Arun Prasad @ Arun Patel vs The State Of Bihar
2026 Latest Caselaw 624 Patna

Patna High Court

Arun Prasad @ Arun Patel vs The State Of Bihar on 26 February, 2026

Author: Rajeev Ranjan Prasad

Bench: Rajeev Ranjan Prasad

     IN THE HIGH COURT OF JUDICATURE AT PATNA
                 CRIMINAL APPEAL (DB) No.372 of 2023
   Arising Out of PS. Case No.-108 Year-2019 Thana- MAHARAJGANJ District- Siwan
======================================================
Arun Prasad @ Arun Patel, Son of Suresh Prasad, Resident of village-Risaura,
Police Station-Maharajganj, District-Siwan

                                                               ... ... Appellant/s
                                     Versus
The State Of Bihar

                                          ... ... Respondent/s
======================================================
Appearance :
For the Appellant/s    :        Mr. Ravindra Kumar, Advocate
                                Mr.Ashok Kumar, Advocate
For the Respondent/s   :        Mr.Binod Bihari Singh, Addl.P.P.
======================================================
CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
        and
        HONOURABLE MR. JUSTICE PRAVEEN KUMAR
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD)

 Date : 26-02-2026


            Heard learned counsel for the appellant and learned

Additional Public Prosecutor for the State. Notice has been served

upon the informant, however, the informant has chosen not to

enter appearance.

            2. The appellant in this case is seeking setting aside of

the judgment dated 13.03.2023 (hereinafter referred to as the

'impugned judgment) and the order dated 16.03.2023 (hereinafter

referred to as the 'impugned order') passed by the learned

Additional Sessions Judge-VI-cum-Special Judge, POCSO Court,

Siwan (hereinafter referred to as the 'learned trial court') in
 Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026
                                           2/15




       POCSO Trial Case No. 143 of 2019 arising out of Maharajganj

       P.S. Case No.108 of 2019. By the impugned judgment and order,

       the learned trial court has been pleased to convict the appellant for

       the offences punishable under Section 4 of the Protection of

       Children from Sexual Offences Act, 2012 (in short 'POCSO Act')

       and ordered him to undergo imprisonment for life and to pay fine

       of Rs.30,000/- for the offence punishable under Section 4 of the

       POCSO Act and in default of payment of fine, he shall further

       undergo simple imprisonment for two years.

                    Prosecution story

                    3. The prosecution case is based on the written

       information of the father of the victim (PW-3) dated 16.04.2019

       submitted to the officer in-charge of Maharajganj police station. In

       his written information (Exhibit-3), the informant alleged that on

       15.04.2019

when her daughter (X) aged about 5 years was

returning from her school, near Kalisthan his co-villager Arun

Prasad (this appellant) aged about 35 years allured her by giving a

chocolate and took her in his lap, he took the victim to Arhar field

and there he opened the pant of the victim and inserted his finger

in her private part as a result of which the victim started bleeding.

It is stated that when the victim started weeping then the appellant

left her, the victim came to her house and disclosed the occurrence Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

whereafter the father of the victim went to the house of this

appellant who told him to do whatever he wanted to do.

4. After investigation of the case, the I.O. submitted

Charge-sheet No. 104 of 2019 dated 20.06.2019 against the

appellant under Sections 376/511 IPC and Section 4/8 of the

POCSO Act. The learned Special Judge, POCSO Act, siwan took

cognizance of the offences vide order dated 22.06.2019.

Thereafter, the learned trial court framed charges under Sections

376/511 of the IPC as also under Section 4 and 8 of the POCSO

Act on 15.10.02019 against the appellant. The charges were

explained to the accused person in Hindi who denied the charges

and claimed to be tried.

5. On behalf of the prosecution as many as six witnesses

have been examined. The complete description of the prosecution

witnesses whose oral testimonies have been recorded by the

learned trial court and the documentary evidences proved on

behalf of the prosecution are provided hereunder in tabular form

for ready reference :-

List of prosecution witnesses.

                   PW-1        Victim 'X'
                   PW-2        Dr. Mitali Kumari
                   PW-3        Mother of victim
                   PW-4        Father of victim
                   PW-5        Arun Kumar Singh (I.O.)
                   PW-6        Anupama

Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

List of Exhibits

Exhibit-1 Section 164 Cr. P.C. statement of victim which was signed by the victim and her father

Exhibit-2 Medical examination report of the victim signed by doctor

Exhibit-3 Signature of informant on the Fardbeyan Exhibit-4 Formal FIR Exhibit-5 Statement U/S 164 Cr. P.C

6. After recording of the prosecution evidences,

statements of the accused persons were recorded under Section

313 of the Code of Criminal Procedure (in short 'CrPC') on

19.04.2022. The appellant denied the correctness of the

incriminating circumstances upon him and came out with a plea

that he has been falsely implicated in this case.

Findings of the learned trial court

7. The learned trial court found that the accused-

appellant has not produced any witness, evidence or documentary

evidence in his defence but has cross-examined all the witnesses

examined by the prosecution in detail.

8. The learned trial court found that in the present case,

the witnesses examined in the trial are PW-3, the mother of the

victim, PW-4, the father of the victim and PW-1, the victim

herself. Thus, all these witnesses are family members-cum-close Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

relatives. No documentary proof of the victim's age was filed, but

her mother (PW-3) stated she was eight and a half years old at the

time of the incident. The defence has neither challenged her age

nor produced any evidence in this regard. PW-2, Dr. Mitali

Kumari, found the victim's age between 12-13 years as per

radiological examination, as recorded in Exhibit-2. The FIR

(Exhibit-3) also described the victim as a minor.

9. The learned trial court found that the accused-

appellant committed penetrative sexual assault on 15.04.2019 at

noon in arhar field near a temple, as stated in the FIR. The victim

(PW-1), in her testimony and in Exhibit 5 (statement under Section

164 CrPC), stated that the accused inserted his finger into her

private parts, causing bleeding. Under Sections 29-30 of the

POCSO Act, the Court presumes sexual intent, and recorded that

such insertion amounts to rape under Section 375 IPC. After

analyzing all the evidences available on the record, the learned

trial held the appellant's guilty and accordingly convicted him.

Submissions on behalf of the appellant

10. Learned counsel for the appellant has submitted that

the statement of the victim is not consistent and it amounts to

contradiction. It has also been submitted that the two brothers of

the victim have not been examined. Learned counsel for the Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

appellant sought to raise an issue that the learned trial court has not

determined the age of the victim.

11. Learned counsel for the appellant has further

submitted that it is a case of false implication and the I.O. (PW-6)

in paragraph '3' of his cross-examination has stated that the

informant had in his restatement stated that he had prior enmity

with the family of the appellant. It is submitted that this is the

reason for false implication.

Submissions on behalf of the State

12. The appeal has been opposed by learned Additional

Public Prosecutor for the State by submitting that all the

prosecution witnesses are consistent in their statements and have

fully supported the prosecution case. Learned Addl.P.P. submits

that the learned trial court has rightly appreciated the entire

evidence on the record and no fault may be found with the same.

Consideration

13. Having heard learned counsel for the appellant and

learned Additional Public Prosecutor for the State and on going

through the trial court records, this Court finds that the victim (X)

in this case as per F.I.R. is a five years old girl who has been

subjected to sexual penetrative act after taking her to an

agricultural field. The prosecution story, as disclosed in the written Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

information (Exhibit-4) submitted by the father of the victim (X),

would disclose that when the victim was returning from her school

on 15.04.2019, near Kalisthan this appellant aged about 35 years

allured her by giving a chocolate and took her in his lap, he took

the victim to a land and there he opened the pant of the victim and

inserted his finger in her private part as a result of which the

victim started bleeding. It is stated in the written information that

when the victim started weeping then the appellant left her, the

victim came to her house and disclosed the occurrence whereafter

the father of the victim went to the house of this appellant who

told him to do whatever he wanted to do.

14. In course of investigation, police took the victim girl

before a learned Magistrate where her statement under Section 164

Cr.P.C. was recorded. The learned Magistrate tested her

competence to depose and on being satisfied, he recorded her

statement in which she claimed that a boy of her village whose

name she did not know but can identify him on seeing stopped her

on way and he allured her in the name of a lollipop and asked her

to come to rahar field where he opened her pant and then he

inserted his finger in her private part. She cried, whereafter her

brother reached there. Her 164 Cr.P.C. statement has been brought

in evidence wherein she has identified her signature (Exhibit-5). Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

15. This Court has further noticed that in course of trial,

the victim has remained consistent. She has deposed as PW-1. The

learned trial court has tested her competence and on being

satisfied, her statements have been recorded. The victim has

narrated the entire story and this Court finds no material

inconsistency much less any contradiction in her statement when

compared with the statement made under Section 164 Cr.P.C. She

has reiterated that the appellant had inserted his fingers in her

private part as a result whereof she had started bleeding, thereafter

her father had taken her to the hospital and police had also

accompanied them to the hospital. She was treated in the hospital

and thereafter she was brought in the court where her statement

was recorded. In her examination-in-chief, the victim has stated

that she identifies the accused and that the said accused was

present in the court. Looking at the appellant, she asserted that this

is the person who had inserted his finger in her private part. Thus,

the victim has identified the appellant in the court.

16. In the cross-examination, the victim has stated that

she does not know the name of the appellant but has stated that his

house is in the market at some distance from her house. She has

stated that on the date of occurrence, she was coming alone from

the school, there was no other child with her, though she has stated Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

that she used to go with her two brothers and has stated that she

was returning with her brothers. This is where learned counsel for

the appellant has submitted that the statement of the victim is not

consistent and it amounts to contradiction. It has also been

submitted that the two brothers of the victim have not been

examined. We, however, find that the victim is a child witness and

this statement in one of the paragraphs that she was coming from

the school with her brothers is not a material discrepancy and it

would not amount to any contradiction so as to put her in the

category of a wholly unreliable witness. This Court understands

that in the society if a person aged about 35 years takes a girl of

the village aged about five years in his lap, it is normally taken as

a natural conduct done with love and affection but in this case the

evidences on the record are showing otherwise as the appellant

took the victim to an agricultural field where he opened her pant

and inserted his finger into her private part.

17. This Court further finds that the medical

examination of the victim was conducted by Dr. Mitali Kumari

(PW-2) on 17.04.2019 i.e. on the very next day of the registration

of the FIR. In her observations, the doctor has recorded the

following injuries on the private part of the victim girl (X). We Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

extract the injuries reported by the doctor (PW-2) hereunder for a

ready reference:-

"1. On 17-04-2019 I was posted at Sadar Hospital, Siwan on post of Medical Officer. On that day by the permission of Deputy Superintendent Dr. M.K. Alam constituted Medical Board In which Myself. Dr. Rita Sinha and Rubina were the members.

2. We examine the victim and found following substances.-

Height- 71cm.

Weight- 20 kg.

Teeth Milk teeth 6+6/6+6-1 Secondary sexual character not developed. Mark of Identification:-

1. Til present on Right side of Check.

II. Cut mark on Right side of corner up eye.

P/A Soft & natural.

P/V Hymen tear present, Blood present.

Laceration present on left lateral fornices.

Swelling of labia majora & labai minora Investigation:

Vaginal Swab smear examined under low and high power of microscopic lens. Finding :-

No spermatozoa seen either dead of alive, Pus cells 2 to 3 HPF. X-ray of both wrist. Non fusion of radial epiphysis.

Pelvic A/P view :-

Non fusion of the illiac creast. Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

Plain x-ray of both wrist A/P View:-both wrist Pelvic. non fusion of iliac creast. On the basis of radiological examination the age of victim is 12-13 years.

There is evidence of sexual abuse. This report is in my pen and bear my signature which is marked as Ext.-02

-------x--------cpko i{k dh vksj ls ---------x---------

2. there was Laceration and blood stain on her private part.

3. If any girl her self penertrate her private part by pointed object-hymen may be damaged.

4. No time of examination is mentioned in my report.

5. I do not recognize victim earlier.

6. victim is not present today.

7. It is wrongly to say that my report is tempted, vague, imaginary and collusive."

18. PW-2 has proved the medical examination report

which has been marked Exhibit-2. In her cross-examination, she

has stated that there was laceration and blood stain on her private

part. She denied the suggestion that her report was tempered,

vague, imaginary and collusive. As per radiological examination,

the age of the victim was found between 12-13 years. The victim

had milk teeth 6+6/6+6-1. The medical examination report and the

evidences of the prosecution witnesses with regard to the age of Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

the victim has never been questioned by the defence in course of

cross-examination of the prosecution witnesses.

19. This Court further finds that in this case the other

prosecution witnesses are the mother (PW-3), the father (PW-4),

the I.O. (PW-5) and one formal witness who has proved the 164

Cr.P.C. statement of the victim which has been marked Exhibit-5.

The other prosecution witnesses have supported the prosecution

case. The I.O. has given the description of the place of occurrence.

He had inspected the place of occurrence, however, it appears that

he had not mentioned the time of inspection and had not recorded

the statement of the Pujari of the said Kali Mandir. In the opinion

of this Court, these shortcomings on the part of the I.O. cannot

endure any benefit to the accused.

20. In course of his submissions, learned counsel for the

appellant sought to raise an issue that the learned trial court has not

determined the age of the victim. This Court called upon him to go

through the evidence of the prosecution witnesses and find out

from the pattern of the cross-examination of the defence as to

whether at any point of time the age of the victim has been

questioned or otherwise suggested by the defence. The answer has

come in negative. Thus, it is evident that the age of the victim has

never been questioned by the defence.

Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

21. Learned counsel for the appellant has further

submitted that it is a case of false implication and the I.O. in

paragraph '3' of his cross-examination has stated that the

informant had in his restatement stated that he had prior enmity

with the family of the appellant. This Court finds that when the

appellant and his wife came to be examined in course of trial, the

defence suggested to these witnesses that some disputes were there

with them which these witnesses denied. In his 313 Cr.P.C.

statement, the appellant has not stated that there was any prior

dispute between the appellant's family and the informant. He has

maintained complete silence and only claimed that he is innocent.

The appellant did not adduce any evidence in defence to even

prima-facie prove that there was any enmity and the reason

thereof. We, therefore, do not subscribe this submission of learned

counsel for the appellant that it is a case of false implication.

22. In our considered opinion, the learned trial court has

not committed any error in appreciation of the evidences available

on the record. The presumptions under Section 29 and 30 of the

POCSO Act are fully attracted in this case which the appellant is

unable to rebut by leading any plausible evidence.

23. In result, we find no reason to interfere with the

impugned judgment of conviction.

Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

24. At this stage, learned counsel for the appellant has

submitted that Section 4 of the POCSO Act came to be substituted

vide Amendment Act 25 of 2019 with effect from 16.08.2019

whereunder the punishment has been enhanced and according to

the substituted provision it would not be less than 10 years but

which may extend to imprisonment for life. It is submitted that in

the present case, the date of occurrence is 15.04.2019 which is

much before the date of coming into force of the substituted

provision. At the relevant time, Section 4 of the POCSO Act

provided for a punishment with imprisonment of either

description for a term which shall not be less than 7 years but

which may extend to imprisonment for life. It is submitted that the

appellant is a married person having children and his entire family

is dependent upon him. Considering these facts and there being

chances of reformation of the appellant, the sentence of the

appellant may be modified appropriately.

25. Learned Addl. P.P. for the State does not dispute that

the appellant is a married person having children who are

dependent upon him.

26. Having regard to these aspects of the matter, we

modify the sentence awarded to the appellant from life

imprisonment to a period of ten years under Section 4 of the Patna High Court CR. APP (DB) No.372 of 2023 dt.26-02-2026

POCSO Act, 2012. However, the fine imposed by the learned trial

court shall remain the same and in case of his failure to pay the

fine, the appellant shall undergo simple imprisonment for one year.

27. With the aforesaid modification in the sentence, this

appeal stands disposed of.

(Rajeev Ranjan Prasad, J)

(Praveen Kumar, J) arvind/-

AFR/NAFR
CAV DATE
Uploading Date        27.02.2026
Transmission Date     27.02.2026