Kerala High Court
Mathai @ Pappen vs State Of Kerala on 4 July, 2012
Author: V.K.Mohanan
Bench: V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.K.MOHANAN
WEDNESDAY, THE 4TH DAY OF JULY 2012/13TH ASHADHA 1934
CRL.A.No. 1702 of 2011
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[AGAINST THE ORDER DTD.27.7.2011 IN SC.200/2008 of ADDL. SESSIONS COURT
(SPECIAL COURT), KOTTAYAM
APPELLANT(S)/ACCUSED:
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MATHAI @ PAPPEN,
S/O. DEVASIAN, PARASSERIL HOUSE, NJEESHOOR KARA
NJEESHOOR VILLAGE.
BY ADVS.SRI.T.I.ABDUL SALAM
SRI.JAI GEORGE
RESPONDENT(S)/COMPLAINANT:
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STATE OF KERALA, REPRESENTED BY THE
PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM
BY PUBLIC PROSECUTOR SRI.P.M.SANEER.
THIS CRIMINAL APPEAL HAVING BEEN FINALLY HEARD ON 04-07-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
V.K.MOHANAN, J.
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Crl.A.No. 1702 of 2011
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Dated this the 4th day of July, 2012
J U D G M E N T
The appellant is the sole accused in S.C.No.200 of 2008 of the court of the Special Judge, Kottayam and in this appeal, he challenges the conviction and sentence imposed on him by the judgment dated 27.7.2011 in S.C.No.200 of 2008 of the said trial court.
2. The case of the prosecution is that on 28.7.2007, the accused committed rape of the de facto complainant, who belongs to scheduled caste and also caused loss by destroying the articles belonging to her and thereby, the accused has committed the offenceS punishable under Sections 376 and 427 of the Indian Penal Code (for short 'the I.P.C.') and Section 3(1) (xi) and (xv) and 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Attrocities) Act, (hereinafter referred to for short as 'the SC/ST (PA)Act' only). CRL.A.NO.1702 of 2011 :-2-:
On the basis of the above allegation, crime No.216 of 2007 was registered in the Kaduthuruthi Police Station, initially for the offences under Section 376 of I.P.C. and Section 3(1) (xi) and (xv) and 3(2)(v) of the SC & ST(PA) Act. Consequently, the investigation was undertaken and on completing the same, charge was laid in the Judicial First Class Magistrate Court, Vaikom for the above offences as well as for the offence under Section 427 of I.P.C. Subsequently, by order dated 17.9.2008 in C.P.No.21/2008, the learned Magistrate committed the case to the present trial court wherein S.C.No.200 of 2008 was instituted. After hearing the prosecution as well as the accused, the learned Judge of the trial court (Special Court) framed a formal charge against the accused for the offences punishable under Section 376 of I.P.C. and Section 3(1) (xi) and (xv) and 3(2)(v) of the SC & ST(PA) Act. When the said charge was read over and explained to the accused, he denied the same and pleaded not guilty and consequently, the prosecution adduced its evidence by examining CRL.A.NO.1702 of 2011 :-3-:
Pws.1 to 14 and producing Exts.P1 to P18 documents. Mos.1 to 4 were also identified and marked as material objects. The incriminating circumstances and evidence which are emerged during the prosecution evidence, when put to the accused under Section 313, he denied the same. During the defence evidence, DW1 was examined and the defence has also got marked Exts.D1 to D3. The trial court, after considering the entire evidence and materials and after hearing the prosecution as well as the defence, has specifically found that there is no reason to suspect the credibility of the evidence of PW1 and accordingly, found that the accused had sexual intercourse with her without her consent and thus, the prosecution has established that the offence under Section 376 of I.P.C. is committed by the accused. Accordingly, the accused is convicted for the said offences and on such conviction, he is sentenced to undergo rigorous imprisonment for seven years and to pay a fine of `10,000/-under Section 376 of I.P.C. and also to undergo rigorous imprisonment for six months under Section 3(1)(xi) of SC/ST(PA) Act . The sentence CRL.A.NO.1702 of 2011 :-4-:
is ordered to be run concurrently. It is also ordered that if the fine amount realises, the same shall be paid to PW1 as compensation. It is further ordered that in case of default in paying the fine, he shall undergo simple imprisonment for a further period of three months. Set off is allowed. It is the above finding, order of conviction and sentence are challenged in this appeal.
3. I have heard Sri. T.I.Abdul Salam, learned counsel for the appellant and Sri.P.M.Saneer, learned Public Prosecutor for the State.
4. In order to substantiate the allegation against the accused, among other witnesses, the prosecution mainly depends upon the evidence of PW1/the victim. According to PW1, she is a married woman with two children and while she was residing along with her family in Pathicherry Laksham Veedu Colony, Njeezhoor, the accused has forcefully committed intercourse on her on the evening of 28.7.2007 while she was going to her house. PW1 deposed that on 28.7.2007 by 6.30 p.m., while she was returning towards her house through the pathway along the field, the said incident has taken place. CRL.A.NO.1702 of 2011 :-5-:
She has stated that during that period, she was working as Sales Woman of Modi Care Company and according to her, while she was proceeding to her house through the said pathway, the accused rushed towards her from her behind and told her that she had been giving herself to all those in the locality and he would not leave her if she does not share her with him also. According to PW1, by saying so, the accused spread both of his hands and restrained her and though she told the accused to move from the way, the accused told her that he would not leave her and by uttering the said words, he pushed her down and pulled off her sari and pulled of the hooks of her blouse and got upon her. According to PW1, he had also removed her skirt and underwear also and thereafter, he had forceable sexual relationship with her. According to PW1, as the accused had been catching hold of her by her neck, she was not able to cry loudly. It is the further deposition of PW1 that when she tried to get up, the accused again got upon her and again had sexual intercourse with her. According to her, he released her when she bit his finger. Thus, she managed to wear CRL.A.NO.1702 of 2011 :-6-:
her skirt and blouse and thereafter, left the place and went to the house of one Babu and PW2, who was residing in a building belonging to Thomas(PW4) on rent. PW1 has also stated that the wife of Babu (PW3) gave her a nighty. According to PW1, the said Babu and others contacted her husband and he came to that place. She had also deposed that while herself and husband were waiting at Njeezhoor Junction for a vehicle, Kaduthuruthi Police reached at that place and as directed by them, according to PW1, she reached in the Medical College Hospital, along with her husband and son. She has also deposed before the court that she had stated in the First Information Statement to the Police that since the accused had beaten her and hit her and had caught hold of her by her neck, she had swelling below her left eye and that she has pain all over the body. During the examination of PW1, the prosecution has marked Ext.P1 F.I.statement lodged by her on 29.7.2007 to the Kaduthuruthi Police and Ext.P2 complaint dated 23.2.2008. She has also identified MO1 underskirt, MO2 blouse and MO3 brassiers worn by her at the time of CRL.A.NO.1702 of 2011 :-7-:
the alleged incident and MO4 lungi worn by the accused at the time of the incident.
5. PW2 is a rubber tapper, who was residing adjacent to the house of victim and he was residing in the rented house of PW4.
PW2 stated that he had seen PW1 coming from the place of occurrence and she arrived in front of the house of PW4 where he was residing. PW3 is the wife of PW2 and when she was examined, she had deposed that she had heard the cry of PW1 and she came out of her house and she had seen PW1 coming from the place of occurrence. It was PW3, who gave a nighty to PW1. PW3 has also stated about the information furnished by PW4 to the husband of PW1 and the children. PW4 is the employer of PWs.2 and 3. When PW4 has been examined, he had also stated in par with the evidence of PWs.2 and 3. He had stated that he had seen the victim coming to the house belonging to him where PWs.2 and 3 were residing and he had also deposed that he had contacted the husband of the victim and advised them to give information to the Police. CRL.A.NO.1702 of 2011 :-8-:
6. PW5 is the Doctor attached to the Medical College Hospital, Kottayam, who examined the victim on 29.7.2007 at 1 a.m. and issued Ext.P3 wound certificate dated 29.7.2007. Besides marking Exts.P3 to P5, the prosecution has also produced and marked Ext.P17 series of O.P. ticket No.1053,P17(a) O.P.ticket from the Surgical Casualty and Exts.P17(b) O.P.ticket from Ophthalmology Department of the Medical College Hospital, Kottayam and also Ext.P18 F.S.L. report. PW6 is the then Assistant Police Surgeon attached to the Department of Forensic Medicine, Medical College, Kottayam who after conducting the potency test of the accused on
29.7.2007, issued Ext.P4 potency certificate.
7. PW7 is an attestor to Ext.P5 scene mahazar. PW8 is the Secretary of Njeezhoor Grama Panchayat through whom Ext.P6 ownership certificate is proved, which would show that PW1 is the resident of the house covered by Ext.P6 certificate. Njeezhoor Village Officer is examined as PW9 and through him, Ext.P7 plan of the place of occurrence is marked. By examining the Vaikom Taluk Officer as CRL.A.NO.1702 of 2011 :-9-:
PW10, Exts.P8 and P9 caste certificates respectively of the victim and the accused are marked. It was PW11, A.S.I. attached to Kaduthuruthi Police Station who recorded Ext.P1 F.I.statement of the victim and registered Ext.P1(a) F.I.R.
8. The investigation was undertaken by the then C.I. of Police, Kaduthuruthi Police Station who is examined as PW12. During his examination, he had deposed about the arrest of the accused and to prove the same, Ext.P10 arrest memo is marked through him. He had also seized MO4 lungi which was worn by the accused at the time of the incident as per Ext.P11 seizure mahazar. Ext.P12 seizure mahazar was also prepared through PW12 for the seizure of MOs.1 to 3, which wee worn by the victim at the time of the alleged incident. During the investigation, PW12 has filed Ext.P13 report furnishing the correct address of the accused. He had also filed Ext.P14 report to add Section 427 of I.P.C. PW12 has also deposed that as the victim belongs to SC & ST, he had filed Ext.P15 report to add the penal provisions under the SC/ST(PA) Act. PW13 is CRL.A.NO.1702 of 2011 :-10-:
the S.I. of Police, Kaduthuruthi Police Station who deposed that the accused was arrested by CW22. PW14, the then Dy.S.P. of Pala laid the charge on completing the investigation.
9. The defence has also examined one witness viz., DW1 who is the friend of the accused to prove the affairs between the victim and the accused and also to prove that he had seen that both the accused and the victim were going together before the incident. Exts.D1 to D3 were marked from the side of the defence. It is on the basis of the above evidence and materials, the learned Judge of the trial court found that the accused is guilty of the said offence and convicted him accordingly.
10. Sri.Abdul Salam learned counsel for the appellant vehemently submitted that the findings of the court below and the conviction recorded against the appellant are not legally and factually sustainable and therefore, the same are liable to be set aside. Learned counsel has strenuously submitted that to prove the allegation against the accused, in the present case, absolutely there is no evidence other CRL.A.NO.1702 of 2011 :-11-:
than the interested version of PW1. It is pointed out that the evidence of PW1 contains full of contradictions and infirmities and that too, she is inimical to the accused. Therefore, the counsel submitted that in the absence of any independent and corroboratory evidence, simply based upon the evidence of PW1, no conviction is possible, but the learned Judge of the trial court, without considering the above aspects, but placing much reliance upon the evidence of PW1, found against the accused. It is also the submission of the learned counsel that the prosecution has not examined the husband of the victim, who accompanied the victim, to the Medical College Hospital. The son of the victim was also not examined. It is also pointed out by the learned counsel that even according to PW1, she was firstly examined by CW14, the Doctor attached to the Medical College Hospital and it was that Doctor, who gave intimation to the Gandhinagar Police STation, but the said Doctor was also not examined. Thus, according to the learned counsel, the prosecution is bad due to non-examination of three material witnesses. It is the further submission of the learned CRL.A.NO.1702 of 2011 :-12-:
counsel that the prosecution as well as the investigation are tainted since Ext.P17, P17(a) and P17(b) documents are not part of the charge filed by the Police, but the same was produced and marked during the trial of the case, and that too through an incompetent person. It is pointed out that during the trial, by filing a petition under Section 294 of Cr.P.C and by recalling and examining PW5, the prosecution has marked those documents and according to the learned counsel, it is impermissible and improper in law and procedure.
11. Learned counsel for the appellant strenuously submitted that the medical evidence produced by the prosecution in this case does not suggest a case that the victim was subjected to forceful sexual intercourse. So also, the submission of the learned counsel that the available medical evidence, that consists of the deposition of PW5 and Ext.P3 wound certificate and Ext.P18 chemical analysis report are not sufficient to show that the accused committed forceful sexual intercourse on the victim. Thus, the medical evidence, according to the learned counsel, available in this case are insufficient to prove the CRL.A.NO.1702 of 2011 :-13-:
prosecution allegation.
12. It is also pointed out by the learned counsel that even according to the victim, she had firstly disclosed about the incident to the Kaduthuruthi Police Personnel, who came across when PW1 and husband were awaiting for the vehicle at Njeezhoor Junction to go to the hospital. But, those Police Personnel are not examined and there is something fishy in the case of the prosecution in registering the F.I.R. Thus, according to the learned counsel, in the absence of any medical evidence or corroborating independent evidence, the finding of the learned Judge of the trial court and conviction of the appellant solely on the basis of the victim's evidence are absolutely illegal and improper and therefore, the judgment of the trial court is liable to be set aside and the appellant is entitled to get a clear acquittal. To support the contention of learned counsel, he very much placed reliance upon the decisions reported in Raju and others v. State of Madhya Pradesh [2009 KHC 4344 = (2008) 15 SCC 133], Jai Krishna Mandal & Anr. v. State of Jharkhand [2010 KHC 855 = CRL.A.NO.1702 of 2011 :-14-:
2010(9) SCALE 54] and Dinesh Jaiswal v. State of Madhya Pradesh [2010 KHC 314 = (2010) 3 SCC 232]
13. On the other hand, Sri.Saneer ,learned Public Prosecutor on the strength of the decisions reported in 2011(1) KLT SN 53 has submitted that the evidence of PW1/ the victim can be acted upon and there is no illegality in the conviction recorded by the trial court against the appellant on the basis of the victim's evidence since the same is free of any material contradiction or infirmities. As reply to the submission made by the counsel for the appellant, the learned Public Prosecutor, after taking me through the deposition of PW5, argued and submitted that the said Doctor has noted edema on the left eye of the victim which would corroborate the case of PW1 that she was attacked by the accused. Regarding the marking of Exts.P17,P17
(a) and P17(b) and P18 documents, the learned Public Prosecutor submits that no objection was raised by the defence during the trial. It is also pointed out by the learned counsel that even after the incident, while the trial was under progress, the accused threatened the CRL.A.NO.1702 of 2011 :-15-:
complainant which resulted in filing Ext.P2 complaint against the appellant. It is also pointed out by the learned Public Prosecutor that the evidence of DW1 further points towards the character of the accused. Thus, according to the learned Public Prosecutor, the finding of the learned Judge of the trial court and the conviction imposed against the appellant is legal and factually sustainable and no interference is warranted. Learned Public Prosecutor also placed reliance upon the decisions reported in State of Uttar Pradesh v. Chhotey Lal [(2011)2 SCC 550], Alamelu v. State [2011(1) KLT SN 53] and B.C.Deva alias Dyava v. State of Karnataka [(2007)12 SCC 122] in support of his argument.
14. I have carefully considered the argument advanced by the learned counsel for the appellant as well as the learned Public Prosecutor. I have also gone through the judgment of the trial court and the evidence and materials on record.
15. In the light of the rival contentions advanced and in the light of the evidence and materials on record, the question to be CRL.A.NO.1702 of 2011 :-16-:
considered is whether the trial court is justified in its finding and convicting the appellant for the offence under Section 376 of I.P.C and also for the offences under Sections 3(1) (xi) and (xv) and 3(2)(v) of the SC & ST(PA) Act.
16. The crux of the prosecution allegation is that the accused committed rape on PW1/the victim who belongs to the scheduled caste community at 6.30 p.m. on 28.7.2007. According to the prosecution, the accused committed the said offence when the victim was returning to her house along with the pathway lying across the field. The prosecution has no case that any other person has witnessed the incident. As I indicated earlier, to buttress the prosecution allegation, regarding the incident, the prosecution mainly depends upon the evidence of PW1/the victim. The settled position of law is that if the evidence of the victim is reliable, can act upon for a conviction. The conviction can be recorded solely on the basis of such evidence and there is no requirement to corroborate the evidence of the victim from any independent source, if such evidence of the CRL.A.NO.1702 of 2011 :-17-:
victim is beyond material defect and free of substantial contradiction and infirmities. Therefore, the question remained as suggested by the learned counsel for the appellant is whether in the present case, the evidence of PW1 can be relied so as to record the conviction against the appellant. It is relevant to note that PW1/the victim in this case is a lady, who had studied up to SSLC and she is the mother of two grown up children. She is a lady, who herself engaged in a job as Sales Woman in the Modi Care Company for looking after her family and her husband is a coconut plucker. I have also stated about the deposition of PW1. During her chief examination as well as the cross- examination, she has deposed the overt act of the accused towards the commission of the offence alleged against the accused. PW1 is the victim and she has stated that the accused committed rape on her. When the substantial evidence shows that the victim herself stated about the commission of the offence, the learned counsel for the appellant, after taking me through other part of the deposition of PW1 and the place of occurrence, submits that there is no possibility for CRL.A.NO.1702 of 2011 :-18-:
committing such offence. I am unable to sustain such a contention. In this case, it is relevant to note that PW1 had deposed before the court strictly in accordance with the prosecution allegation and she had deposed about the overt act of the accused towards the commission of the above offence. It is also relevant to note that as per the prosecution allegation, the incident was at about 6.30 p.m. on 28.7.2007 and on the very same night, i.e., at 1 a.m. on 29.7.2007, Ext.P3 wound certificate came into existence. On a perusal of Ext.P1 F.I.statement, it can be seen that immediately after Ext.P3 wound certificate, the F.I.statement of PW1 was recorded at about 3.45 a.m. on 29.7.2007 and Ext.P1(a) F.I.R. has reached in the court without any delay. So the evidence of PW1 is fully supported by the contemporary documents which came into existence within ten hours from the time of occurrence. It is also relevant to note that the evidence of PWs.2,3 and 4 show that they have seen the victim within a vicinity of 50 feet from the place of occurrence in a half naked position, immediately after the incident, when PW1 approached CRL.A.NO.1702 of 2011 :-19-:
PWs.2 and 3. There is no challenge against the above evidence of PWs.2,3 and 4. As rightly pointed out by the learned Public Prosecutor, according to PWs.2 to 4, PW1 has stated before them that she was raped by the accused by saying his name. So the evidence of PW1, though corroboration is not necessary from independent source, in the present case, her version is supported and corroborated by the evidence of independent witnesses as well as contemporary documents.
17. Now let us examine the contentions advanced by the learned counsel for the appellant to disbelieve PW1. The first contention is to the effect that going by the evidence of PW1, she had claimed that she sustained the injuries on her back when she was forcefully pushed out on the thorny plantation. But the Doctor, who examined her, did not notice any such injuries. It is also the contention that though PW1 claimed that the accused fist on her face adjacent to the eyes, but no injury is noted by the Doctor in this regard as well. It is also the submission of the learned counsel that the CRL.A.NO.1702 of 2011 :-20-:
alleged incident was at 6.30 p.m and the place of occurrence is a pathway through which the people, who are offering prayer to the temple, are travelling and therefore, it is impossible to believe that rape was committed at the place of occurrence. It is also the submission of the learned counsel that even according to Pw.1, 6 to 7 minutes were taken to commit rape on PW1 and in the given circumstances, that is also impossible. It is also pointed out by the learned counsel that though the victim has claimed that there was ejaculation, the medical evidence does not support such a case and even as per Ext.P18 chemical analysis report, no sperm was detected in the vagina and in the cloths worn by the accused or the victim. It is also the submission of the learned counsel that Ext.P3 wound certificate also does not suggest the intercourse. It is the further submission of the learned counsel that the medical certificates also do not show any forceful intercourse. As there is no material contradiction and infirmities in the deposition of PW1 about the incident, especially regarding the place of occurrence and the time, I CRL.A.NO.1702 of 2011 :-21-:
am not inclined to accept the contention raised by the counsel for the appellant, overlooking the evidence of PW1. Regarding the incident, at the relevant time and the place of occurrence, the evidence of PW1 is free of any infirmities or contradictions. It is also relevant to note that immediately after the incident, she was found in half naked position by PWs.2,3 and 4 within fifty feet from the place of occurrence. It is also relevant to note that on a joint reading of the evidence of PWs.1,2 to 4, it would be seen that at that time, PW1 was wearing only the underskirt. The absence of injuries on the body of PW1, in terms of her claim that she was pushed down on the thorny plantation, has not much relevance and according to me, at the most, it can be treated as an innocent exaggeration only. In this juncture, it is relevant to note that in Ext.P18, it is recorded that item No.2, black coloured underskirt contained blood, though it was insufficient to determine the origin. As rightly pointed out by the learned Public Prosecutor, PW5 during her examination particularly page No.9 has stated that on 29.7.2007 at about 7.55 a.m., the victim as referred to CRL.A.NO.1702 of 2011 :-22-:
Ophthalmologist and the Ophthalmologist has noted that there was edema on the lower region of the left eye. PW5 has also stated that if edema is due to the absence of sleep, it will be there in both the eyes. The above evidence of PW5 shows that the deposition of PW1/the victim that the accused has hit on her face appears to be correct. But, the learned counsel for the appellant disputed the legality of the evidence of PW5 with respect to Ext.P17 series. So the evidence of PW1 is also supported by the medical evidence to certain extent regarding the overt act of the accused.
18. It is true that the evidence of PW3 does not show that the victim was subjected to forceful intercourse and no injuries are noted by PW5 in Ext.P3. As I indicated earlier, the victim is a grown up lady, who is the mother of two children. The Honourable Apex Court in the decision reported in State of U.P. v. Chhotey Lal [(2011)2 SCC 550] has held that it is wrong to assume that in all case of intercourse with woman against the will or without consent, there would be some injury on external or internal parts of the victim. It is CRL.A.NO.1702 of 2011 :-23-:
also held in the very same decision that the absence of injury on the person is not sufficient to discredit her evidence as she was a helpless victim. In the light of the above settled position of law, all contentions raised by the learned counsel for the appellant on the basis of the absence of injuries on the private part of the victim are liable to be rejected and I do so. Therefore, the evidence on record and the other evidence and materials support the case of PW1 regarding the incident.
19. Learned counsel has pointed out about the flaw on the part of the prosecution, due to the non-examination of the material witnesses viz., the husband of PW1, the son and CW14, the Doctor who examined firstly the victim and who transmitted the intimation to the Gandhinagar Police Station at Kottayam. In this respect, it is relevant to note that the role of the husband and the son in this case is that they just accompanied PW1 to the hospital where PW1 was examined by PW5. Even according to the prosecution, the husband has no effective role in the prosecution case except to show that he CRL.A.NO.1702 of 2011 :-24-:
had accompanied PW1 to the hospital. Regarding those aspects, the evidence of PW1 itself is sufficient. It is true as recorded in the F.I.R, the intimation was firstly given to the Gandhinagar Police Station by CW14 when the victim approached the Medical College Hospital at Kottayam. But the prosecution has no case that CW14 examined the victim or he had issued any certificate or any document. It is also relevant to note that PW11, in pursuance of the intimation received from the Gandhinagar Police Station, went to the Medical College Hospital and recorded Ext.P1 F.I.statement of the victim. As I indicated earlier, all these developments have taken place within ten hours from the time of the incident. The admission of PW1 in the Medical College Hospital and the examination and treatment etc. are proved by the prosecution by examining PW5, the Doctor who examined the victim and who issued EXt.P3 wound certificate. One of the points raised by the learned counsel for the appellant is to the effect that even as per Ext.P1(a) FIR, the name of the accused was not given to CW14 and there was no allegation of rape. In that CRL.A.NO.1702 of 2011 :-25-:
respect, it is relevant to note that PW1 says that she did not disclose the incident to her husband and the husband was apprised that somebody attacked her. It is also relevant to note that PW1 has stated that after arriving at Medical College Hospital, Kottayam, she became unconscious. So regarding the alleged intimation given to CW14, absolutely there is no convincing and acceptable evidence. Since I have already stated that the entire development in the case after the incident has taken place within ten hours, according to me, non- examination of CW14 and the husband and son of PW1 will in no way affect the prosecution case and its credibility, especially when the above persons have no material role in the case.
20. It is also argued by the learned counsel for the appellant that even according to PW1, when PW1 herself and her husband were awaiting the vehicle at Njeezhoor Junction, the Police personnel from Kaduthuruthi Police Station reached there and PW1 disclosed the entire facts to them. But that Police has not taken any step towards the registration of the crime or for getting examined the victim in the CRL.A.NO.1702 of 2011 :-26-:
hospital. Regarding those incidents, the only evidence is that of PW1 and her evidence is not clear as to who were the persons in the police jeep and whether they were Police personnel. Even according to PW1, they helped PW1 to go to the hospital. If the revealment was made by PW1, actually to the Police Personnel attached to the Kaduthuruthy Police Station , it was incumbent upon them to take legal steps towards the registration of crime, investigation as well as for getting examined PW1 in the hospital. But regarding those aspects, there is no concrete and convincing evidence. It is also pertinent to note that as I indicated earlier, immediately after the incident by 1 a.m., the victim reached in the hospital and consequently at 3.45 a.m the F.I.statement was recorded by the Kaduthuruthi Police when they received intimation from the Gandhinagar Police Station. So in the present case, even though PW1 revealed the incident to the persons found in the police jeep of Kaduthuruthy Police Station, having regard to the facts and circumstances involved in the case, the failure thereon will not affect the prosecution case, especially due to CRL.A.NO.1702 of 2011 :-27-:
such failure, the accused is in no way prejudiced.
21. In the light of the above discussion, and in the light of the evidence and materials referred to above, I am of the view that the learned Judge of the trial court is fully justified in her finding that the evidence of PW1 is believable and the prosecution has succeeded in establishing its allegation against the accused. Hence the conviction recorded by the trial court against the accused is confirmed.
22. The learned counsel for the appellant submitted that as this Court is not inclined to interfere with the conviction recorded by the trial court, a lenient view may be taken in the matter of sentence. The learned counsel further pointed out that even at the time of the incident, the appellant/accused was only at the age of 32 years and he is still unmarried. In the light of the above submission, according to me, the same requires positive consideration. Besides the facts submitted by the learned counsel for the appellant, it is also relevant to note that both the victim as well as the accused belong to lower strata of the society while the victim belongs to scheduled caste, the accused CRL.A.NO.1702 of 2011 :-28-:
belongs to Cheramar Christian community. The prosecution has also no allegation that the accused has been involved in any other similar case. Therefore, according to me, the substantial punishment imposed against the appellant/accused under Section 376 of I.P.C. alone can be modified and the sentence of three years rigorous imprisonment will be sufficient to meet the ends of justice. Accordingly, while confirming the conviction of the appellant for the offences under Section 376 of I.P.C and Section 3(1)(xi) of SC/ST(PA) Act and the sentence of fine and the default sentence under Section 376 of I.P.C. and the sentence under Section 3(1) xi) of SC/ST(PA) Act, the substantial sentence under Section 376 is modified and he is sentenced to undergo rigorous imprisonment for three years under Section 376 of I.P.C. Set off is allowed under Section 428 of the Cr.P.C.
In the result, this Criminal Appeal is dismissed confirming the conviction of the appellant under Section 376 of I.P.C. and 3(1)(xi) of CRL.A.NO.1702 of 2011 :-29-:
SC/ST(PA) Act, but subject to modification with respect to the substantial sentence for the offence under Section 376 of I.P.C. to the extent indicated above.
V.K.MOHANAN,
MBS/ Judge
CRL.A.NO.1702 of 2011
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V.K.MOHANAN, J.
CRL.A.No. OF 2003
JUDGMENT
Dated:.2012
CRL.A.NO.1702 of 2011
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