HANUMAN PRASAD Vs STATE OF RAJASTHAN
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: Crl.A. No.-001186-001186 / 2001
Diary number: 12356 / 2001
Advocates: ANIS AHMED KHAN Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1186 OF 2001
Hanuman Prasad and Ors. ….Appellants
Versus
State of Rajasthan ....Respondent
(With Crl.A. NO. 799 of 2002)
J U D G M E N T
Dr. ARIJIT PASAYAT, J.
1. In these appeals, challenge is to the judgment of a learned Single
Judge of the Rajasthan High Court at Jodhpur. Though the appellants were
acquitted by the trial Court, the High Court in appeal filed by the State of
Rajasthan directed their conviction for offence punishable under Section
376(2)(g) of the Indian Penal Code, 1860 (in short the ‘IPC’) and each was
sentenced to undergo 10 years rigorous imprisonment and fine with default
stipulation. In all there were 8 accused persons. Three of them who were
convicted by the trial Court namely, Dhruvendra Singh, Shivmuni @ Babua
and Sushil Kumar did not prefer any appeal before the High Court
questioning their conviction. However, the Trial Court acquitted the present
appellants and in appeal filed by the State their acquittal was set aside.
2. Background facts, as projected by the prosecution, in a nutshell, are
as follows:
On 6.10.1997 at about 4.10 p.m. the prosecutrix (PW-6) daughter of
Nemchand (PW-4) lodged a report Ex.P/9 before Kan Singh, Dy. SP,
Raisingh Nagar District Sri Ganganagar (PW-5) against 8 accused persons
and one Vinod Sachdeva stating inter-alia that her father Nemchand was
under the employment of Indian Agriculture Farm and she has two brothers
and one elder sister. It was further stated in the report that in the month of
April, 1996 when she was going to her house, accused persons encircled her
and took her forcibly to the house of accused Shivmuni who was Chowkidar
and when she tried to make hue and cry she was beaten by them and she was
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offered water and after drinking water she felt giddy and thereafter, she was
raped by accused Dhruvendra Singh and rest accused persons were flirting
with her and when she came to her senses they told her that what had
happened and in case she would tell this incident to anybody, her brothers
would be killed. Thereafter, she came to her house. It was further stated in
the report that whenever she went to school, all accused persons used to
take her to the house of accused appellant Shivmuni and all accused persons
Nos.1 to 8 used to commit rape on her and this process remained continued
for many times.
It was further stated in the report that when she was perturbed she
was asked by her mother Panadevi (PW-3). Then she unfolded the whole
story to her mother and then her mother narrated the whole story to her
husband Nemchand (PW-4). It was further stated in the report that thereafter
they met Vinod Sachdeva, who told them that accused persons hailed from
high family and if they were enjoying with her, let them do so and he further
told them that he would arrange the marriage of the prosecutrix with
accused Dhruvendra Singh. It was further stated in the report that to rule out
pregnancy she was given tablets for preventing pregnancy and she was
given Mala-D tablets also.
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This report was sent by Kan Singh (PW-5) to Police Station Sri
Vijyanagar, District Sri Ganganagar, where the case was registered and
regular FIR Ex.P-10 was chalked out and investigation was conducted by
Tajaram (PW-7)
The High Court by the impugned judgment found that the acquittal so
far as the present appellants are concerned was not sustainable. It held that
because of broad language of Section 376(2)(g), the appellants were also
liable to be convicted.
3. Learned counsel for the appellants submitted that Section 376(2)(g)
has no application so far as the present appellants are concerned.
4. In order to bring in application of Section 376(2)(g) common
intention to commit rape is necessary and the evidence of the prosecutrix in
court clearly shows that the appellants did not have any intention to commit
rape. In the statements recorded in terms of Sections 161 and 164 of the
Code of Criminal Procedure, 1973 (in short the ‘Code’) also, that was the
position.
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5. Learned counsel for the respondent on the other hand submitted that a
complete act is not necessary. Mere presence would be sufficient to bring in
application of Section 376 IPC.
6. A bare reading of the entire evidence of the prosecutrix goes to show
that the appellants were not involved in the act of rape. There is also
nothing on evidence to show that they shared common intention.
7. The important expression to attract Section 376(2)(g) is ‘common
intention’. The essence of the liability in terms of Section 376 (2) is the
existence of common intention. In animating the accused to do the criminal
act in furtherance of such intention, the principles of Section 34 IPC have
clear application. In order to bring in the concept of common intention it is
to be established that there was simultaneously consensus of the minds of
the persons participating in the act to bring about a particular result.
Common intention is not the same or similar intention. It presupposes a
prior meeting and pre-arranged plan. In other words, there must be a prior
meeting of minds. It is not necessary that pre-consert in the sense of a
distinct previous plan is necessary to be proved. The common intention to
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bring about a particular result may well develop on the spot as between a
number of persons which has to be gauzed on the facts and circumstances of
each case.
8. In the instant case no evidence was led to show that the appellants
had a common intention of committing rape on the victim. This aspect
unfortunately has been lost sight of by the High Court though the Trial
Court has elaborately dealt with this aspect.
9. Above being the position the conviction as recorded by the High
Court cannot stand and is set aside. Appeals are allowed. Appellants are on
bail. Their bail bonds shall stand discharged.
…….…..……………….……….J. (Dr. ARIJIT PASAYAT)
…….…………….……………….J. (Dr. MUKUNDAKAM SHARMA)
New Delhi, November 18, 2008
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