Karnataka High Court
Balu @ Babu vs State Of Karnataka on 3 July, 2014
-1-
Crl.A.1106/2011
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 3rd DAY OF JULY, 2014
BEFORE
THE HON'BLE MR.JUSTICE A.S.PACHHAPURE
CRIMINAL APPEAL No.1106/2011
BETWEEN
BALU @ BABU
S/O THANGACHAN
AGED ABOUT 22 YEARS
OCC: MECHANIC
R/O ERANAPURA VILLAGE
CHAMARAJANAGAR DISTRICT.
... APPELLANT
(By Sri.H MOHAN KUMAR, ADV.)
AND
STATE OF KARNATAKA
BY HUNSUR RURAL POLICE STATION
BY STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
AT BANGALORE-560 001.
... RESPONDENT
(By Sri.H.NAGESHWARAPPA, HCGP)
CRL.A FILED U/S.374(2) CR.P.C BY THE ADVOCATE FOR
THE APPELLANT PRAYING THAT THIS HON'BLE COURT MAY BE
PLEASED TO SET-ASIDE THE JUDGMENT OF CONVICTION AND
SENTENCE PASSED ON 9.9.2011 BY THE II - ADDITIONAL
SESSIONS JUDGE, MYSORE IN S.C.NO.142/2010 - CONVICTING
THE APPELLANT/ACCUSED FOR THE OFFENCE P/U/S. 366, 376
AND 344 OF IPC.
-2-
Crl.A.1106/2011
AND THE APPELLANT/ACCUSED IS SENTENCED TO UNDERGO R.I.
FOR 3 YEARS AND TO PAY A FINE OF RS.1,000/-, IN
DEFAULT, TO UNDERGO S.I. FOR ONE MONTH, FOR THE OFFENCE
P/U/S.344 OF IPC. AND THE APPELLANT/ACCUSED IS
SENTENCED TO UNDERGO R.I. FOR 5 YEARS AND TO PAY A FINE
OF RS.2,000/-, IN DEFAULT, TO UNDERGO S.I. FOR 3
MONTHS, FOR THE OFFENCE P/U/S.366 OF IPC. AND THE
APPELLANT/ACCUSED IS FURTHER SENTENCED TO UNDERGO
MINIMUM PERIOD OF R.I. FOR 7 YEARS AND TO PAY A FINE OF
RS.2,000/-, IN DEFAULT TO UNDERGO S.I. FOR 3 MONTHS,
FOR THE OFFENCE P/U/S.376 OF IPC. ALL THE ABOVE
SENTENCES ARE ORDERED TO RUN CONCURRENTLY.
THIS APPEAL COMING ON FOR FINAL HEARING THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
The appellant has challenged his conviction and sentence for the offence punishable under Sections 366, 376, 344 IPC on a trial held by the Sessions Judge, Mysore.
2. The facts reveal that PW3 the victim, daughter of PW10-Rathna Bai and PW11-Naga Naika were residing in a hut belonging to the garden land of PW9-Pannavaram in a village within the limits of Hunsur Rural Police. PW12 Siddaraju is the brother of the victim and son of PWs.10 and 11. The appellant herein (the accused), a resident of -3- Crl.A.1106/2011 Ambaithodu in Kerala State is the son of the senior uncle of PW10 Rathna Bai and had came to Mysore on 27.2.2010 to attend the marriage. On that day, he stayed in the house of the victim. On 28.2.2010 when the parents of the victim went for the sale of vegetables, it was the victim and her brother PW12 Siddraju who were in the house and the accused said to have asked PW12 to bring biscuits from a shop. PW12 went out side and by the time he returned, he did not find the victim and the accused in the house. He complained of this fact to his parents PWs.10 and 11. They made a search for the victim and also the accused.
Ultimately, PW11 the father of the victim submitted the complaint Ex.P14 which came to be registered in Crime No.69/2010 for the offence under Section 366A IPC. They had even taken away the mobile of the complainant. PW17 the PSI after sending the First Information Report went to the house of the victim and held the spot mahazar Ex.P9 -4- Crl.A.1106/2011 and PW16 deputed the police for search of the victim and also the accused. On 13.3.2010 they brought the accused and also the victim. He submitted his report Ex.P10. He recorded her statement and included the provisions of Section 376 IPC. He sent the victim and the accused to the doctor for the purpose of examination. He collected the records relating to the treatment and entrusted the accused to the judicial custody.
PW18 the CPI continued investigation, recorded the statement of the witnesses, held the other mahazars, collected the sketch and also the property extract of the place of the scene of occurrence. He also collected the school leaving certificate of the victim. She was examined by a radiologist and a report Ex.P19 was collected. On completion of investigation, charge sheet came to be filed against the accused for the offences punishable under Sections 344, 366A and 376 IPC. -5- Crl.A.1106/2011
During the trial. the prosecution examined PWs.1 to 20, got marked the documents Exs.P1 to P23. The statement of the accused was recorded under Section 313 Cr.P.C. No defence evidence was led. Anyhow, the contradictions Exs.D1 to D3 have been marked in the evidence of PW12 the brother of the victim. The trial Court heard the counsel and on appreciation of the evidence on record, convicted him for the charge under Sections 344, 366 and 376 IPC.
For the offence under Section 344 IPC, he was ordered to undergo imprisonment for 3 years and to pay fine of Rs.1,000/-, imprisonment for 5 years and fine of Rs.2,000/- was ordered for the offence under Section 366 IPC and rigorous imprisonment for 7 years and fine of Rs.2,000/- was ordered for the offence under Section 376 IPC. All the sentences of imprisonment were to run concurrently. Aggrieved by the conviction and sentence, the present appeal has been filed.
-6-Crl.A.1106/2011
3. Heard the learned counsel for the appellant and also the learned High Court Government Pleader.
4. The point that arises for my consideration is;
"Whether the appellant has made out any grounds to warrant interference in his conviction and sentence for the offences punishable under Sections 344, 366 and 376 IPC?"
5. Learned counsel for the appellant would submit that the evidence available is insufficient to determine the age of the victim as less than 16 years and therefore he submits that the offence under Section 376 cannot be made out. He contends that in the absence of the assessment of the exact age of the victim, the appellant cannot be convicted even for the other offences. -7- Crl.A.1106/2011
6. It is his contention that the age certificate produced by the school authorities cannot be relied exclusively in view of the medical evidence assessing the age of the victim in between 16 to 17 years. On these grounds, he has sought for setting aside the conviction and also sentence.
On the other hand, learned High Court Government Pleader supported the judgment and order of conviction and submitted that the evidence of the victim and the evidence of her close relatives itself is sufficient to prove the age and this version of the prosecution is supported by the certificate Ex.P20 which has been proved by examining his author. He submits that the victim is less than 16 years as on the date of accident, the trial Court was justified in awarding conviction for the aforesaid offences.
7. The learned counsel for the appellant has taken me through the evidence of all the witnesses and also the documents produced. So far as the -8- Crl.A.1106/2011 proof of age of the victim is concerned, the prosecution relies upon the evidence of PW19 the author of Ex.P20 and a teacher in the higher primary school in which the victim was a student. Ex.P20 is the certificate and he states in the evidence that, in the register maintained by the school, information relating to the name of a student, the parents, their caste, religion and date of birth would be mentioned and after looking to the register maintained by the school, he issued the certificate Ex.P20 and the signature of PW19 is Ex.P20(b). The victim was a student of the said school from 10th July 2002 and at the time of admission of the student to the school he states that the relevant records relating to the date of birth would be collected and entry will be made in the school register both on the basis of the certificate produced and the statement of the parents.
-9-Crl.A.1106/2011
8. At the time when the entry was made, there was no controversy with regard to the date of birth of the victim. So, this entry which was made at that point of time, when there was no dispute, as regards her date of birth and therefore it is relevant piece of evidence which could be accepted and relied upon to determine the age of the victim. The contents of Ex.P20 would reveal the name of the parents, her date of birth, the class in which she was admitted and the date of entry to the school with serial number. So, the scrutiny of the evidence of PW19 and the contents of the certificate reveal that she was less than 16 years, to mean she was 14 years and odd months as on the date of incident.
9. It is no doubt true that the victim was examined for the purpose of determining her age and the Investigating Officer has collected the certificate Ex.P19 said to be under the signature of doctor Udayshankar who examined the victim and -10- Crl.A.1106/2011 issued the certificate. Perusal of the certificate at Ex.P19 would clearly reveal the age assessment is in between 16 to 17 years. The evidence of the doctor is relevant only in a case where the Court cannot find the exact date of birth. But in view of the evidence of PW19, the school teacher who issued the certificate Ex.P20, the date of birth mentioned is 1.4.1996 and as this fact is not disputed by the accused, there is no cross-examination of PW19. So, there is no reason to discard the evidence of PW19 to determine the exact date of birth and the age of the victim. Therefore, the medical evidence which is placed on record as opinion of PW19 is redundant, and is insufficient to dislodge the evidence of PW19 and the contents of Ex.P20.
10. Having assessed the age of the victim and as she was less than 16 years as on the date of the incident, the evidence of the victim PW3 and parents PWs.10 and 11 and the brother PW12 reveals, that on 27.2.2010, the accused came to the house, -11- Crl.A.1106/2011 stayed in the night and on the next day kidnapped her and took her to his house in Kerala. Though the parents of the accused (PWs.7 and 8) have turned hostile, the victim in her evidence states that at the instigation of the accused and threat was given by him and she accompanied him and went to the house of the accused in Kerala State and stayed for about 12 days.
11. It is also in her evidence that the accused had the sexual intercourse with her and she states having stayed for 12 days at the said place, it is only when the police approached the house for search of the victim, the accused was apprehended and she was brought back to the village.
12. She was examined by the doctor PW2 and found the hymen absent and the certificate EX.P3 was issued. In fact there were no injuries on the victim when she was examined. In fact she has -12- Crl.A.1106/2011 changed her dress and therefore no other incriminating circumstances were available.
13. As the victim was less than 16 years of age, her consent for sexual intercourse has no relevance. She had not attend the maturity and she stated both in her statement and also before the Court about the sexual intercourse committed on her by the accused and this version in the evidence of PW3 itself is sufficient to attract the provisions of Section 376 IPC for the reason that she was less than 16 years and had the sexual intercourse at the instance of the accused. I do not find any necessity of corroboration of the evidence of the victim on this aspect of the matter.
14. At the time when the victim was kidnapped, the parents were not in the house and the accused asked PW12 the brother of the victim to go to the shop to bring biscuit and forced the victim to accompany him, as she was less than 16 years of age -13- Crl.A.1106/2011 and was minor. Taking a minor for the purpose of sexual intercourse attracts the provisions of Section 376 IPC. It is also in her evidence that she was in the house of the accused for a period of about 12 days and therefore Section 344 IPC is also attracted.
15. The evidence of other witnesses is of not much help to the prosecution. PW1 is the doctor who examined the accused and issued the certificate Ex.P2 and the accused is capable of having sexual intercourse and PW4 is the attesting witness for the spot mahazar Ex.P9, of the house of the victim from where accused had kidnapped the victim. Ex.P8 is spot mahazar of the house of the accused wherein the act of sexual intercourse was committed.
16. PW6 is the Head Constable who arrested the accused and brought him to the police station. PWs.7 and 8 are the parents of the accused who have not supported the case of the prosecution. PW9 is -14- Crl.A.1106/2011 the employer of PWs.10 and 11 and he speaks to the fact that the victim was not in the village from the date of the incident and also speaks to the fact that she had seen the accused once. PW13 is the grand father of the victim and PW14 is friend of PW11 and speaks to the acquaintance of the accused and is also the attesting witness to the mahazar Ex.P9. PW15 is PSI who held the mahazar Ex.P8 and PWs.16, 17 and 18 are the Police Officers who registered the crime and held the investigation. So, the scrutiny of the material placed on record would clearly reveal that the accused had committed an offence under Sections 344, 366 and 376 IPC.
17. The trial Court has awarded the sentence of 7 years for the offence under Section 376 IPC, 5 years for the offence under Section 366 IPC and 3 years for the offence under Section 344 IPC with fine.
-15-Crl.A.1106/2011
18. It is relevant to note that the victim is related to the accused. The accused is the son of the senior uncle of PW10 Rathna Bai - the mother of the victim. It appears, because of this relationship the accused had came to the house of the victim, stayed there. He was coming to the house of the victim even earlier to the incident as well. That apart, the learned counsel for the appellant submits that the accused was intending to marry the victim. But anyhow, the fact that he came to the house as an innocent person, took the disadvantage of the innocence of the victim, a girl less than 16 years, took her without the consent of parents to his village and stayed for 12 days. Except the fact that they are relatives and that the accused is intending to marry the victim, there are no other circumstances to reduce the sentence. The sentence of 7 years for the offence under Section 376 IPC appears to be on the higher side, it is just and proper to reduce the sentence to 6 -16- Crl.A.1106/2011 years by affirming the sentence in respect of other offences.
19. In the aforesaid circumstances, I answer the point raised partly in affirmative and partly in negative.
The appeal is allowed in part, affirming the conviction of the appellant for the charge under Sections 344, 366 and 376 IPC. The sentence for the offence under Sections 344 and 366 IPC is confirmed. The sentence for the offence under Section 376 is modified. The appellant (the accused) is ordered to undergo rigorous imprisonment for 6 years and to pay fine as ordered by the trial Court with default sentence. All the sentences to run concurrently. The appellant is entitled to set off under Section 428 of Cr.P.C.
Sd/-
JUDGE *AP/-