Gauhati High Court
Appellant vs The State Of Assam on 16 December, 2022
Author: N. Kotiswar Singh
Bench: N. Kotiswar Singh
Page No.# 1/66
GAHC010080662019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRL.A(J)/15/2019
GAURI SHANKAR NATH @ BANKA,
SON OF SRI BUDHESWAR NATH @ BUDURU,
RESIDENT OF VILLAGE PURAN (OLD) LAWPARA,
P.S. SAPATGRAM, DISTRICT DHUBRI, ASSAM.
.............Appellant
VERSUS
THE STATE OF ASSAM
REP. BY PP, ASSAM.
.................Respondent
Advocate for the Appellant : Mr. Z. Alam, Advocate.
Advocate for the Respondent : Ms. S. Jahan, Addl. P.P., ASSAM
Linked Case : Death Sentence Ref./2/2019
THE STATE OF ASSAM,
REPRESENTED BY PP, ASSAM.
.............Appellant
VERSUS
GAURI SHANKAR NATH@ BANKA,
SON OF SRI BUDHESWAR NATH @ BUDURU,
RESIDENT OF VILLAGE PURAN (OLD) LAWPARA,
PS SAPATGRAM, DISTRICT DHUBRI, ASSAM.
.................Respondent
Page No.# 2/66
------------
For the appellant : Ms. S. Jahan, Addl. P.P., Assam.
For the respondent : Mr. A.M. Bora, Sr. counsel-amicus curiae.
::BEFORE::
HON'BLE MR. JUSTICE N. KOTISWAR SINGH HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY Date of Hearing : 02.08.2022 and 08.08.2022.
Date of Judgment : 16.12.2022
JUDGMENT & ORDER (cav)
(N. Kotiswar Singh, J)
Heard Mr. A.M. Bora, learned Senior counsel appointed as an amicus curiae in the Death Sentence Reference No.2 of 2019, assisted by Mr. V.A. Chowdhury, learned counsel and Mr. Z. Alam, learned counsel for the appellant in Criminal Appeal (J) 15/2019, which have been heard together. Also heard Ms. S. Jahan, learned Additional Public Prosecutor, Assam.
2. Since the appellant has been sentenced to death by the impugned judgment and order dated 29.03.2019 passed by the learned Special Judge, Bilasipara in Special POCSO Case No.4/2018 under Sections 376-AB/302/201 of Indian Penal Code, 1860 [in short, IPC] read with Section 6 of the POCSO Act, 2012 as required under Section 366 of Code of Criminal Procedure, 1973 [in short, Cr.P.C.], the matter has been placed before this Court.
We also have noticed that the appellant also preferred an appeal being Criminal Appeal (J) 15/2019. Accordingly, we have decided to hear the death reference and the appeal jointly.
3. The principal plea taken by the appellant is that the conviction is based on Page No.# 3/66 circumstantial evidences and since the circumstantial evidences have not been proved beyond reasonable doubt, the appellant would be entitled to be acquitted. Under the circumstances, the question of awarding death penalty does not arise. Otherwise also, it has been submitted that the nature of the crime alleged and nature of evidence disclosed does not warrant death penalty.
4. Accordingly, we will proceed to hear the Jail Appeal first to consider whether the conviction of the appellant can be sustained at all on the basis of the circumstantial evidences. If the conviction by the learned trial Court is upheld, we will proceed to examine as to whether the sentence of death awarded to the appellant deserves to be confirmed as provided under Section 366 of Cr.P.C.
5. On the other hand, if the appellant is able to make out a case that the circumstantial evidences have not been fully established to sustain the conviction and if the benefit of doubt is given to the appellant, obviously, Death Sentence Reference No.2/2019 will be required to be returned by not confirming the death sentence awarded.
6. Accordingly, we proceed to deal with Criminal Appeal (J) 15 of 2019.
7. Mr. Alam, learned counsel for the appellant, has submitted that only two circumstantial evidences on which the prosecution case hinge, which the prosecution claims to have established are based on last seen theory and the evidence of alleged recovery of the dead body of the deceased at the instance of the appellant as admissible under Section 27 of the Indian Evidence Act, 1872 [in short, Evidence Act] which according to the prosecution directly link the appellant with the alleged crime.
8. It has been submitted that, however, neither of these aforesaid two circumstances can Page No.# 4/66 be said to have been established beyond reasonable doubt, as the last seen theory could not be said to have been established because of the inconsistencies in the evidence of the prosecution witnesses. Similarly, the alleged evidence of discovery of the dead body of the deceased at the instance of the appellant is admissible under Section 27 of the Evidence Act is also highly doubtful and, in fact, there is evidence to the effect that the police used coercion and threat, which would render any statement made by the appellant to be inadmissible under Section 25 of the Evidence Act and, resultantly, any such statement made under coercion cannot be also used for the purpose of discovery under Section 27 of the Evidence Act.
9. Accordingly, it has been submitted that if these two basic foundational facts are not proved beyond reasonable doubt, the entire prosecution story would crumble. In such a situation, the question of confirming the death sentence would not arise, as the appellant would be entitled to be acquitted and set free.
10. Since the learned trial Court has awarded death sentence to the appellant which involves rape and murder of a minor girl of about 7 years old, which had shaken the entire community, we will meticulously examine the evidences on record and the reasons and conclusions arrived at by the learned Trial Court.
11. The criminal process against the appellant was set into motion after the First Information Report was lodged by the father of the deceased girl on 30.04.2018 by alleging that at around 6.30 P.M. of 29.04.2018, the appellant lured his minor daughter aged about 7 years to the bank of a pond at Lutapara Crematorium, Bichimari from Purana Laupara LP School and gagged her to death. Thereafter, he threw her dead body into the pond. It has Page No.# 5/66 been further alleged that the informant and his other family members had made an extensive search for the missing girl and as the appellant was suspected to have killed his daughter, he was questioned and as their suspicion grew strong, the police was informed and the appellant was handed over to the police. It has been also stated that in course of the investigation, police recovered the dead-body of his daughter from the pond as shown by the appellant.
12. Based on the aforesaid First Information Report, Sapatgram PS Case No.40/2018 under Sections 302/376-AB of IPC read with Section 6 of the POCSO Act was registered.
13. The police swung into action immediately on receipt of the FIR and after examining the villagers and other witnesses, who had seen the appellant along with the deceased girl before the unfortunate incident of rape and murder, and after discovery of the body of the girl and after causing post mortem examination of the girl and forensic test of the apparels of the deceased as well as the appellant, on completion of investigation, the Investigating Officer filed the charge sheet before the competent Court.
The appellant was charged of committing offences on four counts, which are as follows:-
Firstly, it was charged that the appellant on 29.04.2018 at about 6.30 P.M. at Luthapara under Sapatgram PS committed rape on the informant's daughter (aged about 7 years old) under the age of 12 years and thereby committed an offence punishable u/s 376-AB of IPC.
Secondly, the appellant was charged of committing murder intentionally causing death of informant's minor daughter (aged about 7 years old) after committing rape on her and thereby committed an offence punishable under Section 302 of IPC.
Page No.# 6/66 Thirdly, it was charged that the appellant on the same date, time and place knowing or having reason to believe that murder of informant's minor daughter is punishable with death has been committed, threw the dead body into a pond and caused certain evidences to disappear or knowingly gave false information with the intention of screening the offender from legal punishment and thereby committed an offence punishable under Section 201 of IPC.
Fourthly, the appellant was charged that on the same date, time and place, had committed aggravated sexual assault on informant's minor daughter (aged about 7 years old) and thereby committed an offence punishable under Section 6 of POCSO Act.
14. Since the victim was a minor girl involving sexual assault, the matter was tried by the learned Special Judge (POCSO), Bilasipara.
15. The prosecution examined as many as 17 witnesses and also adduced evidences, both documentary and materials collected during the course of the investigation.
The appellant claimed total denial of the charges levelled against him and did not lead any evidence in his own defence.
The stand of the defence was of complete silence and denial without any alternative version coming forth from the appellant and, as such, we will be required to examine the evidence adduced by the prosecution to see whether the evidences are sufficient enough to establish the offences levelled against the appellant as mentioned above.
16. In this regard, we would refer to the testimony of the father, i.e., the informant who was examined as PW1.
Page No.# 7/66 PW1 stated that he knew the appellant being a co-villager. He stated that at the relevant time, his daughter was about 7 years old. The incident took place on 29.04.2018 on which date a marriage ceremony of one Tanu, the daughter of the paternal uncle of the appellant, was being conducted. They were in his neighbours. PW1 went to attend the marriage ceremony as he was invited to cook for the marriage party, which was to take place in the evening. He stated that at around 5.30 to 6 P.M., while he was in that house, his minor daughter was playing in Lawpara Prathamik Vidyalaya School field, which is located near his house. He stated that when his daughter was playing in the school field, the appellant was also present there. When his daughter did not return after it became dusk, his wife asked PW1 to fetch his daughter. When he went to the school field, he did not find her and, accordingly, started searching for his daughter and asked one of his neighbours, Anjali Devi, who was examined as PW4, who informed him that she had seen the appellant taking away his daughter on his bicycle. Accordingly, PW1 made a search for the appellant and informed his friend Pradip, who was examined as PW6, that the appellant had taken away his daughter on his bicycle. PW1 stated that after about one hour, he noticed the appellant returning home with his bicycle with his nephew and seeing the appellant, PW1 asked the appellant about his daughter in presence of his wife, i.e., mother of the deceased. In response, the appellant stated that he had dropped his daughter in their house to which PW1 stated that she was not found, whereupon the appellant went along with Dharmendra and Pradip in search of his missing daughter. The appellant took them towards the house of one Naba Nath but after he entered the house of Naba Nath, he did not return. When PW1 asked Naba Nath about the appellant, Naba Nath's wife informed him that the appellant never entered their house, though PW1 saw the appellant entering the house of Naba Nath. Suspecting that the Page No.# 8/66 appellant would abscond, PW1 and other villagers, namely, Sankar, Dharmendra and Pradip searched for the appellant on a motorcycle and subsequently, apprehended him at Halong Bazar near their village. He was then brought to the village and questioned. Thereafter, some of the villagers informed the police who came to the village.
PW1 along with other villagers and police made further search in the village but the girl could not be traced. Later on, at about 4.30 A.M., the appellant took the villagers and the police to Lutapara Samsan Ghat and showed the body of his deceased daughter lying in a ditch.
PW1 also noticed that the head of the dead body was submerged under the ditch water and half of the body was on the side of the ditch. The panty of the deceased was found removed. PW1 also saw blood stain on the forehead and back of his daughter.
In the cross-examination of PW1, apart from reiterating what he had deposed in his examination-in-chief, nothing was elicited to show any inconsistency, which could shake his evidence. In his cross-examination, PW1 also mentioned about one Chandra, who was examined as PW3, who too noticed the appellant taking away his daughter on his bicycle.
17. The next witness examined was Pranita Devi (PW2), wife of the informant and mother of the deceased. She also stated that after they found their daughter missing, they made a search but it is futile. She stated that the people present in the marriage house stated that the appellant had taken her daughter somewhere and after some time, she saw the appellant coming along with his nephew and on seeing him, PW2 also asked him about her daughter but he denied taking her daughter along. During the cross-examination by the defence, PW2 more or less reiterated her statement made in the examination-in-chief. In other words, her Page No.# 9/66 evidence has remained unshaken.
18. The next witness examined was Chandra Bala Devi as PW3, who is an independent and important witness, who saw the appellant going away with the deceased girl and the appellant's nephew on a bicycle. She stated that on the day of the incident, at about 6.30 P.M., while she was returning home from Lawpara Puroni Bazar, she saw the appellant along with the deceased girl and the appellant's nephew together on a bicycle of the appellant at a little distance away from the field. PW3 stated that when the father of the girl (PW1) asked her whether she had seen his daughter, she informed PW1 about the appellant going with the deceased girl in a bicycle along with his nephew.
When PW3 was subjected to cross-examination by the defence, she reiterated her statement that she had seen the appellant taking away the deceased girl along with his nephew.
19. PW4, Anjali Devi, is another independent witness, who saw the appellant last along with the deceased girl. She stated that on the day of the incident, she was present in the house of Lalit Nath, a relative of the appellant for the marriage ceremony and from the house of the said Lalit Nath, she saw the appellant taking away the deceased girl and his nephew on his bicycle. She stated that on the next day, the body of the deceased girl was recovered and she saw the undressed naked body of the deceased girl with injuries on her forehead and blood oozing out from her nose.
In the cross-examination, she reiterated what she had stated in her examination-in- chief that she had seen the appellant taking away the deceased girl.
20. PW5, Gajen Ch. Nath, is a co-villager, who was present when the appellant led the Page No.# 10/66 police party and other villagers to the place where the body of the deceased girl was recovered. He stated that at about 4 to 5 A.M., the appellant was brought to the village accompanied by the Additional Superintendent of Police, Dhubri and, thereafter, the appellant took the police and the villagers to Lutapara Samsan Ghat near the river Kachua where the body of the deceased girl was kept by the appellant. He was a witness to the inquest held by the Magistrate. He also witnessed the seizure of the apparels worn by the deceased by the Investigating Officer.
21. PW6, Pradip Kumar Nath, deposed that on the day of the incident, while he was returning home from Raniganj, he saw the appellant with the deceased girl and his nephew on a bicycle on the bridge of the village. He also deposed about the queries made to him by PW1, father of the deceased girl, about her and of the search made by them in the village for the appellant and the subsequent locating of the appellant in Halong Bazar and bringing him to the village and making enquiry from him about the whereabouts of the deceased girl. He also mentioned about the search made by the police on that day. He stated that at about 4 to 4.30 A.M. in the early morning, the Additional Superintendent of Police, Dhubri, SDPO, Bilasipara and other personnel brought the appellant, who then led the police to Kachua Beel and saw the body of the deceased girl. He stated that the said place is about 1½ km away from his house. He also mentioned about the dead body found lying half submerged under the water as described by the other witnesses. He was a witness to the seizure of the bicycle and the wearing apparels of the deceased girl. His statement was recorded under Section 164 of Cr.P.C.
22. PW7, Samarendra Narayan Barman, is another co-villager who was present when the body of the deceased girl was recovered at the instance of the appellant. His statement was Page No.# 11/66 also recorded under Section 164 Cr.P.C. He also described the condition of the body of the deceased girl as described by the other witnesses. Though he was cross-examined, nothing could be elicited, which can be said to be inconsistent to his evidence in his examination-in- chief.
23. PW8, Dayal Nath, is another co-villager, who was a witness to the recovery of the body of the deceased girl at the instance of the appellant. He also gave a similar description of the dead body.
24. PW9, Anil Chandra Nath, was a co-villager who was present when the body was recovered by the police as shown by the appellant from Besimari Beel and he also described the dead body as others had done. His evidence has remained unshaken.
25. The evidence of PW10 is not very relevant inasmuch as he was merely narrating what he heard from other co-villagers.
26. PW11 is Dr. Sheikh Md. Azahar, who conducted the post-mortem examination on the dead body of the deceased girl, who found the following injuries:-
"External appearance -
Condition of subject stout emaciated, decomposed etc. - An average build female child dead body was examined, frothing from mouth and nostril noted, rigor mortis present in all 4 limbs.
Wounds - position and character-
i) Abrasion of (1x0.5 cm) on right eye lid and abrasion of (0.5x0.5 cm) on left eye lid.
ii) Laceration on mid-scalp (2x0.5 cm)
Bruise - position, size and nature-
Page No.# 12/66
i) Bruise of around (1x0.5 cm) noted around lateral part of vaginal
introits.
ii) 0.5 cm of hymen tear noted on posterior part.
iii) (0.5x0.5 cm) of anal mucosal tear on posterior part noted.
Cranium and spinal canal -
Scalp, skull, vertebrae - as described.
Membrane - healthy.
Brain and spinal cord - healthy.
Thorax -
Walls, ribs and cartilage - healthy.
Pleurae - oedematous.
Larynx and trachea - white frothing noted in trachea and larynx.
Right lung - voluminous, water-logged lungs.
Left lung - voluminous, water-logged.
Pericar (dium) - healthy.
Heart - pale and healthy.
Vessels - collapsed.
Abdomen -
Walls - healthy.
Peritoneum - healthy Mouth, pharynx, oesophagus - healthy.
Stomach and its contents - healthy and water.
Small intestine and its contents - healthy and semi digested food particles. Large intestine and its contents - healthy and fecal content. Liver - healthy.
Page No.# 13/66 Spleen - healthy.
Kidneys - pale.
Bladder - empty.
Organs of generation, external and internal - as described. More detailed description of injury or disease -
i. Injuries described are ante-mortem in nature.
ii. Injuries around vagina and anal region is due to forceful
insertion of hard object, probably erect penis.
iii. Vaginal and anal swab is preserved and sent for smear
examination."
PW11 gave the opinion that the cause of death was due to airway asphyxia due to ante-mortem drowning.
27. PW12, Nabajit Pathak, is an official witness, who was the Circle Officer, who conducted the inquest on the dead body of the deceased.
28. PW13, Chandra Prava Devi, is a co-villager of PW1, who was a witness to the seizure of the bicycle.
29. PW14, Lalit Kumar Nath, is also a witness to the seizure of the bicycle of the appellant.
30. PW15, Lumanta Kumar Nath, is another villager, who testified about the condition of the father of the deceased girl and about the search for his daughter and he was present when the discovery of the deceased girl was made on being shown by the appellant. He also made a statement before the Magistrate recorded under Section 164 of Cr.PC.
In his cross-examination, he stated that in the next morning, the appellant was brought back by the police to the village and that the Additional Superintendent of Police, Dhubri had Page No.# 14/66 threatened the appellant that if he did not show the whereabouts of the deceased, he would be killed.
31. The Investigating Officer of the case was one SI Imdadul Hussain, who was examined as PW16. He narrated in detail about the investigation carried out by him after he got the information that daughter of PW1 was missing from the evening of the day of reporting. He also mentioned about the interrogation of the appellant in the village and the attempt of the appellant to mislead the police about the whereabouts of the deceased girl. He mentioned about the recovery of the dead body of the deceased girl at the instance of the appellant. He also mentioned about various steps taken in the course of the investigation including seizure of material evidences and forensic examination conducted as mentioned above.
32. PW17, Dr. Monalisha Choudhury, is a forensic expert who conducted forensic examination of four articles recovered from the appellant and the deceased girl. The four articles are as follows:-
"i. One blue colour jeans long pant. The exhibit was found packed in polythene packet. Marked as DNA/1647/18.
ii. One green colour underwear. The exhibit was found packed in polythene packet and in wet condition. Marked as DNA/1648/18.
iii. One red colour top. The exhibit was found packed in polythene packet and in wet condition. Marked as DNA/1649/18.
iv. One multi colour frock. The exhibit was found packed in polythene packet and in wet condition. Marked as DNA/1650/18."
After necessary examination, she gave the following report:-
Page No.# 15/66 "As per serology report -
One blue coloured jeans long pant contains stain of suspected semen marked as Sero-4024/A; one green colour underwear contains stain of suspected blood and semen marked as Sero 4024/B; one red colour top contains stains of suspected blood and semen marked as Sero 4024/C and one multi colour frock contains stain of suspected blood and semen marked as Sero-4024/D. Result of examination i. Exhibit No. Sero-4024/A and Sero-4024/B gave positive test for human semen.
ii. Exhibit No.4024/C and Sero-4024/D gave positive test for human blood and negative test for semen."
33. After adducing of evidence by the Prosecution, the appellant was confronted with the incriminating evidences which were revealed during the trial, and his statement was recorded under Section 313 Cr.P.C. However, to the most of the questions put by the Court, he dismissed these as false.
34. Though he admitted in his statement made under Section 313 Cr.P.C to be correct, as regards the location of the house of the deceased girl and the place where the marriage was taking place, he denied having called the deceased to play with him on the day of the incident. Though he admitted that his nephew, Tilak Nath, was present with him on the day of the incident, he denied that his nephew was present when he was playing with the deceased girl. As regards the recovery of the dead body, which was found floating at a pond at Lutapara Cremation Ground, he admitted the recovery of the body by the police from the said place. He also admitted his signature appended to the seizure list of the dead body as can be seen from Question No.15, which is reproduced below:-
Page No.# 16/66 "Q.15. Vide Ext-5, seizure list SI Emdadul Hoque seized dead body of "Bxxxx" under reference Raniganj Outpost GDE No.376 dated 29.04.2018 which was floating at the pond of Lutapara Cremation Ground (Besimari) after recovery as shown by you and led police to the place of recovery and dead body was identified by father of deceased Pradip Kr. Nath and Ext.5 contains your signature. What do you want to say?
Ans. Yes, police seized the dead body of deceased "Bxxxx" from the Besimari (when floating under pond) near Lutapara Cremation Ground and signature on Ext.5 is mine but rest statement is false."
[Name of the victim minor girl omitted]
35. He also admitted to the seizure of his bicycle from Lalit Nath. He also admitted to seizure of the wearing apparels of the deceased girl and also about his jeans as can be seen from Question Nos.16, 17 and 18, which are reproduced below:-
"Q.16. Vide Ext.7 Seizure List, IO of the case SI Emdadul Hussain on 01.05.18 at about 5 pm seized i. One bicycle (S.K. Bike); colour blue, height-22" and ii. One mobile handset (JIO) vide M. No.9365842604 JIO SIM on being produced by Lalit Nath, S/o. Kamaleswar Nath in presence of witnesses Smt. Chandraprabha Devi and Pradip Kumar Nath. What do you want to say?
Ans. Yes, police seized bicycle from Lalit Nath.
Q.17. Vide Ext.8 Seizure List, IO of the case SI Emdadul Hussain on 30.04.18 at about 4.30 pm seized i. Deceased wearing panty - green colour; ii. Deceased wearing blouse - red colour and iii. Deceased wearing frock - white colour on being produced by Pradip Kumar Nath in presence of witnesses Anil ChNath and Pradip Kr. Nath. What do you want to say?
Ans. Yes, police seized wearing apparels of deceased "Bxxxx".
Q.18. Vide Ext.19 Seizure List, IO of the case SI Emdadul Hussain on 30.04.18 at about 8 am Jeans long pant colour sky blue; wearing by you from your possession in presence of witnesses Nil Kt. Nath and Sonaram Nath. What do Page No.# 17/66 you want to say?
Ans. Yes, police seized my jeans long pant from my possession."
[Name of the victim minor girl omitted] However, as regards the other incriminating evidences, he denied those.
36. Though he denied having played with the deceased girl, in response to Question No.24 about the presence of the deceased girl in the school field and about the search of the deceased by her mother and enquiry made by her from the appellant, the appellant admitted it to be correct. Question No.24 and the answer given are as follows:-
"Q.24. PW1 further deposed when the time was dusk his wife Pranita Devi came to him and asked him to bring his daughter "Bxxxx" nick name - "Mxxx") and when he went to bring "Bxxxx" from the Lawpara Prathamik Vidyalaya school field he did not find her there. What do you want to say?
Ans. It is true."
[Name of the victim minor girl omitted]
37. Though he denied the other allegations, he admitted that the deceased girl was playing with others in the marriage house as can be seen from Question No.35. Question No.35 and answer given to it are as follows:-
"Q.35. PW2 further deposed that incident was took place in the Assamese Bohag month of the year 2018 about 4-5 months back and the date is 29 th and on the date of incident marriage ceremony of her neighbour Tanu was going on at her house and her deceased daughter was playing with others in the marriage house. What do you want to say?
Ans. Yes, incident of murder of "Bxxxx" was took place on 29 th April 2018 and on that day marriage ceremony of Tanu was going on and deceased "Bxxxx"
Page No.# 18/66 was playing with others in the marriage house."
[Name of the victim minor girl omitted]
38. The appellant also knew that the deceased girl was missing from her house and her parents were searching for her as can be seen from Question No.36, which is reproduced hereinbelow:-
"Q.36. PW2 further deposed that when she told her husband Prodip Kumar Nath to bring their daughter "Bxxxx" at house, her husband made search for Bhumika but she was not found and she and her mother-in-law also made search for "Bxxxx" but they did not find "Bxxxx". What do you want to say?
Ans. Yes, "Bxxxx" was missing from her house and her parents were searching for deceased "Bxxxx".
[Name of the victim minor girl omitted]
39. He also stated that he knew that the dead body of the deceased girl was recovered in the early morning at about 4 to 4.30 A.M. from a ditch as can be seen from Question Nos.43 and 48 and answers given by the appellant. Question Nos.43 and 48 and its answers read as follows:-
"Q.43. PW2 further deposed that dead body of her daughter was recovered in the early morning at about 4 am to 4.30 am and she got to know that after inquest dead body was sent for post mortem. What do you want to say?
Ans. Yes, dead body of deceased "Bxxxx" was recovered in the early morning at about 4 to 4.30 am from a ditch.
Q.48. PW3 further deposed that on the date of incident, she heard about missing of deceased "Bxxxx" and on the next morning at about 4.30 am, she heard that dead body of "Bxxxx" recovered. Hearing the same she went to see the dead body and saw the dead body was lying naked and she was raped and murdered. What do you want to say?
Page No.# 19/66 Ans. Yes, dead body of "Bxxxx" was recovered at about 4.30 am but rest statement is false."
[Name of the victim minor girl omitted]
40. The fact that the deceased girl had injuries on her head and blood was oozing out from the nose of the deceased is also admitted by the appellant as can be seen from the answer to Question No.53, which reads as under:-
"Q.53. PW4 further deposed that on the next morning, dead body of "Bxxxx"
was recovered and she saw undressed naked dead body with injuries on her forehead and blood oozing out from the nose. What do you want to say? Ans. It is true that dead body of deceased "Bxxxx" was recovered and there were injuries on her forehead and blood was oozing out from the nose of deceased "Bxxxx".
[Name of the victim minor girl omitted]
41. However, he denied that the body of the deceased girl was recovered as shown to him as can be seen from Question No.65 and the answer given by the appellant. Question No.65 and answer to it read as under:-
"Q.65. PW5 further deposed that as directed by police he had lifted the dead body of deceased "Bxxxx" after her recovery as shown and lead by you and he covered the dead body of "Bxxxx" with his Gamosa after recovery. What do you want to say?
Ans. It is true that PW5 lifted the dead body of deceased but it is not true that dead body of deceased "Bxxxx" was recovered as shown by me."
[Name of the victim minor girl omitted]
42. It is important to note that the appellant admitted that he cooked up different stories about the whereabouts of the deceased girl as can be seen from Question Nos.72 and 73 and the answers given, which are reproduced below:-
Page No.# 20/66 "Q.72. PW6 further deposed they called you, stopped you and took you along with them in the village and informed the police of Raniganj and when they questioned you about the "Bxxxx", you made different stories of "Bxxxx" presence at different places. What do you want to say?
Ans. It is true. [Name of the victim minor girl omitted] Q.73. PW6 further deposed that police arrived at their village and police also interrogated you and police took you to the police station. At that time one section of the police deployed in the village. Police interrogated you at the police station and you had stated different stories of the presence of "Bxxxx" before the police and as informed to them by the police from the police station they with the section of police deployed in the village went to those places that are stated by you but they did not find any clue of "Bxxxx". What do you want to say?
Ans. It is true."
[Name of the victim minor girl omitted]
43. Similarly, the answer given to Question No.86 also shows some knowledge of the appellant about the search being conducted for the missing girl and about the queries made to him by the villagers as can be seen from Question No.86 and the answer given by the appellant, which read as under:-
"Q.86. PW7 further deposed that on the day of the incident at about 9 pm, he heard that "Bxxxx" was missing and she was taken by you and public apprehended you and brought you to LP School field and you were interrogated by village people. Hearing the same he went to the LP School field and noticed you and on being asked by village people you had given different replies to the villager about whereabouts of the "Bxxxx". What do you want to say?
Ans. Yes, it is true."
[Name of the victim minor girl omitted] Page No.# 21/66
44. In this regard, the appellant admits to his attempt to mislead the police and the villagers in their search for the missing girl which comes out very clearly in the answer given by him to Question No.108, which is reproduced herein-below:-
"Q.108. PW9 further deposed that police was informed and after arrival police took custody of you and one section of the police left in the village to search deceased "Bxxxx" and you told different stories of presence of "Bxxxx" to them and police and accordingly they made searches to the place stated by you till late night you did not disclose the true story where "Bxxxx" was thrown. What do you want to say?
Ans. Yes, it is true."
[Name of the victim minor girl omitted]
45. When asked lastly by the Court as to whether he would like to adduce evidence and whether he would like to say anything in his defence, he categorically stated that he does not want to adduce any evidence nor he wants to say anything more as can be seen from Question Nos.173 and 174 and answers given, which are reproduced as under:-
"Q. 173. Do you want to adduce evidence?
Ans. No. I do not want to adduce defence evidence.
Q.174. Do you want to say anything in your defence?
Ans. My family consist of my father, mother. I do not want to say anything more."
46. We will now consider the finding and reasoning arrived at by the learned Trial Court.
47. Since we have already discussed the salient features of the evidences, which have been adduced by the prosecution as mentioned above, it may not be necessary to discuss the same again while considering the judgment of the learned trial Court. Accordingly, we will Page No.# 22/66 proceed to examine the observations made by the learned Trial Court on the evidences.
48. We would like to mention that though certain issues were raised about the juvenility of the appellant, since that aspect has not been raised before us and since the learned trial Court has held that the appellant was more than 18 years of age and was a major on the day of the incident, we will not dwell in detail about the same.
However, we have examined the evidence as regards the age of the victim girl since the stringent provisions of the POCSO Act cannot be invoked unless the victim is a minor below the age of eighteen years.
As regards the age of the victim, the learned Trial Court referred to the evidence of PW1 (father of the victim) and PW2 (mother of the victim), who stated that the victim was about 7 years old. The other villagers examined, namely, PW3 to PW9 and PW13 and PW15 also stated that the deceased girl was 7 years old, which is also corroborated by the medical evidence on record. The appellant, in his statement recorded under Section 313 of Cr.P.C., however stated that the victim was aged about 9 to 10 years old. We would, however, give preference to the opinion of the parents who are intimately acquainted with the well-being of a child and thus of the age of the deceased girl. Both of them had stated that the victim was 7 years old. Therefore, we would agree with the finding by the learned trial Court that it has been proved beyond reasonable doubt that the deceased girl was 7 years old when the incident occurred. In our opinion, establishment of the fact that the deceased girl was a minor of less than 18 years is of great significance as the stringent provisions of the Protection of Children from Sexual Offences Act, 2012 will come into play in the proceeding against the appellant as the appellant has been charged under Section 6 of the POCSO Act.
Page No.# 23/66
49. Coming to the evidence that a marriage function was being organised in the neighbourhood of the appellant, it has also come out very clearly in the evidence, which sets the backdrop of the unfortunate incident. It has also come out very clearly in the evidence that the victim was playing in the school field which was located near the house of the marriage party.
50. PW1, father of the deceased, had gone to the house of his neighbour where the marriage was taking place, on being invited there to cook for the guests assembled there. He had categorically stated that his daughter had gone to play in the school field, which was located near the house of the marriage party. The presence of the girl near the house where the marriage of a relative of the appellant was taking place has also been mentioned by the mother of the deceased (PW2) also stated that her daughter was playing with others in the marriage house. This fact is also important for the reason that it was the appellant's uncle's house where the marriage ceremony was taking place and if there is evidence to the effect that the appellant was seen taking away the deceased girl along with his nephew, in a rural setting, nobody would doubt such an act to be of unusual nature to cause any alarm to anyone as they would be familiar with one another. The appellant also would be expected to be present in or near the house where the marriage was taking place inasmuch as it was his relative who was getting married. The deceased girl was seen playing in the house of the marriage party and subsequently on the field located nearby. The deceased girl and the appellant, being in the neighbourhood would be acquainted with each other and nobody would be suspected if they are seen nearby or together.
51. Coming to the most important evidence that the appellant was seen last with the deceased child, we will refer to the evidence of PW3, PW4 and PW6.
Page No.# 24/66
52. PW3, as mentioned above, is a co-villager whose house is not far from the house of the appellant. She stated that on the day of the incident at about 6.30 P.M., while she was returning home from Lawpara Puroni Bazar, she saw the appellant with the deceased girl and the appellant's nephew together on the bicycle of the appellant at a little distance from one field. To the same effect, it was also testified by PW4 that on the day of the incident, he was present in the house of one Lalit Nath, a relative of the appellant for the marriage ceremony and from the house of Lalit Nath, he saw the appellant taking away the deceased girl and his nephew, Tilak Nath, on his bicycle. It may be mentioned that both the aforesaid witnesses reiterated the aforesaid statements in their cross-examination. Thus, it is evident that PW3 and PW4 had clearly seen the appellant taking away the deceased girl on his bicycle along with his nephew. This fact, thus, has been proved beyond reasonable doubt.
53. Learned counsel for the appellant, however, submits that other subsequent statements of these witnesses do not correlate with the evidence of PW1 and PW2, the parents of the victim girl. Learned counsel for the appellant submits that though PW3, Chandra Bala Devi had stated that the father of the deceased, i.e., PW1 had come to her house and asked her if she had seen the girl, she replied that she had seen the deceased, yet, PW1, in his statement, did not mention about meeting PW3 and talking to her. According to learned counsel for the appellant, PW1 also mentioned of one Anjali Devi, who was examined as PW4. Thus, non-mentioning of the name of PW3 by PW1 in his statement while making the search and making enquiries from PW3 about the whereabouts of his daughter, would render the evidence of PW3 unreliable. According to the learned counsel for the appellant, there was no reason why PW1 would not have mentioned the name of PW3 while mentioning the name of PW4 in his deposition. Similarly, PW2, mother of the deceased, did not mention the name Page No.# 25/66 of any of the witnesses except by stating that the people present in the marriage house had stated that the appellant had taken her daughter somewhere.
54. We have given our anxious consideration to the said submission advanced by the learned counsel for the appellant.
Though PW1 did not mention the name of PW3 (Chandrabala Devi), PW1 nevertheless mentioned the name of Anjali Devi, PW4, and PW4 had clearly mentioned in her statement that she saw from the house of Lalit Nath the appellant taking away the deceased girl along with his nephew.
55. From a reading of the evidence of PW1 and PW4, it can be stated that though PW4 did not mention the name of PW1 and about making enquiries by PW1 from her, yet PW1 categorically mentions about PW4 telling him that the appellant had taken away his daughter on a bicycle. We do not find any inconsistency in the evidence of PW1 with the evidence of PW4. Merely because PW4 did not mention the name of PW1 in her evidence does not necessarily render her evidence suspect for the reason that she had seen herself the appellant taking away the daughter of PW1. The fact remains that PW4 is an eye witness as far as the factum of the appellant taking away the informant's deceased daughter is concerned and we do not find any inconsistency or contradiction with the evidence of PW1 which would render the evidence of PW4 suspect and unreliable.
It has been also submitted by the learned counsel for the appellant that while PW3 states that PW1, the father of the deceased, had asked her about the whereabouts of the deceased girl, PW1 did not mention the name of PW3 in his deposition. In this regard, it may be mentioned that PW1 stated in his evidence that after not finding his daughter in the school Page No.# 26/66 field, he made a search for his daughter and enquired from other persons if they had seen his daughter. It is not the case of the prosecution that PW1 had made query only from PW4, and did not make any enquiry with any other person. Hence, non-mentioning of the name of PW3 by PW1, in our view, does not render the evidence of either PW1 or PW3 to be inconsistent or contradictory or is a case of material improvement or embellishment by either of the witnesses.
56. What is important to be noted is that it is the specific assertion of PW3 and PW4 that they saw the appellant taking away the deceased, which however has not been discredited by the defence during their cross-examination. Rather, PW3 and PW4, in their cross-examination, reiterated their stand of having seen the appellant taking away the deceased girl. The fact also remains that PW1, the father of the victim girl made queries from other villagers.
Under the circumstances, we are unable to agree with the submission advanced by the learned counsel for the appellant that there are inconsistencies in the evidences of PW3 and PW4, read along with the evidence of PW1 and PW2 or that there is material improvement in their statements.
57. Learned Trial Court has also extensively dealt with the last seen theory based on the evidences of PW1, PW2, PW3 and PW4 with which we have not found any irregularity. Their evidence as discussed above proves that the girl was seen last with the appellant, before she went missing and her body subsequently found the next early morning.
58. The Trial Court also considered the fact that the appellant returned to his house on his bicycle, which certainly proves that he was using the bicycle while he was going away from home on that day. This use of bicycle is of vital importance as the witnesses saw the Page No.# 27/66 appellant taking away the victim girl on his bicycle. The cycle was seized by the police which was duly proved during the trial.
59. The learned Trial Court also observed that the statement of PW6 is corroborates the evidence of PW3 and PW4. PW6 stated that while he was returning home from Raniganj, he saw the appellant with the deceased girl on his bicycle along with the nephew of the appellant on the bridge of the village. Thus, the evidence of PW6 corroborates the evidence of PW3 and PW4 that the appellant had taken away the deceased girl on his bicycle.
60. The learned Trial Court also referred to the statement of the accused made under Section 313 Cr.P.C. to the effect that to the Question No.12, when the appellant was asked whether his nephew Tilak Nath was present on the day of the incident, he admitted it to be correct. In our view, presence of Tilak Nath with the appellant corroborates the evidence of PW3, PW4 and PW6 that the appellant was seen not only with the deceased but also with his nephew. Accordingly, the learned Trial Court held that there is evidence to the effect that the deceased was found missing after she was last seen with the appellant on the day of the incident.
61. We are thus of the view that there are reliable and credible evidences to the effect that it was the appellant who was last seen with the deceased girl being taken away on his bicycle along with his nephew as stated by PW3, PW4 and PW6, respectively.
That soon thereafter, the deceased was found missing after she was seen last together with the appellant, though the appellant returned home would bolster the theory of last seen together to implicate the appellant inasmuch as it was only with the appellant the deceased was seen last before her missing, which fact was noticed by her parents and villagers.
Page No.# 28/66 Thereafter, a search for her was launched on the same evening in which the appellant himself also took part. The appellant did not deny that he was present in the village when the search was carried out as can be seen from the answers given by him in his examination under Section 313 Cr.P.C., particularly, the answers to the Question Nos.24, 35 and 36 as reproduced above. That the appellant also tried to mislead the villagers has come in evidence, and not denied by him.
62. As far as the factum of recovery of the body of the deceased girl from a place not very far from the village is concerned, that too is not in doubt. The appellant himself admits to the recovery of the body of the deceased girl, though he denies that the recovery was at his instance as can be seen from the answers given by him in his statement recorded under Section 313 Cr.P.C. However, in spite of his denial that the discovery of the body was at the instance of the appellant, the evidence of witnesses viz.PW7, PW8 and PW9 clearly prove the dead body was discovered at the instance of the appellant.
63. As far as the cause of death of the deceased girl is concerned, it is not in doubt that the girl had suffered death due to asphyxia by drowning, which is ante mortem in nature and the injuries received by her were also ante-mortem in nature, which would conclusively prove that she had suffered a violent death. The injuries on her private parts have also been proved. The post-mortem report shows that the injuries on her private parts were due to forceful insertion of a hard object, probably an erect penis and it is the specific case of the prosecution that it was the appellant who had raped the deceased minor girl and killed her. Though nobody had seen the actual incident of rape and murder, the prosecution case is that it was the appellant who had raped the deceased girl based on circumstantial evidence. That the victim was raped is corroborated by the forensic report that the deceased girl was found Page No.# 29/66 in a semi-naked condition with injuries on her private parts and the body, which have not been denied by the appellant himself, though he claims that he was not responsible for the same. The panty used by the deceased girl and the jeans pants of the appellant were sent for forensic examination and the forensic report discloses presence of blood and semen on both the exhibits. There is no reason why blood and semen would be found in the wearing apparels of the appellant if he was not involved in any violent act or engaged in sexual act. It is not the case that the blood and semen were found only on the wearing apparels of the deceased girl. The fact that blood and semen were found on the wearing apparels of the deceased as well as on the pant seized from the appellant would show that these clothes were in close contact which can happen if violent sexual intercourse takes place between them. The injuries as mentioned in medical report indicate that it was forcefully committed on the victim girl by the perpetrator of rape.
64. However, before drawing any conclusive conclusion on this issue, we would like to refer to the other evidences on record inasmuch as the other circumstances have to be also proved to form a complete chain of evidences to sustain the charge of rape and murder against the appellant.
65. Though the appellant had claimed that the dead body was not recovered at the instance of the appellant, the evidence is otherwise. There is clear evidence by almost every witness including PW7, PW8 and PW9 who were examined that the appellant himself led the police and the other villagers to the place where he had shown the location of the dead body. It is to be noted that when a discovery is made as contemplated under Section 27 of the Evidence Act, it would mean the actual discovery of an incriminating fact or article for the first time at the instance of the accused, which was otherwise not within the knowledge of any Page No.# 30/66 other person except himself. Discovery of any incriminating evidence or material at the instance of an accused certainly indicates his exclusive knowledge of such incriminating material which would link him with the alleged offence. This knowledge, specifically by the accused clearly shows his knowledge of the immediate cause for the existence of the incriminating fact at the location. This knowledge as regards the discovery of the dead body of the deceased child was not with any other person. There is nothing on record to show that the body was seen by any other person or villager. There is evidence that a thorough search was conducted to find out the whereabouts of the deceased girl by all the villagers including the father of the deceased on the previous evening when she was found missing, but they did not come across the body. In fact, it comes from the evidence that the appellant himself took part in the said search. He also admits in his statement under Section 313 Cr.P.C. that he misled the villagers during the search. Though this admission may not be a substantive piece of evidence, yet, seen along with other evidences, it certainly puts the scenario in a clearer picture. There is nothing on record to indicate that the body of the deceased girl could have been easily spotted when the search was carried out after the dusk and in the night time. The above mentioned non-official witnesses (PW7, PW8 and PW9) have very categorically stated that it was the appellant who led the police to the spot from where the dead body was recovered. Thus, the failure of the villagers who were searching for the victim girl to locate her whereabouts and the subsequent recovery on the disclosure made by the appellant of the body, is a very relevant circumstantial evidence to link the appellant with the crime.
66. From the evidences as discussed above, the following facts can be said to have been established in the present case.
1. The crime occurred 29.04.2018 when the marriage of the daughter of the Page No.# 31/66 paternal uncle of the accused-appellant was getting married.
2. The appellant was the nephew of the neighbour of the complainant, in whose house a marriage was taking place.
3. The father of the deceased, the complainant, took part in the said marriage ceremony, on being invited to cook for the marriage party. He went in the evening hours at about 5:30-6:00 P.M. to his neighbour's house for that purpose.
4. The Laopara Prathamik Vidyalay School field is located near the house of the accused where the deceased girl was playing in the evening before she was taken away by the appellant in his bicycle.
The complainant, the deceased's father had gone to the house of the marriage for cooking and he could see his daughter playing in the School field in the Laopara Prathamik Vidyala School field, which is located near the said house.
5. The sketch-map which was exhibited as Ext.20 which showed the location of the Laopara School and the house of the accused to be nearby. The said exhibit corroborates the evidence of the father of the deceased that he saw his daughter playing in the said Laopara Prathamik School field.
6. At the time when his deceased daughter was playing in the field at Laopara Prathamik Vidyalaya School field, the accused was present. The aforesaid evidence clearly shows that the appellant was already near the vicinity of the victim girl before she was taken away by the appellant.
67. That the appellant had taken the deceased girl on his bicycle is established by the Page No.# 32/66 following evidences.
(i) PW4, Anjali Devi who was present in the house of the paternal uncle of the appellant where the marriage took place, testified that she saw the appellant taking away the deceased girl and his nephew Tilok Nath on his bicycle.
(ii) The said statement was made by the said PW4 to PW1 when he was searching for his daughter after the dusk when his daughter did not return. PW1 also testifies about this fact.
(iii)Though the testimony of the PW1 as to what was told by the neighbour PW4 to him about the deceased being taken by the accused on his cycle, is a hearsay evidence as far as the PW1 is concerned, yet, it cannot be totally discounted as it establishes the fact that PW1 did make a search for his missing daughter and in course of the search, had certain conversation with the neighbour who was present in the house where the marriage party took place and about certain information being furnished to him that the complainant's daughter had been taken away by the appellant.
(iv)This evidence of PW1 corroborates what PW4 had stated in her evidence.
(v) PW3 states that while she was returning home from Lawpara Puroni Bazar she saw the appellant with the deceased and the appellant's nephew together on the bicycle at a little distance from one field. She informed about this to PW1 when PW1 asked her about the whereabouts of the missing girl.
(vi)PW6 also states so as mentioned in his testimony that while he was coming from his house from Raniganj and on the bridge present in their village, he saw the Page No.# 33/66 appellant with the deceased girl and the appellant's nephew taking away on his cycle by the appellant.
(vii) This knowledge of the PW6 was also communicated to PW1 when PW1 made enquiry from him about his missing daughter.
68. Thus, the aforesaid evidences of PW1, PW3, PW4 and PW6 clearly establish the fact that before the incident, the deceased victim girl was taken away by the appellant on his bicycle.
69. The next critical circumstantial evidence is that when the accused/appellant was confronted by PW1 (father of the deceased) when he saw coming towards him in his cycle with his nephew, the accused appellant told PW1 that he had already dropped his daughter (victim girl) at his residence.
70. When the appellant was informed by PW1 that she was not at home, the appellant offered to join PW1 is search for the victim girl. However, after entering the house of villager, Naba Nath, he did not come back and was found missing. Thereafter, PW1 with other villagers made a search of the appellant and ultimately apprehended him at Halong Bazar near their village and though he was questioned by the villagers, he did not give any answer properly.
71. This act of the appellant to mislead the complainant and other villagers indicates the guilty mind of the appellant.
72. It is to be noted that the complainant started looking for his daughter involving other villagers in search of his missing girl.
73. It may be mentioned that after dusk in search of the victim girl and after he was Page No.# 34/66 apprehended by the complainant and other villagers, the villagers seem to have been alerted and were looking for the missing girl and the body of the missing girl was recovered within a few hours, in the early hours of the next day which indicates that actual rape and murder of the victim girl must have occurred soon after the victim girl was seen taken away by the appellant. Such a crime could not have been committed by anybody when the villagers were already alerted after the dusk as mentioned above which indicates that the time gap between the commission of the crime and when the victim girl was last seen together with the appellant, is quite short to rule out the involvement of other persons other than the appellant.
74. The other circumstantial evidence which implicates the appellant, is the presence of blood on the wearing apparel of the appellant which is proved by the forensic report which was exhibited as Ext.24 which shows one blue coloured jeans pant containing stain of blood.
75. The presence of blood in the pants used by the appellant is one of the strong circumstantial evidences which links the appellant with the commission of the crime.
76. It has been contended on behalf of the appellant that the result of DNA test was that while the sample relating to the pant used by the appellant tested positive in human blood but it tested negative for semen which rules out that the appellant was involved in any sexual activity.
We are of the view that the absence of semen in the pants of the appellant does not necessarily rule out any sexual activity by the appellant. Firstly, it is merely an expert opinion which does not contradict the other circumstantial evidence on record.
77. The recovery of the dead body of the deceased on being pointed out by the appellant within a short time gap which has been proved, is another strong circumstantial evidence to Page No.# 35/66 implicate the appellant.
78. It has been submitted on behalf of the appellant that the appellant was under the threat and coercion by the police before he actually pointed out the dead body, is clear from the evidence of PW15, a villager who in the cross-examination stated that the Additional Superintendent of Police, Dhubri had threatened the appellant that if he did not show whereabouts of the deceased, he will be killed.
In our opinion, that would not make any difference to the actual recovery of the dead body pointing out by the appellant for the reason that any amount of threat or coercion would not make a person pointing out to any concealed incriminating material if he did not have any prior knowledge. Further, such a statement by the police, if made in absence of the villagers, may not mean much.
It may be mentioned that Section 25 of the Indian Evidence Act, 1872 clearly bars any confession to the police officer to be proved against a person primarily for the reason that it is believed that a confession made to a police officer will not be voluntary in nature but would have been outcome of certain coercion or threat. Similarly, the principle behind making confession made by an accused while in the custody of the police not to be provided against him also for the reason that the use of coercion, threat is not ruled out when such confession is made by an accused while in the police custody, nevertheless, in spite of such possibility or actual use of threat or coercion which would render such confession made to a police officer not admissible. Yet, such or so much of the information provided by an accused which actually leads to discovery of a fact has been made admissible under Section 27 of the Indian Evidence Act, 1872.
Page No.# 36/66 Under the circumstances, we are of the view that in spite of the so-called threat issued by the Additional Superintendent of Police in public, in presence of the villagers that the appellant will be killed if he does not disclose the whereabouts of the dead body of the deceased girl cannot make any difference to the actual factum of discovery of the dead body of the deceased girl at the pointing out of the appellant.
79. Thus, we can summarise the critical circumstantial evidences which link the appellant with the commission of the crime, which, in our opinion, had been proved beyond reasonable doubt, as follows,
1. The appellant was seen with the victim girl in the school playground.
2. Thereafter, the appellant was last seen taking the victim girl on his bicycle.
3. The dead body of the deceased was recovered at the instance of the appellant.
4. The wearing apparel of the appellant was found to have traces of blood.
5. The appellant tried to flee from the village after being confronted about the whereabouts of the deceased girl.
6. The time gap between the commission of the crime and the discovery of the dead body was not long.
80. In this regard, we may also mention that the appellant was charged under Sections 376-AB/302 and 201 of IPC read with Section 6 of the POCSO Act.
81. Thus, the appellant was charged not only under the Indian Penal Code (IPC) but also under the special statute dealing with the commission of sexual offence against children i.e. the Protection of Children from Sexual Offences Act, 2012.
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82. We may recall the basic principles governing conviction based on the principle of circumstantial evidences. In this regard, we may refer to the decision of the Hon'ble Supreme Court in Sharad Birdhichand Sarda Vs. State of Maharashtra, (1984) 4 SCC 116 ,wherein Hon'ble Supreme Court summarized the law in para 153 thereof, which is reproduced hereinbelow.
"153. A close analysis of this decision would show that the following conditions must be fulfilled before a case against an accused can be said to be fully established:
(1) the circumstances from which the conclusion of guilt is to be drawn should be fully established.
It may be noted here that this Court indicated that the circumstances concerned 'must or should' and not 'may be' established. There is not only a grammatical but a legal distinction between 'may be proved' and 'must be or should be proved' as was held by this Court in Shivaji Sahabrao Bobade & Anr. v. State of Maharashtra [(1973)2 SCC 793] where the following observations were made:
"Certainly, it is a primary principle that the accused must be and not merely may be guilty before a court can convict and the mental distance between 'may be' and 'must be' is long and divides vague conjectures from sure conclusions."
(2) the facts so established should be consistent only with the hypothesis of the guilt of the accused, that is to say. they should not be explainable on any other hypothesis except that the accused is guilty, (3) the circumstances should be of a conclusive nature and tendency. (4) they should exclude every possible hypothesis except the one to be proved, and (5) there must be a chain of evidence so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must show that in all human probability the act must have been done by the accused."
83. Having discussed the circumstantial evidences which have been clearly brought on Page No.# 38/66 record, as mentioned above, the next such consideration will be as to whether these circumstantial evidences can be said to have formed a complete chain so as to clearly establish the culpability of the accused/appellant.
Thus, it has to be proved beyond reasonable doubt each and every piece of the aforesaid circumstances which have been relied on by the prosecution, and it has to be ensured that the chain is so complete as not to leave any reasonable ground for the conclusion consistent with the innocence of the accused and must show that in all probability that the act must have been done by the accused only.
84. Inbuilt in the aforesaid principles is the basic principle in criminal law that an accused must be presumed to be innocent till proven guilty. However, as we proceed to undertake to examine as to whether the principles laid down in Sharad Birdhichand Sarda (supra) have been fully established in the present case, as the evidences against the appellant is based on circumstantial evidences, we have to keep in mind another important feature of law relating to the sexual offence committed against a minor child.
85. It thus, becomes imperative for us to examine the principles governing the law of crime as contemplated under the provisions of the POCSO Act, 2012.
86. If we keep in mind the provisions of POCSO Act, what we find is that unlike in the case of conviction under the Indian Penal Code (IPC) in which the burden of proof is squarely on the prosecution to prove the charges beyond reasonable doubt, in cases involving the offence under the POCSO Act, in view of the provisions under Sections 29 and 30 of the POCSO Act, such a burden which is solely cast on the prosecution gets shifted to the accused where a person is prosecuted for committing certain offences under the POCSO Act.
Page No.# 39/66 Section 29 of POCSO Act, 2012 provides that where a person is prosecuted for committing or abetting or attempting to commit any offence under Sections 3, 5, 7 and Section 9 of the Act, the Special Court shall presume that such person has committed or abetted or attempted to commit the offence, as the case may be, unless the contrary is proved.
Thus, the burden gets shifted to the accused to prove his innocence once a person is prosecuted for committing any offence under Sections 3, 5, 7 and 9 of the Act.
87. In the present case, the accused has been also charged for committing an offence which is punishable under Section 6 of the POCSO Act, 2012.
Section 6 of the POCSO Act gets attracted when an aggravated penetrative sexual assault is committed to a minor child of an age below twelve years as described under Section 5 of the said Act.
88. Thus, while Section 5 describes the nature of an offence, Section 6 is the penal provision. Section 5(m) of the POCSO Act provides that whoever commits penetrative sexual assault on a child below twelve years is said to have committed aggravated penetrative sexual assault. In the present case, there is clear evidence that the victim girl was about 7 years old which is below 7 years. As such, the case of the appellant is covered by the stringent provisions of Sections 29 and 30 of the POCSO Act where there is a reverse burden on the appellant to prove that he is innocent.
89. As far as the scope of Section 29 of the POCSO Act is concerned, it has been elaborately discussed in another judgment passed by a Single Judge of this Court (N.K. Singh, J) in Bhupen Kalita Vs. the State of Assam, 2020 SCC OnLine 2230 : 2020 (3) GLT Page No.# 40/66
403.
90. In the aforesaid case of Bhupen Kalita (supra), this Court observed that presumption of guilt against an accused under the POCSO Act would arise not at the stage of framing of charges but only after the prosecution has been able to establish the foundational facts by adducing evidence on the principle of preponderance of probability that in most likelihood the accused had committed the offence. Further what could be the standard of proof which is expected from an accused in order to discharge his burden against such presumption drawn against him under Section 29 of the Act was considered. It was held that in a proceeding against an accused under the POCSO Act for committing, abetting and attempting any offence under Sections 3, 5, 7 and 9 it would suffice if the accused is able to prove innocence on the basis of preponderance of probability.
The relevant portions of the aforesaid decision in Bhupen Kalita (supra) are reproduced hereinbelow.
"62. In view of the above, the proper interpretation of Section 29 of the Act would be that, the presumption of guilt against an accused can arise not at the time of framing of charges but only after the prosecution has been able to establish the foundational facts by adducing evidence on the principle of preponderance of probability that in most likelihood the accused has committed the offence.
63. Having held that the prosecution must establish the foundational facts on the standard of preponderance of probability and not on the basis of proof beyond reasonable doubt, the next aspect to be considered is, what would be the standard of proof which is expected from the accused in order to discharge his burden against the presumption drawn against him under Section 29 of the Act.
64. As regards this issue, there is a long line of decisions since Harbhajan Singh v. State of Punjab, (1965) 2 SCR 235 : AIR 1966 SC 97 : 1966 Cri LJ 82 that as far as the accused is Page No.# 41/66 concerned where there is legal presumption of guilt, he has to prove his innocence not on the basis of proof beyond reasonable doubt but, on the basis of preponderance of probability.
65. If we examine Section 29 of the Act carefully, it may be noticed that the onus placed on the accused to prove contrary to the presumption that he is guilty of committing the offence, is somewhat akin to the burden placed upon an accused as provided under Section 105 of the Evidence Act. If an accused claims the benefit of any of the Exceptions provided under Section 105 of Evidence Act, the burden of proving his plea that his case falls under the Exceptions is on him and the onus is discharged if the accused person succeeds "in proving a preponderance of probability".
In Harbhajan Singh (supra) it was held as follows:
"14. It is true that under Section 105 of the Evidence Act, if an accused person claims the benefit of Exceptions, the burden of proving his plea that his case falls under the Exceptions is on the accused. But the question which often arises and has been frequently considered by judicial decisions is whether the nature and extent of the onus of proof placed on an accused person who claims the benefit of an Exception is exactly the same as the nature and extent of the onus placed on the prosecution in a criminal case; and there is consensus of judicial opinion in favour of the view that where the burden of an issue lies upon the accused, he is not required to discharge that burden by leading evidence to prove his case beyond a reasonable doubt. That, no doubt, is the test prescribed while deciding whether the prosecution has discharged its onus to prove the guilt of the accused; but that is not a test which can be applied to an accused person who seeks to prove substantially his claim that his case falls under an Exception. Where an accused person is called upon to prove that his case falls under an Exception, law treats the onus as discharged if the accused person succeeds "in proving a preponderance of probability". As soon as the preponderance of probability is proved, the burden shifts to the prosecution which has still to discharge its original onus. It must be remembered that basically, the original onus never shifts, and the prosecution has, at all stages of the case, to prove the guilt of the accused beyond a reasonable doubt. As Phipson has observed, when the burden of an issue is upon the accused, he is not, in general, called on to prove it beyond a reasonable doubt or in default to incur a verdict of guilty; it is sufficient if he succeeds in proving a preponderance of probability, for then the burden is shifted to the Page No.# 42/66 prosecution which has still to discharge its original onus that never shifts i.e. that of establishing, on the whole case, guilt beyond a reasonable doubt.
The said legal position was reiterated in V.D. Jhingan v. State of U.P., (1966) 3 SCR 736 : AIR 1966 SC 1762 : 1966 Cri LJ 1357 and Vijayee Singh v. State of U.P., (1990) 3 SCC
190. In Vijayee Singh (supra) it was held as follows:
"17. We have noticed that Section 105 requires that when a person is accused of any offence, the burden of proving the existence of circumstances bringing the case within any of the General Exceptions or special exception or proviso contained in any part of the Penal Code is on him and the court shall presume the absence of such circumstances. This presumption is rebuttable. In Parbhoo v. Emperor, AIR 1941 All 402 (FB): 1941 All LJ 619, a Full Bench of seven Judges considered the scope of Sections 102 and 105 of the Evidence Act. The majority agreed with the view taken by the Full Bench in Damapala case, AIR 1937 Rang 83: 14 Rang 666. In Parbhoo case, AIR 1941 All 402 (FB): 1941 All LJ 619, Bajpai, J. in his concurring judgment observed that Section 105 is stated in two forms, that of a rule as to the burden of proof and that of a presumption and that the burden of proving the guilt of the accused always rests on the prosecution and never shifts and the learned Judge further held that the doubt cast in connection with the right of private defence must be a reasonable doubt and if there is such a reasonable doubt, it casts a doubt on the entire case of the prosecution and that the result is that the accused gets a benefit of doubt. (AIR p. 421) "The presumption laid down in Section 105, Evidence Act, might come into play but it does not follow therefrom that the accused must be convicted even when the reasonable doubt under the plea of the right of private defence or under any other plea contained in the general or special exceptions pervades the whole case." In Damapala case, AIR 1937 Rang 83: 14 Rang 666 Dunkley, J. while concurring with the majority view after discussing the law on the subject observed: (AIR p. 88) "The conclusion, therefore, is that if the court either is satisfied from the examination of the accused and the evidence adduced by him, or from circumstances appearing from the prosecution evidence, that the existence of circumstances bringing the case within the exception or exceptions pleaded has Page No.# 43/66 been proved, or upon a review of all the evidence is left in reasonable doubt whether such circumstances had existed or not, the accused in the case of a general exception, is entitled to be acquitted, or, in the case of a special exception, can be convicted only of a minor offence."
This case has been followed subsequently by several High Courts.
18. In K.M. Nanavati v. State of Maharashtra, 1962 Supp 1 SCR 567: AIR 1962 SC 605: (1962) 1 Cri LJ 521, it is observed that:
"In India, as it is in England, there is a presumption of innocence in favour of the accused as a general rule, and it is the duty of the prosecution to prove the guilt of the accused; to put it in other words, the accused is presumed to be innocent until his guilt is established by the prosecution. But when an accused relies upon the General Exceptions in the Indian Penal Code or on any special exception or proviso contained in any other part of the Penal Code, or in any law defining an offence, Section 105 of the Evidence Act raises a presumption against the accused and also throws a burden on him to rebut the said presumption. Under that section the court shall presume the absence of circumstances bringing the case within any of the exceptions, that is, the court shall regard the non-existence of such circumstances as proved till they are disproved... This presumption may also be rebutted by admissions made or circumstances elicited by the evidence led by the prosecution or by the combined effect of such circumstances and the evidence adduced by the accused. But the section does not in any way affect the burden that lies on the prosecution to prove all the ingredients, of the offence with which the accused is charged; that burden never shifts. The alleged conflict between the general burden which lies on the prosecution and the special burden imposed on the accused under Section 105 of the Evidence Act is more imaginary than real. Indeed, there is no conflict at all."
In Dahyabhai Chhaganbhai Thakkar v. State of Gujarat, AIR 1964 SC 1563: (1964) 2 Cri LJ 472, it is observed: [AIR Headnote (g)] "It is fundamental principle of criminal jurisprudence that an accused is presumed to be innocent and, therefore, the burden lies on the prosecution to prove the guilt of the accused beyond reasonable doubt. The prosecution, Page No.# 44/66 therefore, in a case of homicide shall prove beyond reasonable doubt that the accused caused death with the requisite intention described in Section 299 of the Indian Penal Code. The general burden never shifts and it always rests on the prosecution. But, under Section 105 of the Evidence Act the burden of proving the existence of circumstances bringing the case within the exception lies on the accused; and the court shall presume the absence of such circumstances. Under Section 105 of the Evidence Act, read with the definition of "shall presume" in Section 4 thereof, the court shall regard the absence of such circumstances as proved unless, after considering the matters before it, it believes that the said circumstances existed or their existence was so probable that a prudent man ought, under the circumstances of the particular case, to act upon the supposition that they did exist. To put it in other words, the accused will have to rebut the presumption that such circumstances did not exist, by placing material before the court sufficient to make it consider the existence of the said circumstances so probable that a prudent man would act upon them. The accused has to satisfy the standard of a "prudent man". If the material placed before the court, such as, oral and documentary evidence, presumptions, admissions or even the prosecution evidence, satisfies the test of "prudent man", the accused will have discharged his burden. The evidence so placed may not be sufficient to discharge the burden under Section 105 of the Evidence Act, but it may raise a reasonable doubt in the mind of a judge as regards one or other of the necessary ingredients of the offence itself. It may, for instance, raise a reasonable doubt in the mind of the judge whether the accused had the requisite intention laid down in Section 299 of the Penal Code."
A careful reading of these two decisions would reveal that the statement of law therein neither expressly nor impliedly overrules or is in conflict with the majority view in Parbhoo case, AIR 1941 All 402 (FB): 1941 All LJ 619. However, in Rishi Kesh Singh v. State, AIR 1970 All 51: 1970 Cri LJ 132: 1969 All LJ 657, the question that came up for consideration before a larger Bench consisting of nine Judges was whether the dictum in Parbhoo case, AIR 1941 All 402 (FB): 1941 All LJ 619 is still a good law on the ground that some of the decisions of the Supreme Court have cast a cloud of doubt. A majority of seven Judges approved the principle laid down in Parbhoo case, Page No.# 45/66 AIR 1941 All 402 (FB): 1941 All LJ 619. The larger Bench also referred to various subsequent decisions of the Supreme Court including the Nanavati case, 1962 Supp 1 SCR 567: AIR 1962 SC 605: (1962) 1 Cri LJ 521, Bhikari v. State of Uttar Pradesh, AIR 1966 SC 1: (1965) 6 SCR 194: 1966 Cri LJ 63 and Dahyabhai case, AIR 1964 SC 1563:
(1964) 2 Cri LJ 472. Beg, J., as he then was, in a separate but concurring judgment after referring to the Nanavati case, 1962 Supp 1 SCR 567: AIR 1962 SC 605: (1962) 1 Cri LJ 521, Bhikari case, AIR 1966 SC 1: (1965) 6 SCR 194: 1966 Cri LJ 63, Dahyabhai case, AIR 1964 SC 1563: (1964) 2 Cri LJ 472 and Mohar Rai and Bharath Rai case, (1968) 3 SCR 525: AIR 1968 SC 1281: 1968 Cri LJ 1479, held that there is no conflict between what was held by the Supreme Court and the majority view taken in Parbhoo case, AIR 1941 All 402 (FB): 1941 All LJ 619. After analysing the view expressed by the Supreme Court in the several above mentioned decisions, Beg, J. observed: (AIR pp.
97-98, paras 160-61) "After a close scrutiny of every part of each of the seven opinions in Parbhoo case, AIR 1941 All 402 (FB): 1941 All LJ 619, I have come to the conclusion that the majority of their Lordships did not lay down anything beyond three important propositions which, if not either directly or indirectly supported by decisions of their Lordships of the Supreme Court, have not been affected in the slightest degree by these decisions. These propositions are: firstly, that no evidence appearing in the case to support the exception pleaded by the accused can be excluded altogether from consideration on the ground that the accused has not proved his plea fully; secondly, that the obligatory presumption at the end of Section 105 is necessarily lifted at least when there is enough evidence on record to justify giving the benefit of doubt to the accused on the question whether he is guilty of the offence with which he is charged; and, thirdly, if the doubt, though raised due to evidence in support of the exception pleaded, is reasonable and affects an ingredient of the offence with which the accused is charged, the accused would be entitled to an acquittal. As I read the answer of the majority in Parbhoo case, AIR 1941 All 402 (FB): 1941 All LJ 619. I find it based on these three propositions which provide the ratio decidendi and this is all that needs to be clarified."
"The practical result of the three propositions stated above is that an accused's Page No.# 46/66 plea of an exception may reach one of three not sharply demarcated stages, one succeeding the other, depending upon the effect of the whole evidence in the case judged by the standard of a prudent man weighing or balancing probabilities carefully. These stages are: firstly, a lifting of the initial obligatory presumption given at the end of Section 105 of the Act; secondly, the creation of a reasonable doubt about the existence of an ingredient of the offence; and thirdly, a complete proof of the exception by "a preponderance of probability", which covers even a slight tilt of the balance of probability in favour of the accused's plea. The accused is not entitled to an acquittal if his plea does not get beyond the first stage. At the second stage, he becomes entitled to acquittal by obtaining a bare benefit of doubt. At the third stage, he is undoubtedly entitled to an acquittal. This, in my opinion, is the effect of the majority view in Parbhoo case, AIR 1941 All 402 (FB): 1941 All LJ 619 which directly relates to first two stages only. The Supreme Court decisions have considered the last two stages so far, but the first stage has not yet been dealt with directly or separately there in any case brought to our notice."
Mathur, J., with whom five Judges agreed, while holding that ratio laid down by the majority in Parbhoo case, AIR 1941 All 402 (FB): 1941 All LJ 619 is in conformity with law, however, observed that the reasoning in support of the conclusions is erroneous.
Beg, J. was not prepared to go to that extent. The majority speaking through ShriMathur, J. laid down that the dictum in Parbhoo case, AIR 1941 All 402 (FB): 1941 All LJ 619 which is still a good law, can, however, be modified as follows: (AIR p. 79, para 93) "In a case in which any General Exception in the Indian Penal Code, or any special exception or proviso contained in another part of the same Code, or in any law defining the offence, is pleaded or raised by an accused person and the evidence led in support of such plea, judged by the test of the preponderance of probability, as in a civil proceeding, fails to displace the presumption arising from Section 105 of the Evidence Act, in other words, to disprove the absence of circumstances bringing the case within the said exception; but upon a consideration of the evidence as a whole, including the evidence given in support of the plea based on the said exception or proviso, a reasonable doubt is created Page No.# 47/66 in the mind of the court, as regards one or more of the ingredients of the offence, the accused person, shall be entitled to the benefit of the reasonable doubt as to his guilt and hence to acquittal of the said offence."
66. Thus, by following the above well settled legal position, it would be correct to say that in a proceeding against an accused under the POCSO Act for committing or abetting or attempting to commit any offence under Sections 3, 5, 7 and 9 of the Act, it would suffice, if the accused is able to prove his innocence on the basis of preponderance of probability.
Yet, this principle is not absolute, in view of Section 30 of the Act, if it relates to proof relating to culpable mental state on the part of the accused, which the court may presume. The accused, if he has to prove the absence of culpable mental state has to prove it beyond reasonable doubt and not based on preponderance of probability. Section 30 of the POCSO Act reads as follows:
"30. Presumption of culpable mental state.--(1) In any prosecution for any offence under this Act which requires a culpable mental state on the part of the accused, the Special Court shall presume the existence of such mental state but it shall be a defence for the accused to prove the fact that he had no such mental state with respect to the act charged as an offence in that prosecution.
(2) For the purposes of this section, a fact is said to be proved only when the Special Court believes it to exist beyond reasonable doubt and not merely when its existence is established by a preponderance of probability.
Explanation.--In this section, "culpable mental state" includes intention, motive, knowledge of a fact and the belief in, or reason to believe, a fact. It is, thus, an exception to the general norm that the burden on the accused to prove his innocence is based on preponderance of probability. In view of Section 30(2) he has to prove on the basis of proof beyond reasonable doubt any fact to show non-existence of culpable mental state. One is, thus, confronted with a situation where the statute insists on the accused to prove the absence of culpable mental state, i.e., the mens rea, on the basis of proof beyond reasonable doubt under Section 30(2) of the Act, whereas, as per well settled legal principle, the standard of proof of denying commission of the actusreus or disproving the foundational facts by the accused or his innocence will be by the standard of preponderance of probability."
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91. Since the provision of Section 6 of the POCSO Act has been invoked for punishment of the appellant for committing the offence as described under Section 5 of the POCSO Act, the stringent provisions of Sections 29 and 30 of the Act will come into play in the present case.
Section 6 of the POCSO Act as it stood then provides for punishment with rigorous imprisonment for a term which shall not be less than ten years but which may extend to imprisonment for life and shall also be liable to fine.
As far as punishment contemplated under Section 376AB of IPC is concerned, the punishment for committing rape on a woman under twelve years of age is rigorous imprisonment for a term which shall not be less than 20 years but which may extend to imprisonment for life, which shall mean imprisonment for the remainder of that person's natural life, and with fine or with death.
As far as punishment under Section 302 of IPC is concerned, the punishment is either death or imprisonment for life and shall also be liable to fine.
92. Thus, if it is shown that the prosecution has been able to prove the charge against the appellant under Section 5 of the POCSO Act, 2012 and establishes the foundational facts based on the principle of preponderance of probability that the accused had committed the offence, the burden will be shifted from prosecution and onus will lie on the appellant to prove his innocence under the POCSO Act.
93. Accordingly, in the present case, we will proceed to examine whether the prosecution has been able to prove the charge for committing the offence as mentioned under Section 5 of the POCSO Act which is punishable under Section 6 of the said Act.
Page No.# 49/66 As discussed above, we are satisfied that the prosecution has been able to prove the charge on the basis of the foundational facts of the commission of the offence under Section 5 of the POCSO Act which is punishable under Section 6 of the said Act.
94. Apart from denying the allegations the appellant did not take any plea and also did not adduce any evidence in defence. The aforesaid position taken by the appellant clearly reflects the failure of the defence to discharge the burden cast upon him and as such, the presumption as contemplated under Sections 29 and 30 of the POCSO Act can be drawn against the appellant for committing offence as described under Section 5 of the POCSO Act for which the appellant is liable to be punished under Section 6 of the POCSO Act.
Section 5(m) of the POCSO Act provides that whoever commits penetrative sexual assault on a child below twelve years is said to have committed aggravated penetrative sexual assault is liable to be punished under Section 6 of the Act.
95. As mentioned above, the appellant was charged not only under Section 6 of the POCSO Act but also under Sections 376AB of IPC, 302 of IPC and 201 of IPC, respectively.
96. As discussed above, while the burden shifts to the accused in respect of the offence committed and punishable under the POCSO Act, the said burden never shifts in respect of offence committed and punishable under Indian Penal Code (IPC) and the prosecution has to discharge the burden beyond reasonable doubt.
97. Even though we have already held that the offence committed under Section 5 and punishable under Section 6 of the POCSO Act has been established against the appellant and as such, the appellant is punishable with rigorous imprisonment for a term which shall not be less than ten years but which may extend to imprisonment for life and shall also be liable to Page No.# 50/66 fine, we will examine as to whether the charge against the appellant under Sections 376 AB, 201 and 302 of IPC can be said to have been also proved beyond reasonable doubts.
98. In our view, the circumstantial evidences which have come before this Court, will certainly meet the requirement of law as contemplated by Hon'ble Supreme Court in Sharad Birdhichand Sarda (supra).
99. The circumstances on which basis the guilt of the appellant is sought to be sustained, in our view, have been fully established, i.e. the appellant was present when the victim girl was playing in the school field, the victim girl was last seen with the appellant after she was taken away by the appellant on his bicycle, before recovery of the dead body of the victim girl at the instance of the appellant and the time gap between the last seen together and death of the girl was not very long, in fact it happened within a few hours of being taken away by the appellant, presence of semen on the trouser used by the appellant also have been proved beyond reasonable doubt.
The aforesaid facts established were consistent only with the hypothesis of guilt of the appellant as there is no alternative and plausible scenario which has been pleaded or came to light which has been suggested or have been established on the part of the appellant.
100. The aforesaid circumstances also exclude any other hypothesis of the victim girl being assaulted by any other person inasmuch as the time gap between the time when the victim girl was seen last with the appellant and the discovery of the dead body of the child cannot be said to be too long for the possibility of others committing the crime.
The fact that the villagers were alerted and were searching for the victim girl in the night itself will rule out the possibility of such an incident of any sexual assault happening Page No.# 51/66 during the time when the villagers were engaged in search of the girl.
101. Thus, we are satisfied that the chain of evidences so disclosed are so complete, which has not led to any reasonable ground/conclusion consistent with the innocence of the appellant.
102. We are satisfied under the facts and circumstances so established, in all human probability, this act was perpetrated by the appellant. Thus, even without shifting of burden as in the case of an offence as punishable as contemplated under Sections 29 and 30 of the POCSO Act, we are of the view that the prosecution has been able to establish the charges against the appellant under Sections 376AB/302/201 of IPC beyond reasonable doubt.
103. For the reasons discussed above, we do not find any fault with the appreciation of evidences and conclusion arrived by the learned Special Judge, Bilasipara in convicting the appellant under Sections 376AB/302/201 of IPC read with Section 6 of the POCSO Act.
104. Having upheld the conviction of the appellant by the learned Special Judge, Bilasipara for committing the offences as mentioned above, we will now proceed to examine the quantum of punishment.
105. The learned Trial Court has elaborately examined the issue of quantum of punishment keeping in mind the guidelines in Bachan Singh Vs. State of Punjab, AIR 1980 SC 898.
106. Though the learned Trial Court held that it falls under the category of 'rarest of the rare case' and sentenced the appellant to be hanged by neck till he is dead, we are, however, unable to agree with such a punishment of death penalty being imposed on the appellant.
107. The learned Trial Court in imposing death penalty on the appellant was persuaded by the fact that the deceased victim was 7 (seven) years old and was subjected to aggravated Page No.# 52/66 penetrative sexual assault at such a tender age, thus, destroying the carefree life of an innocent child, snuffing the life of an innocent girl in the most barbaric, savaged, pre-planned and calculated manner to fulfill his carnal lust and his continued presence in the society would cause a threat to other family members of the society. The Trial Court also was of the view that being an elder, and a neighbor he had a moral obligation to protect the innocent child but opted to commit the most brutal act of rape in the violent manner for sheer carnal pleasure in a planned and calculated manner and accordingly, the learned Trial Court held that the appellant does not deserve any leniency as far as punishment is concerned and awarded the highest penalty of death holding that it falls under the category of "rarest of rare cases".
108. While we do not doubt the seriousness and gravity of the offence inasmuch as the appellant had an elderly position and was the immediate neighbour who had betrayed the trust reposed on him by an innocent child and we are also greatly pained by the fact that the victim girl was only 7 (seven) years old and was subjected to very gruesome and violent act of sexual assault.
We are conscious and aware that it has shocked the conscience of the villagers and the society at large but the question, is whether such an abominable crime perpetrated by the appellant amounts to a crime which is in nature of the "rarest of rare cases".
109. In the present case, it appears that the appellant had pre-planned this sexual assault against the innocent girl who was known to him, yet, it cannot be said that the actual act of sexual assault was of extreme brutality, depravity, repulsive, though any sexual assault on a helpless minor child itself cannot be tolerated in a society.
Page No.# 53/66 We, under the facts and circumstances of the case, however, are unable to agree with the quantum of punishment of death penalty imposed upon the appellant.
110. Sentencing is an important component of a criminal justice delivery system. It assumes more importance when the maximum punishment permissible of death penalty is sought to be imposed.
111. The learned Trial Court after hearing the parties, the appellant as well as the State on the issue of sentencing and imposed the death penalty to the appellant on being convicted under Section 302 of IPC.
112. The learned Trial Court considered the submissions advanced by the State narrating the circumstances which would warrant imposition of death penalty, which are as follows,
(i) The deceased victim was 7(seven) years old child.
(ii) There was no provocation.
(iii) The victim was defenceless, and did not get any chance to save herself.
(iv) It was a cold blooded murder and the appellant eliminated a defenceless child to
fulfill his carnal lust in the presence of another toddler.
(v) This is first of a crime of kind which took place in Bilasipara Sub-Division and thus, the rarest of rare case.
On the other hand, it was submitted on the part of the appellant that the appellant was a young aged boy with no past criminal record.
113. The learned Trial Court after considering the various principles laid down in Bachan Singh Vs. State of Punjab, (AIR 1980 SC 898), Machhi Singh Vs. State of Punjab, Page No.# 54/66 (1983) 3 SCC 470 and other decisions of the Hon'ble Supreme Court proceeded to analyse the facts and circumstances of the case and the manner of commission of the offence and aggravating and mitigating factors and imposed the death penalty.
114. The learned Trial Court considered the following factors to be aggravating factors,
(i) The deceased was 7(seven) years old child who was subjected to aggravated penetrative sexual assault and rape at such a tender age and she was thrown in the ditch with injury on her head, private parts and other parts of the body. She was thrown to ditch to die. The deceased child was the immediate neighbor of the appellant and rather than protecting her, the appellant sexually assaulted and murdered her.
(ii) The crime was committed without any provocation on a helpless and defenceless child in a cold blooded, pre-planned and calculated manner. Thus, the crime was committed in the most barbaric, savage, pre-planned and calculated manner to fulfill his carnal lust and his presence in the society would be a threat to the safety of the female population of the village.
115. The learned Trial Court held that the said incident shook the conscience of the villagers and the society at large. It was held that the appellant took full advantage of trust and confidence reposed on him being an elderly neighbor and the victim girl was subjected to brutal rape as can be seen from the medical report and the injuries received by the victim girl in her private parts and then throwing the helpless girl in the water to die of suffocation and as such, the appellant does not warrant any lenient consideration.
116. The learned Trial Court took the view that the aggravating factors far outweigh the Page No.# 55/66 mitigating factors and accordingly, held that the case falls under the category of the rarest of rare cases to award the death penalty under Section 302 of IPC as imprisonment for life is foreclosed, and the case of death penalty is the only option for safety of the society.
117. We have considered the reasons assigned by the learned Trial Court in awarding the death penalty to the appellant.
118. Before we give our view on this, we would like to briefly deal with the law relating to death penalty. Death penalty is one of the alternative modes of punishment which is allowed by law to be imposed for commission of offence under Section 302 of IPC which provides that whoever commits murder shall be punished with death or imprisonment for life, and shall also be liable to fine. The said Section is indicative of the fact that punishment of death is one of the alternative modes of punishment which can be imposed under Section 302 IPC and as such, whenever a murder is committed, it may not necessarily lead to awarding of death penalty.
119. As regards the constitutionality of awarding of death penalty as one of the modes of punishment has been already considered and upheld in Bachan Singh Vs. State of Punjab, (1980) 2 SCC 684.
However, while upholding the validity of such a punishment which is the harshest punishment that can be imposed at all, which permanently brings an end of life of a person, it was emphasized that such an extreme penalty should be imposed not only in extreme cases and went on to enunciate the principle of "rarest of rare cases" when the alternative option is unquestionably foreclosed.
The Hon'ble Supreme Court observed that when the conviction of an offence is Page No.# 56/66 punishable with death or, in the alternative, with imprisonment for life or imprisonment for a term of years, the judgment shall state the reasons for the sentence awarded and in case of sentence of death, the special reasons for such sentence is to be given as mentioned under Sub-Section (3) of Section 354 of Cr.P.C.
Referring to the aforesaid Section, it was held by the Hon'ble Supreme Court in Bachan Singh (supra) that the expression "special reasons" in the context of this provision, obviously, means "exceptional reasons" founded on the exceptional, grave circumstances on the particular case relating to crime as well as the criminal. Thus, the Court has to examine from both the perspective of the crime committed and the criminal who committed the crime.
120. The principles enunciated in Bachan Singh (supra) was succinctly put by the Hon'ble Supreme Court in the subsequent decision in Machhi Singh and Others Vs. State of Punjab, (supra) in the following words, "38. In this background the guidelines indicated in Bachan Singh case1 (supra) will have to be culled out and applied to the facts of each individual case where the question of imposing of death sentences arises. The following propositions emerge from Bachan Singh's case1:
(i) the extreme penalty of death need not be inflicted except in gravest cases of extreme culpability;
(ii) Before opting for the death penalty the circumstances of the 'offender' also require to be taken into consideration alongwith the circumstances of the 'crime'.
(iii) Life imprisonment is the rule and death sentence is an exception. In other words death sentence must be imposed only when life imprisonment appears to be an altogether inadequate punishment having regard to the relevant circumstances of the crime, and provided, and only provided the option to impose sentence of imprisonment for life cannot be conscientiously exercised having regard to the nature and circumstances of the crime and all the relevant circumstances.
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(iv) A balance sheet of aggravating and mitigating circumstances has to be drawn up and in doing so the mitigating circumstances has to be accorded full weightage and a just balance has to be struck between the aggravating and the mitigating circumstances before the option is exercised.
1: (1980) 2 SCC 684
122. Thereafter, the Hon'ble Supreme Court in Machhi Singh (supra) went to observe that in order to apply the aforesaid guidelines the following questions may be asked and answered as mentioned in para No.39 of the judgment.
"39. In order to apply these guidelines inter-alia the following questions may be asked and answered:
(a) Is there something uncommon about the crime which renders sentence of imprisonment for life inadequate and calls for a death sentence?
(b) Are the circumstances of the crime such that there is no alternative but to impose death sentence even after according maximum weightage to the mitigating circumstances which speak in favour of the offender ?"
123. The aforesaid principles were further elucidated by the Hon'ble Supreme Court in Shankar Kisanrao Khade Vs. State of Maharashtra, (2013) 5 SCC 546, after analyzing a large number of decisions relating to death sentence in the following paragraph, "49. In Bachan Singh and Machhi Singh cases, this Court laid down various principles for awarding sentence: (RajendraPralhadraoWasnikVs. State of Maharashtra, (2012) 4 SCC 37, SCC pp. 47-48, para 33)] "33........Aggravating circumstances -- (Crime test) (1) The offences relating to the commission of heinous crimes like murder, rape, armed dacoity, kidnapping, etc. by the accused with a prior record of conviction for capital felony or offences committed by the person having a substantial history of serious assaults and criminal convictions.
Page No.# 58/66 (2) The offence was committed while the offender was engaged in the commission of another serious offence.
(3) The offence was committed with the intention to create a fear psychosis in the public at large and was committed in a public place by a weapon or device which clearly could be hazardous to the life of more than one person. (4) The offence of murder was committed for ransom or like offences to receive money or monetary benefits.
(5) Hired killings.
(6) The offence was committed outrageously for want only while involving
inhumane treatment and torture to the victim.
(7) The offence was committed by a person while in lawful custody.
(8) The murder or the offence was committed to prevent a person lawfully carrying
out his duty like arrest or custody in a place of lawful confinement of himself or another. For instance, murder is of a person who had acted in lawful discharge of his duty under Section 43 of the Code of Criminal Procedure. (9) When the crime is enormous in proportion like making an attempt of murder of the entire family or members of a particular community.
(10) When the victim is innocent, helpless or a person relies upon the trust of relationship and social norms, like a child, helpless woman, a daughter or a niece staying with a father/uncle and is inflicted with the crime by such a trusted person.
(11) When murder is committed for a motive which evidences total depravity and meanness.
(12) When there is a cold-blooded murder without provocation. (13) The crime is committed so brutally that it pricks or shocks not only the judicial conscience but even the conscience of the society.
Mitigating circumstances -- (Criminal test) (1) The manner and circumstances in and under which the offence was committed, for example, extreme mental or emotional disturbance or extreme provocation in Page No.# 59/66 contradistinction to all these situations in normal course. (2) The age of the accused is a relevant consideration but not a determinative factor by itself.
(3) The chances of the accused of not indulging in commission of the crime again and the probability of the accused being reformed and rehabilitated. (4) The condition of the accused shows that he was mentally defective and the defect impaired his capacity to appreciate the circumstances of his criminal conduct.
(5) The circumstances which, in normal course of life, would render such a behaviour possible and could have the effect of giving rise to mental imbalance in that given situation like persistent harassment or, in fact, leading to such a peak of human behaviour that, in the facts and circumstances of the case, the accused believed that he was morally justified in committing the offence. (6) Where the court upon proper appreciation of evidence is of the view that the crime was not committed in a preordained manner and that the death resulted in the course of commission of another crime and that there was a possibility of it being construed as consequences to the commission of the primary crime. (7) Where it is absolutely unsafe to rely upon the testimony of a sole eyewitness though the prosecution has brought home the guilt of the accused."
124. It was further observed in the said case of Shankar Kisanrao Khade (supra) that the aforesaid aggravating circumstances are not exhausted so as mitigating circumstances, and accordingly, the Court has to apply its "crime test", "criminal test" and the R-R test while considering awarding of death sentence which would necessarily involve examining varied factors like society's abhorrence, extreme indignation and antipathy to certain types of crimes like sexual assault and murder of minor girls intellectually challenged, suffering from physical disability, old and infirm women with those disabilities etc. as observed in para 52 thereof.
"52. Aggravating circumstances as pointed out above, of course, are not exhaustive so also Page No.# 60/66 the mitigating circumstances. In my considered view, the tests that we have to apply, while awarding death sentence are "crime test", "criminal test" and the "R-R test" and not the "balancing test". To award death sentence, the "crime test" has to be fully satisfied, that is, 100% and "criminal test" 0%, that is, no mitigating circumstance favouring the accused. If there is any circumstance favouring the accused, like lack of intention to commit the crime, possibility of reformation, young age of the accused, not a menace to the society, no previous track record, etc. the "criminal test" may favour the accused to avoid the capital punishment. Even if both the tests are satisfied, that is, the aggravating circumstances to the fullest extent and no mitigating circumstances favouring the accused, still we have to apply finally the rarest of the rare case test (R-R test). R-R test depends upon the perception of the society that is "society-centric" and not "Judge-centric", that is, whether the society will approve the awarding of death sentence to certain types of crimes or not. While applying that test, the court has to look into variety of factors like society's abhorrence, extreme indignation and antipathy to certain types of crimes like sexual assault and murder of intellectually challenged minor girls, suffering from physical disability, old and infirm women with those disabilities, etc. Examples are only illustrative and not exhaustive. The courts award death sentence since situation demands so, due to constitutional compulsion, reflected by the will of the people and not the will of the Judges."
(emphasis and extra emphasis supplied)
125. The Hon'ble Supreme Court reiterated the aforesaid principles in the recent decision in Manoj Pratap Singh Vs. State of Rajasthan, (2022) 9 SCC 81.
126. Keeping the aforesaid principles in mind, we will proceed to examine the issue in hand. Rape of a minor girl of 7(seven) years by a neighbor to whom the minor girl would expect to repose her trust and protect her, in a brutal manner and killing her, is an abominable crime in a rural setting like in the present case which has certainly shaken the conscience of the villagers and the society at large inasmuch as it was an unthinkable crime being committed by a neighbor on a minor helpless child. Therefore, on being convicted of committing such a Page No.# 61/66 heinous crime, the convict deserves the harshest punishment possibly. Yet, in view of the principles laid down by the Hon'ble Supreme Court counseling award of capital punishment/death penalty, it is warranted only in the "rarest of rare cases".
127. We have to examine as to whether the present case indeed is one of such incident of "the rarest of rare case" where death penalty can be imposed. While doing so, we have to keep in mind the aggravating and mitigating factors as revealed in the evidence on record.
128. Certainly, the aggravating factors in the present case are that the victim was a minor girl of 7(seven) years old and had no reason to doubt the intention of the appellant on being taken away by the appellant being an immediate neighbour and as such, the victim girl would go with him and not show any hesitancy with him without realizing that she would become a pray to the devilish desire of the appellant to satisfy his carnal lust. The injuries received by the victim in her private parts as revealed in the medical report certainly indicate that it was a brutal rape by an adult on a minor girl. The injuries suffered by the victim girl in other parts of the body of abrasion on eye lids and, laceration on mid-scalp do indicate that she was violently assaulted by the appellant also.
Having perpetrated the heinous crime of rape on a minor girl by a known and familiar adult, the victim minor girl was thereafter thrown in the water causing asphyxia due to drowning leading her death which indicates a painful death of a small child.
129. Thus, we feel that while there are sufficient aggravating circumstances which may warrant award of death penalty to the appellant, yet, we have also undertaken the other mitigating factors which may be present in the present case.
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130. As observed and recorded by the learned Trial Court also that the appellant was of a young age with no past criminal record, which in our opinion, will have a significance in determining the quantum of punishment.
131. The record shows that the appellant was 19 ½ years when he was put to trial which is evident when he was examined under Section 313 Cr.P.C. on 22 nd January, 2019. The incident of crime occurred on 24.09.2018, about 9 (nine) months before, which would indicate that the appellant had just crossed 18 years of age which would show that he crossed his juvenility and attained majority very recently. Thus, the whole life of youth was open before him and it cannot be said that there is no possibility of reformation, rehabilitation and integration of the convict in the society.
132. The Hon'ble Supreme Court in Rajendra Pralhadrao Wasnik Vs. State of Maharashtra, (2012) 4 SCC 37 as mentioned above had observed that the probability (not possibility or improbability or impossibility) that a convict can be reformed and rehabilitated in society must be seriously and earnestly considered by courts before awarding the death sentence and in fact, this is one of the mandates of the "special reasons"
contemplated under Section 354(3) of the Cr.P.C. and such requirement ought to be taken with all seriousness before snuffing out the life of a person and as such it is the obligation on the Prosecution to show the Court, through evidence, that the probability of the fact that the convict cannot be reformed or rehabilitated.
133. In the present case, as observed above, the petitioner was in the threshold of being adulthood having completed more than 18 (eighteen) years when he committed the crime and it has been also noted by the learned Trial Court that there was no past or previous Page No.# 63/66 criminal record relating to the appellant, yet, this Court has not found any discussion by the learned Trial Court that there is no possibility of reformation, rehabilitation or integration of the appellant in the society.
134. In this regard, we will again profitably refer to the decision of the Hon'ble Supreme Court in Shankar Kisanrao Khade (supra) where it has been emphasized that any mitigating factor like young age of the accused, the possibility of reformation in the society, or lack of intention to murder consequent to rape, previous criminal records etc. may favour an accused to avoid capital punishment.
135. We have also kept in mind that when a murder is committed in an extremely brutal, grotesque, diabolical, revolting, or dastardly manner so as to arouse intense and extreme indignation of the community, for instance, (i) When the house of the victim is set aflame with the end in view to roast him alive in the house; (ii) When the victim is subjected to inhuman acts of torture or cruelty in order to bring about his or her death and (iii) When the body of the victim is cut into pieces or his body is dismembered in a fiendish manner, as explained in Machhi Singh (supra), it would perhaps warrant death penalty.
In the present case, we are doubtful whether the nature of crime committed by the appellant would come within the purview of aforesaid "extremity" as mentioned above to warrant award of capital punishment.
136. For the reasons discussed above, we, accordingly, set aside the imposition of death penalty on the appellant, Gauri Shankar Nath @ Banka.
Accordingly, we commute the death sentence imposed on the appellant to Page No.# 64/66 imprisonment for life.
137. The next question to be decided as to what is the nature of imprisonment for life which will require to be clarified.
138. While doing so, we have again referred to the decision of the Hon'ble Supreme Court in Manoj Pratap Singh (supra) wherein the Hon'ble Supreme Court referred to its earlier decision in Viran Gyanlal Rajput Vs. State of Maharashtra, (2019) 2 SCC 311 where the accused was convicted under Sections 302 and 301 of IPC, by reiterating the principle that life imprisonment was a rule, and death sentence was an exception, which was to be imposed when the alternative of life imprisonment had been unquestionably foreclosed though it found the crime was abominable but was held that it does not fall within the "rarest of rare" category of cases and commuted the sentence of death to imprisonment for life without scope of remission for 20 years.
139. Similarly, the earlier decision in Babasaheb Maruti Kamble Vs. State of Maharashtra, (2019) 13 SCC 640 is also referred where the death sentence awarded on conviction under Section 302, 376(2)(f) and 342 of IPC, the Hon'ble Supreme Court commuted the death sentence into that of life with a cap of 20 years' imprisonment without remission keeping in mind that the appellant had already reached 60 years who had no criminal antecedents, there is likelihood of reform and the respondent State could not point out any blameworthy conduct by him in jail.
140. Similarly, in Nand Kishore Vs. State of Madhya Pradesh, (2019) 16 SCC 278 where the appellant was convicted of the offences under Sections 302, 363, 366 and 376(2)
(i) IPC for kidnapping, rape and murder of an 8 years old girl, the Hon'ble Supreme Court Page No.# 65/66 taking into consideration the mitigating factors, commuted the death sentence into life imprisonment with actual period of 25 years without any benefit of remission.
141. In the present case, considering the fact that the appellant was about 18 years old when he committed the crime and the prosecution has not been able to show that there is no possibility of the appellant being reformed and also keeping in mind that the appellant had no past criminal track record, in spite of the abhorrent act committed by him in betraying the trust of a minor girl of his neighbourhood, and sexually assaulting her causing her death, we are of the view that ends of justice will be met if the appellant is convicted sentence for imprisonment of life without any right to seek remission in his sentence of imprisonment for life for a period of 30 (thirty) years.
142. Accordingly, the sentence imposed by the Trial Court of the appellant to be hanged by neck till his death is set aside, and we commute the death sentence imposed upon the appellant, Gauri Shankar Nath @ Banka to undergo imprisonment for life without any right to seek remission in his sentence of imprisonment for life for a period of 30 (thirty) years.
143. As far as the appeal filed by the appellant, Gauri Shankar Nath @ Banka [Crl.A.15(J)/2019] is concerned, the same is dismissed, with the modification of quantum of sentence as mentioned above.
144. Death Sentence Reference is answered accordingly by not confirming it.
145. Send down the LCR to the concerned court below.
146. This Court records its appreciation for the assistance rendered by learned Senior counsel Mr. A.M. Bora as Amicus Curiae. We direct that the learned Amicus Curiae be paid the Page No.# 66/66 honorarium as per rules.
JUDGE JUDGE Comparing Assistant