Bombay High Court
Manpritsingh Kashmirsing Gill vs The State Of Maharashtra on 30 September, 2019
Author: A. M. Badar
Bench: A. M. Badar
9-APPA-973-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.973 OF 2018
IN
CRIMINAL APPEAL NO.1187 OF 2018
MANPRITSINGH KASHMIRSING GILL )...APPLICANT
V/s.
THE STATE OF MAHARASHTRA )...RESPONDENT
Ms.Pracheta Rathod, Advocate for the Applicant.
Mr.Amit Palkar, APP for the Respondent - State.
CORAM : A. M. BADAR, J.
DATE : 30th SEPTEMBER 2019
P.C. :
1 This is an application for suspension of sentence and
releasing the applicant/convicted accused on bail during pendency
of the appeal filed by him. The applicant/convicted accused has
been convicted of offences punishable under Sections 376(D) read
with 120B, 377 read with 120B, 366 read with 120B, 354 read
with 120B, 341, 342 read with 120B, 323 read with 120B, 506(II)
read with 120B as well as under 120B of the Indian Penal Code
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(IPC). As all sentences imposed on the applicant / accused are
directed to run concurrently, it is not necessary to put on record
all sentences imposed on each and every count on the applicant /
accused. Suffice to mention that highest sentence of
imprisonment imposed on the applicant / accused is for 20 years
for the offence punishable under Section 376(D) read with 120B
of the IPC with a further direction to him to pay fine of
Rs.25,000/-, and in default, to undergo rigorous imprisonment for
1 year.
2 Case of the prosecution in brief is thus :
(a) The victim of the crime in question i.e. PW1 is a rag picker,
who used to come to Mumbai occasionally for earning her
livelihood. She is permanent resident of Nanded.
According to the prosecution case, about three months
prior to the incident, she came to Mumbai for earning her
livelihood, as her elder son Honaji, aged about 20 years,
started assaulting her at her native place. At Mumbai, she
used to stay in a tempo parked in front of Hill Residency at
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Amar Nagar. The incident allegedly took place in the night
intervening 20th September 2013 and 21st September 2013.
The prosecutrix/PW1 lodged report thereof on 21st
September 2013. She alleged that at about 3.00 a.m. of
that night, she woke up when a vehicle carrying milk came.
At about that time, 5 to 6 boys peeped inside the tempo.
She named those persons as Vishal, Ajay, Kalu, Wasim and
Dastagir, by stating that she came to know names of some
other boys as they were calling each other by names. She
claimed that she was knowing Vishal since prior to this
incident. According to the prosecution, then, these accused
persons dragged the prosecutrix/PW1 out of the tempo,
took her in the vicinity and committed rape as well as
carnal intercourse against the order of nature with her.
(b) The prosecution/PW1 further alleged that then Vishal and
Kalu by a motorcycle took her to the forest area in the
vicinity. At that place, two other boys came. All accused
persons then committed rape on her, so also carnal
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intercourse, against the order of nature. The
prosecutrix/PW1 added name of one more person "Veeru"
at this stage.
(c) After lodging the First Information Report (FIR) by the
prosecutrix/PW1, within two days her statement under
Section 164 of the Cr.P.C. came to be recorded by the
learned Metropolitan Magistrate on the request of the
police. The prosecutrix/PW1 maintained her version
before the learned Metropolitan Magistrate, so far as the
first part of the incident is concerned. However, so far as
second part of taking her to the forest area is concerned,
she remained silent so far as making a phone call and
calling two persons by accused Vishal.
3 Heard the learned counsel appearing for the
applicant/convicted accused. She submitted that neither in the
FIR nor in her statement under Section 164 of the Code of
Criminal Procedure, the prosecutrix/PW1 has referred name of the
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applicant/convicted accused. She has not attributed any role to
the applicant/convicted accused in the crime in question. It is
further argued that, however, for the first time, the
prosecutrix/PW1 while in the witness box had deposed that after
commission of gang rape on her by other accused including main
accused Vishal, a phone call was made by main accused Vishal to
somebody and then immediately the applicant/convicted accused,
one Hamal and co-accused Mahesh came and they also committed
rape on her. Thereafter, she was taken to some jungle area. In her
cross-examination at paragraphs 41 and 43, these omissions were
specifically put to her. The prosecutrixPW1 was unable to explain
as to why these facts were not disclosed by her either to the
Investigator or to the learned Magistrate, who had recorded her
statement under Section 164 of the Code of Criminal Procedure.
4 PW41 is Investigating Officer Mrs.Sarita Bhosale,
Assistant Police Inspector, attached to Police Station Matunga.
She had recorded the FIR lodged by the prosecutrix/PW1. During
cross-examination at paragraph 30, PW41 Mrs.Sarita Bhosale,
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Assistant Police Inspector, has categorically accepted the fact that
the prosecutrix/PW1 had not stated that the present
applicant/convicted accused had committed rape on her.
5 According to case of prosecution, gang rape on the
prosecutrix/PW1 commenced from 3.00 a.m. and after
commission of rape on her by Ajay, Kalu, Wasim and Dastagir,
Vishal had made a telephonic call to somebody. In the witness
box, by way of omission, the prosecutrix/PW1 has named the
applicant/convicted accused as one of the persons, who came in
response to that call. Telephonic calls exchanged between the
accused persons was the reason for conviction of the
applicant/convicted accused and the resultant sentence. For
proving exchange of phone calls between accused persons, the
prosecution has examined Yogesh Rajapurkar, Nodal Officer with
Bharti Airtel Limited. Cell phone number of the
applicant/convicted accused is reported to be 8454952301.
Evidence of PW37 Yogesh Rajapurkar, Nodal Officer, does not
show that main accused Vishal had made a telephonic call on this
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cell phone number belonging to the applicant/convicted accused
either at 3.00 a.m. or prior to that. Similarly, evidence of this
Nodal Officer does not show that even after 3.00 a.m. of the day
of the incident, there was telephonic call from main accused
Vishal to the present applicant/convicted accused.
6 Convicted co-accused Mahesh Maragaje, against whom
evidence of gang rape has come, by way of omission, is already
directed to be released on bail vide order dated 27 th September
2017 passed in Criminal Application No.405 of 2017, by noting
that in case of more than one accused persons, there is tendency
of putting embellishment and roping in as many as persons as it
can be.
7 Considering the foregoing reasons, applicant/
convicted accused Manpritsingh Gill is also entitled for same
treatment. As such, the order :
ORDER
i) The application is allowed. avk 7/8 ::: Uploaded on - 30/09/2019 ::: Downloaded on - 01/10/2019 02:37:49 ::: 9-APPA-973-2018.doc ii) Substantive sentence imposed on the applicant /accused is
suspended and he is directed to be released on bail, on his executing P.R.Bond in the sum of Rs.30,000/- with one or two surety in like amount.
iii) As a condition of this order, the applicant/accused should report the concerned Police Station on every first Monday of each calendar month, in between 11.00 a.m. to 1.00 p.m.
iv) The applicant / accused should not commit any crime during pendency of the appeal filed by him.
v) The application is, accordingly, disposed off.
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