JUDGMENT Nishita Mhatre, J.
1. This Appeal has been preferred by the appellants who had been convicted under Section 302 r/w. Section 34 of the Indian Penal Code and sentenced to suffer imprisonment for life. They have also been convicted under Section 394, r/w. 34 of the Indian Penal Code and sentenced to 7 years imprisonment. Appellant No. 1 has been found guilty of the offence punishable under Section 376 of the Indian Penal Code and has been convicted to suffer rigorous imprisonment for 7 years. Both the appellants have been acquitted of the offences punishable under Sections 307 and 337 of the Indian Penal Code.
2. The case of the prosecution is that on 23-3-1998 between 1 and 1.30 at night, the appellants assaulted one Balu Kute, fatally. They also assaulted one Govind Maharaj, leading to a loss of his eye sight. After the assaults on these two persons who were sleeping in the courtyard outside the house, the appellants entered the house and robbed the wife of Balu Kute by snatching her Mangalsutra and then raped her. Thereafter he fled from the scene of offence and were found sleeping in a field on 24-3-1998. A gupti was seized from the appellants. This gupti had blood stains on it. The cloth pieces tied on the appellants' heads were stained with blood. A shawl which found with them was also stained with blood. The appellants were arrested and were charged for having committed offences under Sections 302, 394, 376 r/w 34 as well as 307 and 337 of the Indian Penal Code.
3. PW 1 Vandana is the wife of the victim Balu Kute and the complainant in this case. She has deposed that on the night of the incident religious discourses were being held in her house by Govind Maharaj, PW6. This discourse continued till 10 p.m. after which the other villagers returned to their respective homes. She and the deceased continued talking with PW 6 till midnight. The deceased, his son Somnath and PW 6 all slept in the courtyard. PW 1 and her 2 younger sons slept in the house. She has further stated that she woke up when the empty pot which she had placed against the door fell. She saw the appellants entering the house. She has described the appearances of both the appellants and the clothes that they were wearing at that point of time. She has then stated that appellant No. 1 snatched her Mangalsutra when she refused to hand it over to him. He asked for the cash box and when PW 1 told him that there was none, appellant No. 2 started searching the house, scattering all the articles. Appellant No. 1 gave a blow to the left hand and left leg of PW 1 with the wooden handle of the axe that he was carrying. He also gave a blow with the handle on the cheek of the elder of the two sons sleeping with this witness. When the witness cried out, appellant No. 1 threatened to kill her. He then ravished her despite her resistance. There was a sound of some persons approaching the house, the appellants ran away. PW 1 went out of the house and found PW 6 injured. She did not find her husband in the courtyard but in the carrot field. The husband of PW 1 was (sic) injured on his head, eye and other parts of his body. The brothers-in-law of PW 1 rushed to the spot. Both the deceased and the injured PW 6 were taken by these two persons to hospital on different motor cycles. The complainant has been examined medically. She has deposed that the police brought the appellants to the house when she identified them. Thereafter she also identified them at the test identification parade. This witness has withstood the cross-examination and she has reiterated that appellant No. 1 raped her. She has also disclosed that she was able to see both the appellants clearly because an electric bulb was lit, both inside the house as well as in the courtyard, when the appellants entered her house. This witness has not departed from the complaint lodged by her with the police. There are no material discrepancies or omissions in her testimony when juxtaposed with the complaint lodged by her. Therefore, it is evident from the deposition of this witness that she has not seen who assaulted her deceased husband and PW6. However, she has been able to identify appellant No. 1 as the person who snatched her Mangalsutra and raped her. She has also identified appellant No. 2 as the person who was rummaging through the household articles for the cash box.
4. PW 2 is the brother-in-law of PW1. He has deposed that between 1 and 1.30 a.m. on 23-3-1998 he was awoken by his father informing him that there was commotion in the house of the deceased. This witness therefore, went towards his brother's house along with his younger brother Rajendra. This witness has deposed that they saw three persons, each with a torch, running away from the house of the deceased. The three persons abused them when asked to identify themselves and ran away. The witness has deposed that when he and Rajendra reached the house of PW 1 they found PW 6 lying injured in the courtyard. PW 1, who was inside the house, informed them that two thieves had entered the house; one of them had snatched her Mangalsutra and raped her. She requested her brother-in-law to search for her husband. PW 2 has stated that they found him lying in the carrot field. They then removed the deceased from the spot and took him to Tembhurni and PW 6 who was injured was removed to hospital. Nothing much turns on the cross-examination of this witness.
5. The next witness PW 3 is the Tehsildar and the Executive Magistrate who held the test identification parade on 4-6-1998. The fourth witness examined for the prosecution to establish the case against the appellants is a contractor who stays 1.5 kilometres away from the house of the complainant, PW 1. He has stated that at about 11 p.m. on 22-3-1998, when he was returning home, he saw three persons, two of whom he identified in the police station on 24-3-1998. The next witness examined is the panch who has deposed to the arrest panchanama. This witness had deposed that the appellants were found steeping in a sugarcane field. These persons informed the PSI who was accompanying the panchas that they had come from another village. A gupti with some blood stains on ii was found next to them. A shawl and pieces of cloth which were tied around the heads of these persons were also stained with blood. The two persons have been identified by this witness as the appellants.
6. PW 6 is the person who was assaulted on the night between 22 and 23-3-1998. He has corroborated the evidence of PW 1 by stating that he was sleeping along with the deceased and his son in the courtyard outside the house of the deceased. He has further deposed that while he was asleep, somebody gave him a blow with a stick on his nose and multiple stabs with a sharp weapon on his face. He also sustained stick blows on his right hand and back due to which he became unconscious. This witness has candidly stated that he was not able to see the assailants. He has not spoken about the deceased having been assaulted in his presence. The witness has lost his vision after the injury sustained by him. The spot panchanama indicates that a receipt was found near the axe in the complainant's house. PW 7 has been called to depose to this document. He has stated that the receipt was issued to the appellant No. 1 when he deposited the amount imposed as penalty by the Court in RCC No. 63/1991 filed under Section 379 of the Indian Penal Code. PW 8, PW 9 and PW 10 are the police personnel involved in detecting the crime.
7. In our opinion, the prosecution has been able to prove that PW 1 was raped by appellant No. 1. Her testimony is sufficient for us to draw this conclusion. She has disclosed this fact immediately after the incident. PW 2 supports the case made out by PW 1. The medical examination of PW 1 and the accused indicate that there was sexual intercourse between the two. PW 1 had been injured on the middle finger of her left hand as seen from the medical records. It has also been established that when PW 1 refused to hand over her Mangalsutra, appellant No. 1 struck her on her left hand with the wooden handle of the axe and snatched the ornament which was around her neck. It has also been established that appellant No. 2 did enter the house along with appellant No. 1 and with a common intention with appellant No. 1 has robbed the complainant.
8. Although the offences punishable under Sections 376 and 394 of the Indian Penal Code have been established, we are unable to agree with the trial Court that the offences punishable under Sections 302 and 337 of the Indian Penal Code are established. This is a case where the investigation has been conducted in a haphazard manner and leaves much to be desired. The investigating agency, after finding that the axe, the gupti and the shawl recovered from the appellants, had blood stains belonging to 'O' group, has not cared to have the blood group of either the complainant PW 6 or the deceased identified properly. The Chemical Analyser's report shows that the quantity sent for analysis was insufficient. This is a fatal flaw in the prosecution's case. There is no doubt that the deceased died a homicidal death. However, there is not a single circumstance to link the appellants with his death. Nor is there any evidence to link them to the assault on PW 6. Although the eldest son of the deceased Somnath was sleeping with the deceased and PW 6 in the courtyard, he has not been examined before the Court. This is a significant lapse on the part of the prosecution. In such circumstances, it is difficult to uphold the order of the trial Court in respect of the conviction of the appellants under Sections 302 and 337 of the Indian Penal Code.
9. The learned Counsel who has been appointed for the appellants has submitted that the appellants have wrongly been implicated. They have nothing to do with the offences committed. It is only because they belong to a particular community that they have been arraigned in the matter. He has pointed out the evidence of the panch witness who has stated in his cross-examination that he was asked to be a witness as Pardhis were to be arrested. In our opinion, this evidence does not necessarily lead to the inference that the appellants have been falsely implicated.
10. We have also considered the submissions on behalf of the appellants that the appellants have not been identified and they were merely produced before the complainant at her house after being arrested. There is evidence on record to show that the complainant had identified them. She was able to do so as electric bulbs were lit both inside the house as well as outside when the offence was committed. She has also identified them at the test identification parade and in the Court at the trial. Therefore, we have no hesitation in accepting the identity of the appellants as the persons who have committed the offences punishable under Sections 394 r/w 34 and 376 of the Indian Penal Code.
11. Hence, the appellants are acquitted of the offences punishable under Sections 302, 337 r/w 34 of the Indian Penal Code.
12. The judgment of the trial Court in respect of the conviction under Section 394, IPC is confirmed. The conviction of the appellant No. 1 in respect of the offence punishable under Section 376 is also confirmed. The sentences imposed by the trial Court in respect of these two offences are confirmed. The appeal is thus partly allowed.