RAM SUNDER MAHTO Vs STATE OF BIHAR
Case number: Crl.A. No.-000503-000503 / 2003
Diary number: 23369 / 2002
Advocates: SHEKHAR PRIT JHA Vs
GOPAL SINGH
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No.503 OF 2003
RAM SUNDER MAHTO & ORS. ... Appellant(s)
Versus
STATE OF BIHAR
... Respondent(s)
J U D G M E N T
V.S.SIRPURKAR,J.
1. This appeal is filed by the four accused persons who
have been convicted for the offence punishable under
Section 395, Indian Penal Code (in short 'IPC') and
have been sentenced to suffer rigorous imprisonment for
five years. Considering their identification in the
test identification parade and the evidence led before
the trial court, the trial court convicted 11 persons
out of 14 accused persons and awarded life sentence for
their offence. These 11 accused persons having
appealed before the High Court, the High Court allowed
the appeal of five persons namely Panchu Mahto, Bilas
Baitha, Thaga Mahto, Deo Narain Mahto and Ganeshi Mahto
and acquitted them. The High Court took the view that
they being very old, they should be sentenced only to
suffer rigorous imprisonment which they had already
-2-
undergone. Two other accused were let off on undergone
sentence.
After the dismissal of the appeal, these accused
persons were taken into custody and remained behind
bars for about one year. Learned counsel for the
appellant argues before us that the loot was relatively
insignificant as it was only of Rs. 2860/- cash, one
lota and one glass. It is also pointed out that now
the accused persons namely Ram Sunder Mahto, Ram Lagan
Mahto, Bindeshwar Mahto and Ram Ekbal Mahto are 78, 73,
68 and 58 years of age respectively .
2. Considering the overall circumstance, we are of the
opinion that the accused persons deserves lienent
treatment. In that, we have considered that the 28
years have already elapsed since the offence took place
and the accused persons are suffering for all those 28
years. It was pointed out before us by the State
counsel that during the course of the dacoity two
persons have been injured and have suffered injuries by
fire-arm. However, we are informed that the person who
had handled fire-arm though was convicted has not filed
any appeal, i.e. Arun Kumar Singh, the original A-2.
Considering the evidence we find that all these accused
persons might have been present during the dacoity but
have not caused any injury to any witnesses. In that
view of the matter we reduce the sentence which has
-3-
been awarded by the High court to that of three years.
3. With this modification, the appeal is dismissed. The
bail bonds of the accused appellants are cancelled. The
appellants are directed to surrender within two weeks
from today to serve out the remaining sentence failing
which the non-bailable warrants shall be issued against
them by the concerned court for their arrest.
...................J. (V.S.SIRPURKAR)
....................J. (DEEPAK VERMA)
New Delhi, October 07, 2009.