Bombay High Court
Noorkhan Rahimatkhan Pathan vs State Of Maharashtra on 28 February, 1992
Equivalent citations: 1993(3)BOMCR443
JUDGMENT D.J. Moharir, J.
1. The appellant here was charged initially under section 376 of the I.P.C. (and thereafter, alternatively though, under section 354 I.P.C.) for committing rape on an young woman. He, however, came to be convicted for attempt to commit rape under section 376 read with section 511 I.P.C. Upon conviction he was sentenced to R.I. for 2 years and a fine of Rs. 500, in default to suffer further R.I. for a period of 8 months.
2. The incident occured almost 12 years ago from this date. The accused Noorkhan residing in the Kamalanagar Slum (Zopadpatti) of Dharavi, is a dealer in scrap. He has a small hut in the slum area. The hut, however, has a loft also where a lot of scrap which constitutes his stock in trade, is stored. At the relevant time in July 1981 the accused had in his employment two persons by name Shaikh Mehmood Dilwarkhan and Babu Bhankar. It is the prosecution case that the accused had also employed the victim in this case, Govindammal, wife of one Gemini Ganesh, whose house is situated at a short distance from the accused's, hut, which is apparently used both as a place for conduct of business as also his residence. The accused claims to have been residing in this hut alongwith his wife, mother and children also, at the material time. Govindammal as per the prosecution case, had been in the employment of accused for a period of about 2 months before this incident on 8th of July 1981. The victim Govindammal had delivered a male child only a month or so before this incident, as also appears to be the prosecution case. She was being paid Rs. 8 per day as wages and was required to work from 8 a.m. to 6 p.m. every day.
2-A. On the date of the incident Govindammal accordingly went for work at the shop of the accused at 8 a.m., worked there till about 1 p.m. and returned home for her meals, possibly only for feeding the infant. By 2 p.m. she was back in the shop of the accused. The two other servants Mohamd and Babu were also present and doing work in the shop at that time. On the pretext of asking Govindammal to sort out some of the scrap material which had been kept stored on the loft, the accused sent her up on the loft in the first instance and soon thereafter followed her, himself. The accused, as observed by the learned Judge of the trial Court, is a tall, healthy and hefty person whereas Govindammal was fairly delicate and diminitive person. Having followed Govindammal upto the loft, it is the prosecution case, that the accused forcibly pushed her down and laid her on the floor of the loft, placed his hand against her mouth to prevent her from raising any shouts and cries and then undressed her so completely as to make her stark naked. He is also alleged to have silenced her at that time by using a knife by pointing it at her. The accused himself removed every single article of clothings on his own person and "had" full and complete sexual intercourse with her. It is the case of the prosecution that at some stage during this incident Govindammal became unconscious. The accused having completed the sexual act, presumably came down the loft and then started to attending to the conduct of his business, with the asistance of the two servants as if nothing had happened. The victim Govindammal, however, lay sprawled and naked on the floor of the loft unconscious till past 6 p.m.
3. Govindammal's husband Gemini Ganesh was at home in the evening and when the infant started crying for its feed, he thought that he would conveniently take the infant to the mother, on an assumption that Govindammal was still busy with work in the employer's shop. Therefore, he went over to the shop alongwith the infant. It was past 6 p.m. then. He saw two servants in the shop and enquired about his wife with them. The strange manner in which the servants looked at each other aroused some suspicion in his mind and, therefore he decided to verify the matter himself. A seven steps ladder is provided for access to the loft. As he started going up to the ladder he also saw that the accused Noorkhan came down from the loft. Without any exchange of greetings and questions Gemini Ganesh went up and found his wife lying in an unconscious condition, completely naked. He realised that something was seriously wrong and, therefore, came down the loft for seeking help. He met two persons Kalian and Ammasi. With their help he dressed up the naked wife and brought her down from the loft. A taxi was engaged in which he took her to the Sion Hospital where preliminary examination was carried out by the medical officer Dr. Kalpana Waingankar. Govindammal's case was considered grave enough to be admitted to the hospital. She was put in Ward No. 12 meant for females. She was examined there by the other Doctor Dr. Mrs. Sathe. A Medical examination was conducted and the report was also furnished to the police, who had been informed by then and had arrived also. It was only during the journey from accused's shop upto the hospital or after she reached the hospital that Govindammal had regained consciousness. In the said Ward No. 12 of the Sion Hospital, the P.S.I. Patil recorded the complaint of Govindammal with the assistance of one Gangubai who knew Tamil for the reason that Govindammal does not understand any other language. The P.S.I. proceeded to register an offence under section 376 of the I.P.C. on the basis of this complaint. Actually, offence was registered under section 376 read with section 114 I.P.C. inasmuch as two servants in the shop of the accused also came to be implicated at the conclusion of the investigation carried out by the police. The articles of clothings on the person of Govindammal, when she was taken to the hospital were removed and she was provided with hospital patient's uniform. The articles of her clothings were seized by P.S.I. Patil during the investigation. The accused was arrested on the same night. His articles of clothing were also seized. All these articles of clothing were sent to the Chemical Analyser for examination and report. Samples of the blood of the accused as also Govindammal were taken.
3-A. Upon presentation of the charge-sheet, the learned Metropolitan Magistrate committed the case for trial by the Court of Sessions and at a preliminary hearing itself. The two servants, arraigned as accused Nos. 2 and 3, came to be discharged for want of any prima facie material to proceed against them. Against accused Noorkhan two charges were framed. Initially the charge framed was under section 376 I.P.C. as per Exhibit 2, on 30th April 1984. An additional charge under section 354 I.P.C. also came to be framed against him as per Exhibit 2-A on 8th May 1984. The accused pleaded not guilty to the charges and claimed to be tried. During the course of the cross-examination of the witnesses two possibilities by way of defence came to be suggested to the two main witnesses, Govindammal and her husband Gemini Ganesh. One was that she had been in illicit intimacy with the accused Noorkhan and secondly that this intimacy having come to the knowledge of her husband Gemini Ganesh, he had falsely implicated the accused in this charge. The defence as tried to be suggested being that he had been falsely implicated by the husband of the said Govindammal. It was also suggested that Gemini Ganesh as a Coolie or Gunda was operating as a bully, with the assistance of the others, had been demanding money for meeting his expenses on drinking. The accused had declined to oblige and was, therefore, threatened to be brought into trouble some day in some manner or other. The present charge of committing rape on Govindammal was, therefore, a false one and outcome of the threats which her husband had earlier administered to him. Upon consideration of the evidence of Govindammal and her husband Gemini Ganesh, as also considering the opinion-evidence of the two medical officers Dr. Waingankar and Dr. Meena Rahurkar, the learned Additional Sessions Judge, came to the conclusion that Govindammal's testimony duly corroborated by her husband, was acceptable without the slightest doubt about the truth of it. The conclusions drawn by him are to the effect that Govindammal had been in fact an employee of the accused, notwithstanding the denial on the part of the accused in that behalf. She had been to his shop for work as usual. In the afternoon and on the pretext of asking her to sort out scrap material stored on the loft, the accused had sent her up; to himself followed her there and there he had forcibly laid her down on the floor of the loft, though there had been "constant resistance on the part of the prosecutrix" whom he attempted to ravish. Inequality of strength and physique of the two, accused and the victim, was quite obvious and, therefore, the woman could be over powered by him, more so at the point of a raised knife. The victim had attempted to raise shouts and cries but these had been stifled. Even so, there were marks of violence on the person of the woman Govindammal which established that she had been subjected, to criminal force, for committing rape. However the act of sexual intercourse did not appear to have been completed, it remained only at the stage of an attempt as such and, therefore, the learned Additional Sessions Judge was pleased to convict the accused not of the substantive offence under section 376 I.P.C. but of attempt to commit it under section 511 I.P.C. Aggrieved by this judgment and sentence as awarded, the accused has come up in appeal before this Court.
4. At the hearing of this appeal the learned Counsel Shri Shetty appearing for the appellant has, with considerable stress indeed, canvassed several propositions, broadest among them being that the prosecution evidence as a whole, including the evidence about the manner in which the accused is alleged to have attempted to commit rape on Govindammal, is entirely unbelievable and both Govindammal and her husband Gemini Ganesh must be held to be persons untrustworthy and unworthy of any credit whatsoever. According to Shri Shetty, the totality of the circumstances, which prevail, including the place, time and the occasion, would be found to militate strongly against even a contemplation on the part of the accused to ravish this woman, married and living with his family members as the accused is, in the very small hut of 10' x 12'. This is apparent from the fact even according to the trial Court it had come to the conclusion that the commission of sexual intercourse as such had itself not came to be established against the accused. On these broad lines the learned Counsel has proceeded to assail the prosecution evidence, step by step as one might observe, but methodically enough also all the same.
4-A. A resume of the evidence of these two star witnesses, may therefore, be made first before considering the comments made against probability or acceptability of the evidence, from various angles. The offence in this case came to be registered on Govindammal's complaint which is at Exh. 6. Without specifically referring to the fact that she had been in the accused shop from 8 a.m. to 1 p.m., Govindammal states in her complaint that she went to work at about 1 p.m. She worked there in the shop, the work being separating scrap, for about 1/2 an hour alongwith other servants Mohmood and Dhankar. The accused employer Noorkhan had then asked her to go up on the loft for sorting out the scrap. As soon as she went up the loft accused came there, pushed Govindammal whereby she fell down. She suspected foul play and wanted to raise shouts and cries but accused placed his hand against her mouth firmly to prevent any such cries from escaping her. He also took out a small knife, pointed it at her and demanded that she should lie down quietely. She tried to resist. He assaulted her on the right hand with the knife and she was terrified. Apprehending danger to her in life, she had probably kept quite thereafter and the accused had then made her completely naked by removing her sari, petti-coat and blouse and then removing his own articles of clothings and had sexual intercourse with her. She had become unconscious thereafter and had only then found herself in the hospital with the husband by her side.
5. Apparently corroborated by all this detail in the first information report, Govindammal deposed that she had actually worked in the accused shop on that day from 8 a.m. in the morning, till about 1 p.m. She had then gone home for meals and to feed her infant. She then returned to the shop, started working and it was the two servants in the shop, who according to her directed that she should go up the loft for attending to some work there. It will therefore, be appreciated that in the first information report, it was her assertion that it was the accused who had directed her to go up the loft for doing some work there. She says that when she went upto the loft the accused also came there and he first asked her to lie down on the floor. This, as per the learned Counsel, also points, is not entirely insignificant a departure from the first information report wherein she stated that the accused had actually gave her a push whereby she fell on the floor of the loft. She had refused to lie down and had then attempted to, smelling foul play, raise shouts and cries whereupon he put his hand against her mouth. Improving upon that she has now stated "he silenced her by gagging her, using of a piece of cloth" while in the first information report it was only the firm pressure of his hand against her mouth that had prevented her from raising any shouts and cries. These are, as observed by the trial Judge, small improvements. But the consistency of the manner and increase in the number of such improvements, is certainly a factor which would atleast caution this Court before accepting her version - otherwise uncorroborated. It will have therefore to be subjected to a stricter scrutiny.
5-A. She stated that after the accused pushed her down, the accused had removed her sari and thereafter she did not know what happen, which necessarily means that she did not know whether actually the accused had sexual intercourse with her or had succeeded in ravishing her so to say. She says that having lost her consciousness at that point of the time she had regained it only to find herself in the Sion hospital. Even so, she proceeds to say that the accused did take off her clothes, take off his own clothes and had sexual intercourse and she and `then' became unconscious. The variance in the version was not so small but clearly inconsistent and therefore the trial Court also proceeded to obtain explanation of the victim whereupon she stated that all that she had stated earlier was that she did not know what happen to her after her mouth was gagged till she found herself in the hospital. That her later statement that accused had in fact committed sexual intercourse with her, was all the same a correct one. It is only after completely describing the accused assault on her and the completion of the act of sexual intercourse also, that the complainant would be found to have apparently worken to the realisation that she had not spoken anything about the knife. It was then that she hastened to state that the accused had, when he came up the loft, a knife in his hand. She also stated that before she was pushed down by him, she had tried to snatch that knife and in the process she sustained injury to her palm. In the first information report Exhibit 6, however, clear accusation was that he had struck with his knife. She then stated that she found herself in the hospital, where through an interpretor, Gangubai, her complaint was recorded by the P.S.I.
6. The version of the husband is, however, that he waited for his wife till about 6 p.m. to return home and when the infant started crying for its feed, he actually took and carried it in his arms to the place where his wife was working that is accused Noorkhan's shop. It is here that the process of entertaining some doubt this version must be set in. As already noted, Gemini Ganesh's house-where he lives with his wife, parents and sister-is a walk of just 5 minutes from the shop of the accused. If indeed the infant had started crying for its feed, the more normal and materrial reaction on his part would, according to me, be that he would go to the shop and asked his wife to attend to the infant, if at all she had continued to be busy with work till then. Carrying of the infant to the shop, is something of an artificiality which would fail to impress, more so when there were other women members in the house to attend to the infant i.e. Gemini Ganesh's mother as also sister. In fact if it was for the sake of the infant that somebody was required to call Govindammal from her place of work, it would rather and more probably be Gemini Ganesh's mother or sister. However, this is only an aside, though not entirely irrelevant for the assessment of the credibility of the husband's version.
7. Gemini Ganesh states that having arrived at the shop he enquired from the two servants as to whether Govindammal was there. He was careful enough to state that he could observe strange looks which gave to him and which they exchanged with each other. This manner of looking at each other aroused his suspicion and Gemini Ganesh states that he therefore, decided to go up the loft to see if his wife was there and what could have been the matter. Now this story that the two servants greeted him with strange glances does not appear in his previous statement before the police during investigation, as pointed out by the learned Counsel Shri Shetty. There is more that causes concern in the matter from this witness's version. Unless the prosecution succeeds in convincing this Court that the accused, after committing rape on the woman at 11.30 or 2 p.m. had continued to be still at the loft till 6 p.m. Gemini Ganesh would not have found the accused coming down the steps, when he decided to go up stairs at about 6 p.m. to look for his wife but that is what exactly he deposed before the Court. According to him as he started going up the stair case, he found the accused coming down from the loft. He enquired about Govindammal from the accused but the latter merely kept quiet and therefore Gemini Ganesh went up to find his wife lying naked on the loft, all her clothes thrown aside and a bleeding injury on her palm. He says, that he had gone up the staircase alongwith the infant in his hand and having seen the wife in that condition immediately rushed down to keep the infant on the floor of the shop and went out to see if he could secure help from somebody. Then he saw Kalian and Ammasi both of whom were known to him. At his asking they accompanied him to the loft and they helped him in bringing his wife down, putting her in a taxi. He had then taken her away to the hospital. Kalian and Ammasi had not therefore accompanied him to the hospital. With advertance to the presence of these two persons it was therefore argued by the learned Counsel Shri Shetty that apart from the version of the obviously interested husband Gemini Ganesh, these two persons were the most vital witnesses for the prosecution to establish several material facts, as material witnesses. It is urged by him that these two persons were therefore the persons who could have testified to the fact of Govindammal being found lying naked and unconscious on the loft in the accused's shop, to the presence of the accused himself in the shop at that time and his conduct of maintaining a complete silence and not also assisting Gemini Ganesh and themselves in giving help to the, suggestively, unconscious woman. Indeed no explanation has been offered as to why Kalian and Ammasi were not interrogated and examined as prosecution witnesses, to render support to the prosecution story as wholly disinterested persons. Non-examination of material witnesses therefore enters this case as a material lacuna; that argument of Shri Shetty cannot, in my opinion, be lightly brushed away.
8. While it is the story of the complainant Govindammal that she had not regained consciousness until she found herself in the hospital, Gemini Ganesh gave an entirely different version. According to him his wife had gained consciousness enough to narrate to him that the accused had asked her to go up the loft and ravished her there. Which one of these two stories has therefore to be accepted, continued unconsciousness condition of Govindammal till she had been reached to the hospital or her regaining consciousness on the way to the hospital, is a matter on which the prosecution may not have much choice to make.
9. It will be noted that Govindammal's complaint Exhibit 6 was recorded by P.S.I. Patil at about 9 p.m. that evening. But even before that the story that Govindammal had been raped, had already come out in the form of an entry in the casualty medical register of the Sion Hospital, made by Dr. Kalpana Waingankar P.W. 3. She stated that it was the husband of Govindammal who gave the history of the alleged assault and rape committed on the woman on that day. Making himself alive to this entry, the learned trial Judge himself proceeded to consider as to how, if Govindammal had regained consciousness only after reaching, the hospital, the husband could have then narrated the story of rape committed on her, if she had been unconscious until she was admitted to the hospital. From one angle, the learned trial Judge considered that she might have become conscious during the journey from the shop to the hospital in the taxi to narrate the incident to the husband, or alternately if she had not become conscious until after she reached the hospital, it was the husband Gemini Ganesh must have only imagined and given a story of rape on her. However and even appreciating that neither of these two persons could be properly reconciled in view of the entry in the casualty medical register as per Exhibit 9, the learned Judge proceeded to treat this as merely innocent a mistake on the part of all these witnesses, which opinion, with respect, I find myself unable to share.
10. Having dealt with what the versions of Govindammal and her husband are, I shall now deal with the various submissions of the learned Counsel for the appellant. As discussed earlier he has pointed out that the incident is said to have taken place in a very broad day light, in the presence of two employees at a place which was a shop and where the accused was conducting his business as a dealer in scrap. The possibility of any customer arriving at any moment during the course of the day could not have been overlooked by the accused while contemplating to ravish the woman. Learned Counsel also points out that the shop is a very small place admeasuring just 10' x 12' and made up of tin sheets walls, having a loft at a height of only 8 1/2' from the ground level and the loft itself having a height of 4' on the western side and 3' on the eastern side as per the panchanama of the scene of offence at Exh. 18. He further refers to the prosecution evidence of the investigating officer that the hut is only one in a cluster of a large number of huts and that in the portion of the loft there are openings through which voice and sound could be carried. In such a place, at such an hour and in the presence of two servants, it is argued, it would be very difficult even to contemplate that the accused would decide to commit rape on the woman. The totality of this set of circumstances, it is rightly pointed out, does not appear to have been properly weighed by the learned trial Judge, even for the purpose of considering whether there could have been an attempt to commit rape on Govindammal. That the accused has been found guilty of attempting to commit rape on Govindammal apart, it is argued by the learned Counsel for the appellant that the prosecution case itself was of accused committing rape on her. It is in the light of that charge, that the very manner in which the accused had gone about committing this act, requires to be looked into with great suspicion. Shri Shetty argues that the description of how the accused followed her to the loft and from that point of time onwards till he allegedly completed the act of sexual inter course with her, necessarily indicates that he had gone about it in an unhurried and very leisurely manner, expecting no interference whatsoever and very safely at that. This systametic removal of each and every article of clothings on the person of the woman was also followed by an equally systametic removal of each and every article of clothings on the accused's own person also. There is substance in the argument that this act of having sexual intercourse with the woman being one without her consent, and against her will, would necessarily involve an element of haste for completion of it. Upon that premise, the narration of the prosecutrix would however show that accused acted as if he had all the time in the world to enjoy sexual intercourse with her. This could not have been the position when he wanted to commit rape and not to have sexual intercourse with her by consent. The learned Judge of the trial Court has stopped short of proceeding to convict the accused for having committed rape under section 376 I.P.C. as such altering the conviction to an attempt under section 511 I.P.C. He has accepted the prosecution version, as the learned Counsel points out, at any rate, to the extent of the accused either forcing her to lie down on the floor or forcibly pushing her down, then removing her clothing and eventually attempting to have sexual act with her; even all this, the learned Counsel argues, would entail and take some time. In the absence of any connivance on the part of the two servants who were working in the shop, it is argued, that going about to act in this manner would reasonably also, be difficult. In the absence of such connivance on the part of the two accused, - on the suspicion of which alone they were in the first instance implicated in this offence alongwith Noorkhan the accused - there would in fact be some interference to be expected fromthese two persons. In fact it is argued that the only purpose, properly discernible, in impleading - these two servants as accused Nos. 2 and 3 in this case was to prevent them from being defence witnesses for the accused; so that an open and shut case would be more easily made out against him. But according to Shri Shetty after however these two accused persons were discharged at the outset, it was still open for the prosecution to examine them as prosecution witnesses to testify atleast about the fact that Govindammal had - worked in the shop on that day from 8 a.m. to 1 p.m. in the first instance and then from 2 p.m. onwards, so as to establish that she had definitly been to the shop on that day. For otherwise, of even the fact of her employment as such in the accused shop, there is no independent evidence. It has to be noted that the fact of having employed her was put to the accused in his examination under section 313 and has been categorically denied. It is of course a different position that the accused contended that she had been meeting him of and on suggesting the fact of intimacy between the two, (which had been supported by the fact of his production of joint photograph of himself and Govindammal and showing it to Govindammal during her cross-examination also). It is even more important that she admitted that this photograph was of herself and the accused, which did not leave much need for the formal proof of that photograph having been so taken by the photographer. In these circumstances, it is therefore urged that it could not have been well-neigh even contemplated by the accused to ravish the woman at that place, at that hour of the day. The story about the use of a knife by the accused, it will be appreciated, has come on record (though of course mentioned in the complaint Exh. 6 no doubt) in a peculier disjunctive manner as could be seen from subsequent narration by Govindammal in her deposition; she made no reference, in the first information report or in the examination-in-chief about the use of the knife and only later on woke up to make a reference to this use of a knife. Even as, to the point of time when the knife was first seen by her, there is a clear variance which cannot be ignored. In one breath she stated that the knife was in the pocket of the accused and he had taken out the knife only `after' he had forcibly laid her down on the floor of the loft and also removed all her clothing. In the second breath she however, states that she had seen this knife in the hand of the accused as soon as he followed her up to the loft whereupon she could have immediately raised shouts to attract attention. It is not easy to condone the continuous course of variances as mere mistakes as however the learned trial Judge appears to have done.
11. No shouts and cries out of fear and for help admittedly escaped Govindammal, once she became aware of the evil intention of the accused. Was she really prevented and disabled from shouting and crying becomes a material question. At one stage she has stated that the accused clamped down his palm against her mouth and also gave another version that it was a piece of cloth which was thrust into the mouth to gag her. There are very strong discrepancies which cannot be reconciled or overlooked, in my opinion. Neither of these two things actually happened according to me. Govindammal must be found to have had all the time and opportunity in the world to raise shouts and cries which could have gone down into the shop and reached the occupants of the neighbouring huts which are in the cluster, through the openings in the wall of the loft itself. If the accused had initially shut her mouth, with his hand, it has to be accepted that at some stage during the whole transaction, he would have to take it off from the mouth for removing her wearing apparel, which would not be very easy single handedly, literally. Even the blouse with buttons had been removed, as Govindammal states. All this could not have been done with only one hand. Nor could it have been easily possible for him to remove his own clothes with one hand, with the other hand engaged in holding the knife and this if the accused had really used one. It is also significant to note that the Investigating Officer does not appear to have applied himself to take a thorough search of the premises in particular the kitchen portion of the hut, since the knife was described by Govindammal as being kitchen knife. Non-finding and non-seizure of any such knife, cannot again, be overlooked, that omission and failure in the investigation only weakens the prosecution case.
12. The prosecution case is that Govindammal had become unconscious. What made her unconscious? There are again atleast two versions in this behalf. One of the said Govindammal's version is that she fainted and become unconscious at the very sight of the knife when the accused came with one on the loft. The second version which she gave is that she become unconscious as a result of the exhaustion caused by the resistence which she had to offer to the accused. Whether the state of unconsciousness could be reached for either of these two reasons, to last for such a length of time i.e. from 1.30 or 2 p.m. to 6 p.m. or thereafter was not ascertained from either of the two medical officers Dr. Waingankar or Dr. Rahurkar. It is difficult for me to accept that either of these two reasons would lead a woman to such a state of unconsciousness and so prolonged one at any rate. It is further significant to note that it is the evidence of Govindammal that she remained in that unconscious state until she was reached to the hospital and that she regained consciousness only after she was admitted there. Dr. Waingankar has however found that she was quite conscious when she was brought first to the Casualty Medical Ward and before being admitted to the female patients Ward No. 12 `for observation' and opinion as to rape. What Dr. Waingankar has mentioned in the casualty medical register at Exhibit 9 is that she found Govindammal in a drowsy condition. No explanation is again forthcoming as to what did or could have induced a drowsy condition, if there was one. Drowsiness and conscious condition, both of those mentioned in Exhibit 9, make it difficult for the Court to accept that she would have remained lying sprawled on the floor of the loft for all that length of time.
13. If it cannot be reasonably accepted that there was thus any reasonable basis for the said Govindammal going into a state of unconsciousness, it must follow, as was also argued, that Govindammal would not have remained on the loft till 6 p.m. which was the time when the husband claims to have first seen her. It is urged that even if there had been some slightest attempt or misdemeanor on the part of the accused, Govindammal would not have remained there till 6 p.m. More certainly, it is argued, if she were to be on the loft for that length of time, accused would not have even allowed the husband's entering the shop and would have brushed him off by saying that she was not at all in the shop. It is here that the version of Gemini Ganesh must come to be doubted. He states that on reaching the shop with the infant in his arms, he enquired as to whether his wife was there and these two servants cast strange glances at each other, that was what aroused his suspicion as he says. Quite significantly, he made no such statement when he was interrogated by the police during the investigation. Secondly it would also be appreciated that some answer would have been given by these two persons, at least to the effect that they did not know anything about her. The panchanama of the scene of offence at Exh. 18 shows that the shop, ground floor portion of it, is divided into two compartments, the backside being kitchen. It is rather significant that Gemini Ganesh does not state that he did not look into the shop from the backside portion of the hut in the first instance. He seems to have straightway proceeded towards the loft almost expecting the wife to be found there. This is again an artificiality in his evidence which it is not easy to accept.
14. The trial Judge has held that the version of Govindammal stands fully corroborated by that of her husband. According to the learned Counsel for the appellant that Gemini Ganesh's version must only deserves to be discarded altogether for one simple reason. He points out that the witness Gangubai who had acted as interpreter when Govindammal' statement was recorded by the PSI has clearly stated that Govindammal's husband was present when her statement was being recorded by the police through herself as the interpreter. That is not correct, as the learned Additional Public Prosecutor points out, with reference to the version of Gemini Ganesh. Gemini Ganesh has stated that he had been made to wait outside while the police had gone inside the ward and it was after they came out that his statement was then recorded, which would mean that his statement was recorded after that of Govindammal. Gemini Ganesh's version is that his wife's statement was recorded first and his statement later. That necessarily means that he had narrated all the facts that Govindammal's statement was recorded. Though, therefore he tries hastened to add that he was not present when the statement of his wife was recorded, cat must be stated to have actually escaped his bag. It is therefore that argument is advanced that Gemini Ganesh's statement cannot be made use of, for corroboration of Govindammal's version at all, that her version thus remained entirely uncorroborated.
15. With reference to what happened on the loft of the accused's shop, it is also pointed out by the learned Counsel for the appellant that Govindammal has mentioned about having received only one single injury, i.e. an abrassion on the right palm as it is described by the medical officer Dr. Waingankar. In my opinion the learned trial Judge has wrongly held that this had been caused by a knife, whether as a result of the accused striking her with it, or whether as a result of Govindammal's efforts to snatch away the knife from the hands of the accused. The medical officer was quite emphatic that the injury in the nature of an abrassion on the palm could not have been caused by a knife, not even by the sharp pointed end of it - suggestively - for the reason that if a sharp cutting instrument were to be used, injury would be in the nature of an incised wound which the present was not. More importantly, learned Counsel desires the Court to recall to mind the description of the loft. Cut pieces of glasses, cut pieces of plastic moulds and several other things and articles which constitute scrap, had come to be stored on the loft. It is for the purpose of sorting out this, according to Govindammal, she had been sent up. Therefore, she was aware that all the material was lying mixed up and scattered and had to be classified into different groups. If it was on such a loft where the scrap material was lying scattered all over, that Govindammal had been pushed down and laid flat for the purpose of ravishing her, there would have been, small but innumerable injuries all over body, particularly on the back, buttucks, neck and occipital region of the head. None was noticed. In that view therefore it is urged by Shri Shetty that the story of Govindammal about the accused having forcibly pushed her down on the floor of the loft must also stand to be doubted for its truth. It is not necessary for me to discuss specifically the evidence concerning the fact of sexual intercourse as such, allegedly had with Govindammal by the accused. The sexual intercourse, including even partial penetration of penis in the vagina, has not been accepted by the trial Judge for the reason that Govindammal at one stage testified to having lost consciousness all together at the very sight of a knife in the hands of the accused, as he came up to her on the loft or as soon as he took out one after pushing her down on the floor.
15-A. I may observe that on the basis of other evidence also that the theory of sexual intercourse between two could not be sustained. The trial Judge has rightly considered the evidence in the form of Chemical Analyser's report. On the petticoat which was sent to the Chemical Analyser, semen stains confirming to blood group `O' of the accused were found. The prosecution, therefore, urged with some stress that the sexual intercourse must be held to be proved. This contention was rejected for good reasons. Firstly identity of the petticoat sent to the Chemical Analyser had not been established. This is for the reason, that Govindammal described that the petticoat which she was wearing at that time was yellow in colour while the one which was produced as property in the case before the Court was described as whitish in colour and the two cannot be reconciled. There is yet another colour that enters the picture to which no reference has been made by the learned trial Judge. When the property was sent by the P.S.I. Patankar P.W. 9 to the Chemical Analyser, he sent it in a covering letter Exh. 21. In that letter the petticoat has come to be described as "faint greenish coloured petticoat". How this could have happened in anybody's guess. The learned trial Judge also took into account the fact that being a married woman, Govindammal's husband could also have had sexual intercourse with her unless it was categorically proved that the petticoat which she was wearing at the relevant time was a freshly washed one. Be it noted that Govindammal comes from a very poor working class of labourers, poorly fed and wanting in proper and sufficient clothing both. The learned Addl. Public Prosecutor tried to argue that there was no possibility of the husband having sexual intercourse with Govindammal because she had delivered recently - only a month earlier. This circumstance could not be conclusive but only a conjucture to hold that the husband would never be tempted and aroused for having sexual intercourse with his own wife. More importantly - as the learned trial Judge has also observed, that the prosecution was required to further conclusively eliminate the possibility that the semen stains found on the petticoat were not of the blood group of Gemini Ganesh. Even if these were of the group `O' possibility of staining by reason of the husband's sexual intercourse with the wife could not stand to be excluded. It was rightly therefore that the fact of sexual intercourse was not accepted in the totality of the facts and circumstances of the case.
16. Then the learned trial Judge has proceeded to hold that the accused was all the same guilty of attempting to commit rape on the woman, because according to him it was proved that Govindammal had been pushed down by the accused on the loft, had been made stark naked and that he was also using knife at that time; that he had also gagged her month. These circumstances have also been considered by him as in fact unworthy of being held as established beyond any reasonable doubt. The learned Judge has observed one more circumstance to find in favour of the attempt to commit rape. This is about the conduct of Govindammal's husband's Gemini Ganesh, as the learned Judge observed : "had absolutely no reason for him to take the woman to the hospital straightway unless her condition appeared to be such as needed medical attention". Now these is no such medical opinion expressed at all that Govindammal was brought to the hospital when she was in such a condition as needed immediate medical attention. Be it noted, that Dr. Kalpana Waingankar P.W. 3 has also stated that she referred this woman to the female ward No. 12 only for opinion as to whether she had been subjected to rape as reported by the husband (which fact could not have been learnt by Gemini Ganesh himself unless Govindammal was herself conscious - which according to Govindammal herself was not truth). The circumstance of Gemini Ganesh taking his wife first to the hospital added credence to the story of the prosecutrix about her having become unconscious, as the learned Judge has observed. Here once again stress has to be laid upon the fact that examination of Kalian and Ammasi was absolutely essential for the prosecution to stress and prove the fact of such unconscious condition of Govindammal. The learned Judge observed that it was indeed the first concern of the husband to rush the wife to the hospital - that he would have otherwise first gone to the police station to make a report. The argument of the learned Additional Public Prosecutor in support of this reasoning of the trial Court, is understandable. However the point remains that this even so being only circumstance that could be argued in favour of the prosecution, it would not be, by itself sufficient to sustain conviction even on a charge of attempting to commit rape.
17. The learned trial Judge observes.
"Looked at from any angle therefore I find that it is proved that the accused had used criminal force by making use of a knife and by pushing down the woman and gagging her mouth. The accused had clearly taken advantage of the fact that the victim woman was a young woman. He must have felt that as she was her labourer she could fall an easy prey to his design. Just to see that she did not creat any problem he seems to have used a knife to overawe her although his intention may not have been to cause her physical injury with the knife. He had used force by pushing her down and gagging her mouth and removing her clothes despite her resistance. He had prevented her from shouting. He had stripped her naked. These facts clearly establish that the accused had the intention of committing rape on her as well as that he had prepared the stage for committing that offence and he was about to embark on that act. ................ That he had every design to commit sexual intercourse is again clear from the fact that according to the prosecutrix after removing her clothes he had taken off all his clothes and he had, become naked. ................. that is a strong reason to assume that the accused did attempt to have sexual intercourse with her by force ....."
The learned Judge further observed :
"The evidence unmistakably establishes the following circumstances. There has been (1) constant resistance on the part of the prosecutrix who was attempted to be violated. (2) There was obviously in equality of strength between the parties ....... (3) The victim did try to raise cries but they were prevented by the accused by force by gagging her mouth, (4) There were marks of violence present on the person of the victim. There was a laceration on the right palm and according to Ex. 11 there was a swelling of the left eye. These circumstances clearly lead to the inference of attempt".
18. I am afraid the scrutiny of the entire evidence cannot sustain, these observations and conclusions for the reasons discussed above. There was neither any constant resistance which the victim had offered nor any proof of any attempt made by her to raise shouts and cries, nor any satisfactory evidence how her attempt had been thwarted either by gagging her mouth or by clamping down his hand against her mouth. The knife has not been seized nor attempted to be searched for. The abrassion on the palm of the hand could not have been the result of any such knife coming into contact with her in any manner. As to the swelling of the left eye it was observed." It is significant to note that Govindammal herself made no mention of it at any time nor did her husband Gemini Ganesh". Significantly therefore, the suggestion which was actually made to Govindammal in her cross-examination was that it was because her husband suspected her-infidelity - with which he was enraged and beaten her and therefore she had a blackeye. In this context further statement of the accused that Govindammal was not his employee but that she had been on visiting terms w (sic) ot even a charge of attempt to commit rape under section 376 read with section 511 I.P.C. could have therefore, properly been sustained against the accused. The judgment, conviction and sentence as awarded will have, therefore, to be quashed.
19. The appeal is accordingly allowed. Appellant's conviction under section 376 read with section 511 I.P.C. and the sentence awarded to him on that count are both hereby quashed and set aside. The accused has been on bail during the trial. His Bail Bond shall now stand cancelled.