SANNAIA SUBBA RAO Vs STATE OF A.P.
Bench: R.V. RAVEENDRAN,MUKUNDAKAM SHARMA, , ,
Case number: Crl.A. No.-001306-001306 / 2003
Diary number: 20414 / 2003
Advocates: C. S. N. MOHAN RAO Vs
D. BHARATHI REDDY
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
Page 25
Page 26
Page 27
Page 28
Page 29
Page 30
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1306 OF 2003
SANNAIA SUBBA RAO & ORS. ..Appellants
Versus
STATE OF A.P. ..Respondents
JUDGMENT
Dr. Mukundakam Sharma, J.
1. This appeal arises out of the judgment and order dated 5.8.2003
passed by the learned Single Judge of the High Court of Andhra
Pradesh at Hyderabad, convicting the three appellants under the
provisions of Section 366A and Section 372 read with Section 511
Indian Penal Code, 1860 (for short ‘IPC’) and requiring each of them
to undergo rigorous imprisonment for a period of 10 years and 5
years respectively on each count, which is to run concurrently. By the
said order, the order dated 16.12.1996 passed by the learned
Additional Assistant Sessions Judge, Guntur in SC No. 25 of 1995,
acquitting the three accused was set aside.
2. Shri Subba Rao - appellant No. 1 and smt. Dhanalakshmi - appellant
No. 2 are respectively the father and mother of Sankar - appellant No.
3. The mother of the prosecutrix filed a missing report on
29.07.1992 at Pattabhipuram Police Station. In the said report it was
stated by her that her youngest daughter Prabhavathi-prosecutrix
studying in Inter 1st Year in B.H. Girls Junior College went to the
college on 25.7.1992 at 12.30 p.m. and thereafter did not return to
her house and that the family made an enquiry amongst the relatives
and friends both in the Guntur town and in the remaining villages but
she could not be traced anywhere. It was further stated that her
whereabouts are not known and that they have got doubt about her
missing on three persons namely Subba Rao, his wife and his son
Sankar, who are residents of old Pattabhipuram, Guntur. It was also
stated that the missing girl was about 16 years of age and 5 feets 3
inches in height.
3. The aforesaid missing report was registered as Cr. No. 88/92. After
receipt of the said report, the Police started investigation, but despite
the said investigation they could not trace out the girl. It transpires
from the prosecution case that the girl was traced out on 11.9.1992,
2
when she came to a bus shelter, which is opposite to the Check Post
of Agricultural Market at Ravendrapadu.
4. Having found the girl weeping at the bus stand, PW-8 and PW-9 who
are respectively working as watchman and supervisor at the
Agricultural Market Committee, Ravendrapadu took her to the house
of PW-8. The girl was kept in the house of PW-8 for two days
during the course of which both PW-8 and PW-9 tried to find out the
background and particulars of the girl and accordingly were able to
trace out her house where they met the mother and informed her the
whereabouts of her daughter. The mother, along-with the aunt and
brother of the prosecutrix accompanied PW-8 and PW-9 to
Ravendrapadu and thereafter they took back the girl to their house.
5. In terms of the aforesaid statement, the girl was taken back by the
mother on 14.9.1992. She went to the police station on 19.9.1992
and on the same date she was sent to the Government General
Hospital, Guntur for treatment as she was found to be weak both
physically and mentally. Thereafter on 25.9.1992 she again went to
the Police Station and presented a written report which was later on
proved and exhibited in the trial as Ex. P-1. On the same day
i.e. on 25.9.1992, Police examined the prosecutrix and recorded her
3
statement and thereafter also got the statement of PW-8 and PW-9
recorded. The Police thereafter examined many other witnesses and
visited the house of the three appellants who were accused in the
report submitted. Finally, a charge sheet was submitted by the
Police against all the three accused persons who are appellants herein
under Section 363, 366A, 368 and Section 372 read with 511 of the
IPC.
6. During the course of the trial, 13 witnesses were examined, including
the prosecutrix, her mother and the investigating officer who were
examined as PW 1, PW 2 and PW 12 respectively. The case of the
accused was of clear denial. After completion of the trial, arguments
were heard by the Additional Asst. Sessions Judge who thereafter
passed an order of acquittal against all the three accused persons
holding that the whole prosecution story is doubtful and that any case
against the accused has not been proved, and therefore, they are
entitled to benefit of doubt.
7. Being aggrieved by the aforesaid order of acquittal, an appeal was
filed in the High Court by the State against all the three accused
persons. The learned Single Judge after hearing the appeal on
4
5.8.2003 passed a judgment and order setting aside the order of
acquittal passed by the learned Trial Court, holding that the evidence
on record does prove a case against the appellants/accused persons
both under Section 366 A and 372 read with Section 511 IPC. On the
question of sentence the learned Single Judge held that having regard
to the nature of the offence and the fact that a minor girl being
dragged forcibly into an auto rickshaw almost in the heart of the
Guntur town that too in a broad day light and the purpose for which
she was so kidnapped, warrant imposition of maximum sentence
prescribed under the aforesaid provisions. Having held thus, all the
three accused persons were convicted under Section 366A IPC and
were sentenced to undergo rigorous imprisonment for a period of 10
years and also to pay a fine of Rs. 5,000/- each and in default to
undergo simple imprisonment for a period of two months and also
under Section 372 read with Section 511 IPC and were sentenced to
undergo rigorous imprisonment for a period of five years each and
also to pay a fine of Rs. 2,500/- each and in default to undergo
rigorous imprisonment for a period of 30 days.
8. Being aggrieved by the aforesaid judgment and order of conviction
and sentence, the appellants filed the present appeal in this Court.
5
We heard the learned senior counsel appearing for the appellants and
learned counsel appearing for the State and have also perused the
records connected with the criminal trial and also the appeal. While
admitting the appeal, the appellants were granted bail and therefore
all the three appellants as on today are on bail.
9. Mr. M. Karpuga Vinayakam, the learned senior counsel appearing for
the appellants forcefully contended, inter alia, that the learned Single
Judge of the High Court of Andhra Pradesh has set aside the order of
acquittal without discussing and appreciating the grounds on which
the learned trial court passed the order of acquittal and also without
giving any reason for setting aside the order of acquittal.
10. After placing strong reliance on various case laws, it was submitted
before us that the High Court having not given reasons for not
accepting the conclusions reached by the Trial Court while acquitting
the accused persons committed a grave error of law in setting aside
the order of acquittal and converting the same to an order of
conviction. It was further submitted that there was no compelling
reasons for converting the order of acquittal into order of conviction,
6
especially in view of the two different versions of the prosecution
case during the course of trial.
11. The learned senior counsel has also taken us through the entire
evidence on record and on the basis thereof, he submitted that as the
prosecutrix herself has given two different versions of the case she
cannot be said to be a trustworthy witness and therefore no
conviction can be based on the basis of her statement and the High
Court should not have interfered with the order of acquittal.
12. There could be no dispute with regard to the proposition of law,
which is clearly laid down by this Court in various decisions. The
power of the High Court in an appeal from acquittal is no different
from its power in an appeal from conviction when it can review and
consider the entire evidence and come to its own conclusions by
either accepting the evidence rejected by the trial court or rejecting
the evidence accepted by the trial court. In this regard we may refer
to observations made by this Court in the case of Hari Ram v. State
of Rajasthan, [(2000) 9 SCC 136] which are under:
4. ………………….It is too well settled that the power of the High Court, while hearing an appeal against an acquittal, is as wide and comprehensive as in an appeal against a
7
conviction and it has full power to reappreciate the entire evidence, but if two views on the evidence are reasonably possible, one supporting the acquittal and the other indicating conviction, then the High Court would not be justified in interfering with the acquittal, merely because it feels that it would, sitting as a trial court, have taken the other view. While reappreciating the evidence, the rule of prudence requires that the High Court should give proper weight and consideration to the views of the learned trial Judge. But if the judgment of the Sessions Judge was absolutely perverse, legally erroneous and based on a wrong appreciation of the evidence, then it would be just and proper for the High Court to reverse the judgment of acquittal, recorded by the Sessions Judge, as otherwise, there would be gross miscarriage of justice……………… ……………..”
13. In the case of Bhagwan Singh v. State of M.P., [(2002) 4 SCC 85],
the trail court acquitted the accused but the High Court convicted
them. Negativing the contention of the appellants that the High Court
could not have disturbed the findings facts of the Trial Court even if
that view was not correct, this Court observed:
“7. We do not agree with the submissions of the learned counsel for the appellants that under Section 378 of the Code of Criminal Procedure the High Court could not disturb the finding of facts of the trial court even if it found that the view taken by the trial court was not proper. On the basis of the pronouncements of this Court, the settled position of law regarding the powers of the High Court in an appeal against an order of acquittal is that the court has full powers to review the evidence upon which an order of acquittal is based and generally it will not interfere with the order of acquittal because by passing an order of acquittal the presumption of innocence in favour of the accused is reinforced. The golden thread which runs through the web of
8
administration of justice in criminal case is that if two views are possible on the evidence adduced in the case, one pointing to the guilt of the accused and the other to his innocence, the view which is favourable to the accused should be adopted. Such is not a jurisdiction limitation on the appellate court but Judge-made guidelines for circumspection. The paramount consideration of the court is to ensure that miscarriage of justice is avoided. A miscarriage of justice which may arise from the acquittal of the guilty is no less than from the conviction of an innocent. In a case where the trial court has taken a view ignoring the admissible evidence, a duty is cast upon the High Court to reappreciate the evidence in acquittal appeal for the purposes of ascertaining as to whether all or any of the accused has committed any offence or not.”
14. This Court in the case of Chandrappa v. State of Karnataka [
(2007) 4 SCC 415], after referring to the catena of decisions has laid
down following general principles with regard to powers of the
appellate court while dealing with an appeal against an order of
acquittal:
“42. From the above decisions, in our considered view, the following general principles regarding powers of the appellate court while dealing with an appeal against an order of acquittal emerge: (1) An appellate court has full power to review, reappreciate and reconsider the evidence upon which the order of acquittal is founded. (2) The Code of Criminal Procedure, 1973 puts no limitation, restriction or condition on exercise of such power and an appellate court on the evidence before it may reach its own conclusion, both on questions of fact and of law. (3) Various expressions, such as, “substantial and compelling reasons”, “good and sufficient grounds”, “very strong circumstances”, “distorted conclusions”, “glaring mistakes”, etc. are not intended to curtail extensive powers of an appellate court in an appeal
9
against acquittal. Such phraseologies are more in the nature of “flourishes of language” to emphasise the reluctance of an appellate court to interfere with acquittal than to curtail the power of the court to review the evidence and to come to its own conclusion. (4) An appellate court, however, must bear in mind that in case of acquittal, there is double presumption in favour of the accused. Firstly, the presumption of innocence is available to him under the fundamental principle of criminal jurisprudence that every person shall be presumed to be innocent unless he is proved guilty by a competent court of law. Secondly, the accused having secured his acquittal, the presumption of his innocence is further reinforced, reaffirmed and strengthened by the trial court. (5) If two reasonable conclusions are possible on the basis of the evidence on record, the appellate court should not disturb the finding of acquittal recorded by the trial court.”
15. In that view of the aforesaid general principles, we have appreciated
the entire evidence on record and also the judgment and order passed
by the Trial Court and High Court to ascertain as to whether the
order of acquittal passed by the learned Trial Court was justified and
as to whether the High Court has set aside the order of acquittal
without adhering to the settled proposition of law as discussed
hereinabove.
16. The order of acquittal, as it appears from the order, was based on
appreciation that PW-1, the prosecutrix made inconsistent versions
from stage to stage and the evidence given by her in the trial was
10
totally different from the one set out in her report which was marked
as Ex. P-1, therefore as there were contradictions in her versions, her
evidence was not accepted as trustworthy.
17.The learned Trial Court also held that PW-1 gave wrong information
that she was an orphan and that her parents have died. The learned
Trial Court also pointed out certain contradictions in the evidence of
PW-1 at different stages and on the basis thereof it was held that the
nature of evidence led in by the prosecution being wholly doubtful,
the prosecution story itself becomes doubtful and therefore it is a
case of acquittal.
18.In the appeal filed against the order of acquittal, the High Court
however, observed that PW-1 was a minor being aged about 17 years
and that she was under lot of mental and physical strain and stress
after she was kidnapped. The learned Single Judge after examining
the evidence held that there was no reason to doubt the aforesaid
evidence and since there was no enmity between her and the accused
persons, the said evidence of PW-1 was fully justified to warrant the
order of sentence in respect of both the offences.
11
19. As stated hereinbefore the prosecutrix was missing from her house
from 25.7.1992 and the missing report came to be filed by PW-2, the
mother of the prosecutrix on 29.7.1992. Although the said missing
report was treated as the First Information Report but the police was
unable to trace out the girl. She however was traced at the bus stand
opposite to the Check Post of Agricultural Market Committee,
Ravendrapadu. She was found weeping and was also giving
incoherent statements but on the basis of the papers found with her,
her family was traced and after tracing, her mother and brother came
and took her away on 14.9.1992. She was, however, found to be
under great mental strain and stress and therefore the police before
whom she appeared and filed a written report sent her for treatment.
20. In the Missing Report, the mother of the prosecutrix named the three
accused persons stating that they are suspects. In the written report
submitted, which is exhibited as Ex. P-1, the prosecutrix has stated
and has alleged as to how she was kidnapped while she was going to
the college. In the said report it was stated by her that on 25.7.1992
on the way while going to the school at about 12.30 in the noon some
unknown person came on a bicycle and told her that appellant No. 3
12
was calling her and threatened her to go urgently. It is alleged that
out of fear she went to the house of Appellant No. 3 where she met
Appellant No. 2 who told her that Sankar would be coming soon, she
had also stated in the said report that Sankar asked her to bring either
200 or 150 rupees and on refusal threatened her to collect the said
amount. She went to the house to which the milk is daily supplied
by her parents to collect the money, when the Appellant No. 3 along
with other persons was following her and was keeping a guard on
her.
21. It was stated that on her request she received 200 rupees which she
showed to Sankar, as she was asked to do so. It was alleged that
immediately thereafter she was dragged into an auto rickshaw and
she was made to forcibly sit in the middle of the back seat with a man
with beard and dark complexion on one side and the stout female
with fair complexion on the other side and the appellant No. 3 sat by
the side of the auto driver. She stated that as soon as she got into the
auto rickshaw, she was sedated by putting some drug in front of her
nose. She stated that after she was free of sedation, she found that
she was in a room. In the said room, she stated to have met Subba
Rao, the appellant No. 1. She also alleged that she was beaten by
13
them for giving complaint against them by her parents. She stated in
that report that she was given instructions as to how she should
narrate the incidence to the police. She thereafter stated the manner
in which she reached the bus stop near Ravendrapadu village and
thereafter how she was recovered by her family members. In the said
report however, there were no allegations of any rape on her by any
of the accused persons.
22. The police thereafter having got some clues as to how the prosecutrix
was kidnapped made investigation and examined many witnesses and
also visited the house of the accused persons and thereafter finally
submitted a charge-sheet. The charge-sheet was practically based on
the similar line as what was stated by the prosecutrix in her written
report submitted on 25.9.1992.
23. In the said charge-sheet, it was stated that on 19.9.1992 she was
produced before the police and since she was found not fit to make
any statement due to physical and mental strain and stress suffered by
her, she was sent for medical examination to detect her mental
condition and also to detect whether any sexual assault was
committed.
14
24. The doctor, who examined her, gave an opinion that she was
suffering from posttraumatic ice stress disorder and advised her to
come for regular follow up. The other doctor who is a Gynecologist
gave an opinion that there was no sexual intercourse.
25. In the said charge-sheet, it was stated by the police that the
prosecutrix was a minor and was kidnapped against her will for the
purpose of selling her to a brothel house to do prostitution and she
was wrongfully confined for about 49 days and was subjected to
mental harassment and torture. The charge-sheet was submitted
under the provisions of Sections 366A, 363, 368 and 372 read with
Section 511 IPC.
26. The learned Trial Judge, however, framed charge against all the three
appellants herein under the provisions of Section 366A IPC and
Section 372 read with Section 511 IPC. After framing of charges
against the said accused persons, the trial court started the trial,
during the course of which the prosecution examined 13 witnesses
including the prosecutrix and her mother.
15
27. In order to prove her age, a School Leaving Certificate was produced
according to which her date of birth was recorded as 12.6.1975. To
prove that she was a minor, the prosecution also examined the
headmaster of Pattabhipuram High School, Guntur where prosecutrix
studied from Class VI to Class X from the year 1986 to 1991. He was
examined as PW-13 and he has categorically stated that in the
Admission Register, her date of birth was mentioned as 12.6.1975.
He has also proved the certificate dated 17.3.1994 which showed her
date of birth as 12.6.1975. He was cross-examined at length by the
defense.
28. The prosecutrix was examined as PW-1 and in her deposition, she
gave embellished and more aggravated form of deposition by
alleging major offences against the accused persons by stating that
during the said period she was sexually abused by both the appellant
No. 1 and appellant No. 3.
29. We have carefully examined the said statement and allegations made
by the prosecutrix against both the accused persons. She had stated
in her deposition recorded on 14.5.1996 that the first accused i.e.
father of appellant No. 3 sexually abused her for 5-6 times whereas
16
the appellant No. 3 who is the son also sexually abused her for 5-6
times. It was also stated by her that whenever both the accused were
outside the room, they used to lock the room from outside and that
she was provided meals by one lady who used to take her outside to
attend the calls of nature and she also used to lock the room from
inside whenever she used to stay with her.
30. She further deposed that during the period of confinement of 39 days
and the intermittent period after the first and the third accused abused
her sexually, the accused apprehended that her mother might give a
complaint against them and they may be in trouble, because of which
the appellant No. 1 brought some letters and papers and asked her to
write as if she was writing it as love letters to appellant No. 3 so that
they could be used by them in future to show and prove that she and
the accused no. 3 loved each other and that she of her own accord
finally eloped with accused No. 3.
31. She further stated in her deposition that the first accused and that
bearded person brought her out on one night from that room and
brought her to Railway Station where she was handed over to an old
17
man from where the old man brought her to Ravendrapadu Check
Post and left her by telling her not to reveal anything.
32. She stated that M. Sambasiva Rao, PW-8 met her at the bus stop and
asked her to sit in the room of the Check Post when he brought
another person who was aged about 30 years and that she was afraid
that they may commit sexual act on her and that is why she was
weeping, but they took her to the house of PW-8 where her wife
Aruna looked after her well. M. Sambasiva Rao, PW-8 left
the house in the morning of Sunday and after enquiring about her
residential address brought her mother and the elder brother to her
house in the evening of Monday and she came to her house with the
all these persons.
33. She stated that she was thereafter sent for medical examination, after
completion of which she submitted her report which was exhibited as
Ex. P-1. She also stated that she knew all the accused and that she
had no enmity with any of them and that she had no relationship with
them. She has also stated that she was kidnapped so as to sell her to
prostitution home, which according to her was told by the first
accused to her, but as they could not succeed in selling her, they
18
committed rape on her and spoiled her. She stated that at the time of
incident her age was about 15 years.
34. She was cross-examined at length by the defense. PW-2 the mother
of the prosecutrix was examined, she also supported the case of PW-
1 particularly in respect of her kidnapping as she was informed by
her daughter. She also stated that she had suspicion on all the three
accused persons as she was told by one Vijaya Durga that first and
third accused are used to kidnapping girls. She stated that she went
to the house of first accused on the next day of missing of the girl
who informed her that the prosecutrix did not come to their house
and that she might have gone to Ananthapur, where a friend of her
was residing. She also stated that on 29.7.1992, she gave a report to
the Police which was exhibited as Ex. P-2.
35. From the aforesaid narration of the deposition of PW-1 and PW-2, it
is established that PW-1 in her deposition in the trial has given a
more embellished version of what has happened between the period
of her kidnapping and the date when she was allowed to come back
although at the initial stage i.e. immediately after she came back after
confinement of about 39 days she did not state anything about sexual
19
intercourse or rape being committed on her by accused No. 1 and 3,
but in her deposition subsequently she had reported sexual
intercourse on her by accused Nos. 1 and 3 repeatedly on 5 or 6
occasions.
36. Although there are allegations that accused Nos. 1 and 3 wanted to
sell her for prostitution, but neither there is any reference nor an
incident which shows that an attempt was made to sell her in brothel
house to do prostitution.
37.Having gone through the entire evidence on record, we are of the
considered opinion that it cannot be said that any case under Section
366A or a case under section 372 read with Section 511 IPC was
made out against any of the three accused persons. To that extent, in
our considered opinion the Trial Court was justified.
38. So far as Section 366A is concerned, in such an offence what is
required to be proved by the prosecution is that there is cogent and
reliable evidence to prove and establish that a minor girl under the
age of 18 years was induced to come from one place to the other with
the intention that such girl may be, forced to have illicit intercourse
20
with another person. Therefore, in such an offence, the chief
ingredient is that the girl is made to go from one place to other with
the intention or knowledge that she may be forced to illicit
intercourse. The evidence on record does not reveal any such
intention. That the prosecutrix was subjected and forced to illicit
intercourse came to be stated for the first time only during the trial
which according to us is nothing but embellishment in order to see
that the accused persons are made and are subjected to major
punishments.
39. While appreciating the evidence, it will be our obligation, duty and
responsibility to see that chaff are separated from the grains. The
written report which was submitted immediately after her recovery
according to us gave a clear and true picture as to what had
happened. The deposition of her which although contained a part of
the statement recorded in the written report came to include
embellishments, trying to frame the three accused persons for the
major offences.
40. We have to ignore that part of the evidence and when we do so, we
find that no offence is proved and established as against accused-
21
appellant No. 1 and appellant No. 2 or there is even no allegation in
the said written report which is exhibited as Ex. P-1 that any of them
had in any way contributed in kidnapping her from her lawful
guardian.
41. Learned senior counsel appearing on behalf of all the appellants also
vehemently submitted that it cannot be said that the appellant was a
minor for according to the school certificate itself her age would be
more than 17 years and there could always be a difference of about 4-
5 months in ascertaining age and in order to ascertain the age, she
should have been examined by the medical expert, and therefore, the
benefit should go to the accused persons so far as the age is
concerned.
42. We are unable to accept the aforesaid contention for according to us,
the prosecution has been able to establish the age of the prosecutrix
as below 18 years, as they have been able to produce the school
certificate which is proved by the headmaster of the school from
whom the certificate was obtained. The aforesaid document being a
legal document and having evidentiary value, has to be given due
weightage as has been held by this Court in the case of state of
22
Chhattisgarh v. Lekhram [(2006) 5 SCC 736]. This court in the
said case held as under:
“12. A register maintained in a school is admissible in evidence to prove date of birth of the person concerned in terms of Section 35 of the Evidence Act. Such dates of births are recorded in the school register by the authorities in discharge of their public duty……………............ 13. ……………………It may be true that an entry in the school register is not conclusive but it has evidentiary value. Such evidentiary value of a school register is corroborated by oral evidence as the same was recorded on the basis of the statement of the mother of the prosecutrix.”
Therefore, according to us, the onus on the prosecution to prove the age
of the prosecutrix was effectively discharged by the prosecution.
43. In that view of the matter, we are of the concluded opinion that the
prosecutrix was a minor on the date of the offence. We are,
however, unable to persuade ourselves to believe that the accused
persons are guilty of the offence under Section 366A IPC or under
Section 372 read with Section 511 IPC. The prosecution has not
been able to conclusively prove and establish by cogent evidence that
the prosecutrix was kidnapped by accused persons with the intention
of having sexual intercourse with them or with any other person. No
such reliable or cogent evidence have been laid by the prosecution to
23
prove the charge. Similarly, there is no reliable and cogent evidence
to prove and establish that she was kidnapped by the accused persons
with the intention of selling her for prostitution. Therefore, the
charge under Section 372 read with Section 511 IPC is also not
proved against the accused persons.
44. Even having come to aforesaid conclusion, we have a further
responsibility to see as to whether any other offence is made out.
45. The High Court was of the opinion that even though a case of rape
was made out, but even then the Trial Court did not frame charge in
that regard. But however the learned Single Judge did not remand the
case back to the Trial Court for framing of charge under Section 376
IPC for punishing the accused persons under the aforesaid charge, as
the same could have called for protracted trial. To that extent he
may be justified but there are number of cases which justify the court
to convert a case from major offence to minor offence, if a case for
conviction under such minor offence is made out.
46. The charge-sheet was submitted also under Section 363 IPC by the
Police but the Trial Court did not frame any charge under Section
24
363 IPC. Charge was framed for offences punishable under Section
366A and under Section 372 read with Section 511, IPC.
47. The Supreme Court has held in the case of Willie (William) Slaney
v. State of M.P. [(1955) 2 SCR 1140] that any error or omission in
framing charge could be rectified even at the appellate stage provided
no prejudice is caused to the accused persons.
48.Already a case of kidnapping was alleged against the appellants in
respect of which a charge under Section 366A was also framed and
therefore the accused persons knew that they were being charged for
taking away a minor out of the custody of the lawful guardian and
they got full opportunity to defend themselves as against such an
allegation.
49. The ingredients of Section 363 IPC involve an act of kidnapping of
any person from the lawful guardianship. Kidnapping from the
lawful guardianship is defined under Section 361 IPC, where it is
stated that whoever takes or entices any minor under sixteen years of
age if a male, or under eighteen years of age if a female, or any
person of unsound mind, out of the keeping of the lawful guardian of
25
such minor or person of unsound mind, without the consent of such
guardian, a case of kidnapping is made out.
50. Section 366A IPC also envisages an act of kidnapping of a minor girl
out of the lawful guardianship with the intention of committing a
sexual intercourse which is of a higher degree than that of an offence
under Section 363 IPC.
51. Section 366A IPC is a major offence whereas Section 363 IPC is a
minor offence compared to that of Section 366A IPC. There is
therefore a difference in respect of the said two offences in respect of
the punishment also. Section 366A IPC envisages a maximum
punishment of ten years whereas Section 363 IPC envisages a
punishment of seven years.
52.Under the provisions of Section 222 of the Code a provision is made
that in a case where the accused is charged with a major offence and
the said charge is not proved, the accused could be convicted of a
minor offence if such a case is made out though he was not charged
with the same.
26
53. In the case of Tarkeshwar Sahu v. State of Bihar [(2006) 8 SCC
560], this Court after relying upon the decision of this Court in
Lakhjit Singh v. State of Punjab [1994 Supp. (1) SCC 173] and the
case of Shamnsaheb M. Multtani v. State of Karnataka [(2001) 2
SCC 577] held that if the offence committed is clearly covered and
have the ingredients of a minor offence, in that event, the Court is
empowered to convict the person under minor offence by invoking
the provisions of Section 222 of the Code.
54. In the case of Willie (William) Slaney (supra) it was stated by this
Court that the object of the charge is not to introduce a provision that
goes to the root of the jurisdiction but to enable the accused to have a
clear idea of what he is being tried for and of the essential facts that
he has to meet. The said decision was a Constitution Bench decision
of this Court which has stood the test of time and is being followed
repeatedly by this Court. (See: State of W.B. v. Laisal Haque
[(1989) 3 SCC 166)]; Kammari Brahmaiah v. Public Prosecutor,
High Court of A.P. [(1999) 2 SCC 52]; Dalbir Singh v. State of
U.P. [(2004) 5 SCC 334]).
27
55. So far appellant Nos. 1 and 2 are concerned, there is no evidence on
record to prove and justify that they had any role to play in
kidnapping of the prosecutrix, out of the lawful guardianship without
their consent. However, we cannot record the same finding so far as
appellant No. 3 is concerned, for there is concurrent statement of the
prosecutrix on record to show that he was one among others who
took part in keeping the prosecutrix out of the lawful guardianship
without their consent, for they knew fully well as they were carrying
her, that she was a minor and under the age of eighteen years but
despite the fact they took her away out of the custody of the lawful
guardian, without their consent to a place away from home and kept
her confined there for 39 long days.
56.The accused No. 3 was in the auto rickshaw where she was put into
and when the said auto rickshaw was driving her away she was
sedated by a lady in the presence of appellant No. 3.
57. The aforesaid evidence is adduced by the prosecutrix herself and we
see no reason why she should unnecessarily implicate appellant No. 3
when no case of enmity is made out in between the prosecutrix and
the accused No. 3. She was kept confined for 39 long days after
28
kidnapping her from the lawful guardianship, and therefore, in our
considered opinion the ingredients set out in Section 363 IPC are
made out as against accused No. 3 at least.
58. Therefore, while acquitting all the accused persons from the charge
of offence under Section 366A and 372 read with Section 511 IPC,
we acquit the appellant Nos. 1 and 2 from all charges. Whereas, we
hold that the appellant No. 3 is guilty of the offence under Section
363 IPC and accordingly we proceed to convict him accordingly.
59. Having held thus, we have to pass an order of sentence against the
said accused-appellant No. 3. The incident is that of the year 1992
and 15 years have gone by, therefore, interest of justice would be
sub-served if appellant No. 3 is sentenced to undergo rigorous
imprisonment for a period of three years.
60.Bail bond submitted by Appellant Nos. 1 and 2 stand discharged
whereas the bail bond of accused No. 3 stands cancelled and he shall
immediately surrender so as to undergo the remaining punishment.
We make it clear that the period of detention of the said accused will
be set off from the period of punishment in accordance with law.
29
............................................ J
[R.V. Raveendran]
............................................J [Dr. Mukundakam Sharma]
New Delhi July 24, 2008
30