Patna High Court
Nand Kishore Singh vs The State Of Bihar on 12 September, 2014
Author: Gopal Prasad
Bench: Gopal Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No. 764 of 2012
Arising out of P. S. Case No. - 106 Year - 2008 Thana - Parihar, District -
SITAMARHI
Against the judgment of conviction dated 16.08.2012 and order of sentence dated
18.08.2012passed by Sri Arvind Kumar Pandey, learned Ad hoc Additional Sessions Judge-VI, Sitamarhi in Sessions Trial No. 516/2008/186/2008 arising out of Parihar P.S. Case No. 106 of 2008, G.R. No. 1734 of 2008. =========================================================== Nand Kishore Singh, S/O Late Ram Briksh Singh, R/O Village - Nonahi, P.S. Parihar, District - Sitamarhi .... .... Appellant/s Versus The State of Bihar .... .... Respondent/s =========================================================== Appearance :
For the Appellant/s : Mr. Mahendra Thakur, Advocate Mr. Sanjay Kumar, Advocate Mr. Vijay Kumar, Advocate For the Respondent/s : Mr. S. N. Prasad, A.P.P. =========================================================== CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD C.A.V. JUDGMENT Date: 12 - 09 - 2014 Gopal Prasad, J. Heard learned counsel for the appellant and the State
2. The appellant has been convicted for the offence under Sections 363, 366 and 376 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for five years and also fine of Rs.2,000/- under Section 363 of the Indian Penal Code and in default of payment of fine, he shall further undergo simple imprisonment for two months. He has further been sentenced to undergo rigorous imprisonment for eight years and fine of Rs.2,000/- under Section 366 of the Indian Penal Code and in case of default of payment of fine, he shall undergo further simple Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 2 imprisonment for two months. He has also been sentenced to undergo rigorous imprisonment for eight years and also a fine of Rs.5,000/- under Section 376 of the Indian Penal Code and in default of payment of fine he shall undergo simple imprisonment for six months, however, all the sentences shall run concurrently.
3. The prosecution case is that the victim P.W. 1, a minor girl aged about 15 years was a student of Class VII. She used to go to the house of appellant for taking tuition. The mother of the victim had gone to her Naihar prior to the date of occurrence i.e. 20.08.2008. The father of the victim had gone to his Sasural to bring his wife, the mother of the victim on 20.08.2008. On 20.08.2008 the victim went for tuition as usual but did not return. The father of the victim (informant P. W. 5) returned on 21.08.2008 from his Sasural along with the mother (P.W. 4) of the victim (P.W. 1) then he learnt that the victim had gone for tuition in the evening of 20.08.2008 but has not returned. The father P.W. 5 then made out a search about the whereabouts of the daughter. He learnt that the victim was kidnapped on 20.08.2008 by the appellant and his other family members. He lodged the written report on which the police officer put his endorsement. The endorsement has been marked as Ext. 6. On the basis of the said written report, a formal First Information Report (Ext. 7) was drawn. After lodging of the First Information Report, the police started investigation and the I.O. (P.W. 8) Kishuni Ram proceeded with the investigation. During investigation the victim was recovered by Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 3 the Investigating Officer (P.W. 8) from the house of the appellant. On recovery, the search-cum-seizure list was prepared and the signature on the search-cum-seizure list has been marked as Ext. 8, on which the signature of the victim has been taken which has been marked as Ext. 1. After recovery, the victim was examined by the Doctor, Bibha Kumari Jha P.W. 6 who gave her report (Ext. 4) and in the police custody, the statement of the victim (Ext. 5) was recorded by the S.D.J.M. (P.W. 7). Police after investigation submitted charge-sheet.
4. Defence of the accused is the complete denial of the occurrence and assertion of the false implication due to the land dispute. The further defence is that the victim wanted to marry with the appellant but the appellant was not willing to marry as he was married. The further case of the defence is that the victim went to the house of the appellant by force and stayed there and then the father of the victim took her by force but the victim was not raped by the appellant, though the victim remained in the house of the appellant for 4 days out of her own wish. Since the false case has been instituted by the informant to save his prestige and denial of the fact that the appellant was a tutor, before the trial court. The statement has also been made that the victim was in love with the accused and so was a consenting party, hence, no offence is made out.
5. After submission of the charge-sheet cognizance was taken and the case was committed to the Court of Sessions. After commitment Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 4 of the case, charges were framed under Sections 363, 366 and 376 of the Indian Penal Code. During trial, eight witnesses were examined by the prosecution and three witnesses were examined on behalf of the defence and taking into consideration the oral and documentary evidence the trial court found that the victim having supported the prosecution case about kidnapping and taking her by force by the appellant to his house where she was kept in confinement after tieing her hand and mouth and was raped and further taking into consideration the evidence of the Investigating Officer that the victim was recovered from the house of the appellant and the victim was examined by the Doctor and further the statement of the victim under Section 164 Cr.P.C. was recorded after her recovery in custody of the police and she has supported the prosecution case regarding kidnapping and rape, the learned trial court also took into consideration the fact that the age of the victim was 15 years as assessed by the doctor on radiological examination and also the age of the victim assessed by the Magistrate as 15 years during her examination under Section 164 Cr.P.C. and further the fact that the Court during the evidence of the victim assessed her age as 16 years after deposition in the Court after one year of the occurrence and hence, convicted and sentenced the appellant as mentioned above.
6. Learned counsel for the appellant has challenged the judgment of conviction and order of sentence recorded by the trial court. It has been submitted that there is delay in lodging the First Information Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 5 Report for which no explanation has been given. There is no eye-witness to the occurrence. No independent witness has come forward to support the prosecution case about kidnapping. It has further been submitted that though there are several members in family of victim but except father and mother no other family member of the informant has come to depose. It has further been contended that the evidence of the victim is fluctuating and her evidence does not inspire confidence. The age of the victim though assessed by the doctor as 15 years on the basis of radiological examination but the victim stated her age as 16 years in her examination. It is further stated that there is fluctuation of three year plus minus in age assessed by radiological examination and if three years are taken as fluctuation then the age of the victim was 18 years on the date of occurrence and was a major and if the victim was major then as per her evidence she was raped during the captivity there and during the period she did not make any Hulla and the prosecution case is that victim was taken during the captivity here and there which indicates the element of consent to hold that the victim was a consenting party. It has further been contended that the victim in her cross-examination has stated that she was taken by force by catching hold of her hairs and dragging and there are several houses in between the place from where she was kidnapped and the house in which she was kept in captivity but none has come to support the prosecution case regarding the kidnapping. The occurrence is alleged to have taken place in the evening but none Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 6 came to support from the village and there is no eye-witness to the occurrence, hence it casts a doubt on prosecution case and probabilizes the case of the defence that the victim was a consenting party and she went to the house of the appellant on her own sweet will.
7. Learned counsel for the State, however, contended that the victim has supported the prosecution case about kidnapping and keeping her in captivity in the house of the appellant for four days. The father of the victim P.W. 5, the informant, has also supported the prosecution case that the victim was kidnapped when he was not in the village on 20.08.2008 and after he reached the village on 21.08.2008, he made an inquiry and then lodged a First Information Report about the kidnapping of the victim and she was recovered from the house of the appellant and this fact has not been challenged and further the statement of the victim under Section 164 Cr.P.C. supports the prosecution case and hence, the judgment of conviction and order of sentence is sustainable.
8. Hence, from the respective submissions of the parties whether the prosecution has been able to prove the charges of kidnapping and rape?
9. However, taking into consideration the case of prosecution that the victim was kidnapped by the appellant while victim had gone for tuition as usual and the victim did not return and then the informant learnt.
10. P. Ws. 2 & 3 are the witnesses who do not claim to be eye- Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 7 witnesses and hence, their evidence is not of much consequence. P. Ws. 4 and 5 are the mother and father of the victim, but the mother and father of the victim, as admitted, they were not in the village on the date of occurrence and they have stated that when they returned on 21.08.2008 they learnt that victim went for tuition on 20.08.2008 but did not return then made an inquiry and learnt that the victim has not returned as the victim has been kidnapped by the appellant and the First Information Report was lodged.
11. However P.W. 1 is the victim and her evidence is that while she went for tuition, she was kidnapped by the appellant, she was enticed and thereafter she was taken by force and kept in confinement in the house where she was raped for four days. However, the case was instituted on 24.08.2008 on the statement of informant Raj Kishore Singh P.W. 5, who happens to be the father of the victim and after lodging of the First Information Report the police during investigation by I.O. P.W. 8 Kishuni Ram recovered the victim from the house of the appellant on 26.08.2008. There is no denial regarding the recovery of the victim from the house of the appellant and after recovery of the victim the I.O. P.W. 8 took the victim to the doctor Bibha Kumari Jha (P.W. 6) who examined the victim on 26.08.2008 and assessed her age on radiological examination to be 15 years and found no injury on her private parts but has given the physical features and reported that vagina admits one finger easily and the doctor has opined that it is difficult to Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 8 say whether rape was committed or not. The statement of the victim was recorded by Subhash Prasad S.D.J.M. (P.W. 7) on 27.08.2008 in police custody after her recovery. The victim supported the prosecution case that she was kidnapped by force and she has been raped by the appellant in his house. The recovery of the victim from the house of the appellant by the Investigating Officer P.W. 8 and the recovery list prepared about the recovery (Ext. 8) lend support to the prosecution case that the victim was kept at the house of the appellant and further the statement of the victim under Section 164 Cr.P.C. after her recovery corroborates the prosecution case at the earliest point of time.
12. However, the case of the defence is that the appellant has falsely been implicated out of the land dispute. Three witnesses have been adduced by the defence to prove the land dispute and they had deposed about the land dispute between the accused and prosecution party. However, no documentary evidence has been produced about the land dispute between the parties, hence, no case is going on. It is highly improbable that allegation of kidnapping and rape for alleged land dispute which has not seen the light of the day when the allegation of rape itself has grave consequence in life of the victim. No person will jeopardize the life of his daughter by alleging rape which has grave consequence affecting the reputation and prestige of the victim as well as reputation of the family. However, the defence appears to be absurd and neither believable nor even probable to accept it.
Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 9
13. However, assertion has been made that there is delay in lodging the First Information Report. However, the occurrence alleged to be committed on 20.8.2008 when the informant had gone out to take his wife and the informant learnt about the occurrence on 21.08.2008 that the victim went out to attend the tuition but has not returned on 20.08.2008, naturally, he proceeded for inquiry and after inquiry he learnt about the kidnapping and then lodged the First Information Report on 24.08.2008. However, the matter is sensitive which involves the prestige and reputation of the family and not only of the family but also of the victim and in such matter a delay of two or three days is not material to disbelieve the prosecution story on that account.
14. The contention is that no independent witness of the village or the other member of the family has come forward to depose and there is no eye-witness to the occurrence. However, it is a matter of common experience that the independent witnesses or persons have got an indifferent attitude and the public at large reluctant to depose or participate in the investigation of crime as they think that it is like a private litigation between the parties and they are generally reluctant to participate in the investigation or to come forward to depose before the court and the prosecution case cannot be rejected only on the ground that all witnesses to the occurrence have not been examined and hence, non- examination of the independent witness is no ground to reject the prosecution case.
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15. It is worth mentioning that in a case of kidnapping and rape the conviction of the appellant can be recorded on the sole testimony of the victim if the evidence of the victim is found to be reliable and trustworthy and worthy of confidence and the evidence is corroborated in material particular then on such evidence judgment of conviction can be recorded. However, the corroboration is not rule of law but rule of prudence and so far the corroboration is concerned, the victim was recovered from the house of the appellant and report of doctor does not rule out the rape and the statement of victim recorded on her recovery the very next day of her recovery, the victim in her statement has supported the prosecution case regarding her kidnapping and kept in confinement in the house and appellant having committed rape on her person. However, evidence of the victim having been supported by the recovery of the victim from the house of appellant by the investigating officer and the victim was examined by doctor who found the physical feature of victim her age 15 years and vagina admits one finger easily and the victim having supported the prosecution case in her statement on the very next day under Section 164 of the Cr.P.C. which corroborates her evidence about kidnapping and rape and the said statement under Section 164 Cr.P.C. has been proved by P.W. 7 the S.D.J.M. who recorded her statement as Ext. 5.
16. Hence, having regard to the facts and circumstances of the case, the infirmities pointed out by the learned counsel for the appellant Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 11 is that the victim in her statement in cross-examination has stated that she was enticed for being taken to the house of the appellant and when she resisted then she was taken by force and in her cross-examination she has stated that the appellant took her from the place where she used to take tuition. She has further stated that at the time while she was being taken at that time there were students present there, they were seen and there were children of the houses also in and around there was one Anju Kumari and Laxmi and she was taken by dragging and catching hold of her hairs and on the basis of this evidence it is stated that if the victim was taken in such condition but none has come to depose and support is highly improbable and it is submitted that the prosecution story of kidnapping of the victim is disbelieved then only option and probability is that the victim has gone with consent. The case of the prosecution is that the victim was kidnapped by enticing her as well as by force. However, it is true that there is no case in the First Information Report that victim was enticed and then she was taken by force by dragging, causing injury on her person though the victim in her deposition asserted to have been dragged to the house of the appellant causing injury to her. It may be remembered that there is tendency amongst the witnesses to back up a good case by false or exaggerated version and there are circumstances that invariably the witnesses add and embroider the prosecution story for the fear of being disbelieved but merely exaggeration in the evidence is no ground to disbelieve the prosecution Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 12 story and merely because there is exaggeration and embroidery, the prosecution story cannot be rejected. If there is minor discrepancy and exaggeration in the statement of the witnesses, it does not go to the root of the prosecution to shake the substratum of the prosecution case to reject it.
17. However, the defence of the accused is that there was consent of the victim. However, the prosecution case is that the victim was a student of Class VII and used to go to take tuition from the appellant. The age of the victim has been assessed as 15 years on the radiological examination and the age of the appellant being 38 years, is apparent and a plea has been taken about the consent as the victim was a consenting party. However, when the relationship between the victim and appellant is of a student and teacher and hence, their relation was of fiduciary in character. However, Section 114A of the Evidence Act provides that if the sexual intercourse by the accused is proved and the question is whether it was with or without the consent of the women alleged to have been raped and she stated in her evidence before the court that she did not consent then the court shall presume that she did not consent.
18. Though the presumption is rebuttable and the appellant may rebut the presumption. No attempt was made to rebut and no suggestion was even given that the victim was a consenting party and defence set up by suggestion is only that no occurrence as alleged happened and there Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 13 was no rape whereas the victim in her evidence stated about kidnapping and rape and in her cross-examination specially the blood oozed after rape and semen had fallen on her cloth and Chader on the bed on which rape committed and had shown the same to the Investigating Officer but I.O. did not collected her clothes and the Chader. Hence, when the relationship between the victim and appellant is of teacher and student the provision of Section 114A of the Evidence Act is attracted as held in decision reported in AIR 2013 SC 2408 (Mohan Lal V. State of Haryana).
19. Hence, under the facts and circumstances of the case, the victim has stated in her evidence that she has been kept in confinement in the house and was raped by the appellant by force and apparently has denied the element of consent for sexual intercourse. The statement of the victim is corroborated or lent support by the fact that the victim admittedly having been recovered from the house of the appellant and immediately thereafter on her recovery she was examined by doctor and her statement was recorded under Section 164 of the Cr.P.C. by the Magistrate P.W. 7 where she corroborated her evidence about kidnapping and rape. However, the defence set up by the appellant that the victim wanted to marry and she came to the house of the appellant and remained there for four days and from where the victim was recovered there is neither any evidence nor circumstance to probabilize it and is apparently on face of it, it is highly improbable defence set up for which there is neither any evidence adduced nor the defence is even Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 14 probable to fit in the case.
20. Learned counsel for the appellant has placed reliance on various decisions reported in 2014(1) PLJR 81 (Satyendra Singh Vs. The State of Bihar), 2009(3) PLJR 75 (Bindeshwar Paswan Vs. The State of Bihar), 2003(1) PLJR 239 (SC) (Jinish Lal Sah Vs. State of Bihar), 2000(3) PLJR 109 (SC) (Joseph Vs. State of Kerala), 2004 (3) PLJR 407 (Koka Das Vs. The State of Bihar) and 2011(3) BBCJ-V 201 (Kailash Sharam @ Kalsoo Sharma Vs. State of Bihar). However, all these decisions cited by the learned counsel for the appellant are regarding the appreciation of the evidence. However, any decision regarding the appreciation of evidence in the facts and circumstances of the case has no binding precedence as the appreciation is made in the facts and circumstances of the case of those cases and the fact mentioned in the decision relied upon is applicable to the fact and circumstance of the present case.
21. In the decision reported in 2000(3) PLJR 109 (SC) Joseph Vs. State of Kerala the victim was 26 years old and was taken by the accused who happens to be the husband of sister of the victim. The accused took the victim on misrepresentation and thereafter she was raped and killed. The accused was convicted under Section 302 of the Indian Penal Code but acquitted under Section 376 of the Indian Penal Code on the ground that though the hymen found ruptured and semen found on her private part and on her clothes but no spermatozoa was Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 15 found on the "Dhoti" of the accused and there was no sign of resistance or no injury on her person so inferred that she was a consenting party. In the decision reported in 2003(1) PLJR 239 (SC) (Jinish Lal Sah Vs. State of Bihar) the victim went out of the house to go to his grand-father but she went with the appellant on the pretext of visiting cinema and went to Muzaffarpur and from Muzaffarpur she went to Jasidih and then to Deoghar and married at Deoghar and signed paper and in such circumstance she was a consenting party. In the decision reported in 2009(3) PLJR 75 (Bindeshwar Paswan Vs. The State of Bihar) the victim made a contradictory statement under Section 164 of the Cr.P.C. and did not make any attempt to narrate her woes to anyone when she had an opportunity. In the decision reported in 2004 (3) PLJR 407 (Koka Das Vs. The State of Bihar) the sole testimony of the prosecutrix can be relied if it inspires confidence, however, held that the pretence require corroboration of the solitary evidence either by medical evidence or other evidence. In the decision reported in 2011(3) BBCJ-V 201 (Kailash Sharam @ Kalsoo Sharma Vs. State of Bihar) the victim was kidnapped and taken away but there was no evidence to the occurrence, even the informant and father of the victim were not the eye-witnesses. During trial the evidence of both father and victim was a mystery regarding arrival of the girl and accordingly, it was father who had pointed out to the victim that it was appellant who has taken her and hence, the evidence is not reliable. In the decision reported in 2014(1) Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 16 PLJR 81 (Satyendra Singh Vs. The State of Bihar) the rape was alleged to have been committed in hotel. The husband was not an eye-witness and except the prosecutrix no staff of the hotel has been examined about the presence of the victim and accused nor there is evidence that they were seen together nor the victim raised alarm. The sole testimony of the victim not found reliable to inspire confidence nor any corroboration found and hence, accused was acquitted.
22. The decision(s) relied upon do not attribute the facts and circumstances of the case, as the prosecutrix alleged to have been kidnapped and kept at the house of the accused from where the police recovered the victim after lodging the First Information Report and after recovery her statement under Section 164 Cr.P.C. has been recorded before the Magistrate and examined by the doctor and further Section 114(a) of the Evidence Act provides that denial by the victim itself suggests that there was no consent.
23. However, it is proper to mention that though the texture of the decision to apply in the facts and circumstances of the present case but it is relevant to mention that while applying the ratio of a decision it is not proper to point out a word or sentence from judgment divorced from the context in which it is held. It is relevant to quote following word of Lord Denning quoted in the decision reported in 2002(3) SCC 496 in matter of applying the precedents.
Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 17 "Each case depends on its own facts and a close similarity between one case and another is not enough because even a single significant detail may alter the entire aspect. In deciding such cases, one should avoid the temptation to decide cases (as said by Cardozo) by matching the colour of one case against the colour of another. To decide, therefore, on which side of the line a case falls, the broad resemblance to another case is not at all decisive."
"Precedent should be followed only so far as it marks the path of justice, but you must cut the dead wood and trim off the side branches else you will find yourself lost in thickets and branches. My plea is to keep the path to justice clear of obstructions which could impede it."
24. However, the victim though stated to be 15 years in the evidence of the doctor on original evidence and though her age has been shown as the doctor in evidence has stated that there is plus minus three years. However, irrespective of the age, the victim has supported the prosecution case about the kidnapping and rape and her statement has also been supported by the recovery of the victim from the house of the appellant and this has not been challenged and further the evidence of the victim under Section 164 Cr.P.C. just after her recovery while the victim was in police custody corroborates the statement of the victim regarding the prosecution case. The infirmities and defects in the prosecution case or the evidence of the victim are minor discrepancy which does not go to the root of the prosecution case about the kidnapping and rape to disbelieve the victim or to shake the main substratum of the prosecution case or to disbelieve the prosecution story Patna High Court CR. APP (SJ) No.764 of 2012 dt.12-09-2014 18 and hence, having regard to the facts and circumstances of the case the prosecution has been able to prove charges beyond reasonable doubt.
25. I do not find any reason to interfere with the judgment of conviction and order of sentence recorded by the learned lower court and hence, the appeal is dismissed.
(Gopal Prasad, J)
Kundan
N.A.F.R.
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