Gujarat High Court
Bhikhabhai Galbabhai Korot ( Chaudhari ... vs State Of Gujarat on 4 April, 2018
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.A/89/2015 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 89 of 2015
FOR APPROVAL AND SIGNATURE:
HONOURABLE MS JUSTICE SONIA GOKANI
==========================================================
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 ?
==========================================================
BHIKHABHAI GALBABHAI KOROT ( CHAUDHARI )
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR P P MAJMUDAR(5284) for the PETITIONER(s) No. 1
MR HK PATEL PUBLIC PROSECUTOR(2) for the RESPONDENT(s) No. 1
==========================================================
CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 04/04/2018
ORAL JUDGMENT
1. The appellant is a convict for the offence punishable under Section 376 of the Indian Penal Code, 1860 ('IPC' in brief) arising from the Sessions Case NO. 10 of 2014, whereby, he is sentenced to undergo rigorous imprisonment for 7 years and to pay fine of Rs.25,000/- and in default to undergo further simple imprisonment for five years vide judgment and order dated 18.12.2014 passed by the learned Sessions Judge, Page 1 of 48 R/CR.A/89/2015 JUDGMENT Banaskantha at Palanpur (for short, 'the trial Court').
2. The facts in capsulized form, as revealed by the prosecution, are that the victim- prosecutrix is staying with her elder sister at village Takarwada, since, her treatment for mental disorder was going on. It is the case of the prosecution that on 10.10.2013, at around 09:00 a.m., she went to the outskirts of Takarwada for grazing her cattle. The appellant is also alleged to have visited her at around 12:00 p.m. and started molesting her. He is also alleged to have committed rape and when she shouted for help, her elder sister Hiraben rushed to the place and the appellant had fled.
2.1 An FIR came to be registered with Gadh Police Station, Banaskantha, being I-C.R. No. 115 of 2013 for the offence punishable under Section 376 of the IPC. The arrest of the accused came to be made on 12.10.2013. On completion of the investigation, charge-sheet came to be filed before the Court of the learned Judicial Magistrate, First Class, under Section 173 of the Code.
2.2 The Court after following the due procedure had committed the case to the Sessions Page 2 of 48 R/CR.A/89/2015 JUDGMENT Court and the same was numbered as Sessions Case No. 10 of 2014.
2.3 The charges came to be framed on 22.05.2014 by the trial Court vide Exhibit-8, where, the accused pleaded not guilty, and therefore, the prosecution examined in all 13 witnesses to substantiate its case. The details whereof are as under:
PROSECUTION NAME OF THE WITNESS EXHIBIT WITNESS NUMBER NUMBER 1 Prosecutrix / First 16 Informant 2 Hiraben Ratanji Chaudhari 22 3 Ratanji Virsangji Chaudhari 24 4 Gitaben Kantiji Thakor, 26 Panch Witness 5 Kantiji Parthiji Thakor, 33 Panch Witness 6 Dr. Pravinchandra 36 Kameshwarchand Patel, Medical Officer, CHC, Chandisar 7 Dr. Nitinkumar Maheshbhai 40 Nayak, Medical Officer, CHC, Chandisar, 8 Dr. Dimpal Subhashchandra 46 Panchal, Medical Officer, Page 3 of 48 R/CR.A/89/2015 JUDGMENT 9 Dr. Hetal Chinubhai Patel, 51 Medical Officer, Civil Hospital, Ahmedabad 10 Narpatdan Sumerdan Gadhvi, 55 Police Witness 11 Bhavanbha Sardarbhai 59 Valaganth, Panch Witness, 12 Popatlal Maganlal Panchal, 64 Panch Witness 13 Rashmin Ramanbhai Desai 65 2.4 Over and above the oral evidence, the prosecution also adduced the following documentary evidences to substantiate its case:
DOCUMENTARY PARTICULARS EXHIBIT EVIDENCE NUMBER NUMBER 1 Complaint 17 2 Bodily Panchnama of victim 27 3 Panchnama of place of 34 offence 4 Transfer chit 37 5 Medical certificate of the 38 appellant, issued by General Hospital, Palanpur 6 Police memorandum addressed 39 to M.O., Palanpur 7 Medical certificate of 41 victim issued by CHC, Chandisar Page 4 of 48 R/CR.A/89/2015 JUDGMENT 8 Police memorandum addressed 42 to M.O., Chandisar 9 Letter addressed to FSL for 43 sending sample of victim 10 Letter addressed to B.J. 47 Medical College, Ahmedabad by M.O., Palanpur 11 Transfer chit 48 12 Medical certificate of 49 victim issued by General Hospital, Palanpur 13 Transfer Chit 52 14 Medical certificate of 53 accused issued by Civil Hospital, Ahmedabad 15 Suchipatrak 56 16 Consent letter 57 17 Bodily panchnama of accused 60 18 Chits having signatures of 61 to 63 panchas 19 Police memorandum addressed 66 to M.O., Chandisar 20 Letter addressed to FSL for 67 sending sample of the accused-appellant 21 Medical certificate of the 68 accused-appellant issued by CHC, Bhildi 22 Police memorandum addressed 69 to M.O., Palanpur 23 Muddamal dispatch notes 70 Page 5 of 48 R/CR.A/89/2015 JUDGMENT 24 Letter of FSL sending 71 report of analysis of muddamal 25 Muddamal analysis report of 72 FSL 26 Serological report 73 2.5.1 Eventually, further, statements of the appellant under Section 313 of the Code came to be recorded, wherein, his standard answer to most of the questions was that the case was false. He, however, gave further additional explanation in writing stating therein that he is a married man, and his wife passed away in the year 2001 and he has three daughters, aged 22 years, 20 years and 17 years respectively.
2.5.2 It is his case that he used to go for grazing his cattle at village adjacent to Ramnagar and that at the village Takarwada also.
This is the only place known as grazing land. From going to Takarwada from Ramnagar, there is only one way, where, the people had been going for grazing their cattle from 09:00 a.m. to 05:00 p.m. and there are about 200 to 300 cattle one would find, as the lake also has water.
2.5.3 It is his say that on the date of the alleged incident, while he was grazing his cattle, one buffalo had runaway from the place Page 6 of 48 R/CR.A/89/2015 JUDGMENT and along with the said buffalo, the cattle of sister of the prosecutrix also had run away. Both the sisters had blamed him and they also had a dispute with regard to one plot, which brother- in-law of the prosecutrix had intended to take from him. It is also his case that this story of rape is completely concocted. His semen also could not be collected and there are no injuries noticed on the body of the prosecutrix. It is, further, alleged that the brother-in-law of the prosecutrix has his eyes on the land of the prosecutrix and though, she is a divorcee, she is not being remarried. The brother-in-law and his own brother has an eye on his plot. He has not done any illegal act in his entire life.
3. This Court has heard the learned Advocate, Mr. Majmudar, appearing along with learned Advocate, Mr. Sundesha, for the appellant. He has urged that the prosecutrix's version is wholly unreliable for various reasons and he has pointed out that none of the details she has narrated is being supported by the medical evidence. There is no eye-witness at the place, where more than 300 cattle were grazing. He, further, has urged that it is unfortunate to rely on the evidence of the prosecutrix, particularly, when it is pointed out by the appellant as to how a dispute exists of the plot, Page 7 of 48 R/CR.A/89/2015 JUDGMENT on which brother-in-law of the prosecutrix has an eye. He also had taken this Court through various other oral as well as documentary evidences to bring home the point that this is a case, where, the trial Court has mis-applied the law to the facts and also had wrongly interpreted the evidence. He has relied on the following decisions in support of his case:
(1) 'STATE OF RAJASTHAN VS. BABU MEENA', (2013) 4 SCC 206;
(2) 'MAHENDRA SUBHASHBHAI VANKHEDE
VS. THE STATE OF GUAJRAT ETC.',
Criminal Appeal 1365-1366 of 2017,
Dated: 08.08.2017, the Supreme Court of India, (Now reported in AIR 2017 S.C.P. 5059)
4. Learned APP, Mr. H.K. Patel, appearing for the respondent State has urged that this was an in-camera trial, since, the prosecutrix herself was not normal completely. Although, her mental age has not been assessed by the doctor, which could have been done by the trial Court concerned, her deposition is very clear. She had in no uncertain terms stated of the incident that had taken place. It is, further, urged that the corroboration is made by her sister's evidence, Page 8 of 48 R/CR.A/89/2015 JUDGMENT who had stated that as to how she had found her sister, when she reached to the place of incident. Moreover, the panchnama of scene of offence and other evidence to a large extent corroborate the version of the prosecutrix. He also has contended, further, that, though, a defence is raised with regard to the dispute of a plot, there is nothing on record to substantiate the same, except, the bare words in the further statement of the accused appellant. He also urged this Court that law does not require any corroboration of the prosecutrix's evidence, once her evidence is found reliable, the Court has to act upon the same. He has urged that the medical evidence, if, is contrary to the version given by the prosecutrix and it is so wholly adverse that no reliance thereby placed upon the same that the Court can question the version of the prosecutrix. Otherwise, there would be no requirement for the Court to seek any corroboration and the conviction could be based solely on the testimony of the prosecutrix. Once, it is found worthy of credence.
5. Before referring to the facts of this Case, firstly, the law on the subject would have to be detailed, at this stage. The Apex Court in the case of 'STATE OF PUNJAB VS. GURMIT SINGH', AIR 1996 SC 1393, while determining the question Page 9 of 48 R/CR.A/89/2015 JUDGMENT of rape has held in no uncertain terms that the testimony of the prosecutrix could be solely based for conviction. The Court has also further held that she is not an accomplice but a victim, which is not to be forgotten. The relevant observations read thus:
"7... The courts cannot over-look the fact that in sexual offences delay in the lodging of the FIR 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. ...
...The criticism by the trial court of the evidence of the prosecutrix as to why she did not complain to the lady teachers or to other girl students when she appeared for the examination at the center and waited till she went home and narrated the occurrence to her mother is unjustified. The conduct of the prosecutrix in this regard appears to us to be most natural. The trial court over-looked that a girl, in a tradition bound non-permissive society in India, would be extremely reluctant even to admit that any incident which is likely to reflect upon her chastity had occurred, being conscious of the danger of being ostracized by the society or Page 10 of 48 R/CR.A/89/2015 JUDGMENT being looked down by the society. Her not informing the teachers or her friends at the examination center under the circumstances cannot detract from her reliability.
In the normal course of human conduct, this unmarried minor girl, would not like to give publicity to the traumatic experience she had undergone and would feel terribly embarrassed in relation to the incident to narrate it to her teachers and others over-powered by a feeling of shame and her natural inclination would be to avoid talking about it to any one, lest the family name and honour is brought into controversy. Therefore her informing to her mother only on return to the parental house and no one else at the examination center prior thereto is an accord with the natural human conduct of a female. The courts must, while evaluating evidence, remain alive to the fact that in a case of rape, no self- respecting woman would come forward in a court just to make a humiliating statement against her honour such as is involved in the commission of rape on her. In cases involving sexual molestation, supposed considerations which have no material effect on the veracity of the prosecution case or even discrepancies in the statement of the prosecutrix should not, unless the discrepancies are such which are of fatal nature, be allowed to throw out an otherwise reliable prosecution case. The inherent bashfulness of the females and the tendency to conceal outrage of sexual aggression are factors which Page 11 of 48 R/CR.A/89/2015 JUDGMENT the Courts should not over-look. 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 of 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 Page 12 of 48 R/CR.A/89/2015 JUDGMENT 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 over-looked that a woman or a girl subjected to sexual assault is not an accomplice to the crime but is a victim of another persons'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 if, taken as a whole, the case spoken of by the victim of sex crime strikes the judicial mind as probable. In State of Maharashtra Vs. Chandraprakash Kewalchand Jain (1990 (1) SCC
550) Ahmadi, J. (as the Lord Chief Justice then was) speaking for the Bench summarised the position in the following words:
"A prosecutrix of a sex offence cannot be put on par with an accomplice. She is in fact a victim of the crime. The Evidence Act nowhere says that her evidence cannot be accepted unless it is corroborated in material particulars. She is undoubtedly a Page 13 of 48 R/CR.A/89/2015 JUDGMENT competent witness under Section 118 and her evidence must receive the same weight as is attached to an injured in cases of physical violence. The same degree of care and caution must attach in the evaluation of her evidence as in the case of an injured complainant or witness and no more. What is necessary is that the court must be alive to and conscious of the fact that it is dealing with the evidence of a person who is interested in the outcome of the charge levelled by her. If the court keeps this in mind and feels satisfied that it can act on the evidence of the prosecutrix, there is no rule of law or practice incorporated in the Evidence Act similar to illustration
(b) to Section 114 which requires it to look for corroboration. If for some reason the court is hesitant to place implicit reliance on the testimony of the prosecurtix it may look for evidence which may lend assurance to her testimony short of corroboration required in the case of an accomplice. The nature of evidence required to lend assurance to the testimony of the prosecutrix must necessarily depend on the facts and circumstances of each case. But if a prosecutrix is an adult and of full understanding the court is entitled to base a conviction of her evidence unless the same is shown to be infirm and not trustworthy. If the totality of the circumstances appearing on the record of the case disclose that the prosecutrix does not have a strong motive to falsely involve the person charged, the Page 14 of 48 R/CR.A/89/2015 JUDGMENT court should ordinarily have no hesitation in accepting her evidence.
XXX XXX XXX
15. We must express our strong disapproval of the approach of the trial court and its casting a stigma on the character of the prosecutrix.
The observations lack sobriety expected of a Judge. Such like stigmas have the potential of not only discouraging an even otherwise reductant victim of sexual assault to bring forth complaint for trial of criminals, thereby making the society to suffer by letting the criminal escape even a trial. The courts are expected to use self-
restraint while recording such
findings which have larger
repercussions so far as the future of the victim of the sex crime is concerned and even wider implications on the society as a whole-where the victim of crime is discouraged the criminal encouraged and in turn crime gets rewarded! Even in cases, unlike the present case, where there is some acceptable material on the record to show that the victim was habituated to sexual intercourse, no such inference like the victim being a girl of "loose moral character" is permissible to be drawn from that circumstance alone. Even if the prosecutrix, in a given case, has been promiscuous in her sexual behavior earlier, she has a right to refuse to submit herself to sexual intercourse to anyone and everyone because she is not a vulnerable object or prey for being Page 15 of 48 R/CR.A/89/2015 JUDGMENT sexually assaulted by anyone had everyone. No stigma, like the one as cast in the present case should be cast against such a witness by the Courts, for after all it is the accused and not the victim of sex crime who is on trial in the Court.
XXX XXX XXX
20. Of late, crime against women in general and rape in particular is on the increase. It is an irony that while we are celebrating women's rights in all spheres, we show little or no concern for her honour. It is a sad reflection on the attitude of indifference of the society towards the violation of human dignity of the victims of sex crimes. We must remember that a rapist not only violates the victim's privacy and personal integrity, but inevitably causes serious psychological as well as physical harm in the process. Rape is not merely a physical assault -
it is often destructive of the whole personality of the victim. A murderer destroys the physical body of his victim, a rapist degrades the very soul of the helpless female.
The Courts, therefore, shoulder a great responsibility while trying an accused on charges of rape. They must deal with such cases with utmost sensitivity. The Courts should examine the broader probabilities of a case and not get swayed by minor contradictions or insignificant discrepancies in the statement of the prosecutrix, which are not of a fatal nature, to throw out an otherwise reliable Page 16 of 48 R/CR.A/89/2015 JUDGMENT prosecution case. If evidence of the prosecutrix inspirers confidence, it must be relied upon without seeking corroboration of her statement in material particulars. If for some reason the Court finds it difficult to place implicit reliance on her testimony, it may look for evidence which may lend assurance to her testimony, short of corroboration required in the case of an accomplice. The testimony of the prosecutrix must be appreciated in the background of the entire case and the trial court must be alive to its responsibility and be sensitive while dealing with cases involving sexual molestations.
21. There has been lately, lot of criticism of the treatment of the victims of sexual assault in the court during their cross-
examination. The provisions of Evidence Act regarding relevancy of facts notwithstanding, some defence counsel adopt the strategy of continual questioning of the prosecutrix as to the details of the rape. The victim is required to repeat again and again the details of the rape incident not so much as to bring out the facts on record or to test her credibility but to test her story for inconsistencies with a view to attempt to twist the interpretation of events given by her so as to make them appear inconsistent with her allegations. The Court, therefore, should not sit as a silent spectator while the victim of crime i being cross-
examined by the defence. It must Page 17 of 48 R/CR.A/89/2015 JUDGMENT effectively control the recording of evidence in the Court. While every latitude should be given to the accused to test the veracity of the prosecutrix and the credibility of her version through cross-
examination, the court must also ensure that cross-examination is not made a means of harassment or causing humiliation to the victim of crime. A victim of rape, it must be remembered, has already undergone a traumatic experience and if she is made to repeat again and again, in unfamiliar surroundings, what she had been subjected to, she may be too ashamed and even nervous or confused to speak and her silence or a confused stray sentence may be wrongly interpreted as "discrepancies and contradictions"
in her evidence."
5.1 The long line of judgments that has followed thereafter, reiterates this very principle and eventually, in case of 'MUKESH & ANR. VS. STATE FOR NCT OF DELHI & ORS.', (2017) 6 SCC 1, which is popularly known as 'Nirbhaya Case', once again laid down the very law. The Apex Court has held and observed thus:
"373. Stringent legislation and punishments alone may not be sufficient for fighting increasing crimes against women. In our tradition bound society, certain attitudinal change and change in the mind-set is needed to respect women and to ensure gender justice. Right Page 18 of 48 R/CR.A/89/2015 JUDGMENT from childhood years' children ought to be sensitized to respect women. A child should be taught to respect women in the society in the same way as he is taught to respect men. Gender equality should be made a part of the school curriculum. The school teachers and parents should be trained, not only to conduct regular personality building and skill enhancing exercise, but also to keep a watch on the actual behavioural pattern of the children so as to make them gender sensitized. The educational institutions, Government institutions, the employers and all concerned must take steps to create awareness with regard to gender sensitization and to respect women.
Sensitization of the public on gender justice through TV, media and press should be welcomed. On the practical side, few of the suggestions are worthwhile to be considered. Banners and placards in the public transport vehicles like autos, taxis and buses etc. must be ensured. Use of street lights, illuminated bus stops and extra police patrol during odd hours must be ensured. Police/security guards must be posted at dark and lonely places like parks, streets etc. Mobile apps for immediate assistance of women should be introduced and effectively maintained. Apart from effective implementation of the various legislation protecting women, change in the mind set of the society at large and creating awareness in the public on gender justice, would go a long way to combat violence against women.Page 19 of 48
R/CR.A/89/2015 JUDGMENT
XXX XXX XXX
520. The statistics of National Crime Records Bureau which I have indicated in the beginning of my judgment show that despite the progress made by women in education and in various fields and changes brought in ideas of women's rights, respect for women is on the decline and crimes against women are on the increase. Offences against women are not a women's issue alone but, human rights issue. Increased rate of crime against women is an area of concern for the law-makers and it points out an emergent need to study in depth the root of the problem and remedy the same through a strict law and order regime. There are a number of legislations and numerous penal provisions to punish the offenders of violence against women. However, it becomes important to ensure that gender justice does not remain only on paper.
521. We have a responsibility to set good values and guidance for posterity. In the words of great scholar, Swami Vivekananda, "the best thermometer to the progress of a nation is its treatment of its women." Crime against women not only affects women's self esteem and dignity but also degrades the pace of societal development. I hope that this gruesome incident in the capital and death of this young woman will be an eye-opener for a mass movement "to end violence against women" and "respect for women and her dignity" and Page 20 of 48 R/CR.A/89/2015 JUDGMENT sensitizing public at large on gender justice. Every individual, irrespective of his/her gender must be willing to assume the responsibility in fight for gender justice and also awaken public opinion on gender justice. Public at large, in particular men, are to be sensitized on gender justice. The battle for gender justice can be won only with strict implementation of legislative provisions, sensitization of public, taking other pro-active steps at all levels for combating violence against women and ensuring widespread attitudinal changes and comprehensive change in the existing mind set. We hope that this incident will pave the way for the same.
6. If, one looks at the Indian Evidence Act, 1872, Section 134 lays down that no particular number of witnesses shall in any cause be required for the proof of any fact. It is, thus, clearly emphasized on the well-known principle of law that even on the basis of statement of a solitary witness, the Court can arrive at a conclusion that such version is the true and correct version and there is no requirement for particular number of witnesses to prove any fact. However, when the Court is faced with the testimony of a single witness, the Court shall have to consider when such an evidence is of sterling quality and to be believed without seeking any corroboration.
Page 21 of 48R/CR.A/89/2015 JUDGMENT 6.1 So far as the deposition of the
prosecutrix is concerned, this Court cannot be oblivious of the fact that it is the victim of rape, who has given her depositions before the Court and there are decisions to an extent that even if they are not supported by the medical evidence, if, otherwise, the version of the victim is found to be true and of sterling quality, the Court can rely on the same to hold that a particular act is duly proved. As the Court is concerned with the merit of the matter and the quality, it can emerge even from the evidence of one particular witness also.
7. With this legal backdrop, the evidence of the prosecutrix deserves reference. PW-1 in her deposition, Exhibit-16, recorded before the trial Court stated that she had only one sibling, namely Hiraben, who is PW-2, and who is married to Shri. Ratanji Virsangji Chaudhari of Tokarwada and who also has been examined by the prosecution as PW-3. Two years before, since, her mother had expired, she had continued to be with her sister at her place. The incident had occurred about 8 months prior to the date of recording of her deposition. She had gone to graze the cattle at around 09:30 a.m.. While the cattle were grazing, the appellant had approached her and asked her, Page 22 of 48 R/CR.A/89/2015 JUDGMENT as to why, she was not talking with him. He touched various parts of her body and after removing her pajama committed rape on her. While committing the offence, the appellant had also torn her pajama. She had shouted for help and on hearing the same, her sister-PW-2 had immediately approached and the appellant had run away. She was unable to move her legs and hands immediately. She had narrated the details to her sister and they had given a complaint.
7.1 According to this witness, she was taken to the CHC, Chandisar, and thereafter, to the Civil Hospital, Palanpur. The police had seized the clothes that she had wore at the time of incident. She had identified her clothes so also the accused-appellant before the trial Court .
7.2 In her cross-examination, this witness agreed that she regularly went to graze the cattle and the accused appellant so also others were there. All others belonged to Ramnagar, who used to come to graze the cattle, which included both male as well as female. She agreed that at the scene of offence they could notice the trees with thorns. This place of incident is far from her residence. She denied the suggestion that the cattle of theirs so also of the appellant accused were kept nearby. She agreed that she had Page 23 of 48 R/CR.A/89/2015 JUDGMENT mental ailment, which happened when her parents were alive. Till her father was alive she was treated medically and thereafter, her sister continued her treatment. She also had both physical and mental ailments from the date she had fallen down. From her detailed cross- examination, it emerges that the blood had oozed out from her private part, She had explained in detail the sequence of the events and the position in which she was raped. She denied the suggestion that there was a dispute with the appellant with regard to one plot. According to her, after this incident her sister had fought with the appellant. By time her sister had reached the place, the appellant had run away. Her FIR dated 11.10.2013, which was registered as I-C.R. No. 115 of 2013, is also along the same line.
8. At this stage, the deposition of her sister, PW-2, and the deposition of her brother- in-law, PW-3, shall need to be regarded.
9.1 PW-2, Hiraben Ratanji, who happened to be the sister of the prosecutrix, was married to PW-3 about 16-17 years before and three children are begotten of the said wedlock. According to her, the incident took place about 10 months before, when her sister had gone for grazing Page 24 of 48 R/CR.A/89/2015 JUDGMENT cattle in the gauchar land. Since, she heard the shouts of her sister, who was on the outskirts of the village, and therefore, she had rushed towards her and she found the appellant committing the act of rape on her sister. Since, the appellant found this witness running towards them, he fled from the place. On reaching there, PW-2 immediately inquired with the prosecutrix as to what had happened and she was told that her clothes were torn by the appellant and the blood was oozing out from her private part. The punjabi dress worn by her was also torn. She identified the top of her sister, which she had worn at the time of incident and which had torn from the first line. She returned home with the prosecutrix, as her husband was not present. They went to police station at 11:00 a.m., next day. She was taken for medical examination.
9.2 In her cross-examination, she had agreed that her husband is an agriculturist and there are in all about 80 houses in the village, most of which belong to the Chaudhary community and all of them go for grazing cattle at gauchar land. She agreed that in her community there is shortage of females and either the boy is financially sound or if there is any exchange, the girls are available. Her sister is residing with her because she was mentally unwell and in Page 25 of 48 R/CR.A/89/2015 JUDGMENT the past about 8 years, she had mental illness. She heard the voice of her sister at a distance of about 50 feet. She also agreed to the suggestion that there was no plaster at the place of offence and it was of grass and sands and also there were thorns, which may hurt a person. She agreed that it was in the lying down position that the offence of rape was committed and there was nothing spread on which she was made to lie down. She denied firmly and specifically the suggestion that she has a dispute with regard to one plot of land, which was desired by her husband, PW-3, and the appellant was not desirous of selling the same. It was only with a view to get such a plot that the entire story has been concocted. She also denied that they had taken the disadvantage of mental illness of her sister. Her husband had returned late at night, at about 02:00 a.m., and they had other family members residing in the neighbourhood. Her husband had a mobile phone, but, she did not contact him till he returned, because she did not have any phone of her.
10. So far as PW-3 is concerned, it is say that his profession was of driving and in addition to that he used to do agricultural work. PW-2, is his wife and PW-1 is his sister-in-law and since, their parents had died, PW-1 was Page 26 of 48 R/CR.A/89/2015 JUDGMENT residing at his place, who had deformity in her left leg. According to this witness, he had gone to Palanpur in the morning on the date of the incident and he reached home late at night, when his wife informed him about the incident and he found the victim crying all the time. His wife had intimated him that the prosecutrix had gone to the outskirts of the village, where, the appellant committed rape on her. The appellant had run away on seeing his wife. He also has given the details along the line of PW-2, which may not be necessary to repeat. According to him, after registering the FIR she was taken to CHC, Chandisar, and thereafter, she was taken to the General Hospital, Palanpur. Her clothes were seized for the purpose of investigation. According to him, she had been residing with them since last two years and she was aged about 26 years. She was married earlier, but, was divorced. According to this witness, the grazing land is an open land there are trees around it. It belongs to the general public and there are about 80 to 85 houses in the village. He had answered that the kind of incident that had happened, it was not to be disclosed to the neighbours and before lodging FIR he had spoken to his maternal uncle-in-law. It was lodged at Gadh police station, which is at a distance of about eight kilometers, and therefore, the Page 27 of 48 R/CR.A/89/2015 JUDGMENT complaint was not registered after 01:00 a.m.. his children are aged 9 years, 7 years and 2 years and none of the children was with the victim. He emphasized that the victim was taken to the police station without taking bath. The appellant had resided at Ramnagar since his birth and he had three daughters. He denied the suggestion that on account of the mental illness, the victim was made to repeat the things once told to her. He also denied that they had misused her mental state.
11. If, one looks at the further statement of the appellant recorded under Section 313 of Code, he had stated that his wife has passed away in the year 2001 and he had three daughters and the eldest is aged 22 years and the other two are aged 20 years and 17 years. More than, 50 persons used to go to gauchar land for grazing cattle. According to him, gauchar land of the Takarwada is one place and the Ramnagar is situated on the once side and the temple is on the other side. On their going to Takarwada to Dhadharwada, Ramnagar comes in the way. He, further, stated that both the parents of his wife and the prosecutrix were residing at the village Dhadharwada, where, they have joint family properties with their uncle and for the past two years, PW-3 kept good relations with the panch witness- Kantiji Thakor and Gita Page 28 of 48 R/CR.A/89/2015 JUDGMENT Kantiji Thakor. They also have good relations with the complainant and P.W-2 both. Thus, all the panch witnesses are on good terms with PW-3. Moreover, on the date of the incident, both the sisters had driven away the cattle of his also and has created a lot of ruckus. He tried to explain to them that their cattle had not been driven away by the appellant. However, PW-2 had continued the dispute. She had also threatened him go give blot to him. Further, two years earlier, PW-3 had made a request to him for a plot and since, he had denied the dispute was picked-up. He had further stated that because of his wife had died many years ago and because of erectile dysfunctionality, he is unable to enter into the physical relations. The police had made a lot of attempts, but, could not get sample of semen of his. The entire story is concocted as no injury was found on any part of the body of the prosecutrix, including her back and also their thigh, forearm etc.. The report of FSL also in no manner connected the appellant and it is only to get the land compulsorily that PW-3 is not allowing to marry the prosecutrix and she is not being remarried.
11.1 The onus is always on the prosecution to prove beyound reasonable doubt any issue, which is required to establish and it is not for the Page 29 of 48 R/CR.A/89/2015 JUDGMENT accused to disprove anything. However, the explanation given under Section 313 of the Code before the trial Court, even if, looked along with the deposition of all the three witnesses, i.e. Pws- 1 to 3, it can be noticed that there is no contemporaneous record to substantiate his say of the dispute over plot of land, which is said to be the genesis of this crime by the appellant. He also emphasized that PW-2 and PW-3 are exploiting mentally weak condition of PW-1, and thereby, attempted to take the disadvantage of the entire situation. This is also with a view to get the land that she owns in the joint family property and also for getting plot of land, which he had refused to transfer to PW-3.
11.2 In the opinion of this Court, none of these has any significance, so far as the quality and trustworthiness of the evidence recorded before the trial Court is concerned. It is quite apparent from the deposition of the prosecutrix, PW-1, that misusing her mental state not only the appellant had initially attempted to outrage her modesty by touching various parts of her body, but, later on, he had also made her lie down at the place, which is situated on the outskirts of the village and committed act of rape on her. The evidence, which has been given by the victim, inspires confidence. She though has admitted of Page 30 of 48 R/CR.A/89/2015 JUDGMENT her mental ailment, it is not emerging on the record that she was unable to understand as to what was happening to her, as she had been married in the past and had been divorced. She, therefore, continued to live with her sister, as both her parents had passed away. It was her sister and brother-in-law, i.e. PW Nos. 2 and 3, who were looking after her mental and physical weak condition, as she had the left leg deformity, which had made her vulnerable and an easy prey. This vulnerability of hers, in the opinion of this Court, had led the appellant to exploit the situation. It is also to be noted that the appellant had taken the death of his wife and the presence of his three children as his defence. This Could be one of the reasons, where, he had attempted to pursue her with a view to extract her consent, knowing her physical and mental condition and eventually had committed rape on her. The absence of any injury on the back and on the legs of the prosecutrix, particularly, when she was in lying down condition, cannot be allowed to assume so much importance, particularly, when the PW-2 had specifically deposed of having seen the appellant committing the act of rape and she had heard the shouts of her sister. At the time, when she reached to the place, she had found the appellant fleeing from there and she had brought her sister Page 31 of 48 R/CR.A/89/2015 JUDGMENT and cattle back at home and since her husband, who had gone away on his job of driving, was not present at that time. He came late at night at about 02:00 a.m.. The inability of PW-2 to make a telephone call to her husband is quite obvious, as she was thoroughly concerned about her sister and and she had no telephone of her own. It is quite understandable that she had not wanted those details to come out without consulting her husband, especially when, her sister was staying with her. In absence of any material to show that there was any dispute with regard to a plot of land, the same is to be taken as only a lame defence put forward by the appellant without any substance.
12. With these, if, one looks at the evidence of the Dr. Nitinkumar Maheshbhai, PW-7, who was working at CHC, Chandisar, as Medical Officer, he stated that on 11.10.2013, police had brought the victim before him for her physical examination. He had taken the history given by her, where, she had stated that on 10.10.2013, at about 11:00 a.m., at Takarwada village, while she was grazing cattle, the appellant had caught her and committed rape on her and when her sister, PW-2, arrived at place, the accused had fled. He had examined the prosecutrix on 11.10.2013. She weighed 35 kgs. and was of moderate build. Her Page 32 of 48 R/CR.A/89/2015 JUDGMENT mental treatment was going on before a private doctor. She was sent for further opinion of the Gynaecologist at General Hospital, Palanpur. He did not find any injury on her private part. Her pregnancy test was also done. He had also issued a certificate. This witness had been extensively questioned with regard to the injuries on her private parts and also on her breast, thigh, hands, legs etc.. He agreed that there was no injury mark found on her body. He did not remember, whether, in the vaginal swab any blood was mixed or not. He insisted that the history was given by the victim herself and not by her sister. He also agreed to the possibility that some injury to the victim is possible, if, some resistance is offered. The certificate issued by him recommended the reference to gynaecologist and the history given also further corroborates the version of the prosecutrix.
12.1 Medical Officer, CHC, Chandisar, was requested to collect the samples, which were to be sent to the FSL. He had sent it on 11.10.2013 and also had requested the examination by gynaecologist General Hospital, Palanpur.
13. PW-8-Dr. Dimpal Subhashchandra Panchal, Medical Officer, General Hospital, Palanpur, was discharging duties at Trauma Centre. She had Page 33 of 48 R/CR.A/89/2015 JUDGMENT examined PW-1. The details of examination indicated that her hymen was old torn. She had no injury on her vagina nor on her hands nor legs. She had also taken her x-rays to determine her age.
13.1 The certificate issued by the referral hospital and the certificate issued by the General Hospital, Palanpur, were also brought on record.
13.2 She, further, stated that the prosecutrix was brought before her by Lady Police Constable, Jashuben Bhikhabhai Chauhan, with the chit of the CHC, Chandisar. On examination, she had found no abnormal discharge from her vagina. Her uterus was redrovaulter. Her UTP was done and the same was found to be negative.
14. Here, apt it would be to refer to the deposition of PW-6, who was a Medical Officer, discharging duties at General Hospital, Palanpur, to whom the appellant was referred on 13.10.2013 for semen collection. He had made an attempt for two days, however, no semen could be collected and according to the appellant, himself, there is no possibility of erection and due to that he is unable to generate semen.
Page 34 of 48R/CR.A/89/2015 JUDGMENT 14.1 This witness had examined the appellant and had found his sexual organ normal, but, despite of best of the efforts to collect the same, he failed to do so. The appellant was,
therefore, referred to the surgeon, who had, in turn, referred him to the Civil Hospital, Ahmedabad.
14.2 This witness in his cross-examination agreed that attempts were made to collect the semen in his presence. He, since, felt that there was no possibility of collecting the semen, the appellant was referred to Civil Hospital, Ahmedabad. He also agreed to the suggestion that for completion of sexual intercourse it is necessary to have erection. He did not pay any attention to erectional dysfunctionality of the appellant, as, according to him, he was focused on collecting the semen. IN the form filled-in by him also, it is mentioned that the semen was not collected, though, he had tried to collect the same for two days. Therefore, a reference was made to the expert doctor. The certificate issued by the General Hospital, Palanpur, indicates that the appellant was brought at Trauma Centre and an attempt was made for collection of semen, as he is alleged of sexual assault. There is difficulty in erection, and thus, the attempts of two days had failed.
Page 35 of 48R/CR.A/89/2015 JUDGMENT 15. Vital it would be to refer to the
evidence of Dr. Hetal Chinubhai Patel-PW-9, who was discharging duties at General Hospital, Ahmedabad, before whom the appellant was brought by Rashmin Ramanbhai Desai-PW-13. He had given the history of his having three daughters and his wife having died 12 (Twelve) years before. He was not impotent, however, since electro ejaculation vibrator was not available, artificial collection of semen could not be done. There was nothing to show that penile doppler was done by Dr. B.K. Gajjar and Dr. S.K. Taukhia. According to her findings, arterial insufficiency was there resulting in erectile dysfunction. This witness, thus, clearly establishes that for want of requisite instrument, the collection of semen could not be done.
16. Medical evidence does not in any manner question the truthfulness of the oral evidence. It is a well settled law that oral version when inspires the confidence, it does not require corroboration of medical evidence. However, if, the medical evidence is so contradictory to the oral version that it would be virtually impossible to reconcile the two, the Court shall have to question the oral evidence. If, one looks at closely the evidence of prosecutrix and her Page 36 of 48 R/CR.A/89/2015 JUDGMENT sister and the medical evidence that follows. When the victim was taken before the doctor, the history given is also consistent with the story narrated before police at the fist given opportunity. Undoubtedly, there has been some delay in lodging the complaint. However, that has been sufficiently explained by the prosecution through very witness. It is not unlikely nor unusual that in a serious matter of rape, people would be seared to rush to the police. Particularly, in a small village or when the witnesses are hailing from rustic background, their awareness in this regard and the preparedness to fight against crime is not always what is expected by the law. And, the kind of vigilance one would find in the people with formal education and awareness of the law would surely be missing. As stated herein above, the absence of male member of the family at whose place the victim resided for she having nobody in her own family, except, her sister and the return of her husband from work at night at 02:00 a.m. also had not led the family to approach the police authority till the next day morning. This Court also cannot be oblivious of the ground realities of the limited avenues of commutation and means of communication with the distance of police station and three young children of PW-2 and also the cattle for her to look after. The Page 37 of 48 R/CR.A/89/2015 JUDGMENT distance of police station from the residence of PW-2 is about eight kilometers. All these cumulatively when looked at in the backdrop of the mental ill-health of the victim, the late filing of the FIR would, in the opinion of this Court is neither fatal to the case of the prosecution nor can that be said to be a pre- planned or concocted version in absence of any other material, except, the bare denial and mere allegation of the dispute in regard to a plot of land.
16.1 The medical evidence of PW-7 and PW-8 support the version of the prosecution witness and the examination of the appellant by the medical expert also does not lead to the evidence, which is contradictory to the version given by the victim and other prosecution witnesses. Non collection of the samples of semen due to unavailability of electro ejaculation vibrator on account of arterial insufficiency, which resulted in erectile dysfunction, at the time of examination of the appellant at General Hospital, Palanpur, would not take away the case of the prosecution, as the doctor had clearly opined that there is nothing to suggest that the appellant was impotent nor was there any indication of his incapability of committing the act with which he was charged. Moreover, it is Page 38 of 48 R/CR.A/89/2015 JUDGMENT also well-settled law that it is not ejaculation of the semen, which is determinative of the act of sexual intercourse nor is it necessary for act of sexual intercourse to be completed that the erection is to happen. The very definition of the rape has been given under Section 375 of the IPC would not require, thus, the accused to have completed the act of sexual intercourse for being covered under the said provision, as defined under the law. Therefore, absence of semen in examination of FSL also will have no bearing nor will it make any dent in the case of the prosecution. This Court notices that on her top, pajama, dupatta, nicker so also on the shirt and trouser of the appellant, presence of semen was not found. However, on her pajama as well as on her nicker there were presence of blood marks. According to the doctor, who had examined her, she had her menstrual cycle before about 25 days, and therefore, it was not on account of such menstrual cycle that the presence of blood was found on the clothes of the prosecutrix. The report of the FSL dated 10.01.2014 also refer to the saliva swab, blood, vaginal swab, pubic hair, finger nails and none of the samples, like vaginal swab, pubic hair etc., there was presence of blood or the semen was found. The blood group of the blood of the prosecutrix was 'A', which was present on her pajama and on her nicker, Page 39 of 48 R/CR.A/89/2015 JUDGMENT both, whereas, the blood group of the blood of the appellant was 'O', the presence of which, obviously, would not be on the clothes and for want of sufficient quantity of semen, the FSL could not determine its group.
17. With this evidence of the prosecution, if one looks at the version of some of the panch witnesses, PW-4, Gitaben Kantiji Thakor, is the one in whose presence the clothes of the prosecutrix had been recovered. She had identified the clothes of the prosecutrix. She with her family had been tilling the land of the father-in-law of the PW-3 and that would mean that it was the land of father of PW-1 and PW-2. The land is situated at village Gadalvada. She agreed that for going to Gadalvad, Tokarwada village fall in between. She pleaded ignorance, whether this land is required to be sold. She also was unaware as to whether PW-2 and PW-3 were present in the police station when she was called at the police station. She denied that at the behest of PW-3, she had deposed of those clothes collected in the presence of this panch witness, which are stated to be the clothes of the PW-1 and both PW-1 and PW-2 have confirmed the same. Two of the clothes of the prosecutrix contained the blood of blood group 'A', which was of PW-1, herself. This corroborates the version of PW-1 Page 40 of 48 R/CR.A/89/2015 JUDGMENT and PW-2 both of the blood having oozed after act of offence.
18. PW-5, Thakor Kantiji Parthiji, on 11.10.2013 had gone for grazing cattle at Ramnagar. The police had called him stating that there was an incident of rape, where, the scene of offence had been shown by PW-2. The panchnama was drawn in his presence and it was read out to him. He along with PW-4 was tilling the land of the father of Pws-1 and 2. They also get their share from PW-3, and therefore, they often met PW-3. He also denied the suggestion of being known to PW-3 for remaining as a panch witness and also of deposing before the trial Court in favour of proesecution.
19. PW-11, Bhavanbhai Sardarbhai Valaganth, was called on 12.10.2013 at Gadh Police Station, in whose presence, the clothes of the appellant had been seized. He did not identify the clothes of the appellant. However, he had identified the muddamal article Nos. 5 to 7. The panchnama signed by him contained the details of the seizure of clothes, i.e. shirt, trouser and nicker of the appellant. This witness turned hostile to the case of the prosecution, who has chosen not to support the case of the prosecution even in cross-examination. However, in the Page 41 of 48 R/CR.A/89/2015 JUDGMENT panchnama his signature and also his signature on the slips had been identified by him. The panchnaam has been drawn in the presence of PI, Gadh Police Station. Exhibit-60, when is perused, it reveals that on 10.10.2013, the appellant had worn those clothes. Other pair of clothes were called for from his brother and the appellant was asked to give all the clothes worn by him. They were seized and sealed also.
20. The concerned Police Sub Inspector, who has carried out this panchanama is Rashmin Ramanbhai Desai-PW-13. That panchnama was drawn in his presence and this panchnama, according to him, had been drawn as per the say of the panchas. Signatures of both the panchas had been taken on the slips and he himself had signed the same. This witness had also completed the exercise and was instrumental in sending of the samples to the FSL for examination.
20.1 In the cross examination, this witness had agreed that no statements had been recorded of any owner of the agricultural field the scene of offence. He, of course, had answered stating there in that there was no field in the vicinity. He denied the suggestion that the panch witness were brought by PW-3 and after carrying out the panchnama, the same were handed over to PW-3 to Page 42 of 48 R/CR.A/89/2015 JUDGMENT get the signatures of the panchas. He had also denied the suggestion that PSO, who had recorded the first information report and the investigating officer have colluded to concoct the complaint against the appellant.
21. Here, apt would be to regard provisions of Modi's Medical Jurisprudence for examination of the victim, on whom the rape is alleged to have been committed. Prior to examination she would need to give her consent, no force can be used by anyone for medical examination. Doctor needs to write exact time, date and month and the year of examination. It should also have details of the clothes worn by her at the time of occurrence of rape for the presence of blood or semen etc. Such clothes also need to be preserved with a view to forward them to Chemical Examiner. She should also be examined on the mark of violence on her body. Especially, her forearm, breast, lower portion of body, such as abdomen, thighs, back and it should also be examined that, if any scratches or bruises are found, the same is on account of struggle. Any broken nail or anything found under the nails, i.e. fibre, blood etc., should also be sent to the FSL for examination. The genitals also need to be examined for the offence of rape. During the course of examination, if anything found on the Page 43 of 48 R/CR.A/89/2015 JUDGMENT pubic hair, it is to be cut and sent for examination for the purpose of finding presence of blood, semen etc., thereon. The dry seminal found on the external genital and thighs are also to be scrapped by a blunt knife and the bruises and lacerations on external genitals also would reflect redness or swelling.
21.1 Basing on this medical jurisprudence, it was emphasized by the learned Advocate for the appellant that the absence of any resistance marks or marks of violence, such as bruises, lacerations etc. on the external genitals, abdomen, breast,, back and on the face of the prosecutrix would suggest that the entire story is concocted and it would indicate her consent in the act.
21.2 Thus, cumulatively examining the evidence, it can be concluded that the trial Court has not committed any error in holding that the prosecution succeeded in proving the sexual offence under Section 375 of the IPC. Here, it would be apt to reproduce Section 375 of the IPC, which read thus:
"375. 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 Page 44 of 48 R/CR.A/89/2015 JUDGMENT 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 interested 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 intoxication 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 her consent, when she is under sixteen years of age.
Explanation: - Penetration is sufficient to constitute the sexual intercourse necessary to the offence of rape.
Exception: -Sexual intercourse by a man with his wife, the wife not being under fifteen years of age, is not rape]."
21.3 The provisions of Section 375 of the IPC, which has been amended by the act of 2013 Page 45 of 48 R/CR.A/89/2015 JUDGMENT came into effect from 03.02.2013, the incident, in the case on hand, being of October, 2013, the amendment in the provision would have applicability. A man is said to have committed offence of rape, penetrates his penis, to any extent, into the vagina, mouth urethra or anus of a woman or makes her to do so with him or any other person or inserts, to any extent, any object or a part of the body, not being the penis, into the vagina, the urethra or anus of a woman or makes her to do so with him or any other person or manipulates any part of the body of a woman so as to cause penetration into the vagina, urethra, anus or any part of body of such woman or makes her to do so with him or any other person or applies his mouth to the vagina, anus, urethra of a woman or makes her to do so with him or any other person, without her consent or against her will. The explanation two provides that Consent means an unequivocal voluntary agreement when the woman by words, gestures or any form of verbal or non-verbal communication, communicates willingness to participate in the specific sexual act.
21.4 With this amended definition of rape, even the defence on the part of the appellant of non-penetration of his penis or his incapacity to insert his pennis into vagina without admitting Page 46 of 48 R/CR.A/89/2015 JUDGMENT such version also would have no bearing. As an act of sexual assault, as is described by PW-1, gets completely covered by the definition of rape, as defined under the IPC. The absence of injuries on her back and on her thighs as well as on her legs also will not, at any point of time, of her having given consent since it is unequivocal voluntary agreement which will need to be expressed either by words, gestures or in any verbal or non-verbal form of communication. Any passive act on her part also would not mean that she was a consenting party. This Court cannot be oblivious of the prosecutrix's mental state, who, as is established by the prosecution, on account of the mental weakness is undergoing treatment for the past eight years. Her mental health and also the deformity in her leg, obviously would render her incapable of offering the resistance, as one would expect a person with normal mental faculty and normal physical state of her body. Prosecution, thus, successfully having established the act of sexual offence proved against the appellant beyound reasonable doubt. The trial Court committed no error, much less any illegality, which would warrant any interference.
22. Resultantly, this appeal fails and is DISMISSED. The judgment and order passed by the Page 47 of 48 R/CR.A/89/2015 JUDGMENT learned Sessions Judge, Banaskantha at Palanpur, Dated: 18.12.2014, in Sessions Case No. 10 of 2014 is CONFIRMED. Out of the amount of Rs.25,000/- directed by the trial Court to be deposited towards fine, Rs.24,000/- will be paid to the victim by way of an account payee cheque. The appellant is reported to be in judicial custody undergoing sentence, at present, at Central Jail, Sabarmati, Ahmedabad, and therefore, there is no need to pass any order in that regard.
23. While parting, the Chairman, District Legal Services Authority of Banaskantha district is directed to examine the case of the victim and to grant her compensation under the Victim Compensation Scheme, 2016, within a period of 12 (TWELVE) WEEKS from the date of receipt of copy of this order.
(SONIA GOKANI, J) UMESH/-
Page 48 of 48