STATE OF BIHAR Vs. BALRAM SINGH

JUDGEMENT

(1.) Heard Mr. Krishna Prasad Singh, learned senior counsel appearing on behalf of the Appellant in Cr. Appeal (DB) No. 591 of 2021, as also Mr. Ajay Kumar Thakur and Ms. Anukriti Jaipuriar, learned counsel, appointed as Amicus Curiae to assist the Court in Death Reference No. 08 of 2021 and Mr. Dr. Mayanand Jha, learned APP for the State.

(2.) The present death reference and the connected Cr. Appeal arise out of the judgment of conviction and order of sentence dtd. 26/7/2021 and 30/7/2021 passed by learned Additional District and Sessions Judge-VII, Exclusive Special Court (POCSO), Rohtas at Sasaram in POCSO Case No. 68 of 2020, arising out of Dalmianagar (Dehri) P.S. Case No. 888 of 2020 whereby and whereunder the appellant has been convicted under Ss. 302, 201, 376-AB of the Indian Penal Code and Ss. 5/6 of the POCSO Act, 2012 and sentenced to death to be hanged by neck till his last breath subject to confirmation of sentence by the High Court and also awarded fine of Rs.50,000.00 under Sec. 302 of the Indian Penal Code. In case of default of payment of fine, the convict-appellant shall serve simple imprisonment for one year. The convict-appellant is further sentenced to undergo Rigorous Imprisonment for five years for the offence under 201 of the Indian Penal Code and fine of Rs.10,000.00 and in default of payment of fine, simple imprisonment for one year and further awarded sentence to undergo imprisonment for life for the remainder of natural life with fine of Rs.50,000.00 under Sec. 6 of the POCSO Act, 2012 and in default of payment of fine, Simple Imprisonment for one year. The learned trial court has not awarded any separate sentence for the charges under Sec. 376-AB of the Indian Penal Code. It is made clear that all the sentences shall run concurrently.

(3.) The prosecution case is based upon a written application filed by the grandmother of the victim to the SHO, Dalmianagar (Dehri) P.S. stating therein that when the informant (PW.-3) could not find her minor grand-daughter (X), aged about 10 years, at about 3.00 P.M. on 14/11/2020 (Depawali Festival Day) in the house, she started searching for her and also enquired from her co-villagers. At about 6.00 P.M. on the same day she got to know from co-villagers that her neighbour Balram Singh @ Baliram Singh @ Munna (appellant) was seen enticing her grand daughter with a calendar of Goddess Laxmi and Lord Ganesh and took her to his house. When the informant (P.W.-3) went to the house of Balram Singh @ Baliram Singh, she found the door locked, then she informed Dalimianagar police station. It is further alleged that co-villagers searched for appellant-convict Baliram Singh and caught him from Sahu Mohalla and brought to his house in the presence of Dalmianagar police. The lock of the house of appellant Baliram Singh was opened with the key by the police and the house was searched in front of every body. During the search, the dead body of the victim was found kept in a wooden box in a semi naked condition. The dead body bore blood stained injury mark on her neck and on the private part of the victim. The appellant confessed his guilt of committing rape and murder of informant's grand daughter before every body.