 16, 1974, of the High Court of Patna. It arises out of these facts :

(3.) On seeing these persons coming armed. P. W. 12 raised an alarm : "Thief! Thief! However, Ram Ashrit appellant 1, Manki Ram appellant 2, and Kapildeo Ahir appellant 13, surrounded P. W. 12; while their companions started collecting wheat that lay stocked there in a Chadar and bags. While Munshi and Manki were holding P. W. 12, Ram Ashrit dealt a bhala blow on his bead. Ram Ashrit snatched away the single-barrel gun (Ex. 1) from P. W. 12. The gun was already loaded and during the struggle, the gun got fired. Munshi and Manki gave lathi blows to P. W. 12. On hearing the alarm, his brother, Bishwa Nath Chaudhary, cousin Sheo Nath Chaudhary and his co-villagers, Jagarnath Chaudhary and Bhagwan Chaudhary were attracted to the spot. The miscreants surrounded and assaulted them, also. Bishwa Nath Chaudhary (P. W. 10) received several lathi blows at the hands of Ram Bachan Ram, Janki Ram and Sheomuni Ram, appellants. At the same time, appellant Kapildeo Ahir hit Sheonath with a Pharsa on the head, felling him to the ground. Sri Ram and Ram Prasad Ram, armed appellants, indiscriminately beat Sheonath to unconsciousness. Ram Dhari and Chitbahal, appellants gave lathi blows to Sri Bhagwan Chaudhary. P. W. 8 was assaulted with lathi by Rambans Ram and Rajnet Ram, appellants. On hearing the hue and cry, fifteen villagers, including P. W. 9 who was armed with a lathi and a bhala arrived. On the arrival of these co-villagers, the appellants and their companions took to their heels carrying away with them the bundles of wheat, weighing 4 to 5 maunds, as also the gun they had snatched from P. W. 12. Some of the miscreants fled towards the north, while others ran away to the Chamar Toli in village Khodhri. The villagers chased them to that village and during the chase, there was exchange of lathi and bhala blows between the appellants and their pursuers. Sheonath, injured, was removed in an unconscious condition to Police Station, Karahgar, 8 miles away. At the Police Station, P. W. 12 lodged the First Information Report (Ex. 2). After registering the case, Tribeni Singh (P. W. 14) commenced the investigation. The injured persons, namely, P. W. 8, P. W. 10, P. W. 12 and Sheonath Chaudhary were examined by Dr. Ramakant Rai (P. W. 13). The Doctor found one lacerated wound and three bruises on the person of Sri Bhagwan Chaudhary. Injury No. (i) was found to be grievous. Six injuries were found on the person of Sheonath Chaudhary. Injury No. (i) was an incised wound on the head. Injury No. (ii), was a lacerated wound, located behind injury No. (i). Injury No. (iii) was an intensive bruise, 14" x 11/2", elongated, across the chest and abdomen from the right mid-point of the clavicle to the left of the tenth rib. There was ecchymosis of the left eye. Injury No. (vi) was a punctured wound on the left hand, 1/2" x 1/4" x 1". In the opinion of the Doctor, injuries (i) and (ii) were grievous and (iii), (v) and (vi) were simple; that injury No. (i) had been caused with a sharp-cutting weapon, such as Pharsa while injury (vi) had been caused with a sharp and pointed weapon. The rest of the injuries on Sheonath had been caused with hard and blunt substance. As a result of these injuries, Sheonath succumbed to his injuries on April 24, 1967. The post-mortem examination of his dead-body was performed by Dr. K. N. P. Singh, who found the same six injuries on him. In his opinion, injuries (i), (ii) and (iii) were sufficient to cause death in the ordinary course of nature; and that injuries (i) and (ii) could be caused with the edge of a bhala. Dr. Ramakant Roy also found five injuries on the person of Suraj Nath Chaudhary.