Patna High Court
Shyam Suder Prasad vs State Of Bihar on 10 December, 2012
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Appeal (SJ) No.459 of 2007
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Against the judgment of conviction dated 16.3.2007 and order of sentence
dated 17.3.2007 passed by the learned Special Judge (Scheduled Castes and
Scheduled Tribes) Act, Sasmastipur in Sessions Trial No.338 of 1998.
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Shyam Suder Prasad son of Ram Nandan Lal, resident of Mohalla- 12 Palthar,
Ward No.11, P.S. and District-Samastipur
.... .... Appellant/s
Versus
1.State of Bihar
2.The Bihar School Examination Board, Patna, through its chairman
.... .... Respondent/s
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Appearance :
For the Appellant/s : M/s Mukesh Kumar
Amrendra Narayan, Advocates
For the State : Mr. S.N.Prasad, A.P.P.
For the Bihar School Examination Board : Mr. Amarendra Kumar, Advocate
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CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL JUDGMENT
Date: 10-12-2012
The appellant has filed interlocutory application no.1643
of 2012 under sections 7-A and 20 of the Juvenile Justice (Care and
Protection of Children) Act, 2000 (for short "the Act, 2000"). By
order dated 5.12.2012, it was directed that the said interlocutory
application shall be considered at the time of hearing. Hence, before
deciding the case on merit, I think it appropriate to determine the issue
raised in the interlocutory application first.
The stand of the appellant in the interlocutory application
is that on the date of first commission of the offence, the appellant
was only fourteen years old, and on the date of institution of the case,
he was seventeen years, eleven months and ten days old.
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Learned counsel for the appellant states that the appellant
was born on 5.7.1978. He passed the annual matriculation
examination, conducted by the Bihar School Examination Board,
Patna, in 1993 from K.E. Inter College, Samastipur. In the records of
the Bihar School Examination Board, the date of birth of the appellant
is recorded as 5th July, 1978. The date of birth of the appellant was
verified by the investigating officer of the case, in course of
investigation. The investigating officer of the case has been examined
as P.W.6. In her examination-in-chief itself, she has stated that the
date of birth of the appellant was verified from the school register and
it was recorded as 5th July, 1978.
A counter affidavit has been filed on behalf of respondent
no.2, the Bihar School Examination Board, Patna, in the aforesaid
interlocutory application. In the counter affidavit also, the date of
birth of the appellant entered in the matriculation certificate has not
been disputed. Learned A.P.P. appearing on behalf of the State also
does not dispute the entry of date of birth of the appellant in the
matriculation certificate granted by the Bihar School Examination
Board.
By now, it is well settled that claim of juvenility can be
raised before any court at any stage and, as such, is required to be
determined in terms of the provisions contained in the Act, 2000 and
3 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012
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the rules framed thereunder. The juvenile, who has not completed 18
years of age on the date of commission of offence, is entitled to the
benefit of the Act, 2000. The determination of age of a juvenile has to
be in the manner prescribed under Rule 12 of the Juvenile Justice
(Care and Protection of Children) Rules, 2007 (For short "the Rules,
2007"). Section 7-A of the Act, 2000 prescribes the procedure to be
followed when claim of juvenility is raised before any court, which is
quoted hereunder:
"7-A. Procedure to be followed when claim of
juvenility is raised before any court.-(1) Whenever
a claim of juvenility is raised before any Court or
a Court is of the opinion that an accused person
was a juvenile on the date of commission of the
offence, the Court shall make an inquiry, take
such evidence as may be necessary (but not an
affidavit) so as to determine the age of such
person, and shall record a finding whether the
person is a juvenile or a child or not stating his
age as nearly as may be:
Provided that a claim of juvenility may be raised
before any Court and it shall be recognized at any
stage, even after final disposal of the case, and
such claim shall be determined in terms of the
provisions contained in this Act and the rules
made thereunder, even if the juvenile has ceased
to be so on or before the date of commencement of
this Act.
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(2) If the Court finds a person to be a juvenile on
the date of commission of the offence under sub-
section (1), it shall forward the juvenile to the
Board for passing appropriate order, and the
sentence, if any, passed by a Court shall be
deemed to have no effect."
Rule 12 of the Rules, 2007 prescribes the procedure to be
followed in determination of age, which is quoted hereunder:
"12. Procedure to be followed in determination
of age.-(1) In every case concerning a child or a
juvenile in conflict with law, the Court or the
Board, as the case may be, the Committee
referred to in rule 19 of these rules shall
determine the age of such juvenile or child or a
juvenile in conflict with law within a period of
thirty days from the date of making of the
application for that purpose.
(2) The Court or the Board or, as the case may be,
the Committee shall decide the juvenility or
otherwise of the juvenile or the child or, as the
case may be, the juvenile in conflict with law,
prima facie on the basis of physical appearances
or documents, if available, and send him to the
observation home or in jail.
(3) In every case concerning a child or juvenile in
conflict with law, the age determination inquiry
shall be conducted by the Court or the Board or,
as the case may be, the Committee by seeking
evidence by obtaining -
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(a) (i) the matriculation or equivalent certificates,
if available; and in the absence whereof;
(ii) the date of birth certificate from the school
(other than a play school) first attended; and in
the absence whereof;
(iii) the birth certificate given by a
corporation or a municipal authority or a
panchayat;
(b) and only in the absence of either (i), (ii) or
(iii) of clause (a) above, the medical opinion will
be sought from a duly constituted Medical Board,
which will declare the age of the juvenile or child.
In case exact assessment of the age cannot be
done, the Court or the Board or, as the case may
be, the Committee, for the reasons to be recorded
by them, may, if considered necessary, give
benefit to the child or juvenile by considering
his/her age on lower side within the margin of one
year, and, while passing order in such case shall,
after taking into consideration such evidence as
may be available, or the medical opinion, as the
case may be, record a finding in respect of his age
and either of the evidence specified in any of the
clauses (a), (i), (ii), (iii) or in the absence
whereof, clause (b) shall be the conclusive proof
of the age as regards such child or the juvenile in
conflict with law.
(4) If the age of a juvenile or child or the juvenile
in conflict with law is found to be below 18 years
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on the date of offence, on the basis of any of the
conclusive proof specified in sub-rule (3), the
Court or the Board or, as the case may be, the
Committee shall in writing pass an order stating
the age and declaring the status of juvenility or
otherwise, for the purpose of the Act and these
rules and a copy of the order shall be given to
such juvenile or the person concerned.
(5) Save and except where, further inquiry or
otherwise is required, inter alia, in terms of
section 7-A, section 64 of the Act and these rules,
no further inquiry shall be conducted by the Court
or the Board after examining and obtaining the
certificate or any other documentary proof
referred to in sub-rule (3) of this rule.
(6) The provisions contained in this rule shall also
apply to those disposed off cases, where the status
of juvenility has not been determined in
accordance with the provisions contained in sub-
rule (3) and the Act, requiring dispensation of the
sentence under the Act for passing appropriate
order in the interest of the juvenile in conflict with
law".
The conjoint reading of section 7-A of the Act, 2000 read
with the Rule 12 of the Rules, 2007 makes it clear that while
determining the age of a juvenile in conflict with law, the court can
obtain the matriculation certificate or equivalent certificate, if
available. Only in absence of any matriculation or equivalent
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certificate, the court needs to obtain the date of birth certificate from
the school first attended other than a play school. Only in absence of
matriculation or equivalent certificate of the date of birth certificate
from the school first attended, the court needs to obtain the birth
certificate given by a Corporation or a municipal authority or a
Panchayat (not an affidavit but certificate or document). Only if the
above mentioned documents are not available, the question of
obtaining medical opinion from a duly constituted Medical Board
arises. In case exact assessment of age cannot be done, then the court ,
for the reasons to be recorded, may, if considered necessary, give the
benefit to the child or juvenile by considering his or her age on lower
side within the margin of one year.
In the present case, the entry of date of birth made in the
matriculation certificate of the appellant is not in dispute. Once it is
held that the date of birth recorded in matriculation certificate is bona
fide, the same would be conclusive proof of the age. Admittedly, as
per the prosecution case, the alleged incident of the occurrence is said
to have taken place on 15.6.1996 or before that. As noted above, the
date of birth of the appellant entered in the matriculation certificate is
5th July, 1978. Thus, in the admitted facts of the case, on the last date
of occurrence, the appellant was 17 years 11 months and 10 days old.
Once the court comes to the conclusion regarding the age
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of the appellant, the task to determine the claim of juvenility of the
appellant becomes easy. Section 2(k) of the Act, 2000 defines
juvenile, which reads as follows:
"2(k) "Juvenile" or "child" means a person who has not
completed eighteenth year of age;"
Further juvenile in conflict with law has been defined
under section 2(I) of the Act, 2000, which reads as under:
"2(I) Juvenile in conflict with law" means a
juvenile who is alleged to have committed an
offence and has not completed eighteenth year
of age as on the date of commission of such
offence".
In view of the statutory provisions of section 7-A of the
Act, 2000 read with Rule 12 of the Rules, 2007, I am of the view that
the appellant has successfully established his juvenility on the date of
occurrence of the crime i.e., 15.6.1996. On that date he was 17 years,
11 months and 10 days old. He had yet not completed eighteenth year
of age and, thus, he was a juvenile in conflict with law.
I, thus, allow the interlocutory application by holding the
appellant to be a juvenile on the date of occurrence.
Now, I take up the case on merit. The present appeal is
directed against the judgment dated 16th March, 2007 and the order
dated 17th March, 2007 passed in Sessions Trial No. 338 of 1998 by
the learned Special Judge (SC/ST Act), Samastipur, convicting the
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appellant under section 376 of the Indian Penal Code and sentencing
him to undergo rigorous imprisonment for ten years and a fine of
Rs.5,000/- and in default of payment of fine sentencing him for a
further period of six months simple imprisonment.
The prosecution case is based on the written report of
P.W.4 Anita Kumari, which had been submitted to the Officer
Incharge of Harijan Police Station, Samastipur, on 15.6.1996. In the
written report, she has disclosed herself to be aged between 16-17
years. She states that she was residing in the house of Visheshwar
Mahto of village Bara Paththar since last five years along with her
parents. She worked as a maid servant in the house of one Ram
Nandan Lal. His son, Shyam Sunder Prasad (the appellant), used to
threat her on the point of dagger and commit rape upon her.
Whenever, she proposed him to marry, he refused. She states that the
appellant frequently used to establish physical relationship with her
but out of fear, she kept mum. Ultimately when she complained in this
regard, she was driven out from the house. When her mother met the
father of the appellant and requested him to marry his son with her,
the parents of the appellant insulted her mother. They told that since
she is Dusadhin by caste, the appellant cannot be married to her.
On the basis of the aforesaid allegation, Harijan P.S. Case
No.51 of 1996 was registered under section 376 of the Indian Penal
10 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012
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Code and section 3(i)(x) of the Scheduled Castes and Scheduled
Tribes (Prevention of Atrocities)Act,1989 (for short "the SC/ST Act")
and investigation was taken up. The police, on conclusion of
investigation, submitted charge-sheet in the case under section 376 of
the Indian Penal Code and section 3(i)(x)(xii) of the SC/ST Act
against the appellant. The learned Chief Judicial Magistrate took
cognizance of the offence. After supply of police papers in terms of
section 207 of the Code of Criminal Procedure (For short "the
Cr.P.C."), the case was committed to the court of Sessions for trial.
The trial court framed charges under section 376 of the Indian Penal
Code (For short "the Code") and also under the relevant provisions of
the SC/ST Act. The appellant pleaded not guilty to the charges and
claimed to be tried.
In course of trial, on behalf of the prosecution, altogether
six witnesses were examined in support of the charge. On conclusion
of trial, the trial court acquitted the appellant of the charge framed
under the SC/ST Act but convicted him under section 376 of the Code
and sentenced him in the manner indicated above. In course of trial,
on behalf of the defence, two witnesses were examined.
P.W.1 Rajeshwari Devi is mother of the prosecutrix. In
her examination-in-chief, she states that the victim worked as a maid
servant in the house of the appellant for three years. She states that on
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16.6.1996the victim came to her office and disclosed her that the appellant had ravished her. On getting such information, she went with her daughter and told the father of the appellant to marry his son with the prosecutrix as his son had raped her. The father of the appellant scolded her and drove them away. He told that he would not marry his son to a girl, who is Dusadhin by caste. She further states that the written report submitted to the police was in the writing of her brother-in-law over which her daughter had put her thumb impression and the same was given in Harijan Police Station on the basis of which the F.I.R. was instituted. She proves the written report, which has been marked as Ext.1. She further states that the victim was examined under section 164 Cr.P.C. after 3-4 days. According to her, on the date of occurrence itself, the prosecutrix was medically examined. She states that the prosecutrix had disclosed her that the appellant had ravished her on the point of dagger on the day, the Lok Sabha election was held.
P.W.1 has been cross-examined by the defence. In cross- examination, she admits that she was first married to one Mitra Paswan and, out of that wedlock, she was blessed with two sons namely Raj Kumar Paswan and Rajeev Kumar and three daughters namely Anita, Sunita and Babita. She further admits that after death of Mitra Paswan, she was married to P.W.3 Raj Kumar Paswan in 12 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 12 / 23 1985. She also admits that her first husband Mitra Paswan's younger brother was Balram Paswan. She denies the defence suggestion that she had filed Complaint Case No. 718 of 1991 against her brother-in- law Balram Paswan. In further cross-examination she admits that the prosecutrix was married in her childhood but her gauna had not taken place. She denies the defence suggestion that the prosecutrix was subsequently married to one Mintoo Paswan in 1985. When questioned, she failed to disclose the name of her son-in-law. She states that the Lok Sabha election had taken place on 16.06.1996. Her attention was drawn by the defence towards her previous statement recorded by the police under Section 161 of the Cr.P.C.
P.W.2 is Dr.(Mrs.) Annapurna Singh. She states in her examination-in-chief that she had examined the prosecutrix in Sadar Hospital, Samastipur on 15.6.1996. She has proved the medical report of the prosecutrix, which has been marked as Ext.2, in course of trial. According to the medical report no internal or external injury was found on the person of the prosecutrix. There was no injury on her private parts. No spermatozoa was found in her vaginal swab. Her age was assessed in between 19-20 years.
P.W.3 Raj Kumar Paswan is a hearsay witness. He is step father of the prosecutrix. He states that he learnt about the occurrence from the prosecutrix and her mother. He was told that the appellant 13 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 13 / 23 raped her for three years on the point of dagger. On 16.06.1996, when the prosecutrix asked the appellant to marry, he denied and ousted her from the employment. He states that the prosecutrix worked as a maid servant in the house of the appellant for about three years. He also states in his examination-in-chief that the mother of the prosecutrix (P.W.1 namely Rajeshwari Devi) worked as helper of the mother of the appellant in the office. In cross-examination, he admits that his first wife is alive and even without obtaining a decree of divorce, he married mother of the prosecutrix in 1985. He admits that the husband of P.W.1 had died about eight years prior to 1985. His attention was also drawn towards the previous statement made before the police.
P.W.4 is the most important witness. She is the prosecutrix. She states that on 15.06.1996 she was working in the house of the appellant. She worked there for about three years. One day, the appellant, in absence of his parents committed rape upon her on the point of dagger. She states in her examination-in-chief itself that he thereafter, frequently established physical relationship with her on the promise of marriage. On the eve of Lok Sabha election, the appellant again established physical relationship with her. However, when she insisted for marriage, he denied and ousted her from the house. She thereafter, told her mother about the incident. Both of 14 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 14 / 23 them, met the father of the appellant but both the father and the son assaulted them. In the meantime, her uncle came. She told her uncle about the incident. Her uncle noted down everything on a paper. They went to the police station. She put her thumb impression on the written report. She states that she had also made her statement under Section 164 Cr.P.C. She contends that she was sexually exploited, cheated and manhandled by the appellant. In her examination-in- chief, she asserts that she is unmarried. In cross-examination, she admits that out of three years employment in the house of the appellant as a maid servant, she was kept well for about two years. She further admits that her house is situated at a distance of two yards from the house of the appellant. The defence has given a suggestion to almost all the prosecution witnesses that the appellant has been framed in the case at the instance of co-villager Ganga Lal with whom the father of the appellant was on litigating terms. However, the witnesses examined on behalf of the prosecution have denied the defence suggestion.
P.W.5 Shankar Narayan is not on the point of rape. He has simply stated in his deposition that the victim used to work as a maid servant in the house of the appellant.
P.W.6 Poonam Kumari is the Investigating Officer of the case. She states that she had instituted the F.I.R., took up the 15 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 15 / 23 investigation, recorded the statement of the witnesses under Section 161 Cr.P.C. and, on conclusion of investigation, submitted chargesheet in the case. She has proved the formal F.I.R., which has been marked as Ext.3, in course of trial. She states that the appellant was arrested from his house on the date on which she had received the written report. In her examination-in-chief itself, she states that the victim was sponsored for examination under Section 164 Cr.P.C. She also states that she had verified the school register of the appellant in which his date of birth was recorded as 5th July, 1978.
In cross-examination, she states that she received a written report on 15.6.1996 at 3.00 p.m. and on the same day at 4.00 P.M., the appellant was arrested from his house. She also states that the written report submitted to the police was written by the prosecutrix herself. She admits that both, the victim and the appellant, were sent for medical examination on 15.6.1996 itself. The Investigating Officer admits that the name of the first husband of the victim did not surface in course of investigation. However, according to her, P.W.1, the mother of the prosecutrix, had told her that the prosecutrix was married for he second time. She has contradicted both P.W.1 and P.W.3 in material particular. The Investigating Officer states that in the statement made under section 161(3) Cr.P.C., step father of the prosecutrix ( P.W.3) had not stated that P.W.1 and P.W.4 ever told 16 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 16 / 23 him that the prosecutrix was raped on the point of dagger. She states that the mother of the prosecutrix (P.W.1) had not made any statement in course of investigation that the victim ever came to her office and told her about the incident.
After the examination of the witnesses adduced on behalf of the prosecution, the trial court recorded the statement of the appellant under Section 313 Cr.P.C. The material circumstance put to the appellant by the trial court was that there was evidence that on 15.6.1996 and, thereafter, the appellant committed rape upon the prosecutrix. The appellant denied the allegation while answering the circumstance put forth against him by the trial court. Interestingly, the trial court has not even remotely indicated that the appellant committed any overtact against the proecutrix prior to 15.6.1996.
The defence has also examined two witnesses. D.W. l Shakti Nath Thakur has proved certified copy of Complaint Case No. 718 of 1995 which has been marked as Ext.C. D.W.2 Dr.Anil Chandra Sinha was a member of the Medical Board which had examined the prosecutrix on 26.9.1996. He has proved the report of the Medical Board relating to the prosecutrix which has been marked as Ext.D. The defence has produced some other documents which have been marked as Exts. A and B in course of trial.
I find from the evidence on record that there is utter 17 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 17 / 23 confusion as to when the occurrence was actually committed. P.W.1 Rajeshwari Devi, the mother of prosecutrix, and P.W.3 Raj Kumar Paswan, step father of the prosecutrix, have stated that the occurrence of rape took place on 16.6.1996, whereas, the FIR itself was registered on 15.6.1996. P.W.3 Raj Kumar Paswan has stated that he was told by the prosecutrix and her mother that the appellant established physical relationship with the prosecutrix and continued to rape her for three years on the point of dagger. However, when prosecutrix has been examined in court she states that she was employed in the house of the appellant for about three years and for two years she was kept well. This means that whatever happened with her had happened within one year from the date prior to the institution of the F.I.R.
As noted above, both the mother and step father of the prosecutrix have been contradicted by the Investigating Officer of the case. The Investigating Officer, in course of cross-examination, clearly admits that P.W.1 Rajeshwari Devi had not stated in her previous statement made to the police that the prosecutrix came to her office and told her about the incident. Similarly, the Investigating Officer has contradicted the statement of P.W.3, the step father of the prosecutrix, by saying that in his previous statement made before the police he had not stated that P.W.1 and P.W.4 had told him that the prosecutrix was raped on the point of dagger.
18 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 18 / 23 I further find that though the informant claims that the scribe of the written report was one Ashok Paswan, the uncle of the informant, but the investigating officer while being cross-examined admits that the written report was scribed by the informant (P.W.4) herself. Curiously enough, the prosecution has not examined Ashok Paswan, the so called author of the written report. There is no explanation on behalf of the prosecution for his non-examination.
Admittedly, as per the evidence on record, the prosecutrix was examined under section 164 Cr.P.C. The prosecution has failed to explain any reason as to why the said statement recorded under section 164 Cr.P.C. has not been brought on record. Even the learned Magistrate, who recorded the statement under section 164 Cr.P.C., has not been examined on behalf of the prosecution in course of trial.
I further find that the investigating officer, in cross- examination, admits that the appellant was arrested from his house within an hour of the institution of the F.I.R. and he was also sent for being medically examined. The medical examination report of the appellant has also not been brought on record. The prosecution has failed to explain as to why the medical examination report of the appellant has been withheld from the court. The court would certainly draw an adverse inference against the prosecution for deliberate non- examination of the material witnesses and non-production of the 19 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 19 / 23 medical documents in course of trial in terms of section 114g of the Indian Evidence Act. If the appellant was subjected to medical examination, it was the duty of the prosecution to bring on record the medical examination report. The report may not have suited the prosecution. The court may presume that, if produced, the report would have negatived the possibility of guilt of the appellant.
The doctor, who examined the prosecutrix immediately after the F.I.R. was instituted, assessed her age to be between 19-20 years. I fail to understand as to how the trial court came to a conclusion that on the date of occurrence on which the victim was first forced to sexual intercourse, she was aged about 16 years. I find no material on record to support such finding of the trial court. If the prosecutrix is to be believed, before she was driven out from the house of the appellant, she had worked as a maid servant in his house for three years. Out of the total period of three years she was kept well for two years. So whatever indecent happened to her, happened in between the period after two years employment in the house of the appellant was over and before institution of the F.I.R. Thus, if the prosecutrix was aged between 19-20 years on the day the F.I.R. was, instituted, she must be a major when she was subjected to alleged forcible sexual intercourse first. I, thus, find that the trial court had taken an erroneous view in holding the appellant to be aged about 16 20 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 20 / 23 years on the day she was raped first.
I further find that ordinarily, where forcible sexual intercourse is committed, there would be injury on the person of the prosecutrix. Absence of any injury on the person of the prosecutrix alleged to have been committed may go to indicate that the alleged intercourse was a peaceful affair. From the medical report of the prosecutrix, apparently no injury has been found on her private part. Even from vaginal swab taken by the doctor, on examination, no spermatozoa was found. From the evidence, it appears that the prosecutrix was ravished even immediately before the institution of the F.I.R. and she was medically examined on the date the F.I.R. was instituted.
Another thing which affects the credibility of the prosecutrix is that if she was an unwilling person, it was most unlikely that she would have gone to the appellant's house again and again and created repeated opportunity for him to have sexual intercourse. In any case, if rape was committed against her will on first occasion, she would not have volunteered herself to submit to his wish subsequent to the alleged first incident of rape. Under the circumstances discussed hereinabove, it would be unsafe to lend credence to the version of the prosecutrix that she was subjected to rape against her will. 21 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 21 / 23 Furthermore, it is highly doubtful where the victim would not have raised alarm when she was subjected to rape specially when her house was situated at a distance of two yards from the house of the appellant where the alleged rape is said to have taken place.
The case has another angle too. Apparently, the witnesses are lying on the point of marriage of the prosecutrix. P.W.1 states that the prosecutrix was married in her childhood but her Gauna was not performed. She denies that her daughter was married for the second time. However, the investigating officer states that in course of investigation P.W.1 had told that the prosecutrix was married for the second time. Curiously enough, when the prosecutrix was examined in course of trial, she states that she is still unmarried.
It is strange that when the prosecutrix was already married how she could make a proposal for marriage with the appellant. Such marriage is not permissible in law. The prosecutrix has stated in her evidence that after the rape was committed upon her she kept quiet and made no complaint to any one under the impression that the appellant would marry her. She, being a married lady, was fully aware of the moral quality of the act. She was aware of the pros and cons of the act. Thus, her own evidence reveals that she took a conscious decision after active application of mind to have sexual intercourse with the appellant.
22 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 22 / 23 Before I conclude, I would like to go back to the statement of the appellant recorded under section 313 Cr.P.C. The trial court, while convicting the appellant, has held that the prosecution has proved its case beyond reasonable doubts that the appellant committed rape on P.W.4 on 15.6.1996 as well as the period of preceding three years. As stated above, the trial court put no question to the appellant to the effect that prior to 15.6.1996 he committed rape upon the prosecutrix. To the contrary, the question put to the appellant was that there was evidence against him that he raped the prosecutrix on 15.6.1996 and thereafter. The object of section 313 Cr.P.C. is for the purpose of enabling the accused to explain any circumstance appearing in the evidence against him. Circumstances not put to the accused cannot be used against him. If a point in the evidence is important against the accused, and the conviction is intended to be based on it, it is right and proper that the accused should be questioned specially about the point in evidence and failure to do so amounts to a serious irregularity. I find that the trial court has recorded the statement under section 313 Cr.P.C. in an extremely perfunctory manner.
Thus, from the evidence on record, I am of the considered opinion that the prosecution has not been able to prove the offence of rape. In case of rape, the onus is always on the prosecution to prove 23 Patna High Court CR. APP (SJ) No.459 of 2007 dt.10-12-2012 23 / 23 affirmatively each ingredient of the offence it seeks to establish and such onus never shifts. There is presumption of innocence of the accused and the prosecution has failed to bring home the offence of the accused by reliable evidence.
(Ashwani Kumar Singh, J) Patna High Court, Patna The 10th December, 2012 Md.S/AFR