SUBHASH MAHTO Vs THE STATE OF BIHAR
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: Crl.A. No.-001690-001690 / 2015
Diary number: 1116 / 2011
Advocates: SUBHRO SANYAL Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1690 OF 2015
SUBHASH MAHTO ...APPELLANT(S)
VERSUS
THE STATE OF BIHAR ...RESPONDENT(S)
J U D G M E N T
R.BANUMATHI,J.
1. The appellant has preferred this appeal being aggrieved
by the judgment of the High Court whereby the High Court
confirmed the conviction of the appellant under Section 302 IPC
and sentence of life imprisonment imposed upon him.
2. On 01.10.1988 at about 10.00 p.m. the complainant
-Suresh Kumar while proceeding towards his home took deceased
Ramanand Mahto on the scooter along with Ram Briksh Mahto. All
of them proceeded to their house. At about 10.30 p.m. to 11.45
p.m., when they reached in front of the tea stall of Lalan
Mahto situated at Begampur Mandai Mohalla, accused -
Ramachandra Gareri and his father Lachhu Gareri started
attacking deceased Ramanand Mahto with Bhujali and Dab
respectively. The appellant - Subhash Mahto and others namely,
Asmani Mahto, Rishi Mahto, Uma Nath Mahto, Subhash Mahto,
Rameshwar Mahto, Bijendra Mahto, Ramroop Mahto, Dukhit Mahto
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are alleged to have caught hold of the deceased- Ramanand
Mahto and, thereafter, Lachhu Gareri and Ramchandra Gareri
chopped the head of the deceased by their weapons. On seeing
PW-2 (Ram Briksh Mahto) and PW-1 (Santosh Kumar) coming to the
spot of occurrence. The accused persons dragged the headless
body and threw nearby ditch. The appellant-accused viz.
Subhash Mahto is said to have packed the severed head in a
plastic bag and ran away with the accused - Ramachandra
Gareri.
3. Based upon evidence of eye witnesses Suresh Kumar (PW-
5) and Ram Brikesh Mahto (PW-2), the Trial Court convicted
Ramachandra Gareri and Lachhu Gareri under Section 302 IPC and
others under Section 302 read with Section 34 IPC and under
Section 201 IPC and sentenced them to undergo life
imprisonment. In appeal, the High Court gave benefit of doubt
to Anant Lal Mahto, Rishi Mahto and Asmani Mahto and confirmed
the conviction of the other accused.
4. We have heard Mr. Subhro Sanyal, learned amicus
appointed through the Supreme Court Legal Services Committee
and Ms. Abha R. Sharma, learned counsel for the respondent-
state and also perused the impugned judgment and materials on
record.
5. The overt-act attributed to the appellant - Subhash
Mahto is that he caught hold of deceased- Ramanand Mahto and
that he put severed head of the deceased in a plastic bag and
ran away with the accused - Ramachandra Gareri.
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6. Learned counsel appearing for the appellant has made
meticulous submission contending that the case of Subhash
Mahto stood on different footing than the other accused who
were alleged to have caught hold of the deceased and,
therefore, the case of the Subhash Mahto ought to have been
considered differently. In our view, the above contention of
the appellant does not merit acceptance. The name of the
appellant - Subhash Mahto and the overt-act attributed to him
that he caught hold of the deceased has been specifically
mentioned in the FIR.
7. In this regard, learned counsel appearing for the
State has drawn our attention that the similarly situated
accused, namely, Mundrika Mahto, Uma Nath Mahto, Rameshwar
Mahto, Bijendra Mahto, Ramroop Mahto, Dukhit Mahto, Lachhu
Gareri and Ramachandra Gareri who also caught hold of the
deceased have preferred the appeal viz. Criminal Appeal No.701
of 1993 before the Supreme Court and the same was dismissed by
this Court by a reasoned order. Learned counsel for the
appellant has submitted that Anant Lal Mahto, Rishi Mahto and
Asmani Mahto were acquitted by the High Court even though
specific overt-act were attributed to them and the appeal
preferred by the State of Bihar was dismissed for default by
this Court. It was further submitted that when one batch of
appeals preferred by one set of accused in which conviction
was confirmed and appeals preferred by another set of accused
similarly situated were allowed acquitting them, the Court
should lean in favour of the accused. We are not inclined to
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accept the submissions since criminal appeal preferred by the
similarly situated accused was already dismissed by this
Court, as noted above.
8. In the result, the appeal is, accordingly, dismissed.
9. We express our appreciation towards valuable
assistance rendered by Mr. Subhro Sanyal, learned amicus
appearing for the appellant.
….......................J. [ R. BANUMATHI]
…......................J. [INDIRA BANERJEE]
NEW DELHI 19TH SEPTEMBER, 2018