STATE OF HARYANA vs. BASTI RAM

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 352 OF 2006 State of Haryana …..Appellant Versus Basti Ram …..Respondent J U D G M E N T Madan B. Lokur, J. 1. The question for our consideration is whether the High Court erred in not taking into account the statement and testimony of H.L. that the respondent had raped her on several occasions and thereby acquitting him. In our JUDGMENT opinion, the High Court committed an error of law in not considering the evidence put forward by the prosecutrix (who was less than 16 years when she was raped) and ignoring the settled position in law that if the sole testimony of the prosecutrix is credible, a conviction can Crl. Appeal No.352 of 2006 Page 1 of 17 Page 1 be based thereon without the need for any further corroboration. The facts:

Village Farmana, lodged a complaint with PW-1 ASI Mehar Singh of Police Station Kharkhoda to the effect that his granddaughter H.L. aged about 14-15 years and staying th with him had been missing since 8.00 p.m. on 27 February 1990. According to the complainant, H.L. had left the house for answering the call of nature but did not come back. Efforts were made to trace her out, including at the residence of relatives and at her parental home in Nainital but without success. The complaint of Sardara JUDGMENT Singh further stated that he suspected that Mohinder Singh and Satte had enticed her away. 3. The complaint was registered as a First Information Report and investigations commenced to trace out H.L. Crl. Appeal No.352 of 2006 Page 2 of 17 Page 2 th 4. On 20 March 1990 the investigating officer examined th Mohinder Singh and he stated that on 27 February 1990 he and Satte took H.L. from Village Farmana to the

her to somebody through Satte and then to equally divide the proceeds. As a consequence of this, Satte took H.L. to Bareilly and sold her to Jamaluddin. 5. It appears that Sardara Singh had wrongly (and perhaps deliberately) accused Mohinder Singh of enticing away H.L. and even Mohinder Singh had given a false statement. th 6. Be that as it may on 6 April 1990, PW-22 ASI Jaidev Singh th located H.L. and her father and on 7 April 1990 H.L. was JUDGMENT produced before the Judicial Magistrate Ist Class, Sonepat where her statement was recorded under Section 164 of the Criminal Procedure Code (for short the Cr.P.C.). 7. In her statement given before the Judicial Magistrate, H.L. stated that her father worked in Nainital. Her maternal Crl. Appeal No.352 of 2006 Page 3 of 17 Page 3 uncle Satish Prakash who got her admitted in a school at Bhainswal sometime in June 1989 had brought her to Village Farmana.

morning on his scooter. From sometime in August 1989 he started misbehaving with her. She complained about the misbehaviour to her grandmother and to her aunt (wife of Satish Prakash) but to no effect. In her statement H.L. stated that from September 1989 onwards Satish Prakash began to rape her and did so several times. He was subsequently transferred to Panipat but in the meanwhile Basti Ram (the Respondent before us) came to Bhainswal and joined a Veterinary Hospital. H.L. further JUDGMENT stated that apart from Satish Prakash, she was also raped by Basti Ram and fed up with this unpleasant situation, she expressed a desire to go back to her parental home at Nainital. th 9. H.L. then stated that on 27 February 1990 Satish Prakash and Basti Ram confined her in a quarter near the Crl. Appeal No.352 of 2006 Page 4 of 17 Page 4 Veterinary hospital where they were working and they th raped her several times. Eventually on 8 March 1990 she was taken by them to Delhi and handed over to two

that she should be dropped off at her parental home. 10. In her statement H.L. stated that when she went to her parental home she found that it was locked and th th therefore from 9 March 1990 to 20 March 1990 she lived with a neighbor, PW-19 Ram Singh who informed her st father in Pant Nagar of her arrival in Nainital. On 21 March 1990 the lock of her parental home was broken and th she lived there till 4 April 1990 and came to Delhi along th with her father on 6 April 1990. JUDGMENT 11. Upon completion of investigations, the police rd authorities filed a charge sheet and on 3 August 1990 the case was committed to the Sessions Court and registered as Sessions Case No. 22 of 6.11.1990/Sessions Trial No. 30 of 1990 before the Additional Sessions Judge, Sonepat (Haryana). Crl. Appeal No.352 of 2006 Page 5 of 17 Page 5 Proceedings in the Trial Court: 12. The Additional Sessions Judge charged Satish Prakash and Basti Ram for offences punishable under

th Code (for short the IPC) on 7 November 1990 to which they pleaded not guilty. It appears that the charge of th raping H.L. prior to 27 February 1990 was inadvertently left out and therefore additional charges were framed against Satish Prakash and Basti Ram to include the th commission of rape of H.L. prior to 27 February 1990. The two accused pleaded not guilty to the additional charges also. The charges framed read as follows: JUDGMENT 1. That you both on 27.2.90 in the area of Vill. Bhainswal Kalan kidnapped Kumari H.L. aged 15/16 years, a minor by taking her out of legal guardianship of her maternal grandfather Sh. Sardara Ram S/o Jai Pal R/o Farmana with intent that she may be forced or seduced to illicit intercourse and thereby committed an offence punishable u/s 366 IPC and within cognizance of this Court. 2. Secondly, you both, between 27.2.90 to 08.3.90, in the aforesaid area committed rape on the above Crl. Appeal No.352 of 2006 Page 6 of 17 Page 6 named H.L. by committing sexual intercourse against her will or consent and thereby committed an offence punishable u/s 376 IPC and within cognizance of this Court.

4. Fourthly, you both on same date and place committed criminal intimidation by threatening H.L. to cause death and thereby committed offence punishable u/s 506 IPC and within cognizance of this Court. 5. Fifthly, you both on the same date and place wrongly confined H.L. in Govt. Quarter of Veterinary Hospital Bhainswal Kalan from 27.2.90 to 08.3.90 and thereby committed an offence punishable u/s 342 IPC and within cognizance of this Court. 6. Sixthly that you accused Satish Kumar committed rape on aforesaid H.L. by committing sexual intercourse against her will or consent several times from September, 1989 to February, 1990 at your house in the area of village Farmana and thereby committed an offence punishable under Section 376 I.P.C. and within cognizance of this Court. JUDGMENT 7. Seventhly, that you accused Basti Ram committed rape on aforesaid H.L. against her consent or will several times between October, 1989 and February, 1990 in Veterinary Hospital quarter Bhainswal and thereby you committed an offence punishable under Section 376 I.P.C. and within cognizance of this Court. Crl. Appeal No.352 of 2006 Page 7 of 17 Page 7 13. The prosecution examined as many as 24 witnesses while the defence examined one witness.

regarding the age of H.L. It was noted that her birth th certificate Exhibit PF gave her date of birth as 10 June 1974 but the school record as well as the evidence of one of the teachers in the school in Bhainswal indicated that th her date of birth was 27 June 1975. The father of the th prosecutrix gave her date of birth as 10 June 1974 while th her mother gave the date of birth as 27 June 1975. However, on an appreciation of the evidence and relying upon the birth certificate Exhibit PF the Trial Court JUDGMENT th concluded that the date of birth of H.L. was 10 June 1974. Therefore, when she was raped between September 1989 and March 1990 she was below 16 years of age. 15. The Trial Court then considered the issue of the improbability of H.L. having been raped by Satish Prakash Crl. Appeal No.352 of 2006 Page 8 of 17 Page 8 and Basti Ram. The Trial Court was of the view that the statement of the prosecutrix was credible. She had complained to her grandmother and to her aunt about

no effect on them. As such, she had little or no option but to submit to the demands of Satish Prakash and Basti Ram. The Trial Judge held that in any case since H.L. was below 16 years of age her consent to have sexual intercourse with Satish Prakash and Basti Ram was meaningless. 16. On the basis of these findings the Trial Judge concluded that Satish Prakash and Basti Ram had subjected H.L. to rape and gang rape. JUDGMENT 17. On the issue whether Satish Prakash had kidnapped H.L., the Trial Judge concluded that H.L. was under the guardianship of her grandfather Sardara Singh and since Satish Prakash had taken her away from the lawful guardianship of her grandfather, he was guilty of kidnapping her. As such, it was held that Satish Prakash Crl. Appeal No.352 of 2006 Page 9 of 17 Page 9 was guilty of an offence punishable under Sections 363 and 366 of the I.P.C. Basti Ram was, however, found not guilty of the charge of kidnapping H.L.

Sardara Singh and found that he was related to both Satish Prakash and Basti Ram. In fact Satish Prakash is his nephew (brother’s son) while Basti Ram is the cousin of Satish Prakash. Under these circumstances, Sardara Singh tried to save Satish Prakash and Basti Ram from being involved in the kidnapping and rape of H.L. and he also went to the extent of cooking up a story to implicate Mohinder Singh and Satte. In these circumstances, the Trial Judge did not give weightage to the evidence of JUDGMENT Sardara Singh and relied primarily on the testimony of H.L. as well as the statement that she gave before the Magistrate under Section 164 of the Cr.P.C. 19. The Trial Judge also considered some letters said to have been written by H.L. to Mohinder Singh professing intimacy with him but the prosecution version was Crl. Appeal No.352 of 2006 Page 10 of 17 Page 10 accepted that these letters were written at the instance of Satish Prakash so as to put the blame on Mohinder Singh.

of the prosecutrix. According to this witness, H.L. was between 16 and 17 years of age, but he did not have the original medical report on the basis of which he had come to this conclusion. 21. In their statement under Section 313 of the Cr.P.C. the accused stated that H.L. was a girl of ‘bad character’ and that they had been falsely implicated at the instance of the investigating agency. JUDGMENT 22. After going through the evidence on record, the Additional Sessions Judge, Sonepat by a judgment and st order dated 1 April 1992 convicted Satish Prakash and Basti Ram of having committed gang rape on H.L. from th th 27 February 1990 to 8 March 1990. Satish Prakash was also found guilty of having raped H.L. from September Crl. Appeal No.352 of 2006 Page 11 of 17 Page 11 1989 to February 1990. Basti Ram was found guilty of having raped H.L. from October 1989 to February 1990. Both the accused were also found guilty of offences

rd 23. Subsequently by an order dated 3 April 1992 Satish Prakash and Basti Ram were sentenced under Section 376(2)(g) of the IPC to 10 years rigorous imprisonment for the gang rape of H.L. They were also asked to pay a fine of Rs.2,000/- and in default thereof to undergo further rigorous imprisonment for one year. For the remaining offences, they were sentenced to various terms of imprisonment, but all sentences were to run concurrently and, therefore, we are not going into the JUDGMENT details of the punishment awarded. Proceedings in the High Court: 24. Feeling aggrieved by the conviction and sentence, both the convicts preferred an appeal in the High Court of Crl. Appeal No.352 of 2006 Page 12 of 17 Page 12 Punjab and Haryana, being Criminal Appeal No. 162- SB/1992.

learned counsel for the parties, the High Court held as follows: “After going through the contention of learned counsel for both the parties, I am of the opinion that ASI Jai Dev PW 22 has admitted that he recorded the statement of Mohinder who has stated that he and Sat Narain had enticed away H.L. and, thereafter, sent her to Bareli with somebody else and that he can get H.L. recovered. In Ex.D1 H.L. has clearly written to Mohinder that she was absent from School for four days while accompanying Mohinder to Delhi and she also admitted that she has been questioned by Satish Kumar appellant and her maternal grandfather and grand-mother with regard to absence for four days. Satish also reprimanded her that she had been missing for four days without disclosing her whereabouts and he would stop her from going to School and send her to her father’s house after performing betrothal to some boy. In letter Ex. D8 also she has named Dr. Satya asking help from him for making a programme in the day time as it is difficult to come out of the house at night. JUDGMENT Taking the totality of facts and the circumstances of the case into consideration the above evidence casts heavy doubt on the prosecution version and Crl. Appeal No.352 of 2006 Page 13 of 17 Page 13

26. On the above basis, the learned Single Judge allowed the appeal and set aside the conviction of Satish Prakash and Basti Ram. 27. The State of Haryana has challenged the judgment and order passed by the learned Single Judge of the High Court. Discussion and conclusion: 28. During the pendency of the appeal before us, JUDGMENT Satish Prakash expired and the appeal only survives as against Basti Ram. 29. The law on the issue whether a conviction can be based entirely on the statement of a rape victim has been settled by this Court in several decisions. A detailed Crl. Appeal No.352 of 2006 Page 14 of 17 Page 14 discussion on this subject is to be found in Vijay @ Chinee v. State of Madhya Pradesh, (2010) 8 SCC 191 . After discussing the entire case law, this Court

“Thus, the law that emerges on the issue is to the effect that the statement of the prosecutrix if found to be worthy of credence and reliable, requires no corroboration. The Court may convict the accused on the sole testimony of the prosecutrix.” This decision was recently adverted to and followed in State of Rajasthan v. Babu Meena, 2013 (2) SCALE 479 . 30. A reading of the judgment and order of the High Court indicates that it has not discussed the statement of H.L. under Section 164 of the Cr.P.C. before the Magistrate JUDGMENT nor her testimony before the Trial Judge. On going through her statement recorded by the Magistrate, we find that it is rather detailed and the least that was expected of the High Court was to consider that statement. If it was found to be not credible, the High Court was entitled to reject it and also her testimony before the Trial Judge. But, to Crl. Appeal No.352 of 2006 Page 15 of 17 Page 15 completely ignore what the prosecutrix had said, merely on the basis of a handful of letters which she had written (even though she had explained the circumstances in

unsatisfactory way of dealing with the entire case. 31. Normally, we would have gone through the entire evidence on record and decided whether the acquittal of Basti Ram should be sustained or not. However, in the absence of any discussion or analysis of the evidence by the High Court in first appeal, we are of the opinion that a right of appeal available to Basti Ram would be taken away if we were to consider the case on its merits without the opinion of the High Court. Additionally, for a proper JUDGMENT appreciation of the case, it is necessary for us to have the views of the High Court on record. This is important since the High Court has reversed a finding of conviction given by the Trial Judge. 32. Under the circumstances, the more appropriate course of action would be to set aside the impugned Crl. Appeal No.352 of 2006 Page 16 of 17 Page 16 judgment and order passed by the High Court and remand the matter for reconsideration on merits after taking into account the entire evidence on record, including the

subject. We do so accordingly. 33. Since the allegation of rape is of the year 1989- 1990, we request the High Court to accord high priority to the disposal of the case. 34. Appeal is disposed of. ..……………………..J. (A.K. Patnaik) ..……………………..J. (Madan B. Lokur) New Delhi; April 02, 2013 JUDGMENT Crl. Appeal No.352 of 2006 Page 17 of 17 Page 17