Madras High Court
Baskar @ Paradesi vs State By on 23 November, 2016
Author: P.Devadass
Bench: P.Devadass
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 23.11.2016 CORAM THE HON'BLE DR.JUSTICE P.DEVADASS Crl.A.No.1114 of 2007 Baskar @ Paradesi .. Appellant/Accused Versus State by The Inspector of Police, Vadalur Police Station, Cuddalore District. ..Respondent/Complainant Criminal Appeal filed under Section 374 of Cr.P.C against the Judgment of the learned Sessions Judge, Mahila Court, Cuddalore in S.C.No.127 of 2007 dated 31.7.2007. For Appellant : Mr.T.Muruganantham For Respondent : Mr.R.Sekar, G.A.(Crl.side) ***** JUDGMENT
The sole accused in the Sessions case in S.C.No.127 of 2007 on the file of the learned Additional Sessions Judge, Mahila Court, Cuddalore is the appellant.
2. In the said Court, he was tried for an offence under Section 366-A I.P.C.
3. After trial, the trial Court found him guilty under Section 363 I.P.C. and sentenced him to 5 years R.I.
4. The case of the prosecution briefly runs as under:
(1) In Cuddalore District, in Vadalur Taluk, in Mettukuppam, Ramalinga Vallalar International Charitable Trust, runs an Ashram. In this, poor children are provided boarding and lodging. It is being administered by Sivaprakasa Swamigal. Its day-to-day affairs are being attended to by P.W.1.
(2) P.W.2, a 15 years old girl along with her two sisters stays in the said Ashram. They have no parents. They are studying in the nearby school.
(3) The said Trust provides free meals to the needy. The accused used to take free meals. On 9.1.2006, morning, Sivaprakasa Swamigal and P.W.1 had gone to Chidambaram. At about 12 noon, the accused told P.W.2 that Sivaprakasa Swamigal asked him to bring her to Chidambaram. So, P.W.2 went along with the accused. P.W.3 a servant in the Ashram seen this. He told this to P.W.4, sister of Sivaprakasa Swamigal. In the evening, missing of P.W.2 from the Ashram came to light. P.W.4 informed this to P.W.1 and Sivaprakasa Swamigal, who were then in Chidambaram.
(4) On the same day, at about 6.30 p.m., near Senthanirpuram in Trichirapalli, P.W.11 Head Constable attached to Ponmalai Police station seen the accused dressed himself a devotee of Vallalar along with P.W.2, who was in her school uniform. On enquiry, P.W.11 came to know that the accused had brought her from the Ashram in Mettukuppam. He took them to his Police station. This was informed to Vadalur Police.
(5) On the same day, around 9 p.m., Sivaprakasa Swamigal and P.W.1 returned to the Ashram. Now, it came to light that the accused had kidnapped P.W.2. On the next day, namely 10.1.2006, at about 4 a.m., at the Vadalur police station, P.W.1 gave Ex.P1 complaint to P.W.10 Head Constable. He registered this case under Section 363 I.P.C. (Ex.P9 F.I.R.).
(6) P.W.12 Inspector, Vadalur Police station took up his investigation. At about 10 a.m., P.W.6, a Woman Constable attached to All Women Police station, Neiyvelli and a police party brought the accused and P.W.2 to Vadalur police station from Trichy.
(7) P.W.12 arrested the accused. Examined P.W.2 and recorded her statement under Section 161 Cr.P.C. In the presence of P.W.5 and another, he seized M.O.3 white colour doti from the accused under Ex.P13 Mahazar and seized M.Os.1 and 2 green colour pant, white colour tops from P.W.2 under Ex.P12 Mahazar. He altered the section of law to Section 366 I.P.C. (Ex.P14 alteration report).
(8) On 11.1.2006, on examination, P.W.8, an Assistant Civil Surgeon at Govt. Headquarters Hospital, Cuddalore found no evidence of sexual violence on P.W.2. P.W.14 Radiologist, on examination, found P.W.2 was between 17 and 18 years old. (See M.Os.4 and 5 x-rays and Ex.P20 report).
(9) P.W.12 examined material witnesses and recorded their statement under Section 161 Cr.P.C. After him, P.W.13 continued the investigation. He obtained age certificate for P.W.2. Concluding his investigation, he filed the final report before the committal Court for an offence under Section 366-A I.P.C.
5. The learned Magistrate took cognizance on the final report. Furnished copies of documents to the accused under Section 207 Cr.P.C. Committed the case to the Court of Principal Sessions Judge, Cuddalore. The learned Judge made over the case to the learned Additional Sessions Judge, Mahila Court, Cuddalore.
6. The learned Additional Sessions Judge after hearing both sides and on consideration of the case-records framed a charge under Section 366-A I.P.C. Explained the charge to the accused. He pleaded not guilty.
7. In the circumstances, to substantiate the charge, prosecution examined P.Ws.1 to 14, marked Exs.P1 to P21 and exhibited M.Os.1 to 5.
8. The trial Court examined the accused under Section 313 Cr.P.C. on the incriminating aspects in the prosecution evidence. He denied the offence. He did not let in defence evidence.
9. Upon hearing both and on appreciating the evidence adduced, the trial Court convicted the accused under Section 363 I.P.C. and sentenced him to 5 years R.I.
10. The learned counsel for the appellant contended that even on 9.1.2006, at about 6.30 p.m. itself P.W.1 came to know from the police that the accused and P.W.2 were found in Trichy but he did not made any complaint to police. There is correction in the date of complaint Ex.P1. The complaint was lodged on the next day. There is delay in lodging the complaint. The delay was also not explained by the prosecution. Thus, the F.I.R. is not free from doubt.
11. The learned counsel for the appellant further contended that in the trial Court P.W.1 had stated that he has not seen the Inspector, Vadalur Police station and he did not also examine him. Thus, the very investigation is doubtful.
12. The learned counsel for the appellant further contended that P.W.2 is a got up witness. In her cross examination, she flatly admitted that she was tutored by the police to depose. So also P.W.3. So, they cannot be relied on. There is no acceptable legal evidence to link the accused with this case.
13. On the other hand, the learned Government Advocate (Crl. side) would contend that the accused was a serpent in Swamijis cloths. He came to eat free meals in the Ashram, donned the robe of a devlotee of Vallalar and committed an heinous act.
14. The learned Govt. Advocate further contended that P.W.2 is a minor girl. She is below 16 years. (See Ex.P19 School certificate). She has no motive to implicate the accused. So also P.Ws.1 to 4. The evidence of P.W.2 is crystal clear. Her evidence has been corroborated by other prosecution witnesses. The accused having left the Ashram along with P.W.2 has been spoken to by P.Ws.3 and 4. Subsequently, they were seen in Trichy by P.W.11, Head Constable.
15. The learned Government Advocate further submitted that P.W.1 was informed by Ponmalai police. Sivaprakasa Swamigal came to the Ashram only about 10 p.m. And on the next day, early morning at about 4 a.m., Ex.P1 complaint was lodged by P.W.1. The delay has been clearly explained. The clerical correction in Ex.P1 complaint has been initialed by P.W.1.
16. The learned Govt. Advocate further contended that the prosecution has established the charge framed against the accused beyond all reasonable doubts. The trial Court has rightly convicted and punished him.
17. I have anxiously considered the rival submissions, perused the impugned judgment and also the entire materials on record threadbear.
18. Now, the question is whether the prosecution has established an offence under Section 363 I.P.C. as against the accused beyond all reasonable doubts ?
19. P.W.2 was then was studying in 8th Standard in a School. Her school record would show that she was born on 5.4.1991. P.W.14 Radiologist after examination, opined that she is between 17 to 18 years old. As per the school record, she is 15 years old. At any rate, she is below 18 years. She is a minor girl.
20. It is alleged that on 9.1.2006 around noon, the accused donning the robe of a devotee of Saint Vallalar enticed P.W.2, took her to Trichy under the pretext that he has been asked to bring her to Chidambaram by Sivaprakasa Swamigal, the Administrator of Ashram in Mettukuppam in Cuddalore district.
21. The identity of the accused has been confirmed by P.Ws.1 to 4. Their evidence shows that the accused used to take free meals provided in the Ashram. P.W.2 is residing in the Ashram. It is the evidence of P.W.3 that on 9.1.2006 at about 12 noon he had seen the accused taking P.W.2, when enquired, the accused told him that he is taking the girl to Chidambaram to meet Sivaprakasa Swamigal and P.W.3 informed this to P.W.4, a servant in the Ashram. P.W.4 also confirmed this in her evidence.
22. In the evening at about 6.30 p.m. when the missing of the girl is known to everybody in the Ashram, at about that time, the accused in Vallalar dress and P.W.2 in her school uniform were spotted in Sennithanapuram in Trichy by P.W.11 an Head Constable attached to Ponmalai police station. P.W.6 Woman Constable clearly deposed that she brought the accused and P.W.2 from Ponmalai police station and handed over them to P.W.12 Inspector, Vadalur police on 10.1.2006.
23. As rightly submitted by the learned Govt. Advocate the accused and P.W.2 having been found in Trichy was informed by P.W.11 to Vadalur Police. P.W.11 had stated that on enquiry he got the address of Ashram from the accused. Sivaprakasa Swamigal visited the Ashram on that day only at about 10 p.m. In the circumstances, on the next day, early morning, at 4 a.m. at the Vadalur police station, P.W.1 lodged Ex.P1 complaint to P.W.10.
24. The complaint was lodged by P.W.1 only on 10.1.2006. In such circumstances, the date 9.1.2006 mentioned in Ex.P1 has been corrected to 10.1.2006 and the correction also has been initialed by P.W.1. This has also been confirmed by him in the trial Court.
25. P.W.2 is a minor girl, then studying 8th standard. In the natural way in the Court, P.W.2 had stated that police asked her to give evidence. It cannot be taken as she had been tutored by the police.
26. Accused is already known to P.W.3. Till message received from Vadalur police, he is not sure whether the accused had kidnapped P.W.2 and he came to know about the same only from Vadalur police. This is what he had stated in his evidence.
27. Thus, by overwhelming evidence, prosecution has established that the accused had kidnapped P.W.2, a minor girl from the Ashram in Vadalur. Thus, an offence under Section 363 I.P.C. has been established beyond all reasonable doubts.
28. Accused is a serpent sneaked into a holy place and committed the unholy act donning the robe of a devotee of Saint Vallalar. Thus, the trial Court has rightly punished him. Sentence awarded is neither less nor high.
29. In view of the foregoings, this Criminal appeal fails and it is dismissed.
23.11.2016 Index : Yes/No Internet: Yes/No vaan Dr.P.DEVADASS, J.
vaan To
1. The Principal Sessions Judge, Cuddalore
2. The Additional Sessions Judge, Mahila Court, Cuddalore
3. The Govt. Advocate (Crl.side), High Court, Madras.
4. The Superintendent, Central Prison, Cuddalore
5. The Secretary, Legal Service Committee, High Court, Madras.
6. Mr.T.Muruganantham, Advocate, No.142, Additional Law chamber, High Court, Madras.
7. The Inspector of Police, Vadalur Police station, Cuddalore District.
Crl.A.No.1114 of 2007Date: 23.11.2016 http://www.judis.nic.in