LexRAM NATH MAHTO versus STATE OF BIHAR
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RAM NATH MAHTO v. STATE OF BIHAR APRIL 10, 1996 [M.M. PUNCHHI AND SUJATA V. MANOHAR, JJ.] India Penal Code : 1860 S.396-Accused committi11g robbery-Test ide11tification-Witness iden- tifying accuse-Triat-Witness refusing to identify accused before trial court-Magistrate who conducted test identification deposing that the witness had correctly identified the accused duri11g test ide11tificatio11-Trial court recording remarks as to demea11our of wit/less and convicting accused relying 011 statement of Magistrate-Conviction upheld. Evide11ce Act, 1872 : S.9-Test ide11tification-Witness who identified accused i11 test ide11- tification refused to ide11tify him in Court-Magistrate who had conducted test identification stated before Court that the witness had correctly identified the accused in the test identification-Held, Court would be entitled to rely upon the evidence as it would be releva11t under s. 9. Budlzsen & Anr. v. State of U.P. , AIR (1970) SC 1321, distinguished. CRIMINAL APPELLATE JURISDICTION : Criminal Appeal No. 225 of 1996. From the Judgment and Order dated 17.2.87 of the Patna High Court in Crl. A. No 25 of 1985. N.R. Choudhary for the Appellant. Praveen Swarup for pramod Swarup for the Respondent. The following order of the Court was delivered : The conviction of the appellant under Section 396 IPC initially visited him with a life sentence, as ordered by the Court of Session, but on appeal A B c D E F G to the High Cor..t, it was reduced to ten years, rigorous imprisonment. H 163 A B c 164 SUPREME COURT REPORTS (1996] SUPP. 1 S.C.R. It was a night robbery in a running train. The appellajit was allegedly one of the dacoits. A person was killed during the course of commission of dacoity and the dacoits caused hurts to others and looted their property. P.W. 6, Diwakar Yadav, was one such person who was robbed. The Train Ticket Examiner, P.W. 3, was also one of the occupants in the train who was injured. The occurrence took place shortly after the train left Katihar station for its onward journey to Calcutta. This incident happened in the State of Bihar. The matter was reported to the police by P.W. 3. The appellant was later arrested as one of the culprits. He was put to identifica- tion parade conducted by Judicial Magistrate, Bharatji Misra, P.W. 7. Thereas, P.W. 6 was able to identify the appellant as one of the dacoits besides others, with whom we are presently not concerned with, and claimed that he was the one who had a revolver with him which he employed during the course of the occurrence. At the trial P.W. 7 fully supported the prosecution case, deposing D that P.W. 6 had before him identified the appellant as the dacoit carrying a revolver. P.W. 6, however, chose not to identify the appellant at the trial and rather said that he could not recognise the accused whom he had identified at the identification parade. When his pointed attention was drawn towards the appellant, he did not identify him. At that juncture, the trial Judge recorded his remarks as to his demeanour that the witness E perhaps was afraid of the accused as he was trembling at tlj.e stare of Ram Nath, accused. It thus became evident that the witness w4s frightened to accord recognition to the appellant at the trial. Despite such bend in the prosecution case, the trial court as also the High Court relied on the statement of the Magistrate, P.W. 7 as to P.W. 6 having identified the p appellant before him at the identification parade and held the prosecution case proved beyond doubt. Added thereto was the remark of the trial ·court about the demeanour of the witness P.W. 6. As was done before the courts below, learned counsel for the appel- lant has relied upon a decision of this Court in Budhsen & Anr. v. State of G U.P., AJR (1970) SC 1321 to contend that the evidence of identification parade does not constitute by itself substantive evidence which is governed essentially by the provisions of Section 162 of the Code of Criminal Procedure. In that case, this Court took the view that on the facts estab- lished, the Test Identification Parade could not be considered to provide H safe and trustworthy evidence on which conviction could be sustained. That J RN. MAHTO v. STATE 165 case was distinguished by the courts below and in our view rightly, by taking A into account the substantive evidence of the Magistrate, P.W. 7, supported by the remarks of th
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