Bombay High Court
Sunil S/O Dashrath Gawde vs The State Of Maharashtra on 10 June, 2014
Author: M.L. Tahaliyani
Bench: M.L. Tahaliyani
1 apeal422.11
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
CRIMINAL APPEAL NO.422 OF 2011
Sunil s/o Dashrath Gawde,
Aged about 21 years,
Occupation - Agriculture,
R/o Godalwahi, Tahsil-Dhanora,
District-Gadchiroli
(Presently at Central Prison, Nagpur) .... APPELLANT
VERSUS
The State of Maharashtra,
through PSO, PS Dhanora,
District Chandrapur. .... RESPONDENT
___________________________________________________________________
Shri R.M. Daga, Advocate for the appellant,
Shri R.S. Nayak, Additional Public Prosecutor for the respondent/State
___________________________________________________________________
CORAM : M.L. TAHALIYANI, J.
DATE OF RESERVING THE JUDGMENT
:
9 MAY, 2014
th
DATE OF PRONOUNCING THE JUDGMENT :
10
JUNE, 2014
th
ORAL JUDGMENT :
1. The appellant Sunil Dashrath Gawde and accused No.2 Anandrao Lakhhu Usendi were charge-sheeted by Dhanora Police of District Gadchiroli for the offences punishable under Sections 376(2)(g), 323 read with Section 34, 354 read with Section 34, 506 read with Section 34 and ::: Downloaded on - 22/06/2014 23:28:35 ::: 2 apeal422.11 Section 392 read with Section 34 of the Indian Penal Code. At the conclusion of trial, both of them have been convicted for the offences punishable under Sections 376(2)(g), 354 read with Section 34, 323 read with Section 34 and Section 506 read with Section 34 of the Indian Penal Code. The punishment imposed on the appellant and accused No.2 for the offence punishable under Section 376(2)(g) of the Indian Penal Code is rigorous imprisonment for ten years and a fine of Rs.1000/- each. For the offences punishable under Sections 354 read with Section 34, 323 read with Section 34 and 506 read with Section 34 of the Indian Penal Code, they have been sentenced to suffer rigorous imprisonment for one year, three months and two years respectively. All the substantive sentences were directed to run concurrently.
2. The incident in question had occurred on the night intervening between 29th July, 2009 and 30th July, 2009 at village Rangi within the jurisdiction of Dhanora Police Station. There is one Ashram School at village Rangi, which is known as Government Middle School (Ashram School). The complainant P.W.10-Pushpa Gopalrao Dhakate was working as a Teacher in the said Ashram School. P.W.11-Baby Devdatta Dhait was working as a Superintendent and P.W.12-Dumantai Jumnake was also working as a Teacher. The staff quarters of these witnesses and other staff members of the staff were situated near the Ashram School, at Rangi itself. Headmaster of ::: Downloaded on - 22/06/2014 23:28:35 ::: 3 apeal422.11 the Ashram School had his house in the village Rangi. The said Rangi village, it appears, was Naxlite affected area.
3. It is the case of prosecution that the appellant, accused No.2 and the absconding accused were affiliated to a Naxlite group. A call for observing bandh was given by the said Naxlite group on 28th July, 2009. It appears that the Ashram School did not follow the bandh call given by the so called Naxlites. Appellant Sunil Gawde, accused No.2 and absconding accused, therefore, wanted to know from the Teachers and Superintendent of Ashram School as to why the bandh was not followed on 28th July, 2009.
They had called a meeting in forest of the teachers and other staff members of the school to find out the reasons for not following the bandh call. A message was left in the hostel that such a meeting was called. Two to three boys of the Ashram School had gone to the house of Shri Waghmare to inform him about the said meeting. However, Shri Waghmare did not wake up. P.W.16-Mohanlal Jazkkanwar, who was staying at the adjoining quarters, woke up and made enquiries from the boys. The boys told him that a meeting had been called at forest. P.W.16-Mohanlal Jazkkanwar, therefore, called P.W.11-Baby Dhait, the Superintendent of Ashram School. Shri Waghmare was also called. P.W.16-Mohanlal Jazkkanwar, Shri Waghmare and P.W.11-Baby Dhait visited campus of Ashram School. Watchman Shri Shriram Kulmethe also woke up and accompanied them. At that time, ::: Downloaded on - 22/06/2014 23:28:35 ::: 4 apeal422.11 appellant Sunil Gawde was standing there and he enquired from the Watchman as to why bandh was not followed on 28th July, 2009. Despite the affirmative reply by the Watchman, he was beaten by the appellant by means of a stick. Shri Waghmare was directed to call the Headmaster. Headmaster Shri Sonekar came on the spot where Shri Waghmare and others were present. In the meantime, appellant had taken away the Superintendent P.W.11-Baby Dhait towards forest area and wanted to have a sexual intercourse with her. On repeated refusal on the part of P.W.11-Baby Dhait, the appellant abandoned the idea of committing rape. However, he had used criminal force against P.W.11-Baby Dhait with an intention to outrage her modesty. Cell phones of the staff members present on the spot were taken away by the appellant. The appellant had also demanded Petrol from them.
Petrol was provided to the appellant by the staff members present on the spot.
4. Thereafter the appellant, accused No.2 and absconding accused had visited official residential quarters of teacher Ms. Dumantai Jumnake (P.W.12). At this stage, it may be stated here that P.W.10-Pushpa Dhakate was also staying in the adjoining quarters and she was alone. She had two children, who were studying at different places far away from village Rangi.
P.W.10-Pushpa Dhakate, therefore, used to sleep at the official residential quarters of P.W.12-Dumantai Jumnake. As such when the appellant, accused ::: Downloaded on - 22/06/2014 23:28:35 ::: 5 apeal422.11 No.2 and absconding accused had visited the house of P.W.12-Dumantai Jumnake, P.W.10-Pushpa Dhakate was also there. They had taken away P.W.10 and P.W.12 to forest area, which was adjoining the residential quarters of staff members of the Ashram School. After walking some distance from the official residential quarters of P.W.12-Dumantai Jumnake, two associates of the appellant had taken P.W.12-Dumantai Jumnake towards Armori Road and appellant had taken P.W.10-Pushpa Dhakate towards Pisewadi Road. It is alleged that the appellant had forcible sexual intercourse with P.W.10 in the forest. One of the associates of the appellant had also committed rape on P.W.10. It is alleged that the appellant had committed rape on P.W.10 at least on two occasions and thereafter she was allowed to go. Her wearing apparel were returned to her by the appellant. She ran towards the house of Watchman Shri Kulmethe and put on her wearing apparel at the house of Shri Kulmethe where Shri Kulmethe's wife was present. It may be noted that Watchman Shri Kulmethe was present at the Campus of Ashram School and therefore, obviously he was not at home. Fortunately P.W.12-Dumantai Jumnake could rescue herself and rush back to the house of P.W.11-Baby Dhait. The incident was narrated to P.W.11-Baby Dhait. All the staff members came to know about the incident and they were worried about the whereabouts of P.W.10-Pushpa Dhakate. In the meantime, they came to know that P.W.10 had reached the house of Watchman Shri Kulmethe. P.W.10 narrated the incident to them. The matter was not reported to police on the ::: Downloaded on - 22/06/2014 23:28:35 ::: 6 apeal422.11 night of 29th July, 2009 and during the course of 30th July, 2009. P.W.10 thought that her image would be tarnished in the eyes of villagers and therefore, she was reluctant to lodge the report. Ultimately, on the advice of other staff members, she agreed to report the matter to police. First Information Report was registered and further investigation was taken up by the Deputy Superintendent of Police.
5. During the course of investigation, statements of P.W.10-Pushpa Dhakate, P.W.11-Baby Dhait, P.W.12-Dumantai Jumnake, P.W.13-Shri Kulmethe and others were recorded. P.W.10 was medically examined. The appellant and accused No.2 were arrested and identification parade was held. They were identified in the identification parade. After completion of investigation, charge-sheet was submitted in the Court of Magistrate.
6. When the case came up for hearing before the learned Sessions Judge, he framed a charge against the appellant and accused No.2 for committing gang rape, using criminal force against P.W.10, P.W.11 and P.W.12 with an intention to outrage their modesty, robbery and voluntarily causing hurt. A charge for the offence of criminal intimidation punishable under Section 506 of the Indian Penal Code was also framed against the appellant and accused No.2. The appellant and accused No.2 pleaded not guilty and claimed to be tried.
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7. The prosecution had examined eighteen witnesses in support of their case. P.W.1-Niranshah Pada, P.W.3-Istor Punjam, P.W.4-Shantaram Chikram, P.W.5-Vikas Kotpalliwar, P.W.6-Ravi Meshram, P.W.7-Dilip Shankarwar, P.W.9-Eknath Shende and P.W.17-Umar Sheikh, all panch witnesses were declared hostile. They did not support the prosecution case.
These panch witnesses were mainly in respect of the spot panchanama and seizure of clothes and other articles from the appellant and accused No.2. It is very obvious from the prosecution story narrated hereinabove that the whole prosecution case was based on the evidence of P.W.10-Pushpa Dhakate, P.W.11-Baby Dhait, P.W.12-Dumantai Jumnake, P.W.13-Shriram Kulmethe and P.W.16-Mohanlal Jazkkanwar. The evidence of P.W.14-Dr. Kritika Gautam was also not of much importance inasmuch as P.W.10-Pushpa Dhakate was aged about 43 years and had two children. Therefore, obviously there were no chances of any injury on the genitals. The evidence of Medical Officer was also irrelevant inasmuch as P.W.10 had surrendered to sexual intercourse under threat and there was no resistance on her part because of threat.
8. It is, therefore, necessary to examine the evidence of P.W.10, P.W.11, P.W.12, P.W.13 and P.W.16. First of all, let me examine the evidence of P.W.16-Mohanlal Jazkkanwar from where the whole episode had started.
P.W.16 in his evidence has stated that two boys had come to the house of Shri Waghmare to call him and to intimate him about the Naxalites' meeting. He ::: Downloaded on - 22/06/2014 23:28:35 ::: 8 apeal422.11 has further stated that since Shri Waghmare did not wake up, P.W.16 himself came out and made enquiries from the boys, who told him about the Naxalites' meeting. P.W.16 has also stated in his evidence that P.W.11-Baby Dhait along with her husband and the Watchman had also come on the spot.
P.W.16 has stated in his evidence that petrol was provided to the appellant.
This witness has also stated that six mobile phones were taken away by the appellant. In this regard, it may be stated here that the appellant was not present in the Court when evidence of this witness was recorded. Therefore, this witness could not give any evidence with regard to identity of the persons involved in the alleged incident. As far as cross-examination of this witness is concerned, there is nothing much in the cross-examination of this witness, which needs detail discussion. The evidence of this witness establishes the fact of one person visiting the spot near the house of Shri Waghmare and P.W.16. The evidence of this witness also establishes that the appellant had collected mobile phones and had demanded petrol.
9. The evidence of P.W.11-Baby Dhait, however, establishes the presence of the appellant and corroborates the evidence given by P.W.16. She has stated that the appellant is the same person who had taken her to forest and wanted to have sexual intercourse with her. She had also identified accused No.2 to be the associate of the appellant.
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10. P.W.11-Baby Dhait, in her testimony, has given detail evidence in respect of the incident. It is stated by her that though she was married, in the service record her maiden name was still in existence. She was married to one Praful Rameshrao Dhagad, who was working as a Clerk. However, since the name in the record of school was not changed, she was known as Ku. Baby Dhait. She was living in official residential quarters at Rangi.
P.W.10 and P.W.12 were also staying in the adjoining quarters. It is stated by this witness that at about 11.00 p.m. on the night of 29th April, 2009, two hostel boys had visited her house and informed her that there was a meeting.
Shri Waghmare and P.W.16-Mohanlal Jazkkanwar were also informed by the said boys regarding the meeting. When P.W.16-Mohanlal Jazkkanwar, Shri Waghmare and P.W.11-Baby Dhait were present in the Campus of Ashram School, one unknown person had visited the Campus with a stick in his hand.
He wanted to know whether bandh call given by the Naxalites was followed or not. This witness has corroborated the evidence given by P.W.16 that Watchman was assaulted by the said person. The appellant has been identified in the Court as the same person who had visited the Campus and had assaulted the Watchman. The appellant has also been identified as a person who had taken P.W.11 to forest area and wanted to have sexual intercourse with her. In the cross-examination of this witness also there is nothing substantial which can create doubt about the genuineness of evidence of this witness. She has denied the suggestion that photographs of ::: Downloaded on - 22/06/2014 23:28:35 ::: 10 apeal422.11 the appellant were shown to her before the identification parade was held.
She has categorically stated in her evidence that she had identified the appellant and accused No.2 in the identification parade. It can be seen from her evidence that the appellant and accused No.2 were also identified in the Court by this witness. As far as incident of the appellant asking this witness to have sexual intercourse with her is concerned, she has stated in her evidence that the appellant had pulled her saree and caught hold of hair when he wanted to have sexual intercourse with her. This, in my opinion, is sufficient to establish the charge under Section 354 of the Indian Penal Code.
It is stated by this witness that accused No.2 had also reached the spot when the appellant wanted to have sexual intercourse with P.W.11.
11. P.W.12-Dumantai Jumnake has also supported the prosecution case. She has stated in her evidence that the appellant and accused No.2 were never seen by her prior to the incident. She had seen them in the light of Ashram School Campus. It appears from the evidence of this witness that the person, who had taken her towards the jungle and had outraged her modesty, was absconding accused by name Devram Banga. This witness has stated that she could succeed in running away from the jungle and reached home. Her daughter was at home. She took her and immediately went to house of P.W.11-Baby Dhait. She narrated the incident to P.W.11-Baby Dhait.
As such the evidence of this witness corroborates the evidence of P.W.11-Baby ::: Downloaded on - 22/06/2014 23:28:35 ::: 11 apeal422.11 Dhait.
12. P.W.10-Pushpa Dhakate has more or less repeated the evidence of P.W.12-Dumantai Jumnake as far as visit of the appellant and other accused to the house of P.W.12 is concerned. It is stated by this witness that she used to sleep at the house of P.W.12 as she could not stay alone in her quarters. She has been deserted by her husband and her two children were studying far away from village Rangi. This witness has stated that she was taken towards Pisewadi Road and P.W.12 taken towards Armori Road. P.W.12 has stated that she could rescue herself and rush to the house of P.W.11. This witness, however, suffered a lot at hands of the appellant. This witness has identified the appellant Sunil Dashrath Gawde and has stated that he is the same person who had taken her to jungle area and had committed rape on her. Initially the witness resisted the attempt on the part of the appellant and prayed for mercy on the ground that she had two grown up children and she may not be subjected to such an act. She also made an attempt to shout.
The appellant, however, threatened that if she made any attempt to shout, she would be set on fire. Ultimately, the appellant removed her clothes and committed rape on her. The appellant had also given a call to his associates who reached the spot. P.W.10 came to know from the talk of the appellant and his associates that P.W.12-Dumantai Jumnake had succeeded in running away from the clutches of co-accused, who is absconding. The witness has ::: Downloaded on - 22/06/2014 23:28:35 ::: 12 apeal422.11 further stated that two associates of the appellant, who had reached the spot at jungle at a later stage, had also committed rape on her. As far as the appellant is concerned, he had forcible sexual intercourse with P.W.10 at least for two to three occasions during the period she was in their custody.
Thereafter she was left on the road in naked condition. Her wearing apparel were returned to her. The witness has further stated that she rushed to the house of Watchman Kulmethe and narrated the incident to him. As far as delay in lodging the report is concerned, she had explained that she had been deserted by her husband and since she had nobody to support in her family, she avoided to give report.
13. As such, briefly stated, the appellant, accused No.2 and absconding accused had visited the Campus of Ashram School, which is about 1 km. away from village Rangi. They wanted to know the reason for not following bandh call given by Naxlites. In the process, they had threatened Shri Waghmare, P.W.16-Mohanlal Jazkkanwar and had assaulted the Watchman P.W.13-Kulmethe. Thereafter they took away P.W.11-Baby Dhait to forest area and wanted to have commit sexual intercourse with her.
In the process, they had outraged her modesty. Thereafter they had visited house of P.W.12-Dumantai Jumnake where P.W.10-Pushpa Dhakate was also staying. P.W.10 and P.W.12 were taken to forest area. P.W.12 had succeeded in rescuing herself and rushing back to the house of P.W.11. P.W.10 was, ::: Downloaded on - 22/06/2014 23:28:35 ::: 13 apeal422.11 however, subjected to sexual intercourse by the appellant and his associates.
This evidence of P.W.10, P.W.11, P.W.12 and P.W.16 has been corroborated by P.W.13-Shriram Kulmethe. He had narrated the incident which took place in the Campus of Ashram School.
14. The learned trial Judge has acquitted the appellant and accused No.2 of the offence punishable under Section 392 read with Section 34 of the Indian Penal Code. He, however, has convicted the appellant and accused No.2 for the offences punishable under Section 376(2)(g), 354 read with Section 34, 323 read with Section 34 and 506 read with Section 34 of the Indian Penal Code. In my opinion, the judgment and order of the learned trial Judge needs to be confirmed as there is no infirmity in the findings given by the learned trial Judge. Though the judgment of the learned trial Judge is not descriptive considering the volume of evidence, I do not find any wrong in the findings given by the learned trial Judge. The evidence of all the important witnesses has been reevaluated by me and I find that the conviction of the appellant for the above stated offences has been rightly arrived at.
15. As far as offence of gang rape is concerned, it is noted that P.W.10 has identified the appellant only during the course of recording of her evidence in the Court. It appears that she could not identify accused No.2.
::: Downloaded on - 22/06/2014 23:28:35 :::14 apeal422.11 Though she has stated in her evidence that two associates of the appellant had also committed rape on her, she had not been able to identify accused No.2. The third accused is absconding. The question, therefore, may arise as to whether failure of P.W.10 to identify accused No.2 will in any manner destroy the prosecution case of gang rape against the appellant. To resolve this issue, it is necessary to go through the definition of 'gang rape'. 'Gang rape' has been defined in Explanation 1 of sub-section (2) of Section 376 of the Indian Penal Code, which runs as under :-
"Explanation 1 - Where a woman is raped by one or more in a group of persons acting in furtherance of their common intention, each of the persons shall be deemed to have committed gang rape within the meaning of this sub-section."
16. As such it is abundantly clear that to establish a charge of gang rape it is not necessary that all the persons of the gang or group shall have necessarily committed rape on the victim. It is sufficient for the prosecution to prove the common intention. It is well known that common intention can be gathered from the evidence of witnesses and the circumstances. In this regard, I may refer to three judgments of the Hon'ble Supreme Court.
In the case of Ashok Kumar v. State of Haryana reported at AIR 2003 SC 777, it is said at paragraph 7 as under :-
::: Downloaded on - 22/06/2014 23:28:35 :::15 apeal422.11 "7. Charge against the appellant is under S. 376(2)(g), I.P.C.
In order to establish an offence under S. 376(2)(g), I.P.C., read with Explanation I thereto, the prosecution must adduce evidence to indicate that more than one accused had acted in concert and in such an event, if rape had been committed by even one, all the accused will be guilty irrespective of the fact that she had been raped by one or more of them and it is not necessary for the prosecution to adduce evidence of a completed act of rape by each one of the accused. In other words, this provision embodies a principle of joint liability and the essence of that liability is the existence of common intention; that common intention presupposes prior concert which may be determined from the conduct of offenders revealed during the course of action and it could arise and be formed suddenly, but, there must be meeting of minds. It is not enough to have the same intention independently of each of the offender. In such cases, there must be criminal sharing marking out a certain measure of jointness in the commission of offence."
In the case of Om Prakash v. State of Haryana reported at AIR 2011 SC 2682, it is said at paragraph 11 as under :-
"11. A plain reading of Section 376(2)(g) with Explanation I thereto shows that where a woman is raped by one or more of a group of persons acting in furtherance of their common intention, each of the persons shall be deemed to have committed gang rape within the meaning of Section 376(2)(g) of the IPC. In other words, the act of gang rape has to be in furtherance of their common intention before the deeming fiction of law can be enforced against the accused."
In the case of Pramod Mahto and others v. The State of Bihar reported at AIR 1989 SC 1475, it is said at paragraph 10 as under :-
"10. This Explanation has been introduced by the legislature with a view to effectively deal with the growing menace of gang ::: Downloaded on - 22/06/2014 23:28:35 ::: 16 apeal422.11 rape. In such circumstances, it is not necessary that the prosecution should adduce clinching proof of a completed act of rape by each one of the accused on the victim or on each one of the victims where there are more than one in order to find the accused guilty of gang rape and convict them under Section 376 IPC"
17. In the present case, P.W.10 has categorically stated that two associates of the appellant had committed rape on her. The evidence of P.W.10 clearly shows that rape was committed by three persons. As such though accused No.2 has not been identified in the Court, it is very well established that there were three persons including the appellant and all of them had committed rape on P.W.10. Even if rape committed by others is excluded from the area of consideration, the act of appellant and presence of two others in concert with the appellant was sufficient enough to hold the appellant guilty of the offence punishable under Section 376(2)(g) of the Indian Penal Code. The common intention of the appellant and others is very clear from the evidence of P.W.10 and P.W.12. They have stated that the appellant and other accused had taken them to two different directions. The appellant had committed rape on P.W.10 and two of the associates of the appellant had arrived on the scene later on. They had also committed rape on P.W.10. It is seen that the person, who had taken P.W.12 to Armori Road, had also returned back to the place where the appellant had committed the offence of rape. As such there is sufficient material on record to say that the three persons had committed rape on P.W.10 at the same place one after ::: Downloaded on - 22/06/2014 23:28:35 ::: 17 apeal422.11 another.
18. In the circumstances, I do not find any fault with the judgment of the learned trial Court. The appellant had committed offences of gang rape, using criminal force to outrage modesty of a woman, criminal intimidation and voluntarily causing hurt. He has been rightly convicted for the offences punishable under Sections 376(2)(g), 354 read with Section 34, 323 read with Section 34 and 506 read with Section 34 of the Indian Penal Code.
19. Learned Counsel Shri R.M. Daga has submitted that at least Court may consider to reduce the sentence as the sentence of ten years is too severe to be sustained. In this regard, it may be noted here that ten years punishment is minimum provided for the offence punishable under Section 376(2)(g) of the Indian Penal Code. The Court is required to record adequate and special reasons for imposing lesser sentence than ten years. In the present case, the learned Counsel has not been able to site any special or adequate reason which may call for leniency. One cannot ignore the fact that most of the Ashram Schools are situated in the deserted forest areas and female teachers many times have to stay alone in the quarters. The Court cannot ignore the victim while deciding the sentence. In the present case, it is noted that P.W.10 (victim of the offence) was staying alone in her quarters ::: Downloaded on - 22/06/2014 23:28:35 ::: 18 apeal422.11 and she was required to sleep at the residential quarters of P.W.12-Dumantai Jumnake as her both the children were studying outside. She has been deserted by her husband since last ten years. This factual position cannot be ignored while determining the sentence to be imposed on the appellant.
Considering the fact that the appellant taking advantage of helplessness of P.W.10, had committed repeated sexual intercourse with her without her consent under threat, no case is made out for any leniency. The prayer for imposing lesser than minimum sentence is rejected.
20. In the result, the appeal stands dismissed.
JUDGE pma ::: Downloaded on - 22/06/2014 23:28:35 :::