Bombay High Court
Arhant Janardan Sunatkari vs The State Of Maharashtra on 4 February, 2021
Bench: S. K. Shinde
10.Cri. Appeal-332-20 aw IA 1129-2020.doc
Shambhavi
N. Shivgan IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
Shambhavi N. CRIMINAL APPELLATE JURISDICTION
Shivgan
Date: 2021.02.04
15:58:27 +0530
Criminal Appeal No. 332 / 2020
with
Interim Application No. 1129 / 2020
Arhant Janardan Sunatkari
Age : 19 years, Occ: Student,
R/a. F/18/02/02, Vrundavan Society,
Sector No.4, Sanpada, Navi Mumbai. .. Appellant
Versus
The State of Maharashtra
(Through Sanpada Police Station). .. Respondent
****
Mr. M.S. Mohite Sr. Advocate i/by Mr. Shantanu R. Phanse,
Advocate for the Appellant.
Mr. R.M. Pethe, APP for State/ Respondent.
****
CORAM : SANDEEP K. SHINDE J.
RESERVED ON : 3rd FEBRUARY, 2021.
PRONOUNCED ON : 4th FEBRUARY, 2021.
10.Cri. Appeal-332-20 aw IA 1129-2020.doc
JUDGMENT :-
1. Appellant (Original Accused), a student of 19 year old, has
been convicted for committing rape repeatedly on same woman,
an ofence under Section 376 (2) (n) of the Indian Penal Code and
sentenced to sufer rigorous imprisonment for ten years and fne
of Rs. 5000/- with default stipulation;
. The victim being minor, appellant has been convicted also
under Section 3 (a) (c) an ofence punishable under Section 4 of
Protection of Children from Sexual Ofence Act, 2012 (POCSO) and
sentenced to sufer rigorous imprisonment for seven years and
fne of Rs. 5000/- with default stipulation;
. Also has been convicted for the ofences punishable under
Sections 5 (1) (n), 6 of POCSO and sentenced to sufer rigorous
imprisonment for ten years and fne of Rs. 5000/- with default
stipulation;
. Also convicted under Section 354 of the IPC and sentenced to
sufer rigorous imprisonment for fve years and fne of Rs. 5000/-
with default stipulation.
10.Cri. Appeal-332-20 aw IA 1129-2020.doc
2. All sentences were directed to run concurrently.
3. Pending trial, appellant was enlarged on bail, which he had
not misused.
4. Appellant in these proceedings, seeks suspension of
impugned sentence and enlargement on bail.
5. Facts of this case are distinctive. That to say victim is frst
cousin sister of the appellant. At the relevant time i.e. in
September, 2017 she was 15 year old, 8th Standard Student and
was living in the house of her paternal uncle, since two years.
Victim's friend / classmate was examined as prosecution
witness no.6. Her evidence leads to belief, that in September,
2017, victim told that her frst cousin brother had touched her
inappropriately and had stomach pain. This witness apparently
found and had noticed the victim was depressed. She told this fact
to her class teacher. Whereupon class teacher enquired with the
victim. Evidence of Class Teacher (PW-7) reveals, that victim told
her about sexual harassment, meted out to her by cousin brother.
10.Cri. Appeal-332-20 aw IA 1129-2020.doc
Apparently that victim told to the Class Teacher, that she was
residing in the house of her uncle with his two cousins and also
disclosed as to when, how, and where she was subjected to
penetrative assault by one of the cousins. His ordeal was informed
to Principal of the School and thereafter, the F.I.R. was registered
by teacher, on 3rd March, 2018 against the appellant.
6. On the same day, Medical Ofcer (PW-5) examined victim.
His evidence indicates that victim told him, that she was sexually
assaulted in September, October 2017 and again in February, 2018.
However on general examination, doctor did not notice any
external injury on her person, suggesting forible assault. Her urine
pregnancy test was turned negative. Medical Ofcer opined, over
all clinical fndings were consistent with the sexual assault, subject,
to fnal report of Forensic Science Lab (FSL).
7. Indisputably, the FSL report was not received till the
conclusion of trial. Thus to be stated that opinion of the doctor
was provisional / indefnite and not fnal.
10.Cri. Appeal-332-20 aw IA 1129-2020.doc
8. In the course of investigation, statement of victim was
recorded under Section 164 of the Code of Criminal Procedure,
1973, wherein the victim would disclose and say, that it was a
consensual act; not once but at least for 4-5 times.
9. Be that as it may, victim in her evidence did not support the
prosecution and would say that her narrative under Section 164 of
Cr.P.C., was at the instance of Class Teacher. She disowned the
contents of portion marked 'B' of her statement recorded under
164. In the cross-examination, the victim would say that "It is true
to say that I had given my statement to police at the instance of
Class Teacher. It is true to say that portion marked 'A' in statement
recorded under Section 164 of Cr.P.C. is stated by me at the
instance of Class Teacher."
10. I have perused the impugned judgment; evidence of victim,
mother of victim and of PW-6 (Classmate of the victim) as well the
evidence of Medical Ofcer.
10.Cri. Appeal-332-20 aw IA 1129-2020.doc
11. I am conscious of the fact that the passing of POCSO has
been signifcant and progressive step in securing children's rights
and furthering the cause of protecting children against sexual
abuse. The letter and spirit of the law, which defnes a child as
anyone less than 18 years of age, is to protect children from sexual
abuse.
12. I am also conscious of the fact that consensual sex between
minors has been in a legal grey area because the consent given by
minor is not considered to be a valid consent in eyes of law.
13. In the case at hand, facts are distinctive in the sense, victim is
frst cousin sister of the appellant. At the relevant time, she was
15 year old and appellant was 19 year old. Both were students and
living in one house. A fact cannot be overlooked that the victim
had resiled from her statement and further disowned the contents
of portion marked B of her statement recorded under Section 164.
Even her mother was unfriendly to prosecution. Opinions of
doctor that victim was subjected to sexual assault was subject to
FSL report. The FSL report was not obtained till the conclusion of
10.Cri. Appeal-332-20 aw IA 1129-2020.doc
the trial. Victim said, her statement to the police and narrative in
statement under Section 164 was at the instance of Class teacher.
Therefore, in the proceedings, wherein suspension of sentence is
sought, this Court cannot ignore the 'evidence of victim' and 'her
mother'. At the same time, the age of the victim and of appellant
their relations also cannot be overlooked. Though the prosecution
vehemently argued and relied on Section 29 and 30, which
provides for presumption of culpable, mental state as to certain
ofences, in my considered opinion, this submission and argument
of the prosecution is to be gone into, when appeal is to heard
fnally.
14. Thus in consideration of the distinctive facts of the case,
evidence on record the impugned sentence is suspended and
appellant is directed to be released on bail on the following
conditions.
(i) The appellant be released on bail on executing P.R. Bond of
Rs. 25,000/- with one or two sureties in the like amount;
(ii) The appellant shall report to the trial Court as and when
10.Cri. Appeal-332-20 aw IA 1129-2020.doc
called, till his appeal is fnally disposed of;
(iii) The appellant shall keep the trial Court informed of his
current address and mobile contact number and/ or change of
residence or mobile details, if any, from time to time;
15. The application is allowed in the aforesaid terms and is
accordingly disposed of.
(SANDEEP K. SHINDE, J.)
N A J E E B..
