MANOJ GIRI vs. STATE OF CHHATISGARH

Page 1 of 14 REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 470 OF 2012 Manoj Giri …. Appellant Versus State of Chhatisgarh …. Respondent JUDGMENT S. A. BOBDE, J. JUDGMENT 1 The present appeal arises out of the judgment and order passed by the High Court of Chattisgarh at Bilaspur whereby the High Court maintained the conviction of the appellant under Sections 396 and 376 (2)(g) of the Indian Penal Code, 1860 [in short 'the IPC'] and sentenced him to undergo imprisonment for life and rigorous imprisonment Page 1 Page 2 of 14 for ten years, respectively, but set aside his conviction under Section 395 of the IPC for a period of five years

guilty for commission of dacoity, murder of Domara Sahu in the course of committing dacoity etc. and convicted him under Sections 395, 396, 397, 398 and 376 (2)(g) of the IPC and sentenced him to undergo imprisonment for life and RI for different periods. 2. According to the prosecution, on the fateful night of 25.01.2004 at about 9 pm, prosecutrix (PW1) was returning with her husband, namely, Ganesh Sahu (PW2) on the JUDGMENT bicycle from Village Gatauri along with her father-in-law – Domara Sahu (since deceased) on other bicycle from village Mohtarat after taking her treatment. It was a lonely road as they were passing by Koshtha pond at Village Mohtarai, someone focused a torch light on them and then hurled abuses and stopped them. Then two more persons reached Page 2 Page 3 of 14 there and caught the cycle of Ganesh Sahu and stopped him. Two other persons stopped the cycle of Domara Sahu.

her husband and Domara Sahu towards the field and threatened they would be killed if they cried out. Ganesh Sahu was beaten senseless and his hands and legs were tied up with a lungi. Domara Sahu was also beaten senseless. Those persons threatened the prosecutrix and took off her sari and under garments and then raped her one by one. One of them had tied her legs and raped her, another untied her while raping her. Subsequently, after tying her up, JUDGMENT they sat for sometime and then ran away. Somehow she untied herself and untied her husband and they reached the house of one Raj Kumar Suryavanshi, who gave them shelter. She narrated the incident to Raj Kumar Suryavanshi, who sent Ashok Kumar (PW 13) to lodge the Page 3 Page 4 of 14 FIR at about 2.00 am. Domara Sahu who had been carried to local hospital, died at about 4.35 am.

1. Incised wound of 4 cm X 1 cm X 1 cm on forehead. 2. Lacerated wound of 3 cm X 1 cm. X ½ cm over left temporal region. 3. Lacerated wound of 1 cm X ½ cm. X ¼ cm near left eye. 4. Swelling of 2 cm X 2 cm over right leg. 5. Left eye was blackened and swollen. 6. Left cheek was swollen. JUDGMENT 4. For treatment, Ganesh was admitted in the hospital, Domara Sahu was also examined by Dr. A.N. Mandal (PW4) vide Ex.P-5 and following injuries were found: 1. He was under coma, his general condition was very poor. 2. Blood was coming from nose and ear. Page 4 Page 5 of 14 3. Swelling on left temporal region.

Sahu died on 26.01.2004. The death of Domara Sahu was intimated by the doctor, message was recorded vide Ex.P-22 and on the basis of FIR under zero number, numbered FIR was registered at Ratanpur Police Station vide Ex.P-21. After summoning the witnesses vide Ex.P-19 inquest over the dead body of Domara Sahu was conducted vide Ex.P-20. Thereafter dead body was sent for autopsy to Medical College, Bilaspur vide Ex.P-28. Dr. A.K. Shukla JUDGMENT (PW3) conducted autopsy on the body of Domara Sahu and found following injuries as symptoms: 1. Blood clot in nose and ear with swelling. 2. Defused swelling over right temporal region of 8 cm x 7 cm. 3. Haemorrhage inside the skin with swelling. Page 5 Page 6 of 14 4. Depressed fracture of temporal bone with swelling. 5. Abrasion over forehead.

was prepared by the police vide Ex.P-43. 6. There is no doubt that the death of Domara Sahu was homicidal and that it was caused by the accused persons. The findings of the trial court and the High Court in that regard are not seriously assailed in the appeal. 7. In the morning of 26.01.2004, the prosecutrix's statement was recorded in detail by the Investigating Officer - Anil Kumar Tiwari. Police seized the clothes of the JUDGMENT prosecutrix and those of the accused persons, five in number. The prosecutrix as well as the accused persons were sent for medical examination. Forensic tests were conducted on the clothes of the accused persons. The examination of the prosecutrix conducted by Dr. M. Pandey revealed that her secondary sexual characters were well Page 6 Page 7 of 14 developed, hymen was old ruptured, vagina admits two fingers easily and she was found accustomed to sexual intercourse.

Ashish Dubey, appellant Manoj Giri and Dhruv Narayan were sent for medical examination on 26.01.2004 and they were examined by Dr. Dharmendra Kumar (PW 19) vide Exs. P-32, 33, 34 & 35 respectively. Vide medical examination report Ex.P-34, Dr. Dharmendra Kumar (PW 19) noticed that appellant Manoj Giri was capable of committing sexual intercourse, no injury was found over his private part and smegma was missing over glans penis. JUDGMENT 9. Appellant Manoj Dubey was also taken into custody, he made a disclosure statement whereupon an iron rod and lachha (silver ornaments) were recovered at his instance vide Ex.P-38. Stained undergarments (langot) of appellant Manoj Giri was seized vide Ex.P-12. The stained sari and stained petticoat of the prosecutrix were seized vide Page 7 Page 8 of 14 Ex.P-13. Slides of the vaginal smear of the prosecutrix were also taken. From the other accused other iron rods,

iron rod were seized from the spot. Seized articles were sent for chemical examination and presence of sperm was confirmed on petticoat and sari. 10 The trial court considered the evidence and came to the conclusion that the accused were properly identified by the prosecutrix and with regard to whom there was sufficient evidence available for conviction held them guilty under Sections 395, 396, 397, 398 and 376 (2)(g) of the JUDGMENT IPC. As regards the other accused, the trial court came to the conclusion that the evidence against them was insufficient and contradictory and after the detailed discussion came to the conclusion that it was not possible to convict them mainly on the ground for want of identification. They were thus acquitted. Page 8 Page 9 of 14 11. The State did not file any appeal against the acquittal of the other accused. The appellant – Manoj Giri, however,

12. The first contention of Shri S.P. Singh, the learned counsel for the appellant is that the conviction of the appellant is unjustified in view of the acquittal of the other accused. There is no merit in this contention, since the trial court did not find sufficient evidence against the other accused to infer their guilt. The trial court found sufficient anomaly in the identification and contradictions in the version of the witnesses. We may have been persuaded to JUDGMENT take a different view of the evidence but we find that the State did not consider it even worthwhile to file an appeal against the order of the trial court for reasons best known to it. 13. The second contention is that the story of the prosecutrix is not credible for several reasons. According to Page 9 Page 10 of 14 the learned counsel for the prosecution, the prosecutrix did not disclose the gang rape to any one till the next morning

She did disclose it to her husband Ganesh when he re- gained consciousness at the house of Raj Kumar Suryavanshi on 25.01.2004 itself and then in the morning she disclosed it to the Investigating Officer when her statement was recorded. No inference of any lack of credibility can be drawn from this. The resistance of a woman, who has been raped, to announce it to anyone is well known and there is nothing unnatural for her in JUDGMENT disclosing all the facts in details, for the first time to a police officer. 14. With regard to the appellant’s conviction under Section 396 of the IPC for the murder of Damara Sahu in the case of dacoity, it was contended by the learned counsel for the appellant that since the other four accused who have been Page 10 Page 11 of 14 similarly charged were acquitted of the offence of dacoity, it would not be legal and proper to convict the appellant of

can be maintained only when five or more persons are convicted. Section 396 of the IPC reads as follows: “Section 396 -Dacoity with Murder: If any one of five or more persons, who are conjointly committing dacoity, commits murder in so committing dacoity, every one of those persons shall be punished with death, or [imprisonment for life] or rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine”. 15. This contention cannot be upheld in view of the JUDGMENT observations made by this Court in Raj Kumar Alias Raju versus State of Uttranchal (Now Uttrakhand) (2008) 11 SCC 709, which read as follows: “It is thus clear that for recording conviction of an offence of robbery, there must be five or more persons. In absence of such finding, an accused cannot be convicted for an offence of dacoity. In a given case, Page 11 Page 12 of 14

16. The observations squarely apply to this case. Domara Sahu was killed in the assault by the five accused. The evidence against the other four was not sufficient to convict them. There is no doubt, the murder was committed during the conjoint commission of dacoity. If properly JUDGMENT convicted each one of them were liable to be punished with death vide Section 396 IPC. Since that has not happened the conviction of five persons - or even one - can stand. We have therefore no hesitation in maintaining the conviction of the appellant for the incident in which there Page 12 Page 13 of 14 was a gang rape, dacoity and a wanton murder of the hapless father-in-law.

contention in view of the fact that the prosecutrix was a married woman and was overpowered by several men before she was raped. She was obviously not in a position to resist and to fight several men, who had threatened her with death in case she cried out. There is, however, ample evidence of rape in view of the forensic report regarding the clothes of the prosecutrix and those of the appellant. The report clearly discloses the presence of semen spots JUDGMENT and human sperm on the clothes of the accused including the appellant and the prosecutrix. The entire evidence thus collected along with the proper and clear identification of the accused at identification parade and in the court by the prosecutrix leaves no manner of doubt that conviction Page 13 Page 14 of 14 of the appellant is well founded. In the result, we see, no merit in the appeal. It is hereby dismissed. …................………………..J. [T.S. Thakur] …............………………………J. [S.A. Bobde] New Delhi, May 08, 2013 JUDGMENT Page 14