Chattisgarh High Court
Mukku @ Mukesh Yadav vs State Of Chhattisgarh on 9 June, 2021
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRA No. 812 of 2013
• Mukku @ Mukesh Yadav, S/o Shankar Lal Yadav, Aged About 29 Years, R/o.
Lodhipara, Sarkanda, Near Gate of Agriculture Form, P.S. Sarkanda, Tah.Civil
And Rev. Distt. Bilaspur, C.G.
---- Appellant
Versus
• State of Chhattisgarh, Through Police Station A.J.K., Bilaspur, C.G.
---- Respondent
For Appellant : Shri Ravindra Sharma, Advocate.
For State/Respondent : Shri Ghanshyam Patel, G.A.
Hon'ble Shri Justice Arvind Singh Chandel
Judgment on Board
09/06/2021
1. This appeal has been preferred against the impugned judgment dated
21.8.2013 passed in Special S.T. No.33/2012 by the Special Sessions
Judge, Bilaspur, District Bilaspur, (C.G.) wherein appellant has been
convicted and sentenced as under :
Conviction Sentence
U/s 376 of the I.P.C. R.I. for 10 years and fine of Rs.2,000/-
with default stipulations
U/s 450 of the I.P.C. R.I. for 5 years and fine of Rs.2,000/-
with default stipulations
Both sentences to run concurrently.
2. In the present case, prosecutrix (PW-1) is a major lady having two
children. Appellant herein is also a married person having two children.
According to the case of the prosecution, on 26.08.2012 at around
9:30 PM, when prosecutrix was sleeping in her house with her 8 years
old child, at that time appellant knocked the door of her house. When
she opened the door, appellant forcefully entered in her house and
committed sexual intercourse with her. Immediately, after the incident,
she narrated the entire story to Rahin Kaiwart (PW-2), Savita Kenwat
and Gautam. When husband of the prosecutrix came to the house, she
narrated the whole incident to him also. Thereafter, in the night itself,
prosecutrix lodged a report vide Ex.P-1 in the police station.
Prosecutrix was medically examined by Dr. (Smt.) Neelima Sharma
(PW-5). Her report is Ex.P-7. Statement of the prosecutrix and other
witnesses were recorded under Section 161 of the Cr.P.C. After
completion of the investigation, a charge-sheet was filed. To prove the
guilt of the accused/appellant, prosecution has examined as many as
10 witnesses. One defence witness namely Rajkumar Kashyap (DW-1)
has been examined. Statement of appellant under Section 313 of the
Cr.P.C. was recorded, wherein accused/appellant has pleaded his
innocence and false implication in the matter.
3. After completion of trial, the trial Court has convicted and sentenced
the appellant as mentioned in paragraph 1 of this judgment. Hence,
this appeal.
4. Learned Counsel appearing on behalf of the appellant submits that
appellant is innocent and is falsely implicated in the present case. He
further submits that trial Court has wrongly convicted the appellant
without there being sufficient and clinching evidence against him. He
further argued that learned trial Trial Court has failed to consider the
statement of defence witness namely Rajkumar Kashyap (DW-1)
where he has categorically stated that for the last 6-7 years, there was
love affair between prosecutrix and appellant. Learned trial Court also
failed to see the circumstances which clearly show that prosecutrix
was the consenting party. Therefore, conv iction of the appellant is
not in accordance with the evidence available on record.
5. Per contra, learned Counsel appearing for the State supports the
impugned judgment and submits that sentence awarded by the trial
Court is just and proper and requires no interference.
6. I have heard learned Counsel appearing for the parties, perused the
record and statements of the witnesses minutely.
7. Prosecutrix (PW-1) in her Court Statement has categorically deposed
that on the date of incident, she was sleeping in her house with her 8
years old child, at that time, appellant knocked the door and when she
opened the door, appellant forcefully entered inside the house and
committed forcible sexual intercourse with her. According to this
witness, immediately after the incident, she narrated the entire incident
to her neighbours namely Savita, Gautam and Rahinbai. When her
husband namely Puroshottam Singh (PW-3) reached home, then she
narrated the entire incident to him also. Smt. Rahin Kaiwart (PW-2)
and Puroshottam Singh (PW-3) has supported the above statement of
the prosecutrix. Smt. Rahin Kaiwart (PW-2) has categorically stated
that just after the alleged incident, prosecutrix came to her and
narrated the entire story to her. At that time prosecutrix was weeping.
Puroshottam Singh (PW-3) also stated that when he reached house,
his wife (prosecutrix) narrated the entire incident to him. In paragraph
11 and 12 of cross-examination of the prosecutrix, appellant has
admitted that he entered to the house of the prosecutrix and made
physical relationship with the prosecutrix. Though, it was the defence
of appellant that there was love relationship between him and
prosecutrix and he made physical relationship with prosecutrix with her
consent. But prosecutrix denied the submissions made by the
appellant in this regard during her cross-examination. Immediately,
after the the alleged incident, prosecutrix narrated the incident to Rahin
Kaiwart (PW-2). If prosecutrix would have been consenting party, then
she would not have made complaint to Rahin Kaiwart (PW-2) in
weeping state. There is also no such fact available in this case which
shows that husband of the prosecutrix or any other person has seen
her in a compromising position, then only she had made complaint.
Therefore, no such substance is available in the statement of the
appellant where he has stated that they were having love relationship
and prosecutrix was the consenting party in the alleged act.
8. On a minute examination of the evidence on record, it is clear that
there is sufficient evidence against the appellant to hold him guilty. In
my considered view, the trial Court has rightly convicted the appellant.
9. With regard to the sentence of the appellant in the present case,
appellant is in custody since 27.08.2012 i.e. he has completed about
more than 9 years in jail. Appellant is also a married person having two
children. Further considering the family condition and detention period
of the appellant, and the fact that he is facing the lis since 2013, I am
of the view that the ends of justice would be met if, while upholding the
conviction imposed upon the Appellant, the jail sentenced awarded to
him is reduced to the period already undergone by him.
10. Consequently, the appeal is partly allowed. The conviction of the
Appellant under the aforementioned Section is affirmed and he is
sentenced to the period already undergone by him. The fine sentence
is affirmed.
11. Records of the Court below be sent back along with a copy of this
order forthwith for information and necessary compliance.
Sd/-
(Arvind Singh Chandel)
Judge
Prakash
