Nirmala Devi vs State of Bihar

K.T. Thomas and S.N. Variava, JJ.—Mr. P. P. Singh, learned amicus curiae for the Appellants takes notice of the proposal for enhancement of sentence u/s 201, Indian Penal Code in respect of accused No. 2 -Mahendra Mahto.

We heard arguments on that also.

A little child of 15 months was killed by thrashing its head on some blunt object and thereafter, the dead body was stuffed in a latrine. All the members of the family who lived in the house wherein the latrine was situated, were arraigned for the murder of the child as well as for the offence of causing disappearance of evidence of murder. The trial court convicted all of them u/s 302 and Section 201 read with Section 34 of the Indian Penal Code and sentenced each of them to imprisonment for life on the first count and R.I. for 3 years on the second count.

There were altogether six accused arraigned in the trial court. They all filed appeal before the High Court. When the appeal was pending, two of them died (A-5 Sushila Devi and A-6 Kamla Devi). The High Court confirmed the conviction and sentence in respect of the remaining four persons. All of them filed appeals in this Court by way of special leave. But in the meanwhile A-1 Dwarika Mahto and A-3 Yogendra Mahto died. Ultimately these appeals relate to A-2 Mahendra Mahto and A-4 Nirmala Devi.

All the members of the family of the accused were living in one house. The deceased is the grandchild of P.W. 2 and P.W. 3. The prosecution case, in short, is that P.W. 3 grandmother took the child to her shop and supplied some sweets to the child and carried it upto the neighbourhood of the house and left him there, thinking that for the remaining distance, the little child will totter forward. P.W. 4 who came by that way, found the child crying and, therefore, he lifted up the child and took him to a place very close to the house of the accused. Thereafter, the child was not seen alive by anyone. When P.W. 12, father of the child came to understand that the child was missing, he and rest of the members of his family made all hectic searches for the child. The matter was reported to the police. All efforts were made to find out the child but failed. During the searches made, the police came to know that there was blood mark on a pillar in the house of the accused. Therefore, the police remained in the house making searches for the missing child. Finally, the police decided to open the latrine. When the lid of the latrine was opened, the corpse of the child was found therein in a decomposed stage.

P.W. 14 - doctor who conducted the post-mortem examination noted ante-mortem fractures of the jaw, of the nose and other parts of the head. He did not find any evidence of any faecal substance inside his stomach and, therefore, he ruled out the child having died after he was put in the latrine.

The evidence of the doctor conclusively shows that child was killed before the dead body was stuffed inside the latrine.

We have also examined the possibility of the child accidentally falling into the latrine. The mouth opening of the latrine is a square having a dimension of 6" x 7". We satisfied ourselves that it is impossible for a child of any age to make an accidental fall into that opening. The result of the above exercise in our conclusion is that the child could have been killed and after the killing, the dead body would have been stuffed into the latrine.

P.W. 3 grandfather of the child said that all the members of the family of the accused were present in the house during the day when the incident took place. It is true that all the six members of the family need not be associated in the killing of the child. One of them can do it, if it was done by one of them. There is absolutely no evidence suggesting that A-4 Nirmala Devi, the Appellant could have any part in the killing or in the destroying of the evidence of murder. We, therefore, persuade ourselves to set aside the conviction and sentence passed on Nirmala Devi. We acquit her. We direct her to be set at liberty forthwith unless she is required in any other case.

One circumstance which creates strong suspicion against A-2 Mahendra Mahto and A-3 Yogendra Mahto is that when the police finally decided to open the latrine, those two youngsters had run away from the house. This circumstance indicates that one of them at least would have been responsible for the murder of the child. But our difficulty is to choose who among the two would have done it. As A-3 Yogendra Mahto is not alive, it is an unnecessary exercise on our part to decide whether he would have done it. The consequence is that we have to give the benefit of doubt regarding the murder to the Appellant A-2 Mahendra Mahto.

But that will not and cannot help to absolve A-2 Mahendra Mahto from the offence u/s 201 of the Indian Penal Code We have absolutely no doubt that he had a hand in stuffing the dead body of the child into the latrine. We are not satisfied with the short term of sentence of imprisonment passed on him for the offence u/s 201, Indian Penal Code The fact of this case requires the maximum sentence provided under that Section to be imposed on him. As we gave notice to the counsel for the accused (A-2 Mahendra Mahto) regarding the role of the accused in destroying the evidence and heard him on that score, we are enhancing the sentence in respect of the offence u/s 201, Indian Penal Code from R.I. of 3 years to R.I. for 7 years in respect of A-2 Mahendra Mahto.

In the result, we acquit A-4 Nirmala Devi and direct her to be set at liberty forthwith unless she is required in any other case. We acquit A-2 Mahendra Mahto of the offence u/s 302 read with Section 34 of the Indian Penal Code. We confirm conviction u/s 201, Indian Penal Code in respect of A-2 Mahendra Mahto and impose a sentence of R.I. for 7 years on him. On completion of the sentence alone, he can be released from jail.

These appeals are disposed of in the above terms.