Shiva Kirti Singh & Vikash Jain, JJ.@mdashThe sole appellant has been convicted for offence u/s 302 of the Indian Penal Code and sentenced to
undergo rigorous imprisonment for life by the judgment and order under appeal dated 12.9.1989 passed by learned 4th Additional District and
Sessions Judge, Nalanda at Biharsharif in Sessions Trial No. 53/7 of 1983/83. The prosecution case is based upon fardbeyan of Laldeo Singh a
co-villager of the appellant recorded at 7.45 P.M. by S.I., K.M. Thakur of Telhara O.P. within Ekangar Sarai Police Station, District-Nalanda, on
the date of occurrence i.e. 20.3.1982. According to the fardbeyan, at about 6 P.M. the informant had returned after attending the call of nature
and was washing his mouth at the well of one Banwari Singh. His mother Sampatia Devi was carrying milk in a Katora (metal bowl) from the
house of one Mithu Das and was returning to her house. When she was in a Gali in front of house of the appellant then the latter came out of his
house with a Pasli in his hand. He caught informant''s mother by her hair, pulled her towards Gohal and after felling her on the ground he cut her
neck with the Pasli. On hulla raised by the informant his son Surendra Sharma (P.W. 4) and some other persons such as Kailash Singh (P.W. 1)
and Banwari Singh (P.W. 5) came running and saw the appellant. When the accused saw others coming, alongwith his Pasli he fled away towards
north. Informant''s mother died instantaneously due to cutting of the neck. Thereafter, the informant alongwith the local Dafadar, Hanuman Singh
went to the O.P. for giving his beyan. According to the fardbeyan the accused committed the murder of informant''s mother because sometimes he
used to fall ill and had a suspicion that informant''s mother was a witch and she was responsible for causing his illness by witchcraft. On the basis of
fardbeyan (Ext.-4) formal F.I.R. (Ext.-5) was recorded on the date of occurrence itself at 11 P.M. and was sent to the court of learned Sub-
divisional Judicial Magistrate, Hilsa and the same was perused by the learned S.D.J.M. on 21.3.1982.
2. The case was investigated by S.I. of Police Kashi Nath Thakur (P.W. 7). He visited the place of occurrence on 20.3.1982 at 9 P.M. and
prepared the inquest report (Ext.-6). The report shows cut injury on the neck of the deceased. The post mortem examination was conducted by
Dr. Atma Nand Kumar (P.W. 6) on 21.3.1982 at 10.45 A.M. Besides three incised injuries on the chin and near the mouth area he found the
neck cut by a clean incised wound running round the heck from below the hair line on right side below the angle of mandible cutting the vessels and
nerves on right side body of second vertebra and spinal cord 6"" x �"" x 3"". In the opinion of the doctor death was caused due to injury on neck
leading to shock and hemorrhage. The injury was caused by sharp cutting weapon such as Pasuli. Time elapsed since death was within 24 hours.
Post mortem report is Ext.-3.
3. After arresting the accused on 1.7.1982, the I.O. submitted charge-sheet on 2.7.1982. After cognizance the case was committed to the Court
of Sessions on 3.3.1983. Charge was framed u/s 302 of the I.P.C. on 28.11.1985 and on denial of the charge by the accused, he was put on trial
leading to his conviction as noted earlier. The trend of cross-examination suggests that a defence was sought to be taken that the victim lady was
suspected to be a witch and for that she might have been killed by some other persons. Besides the plea of false implication another plea appears
to be of insanity at the time of occurrence to claim benefit of Section 84 of the Indian Penal Code.
4. In course of trial the prosecution has examined and relied upon three witnesses namely Kailash Singh (P.W. 1), Laldeo Singh, informant (P.W.
2) and Surendra Sharma (P.W. 4) son of the informant. P.W. 3, Brahamdeo Singh is a formal witness and P.W. 5, Banwari Singh is a witness
who turned hostile. The remaining two witnesses are P.W. 6, Dr. Atmanand Kumar and P.W. 7 the Investigating Officer. The defence has also
examined Yogendra Prasad as D.W. 1 brother-in-law (wife brother) of the accused in order to prove the plea of insanity.
5. The presence of all the three witnesses i.e. P.Ws. 1, 2 and 4 at around the time of occurrence is indicated in the fardbeyan itself. P.W. 1 has
claimed to be sitting in his bunglow at about 6 in the evening of 20.3.1982. The house of the accused is situated adjacent to his house. This witness
saw the deceased lady coming with milk in a Katora. The informant P.W. 2 was washing his mouth at the well of Banwari Singh situated nearby.
When the deceased reached near the Gosala in front of the bunglow the accused came there with Pasuli in his hand. He caught her by her hair and
pulled her. She fell down and then the accused cut her neck with Pasuli and she died instantaneously. The accused ran away towards north. This
witness has disclosed that deceased was his brother''s wife and there were no complaint against her during her lifetime nor she was considered to
be a witch by villagers. He has also deposed that the accused is Gotia and by that relationship his brother. He has also given the distance of houses
of different persons from the place of occurrence and from his, house. He has disclosed that the accused is joint with his brother Parma who has
grown up children and the children of accused are minor. He has denied the suggestion that on account of death of some persons in his family i.e.
mother, father and sister the accused had become insane (pagal). He has also denied that he was sent to Kanke Hospital. He was ignorant whether
the accused had gone to Ranchi for treatment after the occurrence or not. He has denied that he wanted to have the house of the accused for
expanding his own house.
6. P.W. 2, the informant is son of the deceased. He has fully supported his version in the fardbeyan. He has put his signature on the fardbeyan.
Nothing material has been elicited in his cross-examination. He has admitted that at the time when the assault was started upon the deceased only
he and P.W. 1, Kailash Singh were present but Kailash being an old man could not do anything to save his brother''s wife. He also failed to muster
courage to save the deceased. According to him his son Surendra Sharma (P.W. 4) came on hulla and at that time the accused was in the process
of cutting the neck of the deceased. He also denied the suggestion that accused is insane and not capable of taking care of his own body. He had
no knowledge about treatment of the accused in Ranchi Mental Hospital. He denied the suggestion that he had falsely implicated the accused at the
instance of Kailash Singh or that the deceased has been killed some where else. He also denied the suggestion that there was complaint that the
deceased was a witch.
7. P.W. 4, Surendra Sharma is the son of the informant and grandson of the deceased. He has also supported the prosecution case by claiming
that on hearing hulla he ran and Coming out on the road (gali) he saw the accused cutting the neck of the deceased with Pasli and according to him
he gave a chase but could not catch the accused who threatened him by showing Pasli.
8. So far as the place of occurrence is concerned the evidence of the aforesaid three witnesses and that of the I.O. (P.W. 7) clearly support the
prosecution case. The I.O. visited the place of occurrence where he found the dead body lying there. He found and seized some blood-stained
earth and an aluminium bowl (katora) from there. The time of occurrence is amply supported by the time of recording of the fardbeyan soon after
the occurrence, visit of the I.O. to the place of occurrence as well as from the ocular statement of P.Ws. 1 and 2. No doubt in the deposition of
P.W. 4 the time of occurrence has been recorded as 8 O'' clock in the evening but that appears to be a slip of pen or tongue because by any
standard 8 O''clock cannot be described as evening hour, especially in villages. Hence, the time and date of occurrence are also fully established
by the prosecution.
9. So far as the manner of occurrence is concerned, all the aforesaid eye witnesses have given consistent account in support of the prosecution
case in the fardbeyan. Although P.W. 1 has admitted to be the uncle of the informant by claiming that deceased was his Bhabhi but he has a house
separate from that of the informant as is evident from distance of their houses taken from P.W. 1 in cross-examination. P.W. 2 is son of the
deceased and P.W. 4 is son of P.W. 2. They may be criticised as relation witnesses but they cannot be said to be interested witnesses because
there is no material to indicate enmity between them and the accused rather being relations of the deceased they are expected to be truthful and
cannot be expected to implicate an innocent person and spare the real killer except for some very compelling reasons. Even if their deposition is
examined with care and caution because they are related to the accused, there is no material to disbelieve their testimony.
10. The medical evidence available on record, the Post Mortem Report and the deposition of the doctor, P.W. 6, clearly support the manner of
the occurrence as contained in the earliest version, the fardbeyan.
11. On proper consideration of the entire evidence and materials on record, we find ourselves in agreement with the findings of the learned trial
court that the accused i.e. the appellant caused death of the deceased by cutting her neck with Pasuli at the time and place alleged by the
prosecution.
12. However, the other defence of the appellant on the basis of sanity remains to be examined. As noticed earlier D.W. 1, Yogendra Prasad has
been examined in support of this plea. He is president of another Village-Maghra, P.S.-Deepnagar and claims to be in service at Bihar under
police station Bihar (Nalanda). He has admitted that he is brother of appellant''s wife. He has come to depose that appellant has remained in poor
health. According to him he is insane since 8 or 9 years. The reason for the same is given out as death of his mother, father and one sister within
one year. He has claimed that accused was initially treated by some Ojha and then by a doctor Ram Chandra Prasad who practises at Telhara and
has examined the accused on 28.12.1981. A prescription of that doctor has been proved as Exhibit-A. Prescriptions of another doctor, Divakar
Prasad dated 4.2.1982 and 5.3.1982 have been proved as Exhibits-A/1 and A/2. He has further deposed that since the accused did not recover,
therefore, he was taken to Ranchi Mental Hospital and shown there. No records of treatment at Ranchi Mental Hospital have been brought on
record except a small slip (Ext.-C) which shows that a doctor of Sadar Hospital, Biharsharif referred the appellant to Kanke Mental Hospital on
29.7.1982. A money receipt and some information from Mental Hospital, Kanke are also available on record but they have not been exhibited. As
per evidence the accused was treated at Kanke Hospital for some time but the nature of his ailment and treatment are not available. Exhibit-A, the
prescription of Dr. Ram Chandra Prasad dated 28.12.1981 shows that he was treated for depression and dysentery. The prescriptions of Dr.
Vidya Dhar Prasad dated 1.2.82 and 5.3.1982 also do not disclose his ailment. None of these doctors or the doctors of Mental Hospital, Kanke,
Ranchi have been examined to throw light regarding the alleged mental illness of the appellant.
13. So far as deposition of D.W. 1 is concerned, it is not in dispute that he is related to the appellant and interested in supporting the defence.
Except a general statement that accused was not keeping good health, he has not given details as to what behaviour of the accused created the
impression that he was insane. He has only given his opinion that the accused was insane. As a layman he was not entitled to give such opinion and
at best he could have given evidence of behaviour of the accused and on that basis court could have formed its opinion regarding the mental health
of the accused prior to the occurrence.
14. Learned counsel for the appellant has placed reliance upon two judgments of the Supreme Court reported in Ratan Lal Vs. The State of
Madhya Pradesh, and Shrikant Anandrao Bhosale Vs. State of Maharashtra, . On the basis of judgment in the case of Ratan Lal (supra) it was
submitted that even if the accused on account of poverty is unable to examine a doctor, other evidence on record and circumstances showing
mental health of the accused earlier to the occurrence and after the occurrence can be considered by the Court for appreciating the plea of
unsoundness of mind available u/s 84 of the Indian Penal Code. In that case the Supreme Court reiterated the law that the crucial point of time at
which unsoundness of mind should be established is the time when the crime is actually committed and the burden of proving this lies on the
accused. It was, however, clarified that there is a rebuttable presumption that the accused was not insane when he committed the crime and the
accused may rebut such presumption by placing before the court all the relevant evidence oral, documentary or circumstantial. It was further
clarified that the burden of proof upon the accused is no higher than that which rests upon a party to a civil proceeding. After noticing the law as
indicated above, in that case the court found that there was no good reason to disbelieve the defence witness who had deposed that since prior to
the occurrence the accused was in such a condition that if he was sitting he remained sitting for long and if he wished to fall in the river then he
actually did fall. His condition since last 2-3 years was such that he set fire to his own house. On the date of incident also the accused had not
allowed anybody to enter his house and by putting a lock he prevented his children to take their food in the house. He did not talk to anybody. He
had been taken to Bhopal for treatment of his mind. Materials on record showed that prior to the setting of fire to grass belonging to the
complainant, involving an offence u/s 435 of the I.P.C., the accused was referred to Civil Hospital for observation and treatment and as per
medical report, soon after the occurrence it was noted that he remained alone and did not talk, was a case of mental depression and psychosis and
needed treatment. The manner of the occurrence showed that after setting the grass on fire the accused had remained present in the Khalihan
throughout and did not try to run away. Thus, in the peculiar facts of the case the court found the accused of that case to be entitled to protection
of Section 84 of the Indian Penal Code.
15. In the case of Ratan Lal vs. State of M.P. (supra) the same principle of law was enunciated in the context of Section 84 of the Indian Penal
Code. After clarifying the law and noticing the nature of the burden required to be discharged by the accused to get the benefit of Section 84 of the
I.P.C., on the basis of evidence adduced the relevant facts and circumstances were noted under seven distinct heads in paragraph-19 of the
judgment of the Apex Court. On that basis the Court held that the accused of that case was entitled to the benefit of Section 84 of the I.P.C. The
seven circumstances which were found proved in that case indicated that the accused had family history of psychiatric illness; according to the
medical jurisprudence when the cause of ailment was not known, heredity would play a part; the accused was being treated for unsoundness of
mind since two years before the alleged occurrence and had already been diagnosed as suffering from paranoid schizophrenia; soon after the
occurrence he was taken for treatment of his ailment 25 times to hospital; he had been under regular treatment for mental ailment; there was hardly
any motive for him to kill his wife and after committing the murder in daylight the accused made no attempt to hide or run away. Facts of the
present case are quite different. So far as the case of this appellant is concerned, in the fardbeyan itself the prosecution disclosed that after the
occurrence the appellant ran away with the weapon. The fardbeyan also discloses a motive that the appellant suspected the deceased to be witch.
The injuries on the deceased show a determined assault made to cause death. The medical prescriptions i.e. Exts.-A and A/1 have already been
discussed earlier. They do not show that the doctor had treated him for any mental illness. The appellant was never hospitalized for treatment of
mental ailment any time before the occurrence. As per submission, if he was arrested on 4.7.1982 i.e. after a more than three months of the
occurrence, it shows that he had full power of comprehending the effect of the crime committed by him and could manipulate to avoid arrest by
absconding for more than three months. There is no evidence to show that he was in need of or availed medical treatment during this period. When
the stage of framing of charge reached after the case was committed to the Court of Sessions in March, 1983, for the first time an application for
provisional bail was filed on behalf of the appellant on 22.7.1983 by his wife and therein the plea of mental ailment was raised. The Civil Surgeon
submitted no report disclosing the mental ailment of the appellant and he was simply referred to Kanke on 29.7.1993. The treatment records of
Mental Hospital at Kanke, Ranchi have not been proved nor any medical expert has been examined to disclose to the Court the nature of the
ailment and whether such ailment could have been existing on the date of occurrence i.e. 20.3.1982.
16. So far as D.W. 1 is concerned, he does not inspire confidence not only because he lived elsewhere separately, and is related and interested
witness but because he has not given any details of what kind of abnormal behaviour of the appellant induced him to believe that the appellant
suffers from mental disorder. Further, the wife of the appellant or his children had better opportunity to depose about his behaviour but they have
not been examined. Hence, considering the entire facts and circumstances, in our considered view the appellant has failed to discharge the burden
of establishing necessary facts and circumstances to create a reasonable doubt that he might have been suffering from such mental disorder at the
time of occurrence which rendered him incapable of knowing the nature of his act or that he was doing something wrong or contrary to law. In this
case the defence had questioned P.W. 1 and P.W. 2 regarding mental illness of the appellant but they categorically denied the defence suggestion.
Admittedly, these witnesses had no enmity with the appellant and P.W. 1 has disclosed that he is Gotia and by that relation a brother of the
appellant. In the facts of the case, we find no merit in this appeal. The same is accordingly dismissed. Since, the appellant is on bail, his bail bonds
are cancelled. He shall be taken into custody to serve out the remaining sentence in accordance with law.