Bombay High Court
Bhima S/O Goroba Sontakke vs The State Of Maharashtra on 28 February, 2011
Author: S. S. Shinde
Bench: S. S. Shinde
1 crapl338.99
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 338 OF 1999
Bhima s/o Goroba Sontakke,
Age: 26 years, Occ: Agriculture,
R/o. Dapegaon, Tq. Ausa,
District Latur. .. APPELLANT
Versus
The State of Maharashtra. .. RESPONDENT
.....
Mr. A.R. Borulkar, Advocate for the Appellant.
Mr. V.D. Rakh, A.P.P. for Respondent/State.
......
CORAM : S. S. SHINDE, J.
DATE : 25/28TH FEBRUARY,2011.
ORAL JUDGMENT :
This appeal is filed by the accused-
appellant herein, challenging the judgment and order dated 30-08-1999 passed by the learned Extra Joint Sessions Judge, Latur in Sessions Case No. 132 of 1998.
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2. One Mr. Sudhakar Kishanrao Lohgaonkar, resident of Dapegaon, Taluka Ausa, District Latur lodged the complaint on 24-11-1997 with Killari Police Station stating therein that he is presently residing at village Dapegaon for his service purpose. His elder daughter Saraswati is studying in 10th Standard in Vidya Niketan Middle School at Jawalga (Pomadevi). It was further stated in the complaint that, one Bhima Goroba Sontakke and his parents, one Ramabai Tukaram Kamble, all residents of Dapegaon have kidnapped his daughter Saraswati with intent to perform her marriage with Bhima. His daughter was induced and enticed under the pretext of marriage while taking her out of his legal guardianship. The complainant tried to search for his daughter but he could not trace out her.
On 23-11-1997 he came to know that his daughter Saraswati and Bhima have returned to ::: Downloaded on - 09/06/2013 17:01:43 ::: 3 crapl338.99 village. The complainant avoided to lodge the complaint since the date of occurrence 14-10-1997, to avoid defamation in the society. He sought legal action against all the above named persons.
3. On the basis of the complaint lodged by the complainant, offence as Crime No.117/97 under Section 363, 366, 376 read with Section 34 of the Indian Penal Code came to be registered with Police Station, Killari and the investigation was set in motion. During the course of investigation, the Investigating Officer visited the spot, prepared spot panchnama and apprehended Bhima and Saraswati at the house of Bhima. Both were referred to medical examination. Statement of material witnesses were recorded. Clothes on the person of Bhima and Saraswati were attached.
The Investigating Officer arrested remaining accused. After completion of the investigation, he filed charge sheet against accused Nos.1 to 4 in the Court of the Judicial Magistrate, First Class, ::: Downloaded on - 09/06/2013 17:01:43 ::: 4 crapl338.99 Ausa. Since the offence was exclusively triable by the Court of Sessions, the learned Judicial Magistrate, First Class, Ausa committed the case to the Sessions Court. The trial Court framed charge against the accused. Particulars of the charge were read over and explained to the accused. All the accused pleaded not guilty and claimed to be tried. The defence of the accused is that, parents of Saraswati were intending to perform her marriage with accused No.1 Bhima. But due to legal proceedings initiated by Bhima's first wife Sangita, Bhima's marriage could not be performed with Saraswati. Therefore, false complaint is lodged against the accused, to harass them.
4. The prosecution has examined in all ten witnesses. P.W. 1 Dr. Tadwalkar, whose evidence is at Exhibit-13, has examined Bhima and Saraswati on 25-11-1997 and issued medical certificates at Exhibits-16 and 17. P.W. 2 Sudhakar KIshanrao ::: Downloaded on - 09/06/2013 17:01:43 ::: 5 crapl338.99 Lohgaonkar is the complainant and father of the prosecutrix, whose evidence is at Exhibit-18.
P.W. 3 is the prosecutrix, whose evidence is at Exhibit-20. P.W. 4 Haridas Khanda Waghe is the panch witness, turned hostile. P.W.5 Mujim Gafur Shaikh is another panch witness on seizure of clothes of Saraswati. P.W. 6 Rekhabai Mahadeo Sontakke is the neighbour of the accused. P.W. 7 Gayabai Sudhakar Lohgaonkar is the mother of prosecutrix. P.W. 8 Bhagwat Sopan Sagar is the panch witness. P.W. 9 Vinayak Sopanrao Gude, Gramsevak of village Dapeaon is the witness to prove birth date entry in the Grampanchayat record in respect of prosecutrix Saraswati. P.W. 10 A.P.I. Ingewad is the Investigating Officer, who investigated the matter.
The trial Court, after recording the evidence and after examining the witnesses and after appreciating rival submissions, convicted the appellant-accused for the offence punishable ::: Downloaded on - 09/06/2013 17:01:43 ::: 6 crapl338.99 under Section 366 of the Indian Penal Code and sentenced to suffer R.I. for four years and to pay fine of Rs.2000/-, in default of payment of fine, to suffer R.I. for six months. He is further convicted for the offence punishable under Section 363 of the Indian Penal Code and sentenced to suffer R.I. for three years and to pay a fine of Rs.2000/-, in default of payment of fine to suffer R.I. for six months. He is also convicted for the offence punishable under Section 376 of the Indian Penal Code and sentenced to suffer R.I. for five years and to pay fine of Rs.3000/-, in default of payment of fine, to suffer R.I. for six months.
However, accused No. 2 Goroba Vithoba Sontakke, accused No.3 Sarubai Goroba Sontakke, and accused No. 4 Ramabai Tukaram Kawale are acquitted of the offence punishable under Section 363, 366, 376 read with Section 34 of the Indian Penal Code.
Hence, this appeal is filed by the appellant-
accused in the year 1999. During pendency of this appeal, the appellant is enlarged on bail. Today, ::: Downloaded on - 09/06/2013 17:01:43 ::: 7 crapl338.99 the matter is finally heard.
5. Learned Counsel for the appellant submitted that the evidence of the prosecutrix is not trustworthy and unless the evidence is trustworthy, no conviction can be passed or sustained only on the basis of the evidence of prosecutrix. In order to support his contention, learned Counsel for the appellant-accused invited my attention to the evidence of prosecutrix and submitted that, from reading the evidence of the prosecutrix in its entirety, it does not inspire the confidence. Even after knowing that the appellant is married, she willingly accompanied the appellant to various places. Even it has come in her deposition that she has stayed with the appellant-accused for couple of days. It is further submitted that if the prosecution case is that, the appellant and prosecutrix stayed at Bhivandi for couple of days, no any independent witness has been examined or there is no any other ::: Downloaded on - 09/06/2013 17:01:43 ::: 8 crapl338.99 evidence brought on record by the prosecution to support the case of the prosecution that the appellant alongwith prosecutrix went to Bhivandi and they stayed there and further, the appellant-
accused committed intercourse with the prosecutrix.
Learned Counsel further submitted that the prosecutrix was not sent for ossification test. Said test was not conducted and in absence of the said test, it cannot be said that the prosecutrix was below the age of 16 years. Learned Counsel invited my attention to the evidence of Medical Officer, in which, he has stated that radiological test is required to be taken to ascertain the age of the patient. Radiological test is the correct method in that regard.
Learned Counsel for the appellant further submits that, from the evidence of Medical Officer it is clear that there are no signs of any injuries on the private part of the prosecutrix or there is ::: Downloaded on - 09/06/2013 17:01:43 ::: 9 crapl338.99 nothing brought on record through medical examination of the prosecutrix, which would support the prosecution story so far allegation of intercourse with the prosecutrix by the appellant is concerned. Therefore, learned Counsel would submit that when the medical evidence does not support the prosecution case, relying on the statement of the prosecutrix, that too, when it does not inspires the confidence, it is not possible to sustain conviction of the appellant-
accused for the offence punishable under Section 376 of the Indian Penal Code.
6. Learned Counsel for the appellant further submitted that if according to the prosecution, the alleged incident had taken place on 14-10-1997, then reasons are not forthcoming why the complaint was lodged on 24-11-1997. If the complainant or prosecutrix were aggrieved by the act of accused, in that case, immediately the complaint should have been lodged. Learned ::: Downloaded on - 09/06/2013 17:01:43 ::: 10 crapl338.99 Counsel would submit that it is not the case of the prosecutrix that she was forcibly taken away from her house or from the custody of her parents or there is nothing on record to show that the prosecutrix was taken away from her home at all.
Therefore, learned Counsel would submit that in the instance case, offence under Section 366 of the Indian Penal Code is not made out against the appellant. Admission of the prosecutrix in her examination in chief itself shows that she was made aware of the marriage of the appellant by Ramabai and after that also, according to the prosecution, the prosecutrix accompanied the appellant-accused to go to Bhivandi. It has also come record that said Ramabai paid Rs.300/- to them and then they went to Bhivandi. If the prosecution asserts that the prosecutrix accompanied the appellant, without admitting but assuming that she accompanied to the appellant and appellant had taken her to Bhivandi, even in that case, no offence under Section 366 of the Indian ::: Downloaded on - 09/06/2013 17:01:43 ::: 11 crapl338.99 Penal Code is made out, since the prosecutrix even as per prosecution story, has accompanied the appellant-accused on her own. Learned Counsel, at the cost of repetition, submitted that the evidence of the prosecutrix is not trustworthy at all and therefore, conviction cannot be based on such evidence which is full of infirmities, contradictions, omissions and improvements.
7. Learned Counsel for the appellant further submitted that other evidence brought on record by the prosecution in the nature of C.A. report cannot be relied, in view of the statement of prosecutrix before the Court that after alleged intercourse, she washed her clothes, therefore, if the clothes were washed, there was no question of having any blood stains or semen stains on the said clothes, which would give any result as stated in the Chemical Analyser's report. Learned Counsel submitted that though there is evidence of the complainant and mother of the prosecutrix, ::: Downloaded on - 09/06/2013 17:01:43 ::: 12 crapl338.99 they are the interested witnesses and they are bound to support the evidence of the prosecution.
Learned Counsel further submitted that since the prosecutrix was not referred to ossification test, and medical officer has stated in his evidence that she was not sent for radiological test, in that case, the benefit of doubt should be given to the appellant-accused.
Learned Counsel for the appellant further submitted that, without admitting but assuming that the age of prosecutrix was nearing 16 years, in that case also the accused could not have been convicted. In support of his contention, he placed reliance on Para-7 of the reported judgment of the Hon'ble Supreme Court in the case of S. Varadarajan vs. State of Madras, reported in AIR 1965 SC 942.
Relying on Para-7 of the said judgment, learned Counsel for the appellant would submit ::: Downloaded on - 09/06/2013 17:01:43 ::: 13 crapl338.99 that, even in the instant case, if the prosecution case is taken as it is, the prosecutrix at the relevant time was on the verge of attaining majority, on her own, she came to the house of Ramabai, who is immediate neighbour of the appellant, that itself shows that she was not taken by force or by any inducement and therefore, ingredients under Section 366 of the Indian Penal Code are not fulfilled. Even in the present case, the deposition of prosecutrix makes it clear that she was not taken by force or by any inducement by the appellant-accused either from the custody of the appellant or from any other place. Therefore, Counsel wold submit that the appeal deserves to be allowed.
Learned Counsel for the appellant further submitted that this Court in the case of Peter Fernandes vs. The State reported in 1997(1) B.Cr.C.636, held though corroboration in a rape case is not a sin qua non for conviction in rape ::: Downloaded on - 09/06/2013 17:01:43 ::: 14 crapl338.99 case. But, where the version of prosecutrix is discredited in cross examination and medical evidence does not help the prosecution case to connect the accused with the offence, her solitary version cannot be relied upon, conviction and sentence in such cases, cannot be sustained.
Learned Counsel further invited my attention to Paras-10 and 11 of the said judgment and relying on the said judgment, learned Counsel would submit that, the facts of this case are similar to the aforesaid two judgments cited supra. The benefit of doubt should go to the appellant. His conviction cannot be sustained.
Learned Counsel for the appellant taken me through the grounds taken in appeal memo and also other evidence brought on record by the prosecution to show that the evidence brought on record by the prosecution does not inspire confidence and therefore, he prayed that the appeal be allowed. He would submit that the ::: Downloaded on - 09/06/2013 17:01:43 ::: 15 crapl338.99 lenient view may be taken and benefit of doubt be given to the appellant.
8. On the other hand, learned A.P.P. invited my attention to the evidence of prosecution witnesses and submitted that the evidence of prosecutrix in the present case itself is sufficient to sustain conviction of the appellant under Sections 363, 366 and also under Section 376 of the Indian Penal Code. He further submitted that the evidence of prosecutrix is supported by evidence of complainant P.W.2 and also her mother and other evidence brought on record by the prosecution. Even Medical Officer has stated in his evidence that hymen of the prosecutrix was ruptured. He further submitted that on clinical examination, the Medical Officer found that age of the prosecutrix is in between 15 to 16 years. He further invited my attention to the C.A. report and submitted that even C.A. report corroborates the version of the prosecutrix. He further ::: Downloaded on - 09/06/2013 17:01:43 ::: 16 crapl338.99 invited my attention to the evidence of the Investigating Officer, in which he has in details, stated about the evidence collected by him, steps taken by him and the fact that the clothes of the prosecutrix and also the appellant were sent to C.A. for the examination. He further invited my attention to the findings recorded by the trial Court and in particular, Para-20 of the impugned judgment and thereafter following Paragraphs in the impugned judgment. He further invited my attention to Para-24 where the trial Court has observed about the overtact of accused No.1 Bhima. He further invited my attention to the rest of the judgment of the trial Court and relying on the findings recorded by the trial Court and evidence brought on record, by the prosecution, he would submit that the appeal is devoid of any merits and therefore, same may be dismissed.
9. I have given due consideration to the submission of the learned Counsel for the ::: Downloaded on - 09/06/2013 17:01:43 ::: 17 crapl338.99 appellant and learned A.P.P. for the State. I have also perused the impugned judgment and order passed by the trial Court and also original Record and Proceedings made available for the perusal.
10. At this juncture, it would be appropriate to refer to the evidence of P.W.3 Saraswati which is at Exhibit-20. She has stated in her examination in chief that on 14-10-1997 the incident occurred. She further stated that at the relevant time, she was school going girl in Vidya Vardhani High School at Jawalga (Umadevi) and studying in 10th Standard. Said school was 4 kms.
away from her village. She further stated that her father was at Belkund for his service. Her mother, two sisters and brother were residing at Dapegaon. She has identified the accused before the Court. She has further stated that Bhima was working in the flour mill run by Chandrakant Nimbalkar. She was knowing him because of his job. She used to go to that mill for grinding ::: Downloaded on - 09/06/2013 17:01:43 ::: 18 crapl338.99 grains. They had love affairs. On one occasion, Bhima visited her house. The prosecutrix was not knowing that accused Bhima was already married.
She came to know about it later on. She has further stated that the name of wife of accused is Sangita and he had no issue from Sangita. She has further stated that from the day on which, she came to know about the same, she stopped talking with the appellant and further avoided to go to the flour mill. She has admitted in her evidence that Ramabai is their neighbour. One day, Ramabai called her. She told her to marry with Bhima because his wife could not conceive a child.
However, she refused to do so. After 7 to 8 days thereafter, Ramabai again called her to her house.
She offered a cup of tea. Ramabai paid Rs.300/-
to her and told her that she should marry with Bhima and asked her to go with Bhima. When Bhima and this witness were inside the house, Ramabai closed the door and latched it from outside. Bhima had tighten her both hands. He had forcible ::: Downloaded on - 09/06/2013 17:01:43 ::: 19 crapl338.99 sexual intercourse with her. Accused Nos.2 and 3 Goroba and Sarubai were knowing their love affairs. Accused Sarubai had talk with her and she told that she should marry with Bhima. 2 to 4 days thereafter her parents came to know about the incident. Therefore, her father had warned accused Bhima. Her father had beaten her. Bhima, alongwith his father, mother, brother and sister was living jointly.
11. The prosecutrix has further stated that again on one day, accused Ramabai called her at her house. She told prosecutrix and Bhima to go to Bhivandi at her brother's house Gopinath. She gave address of her brother to the prosecutrix and thereafter, prosecutrix and Bhima went to Bhivandi. They left village Dapegaon on 14th.
She further stated that they resided at the house of Gopinath for 4 to 5 days. Then they hired a room on rent in his neighbourhood. For about 12 to 13 days they stayed there. During that span, ::: Downloaded on - 09/06/2013 17:01:43 ::: 20 crapl338.99 Bhima behaved with her as husband. During that span, the prosecutrix and Bhima behaed with each other as husband and wife. They had sexual intercourse. The prosecutrix has stated that, he had sexual intercourse with her forcibly. She further stated that Bhima had taken her alongwith him by saying that he will marry with the prosecutrix. Whenever, she used to ask about marriage, accused No.1 Bhima used to reply that why there should be hurry for marriage. She further stated that after 13 to 14 days, one Vithal Surwase from Chincholi came and informed that Sangita - wife of accused, had lodged complaint against accused Bhima and his parents.
The prosecutrix, Bhima and Vithal came to Chincholi. They resided at Chincholi for about 8 days. Village Chincholi is in Ausa Tahsil, District Latur. She further stated that thereafter, she resided at Dapegaon at the house of accused Bhima for about 8 days. During that period, accused Goroba and Sarubai were saying the ::: Downloaded on - 09/06/2013 17:01:43 ::: 21 crapl338.99 prosecutrix that she should go to her father as he had not given money to them. Therefore, the entire evidence of the prosecutrix P.W. 3 Saraswati before the Court, is as stated above.
12. The important aspect in this matter is about the age of the prosecutrix at the relevant period and time. P.W. 3 prosecutrix in her examination in chief before the Court has stated that, her date of birth is 29-01-1982. Her birth took place at Dapegaon. There is entry of her birth date in Grampanchayat at Dapegaon. During the course of recording her evidence in examination in chief, P.W. 3 did produce birth extract issued by the Grampanchayat.
13. P.W. 2 Sudhakar is the father of prosecutrix P.W. 3 Saraswati. In his evidence, he has stated that, at the relevant time, he was working as a Peon in Animal Husbandry Department, Zilla Parishad, Latur. P.W.3 Saraswati was taking ::: Downloaded on - 09/06/2013 17:01:43 ::: 22 crapl338.99 education in 10th Standard at village Jawalga (Umadevi). So far date of birth of the P.W.3 Saraswati is concerned, he has stated thus:
"The date of birth of Saraswatibai is 29-01-1982. I have noted the birth date of my all children. Her date of birth is recorded in the Gram Panchayat office, Birth & Death Register, Dapegaon."
During his cross examination before the Court, he has specifically denied the suggestion that the date of birth of P.W. 3 Saraswati is not as stated by P.W.3 Saraswati in her evidence.
So far date of birth is concerned, the evidence of P.W.9 Vinayak Sopanrao Gude assumes importance. His evidence is at Exhibit-33. He has stated that, since May 1996 he is attached to Grampanchayat Dapegaon as Gramsevak. He specifically stated that, the said Grampanchayat ::: Downloaded on - 09/06/2013 17:01:43 ::: 23 crapl338.99 has maintained the register about birth and death entries. He has brought register for the year 1982. Gramsevak is required to maintain this register. The entries in the register are effected on the basis of information given by concerned persons or on the basis of information given by servant of Grampanchayat. He further stated that, separate register is maintained for each calender year. He specifically stated that, the register of the year 1982 is verified by competent officer, as it used to be the practice that the register maintained by the Grampanchayat is verified by the Extension Officer, Health Department, Panchayat Samiti. He specifically deposed that, as per the entries in the register, it reveals that a female child was born at the house of Sudhakar Kishan Lohgave on 29-01-2982.
The entry shows that it was first child to Sudhakar. The said entry is taken by the then Gramsevak.
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14. Therefore, there is evidence of P.W.3 Saraswati, P.W. 2 Sudhakar, father of P.W.3 and entry in the Grampanchayat register about birth of P.W.3. Same has been proved by the prosecution by examining P.W. 9 Mr. Vinayak Gude. There is specific evidence about the date of birth of P.W. 3 and therefore, in my opinion, the trial Court after appreciation of the evidence brought on record by the prosecution in respect of the date of birth of P.W. 3, has rightly concluded in Para-20 of the impugned judgment that date of birth is 29-01-1982. The trial Court has taken into account Exhibits-34,25 and 36 and confirmed beyond reasonable doubt that the date of birth of P.W. 3 is 29-01-1982.
It is pertinent to note that, Exhibit-36 is the certificate issued by Grampanchayat on 23-07-1999 which was placed on record by the defence Counsel. During cross examination of P.W.9 Gramsevak, certificate at Exhibit-36 i.e. copy of ::: Downloaded on - 09/06/2013 17:01:43 ::: 25 crapl338.99 the birth certificate of P.W. 3 shows her date of birth as 29-01-1982. There is also opinion of the Medical Officer who has stated that on clinical examination, he found that the age of P.W. 3 is between 15 to 16 years. Therefore, merely because the Medical Officer has stated in his evidence that radiological test is required to be taken to ascertain the age of patient would not nullify the aforesaid evidence brought on record by the prosecution, which has established beyond reasonable doubt the fact that date of birth of P.W. 3 is 29-01-1982. Therefore, in my opinion, the first contention of the Counsel of the appellant that unless radiological test is carried out, no age can be ascertained, is devoid of any merits and same stands rejected.
There is evidence of P.W. 3 Saraswati, P.W.2 Sudhakar, P.W. 9 Vinayak, which is supported by the evidence of Medical Officer that on the basis of clinical examination, he found the age of ::: Downloaded on - 09/06/2013 17:01:43 ::: 26 crapl338.99 P.W.3 Saraswati is between 15 to 16 years.
Therefore, on the basis of this concrete evidence of date of birth of P.W.3 Saraswati, there is no manner of doubt that, on the date of incident P.W.3 was minor.
15. The appellant-accused is convicted for the offence punishable under Sections 363, 366 and 376 read with Section 34 of the Indian Penal Code.
However, since other accused are acquitted, case of the appellant is considered by the trial Court on the basis of evidence brought on record. The contention of the Counsel for the appellant-
accused that there was no question of forcibly taking away P.W.3 Saraswati from the lawful custody of her parents or there was no any inducement as such. Therefore, the Counsel would submit that, if the entire evidence of P.W.3 and P.W.2 is considered, it unequivocally indicates that the appellant-accused did not exert any force on P.W. 3, or she was not taken away from the ::: Downloaded on - 09/06/2013 17:01:43 ::: 27 crapl338.99 lawful custody of P.W. 2 by showing any inducement etc. In Para-25 of the impugned judgment, the trial Court has discussed the evidence of prosecutrix in detail, on the point of inducement and enticement played by accused Bhima on her mind. Therefore, it is not necessary to repeat the same discussion. Suffice it to say that, the evidence recorded by the trial Court in respect of the case of the prosecution for the offence punishable under Sections 363 and 366 of the Indian Penal Code is concerned, the trial Court has extensively dealt with the aspect of inducement and enticement played by accused Bhima on her mind by giving the assurance that he will marry with P.W.3 Saraswati. However, it is necessary to mention at the cost of repetition that on the relevant date, the age of P.W. 3 was below 16 years. At this juncture, it would be relevant to refer to the provisions of Sections 363 and 366 of the Indian Penal Code, which read thus :
::: Downloaded on - 09/06/2013 17:01:43 :::28 crapl338.99 "S.363. Whoever kidnaps any person from India or from lawful guardianship, shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine."
"S.366. Whoever kidnaps or abducts any woman with intent that she may be compelled, or knowing it to be likely that she will be compelled, to marry any person against her will, or in order that she may be forced or seduced to illicit intercourse, or knowing it to be likely that she will be forced or seduced to illicit intercourse, shall be punished with imprisonment of either description for a term which may extend to ten years and shall also be liable to fine;
and whoever, by means of criminal intimidation as ::: Downloaded on - 09/06/2013 17:01:44 ::: 29 crapl338.99 defined in this Code or of abuse of authority or any other method of compulsion, induces any woman to go from any place with intent that she may be, or knowing that it is likely that she will be, forced or seduced to illicit intercourse with another person shall also be punished as aforesaid."
Therefore, even if it is assumed for a moment that P.W. 3 accompanied with the appellant, as stated by the appellant with her own will and consent, however, she was not competent to give consent since she was minor. Therefore, the conclusion reached by the trial Court in Para-25 is about offence committed by the appellant-accused herein punishable under Sections 363 and 366 of the Indian Penal Code. The important discussion in this regard by the trial Court is in Para Nos. 25 to 29. The trial Court in Para-29 has recorded that the consent of a minor cannot be a defence in kidnapping cases. I ::: Downloaded on - 09/06/2013 17:01:44 ::: 30 crapl338.99 do not find any reason to take a different view than the view taken by the trial Court that consent of a minor cannot be a defence in kidnapping cases.
16. So far offence punishable under Section 376 of the Indian Penal Code is concerned, the trial Court has recorded in the judgment that, it cannot be said that P.W. 3 was not willing for such intercourse, however, trial Court has noted that on the date of incident, she was below 16 years and therefore, her consent for sexual intercourse was not material. The trial Court has discussed the said aspect in Para-30 of the impugned judgment. The trial Court in Para-31 has concluded that it is defence of the accused that prosecutrix was consenting party to said intercourse. However, it is to be noted that the consent of a minor girl below 16 years is no consent in the eye of law. Therefore, in my opinion, if the entire evidence brought on record ::: Downloaded on - 09/06/2013 17:01:44 ::: 31 crapl338.99 by the prosecution before the Court is taken in to consideration, in that case, it leads only to the conclusion that the appellant-accused though at the relevant time was married, initially did not disclose this fact to P.W. 3 that he is already married. Secondly, on the date of incident or for the period for which, P.W. 3 was in the company of the accused-appellant, at that relevant time, she was minor. There is medical evidence which lends support to the prosecution case that the accused had repeated intercourse with P.W. 3 as stated by her in her deposition and initially in the house of co-accused Ramabai with force. Therefore, the medical evidence suggests that she was habitual to intercourse and hymen was ruptured. So, this evidence of the medical Officer lends support to the prosecution case. That apart, there is report of the Chemical Analyser. It has come in the evidence of Investigating Officer that, on 18-05-1998 articles 1 and 2 were sent in packet and result of analysis of articles 1 and 2 show ::: Downloaded on - 09/06/2013 17:01:44 ::: 32 crapl338.99 the blood group 'B'. Saree wrapped in paper labelled Exhibit-1 and petticoat wrapped in paper labelled Exhibit0-2 were sent to Chemical Analyser which belongs to P.W.3. On examination, C.A. found result of examination as follows :
Exhibit 2 has few blood stains ranging from about 0.5 to 3 cm in--
Diameter in the middle portion and appears to be washed.--
Exhibit 2 has three semen stains each of about 3 cm in diameter in--
the middle portion and one semen stain of about 2 cm in diamter on --
upper portion.--
Neither blood for semen is detected on exhibit 1.-::: Downloaded on - 09/06/2013 17:01:44 :::
33 crapl338.99 Blood detected on exhibit 2 is human.--
Semen detected on exhibit 2 is human.--
Semen detected on exhibit e is of blood group 'B'.--
Group of blood detected on exhibit 2 cannot be determined as the--
results are inclusive.--
On perusal of the C.A. report, it is stated that the blood and also middle portion of semen detected at exhibit 2 is of blood group B. Therefore, taking into consideration overall evidence brought on record by the prosecution i.e. mainly evidence of P.W.3, P.W.2 and P.W. 1 and other evidence including evidence of the Investigating Officer before the Court does unequivocally indicate that, the appellant though already married with Sangita had taken away P.W. 3 ::: Downloaded on - 09/06/2013 17:01:44 ::: 34 crapl338.99 under false promise of marriage from the lawful guardianship knowing fully well that P.W. 3 is minor. Therefore, in my opinion, the impugned judgment and order passed by learned Extra Joint Sessions Judge, Latur requires no interference.
17. I have considered the judgments of this Court and also Hon'ble Supreme Court cited by the learned Counsel for the appellant, however, the facts of this case are different than facts of the case cited by the Counsel for the appellant. The appellant herein was already married and knowing fully well that he is married person and P.W. 3 is minor, tried to impress upon mind of P.W. 3 that he will marry with her and under false promise, he had taken her at different places and committed sexual intercourse. Therefore, for all these reasons, I do not find any reason to interfere in the impugned judgment and order.
At this juncture, it is also relevant to ::: Downloaded on - 09/06/2013 17:01:44 ::: 35 crapl338.99 refer to the judgment of the Hon'ble Supreme Court in the case of State of Maharashtra vs. Chandraprakash Kewalchand Jain reported in AIR 1990 SC 658, more particularly Para. Nos. 16 and 17 read thus :
"16. A prosecutrix of a sex-
offence cannot be put on par with an accomplice. She is in fact a victim of the crime. The Evidence Act nowhere says that her evidence cannot be accepted unless it is corroborated in material particulars. She is undoubtedly a competent witness under Section 118 and her evidence must receive the same weight as is attached to an injured in cases of physical violence. The same degree of care and caution must attach in the evaluation of her evidence as in the case of an injured complainant or witness and no more. What is necessary is that the Court must be alive to and conscious of the fact that it is dealing with the evidence of a person who is interested in the ::: Downloaded on - 09/06/2013 17:01:44 ::: 36 crapl338.99 outcome of the charge levelled by her. If the Court keeps this in mind and feels satisfied that it can act on the evidence of the prosecutrix, there is no rule of law or practice incorporated in the Evidence Act similar to illustration (b) to Section 114 which requires it to look for corroboration. If for some reason the Court is hesitant to place implicit reliance on the testimony of the prosecutrix it may look for evidence which may lend assurance to her testimony short of corroboration required in the case of an accomplice. The nature of evidence required to lend assurance to the testimony of the prosecutrix must necessarily depend on the facts and circumstances of each case. But if a prosecutrix is an adult and of full understanding the Court is entitled to base a conviction on her evidence unless the same is shown to be infirm and not trustworthy. If the totality of the circumstances appearing on the record of the case disclose that the prosecutrix does ::: Downloaded on - 09/06/2013 17:01:44 ::: 37 crapl338.99 not have a strong motive to falsely involve the person charged, the Court should ordinarily have no hesitation in accepting her evidence. We have, therefore, no doubt in our minds that ordinarily the evidence of a prosecutrix who does not lack understanding must be accepted.
ig The degree of proof required must not be higher than is expected of an injured witness. For the above reasons we think that exception has rightly been taken to the approach of the High Court as is reflected in the following passage:
"It is only in the rarest of rare cases if the Court finds that the testimony of the prosecutrix is so trustworthy, truthful and reliable that other corroboration may not be necessary."
With respect, the law is not correctly stated. If we may say so, it is just the reverse. Ordinarily the evidence of a prosecutrix must carry the same weight as is attached ::: Downloaded on - 09/06/2013 17:01:44 ::: 38 crapl338.99 to an injured person who is a victim of violence, unless there are special circumstances which call for greater caution, in which case it would be safe to act on her testimony if there is independent evidence lending assurance to her accusation. (Emphasis supplied).
17. We think it proper, having regard to the increase in the number of sex-violation cases in the recent past, particularly cases of molestation and rape in custody, to remove the notion, if it persists, that the testimony of a woman who is a victim of sexual violence must ordinarily be corroborated in material particulars except in the rarest of rare cases. To insist on corroboration except in the rarest of rare cases is to equate a woman who is a victim of the lust of another with an accomplice to a crime and thereby insult womanhood. It would be adding insult to injury to tell a woman that her story of woe will not be believed unless it ::: Downloaded on - 09/06/2013 17:01:44 ::: 39 crapl338.99 is corroborated in material particulars as in the case of an accomplice to a crime. Ours is a conservative society where it concerns sexual behavior. Ours is not a permissive society as in some of the Western and European countries. Our standard of decency and morality in public life is not the same as in those countries. It is, however, unfortunate that respect for womanhood in our country is on the decline and cases of molestation and rape are steadily growing. An Indian woman is now required to suffer indignities in different forms, from lewd remarks to eve-teasing, from molestation to rape. Decency and morality in public life can be promoted and protected only if we deal strictly with those who violate the societal norms. The standard of proof to be expected by the Court in such cases must take into account the fact that such crimes are generally commit ted on the sly and very rarely direct evidence of a person other than the ::: Downloaded on - 09/06/2013 17:01:44 ::: 40 crapl338.99 prosecutrix is available. Courts must also realise that ordinarily a woman, more so a young girl, will not stake her reputation by leveling a false charge concerning her chastity." (Emphasis supplied).
18. Therefore, in my opinion, in the present case, the evidence of P.W. 3 before the Court itself sufficient to sustain conviction of the appellant-accused. However, there is overwhelming evidence in the nature of evidence of P.W. 2 and P.W. 9 on the point of age and also on clinical examination by the Doctor, who says that at the relevant time, P.W. 3 was of 15 to 16 years and also Exhibit-36 which was brought on record by the defence itself before the Court, which shows the same date of birth as stated by the prosecutrix in her evidence.
19. In the result, the impugned judgment and order is confirmed. The appeal of the appellant-
accused stands dismissed. His Bail bond stands ::: Downloaded on - 09/06/2013 17:01:44 ::: 41 crapl338.99 cancelled.
20. The Superintendent of Police, Latur is directed to ensure that the appellant-accused surrenders to bail bonds to undergo remaining part of the sentence as ordered by the trial Court.
The Superintendent of Police, Latur to inform this Court through concerned police station about actual surrender of the appellant-accused to undergo remaining part of the sentence.
21. Original Record and Proceedings, if any, be sent forthwith, to the concerned Court.
sd/-
[S. S. SHINDE, J.] sut/feb11/criapl338.99 ::: Downloaded on - 09/06/2013 17:01:44 :::