- (1.) BARKAT Ali Zaidi, J. This is a revision against framing of charge (on 20-4-2007) in S. T. No. 172 of 2007, State v. Ram Kishan Yadav, by Additional Sessions Judge, Fast Track Court, Chandauli.
(2.) THE revisionist stands charged under Sections 147, 336, 338, 323, 307, 353, 332 I. P. C. and Section 3/4 of Prevention of Damage to Public Property Act, 1984 and Section 7 of Criminal Law Amendment Act. Heard Sri Manish Tiwary Counsel for the revisionist and Sri S. D. Tripathi, Additional Government Advocate for the State. A detailed description of what transpired is required and a full picture that transpired can emerge only from a transcription of the narration as given in the First Information Report. English translation of the First Information Report is, therefore, being given below : "today on 9-8-2001, I, the S. H. O. Sri Ashok Kumar Singh alongwith Const. 336 Parasnath Singh, Const. 313 Rajesh Singh, Cost. 66 the Pratap Singh, Cost. 215 Udal Yadav, Const. Babban Singh Const. Nityanand Singh had gone on the Government Jeep driven by driver Const. Virendra Singh and was present alongwith Sadar Tehsildar Sri Santosh Kumar, near the meeting place, where Samajwadi Party had convened a U. P. Band meeting infront of Tehsil Chandauli near the G. T. Road. At about 11. 00, Samajwadi Party workers started arriving by Jeep and tractors. At about 12. 00, Samajwadi Party President of District Chandauli named Ram Kishun Yadav came to address the meeting on mike and he said that, "the brave commorates have already taken possession of the G. T. Road and have also crippled the law and order of the State. The train is also passing through on my head. Take possession of this also, so that the train may not move. Raj Bhar of Sakaldiha, Raj Kumar Jaiswal of Sarai Guddu of Mangal Sarai Ke Chhotu who are entrusted with this, are supposed to go with other commorates and supposed to stop the coming and going of the trains. " Hearing in this, the above mention 4 persons alongwith the other companions who were about 300-350 in number, started moving from the meeting place. It was, at this time that the S. H. O. and Tehsildar Santosh Kumar Dwivedi tried to pursuade them not to do what they proposed to do. On this persuasion, they paused for some time. In the meanwhile, S. D. M. Vijay Kumar Srivastava and C. O. Shakaldiha Sri Prem Chandra arrived from the side of Sakaldiha and told that some people are sitting at railway crossing Sakaldiha on the rails and have obstructed the very movement of the trains. The duties were fixed, according to the duty chart, one tear gass squad was posted on the meeting place. On the information of the S. D. M. Sakaldiha, C. O. Shakaldiha and other accompanying employees alongwith tear gass squad, proceeded towards the particular place. At Shakaldiha Tiraha, the second party comprising of S. S. I. Jai Nath Mishra, Const. Raj Narain Const. Marahu, Const. Deena Nath, Const. Jiya Lal, Const. Vinod Sharma and H. C. Nagendra Prasad Yadav joined this party. Alongwith the second party, we arrived at Shakaldiha railway crossing, where the above mentioned 4 persons alongwith 300-350 Samajwadi Party workers were sitting on the railway line and on the sleepers, obstructing the movement of the trains. We tried to persuade them but they did not yield instead they started raising slogans against the administration and Government. They were told that their act and conduct is contrary to law. They were asked to disperse at once and were also told that the railway line is of utmost importance and they must clear the obstruction but they did not yield and turned deaf ears to the instructions given to them and continued to sit on the railway line. They were given repeated instructions but in vain. In order to clear the railway track, obstructing sleepers and roll line were attempted to be removed but the people sitting on the railway track got excited and they raising ante Government slogans and with the intention to kill the administrative officers and the police personnels, started pelting stones on them and started removing the fish plates of the railway line. In the meanwhile, C. O. Chandauli Sri Chandrika Singh, S. D. M. Sadar Chandauli Sri Ram Yash alongwith other accompanying employees and extra police force comprising of S. O. Sayeed Raza Ashok Kumar Mishra, S. O. Dheena Ajai Kumar Singh and S. I. R. P. Yadav, P. S. Dhanapur and other accompanying employees also came on the spot. Looking to the sensitivity of the occasion, the trouble makers were again challenged and their dispersal was attempted just by beating the dandas on the road. This further excited the S. P. Workers who became violent and started pelting the stones lying on the railway line vigorously. This completely damaged the west cabin of the railways and the stone pelting by the S. P. Workers caused injuries to Tehsildar Sadar Sri Santosh Kumar Dwivedi and other police personnels. As the situation was turning out beyond control, on the order of the S. D. M. Sri Ram Yash, the tear gass shells were used but the situation did not come under control still, therefore, on the orders of the S. D. M. Sadar Ram Yash in the presence of S. D. M. Shakaldiha and C. O. Chandauli and C. O. Shakladiha force was used. This dispersed the crowd. After this, on the meeting spot thousands of people alongwith the Member of Parliament Jawahar Jaiswal and M. L. A. Prabhu Yadav and District President Samajwadi Party Ram Kishan Yadav came raising slongas on railway crossing and gave exhorting and provocative speeches and again jammed the railway line. Meanwhile, two goods train both from upside and down side came there. On this, the violent around in the presence of the above mentioned leaders pelted stones which damaged the engine of the goods train and also caused injuries to the driver. Seeing the situation, going out of control, the higher officials were informed and again on the orders of S. D. M. Sadar, tear gass was used. In order to maintain law and order and peace, light force was used, on which the demonstrators started taking to their heals while also pelting the stones on the administrative officers and the force present. Then the Samajwadi Party workers and leaders reached the station and damaged the tables and chairs and the documents and also disrupted the communication system of railways and were trying to set them ablaze. In order to disperse them, light force was again used which made them run helter and skelter. While running away they stumbled on the railway line and escaped hither and thither. In this process, they also incurred some injuries. This act and conduct of the accused is disrupting the law and order system and also disrupting the public order. The Railway movement was obstructed and impaired. The Government property was damaged and the general social life got crippled. The atmosphere of terror and fear spread out over the entire area. This act of the accused persons is punishable under Sections 147,336,338,323,307,353,332 and 427 I. P. C. , Section 3/4 of Damage to Government Property Act and Section 7 of Criminal Law Amendment Act, therefore, get the case registered".
(3.) BEFORE proceeding further, we need to be reminded of the guidelines given by the Supreme Court about framing of the charges in case of Ramesh Singh v. State of Bihar, AIR 1977 SC 2018 and Rajbir Singh v. State of U. P. and Anr. , 2006 (2) JIC 1 (SC) : JT 2006 (3) SC 372, where it has been clarified that a charge can be framed even on the basis of grave suspicion. One concession which needs to be granted to the revisionist is that from the facts contained in the F. I. R. as mentioned above, no case under Section 307 I. P. C. is involved. That there was no intention, to kill anyone, and only stones were thrown which caused injuries.;