Patna High Court - Orders
Baby Rani @ Lachmi Devi vs State Of Bihar & Anr on 25 June, 2014
Author: V.N. Sinha
Bench: V.N. Sinha, Jitendra Mohan Sharma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (DB) No. 969 of 2013
(Against judgment dated 02.09.2013, passed
by Vth Additional Sessions Judge, Patna City,
in Sessions Trial No. 820 of 1999)
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Baby Rani @ Lachmi Devi, D/O Asharfi Choudhary and W/O Arun Kumar
@ Nishar Ahmad, resident of Village Naugharwa, P.S. Sultanganj, District
Patna. At present residing in the house of Munna Singh, Mohalla Prithvipur
Chiraiya Tand, P.S. Jakkanpur, District Patna.
.... .... Appellant
Versus
1. The State of Bihar
2. Arun Kumar @ Nisar Ahmad (Tijoriwala), S/O Murtuza Khan, resident
of Mohalla Naugharwa, P.S. Sultanganj, District Patna.
.... .... Respondents
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Appearance :
For the Appellant : Mr. Ajay Kumar Thakur, Advocate
Md. Imteyaz Ahmad, Advocate
Md. Nilesh Kumar, Advocate
Mr. Amir Alam, Advocate
For the State : Mr. Ajay Mishra, A.P.P.
For Respondent No. 2 : Mr. Salahuddin Khan, Advocate
Mr. Anisur Rahman, Advocate
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
And
HONOURABLE MR. JUSTICE JITENDRA MOHAN SHARMA
C.A.V. JUDGMENT
(Per: HONOURABLE MR. JUSTICE V.N. SINHA)
9 25.06.2014Informant/victim of Sultanganj P.S. Case No. 93/98 dated 26.03.1998, registered for the offences under Sections 197, 342, 376, 418, 419, 420 and 496 of the Penal Code is the appellant herein. She has filed this appeal assailing the judgment dated 02.09.2013, passed by Vth Additional Sessions Judge, Patna City, in Sessions Trial No. 820 of 1999, whereunder sole accused of the aforesaid Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 2/27 Sultanganj P.S. Case has been acquitted of the charge under Sections 497, 376 of the Penal Code. Instant appeal has been filed for securing the conviction of the sole accused of the aforesaid Sultanganj P.S. Case, respondent No. 2 herein, for the offence of rape, as according to the appellant, her consent for sexual intercourse with respondent No. 2 was initially obtained by respondent No. 2 on 20.08.1995 by putting the appellant to fear of death. Subsequent consent for sexual intercourse with the appellant was obtained by respondent No. 2 after he purportedly married the appellant on 05.12.1995, lived as husband and wife and the appellant believed herself to be lawfully married to respondent No. 2.
2. Prosecution story of the present case, as set out in the First Information Report of the informant dated 26.03.1998, recorded by Officer-in-Charge, Sultanganj Police Station (Ext.-2) is that informant Baby Rani, daughter of Asharfi Lal Choudhary, resident of Village- Ashogi, P.S. Bairgania, District- Sitamarhi, presently residing in the house of Munna Singh, near Chiraiyatand over bridge, Verma Studio, Jakkanpur, Patna arrived in Patna town on 20.08.1995 for working with Women Society, reached near railway station, Hanuman Temple and met respondent No. 2, who disclosed his identity as Arun Kumar, serving in Family Planning, Secretariat, Patna. Arun Kumar also allured the informant to provide her with a job and took her to his rented house in Sri Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 3/27 Krishna Nagar locality and detained her in the rented premises for a month. During the period of one month, Arun Kumar not only threatened the informant of dire consequences but also committed rape on her person. Informant became pregnant and was taken to the maternity clinic of Dr. (Mrs.) Shanti Roy in Kankarbagh locality and was made to terminate pregnancy against her will. In the Clinic Register of Dr. (Mrs.) Shanti Roy, respondent No. 2 disclosed his identity as the husband of the informant. After termination of pregnancy informant was kept by respondent No. 2 in different rented houses on the promise that he would marry her. Meanwhile, respondent No. 2 married the informant in Gayatri Temple, Kankarbagh by putting vermilion in her parting and both lived as wife and husband in different rented houses. While informant and respondent No. 2 resided in Chandmari Road as wife and husband the informant became pregnant and gave birth to a female child Nivi Rani on 24.10.1996, who is presently more than one year (1¼ year) old. Before giving birth to the female child informant found doctor's prescription of Bilkish Pravin, resident of Sultanganj kept in the pocket of respondent No. 2 raising suspicion in her mind. Having entertained suspicion informant came to Sultanganj, made inquiry and then discovered that her husband Arun Kumar is not a Hindu but a Muslim and his name is Nisar Miyan (Tijoriwala), son of Murtuza Khan, resident of Naugharwa, Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 4/27 Sultanganj, District- Patna, who has another living wife, children. It is further stated in the First Information Report that respondent No. 2 not only stopped maintaining the informant but also stopped visiting her after informant made inquiries from respondent No. 2 about his another wife, children born to her. Informant along with her daughter also went to Naugharwa residence of respondent No. 2 but respondent No. 2 and the ladies of the house did not allow the informant and her daughter to enter Naugharwa residence of respondent No. 2 and threatened the informant with dire consequences. Present First Information Report was lodged thereafter.
3. Sultanganj police, during investigation of the case, recorded the statement of eight witnesses including Deo Bansh Prasad Singh, Ram Lakhan Sinha, both residents of Chandmari Road and the two stated during investigation that they let out portion of their house to respondent No. 2, who resided in the let out portion of the house along with informant as husband and wife. In the light of the evidence collected during investigation, Sultanganj Police submitted charge-sheet No. 15/99 dated 31.01.1999 finding the case true under Section 497 of the Penal Code. Learned Magistrate having perused the charge-sheet and other materials also took cognizance under order dated 13/15.02.1999 for the offence under Section 497 of the Penal Code and summoned Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 5/27 respondent No. 2 to face trial with direction to appear before the Transferee Magistrate Sri Ram Chandra on 11.03.1999.
4. Having perused the records, Transferee Magistrate Sri Ramchandra under order dated 16.07.1999 committed the case to the court of Sessions as according to Transferee Magistrate offence made out against respondent No. 2 was under Section 376 of the Penal Code triable by court of Sessions.
5. In the light of the materials on record the trial court under order dated 23.08.2002 framed charges against respondent No. 2 for the offences under Sections 497, 376 of the Penal Code and explained the same to respondent No. 2 to which he pleaded not guilty.
6. In support of the charges, appellant examined herself as P.W. 1 reiterating the contents of the First Information Report (Ext.-2) and further asserted that her consent for sexual intercourse was initially obtained by respondent No. 2 on 20.08.1995 by putting her in fear of dire consequences. Subsequent consent of the appellant for sexual intercourse with respondent No. 2 was obtained by respondent No. 2 after he purportedly married the appellant in Gayatri Temple, Kankarbagh, Patna and lived together as husband and wife in the house of different house-owners as tenant in Chandmari Road, Patna and other places. In support of the fact that appellant and respondent No. 2 lived together as wife Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 6/27 and husband after purported marriage in Gayatri Temple appellant disclosed the location, address of the house together with the name of its owner who let out the house to respondent No. 2 where respondent No. 2 and the appellant resided together as husband and wife. She further stated that after her purported marriage with respondent No. 2 in Gayatri Temple, appellant lived together with respondent No. 2 as wife and husband, gave birth to a female child Nivi Rani, who was born out of the purported wedlock. She further claimed in her evidence including paragraphs 21, 22 of cross-examination that respondent No. 2 is the father of the girl child Nivi Rani. To establish the paternity of Nivi Rani, appellant requested the trial court by filing petition dated 03.06.2009 to direct respondent No. 2 to furnish his blood sample so that the same may be matched with the blood sample of Nivi Rani and the appellant. Request made in the petition was considered by the trial court under order dated 06.06.2009 but the prayer was rejected at the behest of respondent No. 2 holding that request of the appellant to match the D.N.A. of respondent No. 2 with that of the appellant and Nivi Rani is only a ploy to delay the trial. Aforesaid order dated 06.06.2009 was assailed by the appellant before the High Court by filing Cr. Misc. No. 24852 of 2009 which was dismissed under order dated 05.10.2010 observing as follows:
"Heard the parties.
The petitioner is aggrieved by the order Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 7/27 dated 6.6.2009, by which the learned Assistant Sessions Judge, Patna City, in Sessions Trial No. 820 of 1999, has refused the prayer of the petitioner for getting the DNA test of the child in question.
Considering that the order impugned is completely valid and section 114 of the Evidence Act can be pressed into service by the prosecution, I am not inclined to interfere in the matter.
The application is dismissed."
7. Appellant in her evidence also disclosed the name of the house-owner and the location of the house where she resided with respondent No. 2 as wife and husband. She also examined two of her house-owners namely, Ram Lakhan Sinha (P.W. 2) and Deo Bansh Prasad Singh (P.W. 3). P.W. 2 has confirmed the fact that appellant resided in his house in Chandmari Road for a period of 7-8 months with respondent No. 2 as wife and husband. Respondent No. 2 while residing in the house of P.W. 2 disclosed his name as Arun Kumar and that while the two resided in the house of P.W. 2 appellant gave birth to a female child. P.W. 3 also confirmed in his evidence that appellant and respondent No. 2 resided in his house as wife and husband during the period between 30th September, 1995-May, 1996.
8. In the light of the aforesaid evidence of the prosecution witnesses trial court examined respondent No. 2 under Section 313 Cr.P.C. on 03.06.2009 by asking him Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 8/27 whether he heard the evidence of the witnesses. Respondent No. 2 answered the question in affirmative. Trial court thereafter asked respondent No. 2 that as per the evidence of the prosecution witnesses he stayed with the informant Baby Rani, wife of Tej Narayan Sah during the period between 20.08.1995 till 26.03.1998 in Mohalla- Naugharwa, P.S. Sultanganj, District- Patna and other localities, gave allurement of marriage, indulged in consensual sexual intercourse with her, leading to birth of a girl child Nivi Rani which tantamounts to rape. Respondent No. 2 answered the query in negative. Trial court thereafter asked respondent No. 2 that the witnesses have further deposed that his wife is alive yet he indulged in sexual intercourse with the wife of another person which tantamounts to adultery and what he has to say about his aforesaid conduct. Respondent No. 2 again answered in negative. Trial court then asked respondent No. 2 as to what he has to offer in his defence. Respondent No. 2 then stated that he shall lead evidence but from the records it does not appear that respondent No. 2 examined any witness on his behalf.
9. The trial court considered the evidence led by the prosecution, other materials on record and held in paragraphs 15, 16 of the impugned judgment that the present dispute is for grant of maintenance by the husband to the wife and has been raised after the wife discovered that her Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 9/27 husband is a Muslim and deserted him, which a Criminal Court is not empowered to decide. In this connection, trial court has relied on the evidence of appellant P.W. 1 that she was married to respondent No. 2 in a temple.
10. In repeat paragraph 16 of the impugned judgment trial court has held that appellant has herself admitted in evidence that she voluntarily went with respondent No. 2 when she came to Patna from Sitamarhi and lived with him for three months. According to appellant, she was being assaulted by Respondent no. 2 during the aforesaid three months but the appellant failed to explain why did she not lodge any case against respondent No. 2 for the rape committed on her for a period of three months prior to abortion. In this connection, trial court has also relied on the evidence of the appellant herself that after abortion she was kept in 3-4 houses taken on rent for a period of 22-23 months and that appellant married respondent No. 2 on 05.12.1995 in Gayatri Temple, Kankarbagth. According to the trial court the evidence of appellant (P.W. 1) in paragraph 2 of her deposition is indicative of the fact that she voluntarily resided with respondent No. 2 as wife and husband and gave birth to a daughter on 24.10.1996.
11. In paragraph 17 of the impugned judgment learned trial court has posed the question as to whether an adult lady can be raped by her husband and answered the Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 10/27 said question in negative with reference to the evidence of the appellant herself in paragraph 3, which according to trial court is indicative of the fact that appellant was married from before her purported marriage with respondent No. 2. She having deserted her husband, children, opted to voluntarily reside with respondent No. 2, a stranger, whom she accompanied after she came to Patna from Sitamarhi on 20.08.1995 and lived with him as wife and husband for a long time until she discovered that respondent No. 2 is a Muslim whereafter she deserted respondent No. 2. Learned trial court in this connection has also placed reliance on the judgment of this Court in the case of Abu Bakar and Anr. Vs. State of Bihar 2012 (1) P.L.J.R. 527 and Goutam Pal @ Shyamal Pal Vs. The State of Bihar 2012 (2) P.L.J.R. 764, referred to in paragraph 18 of the impugned judgment. Learned trial Court has not discussed the facts of the aforesaid two cases in its judgment. In the case of Abu Bakar (supra) the appellants are said to have committed rape on the person of P.Ws. 7, 8 after forcibly entering their house and dragging them to a culvert near primary school while the victims were sleeping in their house, considering the evidence of the two victim girls the prosecution case has been disbelieved by this Court in the light of their evidence, as such, the said case has hardly any application to the facts of the present case. In the case of Goutam Pal (supra) learned Single Judge of this Court has Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 11/27 acquitted the appellant of the charge under Section 376 of the Penal Code as he found that the appellant never practiced deceit on the daughter of the informant for indulging in sexual intercourse with her, as such, the facts, circumstances of the said case have hardly any application to the facts of the present case.
12. In paragraphs 19, 20 of the impugned judgment trial court has referred to the evidence of P.Ws. 2, 3 and held that from the evidence of P.Ws. 2, 3 it is proved that the appellant (P.W. 1) lived with respondent No. 2 as wife and husband in the house of P.Ws. 2, 3 as tenant which is indicative of the fact that appellant was living with respondent No. 2 as wife and husband and as such no offence under Section 376 of the Penal Code is established against respondent No. 2. In the same paragraph trial court has further held that the offence under Section 497 of the Penal Code is also not proved against respondent No. 2.
13. Counsel for the appellant has challenged the findings recorded by the trial court with reference to the definition of rape, as provided in Section 375 of the Penal Code, relevant extract(s) therefrom is quoted hereinbelow for ready reference:
"375. Rape- A man is said to commit "rape"
who, except in the case hereinafter excepted, has sexual intercourse with a woman under circumstances falling under any of the six following descriptions:-
Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-201412/27
First.- .........
Secondly. .......
Thirdly.- With her consent, when her consent has been obtained by putting her or any person in whom she is interested in fear of death or of hurt.
Fourthly.- With her consent, when the man knows that he is not her husband, and that her consent is given because she believes that he is another man to whom she is or believes herself to be lawfully married.
Fifthly.- ..........
Sixthly.- .........
14. From the evidence of appellant (P.W.1) it is pointed out that she arrived in Patna, Harding Park Bus Stand from Sitramarhi on 20.08.1995 between 9:00-9:30 P.M. in search of job with Women Society, met respondent No. 2 near Hanuman Temple, who, disclosed his identity as Arun Kumar, serving in Family Planning, Secretariat, Patna. Respondent No. 2 volunteered to provide the appellant with a job, took her to his Sri Krishna Nagar rented premises where she was put in fear of dire consequence, subjected to sexual intercourse by respondent No. 2. Appellant became pregnant, was taken to Kankarbagh clinic of Dr. (Mrs.) Shanti Roy where she was made to terminate pregnancy against her will. In the clinic respondent No. 2 put his signature on the prescription and other documents as Arun Kumar, husband of the appellant. After termination of pregnancy appellant was kept by Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 13/27 respondent No. 2 in different rented premises on the promise that he would marry her and that he did marry her on 05.12.1995 in Gayatri Temple, Kankarbagh. After marriage appellant lived with respondent No. 2 as wife and husband in different rented houses. While the appellant and respondent No. 2 resided in Chandmari Road as wife and husband appellant became pregnant and gave birth to a female child Nivi Rani on 24.10.1996. In this connection, learned counsel for the appellant referred to the assertion made by the appellant in her examination-in-chief and paragraphs 21, 22 of her cross-examination that respondent No. 2 is the father of the girl child Nivi Rani.
15. To establish the paternity of Nivi Rani, appellant requested the trial court by filing petition dated 03.06.2009 to direct respondent No. 2 to furnish his blood sample so that the same may be matched with the blood sample of Nivi Rani and the appellant which was considered by the trial court under order dated 06.06.2009 and the prayer was rejected at the behest of respondent No. 2 that request of the appellant to match the D.N.A. of respondent No. 2 with that of the appellant and Nivi Rani is only a ploy to delay the trial. Aforesaid order dated 06.06.2009 was assailed by the appellant before the High Court by filing Cr. Misc. No. 24852 of 2009 which was dismissed under order dated 05.10.2010 observing that adverse inference is required to be Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 14/27 drawn against respondent No. 2 for not giving his blood sample to confirm the paternity of Nivi Rani. It is submitted on behalf of the appellant that in view of order dated 05.10.2010, it has to be presumed that respondent No. 2 is the father of Nivi Rani. Reference in this connection has also been made to the evidence of P.W. 2 who categorically stated in his evidence that girl child was born to the appellant while she resided in his house with respondent No. 2 as wife and husband. P.W. 3 also deposed in his evidence that respondent No. 2 and the appellant resided together in his house as husband and wife during the period between 30th September, 1995 - May, 1996.
16. With reference to the aforesaid evidence it is submitted by the counsel for the appellant that initially on 20.08.1995 until termination of pregnancy by the appellant on 13.10.1995 consent of the appellant for sexual intercourse with respondent No. 2 was obtained by respondent No. 2 by putting the appellant in fear of dire consequences. Later, consent of the appellant for sexual intercourse with respondent No. 2 was obtained by respondent No. 2 after he purportedly married the appellant in Gayatri Temple, Kankarbagh on 05.12.1995, lived together with her as husband and wife in different houses as tenant and appellant believed herself to be lawfully married to respondent No. 2. It is submitted that the case of the appellant that she has been raped by respondent No. 2, is covered by exception clauses Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 15/27 thirdly, fourthly of Section 375 of the Penal Code.
17. In support of the aforesaid submissions learned counsel for the appellant placed reliance over the judgment of the Supreme Court in the case of Karthi alias Karthik Vs. State Rep. by Inspector of Police, Tamil Nadu, AIR 2013 Supreme Court 2645 and submitted that initial consent of the appellant for sexual intercourse with respondent no. 2 was obtained by respondent no. 2 on 20.08.1995 by threatening the appellant of dire consequences. Subsequent consent for sexual intercourse with the appellant was obtained by respondent No. 2 after he purportedly married her on 05.12.1995 in Gayatri Temple, Kankarbagh, lived with the appellant as husband and wife in Chandmari Road, Patna and other localities for a period of 22-23 months during which time appellant became pregnant, gave birth to a girl child on 24.10.1996, is indicative of the fact that subsequent consent of the appellant for sexual intercourse with respondent No. 2 was obtained by respondent No. 2 by practicing deceit as he was throughout aware that he has not married the appellant in Gayatri Temple, Kankarbagh on 05.12.1995 but was only pretending to have married her. Respondent No. 2 having decorated the parting of the appellant with vermilion in Gayatri Temple, Kankarbagh, lived with her as husband and wife in Chandmari Road and other localities of Patna for a substantially long period of 22-23 Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 16/27 months, during which period a girl child was also born to the appellant, it was natural on the part of the appellant to have believed that she is lawfully married to respondent No. 2. Such belief, according to learned counsel, subsisted until she discovered the prescription of Bilkish Praveen from the pocket of respondent No. 2, made enquiries about the identity and status of respondent No. 2 and found that his name is Nisar Mian (Tizoriwala) and that his wife is Bilkish Praveen and from her he has children and asked respondent No. 2 to clarify the position. In the aforesaid background, it is submitted that belief of the appellant that she is married to respondent No. 2 subsisted until she discovered that respondent No. 2 is not Arun Kumar but is Nisar Mian (Tizoriwala), immediately thereafter respondent No. 2 was asked to explain his conduct, whereafter respondent No. 2 stopped maintaining, visiting the appellant and present case was registered, as such, according to learned counsel for the appellant, there is hardly any delay in lodging the First Information Report of the present case.
18. Counsel for respondent No. 2 in opposition submitted that trial of the case by the court of Sessions is void ab initio. The Transferee Magistrate ought not to have committed the case to the court of sessions under order dated 16.07.1999. In this connection he pointed out that A.C.J.M., Patna City took cognizance of the offences under Section 497 of the Penal Code under order dated 13/15.02.1999 and Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 17/27 transferred the case to the file of Sri Ramchandra, Judicial Magistrate, 1st Class for trial. The Transferee Magistrate was required to have proceeded with the trial for the offence under Section 497 of the Penal Code but he erroneously committed the case under order dated 16.07.1999 to the court of sessions for trial of the offences under Sections 497, 376 of the Penal Code and order dated 16.07.1999 passed by Transferee Magistrate tantamounts to review of the order 13/15.02.1999 passed by A.C.J.M., Patna City taking cognizance for the offence under Section 497 of the Penal Code. The order dated 16.07.1999 is wholly without jurisdiction and in that view of the matter the trial for the offence under Section 376 of the Penal Code is also wholly without jurisdiction. Reliance in this connection has been placed on the judgment of the Supreme Court in the case of Sanjay Gandhi Vs. Union of India and others, A.I.R. 1978 Supreme Court 514, Ajay Kumar Parmar Vs. State of Rajasthan, AIR 2013 Supreme Court 633, paragraphs 9, 10, 13 and Dharam Pal and others Vs. State of Haryana and Another, (2014) 3 Supreme Court Cases 306.
19. In the case of Sanjay Gandhi (supra) Supreme Court having compared, considered the provisions of old, new Code of Criminal Procedure (hereinafter referred to as the Code) held that the Committing Magistrate under the new Code has to peruse the police report to ascertain whether the Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 18/27 case, as found in the police report, is exclusively triable by the Court of Sessions, if it is so the Magistrate has simply to commit for trial before the Court of Sessions. In the case of Ajay Kumar Parmar (supra) Supreme Court considered, placed reliance on its earlier judgment in the case of Sanjay Gandhi (supra), as would appear from paragraph 8 of the judgment and then held in paragraph 9 that it is evident from the aforesaid judgment that when an offence is cognizable by the Sessions Court, the Magistrate cannot probe into the matter and discharge the accused. In paragraph 10 of the judgment Supreme Court compared the provisions of old, new Code and held that the Magistrate has no business to discharge an accused if the offences alleged are triable by the Court of Sessions. In paragraph 13 of the judgment Supreme Court considered the provisions of Sections 207 to 209 of the new Code and held that as per the scheme of the new Code the Magistrate can determine whether the facts stated in the police report make out an offence triable exclusively by the Court of Sessions. Once he reaches the conclusion that the facts alleged in the report make out an offence triable exclusively by the Court of Sessions. He must commit the case to the Sessions Court. In the present case, the Trying Magistrate Sri Ramchandra having perused the police report was of the opinion that offence under Section 376 of the Penal Code is also made out against respondent No. 2, committed Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 19/27 the case to the Court of Sessions under order dated 16.07.1999 by exercising power under Sections 209, 323 of the Code and the submission of the counsel for respondent No. 2 that the order dated 16.07.1999 committing the case to the Court of Sessions tantamounts to review of the earlier order dated 13/ 15.02.1999 whereunder cognizance for the offence under Section 497 of the Penal Code was only taken by A.C.J.M., Patna City, is wholly misconceived as the Trying Magistrate having perused the police report was of the opinion that the offence under Section 376 of the Penal Code is also made out against respondent No. 2.
20. Constitution Bench judgment of the Supreme Court in the case of Dharam Pal (supra) has hardly any application to the point in issue in the present case, as in the said case Supreme Court upheld its earlier decision in the case of Kishun Singh and others Vs. State of Bihar, (1993) 2 Supreme Court Cases 16 and ruled that not only the learned Magistrate while taking cognizance of the offence is empowered to summon the accused persons named in the F.I.R. but not sent up for trial and named in Column-2 of the charge-sheet under Sections 190(1)(b), 204 of the Code but the Court of Sessions is also empowered to summon them under Section 193 of the Code and their appearance in court is not to await until the stage of Section 319 of the Code and further held that the decision of the three judge Bench in the case of Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 20/27 Ranjit Singh Vs. State of Punjab, (1998) 7 Supreme Court Cases 149 is not a good law.
21. Counsel for respondent No. 2 then submitted that as per the prosecution case appellant was initially subjected to rape after her arrival from Sitamarhi to Patna on 20.08.1995 when she was lured by respondent No. 2 to come to his rented house in Sri Krishnanagar locality of Patna Town of being provided with a job by extending threat of dire consequences. The assault continued until she was forced to terminate her pregnancy in the clinic of Dr. (Mrs.) Shanti Roy but the First Information Report was registered on 26.03.1998 only after respondent No. 2 stopped maintaining, visiting the appellant, which is indicative of the fact that appellant was having consensual sexual intercourse with respondent No. 2 and the offence of rape, as alleged by the prosecution in the First Information Report and the evidence, has been rightly rejected by the trial Court in the impugned judgment in view of the admission of the appellant in paragraph 10 of her cross-examination that on the date she arrived at Patna her husband Sri Tej Narayan Prasad Sah was alive and her marriage with him subsisted as the same was not dissolved. She further stated in the same paragraph that after her arrival at Patna her first husband died and she learnt about his death after 3-4 years but she is not aware about the place of his death. This Court is also required to affirm the Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 21/27 said decision. In any case, appreciating the delay of about three years in lodging the First Information Report, the appeal is fit to be rejected.
22. Before proceeding to consider the merit of the rival submissions, it is necessary to appreciate, understand the ingredients of the offence of rape, as defined under Section 375 of the Penal Code. A man is said to have committed rape if he indulges in sexual intercourse with a woman under circumstances falling in any of the six exceptions provided under Section 375 of the Penal Code. In the present case, we are concerned with clauses thirdly, fourthly of Section 375 of the Penal Code. In clause thirdly, consent of the woman for sexual intercourse, subjected to rape is obtained by putting the woman or any person in whom the woman is interested in fear of death or of hurt. In clause fourthly, consent of the woman for sexual intercourse, subjected to rape is obtained by the man who knows that he is not her husband but the consent of the woman is obtained by the man because the woman believes that he is another man to whom she is or believes herself to be lawfully married.
23. From the contents of the First Information Report and the evidence of appellant (P.W. 1), it is quite evident that appellant had strained relationship with her husband Tez Narayan Prasad Sah and she was mostly residing in her parental house in village Ashogi within Bairginia Police Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 22/27 Station in the district of Sitamarhi. Appellant came from Sitamarhi to Patna on 20.08.1995 in search of a job with Women Society. In the evening of her arrival at Patna appellant met respondent No. 2 near Harding Park, Bus Stand/ Hanuman Temple, who disclosed his identity as Arun Kumar serving in the Family Planning, Secretariat, Patna. Respondent No. 2 also lured the appellant to provide her with a job, took her to his rented premises in Sri Krishnanagar locality, Patna where she was subjected to sexual intercourse after threatening her of dire consequences. Appellant became pregnant and was taken to Kankarbagh clinic of Dr. (Mrs.) Shanti Roy where she was forced to terminate her pregnancy against her will. In the clinic register/ prescription respondent No. 2 put his signature as Arun Kumar, husband of the appellant. Reference in this connection be also made to the complaint-cum-protest petition filed on behalf of the appellant in the court of A.C.J.M., Patna City on 28.05.1998, perusal whereof indicates that photo copy of the prescription dated 12.10.1995 issued by Dr. (Mrs.) Shanti Roy in the name of the appellant describing her as wife of Sri Arun Kumar, Sitamarhi, has been annexed with the said complaint-cum-protest petition as Annexure-1. Perusal of prescription dated 12.10.1995, Annexure-1 indicates that patient is suffering from headache, is pregnant for two months and wants medical termination of pregnancy. Prescription also indicates that the Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 23/27 last menstruation period was on 10.08.1995. Prescription further indicates that the consent for medical termination of pregnancy was also given by Arun Kumar on 13.10.1995. Arun Kumar further put his signature on the prescription on 03.11.1995 when appellant was again advised the same medicines, which she was advised on 13.10.1995, the date on which her pregnancy was terminated.
24. From the evidence of appellant (P.W. 1), it is quite evident that she was subjected to sexual assault by respondent no. 2, right from 20.08.1995 until she was persuaded to undergo medical termination of pregnancy on 13.10.1995, for which consent was also given by respondent No. 2, who put his signature on the prescription and the clinic register as Arun Kumar. We have no reason not to accept the undisputed evidence of appellant (P.W. 1) that she was lured by respondent No. 2 in the evening of 20.08.1995 to provide her with a job and then taken to his rented premises in Sri Krishnanagar locality where she was subjected to continuous sexual assault by respondent No. 2 by extending threat of dire consequences until she became pregnant and taken to Kankarbagh clinic of Dr. (Mrs.) Shanti Roy on 12.10.1995 and the pregnancy was terminated on 13.10.1995 in the light of the consent granted by respondent No. 2 as Arun Kumar.
25. Now we come to the subsequent consent granted by the appellant for sexual intercourse with Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 24/27 respondent No. 2 after he purportedly married the appellant in Gayatri Temple, Kankarbagh on 05.12.1995 by putting vermilion in the parting of the appellant, lived as husband and wife in Chandmari Road, Patna and other localities in different rented premises for a period of 22-23 months until the present First Information Report was lodged. In this connection, we again refer to the evidence of appellant (P.W. 1) and P.W. 2 that the girl child was born out of the wedlock between the appellant and respondent No. 2 on 24.10.1996 while the couple resided in the tenanted premises owned by P.W. 2 as husband and wife. In evidence particularly paragraphs 21, 22 of cross-examination appellant has categorically asserted that respondent No. 2 is the father of her daughter Nivi Rani. Aforesaid evidence of appellant has not been disputed by respondent No. 2, rather he conceded the position as he refused to furnish his D.N.A. sample as per request made by the appellant in petition dated 03.06.2009 filed before the trial court to direct respondent No. 2 to furnish his D.N.A. sample for matching the same with the D.N.A. sample of the appellant and Nivi Rani to determine the paternity of Nivi Rani on the ground that matching of D.N.A. sample for determination of paternity of Nivi Rani is likely to delay the trial. Aforesaid objection of respondent No. 2 was upheld by the trial court under order dated 06.06.2009, against which appellant filed Cr. Misc. No. 24852 of 2009, which was dismissed observing Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 25/27 that prosecution will be entitled to draw adverse inference against respondent No. 2 for his failure to furnish his D.N.A. sample. In view of the assertion of appellant that Nivi Rani is the daughter of respondent No. 2 and refusal of respondent No. 2 to furnish his D.N.A. sample for matching the same with the D.N.A. sample of appellant and Nivi Rani, we are inclined to conclude that respondent No. 2 is the father of Nivi Rani.
26. Respondent No. 2 having put vermilion in the parting of appellant on 05.12.1995 in Gayatri Temple, Kankarbagh married the appellant and thereafter both lived together as husband and wife for a period of 22-23 months in different tenanted premises in Chandmari Road, Patna and other localities, during which period Nivi Rani was born to the appellant on 24.10.1996 while the couple resided as husband and wife in the tenanted house of P.W. 2. In the aforesaid facts and circumstances, appellant gave consent for sexual intercourse with respondent No. 2. Such consent for sexual intercourse was given by the appellant to respondent No. 2 as she believed that she was lawfully married to respondent No.
2. In this connection, we may mention that primal purpose of wedlock is to create progeny. In the present case, appellant after marriage in Gayatri Temple, Kankarbagh on 05.12.1995 gave consent for sexual intercourse with respondent No. 2 as she wanted to have progeny from him but respondent No. 2 obtained such consent by practicing deceit as he always new Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 26/27 that the marriage performed with the appellant in Gayatri Temple, Kankarbagh was only to make the appellant believe that she is married to respondent No. 2 and should give consent for sexual intercourse with him. Such sexual intercourse committed by respondent No. 2 with the appellant after 05.12.1995, the date on which he put vermilion in the parting of the appellant in Gayatri Temple, Kankarbagh, leading to giving birth of a female child by the appellant on 24.10.1996, in our opinion, is rape and covered by exception Clause fourthly of Section 375 of the Penal Code.
27. Delay in lodging of the First Information Report will not affect the merit of the prosecution in the instant case in view of the fact that until respondent No. 2 remained committed to his purported marriage with the appellant performed in a temple by maintaining the appellant, there was no occasion for her to have lodged the First Information Report. Once the commitment was broken by respondent No. 2 appellant had no option but to lodge the First Information Report as her belief about the purported marriage was shattered after respondent No. 2 stopped maintaining her and daughter Nivi Rani. In this connection, we place reliance on the judgment of the Supreme Court in the case of Bhupinder Singh Vs. Union Territory of Chandigarh, (2008) 8 Supreme Court Cases 531, paragraphs 16, 18 as also on the case of Karthi @ Karthik Patna High Court CR. APP (DB) No.969 of 2013 (9) dt.25-06-2014 27/27 (supra).
28. In view of our findings above, the impugned judgment dated 02.09.2013 is set aside and respondent No. 2 is convicted for the offence of rape. He is directed to undergo rigorous imprisonment for seven years with fine of Rs. 6 lakhs payable to the appellant and her daughter Nivi Rani. In the event of non-payment of fine respondent no. 2 shall further undergo simple imprisonment for three years. The amount of fine, if deposited, be invested in a term deposit in a nationalized Bank and be used for the purpose of education, marriage of Nivi Rani.
29. Appeal stands allowed.
30. Send back the lower court record(s).
(V.N. Sinha, J) I agree.
Jitendra Mohan Sharma, J :
(Jitendra Mohan Sharma, J) Rajesh/ A.F.R. U T