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Madhu Shudhan Dutto vs State Govt. Of Nct Of Delhi
2026 Latest Caselaw 165 Del

Citation : 2026 Latest Caselaw 165 Del
Judgement Date : 15 January, 2026

[Cites 45, Cited by 0]

Delhi High Court

Madhu Shudhan Dutto vs State Govt. Of Nct Of Delhi on 15 January, 2026

                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                            Judgment Reserved on: 08.01.2026
                                                       Judgment pronounced on: 15.01.2026

                          +      CRL.A. 649/2025 & CRL.M.(BAIL) 1046/2025
                                 MADHU SHUDHAN DUTTO                          .....Appellant
                                                 Through:    Mr. Biswajit Kumar P. and Ms.
                                                             Khushboo Gupta, Advocates.
                                            Versus
                              STATE GOVT. OF NCT OF DELHI             .....Respondent
                                            Through: Mr. Pradeep Gahlot, APP for State
                                                     Mr. Amit Gupta, Mr. Kshitij Vaibhav,
                                                     Ms. Muskan Nagpal and Mr. H.S.
                                                     Mahapatra, Advocates for respondent
                                                     No.2.
                          CORAM:
                          HON'BLE MS. JUSTICE CHANDRASEKHARAN SUDHA
                                                 JUDGMENT

CHANDRASEKHARAN SUDHA, J.

1. In this appeal filed under Section 415(2) read with Section

528 of the Bhartiya Nagarik Suraksha Sanhita, 2023, the appellant,

the sole accused in SC No. 2685 of 2016 on the file of the Special

Court under the Protection of Children from Sexual Offences Act,

2012, Saket Courts, Delhi, assails the judgment dated 17.01.2025

as per which he has been convicted and sentenced for the offences

punishable under Section 6 of the PoCSO Act and Section 342 of

the Indian Penal Code, 1860.(IPC)

2. The prosecution case is that on 28.06.2016 at about 03:45

PM at A-215, V.P. Singh Camp Railway Colony, Tuglakabad,

New Delhi, the appellant/accused wrongfully confined PW1, the

daughter of PW7, a minor girl aged about 9 years, in his clinic and

committed aggravated penetrative sexual assault upon her.

3. On the basis of Ext. PW7/A FIS of PW7, given on

28.06.2016, crime no. 198/2016, Prahladpur Police station, that is,

Ext. PW13/A was registered by PW13 Woman Sub-Inspector

(WSI). PW13 conducted investigation into the crime and on

completion of the same filed the charge-sheet/final report alleging

commission of offences punishable under Sections 342 and 376

IPC and Section 6 of the PoCSO Act.

4. When the accused was produced before the trial court, all

the copies of the prosecution records were furnished to him as

contemplated under 207 Cr.PC. After hearing both sides, the trial

court as per order dated 02.02.2017 framed a charge under Section

342 IPC and Section 6 of the PoCSO Act, which was read over and

explained to the accused to which he pleaded not guilty.

5. On behalf of the prosecution, PWs.1 to 14 were examined

and Exts. PW1/A-B, PW2/A-D, PW4/DA, PW5/A-B, PW6/A-B,

PW7/A, PW10/A, PW11/A-C, PW 12/A-C, PW13/A-C, PW14/A

were marked in support of the case.

6. After the close of the prosecution evidence, the accused

was questioned under Section 313 Crpc regarding the

incriminating circumstances appearing against him in the evidence

of the prosecution. The accused denied all those circumstances and

maintained his innocence. He submitted that he had been falsely

implicated in this case due to monetary disputes he had with PW7.

7. After questioning the accused under Section. 313 CrPC,

compliance of Section 232 CrPC was mandatory. In the case on

hand, no hearing as contemplated under Section 232 CrPC is seen

done by the trial court. However, non-compliance of the said

provision does not, ipso facto vitiate the proceedings, unless

omission to comply the same is shown to have resulted in serious

and substantial prejudice to the accused (See Moidu K. vs. State

of Kerala, 2009 (3) KHC 89 : 2009 SCC OnLine Ker 2888).

Here, the accused has no case that non-compliance of Section 232

Cr.P.C has caused any prejudice to him. No oral or documentary

evidence was adduced by the accused.

8. Upon consideration of the oral and documentary evidence

on record and after hearing both sides, the trial court, vide the

impugned judgment dated 17.01.2025 held the accused guilty of

the offences punishable under Section 342 IPC and Section 5(m)

of the PoCSO Act and hence sentenced him to undergo rigorous

imprisonment for a period of 10 years for the offence punishable

under Section 6 of the PoCSO Act and to a fine of ₹ 1,000/-, and in

default of payment of fine, to undergo simple imprisonment for

two months, and to rigorous imprisonment for 06 months for the

offence punishable under Section 342 of IPC. The sentences have

been directed to run concurrently. Aggrieved, the accused has

preferred this present appeal.

9. It was submitted by the learned counsel for the

appellant/accused that in the light of the unsatisfactory evidence on

record, the trial court went wrong in convicting the accused for the

offence punishable under Section 6 of the PoCSO Act. According

to him, there are several contradictions and inconsistencies in the

statement of the material prosecution witnesses. The doctor who

examined PW1, the victim, was never examined before the trial

court. Therefore, Ext. PW5/B, the Medico-Legal Certificate

(MLC) has not been proved. It was further submitted that even

assuming for argument sake (without admitting), at best, it is only

the offence of sexual assault as contemplated under Section 7 of

the PoCSO Act that is made out. As PW1 is below 12 years, the

offence comes under Section 9(m) of the PoCSO Act punishable

under Section 10 of the Act. As the trial court has grossly erred in

convicting the accused for the offence punishable under Section 6

of the Act, the impugned judgment requires to be reversed, goes

the argument.

10. Per contra, it was submitted by the learned Additional

Public Prosecutor that the testimony of PW1 corroborated by the

testimony of PW7, her mother, as well as PW3 and PW4, the

neighbours clearly proves the prosecution case. No contradiction,

whatsoever, has been brought out in their testimony. The witnesses

have given consistent statements all throughout the proceedings.

Their testimony has not been discredited in any way and hence,

there is no reason(s) to disbelieve them. Further, it was also

pointed out that PW14/A, the FSL report, also substantiates/proves

the prosecution case. Hence, there is no infirmity in the impugned

judgment calling for an interference by this Court, argued the

prosecutor.

11. Heard both sides.

12. I shall first briefly refer to the evidence on record relied

on by the prosecution in support of the case. The incident in this

case is alleged to have taken place on 28.06.2016 at 03:45 p.m.

inside the clinic of the accused, who is stated to be a doctor.

Exhibit PW7/A, the FIS of PW7, the mother of the victim, was

recorded on the very same day of the incident. In the FIS, PW7

has stated thus:- "Today on 28.06.2016 at about 03:45 p.m. I sent

my daughter (PW1) aged 9 years to the doctor (accused) for

getting medicine for my another daughter who was sick. After 5

minutes I also went to the doctor. The shutter was half open. The

curtain was fully drawn. My younger daughter was sitting on a

bench. The curtain in the middle of the room was also drawn. I

looked inside the curtain and then I saw my daughter 'X' lying on

a bench. The doctor (accused) had pulled down his under garment

till his knees and was lying on top of my daughter. Seeing me he

got up. I raised alarm. People gathered and the landlady of the

doctor (accused) called the police. When I asked my daughter

about the incident, she told me thus - the doctor had removed my

undergarment and made me lie on the bench. Then, he removed his

underwear till his knees and lay on top of me and started rubbing

against my body, then mummy came."

13. PW1/A, the 164 statement of PW1, is seen recorded on

30.06.2016 by the magistrate. In the said statement PW1 states

thus:- "My mummy told me to go and fetch medicine for my

younger sister aged 03 years. My brother was awake and hence my

mother told me that she would feed him and join me. I took my

sister to the doctor (accused) who is just 05 minutes away.

Everybody calls him Bengali Doctor. I do not know his name. I

went there and called out to him. The doctor asked me to go in. I

took my younger sister and went. He made my younger sister sit

on a bench and he took me inside. He closed my mouth and lay on

top of me by which time mummy came. Mummy raised an alarm

and so people gathered. The landlady also came. I was taken to the

house of the landlady. I do not know what happened later."

14. PW1, when examined before the trial court deposed

thus:-

"............................On 28.06.2016 my younger sister 'A'

aged about 3 years was suffering from dysentery (use baar baar latrine aa rahi thi) and my mother was feeding my brother and she told me to take to nearby Bengali doctor in our colony i.e. at V.P. Singh Colony which is at a distance of five minutes walk from our house. When I went there, the said Bengali doctor was there and he made me and my sister sit in his room and there was a curtain. He pressed my mouth and took me to the other side of the curtain and removed my panty and capri (lower pant) and he also removed his own clothes and put his urinal part in my urinal part (use apnasu- su mere su-su me daal diya). My mother came there and raised alarm and called police by dialing 100 number. Police came and I was taken to hospital for medical examination.............."

15. PW7, the mother of PW1 deposed that, on the said day,

she had asked PW1 to take her younger daughter to the accused as

the latter was suffering from loose motion. After about 05 minutes

she also went there. The clinic of the doctor (accused) is at a

walking distance of about 02 minutes. When she reached there, she

saw half portion of the shutter of the clinic closed and the

remaining half open. The curtain was also drawn so that one could

not see the inside of the clinic. She entered the clinic after slightly

sliding the curtain. Then she saw her younger daughter aged 03

years sitting on a bench. Thereafter, she has stated thus:-

"Jab mai ander ghusi, apni choti beti "A" ko dekha to mujhe vishvas hua ki meri badi beti bhi yahi hogi, to maine ek parda jo ander laga hua tha usko htaya or maine dekha ki mere betti ko leta rakha tha bench par or accused/Dr. Madhusudhan uske upar leta hua tha, meri beti ka aadha kacha utra hua tha or accused/Dr. Madhusudhan ka bhi aadha kacha utra hua tha. Uske bad mai chilai, or meri awaz sunkar accused k makan malik jiska nam mujhe nhi malum, maine unko sari bat btayi, phir unhone 100 number par call kiya. Meri shor sunkar aas pados k 10-15 log bhi vahan par ikthe ho gaye. When I asked my victim daughter what had happened with her, she narrated the incident to me stating that:- "Mammi mera kacha utar diya tha or mere upar leta hua tha, mera muh bhi daba diya tha. Usne Ye bhi btaya ki accused ne apni susu wali cheez uske susu wali cheez me dal diya tha. Again said, usne dalne ki koshish kiya tha".

16. PW5 deposed that she had been working in AIIMS

Hospital, New Delhi since January, 2015 and that she is familiar

with the signature of Dr. M. Sandeep who had prepared the MLC

in this case. According to PW5, Dr. M. Sandeep had left the

services of the hospital and that his present whereabouts are not

known. PW5 identified the signatures of Dr. M. Sandeep in the

MLC and hence the same was marked as PW5/B. PW5 further

deposed that as per the MLC, there was no tear of the hymen but it

was mildly inflamed and bruised.

17. It is true that PW5 was not the doctor who had examined

PW1. However, PW5 deposed that Dr. Sandeep, who had

examined PW5 was not available and that his present whereabouts

were not known. The learned Additional Public Prosecutor also

drew my attention to the report given by the official concerned

when the summons issued to Dr. M. Sandeep was returned

unserved. In the said report, it is stated that the present

whereabouts of the doctor was not known. The testimony of PW5

that the whereabouts of Dr. M. Sandeep was not known, is not

seen cross examined on behalf of the accused and, hence, the said

aspect stands established. In such circumstances, the question

arises as to how the MLC can be proved by the prosecution.

18. In Prithi Chand v. State of Himachal Pradesh, AIR

1989 SC 702, it has been held that Section 32 of Evidence Act,

1872 (the Evidence Act) provides that when a statement written or

verbal, is made by a person in the discharge of professional duty

whose attendance cannot be procured without an amount of delay,

the same is relevant and admissible in evidence.

19. In Rambalak Singh v. State of Bihar AIR 1964 Patna

62, it has been held that if the doctor who had performed the

autopsy was not available at the time of trial or he is abroad, the

post-mortem certificate prepared by him would be admissible in

evidence if the handwriting and signature of the autopsy surgeon

on the post-mortem certificate are proved.

20. I also refer to the dictum in Kochu and Ors. v. State of

Kerala, 1978 KHC 321 : 1978 SCC OnLine Ker 79. In the said

case, an argument was advanced on behalf of the accused that the

burden cast on the prosecution cannot be said to have been

discharged by the mere examination of the medical officer who is

familiar with the handwriting and signature of the doctor who

issued the post mortem certificate; but the prosecution must prove

the contents of the document and also elicit from the witness

examined, his independent opinion as an expert on the conclusions

reached by the doctor who held the autopsy. It was held that it was

not always necessary and the law also does not insist that in all

such cases the witness should give his independent opinion on the

findings in the post mortem certificate or speak to each and every

statement made therein. Of course, if an expert witness, who has

been examined to prove the post mortem certificate issued by a

doctor who was dead or was not available for examination in court

under the circumstances stated in S.32 (1) of the Evidence Act,

also gives independent evidence as an expert on the conclusions

arrived at in the post mortem certificate, it would constitute an

additional piece of evidence of an expert. Under S.32, statements,

written or verbal, of relevant facts made by a person who is dead,

or who cannot be found, or who has become incapable of giving

evidence, or whose attendance cannot be procured without an

amount of delay or expense which, under the circumstances of the

case, appears to the court unreasonable, are themselves relevant

facts in cases falling under sub-s.1 to 8. A post mortem certificate

is not substantive evidence. It is only the evidence given in court

by the doctor who held the autopsy that constitutes substantive

evidence. A post mortem certificate, being a document containing

the previous statement of a doctor who examined the dead body,

can be used only to corroborate his statement under S.157 or to

contradict his statement under S.145 or to refresh his memory

under S.159 of the Evidence Act. But, S.32 (2) is an exception to

this. If the doctor who held the autopsy is dead or is not available

for examination under the circumstances mentioned in S.32 of the

Evidence Act, the certificate issued by him is relevant and

admissible under S.32(2) of the Evidence Act. The weight to be

attached to such a report or its probative value depends upon the

facts and circumstances of each case. The court can come to its

independent conclusion on the cause of death, if there is

independent evidence on record in support of it. Then the question

is whether the statements made in the post mortem certificate,

containing what was observed by the doctor during autopsy and

the conclusion arrived at by him therein have been properly proved

in accordance with law. S.67 of the Evidence Act speaks of the

mode of proof of a document. Under S.67 if a document is alleged

to be signed or to have been written wholly or in part by any

person, the signature or the handwriting of so much of the

document as is alleged to be in that person's handwriting must be

proved to be in his handwriting. When in cases the prosecution is

not able to procure the attendance of the doctor who held autopsy

without unreasonable delay or expense, the statement coming

under S.32(2) of the Evidence Act has to be proved by one of the

various modes prescribed in S.47 of the same Act.

21. Coming to the case on hand, as noticed earlier, the

testimony of PW5 that the doctor who examined PW1 was not

available, has not been challenged, disproved or discredited.

Therefore, the prosecution has succeeded in establishing one of the

circumstances contemplated under Section 32(1) of the Evidence

Act, that is, the attendance of the doctor who examined PW1 could

not be procured without an amount of delay. The MLC was

prepared by the doctor in discharge of his official duty. In such

circumstances, his statement becomes relevant under Section 32(2)

of the Evidence Act. Section 47 of the Evidence Act which deals

with situations when opinions as to handwriting are relevant, says

that when the Court has to form an opinion as to the person by

whom any document was written or signed, the opinion of any

person acquainted with the handwriting of the person by whom it

is supposed to be written or signed that it was or was not written or

signed by that person, is a relevant fact. Section 67 of the Evidence

Act which deals with proof of signature and handwriting of person

alleged to have signed or written document, says that if a

document is alleged to be signed or to have been written wholly or

in part by any person, the signature or the handwriting of so much

of the document as is alleged to be in that person's handwriting

must be proved to be in his handwriting. PW5 deposed that she is

familiar with the handwriting and signature of Dr. Sandeep and she

identified his signature in Ext. PW5/B in the box, which testimony

also has not been discredited. Therefore, in the absence of Dr. M.

Sandeep, the prosecution has proved PW5/B, the MLC by

resorting to Section 32(2) read along with Sections 47 and 67 of

the Evidence Act, which is permissible and therefore, the

arguments to the contrary are liable to be rejected.

22. In Exhibit PW5/B, the sexual assault history, is stated to

be thus:- "alleged history given by mother and self that she was

sexually assaulted by local Doctor, today evening when she took

her younger sister to him for complaint of loose stools. She was

forced to remove her under garments and history of penile

penetration into her and touch of her private parts."

23. PW1 was medically examined in the evening of the very

same day of the incident, that is, by about 09:15 p.m. The history

that has been recorded in Exhibit PW5/B is also relied on by the

prosecution to prove the case of penetrative sexual assault.

According to the learned counsel for the appellant/accused, the

history recorded is not in consonance or consistent with Exhibit

PW7/A FIS of PW7 or Exhibit PW1/A 164 statement of PW1.

Therefore, referring to this, it was submitted that there are

contradictions and inconsistencies in the testimony and statements

of the prosecution witnesses. In the box, PW1 has stated facts,

which are absent in her 164 statement. The attention of this Court

was also drawn to the testimony of PW1, where the omissions and

contradictions have been marked by the trial court. Referring to

these, it was pointed out that this is yet another major aspect which

raises doubts regarding the prosecution case.

24. On the other hand, the learned Additional Public

Prosecutor submitted that the 161 statement of PW1, her Section

164 statement as well as her testimony in the box are consistent

and so there is no reason(s) to disbelieve her.

25. The statements made under Section 161 are statements

made to the police during the course of investigation and the same

cannot be used except for the purpose stated in the proviso to the

Section. Under the proviso to Section 162 Cr.P.C., such statements

can be used only for the purpose of contradicting a prosecution

witness in the manner indicated in Section 145 of the Evidence Act

and for no other purpose. They cannot be used for the purpose of

seeking corroboration or assurance for the testimony of the witness

in Court. (See Tahsildar Singh v. State of U.P., AIR 1959 SC

1012; Satpal v. Delhi Administration, 1976 (1) SCC 727 and

Delhi Administration. v. Lakshman Kumar 1985 KHC 741:

(1985) 4 SCC 476).

26. Therefore, the argument that the Section 161 statement of

the witness corroborates the testimony of PW1 cannot be

countenanced for a moment.

27. Now coming to the argument of the defence that the

contradictions and omissions stand proved. The contradictions

pointed out in the testimony of PW1 reads -

"I had told the police. as well as Lady Judge that I was wearing capri on that day. (Confronted with the statement Ex.PW1/A and Ex.PW1/B where it is not so recorded). I had also told in my statement to police that the accused had pressed my mouth. (Confronted with the statement Ex.PW1/B where it is not so recorded). I had told the police that the accused had put his private part into my private part. I had told at the time of my statement u/s 164 Cr.P.C that accused had put his private part into my private part. (Confronted with the statement Ex.PW1/A where it is not so recorded) .................."

28. Is this contradiction or omission, if so, have they been

proved? Here again, I refer to Section 162 Cr.P.C. which reads -

"162. Statements to police not to be signed: Use of statements

in evidence.--

(1) No statement made by any person to a police officer in the course of an investigation under this Chapter, shall, if reduced to writing, be signed by the person making it; nor shall any such statement or any record thereof, whether in a police diary or

otherwise, or any part of such statement or record, be used for any purpose, save as hereinafter provided, at any inquiry or trial in respect of any offence under investigation at the time when such statement was made: Provided that when any witness is called for the prosecution in such inquiry or trial whose statement has been reduced into writing as aforesaid, any part of his statement, if duly proved, may be used by the accused, and with the permission of the Court, by the prosecution, to contradict such witness in the manner provided by section 145 of the Indian Evidence Act, 1872 (1 of 1872); and when any part of such statement is so used, any part thereof may also be used in the re-examination of such witness, but for the purpose only of explaining any matter referred to in his cross examination. (2) Nothing in this section shall be deemed to apply to any statement falling within the provisions of clause (1) of section 32 of the Indian Evidence Act, 1872 (1 of 1872); or to affect the provisions of section 27 of that Act."

(Emphasis Supplied)

29. Now, the question is how is a contradiction or an

omission amounting to contradiction proved? As held in Tahsildar

Singh v. State of U. P., AIR 1959 SC 1012: 1959 KHC 577 :

1959 CriLJ 1231, the object of Section 162 CrPC as the history of

its legislation shows and the decided cases indicate is to impose a

general bar against the use of statement made before the police and

the enacting clause in clear terms says that no statement made by

any person to a police officer or any record thereof, or any part of

such statement or record, be used for any purpose. The words are

clear and unambiguous. The proviso engrafts an exception on the

general prohibition and that is, the said statement in writing may

be used to contradict a witness in the manner provided by S.145 of

the Evidence Act. While it enacts an absolute bar against the

statement made before a police officer being used for any purpose

whatsoever, it enables the accused to rely upon it for a limited

purpose of contradicting a witness in the manner provided by

S.145 of the Evidence Act by drawing his attention to parts of the

statement intended for contradiction. It cannot be used for

corroboration of a prosecution or a defence witness or even a

Court witness. Nor can it be used for contradicting a defence or a

Court witness. Shortly stated, there is a general bar against its use

subject to a limited exception in the interest of the accused, and the

exception cannot obviously be used to cross the bar. Further, the

contradiction under Section 162 is between what a witness asserted

in the witness box and what he stated before the police officer, and

not between what he said he had stated before the police officer

and what he actually made before him. The procedure for

contradicting a witness is by resort to Section 145 of the Evidence

Act. S.145 of the Evidence Act is in two parts : the first part

enables the accused to cross examine a witness as to previous

statement made by him in writing or reduced to writing without

such writing being shown to him; the second part deals with a

situation where the cross examination assumes the shape of

contradiction : in other words, both parts deal with cross

examination; the first part with cross examination other than by

way of contradiction, and the second with cross examination by

way of contradiction only. Resort to S.145 would only be

necessary if the witness denies that he made the former statement.

In that event, it would be necessary to prove that he did, and if the

former statement was reduced to writing, then S.145 requires that

his attention must be drawn to these parts which are to be used for

contradiction. But that position does not arise when the witness

admits the former statement. In such a case all that is necessary is

to look to the former statement of which no further proof is

necessary because of the admission that it was made. The

procedure prescribed is that, if it is intended to contradict a witness

by the writing, his attention must, before the writing can be

proved, be called to those parts of it which are to be used for the

purpose of contradicting him. The Apex Court has explained the

procedure by way of an illustration also:- A says in the witness box

that B stabbed C; before the police he had stated that D stabbed C.

His attention can be drawn to that part of the statement made

before the police which contradicts his statement in the witness

box. If he admits his previous statement, no further proof is

necessary; if he does not admit, the practice generally followed is

to admit it subject to proof by the police officer.

30. I also refer to a Division Bench decision of the High

Court of Kerala in the State of Kerala v. Thomas, 2005 KHC

1823: 2005 (4) KLT SN 103 wherein it was held thus- S.162

CrPC. deals with the use of statements in evidence. The statements

given by any person and reduced to writing under S.161 CrPC. by

a Police Officer can be used only to contradict the statement of the

witness. Under the Evidence Act, a former statement made by a

witness can be used to contradict him, to impeach his credit, to

corroborate him, or to refresh his memory. S.162 CrPC. imposes

an absolute bar to the use of the statements. The intention behind

S.162 CrPC. is to protect the accused from being prejudicially

affected by any dishonest or questionable methods adopted by an

overzealous police officer. Under S.145 of the Evidence Act, proof

of statements follows the putting up of it to the witness. S.162

CrPC. states that a previous statement to the police can be used to

contradict a witness if it is duly proved. A combined reading of

S.161 and 162 CrPC. shows that the attention of the witness is to

be called to the previous statement before the same can be proved.

If the witness admits the previous statement or explains the

discrepancy or contradiction, it obviously makes it unnecessary for

the statement thereafter to be proved by marking it. If the

statement still requires to be proved, that can be done later by

calling the police officer before whom the statement was made. It

is well settled position of law that before using the statement, the

witness must be afforded a reasonable opportunity of explaining

the contradictions, after his attention has been drawn to such

statements, in a fair and reasonable manner. The entire statement

recorded under S.161(3) CrPC. is not admissible in evidence. So,

the entire statement cannot be marked as an exhibit. The correct

procedure to contradict a witness is to draw his attention to the

relevant part of the contradictory statement which he had made

before the Police Officer and to question him whether he did make

that statement. If he replies in the affirmative, that admission

establishes the contradiction. When the particular sentence or

assertion in the statement under S.161 CrPC. is put to the witness it

must be marked by being underlined or enclosed in a circle and

exhibited. That admission is to be recorded in the deposition. If he

denies that part of the statement, that is to be proved in accordance

with the provisions of the Evidence Act. If he denies having made

such a statement or states that he does not remember having made

the assertion or spoken the sentence, the officer who recorded the

statements will have to be called to prove that he had made or

spoken it. When a statement is put to a witness, he may admit it.

He may deny having made such a statement or he may admit a part

or portion of the statement and deny the rest of it. The admission if

it amounts to a contradiction is to be recorded and it needs no

further proof and rest of it alone is to be proved. He may also plead

lack of memory and state that that he does not remember. If the

witness states that he does not remember, then also the statement

has to be properly proved. An omission may amount to a

contradiction. Before the police a witness may state that A and B

committed the murder. But in court he may state that A, B and C

took part in the commission of the offence. That omission is in the

form of a positive contradiction. If the witness admits that he did

not state the name of C before the police officer that admission

proves the omission. But if the witness asserts that he had stated

the name of C also to the police officer that omission is to be

proved by putting that omission to that officer during his

examination. He must be asked whether a certain statement was

made by the witness before him. The records must show that the

statement of the witness recorded under S.162 CrPC. was read out

to him and his attention was drawn to the non-existence of a

certain statement therein.

31. The aforesaid is the procedure to be followed for proving

a contradiction or omission between the testimony of a witness

before the court and the 161 statement of the witness. As far as

section 164 statements are concerned, the proviso to S. 162(1)

CrPC has no role to play in eliciting the contradiction because the

said proviso will be attracted only in cases where the statement is

recorded by a Police officer conducting an investigation under

Chapter XII of CrPC and not by a Magistrate. Admission of such

statements in evidence are governed and controlled by the

provisions of the Evidence Act. It can be used for the purpose of

cross examining him and to discredit the evidence of the maker of

the same, but the same cannot be used as a substantive piece of

evidence. It is well settled that the statement of a witness recorded

by a Magistrate under S.164 of the Code is not substantive

evidence and the most that can be used of it is only for

corroboration of the testimony of that witness as provided in S.157

of the Evidence Act or for contradicting the witness in the manner

provided in S.145 of the Evidence Act. (State of Delhi v. Shri

Ram Lohia, AIR 1960 SC 490; Ram Kishan v. Harmit Kaur,

AIR 1972 SC 468 and Sawal Das v. State of Bihar, AIR 1974

SC 778).

32. In the testimony of PW1 above referred to, the

contradictions or omissions amounting to contradictions in the

Section 164 statement was attempted to be brought out. But the

procedure contemplated under law for proving the same has not

been complied with and hence the defence cannot take advantage

of the same.

33. Be that as it may, the Section 164 statement of PW1, i.e.

Exhibit PW1/A, has been marked by prosecution, apparently to

corroborate the testimony of PW1. I have already referred to

Exhibit PW7/A FIS of PW7; Exhibit PW1/A 164 statement of

PW1 as well as the testimony of PW1 and PW7. In the FIS of PW7

and in the 164 statement of PW1, there is no case of penile

penetration. Therefore, the case of penile penetration made by

PW1 in the box is apparently an improvement of her case stated in

the 164 statement. Exhibit PW7/A FIS which is the first statement

made relating to the crime given by PW7 states that the accused

had rubbed his body against the body of the victim. (".......... aur

mere shareer pr ragdne laga ............."). This at best can be taken

as rubbing of the penis of the accused against the genital of PW1.

This explains the mild inflammation and bruise noted in Exhibit

PW5/B MLC.

34. Now, the question is whether the aforesaid act would

constitute penetrative sexual assault as contemplated under Section

3 of the PoCSO Act? Section 3 of the PoCSO Act which reads

thus:-

"A person is said to commit "penetrative sexual assault" if--

(a) he penetrates his penis, to any extent, into the vagina, mouth, urethra or anus of a child or makes the child to do so with him or any other person; or

(b) he inserts, to any extent, any object or a part of the body, not being the penis, into the vagina, the urethra or anus of the child or makes the child to do so with him or any other person; or

(c) he manipulates any part of the body of the child so as to cause penetration into the vagina, urethra, anus or any part of body of the child or makes the child to do so with him or any other person; or

(d) he applies his mouth to the penis, vagina, anus, urethra of the child or makes the child to do so to such person or any other person."

(Emphasis supplied)

35. The rubbing of the penis of the accused against the

private part of PW1 does not apparently come within clauses (a) to

(d) of Section 3 of the Act. Therefore, the case of penetrative

sexual assault under Section 3 or aggravated penetrative sexual

assault as contemplated under Section 5 of the PoCSO Act cannot

be held to have been made out from the materials available on

record.

36. When this aspect was pointed out to the learned

Additional Public Prosecutor, the attention of this Court was drawn

to Exhibit PW14/A FSL Report. The conclusion in Exhibit

PW14/A FSL Report reads thus:-

"The DNA fingerprinting (STR analysis) performed on the source of exhibits 'lh' (underwear of victim),'3' (Blood in gauze of accused) &'Sa' (underwear of accused) is sufficient to conclude that the biological stains i.e. seminal stains present on the source of exhibit' lh' (underwear of

victim) & '8a' (underwear of accused) are from the source of exhibit '3' (Blood in gauze of accused)."

37. Neither in the FIS nor in the 164 statement or in the

testimony, the witnesses have a case of ejaculation by the accused.

From a reading of all the materials available on record, it appears

that the accused had just about commenced his act of sexual

assault, when PW7 walked into the room resulting in the assault

coming to an abrupt stop. In such circumstances, semen stains in

the underwear of the accused is doubtful. However, the materials

on record certainly make out a case of sexual assault as

contemplated under Section 7 of the Act. Admittedly, PW1 was

below 12 years at the time of the incident. Therefore, the offence

that is made out is under Section 9(m) of the Act which deals with

aggravated sexual assault on a child who is below 12 years. The

offence under Section 9(m) of the Act is punishable under Section

10 which says that aggravated sexual assault is liable to be

publishable with imprisonment which shall not be less than five

years but which may extend to seven years and also fine.

38. In case on hand, the trial court found the accused guilty

of the offence under Section 6 of the PoCSO Act and so convicted

him to rigorous imprisonment for ten years. The offence under

Section 6 is not made out. The offence under Section 9(m) alone is

made out and therefore, the maximum sentence that can be

awarded for the same is seven years. The accused in this case was

a doctor to whom the child was sent for medicine. The accused

was in a position of authority and trust, and it was such a position

that had been misused by him. The accused is seen to have been

old enough to be the grandfather of PW1. In such circumstances,

no leniency is called for.

39. It is brought to the notice of this Court by the learned

counsel for PW1, the victim, that the compensation that has been

ordered by the trial court has not been disbursed to the victim so

far. The Delhi State Legal Service Authority is directed to disburse

the compensation awarded at the earliest, at any rate, within two

months from the date of receipt of a copy of this judgment.

40. In the result, the appeal is partly allowed. As the

appellant/accused has been found guilty of the offence punishable

under Section 9(m) of the PoCSO Act, the sentence awarded by

the trial court is modified to rigorous imprisonment for 07 years.

The sentence for the offence under Section 342 IPC and fine are

confirmed.

41. Application(s), if any pending, shall stand closed.

CHANDRASEKHARAN SUDHA (JUDGE)

JANUARY 15, 2026 p'ma

 
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