Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 140 OF 2009
(Arising out of SLP (Crl.) No. 5536 of 2008)
Mohan Chand ...Appellant
Versus
State of Uttarakhand ...Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in this appeal is to the judgment of a learned Single Judge
of Uttarakhand at Nainital High Court finding the appellant guilty of
offence punishable under Section 376 of the Indian Penal Code, 1860 (in
short the ‘IPC’) and sentencing him to undergo rigorous imprisonment for
seven years. Two persons i.e. Khemanand and the present appellant filed the
appeal before the High Court which was dismissed by the impugned
judgment.
3. Background facts in a nutshell are as follows:
On 6.2.1985 the prosecutrix was sent by her mother to purchase rice
from cheap grain shop. The prosecutrix waited there for sometimes in front
of the shop. Ultimately, the prosecutrix returned to her home without
purchasing rice. When her mother saw her without rice and coming late at
home, she scolded and admonished her. The prosecutrix was again sent to
the cheap grain shop and she again found it closed. When the prosecutrix
was in a sad and remorseful mood, the accused Basant Ballabh (who died
during the pendency of appeal) who was known to the prosecutrix came
over there and inquired from her the reason for her remorse. The accused
Basant Ballabh started to console her by saying that her mother was
admonishing her everyday and suggested that they should run away and
marry at Purnagiri temple. The accused, Basant Ballabh also told her that
his maternal uncle has a factory where he would get an employment and
earn money and live comfortably. The accused Basant Ballabh took the
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prosecutrix to his room where they stayed throughout the night. The accused
Basant Ballabh promised her to marry on the next day in Purnagiri Temple.
th th
During the intervening night of 6 /7 February, 1985, accused Basant
Ballabh committed rape on the prosecutrix thrice in the night. On the next
day, the prosecutrix along with accused Basant Ballabh proceeded to the
bus station Champawat The accused Basant Ballabh asked the prosecutrix
to go on foot 1 k.m. ahead from Champawat towards Tanakpur side and
wait for him near the Deodar tree from where he would pick her up in the
bus. Following the said instructions, the prosecutrix proceeded towards the
Deodar tree on foot which is ahead of Champawat, from where she was
taken in the bus by the accused Basant Ballahh and Trilok Singh (who
turned Approver) who had also joined hands with accused Basant Ballabh.
They all proceeded towards Tanakpur and got down little before Tanakpur
from where they proceeded on foot and reached on Tanakpur-Bareilly road.
They again boarded a bus going towards the side of Bareilly. The
prosecutrix became anxious and inquired as to where they were going. In
reply, the accused told her that they would first purchase the articles
required to perform marriage from Pilibhit and then would go to the temple.
When they reached at Pilibhit, the prosecutrix was taken to a liquor shop
where the accused Khemanand used to work as a Salesman. The accused
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Khemanand was also having an accommodation there. The accused Basant
Ballabh, Trilok Singh and Khemanand took the prosecutrix inside the room
of accused Khemanand where the accused persons consumed liquor. After
finishing the drinks, Trilok Singh and Basant Ballabh slept on one cot,
while Khemanand and the prosecutrix took separate cots. After sometimes,
accused Khemanand went upto the cot of the prosecutrix and tried to molest
her. The prosecutrix resisted his attempts and complained against accused
Khemanand to Basant Ballabh. Accused Basant Ballabh instead of helping
her, asked her to fulfill the desire of the accused Khemanand. Accused
Khemanand subjected the prosecutrix to sexual intercourse forcibly. On
9.2.1985 the prosecutrix was taken to village Tikri where distantly related
sister of Trilok Singh was residing so that they may not be apprehended by
the police. Accused Triok Singh and Basant Ballabh went outside the
village to ascertain whether any report against them has been made or not.
They came to know that a report has been lodged in the police station. The
accused brought the prosecutrix from village Tikri to Tanakpur. At Pilibhit,
accused Basant Ballabh got down and asked Trilok Singh to send the
prosecutrix to Champawat. Trilok Singh brought the prosecutrix to
Tanakpur. Thereafter, accused Trilok Singh found truck No.USZ-4480 with
its driver accused Mohan Chand near a pump at Tanakpur. Accused Trilok
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Singh told accused Mohan Chand that the prosecutrix was a student of class
IX and her school is to open the next day, therefore, she may be taken in the
truck. Accused Trilok Singh also paid fare and instructed accused Mohan
Chand that the prosecutrix be made to get down 1 k.m. before Champawat.
Thereafter accused Mohan Chand also committed rape upon her. When the
truck moved a little forward, it stopped and an unknown person who was
sitting by the side of the driver also went to the prosecutrix and committed
rape upon the prosecutrix. Accused Mohan Chand made the prosecutrix to
get down 1 k.m. before Champawat. She covered the distance on foot and
went straight to the house of accused Basant Ballabh. A written report
Ex.Ka.7 was lodged by Girish Chandra Paneru on 07.02.1985 before the
Patti Patwari Talla Charao alleging therein that his niece, i.e. the prosecutrix
is not traceable since 06.02.1985 and that he has gathered the information
that the accused Basant Ballabh has taken her away from Champawat
towards Tanakpur. On the basis of FIR, the Chick FIR Ex.Ka.8 was
prepared. Patti Patwari Devi Datt (PW7) investigated the case. He recorded
the statement of the prosecutrix under Section 161 of the Code of Criminal
Procedure, 1973 (in short the ‘Code’) on 10.02.1985. During the course of
investigation, the prosecutrix gave a written report Ex.Ka.3 and disclosed
that she has been raped by the accused persons. The Investigating Officer
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sent the prosecutrix for medical examination in order to ascertain her age
and whether she was subjected to sexual intercourse or not. The
investigating officer after completing the necessary formalities of the
investigation submitted the charge sheet Ex.Ka.13 before the Court.
After completion of investigation charge sheet was filed and since the
accused persons pleaded innocence trial was held. Prem Lata Tiwari (PW-2)
was the principal of the school where the prosecutrix was studying. PW-4
was the prosecutrix. Trilok Singh (PW-5) was the accused but later on was
made an approver. The trial Court found the evidence to be sufficient and
convicted the accused persons.
In appeal, the basic stand taken was that at the first instance the name
of the appellant was not stated and, therefore, there was false implication
and the conviction should not have been recorded as the evidence is not
sufficient to establish the accusations. The High Court did not find any
substance in the plea and dismissed the appeal.
4. The stand taken before the High Court was reiterated by the appellant.
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5. Learned counsel for the State on the other hand supported the
judgment of the trial Court and the High Court.
6. It is to be noted that the prosecutrix did not know the name of the
accused and, therefore, there was necessity for Test Identification Parade.
The evidence of the prosecutrix is clear and cogent. In the instant case the
accused is not personally known to the victim and therefore stating his name
in the FIR did not arise. However, she has categorically stated that the rape
was committed on her by the truck driver. After the arrest of the accused he
was put in TI Parade and the victim had correctly identified him. That being
so, the judgments of the trial Court and the High Court do not suffer from
any infirmity to warrant interference.
7. The appeal is dismissed.
………………………………J.
(Dr. ARIJIT PASAYAT)
………………..……………..J.
(ASOK KUMAR GANGULY)
New Delhi,
January 23, 2009
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