- (1.) Challenge in these appeals is to the judgment of a Division Bench of the Patna High Court, accepting the appeals filed by the accused persons who had filed two appeals before the High Court, one was by the respondents 1 to 11 in Criminal Appeal No.61 of 2001 and other by respondent No.1 in Criminal Appeal No.139 of 2001 before the High Court, which by the impugned judgment disposed of the two appeals filed by the accused persons and the reference made under Section 366 of the Code of Criminal Procedure, 1973 (in short the 'Code') for confirmation of death sentence awarded by the trial Court which was numbered as Death Reference No.1 of 2001. The present appeals have been filed by the informant. The respondents in the present two appeals excluding respondent No.1-Krishna Singh were convicted for offence punishable under Section 302 read with Section 149 of the Indian Penal Code, 1860 (in short the 'IPC') and sentenced to undergo life imprisonment and were also convicted under section 17 of the criminal law amendment Act, 1998 and sentenced to undergo simple imprisonment for six months. Respondent Suresh was further convicted under Section 27 of the Arms Act, 1959 (in short 'Arms Act') and was awarded 3 years of rigorous imprisonment. Respondent No.1-Krishna Singh was convicted for offence punishable under Section 302 IPC and was sentenced to be hanged till death..
(2.) The allegations on the basis of which law was set in motion read as follows: A fardbayan of Gobind Singh (Exh.3) recorded on 6.8.1997 at 9.45 p.m. at the place of occurrence itself was that about twelve to thirteen days ago informant had received a letter from respondent-Brahmdeo Paswan, a member of M.C.C. Committee imposing ban upon him from cultivating his field but no action was taken as the informant had no enmity with the said organization and again on 5.8.1997 at about 9.30 p.m., four accused persons had come to the house of the informant and asked him to come to the orchard to have a talk with the party members which, however, was avoided by the informant. On 6.8.1997 while the informant with his brother Madam Singh (hereinafter referred to as the 'deceased') was returning on the same bicycle after having made some purchases at Aurangabad and reached near Rampur bridge at 5.00 p.m. the informant got down and started talking to a labourer but deceased Madan Singh moved ahead slowly on bicycle. As soon as deceased Madan Singh reached the eastern portion of the bridge upon river Adari, the accused persons who have been named and who were sitting in ambush, stood up and surrounded Madan Singh and caught hold of him. Accused-respondent Suresh Singh fired from revolver and accused- respondent No.1 Krishna Singh started cutting the neck of Madan Singh with a 'Pasuli', an instrument used for tapping toddy, catching hold of the hair of deceased. The informant seeing that ran away and reached Karma Village shouting where he told the people about the occurrence and came back to the place of occurrence with the people of that village only to find his deceased brother lying in a pool of blood at the bridge with the bicycle lying beside him and the accused persons fled away. The informant claimed that persons working in the nearby field had also witnessed the occurrence. Giving out the motive behind the occurrence, it was claimed that his relative Shanker Dayal Singh of Karma Village, a Mukhiya was on inimical terms with the M.C.C. party members and his 'katchery' in village Unthoo, some days back was demolished by the party members for which two co- villagers of the informant were sent to jail for which the party members blamed that the informant side had given out their names to the police. After investigation, charge sheet was submitted and ultimately the trial was held and the accused persons were convicted as noted above. The trial Court relied on the evidence of the eye-witnesses and recorded the conviction and awarded the sentences as noted above. In view of the imposition of death sentence a reference was made to the High Court for confirmation.
(3.) Stand of the appellants-accused persons before the High Court was that none of the so-called two eye-witnesses namely, Gobind Singh (PW-2) nor his father Ramraj Singh (PW-4) could have seen the occurrence but finding the dead body of the deceased they fabricated a story to implicate the accused persons. It was pointed out that letter Ext.-4 which was stated to be the motive of the crime has been created for the purpose of the case. It was stated that none of the accused persons could be said to have any grudge against the deceased so as to kill him and it was not proved by cogent evidence that the accused were members of the banned organization M.C.C. On the other hand the Public Prosecutor referred to the evidence of PWs 2 and 4 and stated that the conviction was in order.;