Santram Lahre vs State Of Chhattisgarh
2022 Latest Caselaw 2553 Chatt

                                       1

                                                                         NAFR
               HIGH COURT OF CHHATTISGARH, BILASPUR


                            Cr.A No.743 of 2016

                    Judgment Reserved On : 12.04.2022
                    Judgment Delivered On : 21.04.2022

Santram Lahre S/o Pyarelal Lahre Aged About 28 Years Caste Satnami, R/o
Village Mongrapal, Police Outpost Bastar, District Bastar, Chhattisgarh.


                                                                  ---- Appellant
                                     Versus
State Of Chhattisgarh Through Station House Officer, Kotwali, Bastar, District
Bastar, Chhattisgarh.


                                                                --- Respondent

For Appellant: Shri Akhtar Hussain, Advocate. For Respondent/State : Smt Shubha Shrivastava, PL.

Hon'ble Shri Justice Deepak Kumar Tiwari CAV JUDGMENT

1. This Appeal has been preferred against the judgment of conviction

and order of sentence dated 08.03.2016 passed by the Special

Judge (POCSO) Jagdalpur in Special Sessions Case No.31/2015

convicting the Appellant under Sections 376 IPC and under Section

4 of the POCSO Act and sentencing him to undergo RI for 10 years

with fine of Rs.1,000/- and RI for 7 years with fine of Rs.1,000/-

respectively with usual default stipulations. Both the sentences were

ordered to run concurrently.

2. Prosecution case is that minor victim aged about 7 years (PW-2)

came to the house of her sister (PW-1) at village Mangrapal, on the

date of incident i.e. 27.05.2015 at about 2.00 pm and when she was

going out to play out of the house, the present Appellant came near

her and allured her of giving sweets and took her to his house and

after lying with the prosecutrix on the bed and also disrobed and

tightened her near legs with the help of rope and also removed his

clothes and committed rape on her. Upon the cries of the victim,

(PW-3) came to the house of the Appellant and found that the

Appellant was naked and after seeing this witness, he wore his

clothes and left away. (PW-3) removed the knot of the hands and

legs of the prosecutrix and brought her to her sister and narrated the

incident. The prosecutrix also stated the incident to her elder sister

(PW-1). After the social meeting, PW-1 has lodged the FIR on

01.06.2015 at PS Kotwali, District Bastar which was registered as

FIR No.227/2015.

3. Durga Patel (PW-13), Sub-Inspector during investigation prepared

the spot map (Ex.P-10) and seized nylon rope from the place of

incident (Ex.P-8) from the Appellant, his underwear was seized vide

Ex.P-6, the Appellant was medically examined by Dr. Rishab (not

examined during trial) and he opined that the Appellant was capable

of performing sexual intercourse. The prosecutrix was also

medically examined by Dr. Arpita Lagu (PW-6) and during

examination, she found superficial abrasion on the post forcet

measuring 1 x 1.5 cm with redness over it, between hymen ring and

labial folds and she also prepared slides, during examination and

found stains in the underwear of victim (Ex.P-5), the slide and

underwear of the victim and Appellant were sent to FSL examination

and in its report (Ex.P-2) in the slide and underwear of the victim,

semen was found positive and in the underwear of the Appellant,

semen was not found. For determination of age of the victim,

ossification test was conducted by Dr. Govind Singh (PW-5), who

opined that the victim was aged about 6-9 years (Ex.P-3). Patwari

Vinod (PW-9) has prepared map (Ex.P-4). Statements of the

witnesses were recorded and the Appellant was arrested on

02.06.2015 (Ex.P-11).

4. After completion of investigation, charge sheet was filed against the

present Appellant. In order to prove its case, the prosecution has

examined as many as 13 witnesses. The Appellant abjured his guilt

and has stated false implication and has not examined any defence

witness.

5. After hearing the parties, the trial Court, vide its impugned judgment,

convicted the Appellant as mentioned above.

6. Learned Counsel for the Appellant submits that the trial Court has

wrongly convicted the Appellant and the Doctor has not given any

definite opinion regarding the rape and that there is no sufficient

evidence available on record to connect the accused/Appellant with

the crime in question. The impugned order of conviction is contrary

to the facts and evidence available on record. He alternatively

submitted that at the most, the Appellant could be convicted under

Section 376/511 IPC and under Section 8 of the POCSO Act,

therefore, he prayed for altering the conviction.

7. On the other hand, learned State Counsel would support the

impugned judgment.

8. I have heard learned counsel for the parties at length and perused

the record.

9. The prosecutrix (PW-2), aged about 7 years, deposed that when she

was playing near the Tamarind Tree, the appellant came there and

allured her to give some sweets. Thereafter he took her to his home

and removed her clothes, closed the door, also removed his own

clothes and tightened her hands and thereafter did the wrong work

with her. At that time, the appellant caught her waist. During the

incident, she was screaming and weeping. On hearing her voice

(PW-3) Radhe @ Jugul reached there. She has also stated that

when she heard the cries of a child from the house of the appellant,

she pushed the door and saw that the appellant and the prosecutrix

(PW-2) were in the room. The prosecutrix was lying on the floor

without any underwear and her hands were tightened, therefore, she

unfastened her hands. In cross-examination by the prosecution, in

para-9, she has stated that when she entered the room, at that time,

the appellant had already worn his clothes.

10. (PW-1), elder sister of the prosecutrix, has stated that the

prosecutrix is her younger sister and had come to her house. On the

date of the incident, at about 1 pm, when her younger sister was

playing outside, the appellant held her hands, forcibly took her to his

house and committed rape. Therefore, she has lodged the FIR (Ex.-

P/9) on 1.6.2015, wherein the date of incident was mentioned as

27.5.2015 and delay was properly explained that after holding social

meeting, FIR has been lodged. PW-1 also admitted in cross-

examination that the appellant is the close relative being nephew.

She also admitted that on the date of incident the family members

had forbidden to lodge any FIR. Therefore, on the date of the

incident they have not reported the matter to the police. But after 2-

3 days other members of the community suggested for the report

and then such report was lodged.

11. (PW-5) Dr. Govind Singh, Radiologist, has done ossification test of

the victim vide Ex.-P/3 and opined that the prosecutrix was aged

between 6-9 years. This fact was unrebutted in the cross-

examination. (PW-13) Durga Kiran Patel, Sub Inspector, deposed

that vide Ex.-P/17 she had sent the victim along with her seized

panty for medical examination on 1.6.2015 to the Maharani Hospital,

Jagdalpur. (PW-6) Dr. Arpita Lagu, who has examined the victim

(PW-2), has stated that the victim was not cooperating for

examination, therefore, she had to give anesthesia to the victim.

The victim was ultimately examined on 2.6.2015 at 7 am. She has

proved her report (Ex.-P/5) and noticed the following injuries on the

person of the victim:-

"(i) Genitals - infantile. No gross injury over labia majora. Brownish discharge over labial folds

(ii) Labia minora not well developed infantile.

(iii) No frank bleeding or clots or discharge from vaginal opening.

(iv) Hymen ring intact.

(v) Two superficial abrasions on post forchette (between hymen ring & labial folds) of size 1x1.5 cm with redness over it. No active bleed or clots were found.

(vi) Vagina - infantile admits only little finger."

She further stated that during examination, vaginal smear slides

were prepared and sealed by her. One brown colour panty with two

areas of stain marked and handed over to the constable. She has

not given any definite opinion.

12. (PW-4) Dr. B. Suri Babu deposed that on examination of slides (B1 &

B2) and panty of the victim, male semen were found positive and he

proved his report (Ex.-P/2). (PW-7) Beena Dhruw has stated that on

the date of incident when she was returning from the Vaccination

Centre, she heard the weeping sound near the house of the

appellant. (PW-8) Kranti has stated that (PW-7) Beena has informed

her that from the house of the appellant, weeping noise of a girl is

coming. She told the same to Radhe (PW-3). (PW-9) Vinod Joshi,

Patwari, has prepared the site map vide Ex.-P/4. (PW-10)

Ramchandra Painkra, Constable, has seized the underwear of the

accused/appellant vide Ex.-P/6, though on FSL examination, (PW-4)

Dr. B. Suri Babu has not found any stain of semen on his underwear

vide Ex.-P/2.

13. (PW-11) Vikas Kumar, Constable, has proved the seizure memo Ex.-

P/7 through which after examination of the victim, vaginal slides and

underwear of the victim were seized. (PW-12) Jai Singh has stated

that one Nylon rope was seized from the place of occurrence. Dr.

Rishabh, who has examined the appellant on 2.6.2015 and opined

that the appellant was capable to perform sexual intercourse, was

not examined during trial. He has recorded his opinion on the

overleaf of Ex.-P/13. However, the said fact remained unchallenged

and during final hearing also, learned counsel for the appellant has

not disputed this fact.

14. Considering the evidence of the prosecutrix/victim (PW-2), which is

duly supported by her elder sister (PW-1) and further, her elder sister

has also found certain injuries/swelling on her private part, which

was stated by her while lodging the FIR (Ex.-P/9), during medical

examination, the said fact was also corroborated, (PW-6) Dr. Arpita

Lagu has also found 2 superficial abrasions between hymen ring and

labial fold with redness over it, and on the vaginal slides, Dr. B. Suri

Babu (PW-4) has confirmed about the presence of male semen and

that other witnesses have also supported the case of the

prosecution, the only irresistible conclusion can be drawn that the

minor girl was subjected to rape by the appellant and the

prosecution has been able to prove the charge against the appellant,

and this Court is not in a position to take a different view of the

matter.

15. On the basis of aforesaid discussion, this Court is of the considered

opinion that the trial Court has rightly convicted and sentenced the

appellant and the finding recorded by the trial Court is not liable to

be interfered with. Conviction and sentence imposed by the trial

Court are hereby affirmed.

16. In the result, the Appeal fails and is hereby dismissed.

Sd/-

(Deepak Kumar Tiwari) Judge Priya/Barve