Rajasthan High Court - Jaipur
Prahlad Meena vs State Of Rajasthan on 31 January, 2013
Author: Alok Sharma
Bench: Alok Sharma
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JAIPUR BENCH
JUDGMENT
1. Prahlad Meena Vs. State of Rajasthan
(S.B. CRIMINAL APPEAL NO.53/2010)
2. Mohan Lal Vs. State of Rajasthan
(S.B. CRIMINAL APPEAL NO.786/2009)
3. Mukesh Yogi Vs. State of Rajasthan
(S.B. CRIMINAL APPEAL NO.791/2009)
S. B. Criminal Appeals under Sec.374 (2) Cr.P.C. against the judgment dated 13-7-2009 in Sessions Case No.39/2006 passed by Brijlal Meena, RHJS, Judge Special Court Women Atrocities & Dowry cases, Kota.
Date of Judgment: January 31, 2013.
PRESENT
HON'BLE MR. JUSTICE ALOK SHARMA
Ms. Rajesh Kandwal] for the appellants.
Mr. Ajay Singh ]
Mr. S.K. Jain ]
Mr. Amit Poonia, Public Prosecutor for the State.
BY THE COURT:
Challenge in these appeals is to the judgment dated July 13, 2009 of the learned Special Judge, Women Atrocities & Dowry Cases, Kota, whereby Mukesh Yogi, Prahlad Meena and Mohan Lal, the appellants were convicted and sentenced as under:-
Mukesh Yogi:
U/s.363 IPC:
Rigorous imprisonment for one year and fine of Rs.2000/-, in default to further suffer simple imprisonment for one month.
U/s.366 IPC:
Rigorous imprisonment for one year and fine of Rs.2000/-, in default to further suffer simple imprisonment for one month.
Mohan Lal:
U/s.368 IPC:
Rigorous imprisonment for one year and fine of Rs.2000/-, in default to further suffer simple imprisonment for one month.
Prahlad Meena:
U/s.363 IPC:
Rigorous imprisonment for three years and fine of Rs.2000/-, in default to further suffer simple imprisonment for one month.
U/s.366 IPC:
Rigorous imprisonment for three years and fine of Rs.2000/-, in default to further suffer simple imprisonment for one month.
U/s.376 IPC:
Rigorous imprisonment for seven years and fine of Rs.2000/-, in default to further suffer simple imprisonment for one month.
All sentences were to run concurrently.
2. The prosecution case as set out in the written typed first information report (Ex.P-1) registered on August 5, 2005 at Police Station Vigyan Nagar Kota is that the informant (Pw.1) Prakash's daughter Jyoti (Pw.5) aged about 14 years was working at the Gaurav mess. It was stated that Jyoti was kidnapped by Prahlad Meena, Mukesh when she was coming back from the work at Gaurav mess, where she ordinarily worked along with her mother but was alone on the said day. On the said report a case under sections 363 and 366 IPC was registered and investigation commenced. During the course of investigation, the girl was recovered from Bhilwara and the accused were arrested, necessary memos were drawn, the appellants were arrested.
On completion of investigation challan was filed against accused Prahlad Meena for the offences under sections 363, 366, 376, 368 and 120 B IPC and against accused Mohan Lal and Mukesh under Sections 363, 366, 368, and 120B IPC. Subsequently appellant Prahlad Meena was charged for the offences under sections 363, 366, and 376 IPC, Mukesh Yogi for the offences under sections 363 and 366 IPC and Mohan Lal for the offence under section 368 IPC. The appellants in three appeals denied the charges and required to be tried. The prosecution in support of its case examined 13 witnesses and exhibited 20 documents. In the explanation under Sec.313 Cr.P.C., the appellants claimed innocence. No witness in defence was however examined. On hearing final submissions learned trial Judge convicted and sentenced the appellants as indicated herein above.
3. Heard learned counsel for the parties and perused the material available on record.
4. In his evidence before the trial court Prakash (Pw.1) father of the prosecutrix stated that when his daughter Jyoti did not return home on 31-7-2005 till 8 PM in the evening on return from work, he went looking out for his daughter at Gaurav mess. He was told by the In charge of the mess that Jyoti in fact had left the mess at about 12 O' clock earlier in the day. He subsequently met appellant Mukesh's aunt Lad Kanwar, who told him that Prahlad, Mukesh and Uma Shankar had spirited Jyoti away. He stated that he then lodged a report at Police Station Vigyan Nagar Kota, where upon FIR came to be registered on August 5, 2005.
The other prosecution witness of relevance is Santosh Bai (Pw.4), mother of the prosecutrix. She broadly supported the case of prosecution before the court as set up by Prakash and stated that Jyoti had been kidnapped by Mohan Lal, Prahlad, Mukesh and Uma Shankar. She stated that after recovery of her daughter, she was told by her that on the day of incident when she was coming back home in the evening from work on 31-7-2005, she had been told by the appellant Mukesh that her father had an accident and that she accompany him. Santosh stated that thereafter, as per Jyoti's say, on the way Prahlad and Uma Shankar met her Talwandi chowk in a jeep and instead of taking her to the purported place of accident of her father about which she was informed by Mukesh, she was taken away to Rawatbhata. Thereafter according to Santosh, Jyoti was taken away to Jhalawar, Delhi, Bhilwara.
The prosecutrix (Pw.5) in her statement before the court stated that she was working along with her mother at the Gaurav mess. She stated that on 31-7-2005 she had gone alone to work at mess, and while she was coming back about 8 PM after having cooked food, she met Mukesh on the way who told her that her father was involved in an accident at Talwandi crossing. Thereupon she accompanied Mukesh for Talwandi crossing, where Prahlad, Uma Shankar and two others in a jeep offered to take her to the hospital, but instead of taking her to the hospital they took her towards Rawatbhata. The prosecutrix stated to have protested and even tried to call for help having seen on the way a boy (unnamed) known to her. But her face had been muffled by Mukesh and she was threatened at knife point that in the event she did not stop yelling he would first kill her, and thereafter her parents, brothers and sister. Consequent to which she ceased calling for help. It was further stated by the prosecutrix that subsequently she was taken to Jhalawar and kept in Prahlad's house, where Prahlad committed rape on her. According to her, on the accused Prahlad apprehending that she would be recovered by the police and parents from his house, she was coerced into wearing a saree and taken away to Ramganjmandi, from where she was then taken to Sawai Madhopur. At Sawai Madhopur the prosecutrix stated that she was lodged at a Dharamshala and again raped by Prahlad. Subsequently she was made to travel along with Prahlad to Delhi and lodged at the house of Onkar for 20-25 days, where she was again continuously raped by Prahlad. It was stated that her protestation against her sexual intercourse invited beatings and her request to be let of was met with a demand of Rs.25,000/- in lieu of her release. According to her she was thereafter made to travel from Delhi to Jhalawar, and further to Bhilwara where she was lodged at the house of Gopi Kishan. During this period the prosecutrix stated that she was continued to be raped by Prahlad from time to time. It was stated that Prahlad was a rikshaw-puller and during the period he was out at the work, she was locked in the room. According to the prosecutrix, finally one day she got an opportunity and called her maternal cousin Shashikant on his phone. Thereupon the prosecutrix's mother, uncle, and Shashikant arrived at Bhilwara and with the help of local residents of the colony where she was lodged at Bhilwara she was rescued. At the relevant time Prahlad had gone out pulling rickshaw to make a living. Thereafter she was taken to Kota by her rescuers and then to the Police Station where a report was lodged. The prosecutrix stated that she was also medically examined by the Doctor at the instance of police and her statement was recorded under Section 164 Cr.P.C. before the Magistrate.
The other prosecution witness of relevance is Dr.Arun Sharma (Pw.6), who stated that he was posted as Medical Jurist at MBS Hospital Kota and on 25-10-2005 on a request by SHO Police Station Vigyan Nagar, Kota conveyed to him by Radha Kishan ASI, he conducted a medical examination of the Prosecutrix Jyoti @ Arti with regard to her age and forced sexual intercourse. He stated that Dr. Bharti Saxena had assisted him for the medical examination. The doctor in his examination stated that there were five scratches on right cheek of the prosecutrix, and one injury 5x2 cm long on middle of her back. Both the injuries were only about a week old. It was stated by the Doctor that on the basis of ossification test of the prosecutrix and result thereof based on x-ray report and the physical condition of the prosecutrix it could be stated that the prosecutrix was 15-16 years of age. Mohan Lal Sharma (Pw.9), was the Head Master of the Govt. Primary School, Sanjay Nagar Kota. According to Mohan Lal the Transfer Certificate (Ex.P-2) of Arti had been issued by him on the basis of School Register (Ex.P-14) showing the date of birth of the prosecutrix as 16-6-1992. He stated that the said entry was made on 4-7-2002, when Arti sought admission in class III in the school. It was stated that Arti had left the school on 10-8-2005 when she was in class VI.
5. Apart from the aforesaid prosecution witnesses, the prosecution relied upon Ex.P-7, which was the medical examination of the prosecutrix. The medical examination showed that apart from two minor injuries neutral on the issue of rape no other external injury indicative of rape was found on the person of prosecutrix. The hymen of the prosecutrix was found old lacerated and she appeared to be used to sexual intercourse. The Doctors opined that no opinion could be given with regard to recent sexual intercourse, Blood, saliva, vaginal swab and vaginal slide were taken of the prosecutrix for chemical analysis. However no FSL report appears to have been received or relied upon by the prosecution in the trial court.
6. In defence the appellants stated that they had been been falsely implicated in the case. Reliance was placed by the appellants on the statements of prosecutrix herself, wherein she had admitted that on the way from Gaurav mess to her residence there was heavy abadi (habitation) and the road was busy during the evening of 31-7-2005. The defence has also pointed out that prosecutrix had admitted that she knew the appellant Mukesh and accompanied him to Talwandi crossing, which was also a crowded area. Yet when she was allegedly kidnapped and pushed into a waiting jeep by Prahlad she raised no hue and cry. The defence pointed out that in her cross examination, the prosecutrix had admitted that she travelled with Prahlad first to Rawatbhata, then Ramganjmadi, Sawai Madhopur, Delhi, Jhalawar and Bhilwara and that during this period of travel by public transport through public places she did not make any attempt of lodging a complaint with any member of the public to seek help. It was pointed out that it was admitted by the prosecutrix in her cross examination that she had purchased ticket at Ramganjmandi Station for travelling to Sawai Madhopur, and made no attempt to get away. It is further submitted that while travelling to Jhalawar the prosecutrix again got an opportunity in the train for showing her resistance but instead willingly travelled with him. Thereafter even at Dharamshala, Sawai Madhopur admittedly no effort was made by the prosecutrix to bring to notice of any person amongst a variety of persons she met that she was unwilling in the company of Prahlad and being forced into illicit sexual relationship with him. Further even at the Delhi railway plat-form where she arrived from Sawai Madhopur with Prahlad, no attempt was made by the prosecutrix to reach to the public or the police with her woes.
7. In these circumstances it is apparent, submits counsel, that the relationship between appellant Prahlad and the prosecutrix was consensual and only because of difference of the caste, Prahlad being Meena and the prosecutrix being Meghwal, the relationship was sought to be made as one where Prahlad forced himself upon the prosecutrix and committed rape on her after kidnapping her. It is submitted that from the evidence on record, it was apparent that the prosecutrix was habitual to intercourse and there was no external injury on the person of the prosecutrix.
8. It is further submitted on behalf of the appellant that in her cross examination the prosecutrix has admitted that she had enmity with one Lad Kanwar, whose nephew was appellant Mukesh. Counsel for appellant Mukesh and Mohan Lal submitted that the trial court having held that Prahlad had an earlier existing relationship with the prosecutrix, there was no occasion whatsoever for the trial court to hold the appellant Mohan Lal guilty for the offence u/s.368 and the appellant Mukesh for the offences u/s. 363 and 366 IPC.
9. It is indeed true that the trial court has held thus:
"?? ?????? ?? ????? ??????????? ?? ???? ?? ?? ??? ????? ??? ?? ?? ??????? ?? ???? ???? ?? ?? ??????? ??! ??? ??? ???????? ???? ??? ???? ?? ?? ?? ?? ??? ??? ?? ?????? ???! ?????? ??????????? ?? ???? ??????? ?? ???? ????? ??? ??!
10. Counsel for the appellant submitted that in the context of prosecutrix's travelling with Prahlad on public transport and through public places, the trial court was obviously in error in holding that the prosecutrix had been enticed and that she was kidnapped for the purpose of illicit sexual intercourse with the help of Mukesh and concealment by Mohan Lal punishable under section 368 IPC.
11. The issue however in the present appeal is beyond consensual sex and willingness of the prosecutrix to travel with Prahlad and submit to him owing to the reason that the age of the prosecutrix has been stated by the prosecution to be less than 16 years, consequent to which even consensual sex would fall within the definition of rape under section 376 IPC. The age of the prosecutrix would also have bearing with respect to the offence under Sections 363 and 368 IPC.
12. As regard the age of the prosecutrix is concerned, the FIR was lodged by Prakash (Pw.1) father of the prosecutrix giving her age to be 14 years. Subsequently in the course of evidence before the court, Prakash (Pw.1) and Santosh Bai (Pw.4), father and mother of the prosecutrix have stated the age of the prosecutrix to be 13 years on the date of incident. Jagdish (Pw.3) uncle of the prosecutrix in his statement has stated that Santosh had four children, of whom Deepak was youngest child, and the prosecutrix is second child. He submitted that the youngest of the four kids was son Deepak, aged 12 years, and the third child must have been 14 years of age when the incident took place. According to Jagdish (Pw.3) the prosecutrix must have been 15-16 years.
13. In support of the case set up by prosecution that the prosecutrix was minor at the time of incident, reliance has also been placed on Transfer Certificate (Ex.P-2) and School Register (Ex.P-14), which were duly proved by the Head Master of the school before the trial court. It is however an admitted position that the entries in School Register (Ex.P-14) on the basis of which transfer certificate (Ex.P-2) was issued indicating the date of birth of the prosecutrix as 16-6-1992, was not supported by any primary evidence such as admission form duly filled and signed by the parents or guardian of the prosecutrix. The ossification test of the prosecutrix as proved by Dr.Arun Sharma (Pw.6) indicates the age of the prosecutrix to be 15-17 years of age. The trial court has held on the evidence before it that the prosecutrix was 14 years of age for the reason that the date of birth of prosecutrix proved before it was 16-6-1992 as recorded in school register (Ex.P14) prior to the date incident. The trial court held that the prosecution could not have foreseen the incident of 31-7-2005 and polluted its evidence in readiness therefor. Based on this reasoning the trial court overlooked the substantial defence of appellants that the date of birth of prosecutrix recorded in transfer certificate (Ex.P-2) which was issued on the basis of school register (Ex.P-14) could not be relied upon for the determination of prosecutrix's age in absence of the primary evidence.
14. Counsel for the appellants submitted that burden of proof with regard to age of the prosecutrix being less than 16 years on the day of incident was upon the prosecution as mandated by the criminal jurisprudence. It was submitted that in the medley evidence of the prosecution, the prosecution could not establish with any degree of certainty required in a criminal case that the prosecutrix was below 16 years of age to exclude the consensual sexual relationship between the prosecutrix and appellant Prahlad as being beyond the ken of criminal law and Section 376 IPC. It was submitted that in fact the age of prosecutrix not having proved with certainty one way or the other, no offence under sections 376, 366, 363 IPC against the appellant Prahlad was made out. And this should have entailed acquittal relief to other accused Mukesh and Mohan Lal as well. It was submitted that on the basis of ossification test of the prosecutrix showing the probable age of the prosecutrix between 15 to 17 years, with the permissible variation of two years, the age of the prosecutrix should have been taken to be 19 years and the appellants should be acquitted of the offences u/s.363, 366, and 376 IPC (Prahlad), Sections 363 and 366 IPC (Mukesh) and 368 IPC (Mohan Lal).
15. Learned public prosecutor has merely reiterated the findings of the trial court and submitted that the findings of the trial court are a reasonable appreciation of the evidence on record. He submits that there is no occasion for this court to interfere with the finding of conviction of appellants and visitation of respective sentences against the appellants.
16. I have perused the impugned judgment, evidence of the witnesses available on record and heard learned counsel for the parties.
17. The first principle of the criminal jurisprudence is that the offence must be proved beyond reasonable doubt. It can also not be doubted that in a case where the age of the prosecutrix is in issue, the burden would be on prosecution to establish the minority of the prosecutrix. In the instant case the minority of the prosecutrix was set up largely with reference to statements of father, mother, head master of school in the course of evidence before the trial court and transfer certificate (Ex.P-2) and school register (Ex.P-14), without any regard to the absence of primary evidence i.e. admission form duly signed by one of the parents or close relative of the prosecutrix at the time of her admission in school. However one aspect of the matter needs to be noticed. Even though primary evidence in the form of admission form, duly signed by the parents/ relative of the prosecutrix was not available to buttress (Ex.P-2) and Ex.P-14), the parents of the prosecutrix before the trial court supported the date of birth 16-6-1992 as the age of the prosecutrix by stating her age to be 13 years on the date of the incident (31-7-2005). The trial court therefore did not commit any error in holding the prosecutrix to be less than 16 years on the date of incident and her liaison with Prahlad. In this view of the matter, in spite of conduct of the prosecutrix during her travel with appellant Prahlad through public transport and through public places without raising any hue and cry indicating her willingness for sexual intercourse, the appellant Prahlad would be guilty of offences under Sections 363 and 366 IPC as also under section 376 IPC. The conviction of appellant Prahlad for offences aforesaid by the trial court is thus confirmed.
18. Now the issue of sentencing of Prahlad for conviction u/s.363, 366 and 376 IPC. In Ummaid Nath Vs. State of Rajasthan (1999(2) RCC 1383) wherein the age of the prosecutrix was found below 16 years at the time of occurrence but the prosecutrix was found to have gone with the accused willingly, the sentence of ten years rigorous imprisonment was reduced to five years rigorous imprisonment. Taking into consideration the overall facts of the case from which consensual nature of sex cannot be excluded and keeping in mind certain disquieting aspects in the evidence with regard to age of the prosecutrix, I would invoke the proviso to section 376 IPC and while confirming the conviction of appellant Prahlad for the offences detailed herein above, reduce the sentence to five years imprisonment for the offence under section 376 IPC, with a fine of Rs.500/-. The sentence for offence u/s.363 IPC will stand at three years but with a fine of Rs.500/- and u/s. 366 IPC three years and fine of Rs.250/-. In default payment of fine one month simple imprisonment. Sentences to run concurrently.
19. As far as the appeal of appellant Mukesh (791/2009) is concerned, in my considered opinion, from the evidence on record the prosecutrix was known to Prahlad before the incident of 31-7-2005. The road from Gaurav mess to Talwandi crossing was densely populated as was Talwandi crossing when prosecutrix was taken away by Prahlad. In the state of evidence on record, the allegation against the appellant Mukesh that he procured the prosecutrix for Prahlad appears to be false and also for the reason that the prosecutrix herself has admitted in her cross examination that she had enmity with Lad Kanwar, aunt of appellant Mukesh. Consequently, I find that there was no material of requisite probative worth before the trial court to convict the appellant Mukesh for the offences u/s.363 and 366 IPC. To my mind the prosecution has failed to establish that Mukesh had kidnapped the prosecutrix with the intent that appellant Prahlad would compel the prosecutrix into illicit sex. The conviction and sentence of the appellant Mukesh Yogi is quashed and set aside. The appellant Mukesh Yogi is on bail, he need not surrender and his bail bonds are discharged.
20. As far as the appeal of appellant Mohan Lal (786/2009) is concerned, in my considered opinion, the prosecutrix was known to Prahlad before the incident 31-7-2005 and that she had travelled with appellant Prahlad without raising any hue and cry. The prosecution has failed to establish from any evidence on record that appellant Mohan Lal was aware of the fact that Prahlad had kidnapped the prosecutrix and was living with her against her will. Consequently, I find that the trial court has wrongly convicted the appellant Mohan Lal for the offence u/s.368 IPC, as the prosecution has failed to establish that Mohan Lal had concealed or confined the prosecutrix. The conviction and sentence of the appellant Mohan Lal is thus quashed and set aside. The appellant Mohan Lal is on bail, he need not surrender and his bail bonds are discharged.
23. The impugned judgment of learned trial court dated 13-7-2009 in Sessions Case No.39/2006 stands modified as indicated above.
(Alok Sharma),J.
arn/ All corrections made in the order have been incorporated in the order being emailed.
Arun Kumar Sharma, Private Secretary.