TAMIZUDDIN AND OTHERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) The eleven appellants along with five other accused persons, who have been acquitted, have been tried by the learned fourth Additional Sessions Judge, Purnia, in Sessions Trial No. 95 of 1976. The appellant No. 1, Tamizuddin, has been convicted under Sec. 302 of the Indian Penal Code and has been awarded sentence of rigorous imprisonment for life. The Appellants No. 2 to 11 also have been convicted under Sec. 302 read with Sec. 149 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for life. All the appellants have further been convicted under Sec. 379 read with Sec. 149 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for two years. Further appellants No. 2, 3, 4, 5 and 11 have been convicted under Sec. 148 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for two years each. Appellants No. 6 to 10 have further been convicted under Sec. 147 of the Indian Penal Code and have been sentenced to undergo rigorous imprisonment for one year. Appellant No. 6 has further been convicted under Sec. 323 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for one year. All the sentences have been ordered to run concurrently. Hence this appeal.

(2.) The case of the prosecution was that on 20-8-72 the informant, Hakimuddin, who is now dead and was not examined as a witness, went to harvest the paddy crop in his field being khata No. 51 in the eastern Bahiyar along with Fazluddin, Alim, Sarfuddin and others. After cutting the crop Usman was carrying the harvesred paddy crop on the bullock cart. At about 10.00 a.m. ten persons from the north and ten persons from the south came armed with bows and arrows and started showering arrows. The informant and his men fled towards their houses. When they reached near the Bari of Safique Tahsildar, appellant No. 2 started shooting his arrow. Tamizuddin, appellant No. 1 shot-arrow in the chest of Usman who fled towards east alter leaving the cart and then Safique Tahsildar shot an arrow in the back of Usman and he fell down near the Bamboo clump and died immediately. From the arrows of other accused, Sarfuddin. Fazluddin and others were also injured. The accused ran away with the looted cart. Sarju Soren and Shibu Soren had been identified in the mob which had come from the north, while Banu Soren was identified in the mob coming from the south. The occurrence was seen by Lalchand, Samiruddin, Md. Safique Amin, Kafil, Tahir and others. The Police of Kishunganj Police Station and the magistrate on getting the information about the occurrence reached the village with Police party and a Magistrate, Sri B. L. Das (P.W. 12). They came to the village and when they reached near the house of Safique Tahsildar they found some persons who at the sight of the police fled. The cart loaded with the paddy was seized. Three persons were apprehended with cows and arrows.

(3.) A Fardbeyan of Hakimuddin was recorded at the spot at about 1,00 p.m. on the same day. The signature of the informant, Hakimuddin, was Exhibit 1 and also signed by Kafiluddin, which is Exhibit 1/1. On the basis of the Fardbeyan, first information report, Exhibit 7, was registered and investigation started.