Virender Singh vs State Of Delhi
2010 Latest Caselaw 5737 Del

*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+                 Crl. Appeal No. 263/2001
%                                            Reserved on: 2nd November, 2010


                                             Decided on: 16th December, 2010


Virender Singh                                                    ..... Appellant
                             Through:    Mr. Ranjeet Kumar Jha, Advocate with
                                         Appellant in person
         versus

State of Delhi.                                                   ..... Respondent
                             Through:    Mr. Pawan Behl, APP with SI Giraj
                                         Singh, PS Badarpur, Delhi.
Coram:

HON'BLE MS. JUSTICE MUKTA GUPTA

1. Whether the Reporters of local papers may
   be allowed to see the judgment?                   Not necessary

2. To be referred to Reporter or not?                Yes

3. Whether the judgment should be reported
   in the Digest?                                    Yes

MUKTA GUPTA, J.

1. By way of the present appeal the Appellant challenges the judgment of

conviction for offence punishable under Section 366 IPC and a sentence of

Rigorous Imprisonment for six months and fine of `10,000/-.

2. Briefly, the prosecution case is that on 30th July, 1997, a complaint was

lodged by the father of the prosecutrix regarding the missing of his daughter

alleging that his daughter aged about 14 years, a student of VIIIth standard had

gone to the school on 28th July, 1997 at about 7 a.m., but she neither reached the

school nor came back to home. On further enquiries, the complainant Narender

Mishra, father of the girl found out that his daughter had been taken

away/enticed by his former tenant Pradeep S/o Vishwanath. On 6th August,

1997, on the basis of this statement of Narender Mishra a case was registered

under Section 363 IPC. The police started its search for the girl and Pradeep.

Search was conducted at various places and finally she was found in the area of

P.S. Loni along with Pradeep on 16th September, 1997, where Pradeep was

arrested by the Loni Police and a case punishable under Section 25 of the Arms

Act was registered against him. The girl was then handed over to the Delhi

Police who brought her to Delhi. Her statement was got recorded before the

Magistrate under Section 164 Cr. P.C. on 17.09.1997 wherein she stated that on

28th July 1997, when she started from her house for her school at about 7 a.m.,

Virender, the Appellant herein who was living in her neighbourhood met her

and told her that he would leave her at the school on the cycle; so she sat on his

cycle. On reaching near Meethapur Pull, Pradeep met them and Virender left

her there. Pradeep told the prosecutrix to accompany him and on her refusal he

threatened to kill her father and brother, so she had to accompany him. Pradeep

took her to ISBT by a TSR and from there, in a bus, took her to Kasganj where

he kept her at the house of some "Bhaiya-Bhabhi" for 4-5 days and raped her

every night. From there he brought her to Delhi and kept her in a house at

Indirapuri where she was confined and raped for 3-4 days. On 15th September,

1997 when Pradeep went somewhere, the prosecutrix availing the opportunity

came to her parents‟ house. After completion of the investigation, on a charge

sheet being filed, the Appellant herein was charged for offence punishable

under Section 366-A IPC and Pradeep under Section 366/376 IPC.

3. Learned counsel for the Appellant contends that the only role attributed to

the Appellant is that the prosecutrix accompanied him willingly on his bicycle.

There is no allegation that the Appellant enticed or allured the prosecutrix for

any act. Moreover, no alarm was raised by the prosecutrix. The prosecution has

neither produced the attendance register of the school nor any teacher to show

that the prosecutrix did not reach the school on the date of the incident. The

prosecutrix allegedly lived with Pradeep for a period of two and a half months

without raising any grievance or alarm or any complaint to anyone, and thus her

conduct casts a grave doubt on her version. To prove that the age of the

prosecutrix is 14 years, only a school leaving certificate has been produced

which is not a cogent and convincing evidence of age. Reliance is placed on

Sunil v. State of Haryana (2010) 1 SCC 742 to contend that in a criminal trial

conviction cannot be based on an approximate age which is not supported by

any record and in the absence of cogent and convincing proof of age, the

accused is entitled to the benefit of doubt, and on Gabbu vs. State of M.P. AIR

2006 SC 2461 and Jinish Lal Sha vs. State of Bihar AIR 2003 SC 2081 to

contend that there was no meeting of mind of the co-accused and the Appellant.

The enticement should be by deceitful means and merely dropping at the place

where the co-convict was present does not fall within the ambit of commission

of an offence punishable under Section 366 IPC especially when the version of

the prosecutrix itself is doubtful.

4. Learned APP on the other hand reads out Section 366 IPC to contend that

all the ingredients of the offence punishable under Section 366 IPC have been

proved beyond reasonable doubt by the prosecution in the present case. The

prosecutrix examined as PW1 in the Court has stated about the role of the

Appellant whom she called as „Mama‟ of taking her on his cycle on the pretext

of dropping at the school, however, leaving her near Meethapur Pul with the co-

convict Pradeep. The prosecutrix has not been cross examined on the aspect that

the Appellant herein did not take her and no suggestion has been put to her that

the Appellant did not leave her with Pradeep. The only suggestion put to the

prosecutrix qua the present Appellant was in regard to his living in the

neighbourhood. Learned APP further contends that the offence under Section

366 IPC is punishable up to an imprisonment for a period of 10 years and the

Appellant has already been dealt with very leniently as he has been awarded a

sentence of Rigorous Imprisonment for six months. Hence, no further leniency

is deserved.

5. I have heard learned counsels for the parties and find no infirmity in the

impugned judgment. An act of meeting of minds has to be inferred from the

circumstances of the case. In the present case, the Appellant made the

prosecutrix sit on his bicycle to drop her at the school, however, instead of

dropping at the school, he took her to a place where Pradeep was already

present. The very fact that he did not drop her at the school speaks about the

premeditation and meeting of the minds of the Appellant and the co-convict

Pradeep. No explanation has been rendered by the Appellant for this conduct of

his. The Appellant was known to the family of the prosecutrix. His conduct of

in not informing them about his dropping her with Pradeep is a conscious

omission and is also a relevant fact. This conduct shows malice on the part of

the Appellant and is an incriminating circumstance to prove his connivance with

the co-convict.

6. There is no force in the contention raised by the learned counsel for the

Appellant that the prosecution has not been able to prove the age of the girl

relying on the school leaving certificate. There is evidence on record that

besides the school leaving certificate, ossification test of the prosecutrix was

also got conducted and as per the report of Radiologist Ex. PW8/A, her age was

opined to be between 14½ and 17 years. Reliance placed by the Appellant on

Sunil (supra), is misconceived as in the said case, the prosecution did not get the

prosecutrix examined from the dental surgeon or the radiologist, which could

have helped in forming an opinion about the age of the prosecutrix. Moreover,

the school leaving certificate produced by the prosecution was also not found

reliable as the brother who got the prosecutrix admitted in the school was not

examined nor was any admission form produced from the school. Furthermore,

the school leaving certificate produced by the prosecution was also procured six

days after the incident and 3 days after the arrest of the Appellant therein.

Hence the case relied by the learned counsel for the Appellant has no

application to the facts of the present case. In the present case, the prosecution

has established its case by producing the report of the Radiologist who

conducted the ossification test Ex. PW-8/A. Also PW9 Saroj teacher of

government school where the prosecutrix studied was examined as a witness.

Thus the prosecution in this case has been able to establish that the prosecutrix

was a minor.

7. I do not find any merit in the contention that from the allegations on

record no case under Section 366 IPC has been made out. The statement of the

proseutrix is cogent, convincing and consistent. She has described the role of

the Appellant. The Appellant enticed her on her way to the school on the pretext

that he would drop her at the school on his bicycle, however dropped her at the

place where co-convict Pradeep was already present. From the facts of the case,

the knowledge that the prosecutrix is likely to be seduced to illicit intercourse is

clearly attributable to the Appellant. Thus the prosecution has proved beyond

reasonable doubt the commission of offence punishable under Section 366 IPC

by the Appellant.

8. Learned counsel for the Appellant prays in the alternative that since he

has undergone a period of one month therefore, he be released on the period of

sentence already undergone.

9. The incident is 13 years old and though uprooting the Appellant from his

settled life is a mitigating fact is his favour, however, the aggravating fact that

because of the act of the Appellant, the prosecutrix faced a serious offence has

also to be borne in mind. The offence under Section 366 IPC is punishable with

imprisonment which may extend to ten years and fine. The Appellant has

already been dealt with leniently as he has been awarded a sentence of Rigorous

Imprisonment for a period of six months and `10,000/- as fine and in default to

further undergo Rigorous Imprisonment for three months. I see no reason to

further reduce the sentence of the Appellant.

10. Accordingly, the appeal is dismissed. The Appellant be taken into

custody to undergo the remaining period of the sentence awarded. Bail bond

and Surety bond are cancelled.

(MUKTA GUPTA) JUDGE DECEMBER 16, 2010