MD. KALAM Vs STATE OF BIHAR
Case number: Crl.A. No.-000239-000239 / 2002
Diary number: 18094 / 2001
Advocates: UGRA SHANKAR PRASAD Vs
GOPAL SINGH
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 239 OF 2002
Md. Kalam …Appellant
Versus
The State of Bihar …Respondent
J U D G M E N T
Dr. ARIJIT PASAYAT, J
1. Challenge in this appeal is to the judgment of a learned
Single Judge of the Patna High Court dismissing the appeal
filed by the appellant by which he had questioned the
correctness of conviction for offence punishable under Section
376 read with Section 511 of the Indian Penal Code, 1860 (in
short the ‘IPC’) and sentence of 10 years rigorous
imprisonment and fine of Rs.500/- with default stipulation, as
imposed by learned Additional Sessions Judge I, Katihar.
2. Background facts in a nutshell are as follows:
First Information Report was lodged on 27.11.1997 by
mother of the victim, aged about 6 years, alleging that the
appellant had taken the victim to a lonely place and forcibly
raped her on 25.11.1997. The victim suffered terrible pain.
Persons of the locality tried to intervene in the matter and
there was some delay in lodging the FIR. Investigation was
undertaken and charge sheet was filed for alleged commission
of offence punishable under Section 376 IPC. The victim was
examined as PW-6 while her mother, the informant was
examined as PW-4. The trial Court and the High Court relied
on the evidence of PWs 4 and 6 to hold the appellant guilty of
offence punishable under Section 376 read with Section 511
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IPC and sentenced him as afore-noted. The appeal before the
High Court did not bring any result.
The basic challenge in this appeal appears to be that the
evidence of the child witness should not have been accepted
particularly in the absence of any corroboration. It has also
been indicated that the sentence is harsh.
Learned counsel for the State has urged that the
testimony of a child witness particularly in case of this nature
does not require corroboration if the testimony of the victim is
credible. It is also pointed out that the victim had immediately
after occurrence told her mother about the incident and,
therefore, her evidence is of considerable importance.
3. Since the age of the victim was 6 years at the time of
incident, the appropriate conviction would have been under
Section 376(2)(f) IPC if conviction would have been for rape.
Under Section 376(2)(f) the permissible sentence is life
sentence with minimum of 10 years.
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4. Section 511 IPC reads as follows:
“Punishment for attempting to commit offence punishable with imprisonment for life or other imprisonment- Whoever attempts to commit an offence punishable by this Code with imprisonment for life or imprisonment, or to cause such an offence to be committed, and in such attempt does any act towards the commission of the offence, shall, where no express provision is made by this Code for the punishment of such attempt, be punished with imprisonment of any description provided for the offence, for a term which may extend to one half of the imprisonment for life or, as the case may be, one half of the longest term of imprisonment provided for that offence, or with such fine as is provided for the offence, or with both.”
(Underlined for emphasis)
5. In Panchhi and Ors. v. State of U.P. (1998 (7) SCC 177) it
was observed by this Court that the evidence of a child
witness cannot be rejected outright but the evidence must be
evaluated carefully and with greater circumspection because a
child is susceptible to be swayed by what others tell him and
thus a child witness is an easy prey to tutoring. The Court
has to assess as to whether the statement of the victim before
the Court is the voluntary expression of the victim and that
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she was not under the influence of others. The trial Court and
the High Court have found the evidence of the child witness
cogent, credible and had grain of truth. The High Court found
that the evidence of victim was free from any influence.
Therefore, the trial Court and the High Court have relied upon
the evidence of the victim. Additionally, it would be
appropriate to take note of the observations of this Court in
Rameshwar S/o Kalyan Singh v. The State of Rajasthan (AIR
1952 SC 54). At para 25 it reads as follows:
“Next, I turn to another aspect of the case. The learned High Court Judges have used Mt. Purni’s statement to her mother as corroboration of her statement. The question arises can the previous statement of an accomplice or a complainant be accepted as corroboration?”
6. The answer was it was to be treated as corroborative.
7. Therefore, the High Court as noted above has rightly held
the appellant guilty. Coming to the question of sentence,
according to us, 5 years’ custodial sentence with fine imposed
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by the trial Court and maintained by the High Court would
meet the ends of justice.
8. The appeal is allowed to the aforesaid extent.
………………………….………..J. (Dr. ARIJIT PASAYAT)
………………………….……….J. (P.P. NAOLEKAR)
New Delhi, June 13, 2008
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