KISHORI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS revision application has been filed against the order dated 3rd June, 1999 passed by the

(2.) ND Additional Sessions Judge, Katihar, in Criminal Appeal No. 20 of 1995, whereby he dismissed the appeal preferred by the petitioners and others. The petitioners were convicted for the offence under section 3(a) of the R.P. (U.P.) Act and were sentenced to undergo rigorous imprisonment for one year each, whereas, the other accused who were the members of the crew were sentenced to undergo rigorous imprisonment for two years. 2 The facts relevant to the present revision application are that on 24.10.85 at about 6.15 A.M. the S.I. S.N. Ojha, posted at R.P.F. Post, Katihar, got an information that shunter and fireman of Engine no. 4363 -YG was selling coal from the engine towards Mansahi Railway Crossing Gate of Gosala, so, he rushed towards engine alongwith S.I. Amar Deo Singh and constable Bashishtha Narain Jha and noticed that engine crew was keeping one basket on the head of a lady from Engine No. 4363 -YG. So, the lady was chased by them but she managed to escape throwing the basket, containing raw coal, by the side of the railway track. The Complainant indentified that lady who was Atwaria of Gosala. Meanwhile, the constable Ramayan Choubey also arrived there to assist the raiding party. The complainant noticed that huge quantity of raw coal was kept by the side of the railway crossing gate and three persons were sitting there who fled away seeing the R. P.F. men.They could not be apprehended even after chase. Those persons were identified by S.I. Amar Deo Singh and Constable Ramayan Choubey and they were Kishori Lal, Parikshan Mahto and Chhedi Sah who are petitioner nos. 1 to 3 here. The complainant with the help of other R.P.F. personnel extinguished the fire and seized 167 Kg. of raw coal. The complainant also seized raw coal left by the lady weighing about 36 Kg. The seizure lists were prepared and brought to R.P.F. Post Katihar where the complainant submitted written complaint to the Officer Incharge R.P.F. Post, Katihar (West). After completing the enquiry, the Officer Incharge R.P.F. Post, Katihar, submitted prosecution report against the petitioners as well as Sahdeo Ram and Prayag Das. The petitioners alongwith Sahdeo Ram and Prayag Das were charged under section 3 (a) of the R.P. (U.P.) Act to which they pleaded not guilty.

(3.) ACCUSED Sahdeo Ram and Prayag Das, who were the members of the crew, had preferred Criminal Revision No. 364/99 against the order of conviction and sentence recorded against them and this Court by its judgment dated 10.7.2001 allowed the revision application and set aside the judgment and order of conviction and sentence recorded by the trial Court. It was found that the prosecution could not prove that the seized coal was the railway property as RW. 6 was not an expert to say that the seized coal was the railway property.