Delhi High Court
Atma Ram vs The State Of Nct Of Delhi on 13 May, 2009
Author: Sunil Gaur
* HIGH COURT OF DELHI : NEW DELHI
Judgment reserved on: April 29, 2009
Judgment delivered on: May 13, 2009
+ Crl. Appeal No. 573 of 2006
% Atma Ram ... Appellant
Through: Mr. Bhupesh Narula, Advocate
versus
The State of NCT of Delhi ... Respondent
Through: Mr. Amit Sharma, Additional Public
Prosecutor for the State
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
1. Whether the Reporters of local
papers may be allowed to see
the judgment?
2. To be referred to Reporter or not?
3. Whether the judgment should be
reported in the Digest?
SUNIL GAUR, J.
1. The victim in this case is a minor girl child of eleven
years, who fell prey to the lust of her father and his friend,
about a week prior to 26th September, 2002. Appellant herein
is the friend of father of the prosecutrix / victim (PW-2) and
father of the prosecutrix is the co-accused of the Appellant.
Regarding this incident, on 27th September, 2002, FIR No.
670/2002, under Section 376/34 of Indian Penal Code was
registered at Police Station Dabri, Delhi, at the instance of
mother of the prosecutrix (PW-2). The sordid story of
prosecutrix being subjected to rape by her brutish father, time
Crl. Appeal No. 573 of 2006 Page 1
and again, during the last three or four months, came to light
after prosecutrix (PW-2) disclosed about it to her mother, when
she met her at the „sharadh‟ of her grandfather, i.e., on 26th
September, 2002. Father of the prosecutrix (PW-2) is said to be
a drunkard, who used to quarrel his wife and so mother of the
prosecutrix had left and had started residing with her brother
during the last eight months or so, prior to this incident.
2. In the above referred background, the prosecution case
has to be considered. After registration of the FIR, prosecutrix
(PW-2) was got medically examined. Appellant and his co-
accused were arrested and they were also subjected to
medical examination and the bone age test of the Prosecutrix
(PW-2) was got done and the age certificate of the Prosecutrix
(PW-2) was obtained and upon completion of the investigation
of this case, Appellant and his co-accused were charge sheeted
for commission of offence punishable under section 376/34 of
Indian Penal Code.
3. Appellant and his co-accused preferred to face the trial in
this case. The prosecution evidence consists of evidence of
prosecutrix (PW-2), her mother (PW-1), School principal (PW-3)
has deposed regarding the date of birth of the prosecutrix (PW-
2) as available in the school records. Dr. Alok Narang, (PW-6)
has proved the bone age report Ex.PW-6/A of the prosecutrix
(PW-2), which indicates that she was aged between nine to ten
Crl. Appeal No. 573 of 2006 Page 2
years. Dr. Monika (PW-11) had proved the MLC (EX. PW6/A) of
the prosecutrix/victim (PW-2). Inspector Avtar Singh (PW-14) is
the Investigating Officer of this case.
4. Although the Appellant had denied the prosecution case
before the trial court, but had admitted that he is friend of his
co-accused and the prosecutrix (PW-2) was aged about twelve
years and is the daughter of his co-accused. He had also
admitted that the mother of the prosecutrix (PW-2) was living
at her parents house due to his co-accused quarreling with her
and because his co-accused had bad habit of drinking liquor.
However, the Appellant had not led any evidence in his
defence but the stand taken by him before the trial court was
as under:-
I am innocent and have been falsely
implicated in this case. Two months prior to the
incident of the complaint, Raj Laxmi had taken
Rs.20,000/- as loan from me and I had arranged this
money after mortgaging my property for purpose of
starting of my business for the treatment of her
brother. Earlier also she used to take Rs. 500 / 100
from me which she used to return. Raj Laxmi did
not return back Rs.20,000/- when I started
demanding it she falsely implicated me in this case."
5. Trial ended in conviction of the appellant and his co-
accused and vide impugned order of 17th May 2006, appellant
has been sentenced to undergo rigorous imprisonment for a
period of seven years and to pay fine of Rs.1,000/- with default
clause, for commission of offence of rape.
6. Counsels for the parties have been heard in this appeal
Crl. Appeal No. 573 of 2006 Page 3
and the evidence on record has been analyzed.
7. The submissions advanced on behalf of the Appellant are
that there is inordinate delay of ten or twelve days in lodging
of the FIR in question and the medical evidence does not
support the allegations of rape leveled against the Appellant.
Learned counsel for the Appellant submits that had the
prosecutrix (PW-2) been raped by the Appellant, then she
would have definitely raised an alarm. The discrepancy pointed
out in the prosecution case is that mother (PW-1) of the
prosecutrix has stated that the prosecutrix (PW-2) had
informed her about this incident at 6.30 PM, whereas
prosecutrix (PW-2) claims to have informed her mother about it
at 10 PM. Lastly, it is submitted that Appellant has been falsely
implicated in this case because mother of the prosecutrix (PW-
2) did not want to return the loan amount of Rs.20,000/- and
that Appellant has been falsely implicated in this case and his
conviction by the trial court is illegal and it deserves to be set
aside. In the alternative, it is submitted that the Appellant has
already undergone the substantial part of sentence imposed
and he has got daughters of marriageable age and he has
already faced the agony of the trial and the appeal
proceedings in this case since the September, 2002 and
therefore, his sentence deserves to be reduced to the period of
more than six and half years, undergone by him. Nothing else
has been urged on behalf of the Appellant.
Crl. Appeal No. 573 of 2006 Page 4
8. Learned Additional Public Prosecutor for respondent-
State submits that the delay in lodging of the FIR stands
explained and the testimony of the prosecutrix and her mother
sufficiently proves the prosecution case and justifies the
conviction and sentence imposed upon the appellant and that
this appeal lacks merit and deserves dismissal.
9. I shall first deal with the delay aspect. It has to be kept in
mind that this case is of sexual exploitation of a minor
daughter by a drunkard father. This had been happening for
the last few months because the estranged mother of the
Prosecutrix (PW-2) was compelled to leave the matrimonial
house as she was being subjected to cruelty by the father of
the prosecutrix (PW-2) and taking advantage of the absence of
the mother of the prosecutrix (PW-2), father of the Prosecutrix
(PW-2) not only himself committed the heinous offence of
raping his daughter but also permitted his friend to rape his
daughter. It is only when the prosecutrix (PW-2) had the
opportunity to meet her mother on the „sharadh‟ of her
grandfather, she disclosed about her plight to her mother, who
promptly reported this matter to the police.
10. Apex Court in the case of Dildar Singh V State of Punjab
AIR 2006 SC 3084, has dealt with a case which is somewhat
akin to the case in hand and the pertinent observations are as
under :-
Crl. Appeal No. 573 of 2006 Page 5
"In the normal course of human conduct an
unmarried girl who is victim of sexual offence
would not like to give publicity to the traumatic
experience she had undergone and would feel
terribly embarrassed in relation to the incident
to narrate such incident. Overpowered, as she
may be, by a feeling of shame her natural
inclination would be to avoid talking to anyone,
lest the family name and honour is brought into
controversy. Thus delay in lodging the first
information report cannot be used as a ritualistic
formula for doubting the prosecution case and
discarding the same on the ground of delay in
lodging the first information report."
11. What more explanation is required for the delay in
lodging of the FIR in this case. In view of the aforesaid, the
delay of ten-twelve days in lodging of the FIR stands
sufficiently explained. The discrepancy pointed out by the
defence in the prosecution case regarding the time when
prosecutrix (PW-2) informed her mother about her plight, is
hardly of any consequence. What difference does it make if the
Prosecutrix states that she informed her mother about her
sexual exploitation by her father and his friend at 6:30 p.m. or
at 10:00 p.m. The time lapse explains such like minor variation
in the evidence recorded.
12. Although, it has come in the evidence of the Prosecutrix
(PW-2) that her mother had got her father arrested on earlier
occasions also due to the disputes between them, but a
mother would be the last person who would stake the future of
her minor daughter, to falsely implicate her husband. In any
case, why she would falsely implicate the appellant. It is
difficult to believe that she would do so because appellant
Crl. Appeal No. 573 of 2006 Page 6
used to take side of the father of the Prosecutrix. There is no
cross-examination of the prosecutrix (PW-2), as to why she did
not raise any alarm when she was raped by her father and by
the friend of his father i.e. the appellant.
13. Appellant wants this court to believe that mother of the
prosecutrix (PW-2) had staked the honour of her family by
falsely implicating the appellant by putting future of her minor
daughter in peril by falsely alleging that appellant had raped
her daughter, just to avoid repayment of some loan amount.
This is hardly plausible. Therefore, the plea of the appellant of
false implication to avoid repayment of loan is not at all
probable as no self respecting woman would put the honour of
minor daughter at stake to falsely implicate the accused.
14. Trial court has rightly relied upon a decision of the Apex
Court rendered in the case of Ranjeet Hazarika v. State of
Assam (1998) 8 SCC 635, wherein it was said that absence of
injuries on the person of the prosecutrix (PW-2) would not belie
the testimony of the prosecutrix (PW-2) as no girl / lady would
put her reputation at a stake to falsely implicate the accused.
15. It has been declared by the Apex Court time and again
that the testimony of the prosecutrix alone is sufficient to
convict an accused for the offence of rape, until and unless, it
is shown that her testimony is unreliable. Nothing has been
brought on record by the defence to show that the version of
Crl. Appeal No. 573 of 2006 Page 7
the Prosecutrix and her mother suffers from any serious
infirmity. Rather, I find their version to be inspiring utmost
confidence and the trial court has rightly relied upon it.
16. In the face of the testimony of the Prosecutrix (PW-2) and
her mother (PW-1), no fault can be found with the impugned
conviction of the appellant for the offence of rape. Resultantly,
impugned judgment convicting the appellant for committing
the offence of rape, is upheld.
17. On the quantum of sentence, it is noticed that trial court
had already imposed the minimum sentence as provided by
law. For awarding lesser sentence than the minimum
sentence, adequate and special reasons are required to be
stated. Trial court has quoted from the decision of the Apex
Court in the case of Kamal Kishore etc. Vs. State of Himachal
Pradesh JT 2000 (5) SC 202, to point out that occurrence had
taken place ten years ago or the accused might have settled in
life, are not special and adequate reasons. Therefore, appellant
may be having two young daughters of marriageable age and
due to this case, he may have lost his service, but to my mind,
this will not constitute an adequate reason for awarding less
than the minimum sentence, as the facts of this case are such,
which do not permit this court to show any leniency to the
appellant. Thus, the sentence imposed upon the appellant also
deserves to be maintained. Accordingly, it is upheld.
Crl. Appeal No. 573 of 2006 Page 8
18. In view of the aforesaid narration, I do not find any merit
in this appeal, and the same is dismissed. Appellant is in
custody. He be apprised of the fate of his appeal, through the
Superintendent of concerned jail.
19. This appeal is disposed of with directions, as aforesaid.
Sunil Gaur, J.
May 13, 2009
rs/pkb
Crl. Appeal No. 573 of 2006 Page 9
