Yougaraj vs State Rep. By
2023 Latest Caselaw 794 Mad

                                                                                   Crl.A.No.43 of 2023

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated: 20.01.2023

                                                   CORAM:
                                     THE HONOURABLE MS JUSTICE R.N.MANJULA

                                                   Crl.A.No.43 of 2023 and
                                                   Crl.M.P.No.492 of 2023

                     Yougaraj                                        ...Appellant / Sole Accused

                                                              Vs.
                     State rep. by
                     the Inspector of Police,
                     Devala Police Station,
                     Devala Panthalur Taluk,
                     Nilgiris District.
                     (Crime No.136 of 2021)                         ...Respondent / Complainant


                                  This Criminal Appeal is filed under Section 374 (2) of Cr.P.C. to
                     allow this Appeal and call for the records of the Judgment of the learned
                     Sessions Judge, Mahila Court FTMC, Udhagamandalam at Nilgiris in
                     Spl.C.C.No.15 of 2022 and set aside the said conviction of the lower Court.

                                             For Appellant     : Mr.M.Dhamodharan

                                             For Respondent    : Mr.C.E.Pratap,
                                                                 Government Advocate (Crl. Side)



                                                        JUDGMENT

https://www.mhc.tn.gov.in/judis Crl.A.No.43 of 2023

This criminal appeal has been filed against the judgment of conviction

and sentence made in Spl.C.C.No.15 of 2022, dated 30.11.2022 passed by

the learned Sessions Judge, Mahila Court (FTMC), Udhagamandalam at

Nilgiris.

2. The appellant is the sole accused and against whom PW2, the

father of the victim girl had given a complaint that his daughter was missing

and on the basis of which, a case has been registered in Crime No.136 of

2021 before the respondent Police. After investigation, charge sheet has

been filed against the accused for the offences under Sections 366, 342

I.P.C. and Section 7 r/w 8 of the Protection of Child from Sexual Offences

Act, 2012. After trial, the accused was found guilty for the offences under

Sections 366 and 342 of IPC and not guilty for the offences under Section 7

r/w 8 of the POCSO Act. The trial Court convicted the accused and

sentenced him to undergo two years simple imprisonment and to pay a fine

of Rs.1000/- and in default to pay the fine, to undergo a further period of

simple imprisonment for three months for the offence under section 366

I.P.C., and for the offence under Section 342 I.P.C. to pay a fine of

https://www.mhc.tn.gov.in/judis Crl.A.No.43 of 2023

Rs.1000/- and in default to pay the fine, to undergo a further period of

simple imprisonment for three months.

3. Mr.C.E.Pratap, learned Government advocate (Crl. Side) takes

notice for the respondent Police and submitted his arguments.

4. Heard the learned counsel for the petitioner and the learned

Government Advocate (Crl. Side) appearing for the respondent. By consent

of both side, this Appeal is taken up for final disposal at the admission stage

itself.

5. The brief case of the prosecution is that the accused kidnapped the

victim girl, taken her to his sister's house at Tiruppur and committed sexual

assault on her. The offence of sexual assault was not proved, the other

offences were also alleged to have been committed during the same

transaction.

6. The learned counsel for the appellant submitted that despite the

https://www.mhc.tn.gov.in/judis Crl.A.No.43 of 2023

victim girl did not adduce any evidence incriminating the accused, the

learned trial Judge had chosen to convict the accused under Sections 366

and 342 I.P.C., The conviction has been made only basing upon the age of

the victim girl and without considering any evidence including the evidence

of other witnesses. Since the learned trial Judge has not appreciated the

evidence on record and wrongly convicted the accused under Sections 366

and 342 I.P.C., the appeal should be allowed.

7. The learned Government Advocate (Crl. Side) appearing for the

respondent submitted that the victim girl was minor at the time of

commission of offence and taking away from the lawful custody of the

parents would make out an offence under Section 366 I.P.C., The sister of

the accused who was examined as P.W.7 is an interested witness and hence

the trial Court has not placed any reliance on her evidence. Since the trial

Court has rightly appreciated the evidence on record by applying the

principle of law, the Judgment of the trial court does not require any

interference by this Court. The charge sheet has been filed against the

accused for the offence under POCSO Act also. In the charge sheet, the age

https://www.mhc.tn.gov.in/judis Crl.A.No.43 of 2023

of the victim girl at the time of occurrence is shown as 17 years. With the

materials produced before the Court, the learned trial Judge has fixed the age

of the victim as 17 years 7 months and 3 days at the time of the occurrence.

The victim girl was shortage of just 5 months to become a major. The victim

girl who was examined as PW1 has stated in her evidence at the first

instance that she was subjected to sexual assault after she was taken away

by the accused to his sister's place at Tiruppur. Subsequently, she had

refuted her own earlier statement and stated that she was not subjected to

any sexual assault. Though the prosecution had requested the Court to treat

P.W.1 as a hostile witness, it has not chosen to cross examine P.W.1.

8. The records would show that the victim girl had developed love

affair with the accused who was a tailor aged 24 years at the time of

occurrence. The learned trial Judge appears to have primarily relied on the

164 statement of P.W.1 and her age for convicting the accused. The fact

remains that the victim girl had a love affair with the accused. Even though

she was a minor technically, she was a girl of 17 years 7 months and 3 days.

Hence she can be a person who is mature enough to take decisions. There is

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no quarrel on the point that PW1 had understood the consequences of her

actions. Though it is right on the part of the learned trial Judge to state that

the victim girl is a minor and she ought not to have been taken away from

the lawful custody of her parents without her consent, the fact remains that

the accused was not a stranger to the victim girl. The accused was well

known to the victim girl even before the occurrence.

9. The learned trial Judge has not chosen to convict the accused for

the offence for Sexual assault in view of the uncertain and self contradicting

evidence. The learned trial Judge has not taken into consideration of the

evidence of the sister of the accused who is P.W.7. It is not the case of the

prosecution that the victim girl was recovered from the sister's house of the

accused at Tiruppur based on the complaint given by the father of the victim.

It is contended by the learned Government Advocate (Crl. Side) that the

victim girl had appeared on her own before the Police Station and her

statement was obtained and that would show that the victim girl was not

confined any where against her Will. Hence, the offence under Section 342

I.P.C cannot be taken as proved. It is relevant to point out that PW7 who is

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the sister of the accused enquired the accused on 23.07.2022 about bringing

the victim girl and the accused replied that he brought her for securing a

college admission for her. The learned trial Judge without considering the

above evidence had convicted the accused for the offence under Section 366

I.P.C., When a portion of the evidence of the victim was taken into

consideration for acquitting the accused for the offence under POCSO Act,

the other portion of her evidence ought not to have been ignored. Taking into

consideration of the alleged love affair between the victim girl and the

accused and the age of the victim girl which was more or less 18 years at the

time of occurrence, I feel the benefit of doubt should be given to the accused

and he should be acquitted under Sections 366 and 342 I.P.C.

10. In the result, the Criminal Appeal is allowed. The Judgment of

conviction and the sentence passed by learned Sessions Judge, Mahila Court

FTMC, Udhagamandalam at Nilgiris in Spl.C.C.No.15 of 2022, dated

30.11.2022 is set aside and the appellant is acquitted of all the charges

levelled against him. The fine amount paid if any, shall be returned to the

appellant/accused. Bail Bonds, if any shall stand terminated. Consequently,

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connected miscellaneous petition is closed.

20.01.2023

Index : Yes/No Speaking order / Non speaking order vum

https://www.mhc.tn.gov.in/judis Crl.A.No.43 of 2023

To

1. The Sessions Judge, Mahila Court FTMC, Udhagamandalam at Nilgiris.

2. The Inspector of Police, Devala Police Station, Devala Panthalur Taluk, Nilgiris District.

3. The Public Prosecutor, High Court of Madras.

https://www.mhc.tn.gov.in/judis Crl.A.No.43 of 2023

R.N.MANJULA, J.,

vum

Crl.A.No.43 of 2023 and Crl.M.P.No.492 of 2023

20.01.2023

https://www.mhc.tn.gov.in/judis