Bombay High Court
State Of Maharashtra vs Suresh Nivrutti Bhusarre & Others on 25 February, 1997
Equivalent citations: 1998BOMCR(CRI)~, 1999CRILJ895
Author: Vishnu Sahai
Bench: Vishnu Sahai, R.P. Desai
ORDER Vishnu Sahai, J.
1. The appellant aggrieved by the judgment and order dated 11-5-1984, passed by the Additional Sessions Judge, Nasik, in Sessions Case No. 117 of 1983, acquitting the respondents for an offence punishable under section 376 I.P.C. and 342 I.P.C., has preferred the present appeal under section 378(1) Cr.P.C.
2. Briefly stated the prosecution case as emerging from the evidence of the prosecutrix Gangubai Nisal, runs as follows :---
Gangubai Nisal, P.W. 3 was married to Santu Nisal about three years prior to the incident. Ever since her marriage, she was living with Santu in village Nalegaon within the limits of Taluka Dindori, District Nasik. She was the second wife of Santu. The name of the first wife has not come in evidence. All the three respondents are also said to be residents of village Nalegaon. On 28-7-1983, her husband Santu along with his first wife had gone to the field for agricultural operations. It was decided that she would carry food to the field. At about 11/11.30 a.m. after preparing the food, she set out for the field. On the way, she stopped at the shop of the respondent Suresh in order to buy a match-box. Before entering the shop, she kept the food and the blanket which she was carrying outside the shop. As soon as she entered the shop, she found that the three respondents namely Suresh, Sahebu and Damu were present. She asked Suresh to give a match-box. Sahebu thereupon caught hold of both her hands and dragged her inside the middle room. It appears that the shop of Suresh was housed in one of the rooms of his residential premises. Thereafter, Sahebu stuffed cloth inside her mouth; pressed her breasts; and Damu took off her sari. Then, she was subjected to the traumatic experience of being raped by all the three respondents. First Sahebu raped her. Next, Damu raped her and finally Suresh raped her. It is said that the said persons raped her after latching the door from inside. On being shown the lock (Article 2) in the Court, she identified the same. It appears that after she had been ravished, by the three respondents, her brother-in-law Shankar came to purchase a tobacco packet from the shop. He kicked the door of the shop after asking as to who was inside it. Thereupon, Suresh opened the door and took her out of the shop and sent her home after kicking her. As she was not in her senses, she did not disclose the incident to Shankar. It is alleged that while being raped, she was putting on a string of black beads around her neck and the same was broken. During the trial, she was shown the sari and blouse which she was putting on and she recognised them.
3. The evidence of the prosecutrix is that after being raped, she went to her house. In the evening, her husband Santu along with his first wife came home. At that time, she was shivering. Evidence of both the prosecutrix and her husband Santu shows that she was carrying pregnancy. Santu deposed that when he reached home, she was unable to speak. But, after sometime, she disclosed to him that the respondents had raped her. Santu had a feeling that the prosecutrix may not survive. Consequently, he and his first wife started fomenting her abdomen. Next evening (evening of 29-7-1983) the prosecutrix aborted. The evidence of Santu is that on account of her pregnancy, and abortion, she was in a state of bad health.
4. Evidence of Santu shows that the day following the abortion of the prosecutrix, Gangubai, he took her to police station, Dindori. That day i.e. on 30-7-1983, at 4 p.m. Gangubai lodged an F.I.R. at Police Station Dindori. This had come in the evidence of police head constable Madhukar Jadhav P.W. 7. He recorded her F.I.R. and registered a case on its basis vide Exhibit 15.
5. After registering the case on the basis of the F.I.R., head constable Madhukar Jadhav, prepared a Yadi and sent Gangubai for medical examination to Primary Health Centre, Dindori. She was examined there, the same day (30-7-1983) at 4.30 p.m. On examining her, the doctor found as under :---
"1) No mark of violence such as scratches, bruises, on back, forearm, wrist, breast, chest, inner aspect of thighs and on bullock.
2) Mo blood or seminal stains on weared clothes at the time of exam.
3) No matting of public hair.
4) Swab taken from post fornix
5) Hymen is not intact. She is habitual of intercourse."
6. It is alleged that in order to ascertain whether Gangubai had aborted, she was referred for medical examination to a lady doctor of the Civil Hospital, Nasik on 11-8-1983. She was examined by Dr. (Mrs.) Sulay on 12-8-1983. As per the dictation of Dr. (Mrs.) Sulay, Dr. Anand Kakade, RW. 6, noted down the findings. The reason for this unusual practice, which emerges from the evidence of Dr. Kakade is that Dr. (Mrs) Sulay toid him that she did not want to note down the findings in her own hand because, if she did so, she would be required to attend the Court. The learned trial Judge rightly, in our Judgment, has deprecated this attitude of Dr. (Mrs) Sulay.
Dr. (Mrs) Sulay told Dr. Anand Kakade that excepting bulkiness of uterus, she did not find any positive finding suggesting recent abortion.
Evidence of Dr. Kakade also is to the effect that in order to ascertain whether Gangubai had contracted pregnancy, she was referred to Dr. Kotwal, who was a Pathalogist. Dr. Kotwal gave a certificate in the negative after the pregnancy test.
7. The investigation was conducted in the usual manner by P.W. 7 Madhukar Jadhav, P.W. 8 Vasant Naik, Police Jamadar and a P.S.I. whose name has not come in the evidence.
Evidence of Police Jamadar Vasant Naik is that on 31-7-1983, he visited the place of the incident. He found broken string of black beads lying in the house and seized the same under a panchanama. He examined P.W. 5 Santu, P.W. 4 Shankar and some others the same day. He called the three respondents at the office of the Gram Panchayat and arrested them. He thereafter, sent them for medical examination to Primary Health Centre, Dindori. They were examined there on 31 -7-83 and no scratches were found on their person.
7A. It is said that during the course of the investigation, sari and blouse which the prosecutrix was putting on at the time of the incident and the clothes which the respondents were putting on, were seized under a panchanama. We are not going deeper into this aspect because, the evidence in respect of recoveries of clothes from the prosecutrix and the respondents does not inspire any confidence. Out of two public panchas, Rajaram Raut, P.W. 1 candidly stated that nothing was seized in his presence from the respondents and Gangubai did not produce her sari and blouse in his presence. The second panch Gopala Hari, P.W. 2 turned hostile.
After completion of the investigation, the respondents were charge-sheeted.
8. The case was committed to the Court of Sessions in the usual manner. In the trial Court, the respondents were charged on the counts mentioned in para 1. To the said charges, they pleaded not guilty and claimed to be tried.
During the trial, in all, the prosecution examined 8 witnesses. Only one of them, Gangubai, is an eye-witness of the incident. In defence, no witness was examined.
After recording the evidence adduced by the prosecution; the statement of the respondents under section 313 Cr.P.C.; and hearing the learned Counsel for the parties, the learned trial Judge acquitted the respondents under both the counts.
It is this acquittal of theirs, which has been impugned by the appellant-the State of Maharashtra, through the present appeal.
9. We have heard Mr. R.S. Deshpande, Additional Public Prosecutor for the appellant and Mr. V.Z. Kankaria for the respondents. We have also perused the depositions of the prosecution witnesses; the material Exhibits tendered and proved by the prosecution; the statement of the respondents recorded under section 313 Cr.P.C.; and the impugned judgment. After thoughtfully reflecting over the matter, we are satisfied that the impugned judgment of acquittal is perverse and the respondents deserve to be convicted, on both the counts namely 376 and 342 I.P.C.
In reaching our conclusion, we have borne in mind the decision of the Apex Court Sethu Madhavan Nair and others-appellants v. The State of Kerala, respondent, cited by Mr. V.Z. Kankaria. In para 14 of the said decision, the Apex Court has laid down the norms as to when interference is called for by the Appellate Court, in an appeal against acquittal. We are extracting para 14 in entirety. It reads thus :
"In an appeal under section 417 of the Code of Criminal Procedure against an order of acquittal the High Court has full power to review at large the evidence on which the order of acquittal was founded and to reach the conclusion that upon the evidence the order of acquittal should be reversed. No limitation should be placed up on that power unless it be found expressly stated in the Code, but in exercising the power conferred by the Code and before reaching its conclusion upon fact the High Court should give proper weight and consideration to such matters as (1) the view of the trial Judge as to the credibility of the witnesses: (2) the presumption of innocence in favour of the accused, a presumption certainly not weakened by the fact that he has been acquitted at his trial; (3) the right of the accused to the benefit of any real and reasonable doubt; and (4) the slowness of an Appellate Court in disturbing a finding of fact arrived at by a Judge who had the advantage of seeing the witnesses. The High Court should also take into account the reasons given by the Court below in support of its order of acquittal and must express its reasons in the judgment which lead it to hold that the acquittal is not justified. Further, if two conclusions can be based upon the evidence on record, the High Court should not disturb the finding of acquittal recorded by the trial Court. It would follow as a corollary from that if the view taken by the trial Court in acquitting the accused is not unreasonable, the occasion for the reversal of that view would not arise."
In our considered judgment, the view of acquittal in the instant case, is clearly unreasonable; in fact, perverse. We feel that only one conclusion was possible in the instant case namely that reached by us.
10. The crucial question in this appeal is whether the evidence of the prosecutrix inspires confidence or not ? Our answer to the said question is in the affirmative and the logical imperative thereof would be that the acquittal of the respondents would have to be reversed. At this stage, we would like to remove a misnomer namely that without any corroboration to the statement of the prosecutrix, a conviction cannot be recorded for an offence of rape. The proposition today is far too well-settled to require elucidation by way of authorities but, those of us who have an obsession for authorities, would be well advised to peruse the observations of the Apex Court, in para 7 of the well-known judgment of State of Punjab, appellant v. Gurmit Singh and others, respondents, reported in 1996 Cr.L.J. 1728. In the said para, Their Lordship have thus observed :---
"........................The testimony of the victim in such cases is vital and unless there are compelling reasons which necessitate looking for corroboration of her statement, the courts should find no difficulty to act on the testimony of a victim of sexual assault alone to convict an accused where her testimony inspires confidence and is found to be reliable. Seeking corroboration of her statement before relying upon the same, as a rule, in such cases, amounts to adding insult to injury. Why should the evidence of a girl or a woman who complains of rape or sexual molestation, be viewed with doubt, disbelief or suspicion ? The Court while appreciating the evidence of a prosecutrix may look for some assurance of her statement to satisfy its judicial conscience, since she is a witness who is interested in the outcome of the charge levelled by her, but there is no requirement of law to insist upon corroboration of her statement to base conviction of an accused. The evidence of a victim of sexual assault stands almost at par with the evidence of an injured witness and to an extent is even more reliable. Just as a witness who has sustained some injury in the occurrence, which is not found to be self-inflicted, is considered to be a good witness in the sense that he is least likely to shield the real culprit, the evidence of a victim of a sexual offence is entitled to great weight, absence of corroboration, notwithstanding. Corroborative evidence is not an imperative component of judicial credence in every case of rape. Corroboration as a condition for Judicial reliance on the testimony of the prosecutrix is not a requirement of law but a guidance of prudence under given circumstances. It must not be overlooked that a women or a girl subjected to sexual assault is not an accomplice to the crime but is a victim of another person's lust and it is improper and undesirable to test her evidence with a certain amount of suspicion, treating her as if she were an accomplice. Inferences have to be drawn from a given set of facts and circumstances with realistic diversity and not dead uniformity lest that type of rigidity in the shape of rule of law is introduced through a new form of testimonial tyranny making justice a casualty. Courts cannot cling to a fossil formula and insist upon corroboration even it, taken as a whole, the case spoken of by the victim of sex crime strikes the judicial mind as probable."
11. We are implicitly satisfied that the testimony of the prosecutrix Gangubai inspires implicit confidence. In para 2 of our judgment, we have set out the prosecution case on the basis of the recitals contained in her testimony. In our judgment, no useful purpose would be served by repeating them verbatim. In short, the evidence of the prosecutrix is that on the date of the incident, namely on 28-7-1983, her husband Santu with his first wife had gone to the field and had asked her to bring food during the course of the day. At about 11/11.30 a.m. after cooking the food, she proceeded for the field. On the way, she stopped to buy a match-box, from the shop of respondent-Suresh. At that time, inside the said shop the respondents Suresh Sahebu and Damu were present. Instead of giving her a match-box, Suresh dragged her inside the middle room, Damu put on the latch; thereafter, Sahebu stuffed a cloth in her mouth; pressed her breasts; and Damu took off her sari. Then, all of them by turns raped her; first Sahebu, then Damu and finally Suresh. From her evidence, it appears that after she had been ravished by all the respondents, her brother-in-law Shankar, came as he had to buy a tobacco packet from Suresh's shop. He kicked the door of the shop. Suresh opened the door of the shop. Thereafter, Suresh forcibly took her out from the shop and after kicking her, asked her to go home. She stated that she was not in her senses and hence did not tell Shankar anything. Thereafter, she went to her house. In the evening, Santu with his first wife came. She was in pains and agony and the same must have been aggravated on account of the respondents raping her because, the evidence is she was carrying pregnancy. Sometimes, later when she regained senses, she disclosed to Santu her traumatic experience of being raped by the respondents. Evidence of the prosecutrix and that of Santu is that she was in great agony and consequently, Santu and his first wife were fomenting her abdomen. Next evening, she aborted. Thereafter, next day i.e. on 30-7-1983, Santu along with her proceeded to Dindori Police Station, where she lodged an F.I.R., at 4.50 p.m.
12. We have gone through the said statement of the prosecutrix. We find the same to be implicitly reliable. In our thoughtful consideration of the matter, in the absence of any iota of enmity, on the part of the prosecutrix, or her husband Santu, against the respondents, the prosecutrix would not have falsely nominated the respondents in the F.I.R. and in her statement in the trial Court. The trial Judge in our judgment, has lamentably ignored this angle of approaching the evidence of the prosecutrix. Her statement is corroborated by recovery of broken string of black beads from the place of the incident. She stated that she was putting on the said string at the time of the incident and it broke while she was being raped.
13. We would now, advert to the reasons assigned by the trial Court for rejecting the testimony of the prosecutrix and in reaching the conclusion that she was a consenting party. The two principal reasons which have weighed with the trial Court in holding the prosecutrix to be a consenting party are absence of injuries on her person and on that of the person of the respondents. In this connection, the trial Court, to our dismay, has been oblivious to the answers given by the prosecutrix during the course of her cross-examination in para 7. While being questioned on the manner of being dragged, she stated in the said para thus :---
"Accused No. 1 Suresh and Accused No. 2 Sahebu lifted me up and took me into the inner room. They both lifted me from above the wooden counter."
In the said para, when the cross-examiner persisted in cross-examining her, on the issue of making scratches on the accused persons, she replied :---
"I did not give scratches to accused persons. I did not scratch the faces of accused persons and their hands because my both hands were pressed by their legs."
These two extracts from the cross-examination of the prosecutrix knock-out the wind, from the conclusion reached by the trial Court and render the said reasons to be wholly untenable. It is also very probable, in our judgment, that the prosecutrix could not have scratched the accused persons because they had pressed her hands by their legs.
This apart it may also be that the dragging marks on the prosecutrix and the marks of scratches of the respondents may have been faint and by the time they were medically examined on the evening of 30-7-1983 and 31-7-1983 respectively, they might have disappeared. At any rate, this cannot be a reason for rejecting the testimony of the prosecutrix.
14. Another reason which seems to have weighed heavily with the learned trial Judge is the delay in lodging of the F.I.R. The trial Judge forgot that in cases of rape, there is always a certain delay in the lodging of the F.I.R. because, a rape victim is bashful and very loathe to report to the police her traumatic experience of being raped. It is only after an efflux of some time when she is reassured by her near and dear ones does she muster the courage of lodging an F.I.R.
So, therefore, the issue of delay in the lodging of the F.I.R., cannot be approached with the same sensitiveness in a case of rape as in other cases; say a case of murder or a case of attempt to murder. A slightly longer and wider margin has to be given in a case of rape to the informant.
It is well-settled that delay simplicitor in the lodging of an F.I.R. in a case of rape, is not material. It only becomes material when no satisfactory explanation is forthcoming. In this connection, it would be pertinent to refer to the case of Harpal Singh and another, appellants v. State of Himachal Pradesh, respondent, wherein there was a delay of 10 days in lodging of the F.I.R. but, since a reasonable explanation was forthcoming the same was overlooked. It would also be appropriate to bear in mind the observations of the Apex Court in the case reported in 1996 Cr.L.J. 1728 supra. In para 7, Their Lordships have observed thus :---
".....The trial Court fell in error for discrediting the testimony of the prosecutrix on that account. In our opinion, there was no delay in the lodging of the F.I.R. either and if at all there was some delay, the same has not only been properly explained by the prosecution but, in the facts and circumstances of the case was also natural. The courts cannot overlook the fact that in sexual offences delay in the lodging of the F.I.R. can be due to variety of reasons particularly, the reluctance of the prosecutrix or her family members to go to the police and complain about the incident which concerns the reputation of the prosecutrix and the honour of her family. It is only after giving it a cool thought that a complaint of sexual offence is generally lodged."
15. In the instant case a very cogent explanation has been forthcoming for the delay in the lodging of the F.I.R. The prosecutrix has alleged in the F.I.R. that in the evening, her husband Santu and his wife came and she told Santu about the incident. She has also stated therein that since she was carrying pregnancy, she was having a throbbing pain in her stomach and her husband and his first wife were fomenting her abdomen. She has stated in the F.I.R. that it was the next day, that she aborted. Evidence of Santu is that it was in evening time that she aborted. In such a situation, there was no question of lodging an F.I.R. on the date of the incident i.e. 28-7-1983, or oh 29-7-1983. If in such a situation, the F.I.R. was lodged at 4.50 p.m. on 30-7-1983, it cannot be stigmatised as being belated. We can safely assume that it must have been sometimes on the morning of 30-7-1983 that the prosecutrix and her husband Santu would have proceeded from their house to lodge the F.I.R. From a perusal of para 2 of the statement of police Jamadar Vasant Naik, it transpires that Police Station Dindori, where the F.I.R. was lodged was situated about 14 kms. from the village Nalegaon where the incident had taken place. In the said para, the said witness stated that Nalegaon is situated 4 kms from Umrale and Umrale is situated at a distance of 10 kms. from Dindori. In our view, in order to cover a distance of 14 kms which is approximately 9 miles, sometime must have been spent. Neither the prosecutrix nor her husband Santu were cross-examined on the mode of transport they took for proceeding to Police Station, Dindori. In these circumstances, in our view, the F.I.R. cannot be castigated as being belated. In our judgment, the said reason for acquitting the respondents is also untenable.
16. The trial Judge has also held that it appears that the prosecutrix was a consenting party. We may have agreed with him, had she nominated only one person as her rapist. Here, as per her evidence, she was raped by three persons in immediate succession. In our judgment it is impossible to accept that the prosecutrix would have consented to have sexual intercourse with three persons. The trial Judge was wholly oblivious to this angle of approaching the evidence of the prosecutrix. Consequently, the said reason is also wholly untenable.
17. We would now refer to some of the submissions canvassed by Mr. Kankaria. The first submission urged by him was that in view of the ratio laid down in 1973 Maharashtra Law Journal, page 572. Sitaram appellant v. Sfare of Maharashtra, respondent, the statement of the prosecutrix should not be accepted without corroboration. We regret that we have gone through the said decision. The said decision nowhere stipulates that corroboration is a must in all situations and in all cases. At any rate, we would like to point out that in view of the decision of the Apex Court reported in 1996 Cr.L.J. 1728 supra, such a submission is not open to Mr. Kankaria. Consequently, we reject it.
Mr. Kankaria next urged that if a woman meekly submits to sexual intercourse it would be a case of consent. To elucidate his submission he invited our attention to a decision of this Court, reported in 1975 M.L.J. 660, Bhimrao Harnooji Wanjari.. appellant v. State of Maharashtra, respondent. In our view, in the case before us, there is no evidence to indicate that the prosecutrix meekly submitted to being raped by the respondents. The evidence on the other hand, is that she was forcibly taken inside, the middle room; thereafter, a cloth was inserted in her mouth. Thereafter, her hands were pressed, and thereafter, each of the three respondents raped her by turns. Hence, this decision is also of no help to Mr. Kankaria.
Mr. Kankaria also contended that the reason for deiay in the lodging of F.I.R. namely that the prosecutrix who was carrying a pregnancy, was having pains and only after her abortion, was the F.I.R. lodged, is not convincing. He urged that there is no satisfactory medical evidence to indicate that she was carrying pregnancy. We regret that we cannot accept his submission. Evidence of Dr. Kakade, P.W. 6 is that it was he who was recording the findings on the dictation of Dr. (Mrs) Sulay and Dr. (Mrs) Sulay had told him that she was having bulkiness of uterus. She also told him that excepting that, there was no positive findings about recent abortion. Since, there was bulkiness in uterus, it would not be exactly correct to urge that no positive signs of recent abortion, were found by the doctor. In cross- examination, Dr. Kakade stated that if a woman is examined within 7 to 10 days of her abortion, then alone a definite opinion can be given whether abortion was done or not. In the instant case, the evidence is that the abortion took place on 29-7-1983, and the prosecutrix was medically examined on 11-8-1983 i.e. two weeks after abortion. In view of the said evidence of Dr. Kakade, no signs suggestive of abortion could be expected.
Mr. Kankaria vehemently urged that the prosecution should suffer for the inordinate delay in having the prosecutrix examined. During his cross-examination, Police Jamadar Vasant Naik was asked the reason for not immediately, removing Gangubai to Civil Hospital, Nasik, in order to ascertain whether there was recent abortion. He replied that he couid not assign any reason. The Supreme Court in the oft-quoted decision Chandrakant Luxman, appellant v. State of Maharashtra, respondent, in para 10 has observed thus :---
"But if on a proper evaluation of the various facts and circumstances, it transpires that the apparent inconsistencies in the case of the prosecution are solely the result of remissness on the part of the investigating officer and not of any improvement or prevarication on the part of the prosecution witnesses, there would be no justification for discarding the accusation."
In our view, on account of remissness on the part of Police Jamadar Vasant Naik for not sending the prosecutrix earlier for examination to the Civil Hospital, Nasik, no advantage can accrue to the respondents. Justice can never be at the mercy of a careless investigator. If we were to accept Mr. Kankaria's submission, it would be- very easy for criminals to go scott-free.
Mr. Kankaria also urged that there was no medical evidence corroborating the claim of the proseculrix Gangubai that she had been raped. He lost sight of two circumstances when he made the said submission :---
(a) Between the incident and the medical examination of the prosecutrix, there was a time-lag of 2 1/2 days and therefore, whatever traces of rape which may have been there would have disappeared on account of passage of time, and
(b) The prosecutrix was a married lady and it is elementary common sense that a married lady is bound to be used to sexual intercourse, as the prosecutrix was found to be in the instant case and consequently, it would have been very difficult for a medical witness to opine whether she had been raped.
18. Finally, Mr. Kankaria submitted that the view of acquittal was a possible view and that being so, he urged that as laid down by the Apex Court in the case supra, we would not be justified in disturbing the same. In paragraphs 13 to 16 we have given our reasons for rejecting the reasons given by trial Court, for disbelieving the prosecutrix. After assessing the evidence of the prosecutrix, we are of the considered judgment that the reasons given by the trial Court for disbelieving her are grossly unreasonable; in fact perverse. Hence, the said decision would not help Mr. Kankaria's submission.
19. After assessing the entire evidence on record, we are squarely satisfied that the evidence of the prosecutrix inspires implicit confidence, and in our view, amply proves the commission of offences under sections 376 and 342 I.P.C. by the three respondents. The time-honoured rule of appreciating evidence is that it has to be weighed and not counted. It is on this principle that the provisions contained in section 134 of the Indian Evidence Act, which read thus :---
"Number of witnesses:---No particular number of witnesses shall in any case be required for the proof of any fact."
are founded.
The evidence of the prosecutrix, in our judgment, is of a sterling merit.
20. Now only one question remains to be answered i.e. the quantum of sentence to be awarded to the respondents. Mr. R.S. Deshpande, learned Counsel for the appellant, strenuously urged that the circumstance that in a most heartless manner, the three respondents one after the other in broad-day-light raped the prosecutrix, calls for a deterrent sentence. He urged that persons of the type of the respondents deserve no leniency and if the same is shown, it would be a case of misplaced sympathy. On the other hand, Mr. Kankaria, learned Counsel for the respondents urged that the statement of the respondents recorded under section 313 Cr.P.C. shows that they were about 18 to 19 years, at the time of the incident. He further urged that on account of their impressionable age, they became a victim of lust and since, from the record, there was nothing to indicate that they had any criminal antecedents, a softer view in the matter of sentence be taken. He also urged that after a time lag of nearly 14 years, we are sentencing the respondents. We have carefully weighed the rival submissions. The respondents should thank their stars that at the time when the incident took place, the amended provisions of section 376 I.P.C. which provide for a minimum sentence of 10 years in case of gang-rape, had not seen the light of the day. Looking to the overall circumstances, we feel that the ends of justice would be squarely satisfied if each of the three respondents are sentenced to undergo five years R.I. for the offence under section 376 I.P.C. and one months R.I. for the offence under section 342 I.P.C. Since these offences arise out of the same transaction, we feel that the sentences on both the counts should run concurrently.
21. In the result, this appeal is allowed. The acquittal of each of the three respondents namely (1) Suresh Nivrutti Bhusare (2) Sahebu Narayan Shete and (3) Damu Kashinath Shete for offences under sections 376 and 342 I.P.C. are set aside. Each of the said respondents are found guilty of having committed said offences and are sentenced to undergo five years R.I. under section 376 I.P.C. and one months R.I. under section 342 I.P.C. Their said sentences shall run concurrently.
All the three respondents are on bail. They shall be taken into custody forthwith to serve out their sentences.
In case an application for a certified copy of this judgment is preferred, the same shall be issued on an expedited basis.
22. Appeal allowed.