Allahabad High Court
Bantu Son Of Vidya Ram Bediya vs State Of U.P. on 29 August, 2006
Equivalent citations: 2007 CRI. L. J. (NOC) 62 (ALL.) = 2006 (6) ALJ 517 (DB), 2007 (2) AJHAR (NOC) 522 (ALL.) = 2006 (6) ALJ 517 (DB)
Author: M.C. Jain
Bench: M.C. Jain, K.K. Misra
JUDGMENT M.C. Jain, J.
1. This is a capital case. The accused-appellant Bantu has been convicted under Sections 364, 376 and 302 I.P.C. by the impugned judgment and order dated 24.12.2005, passed by Sri Alok Kumar Bose, Special Judge (E.C. Act)/Additional Sessions Judge, Agra in Sessions Trial No. 83 of 2004. The sentences passed against him are as under.-
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S. Section under which Quantum of punishment N punishment awarded
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1. 364 I.P.C. 10 years' rigorous imprisonment with a fine of Rs. 10,000/- with stipulation of two years' further simple imprisonment in default of payment of fine.
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2. 376 I.P.C. Life imprisonment with a fine of Rs. 15,000/- with stipulation of three years' further simple imprisonment in default of payment of fine.
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3. 302 I.P.C. Death Sentence
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The genesis of the prosecution case was the written F.I.R. lodged at P.S. Tajganj of Agra District on 4.10.2003 at 10.45 P.M. by PW 2 Naresh Kumar. The offence took place at about 9.30 O' clock the same night in village Basai Khurd within the said Police Station. The victim was an unfortunate teenaged girl Vaishali of about 5 years. She was the daughter of Vishal.
2. The broad features of the case as coming to surface from the F.I.R. and evidence brought on record may be noted for proper appreciation. There was "Devi Jagran" at the house of PW 3 Chandrasen alias Taplu in village Basai Khurd in the eventful night. A number of persons of the locality had assembled there. The informant -PW2 Naresh Kumar alongwith his brother Vishal and niece Vaishali deceased had also gone there. Around 9 P.M., the accused Bantu-neighbour of the informant reached there. After exhibiting playful and friendly gestures with Vaishali with whom he was familiar from before because of neighbourhood, he (Bantu accused-appellant) enticed her away on the pretext of giving her a balloon. Several persons including PW 2 Naresh Kumar and PW 6 Nand Kishore saw him going away with the girl from the place of "Devi Jagran". When Vaishali did not return within reasonable time, a frantic search was made to trace her out by the members of the family. PW 3 Chandrasen alias Taplu and Sanjiv son of Daulat Ram informed them that they had seen the accused Bantu going away with Km. Vaishali hoisted on his waist towards the pond. Around 9.30 P.M., they reached near the field of one Dharma in which grown up Dhaincha plants (a type of bushy shrubs) were there. With the help of torches, they saw that the accused Bantu was thrusting a stem/stick of Dhaincha in the vagina of Vaishali, having thrown her down. An alarm was raised by them and Bantu was caught red handed in completely naked state. Vaishali was lying on the ground unconscious with a part of stem of Dhaincha inserted in her vagina. She was bleeding profusely. She had other injuries also on her person and was not responding at all. She was instantly rushed to S.N. Medical College, Agra where the doctors pronounced her to be dead. Upon interrogation, the accused Bantu allegedly admitted that after committing rape upon her, he inserted stem/stick in her vagina to murder her.
3. On the case being registered, the investigation was taken up by PW 7 S.H.O. Dilip Kumar Mittal, Major part of the investigation was conducted by him but the chargesheet came to be submitted by subsequent Investigating Officer PW 8 R.K. Dwivedi.
4. A panel of two doctors headed by PW 1 Dr. R.S. Chahar conducted post-mortem over the dead body of the deceased on 5.10.2003 at 3 P.M. The deceased was aged about 5 years and about one day had passed since she died. The following ante mortem injuries were found on her person:
1. Multiple contusion over face and head, more on right side, ranging in size from .5 cm to .5 cm x 3 cm. Lips were contused with swelling. Multiple nail marks present over left side on her neck and behind the left ear.
2. Abrasion 2 cm x 4 cm present over posterior aspect of both elbows and right wrist.
3. Labia minor a of both sides in posterior parts contused. Hymen ruptured, free and clotted blood seen in vagina.
4. Green wooden stick found inserted in vagina. Length of external part of stick 24 cm. Incompletely broken in two parts. On internal examination, stick of 33 cm length found inside vagina in continuation with external part of stick. Thus, total length of the stick was 57 cm, x .8 cm in diameter at most of places.
Dried blood present on external part of stick.
5. Internal examination revealed that small and large intestine were perforated at places due to insertion of the stick. The stomach contained semi digested food of about 200 ml. Free and clotted blood was present in the cavity. The mesenteric vessels in the abdomen were torn due to insertion of wooden stick, Uterus was small in size and was ruptured due to the insertion of wooden stick into the vagina. The walls of cervix were lacerated. Slides of vaginal swab were prepared for examination. The wooden stick inserted inside vagina was sealed. No spot of semen was found on the part of the body. Due to precarious condition of vagina, it was not possible to say whether rape was committed or not.
6. In the opinion of the Doctor, the death was caused due to shock and haemorrhage as a result of ante mortem injuries due to insertion of the wooden stick into the vagina of the deceased.
7. In this case, the accused was also subjected to medical examination and the result of the same formed an important piece of evidence, PW 4 Dr. R.K. Yadav had conducted medical examination of accused Bantu in the District Hospital Agra at 5.10.2003 at 2.10 A.M. Following injuries were found on his person:
1. Red abraded contusion 30 cm x 16 cm, back of chest, right side and back of right arm upper part.
2. Red contused abrasion 15 cm x 10,5 cm back of chest left side chest lower part.
3. Red contusion 9 x 2 cm on hack of abdomen left side middle part.
4. Contused traumatic swelling 5 cm x 3.5 cm, left side cheek.
5. Red contusion 3 cm x 2 cm right side of the cheek adjacent to the outer part of the right eye.
8. Upon examination, the genitals were found well developed. Axillary and public hair were present. There was no matting of pubic hair and his penis was found fully developed. The glans was clean. No smegma was present. The prepuce was freely moving on glans penis. Red abrasion 0.5 cm. x .5 cm. at 4 O' clock and abrasion of .5 cm. x .5 cm at 12 0' clock position were present on glans penis with multiple linear abrasions. Slide was prepared of the swab taken from the glans penis and prepuce and the same was sent for pathological examination.
9. The jeans pant of the accused was sent for chemical analysis to ascertain marks of blood and semen. As per the Doctor examining the accused, his injuries could be caused by blunt object and were fresh in nature. The accused was fully capable of performing the act of rape. The injury report Ex. Ka-5 was prepared. According to the Doctor. since no smegma was found present on the glans penis of the accused and it was clean, it was inferred that he had committed sexual intercourse. Smegma gets removed from the glans penis during sexual intercourse. The abrasions on the genitals of the accused supported his view. The Doctor denied the suggestion that the injuries could be sustained at 7-8 P.M. that night. Rather, he testified that the injuries could be sustained between 10-11 P.M. that night.
10. The defence was of denial and false implication due to enmity of witnesses arising out of land dispute. The accused, however. admitted that he was the neighbour of the informant and that there was a "Devi Jagran" at the house of PW 3 Chandrasen alias Taplu in the eventful night. Other facts were denied by him in his statement under Section 313 Cr.P.C.
11. In order to establish the guilt of the accused appellant the prosecution in all examined 8 witnesses. Out of them, PW 2 Naresh Kumar (informant and uncle of the deceased), PW 3 Chandrasen alias Taplu and PW 6 Nand Kishore were material witnesses of fact who supported the prosecution case in its entirety.
12. PW 2 Naresh Kumar was a teacher by profession and knew the accused since long, being his neighbour. Gist of his testimony before the court below was that on 4.10,2003 there was "Devi Jagran" at the house of PW 3 Chandrasen alias Taplu in which a number of persons of the locality had assembled. He, his brother, niece Vaishali and other relatives were also present there. Around 9 A.M. the accused Bantu came and after sometime enticed away Vaishali on the pretext of giving her a balloon. A number of persons including PW 6 Nand Kishore saw him taking away the girl. When they did not return within reasonable time, a search was made to trace out the girl. PW 3 Chandrasen alias Taplu and one Sanjiv stated that they had seen the accused Bantu accused with Vaishali hoisted on his waist going towards pond. PW 2 Naresh Kumar with his brother Vishal-father of the deceased, PW 3 Chandrasen alias Taplu (at whose house "Devi Jagran" was organized), PW 6 Nand Kishore and many others went towards the pond. When they reached around 9.30 P.M. near the field of Dhanna in which Dhaincha plants were grown, they saw that the accused was inserting a Dhaincha stem/stick into the vagina of Vaishali, she being downed on the ground. An alarm was raised by him and others. Bantu was caught red handed in complete naked state. Vaishali was lying totally unconscious with a part of stick inserted in her vagina, bleeding profusely with other injuries also on her person. She was not responding. She was rushed to S.N. Medical College where the doctors pronounced her to be dead. The accused, on being caught, allegedly stated to have raped the girl and then to have inserted the stem/stick in her vagina in order to murder her. This witness proved the F.I.R. too that he had lodged. It came down from his cross-examination that he and other witnesses had torches and had seen the accused committing crime from a distance of about 4-5 steps. The accused, according to him, had tried to escape from the spot but was apprehended in totally naked condition.
13. PW 3 Chandrasen alias Taplu and PW 6 Nand Kishore were wholly independent witnesses who supported the testimony of PW 2 Naresh Kumar in material particulars. To be short, PW 3 Chandrasen alias Taplu stated that both the parties were known to him. In the eventful night "Devi Jagran" was going on at his house and a number of persons had assembled including the victim Vaishali, her father, uncle and many others. The accused who was neighbour of the informant also came after some time and took away Vaishali on the pretext of giving her balloon. He had seen the accused Bantu taking away the girl towards the pond. When the girl did not return within reasonable time, a search was made. When he and others reached near the field of Dharma, the accused was found inserting a Dhaincha stem/stick into the vagina of Vaishali. He and other witnesses pounced upon him and he was apprehended in complete naked state. Vaishali was aged about 5 years and she was lying on the ground in totally senseless condition, A part of the stem was inside her vagina. She was bleeding profusely. She was rushed to the Medical College by her relatives. He alongwith others had taken the accused to the Police Station. Some force was applied over him by the villagers after his arrest. In his cross-examination, this witness stated that "Devi Jagran" had to be stopped abruptly after this incident. He categorically stated that he had seen the accused Bantu inserting Dhaincha stem into the vagina of Vaishali. He had tried to escape from the spot but was apprehended by search party including himself. He (the witness) had told Naresh (PW 2), Vishal and Nand Kishore (PW 6) that he had seen the accused Bantu taking Vaishali towards the pond. This witness, too, had a torch with him.
14. While supporting the prosecution case in all essential particulars, PW 6 Nand Kishore explained that he used to run a Dhaba (an improvised roadside restaurant) on the Fatehabad Road and used to serve non-vegetarian food there. The restaurant used to remain open till 11.30 P.M. but on the date of the incident, he kept it closed due to Nav Ratri because people do not take non-vegetarian food during this period. He further stated that he reached the place of "Devi Jagran" at about 8.30 P.M. and it was around 9 P.M. that he had seen the accused Bantu going away with Vaishali. Bantu had told him that he was taking Vaishali to give her a balloon. He informed the father of Vaishali about this when they started searching her. He had joined the search of the girl and had seen the accused inserting a stick into the vagina of Vaishali near the pond where he was caught by him and other witnesses naked.
15. PW 5 Head Constable Chandra Bhan Singh had scribed the check report on the basis of the written F.I.R. and had made entry in the G.D. regarding the registering of the case, whereas, PWs 7 and 8 were the Investigating Officers. There is nothing particular to comment about these formal witnesses.
16. Finding the case to be established to the hilt, the trial Judge held the accused appellant guilty of the offences under Sections 364, 376 and 302 IPC and convicted and sentenced him as mentioned above. He also held the case to be of rarest of rare category and thus imposed death sentence for the offence of murder. While the accused appellant has lodged this appeal from jail, the trial judge has made reference No. 1 of 2006 for confirmation of death sentence as per Section 366 Cr.P.C.
17. We note from the record of the lower court that at the trial, the accused was defended by an amicus curiae. He having no counsel or pairokar in the High Court too, we appointed Sri Ram Ji Saxena, a criminal lawyer of long standing, as amicus curiae to argue out the appeal from his side, Sri Karunanand Bajpai, A.G.A, has advanced arguments from the side of the State.
18. We have heard the arguments advanced at the Bar and have carefully gone through the evidence on record.
19. The first argument of the learned amicus curiae is that as per the own case of the prosecution, the girl having been taken away by the accused with consent, no offence of abduction was made out. In other words, he contended that the ingredients of the offence of kidnapping or abduction were wanting in the present case. The argument, in our opinion, is wholly fallacious with no merit at all.
20. No doubt, the girl Vaishali aged about 5 years was taken by the accused from the place of 'Devi Jagran' in the presence of her uncle PW 2 Naresh Kumar and her father. PW 6 Nand Kishore was also there. All the witnesses of face have stated that he (accused) had taken the girl on the pretext of giving her a balloon. So, the tacit consent of the father/uncle for the girl to be taken away was for the purpose of a balloon to be provided to her by the accused. As per his saying, he was their neighbour. The girl also knew him from before. He had been there for a while showing playful gestures with the girl. To say shortly, the consent for taking away the girl by the accused was for the purpose of giving a balloon to her, and not for how he dealt with her immediately thereafter. Actually, since he had taken the girl for giving her a balloon, PW 2 Naresh Kumar-uncle of the girl, PW 6 Nand Kishore and Vishal-father of the girl did not object to it. It has clearly been stated by PW 2 Naresh Kumar that he did not object to the taking of the girl by Bantu because he was taking her for giving balloon to her. PW 6 Nand Kishore even stated that he had questioned the accused as to where he was taking her and he had replied that he was taking her for giving a balloon. So, obviously, the said consent of the father/uncle of the girl was for specific purpose of balloon being given to her by the accused. He being their neighbour, there was hardly any reason of their sustaining any suspicion at that juncture. But the conduct of the accused immediately thereafter speaks volumes of the evil design conceived by him right from the beginning. It was a ruse or pretext to take away the girl from the spot for giving her a balloon, but actually he wanted to translate his evil design of doing carnal act with that teenaged girl of 5 years without even a grain of humanity, After committing rape on her, he murdered her in most merciless and diabolic manner by deep insertion of a stem/stick of Dhaincha plant into her vagina. To come to the point, he enticed away the girl by deceitful means to carry out his evil mission. It does not admit of slightest doubt that he committed the offence under Section 364 I.P.C., all the ingredients of which came to be established and cemented by the prosecution evidence. We, therefore, reject this first argument of the learned amicus curiae.
21. The second argument of the learned amicus curiae is that none of the witnesses saw the accused committing rape on the victim and it was not proved by the testimony of PW 1 Dr. R.S. Chahar also who conducted autopsy on the dead body of the deceased. Therefore, according to him, the offence of rape was not established. True, none of the witnesses of fact saw the accused actually committing rape on the unfortunate teenaged girl. But on consideration of their testimony in entirety, the post mortem report of the victim in the light of the evidence of PW 1 Dr. R.S. Chahar, medical examination report of the accused himself by PW 4 Dr. R.K. Yadav and the report of chemical examiner (Ex.Ka-22), we find that the offence of rape is established beyond any shadow of doubt.
22. We shall make our meaning clear. Needless to say, the witnesses of fact were not supposed to manufacture false evidence playing on their imagination. They truthfully narrated what they saw with their own eyes and their testimonial assertions go a long way to prove the factum of rape having been committed by the accused on the unfortunate child. The panic started when the girl, who had been taken away by the accused on the pretext of giving her balloon, did not return within reasonable time. It was natural that her father, uncle and other well wishers present in 'Devi Jagran' started frantic search for her. The testimony of PW 3 Chandrasen alias Taplu (at whose house 'Devi Jagran' was taking place) stated that on 4.10.2003 at about 9.15 P.M., he had seen Bantu accused taking Vishal's daughter Vaishali towards the pond. He did not say anything to him because he was the neighbour of the father of the girl. When Naresh, Vishal and Nand Kishore were searching Bantu accused and Vaishali, he had told them that he had seen Bantu taking Vaishali towards the pond. Then all of them, i.e., victim's father, uncle Naresh, Nand Kishore, Chandra Sen alias Taplu etc. rushed towards the pond. PW 2 Naresh Kumar, Vishal, PW 3 Chandrasen alias Taplu and another witness Sanjiv (not examined) had flashing torches which they showed to the Investigating Officer and with regard to which Fard Ex.Ka-4 came to be prepared. It should be pointed out at the risk of repetition that the witnesses examined before the court, namely, PW 2 Naresh Kumar, PW 3 Chandrasen alias Taplu and PW 6 Nand Kishore consistently stated that around 9.30 P.M. they saw in the light of flashing torches that in the field of Dharma/Lakshman near the pond the accused was inserting stem/stick of Dhaincha into the vagina of Vaishali who had been thrown down. An alarm was raised by all of them. The accused was caught red-handed in complete naked state. The child was bleeding profusely. Certain other injuries were also there on her person. She was unconscious and not responding at all. She was rushed to Medical College where she was declared to be dead. On interrogation, Bantu also stated then there that he had committed rape on her and had thereafter inserted the stem of Dhaincha plant into her vagina to murder her. We should also point out that such statement of the accused made before the witnesses on the spot being caught red-handed in naked condition while inserting stem/stick into the vagina of the victim, is a relevant fact forming part of the same transaction and falls in the category of res gestae evidence under Section 6 of the Evidence Act. The said Section reads as under;
6. Relevancy of facts forming part of same transaction.- >Facts which, though not in issue, are so connected with a fact in issue as to form part of the same transaction, are relevant, whether they occurred at the same time and place or at different times and places.
23. Its illustration (a) is relevant which is to the following effect:
(a) A is accused of the murder of B by beating him. Whatever was said or done by A or B or the by-standers at the beating, or so shortly before or after it as to form part of the transaction, is a relevant fact.
24. The outcome of the post mortem has been detailed earlier. Injuries were there on the person of the deceased in the form of multiple contusions over face and head, abrasions over posterior aspect of both elbows and right wrist, Labia minora of both sides in posterior parts were contused. Hymen was ruptured. Free and clotted blood was present in vagina. Dried blood was present on the external part of the wooden stick which was inserted in the vagina. Obviously, what was found on the autopsy of the deceased, corroborates the testimony of the eyewitnesses that they had seen the accused inserting stick into the vagina of the deceased. The total length of the stem/stick was 57 cms. x .8 cm. in diameter. The length of external part of wooden stick was 24 cms. whereas 33 cms. of stick was inside the vagina. Stomach, large and small intestine were perforated due to insertion of the wooden stick. Mesenteric vessels in the abdomen were torn due to insertion of wooden stick. Of course, PW 1 Dr. R.S. Chahar stated that on the basis of post mortem report it could not be said whether rape had been committed on the deceased or not. But it does not negative the commission of rape on her. The Doctor also clearly stated that the other injuries found on the person of the deceased could be caused by pressure of hands, nails and scratches. It is well indicated that the accused committed rape with the teenaged girl with passionate lust and caused other injuries too in the form of abrasions and contusions on her person. The statement of Doctor on the basis of post mortem report whether rape had been committed or not, cannot be capitalized by the defence to argue that rape had not been committed on her. Really speaking, internal organs of the deceased through vagina had been so badly mauled and damaged by the accused by insertion of stick into her vagina after committing rape that clear evidence of rape could not possibly be found at the time of post mortem. But features found on the post mortem cannot and do not negate rape having been committed on her.
25. It would be recalled that as per the testimony of the witnesses, the girl was bleeding profusely from her private part at the spot when the accused was caught red handed in complete naked condition. It was a fact that on being taken to the Medical College, the stick was still found in her vagina and the length of the stick in the vagina was as much as 33 cms. Further, medical examination of the accused himself goes a long way to indicate that he did commit rape. Contusions found on his person were well explained because it was there in the testimony of the witnesses of fact that he had tried to run away from the spot but had been caught after being given some thrashing. Such instant reaction of the witnesses was natural. The genital examination of the accused showed that glans penis was clean and there was no smegrna present thereon. The smegma on the glans penis gets removed during sexual intercourse. The presence of the same proves that no intercourse was committed by the person within a period of 12 hours. Since no smegma was present on the glans penis of the accused at the time of medical examination, it could safely be inferred that he had committed sexual intercourse within 12 hours of medical examination. In short, the absence of smegma was compatible with coitus, meaning thereby that he had committed sexual intercourse a little before his medical examination. Red abrasion .5 cm x .5 cm at 4 O'clock position and abrasion of .5 cm x . 5 cm at 12 O'clock were present on glans penis with multiple linear abrasions. The clear testimony of PW 4 Dr. R.K. Yadav who examined him on 5.10.2003 at 2,10 A.M. indicated that the injuries found on her person were fresh. The doctor also clearly stated that the abrasions found on his penis could be sustained in intercourse. The Doctor was emphatic that the abrasions found on the glans penis of the accused could not be caused in any other manner excepting intercourse. Therefore, the own medical examination of the accused further supported the factum of rape having been committed by him.
26. As repeatedly stated, the accused was found at the spot in naked condition and it is there in the testimony of PW 2 Naresh Kumar that PW 3 Chandrasen alias Taplu and others had taken him to the police station putting on clothes. The accused Bantu was not wearing any underwear. The pant putting on which he was taken to the Police Station was sealed by the Doctor who medically examined him. The same was sent for chemical examination to ascertain marks of blood, semen etc.
27. The chemical examiner in his report Ex. Ka-22 found human blood stains on the jeans pant of the deceased and wooden stem/stick. Sperms and semen had also been found on the pant of the deceased. Human blood stains, sperms and semen had been found on the pant of the accused also. Blood stains on pant jeans of the deceased and on the pant of the accused were of human blood of group 'A'.
28. The above discussion renders it abundantly clear that the prosecution satisfactorily established all the features and attributes of rape having been committed by the accused on the hapless, helpless and unfortunate teenaged girl of five years. The argument advanced by the learned amicus curiae is lost.
29. Thirdly, the learned amicus curiae argued that the prosecution failed to establish that he intended to commit the murder of Vaishali. He reasoned that the offence of murder was not proved against the accused appellant. The argument is based on superficial approach and does not impress us at all. It has to be pointed out that culpable homicide is murder barring the cases covered by exceptions contained in Section 300 I.P.C. The intention to cause death is one of the four parameters enumerated in Section 300 I.P.C. rendering a culpable homicide to be murder. There are three other eventualities described as "2ndly", "3rdly" and "4thly" in Section 300 I.P.C. It needs no debate that everybody is supposed to know the natural and probable consequences of his act. At times, the intention is to be gathered from the act itself. In the case at hand, after committing rape on the teenaged girl of about 5 years, the accused inserted a stem/stick deep inside the vagina of the victim causing great internal damage. The total length of the stick was 57 cms x .8 cm in diameter at most of the places, i.e., it was about 1 inch less than 2 feet. Horribly, the stick measuring 1 ft. 1 inch had been inserted into the vagina, which could only be taken out by the Doctor at the time of post mortem. It would be recalled that hymen was ruptured with free and clotted blood in the vagina. Stomach was perforated, small intestine were also perforated at places, large intestine were lacerated. Uterus which was of a very small size was ruptured due to stick insertion. Vaginal walls were lacerated. It admits of no doubt that most extensive internal damage had been caused by the accused who mercilessly inserted stem/stick into the fragile vagina of the teenaged girl of about 5 years after committing rape on her. In his examination before the court, PW 1 Dr. R.S. Chahar, who conducted autopsy on the dead body of the deceased, clearly stated that the injuries found on the person of the deceased were sufficient to cause death in ordinary course of nature. He was emphatic that insertion of the wooden stick into the vagina was bound to cause death 100 per cent. To say in other words, there was no possibility of escaping the death on insertion of stick into the vagina in the manner as detailed and found at the time of post mortem. Therefore, the argument is not worthy of a moment's attention that the accused is not guilty of the offence of murder.
30. It is obvious that he wanted to camouflage the serious crime of rape committed by him over the teenaged girl. So, in a planned manner, after committing rape, he mercilessly inserted stem/stick deep inside the fragile vagina of the girl to the extent of 33 cms to cause her death, with a view to masquerade the crime as an accident. It was his cruel innovation that he inserted a stick deep into her vagina causing death of the victim. It was just by providence that due to timely reach of the witnesses (who were frantically searching the girl) he could be caught in naked condition while inserting stick into the vagina of the victim.
31. We are, therefore, in agreement with the trial judge that the accused committed the offence of murder and there cannot be the slightest doubt about it.
32. We should also point out that the accused could not show any enmity with the witnesses of fact, namely, PW 2 Naresh Kumar- uncle of the victim, PW 3 Chandrasen alias Taplu (at whose house 'Devi Jagran' was taking place) and PW 6 Nand Kishore. They (while frantically searching the girl with flashing torches) had reached the spot and caught the accused red-handed in complete naked state while inserting stem/stick in the vagina of child Vaishali. It would be recalled that he was a neighbour of PW 2 Naresh Kumar and the father of the girl. Actually, he abused and misused this acquaintance with the girl and took her away from amongst them on the pretext of giving her a balloon. We should say as passing reference that in his statement under Section 313 Cr.P.C. he stated that he had been falsely implicated due to land dispute with the witnesses. On carefully going through the testimony of the witnesses, we find that not even a suggestion was given to any of them in cross examination about any such dispute.
33. In view of the above discussion, it is established to the hilt that the trial judge has rightly found that the accused committed the offences punishable under Section 364, 376 and 302 I.P.C.
34. It takes us to the most vexed question as to the quantum of sentence to be imposed upon the accused. The trial judge has awarded death sentence to him for the offence of murder punishable under Section 302 I.P.C. Learned amicus curiae has argued that the extreme penalty of death is not called for in this case. He urged that the young age of the accused appellant, the fact of his having no criminal antecedents and the chances of his reformation being there are the mitigating circumstances to reduce the death sentence to life imprisonment. He has cited following three rulings to support his argument.
2. Bantu alias Naresh Giri v. State of M.P.
3. Amit alias Ammu v. State of Maharashtra
35. We have given our anxious consideration to the matter. "To be" or "not to be" is a brain storming question. Despite the emotional and often persuasive arguments, the fact is that there are some criminals, who cannot safely be allowed back into society, lest they cause further harm and destruction. Besides, the principles of justice demand that a person must be held accountable for his actions and the punishment must fit in the gravity of the crime. If capital punishment were to be abolished, what would we do with the prisoners who would otherwise have been executed? Should they be sentenced to life imprisonment instead, with no parole? Is this economically viable? Can any State really afford to, in effect, feed, clothe and shelter its most notorious criminals for the duration of their lives? Prisons even in the most developed economy, the U.S. are struggling to cope with an overflow of prisoners. They would find the going even more difficult if capital punishment was to be abolished altogether. And there are bound to be many taxpayers who would be extremely exercised at the thought of their hard earned money being used for this purpose. Especially if the taxpayers happened to be the relative of a person who had been murdered, and his money was being used to support the convicted prisoner.
36. There is another, humanitarian, angle of this debate. Hope is the one force that sustains every human being. But what hope can there be for the prisoner who knows that he is condemned to spend the rest of the life inside the jail, with no chance of ever walking free again? His life is already over, it is just his demise that has been indefinitely delayed. Everyday, his spirit is crushed anew, his despair intensified further. Instead of executing him once and getting it over with, the State executes him again and again, every single day. Would not it be far more humane to put him out of his misery, as painlessly as possible?
37. Above are some aspects of the matter which may be termed to be academic. In our country, for the offence of murder, death sentence has been retained for rarest of rare cases. As Judges, we are not concerned with the ethics or morals of this punishment. We must administer the law as it is. Through a chain of decisions of the Apex Court, this case is one which falls in the rarest of rare category demanding extreme penalty of death. We shall do a little discussion to demonstrate the justification of the imposition of death penalty in this case.
38. In the case of Kamta Tiwari v. State of M.P. (1997) JIC 57 (SC) an innocent hapless girl of 7 years was subjected to rape and murdered with barbaric treatment. It was found to be rarest of rare cases and the sentence of death was inflicted. The facts of this case squarely apply to the present one.
39. At the time of medical examination on 5.10.2003 the Doctor mentioned the age of the accused as 20 years. The incident took place on 4.10.2003. In the impugned judgment dated 24.12.2005, the trial Judge has recorded his age as 22 years. He is an unmarried person with no family liability. His mere young age, having regard to the facts and circumstances of the case and diabolical manner in which the offence was committed, cannot be a ground for clemency. Relying on a Amrut Lal Someshwar Joshi v. State of Maharashtra, the Supreme Court held in Om Prakash alias Raja v. State of Uttaranchal 2003 SCC (Cri) 412 that mere young age of the accused is not a ground to desist from imposing death penalty. if it is otherwise warranted. In that case also, none was dependent on the appellant and the Supreme Court held that there was no mitigating circumstance in his favour.
40. In the case of Dhananjoy Chatterjee alias Dhana v. State of West Bengal 1994 SCC (Crl) 358 while approving the death sentence of the accused of rape and murder of a young girl, the Supreme Court observed as under:
In our opinion, the measure of punishment in a given case must depend upon the atrocity of the crime; the conduct of the criminal and the defenceless and unprotected state of the victim. Imposition of appropriate punishment is the manner in which the ' courts respond to the society's cry for justice against the criminals. Justice demands that courts should impose punishment befitting the crime so that the courts reflect public abhorrence of the crime. The courts must not only keep in view the rights of the criminal but also the rights of the victim of crime and the society at large while considering imposition of appropriate punishment.
41. The argument of the accused having no criminal antecedents and that he is not past reformation also does not justify the reduction of death penalty to that of life imprisonment in the present case. The Supreme Court observed in the case of Gurdev Singh and Anr. v. State of Punjab 2003 SCC (Crl) 1616, "... it is true that we cannot say that they would be further menace to the society or not as "we live as creatures saddled with an imperfect ability to predict the future". Nevertheless, the law prescribes for future, based upon its knowledge of the past and is being forced to deal with tomorrow's problems with yesterday's tools. The entire incident is extremely revolting and shocks the collective conscience of the community." With these observations, the Supreme Court rejected the argument of the possibility of the accused being reformed built on the premise that there was nothing to show that the accused might be a threat or menace to the society.
42. Taking note of earlier decisions, tests to determine the rarest of rare cases in which death penalty can be inflicted were summarized by the Apex Court in the case of State of U.P. v. Satish 2005 SCC (Cri) 642. The gist is that rarest of rare cases in which death sentence should be awarded, is one when the collective conscience of the community is so shocked that it will expect the holders of judicial power to inflict death penalty irrespective of their personal opinion as regards desirability or otherwise of retaining death penalty.
43. In our considered opinion, the present case falls in the rarest of rare category calling for death penalty for the murder of helpless and hapless girl aged about 5 years who was murdered by the accused appellant after committing rape on her. The murder was committed in extremely brutal, grotesque, diabolical, revolting and dastardly manner, so as to arouse intense and extreme indignation of the community. The accused took away his neighbour's daughter aged about 5 years from the site of 'Devi Jagran', where she was present with her father and relatives by deceitful means of giving her a balloon. He straightaway took her to a field, committed rape on her and then brutally murdered her by inserting a stem 13 inches inside her vagina causing extensive damage. It is shuddering that more than a ft. of stick had been inserted into her vagina causing extensive damage inside and the stick could be taken out only at the time of post mortem of the unfortunate girl. The victim was an innocent child aged about 5 years. The accused is totally depraved. He cannot be allowed to return back to the society at all. The offence has definitely generated a deep sense of abhorrence in the society.
44. In conclusion, we see no merit in this appeal and it is bound to be dismissed. The conviction with sentences of the appellant passed by the trial court are upheld including that of death penalty for the offence of murder under Section 302 I.P.C.. We affirm the death sentence passed by the trial court as also the other sentences passed under Sections 364 and 376 I.P.C.
45. Resultantly, the accused appellant Banta shall be hanged by neck till he is dead. He is already in jail.
46. Reference No. 1 of 2006 stands decided accordingly.
47. Sri Ram Ji Saxena, learned amicus curiae who argued out the appeal for the accused appellant, shall get Rs. 3000/- as his fee.
48. Let judgment be certified to the lower court immediately with transmission of the record of the case. The court below shall report compliance within one month.