- (1.) ALL the three appellants were put on trial for committing murder of one Man Singh Kumhar in furtherance of their common intention and also for causing disappearance of the evidence of murder. The Ist Additional Sessions Judge, Chaibasa, West Singhbhum, having found all the three appellants guilty for committing murder of the deceased, convicted them for the offence punishable under Section 302/34 as well as under Section 201 of the Indian Penal Code, vide its judgment dated 29.8.2005, passed in Sessions Trial No. 104 of 2005 and sentenced them to undergo imprisonment for life for the offence under Section 302/34 and further to undergo rigorous imprisonment for seven years for the offence under Section 201 of the Indian Penal Code vide order dated 30.8.2005.
(2.) THE case of the prosecution as has been made out in the fardbeyan (Ext. 4) is that on 22.10.2004 the appellant -Budhu Kumhar came to the house of the deceased -Man Singh Kumhar at about 11 A.M. and took the deceased alongwith him across the river on the pretext that they will be having feast after puja which they will be offering Man Singh Kumhar, the father of the informant -Rashun Kumhar, (P.W. -3) did not return home in that night. Thereupon the informant -Rashun Kumhar informed to the village Munda, who, alongwith others, started searching Man Singh Kumhar. On 23.10.2004 they did not get any trace of him but on 24.10.2004, when they came near the bank of the river in search of him, they did find blood mark on the earth in the field which was near the river. There they also did find a piece of stone over which blood mark was there. While they were searching, some villagers told them that they had also seen the other appellants Gura Kumhar and Kolay Hessa going alongwith Man Singh Kumhar. Upon coming to know, when they did ask from the appellants about Man Singh Kumhar, they did not give satisfactory reply. Thereupon, it was claimed by the informant that the appellants on account of previous enmity took the deceased alongwith them and then made him to eat chicken and drink liquor and then killed in the field belonging to Bahasundi upon which they hided the dead -body. Thereupon, on 24.10.2004 Parsuram Sundi (P.W. 1) the village Munda informed all about it to Ajay Kumar, (P.W. 8) the then, Officer In -charge of Tonto Police Station who came to village Dundchu Tola Banganabasa and recorded the Fardbeyan of Rasun Kumhar (P.W. 3) who has narrated about the incident as has been stated above. On the basis of the Fardbeyan, a formal FIR (exhibit -5) was drawn. P.W. -8 himself took the investigation. During investigation, he apprehended the appellants - Budhu Kumhar and recorded his confessional statement wherein the appellant did narrate the manner and place where deceased was killed and also disclosed about the place where the dead -body had been hided. According to Investigating Officer (P.W. 8), the dead -body was recovered and also earth smeared with blood was seized from the field of Bahasundi under seizure list (exhibit -7). The Investigating Officer also seized earth smeared with blood and piece of stone from the place where the dead -body was recovered under seizure list exhibit -8 and exhibit -9 respectively. The Investigating Officer thereupon held inquest on the dead -body and prepared an inquest report (exhibit -6). Thereafter, he sent the dead -body for post -mortem examination, which was conducted by Dr. B.K. Singh (P.W. 7) who, upon holding autopsy, did find following injuries on the person of the deceased: - (i) Black colour abrasion over the face of the deceased of size 4" x 3". (ii) A lacerated wound on scalp causing fracture of maxilla, mandible and frontal bone of scalp, cranial cavity was exposed. (iii) Multiple incised wound over the back of right thigh and knee joint, lower end of femur exposed 4 in number in the area of size 7.5 C.M. X 2 C.M. X bone deep. (iv) Incised wound on back of the left knee, femur bone of lower end exposed. On dissection Frontal, parietal and temporal (right side) was found fractured. Lungs and heart were lacerated. The doctor issued the post -mortem examination report (exhibit -3) with an opinion that the death was caused due to hemorrhage, on account of the aforesaid injuries caused by hard and blunt object. Meanwhile the Investigating Officer also recorded the statements of the witnesses. On completion of the investigation, when the charge -sheet was submitted, cognizance of the offence was taken against the appellants. When the case was committed to the court of sessions the appellants were put on trial during which the prosecution examined eight (8) witnesses. Of them, P.W. 1 -Parsuram Sundi, the village Munda did depose that Rashun Kumhar (P.W. 3) told him that these appellants had come to his house and took his father alongwith them but he has not returned home and thereby he alongwith others started searching him. During that course when they came near the bank of a river they found stone which had blood mark and then the matter was informed to the police who arrested the appellant -Budhu Kumhar. On being interrogated, he disclosed that the dead -body has been hided in Suraniya forest. On his disclosure it was recovered. Similar is the testimony of P.W. 2 (Bagun Kumhar) on the point of recovery of the dead -body in whose presence dead -body has been recovered. P.W. 3 -Rashun Kumhar did depose that on 22.10.2004, he was not in the house but his sister -Durgui Kumharin told him that the appellants had come to the house and had taken the father and then he alongwith the village Munda, and other person started searching his father whose dead -body was recovered on 24.10.2004. P.W. 4 Durgui Kumharin has testified that it were the appellants, who took her father alongwith them on the pretext that they would be worshiping at the river bank. P.W. 5 -Man Singh appears to be the hearsay witness on the point of taking the deceased by the appellants from the house. He had also testified regarding recovery of the dead -body at the instance of the appellants. P.W. 6 -Raj Munni, the wife of the deceased is also on the point that the accused person had come to the house from where they took the deceased alongwith them who never returned but on search being made the dead -body was recovered from the forest at the instance of the appellants. On closure of the prosecution case when the appellants were questioned about the incriminating circumstances appearing against them under Section 313 of the Criminal Procedure Code, they denied. Thereupon the court on the basis of the evidences adduced by the prosecution did record that the appellants had taken deceased alongwith them and then killed him and the dead -body was recovered at the instance of one of the appellants -Budhu Kumhar and thereby recorded the judgment of conviction and order of sentence, which is under challenge. Mr. Pratik Sen, learned counsel appearing for the appellants submits that though the court while convicting the appellants have used two circumstances, first the deceased -Man Singh Kumhar was taken by the appellants from his house and then the deceased was found killed and the second are is that the confession made by the appellants led to recovery of the dead -body but the prosecution has failed to establish the aforesaid circumstances and thereby the court committed illegality in placing reliance on the aforesaid two circumstances and hence judgment of conviction and order of sentence is fit to be set aside.
(3.) AS against this, learned counsel appearing for the state submits that the prosecution has been able to establish the fact that it were the appellants who had taken the deceased, who was subsequently found murdered and the dead -body was recovered at the instance of the appellants and thereby these two circumstances are sufficient enough to establish the guilt of the appellants and thereby the trial court has rightly recorded the judgment of conviction and order of sentence as aforesaid.;