RAJAWA KEWAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant on the record has been named as Rajawa Kebat alias Rajendra Mandal son of Late Mushahru Mandal alias Mishilal Mandal, resident of village Jai Rampur, police station Murliganj, district Mahipura. He is the sole appellant. He has been convicted of the charge under S.396 of the Indian Penal Code (in short the Code) for having committed dacoity in the house of Sushil Kumar Singh (P.W.5) along with 10-12 persons. The dacoity was committed in between the night of 13/14th May, 1978 at village Rupauli Hatia Tola, Police station Banmankhi in the district of purnia. In course of commission of dacoity two persons are said to have been killed one was Mohan Mahto, servant of Sushil Kumar Singh (P.W.5) and other was Upendra Mahto.

(2.) The prosecution case in short is that all of a sudden in the midnight a few dacoits broke open the door of the house of the informant (P.W.5) entered inside the room and demanded the cash and ornaments. They ransacked the whole house and looted away properties worth several thousands. The details of the articles looted away have been given in the F.I.R. The case is that some of the dacoits tied the hands of Shiva Nath Singh (P.W.2) who was sleeping in the Verandah of the house and some other dacoits opened fire causing injury to Mohan Mahto. The informant's brother (PW.6) also sustained injuries by the gun shot fired by some of the dacoits. There was hue and cry and Hulla was raised and the dacoits while retreating suddenly fired on Upendra Mahto son of Badri Mahto (P.W.3) at a place about a mile away from the house of the informant.

(3.) Sushil Kumar Singh, the informant, (P.W.5) rushed to Banmankhi police station where he lodged the information. The police drew up the F.I.R. (Ext.3) and took up the investigation of the case. Mohan Mahto who was seriously injured was removed to hospital but he too ultimately died. The dead body was sent for post-mortem examination. Dr. A.K.Choudhary(P.W.9) had conducted postmortem examination. Earlier in the hospital he was treated by some other doctor namely Dr. K.P. Modi but Dr. Modi has not been examined in court. The doctor A.K. Choudhary (P.W.9) has stated that on the dissection of the body he could recover 4 pellets from the abdominal cavity and this injury was the cause of death, we could not get from the records regarding any post-mortem over the dead body of another deceased Upendra Mahto. The appellant was arrested on 15-10-1978 about 5 months after the incident and he was put on test identification parade on 20-12-1978. The informant (P.W.6) had identified this appellant as one among the dacoits who committed dacoity in his house. The police after completing investigation submitted charge-sheet and the appellant was thus put on trial.