DATTA Vs STATE OF MAHARASHTRA
Bench: HARJIT SINGH BEDI,CHANDRAMAULI KR. PRASAD, , ,
Case number: Crl.A. No.-000295-000295 / 2005
Diary number: 19100 / 2004
Advocates: SHIVAJI M. JADHAV Vs
DATTA v.
STATE OF MAHARASHTRA (Criminal Appeal No. 295 of 2005)
NOVEMBER 24, 2010 [HARJIT SINGH BEDI AND CHANDRAMAULI KR. PRASAD, JJ.]
[2010] 14 (ADDL.) SCR 921
The following order of the Court was delivered
O R D E R
1. The appellant was prosecuted for an offence punishable under Section 376 of the
Indian Penal Code for having committed rape on P.W. 2 on the 24th of January, 1984, at about
5:00p.m. A report was lodged at the Parbhani Police Station (Rural) at 11:30p.m. the same
night by the prosecutrix. In this Report, she stated that she had been raped by the appellant
while she was collecting cow dung cakes from the cattle shed in her family’s property and
immediately after the rape had been committed, she had informed her mother, P.W.3, about
what had transpired. The prosecutrix was also subjected to a medical examination by P.W. 1
who found no injuries on labia majora but the hymen was torn and lacerated but as there was
no sperm detected in her it was not possible to give any categoric opinion about rape. In cross
examination, however, the doctor admitted that the injuries that had been found on the
prosecutrix could have been possible if there had been partial penetration of the vagina. The
trial court in its judgment dated 24th September, 1985, held that as there was no medical
evidence of rape the prosecution story could not be proved, beyond doubt. It, accordingly,
made an order of acquittal. An appeal was thereafter taken to the High Court which cognizant
of the fact that it was dealing with an appeal against acquittal, has set aside the judgment of
the trial court and has convicted the appellant herein under Section 376 of the IPC and
sentenced him to seven years rigorous imprisonment. In arriving at this conclusion, the High
Court has given a positive finding that the statement of P.W.2, the prosecutrix and her mother,
P.W.3, clearly spelt out a case of rape and that as she was merely a child of 10 to 12 years of
age as per the medical evidence, there was no reason whatsoever as to why she would tell a
lie. The High Court has also observed that the trial court appeared to have misread the
evidence of the doctor inasmuch that the evidence read as a whole clearly revealed that there
had been partial penetration of the vagina of the prosecutrix.
2. Mr. Shivaji M. Jadhav, the learned counsel for the appellant has, however, submitted
that in the light of the fact that from the medical examination of the prosecutrix on the 30th
January, 1994, it was not clear as to the commission of rape and that the statement of doctor,
P.W.1, was equally ambivalent, no case was made out. We, are, however, not inclined to
accept this submission for the reason that medical report speaks of the fact that the hymen
had been torn and there was a laceration on the posterior vaginal wall. Likewise, the doctor
appearing as P.W. 1 stated that the possibility that the injuries had been caused to the hymen
and the vaginal wall though partial penetration could not be ruled out. We find that the
evidence of the doctor, P.W. 1 corroborates the fact that rape had indeed been committed. As
a matter of fact, P.W. 2 who was barely a child herself stated that there had been only partial
penetration of the vagina. In the light of the facts, we see no reason to discard the evidence of
P.W.2 and P.W.3.
3. Furthermore, in a similar matter in Prithi Chand v. State of Himachal Pradesh AIR 1989
SC 702, this Court has opined that merely because the doctor has found that the vagina
admitted one finger with difficulty, it could not be inferred that there was no penetration as the
vaginal muscles could have contracted by then. This Court (in the same judgment) also held
that mere absence of spermatozoa could not cast a doubt on the correctness of the
prosecution case.
4. Faced with this situation, Mr. Jadhav, has submitted that the incident had happened
way back in 1984 when the accused was a young man and as of now he was a married family
person and some mitigation in the sentence was thus called for. We find no merit in this
submission as well. Section 376 of the IPC provides that the minimum sentence for rape of
child below 12 years of age is 10 years though in exceptional cases a lesser sentence can be
awarded. The High Court has already awarded that lesser sentence. We are thus disinclined
to interfere in the matter.
5. The appeal is dismissed.