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State Of H.P vs Anil Kumar & Ors
2023 Latest Caselaw 18141 HP

Citation : 2023 Latest Caselaw 18141 HP
Judgement Date : 20 November, 2023

Himachal Pradesh High Court
State Of H.P vs Anil Kumar & Ors on 20 November, 2023
Bench: Tarlok Singh Chauhan, Satyen Vaidya

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA Cr. A. No. 562/2016 a/w Cr. A. No. 478/2016

Reserved on: 9.11.2023 Decided on : 20.11.2023

.


    Cr. A. No. 562/2016





    State of H.P.                                                              .....Appellant
                                   Versus

    Anil Kumar & ors.                                                      ....Respondents





    Cr. A. No. 478/2016

    Manju Deepti                                                               .....Appellant
                       r           Versus

    Anil Kumar & ors.                                                      ....Respondents

    Coram:

The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

The Hon'ble Mr. Justice Satyen Vaidya, Judge. Whether approved for reporting?1 No For the appellant: Mr. I. N. Mehta and Mr. Y.W.

Chauhan, Sr. Addl. A.Gs with Mr. Navlesh Verma, Ms. Sharmila

Patial, Addl. A.Gs. and Mr. J. S.

Guleria, Dy.A.G. for the appellant in Cr.A. No. 562/2016 and for respondent No.4 in Cr. A. No.

478/2016 For the Respondents: Mr. Bimal Gupta, Sr. Advocate with Mr. Varun Thakur, Advocate, for respondents No. 1 to 3 in Cr. A.

                                            No. 562/2016 and Cr. A. No.
                                            478/2016
                                            Mr. Ramesh Sharma, Advocate, for
                                            the appellant in      Cr. A. No.
                                            478/2016

    1     Whether reporters of the local papers may be allowed to see the judgment? Yes.







____________________________________________________________________ Justice Tarlok Singh Chauhan, Judge

Respondents No. 1 to 3, Anil Kumar, Arvind Kumar

.

and Rakesh Kumar (hereinafter referred to as the "accused

persons") were made to face trial for the commission of offences

punishable under Sections 366 and 376 read with Section 34

IPC and were acquitted of the said offences and aggrieved

thereby the State has filed Cr. A. No. 562/2016, whereas the

prosecutrix has filed Cr. A. No. 478/2016.

2 The parties do not dispute that the case, as set out

by the prosecution, has correctly been enumerated by the

learned trial court, therefore, the same is extracted as such

from the judgment.

"In the year 2012, the prosecutrix (name being withheld to protect her identity) was working as Senior Research Fellow in Horticulture Research Centre at Reckong Peo,

Distt. Kinnaur. She was residing at Reckong Peo with her

father Chhetan Medup, the complainant. On 7-7-2011, complainant Chhetan Medup had returned back to his residential quarter at about 6.30 P.M. and had found

that the prosecutrix had not returned from her office. He tried to contact her on her cell phone but it was switched off. Chhetan Medup had then gone to see the prosecutrix at her office but it was locked. At about 7.30 PM., he had received a message from the prosecutrix that she was being taken by accused Anil. The prosecutrix had done her B.Sc. from Govt. College, Reckong Peo and accused Anil had taught her botany. The complainant after

receiving SMS from the prosecutrix, his daughter, suspected that accused Anil was involved in the incident. He then had filed a complaint (Ext. PW-1/A) before Station House Officer, Police Station, Reckong Peo

.

alleging that the accused were involved in the kidnapping

and abduction of the prosecutrix. FIR (Ext. PW- 9/A) was registered. The accused had kidnapped/ abducted the

prosecutrix in taxi bearing No. HP-02A-0566 from Reckong Peo at about 5 P.M. and had taken her towards Tranda. They had then shifted the prosecutrix from the aforesaid vehicle Bolero Jeep bearing No. HP-26A-0300

from Barakhamba Kainchi and had taken her to village Chhotakhamba. On the intervening night of 7th and 8th July, 2011 at Chhotakhamba Anil Kumar had subjected

the prosecutrix to forcible sexual intercourse in the

house of one Dilu Ram. On 8-7-2011, accused Anil Kumar had shifted the prosecutrix to cattle shed in the area of Chhotakhamba. The next day on 9-7-2011, the

accused persons had brought the prosecutrix to Police Station, Reckong Peo in vehicle No. HP-26A-0300. On that day, ASI Swaroop Ram Investigating had

recorded the statement of the prosecutrix who had alleged that she had been forcibly taken to

Chhotakhamba and had been subjected to forcible sexual intercourse by accused Anil Kumar. The

prosecutrix had handed over her clothes i.e. Salwar (Ext. P-4), shirt (Ext. P-5) and underwear (Ext. P-6) to the police which after being packed and sealed in a parcel (Ext.. P-3) were seized vide memo Ext. PW-1/G. An application was moved for conducting medical examination of the prosecutrix. PW-7 Dr. Anjana Verma conducted her medical examination and found that the possibility of sexual intercourse with the prosecutrix

could not be ruled out. She took samples of pubic hair, nail clippings and vaginal smear. They were handed over to LC Durga Devi who was accompanying the prosecutrix. Dr. Anjana Verma issued MLC (Ext. PW-

.

7/B). Accused Anil Kumar was arrested. An application

was filed for conducting his medical examination. PW-8 Dr. Lokesh Verma conducted his medical examination

and found that he was capable of performing sexual intercourse. He issued MLC Ext. PW-8/B. He preserved semen and blood samples and pubic hair. These were handed over to the police. Further case of the

prosecution is that Bolero Jeep bearing No. HP-26A-0300 along with its documents was seized vide memo (Ext. PW-10/A). It is also the case of the prosecution that the

prosecutrix had also identified the place of abduction at

Reckong Peo. Spot map (Ext. PW-11/A) was prepared in this regard. She had also led the police to Chhotakhamba where she identified the house of Dilu Ram and

identification memo (Ext. PW-1/B) and spot map (Ext. PW-11/B) were prepared. From there, bed sheet (Ext. P-

3) was also recovered which after being packed and

sealed in a parcel (Ext. P-1) was seized vide (Ext. PW- 1/C). Articles taken in possession by the doctors were

sent to State FSL, Junga through C.Manjit Singh. Result of analysis (Ext. PX-1) was issued in which it was shown

that blood and semen were not found on the vaginal smear slides, pubic hair, nails, Salwar, shirt and underwear of the prosecutrix, bed sheet, lower and pubic hair of accused Anil Kumar. As per DNA report (Ext. PX-

2), since there was no blood and semen in the aforesaid exhibits, their DNA examination was not conducted. Abstract of Parivar register (Ext. PW-6XA) and attested copy of matriculation certificate (Ext. PW-11/F) of the

prosecutrix were also taken into possession which showed that the prosecutrix was born on 28-1- 1986. Statements of witnesses were recorded as per their versions and after completion of investigation, challan

.

was prepared and it was presented before the court of Ld.

Chief Judicial Magistrate, Kinnaur at Reckong Peo, who committed it for trial to this Court.

Accused Anil Kumar was charged with the commission of offence punishable under Section 366 read with Section 34 and 376 of the Indian Penal Code. Accused Rakesh Kumar and Arvind Kumar were charged

with the commission of offence punishable under Sections 366 read with Section 34 of the Indian Penal Code. Accused persons pleaded not guilty and claimed

trial.

The prosecution examined 11 witnesses to prove it's case. PW-1 is Chhetan Medup, complainant and father of the prosecutrix. PW-2 is the prosecutrix, PW-3

is Bhupinder, the driver of taxi who has not supported the prosecution and thereby declared hostile. PW-4 HC Vidya Sagar remained posted as MHC with whom the

case property had been deposited. PW-5 Mohinder Singh (retired HHC) had taken the articles for their analysis to

State FSL, Junga. PW-6 Laxmi Devi. Panchayat Sahayak had produced the extract of Parivar register of the

complainant, PW-7 Dr. Anjana Verma had medically examined the prosecutrix, while PW-8 Dr. Lokesh Verma had medically examined accused Anil Kumar. PW-9 SI Chet Ram had registered the FIR. PW-10 HC Ramesh Kumar had taken into possession Bolero Camper along with its documents. PW-11 ASI Swaroop Ram had conducted the investigation.

Accused persons recorded under Section 313 of the Code of Criminal Procedure admitted that the prosecutrix was working as Senior Research Fellow in Horticulture Research Centre at Reckong Peo. They also

.

admitted that she was residing with her father Chhetan

Medup (complainant). Accused Anil Kumar also admitted that prosecutrix had done her B.Sc. from Govt. College,

Reckong Peo and he had taught her botany. It was also admitted by the accused persons that Bolero Jeep along with its documents had been seized by the police. They denied the rest of the prosecution case. It was stated by

the accused persons that the witnesses have deposed falsely. Accused Anil Kumar claimed that the witnesses have deposed at the instance of the mother of the

prosecutrix who was inimical to him. He also stated that

he had not committed any offence. The prosecutrix had herself eloped with him and had filed the present case at the instance of her mother. Accused Rakesh Kumar and

Arvind Kumar also stated that the prosecutrix had accompanied them of her own accord. All the accused persons claimed themselves to be innocent. In defence,

the accused persons examined Anand Kumar as DW-1."

3 It has been vehemently argued by Mr. I.N. Mehta,

learned Senior Additional Advocate General assisted by Ms.

Sharmila Patial, learned Additional Advocate General appearing

for the State and Mr. Ramesh Sharma, Advocate, appearing for

the prosecutrix, that the findings recorded by the learned

court below are totally perverse and deserve to be set aside and

the accused persons deserve to be convicted and punished.

4 On the other hand, Mr. Bimal Gupta, learned Senior

Advocate assisted by Mr. Varun Thakur, Advocate, would argue

that the learned trial court has painstakingly discussed each

.

and every aspect of the case, more particularly, oral as well as

documentary evidence that has come on record and it is only

thereafter that the accused persons have been acquitted and in

such circumstances, no interference is warranted.

5 We have heard the learned counsel for the parties

and have also gone through the records of the case carefully.

6 In order to appreciate rival contentions of the

parties, one would require to go through the testimony of the

witnesses examined by the prosecution, more particularly,

prosecutrix, her father, the driver and doctor, who examined the

prosecutrix and the Investigating Officer.

7 Chhetan Medup, father of the prosecutrix is

complainant in this case. He appeared as PW1 and stated that

in the year 2011, he was posted at Reckong Peo. On 7.7.2011

at 6.30 P.M. when he reached his residential quarter, he saw

that his daughter had not returned back from office and her

phone was switched off. He repeatedly tried to contact her over

the phone but the same was found to be switched off. He

thereafter went to her office, but the gates were locked. At

about 7.30 P.M., he received a message from his daughter that

she had been taken away by accused Anil Kumar.

8 His testimony nowhere suggests that the prosecutrix

.

had left home involuntarily and only suggests that she had been

taken away by accused Anil Kumar, but then this message has

not at all been proved on record.

9 Now, adverting to the testimony of the prosecutrix, it

would be noticed that she stated that after 5.00 P.M. while she

was going back to her residence from office and had reached

near C.J.M. residence, accused Anil Kumar met her. He wanted

to talk to her, but she refused and tried to give him a push.

Immediately, a vehicle came and it was stopped near her. She

was given a push towards that vehicle by accused Anil Kumar.

Accused Rakesh Kumar was sitting in the vehicle. He shut her

mouth with his hand. There was another person sitting in the

front seat with driver, whereas accused Rakesh Kumar was

sitting towards right side and Anil Kumar was sitting on left

side of the prosecutrix. She tried to cry, but her mouth was

shut. She was taken towards Taranda side and when the vehicle

reached probably near Taranda, the person with long hair got

down from the said vehicle. Another vehicle came at that place,

on which A.K. Brothers was written and was being driven by

accused Arvind Kumar, brother of accused Anil Kumar. She was

shifted to that vehicle and taken to a village, but later on, she

came to know that it was Chhota Khamba. When she was put

into vehicle by the accused Anil Kumar at Reckong, her cell

.

phone was snatched by accused Rakesh Kumar. She was kept

in village Chhotakhamba and later on, she came to know that it

was house of Dilu Ram.

10 Thus, as per testimony of the prosecutrix she was

kidnapped and forcibly taken in the vehicle from Reckong Peo

towards Taranda and from there in another vehicle to village

Chhotakhamba in the house of Dilu Ram.

11 However, her version is not supported by the driver

of the vehicle No. HP02A-0566, PW3 Bhupinder, who had taken

the prosecutrix as also the accused persons from Reckong Peo

to Tranda. He stated that on the relevant day, accused Anil

Kumar had hired his vehicle for Bada Khamba for a sum of

Rs.3500/-. He had gone along with the vehicle near gas agency

at Reckong Peo at 5 PM. There accused Anil along with one girl

had boarded the vehicle. Accused Anil Kumar had also informed

his brother that they were coming. After 5-10 minutes accused

Rakesh Kumar had also boarded the vehicle. At Tapri, the

vehicle was stopped for taking water and at Bhabanagar it was

stopped for purchasing Namkeen. When they reached Taranda,

he found that the road was 'kucha' and thereafter, he declined

to go to Bada Khamba.

12 At this stage, the witness was declared hostile and

.

permitted to be cross-examined. In his cross-examination

conducted by the learned Public Prosecutor, he categorically

denied that the prosecutrix was forced to board the vehicle by

catching her from her arm. He also categorically denied that at

Bada Khamba Kainchi, vehicle bearing No. HP-26A-0300 was

already standing and there, accused Anil Kumar and Rakesh

Kumar had forcibly made the prosecutrix to sit in that vehicle.

He denied his previous statement recorded by the police.

13 In his cross-examination conducted by the learned

defence counsel, he specifically stated that it was firstly

accused Anil Kumar, who had boarded his vehicle and

thereafter the prosecutrix. As per this witness, accused Anil

Kumar and the prosecutrix were standing together on the road

and no one had forced the prosecutrix to sit in the vehicle. The

witness has specifically stated that the incident was of July

when days were hot and since there was no A.C. in the vehicle,

therefore, the windows of the vehicle were open. He further

stated that at Tapri, accused Rakesh Kumar had taken water at

Pappu Dhaba and prior to reaching Bhabanagar, the

prosecutrix had stated she was not feeling well and wanted to

eat something. He admitted that he had stopped the vehicle at

Bhabanagar bazaar and accused Anil Kumar had fetched chips

and cold drinks. He had taken 5-7 minutes to purchase the

.

articles. At that time, the prosecutrix was alone on the back

seat. He had not gone beyond Taranda bifurcation as the road

ahead was 'Kucha' and there was possibility of damage to his

vehicle. He further stated that accused Anil Kumar had made a

call for another vehicle. At the bifurcation point, they had

stopped for about half an hour and during this period accused

Anil Kumar, Rakesh Kumar and the prosecutrix were frequently

moving out of the vehicle. When the other vehicle came, accused

Rakesh Kumar sat in it. Accused Anil Kumar had paid him Rs.

2400/- as fare from Reckong Peo to Taranda Kainchi and the

prosecutrix by disembarking from his vehicle had sat on the

second seat of the another vehicle of her own. No one had forced

her to sit in that vehicle. He was never told by the prosecutrix

that she was forcibly being taken. He has specifically stated that

had it so been disclosed by her, he would not have allowed the

accused persons to sit in his vehicle.

14 Here, it shall be necessary to refer to the testimony

of the Investigating Officer ASI Swaroop Ram, who appeared as

PW11. In his cross-examination, he categorically stated that it

was disclosed by PW3 Bhupinder Singh that the prosecutrix

had voluntarily accompanied the accused in his vehicle from

Reckong Peo. He also admitted that the prosecutrix had never

opposed to the said act till the bifurcation at Bada Khamba. He

.

further stated that it had also come in the investigation that as

per the prosecutrix, she had voluntarily accompanied the

accused from Reckong Peo and had never raised a protest till

the bifurcation at Bada Khamba.

15 Therefore, in this background, the version put-forth

by the prosecutrix that she was forcibly made to sit in the

vehicle of Bhupinder (PW-3) at Reckong Peo and thereafter from

the bifurcation at Bada Khamba was forcibly taken in Bolero

Camper to the house of Dilu Ram in village Chhotakhamba, has

not been supported either by PW3 Bhupinder or PW11

Investigating Officer.

16 The prosecutrix has further stated that her mouth

was gagged by accused Rakesh Kumar. She claimed that she

had tried to cry but her mouth was shut. However, such

testimony is belied from the testimony of PW-7 Dr. Anjana

Verma, who had medically examined the prosecutrix and found

no injuries on the mouth and lips of the prosecutrix.

17 Even if version of the prosecutrix is accepted for a

moment, it needs to be noticed that the windows of the car, as

stated by PW3, were open because there was no A.C. in the car

and the day was hot, then any passerby could have noticed the

accused Rakesh Kumar gagging the mouth of the prosecutrix,

more particularly, when the distance from Reckong Peo to

.

Taranda bifurcation was not short and as per the investigation,

there were a number of stations on the mid way - small and big

- which took about 2½ hours to traverse, as per admitted case

of the prosecution.

18 In State of H.P. vs. Krishan Lal, 2014(3)Shim.LC

1308, where the allegations of the prosecutrix was that the

accused had gagged the mouth of the prosecutrix and had

taken her about 150 feet towards the jungle, but no injuries

were found on the mouth and lips, a learned Division Bench of

this Court held her statement to be not confidence inspiring.

19 The prosecutrix in her cross-examination stated that

she had orally told the police that accused Rakesh Kumar had

given the cell phone back to her when accused Anil Kumar was

outside. But, then she did not make any effort to make a phone

call to her father informing him that she had been kidnapped or

abducted by the accused persons. Rather, she had only sent a

message to her father that accused Anil Kumar was taking away

her. Had the prosecutrix been forcibly taken away, she would

have sent specific message to her father.

20 Here, it needs to be noticed that the prosecutrix was

well-read and well-informed as she had done M.Sc. and was

working as Senior Research Fellow at Agriculture Research

.

Centre, Reckong Peo. As rightly concluded by the learned court

below, had the prosecutrix been kidnapped or abducted by

the accused persons, she ought to have sent message to her

father regarding her being kidnapped and abducted as the case

may be.

21 In addition to aforesaid, it is specific case of the

prosecutrix that she had talked to PW3 Bhupinder at the

bifurcation point when she was being shifted to another vehicle

and had requested him to take her back, but the same has

been categorically denied by PW3, who has specifically stated

in his cross-examination that no one had forced the prosecutrix

to sit in his vehicle or had it been so, he would have not allowed

the accused to sit in his vehicle as has also been stated by

PW11 in his cross-examination as under:-

"As per my investigation, the prosecutrix voluntarily

accompanied the accused from Reckong Peo and she did not object till Bara Khamba bifurcation."

22 Now, adverting to the testimony of the prosecutrix

that she was raped by accused Anil Kumar, it needs to be

noticed that the prosecutrix was major at the relevant time and

in her examination-in-chief stated that she was taken to the

house of Dilu Ram in the vehicle, on which A.K. Brothers was

written and near that vehicle, mother of the accused Anil

.

Kumar was standing and accused Anil told her that he had

brought her "daughter-in-law". As per the prosecutrix, she told

mother of accused Anil Kumar that she had been forcibly taken

by him. Then his mother told her that she should be taken back

to Reckong Peo, but some persons started telling that it was

quite dark and she would be returned back safely on next day.

She further deposed that there were many boys present and

probably they were related to the accused Anil Kumar. One lady

was also there. But all of them left that room one by one. When

the prosecutrix and accused Anil Kumar were alone in the

room, the room was bolted by accused Anil Kumar and

thereafter, he raped her. On the next day, she was shifted to

the cattle shed suspecting that the police might come in search

of the accused. There accused Anil Kumar remained with her

throughout the day. On the evening of 8.7.2011, she was taken

to Bada Khamba by the accused in the evening and on

9.7.2011, she was brought back to Police Station, Reckong Peo.

23 In her cross-examination, she stated that on

8.7.2011, there were ladies in village Chhota Khamba and they

were coming turn by turn and leaving one after another.

Probably, they were 8-9 in number. She had told those ladies

that she was forcibly brought by accused Anil Kumar and he

had raped her on the night of 7.7.2011, however then she

.

changed her stand and stated that "I could not tell this fact to

those ladies that accused Anil Kumar had raped me." It has also

come in her further cross-examination that she had taken very

little food in the house of Dilu Ram on 7.7.2011, but had

interacted with ladies on 8.7.2011 and taken food with them.

She further deposed that she reached Bada Khamba on

8.7.2011 in that house, where mother and brother of accused

Anil Kumar and 6-7 ladies were present. She had told his

mother that she had forcibly been brought and later, she

voluntarily stated that his mother had assured to send her

back.

24 Thus, what is evident from the testimony of the

prosecutrix is that she was a consenting party because she

had not made any complaint to any of the ladies or other

persons that were present on the aforesaid two occasions.

25 It is here that the requirement of the testimony of

the victim being credit worthy to be termed as sterling witness

whose version can be accepted without corroboration steps in. It

is here that the version of the victim on the core spectrum of the

crime should remain intact while all other attendant materials,

namely, oral, documentary and material objects should match

the said version in material particulars in order to enable the

Court trying the offence to rely on the core version to sieve the

.

other supporting materials for holding the offender guilty of the

charge alleged.

26 In this background, it shall be fruitful to refer to the

following observations of the Hon'ble Supreme Court in Rai

Sandeep @ Deepu vs. State (NCT of Delhi) (2012) 8 SCC 21:-

15. Keeping the above basic features of the offence alleged against the appellants in mind, when we make reference to the evidence of the so called 'sterling witness' of the

prosecution, namely, the prosecutrix, according to her

version in the chief examination when the persons who knocked at the door, were enquired they claimed that they were from the crime branch which was not mentioned in

the FIR. She further deposed that they made a statement that they had come there to commit theft and that they snatched the chain which she was wearing and also the

watch from Jitender (PW-11). While in the complaint, the

accused alleged to have stealthily taken the gold chain and wrist watch which were lying near the T.V. It was further alleged that the appellant in Criminal Appeal

No.2486 of 2009 was having a knife in his hand which statement was not found in the complaint. After referring to the alleged forcible intercourse by both the appellants she stated that she cleaned herself with the red colour socks which was taken into possession under Exhibit PW- 4/B in the hospital, whereas, Exhibit PW- 4/B states that the recovery was at the place of occurrence. The police stated to have apprehended the appellants at the instance

of Jitender (PW-11) who knew the appellant in Criminal Appeal No.2486 of 2009 even prior to the incident, that Jitender (PW-11) also revealed the name of the said accused to her and that, therefore, she was able to name

.

him in her complaint. When the seized watch was shown

to her in the Court, the brand name of which was OMEX, she stated that the said watch was not worn by her

nephew Jitender (PW-11) as it was stated to be 'TITAN' and the chain was a gold chain having no pendant. She made it clear that that was not the chain which she was wearing and that it did not belong to her and that the

watch found in the same parcel which was a women's watch was not the one which was worn by Jitender (PW-

11).

15. In our considered opinion, the 'sterling witness' should

be of a very high quality and caliber whose version should, therefore, be unassailable. The Court considering the version of such witness should be in a position to

accept it for its face value without any hesitation. To test the quality of such a witness, the status of the witness would be immaterial and what would be relevant is the

truthfulness of the statement made by such a witness. What would be more relevant would be the consistency of

the statement right from the starting point till the end, namely, at the time when the witness makes the initial

statement and ultimately before the Court. It should be natural and consistent with the case of the prosecution qua the accused. There should not be any prevarication in the version of such a witness. The witness should be in a position to withstand the cross- examination of any length and howsoever strenuous it may be and under no circumstance should give room for any doubt as to the factum of the occurrence, the persons involved, as well as,

the sequence of it. Such a version should have co-relation with each and everyone of other supporting material such as the recoveries made, the weapons used, the manner of offence committed, the scientific evidence and the expert

.

opinion. The said version should consistently match with

the version of every other witness. It can even be stated that it should be akin to the test applied in the case of

circumstantial evidence where there should not be any missing link in the chain of circumstances to hold the accused guilty of the offence alleged against him. Only if the version of such a witness qualifies the above test as

well as all other similar such tests to be applied, it can be held that such a witness can be called as a 'sterling witness' whose version can be accepted by the Court

without any corroboration and based on which the guilty

can be punished. To be more precise, the version of the said witness on the core spectrum of the crime should remain intact while all other attendant materials, namely,

oral, documentary and material objects should match the said version in material particulars in order to enable the Court trying the offence to rely on the core version to sieve

the other supporting materials for holding the offender guilty of the charge alleged.

27 The credit worthiness of the testimony of the victim

has already been discussed in the earlier part of the judgment.

The victim when put to test as laid down in Rai Sandeep

Deepu case (supra), fails the test of being sterling witness of a

high quality and caliber whose version should therefore be

unassailable and such quality should be in a position to accept

it on face value without any hesitation.

28 The statement of the prosecutrix otherwise has not

.

been corroborated from and by the other evidence or other

material on record.

29 There is no doubt that rape causes great distress

and humiliation to the victim of rape but at the same time false

allegation of committing rape also causes humiliation and

damage to the accused. An accused has also rights which are to

be protected and the possibility of false implication has to be

ruled out.

30 Here it shall be apt to refer to the judgment of the

Hon'ble Supreme Court in Radhu vs. State of Madhya Pradesh

(2007) 12 SCC 57, wherein it was observed as under:-

"The courts should, at the same time, bear in mind that

false charges of rape are not uncommon. There have also

been rare instances where a person has persuaded a gullible or obedient daughter to make a false charge of a rape either to take revenge or extort money or to get rid of

financial liability. Whether there was rape or not would depend ultimately on the facts and circumstances of each case."

31 In Raju v. State of Madhya Pradesh (2008) 15

SCC 133, the Hon'ble Supreme Court has held that testimony

of the victim of a rape cannot be presumed to be a gospel truth

and observed that false allegations of rape can cause equal

distress, humiliation and damage to the accused as well, such

sentiments have been recorded in para 11 of the judgment,

which reads as under:-

.

"11. It cannot be lost sight of that rape causes the greatest distress and humiliation to the victim but at the same time a false allegation of rape can cause equal distress,

humiliation and damage to the accused as well. The accused must also be protected against the possibility of false implication, particularly where a large number of accused are involved. It must, further, be borne in mind

that the broad principle is that an injured witness was present at the time when the incident happened and that ordinarily such a witness would not tell a lie as to the

actual assailants, but there is no presumption or any

basis for assuming that the statement of such a witness is always correct or without any embellishment or exaggeration."

32 In Abbas Ahmed Choudhary Vs. State of Assam :

(2010) 12 SCC 115, the Hon'ble Supreme Court has held that:

"We are conscious of the fact that in a matter of rape, the

statement of the prosecutrix must be given primary

consideration, but, at the same time, the broad principle that

the prosecution has to prove its case beyond reasonable doubt

applies equally to a case of rape and there can be no

presumption that a prosecutrix would always tell the entire

story truthfully."

33 Bearing in mind the aforesaid exposition of law, the

testimony of victim has to be consistent and natural in line with

the case of the prosecution and free from infirmities which

.

inspire confidence in the Court. It cannot be presumed that the

statement of the victim is always true or without any

embellishment.

34 Reverting back to the facts of the present case, PW7

Dr. Anjana Verma, who had medically examined the

prosecutrix, had not found any injury on the private parts of

the prosecutrix. Though, she had found multiple abrasions,

but the prosecutrix nowhere claimed the abrasions to have

been inflicted either by the accused persons at the time when

she was abducted or kidnapped or at the time when the

accused Anil Kumar is alleged to have raped her.

35 Here, it shall also be relevant to make note of the

testimony of PW11 ASI Swaroop Ram, who in his cross-

examination, stated that he had not observed any injuries on

the person of the prosecutrix and that of the accused Anil

Kumar when they had come to the police station on 9.7.2011.

He has categorically stated that the prosecutrix had not

disclosed him regarding having suffered any injury.

36 As observed above, nowhere the prosecutrix in her

testimony made a whisper that she had sustained injuries on

her person when she resisted the act of accused Anil Kumar.

.

37 Here, it also needs to be noticed that Chemical

Examiner did not find any semen or blood on the vaginal smear

slides, pubic hair, nails, clothes of the prosecutrix as well as

wearing apparels of the accused Anil Kumar.

38 Lastly and more importantly, it is case of the

prosecution that all the accused persons had brought the

prosecutrix to Police Station, Reckong Peo on 9.7.2011. This

fact was also stated not only by the prosecutrix, but even by

PW11 Investigating Officer.

39 Had the prosecutrix been really kidnapped or

abducted or raped, accused persons would not have brought

the prosecutrix along with them to Police Station given the fact

that it is case of the accused persons that there was a

custom in Kinnaur that if a boy and girl agree for marriage, they

elope and later on after performing bottle Pooja they solemnize

the marriage. This was so admitted by the prosecutrix in her

cross-examination.

40 We may also note that even though the prosecutrix

denied that she was interested to marry accused Anil Kumar

and had voluntarily accompanied him, but DW1 Anand Kumar,

examined in defence by the accused, has specifically stated

that on 8.7.2011, father of the prosecutrix had called him to

come to Reckong Peo for compromise. He had also asked him to

.

bring the prosecutrix as well as the accused. It was also told to

him by the complainant that he was willing to marry the

prosecutrix with the accused as per the local custom. He then

had disclosed this to the prosecutrix, but she was reluctant to

go to Reckong Peo. On his persuasion, he along with the

prosecutrix and accused Anil Kumar and Arvind Kumar had

gone to Police Station, Reckong Peo, but there the complainant

had assaulted accused Anil Kumar.

41 The testimony of DW1 inspires confidence as it finds

due support and corroboration from PW8 Dr. Lokesh Verma,

who, while medically examining accused Anil Kumar, had found

multiple abrasions of different dimensions over the face, neck,

elbow and knee with scab formation reddish brown in colour on

the person of accused Anil Kumar.

42 Evidently, it is not the case of the prosecutrix that

she had inflicted the aforesaid injuries on person of the accused

Anil Kumar at the time of resisting the alleged rape, thus,

defence version, as emerges from the testimony of DW1 Anand

Kumar, not only appears to be probable, but also casts a

serious dent on the prosecution story.

43 In the given facts and circumstances, we find that

the view taken by the learned trial court is possible one and we

see no reason to take a different view.

.

44 In view of the aforesaid discussions, we find no

merit in both these appeals and the same are accordingly

dismissed so also the pending application(s), if any.




                                         (Tarlok Singh Chauhan)





                                                 Judge


                                             (Satyen Vaidya)
     20.11.2023                                   Judge
         (pankaj)











 

 
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