SATYA CHARAN MANNA Vs. EMPEROR

JUDGEMENT

(1.) The two appellants before us and one other accused, Jahar Bhumij, were tried before the Sessions Judge of Hooghly and a jury on charges of having committed dacoity in the house of Balaram Mukerji on the 12 August last, and the two appellants were also charged under Section 412 with having dishonestly received and retained stolen property which they knew and had reason to believe to have been transferred by the commission of dacoity. The jury found Jahar not guilty by a majority of three to two. They unanimously found the two appellants not guilty of dacoity, and by a majority of three to two found both of them guilty under Section 412 of the Indian Penal Code. Under this Section the appellants were sentenced to three years rigorous imprisonment.

(2.) For the prosecution evidence has been given that the dacoity was committed on the 12th August last, at about 3 A.M., in the house of Balaram in Bhastara, The evidence in support of the charges on which the appellants have been convicted is to the effect that in the possession of each of them was found an article that was stolen by the dacoits. The houses of these two appellants were searched on the 6 September 1923. In the house of Jatindra Nath Bag a glass chimney was found, which has been identified by Ashutosh Mukerji, P. W. 7, as his property. In the house of the appellant, Satya Charan Manna, a gold ring was found, which has been identified by the witness Rahamani Debi, P. W. 3, as an article pledged with her by Sindhu Dulani about three years previously.

(3.) Several points have been urged at the hearing of this appeal, but the point with which we are most impressed is that there has been serious misdirection as to the nature of the presumption arising from the possession of these articles. The learned Sessions Judge has, we hold, seriously misdirected the jury on this point. In explaining Illustration (a) to Section 114 of the Evidence Act he has given the jury the following direction:--"The Court may presume that a man who is in possession of stolen goods, soon after the theft, is either the thief or has received the goods knowing them to be stolen. When it is proved, or may be reasonably presumed, that the property in question is stolen property, the burden of proof is shifted, and the possessor is bound to show that he came by it honestly, and if he fails to do so the presumption is that he is the thief or the receiver according to circumstances. I have already referred to the defence of these two accused. If the gentlemen of the jury find that the accused have failed to account for their possession, then they may presume that the accused Jatin Bag has come by Ex. XI, chimney, dishonestly, and that Satya Manna has come by Ex. IX, gold ring, dishonestly."