Patna High Court
Gopal Yadav vs State Of Bihar on 1 April, 2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No.23 of 1995
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Against the judgment dated 22.2.1995 passed by Sri Akhilesh Chandra, 3rd
Addl. Sessions Judge, West Champaran, Bettiah on the 22nd February, 1995 in
Sessions Trial No. 425/93 / 134/93 convicting the appellant under Sections 497
and 498 IPC.
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Gopal Yadav, son of Shree Singashar Yadav, resident of Village - Pipara Manjhi,
P.S. Ram Nagar, District - West Champaran, Bettiah
.... .... Appellant
Versus
The State of Bihar
.... .... Respondent/s
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Appearance:
For the Appellant/s : None.
For the Respondent/s : Sri Sujit Kumar Singh, A.P.P.
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CORAM: HONOURABLE SHRI JUSTICE DHARNIDHAR JHA
ORAL JUDGMENT
Date: 01-04-2014 The solitary appellant Gopal Yadav stood convicted by judgment dated 22.2.1995 passed by the learned 3rd Addl. Sessions Judge, West Champaran at Bettiah for committing offences under Sections 497 and 498 of the Indian Penal Code and was directed to suffer rigorous imprisonment for five years as also two years on the two respective counts. The appellant challenges the above noted judgment and order of conviction passed against him in Sessions Trial No. 425/93 / 134/93.
2. Some of the admitted facts were that Bibi Najmun Patna High Court CR. APP (SJ) No.23 of 1995 dt.01-04-2014 2/8 Nessa, examined in the trial court as PW 1, was married to the informant Sattar Mian (PW 5) and it appears that the couple had some children born out of the wedlock also. It appears that in spite of such mature marriage, the lady walked out of the matrimonial relationship and the house of PW 5 on 25.9.1991 to take the appellant as her husband. It appears that the appellant also begot at least one son out of the relationship he had entered into with PW 1.
3. However, the allegation contained in Ext. 2, the Fardbeyan of PW 5, was that Bibi Najmun Nessa was forcibly taken away along with her five children by the appellant from the house of the informant (PW 5) and, on that basis, the case was instituted and after investigation, it was sent to trial by the police.
As may appear from the perusal of the records of the trial court, six witnesses were examined by the prosecution in support of the charges. PW 1 was Bibi Najmun Nessa, the lady who was allegedly enticed or taken away by the appellant, and with whom the appellant had allegedly committed the offence of adultery. PW 2 Naim Ansari was deposing as if he had seen the appellant sleeping with the lady and indulging into sexual acts with her and when a hulla was raised, the informant Sattar Mian (PW 5) went there and caught the appellant. PW 3 Md. Neyaj Ansari has also given the same evidence as was given by PW 2. PW 4 was Dr. Usha Das, who had Patna High Court CR. APP (SJ) No.23 of 1995 dt.01-04-2014 3/8 medically examined PW 1 Bibi Najmun Nessa, and had opined that she was about 20 years of age and that there was no injury found on her private parts and that she had six children and further that she was habituated to sex. The charge was initially under Section 376 of the Indian Penal Code, but the court below acquitted the accused of that charge, but convicted him instead of offences under Sections 497 and 498 of the Indian Penal Code.
4. Section 497 IPC reads as under:-
"497. Adultery.- Whoever has sexual intercourse with a person who is and whom he knows or has reason to believe to be the wife of another man, without the consent or connivance of that man, such sexual intercourse not amounting to the offence of rape, is guilty of the offence of adultery, and shall be punishable with imprisonment of either description for a term which may extend to five years, or with fine, or with both. In such case the wife shall not be punishable as an abettor."
5. On a bare perusal of the above provision, it appears that the man who indulges into sexual intercourse with a lady must know that she was the wife of another man and that he had indulged into the act without the consent of the man or without his connivance. Thus, what appears is that the knowledge or the reason to believe that the lady was the wife of another man is one of the most important Patna High Court CR. APP (SJ) No.23 of 1995 dt.01-04-2014 4/8 ingredients of an offence of adultery. Knowledge could be derived out of many facts and, likewise, the reason to believe could also exist on account of many other facts and circumstances. But if the man, who indulges in sexual intercourse with such a lady, does believe or has the knowledge that the lady with whom he had indulged into the act was no longer the wife of a person, then in the opinion of this Court and as per the provision, the offence could not be said to be committed. The language of Section 497 IPC is couched in affirmative terms but when it comes to interpreting the provision by the Court so as to consider the impact of the provision on a particular set of facts then while doing so, it has to consider the negative aspects of a fact or the fact of not entertaining a knowledge or a belief. Knowledge signifies a state of mind about existence of a particular thing, but when it comes to considering to have „the reasons to believe‟ then the reasons must be such which could lead to only one conclusion and further that the conclusion should be about the definite presence of a particular fact. Here, in the present case, if there is no knowledge or even if the knowledge of a particular lady being the wife of a person no longer exist with further reason not to believe that fact, then in that case, the mere indulgence of a man with the lady in sexual intercourse may not in itself constitute the offence of adultery. This is one of the cruxes of constituting the offence under Section 497 Patna High Court CR. APP (SJ) No.23 of 1995 dt.01-04-2014 5/8 of the Indian Penal Code.
6. As regards the offence punishable under Section 498 IPC, one shall have to take into account the necessary ingredients which constitute that particular offence. The first ingredient is that someone should have taken or enticed away any woman. Secondly, the woman should be known or should be believed to be the wife of another man, and the taking or enticing away should be from the custody, either of that man, or of any particular person having the care of the lady on behalf of that man. The last ingredient is that the taking and enticing away should be with an intent that the lady shall be subjected to illicit intercourse with any person and, for that purpose, the lady should be concealed or confined or detained by such a person. It hardly requires to be pointed out that „taking away‟ presupposes use of some external force; whereas the element of „enticing away‟ presupposes playing some fraud or deception either upon the person who has been taken away or enticed away or upon such a person who could have the care or custody of the lady. As appears from the very provision, the other ingredient is of „taking away‟ the lady with a particular purpose or intent and, that is, subjecting her to illicit intercourse which again signifies that there should be an element of unlawful physical contact which is not recognized as legal or consensual under the law and, the last Patna High Court CR. APP (SJ) No.23 of 1995 dt.01-04-2014 6/8 ingredient as I have just pointed out, is the concealment or detention of the lady for that particular purpose.
7. Applying the above ingredients of the two offences to the facts of the present case, one may find out that the informant might have stated that her wife was taken away by the appellant, but what has been stated by him was that the accused had taken away his wife. The words used by PW 5 are "BHAGA LE GAYE", which to me, appears indicating an act of elopement. This inference of mine gets support from the evidence of PW 1, the lady Bibi Najmun Nessa, who stated that she was never taken away by Gopal Yadav; rather she, out of her own volition and freewill, went away with him and had got herself married to him and that Gopal Yadav had not indulged in unlawful sexual activities with her. If this was the evidence of the victim, it would be very difficult to apply the two provisions to the facts of the case to hold that the offences made punishable by the two provisions were made out. The act of indulging into sexual intercourse with the lady appears committed by the appellant only after he had married the lady and after the lady had deserted her husband and had gone into the company of the appellant. So the knowledge or the reason to believe for the appellant that the lady was the wife of PW 5 does not appear existing from the facts of the case. If there was no knowledge to the appellant or the appellant did not have any reason to Patna High Court CR. APP (SJ) No.23 of 1995 dt.01-04-2014 7/8 believe that PW 1 was the wife of PW 5 and, again if PW 1 had married the present appellant, then there could not be any belief or knowledge again that PW 1 could be the wife of any person. Treating the lady as his wife, as appears from the evidence of PW 1, the appellant had indulged into sexual intercourse. As such, the offence under Section 497 IPC would not be made out.
8. Likewise, the element of taking away or enticing away, that is, taking the lady away either by use of force or by playing deception or fraud upon her also appears not established from her own evidence. Further, the other ingredient that the lady was taken away with the intent that she would be subjected to illicit intercourse also does not appear concretized from the material facts, that is, the evidence of PW 1 of the case. She was a willing partner to the act of elopement or running away from the house of PW 5 and she was voluntarily marrying the appellant. The question of the marriage being valid or invalid is not the issue in a criminal trial. When it comes to be considered as defence version, then the probability of the version and the effect of that probability on the proof or non-proof of the charges have only to be considered. The lady stated that she had never been subjected to illicit intercourse which signifies that the intercourse which was being had or had been had by the appellant with the lady was all lawful, which indicates that the lady was quite willing to move Patna High Court CR. APP (SJ) No.23 of 1995 dt.01-04-2014 8/8 into the relationship - both worldly and physically.
9. After considering the evidence of the case in the light of the provisions under which the appellant had been held guilty and convicted of, the Court is of the opinion that the judgment of conviction and the order of sentence was completely outside the purview or the scope and ambit of Sections 497 and 498 IPC when judged in the light of the evidence available on record. The learned trial judge fell in serious error while appreciating the facts and applying the law as a result of which an erroneous judgment was passed. This appeal is allowed by setting aside the judgment of conviction and order of sentence. The appellant is acquitted of the charges he had been found guilty of. The appellant is on bail. He shall stand discharged from the liability of his bonds.
(Dharnidhar Jha, J) AFR Dilip.
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