Rajasthan High Court - Jodhpur
(1) Asharam@Ashumal vs . The State Of Rajasthan on 12 April, 2014
S.B.Criminal Revision Pet. No. 192/2014
& connected two revisions.
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
JUDGMENT
(1) Asharam@Ashumal vs. The State of Rajasthan
& ors.
S.B. Criminal Revision Petition No. 192/2014
(2) Miss Sanchita@ vs. The State of Rajasthan.
Shilpi & anr.
S.B.Criminal Revision Petition No. 179/2014
(3) Miss S.S. vs. The State of Rajasthan
(the prosecutrix) & ors.
S.B.Criminal Revision Petition No. 255/2014
Date of Judgment : 12.4.2014.
PRESENT
HON'BLE MR. ATUL KUMAR JAIN, J.
Mr. J.S. Choudhary, Sr.Advocate assisted by Mr. Pradeep
Chudhary for petitioners in S.B.Cr.Rev. No. 192/2014
Mr. Mahesh Bora, Sr.Advocate assited by Mr. Arun Kumar for
petitioners in S.B.Cr.Revision No. 179/2014.
Mr. Rajesh Panwar, Addl. Advocate General.
Mr. P.C. Solanki for petitioner in S.B.Cr.Rev. No.255/2014.
REPORTABLE
BY THE COURT:
Hon'ble the Supreme Court in Rajveer@Raju and anr. v.
State of Haryana, 2011 AIR SC 568 has mandated as follows:-
"We further direct all the trial courts in India to ordinarily add Section 302 to the charge of Section 304B, so that death sentences can be imposed in such heinous and barbaric crimes against women. Copy of this S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.2
order be sent to Registrar Generals/Registrars of all High Courts, which will circulate it to all trial courts."
Apparently, that order was passed to meet out the eventuality when a charge of lesser offence has been framed and the court in its ultimate conclusion finds the accused guilty of graver offence.
On the analogy of the Apex Court's view mentioned above, an academic question arises that if a charge of rape has been framed against the accused and if argument of the accused is to the effect that at the most a charge of attempt to rape could have been made out from the record, then should the revisional court pass an order for amendment of the charge, particularly when the trial in sessions case has already been started in the concerned sessions court and four witnesses have already been examined in the court and further more when a Co-ordinate Bench of this Court had ordered that the trial of the case should be completed preferably within three months by conducting the 'In Camera' trial on day to day basis.
The present criminal revisions relate to the famous case of the infamous Asharam@Ashumal and others. The trial court has framed the charges against the accused-persons as follows:
S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.3
(1) Asharam@ : Sections 376(2)(f), 376(D), 370(4), Ashumal 354(A), 342, 506, 509,120B IPC and Section 23 of the Juvenile Justice (Care and Protection of Children) Act, 2000(for short 'JJ Act, 2000'), and Section 5(f), 5(g) and 7/8 of the Protection of Children from Sexual Offences Act, 2012(for short 'POCSO Act, 2012') (2) (i) Sanchita@ : 376(2)(f) read with Sec. 120B/109IPC Shilpi 376(D), 354(A)/34 IPC, 342/34,370(4),
(ii) Prakash 506/34, 509/34 read with Sec.19 and 120B IPC and Section 23 of JJ Act, 2000 and Sections
(iii) Sharad Chandra 5(f) read with Section 17, 5(g) read with Sharat Chandra Sec. 17 and Section 7/8 of POCSO Act, 2012.
(3) Shiva@Savaram : 376(2)(f) read with Sec. 120B/109IPC 376(D), 354(A)/34 IPC, 342/34,370(4), 506/34, 509/34 read with Sec.19 and 120BIPC and Sections 5(f) read with Section 17, 5(g) read with Sec. 17 and Section 7/8 of POCSO Act, 2012.
I have heard arguments of both the parties in all the three criminal revisions and I have perused the record of the case.
The thrust of the accused-petitioners in their arguments is to the effect that if charges under POCSO Act, 2012 do not survive then the case from the Special Court ( Sessions Judge, Jodhpur District, Jodhpur, who is trying the cases of POCSO Act, 2012) may be transferred to the regular Sessions Court where presumption under Sections 29 and 30 of POCSO Act, 2012 will not be available against the petitioner and the accused-
petitioners will be benefited accordingly.
S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
4Sections 29 and 30 of the POCSO Act, 2012 read as follows:-
"29. Presumption as to certain offences.- Where a person is prosecuted for committing or abetting or attempting to commit any offence under Sections 3,5,7 and Section 9 of this Act, the Special Court shall presume, that such person has committed or abetted or attempted to commit the offence, as the case may be unless the contrary is proved.
30. Presumption of culpable mental state.-(1) In any prosecution for any offence under this Act which requires a culpable mental state on the part of the accused, the Special Court shall presume the existence of such mental stage but it shall be a defence for the accused to prove the fact that he had no such mental state with respect to the act charged as an offence in that prosecution.
(2) For the purposes of this section, a fact is said to be proved only when the Special Court believes it to exist beyond reasonable doubt and not merely when its existence is established by a preponderance of probability.
Explanation.- In this section, "culpable mental state" includes intention, motive, knowledge of a fact and the belief in, or reason to believe, a fact."
Other relevant sections of various Acts mentioned hereinabove may also be reproduced here for ready reference as follows:-
(1) POCSO Act, 2012:
3. Penetrative sexual assault.- A person is said to S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.5
commit "penetrative sexual assault" if-
(a) he penetrates his penis, to any extent, into the vagina, mouth, urethra or anus of a child or makes the child to do so with him or any other person; or
(b) he inserts, to any extent, any object or a part of the body, not being the penis, into the vagina, the urethra or anus of the child or makes the child to do so with him or any other person; or
(c) he manipulates any part of the body of the child so as to cause penetration into the vagina, urethra, anus or any part of body of the child or makes the child to do so with him or any other person; or
(d) he applies his mouth to the penis, vagina, anus, urethra of the child or makes the child to do so to such person or any other person.
4. Punishment for penetrative sexual assault.- Whoever commits penetrative sexual assault shall be punished with imprisonment of either description for a term which shall not be less than seven years but which may extend to imprisonment for life, and shall also be liable to fine.
5. Aggravated penetrative sexual assault.-
(a) ... ...
(b) ... ...
(c) ... ...
(d) ... ...
(e) ... ...
(f) whoever being on the management or
staff of an educational institution or religious
institution, commits penetrative sexual assault on a child in that institution is said to commit aggravated S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
6penetrative sexual assault.
(g) whoever commits gang penetrative sexual assault on a child is said to commit aggravated penetrative sexual assault.
Explanation.- When a child is subjected to sexual assault by one or more persons of a group in furtherance of their common intention, each of such persons shall be deemed to have committed gang penetrative sexual assault within the meaning of this clause and each of such person shall be liable for that act in the same manner as if it were done by him alone.
(g) ..... .....
to
(o) ..... .....
(p) whoever being in a position of trust or authority of a child commits penetrative sexual assault on the child in an institution or home of the child or anywhere else is said to commit aggravated penetrative sexual assault.
(q) ...... ..... to (t) ..... ......
6. Punishment for aggravated penetrative sexual assault.- Whoever, commits aggravated penetrative sexual assault, shall be punished with rigorous imprisonment for a term which shall not be less than ten years but which may extend to imprisonment for life and shall also be liable to fine.
7. Sexual Assault.- Whoever, with sexual intent touches the vagina, penis, anus or breast of the child or makes the child touch the vagina, penis, anus or breast of such person or any other person, or does any S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
7other act with sexual intent which involves physical contact without penetration is said to commit sexual assault.
8. Punishment for sexual assault.- Whoever, commits sexual assault, shall be punished with imprisonment of either description for a term which shall not be less than three years but which may extend to five years, and shall also be liable to fine,
17. Punishment for abetment.- Whoever abets any offence under this Act, if the act abetted is committed in consequence of the abetment, shall be punished with punishment provided for that offence. Explanation.- An act or offence is said to be committed in consequence of abetment, when it is committed in consequence of the instigation, or in pursuance of the conspiracy or with the aid, which constitutes the abetment."
9. Aggravated sexual assault.- (a) Whoever, being a police officer, commits sexual assault on a child-
(i) within the limits of the police station or premises where he is appointed; or
(ii) in the premises of any station house whether or not situated in the police station to which he is appointed; or
(iii) in the course of his duties or otherwise; or
(iv) where he is known as, or identified as a police officer; or
(b) whoever, being a member of the armed S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
8forces or security forces, commits sexual assault on a child-
(i) within the limits of the area to which the person is deployed; or
(ii) in any areas under the command of the security or armed forces; or
(iii) in the course of his duties or otherwise; or
(iv) where he is known or identified as a member of the security or armed forces:
or
(c) whoever being a public servant commits sexual assault on a child; or
(d) whoever being on the management or on the staff of a jail, or remand home or protection home or observation home, or other place of custody or care and protection established by or under any law for the time being in force commits sexual assault on a child being inmate of such jail or remand home or protection home or observation home or other place of custody or care and protection; or
(e) whoever being on the management or staff of a hospital, whether Government or private, commits sexual assault on a child in that hospital; or
(f) whoever being on the management or staff of an educational institution or religious institution, commits sexual assault on a child S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.9
in that institution; or
(g) whoever commits gang sexual assault on a child.
Explanation.- when a child is subjected to sexual assault by one or more persons of a group in furtherance of their common intention, each of such persons shall be deemed to have committed gang sexual assault within the meaning of this clause and each of such person shall be liable for that act in the same manner as if it were done by him alone; or
(h) whoever commits sexual assault on a child using deadly weapons, fire, heated substance or corrosive substance; or
(i) whoever commits sexual assault causing grievous hurt or causing bodily harm and injury or injury to the sexual organs of the child; or
(j) whoeveer commits sexual assault on a child, which-
(i)physically incapacitates the child or causes the child to become mentally ill as defined under clause (1) of section 2 of the Mental Health Act, 1987 (14 of 1987) or causes impairment of any kind so as to render the child unable to perform regular tasks, temporarily or permanently; or
(ii)inflicts the child with Human Immuno-
deficiency Virus or any other life S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
10threatening disease or infection which may tempo-rarily or permanently impair the child by rendering him physically incapacitated, or mentally ill to perform regular tasks; or
(k) whoever, taking advantage of a child's mental or physical disability, commits sexual assault on the child; or
(l) whoever commits sexual assault on the child more than once or repeatedly; or
(m) whoever commits sexual assault on a child below twelve years; or
(n) whoever, being a relative of the child through blood or adoption or marriage or guardianship or in foster care, or having domestic relationship with a parent of the child, or who is living in the same or shared household with the child, commits sexual assault on such child; or
(o) whoever, being in the ownership of management or staff, of any institution providing services to the child, commits sexual assault on the child in such institution; or
(p) whoever, being in a position to trust or authority of a child, commits sexual assault on the child or anywhere else; or
(q) whoever commits sexual assault on a child knowing the child is pregnant; or
(r) whoever commits sexual assault on a child S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
11and attempts to murder the child; or
(s) whoever commits sexual assault on a child in the course of communal or ascertain violance; or
(t) whoever commits sexual assault on a child and who has been previously convicted of having committed any offence under this Act or any sexual offence punishable under any other law for the time being in force; or (u) whoever commits sexual assault on a child and makes the child to strip or parade naked in public, is said to commit aggravated sexual assault.
10. Punishment for aggravated sexual assault.- Whoever, commits aggravated sexual assault shall be punished with imprisonment of either description for a term which shall not be less than five years but which may extend to seven years, and shall also be liable to fine.
(2) JJ Act, 2000:
" 23. Punishment for cruelty to juvenile or child.- Whoever, having the actual charge of or control over, a juvenile or the child, assaults, abandons, exposes or willfully neglects the juvenile or causes or procures him to be assaulted, abandoned, exposed or neglected in a manner likely to cause such juvenile or the child unnecessary mental or physical suffering shall be S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.12
punishable with imprisonment for a term which may extend to six months, or fine, or with both."
(3) Indian Penal Code:
" 376(2)(f): Whoever being a relative, guardian or teacher of, or a person in a position of trust or authority towards the woman, commits rape on such woman shall be punished with rigorous imprisonment for a term which shall not be less than ten years, but which may extend to imprisonment for life, which shall mean imprisonment for the remainder of that person's natural life, and shall also be liable to fine.
Explanation.- For the purposes of this sub-section,-
(a) ... ...
(b) ... ...
(c) ... ...
(d) "women's or children's institution" means an"
institution, whether called an orphanage or a home for neglected women or children or a widow's home or an institution called by any other name, which is established and maintained for the reception and care of women or children.
376D. Gang rape.- Where a woman is raped by one or more persons constituting a group or acting in furtherance of a common intention, each of those persons shall be deemed to have committed the offence of rape and shall be punished with rigorous imprisonment for a term which shall not be less than twenty years, but which may extend to life which shall mean imprisonment for the remainder of that person's natural life, and with fine:
S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.13
Provided that such fine shall be just and reasonable to meet the medical expenses and rehabilitation of the victim:
Provided further that any fine imposed under this section shall be paid to the victim.
370. Trafficking of person.- (1) Whoever, for the purposes of exploitation, (a) recruits, (b) transports, (c) harbours, (d) transfers, or (e) receives, a person or persons, by-
First- using threats, or Secondly.- using force, or any other form of coercion, or Thirdly.- by abduction, or Fourthly.- by practising fraud, or deception, or Fifthly.- by abuse of power, or Sixthly.- by inducement, including the giving or receiving of payments or benefits, in order to achieve the consent of any person having control over the person recruited, transported, harboured, transferred or received, commits the offence of trafficking.
Explanation 1.- The expression "exploitation" shall include any act of physical exploitation or any form of sexual exploitation, slavery or practices similar to slavery, servitude, or the forced removal of organs. Explanation 2.- The consent of the victim is immaterial in determination of the offence of trafficking. (2) Whoever commits the offence of trafficking shall be punished with rigorous imprisonment for a term which shall not be less than seven years, but which may extend to ten years, and shall also be liable to fine. (3) Where the offence involves the trafficking of more than one person, it shall be punishable with rigorous imprisonment for a term which shall not be less than ten years but which may extend to imprisonment for life, and shall also be liable to fine.
(4) Where the offence involves the trafficking of a minor, S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
14it shall be punishable with rigorous imprisonment for a term which shall not be less than ten years, but which may extend to imprisonment for life, and shall also be liable to fine.
(5) Where the offence involves the trafficking of more than one minor, it shall be punishable with rigorous imprisonment for a term which shall not be less than fourteen years, but which may extend to imprisonment for life, and shall also be liable to fine. (6) If a person is convicted of the offence of trafficking of minor on more than one occasion, then such person shall be punished with imprisonment for life, which shall mean imprisonment for the remainder of that person's natural life, and shall also be liable to fine. (7) When a public servant or a police officer is involved in the trafficking of any person then, such public servant or police officer shall be punished with imprisonment for life, which shall mean imprisonment for the remainder of that person's natural life, and shall also be liable to fine.
354(A).- Sexual harassment and punishment for sexual harassment.-(1) A man committing any of the following acts-
(i) physical contact and advances involving unwelcome and explicit sexual overtures; or
(ii) a demand or request for sexual favours; or
(iii) showing pornography against the will of a woman, or
(iv) making sexually coloured remarks, shall be guilty of the offence of sexual harassment.
(2) Any man who commits the offence specified in clause (i) or clause (ii) or clause (iii) of sub-section (1) shall be punished with rigorous imprisonment for a term which may extend to three years, or with fine, or with both.
(3) Any man who commits the offence specified in S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
15clause (iv) of sub-section (1) shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
506. Punishment for criminal intimidation --Whoever commits, the offence of criminal intimidation shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both;
If threat be to cause death or grievous hurt, etc.-- and if the threat be to cause death or grievous hurt, or to cause the destruction of any property by fire, or to cause an offence punishable with death or imprisonment for life, or with imprisonment for a term which may extend to seven years, or to impute, unchastity to a woman, shall be punished with imprisonment of either description for a term which may extend to seven years, or with fine, or with both.
509. Word, gesture or act intended to insult the modesty of a woman --whoever, intending to insult the modesty of any woman, utters any word, makes any sound or gesture, or exhibits any object, intending that such word or sound shall be heard, or that such gesture or object shall be seen, by such woman, or intrudes upon the privacy of such woman, shall be punished with simple imprisonment for a term which may extend to three years, and also with fine.
342. Punishment for wrongful confinement- Whoever wrongfully confines any person shall be punished with imprisonment of either description for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.
34. Acts done by several persons in furtherance of S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
16common intention --When a criminal act is done by several persons in furtherance of the common intention of all, each of such persons is liable for that act in the same manner as if it were done by him alone.
109. Punishment of abetment if the act abetted is committed in consequence, and where no express provision is made for its punishment -- Whoever abets any offence shall, if the act abetted is committed in consequence of the abetment, and no express provision is made by this Code for the punishment of such abetment, be punished with the punishment provided for the offence.
Explanation -- An act or offence is said to be committed in consequence of abetment, when it is committed in consequence of the instigation, or in pursuance of the conspiracy, or with the aid which constitutes the abetment.
120B. Punishment of criminal conspiracy --(1) Whoever is a party to a criminal conspiracy to commit an offence punishable with death, imprisonment for life or rigorous imprisonment for a term of two years or upwards, shall, where no express provision is made in this Code for the punishment of such a conspiracy, be punished in the same manner as if he had abetted such offence.
(2) Whoever is a party to a criminal conspiracy other than a criminal conspiracy to commit an offence punishable as aforesaid shall be punished with imprisonment of either description for a term not exceeding six months, or with fine or with both.
For appreciation of arguments, statement of the prosecutrix may be reproduced here which is as follows:-
S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.17
"म कक 12 म सत श आश र म ब प गरकल पर ससय र ड छ न व ड (मधयप " श) म पढत ह% । पप ल( 2-3 August क म"र( श म क तब यत खर ब ह गय थ , थ ड"
चककर आय" और म गगर गय । म"र" ह स0ल क1 लडककय3 न"
व र6न सशलप क बत य , उनह3न" उस" आर म करन" क" सलए कह म आपन" कमर" म स गय । व र6न मझ" र क0र क" प स नह( ल" गय । अगल" द न भ मझ" र>क0र क द ख न" नह( ल"
गय"। सर" द न भ र>क0र क नह( द ख य गय । सर" द न र यर" क0र सर शर ज न" मझ" अपन" कमर" म बल य जह भवय पहल" स" बAठC थ । भवय क" सलए आशम म यह पचसलत थ कक उस" भत आत हA । र यर" क0र क" कमर" म भवय क" भत न" भत क1 आव ज म मझ" बत य कक म"र" ऊपर भत क स य हA । र यर" क0र और भवय न" मझ" समझ य कक स तFवक बन स धन म मन लग य कर । उसक" ब म ह>स0ल चल( गय ।
उस श म म"र" व पस प"0 6 हआ। सर" द न र यर" क0र न"
मझ" भवय क" स थ अनष न म बAठन" क कह वह हवन व अखणर र म यण क प ठ चल रह थ । उस द न क" ब भवय अपन" घर म"रठ चल( गय । उसक" एक द न ब अम वसय थ आशम म मह मFL यजय मत क ज प चल रह थ । मझ" पर( र त स न" नह( द य और मFL यजय मत क प ठ करव य । सर"
द न सशलप व र6न न" मझ" बत य कक तम पर भत क स य हA और यह ब त ब प क बत ( गय हA। सशलप न" 7.8.13 क ख क" म ० स" म"र" भ ई स मव र क" न. 9415035839 पर ब त करव य और मझस" यह कहन" क" सलए कह कक म"र( तब यत स र(यस हA और इल ज करव न" क" सलए ममम प प क बल ल । मन" यह( कह । द न क 8.8.13 क म"र" प"र"न0स छ वड आशम आ गय" पर मझस" समलन" नह( द य बस पवद क"
म ब इल स" म"र( प प स" ब त हई। द न क 9.8.13 क सबह 9.00-9.30 बज" म अपन" प"र"न0स स" समल( तब सशलप न" उनह बत य कक मझ पर भत क स य हA और ब प न" हम बल य हA । ब प जह हA, वह आपक ज न हA । उसन" ब प क" ब र" म पत करन" क1 क सशश क1 पर पत नह( लग तब प प न"
र इर" क0र स" पत ककय कक ब प 12-13 क द लल( रहग"। उस द न लगभग 11-11.30 बज" हम आशम छ व ड स" अपन" घर S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
18अज जगज क" सलए रव न ह गय"। अगल" द न सबह घर पहच गय"। सर" द न प प न" सशव स" फ न पर ब प क" ब र" म प । सशव ब प ज क स"वक हA ज ब प क" स थ रहत ह।
ब प कह हA यह उस" पत रहत ह। म"र" प प पहल" भ उसस"
ब त करत" रहत" हA । म भ उस" ज नत ह%। पप ल" स ल मई जन म हम गरकल स" हम लडककय ब प स" समलन" हरदT र आशम गय" थ" तब भ म"र( उसस" ब त हई थ । सशव न" हम बत य कक ब प 12-13 क द लल( रहग"। हम द लल( आ गय"। वह पहचकर सशव स" ब त क1 त उसन" बत य कक ब प त ज धपर चल" गय" त हम उस द न त द लल( म म"र( मUस बब त क" प स रह" और 13 त र(ख क1 श म क मर र एकसप"स स" द लल( स" रव न ह कर 14 क1 सबह ज धपर आ गय"। र" लव"
स0" शन क" Waiting Room म तAय र हए सशव स" प प न" ब त क1 त उसन" बत य कक यह मण ई म ब प ज क1 कद0य हA, उसन" ह( ब प क1 कद0य क Address Note करव य । हमन"
Auto व ल स" ब त क1 त क ई भ address नह( ज न तब एक auto व ल" क1 सशव स" ब त करव य त सशव न" उस"
address समझ य । हम उसस" मण ई आय"। मण ई ज धपर स"
लगभग 30-35 Km. थ ज न" म 1-1 ½ घ0 लग गय । हम द य" पत" पर पहच", ज एक बर फ म6ह उस जAस थ तजसक"
ग"0 पर त ल लग हआ थ । हम अन र नह( ज न" द य तब हमन" फ न पर ग"0 व ल" स" सशव क1 ब त करव ई तब हम अन र आन" द य । अन र बहत बड" एररय म ख"त थ तजसक"
ब च म एक मक न और एक सन र स मतन र 0 इप बन थ ।
ब म पत चल कक यह मक न ब प ज क" एक स धक ककश र भ ई क हA और य" मतन र नह( बतलक ब प क1 कद0य ह। जब हम उस मक न क" प स पहच" त ब प ज मक न क"
Left side न म क" प"ड क" न च" सFसग " रह" थ", 100-50 ल ग थ"। हम भ वह( बAठ गय" हम त न3 म और ममम प प थ"।
कफर ब प न" प प स" प कह स" आय" ह त प प न" अपन" और म"र" ब र" म बत य । तब ब प न" कह कक अच तम भत व ल( लडक1 ह आओ तमह र भत उत रत ह%। कफर जल म
मत पढकर हम र" ऊपर छ डक और पपल य भ । सFसग खतम ह न" पर पस द य , मझस" म"र" सकल और पढ ई क" ब र" म S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
19प । सFसग क" ब सभ भक3 क भ"ज द य और हम ककश र ज क" यह रकन" क" सलए कह । मक न म न च" ककश र क पररव र रह हA और ऊपर कमर व ब थरम हA, जह हम ठहर य । उस र ज लगभग 10 बज" ककश र न" कह कक ब प न"
तमह बल य हA, तब हम त न3 ब प क1 कद0य म गय"। ब प कद0य क" ब हर Garden म 0हल रह" थ"। हम भ उनक" स थ स थ चलन" लग"। उनह3न" हम पर Garden द ख य । मखय कद0य क1 ल इ0 ब थ त 0 च6 स" द ख य कक य" म"र( कद0य हA, य" कमर हA तजसम म रहत ह%, रस ई हA ऊपर भ द ख य कक ऊपर कमर और बर म थ । चलत"-चलत" ब त"
भ कर रह" थ"। प कक कय बनन च हत ह , मAन" कह CA त उनह3न" कह कक CA बनकर कय कर ग स र" अफसर हम र"
चरण3 म आकर ल 0त" ह, तम B.Ed कर ल"न सशककक बन ज न । प प स" कह कक तम यह( रक ज ओ और 11 द न तक अनष न कर , म क घर भ"जन" क" सलए कह और मझ"
कह कक तम अहम ब आशम चल" ज ओ वह अनष न करन । मन" कह म"र( पढ ई क कय ह ग तब उनह3न" कह कक अहम ब स" ककस क" स थ छ व ड भ"ज ग"। ब प न"
य" भ बत य कक इस कद0य म व ककस क आन" नह( " त" ।
उनक" स थ 2 और ल ग रह करत" थ" तजसन" एक 15-17 स ल क लडक उनक रस इय थ और 1 आ म और थ । उसक"
ब ब प न" हम बहत स र पस " कर भ"ज । हम ककश र ज मक न पर कमर" म जह रक" थ" वह आकर स गय" ।
15.8.13 क ब प ल"0 आय"। र त क प"ड क" न च" सFसग ककय सFसग करक" लगभग 10 बज" ज न" लग" त कह कक ज 03 आ ज ओ। हम ब प क" प " प " चलन" लग" तब चलत"-चलत"
कद0य आ गय"। ब च म ब तच त भ कर रह" थ"। हम अन र पहच" त पहल" हम कद0य क" बड" ग"0 क" अन र व ल" र सत"
पर तजस पर ककर बब " थ" न3 तरफ ग र6न थ वह बबठ द य व Chair पर बAठ" थ"। जह उनक एक मतन र स बन हA । कफर हमस" ब त" भ कर रह" थ"। अनष न व स धन क1 ब त समझ रह" थ"। कफर हम रस इय" स" ध सभजव य हमन" ध पपय । रस इय" न" म त -पपत क ज न" क कह त प प चल"
गय" ममम रक1 रह( और मझ" कद0य म प " स दढय3 क"
S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
20न च" बबठ द य । ब प कमर" म चल" गय"। म वह( बAठC रह(।
एक ब र ममम मझ" " खन" भ आय कफर म ब थरम म गय ।
ब थरम प " ह( थ । ब थरम म ग जर भ लग थ , व श ब ससन, कमब र6, एक समरर थ , एक बक"0 व मग थ । ब थरम क1 ल इ0 मन" ह( जल य थ तसवच ब र6 अन र थ । पहल"
ब हर क" तसवच स" जल य त जल( नह(, इससलए अन र स"
जल य । म व पस वह( बAठ गय । कफर ब प न" प " ह( अपन"
कमर" क" ग"0 स" मझ" इश र करक" बल य ल इ0 ब थ पर उनह3न" सफ" कपड" करत स ,लग और श>ल पहन रख थ इससलए मझ" द ख गय"। म कमर" म अन र गय । कमर" क1 ल इ0 ब थ पर हलक1 स र शन खखडक1 य A.C. क1 ल इ0 स" ह रह( थ । AC (व र पर ऊपर लग थ तजसक ररम 0 ब प क" प स थ । ब प बAर पर ल"0" थ", बAर ससगल थ श य सफ" च र बब C थ । उनह3न" मझ" अपन" प स ह( बबठ सलय कमर" म एक व श ब"ससन और एक क च ( 0) भ थ। म उनक" प स बAठC तब म"र ह थ सहल न" लग" और कहन" लग" कक पढ सलख कर C.A. बन कर कय कर ग ? बर" बर" अफसर म"र"
चरण म" ढ क लग त" हA । जय पढन हA त D. Ed कर ल"न हम तमह" आशम म सशककक बन ग" कफर Principal बन ग"। तम त समपप6त ह ज ओ हम तमह" अच वक बन यग", पवचन द य करन हम र" स थ रहन । अहम ब चल( ज ओ मन" कह म पढन च हत ह% । व ब ल" बस तम त समपप6त ह ज ओ म तमह र ज वन सध र % ग । ऐस कहत"
कहत" उनह3न" रव ज ब कर द य रव ज Single door थ और ब करन" व ल( कन ( ब च म लग थ । म"र द म ग क स चत इसस" पहल" ब प न" अपन" स र" वस छनक ल द य" और मझस" "र ड करन" लग । मन" गचलल न" क1 क सशश क1 त उसन" मह बन कर द य और धमक1 ( क1 ब हर हम तमह र"
म ब प क ज न स" खतम भ करव त पत नह( चल"ग ।
तम ढढत रह ग तमह र पररव र खतम ह ज य"ग । म त Shocked रह गय तजस आ म क सत समझकर म और म"र पररव र भगव न क1 तरह पजत" ह व ऐस भ कर सकत हA? मAन" सलव र करत पहन थ , उसन" म"र( सलव र उतर ( और म"र" शर(र क 0च करन" लग । उसन" म"र( पर( ब>र 0च क1।
S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.21
कपड क" अन र ह थ र लकर आ ई क1। म उसस" डन" क" सलए कह रह( थ पर व जबर सत कर रह थ । म"र" ह थ3 स" अपन सलग 0च करव रह थ और चसन" क" सलए कह रह थ । उसन" लगभग 1-1 ½ घ0" म"र" स थ जबर सत "र ड क1, ककस ककय , हग ककय , मझ" ब य , गचलल न" भ नह( द य । पररव र क खतम करन" क1 धमककय भ " रह थ , कभ पय र स" ब त कर रह थ । म"र" स थ जबर सत करन" क1 क सशश क1 चनन उत र ( । लगभग 1-1 ½ घण0" ब उसन"
मझ" ड । कह कक य" ब त ककस क नह( बत न नह( त पररव र क खतम करव ग"। अब अच " स" ज ओ ब ल ठCक कर , कपड" ठCक कर । म ब हर आय त ममम बAठC थ , रस इय बर म " म बAठ थ । म ममम क" स थ ककश र क" मक न पर आ गय र सत" म ममम न" प कक अन र कय हआ त उसक मन" क नह( बत य बस य" ह( कह कक ब प
अच " इनस न नह( ह। हम मक न पर आय" त मक न ग"0 ब थ धकक द य त खल गय । अन र स" ऊपर ज रह" त चUक म ककश र क श य भ ई व उसक1 बहन" खड थ तजनक" न म म नह( ज नत । ममम न" प कक प प प न ल" गय" त उनह3न" कह कक ल" गय"। लगभग 11.30 बज गय" ह3ग"। म ऊपर आकर स गय , प प पहल" स" स रह" थ", मझ" न भ नह( आय । सर" द न म ब प स" नह( समल(, मन कर द य नह न" चल( गय । ममम प प क यह( कह कक तम तजस"
भगव न म नत" ह व शAत न हA, यह स" चल । उस द न जल ( ख न ख कर हम वह स" चल द य"। ककश र ज क" घर स" एक लडक हम ज धपर र" लव" स0" शन डन" आय थ । ककश र क पररव र अच थ । हम अपन" घर अज जगज आ गय" तब मन"
य" ब त म"र( ममम क बत य और ममम न" प प क । आशम म ज धपर इससलए नह( बत य कय3कक क ई भ म"र( ब त पर पवश स नह(, करत बतलक मझ" गलत बत त । म"र व ममम प प क वह स" छनकलन मतdकल ह ज त । जब प प क य" ब त बत य त प प न" पत ककय कक ब प द लल( सFसग कर रह" ह इससलए हम द लल( आ गय"। जह उनक सFसग चल रह थ श य उसक" स मन" पसलस क क ई ऑकफस थ हम वह गय" उनह3न" थ न" भ"ज द य जह ररप 06 क1। वह स"
S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
22हम ज धपर ल" आय"। इसस" पहल" जब म मई-जन-12 म उनक"
हररT र आशम गय थ तब उनह3न" कमर" म बल कर न" क1 क सशश क1, ग ल पर ह थ फ"र पर मन" स च गर हA, सत हA बचच म न कर पय र कर रह" हA। इसक" अल व क नह( ककय थ । पर व सत नह( हA तजस आ म क हम 11 स ल स"
भगव न क1 तरह पज रह" ह व ग और घद0य आ म हA । क ई सत ऐस नह( कर सकत ज उसन" ककय । म बस य" ह( च हत ह% कक म"र" स थ ज ककय ककस और क" स थ न कर सक। व भवय भ अभ तक व पस नह( आय । म"र भ ई अभ छ व ड आशम म" हA, मझ" उसक1 गचत हA।"
It has been argued on behalf of accused Asharam@Ashumal that at the most his conduct may come within the definition of attempted fellatio and he cannot be charged for the offence of fellatio. The conduct of the accused asking the girl to suck his organ is called fellatio. Had the girl started sucking his organ, it would have been argued that it was her consensual act. Certainly the charge of attempt to fellatio is graver offence than the fellatio itself. So, the charge even if it relates to fellatio, it will cover the charge of attempted fellatio and the accused is not going to be prejudiced when the charge of fellatio has been framed against him in place of attempted fellatio. Some times the prosecutrix, who is a minor girl may hesitate to tell complete truth before the Investigating Officer and many a times it happens in such type of cases that the prosecutrix unfolds the complete truth only during the camera trial when she is assured S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
23that nobody will be able to cause any harm to her because of her statement. Hon'ble the Supreme Court has mandated that in cases of Section 304 B IPC, a charge of Section 302 IPC should also be framed against the accused and on the same logic, this Court hereby directs all the trial courts in Rajasthan that in all cases of attempt to commit rape, a charge for the offence of rape should also be framed against the accused so that, at the stage of conclusion of the trial, the Court may not have to undertake tedious process of amendment of charge and recalling the witnesses causing serious prejudice to the cause of justice in such cases.
The matter, as has been discussed above, leaves no doubt that the conduct of the accused-petitioner Asharam@Ashumal may be of committing rape or attempt to commit rape or aggravated penetrative sexual assault or penetrative sexual assault or aggravated sexual assault or sexual harassment or its attempt or its abetment, in all these cases, the charges framed by the trial court are such that it will cover all the possibilities of aggravated form of offence committed by the accused-
petitioner and so at the time of judgment, the trial court will not have to amend the charges causing any prejudice to the cause of justice and hence this Court is of the view that the S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
24charges framed against accused-petitioner Asharam@Ashumal deserve no interference at this stage because within three months, the trial will be completed in the trial court, no doubt subject to cooperation by the accused-petitioners in the trial court.
Hon'ble the Supreme Court in Munna Devi v. State of Rajasthan, 2002 Cr.L.R.(S.C.) page 101, has held that the revisional powers should be exercised only when it is shown that there is legal bar against the continuance of the criminal proceedings or the framing of charge or the facts as stated in the F.I.R. even if they are taken at the face value and accepted in their entirety, do not constitute the offence for which the accused has been charged. In that case, accused for the charge under Section 376 IPC etc. was discharged by the High Court in criminal revision and that order was quashed by Hon'ble the Apex Court. It was held by the Apex Court that the learned Judge of the High Court has ignored the basic principles which conferred the jurisdiction upon the High Court for exercise of revisional power. It was further held that it was pre-mature for the High Court to say that the material placed before the trial court was insufficient for framing the charge or that the statement of the prosecutrix herself was not sufficient to proceed further against S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
25the accused-respondent. The impugned order of the Rajasthan High Court was held to have been passed against the settled position of law and so it was set aside by the Hon'ble Apex Court and the order of framing the charge passed by the trial court against the accused was upheld with directions to the trial court to proceed with the trial of the case and dispose of the same on merits in accordance with law.
Similarly, the arguments of other accused-petitioners, namely, Prakash, Sharad Chandra@Sharat Chandra, Miss Sanchita@Shilpi and Shiva@Savaram are also not acceptable at this stage because charges are to be framed in wider terms covering all eventuality which may crop-up during the trial. A person may wear a shirt slightly larger than his size but he cannot wear a shirt which is smaller to his size. Minor irregularities, if found in charges, do not vitiate the trial unless they have caused the prejudice to the case of the accused. In the present case, by any stretch of imagination, it cannot be said that no case under POCSO Act, 2012 has been made out against any of the accused-persons and hence the accused-persons in the case in hand cannot defeat the provisions of presumption likely to be applicable against them under Sections 29 and 30 of the POCSO Act, 2012.
S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
26It may further be mentioned here that the age of the prosecutrix has also rightly been determined by the trial court where she has been found to come within the definition of a child as defined under Section 2(1)(d) of the POCSO Act, 2012, according to which a child means any person below the age of eighteen years. As per the High School Certificate of the prosecutrix, her date of birth is 4.7.1997. I see no reason to disbelieve the genuineness of High School Certificate of the prosecutrix which is the best available evidence to prove her date of birth. In Bhoop Ram v. State of U.P., AIR 1989 S.C. 1329, it was held that Medical Certificate is generally based on estimate and possibility of error cannot be ruled out, while the School Certificate, particularly, the High School Certificate is always more reliable for determination of the age of the person in question. In JJ Act, 2000 also, as per rule 12(3)(a)(i) of the JJ Rules, 2007, the best reliable document for determination of age is mentioned as Matriculation or equivalent Certificate. So the argument of accused-persons in this regard also is not acceptable.
The case has been argued on behalf of the accused-
petitioners on so many counts as mentioned in their memo of revisions but this Court is not inclined to appreciate the evidence S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
27in the case at the stage of charge because that will seriously prejudice the cause of justice in the case and hence without commenting upon the merits of the case, it can be said that the charges framed by the trial court against all the petitioners do not deserve to be disturbed but the trial court is also left free to amend or alter the charges as and when required in furtherance of the cause of justice to do complete justice with the parties.
By this order, I have to decide the criminal revision filed by the prosecutrix also. In her petition, it was argued on her behalf that the charge under section 5(p) of the POCSO Act, 2012 should also have been framed against the accused-petitioners but this argument has been raised perhaps because of the apprehension that the place where the alleged main offences were committed by accused Asharam, may or may not come within the definition of the "institution under the management of accused-petitioners", but Section 5(p) of the POCSO Act, 2012 is a minor offence of Section 5(f) of the POCSO Act, 2012 and so at the time of the judgment, if the trial court is convinced that Section 5(f) of the POCSO Act, 2012 is not made out, then the trial court will be free to take help of Section 5(p) of the POCSO Act, 2012 also without amending the charge, if need arises to S.B.Criminal Revision Pet. No. 192/2014 & connected two revisions.
28save the cause of justice. Prayer regarding charge under Section 26 of the JJ Act, 2000 has not been pressed by the learned counsel for the prosecutrix in criminal revision petition.
Thus, not only the revision petition filed by the prosecutrix (S.B.Criminal Revision No.255/2014) but also the criminal revision petitions filed by all the accused-persons (S.B.Criminal Revision Petition No. 192/2014 and S.B.Criminal Revision Petition No. 179/2014) are devoid of any force, which are hereby dismissed and the impugned order dated 7.2.2014 by which the charges were framed against all the accused-persons is left undisturbed though the trial court is directed to conduct the expeditious trial in the case. The prosecutrix as well as all the accused-persons are also supposed to cooperate in the trial before the trial court. Copy of this order be sent to the trial court today only.
(ATUL KUMAR JAIN),J.
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