HARI BADAN RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) K. G. Balakrishnan, J. Seven accused persons were tried by the 6th Additional District and Sessions Judge, Chapra in Bihar for the offences punishable under Section 302 and section 201 read with Section 34 IPC. All of them were found guilty and were sentenced to undergo imprisonment for life for the offence under Section 302 read with Section 34 IPC and for the offence under Section 201 each of them was sentenced to undergo imprisonment for three years.

(2.) All the seven accused jointly filed an appeal before the High Court. During the pendency of the appeal, A-1 Dublal Rai died and the High Court by the impugned Judgment confirmed the conviction and sentence of all the appellants. The Judgment of the Division Bench is challenged before us.

(3.) The prosecution case is that on 29.12.1986 at about 7. 00 a. m. deceased Ram krishna Singh along with his relatives and co-villagers had gone to Dariyaoganj Ghat to sprinkle milk on the ashes at the funeral place of his mother who had died on the previous day. After completing these rituals, deceased Ram Krishna singh was coming back with Uma Singh, birendra Singh and Kapil Singh. The first informant and others remained there for few minutes to take a bath in the river. When Ram krishna Singh and others reached in front of the house of Sant Lal Rai, A-1 Dublal Rai (since dead) and other accused persons attacked Ram krishna Singh with various weapons. A-1 dublal Rai exhorted other accused persons to kill Ram Krishna Singh. A-2 Hari Badan Rai and A-3 Parma Rai gave bhala blows on the right chest and left abdomen of deceased Ram krishna Singh. Ram Krishna Singh fell in the ditch, and accused persons continued to cause various injuries on him. The persons who were with deceased Ram Krishna Singh were threatened by the accused and they could not save ram Krishna Singh. The accused then brought a bamboo raft and the dead body of Ram krishna Singh was tied over the bamboo raft. Some of the villagers came there but the assailants chased them away and the body of Ram Krishna Singh was taken to the river. They took him on a boat and rowed the boat towards south east and threw the body of Ram Krishna singh in the river. The first informant, the son of deceased Ram Krishna Singh went to the police station and the case was registered on the same day. On 4-1-1987, during the course of the investigation, the decomposed head and some bones were recovered from the river at village Bhabangawan and after investigation, a final report was filed.