Ranjeet Kaur vs State (Nct Govt. Of Delhi)
2015 Latest Caselaw 7619 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                 RESERVED ON : 4th AUGUST, 2015
                                 DECIDED ON : 6th OCTOBER, 2015

+                          CRL.A.306/2011
      RANJEET KAUR                                       ..... Appellant
                           Through :   Mr.Joginder Tuli, Advocate with
                                       Mr.Ashu K.Sharma & Ms.Pooja
                                       Arora, Advocates.
                           versus

      STATE (NCT GOVT. OF DELHI)                   ..... Respondent

                           Through :   Mr.Amit Ahlawat, APP.

AND
+                          CRL.A.671/2011
      RAJU @ NEPALI                                      ..... Appellant
                           Through :   Mr.Joginder Tuli, Advocate with
                                       Mr.Ashu K.Sharma & Ms.Pooja
                                       Arora, Advocates.
                           versus

      STATE                                              ..... Respondent

                           Through :   Mr.Amit Ahlawat, APP.

       CORAM:
       HON'BLE MR. JUSTICE S.P.GARG

S.P.GARG, J.

1. Aggrieved by a judgment dated 23.02.2011 in Sessions Case

No.232/2010 arising out of FIR No.475/2004 PS Nangloi by which the

appellants - Ranjeet Kaur (A-1) under Section 328 IPC and 109 read

with Section 376 IPC and Raju @ Nepali (A-2) under Section 376 IPC

were convicted, they have filed the instant appeals to impugn its legality

and correctness. By an order dated 28.02.2011, A-1 was awarded RI for

ten years with fine ` 25,000/- under Sections 109/34 IPC r/w Section 376

IPC and RI for seven years with fine ` 10,000/- under Section 328 IPC. A-

2 was sentenced to undergo RI for ten years with fine ` 25,000/- under

Section 376 IPC. It is pertinent to mention that one Neelam @ Billo was

also convicted and sentenced by the impugned judgment. However, the

appeal preferred by her stood abated as she expired during the pendency

of the appeal. It is relevant to note that Neelam @ Billo was acquitted of

the charge under Section 5 of the ITP Act and State did not challenge it.

2. Briefly stated, the prosecution case as projected in the

charge-sheet was that on 06.06.2004, A-1 after administering stupefying

substance to the prosecutrix „X‟ (assumed name) aged around 20 years at

New Delhi Railway Station took her to her residence at A-118, Chander

Vihar, Nilothi with an intention to facilitate the commission of rape by her

acquaintance. Thereafter, „X‟ was confined inside the house and A-2

committed rape upon her during the period from 06.06.2004 to

09.06.2004. A-1 and Neelam @ Billo in furtherance of common intention

abetted the commission of offence of rape upon the prosecutrix.

3. The Nangloi police swung into action on getting information

at 02.00 p.m. from HC Bijender of Police Control Room (PCR) to send

police assistance at A-118, Chander Vihar, Nilothi as there was something

„wrong‟. The investigation was assigned to ASI Sri Kishan who with

Const.Surender Kumar went to the spot. After recording X‟s statement

(Ex.PW-11/A), he lodged First Information Report. „X‟ was medically

examined; she recorded her statement under Section 164 Cr.P.C.

Statements of the witnesses conversant with the facts were recorded.

Exhibits collected during investigation were sent to Forensic Science

Laboratory for examination. The accused persons were arrested and

medically examined. Upon completion of investigation, a charge-sheet

was filed against all of them in the Court. Charge under Section 376 IPC

against A-2; under Section 5 of the ITP Act against Neelam @ Billo;

under Section 328 IPC against A-1 were framed. By additional charge

dated 18.01.2011, A-1 and Neelam @ Billo were charged for committing

offence under Sections 376/34 IPC read with Sections 109/34 IPC. The

accused persons pleaded not guilty to the charges and claimed trial. To

prove its case, the prosecution examined fourteen witnesses. In 313

Cr.P.C. statements the accused persons denied their involvement in the

crime and pleaded false implication. No evidence in defence was

produced. Trial resulted in their conviction as mentioned previously.

Being aggrieved and dissatisfied, the instant appeals have been preferred.

4. Learned counsel for the appellants in brief synopsis urged

that the Trial Court did not appreciate the evidence in its true and proper

perspective. It committed error to ignore that „X‟ was willing and

consenting party to physical relations throughout. He further urged that

„X‟ remained under medical treatment at Regional Mental Hospital,

Thane, Maharashtra from 17.01.2001 to 12.08.2002. She got married in

December, 2005 and is happily living with two children. „X‟ during her

stay in the house was quite friendly with the appellants and had every

opportunity to escape and report the matter to the police which she never

did. Her medical examination vide MLC (Ex.PW-1/A) does not reflect

any external injuries on her body. Semen was not detected on the exhibits

sent to FSL. Delay in lodging the FIR is unexplainable. Reliance has been

placed on „Raju & Ors. Vs. State of Madhya Pradesh‟, 2008(15) SCC 133

& „Ram Kumar vs. State of Haryana‟, 2006 (2) SCC (Cri) 308.

5. Learned Addl. Public Prosecutor urged that no reasons

prevail to suspect the statement of the prosecutrix who has fully supported

the prosecution case.

6. Prosecutrix „X‟ admittedly is a resident of Bhiwandi, Distt.

Thane (Maharashtra). She was not acquainted with the appellants before

the incident. Her stay in A-1‟s house at the relevant time is not under

challenge. The appellants did not explain as to how, when, where and

under what circumstances, they came into contact with „X‟.

7. In her statement (Ex.PW-11/A) recorded on 09.06.2004,

giving detailed account, „X‟ informed that on 10.05.2004 she had gone

along with her friend Ritu to Jammu and Kashmir for outing with her

parents‟ permission and consent and stayed there for 15 / 20 days. On

return to Delhi, she alighted at a station at Panipat or Jind to fetch water

but the train left. On 06.06.2004, she somehow managed to reach New

Delhi Railway Station. When she was making enquiries to go to Bombay,

A-1 met and informed her that she was also going to Bombay and she

should accompany her. Thereafter, she was administered some stupefying

substance in tea and on regaining senses, found herself in a room. She

further disclosed that in the house at A-1‟s instance, A-2 established

physical relations with her against her wishes. A-1 and A-2 also took her

to Sector -16, Rohini at the residence of one Neelam @ Billo in the car

where she was forced to have physical relations with two or three men. On

09.06.2004, she somehow managed to flee from A-1‟s house and narrated

her ordeal to the police.

8. In her 164 Cr.P.C. statement (Ex.PW-10/B) recorded on

11.06.2004 she reiterated her version. She elaborated that it was

Wednesday on 09.06.2004, at around 09.00 a.m. when A-1 had gone to

visit the „ashram‟ of small children, she jumped from the house, went to

an STD Booth and made a call to the police at 100.

9. In her Court statement as PW-11, she identified both the

appellants to be the perpetrators of the crime and proved the version given

to the police and before the learned Metropolitan Magistrate without

major variations or improvements. She deposed that A-1 had brought her

to her house from New Delhi Railway Station after administering some

stupefying substance in tea, as a result of which, she started feeling giddy.

At her house, A-2 committed rape upon her forcibly without her consent

and wishes. A-1, thereafter, sent her along with an old man forcibly but he

could not commit rape as she started weeping and raised alarm. The said

old man left her at A-1‟s house. Thereafter, A-1 and A-2 took her to the

house of Neelam @ Billo at Rohini in the car. She (Neelam @ Billo)

called one or two individuals in her house and they committed rape upon

her forcibly. From there, she was taken back to A-1‟s house and was

confined there after locking the room from outside. One day, she jumped

out of the main gate and went to an STD Booth being run by a „lady‟. She

provided shelter by hiding her and informed the police. Police arrived at

the spot and recorded her statement (Ex.PW-11/A). In the cross-

examination, she was confronted with her statement (Ex.PW-11/A) where

certain facts stated by her in examination-in-chief were omitted to be

recorded. She explained that her arrival at the New Delhi Railway Station

was at about 06.00 a.m. A-1 had brought her in a car driven by her. She

had visited Delhi for the first time. The house where she was confined was

located near an „ashram‟. There was a pet dog in the house also. She

reasoned that while going to Rohini, she did not raise alarm as A-1 was

armed with a „knife‟ tied around her body. She admitted her

hospitalization for mental treatment for two months. She denied that her

statement under Section 164 Cr.P.C. was tutored by the police.

10. On scanning the above said statements of the prosecutrix, it

reveals that she is consistent throughout. Despite lengthy cross-

examination, no material discrepancies or infirmities could be brought out

to doubt her version. No ulterior motive was assigned to her for falsely

implicating the appellants. Nothing was suggested to her as to how she

came into contact with the appellants. Conflicting and divergent

suggestions have been given in the cross-examination making their

defence highly suspect. Suggestions given to the prosecutrix are worth

noting. "It is incorrect to suggest that I myself is a prostitute and it is

further incorrect to suggest that in order to fetch money from the accused,

I have falsely implicated them in this case. Volunteered, the accused were

also saying the same thing that I may take money from them and back out

from this case. It is further incorrect to suggest that I voluntarily submitted

to the sexual intercourse to accused A-2 and to the said two persons at the

house of accused Neemal @ Billo. It is incorrect to suggest that there was

a dispute over the charging of the money as a consideration for my sexual

intercourse that I had falsely implicated the accused in this case. It is

incorrect to suggest that the accused neither forcibly kept me in

confinement nor I was given any intoxicating tea nor I suffered any

giddiness nor I was raped at all. It is incorrect to suggest that in order to

mint money, I had voluntarily gone with the accused persons with my full

senses at my command and when I failed in my expectation of receiving

money, I falsely implicated the accused in the present case."

11. These suggestions are enough to believe the statement of the

prosecutrix in toto. Otherwise also, in the absence of prior animosity or

ill-will „X‟ who was stranger to Delhi was not expected to level serious

allegations of sexual abuse against the appellants to have reflection on her

chastity. Nothing has surfaced to infer if „X‟ was a girl of easy virtue or

was indulged in „prostitution‟ as alleged. The accusations levelled against

her in the cross-examination are without any foundation or substance. The

appellants did not deny X‟s stay at their residence during the relevant

period. The manner she identified the appellants including Neelam @

Billo and has described location of their houses reveal that she was the

victim at the hands of the appellants. The appellants did not produce any

document to show if they were engaged in any legal business / job. Post-

event conduct of the appellants is highly unnatural and unreasonable. A-2

dared to abscond and was declared Proclaimed Offender. Feeble attempt

was made to project the complainant a lunatic person. In

Crl.M.A.15983/2012 this Court sought reports from the Medical

Superintendent, Regional Mental Hospital, Thane (Maharashtra). It

negated the appellants‟ contention that „X‟ was suffering from a mental

ailment. Order dated 12.08.2012 records that A-1 had attempted to escape

from police custody.

12. Medical evidence is entirely in consonance with ocular

testimony. „X‟ was medical examined on 10.06.2004 vide MLC (Ex.PW-

1/A). She had two abrasions measuring 1x2 c.m. over left side of labia;

hymen was found broken (old healed). Police officials have also

corroborated her version. In 313 Cr.P.C. statements, the appellants did not

give plausible explanation to the incriminating circumstances. Adverse

inference is to be drawn against the appellants for not divulging certain

facts which were within their special knowledge. Non-examination of X‟s

friend Ritu is of no consequence as she was not a witness to the incident.

Presence of the prosecutrix in Delhi on the relevant dates is not under

challenge. It is immaterial as to how and under what circumstances, she

arrived in Delhi. Lapse on the part of the Investigating Officer to conduct

Test Identification Proceedings has no impact as the prosecutrix had

stayed for a number of days at the house of the appellants and had fair

opportunity to identify and recognise them. She was certain that the

appellants were the authors of the crime and had no hesitation to identify

them in her Court statement.

13. The Trial Court has discussed all the relevant contentions in

the impugned judgment which is based upon fair and true appreciation of

the evidence and warrants no intervention. The conviction is affirmed.

14. Considering the gravity of the offence whereby a young girl

aged around 20 years was forced into „prostitution‟ for money

consideration, the appellants deserve no leniency. „X‟ suffered mental

trauma due to the incident. It has come on record that in the year 2000 -

2002, she was getting certain treatment due to her abnormal behaviour.

The disease was, however, under control. At present, „X‟ is happily

married and is staying in her family with her two children. It falsifies the

appellants‟ plea that „X‟ was a lady of easy virtue. Sentence order needs

no modification except that the default sentence for non-payment of fine

would be three months each in all for both the appellants.

15. The appeal stands disposed of in the above terms. Pending

applications (if any) stand disposed of.

16. Trial Court record be sent back forthwith with the copy of the

order. A copy of the order be sent to the Superintendent Jail for

information.

(S.P.GARG) JUDGE OCTOBER 06, 2015 / tr