Madhya Pradesh High Court
Bablu @ Ajay Rathore vs The State Of M.P on 22 February, 2013
HIGH COURT OF MADHYA PRADESH : JABALPUR
Criminal Appeal No.1865/97
Bablu alias Ajay Rathore
APPELLANT
VERSUS
The State of Madhya Pradesh
RESPONDENT
PRESENT:HON'BLE SHRI JUSTICE M.A. SIDDIQUI
Shri Abhishek Gulatee, Advocate for appellant.
Shri Ved Prakash Tiwari, PL for respondent/State.
Judgment Reserved on 19.02.2013
Judgment Delivered on 22.02.2013
JUDGMENT
This is an appeal preferred by the appellant feeling aggrieved by the judgment dated 7.8.97, delivered by the then Sessions Judge, Sehore in Sessions Trial No. 64/95 in which appellant has been convicted under Section 376(1) of IPC and sentenced to R.I. for seven years as also under Section 451 of IPC and sentenced to R.I. for one year and fine of Rs.1000/, in default of payment of fine appellant to further undergo R.I. for three months.
2. Undisputed facts are that the prosecutrix (PW.3) is the wife of Raju Rathore (PW.4) and accused- -2- appellant is known to her being the neighbour, and prosecutrix was major at the time of incident.
3. In nut shell the prosecution story is that on 22.03.95 a written report (Ex.P/3) was presented before R.S.Yadav (PW.6) ASI, PS -Kotwali, District- Sehore at 00.50 hours in which it was alleged that when prosecutrix (PW.3) was all alone with his small kid at home and was sleeping, then seeing her alone, appellant trespassed the house and asked her to satisfy his lust and when prosecutrix refused, then appellant gave two slaps and threw her on the ground and committed rape upon her. Meanwhile, Raju Rathore (PW.4), husband of the prosecutrix, came there, on seeing him, the appellant ran away from the spot. The prosecutrix narrated the story to her husband and when her mother came, she along with her husband and mother reached to the police station and submitted the written report (Ex.P/3). On this report, R.S.Yadav (PW.6) ASI lodged the FIR and registered Crime No. 116/95 vide Ex.P/4 for alleged offence punishable under Section 376 of IPC as against the appellant. Prosecutrix was sent for her medical examination vide Ex.P/5. Spot map (Ex.P/6) was prepared. Prosecutrix was medically examined by Dr. -3- Savita Shrivastava (PW.2). Accused was arrested vide Ex.P/7. He was sent for his medical examination vide (Ex.P/1). Semen slide of accused-appellant and his underwear were sent for chemical examination. Accused was medically examined by Dr. N.K.Sahu (PW.1) on 25.3.96 and he found that appellant was capable of doing intercourse.
4. After usual investigation, charge sheet was filed in the Court of CJM, Sehore where Criminal Case No. 314/95 was registered for alleged offence punishable under Sections 452 and 376 of IPC, and the case was committed to the Court of Sessions, and on 13.07.95, learned Sessions Judge, Sehore levied the charge under Section 376(1) and Section 451 of IPC. Accused- appellant abjured the guilt and contended that he has been falsely implicated.
5. To substantiate its case prosecution examined Dr.N.K.Sahu (PW.1), Dr. Savita Shrivastava (PW.2), prosecutrix (PW.3), Raju Rathore (PW.4), Rampyari Bai (PW.5), R.S.Yadav (PW.6) and Virendra Singh Thakur (PW.7).Vishnu Prasad (DW.1) was examined in defence as there was defence that the husband of prosecutrix, Raju Rathore, took a loan of Rs.5,000/- from accused- appellant which he refused to give him back, and on -4- this dispute he has been falsely implicated and for proving this Vishnu Prasad (DW.1) was got examined.
6. Learned Sessions Judge, Sehore, after trial, came to the conclusion that the appellant was the author of the crime hence, appellant was convicted and sentenced as aforesaid.
7. To dispose of this appeal, the following points are required to be considered :-
"Whether learned trial Court has not appreciated the evidence of both the sides properly, and whether the conviction is liable to be set aside and interferable ?
8. I have heard learned counsel for both the parties at length and perused the original record.
9. Learned counsel appearing for the appellant has submitted that the whole prosecution story is un- natural and against the facts and circumstances of the case as alleged offence could not be committed in a thickly populated area ,and that too, in a broad daylight, that is why the report has not been lodged promptly and there are material omissions in the statements of prosecutrix as well as her husband. Alternatively, he submitted that the prosecutrix was a consenting party. He submitted that as per prosecution story, the alleged intercourse was committed at about -5- 3 PM in the afternoon , and the act of the prosecutrix was that she was sleeping without locking the gate and she did not resist and make any alarm. No injuries were found on the body of the prosecutrix though she alleged that injuries were there, but on her medical examination by Dr. Savita Shrivastava (PW.2) no external or internal injury was found and medical report is negative. Counsel submitted that as per version of prosecutrix (PW.3), appellant visited her house and applied colour on her mouth and breast and when she asked what the accused was doing, then he gave her slap on cheek and back, and asked her to satisfy his lust, and when prosecutrix refused, then accused threw her on the floor and gagged her mouth with the help of one hand, and from another hand he caught her and committed intercourse. Meanwhile her husband came, then appellant ran away. Thereafter the prosecutrix told the story to her husband and as her mother was not there, when her mother came back, the report was lodged. Prosecutrix was medically examined at about 3 AM. Learned counsel for appellant has taken me through the statement of Raju Rathore (PW.4) , husband of the prosecutrix, who has stated that when he entered into the house, he saw -6- that there was a cloth in the mouth of his wife and appellant was doing intercourse with her. On seeing him, appellant ran away from there, so he went in search of the accused-appellant, but he did not find him. When he came back, his wife (prosecutrix) narrated him the story. Thereafter Raju Rathore (PW.4) narrated the incident to his brother-in-law (Sadu) Ladsingh who wrote the report and this report was presented before the police on which he and his wife (prosecutrix) put their thumb impressions. Counsel submitted that prosecutrix (PW.3) has also admitted in para 22 of her cross-examination that PS- Kotwali is only 2 kms.away from her house. In para 23 she admitted that report was written by Ladsingh and she put her thumb impression on it. Counsel submitted that as per version of these witnesses, report was written by Ladsingh, that too on the narration of husband of prosecutrix Raju Rathore (PW.4), but this Ladsingh was never examined. This report was presented at PS-Kotwali at 00.50 hours before R.S.Yadav (PW.6), but there is no explanation why the report was not lodged promptly when the police station was only 2 kms. away. The explanation was that Rampyari (PW.5),mother of prosecutrix, was not -7- available. According to statement of Rampyari (PW.5) she came back at about 6 PM in the evening. Counsel submitted that report could have been lodged immediately after 6 PM, but it was lodged in the midnight.
Counsel for appellant placed reliance on a decision of Apex Court in Ramdas and others vs. State of Maharashtra (2007) 2 SCC 170 wherein it has been held that though mere delay in lodging of the report may not be itself be fatal to the case of the prosecution, but the delay has to be considered in the background of the facts and circumstances in each case and is a matter of appreciation of evidence by the court of fact. Where the case is solely based on the testimony of prosecutrix and her sole testimony is of sterling quality, conviction could be based, but where prosecutrix tried to conceal facts from the court, deviated from the case narrated in the FIR and her explanation about inordinate delay in lodging the FIR was unsatisfactory, it was held appellants entitled to benefit of doubt.
Counsel for the appellant, relying on Bahadursingh vs. State of M.P. 1991 Cri.L.J. 753, submitted that as per facts and circumstances of the -8- case, the appellant seems to be a consenting party and she did not speak of coitus. The medical evidence not supporting the inference of rape, prosecutrix did not cry out when accused fell her down, offence under Section 376 IPC is not made out.
Counsel submitted that as per version of prosecutrix (PW.3) no alarm was raised and no hue and cry was made, whereas Raju Rathore (PW.4) in his statement has stated that a cloth was put in the mouth of prosecutrix which is against the statement of prosecutrix on the one hand, and on the other hand he has tried to improve his statement by contending that prosecutrix was raising alarm, she was crying for help, which is not the statement of prosecutrix herself and this statement is also not found in his police statement (D/1). Counsel submitted that according to prosecutrix her torn blouse was handed over to police, but no torn blouse has been presented in evidence, it has also been said that slides were prepared, but no FSL report has been filed. Counsel also submitted that trial Court has placed reliance on Section 114-A of Evidence Act and has legally presumed that there was no consent at all, but Section 114-A applies to offence punishable under Section 376(2) of IPC only and not offence punishable -9- under Section 376(1) IPC, so presumption is against the law.
10. Learned PL appearing for the State submitted that appellant has taken defence of false implication due to borrowing of money for which he has examined Vishnu Prasad (DW.1) who stated that husband of prosecutrix Raju Rathore had taken the loan of Rs.5,000/- from appellant for purchase of goats, though it has not been proved, but even otherwise no husband will stake his wife's reputation for money matter. He supported the impugned judgment of conviction.
11. Section 114-A of Evidence Act reads thus :-
"S.114-A In a prosecution for rape under Cl.(a) or Cl.(b) or Cl.(c) or Cl.(d) or Cl.(e) or Cl.(g) of sub-section (2) of Section 376 of the Indian Penal Code (45 of 1860) , where sexual intercourse by the accused is proved and the question is whether it was without the consent of the woman alleged to have been raped and she states in her evidence before the Court that she did not consent, the Court shall presume that she did not consent."
A bare reading of Section 114-A makes it crystal clear that the presumption on which learned trial Court has proceeded in favour of prosecution is against the facts and circumstances of the case. It applies to a case which falls under Section 376(2) of IPC. As per evidence of prosecution in a thickly
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populated area in a broad daylight rape could not be committed though by consent intercourse may be performed, and as per facts and circumstances of the case, it seems that the prosecutrix was a consenting party and as her husband came all of a sudden so after due elaboration/thinking and after taking much time report was lodged which was stated to be written by one Ladsingh and that too on the instructions of husband of prosecutrix Raju Rathore (PW.4), so the prosecution case is very much doubtful so far as offence punishable under Section 376 (1) of IPC is concerned.
From the evidence of prosecutrix as well as her husband Raju Rathore (PW.4), and Rampyari bai (PW.5), it is very much clear that accused-appellant entered into the house of Raju Rathore (PW.4) against his consent, though the prosecutrix may be a consenting party, that is why on being caught red- handed appellant ran away, so offence under Section 451 of IPC is very much proved.
In view of aforesaid, conviction of the appellant under Section 376(1) of IPC is hereby set aside. However, the conviction of appellant under Section 451 IPC is hereby maintained.
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12. Though the accused-appellant is hereby convicted under Section 451 of IPC, but considering the fact that the appellant was a young boy of 23-24 years at the time of incident, and more than 17 years have already been passed from the date of incident, he remained in custody for more than three months and has already suffered mental agony and financial loss substantially, so, in the opinion of this Court, there is no justification in sending him back to the jail.
13. Looking to the facts and circumstances of the case, the appeal is partly allowed. Accused-appellant Bablu alias Ajay Rathore is acquitted of the offence punishable under Section 376(1) of IPC, but he is convicted and sentenced under Section 451 of IPC for the period already undergone by him. However, no interference is made in sentence of fine. If the fine amount is not deposited, appellant to suffer simple imprisonment for fifteen days. The appellant is on bail, his bail bonds are ordered to be discharged on the condition that he should deposit the fine amount.
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(M.A.SIDDIQUI) JUDGE