Madhya Pradesh High Court
Ram Swaroop Pathak vs The State Of Madhya Pradesh on 5 March, 2015
1
HIGH COURT OF MADHYA PRADESH ; JABALPUR
Cr.A No. 1068 of 2010
Ram Swaroop Pathak
Vs.
State of M.P.
For the Appellant : Shri Sankalp Kochhar, Advocate.
For the Respondent : Shri Akhilesh Singh, PL
JUDGMENT
(05 /03 /2015 ) Hon. S.K.Gangele J.
This Appeal is preferred by the accused/appellant being aggrieved by the judgment dated 19.5.2010 passed by the 6 th ADJ, Chhatarpur in S.T.No.240/09. By the impugned judgment, the trial judge convicted the appellant for commission of offence under section 376,and 506-B of the IPC with direction to undergo for RI 10 years in the first count while RI three year in the last count.
2. The prosecution story in brief is that the prosecutrix was a student of Class-8th of Middle School, Nathpur in which appellant was the teacher. He had been teaching English. On 6.8.09, at about 12.30, prosecutrix was alone in her house. Her father had gone to his field. Appellant came to the house of the prosecutrix and asked her to take money of the milk. Thereafter, he had taken her to the Bagar house and locked the door from inside and tried to outrage her modesty. Thereafter, he laid a bed-sheet and the prosecutrix on the floor, stripped himself and the prosecutrix and committed rape with her. She had resisted such act, however, appellant threatened her and said not to disclose the incident to anybody otherwise he would kill her. The 2 prosecutrix told the incident to her mother on 8.8.09 in the night. Thereafter, report of the incident was lodged at Police Station Maharajpur. The prosecutrix was medically examined. After investigation, the charge- sheet was filed. Case was committed to the Sessions Court. Appellant abjured the guilt and pleaded that he had been falsely implicated. After trial, the trial court found the charges proved against the appellant and awarded the sentence as mentioned above.
3. The prosecution examined eighteen witnesses in its support whereas accused appellant examined five witness in his defense.
4. Learned counsel appearing on behalf of the appellant contended that the trial court has erred in law in appreciating the evidence of the prosecutrix. There are major contradictions, omissions and discrepancies in the evidence of the prosecutrix. There is no corroboration from medical evidence. Mother of the prosecutrix also does not support the version of the prosecutrix. There is delay in lodging the FIR. He further contended that appellant has been falsely implicated in the case and the trial court has not considered the evidence produced by the appellant, hence the judgment passed by the trial court is against the law. He placed reliance on the judgments of Rajoo & others Vs. State of M.P.-AIR 2009 SC 858, Krishna Kumar Malik Vs. State of Haryana- (2011)7 SCC 130, Laliram and another Vs. State of M.P.-(2008)10 SCC -69, Radhu Vs. State of M.P- 2007(4) Crimes 1(SC) and Kanchhedi Vs. State of M.P- (1990) 1 MPWN- Note-111.
5. Learned counsel appearing on behalf of the State has contended that 3 the evidence of the prosecutrix is sufficient to prove the guilt of the appellant. It is natural. The appellant has misused his position and committed rape with the prosecutrix. There is enough evidence to convict the appellant, hence the judgment passed by the trial court is in accordance with law.
6. The prosecutrix (PW.5), in her evidence, deposed that house of the appellant is at a little distance from her house. At around 12.30 in the noon, appellant came to my house and asked to take money of the milk. I replied that I am studying; come here and give the money. He said that money is kept in bugar then I went there and asked to give the money. He said money is kept inside, on which, I went inside the bugar. He locked the door from inside and molested me. He said that he loves me a lot. I said that you are having a daughter and family. Thereafter, he laid the bed-sheet on the floor. He also laid me on the bed-sheet, stripped me and himself and committed wrong act (xyr dke) with me. He also threatened me that if I would tell about the incident to anybody, he would kill me. Due to fear, I did not tell anybody on 7.8.09. On 8.8.09 in the evening, I told my mother that appellant had committed wrong act (xyr dke) with me. My mother told the incident to my father and uncle Jagdish Dubey. On asking by my uncle, I narrated the incident to him. Thereafter, on 9.8.09, along with my father and uncle, I went to lodge the report (Ex.P/4) and signed the same. I was sent for medical examination to Chhatarpur hospital. I had given my consent for the medical examination. The report is Ex.P/5 and I have signed the same. Police seized the letters and prepared the seizure memo Ex.P/6. I 4 signed the same. Police also prepared the spot-map Ex.P/7, I signed the same. One bed-sheet was also seized vide Ex.P/8.
In her cross-examination, she admitted the fact that she has two sisters and one brother. She further deposed that my mother asked me to take money from the accused so I had gone to take money. She further deposed that on lodging the FIR, she told this fact to the police but she don't know why this fact has not been mentioned in the FIR. She further deposed that she mentioned the fact that accused had said that the money was kept in the bugar and she cannot say why this fact has not been mentioned in the FIR. She admitted that appellant had said that he loves her very much and don't know the reason why this fact is not mentioned in the FIR. She also mentioned the fact that she narrated the story to her uncle and she don't know the reason why it was not mentioned in the FIR.
In para-6 of her deposition, she deposed that sexual intercourse had happened with her for the first time. She don't know blood profuse or not but there were blood-stains on the bed-sheet. There was blood-stains in her Salwar but not on her Kurta. There was pain, redness, swelling in my private parts and I was not able to walk properly. I tried to rescue myself but accused caught me and laid on the floor due to which I received injury on my waist. I did not tell this fact to the doctor. I don't know that whether accused brought the bed-sheet from his house or it was kept there itself. Accused had stripped himself before me. She denied the fact that blood did not profuse or there was no pain in her vagina. She further denied the fact that there was no blood-stains on the bed-sheet. She further deposed that 5 there was blood-stains in her Salwar. She admitted that accused had been teaching her in the class. She admitted that Rakesh Gupta was also resident of her village. She admitted that she use to take tution from Rakesh Gupta and Jagdish Dubey, however, she denied the fact that she had written letters to Rakesh or Jagdish Dubey. She further deposed that at the time of lodging the report there were many person along with her. She admitted the fact that at the time of coming to the court one Mahendra, brother of the Sarpanch of the Gram panchayat and Jagdish Dubey also accompanied her. She admitted the fact that police had seized some letters from her school bag. She denied the fact that she is giving the statement on being tutored by her brother or villagers.
7. (P.W.6) Vinod w/o Pappu, in her evidence, deposed that the prosecutrix is her daughter. She use to study in the appellant's school. Appellant is master of the school. Appellant called my daughter to bugar, closed the door and touched her chest ( mlds lhus ij gkFk Qsjk Fkk ). When my daughter alarmed the appellant threatened her to life. On Saturday, my daughter was sad, when I asked her the reason then she told me the incident. Thereafter I told the same incident to my husband. He told the same to his brother Bhagwati Prasad and Jagdish. Thereafter, the report was lodged. She further deposed that except placing hands on the chest, my daughter did not tell me anything. The police seized letters from me. She was declared hostile. She deposed that she did not tell police that accused had committed rape with her daughter. In her cross-examination, she deposed that on the date of incident appellant had went to the school. Her brother- 6 in-law Bhagwati had a Kirana shop adjacent to the house of appellant. My daughter was said since two days, hence I asked the reason then she told me about the incident. She further deposed that Sandeep Solankiya is the resident of the village. He read the letter to me and I handed-over the same to the police. There were five letters. She further deposed that she had three daughters and one son. My husband use to go to the house of the appellant to take money of milk which he used to purchase. The prosecutrix did not went to the house of the appellant. She further deposed that at first the incident was narrated to her by the prosecutrix and thereafter she narrated the incident to her husband. She admitted the fact that her buffalo was not giving the milk for the last one month but the cows were giving the milk.
8. (P.W.7) Pappu, in his evidence, deposed that prosecutrix is his daughter. He said that in the month of August when he was on his Well, his daughter told him that appellant came to the house and asked to take money of the milk and thereafter he had taken the prosecutrix to bagar and locked the door from inside. Thereafter, after laying the bed-sheet on the Chabutra, committed rape with the prosecutrix. Appellant also threatened his daughter that if she would tell about the incident to anybody then he would kill her. Thereafter I told the incident to my brother Bhagwati and neighbor Jagdish and went to lodge the report. He admitted the fact that appellant was entrusted the job of preparing voter-list of Nathpur Panchayat. He further deposed that there is 7-8 feet road between his and appellant's house. He denied that he had taken any loan from the appellant. He further denied 7 that appellant had written letters to the prosecutrix. He further admitted the fact that the prosecutrix told the incident to her mother and thereafter mother told the incident to him. Prior to this, he had no information. He further denied that no money of milk was left to be taken and the money was deposited in advance. Within the gap of 10-12 days, her daughters use to go to collect the money of milk
9. (P.W.8) Bhagwati Prasad, in his evidence, deposed that prosecutrix is his niece. On 6.8.09, father of the prosecutrix had called and told him that appellant had committed some wrong act with her. On asking, she told me about commission of rape with her. She was crying but nobody came at the spot. He admitted the fact that prosecutrix use to go to the school and appellant also use to go to the school.
10. (P.W.9) Deendayal Sharma, is the Constable. He deposed that he had taken the prosecutrix for medical examination.
11. (P.W.10) Jagdish Dubey, the neighbor, deposed that on 8.8.09 Bhagwati Prasad and Pappu came and told him that appellant had committed rape with their daughter. Thereafter, I went to the house of Pappu and inquired the fact from the prosecutrix then she told me that appellant had taken her to bagar, locked the door from inside and committed rape with her. The report of the incident was lodged. Prosecutrix had given five letters to him saying that the same were written by the appellant. The bed-sheet was seized from the Pour. I signed the seizure memo Ex.P/8. Prosecutrix also signed the same. In his cross-examination, he admitted the fact that there is a road in front of bagar. There is traffic in day time. He 8 admitted that if anybody raise alarm, the same can be heard near his shop. Nobody resides near the Pour. The distance between the house of prosecutrix and Pour is 40-50 feet.
12. (P.W.11) Dr. Sangita Choubey, in her evidence deposed that on 9.8.09, she was posted as Medical Officer at district hospital, Chhatarpur. I had examined her. She was fully grown-up girl. Her breasts were developed completely. Hairs were present in vagina and arm-pit. Hymen was torned from many places and was old. Two fingers were easily entering into the vagina. I prepared two slides of seminal fluid and handed- over to the Constable. In my opinion intercourse was performed with the girl. In her cross-examination, she admitted the fact that if two fingers enters in the vagina, it means the lady is habitual to intercourse. She further admitted the fact that if hymen is old, torned at many places and healed-up then it means the lady was habitual to sexual intercourse from long time. I can't say at what time intercourse was performed with her. In para-3, she further admitted that she had minutely examined the thighs and vaginal organ of the prosecutrix but did not find any sign of injury on those parts so also on the breast. She further admitted that if there were sperms in the vagina then those could be in movement upto 8 to 10 days and in examination those sperms can be found. She further deposed that she could not remember that hairs of the private parts of the prosecutrix were matrix or washed. Had the hairs been matrix then I would had cut-off hairs and procure the same for examination.
13. (P.W.12) Dr. Ashok Gupta, is the Dental Surgeon. He examined the 9 prosecutrix in regard to her age. He found her age to be more than 17 years.
14. (P.W.13) Dr. R.K.Sharma who was working as Medical Officer deposed that x-ray of the prosecutrix was performed. As per x-ray report Ex.P/12, age of the prosecutrix was between 17 to 18 years.
15. (P.W.14) Nandkishore Tiwari, in his evidence, deposed that arrest memo Ex.P/14 was prepared before him. He signed the same.
16. (P.W.15) Lachhiram Patel is the Sarpanch. He issued the residential certificate of the appellant.
17. (P.W.16) Ramnarayan Mishra, Head Constable prepared the seizure memo Ex.P/10 and signed the same.
18. (P.W.17) R.B.Singh, the Investigating Officer, deposed that report was lodged by the prosecutrix along with her father and uncle at police station on 8.8.09. Thereafter I registered offence under section 376, 506-B of the IPC and sent the prosecutrix for medical examination. Thereafter, I reached at the place of incident. I prepared the spot-map (Ex.P/7) on 10.8.09 as stated by the complainant. I also seized the letters (Ex.P/6) produced by the complainant. Those letters were sent to the hand writing expert for opinion vide Ex.P/16. I had sent the clothes and slides to forensic laboratory, Sagar vide Ex.P/17. One bed-sheet was also seized vide Ex.P/8. I had taken the signatures of the appellant vide Ex.P/13. I also seized the diary of the accused which is Ex.P/19. Accused was arrested vide Ex.P/14. The report of the forensic laboratory is Ex.P/20.
In his cross-examination, he deposed that one bed-sheet was lying on the ground. The bed-sheet was seized from the house of the appellant. 10 However, in the seizure memo it was mentioned that the bed-sheet was recovered from the cot. He did not remember the letters were written either by Sonakiya or Jagdish Dubey. He denied that the prosecutrix was not present on the spot when the letters were seized. He admitted the fact that he did not seized the Salwar of the prosecutrix.
19. (P.W.18) Haider Ali is the witness of seizure of diary (Ex.P/19).
20. (P.W.19) Mihilal had handed-over the slides and packet prepared by the lady doctor.
21. Appellant also produced letters written by the prosecutrix (Ex.D/4). (D.W.1) Anil Agarwal, the hand-writing expert affirmed that the letters were written by the prosecutrix.
22. (D.W.2) R. Dharmendra Pathak, deposed that number of cases have been registered against Mahendra Patel at Police Station Maharajpur under various sections.
23. (D.W.3) Udaibhan Ahirwar, in his evidence deposed that he was working as Head Master in Nathpur school since 13.2.2008. He brought the attendance register from 8.3.2010. He deposed that appellant was working as Asst. Teacher in Nathpur school. He joined the school on 13.2.2008. He was present in the school on 6.8.2009. He had seen the appellant in the school at around 1.40. On 7.8.09, the appellant was also present in the school. On 6.8.09, appellant recorded the attendance of the class students in the first period starting from 11 O' clock to 11.40.
24. (D.W.4) Jungbahadur Mishra, Asst. Teacher, deposed that he was also posted as Asst. Teacher in the Middle School Nathpur. Appellant was 11 also posted as Asst. Teacher in the same school. On 6.8.09, appellant was present in the school from 10.30 to 5 PM. Appellant signed the attendance register of the school at 10.30. He was class teacher of class 8-A. He further deposed that Mahendra Patel is a criminal of the area. He directed the appellant to add 150 names in the voter-list but the appellant refused to do so.
25. (D.W.5) Ram Manohar Tripathi, in his evidence, deposed that appellant was his Master. He also knows Pappu Pandey, father of the prosecutrix. Pappu Pandey had taken loan of Rs.6000/- from the appellant. When he did not return the money, there was quarrel between the appellant and Pappu Pandey.
26. (P.W.1) Dr. Vinay Kumar Pateriya, in his evidence deposed, that he examined the appellant and opined that he was competent to perform sexual intercourse.
27. Before analyzing the evidence of the prosecutrix, it is necessary to consider case law at this stage. The Supreme court, in regard to evidence of the prosecutrix, in the matter of Hem Raj Vs. State of Haryana-(2014) 2 SCC 395 has held as under :-
"6. In a case involving charge of rape the evidence of the prosecutrix is most vital. If it is found credible, if it inspires total confidence, it can be relied upon even sans corroboration. The court may, however, if it is hesitant to place implicit reliance on it, look into other evidence to lend assurance to it short of corroboration required in the case of an accomplice. (See State of Maharashtra v. Chandraprakash Kewalchand Jain.) Such weight is given to the prosecutrix's evidence because her evidence is on a par with the evidence of an injured witness which seldom fails to inspire confidence. Having placed the 12 prosecutrix's evidence on such a high pedestal, it is the duty of the court to scrutinise it carefully, because in a given case on that lone evidence a man can be sentenced to life imprisonment. The court must, therefore, with its rich experience evaluate such evidence with care and circumspection and only after its conscience is satisfied about its creditworthiness rely upon it."
28. The Supreme Court clearly observed that it is the duty of the Court to scrutinize the evidence of the prosecutrix carefully and evaluate the evidence with care and circumspection because in a given case on that lone evidence a man can be sentenced to life imprisonment.
29. In the present case, the prosecutrix in her evidence deposed that appellant had came to her house at 12.30 and asked her to take the money of milk. Thereafter appellant had taken her to another place Pour and locked the door from inside. He laid the bed sheet on the floor. He also laid her on the ground and committed rape with her. She told the aforesaid fact to her mother on 8.8.09. In her cross-examination, she deposed that sexual intercourse was committed with her for the first time and blood had come from her vagina. There was blood on her Salwar and bed-sheet. She further deposed that there was burning, swelling and redness in the vagina. She was not able to walk. There was pain in her vagina. She also received some injury on her waist. However, the aforesaid evidence of the prosecutrix does not find support from the medical evidence. (P.W.11) Dr. Sangita Choubey, who had conducted the medical examination of the prosecutrix deposed that hymen of the prosecutrix was torn at many places. Two fingers can easily enter into her vagina. It means that prosecutrix was 13 habitual to sexual intercourse. She further deposed that if hymen is torned, old and healed-up, it means that the lady is habitual to sexual intercourse for a quite long time. She further deposed that she minutely examined the prosecutrix but she did not find any injury on the thighs and private parts of the prosecutrix. She did not find any sign of blueness on her private parts. She further deposed that if after sexual intercourse there was sperms in the vagina, it could have come out in a natural process. The sperms can be in vagina for 8-10 days and the pubic hairs can be stick together. If pubic hairs had been stick together, she would have cut-off and procure the same for examination.
Modi in his Medical Jurisprudence and Taxicology has mentioned that frequent sexual intercourse and parturition completely destroy the hymen which is represented by several small tags of tissue, which are called carunculae hymenealis or myrtiformes. If sexual intercourse is committed with a virgin, the hymen is usually lacerated having one or more radiate tears, the edges of which are red, swollen and painful and bleed on touching if examined within a day or two after the act.
30. In the present case, prosecutrix was examined on 9.8.09. The date of incident is 6.8.09 i.e after two days. There was no sign of injury noticed by the doctor in the medical examination on the private parts of the prosecutrix. It means the evidence of the prosecutrix is contrary to the evidence of the doctor. No blood-stain was found on the bed-sheet which was seized by the Investigating Officer. The evidence of the prosecutrix is contradictory and against the medical evidence.
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31. In regard to corroboration, the prosecutrix deposed in her evidence that firstly she told the incident on 8.8.09 in the evening to her mother and thereafter her mother told the same to her father and her uncle Jagdish. However, mother of the prosecutrix in her evidence deposed that her daughter told her that the appellant had placed his hands on chest of the prosecutrix. It means appellant had molested the prosecutrix. She denied the fact that the prosecutrix had given any statement that appellant had committed sexual intercourse with her. In her cross-examination, she specifically deposed that the prosecutrix did not tell her that the appellant had committed rape with her.
32. The father of the prosecutrix deposed that his daughter told him that the appellant had committed rape with her. However, this statement is also contrary to the statement of the prosecutrix and mother of the prosecutrix because prosecutrix deposed that firstly she told her mother and thereafter her mother had told the story to her father and other family members. In such circumstances, the evidence of other family members in regard to corroboration could not be relied on.
33. It is unnatural to disbelieve the evidence of mother of the prosecutrix. There is no suggestion putforth to the mother of the prosecutrix that why she had taken another stand. The appellant had taken a defense that he had found some love-letters (Ex.D/4) written by the prosecutrix to her boy- friend and he handed-over the letters to mother of the prosecutrix, therefore, the prosecutrix got annoyed with the appellant. He also stated that Mahendra Patel had a criminal history and around 28 cases were registered 15 against him. He had directed the appellant to record 150 names in the voter list. He refused to do so, hence he has been implicated in the case.
34. Be that as it may, the prosecutrix version does not tally with the medical evidence. It is not possible that the injuries, which were stated by the prosecutrix, would be completely cured within a period of two days. The Hon'ble Supreme Court in the matter of S.P. Kohli Vs. High Court of Punjab and Haryana- AIR 1978 SC 1753 has held that it is always desirable that the victim of the rape and the accused should be medically examined as quickly as possible otherwise the valuable evidence bearing guilt of the accused may be lost. The Supreme Court held as under :-
"All this apart, the impugned order cannot be sustained for another reason.........In the present case, as the examination of smegma lost all importance after the lapse of 24 hours of the performance of the alleged sexual intercourse as shown above, the aforesaid statement of the appellant was, in our judgment, not on a matter of substance and the appellant does not appear to have made any false statement with a mala fide intention. In the circumstances, we do not think that any useful purpose will be served by subjecting the appellant to a lengthy vexatious and expensive trial which is not likely to end in his conviction."
35. In the present case there was delay of two days in medical examination. As per the report forensic science laboratory (Ex.P/20), no sperms were found in the slides (Ex. B) of the prosecutrix. There was some spot of sperms in the bed-sheet (Ex.A) but it has been mentioned in the note that it was insufficient for examination of sperm. The accused/appellant has produced a defense witness to the effect that he was present in the school at 16 the relevant time. The other teachers have confirmed that the accused was present in the school. The prosecution did not produce the letters which are said to be recovered vide Ex.P/6. This fact has been mentioned by the trial court in the judgment. Hence it could not be said that the present appellant had written letters to the prosecutrix. However, from the medical report of the prosecutrix it is clear that the she was habitual to sexual intercourse and, as per opinion of the doctor, sexual intercourse had been performed by the prosecutrix for a quite long time. Hence, it could not be ruled out that when appellant recovered the letters written by the prosecutrix to her boy-friend and handed-over the same to her mother and in that event, prosecutrix got annoyed with him. It is also a fact that Mahendra Patel who was a known criminal and against whom around 28 cases were registered, was also closely associated with the complainant party and he was also present in the court with the prosecutrix on the date of evidence of prosecutrix . He had also gone along with family members of the prosecutrix at the police station. The allegation of the appellant is that Mahendra Patel requested him to add 150 names in the voter-list and he refused to do so.
36. Looking to the aforesaid facts of the case, although the appellant was a teacher and the prosecutrix was a student but the evidence of the prosecutrix does not inspire confidence of the court to hold the appellant guilty for commission of the offence of rape beyond reasonable doubt. The mother of the prosecutrix has not supported the story. Contrary to this, she specifically stated that the prosecutrix had only told her that the appellant had tried to outrage her modesty. Looking the aforesaid evidence on record, 17 in my opinion, there is evidence to convict the appellant for commission of the offence under section 354 of the IPC because the court can always convict the person for a lesser offence even if no charge has been framed by the trial court. The evidence of the prosecutrix that appellant threatened her to life, finds some force and there is corroboration, hence the trial court has rightly convicted and sentenced the appellant for commission of offence under section 506-B of the IPC.
37. Consequently, the appeal filed by the appellant is partly allowed. His conviction and sentence awarded under section 376 of the IPC is hereby set aside. However, he is convicted for commission of offence under section 354 and 506-B of the IPC and awarded the sentence of R.I three years.
38. As per the record, appellant has already suffered RI 4 years, hence it is not necessary to send him to jail. He is on bail. His bail bonds are discharged. The appeal is allowed in part as indicated above.
(S.K.Gangele) Judge MKL 18