Madras High Court
Ayyappan vs State Represented By on 23 June, 2023
Crl.R.C.(MD)Nos.202 & 203 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.06.2023
CORAM
THE HON'BLE MR.JUSTICE G.K.ILANTHIRAIYAN
Crl.R.C.(MD)Nos.202 & 203 of 2019
1.Ayyappan ... Petitioner in Crl.R.C.(MD)No.202 of 2019
2.Velankanni ... Petitioner in Crl.R.C.(MD)No.203 of 2019
Vs.
State represented by
The Sub-Inspector of Police,
Vaniyampatti Police Station,
Virudhunagar District.
In Crime No.56 of 2008 ... Respondent in both Crl.R.Cs.
COMMON PRAYER : Criminal Revision Cases filed under Sections
397 and 401 of the Code of Criminal Procedure, to set aside the
conviction and sentence imposed by the Additional District and Sessions
Court, Srivilliputtur in Crl.A.Nos.33 & 34 of 2010 on 13.02.2019 in
confirming the conviction and sentence imposed by the Chief Judicial
Magistrate Court, Virudhunagar Dsitrict at Srivilliputtur in S.C.No.57 of
2009 on 10.03.2010 and allow these criminal revision petitions.
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Crl.R.C.(MD)Nos.202 & 203 of 2019
For Petitioners : Mr.M.Jothibasu
(In both Crl.R.Cs.)
For Respondent : Mr.K.Sanjai Gandhi,
(In both Crl.R.Cs.) Government Advocate (Crl. Side)
COMMON ORDER
These criminal revision cases have been filed to set aside the
conviction and sentence imposed by the Additional District and Sessions
Court, Srivilliputtur in Crl.A.Nos.33 & 34 of 2010 on 13.02.2019 in
confirming the conviction and sentence imposed by the Chief Judicial
Magistrate Court, Virudhunagar Dsitrict at Srivilliputtur in S.C.No.57 of
2009 on 10.03.2010.
2.The case of the prosecution is that the second accused kidnapped
two victims and dragged them to her house and locked the house. Inside
the house, A1 was there, who is an AIDS patent and he committed rape
on them and also he threatened them that if they disclosed the same to
anybody, he would kill them.
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Crl.R.C.(MD)Nos.202 & 203 of 2019
3.On complaint, the respondent police registered FIR in Cr. No.
56 of 2008 for the offences under Sections 366(A), 376, 307 r/w 34 IPC.
After completion of investigation, the respondent police filed final report
and the same has been taken cognizance by the trial Court. On the side
of the prosecution, they had examined P.W.1 to P.W.21 and marked
Ex.P.1 to Ex.P.21. The prosecution also produced material objects M.O.
1 to M.O.3. On the side of the accused persons, no one was examined
and no documents were marked. On perusal of oral and documentary
evidence, the trial Court found the first accused guilty for the offences
punishable under Sections 376, 307 r/w 34 IPC and found the second
accused guilty for the offences punishable under Sections 366(A), 307
r/w 34 IPC. The second accused was sentenced to undergo three years
rigorous imprisonment and to pay a fine of Rs.1000/- in default to
undergo four months simple imprisonment for the offences under Section
366(A) IPC. The first accused was sentenced to undergo seven years
rigorous imprisonment and to pay a fine of Rs.1000/- in default to
undergo four months simple imprisonment for the offence under Section
376 IPC. A1 and A2 were further sentenced to undergo 7 years rigorous
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Crl.R.C.(MD)Nos.202 & 203 of 2019
imprisonment each and to pay a fine of Rs.1000/- each in default to
undergo four months simple imprisonment each for the offence under
Section 307 r/w 34 IPC. Aggrieved by the same, the accused persons
preferred separate appeals and the appellate Court, by a common
judgment, set aside the conviction and sentenced imposed by the trial
Court for the offence under Section 307 r/w 34 IPC and confirmed the
conviction and sentence for the under Section 376 and 366(A) IPC.
Aggrieved by the same, the petitioners preferred the present revisions.
4.The learned counsel appearing for the petitioner would submit
that the first accused is suffering from AIDS and he is counting his days.
Therefore, the sentence my be reduced. Insofar as A2 is concerned, she
had already undergone three months imprisonment and as such, he is
praying for reduction of sentence.
5.Per contra, the learned Government Advocate(Crl.side)
appearing for the respondent police would submit that both accused
persons committed very serious and henious offences as against the
victims. In fact, A1 had knowledge about illness suffered by A1 and
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Crl.R.C.(MD)Nos.202 & 203 of 2019
kidnapped the victims and wrongfully restrained in their house.
Thereafter, they were subjected for rape by A1. Only because of the said
occurrence, both victims suffered by AIDS and in fact, one of the victim,
who was examined as P.W.3, now died. He would further submit that the
statement recorded under Section 164 Cr.P.C., was marked before the
trial Court as Ex.P.11 and Ex.P.12. Victims parents were examined and
they were categorically supported the case of the prosecution. Therefore,
both the Court below rightly convicted and sentenced the petitioners
herein and hence, he prayed for dismissal of these revisions.
6.Heard both sides and perused the materials available in the
records.
7.It is seen that the petitioners are brother and sister. The second
accused had very knowledge about the illness suffered by the first
accused. Even then, she kidnapped both victims, namely P.W.3 and
P.W.4 and subjected them to rape by A1. They were wrongfully
restrained in their house. Due to the rape committed by A1, P.W.4
delivered a baby. Both victims were minor at the time of occurrence. On
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Crl.R.C.(MD)Nos.202 & 203 of 2019
perusal of statements of the victims revealed that both were subjected to
rape by A1 with the help of A2. The mother of P.W.3 was examined as
P.W.1 and she also categorically deposed that A1 committed rape on the
victim with the help of A2. Therefore, both the Court below rightly
convicted the petitioners herein for the offences punishable under
Sections 376 and 366(A) IPC. Hence, this Court finds no infirmity or
illegality in the order passed by the Courts below.
8.At this juncture, the learned counsel appearing for the petitioners
would submit that A1 is counting his days and A2 already undergone
three months imprisonment and therefore, he prayed for reduction of
sentence.
9.Per contra, the learned Government Advocate(Crl.side)
appearing for the respondent would submit that A1’s whereabouts not
known and he committed very serious and heinous offence and one of
the victims died due to AIDS.
10.Considering the above submissions, this Court is not inclined to
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Crl.R.C.(MD)Nos.202 & 203 of 2019
reduce the sentence imposed on the first accused by the Courts below
and accordingly, criminal revision case in Crl.R.C.(MD)No.202 of 2019
is dismissed.
11.Insofar as A2 is concerned, considering her age and also period
of incarceration already undergone by her, this Court is inclined to
reduce the sentence alone. Accordingly, the sentence imposed by the
Courts below on A2 is hereby modified as the period which she already
undergone and criminal revision case in Crl.R.C.(MD)No.203 of 2019 is
partly-allowed.
23.06.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
gns
To
1.The Additional District and Sessions Court, Srivilliputtur
2.The Chief Judicial Magistrate Court,
Virudhunagar Dsitrict at Srivilliputtur
3.The Sub-Inspector of Police,
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Crl.R.C.(MD)Nos.202 & 203 of 2019
Vaniyampatti Police Station,
Virudhunagar District.
4.The Additional Public Prosecutor,
Madurai Bench of Madras High Court,
Madurai.
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Crl.R.C.(MD)Nos.202 & 203 of 2019
G.K.ILANTHIRAIYAN,J.
gns
Crl.R.C.(MD)Nos.202 & 203 of 2019
23.06.2023
https://www.mhc.tn.gov.in/judis
