BRAJESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) A serious procedural deviation, resulting in a graver travesty of justice is alleged; of two trials, from two final reports on the same First Information Report, having been proceeded with against seventeen persons leading to conviction of only one of them in the second trial, despite the further investigation having unearthed no evidence against the fifteen accused. The appellant, the hapless husband of a woman who succumbed to burn injuries in her matrimonial home, has been in the dock for a quarter of a century on the accusation of marital cruelty and dowry death. The prosecution is also blamed of having failed to bring in material evidence; adduced by the defense, which the investigators ought to have detected before the charge sheet was filed.

(3.) The two cases were clubbed together after considerable evidence was led in both separately. Later, after further evidence was adduced jointly, they were de-tagged and adjudicated individually. In the first case the father-in-law and the mother-in-law, the two accused arrayed, were acquitted. Fourteen family members of the husband were acquitted in the second case wherein the husband alone stood convicted. The impugned order remanded the matter to the trial court on the premise of the convicted accused not being present when the witnesses were examined in the other case, before clubbing. The appeal is filed by the sole accused who stood convicted.