Madhya Pradesh High Court
Shankar Singh vs The State Of Madhya Pradesh Judgement ... on 25 March, 2014
HIGH COURT OF JUDICATURE MADHYA PRADESH,
JABAPLUR
Single Bench: Hon'ble Shri Justice N.K.Gupta,J
CRIMINAL APPEAL No.2959 OF 2011
Shankar Singh.
Vs.
State of Madhya Pradesh.
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Shri Prashant Dubey, Advocate for the appellant.
Shri G.S.Thakur, Panel Lawyer for the respondent/State.
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JUDGMENT
(Delivered on the 25th day of March, 2014) The appellant has preferred the present appeal being aggrieved with the judgment dated 10.11.2011 passed by the Special Judge under SC/ST (Prevention of Atrocities) Act, Damoh in Special Case No17/2009 whereby the appellant is convicted for the offence under Sections 376(2)(g) and 506 (Part-II) of IPC and sentenced with ten years' RI with fine of Rs.5,000/- and three years' RI, in default of payment of fine, additional RI for six months.
2. The prosecution case, in short, is that the prosecutrix (PW-1) was a student, who was working in the house of one Rekwar Sahab resident of Housing Board Colony, Damoh in the evening hours. On 31.10.2008 when the prosecutrix was coming back from the house of Rekwar and she reached near the culvert by the Housing Board Irrigation Colony, the appellant and his companions 2 Cr.A. No.2959/2011 detained her. The appellant held here hands and dragged her in a gutter near the culvert. The appellant administered some liquor to the prosecutrix and thereafter he did rape with the prosecutrix. At the time of incident the companions of the appellant were teasing the prosecutrix by moving their hands on her body. Thereafter the prosecutrix was left to the spot and she became unconscious. When she gained consciousness, she went to her house and informed about the incident to her mother Tulsa Bai (PW-3), one Bhagwati (PW-4) and others. She was taken to the Kotwali Police Station, Damoh where she had lodged an FIR Ex.P-1 on the same day at about 12:05 AM in the night. She was sent for her medico legal examination in the night itself. Dr. Shraddha Gangele (PW-8) examined her and gave a report Ex.P-11. She found that blood was oozing from the vagina of the prosecutrix and after cleaning one small abrasion was found on the exterior part of the vagina. Dr. Shraddha Gangele took yellow salwar of the prosecutrix and also prepared two slides of vaginal swab and such articles were handed over to the concerned lady constable. After due investigation, a charge sheet was filed before the CJM Damoh, who committed the case to the Special Court under SC/ST (Prevention of Atrocities) Act (hereinafter referred to as "Special Act").
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3. The appellant abjured his guilt. He did not take any specific plea. He has stated that he was falsely implicated in the matter. However, no defence evidence was adduced.
4. The learned Special Judge, Damoh after considering the prosecution evidence acquitted the appellant from the charge of Section 3(2)(v) of the Special Act, but convicted the appellant for the offence under Sections 376(2)(g) and 506 (Part-II) of IPC and sentenced him as mentioned above. The co-accused Neeraj Singh was also acquitted by the trial Court, because his identification could not be established by the prosecution.
5. I have heard the learned counsel for the parties.
6. The learned counsel for the appellant has submitted that the testimony of the prosecutrix was not trustworthy and therefore no offence was made out against the appellant. In the alternate he has further submitted that it was not the case of gang rape and the appellant was wrongly convicted for the offence of gang rape. In support of these contentions, he has placed reliance upon the judgments and orders of Hon'ble the Apex Court in the cases of "Dilip & another Vs. State of MP", (AIR 2001 SC 3049), "Baldev Singh & others Vs. State of Punjab", (AIR 2011SC 1231), "Hanuman Prasad Vs. State of Rajasthan", [(2009) SCC 507] and in the case of 4 Cr.A. No.2959/2011 "Aman Kumar Vs. State of Haryana", (AIR 2004 SC 1497). He has also placed his reliance upon the judgment of Single Bench of this Court in the case of "Makhmal Khan & others Vs. State of Madhya Pradesh", [2012 Legal Eagle (MP) 599] and the judgment of Single Bench of Jharkhan High Court in the case of "Bablu Singh alias Surya Vs. State of Jharkhan", (2010 Crl.L.J. 622). For such an offence, the prosecution has to establish that the prosecutrix was below 16 years of age at the time of incident, the appellant had committed intercourse upon the prosecutrix without her consent, such intercourse was done by the appellant having common intention with the others, and therefore it was a case of gang rape. Also it was for the prosecution to prove that the appellant gave a threat to the prosecutrix and that threat falls within the purview of criminal intimidation.
7. In the present case, the prosecutrix (PW-1), Kanchan (PW-2) sister of the prosecutrix and Tulsa Bai (PW-3) mother of the prosecutrix were examined about the age of the prosecutrix and they had shown that the prosecutrix was 13-14 years old at the time of incident. Dr. Shraddha Gangele (PW-8) examined the prosecutrix and found that she was 14 years old girl according to the development of secondary sex characteristic. In cross examination she has admitted that she gave an opinion for 5 Cr.A. No.2959/2011 the ossification test, however no ossification test was performed. Dr. Shraddha Gangele was suggested that the prosecutrix was habitual to do intercourse, but by symptoms of her vagina, her age could not be ascertained. Her age could be ascertained as per the secondary sex characteristics and if Dr. Shraddha Gangele found her on the basis of secondary sex characteristic that she was approximately 14 years old, and she found that pubic hairs of the prosecutrix were scanty, then the opinion of Dr. Shraddha Gangele should be believed. In this connection, the judgment of Hon'ble the Apex Court in the case of "Bishnu Dayal Vs. State of Bihar" (AIR 1981 SC 39) may be perused, in which the evidence of the doctor was relied which was based upon the development of secondary sex characteristics. In the present case, the opinion of Dr. Shraddha Gangele (PW-8) can be accepted on the same count.
8. The prosecutrix has deposed that her age was 13 years at the time of incident and she was not cross examined for the assessment of her age. Similarly, no cross examination was done to the witnesses Kanchan, sister of the prosecutrix and Tulsa Bai, mother of the prosecutrix about the age of the prosecutrix. Under such circumstances, it was established that the prosecutrix was below 16 years of age at the time of incident. 6 Cr.A. No.2959/2011
9. The prosecutrix (PW-1), Kanchan (PW-2) and Tulsa Bai (PW-3) have stated that the prosecutrix went to work in the house of Rekwar Sahab and she was expected to come back upto 6:30 PM in the evening. When she did not come back, Kanchan and Tulsa Bai etc. started searching the prosecutrix and when they came back to the house, they found that the prosecutrix had already reached the house and she told the entire story as to how the appellant committed rape upon her. Bhagwati (PW-4) was also examined to say that the prosecutrix informed her about the incident, however she turned partly hostile and did not corroborate the story of the prosecutrix. The learned counsel for the appellant has pointed out the various contradictions in the statements of witnesses Kanchan, Tulsa Bai and the prosecutrix and also their evidence with the FIR. However, such are the minor contradictions and by such minor contradictions, the testimony of the prosecutrix cannot be thrown away. For example, time of leaving the house of Rekwar and time when the victim reached her house. If the prosecutrix left the house of Rekwar at about 6:30 PM and she was administered some liquor or intoxicant, then certainly the family members of the prosecutrix could not search her. She was unconscious near the culvert. It is true that Dr. Shraddha Gangele (PW-8) did not find any smell of liquor 7 Cr.A. No.2959/2011 from the mouth of the prosecutrix, but it would be apparent that the liquor was given to the prosecutrix at about 7:00 PM in the evening and she was examined by Dr. Shraddha Gangele at 2:30 AM in the night. Smell of liquor could be in the mouth of the prosecutrix according to the quantity of liquor and the time before which the liquor was administered. Hence, it cannot be said that the testimony of the prosecutrix was incorrect.
10. However, if it is supposed that the prosecutrix was not administered with any liquor, then it was for the appellant to prove that she was a consenting party and looking to her age if she was a consenting party, then still crime under Section 376 of IPC would constitute against the appellant because she had not given any consent for such an intercourse. Similarly, the prosecutrix has accepted that she sustained some injuries due to thorns lying on the earth, but she did not say about other injuries. When Dr. Shraddha Gangele (PW-8) examined the prosecutrix, she could not find any injury caused by thorn unless the prosecutrix would have invited her attention to those injuries. The prosecutrix appears not to be a literate girl and it was not expected from her to invite attention to the doctor to such minor injuries, and simply because Dr. Shraddha Gangele did not find any injury of thorn, the testimony of the prosecutrix cannot be thrown away. 8 Cr.A. No.2959/2011
11. The most important fact is that the appellant was known to the prosecutrix and the prosecutrix has stated that the appellant and his companions were chasing her from time to time. No enmity was shown by the appellant with the prosecutrix so that she would have lodged a false FIR against the appellant. The testimony of the prosecutrix is duly corroborated by timely lodged FIR and the medical evidence though Dr. Shraddha Gangele did not find any symptom of resistance otherwise, but she found an abrasion in exterior part of the vagina from which blood was oozing. Under such circumstances, the testimony of the prosecutrix should be believed. There is no reason to disbelieve her testimony. Since she was below 16 years of age and her consent was immaterial, therefore there would be no effect of the fact that the prosecutrix did not resist the appellant. Hence, all the judgments and orders cited by the learned counsel for the appellant are not applicable in the present case due to different factual position. Under such circumstances, it is duly proved that the appellant committed rape upon the prosecutrix, who was below 16 years of age.
12. So far as gang rape is concerned, in this connection the testimony of the prosecutrix cannot be believed because she named three persons to be companions of the appellant Shankar. Out of them she 9 Cr.A. No.2959/2011 mentioned the name of c-accused Neeraj Singh in the FIR but thereafter she sent a letter to the SP concerned that Neeraj Singh was not companion of the appellant Shankar, and therefore the trial Court acquitted the Neeraj Singh co- accused of the appellant. The police could not search the remaining two companions of the appellant. The allegations made by the prosecutrix against the companions of the appellant appear to be unnatural. If the appellant was with other three companions at the time of incident and the other companions were moving their hands on the body of the prosecutrix when the appellant was committing rape, then looking to the mental and physical position of the prosecutrix, the remaining alleged accused could not be prevented to commit rape upon the prosecutrix. There was no allegation by the prosecutrix that any companions of the appellant tried to commit rape upon her. If they were interested to move their hands on the body of the prosecutrix, then it was not possible for them to leave the prosecutrix when the appellant Shankar left the prosecutrix. It appears that the prosecutrix knew that Shankar was always surrounded by his companions and when he committed rape upon the prosecutrix, to increase the gravity of the case the prosecutrix could have mentioned the names of his companions in the crime. Under such circumstances, the allegation of the prosecutrix cannot 10 Cr.A. No.2959/2011 be accepted that companions of the prosecutrix had moved their hands on the body of the prosecutrix. If the companions of the appellant were present, then their common intention cannot be presumed with the appellant due to mere their presence. No participation of the companions of the appellant is shown by the prosecutrix except to the fact that they were moving their hands on the body of the prosecutrix. There was no allegation that they helped the appellant Shankar to do crime, and therefore in absence of common intention of the companions of the appellant Shankar, it cannot be said that a gang rape was committed upon the prosecutrix. In the case of Hanuman Prasad (supra) Hon'ble the Apex Court has held that neither evidence of the prosecutrix goes to show that appellants were involved in the act of rape nor on evidence to show sharing common intention, then conviction of such appellants was set aside. In the present case, companions of the appellant are not convicted, but it is established that no companions of the appellant participated in the crime or helped the appellant in doing the crime, and therefore no common intention of the companions of the appellant could be established along with the appellant Shankar, and therefore by mere presence of some companions of the appellant, it cannot be said that they had any common intention with the appellant Shankar. Hence, it was not a 11 Cr.A. No.2959/2011 case of gang rape, therefore crime committed by the appellant falls within the purview of Section 376(1) of IPC only.
13. So far as offence under Section 506 (Part-II) of IPC is concerned, it is apparent that there was no allegation of the prosecutrix that the appellant gave any threat to her. According to the prosecutrix the appellant forcefully administered her some liquor and dragged her to a gutter. She said that the appellant and his companions told her not to shout otherwise she would be killed, but she has accepted that the appellant forced her to a gutter after closing her mouth by his hands and thereafter administered some liquor. In the cross examination she has accepted that she shouted but nobody came to the spot. If the appellant Shankar would have any weapon with him, then it can be considered that the appellant gave any threat which comes within the purview of criminal intimidation. If the appellant Shankar gave a threat not to shout and still the prosecutrix shouted when she was subjected to the rape, then it would be apparent that no such threat was in force against the prosecutrix. It appears that the prosecutrix mentioned a reason of threat to show as to why she could not resist, otherwise looking to her conduct, her testimony cannot be accepted that the appellant gave any threat to the prosecutrix.
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14. If it is presumed that a threat was given, then still she was administered with liquor and thereafter the appellant committed rape upon her, then certainly that threat had no meaning as no alarm was caused to the prosecutrix due to that threat. Under such circumstances, the appellant cannot be convicted for the offence under Section 506 of IPC. Since it was not proved beyond doubt that the appellant gave any threat to the prosecutrix and it is not proved that any alarm was caused to the prosecutrix by that threat, the appellant cannot be convicted for any part of offence under Section 506 of IPC. The learned Special Judge has committed an error in convicting the appellant for the offence under Section 506 (Part-II) of IPC.
15. So far as the sentence is concerned, the learned counsel for the appellant has submitted that the appellant was a youth of 20 years of age at the time of incident and the prosecutrix is also settled in her life, and therefore sentence be reduced to the period for which the appellant has already undergone in the custody. In this connection, the learned counsel for the appellant has invited attention of this Court to the order of Hon'ble the Apex Court in the case of Baldev Singh (supra). In the present case, it is true that the conviction of the appellant may be converted from the offence of gang rape to the offence of rape for which the minimum sentence of seven years is prescribed. 13 Cr.A. No.2959/2011 The sentence of the appellant may be reduced to the jail sentence of seven years' RI and for reducing the sentence from the minimum limit there should be a strong reason. The appellant is in jail continuously since he was arrested. It was not a case in which any sympathetic attitude may be taken in favour of the appellant. He was chasing the prosecutrix with other companions for a long time and if such type of act is not prevented, then it would be difficult for the unmarried girls to live in the society and to earn the livelihood. If the prosecutrix got herself married and she is settled in the life, then in the settlement there was no help given by the appellant or his family members, and therefore if the prosecutrix is settled in the life, then there was no role of the appellant in the settlement, hence the appellant cannot get any advantage of that settlement. Under such circumstances, I do not find any reason to reduce the jail sentence of the appellant to the period for which he has already undergone in the custody.
16. On the basis of the aforesaid discussion, the present appeal filed by the appellant can be partly accepted. Consequently, it is hereby partly accepted. The conviction and sentence for the offence under Section 506 (Part-II) of IPC directed by the trial Court against the present appellant are hereby set aside. Similarly, his conviction and sentence for the offence under Section 14 Cr.A. No.2959/2011 376(2)(g) of IPC are hereby set aside, but he is convicted for the offence under Section 376(1) of IPC and sentenced with seven years' RI with fine of Rs.5,000/-. In default of payment of fine, he shall undergo for six months' RI. The custody period of the appellant during the trial and appeal shall be adjusted in his jail sentence.
17. At present the appellant is in jail, and therefore the office is directed to arrange a supersession warrant so that the appellant may be released after completion of his jail sentence as directed by this Court if he deposits the fine amount before the trial Court.
18. A copy of this judgment be sent to the trial Court along with its record for information and compliance.
(N.K.Gupta) Judge 25/3/2014 Ansari