Himachal Pradesh High Court
Neeraj vs State Of Himachal Pradesh on 13 January, 2023
Author: Vivek Singh Thakur
Bench: Vivek Singh Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 13th DAY OF JANUARY, 2023
BEFORE
.
HON'BLE MR. JUSTICE VIVEK SINGH THAKUR
CRIMINAL APPEALS NO.274 AND 267 OF 2022
Cr.A No.274 of 2022
Neeraj .....Appellant
Versus
State of Himachal Pradesh ....Respondent
Cr.A No.267 of 2022
Makhan Singh .....Appellant
Versus
State of Himachal Pradesh .....Respondent
For the Appellants : Mr. Rajesh Kumar Parmar, Advocate
For the Respondent : Mr. Harinder Singh Rawat,
Additional Advocate General, and
Mr. R.P. Singh, Deputy Advocate
General.
Whether approved for reporting? Yes.
Vivek Singh Thakur, Judge.
JUDGMENT
These appeals, arising out of the same FIR, for involvement of appreciation of common facts, evidence and law, are being decided by this common judgment.
2. Appellants have been convicted, under Section 4 of POCSO Act, read with Section 376 IPC, by Additional Sessions Judge, Fast Track Special Court (POCSO), Solan, in ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...2...
Sessions Trial No.106-S/7 of 2020/2015, titled State versus Makhan Singh and another, in case FIR No.289 of 2014, dated .
6.12.2014, registered in Police Station Nalagarh, District Solan, Himachal Pradesh, under Sections 363, 376, 506 of the Indian Penal Code (for short 'IPC') and Section 7 of Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act').
3. Each of the appellants has been sentenced, under Section 4 of the POCSO Act, read with Section 376 IPC, for 7 years rigorous imprisonment and fine of `5,000/- each and in default payment of fine to undergo one month's imprisonment.
4. As per prosecution case, Reeta Devi, mother of victim, alongwith minor victim, approached Police Station Nalagarh, on 6.12.2014 at 6 p.m., and lodged a report, stating therein that she was an employee in a private company and her husband was owner-cum-driver of a Truck and they had one daughter and two sons and her daughter (victim), used to stay at home, and on that day she reached home at 3 p.m. and found her daughter under fear and, on enquiry, her daughter disclosed that at about 1.30 p.m., victim had gone to bring fodder for goat and at that time Neeraj, resident of village Nangal, came alongwith two companions on a motorcycle and made her to sit on motorcycle forcibly by ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...3...
shutting her mouth with his one hand, whereas his two companions were already on the motorcycle and all three of .
them took her on the motorcycle to the forest and the motorcycle was being driven by Neeraj and both companions of Neeraj left Neeraj and victim at secluded place and went off and, thereafter, Neeraj violated her person forcibly and left the place leaving her there, wherefrom she ran towards house and on the way her neighbor Makhan met on the motorcycle, who brought her on the motorcycle to home. With aforesaid narration, prayer was made to take action and conduct the medical examination of her daughter.
5. On the basis of aforesaid report, FIR No.289 of 2014 (Ex.PW-1/A) was registered and investigation was carried out.
6. Victim was medically examined and her MLC Ex.
PW-7/B was obtained from the Medical Officer and final opinion of the Doctor (Ex. PW-7/B, was obtained thereon, after receipt of report of chemical analysis from the Forensic Science Laboratory.
7. On 07.12.2014 statement of victim, Ex. PW-16/J was recorded under Section 161 Cr.P.C. Thereafter, on 09.12.2014, statement of victim, Ex. PW-4/A, was recorded under Section 164 of the Code of Criminal Procedure (for short 'Cr.P.C.'), in presence of her mother, before Additional Chief ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...4...
Judicial Magistrate, Nalagarh, wherein victim deposed that on 5.12.2014 she received call of Makhan asking her to meet him .
outside her house at 1-1.30 p.m. Thereafter, she received repeated missed calls from Makhan on her mobile wheeto she responded by giving a missed call to Makhan, whereupon Makhan called back and, out of fear, she acceded to his request, and when she was feeding buffalos outside her house at 1.30 p.m., Makhan and his friend came on motorcyle and due to fear she accompanied them. At that time, she was alone at home. The motorcycle was being driven by friend of Makhan and she sat on the motorcycle behind Makhan and they took her to Kharuni forest. Further that, after parking the motorcycle on the road near jungle, Makhan accompanied her to the forest and violated her person. Thereafter, Makhan and his friend dropped her near her house on a shop of mobile phones and went away and she returned home. When she was weeping at home, her father enquired about reason, whereupon she disclosed that she had gone with Makhan because he had threatened her but she had not disclosed about violation of her person by Makhan but only about threats. She further stated that thereafter she came to the Police Station alongwith parents and her mother lodged FIR on the same day and she had disclosed the entire story to her mother in the Police Station.
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8. In her statement under Section 164 Cr.P.C., victim had further stated that Neeraj was not accompanying Makhan .
but he had come to her house in the morning of 5.12.2014 and had threatened that in case she would not flee with him then he would kill her father and brother and thereafter Neeraj had left the place. Further that, alongwith Makhan, only one boy had come. Makhan had disclosed to her that they were three, but one had been dropped on Chowk.
9. Victim in her statement under Section 164 Cr.P.C.
had further stated that Neeraj did not do anything wrong to her on 5.12.2014 nor he was accompanying Makhan but he had violated her person during night of 4.12.2014 at her home, who had contacted her by taking out two bricks of the wall and pelting small pebbles to wake her up. She stated that she had not disclosed about the incident of Neeraj to her family, but she had disclosed the entire aforesaid story to the police. She had further stated that she did not raise any alarm, noise or cry because of fear of threat of killing her father and her father extended by Neeraj.
10. During investigation, appellants Neeraj and Makhan were arrested. They were also subjected to medical examination.
11. During investigation, spot was identified by the victim wherefrom a used condom was taken in possession and ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...6...
seized by the police vide Memo Ex.PW-1/B. Motorcycle, alleged to be used in the commission of the offence, was also .
taken in possession vide Memo Ex. PW-1/C. Vide Memo Ex.
PW-1/D, appellant Neeraj identified the room and the place where he had violated the victim during night of 4.12.2014.
12. Underwear and vaginal swab of victim were also sent for chemical analysis and, as per report of the Forensic Science Laboratory, one DNA profile obtained from underwear of victim had completely matched with the DNA profile obtained from blood sample of Neeraj. It has also been reported that a mixed autosomal STR DNA profile was obtained from vaginal swab of victim out of which two autosomal STR DNA profiles were identifiable, one of which completely matached with DNA profile of Neeraj while the other matched with DNA profile of victim. Report of the State Forensic Science Laboratory is Ex.PW-14/A.
13. Date of Birth Certificate obtained from Gram Panchayat Bhogpur (Ex.PW-5/C) indicates that recorded Date of Birth of victim was 12.3.2000.
14. After completion of investigation, challan was presented in the Court and, on finding sufficient material, charges were framed against appellant Makhan Singh under Section 363 IPC and 4 of POCSO Act read with Section 376 IPC, ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...7...
and against appellant Neeraj under Section 4 of the POCSO Act read with Section 376 IPC.
.
15. Prosecution examined as many as 18 witnesses, whereas, after recording statement of appellants under Section 313 Cr.P.C., they did not lead any evidence in defence.
16. On conclusion of trial, appellants have been convicted and sentenced as stated supra.
17. Reeta Devi, mother of victim, has been examined as PW-1. In her deposition, she stated that she had two daughters and victim was her elder daughter. She has further stated that, on 6.12.2014, her daughter was weeping and her husband was present there and he asked her to accompany to Police Station Nalagarh, where FIR Ex.PW-1/A was lodged, where, on asking of police, victim narrated the incident to police official but did not tell anything to her. After registration of FIR, she remained associated with police, during investigation, in Kharuni forest, where victim identified the spot and one used condom was recovered. However, she has expressed ignorance about the person named by the victim involved in commission of offence. She was declared hostile for resiling from her earlier statement and was subjected to cross-examination by Public Prosecutor. In cross-
examination, she has denied the prosecution case completely ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...8...
as was recorded in the FIR, but has admitted identification of spot by the victim and her signatures on relevant Memos, but .
has denied that victim identified the motorcycle in her presence or identified the place where Neeraj violated the victm. She has also denied to have made statement Portions 'A to A' and 'B to B' in statement recorded under Section 161 Cr.P.C. She has admitted that her house is adjacent to National Highway having many houses around her house, where there was always hustle and bustle and people used to come and go from that place all the time. She has denied any acquaintance with appellants Makhan and Neeraj.
18. PW-2 Jagmohan Singh is father of victim. He has stated that on the relevant day he alongwith his wife and daughter had gone to Police Station, but since he had consumed liquor, therefore, police asked him to sit outside the Police Station. According to him, victim did not disclose anything about the incident. He was also declared hostile for resiling from his previous statement recorded by the police.
In cross-examination by Public Prosecutor, he has denied the prosecution case in toto about accusation against Neeraj and Makhan as alleged in the challan and in the statement of victim recorded by the police. He has also admitted tht on 13.12.2014, about 8-9 days after the incident, marriage of victim was solemnized. He has further stated that there is no ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...9...
Kharuni forest as mentioned in the statements recorded by the Police.
.
19. Owner of motorcycle Amrit Pal has been examined as PW-3, who has stated that motorcycle was borrowed by Hem Raj on 6.12.2014, and PW-6 Hem Raj has corroborated this statement by saying that he had borrowed the motorcycle of Amrit Pal on the request of Makhan, whereas in the FIR there is no allegation against Makhan and in statement of victim recorded under Section 164 Cr.P.C. violation of person of victim has been alleged on 5.12.2014. Therefore, statement of PW-3 Amrit Pal and PW-6 Hem Raj, instead of corroborating the prosecution story, are creating confusion.
20. PW-4 victim, in her examination-in-chief, has stated that appellants present in Court were neither known to her nor she identified them and that on 7.12.2014 she had made the statement as per direction of the Investigating Officer having been threatened to do so. She was declared hostile for resiling from her earlier statement. In her cross-
examination by the Public Prosecutor, she has denied to have made earlier statements, she had also denied acquaintance/ introduction with Makhan as well as Neeraj. She has denied the entire story of the prosecution and even she has also denied her consent for her medical examination. She has also denied identification of spot and signatures on the relevant ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...10...
Memos. However, she has admitted her signatures on Ex.PW-
4/A, statement under Section 164 Cr.P.C., but with further .
clarification that such statement was made by her as per direction of the Investigating Officer. It is also pertinent to mention that the Magistrate had recorded that statement in presence of Reeta Devi, mother of victim, but Reeta Devi had lodged the FIR contrary to the statement of victim recorded under Section 164 Cr.P.C. Mother is also completely silent in her deposition regarding the three stories put forward by the victim in her three statements, i.e. at the time of lodging FIR, statement under Section 161 Cr.P.C. as well as statement under Section 164 Cr.P.C. She has completely resiled from her earlier statements.
21. Veracity of parents of victim is also doubtful, because at different times they have made different statements and so far as occurrence is concerned there is complete denial of prosecution story in their statements, whereas the prosecution story is based on first report lodged by mother of victim.
22. As admitted by father of the victim that victim was married immediately after 8-9 days of the alleged incident again creates doubt about age of the victim, particularly for the reason that in FIR it was claimed that there was only one daughter of Reeta Devi, whereas in deposition in Court, she ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...11...
stated that she had two daughters and incident took place with elder daughter.
.
23. It is not a case where before the Police or before the Magistrate, under Section 164 Cr.P.C., the victim or her family members have made consistent depositions so as to rely upon the story put forth by the complainant party but is a case where from the very beginning statements of complainant party are having major contradictions not only with each other but also the statement made by the victim at the first instance, and at the time of recording statement under Section 161 Cr.P.C. as well as 164 Cr.P.C. It is not a case where victim or her parents resiled from the earlier statements or have made contradictory statements in the Court at the behest of the accused persons, but for the material on record it is apparent that from the very beginning complainant party was making self-contradictory statements.
24. According to victim, she had disclosed the entire story about Makhan to the mother, at the time of lodging the FIR, in the Police Station, but in FIR there is no accusation against Makhan, rather it has been stated that Makhan helped the victim to return home when she was left alone in the forest by Neeraj after violating her. However, in her statement under Section 164 Cr.P.C., victim took complete U-
turn and entire episode was alleged to be related to Makhan.
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25. On first day, story of complainant is that three persons, on a motorcycle, had forcibly kidnapped the victim in .
the broad day light from a place adjacent to a busy highway having number of houses in surrounding, by shutting her mouth with hand by Neeraj and Neeraj was also driving the motorcycle. The story appears to be improbable. The victim, in her statement under Section 164 Cr.P.C. changed the version and said that it was Makhan not Neeraj who kidnapped her by making calls on her mobile phone and Makhan was sitting in between driver and her as she sat on the motorcycle in the last behind Makhan. This story is completely in contradiction to the first version given to in the FIR. In her statement under Section 164 Cr.P.C., victim narrated a new incident that Neeraj came to her room during night of 04.12.2014 in her house where she is residing alongwith her parents and brother/sister and she opened the door on signaling by Neeraj because of threat to life to her father and brother. This story is also again entirely new version come on record in the statement of victim. Not only this, there also contradiction with respect to date of incident. In FIR it is 06.12.2014, but in statement under Section 164 Cr.P.C. it is 05.12.2014. Therefore, allegation, as leveled in present case, appears to be highly improbable. What is the truth in the ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...13...
entire episode, it appears to have been withheld by the complainant party for the reasons best known to them.
.
26. Though DNA profile obtained from the underwear and vaginal swab has matched with the DNA profile of Neeraj, but, in the FIR, Neeraj was never named and with respect to the incident of 5.12.2014 or 6.12.2014 there was no allegation against Neeraj, but in statement recorded under Section 164 Cr.P.C. it was alleged that Neeraj visited her during night of 4.12.2014. But, it is also apparent from the statement that alleged entry in the house was consensual and further that it appears to be a consensual act, but for age of the victim it constituted an offence, but, at the same time, it is also noticeable that nowhere in the statements of prosecution witnesses it has come on record that Neeraj was knowing that victim was a minor and was not having age of discretion to consent for consensual intercourse.
27. According to prosecution, a used condom was recovered from the forest, the alleged spot of violation of person of victim by Neeraj or Makhan, but why that condom was not subjected to chemical analysis or DNA profiling, there is complete silence in this regard in the entire prosecution story.
28. It is settled law that benefit of doubt is to be given to the accused and accused cannot be convicted on the basis ::: Downloaded on - 16/01/2023 20:31:37 :::CIS Criminal Appeals No.274 & 267 of 2022 ...14...
of a sketchy evidence and for want of reliable and cogent version of the victim and her parents, matching of DNA profile .
is of no help to the prosecution.
29. In the aforesaid facts and circumstances and major contradictions, rather denial of occurrence, cast great doubt about the truthfulness of prosecution story. There is no reliable, cogent and convincing evidence on record to conclude, beyond reasonable doubt, that appellants had committed the offence, as alleged in the prosecution case.
30. In view of the above discussion, present appeals are allowed, judgment of conviction and sentence passed by the trial Court is set-aside and the accused-appellants are acquitted of the charges framed against them, by giving them benefit of doubt. Release warrants be prepared and issued accordingly.
Appeals stand disposed of, so also pending application(s), if any.
( Vivek Singh Thakur )
January 13, 2023(sd) Judge
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