Gujarat High Court
Parthingbhai Dalsukhbhai Taviyad vs State Of Gujarat on 10 August, 2018
Author: B.N. Karia
Bench: B.N. Karia
R/CR.A/301/2002 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL No. 301 of 2002
FOR APPROVAL AND SIGNATURE :
HONOURABLE Mr. JUSTICE B.N. KARIA
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1 Whether Reporters of Local Papers may be allowed to see the
judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the judgment ?
4 Whether this case involves a substantial question of law as to the
interpretation of the Constitution of India or any order made
thereunder ?
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PARTHINGBHAI DALSUKHBHAI TAVIYAD
Versus
STATE OF GUJARAT
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Appearance :
Mr FEROZ H PATHAN, Advocate for the PETITIONER(s) No. 1
Mr RUTVIJ OZA, APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE Mr. JUSTICE B.N. KARIA
th
10 August 2018
CAV JUDGMENT
The judgment and order dated 18th January 2002 passed by learned Sessions Judge, Panchmahals at Godhra in Sessions Case No. 194 of 1999 convicting the appellant-original accused for an offence punishable under Sections 363 and 366 of the Indian Penal Code ["IPC" for brevity] so also sentencing Page 1 of 24 R/CR.A/301/2002 CAV JUDGMENT him to suffer rigorous imprisonment for a term of five years and to pay fine of Rs. 500/=; and to undergo rigorous imprisonment for a term of seven years and pay fine of Rs. 700/= for these offences, is assailed in this Appeal, preferred under Section 374 [2] of the Code of Criminal Procedure, 1973 ["CrPC" for brevity].
Facts emerging from the available record, in nutshell, read thus-
The case of the prosecution is such that at 17:00 hours on 21/01/1999, or during that time, Kokilaben - the minor daughter of complainant Tersinh Nanjibhai, resident of village
- Jasuni, Taluka - Zalod, when was standing on the road of village - Suliyat waiting for the vehicle to go home, at that time, the accused [appellant herein] came over there driving a Tempo bearing registraion no. GJ-20-3392, allured and enticed Kokilaben - the minor daughter of the complainant and took her illegally in his Tempo without permission of her legal guardians and from the legal guardianship of the complainant under Section 363 IPC and by doing such overact he committed an offence punishable offence.
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Further, the case of the prosecution is such that on the aforementioned date, time and place, the appeallant-accused had abducted Kokilaben - minor daughter of the complainant, by giving allurement with an intention to compel her to get married with any person against her will or with an intention to have extra marital intercourse. By doing such act, the accused has committed an offence punishable u/s. 366 of Indian Penal Code.
Further, at the aforementioned date, time and place, after abducting Kokilaben - daughter of the complainant from the Suliyat Road, the accused along with Kokilaben came at the home of his sister Sumitraben Pradipbhai at- village Khangela, and committed physical intercourse with Kokilaben against her will. By doing such an act, the accused had committed an offence punishable u/s. 376 IPC.
On receiving a complaint, the Police carried out investigation as per the rules and laid the charge sheet against the accused. Thereafter, the case was committed to the Court of Sessions at Godhra u/s. 209 of Cr.PC which was registered as in the Register of Sessions being Sessions Case no. 194 of 1999. Thereafter, charges were framed vide Exh. 4, to which the Page 3 of 24 R/CR.A/301/2002 CAV JUDGMENT accused denied the charges vide Exh.5 and stated that he would stand trail, and according to the criminal proceedings moved at the Sessions Court, Godhra.
Wherein the prosecution produced the Muddamal List of total 4 - articles vide exhibit - 6. These articles were brown coloured underwear, petticoat of sky blue color, brown coloured baniyan and sky blue colored underwear respectively.
The prosecution also has produced a documentary evidence list of 14 documents in total with [Mark-7]. These include, the original application of Roopsinh Tersinh [ Mark- 7/1 at Exh-19], the original complaint registered in Morwa Police station [Mark- 7/2 at Exh.20], original panchnama of the place of offence with [Mark- 7/3 at Exh.22], the panchnama of the physical condition of the accused and seizing his clothes [Mark-7/5 at Exh.15], seizure panchnama of the clothes of Kokilaben with [Mark- 7/6 at Exh.16], office copy of a yadi for sending Kokilaben and the accused for medical examination [Mark-7/7 at Exh.9], a certificate for medical examination of the accused [Mark-7/8 at Exh.10], certificate for medical examination of Kokilaben [Mark-7/9 at Exh.11], Birth Certificate of Kokilaben [Mark-7/10 at Exh.29], Page 4 of 24 R/CR.A/301/2002 CAV JUDGMENT original certificate given by the Principal of Ganga-Jamna Secondary School [Mark- 7/11 at Exh.30], an office copy of the report sent for the inclusion of Section-376 of IPC in the said offence [Mark- 7/12 as Exh.33], an office copy of the dispatch entry made for the muddamal [Mark-7/13 at Exh.34] and the report of the Laboratory with [Mark-7/14 at Exh.35].
The prosecution has produced oral evidences after examining nine witnesses. Thereafter, the prosecution has submitted a pursish with Exhibit-38 to close the evidence. Further statement of the accused person was recorded u/s 313 of CrPC with respect to the evidences, after completion of the evidence of the prosecution, a detailed questions were asked as to whether he wanted to state anything with regard to the evidence produced, and on being asked whether the accused wanted to produce witnesses for defense and whether he himself wanted to be examined on oath, he showed his unwillingness. Further, on being asked whether he wanted to state anything further, he stated that he had not committed any offence and a false case had been registered against him. The learned trial Judge framed charge against the appellant and on the appellant entering a plea of "not guilty"; as recorded Page 5 of 24 R/CR.A/301/2002 CAV JUDGMENT hereinabove, commenced the trial. To establish its case beyond all reasonable doubt, the prosecution examined-witness and on completion of which, the appellant was then examined u/s 313 CrPC. Thereafter, final arguments were heard and on the basis of evidence furnished before it the trial Court convicted and sentenced the appellant, as per the impugned judgment and order of sentence aforementioned, thereby giving rise to filing of the present appeal.
Heard learned advocate Shri Feroz H Pathan appearing for the appellant-accused and Shri Rutvij Oza, learned APP appearing for the respondent-State.
Learned advocate Shri Feroz H Pathan for the appellant vehemently urged that the impugned judgment and order passed by the trial Court is per verse as it reflects non application of mind, while passing the order. It is further submitted that the prosecutrix had eloped with the appellant all throughout from 21st January 1999 to 18th February 1999 and she had on her own remained with him and thereby established physical relations. He further submitted that the testimony of prosecutrix is not credible and there are material contradictions which could not be relied upon. That, the Page 6 of 24 R/CR.A/301/2002 CAV JUDGMENT history given by prosecutrix clearly shows that she was a consenting party. It is further argued that apart from the testimony of prosecutrix, even the ocular version is not supported by the medical evidence. He argued that the physical examination of prosecutrix clearly reflects that there were no marks of injuries, nor any forceful act. That, in absence of any contingency in the medical as well as ocular evidence, it is not safe to convict the appellant-accused. Counsel for the appellant further argued that the ingredients of offence which is alleged against the accused is not established by the prosecution nor any evidence led in respect of charge beyond the reasonable doubt. That, from the medical evidence, the age of prosecutrix was below 18 years and not below 16 years; as is required under Section 375 [6] IPC, at the relevant point of time [before the amendment]. That, though, facility of Radiologist as well as Orthopedic was available in the Civil Hospital at Godhra by PW-1 Dr. Prabhakar Ramubhai Bhatia, himself examined the prosecutrix, but did not consult the Radiologist for ascertaining her age. That, Dr. Prabhakar is not an expert to ascertain her age or to give any cogent opinion as to the age of the victim. He argued that simply because one birth date is entered in the Page 7 of 24 R/CR.A/301/2002 CAV JUDGMENT School Leaving Certificate, it cannot be said that the prosecution has established the age of victim beyond reasonable time.
Learned advocate appearing for the appellant further contented that the testimony of the Medical Officer indicates that the prosecutrix had on her own, left and eloped with the appellant accused and the appellant accused has not committed any crime. That her statement before the doctor indicates that she herself wanted to marry with the appellant and stay with him as his wife. That, a photograph was also taken with the accused at her own free will when they were at Dahod. That, the version of prosecutrix is not consistent, but is at complete variance to the other material available on record, and therefore, in such a situation it is not safe to sustain the order of conviction which is passed against the appellant. That, benefit of doubt ought to have been extended to the appellant- accused, and hence, it was requested by learned advocate Shri Feroz H Pathan appearing for the appellant to quash and set aside the impugned judgment and order of conviction passed by the learned Sessions Judge, Panchmahals at Godhra. Page 8 of 24 R/CR.A/301/2002 CAV JUDGMENT
Per-contra, learned AGP Shri Rutvij Oza appearing for respondent-State in succinct helpful submissions argues that a bare look at the judgment and order makes it clear that the order of conviction has been passed after examining the evidence on record and while coming to a conclusion about the greed of the accused, the learned trial Judge has assigned cogent and convincing reasons and therefore, in absence of any infirmity in the order impugned, no interference is called for.
Learned AGP further submitted that regarding the age of prosecutrix, there is cogent material. That, on the record, in the form of school leaving certificate, date of birth of the prosecutrix is recorded as 7th June 1981. That, as per the school leaving certificate, she was aged about 17 years- 6 months and 14 days. Learned AGP Shri Rutvij Oza further submitted that to prove the age of prosecutrix, the prosecution has examined Principal of the School ie., Haribhai Parshottambhai as prosecution witnesses no.7 at [Exh.28] and there seems to be no dispute with regard to the said document. That, there was a specific document available on record which is duly proved by the prosecution. That, medical opinion with Page 9 of 24 R/CR.A/301/2002 CAV JUDGMENT regard to the age looses its significance and cannot be relied upon, and therefore, no error of any nature is committed by the trial Court. A faint plea was raised by learned APP that, ingredients of an offence have been clearly established by the prosecution beyond reasonable doubt. That, every contention which has been raised by the accused before the trial Court have been properly dealt with and while justifying an order of conviction and sentence, valid reasons have been assigned by the Court below and therefore, when such is a situation, it was requested by him to dismiss the present appeal.
Having heard learned advocates appearing for the respective parties and having gone through the reasons assigned by the trial Court while passing and order of conviction and sentence, since being an appeal against the order of conviction, this court would like to re-analyze the evidence on record so as to ensure whether any error is committed by the trial Court. First of all, specific charge was framed against the accused for an offence punishable under Sections 363, 366 and 375 IPC. Before the trial Court, In order to bring home the guilt of the accused, the prosecution has examined number of witnesses; including the brother of the Page 10 of 24 R/CR.A/301/2002 CAV JUDGMENT prosecutrix.
First of all, if we examine medical evidence of PW-1 Dr. Prabhakar Ramubhai Bhatia, he has in his testimony stated that on 16th February 1999, prosecutrix was examined by him at about 2.00 pm in the Civil Hospital at Godhra. The history which was given by prosecutrix was in respect of committal of rape and kidnap, which was put jotted down by this witness in a certificate issued by him. As per the history given by the prosecutrix, she has in relation with the appellant-accused since last one month. On 24th January 1999, she was called by the accused during the recess time of the school at about 12:00 (noon) and asked her to sit in a tempo (motor vehicle) and took her at village Mandli. She voluntarily stayed there with him for a period of 23 days and thereafter, they came to be arrested by the Police on 16th February 1999 from village Khangela. During this period, number of times she had intercourse with the accused. On 16th February 1999 also, twice intercourse was made with her by the accused. In presence of the staff members of the Hospital, she was examined by PW-1 Dr. Prabhakar, who opined that her hymen was raptured; two fingers in her private part were easily Page 11 of 24 R/CR.A/301/2002 CAV JUDGMENT entering; she was habitual of making intercourse. This witness has stated that ossification test was carried out on the prosecutrix and as per his opinion, she was below 18 years of age. The certificate issued by this doctor is produced on record at Exh.11. In the cross-examination, PW-1 has admitted that after completion of ossification test, details of the result were required to be shown in a certificate. This witness has admitted that he is not a trained Radiologist nor possessing any degree to perform ossification test to ascertain the age. Radiologist and Orthopedic surgeons alone are the competent authorities to ascertain the age. In the present case however, though, Orthopedic surgeon and Radiologist were available in the Civil hospital at Godhra, they were not consulted so as to ascertain the exact age of the prosecutrix through ossification. He has also admitted that the opinion given by him in respect of the age of prosecutrix there would be variation of 2 years on either side. Barring medical evidence to ascertain the age of prosecutrix, the prosecution has examined PW-7 Haribhai Parshottambhai at Exh. 28. This witness was then serving as a Principal of Ganga Jamna High School, since last 40 years. As per his testimony, prosecutrix was admitted in his school in Page 12 of 24 R/CR.A/301/2002 CAV JUDGMENT Std. XI. The birth date of the students, while taking their admission in the school is registered as per the last school leaving certificate which shows birth date of the prosecutrix as 7th June 1981. If, the birth date of the prosecutrix was entered in the school register by the Principal of the school where she was studying last and relying upon the previous school leaving certificate issued by the concerned school authorities admittedly, there was no evidence produced on record by the prosecution except the birth certificate at Exh.
30. Now, if we consider the testimony of PW-7 Haribhai Parshottambhai at [Exh.28], as per the date of birth as shown in the school leaving certificate, prosecutrix was 17 years 6 months and 14 days of age at the time of incident. PW-1 Dr. Prabhakar Ramubhai Bhatiya has also opined that the age of prosecutrix was below 18 years, when she was brought before him for medical examination. Of course; as required, he is not a consulting Radiologist or Orthopedic Surgeon to exactly certify age of the prosecutrix, in absence of there being any ossification examination conducted by him. As per the prosecution, this incident took place on 21st January 1999. The prosecutrix was subjected to medical examination by PW-1 Page 13 of 24 R/CR.A/301/2002 CAV JUDGMENT Dr. Prabhakar on 16th February 1999.
If we consider Section 375, prior to its amendment with effect from 3rd February 2013, it reads thus;
"Rape- A man is said to commit "rape" who, except in the case hereinafter excepted, has sexual intercourse with a woman under circumstances falling under any of the six following descriptions:-
First : Against her will.
Secondly : Without her consent.
Thirdly : With her consent, when her consent has been obtained by putting her or any person in whom she is interest in fear of death or of hurt.
Fourthly : With her consent, when the man knows that he is not her husband, and that her consent is given because she believes that he is another man to whom she is or believes herself to be lawfully married. Fifthly : With her consent, when, at the time of giving such consent, by reason of unsoundness of mind or detoxification or the administration by him personally or through another of any stupefying or unwholesome substance, she is unable to understand the nature and consequences of that to which she gives consent. Sixthly : With or without consent, when she is under sixteen years of age."
As provided under Section 375 (6) IPC, with or without consent, when a victim is under sixteen years of age, would not be applicable in the present case. As admittedly the prosecution Page 14 of 24 R/CR.A/301/2002 CAV JUDGMENT has relied upon the witness examined before the trial Court and the birth certificate at Exh. 30 and as per the birth date certificate, the date of birth of prosecutrix shown therein is 7th June 1981 which translates into an age of 17 years 6 months and 14 days as on 21st January 1999.
Now, if we consider other evidences produced on record it transpires that one Rupsinh Tersinh, who being elder brother of prosecutrix was examined by the prosecution as PW-4 at Exh. 18. As per his statement, age of his sister was 17 years. As per his testimony, on 21st January 1999 when his sister went to the school for education from his village and did not return back in the evening, he inquired about her with his mother, uncle and others. He also inquired daughter of his maternal uncle, who was studying together with his sister. This witness found that the prosecutrix was abducted and taken away forcibly by the accused at about 6:00 PM to village Mandli. This witness inquired father of the accused, who replied that as per the custom prevailing in the community he may take "devo". Thereafter, this witness informed his parents and submitted an application to Santmargpura Police Station. After 21 days, ie., on 21st January 1999 his sister was traced out Page 15 of 24 R/CR.A/301/2002 CAV JUDGMENT from village Santela. Thereafter, this witness registered a police complaint before Morwa Police Station. He also admits that the birth date of his sister is 7th January 1981. This witness also enquired daughter of his maternal uncle as to whether she had any knowledge as to where his sister (prosecutrix) was taken away by the accused in a motor vehicle-tempo from village Mandli. In an application at Exh.19 given by this witness before the police officers of Santmargpur Police Station, District Dahod. He has stated that accused and his sister were known to each other. As his sister was travelling in the tempo, they came in contact with each other and known each other well. He also enquired his relative Narvad S Katara in respect of whereabouts of his sister. He was replied by his relative that on 23rd January 1999, the accused and the conductor of tempo came at his place and prosecutrix was called by him. They had some talk privately and thereafter, this witness was informed by prosecutrix that the tempo was going to her village Jasuri and whether she would like to go to her village Jasuri and they would return back on the next Monday. Trusting the words of the appellant, the prosecutrix was prompted to go to village Jasuri. Thereafter, on making an inquiry, it was found that his Page 16 of 24 R/CR.A/301/2002 CAV JUDGMENT sister was abducted by the accused with an intention to marry her.
Turning our analysis on the version of the prosecutrix, she was examined by the prosecution as witness no.6. Wherein, she has stated that she had traveled in the motor vehicle-tempo of the accused from her village Suliyat to village Mandli, and also visited her maternal uncle's home at village Doli. She came in contact with the accused who intended to keep her as his spouse. She was also willing to stay with him (the appellant herein) as his wife. As per her own version on 21st January 2009, she went to school from village Suliyat by tempo. At village Morva, the accused came and informed that he intends to keep her as his wife, to which she refused. She was thereafter taken to village Mandli at the house of the accused against her will. She stayed there for a period of four days and during this tenure, they were sharing the same accommodation and have indulged into intercourse. Thereafter, she was taken away by the accused at her sister's house and they stayed there for a period of four days. There also, they were sharing the same room and were sleeping on a common bed and indulged in sexual intercourse time and Page 17 of 24 R/CR.A/301/2002 CAV JUDGMENT again.
In the cross-examination, prosecutrix admitted that in her police statement, she had not stated that she consented due to threats administered by the accused to stay with him as his wife. They had snapped a photograph at Dahod. She did try to run away from the custody of the appellant-accused however, she could not do so because she was prevented by the accused. Number of other persons were also sitting in the tempo along with her, initially when she was allegedly abducted by the accused. The version that, leaving some distance from the place from where she was abducted, she did inform other passengers that she was being forcibly taken away by the accused is not coming anywhere from the statement which came to be given by the prosecutrix initially at the first point of time before the police. Thereafter, the prosecutrix has admitted that she had gone to Sant Road and thereafter to Dahod from Mandli by a bus. The driver and conductor of the bus were not informed by her about her being forcibly taken away by the appellant-accused. Nor it comes on the record that at any point of time, she had ever stated in her statement before the police that the accused had caused any injury on Page 18 of 24 R/CR.A/301/2002 CAV JUDGMENT her. She was quite free at the house of accused as well as at the house of his sister when they visited subsequently after a brief stay of 4 days. The prosecutrix could have raised alarm at the time of committal of forceful intercourse upon her. Of course, she has tried to state that she was resisting the act with her left hand and therefore, she had sustained abrasion injuries on her back side of the body. Even no medical evidence supports this version of the prosecutrix.
Investigating Officer Prakashbhai Buddhprasad Kanojiya [Exh. 25] was handed over investigation of the matter on 9th February 1999. As per his testimony before the trial Court, the statement recorded by him of the prosecutrix was read over to her wherein she has not stated any where about threats given to her by the appellant accused.
Indisputably, before 3rd February 1999, and whereas the offence was committed somewhere in the month of January 1999, the prosecutrix had crossed age of 16 years-6 months- 14 days, and therefore, she cannot be said to be a minor within the meaning of Section 375 (6) IPC. Moreover she had also in clear terms expressed her intention initially to remain with the appellant as his wife; as it apparently appears from the history Page 19 of 24 R/CR.A/301/2002 CAV JUDGMENT given by the prosecutrix herself before Dr. Prabhakar (PW-1). The prosecutrix was studying in standard XII at the time of incident and considering her age, she was near by 18 years and probably developed her maturity to take her own decisions. No complaint was ever made by prosecutrix during the entire period of her stay with the appellant-accused. Therefore, whatever act was committed by them was mutual and not by application of any force upon the prosecutrix.
In the above backdrop, it is pertinent to mention here, the ingredients of Section 366 IPC which are as under :-
"366. Kidnapping, abducting or inducing woman to compel her marriage etc. Who ever kidnaps or abducts any woman with intent that she may be compelled, or knowing it to be likely that she will be compelled, or knowing it to be likely that she will be compelled, to marry any person against her will, or in order that she may be forced or seduced to illicit intercourse, or knowing it to be likely that she will be forced or seduced to illicit intercourse, shall be punished with imprisonment of wither description for a term which may extent do ten years, and shall also be liable to fine; and whoever, by means of criminal intimidation as defined in this Code or of abuse of authority or any other method of compulsion, induces any woman to go from any place with intent that she Page 20 of 24 R/CR.A/301/2002 CAV JUDGMENT may be, or knowing that it is likely that she will be, forced or seduced to illicit intercourse with another person shall be punishable as aforesaid.
In order to constitute the offence of 'abduction' a person must be carried off illegally by force or deception, that is , to compel a person by force or deceitful means to induce to go from one place to another. The intention and the conduct of the accused determine the offence; they can only bear upon the intent with which the accused kidnapped or abducted the woman, and the intent of the accused is the vital question for determination in each case. Once, the necessary intent of the accused is established, the offence is complete, whether or not the accused succeeded in effecting his purpose, and whether or not the woman consented to the marriage or the illicit intercourse."
The Apex Court in case of Kavita Chandrakant Lakhani v. State of Maharashtra & Anr., reported in AIR 2018 SC 2099, while dealing with a case of abduction had, in para. 11 of its decision, held thus-
"11. Apart from this, to constitute an offence under Section 366, IPC, it is necessary fro the prosecution to prove that the accused induced the complainant woman or compelled by force to go from any place, that such inducement was by deceitful means, that such abduction took place with the intent that the Page 21 of 24 R/CR.A/301/2002 CAV JUDGMENT complainant may be seduced to illicit intercourse and/or that the accused knew it to be likely that the complainant may be seduced to illicit intercourse as a result of her abduction. Mere abduction does not bring an accused under the ambit of this penal section. So far as charge under Section 366, IPC is concerned, mere finding that a woman was abducted is not enough, it must further be proved that the accused abducted the woman with the intent that she may be compelled, or knowing it to be likely that she will be compelled to marry any person or in order that she may be forced or seduced to illicit intercourse or knowing it to be likely that she will be forced or seduced to illicit intercourse. Unless the prosecution proves that the abduction is for the purposes mentioned in Section 366,IPC, the Court cannot hold the accused guilty and punish him under Section 366, IPC."
On similar facts of the case, prosecutrix has fairly and voluntarily given consent of having sexual intercourse with the appellant-accused and her consent was not misconception of fact, and on this background alone, the Apex Court in the case of Uday v. State of Karnataka, reported in 2003 [4] SCC 46 has set-aside the conviction ordered under Section 376 IPC by the trial Court.
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In another decision, reported in 2004 [1] SCC 88 rendered in the case of Deelip Singh @ Dilip Kumar v. State of Bihar, the Apex Court allowed an appeal and thereby set-aside the order of conviction and sentence on the ground that there was no resistance by the prosecutrix in the process of her participation in the sexual acts, predominantly with a hope generated in her about the prospect of marriage with the appellant-accused.
Hence, this Court is of the view that the prosecution has failed to prove by reliable evidence that the prosecutrix was below 16 years of age at the time of alleged offence. On the other hand, on the basis of evidence available on the record, this Court is of the opinion that she was above 17 years and six months and 14 days of age at the time of incident, and therefore, the charge under Section 376 IPC will fail on that account. It cannot be established that the prosecutrix was ever subjected to any forcible intercourse by the appellant-accused against her will. This Court finds voluntary involvement of the prosecutrix in the act, as found from the evidence of Dr. Prabhakar [PW-1] that when she was examined by him after the occurrence, he observed one old rupture of hymen and no Page 23 of 24 R/CR.A/301/2002 CAV JUDGMENT sign of any rape or any forceful intercourse with the prosecutrix. That being so, charge under Section 376 against the appellant also fails. In the opinion of this Court, there has been miscarriage of justice in this case, whereby the trial Court has wrongly ordered conviction of the appellant-accused.
For the reasons cited above, this Court allows the Appeal and thereby set aside the conviction and sentence imposed on the appellant. Rule nisi made absolute. No costs.
The appellant, who is already on bail, is hereby discharged from the bail bonds.
[B.N Karia, J.] Prakash Page 24 of 24