Meghalaya High Court
The Investigating Officer Jowai Women ... vs Shri Small Phawa on 28 April, 2016
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
1
IN THE HIGH COURT OF MEGHALAYA AT
SHILLONG
: JUDGMENT :
CRIMINAL APPEAL No.4 OF 2015 The Investigating Officer Jowai ..... Appellant Women Police Station
-Versus-
Shri Small Phawa ..... Respondent
Date of Judgment: :: 28.04.2016
PRESENT
HON'BLE MR. JUSTICE DINESH MAHESHWARI, CHIEF JUSTICE Mr. ND Chullai, Sr.GA assisted by Mrs. NG Shylla, for the Appellant. Mr. S. Chakravarty, Senior Advocate assisted by Ms. M Mahanta, for the respondent.
BY THE COURT:
The instant appeal is directed against the judgment and order dated 26.02.2015 as passed in FTC Case No.447 of 2012 [G.R. No.177 of 2011] whereby, the learned Adhoc Judge, Fast Track Court, Jaintia Hills District, Jowai, has recorded acquittal of the accused-respondent, who was tried for the offences under Sections 376 (1) and 506 of the Indian Penal Code ['IPC'].
The prosecution of the respondent emanated from the First Information Report ['FIR'] filed by Smti Rita Dhar (PW1) on 02.12.2011 in the Police Station, Jowai whereupon, P.S. Case No.177(12) 2011 was registered and the investigation was handed over to W.P.S.I. Smti Ibarisha Nongrum (PW6). The prosecution 2 case as stated in the FIR has been that the informant's daughter was 14 years of age and was staying as tenant in the respondent's house at Riatsiatsim, Jowai. The informant Smti Rita Dhar alleged that on 30.11.2011 at around 6:30 PM, the respondent saw her daughter [who was examined as PW3 and who is hereinafter also contextually referred to as 'the victim' or 'the victim girl'], who had accompanied her brother to the toilet; and called her near. According to the allegation, the victim girl went to the respondent who was well known to her and was called Mama (uncle) by her without any suspicion but when she reached near, the respondent suddenly pulled her inside his vehicle (a maroon A-Star) and swiftly took her to a quiet and thickly forested area across the bridge of Longriang (Wahmyntdu) on the road towards Amlarem. It was further alleged that the victim girl was confined in the vehicle, which was driven by the respondent; the door of the vehicle was locked; and when the victim cried and shouted for help, the respondent increased the volume of the music player. It was further alleged that on reaching the quiet and thickly forested area, the respondent forced himself upon the daughter of the informant and upon her trying to resist, he punched her on one of the thighs and after she was unable to defend herself, he raped and took away her innocence against her will. It was also alleged that after raping her, the respondent brought the victim back to the residence and threatened to kill if she would state the incident to anyone. The informant stated that her daughter was terrified and ashamed of what had happened and it was only after carefully asking her that she divulged the incident and that 3 there being an apprehension of danger against her daughter's life, the matter was not reported earlier but in the end, they had decided to come forward and informed the authorities.
W.P.S.I. (PW6) carried out the investigation in the matter and ultimately, a charge sheet was submitted against the respondent for the offences under Sections 376 (1) and 506 IPC. The accused- respondent was charged accordingly and upon his pleading not guilty, the matter was placed for trial.
In the course of trial, the prosecution examined Smti Rita Dhar, mother of the victim as PW1; Dr. P.M. Pyrtuh, the medical officer who had examined the victim girl as PW2; the victim girl herself as PW3; Mrs B Wankhar, who had studied the X-Ray Plate for the purpose of determination of the age of the victim girl as PW 4; Shri Bisal Dhar, the brother of the victim, whom she had allegedly accompanied to the toilet as PW 5; and Smti Ibarisha Nongrum, the Investigating Officer as PW6.
The prosecution exhibited the FIR as Exhibit 1; the medical report as Exhibit 2; the statement of victim recorded before the Magistrate as Exhibit 3; X-Ray Plate as Exhibit 4; the endorsement on C.D. as Exhibit 5; and the signature of Officer-in-Charge, Jowai Police Station as Exhibit 5(1).
At this juncture, it shall be apposite to notice that during the course of trial, an application was moved by the prosecution under Section 311 of the Code of Criminal Procedure with the submissions that as per the evidence of PW3 and PW5, the incident of rape was first reported to the grandfather and grandmother of the victim girl, 4 whose testimony was vital to the case and would throw light on the incident. The application was opposed on behalf of the defence with the submissions that the Investigating Officer did not take the statement of the grandfather and grandmother of the victim girl; and the grandfather, instead of taking the victim girl to the Police Station immediately, allowed her to go to her mother at Khliehriat. The learned trial Court observed that it was not known how the grandfather did not take the victim girl to the Police Station; and the victim girl went to Khliehriat the next day for the reason best known to her grandparents. The learned trial Court though observed that when the evidence of any witness appears essential for the just decision of the case, it is rather the duty of the Court to summon and examine such person, but thereafter, observed that the grandparents of the victim girl had not been examined by the Police and hence, the prayer for calling them as witnesses was not tenable. However, while concluding the order, the learned trial Court of course ordered re-issue of summon to PW4 as also the Investigating Officer. The order so passed by the learned trial court on 30.05.2013 is reproduced for ready reference as under:-
"30.5.2013 Perused the Petition U/S 311 Cr.P.C. and also heard the argument of both the Prosecution/Complainant as well as the Defence Counsel.
The Prosecution submitted that the incident of Rape was first reported to the grandfather and grandmother of the victim girl as per the evidence of Pw3 and Pw5. These two persons have the full knowledge about the incident and the plight of the victim girl as they have seen her and heard her after the incidence. Their evidence is very vital to the case and will throw more light regarding the incident.5
The Prosecution prays before the Court to allow the petition and to summon them u/s 311 Cr.P.C. The Defence will have the opportunity to cross examination and no prejudice will be caused to the Defence.
The Defence Counsel Smti. J.B. Kharbhih in her argument submitted that the first Information report was filed on the statement narrating the incidence by the victim girl first to her grandfather and then to her mother. The I/O did not required their statement. Hence calling them at this stage is not proper. The grandfather instead of taking the victim to the Police station immediately allowed her to go to her mother to Khliehriat on the next day i.e. 1st Nov, 2011. This goes to show that he is not interested with the alleged Rape of the victim. The Petition u/s 311 Cr.P.C. ought to be rejected.
The Prosecution in her reply submitted that Section 311 Cr.P.C. allow the other withnesses to be examined which were not called before.
It is a fact that the alleged incident was first reported to the grandfather of the victim girl. It is not known how the grandfather did not take the victim girl to the Police station after narrating the alleged incident to her by the accused person. This is the most important part to be taken up in priority for cases of Rape.
How the victim girl went to Khliehriat the next day to meet her mother, the reason is best known to her grandfather and grandmother only.
If after examined by the police, it appears to the court that the evidence of any witness appears to be essential to the just decision of the case, it is the duty of the court to summon and examine such person and Section 311 Cr.P.C. comes into play.
The grandfather and the grandmother of the victim girl has not been examined by the police nor the statement recorded.
Hence prayer to call them as witnesses U/s 311 Cr.P.C. is not tenable in law.
Accordingly the petition U/s 311 Cr.P.C. is hereby rejected.
Re-issue summon to Pw4 Dr. B. Wankhar and also the Investigating Officer of this Case.
Fixed 13/6/2013 for evidence."
After the prosecution evidence, the learned trial Court proceeded to examine the accused-respondent under Section 313 of 6 the Cr.P.C. The accused-respondent was also allowed to examine the witnesses in defence whereupon he examined his mother Smti Play Phawa as DW1; a nearby resident Smti Raja Kassar as DW2 and one Shri Da-o-hiwit Ryngkhlem, a meat seller who had gone to the house of the accused-respondent at 8:30 PM on the date of the incidence as DW3.
At this juncture, the facts and features occurring from the relevant evidence could be taken note of. PW1, mother of the victim girl has stated, inter alia, as under:-
"The victim is my daughter at the time of incident she is 14 (Fourteen years). The victim is studying in class III at H.K. Singh, Chutwakhu, Jowai.
I was not at Jowai on 30.11.2011 as I was in Lad- Rymbai. I came to Jowai on 1.12.2011, when I reached home at my mother place they told me about the incidence that my daughter was kidnapped by Small Phawa, the Accd. After that I know that she was raped and went to Police Station to report about the incidence and file the FIR......"
Cross examination The Victim girl is my daughter. The Victim is staying with my parents at their rented house of Accd.
It is not a fact that the Victim is in love with the Accd. That the delay is filing the FIR by my parents is that I was staying at Lad Rymbai and my presence is necessary.
It is not a fact that as my parents tried to settle the matter and to allow my daughter to settle with the Accd, the filing of FIR was delayed............"
The relevant part of the testimony of PW2 Dr. P.M. Pyrtuh, who had examined the victim girl, could be taken note of as under:-
"Inspection of the whole body I found a small bruise on the left thigh just above the Knee joint. There was no bite mark, scratch on her person. Private part examination lavia majora and minora found to be intact. Hymen, there was a six O'clock tear. For that I took a vaginal swab and handed over to Police personnel for forensic examination.7
I advice for age determination to Shillong as the X- rays was out of order and that time.
By six O'clock tear it means the Hymen is a thin membrane at the opening of the Vagina. The thin hymen gets torn at the time of intercourse or sexual, or by Cycling or Horse riding or sport activities may happened. The six O'clock tear is a fresh one maybe within one day maximum.
Ext 2 is the report and Ext 2 (1) is my signature. I cannot come to the concrete conclusion that there was rape but there was sexual intercourse. According to Victim the act is without consent.
The clothes have already taken by the Police when the victim appears before me.
Six O'clock tears takes places usually in sexual intercourse but it is not a fix rule or prediction but probably only.
The Victim looks normal when she was brought to me on 2/12/2011 after three days. The tear is not old but I cannot say it is fresh tear or two days old and it was not bleeding.
Cross examination.
The girl was brought before me after two days. I cannot say whether it is rape but there is sexual intercourse.
Re-examination The tear which I said fresh could probably because on 30/11/11 but there is no resistance only a small bruise."
The statement of the victim girl PW3 as also her demeanour, as noted at the last, could be taken note of as under:-
"I am a Student reading in class III at H.K. Singh School, Jowai on 30.11.11 at about 6 to 6.30 Pm. I took my brother for going to toilet outside and I was standing outside the toilet. The Accd called me and by the time the vehicle has already stated with full music and the door of the vehicle was widely open. I went to his call as I considered him like uncle. But the Accd took dragged me inside the vehicle and I could not open the door. He took me somewhere to unknown place near the bridge. I beg him to release me but instead he gave one blow on my left thigh and forcefully pulled my pant and forces himself on me and had intercourse. After that he offered me Rs.5000/- but I refuse to accept and threatened to kill me if I disclosed the incidence to my family members. He dropped me halfway 8 and my brother (Accd) his brother met me and took me to my residence. My brother asked me why I was crying but I did not tell him. But when I reached home I relate the incidence to my grandmother. My grandmother informed my mother who was in Lad-Rymbai at that time and she arrived in Jowai in the next evening.
When my mother arrived in the evening she took me to Lad Rymbai along with her and came back to Jowai in the next morning. My mother took me to the Police station and along with the Police they took me in the evening to the Civil Hospital Jowai.
I was examined by the doctor of Civil Hospital Jowai along with two nurses lady. They also X-rays me.
My statement was also recorded by a Magistrate. Ext
3 is the statement and Ext 3(1) (3) (2) are my signatures. The Accd is staying at Riatsaitsim at the time of incidence we are staying as tenants in the house of the Accd.
I know that the Accd is a married man. He has got three wives one at Mawryngkneng, one at Chilliang Myntang and one at Nongjngi.
The forceful sexual intercourse was against my consent and protest.
I protest against this but as I cannot the door of the vehicle I could not. I have no relationship with the Accd in any way or manner whatsoever.
Cross examination For the last twenty years we are residing in the Accd residence as tenant and I was born and brought up in the very house called Raitsiatsim. There is no toilet inside the house but it is nearby and that too behind the house.
We are staying in the ground floor. There are other houses nearby. By the time I took my brother for toilet, my grandmother and grandfather were there and also with one cousin.
I do not remember the rent paid for the house. I do not know if my grandfather is working with the Accd. I do not send message (sms) calling the Accd to meet me.
I consider the Accd like my uncle for this reason to go to him when he called for me. I scream at that time but due to loud music inside the car nobody can hear my cried for help.
It is not a fact that before the incidence I had an affair with the Accd. I have no boyfriend till now. At that time when 9 he raped me I cannot explain my feeling but I could feel the pain.
It is not a fact that due to non-payment of rent to the Accd's mother I invented the story of rape.
There is nobody in the car when the incident took place. There is also no houses or building near the place of occurrence.
It is not a fact that I invented the story of rape against the Accd person. (the Victim is crying while replying the statement)."
PW4-Mrs B. Wankhar, who had studied the X-Ray Plate of the victim girl, was examined twice in the Court. In her initial examination, she stated, inter alia, as under:-
"...... After studying the X-ray plate I came to the conclusion that the bone age of the girl is more that 14.3 and less than 15.8 years.
Ext 4 is the report which I have prepared and Ext4(1) is my signature."
Cross examination I do not remember the date when I examined the X-
ray for determination of the age. I have not seen the patient but I saw the X-ray plate.
We only examined the particular bone while
determining the age."
And in her re-examination, PW4 stated, inter alia, as under:-
"I receive communication to appear before this Court whatever I wrote in Ext 4 is correct. The bone age is more than 14.3 but less than 15.8 years. The X-ray plate belonging to the victim girl Ibawanshwa. Ext.4(1) is the X-ray plate No.774.
14.3 mean Fourteen years three months and 15.8 mean fifteen years eight months and the margin of error is plus/minus six months in the range of both sides of plus/minus.
The age of the girl is below 16 years."10
The brother of the victim girl was examined as PW5 and stated as under:-
"On 30th November 2011 at about 6 or 6:30 Pm, I called on my sister (victim) to accompany to the toilet. I asked her to wait for me while I was inside the toilet. The toilet is not far from our house may be 20 to 30 feet.
After I came out from the toilet I went to my house and asked my grandmother about my sister. My grandmother told that she did not returned back home.
So I went in search for her along with my cousin brother Lukas Dhar who is staying in the same house.
Myself and Lukas went together in search for her. I myself went to Accd's House and Accd's small brother to accompany me to butcher place called Riatsaitsim. I do not know the exact time but we found her crying by the road side alone and we took her back home along with us.
I saw her hair scattered and her clothes (blouse) the lace was opened by the shoulder she wore a salwar kurta.
The incidence was narrated to the grandfather Bah los Syiemlieh in presence of grandmother Moi Dhar.
Cross examination I have not heard any noise or hulla culla or scream for help from my sister.
Our neighbours are my uncle, aunty, meiduh paduh.
I know the Accused very well as we are tenants under his mother. There is no different between our families with that of Accused family. I do not know if my sister has got an affair with Accused........"
The Investigating Officer in her deposition as PW6 stated that when the victim girl was taken to Civil Hospital for examination along with her grandmother, after examination, they saw the car of the accused-respondent in the Civil Hospital but the grandmother asked her not to arrest him for they shall have a meeting first. This part of 11 the testimony of the Investigating Officer could be taken note of as under:-
"After examination done they saw the Accd's car in Civil Hospital, the grandmother said not to arrest him but we will have meeting first.
After medical examination, we dropped the grandmother and Victim to their Place."
The Investigating Officer further stated as to who were examined by her and about the submission of charge sheet.
Some of the explanations given by the accused-respondent in his examination by the court could also be taken note of as under:-
"Q2. She also stated that she went to your call as she considered you like her uncle, but you dragged her inside the vehicle and she cannot open the door, you take her somewhere to unknown Place.
Ans: It is not a fact. I was at 4th Mile near Sabahmuswang when she telephone to me. Infact at about 10 AM I took her, Bisal (Pw5) and Kadakaru cousin sister of Pw3 to Tre Iongriang. They want to proceed further but I refused as the driver telephone to me about the breakdown of the truck we hired. So I backed the car and proceed to my residence. Pw3 and Kadakaru got down and myself and Pw5 went together to 4th Mile, From 4th Mile. We proceed to Mukhla.
At Mukhla Pw3 telephone to me to come soon so that we will go for roaming and also she told me don't take friend, you come alone only.
The statement that I took her somewhere is false, fabricated only for the sake of this Case.
Q3. She also stated in her evidence that she beg of you to release her and instead you gave one blow to her left thigh and forcefully pull her pant and force yourself on her and had intercourse. She refused to accept but you threatened to kill her if she disclosed the incidence to her family members. After that, you offered her Rs. 5K but she refused to accept.
Ans. The statement is totally false. I was in Love with her for more than eight months before the alleged incidence. Her grandmother and grandfather knowns very well and also gave her a chance and freedom to be with me.
When I returned from 4th Mile I stopped the vehicle and purchase meat and hand it over to my mother. I was about 12 6:30 or 6:45 Pm when I went to take the vehicle she was already inside. I asked her why she was inside and her reply is that she wants to go roaming with me. We just roaming and when her grandfather telephone me, we returned back home.
Q.5. It is in evidence of Pw5 Shri Bisal Dhar that on 30.11.2011 at about 6 or 6:30 Pm he call on his sister (Pw3) to accompany him for going to toilet as the toilet is about 20 to 30 feet from the residence.
Ans: It is not a fact. The toilet is hardly four-five feet from the residence. The Court can go for inspection to find out the truth. As I have stated above, this is a Concocted story just to implead me in this case.
Q7. He (Pw5) went to your house (Accd's house) and your brother accompanied him to butcher place called Riatsaitsim. They found her crying by the roadside alone and they took her back home along with them.
Ans: The statement is untrue. This is a concocted story invented by her grandfather in order to avoid payment of the rent and to defame me in the eye of the public.
The mother of the accused-respondent, who was examined as DW-1 deposed that the victim girl was in love with her son and that the allegations were made against her son due to demand of arrears of rent. The witness, inter alia, stated that on 30.11.2011 at 6:30 PM, her son (accused-respondent) was with her;
and that they came back from roaming and went inside the residence of grandparents' and she was present at that time when they returned back; and since they were in love, she told the victim's grandmother to go ahead with their relations, who assured to talk later but instead, that they lodged an FIR. She further stated that on asking the grandfather as to why he lodged a complaint against her son when she was supporting them/helping them all the time, the grandfather replied that they will impose a fine against him (accused). The witness also suggested that in the same month, the 13 victim came to her house and told her daughter that she felt very bad and scared if the accused would be arrested; and again the victim made a call to the accused and told him that all her elders at home had advised her to speak against him so that the case will be strong. In her cross examination, she stated, inter alia, as under:-
"It is a fact that on 30-11-2011 at 6:30 Pm my son was not with me at home but after the girl call him at 5:30 Pm then he came. The girl telephones him through her grandfather's mobile."
The testimony of DW2 had been that she saw two girls entering the vehicle of the accused-respondent at about 1:00 PM on 30.11.2011 and after dark, the accused-respondent was driving the vehicle himself whereupon, she shouted at him and he blew horn for her. This witness also stated that the relatives of the victim girl including the grandmother threatened her that she might lose her job if she would stand as witness for the accused-respondent. The witness DW3 could not state as to where the respondent-accused was between 5:30 PM to 7:00 PM, and it does not appear necessary to dilate upon his statement.
The trial Court proceeded to narrate the features appearing from the testimony of witnesses and statement of the accused-respondent and then proceed to formulate 4 (four) points calling for determination in the case, the substance whereof is reproduced as under:-
(1) Whether the alleged victim PW3...was dragged into the car by the accused on 30-11-2011 at about 6:30Pm? (2) Whether the victim girl was taken away by the accused to a secluded place?14
(3) Whether the accused threatened the victim girl with dire consequences and thereby committed the offences of rape?
(4) Whether the family of the victim girl are residing as tenants in the accused mother's building and are in arrear of rent?"
As regards points 1 and 2 (supra), on the question as to whether the accused attracted the victim PW-3 into his car on 30.11.2011 at about 6:30 P.M. and took her to a secluded place, the trial Court referred to the testimony of the girl PW-3 and her brother PW-5 and then, found it strange as to how a boy of about 12 years of age asked his sister to accompany him to toilet particularly when his grandfather and cousin were available in the house; and as to how he returned back to the house alone when his sister was not there? The Court also referred to the fact that the accused, in response to question No.5, stated that the toilet was hardly 4 or 5 feet from the residence and made a request to the Court for site inspection whereupon, the site was inspected by the Court on 16.9.2014 at 11:30 P.M. and it was found that in the two storied building, the parents, son and daughter of the complainant were residing at the ground floor whereas the upper story was occupied by the owner and her family; and that the toilet was outside the building in the ground floor and was situated at a distance of just 4 or 5 feet from the main door of the house. It was observed that the evidence of PW-5 was standing at contradiction to the statement of PW-3 before the Magistrate (Exhibit 3) where she had stated that she escorted her brother to the toilet which was located at a far off distance. The trial Court observed that after inspection of the place, 15 the reality of distance of toilet was proved and hence concluded that the evidence of PW-3 and PW-5 was false and was invented only to make out a case against the accused. The Court also found the shortcoming in the prosecution case where the brother of the accused, who was referred by PW-5 for the purpose of search of PW-3, was not cited as a witness and hence, the material witness was withheld. The relevant part of the observations and findings could be reproduced as under:-
"It is strange how Pw5 a young boy or more than 12 years of age asked his sister to accompany him to toilet when his grandfather and cousin brother were present inside the house. At best he would have asked the companion of either his cousin brother or his grandfather if he afraid to go to toilet alone. But how he returned back to his house alone when his sister was not there?
..... .... .....
The toilet is outside the building in the ground floor and is situated at a distance of just four or five feet from the main door of the house.
..... ..... .....
After inspection of the place the reality of the distance of the toilet from their residence is proved and that their evidence are completely false and invented only to make up a case against the Accused.
..... ..... .....
From my above discussion and decision I am convinced that allegation that the Accused call at Pw3 and when she came he dragged her inside the vehicle and drove her away to a secluded place is false, concocted and untrue and the same was made just to harass the Accused and defame him in the eye of the public. So also the allegation of Pw5 that he call at his sister Pw3 for going to toilet is false and baseless.
Thus, point No.1 and point No.2 remains in the realm of doubtfulness and cannot be given as absolute truth. Accordingly point No.1 and point No.2 are hereby rejected."
As noticed, point for determination No.3 was formulated on the question as to whether the accused threatened the victim girl with dire consequences and thereby committed the offence of rape. In this regard, the trial Court found several shortcomings in the conduct 16 of the victim girl. In the first place, it was found surprising that she did not open the car door and had not given any reason for not being able to open the door. Then, it was also found quite surprising that no vehicle driver or occupant were attracted to the unusual phenomena on the road as the vehicle was parked with high volume of music. It was, therefore, found that the evidence of the victim was not inspiring confidence, as she could have cried for help and could have caused commotion to attract passersby. The relevant observations in the order impugned read as under:-
"It is something surprising that she cannot open the car door as she has given no reason for not being able to open the door of the car.
..... ..... .....
In this regard, the evidence of the victim is not inspiring the confidence as she could have cried out for help and could caused commotion inside the vehicle to attract the passerby."
The learned trial Court also found the loophole in the prosecution case that grandfather of the girl was not examined under Section 161 CrPC and then, a belated attempt was made to bring him as a witness although he should have been the first witness for the prosecution. This, according to the trial Court, threw doubt upon the veracity of the prosecution case. The Court also found contradiction in the statement of the victim and her mother about the time of the mother (PW-1) getting information about the incident. It was also observed that even going by the statement of PW-1, FIR ought to have been filed on 01.12.2011 but the same was filed only on 02.12.2011 at 8:00 P.M. The Court indicated the doubts on the genuineness of the prosecution case in the following:- 17
"If the statement of Pw1 is true, the FIR ought to have been filed on 1.12.2011 before Jowai Police station. Surprisingly, the same was filed only on 02.12.2011 at about 8:00pm. It appear Pw1 left Lad-Rymbai for Jowai and went through Nartiang and prepare a type written FIR from there. This cast a doubt on the truthfulness and genuineness of the allegations as made in the FIR.
Infact if the alleged rape is genuine, the grandfather who was present at home at that time ought to have taken Pw3 direct to Police station for report. The first information report is after deliveration, belated and smack of some conspiracy."
The Court also found that the medical examination was a belated one and even that did not prove sexual assault while observing, inter alia, as under :-
"The medical report is a wide open opinion and does not lead to conclusion that the tear could have occurred only by sexual assault. Also the medical report is also not very satisfactory to the prosecution version of the Case.
Pw3 has spoken that she has given a blow by the Accused on her left thigh and she cannot resist anymore. Then the Accused raped her.
If the statement is true, the medical report will indicate the wound or mark on her left thigh. But contrary to her version, no mark, wound or injury detected by the Doctor during his examination of her whole body as the result of the blow except small bruise above the knee joint of her left leg.
Further the medical examination was belated and was not spoken spontaneous to give full credence to it.
The Pw3 the alleged victim girl is the only witness to the incidence at that point of time. The Investigation officer who visited the place of occurrence on the leading of Pw3 could not detect any materials or evidence at the Place of occurrence. The evidence of Pw3 is contradictory to the medical report conducted by Dr. P.M. Pyrtuh who says that there is no marks on the body of the victim girl. Also her evidence in chief is contradictory as it appears from her statement that the alleged incidence happened inside the vehicle but not outside.
From the above discussion, it appears that Pw1 have understood the consequence of the Case, hence, the delay in filing of the FIR which is fatal to the prosecution case."18
The learned trial Court also indicated that the offence of rape was not proved in the absence of injury on the private parts or on the body of the girl while observing as under:-
"In absence of any mark or injury either on private parts or on the body anywhere proving any resistances from the prosecutrix, the offence of rape is not proved.
Generally in a rape Case there must be marks on both side of the thigh, in both side of the buttock, reddish mark on both side of the breast and also marks on the neck and mouth. These mark are unseen in the medical report Ext2."
Thus, the learned trial Court concluded that point No.3 was to be answered in the negative.
Point No.4 was formulated on the question as to whether the family members of the victim girl were residing as tenants and were in arrears of rent. In this regard, the learned trial Court referred to the statement of Smti Play Phawa (DW-1), the mother of the accused and also referred to the statement of DW-2 and DW-3 in detail though they were not at all relevant on the point. The learned trial Court found it an admitted position that the victim's family was residing as tenant in the building of the mother of the accused and the prosecution was silent on the particular point; and therefore, this point was to be answered in the affirmative, while observing as under :-
"Moreover, Dw1 has also stated that the instant Case was filed and allegation was made against her son due to arrear of rent when she reminds them to pay.
The prosecution is silent on this particular point which is considered to be true.
Hence, this point No.4 is accordingly decided in the positive."19
In view of the above findings, the learned Ad-hoc Judge, Fast Track Court, Jowai, proceeded to hold that the prosecution had failed to establish its case beyond reasonable doubt and, accordingly, proceeded to acquit the accused-respondent.
As regards this appeal against the aforesaid judgment and order dated 26.02.2015, it may be observed in the first place that the appeal has been filed while stating "The Investigating Officer, Jowai Women Police Station" as the appellant. In fact, this appeal has been registered upon grant of leave by this Court by the order dated 12.08.2015 as passed in Criminal Misc. Case No.19 of 2015 that was passed after condonation of delay of 37 days by the order dated 05.08.2015 as passed in Criminal Misc. Case No.18 of 2015. The delay was condoned and leave was granted after this Court had heard the senior Public Prosecutor for the applicant/appellant and the learned senior counsel for the accused-respondent. The order dated 12.08.2015 in Criminal Misc. Case No.19 of 2015 reads as under:-
"12.08.2015 Heard Mr. ND Chullai, learned Sr.PP assisted by Ms. NG Shylla, learned Addl.PP appearing for the applicant and Mr. S Chakravarty, learned senior counsel assisted by Ms. M Mahanta, learned counsel for the respondent.
The application for condoning the delay in filing the present misc. application had already been condoned vide order of this Court dated 05.08.2015 passed in Crl. M.C. No.18/2015.
This is an application for granting leave to prefer an appeal under Section 378(3) of the Code of Criminal Procedure (for short 'Cr.P.C.') against the impugned judgment and order dated 26.02.2015 passed by the learned Court of the Adhoc Judge, Fast Track Court, Jowai in FTC Case No.447 of 2012/G.R. Case No.177 of 2011 under Sections 376(1)/506 IPC. This Court also perused the judgment and order of the learned Court of the Adhoc Judge, 20 Fast Track Court, Jowai dated 26.02.2015 passed in FTC Case No.447 of 2012/G.R. Case No.177 of 2011 for acquitting the respondent-accused from the charge under Sections 376(1)/506 IPC and this misc. application. After such perusal, this Court is of the considered view that sufficient material had been made out for preferring the appeal. Accordingly, leave for preferring the appeal under Section 378(3) of the Cr.P.C. against the impugned judgment and order dated 26.02.2015 passed by the learned Court of the Adhoc Judge, Fast Track Court, Jowai in FTC Case No.447 of 2012/G.R. Case No.177 of 2011 under Sections 376(1)/506 IPC is granted.
Leave application is allowed."
Upon taking up this appeal for hearing, the learned counsel appearing for the accused-respondent, in the first place stated an objection that this appeal was not a validly constituted one inasmuch as it has not been filed by the State and cannot be said to be in conformity with the requirements of Section 378 of the Code of Criminal Procedure. The learned counsel has referred to the decision in K. Ramchandran vs. V.N. Rajan and Another, (2009) 14 SCC 569 (Paras 26 to 31).
In order to meet with this submission, the learned Public Prosecutor has produced before the Court for perusal the communication received from the Government of Meghalaya, showing, inter-alia, that the Government had directed filing of appeal against the impugned judgment and order dated 26.02.2015 with reference to the request made by the mother of the victim girl. It has also been indicated that the Secretary to the Government even sent a communication to the Member Secretary, Meghalaya State Legal Services Authority for engaging a counsel to prefer an appeal in this matter. The learned Public Prosecutor has also referred to the decision of Punjab and Haryana High Court in the case of State of 21 Punjab vs. Mohinder Singh and Others, 1983 CRI.L.J 466, to submit that the Public Prosecutor cannot suo motu file an appeal but, the appeal could be filed upon directions of the Government and there is nothing to question the validity of this appeal.
The learned counsel for the respondent has also contended that even the letters shown by the Public Prosecutor do not show application of mind by the State Government.
This Court finds the hyper technical objection raised on behalf of the accused-respondent baseless and rather redundant. True it is that the appeal has not been shown as having been filed by the State of Meghalaya but that does not affect the substance of the matter that the State Government had indeed directed the Public Prosecutor to present an appeal to this Court against the order of acquittal passed by the subordinate Court. When a conscious decision was taken and the Public Prosecutor was directed to file the appeal, such communication was not required to state the grounds with the State Government for filing the appeal; and when action had been taken upon the representation made by the mother of the victim, and that representation carried several reasons for filing of appeal, it cannot be said that the decision for filing the appeal was taken without application of mind. Moreover, as noticed above, the application for leave to appeal was barred by limitation by 37 days and this Court consciously condoned the delay by the order dated 05.08.2015. Thereafter, this Court found it just and proper to grant the leave to appeal while observing that sufficient material was made out for preferring the appeal. It does not appear that the frame 22 and form of petition for leave to appeal and memo of appeal were put to question by the accused-respondent at the relevant point of time.
This Court is clearly of the view that in the matters of the present nature, the appeal cannot be thrown out only on a question on its frame. The present appeal, for all practical purposes, is an appeal filed by the Public Prosecutor on the instructions of the State Government and cannot be said to be unauthorized or incompetent. In the given set of circumstances, the decision of the Hon'ble Supreme Court in the case of K. Ramchandran (supra) does not support the contentions of the respondent. The objection as raised on behalf of the respondent, therefore, stands rejected.
Questioning the judgment and order impugned, the learned Public Prosecutor has strenuously argued that the entire approach of the learned trial Court has been from an altogether wrong angle and contrary to the settled principles of law. According to the learned Public Prosecutor, the learned trial Court has failed to appreciate that the offence of rape was clearly established in the categorical testimony of the victim girl (PW-3) who has also been proved to be a minor and below 16 years of age. The learned Public Prosecutor contended that from the statements of PW-1 (mother of the victim), PW-3 (the victim girl) and the concerned medical officer (PW-4), it is established beyond an iota of doubt that the girl was below 16 years of age at the time of incident and in fact, this assertion had not even been challenged by the defence. The learned Public Prosecutor further contended that sexual assault on the 23 person of PW-3 has been established in her testimony where she categorically stated that the accused forced himself upon her against her will and the testimony of the doctor (PW-2) has also corroborated the fact of sexual assault; and that absence of injury on the person of the girl is not a valid ground to disbelieve her testimony on the question of rape. The learned Public Prosecutor also submitted that even if there remained anything wanting on the part of the investigating agency, that cannot ipso facto result in rejection of the entire prosecution case, particularly when all the necessary ingredients of offence were clearly made out and established. The learned Public Prosecutor emphasized on the submissions that a conviction for the offence of rape could be recorded even on the sole testimony of the victim girl while relying on the decisions of the Hon'ble Supreme Court in Ram Singh alias Chhaju vs. State of Himachal Pradesh, (2010) 2 SCC 445; Jadunath Singh and others vs. State of Uttar Pradesh, 1971 (3) SCC 577; Radhakrishna Nagesh vs. State of Andhra Pradesh, (2013) 11 SCC 688; Alamelu and Another vs. State represented by Inspector of Police: (2011) 2 SCC 385; State of Uttar Pradesh vs. Chhotey Lal: (2011) 2 SCC 550; Ganga Singh vs. State of Madhya Pradesh: (2013) 7 SCC 278 and Puran Chand vs. State of Himachal Pradesh: (2014) 5 SCC 689.
Per contra, while supporting the judgment and order impugned, the learned counsel for the respondent has vehemently argued that the observations and findings in the order impugned are based on meticulous examination of the entire material on record 24 where PW-3 and her supporting witnesses have not been found reliable. The learned counsel submitted that on the local inspection of the site by the Court, it clearly turned out that the allegations of PW-3, about herself having accompanied her brother to a distant toilet, was fundamentally false and incorrect. The learned counsel also submitted that as per the law applicable at the relevant point of time, the girl beyond the age of 16 years was capable of giving consent and in the present case, it is not conclusively established that the victim girl was below 16 years of age, particularly when it has been found in the testimony of PW-4 that her upper age estimation was 15 years and 8 months; and estimate carried the possibility of plus 6 months, that takes her age beyond 16 years. The learned counsel also contended that inordinate delay in filing of FIR was not properly explained. The learned counsel further contended that the flaw in investigation cannot be cured now at this stage. The learned counsel has referred to and relied upon the decision in Tandurang Sitaram Bhagwat vs. State of Maharashtra, (2005) 9 SCC 44 (Para 16).
The learned counsel also contended that the accused has clearly pointed out the features that it was a matter foisted on him only because of demand of due rent and his version has been duly corroborated in the defence evidence. Therefore, according to the learned counsel, the trial Court has not committed any error in acquitting the accused-respondent.
As regards the question of site inspection by the Court, the learned Public Prosecutor has submitted in his rejoinder 25 submissions that the learned Judge chose not to prepare any memo of inspection and then, the alleged inspection was in the night hours at 11:30 P.M. and it is difficult to find if all the necessary features were taken note of by the learned Judge.
During the course of submissions in this appeal, while examining the record, several flaws in the investigation per force kept on surfacing. Amongst others, it was also noticed that during the course of investigation, mother of the victim girl had, on 5.12.2011, appeared at the Police Station and produced three pieces of clothes/garments of the victim girl that she was allegedly wearing at the time of incident namely: (i) one black cycling short;
(ii) one white underwear with black border; and (iii) one orange salwar suit. A seizure list of these clothings was indeed prepared by the Investigating Officer and the fact was duly entered in the case diary of the day. It was, however, surprisingly noticed that nothing of the requisite steps for forensic examination of such clothes of the victim girl was taken and the fact concerning the clothes was neither referred in the charge sheet nor during the trial. On being queried, the learned Public Prosecutor submitted on instructions that the said articles were not sent for forensic examination for the reason that they were found to have already been washed and were returned to the complainant, the mother of the victim girl. In this regard also, no Return Memo was found on the record. Having regard to the circumstances, the Investigating Officer was extended an opportunity to explain, whereupon an affidavit of the Investigating 26 Officer was filed on 13.4.2016 wherein, while admitting the seizure of the articles aforesaid, the Investigating Officer has stated as under :-
"3. That on seizure of the articles as described hereinabove, the same were kept in the Police Thana for safe custody of the same and to forward the articles for forensic examination. However, the victim's mother informed that the seized articles had already been washed.
4. That accordingly, on the basis of the statement by the victim's mother that the seized articles had already been washed, the seized articles were returned to the custody of the victim's mother. However, no Return Memo was prepared to record the return of the seized articles nor was the same reflected in the Case Diary.
5. That I express my deepest regret for my lapse in the matter as there was no willful intention in doing so and tender my unconditional apology for the same."
Having given a thoughtful and anxious consideration to the entire matter and having examined the record with reference to the law applicable, this Court is unable to approve the impugned judgment and order dated 26.02.2015; and it appears necessary and in the interest of justice that while reversing the order of acquittal, the matter be remitted to the trial Court for retrial in accordance with law.
True it is that the present one is an appeal against acquittal and interference in such appeals is considered by the standards different from those applicable to the appeals against conviction. True further it is that in an appeal against acquittal, the Appellate Courts are generally reluctant to consider interference, if the view taken by the trial Court appears to be one of the possible views of the matter; and if it is not a case of gross failure of justice. In an appeal against acquittal, the Appellate Court usually considers interference only when there are substantial and compelling reasons therefor. However, the present one is clearly a matter where every 27 relevant aspect for interference is directly available on record and maintaining of the impugned order would only result in gross failure of justice.
A condensed summary of the findings in the impugned judgment and order dated 26.02.2015 makes it clear that the learned trial Court has proceeded to record an order of acquittal in this case after deducing that the case of the prosecution was tainted with falsehood and carried several loopholes and lacunas. To sum it up, it could be noticed that according to trial Court, the suggestion made by the victim girl were not inspiring confidence for there was no reason as to why she did not open the door of the car; and that no one was attracted on the busy highway even when there was unusual activity of high music sound; and that there were no injury marks on the body of the victim. Further, the learned trial Court found the conduct of the victim girl and her brother quite unnatural for why she was to accompany the brother to toilet when grandfather and cousin were available in the house. The learned trial Court further found both the victim girl and her brother (PW-3 and PW-5 respectively) as untruthful because in her statement before the Magistrate, the victim girl had stated that the toilet was located at a far off distance from the house whereas the site inspection revealed that the toilet was located only 4 or 5 feet from the door of the house. The learned trial Court also found the conduct of the grandparents of the victim girl unsatisfactory when they did not take the victim girl to Police Station and permitted her to go to her mother's place. The learned trial Court also found the lacuna in the 28 prosecution case where grandparents were not examined during the course of investigation. The delay in FIR was also considered not properly explained. The learned trial Court also found that the victim's family was residing as tenant in the house of the mother of the respondent and there were arrears of rent.
Having examined the impugned order with reference to the record, this Court is undoubtedly satisfied that the learned trial Court has viewed the entire case from an altogether wrong angle; and the conclusions reached by it are palpably wrong, even going to the extent of absurdity. It is rather disquieting to note that while relying heavily on rather irrelevant or inconsequential aspects, the learned trial Court omitted to consider the material facts and significant circumstances directly available on record.
In the summation of the findings of the learned trial Court it has been noticed hereinabove that the questions as to why the victim girl accompanied her brother to toilet which was allegedly situated near the house and why she did not open the door of the car and as to why she did not create commotion to attract passersby have been taken by the learned trial Court as the factors sufficient to doubt the prosecution case. The learned trial Court even assumed that in a case of rape, there has to be injury marks on the person of the victim which were absent in the present case. In this manner of approach towards the case, the learned trial Court unfortunately omitted to consider the fundamental aspect of the matter that the victim girl in her statement categorically stated in no uncertain terms that: "the forceful sexual intercourse was against my consent and 29 protest"; and proceeded totally oblivious of the plain provision of Section 114 A of the Evidence Act, 1872, providing for a clear presumption of want of consent upon making of such a statement by the victim.
The significant cognate aspect of the matter had been that the fact of the victim being in the vehicle with the accused at the relevant point of time (that is at about 6:30 PM on 30.11.2011) was not even denied by the accused-respondent himself. In this scenario, the questions as to why the victim accompanied her brother to toilet and the distance of the toilet from the house etc. are entirely redundant and cannot be considered having any bearing on the core of the issues involved. The site inspection by the trial Court, so as to view the distance of toilet, had been an exercise entirely inconsequential and in any case, any inconsistency as regards the distance of the toilet from the house cannot result in total rejection of the prosecution case. Even as regards site inspection, the learned trial Court seems not to have taken care to draw any inspection memo and then, it sounds rather strange that the site was allegedly inspected at 11:30 PM. Be that as it may, as aforesaid, on the core of the matter, the evidence on record, including the medical evidence, indicate sexual intercourse with the victim girl, which she alleged to be a forced one by the accused-respondent. It was required in the present case that such relevant aspects emanating from the testimony of the victim were taken into consideration and were properly analyzed with reference to the law applicable, 30 including Section 114 A of the Evidence Act, so as to reach to a just and proper finding.
It does not require much of the dilatation on the basic principles of law, expounded and explained in the decisions referred by the learned Public Prosecutor that conviction in a rape case could be made even on the basis of the sole testimony of the prosecutrix; that absent of injury on the private part of the victim is not conclusive on the question of commission of crime of rape; and that mere delay in lodging an FIR is not always fatal to the prosecution case. The decisions cited by learned Public Prosecutor are however, not being referred in detail in this judgment for the final order proposed to be passed, that is of remitting the matter to the trial Court. It would of course be expected of the learned trial Court to keep in view the law applicable to the case including the principles of law explained in the referred decisions.
There had been another feature in the present matter that the investigation appears to have been carried out in a most casual and rather cavalier manner. As noticed above, the Investigating Officer had with her the apparels of the victim girl which were produced by the victim's mother and were duly seized. In an entirely inexplicable manner, the said garments totally vanished in the investigation and only on the queries of this Court, the Investigating Officer chose to state that the same were returned but then, without any return memo and without taking care to send them for forensic examination for the alleged reason that they had already been washed. The casualness 31 on the part of the Investigating Officer has not remained confined to these aspects only. It was asserted by the mother of the victim that her daughter was 14 years of age and was studying in Class-III at H.K. Singh School, Jowai. The age of the victim girl was having a bearing in the investigation but for the reason best known to herself, the Investigating Officer chose not to make enquiries from the school about the date of birth of the victim, if recorded in the school. Interestingly, as per the Investigating Officer, car of the accused was found parked in the Civil Hospital when the victim was taken for medical examination. The vehicle of the accused was alleged to have been used in commission of the crime. It is not clear as to whether any investigation was attempted qua the said vehicle? The most disturbing feature in the conduct of the Investigating Officer in this case had been that the grandparents of the victim were not examined in investigation although, their reference had occurred in the FIR and in the assertion of the victim and her mother. In fact, the investigating Officer admitted in her statement that the grandmother of the victim was with her at the time of medical examination of the victim. The Investigating Officer had even gone to the extent of suggesting that the grandmother of the victim asked her not to arrest the accused. If it were so, there was directly a duty of the Investigating Officer that the statement of the grandmother was recorded at once.
The aforesaid shortcomings in the conduct of the Investigating Officer, which prima facie appear rather baffling and inexplicable, in the opinion of this Court cannot be permitted to operate against just 32 decision of the case. Even when the Investigating Officer chose to leave several lacunas in the case, such lacunas cannot override and prevail over the material and significant aspects of the evidence as emanating from the testimony of the victim and her medical examination and other surrounding factors. The learned trial Court has, however, chosen to take some of the lacunas left by the Investigating Officer as if conclusive and decisive of the matter while ignoring the significant evidence available on record.
Even as regards the grandparents of the victim girl, as noticed hereinabove, an application was moved in the trial Court by the prosecution for their examination. The learned trial Court, even while taking note of the law that the Court may summon and examine any person where the evidence appear to be essential for just decision, straight away rejected the application of the prosecution and then, drew adverse inference against prosecution for want of examination of the grandparents. The entire approach of the learned trial Court, on every score, had been from an altogether wrong and erroneous angle. The impugned order of acquittal, cannot be sustained when the trial Court totally misdirected itself.
In the totality of circumstances of this case, even while disapproving and reversing the order of acquittal as also while setting aside the order dated 30.05.2013 as passed by the learned trial Court on the application under Section 311 Cr.P.C, this Court is not inclined to record a finding of conviction in this appeal. Instead, in the interest of justice and for fair opportunity to both the sides, it 33 appears just and proper and that without further comment, the matter be remitted to the trial Court for retrial in accordance with law. In this view of the matter the decisions referred by the learned counsel have only been indicated hereinabove and without much dilatation, suffice it to observe for the present purpose that it would be expected of the trial Court to take into account and apply the principles therein as per law.
Before concluding, it appears just and proper to observe that the observations in this judgment on the factual aspects of the matter are essentially to indicate the compelling reasons wherefor the order passed by the learned trial Court cannot be approved by this Court and the matter is being remitted for retrial. The observations herein shall otherwise not be taken as conclusive findings of this Court and the entire matter shall be open for reconsideration of the learned trial Court in accordance with law.
With the observations foregoing this appeal is allowed; the impugned judgment and order dated 26.02.2015 as passed in FTC Case No.447 of 2012 [G.R. No.177 of 2011] by the Adhoc Judge, Fast Track Court, Jaintial Hills District, Jowai is reversed and set aside; the order dated 30.05.2013 as passed in FTC Case No.447 of 2012 is also set aside; and FTC Case No.447 of 2012 with the application filed by the prosecution under Section 311 of the Cr.P.C. is restored for consideration. The learned trial Court shall reconsider the said application and pass appropriate order thereupon and shall proceed with the matter thereafter. The learned trial Court shall also 34 re-examine the Investigating Officer and may put her relevant question having a bearing on the present case, of course, with liberty of cross examination to the party entitled thereto. The learned trial Court shall be expected to deal with the matter expeditiously and to deliver the final judgment without much delay, preferably within 4 (four) months of the first date of appearance of the parties.
The accused-respondent shall appear before the trial Court on 27.05.2016. He had been on bail during the trial. He shall furnish a personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of the Registrar General of this Court for his appearance in the trial Court on the given date. After his appearance in the trial Court, the accused-respondent shall continue to remain on bail after furnishing such bond/surety as directed by the trial Court.
The record of the trial Court be returned immediately.
CHIEF JUSTICE Marlene/Lam