RADHA MOHAN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners seek the quashing of order dated 26.4.2007 passed by Sri Bipin Dutta Pathak, 1st Additional Sessions Judge, Nalanda at Biharsharif, in Criminal Revision No. 300 of 2006 whereby he has dismissed the revision preferred by the petitioners against the order dated 21.9.2006 passed in Chandi P.S. Case No. 230 of 2003, G.R. 945 of 2003 whereunder he had allowed the petition filed by the informant under Section 259 Cr.P.C. for adding the charges under Sections 379, 411 and 354 I.P.C. One Ram Nandan Raut, impleaded as O.P. No. 2 herein, submitted a written report on 26.9.2003 stating inter alia that he for over 20 years was in possession of 1 katha of gairmazarua land near his house whereupon stood several fruit bearing trees and some ten years ago he had also started a brick -kiln thereupon. It is alleged that at about 9 A.M. that day all the F.I.R. named accused variously armed with lathi, bhala, kata arrived and cut and took away the fruit bearing trees and also removed bricks from the kiln. When the informant remonstrated he was threatened with the arms whereupon he fled out of fear. It is further alleged that Saroj Devi, his wife who had also accompanied him was caught hold of by the accused who with bad intentions threw her on to the ground and molested and abused her and also assaulted her with slaps and kicks. The occurrence is said to have been seen by several persons including Mahendra Raut, Ramashish Raut and Ram Bilas Raut.

(2.) ON the basis of the said written report the aforesaid Chandi P.S. Case was registered under Sections 447, 341, 323, 379, 427, 354, 504/34 I.P.C. and after investigation a charge -sheet was submitted only under Sections 341, 327, 504, 427/34 I.P.C. and charges were framed thereunder against the petitioners.

(3.) AS before the Revisional Court so before me, manifold contentions were sought to be raised which broadly summarized are that no cognizance having been taken under these sections charges could not be framed thereunder, that with independent and competent witnesses not supporting the claim of the informant that the place of occurrence land was in his possession or that the said gairmazarua land was ever allotted to him a case of theft could not have been made out and the absurd and improbable accusations of one of the accused displaying his private parts to the informant's wife and that too in the presence of his father were propositions of fantasy and the Courts below appear to have not applied their mind to the materials available on the record judicially and had passed orders mechanically without appreciating the evidence available on record.