RAMESHWAR PRASAD RAI ALIAS RAMESHWAR Vs. STATE

JUDGEMENT

(1.) This revision petition has been preferred against the Judgment and Order dated 11 -7 -94 passed by the Sessions Judge, Deoghar, in Cri. Appeal No. 10/94 whereby the Judgment of conviction and order of sentence passed by the Railway Judicial Magistrate, Madhupur, in G.O.C.R. Case No. 8/91/T.R. No. 128/94 convicting the petitioner under Section 3(a) of the Railway Property (Unlawful Possession) Act, 1966 and sentencing him to regorous imprisonment for two years have been confirmed

(2.) From the order dated 12 -9 -94 passed by this Court, it appears that revision petition was admitted for the limited purpose of hearing on sentence alone, although there is no specific order to that effect. In compliance of the order dated 12 -9 -94, an affidavit has been filed on behalf of the petitioner showing the period for which he remained in custody and also as to imposition or realisation of fine. When there was no specific order regarding admission of the revision petition on the point of sentence alone, the learned Counsel for the petitioner argued on merit of this case and one point has been raised to the effect that on the same occurrence two proceedings were initiated against the petitioner, one under Section 379 of the I.P.C. in the regular Court while another under Section 3(a) R.P. (U.P.) Act. It is further submitted that in the case under Section 379, I.P.C. the petitioner had already been acquitted by the regular Court. It is the submission that on the same occurrence two proceedings cannot be initiated as there is bar under Section 320 of the I.P.C.

(3.) I do not agree with the submission as stated above. When search was being made by the I.O. for railway property, other properties which do not belong to the railway had also been found in possession of the petitioner and as such two proceedings were there. Acquittal in 379 cases does not take away the case against the petitioner for unlawful possession of the railway property under Section 3(a) R.P. (U.P.) Act. This point was also dealt with by the Court below. The acquittal in the proceeding under Section 379, I.P.C. cannot have any meaning in proceeding with the present case. There was confession by the petitioner before the authorities and under R.P. (U.P.) Act, such confession is admissible in law. Besides that there was overwhelming evidence from the side of the prosecution regarding unlawful possession of the petitioner, as those were found from inside the boundary of his house and also on his own showing some more railway properties could be found which evidence is admissible under Section 27 of the Evidence Act.