Kerala High Court
Baburaj @ Babu vs The State Of Kerala Represented By on 2 December, 2013
Author: P. Bhavadasan
Bench: P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.BHAVADASAN
MONDAY,THE 2ND DAY OF DECEMBER 2013/11TH AGRAHAYANA, 1935
CRL.A.No. 2606 of 2008 ( )
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AGAINST THE JUDGMENT IN SC 362/2003 of ASSISTANT SESSIONS COURT,
CHERTHALA.
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APPELLANT(S)/ACCUSED:
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BABURAJ @ BABU, S/O. KUNJAN
AAYITHARAYIL VEEDU, WARD NO.5, AROOR PANCHAYATH
BY ADV. SRI.A.P.SUBHASH
RESPONDENT(S)/COMPLAINANT:
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THE STATE OF KERALA REPRESENTED BY
THE PUBLIC PROSECUTOR, HIGH COURT OF, KERALA
ENAKULAM.
BY PUBLIC PROSECUTOR SRI.DHANESH MATHEW MANJOORAN
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 22/11/2013,
THE COURT ON 02/12/2013 DELIVERED THE FOLLOWING:
tss
P. BHAVADASAN, J.
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Crl.Appeal. No. 2606 of 2008
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Dated this the 2nd day of December, 2013.
JUDGMENT
The accused was prosecuted for the offences punishable under Sections 450, 506(1) and 376 of Indian Penal Code. He was found guilty on all three counts and therefore, he was convicted and sentenced to suffer rigorous imprisonment for ten years and to pay fine of Rs.50,000/-, in default to undergo simple imprisonment for six months for the offence under Section 376 of I.P.C. He was sentenced to undergo rigorous imprisonment for two years for the offence under Section 450 of I.P.C. He was further sentenced to undergo rigorous imprisonment for six months for the offence under Section 506(1) of I.P.C. Substantive terms of imprisonment were directed to run concurrently. It was also directed that if the fine amount was realized, 50% shall be paid to the victim as compensation.
Crl.Appeal.2606/2008.
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2. The victim, namely, P.W.4 in this case, is a married woman with children and was aged 40 as on the date of the offence which is alleged to have been committed on 18.4.2002. The victim and the accused are neighbours. Her husband is a construction worker. They had put up a house after purchasing two cents of property from the accused. The two families were on good terms. From March, 2002 onwards it is alleged that the accused began to misbehave with the victim. While she was taking bath on a particular day, she happened to see the accused peeping into the bath room sitting on the top of a coconut tree nearby. When questioned, the accused is alleged to have told that he had taken a fancy for her and he is in the habit of achieving what he desired. However, to avoid quarrel, she did not inform her husband. On 18.4.2002, at about 2.30 p.m. while the victim, namely, P.W.4, was cleaning the utenzils in the kitchen, the accused entered the kitchen and stamped on the back of the victim. Crl.Appeal.2606/2008.
3She turned round and saw that it was the accused and when she tried to cry aloud, her mouth was closed and the accused threatened her that if dared to make a cry, she would be done away with. When the attempt to wriggle out failed, she was made to lie on the floor and then she says that she was ravished. After the incident, he is alleged to have told the victim that if she complained about the incident to anybody, her daughter would suffer the same fate. When she tried to cry aloud, the accused had bitten on her lip, which resulted in a cut injury. After having accomplished the act, the accused left the place. Exhausted, the victim was unable to move for a long time. Her husband had gone out for work and the elder daughter was in the house of her husband. Her younger son had gone out to play. Frightened, she did not reveal the incident to anybody. When her husband returned in the evening, he noticed the injury on her lip and when asked about the reason, she said that she had knocked against a door and suffered the injury. The next day she felt acute pain Crl.Appeal.2606/2008.
4in her lower abdomen and she developed urinary infection. On 20.4.2002 she went to the Government Hospital, Arookutty and consulted a doctor. She told the doctor that she had knocked against a door. On 3.6.2002, it is alleged that, while the victim was taking bath, the accused entered the bathroom and caught hold of her. When she threatened that she would raise an alarm and invite the attention of the neighbours, the accused threatened that if she did so, her daughter would suffer the same fate. On that day evening, when her husband returned home, the victim conveyed all the information to him. Her husband, namely, P.W.5 is said to have told her not to reveal it to anybody for fear of humiliation and he is alleged to have told her that they would shift their residence. They changed the school of their daughter and they shifted their residence to the tarwad house of P.W.5. On a few occasions, when they returned to their residence to take the articles from there, it is alleged that the accused and his companions threatened them with dire consequences. When her husband Crl.Appeal.2606/2008.
5felt that they would not be left alone by the accused and his companions, they decided to lay a complaint and therefore, Ext.P6 first information statement was laid on 12.6.2002. P.W.10, the Station House Officer at the relevant time, recorded Ext.P6 FIS given by P.W.4 and registered crime as per Ext.P6(a) FIR. He then had the victim sent for medical examination. P.W.7 examined the victim on 12.6.2002 and issued Ext.P9 certificate. In the meanwhile, investigation was taken over by P.W.11. He prepared Ext.P4 scene mahazar and seized the clothes produced before him as per Ext.P5 mahazar. He recorded the statements of witnesses and had the clothes collected during investigation sent for chemical examination and obtained Ext.P14 certificate. After arresting the accused, he had him subjected to potency test. Finally, after completing the investigation he laid charge before court.
3. The court, before which final report was laid took cognizance of the offences. Finding that the offences are exclusively triable by a court of Sessions, the said court Crl.Appeal.2606/2008.
6committed the case to Sessions Court, Alappuzha. The said court made over the case to Assistant Sessions Court, Cherthala for trial and disposal.
4. The latter court, on receipt of records, framed charge for the offences punishable under Sections 450, 506(1) and 376 of I.P.C. To the charge, the accused pleaded not guilty and claimed to be tried. The prosecution therefore had P.Ws.1 to 11 examined and had Exts.P1 to P16 marked. M.Os. 1 to 4 were got identified and marked. On the defence side Ext.D1 is marked. After the close of the prosecution evidence, the accused was questioned under Section 313 Cr.P.C. He denied all the incriminating circumstances brought out in evidence against him and maintained that he is innocent. He denied having done the act alleged against him and having threatened the victim. He would say that there was a quarrel between the victim and his family when a rumour is spread in the area that he had an illicit relationship with P.W.4. In order to escape from the consequences thereof, he has been falsely Crl.Appeal.2606/2008.
7implicated. Finding that the accused could not be acquitted under Section 232 Cr.P.C., he was asked to enter on his defence. He chose to adduce no evidence.
5. The court below, impressed by the evidence of P.W.4 and other documentary evidence available in the case, came to the conclusion that the offences have been made out. Conviction and sentence as already mentioned followed.
6. Learned counsel appearing for the appellant assailed the conviction on several grounds. According to the learned counsel, the story spoken to by P.W.4 is inherently improbable and unnatural and the court below has not scrutinized the evidence carefully. If as a matter of fact from March, 2002 onwards the accused had been misbehaving with the victim, normally the victim would have informed the same to her husband or at least to the members in the family of the accused with whom she had an excellent relationship. It is significant to notice, according to the learned counsel, that the solitary evidence regarding the incident is furnished by P.W.4 Crl.Appeal.2606/2008.
8and there is no supporting evidence. According to the learned counsel, the considerable delay in lodging the FIS, i.e., two months after the date of the incident, itself is sufficient to show the falsity of the complaint. Drawing attention to Ext.P7, which is an O.P.ticket issued to P.W.4 when she visited the Government Hospital on 20.4.2002, it was contended that the complaint voiced by P.W.4 that her lip was bitten by the accused and an injury was caused and also that she was suffering from lower abdominal pain and obstruction to urinary track did not find a place in Ext.P7. There is nothing in Ext.P7 to show that she had complained to the doctor regarding any of the matters when she met the doctor on 20.4.2002. It was also pointed out that infact the examination would appear to be on 25.4.2002 going by the date shown in Ext.P7. Even though it is normally viewed that the delay is not of much consequence in the case on hand, it is not so because the very story put forward by the victim is suspicious. When that be the position, the delay in lodging the FIS and also the Crl.Appeal.2606/2008.
9lack of corroboration assumes importance and it will be extremely dangerous to base the conviction on the solitary testimony of P.W.4. Therefore, it is contended that conviction and sentence cannot stand.
7. Learned Public Prosecutor on the other hand contended that the evidence of P.W.4 is clinching enough and there is no inconsistency or contradiction pointed out in her evidence in relation to Ext.P6 FIS and that is sufficient confirmation of the incident as spoken to by P.W.4. P.W.4 has given cogent and convincing reasons for the delay in lodging the FIS and that seems to be acceptable. If as a matter of fact, initially the victim felt that if she revealed the incident to anybody, that would create a rift between the two families and also that she felt that the threat meted out to her by the accused may come true, it is only natural not to reveal. She was also cautioned that her daughter will meet the same fate. Finally when the mischief became unbearable, the victim had no choice but to reveal to her husband. Even thereafter, they Crl.Appeal.2606/2008.
10kept quite for a while, but the harassment by the accused continued and finally Ext. P6 first information statement was laid. On going through the evidence of P.W.4, there is nothing to show that she had any reason to falsely implicate the accused and the court below has analysed the evidence in considerable detail and came to the conclusion that the offence have been made out. Accordingly, it is contended that the conviction and sentence do not call for any interference.
8. As is usual, in this case also regarding the actual incident, there is the solitary evidence of P.W.4, the victim. It is trite if the evidence of the victim is trustworthy, cogent and creditworthy, the court need not look for corroboration. But here, the story spoken to by the prosecutrix looks inherently improbable and there is considerable delay in lodging the FIS. Then, it will be prudent on the part of the court to look for corroborative items of evidence. There is no settled rule for appreciation of evidence in a case of rape and each case depends upon the facts and circumstances of that case. While Crl.Appeal.2606/2008.
11considering the allegation of rape, if the case solely depends upon the evidence of the prosecutrix, then the court should be careful before arriving at a conclusion. If there is any inherent improbability, that should alert the court. Normally the delay in lodging the FIS is not taken seriously in such cases due to various reasons. But there may be circumstances that the delay may assume significance. The courts have been cautioned that in the case of a married woman, if she comes forward with an allegation of rape, and when the medical evidence is not of much help at all, it may be proper for the court to insist for corroboration. However, that too depends upon the facts of each case.
9. Bearing the above principles in mind, an attempt shall now be made to evaluate the evidence of P.W.1 to ascertain whether it is wholly trustworthy.
10. It is not in dispute that the accused and the victim were close neighbours and they were known to each other for a long time. In fact, the victim had purchased 2 = Crl.Appeal.2606/2008.
12cents of property from the accused and they put up a house and started residence therein. It is significant to notice that the victim says that the attitude of the accused towards her changed considerably and he began to misbehave with her. Finally on 18.4.2002 while she was cleaning utenzils in her kitchen, the accused is alleged to have entered the kitchen and kicked her from behind. When she turned round, she found the accused and according to the evidence of P.W.4, when she tried to raise alarm her mouth was closed by the accused and right hand was twisted and she was made to lie on the floor. Then she spoke about what had transpired thereafter and that the accused had threatened her that if she dared to reveal the incident to anybody, her daughter would meet the same fate. She would say that on the date of occurrence at the particular time, her husband had gone out for work and her daughter had gone to the tarwad house of her husband. Her son had gone out to play. She would also say that when during the incident she tried to raise alarm, the accused had bitten on her Crl.Appeal.2606/2008.
13lip and caused an injury on her lip. Fearing the consequences that may follow if she revealed the incident to her husband, she kept quite. She says he noticed the injury on her lips and questioned that. Then she is alleged to have replied that she knocked herself on the door and thus suffered an injury. The next day onwards, according to the victim, she had severe abdominal pain and she had urinary problems. On 20.4.2002, she went to the Governmental Hospital at Arookutty and met a doctor there. Little over a month thereafter, to be more precise, on 3.6.2002, according to the victim, while she was taking bath, the accused entered the bath room and caught hold of her. When she threatened that she would raise an alarm and invite the attention of the neighbour, the accused threatened that if she did so, her daughter would be dealt with in the same manner. At the time of evidence, she would say that on that day when her husband came home, she revealed all the incident to him. She would say that her husband asked her not to make the issue public for fear of humiliation and act Crl.Appeal.2606/2008.
14by the accused. P.W.4 would claim that P.W.5 told her that they would shift their residence. In pursuance of the decision, they shifted their residence to the house of the husband of the victim who is examined as P.W.5. P.W.4 would say that thereafter when they went to take articles from the house, they were threatened by the accused and his associates and finally she says that unable to bear the harassment any more, she was constrained to lay the complaint.
11. P.W.5 is her husband. He says that his wife had told him about the incident on 3.6.2002. On that day, according to him, when he returned home after work, he found his wife crying. When he enquired, he was told about what had transpired. He says that he advised her not to reveal the incident to anybody and that they would shift their residence. On the next day they shifted their residence to the tarwad house. On two or three occasions, they had visited their house to take articles from there and at that time they were threatened by the accused and his men. According to P.W.5, Crl.Appeal.2606/2008.
15unable to bear the harassment any more, they laid the complaint.
12. Ext.P6 is the first information statement. The evidence of P.W.4 is almost in tune with the narration of the incident in Ext.P6. There are no serious contradictions or inconsistencies between the evidence of P.W.4 and the same in Ext.P6.
13. The two independent witnesses namely, P.Ws.1 and 2 turned hostile to the prosecution. The evidence of P.W.7, the doctor, who had examined the victim and issued Ext.P9 certificate does not help the prosecution much.
14. The question as to whether the offence have been made out depends upon the veracity of the testimony furnished by P.W.4. As already noticed, there is not much inconsistency or contradiction in the evidence of P.W.4 in court and the statements contained in Ext.P6. That may to a certain extent justify the conclusion of the court below. Crl.Appeal.2606/2008.
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15. But certain aspects pointed out by the learned counsel for the appellant needs serious consideration. Even going by the evidence of P.Ws.4 and 5, the victim and her husband, on 18.4.2002, when the first incident occurred, the accused had bitten on the lips of the victim and caused a visible injury on her lips.
16. The evidence of P.W.4 is to the effect that on the very next day of the incident, she developed acute lower abdominal pain and obstruction to urinary track. Surprisingly she does not go to the hospital on the next day, i.e., on 19.4.2002. She waits for one more day and gone to the hospital on 20.4.2002 as could be seen from the O.P. ticket. It is also surprising to notice that there is nothing in Ext.P7 O.P. ticket to show that she had complained of any injury on her lip or lower abdominal pain or obstruction while passing urine. Going by the entries in Ext.P7, it only shows that Paracetamol and B complex tables were prescribed. Crl.Appeal.2606/2008.
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17. If as a matter of fact Ext.P7 contained entries showing that there was an injury on the lips of the victim or abdominal pain or obsession while passing urine, there could have been some confirmation of the incident as spoken to by P.W.4. The total absence of any of these matters in Ext.P7 does cause some doubt regarding the version given by P.W.4.
18. In this regard, the evidence of P.W.5 assumes importance. In cross-examination, he is not sure whether he had asked the victim to go to the hospital after seeing the injury on her lips. It is also surprising to note that even after P.W.4 says that she had gone to the hospital for the ailments suffered by her, P.W.5 did not try to find out whether she had actually met the doctor and whether she had any relief.
19. One cannot omit to notice the evidence of P.W.4 to the effect that she was maintaining an excellent relationship with the family of the accused. It is seen from the evidence of P.W.4 that they had known the accused for a long time and it was for the first time in March, 2002 that mischief began to Crl.Appeal.2606/2008.
18be made by the accused. The evidence of P.W.4 is to the effect that she had maintained good relationship with the wife of the accused as well as his sister and it is surprising to note that even after suffering mischief at the hands of the accused, she did not divulge the incident to them also.
20. It is in this context one will have to view the delay in lodging the FIS. Normally considering the nature of the offences involved and also the consequences of making the issue public and the impact it can have on the victim and her family, delay is not considered very material. But that is not so in all cases. In cases where the evidence consists solely on the evidence of the prosecutrix and there is nothing else to support her evidence, the delay assumes importance.
21. Here one may notice that Ext.P9 certificate issued by P.W.7 the doctor, who had examined the victim on 12.6.2002, does not help the prosecution much. The evidence of P.W.7 is also of not much help to the prosecution. Quite so because, the victim was a married woman and she was Crl.Appeal.2606/2008.
19examined almost two months after the incident. But there is one significant aspect in the evidence of P.W.7 which cannot be omitted to be noticed. In cross-examination, P.W.7 says that if there was a cut injury, when the allegation of P.W.4 is that her lip was bitten by the accused and that resulted in an injury, the marks remained there for 2 - 3 months. No such marks have been noticed by P.W.7 while examining the victim. The evidence of P.W.7 also shows that the victim does not told him that the accused had caused a bite injury on her lip.
22. In this context, the stand taken by the accused may be considered. He has a case that there was a rumour in the locality about the illicit relationship between the victim and himself and that finally resulted in a quarrel between the two families. His definite stand is that in order to escape the consequences thereof, he has been falsely implicated.
23. In a case where a married woman comes forward with an allegation of rape and files a complaint two Crl.Appeal.2606/2008.
20months thereafter and there is no other evidence at all in support of the case, the court is put on alert. Though corroboration is not a sine qua non and since the victim of rape is equated to the status of an injured witness, her evidence is certainly entitled to considerable significance and importance. Normally, the court will be extremely reluctant to disbelieve the prosecutrix. But when there are inherent improbabilities, the possibility of a false implication cannot be ruled out. Then it will be only prudent on the part of the court to look for corroboration. It is in this context one may makes reference to Ext.P7 once again, i.e., the O.P.ticket issued from the hospital. Had it contained the entries regarding the complaint made by P.W.4 regarding the cut injury on her lip, pain in the lower abdomen and obstruction while passing urine, it would have gone a long way in establishing the case. But the total absence of any mention of any of these aspects in Ext.P7 certainly casts doubt regarding the version given by P.W.4. Viewed from that angle, it becomes difficult to accept Crl.Appeal.2606/2008.
21the finding of the court below that the evidence of P.W.4 is sufficient to come to the conclusion that the offences have been made out.
24. There is also no independent evidence to show that the victim had shifted her residence soon after the second incident. When there was an attempted rape as alleged by P.W.4 and spoken to by P.W.5, may be they had shifted their residence at one point of time. But the absence of any evidence to show that it was immediately after the second incident also casts doubt about the prosecution case.
25. It is well settled by now that in order to base conviction on the solitary evidence of the prosecutrix, the evidence of the prosecutrix has to be of a high standard. It should not leave any doubt in the mind of the court as to what is spoken to by the victim is true. It is possible that there may not be any corroborative evidence or medical evidence in support of the allegation of rape. But the position is different when a married woman comes forward with an Crl.Appeal.2606/2008.
22allegation of rape some time back and no satisfactory explanation is offered for the delay in lodging the complaint.
26. Unlike in the case of a virgin victim, the case of a married woman stands on a different footing.
27. For the above reasons, it is difficult to accept the finding of the court below that based on the solitary evidence furnished by P.W.4, it will be safe to conclude that the offences have been made out. For the reasons made mention of earlier, there are circumstances to show that the version given by P.W.4 may not be wholly true. At any rate, it could not be said that the evidence is not so clinching, cogent and creditworthy, that it satisfies the consciousness of the court and finding of guilt can be safely based on the evidence of P.W.4 alone.
28. The infirmities in the oral testimony and the absence of entries in Ext.P7 coupled with the delay in lodging the FIS makes the prosecution version open to serious doubt. Crl.Appeal.2606/2008.
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For the above reasons, this appeal is allowed and the conviction and sentence passed by the court below for the offences under Sections 450, 506(1) and 376 of I.P.C. are set aside and the accused stands acquitted of the said charges. His bail bond shall stand cancelled and he is set at liberty. If he has paid the fine amount, the same shall be refunded to him.
P. BHAVADASAN, JUDGE sb.