NEHRU @ JAWAHAR Vs STATE OF CHATTISGARH
Case number: Crl.A. No.-001279-001279 / 2001
Diary number: 15980 / 2001
Advocates: JAIL PETITION Vs
RAJESH SRIVASTAVA
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1279 OF 2001
Nehru @ Jawahar ………Appellant
Versus
State of Chhatisgarh …….. Respondent
JUDGMENT
Dr. ARIJIT PASAYAT, J
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1. Challenge in this appeal is to the judgment of a learned
Single Judge of the Madhya Pradesh High Court upholding the
conviction of the appellant for offence punishable under
Section 376 of the Indian Penal Code, 1860 (in short the ‘IPC’).
But the sentence of seven years as was imposed by the trial
court i.e. the Court of Session Judge, Rajnandgaon was
reduced to five years and fine of Rs.20,000/- was imposed
under Section 357(1) of the Code of Criminal Procedure, 1973
(in short the ‘Cr.P.C.’). It was held that in case the fine is not
paid within the stipulated time, custodial sentence of seven
years as imposed by the trial court shall be maintained.
2. According to prosecution in the morning of 10th June,
1988 the accused had taken the advantage of the helplessness
of the victim and committed rape on her. First Information
Report was lodged around 11 A.M., and she was sent for
medical examination. The accused after his arrest on 12th
June, 1988 was sent for medical examination. Certain articles
were also sent for chemical examination. After completion of
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the investigation, charge sheet was filed and the accused
pleaded innocence and false implication. The prosecution in
order to establish the accusations examined several witnesses
including the prosecutrix who was examined PW2 and the
Doctor, who examined PW 7. The investigating officer was
examined as PW 9. PW 8 was the Sub-inspector posted in the
Rajnandgaon police station. Before the trial court the
prosecutrix stated the age of the victim to be 14 years. Since
the accused was taking the plea of consent, the prosecution
rely on clause six of Section 375 I.P.C. to contend that consent
was of no consequence as she was below 16 years of age. In
any event, there was no evidence of any consent. The trial
court found the age of the victim to be around 16 years. But it
came to the conclusion that there was no consent as claimed
by the accused. Accordingly the conviction was recorded and
the sentence of seven years imprisonment was imposed
alongwith fine of Rs.100/-. As noted above the High Court in
the appeal filed by the appellant maintained the conviction
and sentence of five years and enhanced the fine to
Rs.20,000/-. It was indicated that in case the fine was paid
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the same was to be given to the victim and in case it was not
paid, the sentence imposed by the trial court was to be
maintained.
3. In support of the appeal learned counsel for the
appellant submitted that there are certain suspicious
circumstances; firstly admittedly the FIR was lodged at 11 PM
but strangely the Doctor claimed that she examined the victim
at 9.15 A.M. Secondly the victim in her cross examination
had clearly stated that her consent was there.
4. Learned counsel for the respondent-State on the other
hand submitted that the submissions are without substance
and are contrary to the evidence on record.
5. We shall first deal the question as to the time when the
victim was examined by the Doctor. Though the Doctor PW 7
stated that she had examined her at 9.15 A.M., there is some
confusion. Ex. P.8 is the document by which the police officer
sent the victim for medical examination. The doctor has
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clearly mentioned the time of examination to 9.15 P.M. We
referred to the original document on record and therefore we
find no substance in this plea of learned counsel for the
appellant that examination was at 9.15 A.M.
6. So far as the question of consent is concerned, learned
counsel for the appellant referred to cross examination of the
victim, more particularly question No. 10. The question and
the answer given by the prosecutrix read as follows:
“Q. Is it true that as accused didn’t take the wood therefore, you have falsely accused him?
A. (Witness stated yes, thereupon question was repeated, then she stated that) it is not correct.”
(Underlined for emphasis)
7. The answers at paragraphs 13&14 also relevant, they
read as follows:
“13. Having taken me inside the school accused
unloaded the wood stack I was carrying on my head and
told me to go inside the room but I didn’t go into the
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room. Thereupon accused caught hold me- when I
shouted accused gagged me and thereafter he took me
inside the room and made me to lie thereafter he lifted
my petticoat. When I hit him with the leg he caught hold
my leg. I had beaten him with the hand also thereupon
accused caught hold my hand, when accused released
my mouth, I tried to yet, he again gagged me.
14. The flooring of the room of the school is of stone
where accused had made me lie on the ground. I tried to
release myself from the grip of the accused with the
result my body waist had scratched.”
8. Above being the position the plea of consent is without
substance.
9. The appeal lacks merit, deserves dismissal, which we
direct.
10. We record our appreciation for the able manner in which
Mr. Shishir Pinaki, learned Amicus Curiae assisted the Court.
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………………………J. (Dr. ARIJIT
PASAYAT)
………………………J. (P.P.NAOLEKAR)
New Delhi June 13, 2008
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