JAINUL HAQUE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Jainul Haque and 12 others were convicted by learned Assistant Sessions Judge Muzaffarpur under Sections 147, 323 and 447 Indian Penal Code and were sentenced to undergo on that account various terms of imprisonment. Jainul Haque and the two others were also convicted under Section 304 read with S. 34 Indian Penal Code and each one of them was sentenced to undergo rigorous imprisonment for a period of seven years on that account. Ainul Haque, who too was an accused, was convicted under Section 304 Indian Penal Code, Charge was also framed against Jainul Haque under Section 379 Indian Penal Code but he was acquitted in respect of that charge. On appeal the Patna High Court acquitted 10 of the accused. The conviction of two of the accused. namely, Mainul Haque and Abdul Majid, was maintained under section 323 Indian Penal Code. The conviction of Jainul Haque was altered to that under Section 323 read with Section 114 Indian Penal Code and he was sentenced to undergo rigorous imprisonment for a period of six months. The conviction of Jainul Haque as well as of Mainul Haque and Abdul Majid for the other offences was set aside. Jainul Haque thereafter came up in appeal to this Court by special leave.

(2.) The case for the prosecution is that Ainul Haque, who was accused No. 3 at the trial, as well as Abdul Hakim (PW 5) and Sirajul (PW 10) are brothers of Smt. Hasina (PW 4). Hasina along with her cousin Shakina purchased a plot of land situated in village Bahera Zahidpur Tole Jadupatti within the area of police station Pupri in district Muzaffarpur as per sale deed dated March 21, 1948.

(3.) On August 31, 1965 at about 8. a.m, it is stated, Mainul Haque and Ainul Haque accused were uprooting paddy seedlings from the above mentioned plot. Abdul Hakim and Sirajul PWs went there and opposed the uprooting of paddy seedings. Mainul and Ainul accused resented the act of Adubul Hakim and Sirjul PWs and called their supporters and the other accused. The other accused then arrived there and assaulted Abdul Hakim and Sirajul PWs. On hearing noise Shah Leyaquat Hussain deceased who was aged about 80 or 90 at the time of the present occurrence. arrived there. Leyaquat protested against the highhandedness of the accused. When the accused did not pay any heed to the protests of Leyaquat, the latter held out a threat that he was going to the police station to lodge a report. Leyaquat then proceeded towards the police station. Leyaquat had hardly gone for a distance of 400 yards towards the police station when Ainul Haque, Mainul Haqua and Abdul Majid assaulted Leyaquat on the exhortation of Jainul Haque appellant. Leyaquat fell down on the ground. The appellant then took out currency notes of the value of Rs. 500 from the pocket of Leyaquat.