STATE OF ORISSA Vs SIKHAR JENA .
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: Crl.A. No.-000564-000564 / 2002
Diary number: 5967 / 2001
Advocates: RADHA SHYAM JENA Vs
ABHIJIT SENGUPTA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 564 OF 2002
State of Orissa ...Appellant
Versus
Sikhar Jena and Ors. ...Respondents
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Challenge in this appeal is to the judgment of a Division Bench of the
Orissa High Court directing acquittal of the respondents.
2. Background facts, as projected by prosecution, in a nutshell, are as
follows:
The occurrence took place on 19.3.1984 between 9.30 A.M and
10.00 A.M. The FIR was drawn up by the Circle Inspector of Police,
Paradeep, purportedly on his own information on 19.3.1984 at 11.15 A.M.
and was formally registered at the Paradeep Police Station at 12.15 P.M. on
19.3.1984. The informant (The Circle Inspector) who has been examined as
P.W. 49 is admittedly not a witness to the occurrence, but it is evident from
the F.I.R. as well as his statement and statements of other witnesses that the
F.I.R. was drawn-up on the basis of narration given by some of the police
officials and others. In the FIR itself, it was mentioned that the informant
had enquired into whole episode from the police personnel and outsiders.
Prior to 19.3.1984 there was some internal dispute between the groups of
labourers working in the Paradeep Port area. It is further revealed that since
tension was prevailing a section of the Orissa State Armed Police (OSAP)
had been deployed since 14.3.1984 near Atharbank, popularly known as
"Iron ore plot" to maintain law and order. In the F.I.R. it was mentioned
that in the previous night, that is to say, the night of 18.3.1984, a meeting
had been held by accused Pandab Swain (acquitted), Bata Samal
(respondent no.2), Bishnu Pradhan (respondent no.4), Sikhar Jena
(respondent no.1), Sankar Sasmal (respondent no.3) and their supporters
wherein it was decided to finish Bhima Jena (one of the deceased). It was
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also stated that in the said meeting it was further decided to kill police
personnel if they would come to the rescue of Bhima Jena, who was the
leader of the rival group. In the FIR it was further recited that at about 9.00
A.M. on 19.3.1984, Havaldar U.C. Jena (P.W.2) had informed at the police
station that Pandab Swain and his supporters were contemplating to attack
the rival members and they were armed with weapons like lathis, bombs,
farsas etcetera and had attacked brick-bats. It is further indicated that in
view of such development, the Officer-in-Charge of Paradeep Police
Station Sub-Inspector A.K. Kanungo (one of the deceased), proceeded
towards the Iron ore plot along with A.S.Is. K.T. Rao (P.W.3), S.K.Rout
(P.W.8), Havaldar U.C. Jena (P.W.2) and several other constables as well
as personnel of APR Force in a Trekker being driven by D.K. Das (P.W.9)
to tackle the situation. After reaching near Iron ore plot, these police
officials found Pandab Swain, respondents 1 to 4 and several others (named
in the F.I.R.) and five hundred others (not named in the F.I.R.), all of whom
had assembled near the area. It was further alleged that these people were
armed with lathis, farsas, iron rods etc. and were shouting to murder Bhima
Jena and his supporters and had already surrounded Bhima Jena. Seeing
this, the police party rushed near the place of assembly, but the mob
became furious and started brick-batting the police party. Immediately a
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group of the violent mob overturned the Trekker in which the police
officials had gone and assaulted the driver and set fire to the Trekker.
Sikhar Jena (respondent no.1) and hundred others chased the O.I.C. and
party for assault and simultaneously set fire to the OSAP Tent. Lathi
charges affected by the police party including the OSAP were over-
powered by the turbulent mob and police personnel including Bhima Jena
were brutally assaulted by Maheswar Swain (acquitted), Bipin Dalei (not an
accused), GaganLenka (acquitted) and others by iron rod and farsas. It was
further recited that the O.I.C. having no other alternative ordered for firing
and himself fired from his revolver in the self-defence. The mob attacked
the O.I.C. and the police personnel and snatched away the revolver from
the O.I.C. and three rifles from OSAP Sepoys along with ammunition and
themselves fired from it. Simultaneously certain members of the violent
mob also inflicted fatal injuries on the head of the O.I.C. and other police
personnel. As a result, O.I.C. A.K.Kanungo, APR Mustaque Mohammad,
APR Constable Niranjan Sahu, OSAP Sepoy No. 3, P.K.Mohapatra and
leader of the opposite group Bhima Jena succumed to the injuries
instantaneously at the spot. Besides, A.S.Is, K.T.Rao, S.K.Rout, APR
Constables, OSAP Sepoys and Havildar U.C. Jena sustained severe
injuries. The unruly mob also set fire to the hutments of the rival labour
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group. Due to firing by the police, some of the members of the mob also
received injuries. The police Trekker number OSU 2847 and OSAP Tent
were completely gutted by fire. The informant further recited that after
having received the information regarding serious law and order situation
involving loss of lives of police personnel he himself rushed to the spot and
after arrival found the mob escaping in different directions and he saw the
dead bodies of the police personnel and Bhima Jena lying scattered on the
road.
On the aforesaid allegations, after completion of investigation, charge
sheet was submitted against all the accused persons who faced the trial and
some others who had absconded.
Accused persons pleaded innocence. Accused Pandab Swain took the
plea of alibi as he claimed that he was attending a meeting in the office of
the Chairman of Paradeep Port Trust at the relevant time. Forty nine
witnesses were examined to further the prosecution version. PWs 2, 3, 8 to
11, 14 to 16, 25, 28 to 31 and 36 were stated to be eye witnesses. Out of
these witnesses PWs 2, 3, 8 to 10, 28 to 31 and 36 were police personnel
whereas PW-11, 14, 15, 16 and 25 were stated to be supporters of the
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deceased. Ten witnesses were examined by the accused persons primarily
to prove the plea of alibi. As noted above, five persons lost their lives for
which charges have been framed. The deaths took place at different spots
but in the same area. The trial Court disbelieved some of the witnesses but
convicted the respondents for having caused the death of A.K. Kanungo, the
officer-in-charge and in respect of other allied offences. The conviction of
the said respondents was primarily based on the evidence of PWs 2 and 8.
PW-2 was one of the Havaldars of Paradeep Police station. Respondents 1
to 5 were convicted under Section 302 read with Section 149 of the Indian
Penal Code, 1860 (in short the ‘IPC’) and sentenced to undergo
imprisonment for life. Those five respondents were also convicted under
Section 307 read with Section 149 IPC for attempting to cause murder and
sentenced to undergo RI for seven years; under Section 330 read with
Section 149 I.P.C. and sentenced to undergo rigorous imprisonment for five
years and under Section 9 (b) of the Indian Explosives Act, (in short
‘Explosive Act’) read with Section 149 IPC and sentenced to undergo RI for
two years. Respondents 1 to 3 were further convicted under Section 148 IPC
and respondents 4 and 5 were convicted under Section 147 I.P.C and
sentenced to undergo rigorous imprisonment for three years and two years
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respectively. Respondent No.6 has been convicted under section 353 I.P.C.
and sentenced to undergo rigorous imprisonment for two years.
Originally, 114 accused persons were prosecuted and faced trial under
twenty nine heads of charges. Out of the 114 accused persons, a few
expired during the trial. Ultimately, apart from the six respondents, all
other accused persons have been acquitted. In the absence of any appeal
against acquittal at the instance of the State, the acquittal of all other
accused persons became final. The High Court by the impugned judgment
allowed the appeal discarding the evidence of PW-2.
3. Learned counsel for the appellant submitted that by a cryptic
practically non-reasoned order the acquittal has been directed.
4. Learned counsel for the respondents on the other hand supported the
judgment of the High Court.
5. We find that the High Court has discussed in major parts of its
judgment the factual scenario as projected by the parties. Thereafter by
abrupt conclusions PW-2’s evidence has been discarded. This certainly was
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not the proper way of disposing of an appeal involving accusations relating
to death of five persons. On that limited ground, we set aside the impugned
judgment and direct the High Court to re-consider the matter afresh dealing
with various points highlighted by the prosecution and responses of the
accused persons. If the High Court intends to differ from the conclusions of
the trial Court it has to indicate reasons therefore. Merely stating that the
evidence of a witness is not believable would not suffice. We make it clear
that we have not expressed any opinion on the merits of the case.
6. The appeal is disposed of accordingly.
……………………………………..J. (Dr. ARIJIT PASAYAT)
…………………………….……….J. (Dr. MUKUNDAKAM SHARMA)
New Delhi, December 1, 2008
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