Madras High Court
D.Selvakumar vs The State Of Tamil Nadu on 24 August, 2021
Crl.A.(MD) No. 25 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.08.2021
CORAM:
THE HONOURABLE MR.JUSTICE R.PONGIAPPAN
Crl.A.(MD) No. 25 of 2016
D.Selvakumar : Appellant/Accused
Vs.
The State of Tamil Nadu
Rep.by the Inspector of Police,
Eraniel Police Station,
Kanyakumari District.
Crime No.40 of 2013. : Respondent/Complainant
PRAYER: The Criminal Appeal is filed under Section 378 of the Code of
Criminal Procedure, to set aside the conviction and sentence, dated
12.08.2015 made in S.C.No.112 of 2013, on the file of the Fast Track
Mahila Court, Nagercoil.
For Appellant : Mr.C.K.M.Appaji
For Respondent : Mr.E.Antony Sakaya Prabahar
Government Advocate (Crl.side)
1/22
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
JUDGMENT
The present Criminal Appeal is directed against the conviction
and sentence, dated 12.08.2015, made in S.C.No.112 of 2013, on the file of
the Fast Track Mahila Court, Nagercoil.
2. The appellant is the sole accused. He stood charged for the
offences punishable under Sections 366(A) and 376 of IPC. The accused
denied the charges as false and opted for trial. Therefore, he was put on
trial on the charges.
3. After full-fledged trial, the learned Fast Track Mahila Judge,
Nagercoil, came to the conclusion that the appellant was found guilty for the
offences punishable under Sections 366(A) and 376 (2) (h) of IPC. After
concluding as above, the trial Court has convicted the accused and
sentenced to undergo Rigorous Imprisonment for 8 years and to pay a fine
of Rs.10,000/-, in default, to undergo Simple Imprisonment for 1 year for an
offence under Section 366(A) of IPC and further for the offence under
Section 376(2)(h) of IPC convicted and sentenced to undergo Rigorous
Imprisonment for 10 years and to pay a fine of Rs.10,000/- in default, to
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
undergo simple imprisonment for 1 years. Challenging the said conviction
and sentence, the appellant is before this Court, by way of filing the present
Criminal Appeal.
4. The relevant facts of the case, which gave rise to filing of this
appeal are necessary to be recapitulated for the disposal of this appeal:-
(i) P.W.-4-X- is the victim girl. P.W.1-Leelabai is her mother.
Both P.W.1 and P.W.4 are working as labourer in a Cashew-nut Factory,
which situated near to their residence. In the same factory, the accused
Selvakumar was working as a Van driver. Previous to the occurrence, while
at the time, the victim girl was attending the duty, the accused voluntarily
came there and chat with the victim girl in respect of the sexual aspects.
On 14.12.2012 after chatting with P.W.4 as above, the accused made
assurance as after getting permission from his parents, he would marry her.
The said incident was seen by P.W.5 and then she condoned the attitude of
the accused. In this occasion, on 16.01.2013 due to stomach pain, P.W.4 is
not attended the regular work in the Cashew-nut factory and stayed in her
home. But, at the same time, her mother and sister were gone to attend the
regular work. In the said circumstances, after knowing the absence of P.W.
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
1, around 09.00 a.m., the accused came there and compelled the victim girl
to go away for solemnizing the marriage. At that time, P.W.4 did not know
the marital status of the accused. However, around 09.30 a.m., due to the
compulsion made by the accused, P.W.4 went to the bus-stand and
thereafter, both the accused and the victim girl went to Tuticorin. In
Tuticorin, in a house belongs to the parents of the accused, the accused after
removing the dresses, sexually assaulted P.W.4 and thereafter, on
17.01.2013 after worshiping the God in Tiruchendur Temple, both of them
went to accused brother's house at Thanjavur, wherein, also the accused
committed the same offence. Thereafter, on 20.01.2013 they returned to
Vadaseri Bus Stand and when at the time they are in the bus stand, the
police secured them.
(ii) In the meantime, P.W.1, who is the mother of P.W.4, after
knowing the fact that her daughter was missing, she lodged a complaint
(Ex.P1) before the P.W.11, who is the Inspector of Police, Eraniel.
(iii) P.W.11-Hari Krishna Perumal, the then Sub-Inspector of
Police, Eraniel Police Station, after receipt of the said complaint, registered
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
a case against the accused in Cr.No.40/2013 for an offence under Section
366-A of IPC. The printed FIR was marked as Ex.P5. After registration of
the said case, he handed over the copy of the FIR to P.W.14-Sankareswaran,
for investigation.
(iv) P.W.14-Sankareswaran, the then Inspector of Police, Eraniel,
on receipt of the FIR, took the same for investigation. He examined the
witnesses and recorded their statements. On 20.01.2013 around 07.00 a.m.,
in Vadaseri Bus Stand in the presence of one Vijayakumar and
Kumaradoss , he arrested the accused and recorded the confession statement
from the accused.
(v) Similarly, in the same place, he secured the victim girl and
recovered M.O.1 to M.O.6. He examined the victim girl and recorded her
statement. After recording the statement from the victim girl, he altered the
section of law from 366(A) of IPC to 366(A) and 376 of IPC. The alteration
report was marked as Ex.P.11. He submitted an application before the
learned Judicial Magistrate, Eraniel under Ex.P12 and Ex.P13 praying to
pass an order for sending the victim girl and the accused for medical
examination.
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
(vi) Thereafter, in view of the reference issued by the learned
Judicial Magistrate, Eraniel, P.W.7 Yasotha, the then Head Constable, All
Women Police Station, had produced the victim girl before P.W.12-
Dr.Selva Priya for medical examination.
(vii) On production of the victim girl, P.W.12-Dr.Selva Priya on
21.01.2013 examined the victim girl. On 28.01.2013 she collected the Swab
from the victim girl and forwarded the same for chemical examination.
Thereafter on receipt of report, P.W.12-Dr.Selva Priya issued a certificate
stating that there is no evidence to rule out no recent sexual intercourse in
this patient. The report issued by P.W.12 was marked as Ex.P6.
(viii) Similarly, P.W.9-Dr.Rajesh, attached with Government
Medical College Hospital, Aasaripallam, examined the accused and issued
the certificate under Ex.P2 that there is nothing to suggest that the person is
incapable of performing sexual intercourse. Further, he examined the
victim girl and issued the age certificate as the age of the victim girl is
between 16 to 18 years. The said certificate was marked as Ex.P3.
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
(ix) In continuation of investigation, P.W.14 submitted an
application before the learned Judicial Magistrate under Ex.P14 for
examining the semen swab which were collected from the victim girl. On
examination, P.W.10-Ratha Ramani, the then Deputy Director of Forensic
Science Department, Tirunelveli, states that no semen was detected from the
veginal hair collected from the victim girl.
(x) Further, P.W.14-submitted an application before the learned
Chief Judicial Magistrate praying to record 164 Cr.P.C., statement from the
victim girl. In turn, in view of the order passed by the learned Chief Judicial
Magistrate, P.W.13- Thangavel, the then Judicial Magistrate No.I, Nagercoil
recorded 164 Cr.P.C., statement from the victim girl and the same has been
marked as Ex.P.9. The order passed by the Chief Judicial Magistrate and
the copy of the summon issued to the victim girl were marked as Ex.P7 and
Ex.P8 respectively.
(xi) Conclusively after the receipt of the copy of the said
documents, P.W.14 came to the positive conslusion that the accused herein
is liable to be convicted under Section 366(A) and 376 of IPC and filed a
final report against the accused, accordingly.
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
5. Based on the above materials available, the trial Court framed
the charges for the offences punishable under Section 366 (A) and 376 (2)
(h) of IPC. The accused denied the charges and opted for trial. Therefore,
the accused was put on trial.
6. During the course of trial proceedings, in order to prove the
case of prosecution, as many as 14 witnesses have been examined on the
side of the prosecution as P.W.1 to P.W.14 and 14 documents were
exhibited as Ex.P1 to Ex.P14, besides, 6 Material Objects
[M.O.1 to M.O.6].
7. Out of the above said witnesses, P.W.1-Leelabai, who is the
mother of the victim girl, speaks about the occurrence as during the relevant
point of time, before the occurrence, the accused chat with P.W.4 with
sweet words as he is intended to marry the victim girl. She has further
stated that on 15.12.2012 after came to the knowledge about the occurrence
through P.W.3-Santhi and P.W.2-Thulasi, she lodged a complaint before the
police.
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
(i) P.W.2-Tulasi speaks about the occurrence as the public who
are residing in the said locality speaks as on 16.01.2013 both the accused
and P.W.4 found together in Kurunthankode bus stand.
(ii) P.W.3-Santhi is a resident of same locality gave a similar
evidence as given by P.W.2.
(iii) P.W.4-victim girl speaks about the occurrence as alleged by
the prosecution.
(iv) P.W.5-Krishnakumari, who is also a labour working in the
same Cashew-nut factory, alleged eye witness to the occurrence, gave
evidence as on 14.12.2012 the accused herein came into the factory and chat
with P.W.4 in respect of the sexual aspects. According to her, the said act
of the accused was discouraged and she warned the accused. After saying
as above, she has not supported the case of the prosecution and therefore,
she was treated as hostile witness.
(v) P.W.6-Kumaradhas is a witness attested in the confession
statement given by the accused.
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
(vi) P.W.7-Yasotha, the then Head Constable, gave evidence as
21.01.2013 she has produced the victim girl before the doctor for medical
examination.
(vii) P.W.8-Thanislas, the Special Sub-Inspector of Police,
deposed about the production of accused before the doctor for medical
examination.
(viii) P.W.9- Dr.Rajesh gave evidence in respect of the
examination of accused and also in respect of age of the victim girl.
(ix) P.W.10-Ratha Ramani, the then Deputy Director of Forensic
Science Department speaks about the examination of hair and Veginal
smear collected from the victim girl.
(x) P.W.11-Hari Krishna Perumal speaks about the receipt of
complaint from P.W.1 and about the registration of the case.
(xi) P.W.12-Dr.Selva Priya speaks about the examination of
victim girl and about the issuance of certificate.
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
(xii) P.W.13-Thangavel, the then Judicial Magistrate No.I,
Nagercoil, gave evidence as in view of the direction given by the Chief
Judicial Magistrate, he recorded the statement from P.W.4.
(xiii) P.W.14-Sankareswaran, the then Special Sub-Inspector of
Police, speaks about the investigation, securing the accused and the victim
girl and about the filing of final report.
8. When the above incriminating materials were put to the
accused under Section 313 of Cr.P.C., he denied the same as false.
However, he did not chose to examine any witness or mark any document
on his side.
9. Having considered the materials placed before him and on
considering the arguments advanced by the learned counsels appearing on
either side, the learned Fast Track Mahila Court, Nagercoil, came to the
conclusion that the accused is guilty under Section 366(A) and 376 of IPC,
convicted and sentenced as stated supra. Aggrieved by the said conviction
and sentence, the appellant is before this Court with this appeal.
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
10. I have heard Mr.C.K.M.Appaji, learned counsel appearing for
the appellant/accused and Mr.E.Antony Sahaya Prabakar, learned
Government Advocate (Crl.side) appearing for the State. I have also
perused the records carefully.
11. The learned counsel appearing for the appellant would
contend that while at the time of occurrence, the victim girl has completed
the age of 16 years. Further, the alleged rape committed by the accused is
nothing but consensual one and therefore, it cannot be termed as the accused
committed an offence punishable under Section 376 of IPC. Further, as per
the case of the prosecution, the alleged act committed by the accused may
be for the purpose of committing sexual intercourse with the victim girl by
the accused himself and therefore, the said act committed by the accused is
not within the purview of Section 366(A) of IPC. According to him, the
trial Court without considering those aspects convicted the accused which is
erroneous one. After arguing as above, the learned counsel appearing for
the appellant prays to set aside the conviction and sentence rendered by the
trial Court.
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
12. Per contra, the learned Government Advocate (Crl.side)
appearing for the respondent would contend that though the doctor, who
examined the victim girl, had given certificate that the age of the victim girl
is between 16 to 18, in respect to her age, P.W.4 gave evidence as her age is
15 years at the time of occurrence. Further, when at the time of disposing
the case, the trial Court observed that as per the birth certificate the victim
girl has not completed the age of 16 years at the time of occurrence.
Therefore, even assuming that the alleged act committed by the accused is
with the consent of the victim girl, being the reason that the victim girl has
not completed the age of 16 years, the said consent given by the victim girl
is not a consent under exception six of 375 of IPC. Therefore, interference
of this Court in the findings arrived at by the trial Court does not require.
13. I have considered the rival submissions made by the learned
counsel appearing on either side.
14. Initially, in respect to the conviction and sentence awarded to
the appellant under Section 366(A) of IPC is not in dispute that the whole
evidence put forth by the prosecution reveals the fact that only with an
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
intend to committ sexual intercourse with P.W.4 by himself, the accused
kidnaped the victim girl. In this regard, for proving the offence under
Section 366(A) of IPC, the prosecution has to show that the victim girl was
induced with intent that such girl may be, or knowing that it is likely that
she will be, forced or seduced to illicit intercourse with any other person. In
this regard, Section 366(A) of IPC reads as follows:-
“366-A. Procuration of minor girl-Whoever, by any
means whatsoever, induces any minor girl under the age of
eighteen years to go from any place or to do any act with intent
that such girl may be, or knowing that it is likely that she will be,
forced or seduced to illicit intercourse with another person shall
be punishable with imprisonment which may extend to ten years,
and shall also be liable to fine.”
15. Herein, it is a case, as per the evidence given by P.W.4, after
kidnaping her, the accused himself made illicit intercourse with the victim
girl and not with any other person. Therefore, the said act committed by the
accused is not within the scope of Section 366(A) of IPC. The trial Court
without considering the said aspect, convicted the accused for the said
section and therefore, the same is liable to be set aside and hence, the
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
conviction and sentence awarded by the trial Court under Section 366(A) of
IPC is set aside.
16. In respect of the conviction and sentence under Section 376 of
IPC, primarily we have to decide as what was the age of the victim girl at
the time of occurrence. In the regard, P.W.9-Dr.Rajesh, who examined the
victim girl, issued a certificate under Ex.P3 stating that the age of the victim
girl is between 16 to 18 years, however, the opinion given by the expert
under Section 45 of the Indian Evidence Act, is not a conclusive proof, it
needs corroboration. In this regard, the victim girl when at the time of
giving evidence as P.W.4 has stated before the trial Court as her age is 15
years at the time of occurrence. In fact, in respect of the said evidence,
during her cross-examination, there was no deniel on the side of the accused
that she has completed 16 years at the time of occurrence. On the other
hand, on go through the judgment rendered by the trial Court, in
paragraph-14, it seem that the birth certificate of the victim girl has been
produced before the learned Judicial Magistrate, wherein, it was stated that
the date of birth of the victim girl is 04.06.1998, therefore, the same shows
that at the time of occurrence, she has been completed 14 years 7 months
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
and 12 days only. Though the said birth certificate is not marked as exhibit
on the side of the prosecution, considering the fact that in respect to the age
of victim girl, the evidence given by P.W.1 and P.W.4 is not under
challenge that means there was no deniel on the side of the accused, I am of
the considered opinion that during the time of occurrence, the victim girl
has not completed the age of 16 years.
17. Further, in this regard, P.W.1 Leelabai, the mother of the
victim girl, who is the competent person to say about the age of the victim
girl, had given evidence as at the time of occurrence, the victim girl is aged
about 15 years. Therefore, no doubt, the said evidence given by P.W.1 and
P.W.4 shall be the correct one and accordingly, this Court determined the
age of the victim girl as 15 years at the time of occurrence. In the said
circumstances, in view of Section 376 exception 6 of IPC even assuming
that the victim girl has consented for sexual intercourse, the said consent
given by the victim girl is not a consent under law.
18. Further, the evidence given by P.W.4 is narrow and inspire the
confidence of this Court that when at the time of occurrence, the accused
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
after removing her dresses, against her will had committed sexual
intercourse for three times. Therefore, the said evidence is sufficient to hold
that the alleged act committed by the accused is nothing but against the will
of P.W.4.
19. It is the submission made by the learned counsel appearing
for the appellant is that the whole evidence given by the victim girl reveals
the fact that the offence committed by the accused is consensual one, for
which, it is not necessary to convict the accused under Section 376 of IPC.
Further, the Doctor, who examined the victim girl, gave evidence as there is
no semen detected in the veginal smear collected from the victim girl and
therefore, the same concludes that the evidence given by the expert is not in
correspondence with the evidence given by the victim girl. Therefore, in
this aspect also the conviction awarded by the trial Court is liable to be set
aside.
20. On considering the said submissions with relevant records, it
is true, the whole evidence given by the victim girl, projected the case as
during the relevant point of time, she travelled with accused nearly for four
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
days and only in the said situation, the alleged occurrence had takes place.
In the said occasion, if the victim girl is forced to commit sexual
intercourse, it is for her to report the said incident immediately before the
police found in Tuticorin. As per her evidence, after indulging in sexual
intercourse in Tuticorin, she has been travelled to Thanjavur along with the
accused, wherein, also the same act was continued. However, as rightly
pointed out by the learned Government Advocate, being the reason that the
consent obtained by the accused from the girl, who is not completed the age
of 16 years, is not within the meaning of consent. This Court is not in a
position to accept the contention what raised by the counsel for the
appellant. In otherwise, in order to know the occurrence, except the
evidence given by P.W.4, no other evidence is available from the side of the
prosecution.
21. In this connection, it is useful and necessary to see the
judgment of the Hon'ble Apex Court in Vijay alias Chinee vs. State of
Madhya Predesh reported in 2010 (8) Supreme Court Cases 191, our
Hon'ble Apex Court has held as follows:-
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
“11.In State of Punjab v. Gurmit Singh this Court
held that in cases involving sexual harassment, molestation,
etc. the court is duty-bound to deal with such cases with
utmost sesitivity. Minor contradictions or insignificant
discrepancies in the statement of a prosecutrix should not be
a ground for throwing out an otherwise reliable prosecution
case.”
22. Further, the judgment in Dola alias Dolagobinda Pradhan
and another vs. State of Odisha reported in 2018 (18) Supreme Court
Cases 695 our Hon'ble Apex Court has held as follows:-
“ Conviction on basis of sole testimony of prosecutrix,
general rule and exceptions thereto
If the version of the prosecutrix is believed, basic truth
in her evidence is ascertainable and if it is found to be credible
and consistent, the same would form the basis of conviction.
Corroboration is not a sine a qua non for a conviction in a rape
case.”
23. Therefore, applying the ratio laid down in the above referred
judgment with the case in hand, is clear and narrow that the solitary
testimony of victim girl (P.W.4) is sufficient to hold that during the time of
occurrence, the accused herein committed an offence of rape and therefore,
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
he is liable to be convicted under the said provision. The trial Court also
concluded the same in favour of the prosecution and convicted as above. In
the said circumstances being the reason that the appellant herein had faced
the trial in this case for the past 17 years, I am of the view that some
leniency must shown in awarding the sentence.
24. Accordingly, in the light of the above discussions, conviction
and sentence awarded to the appellant under Section 366(A) of IPC is set
aside. In respect of 376 of IPC the appellant is convicted and sentenced to
undergo Rigorous Imprisonment for 7 years and to pay a fine of Rs.10,000/-
in default to undergo simple imprisonment for 6 months. The bail bond, if
any, executed by the appellant/accused shall stand cancelled. The Trial
Court is directed to secure the appellant and commit him to prison for
undergoing the remaining period of sentence.
25. In the result, this Criminal Appeal is partly allowed.
24.08.2021
Index : Yes/No
Internet : Yes/No
am
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
To:-
1.The Fast Track Mahila Court,
Nagercoil.
2.The Inspector of Police,
Eraniel Police Station,
Kanyakumari District.
3.The Section Officer,
Criminal Section,
Madurai Bench of Madras High Court,
Madurai.
https://www.mhc.tn.gov.in/judis/
Crl.A.(MD) No. 25 of 2016
R.PONGIAPPAN,J.
am
Crl.A(MD)No.25 of 2016
24.08.2021
https://www.mhc.tn.gov.in/judis/
