Madras High Court
Karthick vs State Rep. By on 2 February, 2021
Crl.A.No.550 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.02.2021
CORAM
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
Crl.A.No.550 of 2020 &
Crl.M.P.No.8973 of 2020
Karthick ... Appellant
Vs.
State Rep. by
The Inspector of Police,
Valapadi Police Station,
Salem District. ... Respondent
PRAYER: Criminal Appeal is filed under Section 374 (2) of Cr.P.C. to set aside
the conviction and sentences made in S.C.No.5 of 2019, dated 30.11.2020 on the
Special Court for Protection of Child from Sexual Offences Act 2012, Salem.
For Appellant : Mr.J.Jawahar
For Respondent : Mr.R.Suryaprakash
Government Advocate
1/15
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Crl.A.No.550 of 2020
JUDGMENT
This Criminal Appeal has been filed against the Judgment of Conviction
and Sentence, dated 30.11.2020 made in S.C.No.5 of 2019, by the learned
Judge, Special Court for Protection of Child from Sexual Offences Act 2012,
Salem.
2. The respondent-police has registered a case against the appellant for
the offences under Section 366 of IPC and 5(m) r/w 6 of Protection of Children
from Sexual Offences Act, 2012 (for brevity “the POCSO Act”). After
investigation, laid a charge sheet before the learned Judge, Special Court for
Protection of Child from Sexual Offences Act 2012, Salem. The learned Judge,
framed charges against the appellant for the offences under Sections 366 of
IPC and 5(m) r/w 6 of the POCSO Act and conducted the trial.
3. After considering the evidence on record and hearing either side, the
learned Judge, by judgment dated 30.11.2020, convicted the appellant for the
offence under Section 366 of IPC and sentenced him to undergo 7 years Rigorous
Imprisonment and to pay a fine of Rs.10,000/- in default to undergo three
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Crl.A.No.550 of 2020
months Simple Imprisonment and for the offence under Section 5(m) r/w 6 of
the POCSO Act, sentenced him to undergo 10 years Rigorous Imprisonment and
to pay a fine of Rs.15,000/- in default, to undergo 6 months Simple
Imprisonment.
4. Aggrieved against the judgment of conviction and sentence, dated
30.11.2020, the appellant / accused had preferred the present Criminal Appeal
before this Court.
5. The learned counsel for the appellant would submit that the
prosecution has not proved its case beyond reasonable doubt and the doctor,
who investigated the victim child, was examined as P.W.7 and in her evidence,
she had clearly stated that there is no injury and the hymen was intact and
opined that no possibility of sexual intercourse and further submit that there
was no eyewitness. P.W.1 is the mother, who has given the Ex.P1-complaint
belatedly and that too, only based on the assumption, therefore ingredients of
Section 3 of POCSO Act would not be attracted. The learned Sessions Judge
failed to consider the fact that P.W.2 (victim) in her deposition had stated that
there was no injury on the body or any other place and P.W7 doctor, who
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Crl.A.No.550 of 2020
examined the victim child, had stated in her evidence that there is no possibility
of penetration. Therefore, the benefit of doubt should have been extended to
the appellant and however, the learned Judge failed to consider the materials
and imposed a maximum punishment, which warrants interference of this Court.
6. The learned Government Advocate (Criminal Side) would submit that
the victim child is aged about 8 years at the time of occurrence and she was
studying in the 3rd standard and the appellant took the victim child into his
house and committed sexual offence. The mother of the victim child was
examined as P.W.1 and in her evidence, she has clearly stated that when she
was in (P.W.4)'s house, she was asked to bring mud by her uncle, and after a
long time, she did not return to home and came later, and she has not stated
anything on the said date, and on the next day, she had not gone to the school,
as she was not feeling well; and on the subsequent day, when she (P.W.1)
enquired with her daughter (P.W.2), she came to know that the accused had
committed penetrated sexual harassment of the victim child. Though the doctor
had examined P.W.2-victim child, only after 6 days from the date of occurrence,
the doctor's evidence cannot be given much force in this case, as the
prosecution has proved its case beyond reasonable doubt.
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Crl.A.No.550 of 2020
7. Heard the learned counsel for the appellant and perused the materials
available on record.
8 The case of the prosecution is that on 31.01.2014, at about 1.00 p.m.,
when the victim child, who is aged about 8 years, was residing in her uncle
(P.W.4) house and at that time, the appellant took the victim child into his
house and had penetrated sexual intercourse with the victim child. Therefore,
the mother of the victim child (P.W.1) lodged Ex.P1-complaint against the
appellant and the respondent-Police registered a case in Crime No.81 of 2014,
on the file of the respondent-Police and investigated the matter and laid a
charge sheet before the learned Sessions Judge. Since the offence committed
against the child, the learned Sessions Judge taken the case on file initially in
S.C.No.26 of 2015, subsequently, it was renumbered as S.C.No.5 of 2019. In
order to prove the case of the prosecution, 10 witnesses were examined as
P.W.1 to P.W.10 and 18 documents were marked as Ex.P1 to P18. On the side of
the defense, neither documents were produced, nor any witnesses were
examined.
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Crl.A.No.550 of 2020
9. The learned Sessions Judge, after trial, convicted the accused and
sentenced above, against which, the appellant is before this Court by way of
this Appeal.
10. P.W.1, is the hearsay evidence, and based on the statement given by
the victim child, she has preferred Ex.P1-complaint. The victim child was
examined as P.W.2 and she has narrated the incidents. A reading of evidence of
P.W.2, victim child, in her evidence, she deposed that when she was in the
residence of her uncle (P.W.4), on 31.01.2014, at about 1.00 p.m., she was
asked to get some mud by P.W.4-uncle and when she came out of the house to
bring mud and at that time, the appellant took her to his home forcibly and
removed dresses and also inserted his private part in her private part and
pressed; and due to pain, when she cried, he left her to go; and accused
threatened her not to disclose to her parents, if otherwise, they would be
killed. Immediately, she escaped from the scene of occurrence and when her
mother P.W.2 came to home, she did not disclose due to fear and on the next
day she was very tired, and when P.W.2 enquired, she disclosed the fact and
thereafter, P.W.2 called Panchayat and since there was no one to come forward
to hear her grievance, she made a complaint before the Valapadi Police Station.
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Crl.A.No.550 of 2020
11. Though the learned counsel for the appellant would submit that
during the medical examination though the victim child stated that she
sustained slight injury, but the doctor (P.W.7), who examined the victim child,
has not stated anything about the injury. P.W.2, victim child, in her evidence,
she had clearly narrated that when she came out to bring some mud as per the
direction of her uncle (P.W.4), the accused had forcibly took her into his house
and removed her dress and inserted his private part into her private part and
pressed and when she cried, he let her go and threatened her not to disclose to
her parents, if otherwise, they would be killed. Evidence of P.W.1 shows that
the victim child was examined by the doctor only on 06.01.2014, and therefore,
after six days from the date of occurrence i.e, 30.01.2014. It is not the case of
the prosecution that due to the penetrative sexual intercourse, P.W.2 sustained
injury, loss of blood and immediately, she was referred to Medical Officer for
clinical examination, and therefore, the evidence of doctor need not given
much force, because the evidence of the prosecution witnesses is only the
accused took the victim child (P.W.1) and inserted his private part into her
private part and threatened her not to disclose the occurrence, if do so, they
would be killed.
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Crl.A.No.550 of 2020
12. P.W.4, is the uncle of the P.W.2 victim child. In his evidence, he
deposed that P.W.2 is his brother's daughter and on the date of occurrence,
P.W.2 was in her house and he asked her to get some mud, and she went to
bring some mud, however, came very late with cry, when he enquired, she did
not disclose anything and after two days, through P.W.1, she came to know the
occurrence. It is settled proposition of law, the ocular witness is to be taken
into consideration, when the victim child, was aged about 8 years. Though
P.W.7 doctor, in her evidence has stated that there is no injury and the hymen
was intact and opined that no possibility of sexual intercourse, a reading of
entire materials, when case like this, evidence of the victim child is to be taken
into consideration, unless doubt about the trustworthiness of the victim child. In
this case, there is no reason to disbelieve her or discard the evidence of the
victim child. Further, there was no necessity to foist such a false serious case
against the appellant by spoiling the future of the P.W.2-victim child.
13. There is no doubt about the trustworthiness of the victim child, and
therefore, considering the alleged act of the appellant, the evidence of victim
child can be taken into consideration. P.W.1-mother and P.W.4-uncle, they
have clearly stated that on a particular date, the victim child-P.W.2 has not
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Crl.A.No.550 of 2020
gone to the school and she was helping to P.W.4, that much they have
corroborated, which means the victim child was in the occurrence place and
rest other things, no corroboration is required, because, at the time of
occurrence, the victim child was aged about 8 years, and at the time of
examining as witness, she was just 14 years.
14. It is to be noted that at the time of occurrence, the victim child was
aged about 8 years. In order to prove the age of the victim child, the
prosecution has marked Ex.P8-school certificate of the victim child and also
examined P.W.6, the Headmaster of the School, in which, the victim child was
studying and he has also deposed that the victim child was 8 years at the time of
occurrence and studying in 3rd standard. As per Ex.P8, school certificate, the
date of birth of the victim child is 12.12.2005 and the occurrence said to have
taken place on 31.01.2014 , therefore, the victim child was aged only 8 years at
that time, and not completed 12 years. Therefore, she would fall under the
definition of POCSO Act 2 1(d) of POCSO Act.
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Crl.A.No.550 of 2020
15. The learned counsel for the appellant would submit that as the
appellant had not committed penetrative sexual assault, Section 3 of POCSO At
would not be attracted and therefore, the conviction and sentence passed by
the learned Judge for the offence under Section 5(m) r/w 6 of the POCSO Act
warrants interference. At this juncture, it would be useful to refer the Sections
3, 5 (m) and 6 of POCSO Act:-
"Section 3. Penetrative sexual assault:-
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
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Crl.A.No.550 of 2020
(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.
***
Section 5. Aggravated penetrative sexual assault:-
(m) whoever commits penetrative sexual assault on the
child below 12 years; or
***
Section 6. Punishment for aggravated penetrative sexual
assault:-
Whoever, commits aggravated penetrated sexual assault,
shall be punished with rigorous imprisonment for a term which
shall not be less than ten years but which may extend to
imprisonment for life and shall also be liable to fine."
A careful reading of the language of the said provisions of law and also the
evidence of P.W.2, the victim child, it could be seen that Section 3 (a) of POCSO
Act would attract in this case, and the appellant cannot be given the benefit of
doubt. P.W.2, in her evidence, has clearly deposed that the appellant took her
to his home and also inserted his private part into her private part and pressed;
Section 3(a) of the Act defines that 'he penetrates his penis, to any extent, into
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Crl.A.No.550 of 2020
the vagina, mouth, urethra or anus of a child or makes the child to do so with
him or any other person.' and as such, Section 3 of POCSO Act would attract in
this case. Though the learned counsel for the appellant has taken a stand that
P.W.7, doctor, in her evidence has stated that there is no injury and the hymen
was intact and opined that no possibility of sexual intercourse, it is to be noted
that ocular witness is to be taken into consideration, when the victim child, was
aged about 8 years and the medical evidence will not prevail over the ocular
evidence. When there is discrepancy between medical evidence and ocular
evidence, latter will prevail over the former. P.W.2, victim child, in her
evidence has clearly stated that the appellant took her to his home forcibly and
removed dresses and also inserted his private part into her private part and
pressed; and due to pain, when she cried, he left her to go. P.W.1-mother,
P.W.4-uncle have also corroborated the evidence of the victim child. Depth of
penetration is immaterial, mere touching of private part would be sufficient so
as to constitute the offence under Section 3 (a) of POCSO Act. Section 5 (m)
deals with aggravated penetrative sexual assault, whoever commits penetrative
sexual assault on the child below 12 years, and in the case on hand, at the time
occurrence, the victim child was only 8 years. Section 6 deals with punishment
of aggravated penetrative sexual assault. In the case on hand, the victim child is
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Crl.A.No.550 of 2020
aged about 8 years at the time of occurrence, and hence, the learned Judge
rightly imposed the punishment of 10 years Rigorous Imprisonment for the
offence under Section 5(m) r/w 6 of the POCSO Act. Since the appellant
removed the victim child from the custody of the natural guardian, Section 366
of IPC would attract and as such, the conviction and sentence passed by the
learned Judge for the offence under Section 366 of IPC is also confirmed.
16. Considering the nature of the offence and the age of the victim child,
the appellant is not deserved to be any sympathy. Therefore, under the
circumstances, this Court does not find any merit in the appeal and the Appeal
is liable to be dismissed, accordingly, it is dismissed. Consequently, connected
miscellaneous petition is closed.
02.02.2021
Speaking Order / Non-speaking order
Index : Yes / No.
Internet : Yes.
rns
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Crl.A.No.550 of 2020
To
1.The Special Court for Protection of Child from Sexual Offences Act 2012,
Salem.
2.The Inspector of Police,
Valapadi Police Station,
Salem District.
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Crl.A.No.550 of 2020
P.VELMURUGAN, J.
rns
Crl.A.No.550 of 2020 &
Crl.M.P.No.8973 of 2020
02.02.2021
https://www.mhc.tn.gov.in/judis/
