Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 6, Cited by 0]

Kerala High Court

Sajeevan vs State Of Kerala on 22 February, 2013

Author: P. Bhavadasan

Bench: P.Bhavadasan

       

  

  

 
 
                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                        PRESENT:

                            THE HONOURABLE MR.JUSTICE P.BHAVADASAN

                FRIDAY, THE 22ND DAY OF FEBRUARY 2013/3RD PHALGUNA 1934

                                              CRL.A.No. 769 of 2005 ( )
                                                   -------------------------
  AGAINST THE JUDGMENT IN SC.NO. 467/2002 of ADDITIONAL SESSIONS JUDGE FAST
                             TRACK (ADHOC) NO.II, THIRUVANANTHAPURAM
                                       -------------------------------------------------

APPELLANT(S)/ACCUSED 1 & 3 TO 6 :
-----------------------------------------------------

        1. SAJEEVAN,S/O PUSHPANGADAN,
            KARINJAVAYAL, MANAKKADUVILAKAM VILLAGE,
             KAZHAKKOTTAM.

        2. BIJU @ JASMI, BIJI S/O. VASU,
            KARINJAVAYAL PUTHEN VEEDU, NO.K.P.VIII/544,
            CHITTATTUMUKKU DESOM, MENAMKULAM VILLAGE,
            KAZHAKKOOTTAM.

        3. AJAYAN, S/O. PUSHPANGADAN,
            AATTARIKATHU VEEDU, PUTHEN THOPPU, MEENAMKULAM VILLAGE,
            KAZHAKKOOTTAM.

        4. SUJI, S/O. NANAN,
            KANALPURAMBOOK VEEDU, PUTHENTHOPPU,
            MENAMKULAM VILLAGE,KAZHAKKOOTTAM.

        5. DINESH @ SIKKIDI DINESH,
            S/O. DIVAKARAN, MANAKKATTUVILAKATHU VEEDU,
            PUTHENTHOPPU, MENAMKULAM VILLAGE, KAZHAKKOTTAM.

            BY ADV. SRI.K.G.RENGANATH

RESPONDENT(S)/COMPLAINANT:
----------------------------------------------------

            STATE OF KERALA,
            REPRESENTED BY THE PUBLIC PROSECUTOR,
            HIGH COURT OF KERALA,
            ERNAKULAM.

            BY ADV. PUBLIC PROSECUTOR ADV. SRI. N. SURESH

            THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 22-02-2013, THE
            COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

NS



                     P. BHAVADASAN, J.
                - - - - - - - - - - - - - - - - - - - - - -
                Crl.Appeal. No. 769 of 2005
                - - - - - - - - - - - - - - - - - - - - - -
         Dated this the 22nd day of February, 2013.

                             JUDGMENT

This case reveals the story of a woman raped by a group of persons and the agony she had to undergo thereby.

2. P.W.1, the victim, who wound up her relationship with her husband, a month prior to the date of the incident, was staying in the house with three of her children. She was working in the shop belonging to P.W.16 who had a fancy store. On 1.4.2001, she, as usual, returned from her place of employment and by 10'o clock in the night the family had their food and went to sleep. While she was sleeping, according to her, at about 11.30 p.m. she heard someone calling her name and asking her to open the door. She asked for the identity. They replied they are persons who want Crl.Appeal. 769/2005.

2

to tell her something. When she peeped through the door, she found six persons with their face covered and without wearing shirt were standing there outside her house. They snapped off the rope with which the door of the house was fastened and moved into the house. She was caught and then she says that she was laid on the floor forcibly. Thereafter two of them caught hold of her hands and two others her legs and another two of them committed sexual assault on her. She also says that even though she offered considerable resistance, she was unable to ward off the assault. After the incident, she was frightened and remained in the house itself. The next day, i.e. On 2.4.2001, she laid Ext.P1 first information statement when she was taken to the police station by P.W.16, with whom she had joined while he was on his way to her house. P.W.19, the Sub Inspector of Police, recorded Ext.P1 first information Crl.Appeal. 769/2005.

3

statement, and on that basis registered Crime as per Ext.P1(a) FIR. P.W.22 took over investigation. He went to the place of occurrence and prepared Ext.P13 scene mahazar. He recovered M.O.5 from the spot and he also seized M.Os.1 to 3 which were handed over to him by the prosecutrix. He also seized M.O.4 kaily given to him by P.W.1. He recorded the statements of witnesses and also had the articles seized by him sent for chemical examination. In the meanwhile, P.W.1 was sent for medical examination and P.W.8, the doctor, examined her and furnished Ext.P10 certificate. The samples collected by P.W.8 were sent for chemical analysis and P.W.9, after examination, furnished Ext.P11 report. P.W.22 seized the autorickshaw which was alleged to have been used by the accused as per Ext.P14 mahazar. According to him, he had the accused identified by the victim and filed a detailed Crl.Appeal. 769/2005.

4

report before the court. After completing the investigation, he laid charge before court.

3. JFCM-I, Attingal before whom the final report was laid took cognizance of the offence. Finding that the offence is one exclusively triable by a court of Sessions, the said court committed the case to Sessions Court, Thiruvananthapuram.

4. The latter court, on receipt of the records framed charges for the offence punishable under Sections 457 and 376(g) read with Section 34 I.P.C. It may be mentioned here that though eight persons were indicted initially, two of them absconded, namely, accused Nos.2 and 8, and the case against them was split up. The others were put on trial. To the charge, the accused pleaded not guilty and claimed to be tried. The prosecution therefore examined P.Ws.1 to 22 and had Exts.P1 to P23 marked. M.Os. 1 to 5 were got Crl.Appeal. 769/2005.

5

identified and marked. During the examination of the witnesses, the defence had Ext.D1 marked. After the close of the prosecution evidence, the accused were questioned under Section 313 Cr.P.C. They denied all the incriminating circumstances brought out against them and maintained that they were innocent. All of them maintained that they have been falsely implicated in the case and they had nothing to do with the incident. Finding that the accused could not be acquitted under Section 232 Cr.P.C., they were asked to enter on their defence. The defence had D.Ws. 1 to 5 examined and Exts. D2 to D4 marked.

5. On an appreciation of the evidence in the case, the trial court came to the conclusion that the offences have been made out as against accused Nos.1, 3, 4, 5 and 6. They were therefore convicted and sentenced to undergo rigorous imprisonment for three Crl.Appeal. 769/2005.

6

and a half years each and to pay fine of Rs.1,000/- each for the offence under Section 457 I.P.C. with a default sentence of simple imprisonment for a further period of six months. They were also sentenced to undergo rigorous imprisonment for a period of 10 years each and to pay fine of Rs.10,000/- each for the offence under Section 376(2)(g) I.P.C. with a default clause of simple imprisonment for a further period of two years. The substantive sentences were directed to run concurrently. It is also directed that if the fine amount was realized, a sum of Rs.50,000/- shall be paid as compensation to the prosecutrix. Set off as per law was allowed. The above conviction and sentence are assailed in this appeal.

6. Learned counsel appearing for the appellant attacked the findings of the court below on several grounds. It was pointed out that the evidence Crl.Appeal. 769/2005.

7

of P.Ws.1 and 2 on which reliance has been placed by the court below cannot be accepted for more than one reason. P.W.1 has no consistent case and her evidence cannot be believed. She, going by the evidence was very familiar with the accused and nothing prevented her from disclosing the names of the accused on the day on which she laid the first information statement. Instead, she would say that she had seen a few masked persons outside her house. She would also say that while the assailants were leaving the place, they threatened the neighbours with dire consequences apart from threatening her that if she chose to reveal the incident, she should say to the police that some masked men had attacked her. This version is highly artificial and that cannot stand scrutiny. The evidence of P.W.1 is also attacked on the ground that going by her evidence, it was after P.W.16 had come to her Crl.Appeal. 769/2005.

8

house that she had gone to the police station and laid Ext. P1 statement. On the other hand, on going through the evidence of P.W.16, it can be seen that when P.W.1 did not turn up for work as usual, and when he came to know about the atrocity committed on P.W.1, he proceeded to the house of house of P.W.1 and since he found P.W.1 and her children coming along the road, he had taken them to the police station. Thus there is incongruity between the evidence of P.W.1 and P.W.16 in this regard and that has been omitted to be noticed by the court below. Learned counsel then pointed out that even going by the evidence of P.W.1, soon after the incident she had washed her clothes, but strangely enough she kept her under garments unwashed. This seems to be again artificial because there is no reason not to wash her undergarments also. The evidence of P.W.1 would disclose that she is not Crl.Appeal. 769/2005.

9

definite as to the persons who had actually sexually assaulted her. P.W.2, the son of P.W.1, is also not able to disclose the actual role played by the accused persons in the incident. There is no mention of the specific overt acts committed by each of the accused and in the absence of anything in that regard, they could not be found fault with.

7. Referring to the evidence of the investigating officer, it was contended that on a close reading of the evidence of the investigating officer, it can be seen that during investigation he got the accused identified by the victim which is highly improbable. This would indicate the shabby manner in which the investigation has been conducted and that has been overlooked by the court below. According to the learned counsel, the evidence of P.Ws.8 and 9 are of no help to the prosecution, for, the evidence of those Crl.Appeal. 769/2005.

10

witnesses and the report furnished by them does not conclusively show that sexual assault has taken place. Attention was drawn to the fact that in the final report filed before the court below it is alleged that three persons had committed sexual assault on the victim while, the victim had a case that two of the assailants violated her body. Going by the court charge, according to the learned counsel, all the persons were inside the house and committed assault. Therefore, the infirmity in the charge has caused prejudice to the accused persons. For the reason that there was no proper identification of the accused persons also, they are entitled to an acquittal.

8. Learned Public Prosecutor on the other hand pointed out that the court has to appreciate the evidence in the context in which the incident happened and the circumstances under which P.W.1 was placed at Crl.Appeal. 769/2005.

11

the relevant time. A helpless woman subjected to brutal attack by about six persons would naturally be frightened of the consequence of revealing their identity in the first instance. On going through Ext.P1 and her evidence, it can be seen that she pleaded to the assailants to leave her alone. But that had no impact on them. Further, the learned Public Prosecutor pointed out that the brutal attack was made in the presence of the three children of the victim and if the victim reacted in the manner she did, there is nothing unnatural about it. She might have been too frightened by the attack on her.

9. The fact that on the next day when she had gone to the police station and laid the first information statement, she did not divulge the names of the accused persons is only natural as according to the learned Public Prosecutor she was frightened of the Crl.Appeal. 769/2005.

12

consequences of the threat meted out by the accused persons. This fact can be seen from the manner in which the evidence was given by P.Ws. 12, 13, 14 and 15 who are close neighbours of the victim and they chose to betray the prosecution only due to the terror unleashed by the accused persons. Learned Public Prosecutor also pointed out that there is nothing to show that P.W.1 had any ill-motive or extraneous reasons to implicate the accused persons. There is no suggestion to that effect to P.Ws.1 and 2. According to the learned Public Prosecutor we cannot expect a vivid description of the incident with mathematical precision especially when the incident that has occurred is a horrendous one and the witnesses were deposing after a long time and inconsistencies and contradictions etc. are bound to occur. That is only natural. The test is to see whether the evidence of the prosecutrix stands Crl.Appeal. 769/2005.

13

scrutiny and whether it has a ring of truth. Learned Public Prosecutor pointed out that no reason is suggested as to why she should falsely implicate the accused persons and let the real culprits to escape. According to the learned Public Prosecutor, the incident has taken place in the dead of night in the house of P.W.1. The evidence of P.W.1 in this regard gets corroboration at the hands of P.Ws.8 and 9 who are the doctor and the chemical examiner respectively. The doctor has noticed the injuries on the body of the victim and the chemical examiner has noticed presence of semon in the undergarments which were sent for chemical analysis.

10. Learned Public Prosecutor pointed out that true there is some inconsistency in the evidence of P.W.16 and P.W.1. But that was not significant and that Crl.Appeal. 769/2005.

14

has no bearing on the actual issue involved in this case and it is only to be discarded as it is insufficient to impeach the evidence of P.W.1. Learned Public Prosecutor also pointed out that the contention regarding identification is baseless, for, P.W.1's evidence will show that the accused are familiar to her and they are from the locality. It is significant to notice, according to the learned Public Prosecutor, that initially she was frightened to disclose their names and it was only after she was taken to a safe place she got the courage to disclose the names. In a crime of the present nature, one cannot expect meticulous description of the incident and there are bound to occur lacunas and infirmities. A reading of the evidence of P.Ws. 1 and 2 as a whole would show that the incident has taken place as alleged. In short, according to the learned Public Prosecutor, no grounds are made out to Crl.Appeal. 769/2005.

15

interfere with the finding of the court below and the conviction and sentence are only to be confirmed.

11. The evidence regarding the incident is furnished by P.Ws.1 and 2 among them P.W.1 is the unfortunate victim and P.W.2 is her son. The evidence of P.W.1 needs to be referred to in detail. She says that at the relevant time she was staying along with her three children, the eldest of whom was 11 years of age. She makes mention of the advances made by the first accused which was repelled and for which he nursed a grudge against her. She then speaks about the incident which took place on 1.4.2001. On the eventful night, while she and her children were sleeping, she heard a knock on the door and somebody calling her by name. She would say that frightened she woke up her children and peeped through the kitchen door to find the first accused and four others standing outside the house. Crl.Appeal. 769/2005.

16

The first accused is stated to have asked her to open the door as he wanted to convey some message to her. At that time, realizing the danger, P.W.1 says that she asked the first accused to leave her and that she would apologize to him for what had happened. Believing that that would have sent back the accused, she returned to the room where she and her children were sleeping and closed the door. After liting the candle, she went to sleep. Soon thereafter, P.W.1 says that the accused persons snapped off the rope which secured the door of the kitchen and they entered into the house. Seeing such entry, she and the children cried aloud. This was followed by the forcible entry into the room by the accused after knocking down the door which separated the kitchen from the room where they were sleeping. When the assailants entered into the room, she says that she lit the torch and identified them. The second Crl.Appeal. 769/2005.

17

accused who is absconding, according to P.W.1, snatched the torch from her and gagged her. Her children were bundled to a corner and they doused the candle. They threatened her with dire consequences if she would let out a cry. She says that she could not say as to who actually had meted out the threat to her. Thereafter she narrated the unfortunate incident. She describes in detail the manner in which she was pinned down to the ground and her body was violated. In her evidence, she says that she was ravished by two of the assailants and thereafter they left the house. On their way, they threatened the neighbours also with dire consequences and infact threatened the neighbours that if they dare to disclose the incident to anybody, they would suffer the same plight as P.W.1. P.W.1 would say that she was mortally frightened to disclose the incident to anybody because of the threat of the Crl.Appeal. 769/2005.

18

accused that if she chose to disclose the incident to anybody, her children would be sprained in her presence. She believed that the persons who had dared to ravish her would not be reluctant to do anything in case she disclosed the incident. She says that on the next day she did not go for work and by about 9 a.m. P.W.16 came to her house and told her that it is only proper that she complained to the police. She then went to the police station and gave Ext.P1 first information statement. She then says about the handing over of clothes etc.

12. P.W.2, as already stated is the son of P.W.1. He has also given a similar version as the one given by P.W.1. He specifically mentioned of having seen the first accused harming his mother. He would also say that along with the first accused there were a Crl.Appeal. 769/2005.

19

few others. It is significant to notice that he too says that his mother pleaded the first accused that she was ready to apologize, which is the version given by P.W.1 also. He then says about the mother having taken them to the sleeping room and lighting the candle. Regarding the rest of the incident, he gave a similar version as given by P.W.1 and it is not necessary to repeat the statements. Fairly enough, he was not able to identify all the accused in the dock. That can be only because he was of tender age. But he was able to identify the first accused distinctively.

13. The evidence of P.W.16 is to the effect that on the next day of the incident, when he found that P.W.1 had not come for work, he went in search of her and on the way he came to know that something had happened in the house of P.W.1. While he was on his way to her house, he met P.W.1 along with her children Crl.Appeal. 769/2005.

20

and he took them in the autorickshaw to the police station.

14. May be there are some inconsistencies or contradictions regarding this aspect between the evidence of P.W.1 and P.W.16. But as rightly pointed out by the learned Public Prosecutor that is insignificant and it has nothing to do with the actual incident regarding which evidence is furnished by P.Ws.1 and 2. Whether P.W.1 went to the police station when P.W.16 had come to the house of P.W.1 or whether P.W.16 met P.W.1 on his way to her house etc., may not be of such significance to assess the evidence of P.W.1 and P.W.16 regarding the incident. Therefore, the above infirmity pointed out by the counsel for the accused does not help them at all.

15. P.W.1 in her evidence speaks about the injuries suffered by her during the attack. One may Crl.Appeal. 769/2005.

21

now have a look at the evidence of P.W.8, the doctor, who examined her. The doctor makes mention of the multiple scratch marks and nail marks which appeared to be recent and consistent with the time of assault seen over right breast, inner aspect, forehead right side, left middle and index fingers outer aspect and right index and middle fingers at the outer aspect. If one goes through the evidence of P.W.1, she also speaks about the same injuries suffered by her.

16. It was contended on behalf of the accused persons that if as a matter of fact the incident has taken place as alleged by the prosecution and as spoken to by P.W.1, and if P.W.1 had offered stiff resistance to the act said to have been committed by the accused persons, surely and certainly there would have been more prominent injuries on the other parts of the body Crl.Appeal. 769/2005.

22

and the absence of which belies the version given by P.W.1.

17. The above contention is only to be rejected. The evidence of P.W.8 is an answer for the said contention. The doctor has said that in all cases of forced rape, it is not necessary that the lady should have external injuries. It would depend upon various facts. In the case on hand, P.W.1 has stated that she was pinned down to the ground by the assailants and she was stripped then the sexual assault was committed. The mere fact that no injuries are seen on the other parts of the body is not a ground to reject the version given by P.W.1. There is no reason to doubt that the injuries suffered by P.W.1 and noted by P.W.8 are self inflicted injuries.

18. The evidence of P.W.8 shows that on the basis of the chemical analysis report Ext.P11 received Crl.Appeal. 769/2005.

23

by her, her opinion is that there is chance of violence and that could be suggestive of a sexual assault. She was categoric in her evidence that there need not be any injury on the private parts in all cases of rape. She asserts that presence of semen in the vagina swab and smear definitely indicates that there has been penetration. The evidence of P.W.9, the Chemical Analyst, also supports the version given by P.W.8. There is thus ample evidence to show that the body of P.W.1 had been violated.

19. The mere fact that P.W.1 did not disclose the names of the assailants in the first instance does not enure to the benefit of the accused persons. As rightly pointed out by the learned Public Prosecutor, the circumstances under which the FIS was laid and the state of mind of the victim has to be kept in mind while appreciating the above contention. She was not sure at Crl.Appeal. 769/2005.

24

that point of time whether she would get enough protection and if she could reveal the names of the persons concerned. It was only after she was taken to a safe place that she had the courage to do so. P.W.19 says that when P.W.1 came to the police station to lay the FIS, she looked very frightened and was finding it difficult to speak. P.Ws.12, 13, 14 and 15 do say that P.W.1 and family left the place soon after the incident and a reading of their evidence will clearly show that they were unwilling to speak the truth due to fear and threat The criticism levelled against the evidence of P.W.1 is far fetched and to say the least is ridiculous.

20. The next question that needs to be considered is regarding the keeping of undergarments while P.W.1 had taken caution to wash the other dress which she had worn at the relevant time. The mere fact that P.W.1 says that soon after the incident she had Crl.Appeal. 769/2005.

25

washed the other clothes except the undergarments does not cast doubt on her evidence. She might have omitted to take note of the undergarments or there may be other reasons for not doing so. But to say that she deliberately had done so as to foist a case on the accused is too far fetched.

21. A reading of the evidence of P.W.22 would show that he had, after the arrest of the accused, got them identified by the witnesses. True a portion of his evidence read in isolation might indicate that even before he obtained custody, the accused were identified. But a reading of his evidence as a whole would clearly show that he had got the accused identified after obtaining their custody and there is no infirmity in his evidence to that fact.

22. Learned counsel appearing for the appellants would invite the attention of this court to Crl.Appeal. 769/2005.

26

paragraph 35 of the judgment of the trial court. The court below has noticed that there was proper identification as regards the first accused alone and if that be so, conviction of the other accused is unfounded. On a reading of the judgment of the lower court, it does not appear to be so. The lower court has observed that the contention raised by the defence that the first accused alone had been identified cannot be accepted in the light of the evidence of P.W.2, who had also spoken about the incident. The lower court has also observed that may be that P.W.2 has not specifically identified each of the accused, but the boy has categorically stated that there were a group of persons who mounted an attack on his mother. At any rate, there is evidence of P.W.1. It is well settled by now that unless there are compelling reasons, it will not be proper for a court to doubt the version given by the Crl.Appeal. 769/2005.

27

prosecutrix. She stands in the position of an injured witness, and her evidence is to be seriously viewed. Unless it is shown that she had an ill motive or that her evidence is unacceptable in the light of the other items of evidence, it will be imprudent to discard her evidence. Corroboration is only a rule of prudence and not a rule of law. As rightly pointed out by the learned Public Prosecutor, there is no suggestion to P.Ws. 1 and 2 as to why they should falsely implicate the accused. In fact, the suggestion to them is a total denial of the incident.

23. The contention based on charge is baseless. Even assuming that there is any error in the charge, the accused had gone for trial fully knowing what they had to meet and cross examined the witnesses on that basis. Even assuming that there is any infirmity in the charge, that can be taken care of by Crl.Appeal. 769/2005.

28

Section 465 Cr.P.C. There is nothing to show that any prejudice has been caused to the accused. The mere fact that final report laid by the Investigating Officer might have shown that three persons had committed the sexual assault, it does not affect the prosecution case. It is only the opinion of the Investigating Officer and it is for the court to frame proper charge.

24. It could thus be seen that none of the contentions raised by the appellants can stand to scrutiny. The court below has analysed the evidence in considerable detail and has chosen to accept the evidence furnished by P.Ws.1 and 2. On an independent scrutiny of the evidence, this court finds no grounds to take a different view. It could not be said that the court below has erred in any manner in appreciating the evidence of P.Ws.1 and 2 in coming to the conclusion that the offence has been made out Crl.Appeal. 769/2005.

29

especially when one has to notice that the court below has the privilege of watching the demeanor of witnesses also.

Therefore, this court finds no reasons to interfere with the finding of guilt of the accused by the trial court. There is no ground made out to interfere with the conviction and sentence passed by the court below. This appeal is without merits and it is only to be dismissed. I do so confirming the conviction and sentence passed by the court below.

P. BHAVADASAN, JUDGE sb.