Karnataka High Court
Sanju @ Sanjay S/O Mapanna Bhavimani vs The State Through Chowk Ps Gulbarga on 16 April, 2013
Author: Huluvadi G.Ramesh
Bench: Huluvadi G Ramesh
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
Dated this the 16th day of April, , 2013
Present
THE HON'BLE MR JUSTICE HULUVADI G RAMESH
Criminal Appeal 3625 / 2009
Between:
Sanju @ Sanjay, 23 yrs
S/o Mapanna Bhavimani
Corporation Employee
R/o # 395, Ashraya Colony
Gulbarga Appellant
(By Sri Baburao Mangane, Adv.)
And:
State - through Chowk Police Station
Gulbarga Respondent
(By Sri S S Aspalli, GP)
The Appeal is filed under S.374(2) of the Criminal Procedure Code
to set aside the judgment dated 6.8.2009 in SC 159/2008 by the IV Addl.
SessionsJudge, Gulbarga.
The Criminal Appeal having been reserved for orders on 3rd April,
2013, the court delivered the following:-
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JUDGMENT
This is an appeal by the accused aggrieved by the order of the IV Addl. Sessions Judge, Gulbarga convicting him for the offences punishable under S.361 and 376 of IPC and sentencing him to undergo simple imprisonment for 5 years and fine of Rs.500/-, in default to undergo three months simple imprisonment. For the offence under S.376, IPC, the accused was also sentenced to undergo 7 years simple imprisonment and fine of Rs.1,000/-, in default to undergo three months simple imprisonment.
The facts leading to this appeal are: The father of the victim girl lodged a complaint before the Chowk Police Station, Gulbarga stating that he is a resident of Ashraya Colony, Gulbarga and is doing masonry work and has four children -two sons and two daughters. The eldest daughter is the victim who is aged about 14 years. Ten days earlier to the date of alleged incident of kidnap, one Mallikarjun s/o Hunchappa came to his house with a marriage proposal for his daughter with the accused Sanju Bhimarao, also a resident of the same colony. Since his daughter was only 14 years old, he did not accept the proposal. Thereafter, when he went out for his usual work and his wife was also not there as she had gone to the 3 market to bring jowar, in their absence, on 23.7.2007 at 2.00 p.m. when his daughter went to attend nature's call, at that time, the accused kidnapped her. It is stated, he searched for his daughter everywhere and also informed his friends and on coming to know that the accused was also not to be seen, lodged a complaint to the police to take action against the accused Sanjay and also his friend Jaibheem who helped him. On the complaint, a case in Crime No.116/2007 was registered for the offences punishable under S.365 and 366-A, IPC. The police took up investigation and filed charge sheet. Thus, according to the prosecution, accused kidnapped the victim, a minor girl, with an intention to marry her and took her to Mumbai and stayed there for quite some time. During the stay at Mumbai near Johnson & Johnson Company in the house of CW 9, accused forcibly committed rape despite protest by the victim. The evidence of the victim is also to a similar effect. After framing of charges since the accused pleaded not guilty and claimed to be tried, the prosecution having examined in all about eighteen witnesses, got marked about sixteen documents and M Os 1 to 9 during the trial. Thereafter, the accused was examined under S.313, Cr.PC. His defense was total denial. After hearing, the Sessions Judge convicted the accused to undergo simple imprisonment for five years and also to pay fine 4 of Rs.500 and default sentence of three months for the offence under S.363, IPC. Further, the accused was also sentenced to undergo seven years, simple imprisonment and to pay fine of Rs.1,000/- and default sentence of three months SI for the offence under S.376, IPC. Challenging the order of conviction and sentence passed by the I Addl. District Judge, Gulbarga, this appeal is filed by the accused.
According to the learned counsel for the appellant/accused, the trial court erred in convicting the accused based on the evidence of interested witnesses and they are also not eye witnesses to the incident i.e., PWs 1, 2, 6 and 9 - father, mother, victim and uncle of the victim. There are several contradictions and inconsistencies in their evidence. Though according to the prosecution one PW 12 Mallikarjun is said to be the witness for kidnapping but, naturally he has not supported the version of the prosecution. It is also argued that version of the prosecution itself is that the appellant and the victim are having an affair and were talking to each other and this was seen by PW 4 and also PW 5. That itself shows that the victim is a willing party to accompany the accused and also she went along with the accused voluntarily. Further, as per the medical evidence, the 5 victim had attained the age of discretion as such, when she voluntarily accompanied the accused and if there is any sexual intercourse even without admitting as stated by the victim, the conduct of the victim herself shows that she is a consenting party. This aspect has not been taken note of by the trial court and the appellant accused is innocent. Without properly appreciating the evidence on record, accused was convicted and further, several love letters written by the victim and sent through her friend also depicted victim was intending to marry the accused and there is also a suggestion to PWs 4 and 5. This clearly demonstrate that there was an affair between the victim and the accused prior to the alleged incident and they were in love with each other as such, both of them ran away from Gulbarga. The version of the victim that the accused threatened her at knife point and took her away and forcibly had intercourse with her is an improvement. There is no corroboration as to the version of the victim having regard to the nature and conduct of the victim. She has deposed under fear of the parents. Without appreciating the same, solely believing the evidence of the prosecutrix, erroneously, the accused has been convicted by the trial court. Even it is also argued that the medical evidence regarding presence of spermatozoa is proved to the negative except it is 6 stated that the victim is used to an act of intercourse and in the absence of medical evidence, conviction of the accused for the offence under S.376, IPC solely on the statement of the victim under fear is erroneous. It is even argued that the age of the victim was taken solely on the school certificate without taking into consideration assessment of age medically to form an opinion that victim was a minor which is erroneous. Accordingly, on various grounds, counsel has sought for setting aside the order of conviction and sentence passed.
Learned Addl. SPP submitted that in the absence of proof of age like school certificate, then the medical evidence to ascertain the age has to be taken into consideration . The evidence of the victim is sufficient to hold the accused guilty of the offence of threat i.e., under knife point, the accused has took the victim and had forcible intercourse. There is cogent evidence on record and accordingly, sought for dismissing the appeal.
In the light of arguments advanced, the following points would arise for consideration.
7Whether the prosecution has proved beyond reasonable doubt that the accused induced a minor girl with an intent to seduce her, thereby committed an offence under S.366 A, IPC;
Whether the prosecution has proved beyond reasonable doubt that the accused has committed rape on the victim who is a minor; Whether the trial court is justified in convicting and sentencing the accused for the offence under S.366 A and 376, IPC; and What order.
As per the evidence of PWs 1 and 2 who are the parents of the victim, the victim was aged about 14 years and on that day they had been to work and they could not find the victim when they returned home. Even prior to that it is also their evidence one Mallikarjun - PW 12 about one year back, had approached the complainant to give his daughter the victim in marriage to the accused. For the said offer, complainant declined. On having found that the victim was not in the house when they returned from work, he informed the same to his brother and thereafter, on coming to know that this accused along with his friend one Jaibheem was not found in the locality having suspected, gave a complaint as per Ex.P1. Later, police traced the victim and accused at Mumbai on receiving such information. 8 Thereafter, PWs 1 and 2 went to the police station and saw the victim. On inquiry, they learnt from PW 6 that the accused forcibly took the victim to Mumbai and she was sexually assaulted and it was disclosed that she was a minor as on the date of incident as her date of birth is 10.7.1993. In proof of the date of birth of the victim, PW 18 one Shalan Joshi was examined. He was the then head master of Jyothi Vidya Mandir School. The date of birth mentioned in the school leaving certificate is 10.6.1993. In this regard, even in the cross-examination, nothing worth is elicited to deny the date of birth of the victim. Although according to the appellant's counsel, the medical evidence regarding proof of age of the victim is to be taken note of to ascertain the exact age, as per medical evidence at Ex.P8 - certificate issued by PW 8 Neelavathi, Sr. Specialist at District Hospital, Gulbarga, there is development of secondary sexual character and hymen was torn and old heeled tears present, cervic shows erosion present on anterior, she has opined that the skeletal age as 16-18 years and also it is stated that she is used to the act similar to that of coitus.
The evidence of victim PW 6 is to the effect that she had been kidnapped by the accused at 3.00 p.m. after the school hours when she had 9 gone to answer nature call near the toilet, was threatened with knife point and accused took her to his aunt's house and having undressed her, committed rape on her and from there he took her to Shahbad and from there to Mumbai in train where the brother of the accused was staying in a shed. There also, he has committed rape on her despite her resistance. She informed her uncle in Mumbai over phone and later, Gulbarga Police came there and took her and the accused to Gulbarga. Police made inquiry and her statement has been recorded and she also showed the place where the accused had committed rape on her in the house of the aunt of the accused and also the place from where she had been kidnapped and later, police subjected her to medical examination. It is also stated, the accused ten days prior to kidnapping her had sent a message through somebody to marry him for which she declined.
In his evidence, PW 7 Ramesh, pancha has supported the version of the victim and prosecution regarding conducting of panchanama nearby the government school and also the house of the aunt of the accused at Ex.P5 and P6.
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PW 9 - Upendra is the younger brother of the complainant and the uncle of the victim. He has deposed that on 23.7.2007, his brother told him that the victim is missing and thereafter, he went to the house of his brother. On coming to know that the accused was also not found, suspecting they filed a complaint to the police as per Ex.P1 and on 25.7.2007, victim phoned him around 9.00 p.m. and informed him that she was with the accused and thereafter, he informed the same to the police and police brought the accused and the victim to Gulbarga.
The evidence of PW 12 who has been examined by the prosecution, is to the effect that the parents of the accused had approached the victim's parents to give the victim in marriage to the accused for which they refused. The said version has not been supported by the witness. Even PW 4 - Mallamma and also PW 5- Khairunnibi have been examined to speak about the accused kidnapping the victim and also they have seen the accused taking away the victim and they are circumstantial witness regarding the movement of the accused and forcing the family of the victim to giver her in marriage to him. They have not supported the version of the prosecution. Other witnesses are police witnesses regarding 11 apprehension of the accused and victim at Mumbai and also subsequently subjecting the victim and the accused for medical examination.
The trial court, based on the evidence on record, has formed an opinion that prosecution has proved beyond reasonable doubt that the accused having threatened the victim at knife point, kidnapped her from the lawful guardianship of her parents and made out a case for the offence under S.361, IPC and also having gone through the definition of rape as per S.375, IPC, relying upon the evidence of the victim, has held that accused has committed forcible rape on the victim and convicted and sentenced him to undergo simple imprisonment for 5 years for the offence under S.363, IPC and to pay a fine of Rs.500/- and default sentence of three months simple imprisonment. Further, accused was also sentenced to undergo simple imprisonment for 7 years for the offence under S.376, IPC and to pay fine of Rs.1,000/- and default sentence of three months simple imprisonment.
Counsel for the appellant submitted, the medical evidence is to the effect that the victim is aged 16-18 years, she was a consenting party 12 having attained the age of discretion. She voluntarily accompanied the accused as such, the prosecution has not made out a case against the accused for the alleged offences and accused is entitled for the benefit of medical evidence as to ascertainment of age and also based on the conduct of the victim, and accordingly contended that the accused has to be acquitted.
So far as the age of the victim is concerned, when the school leaving certificate is produced which demonstrate the age of the victim as on the date of alleged offence as 15 years and nothing worth is elicited in the cross examination to deny the documentary proof of evidence, rightly the trial court relied upon the school leaving certificate. This view was also supported by the decision of the Apex Court in the case of State of Maharashtra & Anr Vs Mohd. Sajjid Hussain Mohammed. S Hussain & Ors - (2008) 1 SCC (Cri) 176, wherein it is held as to the determination of age, the school leaving certificate mentioning the date of birth is preferable to medical document or an affidavit filed. Thus, the age of the victim has been established by the prosecution at the time of commission of the offence that she was a minor and had not attained the age of discretion, and 13 the accused having kidnapped the victim who was a minor from the lawful guardianship, forcibly committed rape on the victim in the house of his aunt as well as in the shed where his brother was living at Mumbai as is clear from the evidence of the prosecutrix. Even in the decision in the case of Vikki @ Vijay Kumar Vs State by Harihar Town Police - 2008 Crl.LJ 3787 as well as in the decision in State of Punjab Vs Gurmit Singh & Ors
- AIR 1996 SC 1393, it is held that the evidence of the prosecutrix is reliable, minor discrepancies and infirmities , if any have to be disregarded when they do not affect the core of the testimony of the prosecutrix and also that the testimony of the victim in case of sexual offences can be acted upon to convict the accused unless there are compelling reasons which necessitate looking for corroboration . The medical evidence of the doctor who examined the victim is suggestive of the fact of the victim subjected to sexual intercourse. Also it is stated by Dr.Neelavati - PW 8 about the tearing of hymen and old healed tears present depicts the fact that there is rupture of hymen which necessarily may be due to forcible intercourse. Since the victim was aged 15 years at the time of offence, necessarily her secondary sexual characters are found well developed. The version of the defense is that accused and the victim were moving with each other as 14 lovers and victim voluntarily accompanied the accused to go away from lawful custody of her parents and also she co-operated for sexual intercourse and that she had attained the age of discretion. Even if the defense of the accused is taken into consideration, as the prosecution was able to prove beyond reasonable doubt that the victim was proved to be a minor at the time of commission of the offence, even any such consent given cannot be treated as consent.
The trial court convicted the accused for offence under S.361 and S.376, IPC. S.361 defines about kidnapping from lawful guardianship of any minor. The penal clause provided is under S.363 which provides for imprisonment for a term which may extend to seven years and shall also be liable to fine. The sentence rendered by the trial court for the offence under S.363, IPC is five years simple imprisonment and to pay fine of Rs.500/- and default sentence of three months simple imprisonment. So also it has convicted the accused for the offence under S,.376, IPC and sentenced him to undergo simple imprisonment for seven years and also to pay fine of Rs.1,000/- in default, to undergo simple imprisonment for three month. and 15 ordered both the sentences to run concurrently while extending the benefit of set of under S.428, Cr.PC.
Thus on over all appreciation of evidence, I do not find any reason to interfere with the order of conviction and sentence passed by the Sessions Judge. Appeal filed by the accused is dismissed while confirming the order of conviction and sentence passed.
Sd/-
Judge An