Karnataka High Court
Eshappa vs State By Jagalur Police Jagalur on 8 August, 2013
Equivalent citations: 2014 CRI. L. J. 1510, 2014 (1) AIR KANT HCR 639, (2013) 5 KANT LJ 399, (2014) 1 CRIMES 175
1 Crl.A.No.372/2006
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 8TH DAY OF AUGUST, 2013
BEFORE
THE HON'BLE MR. JUSTICE A.S. PACHHAPURE
CRIMINAL APPEAL No.372 OF 2006
BETWEEN:
ESHAPPA
S/O CHIGATERAPPALA AJJAPPA
AGED ABOUT 33 YEARS
AGRICULTURIST
R/O YARLAKATTE VILLAGE
JAGALUR TALUK,
DAVANGERE DISTRICT.
... APPELLANT
(BY SRI: C SHIVAKUMAR, ADV)
AND:
STATE BY JAGALUR POLICE
JAGALUR.
... RESPONDENT
(BY SRI: VIJAYAKUMAR MAJAGE, HCGP)
THIS CRL.A. IS FILED UNDER SECTION 374(2)
CR.P.C. AGAINST THE JUDGEMENT DATED 31.01.2006
PASSED BY THE S.J., DAVANAGRE, IN SC NO.51/05 -
CONVICTING THE APPELLANT-ACCUSED FOR THE
OFFENCES P/U/Ss.376 & 448 OF IPC AND SENTENCING
HIM TO UNDERGO R.I. FOR 7 YEARS AND TO PAY FINE
OF RS.15000/-, I.D. TO UNDERGO R.I. FOR 6 MONTHS
FOR THE OFFENCE P/U/S.376 OF IPC AND FURTHER
SENTENCING HIM TO UNDERGO R.I. FOR 6 MONTHS AND
TO PAY FINE OF RS.2000/-, I.D. TO UNDERGO R.I.
2 Crl.A.No.372/2006
FOR 1 MONTH FOR THE OFFENCE P/U/S.448 OF IPC.
BOTH THE SENTENCES SHALL RUN CONCURRENTLY.
THIS CRL.A. COMING ON FOR FINAL HEARING,
THIS DAY THE COURT DELIVERED THE FOLLOWING:
J U D G M E N T
The appellant has challenged his conviction and sentence for the offence punishable under Sections 376 and 448 IPC on a trial held by the Sessions Judge, Davangere.
2. The facts relevant for the purpose of this appeal are as under:
PW10 - the victim is the wife of PW1 - Ramappa. The victim married PW1 about 7 or 8 years prior to the incident. Through the wedlock, they have 3 children. As both the spouses were coolie's, the victim had left her children in her parent's home. On 07.05.2000 at about 7.00 p.m. when PW1 was in the frontyard, the appellant (accused No.1) came and requested Ramappa to accompany him to watch a movie. PW1 asked his wife to prepare the meals and they 3 Crl.A.No.372/2006 went to see the movie together. After about 1½ hour, when there was no electric light in the house, the appellant returned to the house of victim and when she was preparing the meals, the appellant called her husband and the victim told him that he himself took her husband to see the movie. At that time, accused entered the house and latched the door from inside. He held and dragged her to the ground, she sustained injury over the knee and despite her resistance, he removed her blouse and bit her breast and said to have committed forcible sexual intercourse. Meanwhile, her husband PW1 returned to the house and at that time, the appellant ran out from the back door. Though PW1 made an effort to chase him, PW1 was not successful in apprehending him. The victim told her husband about the incident and as it was night time, on next day in the morning, they informed this incident to their employer and due to inconvenienced buses, she 4 Crl.A.No.372/2006 came late to the police station in the evening and submitted the complaint (Ex.P11), which came to be registered by the police and during the course of investigation, spot mahazar (Ex.P10) was held in the presence of PW9 and others. The victim was examined by PW5 - Dr.Shoba. Statement of the witnesses were recorded. The clothes of the victim (MOs.1 to 3) were seized. On the arrest of accused, he was examined by PW6
- Dr.Shivaprakash. The Nicker (MO4) of the accused was seized. The seized articles were sent to the opinion of expert. After collecting the relevant documents and also the caste certificates of the victim and accused, chargesheet was laid against the accused for the offence under Sections 109, 120B, 376 and 448 IPC and Sections 3(2)(v) of SC/ST (PA) Act, 1989 (hereinafter called as 'the Act of 1989' for short).5 Crl.A.No.372/2006
During the trial, prosecution examined PWs.1 to 11, got marked documents Exs.P1 to P12 and Mos.1 to 4. Statement of the accused was recorded under Section 313 Cr.P.C. No defence evidence was led. The Trial Court after hearing the counsel for parties and on appreciation of the material on record, acquitted accused Nos.2 and 3 and convicted accused No.1 - the appellant herein for the charge under Sections 376 and 448 IPC. He was ordered to undergo rigorous imprisonment for 7 years and to pay fine of Rs.15,000/- with default sentences for the offence under Section 376 IPC and lesser sentence was awarded for the offence under Section 448 IPC. Aggrieved by the conviction and sentence, the present appeal is filed.
3. I have heard learned Counsel for the appellant and also learned High Court Government Pleader.
6 Crl.A.No.372/2006
4. The point that arises for my consideration is:
"Whether the appellant has made out any grounds to warrant interference in his conviction and sentence for the offence punishable under Sections 376 and 448 IPC?"
5. It is the submission of learned Counsel for the appellant that PW1 - the husband of victim, PWs.2 and 3 - the neighbors, PW4 - the friend of PW1 have not supported the case of prosecution and therefore, he contends that the interested version of victim alone is insufficient to award conviction for the said offences. It is also his submission that injuries on the victim could be caused while doing agricultural or coolie work and therefore, the mere fact that the victim has suffered injuries itself is not a ground to affirm the conviction. It is also his contention that the 7 Crl.A.No.372/2006 prosecution has not examined the police officer who registered the complaint and there is abnormal delay in lodging FIR and in the absence of plausible explanation, the interested version of PW10 - the victim cannot be accepted. He would also submit that the house of victim is in the village and the fact that she did not shout at the time of incident itself negatives her version. On these grounds, he has sought for setting aside the conviction and sentence ordered by the Trial Court.
6. On the other hand, learned High Court Government Pleader has supported the judgment and order of the Trial Court and contends that the evidence of the victim is supported by the medical evidence and there are no grounds to warrant interference in the order of conviction and sentence.
7. The scrutiny of evidence led by the prosecution would reveal that PW1 though is the 8 Crl.A.No.372/2006 husband of victim has not come forward to support the case of prosecution. In fact, as per the version of PW10 - the victim, her husband accompanied by the accused went to see the movie, but the reason as to why he has turned hostile is not forthcoming in his evidence. That apart, the villagers and neighbors who are examined as PWs.2 and 3 have not supported the case of prosecution. These witnesses are the persons who is said to have seen the accused running away from the house of victim. PW4 is the friend of PW1 ad there is nothing incriminating in his evidence as he has not supported the case of prosecution. So it is only the evidence of PW10 - the victim and that of PW5 - the doctor which is made available for appreciation.
8. Admittedly, PW10 - the victim is a married woman having three children at the time of incident. As could be seen from the cross 9 Crl.A.No.372/2006 examination, nothing is suggested to state that she was a woman of bad character. The appellant was acquainted with the victim as he used to come to the house of victim to meet PW1 - her husband. Though in the complaint, she states that the appellant came to her house and he alongwith her husband went to see the movie and after about 1½ hour, the appellant came to her house and after entering inside, latched the door and committed forcible sexual intercourse and at that time, the victim had suffered injuries and this fact is also mentioned in the complaint itself. But in the evidence, what she states is that after entering the house, the appellant dragged her to the ground and bit her breast and at that time, she sustained injuries. She also states that the appellant spoiled her. Nowhere in the evidence, she states about the forcible sexual intercourse by the appellant. It appears that the prosecutor has not drawn 10 Crl.A.No.372/2006 attention of the witness with regard to the commission of rape i.e., forcible sexual intercourse.
9. As could be seen from the cross examination of PW10 - victim, a suggestion is made to the effect that till arrival of her husband PW1 to the house and at the time of incident, she did not shout. She has denied this suggestion. Anyhow, from this suggestion and the evidence of PW10 - victim, it could be said that appellant did not dispute his presence at the time of incident in the house of victim. Anyhow, the evidence of PW10 - the victim does not disclose commission of forcible sexual intercourse except alleging that she was spoiled by the appellant by removing her clothes. It is the evidence of victim which will have to be looked into in the context of evidence of doctor
- PW5.
11 Crl.A.No.372/2006
10. PW5 - Dr.Shoba examined the victim on the next day at about 10.30 p.m. and has issued wound certificate (Ex.P6). On examination, she found:
a) abrasion over left side of the chest, oval shaped reddish in colour;
b) injury on left knee;
c) swelling over the right side of the face; and
d) injury on vulva, reddish in colour.
At the time of examination, vaginal swab, vaginal smear slide, pubic hairs, nails and the clothes were seized and they were sent for the opinion of expert. On the study of FSL report (Ex.P6), the doctor has opined that an attempt of rape was made upon the victim. On the clothes of victim, no seminal stains were found and it is one of the circumstances to say that 12 Crl.A.No.372/2006 there was no forcible sexual intercourse at the time of incident.
11. Though on the Nicker (MO4), the seminal stains were found, as the accused was arrested on 15.05.2000, i.e., after a week of the incident and as the accused is also a married person, the presence of seminal stains on the Nicker (MO4) after a week does not resume any importance and does not connect him with the incident of rape. In the absence of medical evidence regarding the sexual intercourse and in the absence of evidence of PW10 - the victim about forcible sexual intercourse, I do not think that appellant could be convicted for the offence under Section 376 IPC and he is responsible for the offence under Section 376 read with Section 511 IPC.
12. It is no doubt true that the police officer who registered the complaint is not been examined. But in the absence of any omission or 13 Crl.A.No.372/2006 contradiction in the evidence of victim or other witnesses, the non examination of the police officer itself is not sufficient to discard the evidence. Furthermore, so far as delay in lodging the FIR is concerned, an explanation has been offered by the victim that as it was night time, on the next day morning, they went to the employer and thereafter as there were no convenient buses, they went to the police station in the evening and submitted a complaint (Ex.P11).
13. Taking into consideration the fact that PW10 is a village rustic woman, I do not think that she could be aware of the consequences of delay in lodging the FIR. That apart, there is no material on record about the prosecution having taken disadvantage of delay in lodging the complaint. The mere fact that the husband and other witnesses have not supported the case of prosecution itself is 14 Crl.A.No.372/2006 insufficient to discard the evidence of PW10 which is corroborated by the medical evidence. It is well established principle that the evidence of victim stands on a higher footing and there are no reasons for her to falsely implicate the appellant as accused in this case.
14. That apart, she is not a lady of bad character and therefore, there is no reason to discard her evidence. Perusal of the material placed on record reveals ample material for the offence under Section 376 read with Section 511 IPC and under Section 448 IPC. Conviction of appellant for the charge under Section 376 IPC is improper.
15. In the result, the appeal is allowed in part. Conviction of the appellant for the charge under Section 376 IPC is set aside. He is acquitted of the said charge.
15 Crl.A.No.372/2006
Appellant is convicted for the offence under Section 376 read with Section 511 IPC. He is ordered to undergo rigorous imprisonment for three years and to pay fine as ordered by the Trial Court with the default sentence.
Conviction and sentence for the offence under Section 448 IPC is affirmed.
Both the sentences shall run concurrently. Appellant is entitled for set off under Section 428 Cr.P.C.
The Trial Court is directed to secure the presence of appellant to undergo the sentence.
Sd/-
JUDGE *bgn/-