Bombay High Court
Siddik Singh Pritam Singh vs State Of Maharashtra on 19 January, 1993
Equivalent citations: 1993CRILJ2919
JUDGMENT Saldanha, J.
1. Occasionally, criminal trials bring before the Courts human beings who are accused of acts of shuddering brutality. In this day and age, the offence of rape, which was more in tune with tribal society and conquering armies, is still manifesting itself and, having regard to its abhorrent nature has been classified along with that class of offences that call for stringent punishment. It is despicable enough when the attack is on an adult female, but the situation becomes far more gory when the victim is a minor and virtually crosses the limits of depravity in cases where the offence is directed against an infant. The law has, therefore, upgraded the punishment and prescribed an ascending scale of stringency as the age of the victim goes lower. A Court would be fully justified, therefore, in awarding the maximum sentence where the victim was a four-month old female child which was killed in the process. In this background, we proceed to deal with the present set of appeals.
2. The facts of this case are, indeed, most horrifying. The appellant in Criminal Appeal No. 510 of 1991, at the relevant time an Army Jawan, stands convicted for having kidnapped and murdered a four-months old infant at Pune and thereafter having thrown the dead body in an unused well. The trial Court acquitted the appellant on certain aggravated charges of kidnapping and of having committed rape on the infant; whereupon the State of Maharashtra has filed a companion appeal, being Criminal Appeal No. 611 of 1991, against the acquittal on those charges. Sordid as they are, it is essential for us to set out some of the gruesome details.
3. It is alleged that on the afternoon of 2-11-1990, two Army Jawans, who were posted at Pune, the present appellant, Siddik Singh Pritam Singh, aged about 26 years, and original accused No. 2 Gurmal Singh Lal Singh, aged about 25 years, went to a brother at house No. 989 at Budhawar Peth, Pune, which house is situated in the red-light area. They are alleged to have met the women who were carrying on prostitution at that place and after some enquiries with them, accused No. 2 is alleged to have gone into a room with Madhu Nepali (PW 2); while accused No. 1, who is the present appellant, was alleged to have been seated outside at the time of the incident. It is his case in his subsequent statement to the Army Authorities that he had also had sex with one of the women there and the evidence of Chanda Nepali (PW 1) is to the effect that when she left the place to bring some clothes, accused No. 1 picked up her four-month old girl child and left the house hurriedly. It is alleged that some of the other women saw his leaving hurriedly and raised an alarm to the effect that the Sardarji has taken away the daughter of Chanda. The women obviously did not know the names of the two accused and consistently refer to the present appellant as the man with a red turban and to accused No. 2 as the man with the black turban. Accused No. 1 is alleged to have got into an autorickshaw and decamped with the child, and on the alarm being raised, accused No. 2 came out of the room and even though he tried to make good his escape, the women caught him and he was subsequently handed over to the police.
4. It is alleged that on the same evening, the present accused made an attempt to see the Commander of his unit and that the sentry, Prakash Karthale (PW 7), refused to allow him to go in as he appeared to be under the influence of alcohol. The accused had come in an autorickshaw and the infant was seated on his lap at that time. It is also in evidence that the accused was absent at the time of roll-call of the unit at 7.30 p.m. that night, he was thereafter brought before his Unit Officer at 8 p.m. when he is alleged to have admitted having gone to the red-light area for which some minor punishment was awarded to him. The sentry, Prakash Karthale (PW 7), in the meanwhile, reported the matter to his superiors who took a serious view of the complaint since accused No. 2 had been arrested by the police authorities who had sent word to the unit about the offence concerning the missing child. Prakash Karthale was thereupon asked to identify the person who had come with the child on the previous evening and he identified accused No. 1 from amongst the four persons against whom some proceedings had already been instituted in connection with the theft of diesel.
5. The prosecution further alleges that when accused No. 1 was taken before the Commanding Officer, Rajsingh Dalal (PW 9), and asked to give his say that he gave a writing in which he admitted having kidnapped the child on the previous day, but explained that he had left the child at the Pune Station. At about 4 p.m. on that evening, it is alleged that Police Sub-Inspector Narayan Bhoite (PW 12) alongwith Ramsing (PW 8) and others were proceeding in an Army vehicle toward Pune Station to locate the child when the accused is alleged to have directed them to a particular place where he asked them to stop the vehicle and thereafter led them on foot to a well. The prosecution alleges that the accused stated that he had thrown the body of the child in that well and that the body was, in fact, found floating in the well. The police had the body, which was clothed in a tee-shirt, removed from the well and it was noticed that apart from three minor injuries that were there on the body, there were injuries of some consequence on the genital region of the corpse of the infant from which there was bleeding. The body was sent for a post-mortem examination and Dr. Sayad Gulam Ali (PW 6) has opined that the cause of death was asphyxia due to compression of air passage associated with injury to the perineum. On completion of the investigations, the two accused were put on trial and the learned Sessions Judge, Pune acquitted accused No. 2 as no offence was disclosed against him. Accused No. 1 was convicted under S. 363 of the Indian Penal Code and was awarded rigorous imprisonment for four years and to pay a fine of Rs. 1,000/-, in default, to suffer simple imprisonment for four months. He was also convicted under S. 302 of the Indian Penal Code and was awarded imprisonment for life and to pay a fine of Rs. 2,000/-, in default, to suffer simple imprisonment for six months. He was also convicted under S. 201 of the Indian Penal Code for which offence he was awarded a sentence of rigorous imprisonment for two years and to pay a fine of Rs. 2,000/-, in default, to suffer simple imprisonment for four months. Criminal Appeal No. 510 of 1991 assails this set of convictions.
6. The learned trial Judge, however, acquitted the accused of the offences punishable under sections 366, 364 and 376(2)(f) of the Indian Penal Code and, as indicated by us earlier, it is in respect of this acquittal that the State has filed the cross-appeal. We have heard learned counsel on both sides in both the appeals which have been taken up for hearing together.
7. Shri Chitnis, learned counsel appearing on behalf of the appellant-accused, has commenced his submissions by contending that this is essentially a case of circumstantial evidence and that there is nothing on record to conclusively indicate that either the act of kidnapping of the minor child or, for that matter, the assault on the child, the murder and the disposal of the body are attributable to the present appellant-accused. Shri Chitnis has started by dealing with the evidence of Chanda Nepali (PW 1), Madhu Nepali (PW 2) and Meena Nepali (PW 4), namely, the three women of the brothel to which accused Nos. 1 and 2 had gone on the evening of 2-11-1990. He pointed out to us that, admittedly, these three women were professional prostitutes and they have candidly admitted that a number of customers visit their house everyday and for that matter that "Sardarjis", as the two accused are referred to, are also not un-common in that area or, for that matter, in that house. He contended that it is not their case that the accused were regular clients or that the women knew them to be army personnel or that they knew their names or anything else about them. He has attacked the evidence by pointing out that, undoubtedly, these three women distinguished the two accused only by the colour of their turbans, accused No. 1 by his red turban and accused No. 2 by his black turban. We are not much concerned with accused No. 2, who was apprehended at that place and handed over to the police, but we need to draw one important inference from the fact that accused No. 2 was apprehended at that spot. The evidence is consistent about the fact that the two accused came together and it may, therefore, reasonably, be assumed that the person who accompanied accused No. 1 was not a stranger to him, but was an associate of his. It transpired that accused No. 2 was an Army Jawan and it was for this reason that the police authorities, after his arrest, themselves contacted the unit to which these persons belonged. The fact that accused No. 2 was apprehended on the spot virtually renders all this challenge regarding identification purely academic because it was he who provides the in vital link with accused No. 1 - apart from some other very reliable independent evidence.
8. Chanda Nepali (PW 1) and Meena Nepali (PW 4) as also Kamla Ramoshi (PW 5) have all categorically identified accused No. 1 in Court as the person who had accompanied accused No. 2 and as the person who had picked up the infant child of Chanda Nepali (PW 1) and decamped from that place. Madhu Nepali (PW 4) has not identified accused No. 1 in so many words in her examination-in-chief, but, in her cross-examination, she had conclusively indicated that he was the person who took away the child. It was Madhu Nepali and Kamla Ramoshi who also claim to have seen accused No. 1 leaving the place with the child and they are the women who raised as alarm. Shri Chitnis was very critical of this evidence and it is his submission that identification of a Sardarji on the basis of the colour of his turban is too uncertain and unreliable and that in the absence of any specific distinguishing description that this evidence of identification is useless. He stated that no identification parade was admittedly held and that, in these circumstances, the Court ought to reject the evidence of identification.
9. The Learned A.P.P. has countered the argument by submitting that these two persons had spent quite sometime at the brothel and that there was ample opportunity for the description of accused No. 1 to have, registered in the minds of Madhu Nepali (PW 2) and Kamla Ramoshi (PW 5), in particular because the accused picking up the young infant girl and leaving the place was a very strange and unusual act which attracted the attention of the women and created a serious incident which would not easily be forgotten. The learned A.P.P. also submitted that the apprehension of accused No. 2 is a strong link that led the police to accused No. 1. We have taken note of the fact that there is a very weak challenge to the evidence of these four witnesses and that their evidence is almost unshaken. The incident took place in broad daylight and we have no hesitation in accepting that the women were in a position to identify and describe the accused. In fact, the description set out in the First Information Report by Chanda Nepali is a correct one.
10. Much was sought to be made at the trial of the fact that admittedly accused No. 1 had no beard and that he was not wearing a turban at the time of the trial. This change, which was obviously done as tactic adopted by the defence, would not assist accused No. 1 because the prosecution has brought it on record from the evidence of the officers and man belonging to the unit to which he was attached that he did, in fact, possess a beard and that he was using a turban at the time of the incident. The learned trial Judge has accepted the prosecution evidence in respect of the act of kidnapping and has convicted the accused under S. 363 of the Indian Penal Code. There are two subsidiary charges that were framed against the accused, one being under S. 364, which is an aggravated form of kidnapping or abduction with intent to murder, as also under S. 366 of the Indian Penal Code, Whereunder the kidnapping of a female with intent that she be forced or seduced to illicit intercourse, etc., is made punishable. The offence under S. 363 of the Indian Penal Code is kidnapping simpliciter.
11. Having regard to the facts of this case, as we shall presently indicate, we are satisfied that the appeal filed by the State against the acquittal under S. 366 of the Indian Penal Code is justified in so far as the kidnapping was not simpliciter for purposes of decoying the child or taking it out of the lawful guardianship. The evidence conclusively indicates that immediately after the infant girl was taken away by accused No. 1, she was raped and the body was thereafter thrown into a well. The time-factor and the circumstances of the case leave no doubt in our mind that the offence of kidnapping in the present case would, therefore, be squarely covered by the ingredients of S. 366 and not S. 363 of the Indian Penal Code.
12. As regards the charge under S. 364 of the Indian Penal Code, in view of the aforesaid finding, and having regard to the evidence on record, it would not be permissible to hold that the intent of kidnapping the infant girl was in order to murder her. Under these circumstances, the conviction as far as the offence of kidnapping is concerned would be confined to S. 366 of the Indian Penal Code, the finding of the learned trial Judge that the lesser offence enumerated under S. 363 of the Indian Penal Code is made out being incorrect. We modify the same to one under S. 366 of the Indian Penal Code.
13. We then come to the second part of the evidence against the present appellant, which commences with the deposition of Prakash Karthale (PW 7) at page 90. This witness was on duty at the Nonda Road Gate, which leads to the residence of the Commanding Officer of the Army Unit in question. It is his case that on 2-11-1990, when he was on sentry duty, one Sikh military man came by an autorickshaw from Pune Station side with a small female child, four or five months old, on his lap. He states that on being stopped, the person stated that he wanted to see the Commanding Officer, that he also told the sentry that he had been involved in two or three cases of sale of diesel and that he wanted to see the Commanding Officer in the company of the young child and to pray for sympathy on that ground. The witness did not allow the person to see the Commanding Officer as it appeared that the Sikh gentleman was under the influence of alcohol. He, however, reported the incident to his superior who, in turn, reported the matter to Hawaldar Suresh Walunj. He, in turn, reported the matter to Subhedar Rajsingh Dalal.
14. On the next morning, this witness was asked to identify the person who had come to the gate with the child from amongst the soldiers who had come there for driving training. On seeing those persons, he could not identify the person who had come on the previous evening, but, thereafter at the office of Major Ujwalsingh, he was shown four jawans involved in some cases and the witness identified accused No. 1 from amongst these four persons as the individual who had come to the sentry-gate on the previous evening with a small female child. What is important is that the witness very clearly deposed to the fact not only of having seen the infant girl on the lap of accused No. 1 but, more importantly, that he describes the infant girl as one wearing a white tee-shirt. He has also stated that she was fair-complexioned. The description of the clothes and the complexion of the child completely fits in with the particulars of the infant daughter of Chanda Nepali (PW 1), who had been kidnapped from the brothel a short while earlier on that afternoon. As regards this evidence, Shri Chitnis submitted that it is not conclusive and that the witness ought not to be believed. On the contrary, on a careful appraisal, we are of the view that the evidence is completely reliable in so far as the witness has not only described the child correctly but, more importantly, he has not wrongly identified anybody from amongst the first group of persons shown to him and has correctly picked out accused No. 1 who, from other independent witness that have come on record, was established to have been the person who had kidnapping the child a short while earlier. To our mind, this evidence completely establishes the fact that accused No. 1 had the infant girl in his custody at about 5-6 p.m. on the evening on 2-11-1990.
15. While the judgment was past-delivered, learned counsel appearing on behalf of the appellant brought to our notice the fact that the learned trial Judge under question 55 in the course of the S. 313 statement of the accused asked him about the seizure by the police of the clothes on his person, which the accused has denied. Shri Chitnis has pointed out that the trial Court has placed strong reliance on the fact that the clothes of the deceased were blood-stained and, furthermore, that the Chemical Analyser's report indicates the blood to be human blood of the B Group; whereas the blood of the accused, on analysis, is shown to belong to the "A" Group. Shri Chitnis pointed out to us that this particular circumstance/evidence has not been specifically put to the accused in the S. 313 statement. The record indicates that this position is, in fact, true. It is necessary that this situation be rectified for which purpose we have sent for the accused-appellant under a separate order for purposes of putting the aforesaid question to him and eliciting whatever explanation he desires to tender, which is necessary for us to consider in the interest of justice.
16. While the judgment was part-delivered, learned counsel appearing on behalf of the accused, Shri Chitnis, pointed out to us that the trial Court had, while recording the statement of the accused under S. 313 of the Code of Criminal Procedure, 1973, put to him the fact that four items of clothing had been seized by the police from his person on 5-11-1990 under a Panchanama at the time when he was placed under arrest. The accused has denied any knowledge of this fact or that his clothes were seized by the police. In view of this answer, the learned trial Judge did not put any further questions to the accused with regard to this aspect of the evidence. The clothes in question, which are Exhibits 2, 3, 4 and 5, were sent for chemical analysis as all the four exhibits appeared to be stained with blood and Exhibits 5, which was the under-wear of the accused, as also Exhibits 2, namely, his trousers, appeared to have semen stains on them. The police also forwarded Exhibit 1, namely, the tee-shirt, which was on the body of the deceased infant and which was also stained with blood. Apart from this, a specimen of the blood of the deceased infant was sent to the Chemical Analyser for analysis and this was found to be of the "B" Group. The police had also sent the accused to the hospital for examination and certain specimens of blood, semen, etc., were obtained from him and sent for analysis. It was indicated that the blood group of the appellant is "A" Group. The analysis of the clothes Exhibits 1, 2, 3, 4 and 5 indicated that they were stained with human blood. The analysis further indicated that Exhibits 1, 2, 3 and 5 were stained with blood of the "B" Group and that the semen detected on Exhibit 5 is human and further that Exhibit 5 were stained with semen of blood-group "A". The trial Court, while convicting the appellant of the offence under S. 302 of the Indian Penal Code, has placed strong reliance on the crucial circumstances, namely, that the blood of the "B" Group, which happens to be the blood-group of the deceased infant, was found on the clothes of the appellant. Admittedly, the blood-group of the appellant was "A" Group, the finding of "B" Group blood which was that of the deceased coupled with the other evidence on record and the learned trial Judge took the view that this is a very strong circumstance to connect the appellant with the death of the infant girl.
17. Shri Chitnis, in the light of this background, brought to our notice the fact that even though he had not done so in the course of the arguments, the record clearly indicated that the accused had not been asked what he had to say with regard to this important evidence and the finding of the "B" Group blood on his clothes. It was the submission of Shri Chitnis on the basis of several settled decisions of various Courts, including the Supreme Court, that the circumstance cannot be used against the accused if it had not been put to him and he has not been afforded an opportunity of explaining that circumstance.
18. Shri Chopda, the learned A.P.P., has submitted that he does not dispute the correctness of the proposition canvassed which is well-settled law, but that it would not be applicable to the facts of the present case. He has placed reliance on a decision of the Supreme Court in the case of Sharad v. State of Maharashtra, , wherein the Supreme Court has reiterated the earlier proposition of law that if an accused disclaims knowledge and also disclaims any connection with certain items or objects or pieces of evidence that are relied upon by the prosecution that the Court is thereafter not obliged to put further questions in relation to eliciting an explanation concerning the condition of those items. Shri Chopda submitted that the accused having denied that the clothes belonged to him or that they were seized from his person, that the question of asking him any explanation is redundant. The Court has done its duty by questioning him vide question 54 and 55 about the clothes and, therefore, according to Shri Chopda, the learned trial Judge was within his right to rely on the aforesaid circumstances.
19. It is true that the accused has completely disassociated himself from the clothes. The fact, however, remains that the accused had been sent for medical examination and his blood and semen specimens had been taken from him and it is on the basis of this analysis that it emerged that his blood-group is of the "A" group. It is this material coupled with the fact that the "B" group blood was found on his clothes that is required to be taken into consideration. In our considered view, even though the learned trial Judge may have been strictly within his right, as pointed out by the learned A.P.P., it was felt by us that an opportunity of tendering explanation, if any, should be afforded to the accused which was why we passed an order dated 20-1-1993 sending for the accused and suspended the dictation of the judgment. The accused was produced before us on 28-1-1993 and we have put the requisite seven questions to him and afforded him an opportunity of stating whatever he wanted to say in relation to all the aforesaid material. The additional statement of the accused recorded under S. 313 of the Code of Criminal Procedure has been taken on record. The accused has denied knowledge of the seizure of the items, of the fact that they were stained with blood or semen or, for that matter, with regard to the presence of the "B" group blood on these clothes. Significantly, however, in reply to question No. 3, which deals with the question of "B" group blood found on his clothes, the answer given was : "That might be the child's blood".
20. It is in this context that we are now required to examine the evidence against the accused with regard to the charge under S. 302 of the Indian Penal Code. We have conclusively held that the evidence discussed by us is acceptable for purposes of establishing that the accused had kidnapped the infant girl from the lawful custody of Chanda Nepali (PW 1) on the afternoon of 2-11-1990 and that the child was found in his custody when he attempted to see the Commanding Officer later on the same evening and Prakash Karthale (PW 7) refused to allow him to do so. The medical evidence in this case, which consists of the post-mortem notes and the evidence of the doctor, Dr. Sayad Abdul Gulam Ali (PW 6), who is also the Associate Professor in Forensic Medicine, B.J. Medical College, Pune, indicates that there were five injuries on the body of the deceased infant, which are reproduced below :-
"1. One small abrasion over the left upper lip and central portion of the inner aspect.
2. Small abrasion on the inner aspect of the lower lip.
3. Small abrasion on the right side neck anteriorly.
4. Lacerated wound 3 cms. x 2 cms., muscle deep, over perineum, fourchetta and posterior commisure were torn.
5. Small abrasions were present around the anus. One finger was easily passed in the vagina and the anus. All injuries Nos. 1 to 5 were ante-mortem."
The doctor has given the cause of death as asphyxia due to compression of air-passage associated with injury to the perineum. We shall presently deal with the evidence relating to the manner in which the police traced out the dead body from an unused well which was not very far away from the entrance of the Army Unit in question, but the fact remains that the body was taken out on the afternoon of 3-11-1990. The body was sent for port-mortem examination to the Sasoon Hospital at 8 p.m. and the post-mortem was done between 9 and 10 p.m. The doctor has indicated in his evidence that the time of the death was within 24 to 36 hours prior to the post-mortem examination. This would take us to the evening of 2-11-1990 or sometime prior to that, but the evidence conclusively indicates that the child was very much alive and in the custody of the accused when Prakash Karthale (PW 7) saw him at about 6 p.m. on that evening. It is quite obvious, therefore, that the death has occurred very shortly after that time. This fact is of considerable importance because the circumstance that the accused was last seen with the infant very shortly prior to her death is crucial.
21. The evidence of Patang Khape (PW 11), who is a Subhedar in the B.E.G. camp, is to the effect that on the evening of 2-11-1990 at 7.30 p.m. when the roll-call of the unit was taken that the accused was absent. He states that when the accused reported to the unit at about 8 p.m. that he questioned the accused who, in terms, admitted that he had been to the red-light area for which this witness imposed a minor punishment to him. This witness also states that on the next day, pursuant to the complaint from Prakash Karthale (PW 7), Ramsing Mukhtharsing (PW 8), who is a Subhedar with the unit, had directed Prakash Karthale (PW 7) to identify the jawan who had come with the small child to the residence of the Commanding Officer on the previous evening. It was in the presence of these two witnesses that Prakash Karthale identified the present accused as the person who had come with the child on the previous evening. There is a very weak challenge to this evidence and we are fully in agreement with the view of the learned trial Judge that the evidence is conclusive on the point of establishing that the accused was in the company of the infant girl late on that evening, that he was absent for the roll-call at 6.30 p.m. and that he arrived at 8 p.m. and admitted his visit to the red-light area and further that he was correctly identified by Prakash Karthale (PW 7) on the following morning.
22. There is one other factor of immense importance that emerges from the evidence of these witnesses. On the morning of 3-11-1990 when the accused was questioned by these witnesses, who are army authorities, about his activities on the previous day and he was asked to give his say, the accused wrote out a statement in his own hand writing and singed the same, which statement is Exhibit 33 before the Court. There is nothing on record to indicate that this statement was obtained from the accused either on the basis of coercion, threat or inducement and, under these circumstances, we see no reason why the statement in question should not be looked at. The document has been duly proved as being in the handwriting of the accused and the accused has stated therein that he did take the minor girl on that day and that he left her at the Pune Station. In this regard, Shri Chitnis, learned counsel appearing on behalf of the accused, has submitted very vehemently that the statement must be accepted and taken into consideration as a whole, that it cannot be dissected and that it would not be permissible for the Court if reliance is placed on one part of the statement to discard anything stated in the rest of it. It is the submission of Shri Chitnis that even if the accused did take the child away from its mother and howsoever foolish or ill-advised that act might have been, that his conduct on that evening indicates that the sole purpose of having taken the child was in order to implore mercy from the Commanding Officer at least on the ground that the child should evoke some sympathy. Admittedly, the accused was in some trouble for having committed theft of diesel and he desired to invoke the sympathy of the Commanding Officer by putting up a false plea that the infant was his own child and Shri Chitnis submits that this was the sole purpose of his taking the child on that evening. Since he was not permitted to see the Commanding Officer, the accused left the child at the Pune Station and came back to the unit. It is the contention of Shri Chitnis that the injuries inflicted on the infant thereafter, the death and the disposal of the dead body in the unused well are acts with which the accused cannot be connected. He submits that even if the evidence of these witnesses is accepted that the accused cannot be held guilt under sections 302, 376 and 201 of the Indian Penal Code.
23. As against this, the learned A.P.P. submits that the statement of the accused (Exhibit 33), even if accepted by the Court, invokes no compulsion on the Court that every part of it must be taken to be true. He submitted that it would be too much to expect the accused to admit the horrifying act of rape of a four-month old infant and the death having occurred, the dead body was thrown in an unused well and in an attempted cover-up, the accused made a false statement that the child has been left at the Pune Station. The learned A.P.P. pointed out that the time of the death is very close to the time when the accused was seen with the child, that the accused came back to the unit at 8 p.m. and that, under these circumstances, it is quite obvious that the child was killed between 6 or 6-30 p.m. and 8 p.m. and that during this period the dead body was disposed of. Towards this end, he has placed utmost reliance on the finding of the "B" blood-group on the clothes of the accused. He pointed out that there can be no explanation whatsoever for the finding of this blood on the clothes of the accused unless the accused was involved in the act of sexual assault on the child which resulted in massive bleeding. He submitted that it is obvious that the child died in the course of that assault and that the accused in order to screen the commission of the offence tried to dispose of the dead body by throwing it into an unused well and that the circumstances on record are absolutely clinching as far as accused is concerned.
24. Before recording a finding with regard to these aspects of the matter, we shall refer, in passing, to certain other evidence, the first of which relates to the arrest of the accused and the seizure of his clothes. Sudhakar Sahane (PW 10) has stated that on 3-11-1990 at about 6 or 6.30 p.m., four items of clothing from the person of the accused, namely, a pant, a manila, a banian and an underwear seized and that blood-stains and semen-stains were noticed on some of these garments. He has supported the prosecution case that he was a witness to the seizure clothes. It is these very clothes that formed the subject matter of the Chemical Analyser's Report (Exhibit 40), to which we have referred earlier. We have also referred to the fact that the blood, the semen and public hair samples of the accused were obtained and sent for analysis and that the Chemical Analyser's report indicates that the blood group of the accused is "A" group. The doctor who has done the post-mortem has indicated that he had taken a specimen of the blood of the deceased child, which was sent for analysis, and this is found to be of the "B" group. Cor-relating this evidence, we find that the presence of "B" group blood on the clothes of the accused is a circumstances for which there is no other rational explanation except the fact that the blood of the child came on to his clothes at or about the time when the assault had taken place on the infant. This is a very strong circumstance and when the accused was asked for an explanation about the same, he has virtually admitted that the blood was of the child. The child was perfectly healthy and uninjured when last seen with the accused and it is, therefore, obvious that the bleeding took place only when the accused sexually assaulted her.
25. We have carefully gone through the medical evidence in this case and the doctor has opined that injury No. 4, which was a lacerated wound on the genital area, as also injury No. 5, which was an injury in the same area, and the fact that, strangely enough, even though the infant was only four-months old that one finger easily passed in the vagina and the anus will have to be looked at along with the Panchanama drawn by the police when the dead body was recovered. The Panch, Dadu Rokade (PW 3), has clearly indicated that even at the time when the dead body was taken out of the well, these injuries on the genital area of the infant were still bleeding. The medical evidence unmistakably indicates to us that the child was subjected to a sexual assault that virtually ripped its body open and that it was in the course of that assault that these injuries had been inflicted on the deceased infant. The doctor has pointed out that it was in the course of this assault obviously because of the pressure applied on the infant child that the air passages were compressed, which resulted in asphyxia and the child died.
26. This material, to our mind, clearly disclose two distinct offences, the first of them being an offence under S. 376 of the Indian Penal Code because the medical evidence conclusively indicates that the deceased had been raped, and secondly, the offence punishable under S. 302 of the Indian Penal Code because the act was such that it was sufficient in the ordinary course of nature to cause death. It is true that the two offences are disclosed in the course of the commission of the same act or acts, but the law does take cognizance of such a situation. The learned trial Judge has acquitted the accused of the offence punishable under S. 376 of the Indian Penal Code, principally, on the ground that, in his view, there was no direct evidence on the basis of which it could be held that the accused has raped the infant child. One reason for this is because the post-mortem examination and swabs that were obtained indicate that there was no presence of semen or spermatoza on the deceased child. This factor, to our mind, is not of much consequence because, admittedly, the dead body of the infant was thrown in the well, that it was immersed in water and that it was only after a lapse of about 24 hours that the body was taken out from the well. Under these circumstances, as long as the injuries clearly indicate a sexual assault, the mere absence of traces of semen would not, to our mind, exonerate the accused from the charge under S. 376 of the Indian Penal Code. We are not obvious of the fact that the starting point of this gory episode is a brothel and we cannot overlook the fact that the accused was of such a mental make-up, though he was an Army Jawan, that he visited the red-light area and this factor, to our mind, is of some consequence in drawing the aforesaid conclusion. We have no hesitation whatsoever in holding that the material before us undisputedly establishes that the aforesaid charges have been proved beyond reasonable doubt.
27. The trial Court had convicted the accused of the offence punishable under section 201 of the India Penal Code. As far as this charge is concerned, Shri Chitnis submitted that the evidence in relation to the statement made by the accused is inadmissible in so far as the Police Officer and come to the Army Unit and, therefore, whatever statement is attributed to the accused must be taken to be a confession to the Police Officer and, therefore, cannot be looked at by the Court. We are unable to accept this argument for the reason that we have on record the evidence of Ramsing Muktharsing (PW 8), who has stated that the accused had said to him that he would point out the place where he had thrown the infant girl in a well. He stated that they got into a vehicle and that the accused asked him to stop the vehicle at a particular place, led them to the well and that the body of the deceased infant was found floating of the well. He has described the deceased girl as being an infant aged about four months, wearing a tee-shirt and that the body was floating in the well. Both in his examination-in-chief as also in cross-examination, this witness has stuck to the story that the accused had told him that the body had been thrown into the well by him. This extra-judicial confession would not be hit by any provision of law for the accused was neither in custody nor was any police officer present when this statement was made. Quite apart from this evidence, the facts of this case speak for themselves and in our considered view once it is held that the accused was responsible for the sexual assault on the infant child and her death, there is no reason why the evidence of this witness is not to be accepted on the point that in order to cover up the commission of the offence by him, the accused had thrown the body in the well. The charge under section 201 of the Indian Penal Code is, therefore, fully established and the accused is liable to be convicted under this charge. In view of these findings, we allow the appeal filed by the State, which is directed against the acquittal of the accused under the aforesaid charges.
28. The offence of rape can be aptly described as a criminal and violant attack on the body, mind and fundamental human rights of a women and there can be no collective gradation in the nature of that crime depending on whether that woman was a virgin, a married woman or a prostitute. After the Mathura case, the Legislature effected several amendments stepping up the punishments for the offence of rape and made a distinction in cases where the offence involved a minor by prescribing a minimal punishment of ten years' rigorous imprisonment and the maximum of imprisonment for life. The Legislature was only reflecting social indignation and current thinking in relation to this heinous offence and was providing for a deterrent long-term punishment. This class of cases fully supports the need to incarcerate the accused and keep him away from the mainstream of society, inter alia, for the safety of woman of all ages. The gravity of the offence only increases and magnifies in cases where the age of the victim is lower and we have come across on this occasion one of the most pathetic situations where the victim was a beautiful young girl child aged only four months. The depravity that in associated with a sexual assault on an innocent infant and in such circumstances that the child lost its life would most certainly justify the imposition of the maximum punishment prescribed, or we would find it difficult to conceive of any worse form of rape than what has happened in this case. The accused put forward a plea that he has a wife, a young child and aged parents. His learned Counsel invoked sympathetic consideration of his case on the ground that he is a young man with no past criminal record. The learned A.P.P. submitted that Court must, for good reasons, make an example in appropriate cases and, to our mind, this is one such case.
29. The accused was a member of the Armed Forces and the started on that afternoon with a visit to a brothel in the red-light area. It is not the morality of that action that we desire to comment upon, but the fact that it indicates a particular mental make-up which was responsible for his subsequent acts of kidnapping the young infant and ultimately assaulting it sexually. We are unimpressed by the plea that he is at the start of has career and that he has no criminal background. The latter does not appear to be true because the accused was already involved in a case of theft of diesel. If a member of the Armed Forces at the age of 26 years is to be shown any indulgence when he is found guilty of raping and killing a four-months old infant, it would be a case of misplaced sympathy and gross miscarriage of justice. The law has to be meaningfully applied. Mercy and compassion are considerations which are to be reserved for cases where they are deserved, and that category of proceedings, such as the present one where the facts require the accused to be ruthlessly dealt with, cannot be diluted by pleas for compassion. All we can say in that the family of the accused and society at large would be better off without him and it is on such consideration that we are impelled to award the maximum sentence of imprisonment for life.
30. The appeal filed by the appellant-accused accordingly fails. For the reasons indicated by us, the conviction of the accused under Section 363 of the Indian Penal Code recorded by the learned trial Judge is altered to one under section 366 of the Indian Penal Code, but the sentence of rigorous imprisonment for four years and the fine of Rs. 1,000/- and the default sentence of simple imprisonment for four months is maintained. The conviction under Section 302 of the Indian Penal Code and the sentence of imprisonment for life and to pay a fine of Rs. 2,000/-, in default, to suffer simple imprisonment for six months is also maintained. We also confirm the conviction under section 201 of the Indian Penal Code and the sentence of rigorous imprisonment for two years and to pay a fine of Rs. 2,000/-, in default, to suffer simple imprisonment for four months. In addition to the aforesaid, the appellant-accused is also convicted of the offence punishable under Section 376 of the Indian Penal Code and, having regard to the facts of the present case, we award him a sentence of rigorous imprisonment for life. Substantive sentences to run concurrently.
31. In the result, Criminal Appeal No. 510 of 1991 stands dismissed. Criminal Appeal No. 611 of 1991 is allowed.
32. Order accordingly.