MADAN SAHNI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Appellants, Madan Sahni, Julum Sahni, Pramod Sahni, Kailash Sahni, Kishun Sahni, Binod Sahni, Bishun Sahni, Sonar Sahni @ Sunar Sahani and Subodh Sahni have been found guilty for an offence punishable under Section 148 IPC and each one has been sentenced to undergo RI for 3 years as well as to pay fine of Rs. 2000/- each in default thereof, to undergo RI for 9 months, under Section 307 IPC, each one has been sentenced to undergo RI for 10 years as well as to pay fine of Rs. 5,000/- in default thereof, to undergo RI for 1 year additionally, under Section 304 Part-II/149 IPC , each one has been sentenced to undergo RI for 10 years as well as to pay a fine of Rs. 5,000/- and in default thereof, to undergo RI for 1 year additionally, with a further direction to run the sentences concurrently by the Additional Sessions Judge-II, Muzaffapur in Sessions Trial No. 537/08/538/08 vide judgment of conviction dated 13.03.2015 and order of sentence dated 20.03.2015.

(2.) Bashisht Sahni (PW 7) gave his Fard-e-beyan on 28.09.2007 at about 9.30 PM while he was admitted at Paroo Hospital in an injured condition disclosing therein that on the same day at about 7.30 PM he along with his father Chandeshwar Sahni was sitting at his Darwaza, at that very time his covillagers, Madan Sahni armed with country made pistol, Bishun Sahni armed with Bhala, Subodh Sahni armed with Dab, Julum Sahni, Bishun Sahni, Sonar Sahni and Kailash Sahni armed with Lathi respectively, Pramod Sahni armed with pistol and Binod Sahni armed with sword forming an unlawful assembly came and began to abuse. They further said that why his she-goat has gone to their field over which he replied that it will not go but don t abuse whereupon all the accused persons began to assault him as well as his father. His mother, Saraswati Devi, Bhabho, Urmila Devi and cousin brother Ramlal rushed in rescue who were also brutally assaulted by them. They raised alarm whereupon villagers came and rescued them. During midst of assault, Pramod had given a blow by butt of pistol over his head as a result of which, he sustained injury whereupon, blood oozen out. His father became unconscious. They all were lifted to hospital. His father, being under precarious condition, has been referred to SKMCH. It has also been disclosed that Pramod Sahni, during midst of occurrence, took away mobile belonging to his father.

(3.) Initially, Paroo PS Case No. 183/2007 was registered under Sections 147 , 148 , 149 , 447 323 , 324 , 307 , 504 of the IPC but during course of conduction of investigation, as Chandeshwar died while undergoing treatment at SKMCH, on account thereof, vide order dated 19.11.2007, Section 302 of the IPC was added and in the aforesaid background charge-sheet was also submitted at different stages inconsonance with appearance of the accused persons whereupon two sessions trial bearing Sessions Trial No. 537/2008 as well as Sessions Trial No. 538/2008 were drawn up but, before stage of framing of charge vide order dated 20.07.2009 both the Sessions Trial were amalgamated and accordingly, proceeded meeting with ultimate result, subject matter of the instant appeal.