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Kartik Mahakud Vs State Of Odisha

Case No: Criminal Appeal No. 16 Of 2004

Date of Decision: July 3, 2024

Acts Referred: Code of Criminal Procedure, 1973 — Section 374(2)#Indian Penal Code, 1860 — Section 34, 148, 149, 307, 326</l>

Hon'ble Judges: D.Dash, J

Bench: Single Bench

Advocate: D.P. Dhal, G.N. Rout

Final Decision: Allowed

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Judgement

D.Dash, J

1. The Appellants, by filing this Appeal, have called in question the judgment of conviction and order of sentence dated 12th January, 2004 passed by

the learned Additional Sessions Judge, Boudh in S.T. No.23 of 2003 (S.T. No.68/2003 of D.C.) arising out of G.R. Case No.271 of 2002

corresponding to Baunsuni P.S. Case No.35 of 2002 pending on the file of the learned Sub-Divisional Judicial Magistrate (S.D.J.M.), Boudh.

By the impugned judgment of conviction and order of sentence, these Appellants (accused persons) have been convicted for commission of the

offence under sections 326/34 of the Indian Penal Code, 1860 (for short, ‘the IPC’). Accordingly, they have been sentenced to undergo

rigorous imprisonment for four (4) year and pay fine of Rs.5,000/- (Rupees Five Thousand) each in default to undergo rigorous imprisonment for six

(6) months each for commission of the said offence.

It be stated here that with these Appellants, namely, Kartik Mahakud; Tankadhar Gurandi; Madhab Mahakud and Baisakhu Mahakud along with six

others had faced the trial for commission of the offence under section 148/307 read with section 149 of the IPC. But, the Trial Court found those six

accused persons not guilty of committing any of the offences and acquitted them of all the charges.

2. Prosecution Case:-

In the night of 06.09.2002 around 9.00 p.m., at Village- Dambargard, these accused persons including those six accused persons (since acquitted)

being armed with Medha, Tangia etc. formed an unlawful assembly and in prosecution of the common object of said assembly, mercilessly assaulted

one Gayadhar Naik

(P.W.2), who happens to be the brother of the Informant Giridhar, who has been examined as P.W.1 and another, namely, Sridhar Gaigoria (P.W.6)

on account of previous grudge. It is stated that accused Kartik severely assaulted on the hand of Gayadhar by means of Tangia as a result of which

there was amputation above writ level. It is also stated that when the Informant (P.W.1) and other villagers appeared and intervened, all the accused

persons left the place.

An information to the above effect being given in writing to the Assistant Sub-Inspector (A.S.I.) of Police (P.W.7) attached to Baunsuni P.S., the

criminal case was registered and the investigation commenced.

On completion of the investigation, the I.O. submitted the Final Form placing these four accused persons and those six others (since acquitted) to face

the trial.

3. The Trial Court, upon examination of the evidence and their evaluation, has held that the prosecution has proved its case beyond reasonable doubt

by leading clear, cogent and acceptable evidence against these four accused persons for having committed the offence under section 326/34 of the

IPC while holding that it has failed to prove its case against other six accused persons.

4. The defence plea is that of complete denial and as would reveal from the tenor of cross-examination, it is stated by them that P.W.2 and other

members of the family, having gone to the forest to illegally cut the trees, these accused persons and others protested to the same taking the lead and,

therefore, this false case has been foisted against them.

5. In the Trial, the prosecution has examined seven witnesses whereas the defence has examined one. Besides leading the above evidence, the

prosecution has also proved several documents, which have been admitted in evidence and marked Exts.1 to 4. The Trial Court, having gone through

the said evidence, has accepted the same in so far as these accused persons committing the offence under section 326/34 of the IPC is concerned and

they have been sentenced as aforestated.

6. Mr.D.P.Dhal, learned Senior Counsel for the Appellants (accused), inviting the attention of the Court to the deposition of P.Ws.2 and 6, placed as

to how those are divergent on material particulars and also in respect of the roles said to have been played by each of the accused persons in the said

incident. He submitted that on a bare comparison of the evidence of P.Ws.2 and 6, no consensus would arise as to which of the accused did what in

the said incident. He further submitted that when co-accused persons against whom allegation had been levelled that they all had gone together with

the accused persons and as the participation of those accused persons has been held to have not been proved; on the same set of evidence falling

from the prosecution witnesses, as against these accused persons, the prosecution case cannot be said to have been established beyond reasonable

doubt. He, therefore, urged for setting aside the judgment of conviction and order of sentence passed against these Appellants (accused persons).

7. Mr.G.N.Rout, learned Additional Standing Counsel for the Respondent-State submitted that barring some minor discrepancies in the evidence of

P.Ws.2 & 6, no such glaring discrepancy/infirmity surfaces therein so as to disbelieve their version implicating these accused persons. He further

submitted that there is no reason or justification to eschew the evidence of P.Ws.2 & 6 from the arena of consideration as they stand rock solid to one

another more particularly as regards the happenings in the incident and the part played by these accused persons.

8. Keeping in view the submissions made, I have carefully read the impugned judgment of conviction. We have also extensively travelled through the

depositions of the witnesses (P.Ws.1 to P.W.7) and (D.W.1) and have perused the documents admitted in evidence and marked as Ext.1 to Ext.4.

9. The criminal law has been set into motion at the behest of P.W.1 as the Informant. He, in his evidence, has stated that all the villagers were

guarding the jungle as per their turn since some miscreants were found to be felling trees inside the jungle and that about three months before the

occurrence, there was quarrel between P.W.2 and accused Kartik and Sitaram. He states that haring the quarrel between P.W.2 and P.W.6 had

quarrel with the accused persons, meaning all. He further says that hearing hullah when he went to the spot, he saw accused Kartik dealing a tangia

blow on the right hand of P.W.2 and others assaulted P.Ws.2 & 6 by thengas. He then during cross-examination says that when he went, he saw a

huge gathering (100 to 150 villagers). P.W.2 states that accused Kartik, Tankadhara, Baisakhu and Madhab (these accused persons) gheraod him and

accused Kartik cut his right hand by means of a Tangia whereafter other accused persons, namely, namely, Dasarathi, Sarthik, Koili, Dhutarastra,

Alekha and Budha brutally assaulted by means of thenga. In addition to this, it is the evidence of P.W.6 that he with P.W.2 and Tarini (not examined)

had been to cut medha from the jungle when accused persons arrived there and assaulted them by Medha. He does not state as to which accused

assaulted P.W.2 with what weapon. He says that P.W.2 told him and Tarini to cut Medha in the jungle and he was having tangia when miscreants

came and assaulted. These evidence have been held by the Trial Court to be hazardous to fasten the criminal liability upon the acquitted accused

persons, namely, Bhagirath, Dhrutarastra, Dasarathi, Sartik and Budha @ Brahamohan. Hoowever, the same has been held enough to find out the

complicity of all the four accused persons. Furthermore, when all the accused persons stood charged for commission of the offence under section 148

of the IPC and for the substantive offence under section 307 of the IPC with the aid of section 149 of the IPC and the charge under section 148 as

also substantive offence read with section 149 of the IPC as having committed being the member of all the unlawful assembly, has been held to have

not been proved by the prosecution with the available evidence of P.Ws.1, 2 & 6, which have no consistency, these four accused persons selectively

ought not to have been held liable for commission of the offence under section 326/34 of the IPC, moreso basing upon the evidence, which have

already been held to be unreliable in part in so far as the involvement of other persons facing the trial are concerned. Therefore, the conviction of

these accused persons under section 326/34 of the IPC cannot be sustained.

10. In the result, the Appeal is allowed. The judgment of conviction and order of sentence dated 12th January, 2004 passed by the learned Additional

Sessions Judge, Boudh in S.T. No.23 of 2003 (S.T. No.68/2003 of D.C.) are hereby set aside.

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