SHABNAM DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal has been filed under Sec. 372 of the CrPC by the informant assailing the finding of acquittal recorded by learned Sessions Judge, Madhepura, vide judgment dtd. 30/11/2022, passed in Sessions Trial No. 03 of 2016/CIS No. 09 of 2016, arising out of Murliganj P.S. Case No. 29 of. By the impugned judgment the respondent nos. 2, 3, 4 and 5 have been acquitted of the charge of offence punishable under Sec. 302/34 of the Indian Penal Code.

(2.) The case of the prosecution as disclosed in the written report of the informant Shabnam Devi, the wife of the deceased is that her father had executed a deed of gift in favour of her late husband on 5/5/1997. She alleged that the respondent nos. 2 to 5 who wanted to grab the land so gifted to the informant's husband and they were repeatedly pressurizing him to abandon the land, in respect of which her late husband had filed Sanha, bearing no. 325/2011 in the Court of learned Chief Judicial Magistrate, Madhepura. He is said to have also filed a petition in Bharrahi O.P. and a case was also pending in that regard. She alleged that out of animosity, respondents no. 2-5 kidnapped her husband and killed him by firing bullet shots and in order to conceal the dead body, the same was thrown adjacent to north of Dinapatti Hatt (N.H. 107).

(3.) Based on written report of the informant Murliganj P.S. Case No. 29 of 2015 came to be registered on 22/2/2015 levelling commission of offence punishable under Sec. 302/34 of the Indian Penal Code and Sec. 27 of the Arms Act. Upon completion of investigation police submitted chargesheet against the accused persons for commission of the offences punishable under Sec. 302/34 of the Indian Penal Code and Sec. 27 of the Arms Act, whereupon cognizance was taken by the learned Chief Judicial Magistrate and the case was committed to the court of Sessions on 25/11/2015. The charges were framed against the aforesaid respondent nos. 2-5 for commission of the offences punishable under Sec. 302/34 of the Indian Penal Code and Sec. 27 of the Arms Act. The said respondents denied the charge and claimed to be tried. Accordingly, they were put to trial. At the trial altogether 14 witnesses were examined in support of the prosecution's case including the doctor, who had conducted the post-mortem examination and the investigating officer (PW-14). The prosecution brought on record documentary evidence also in support of the charge framed against respondent nos. 2-5. After closure of the evidence of the prosecution the accused persons were questioned by the trial court in accordance with the requirement under Sec. 313 of the CrPC. The trial court, after having analysed the evidence of prosecution's witness including the investigating officer came to a conclusion that the prosecution failed to establish at the trial, based on the evidence of the witnesses as to who had caused fire-arm injury to the deceased due to which he died.