Parkash
Vs. State of Haryana [2003] Insc 606 (2 December 2003)
Doraiswamy
Raju & Arijit Pasayat.Arijit Pasayat,J
Perversity
and degradation of mind sometimes reach rock bottom of humanness when tiny girl
become victims of sexual assault and libidinous behaviour. One wonders to what
low level of depravation, perpetrators of such crimes can condescend. The case
at hand is one such shocking case where the victim was about five years of age.
We do not propose to indicate the name of the victim, who suffered the
traumatic experiences on 24.2.1986. The accused-appellant and another person
who faced trial with him allegedly committed offences of kidnapping and
attempted rape punishable under Sections 363, 366 and 376 read with Section 511
of the Indian Penal Code, 1860 (for short the 'IPC'). The victim was called and
taken away by the accused-appellant who was known to her, for fulfilling his
lust and her absence was noticed by her octogenarian grandmother (PW-5). She
went out in search of her. After going to a short distance, she could hear the
cries of the victim and rushed to the house of the accused from where her sound
was coming. She found the victim naked and accused-appellant lying on top of
her while acquitted accused was standing nearby. The father of the victim
(PW-6) lodged the report on learning about the incident from the victim and
PW-5.
Initially
there was an attempt to settle the matter which was not accepted by the father
of the victim. Information was lodged at the police station. The girl was medically
examined and charge sheet was placed after completion of investigation.
The
accused persons pleaded innocence and false implication on account of
litigations. The trial Court found the accusations established so far as
commission of charged offences under Section 363 and 366 IPC are concerned and
awarded custodial sentence of 3 years for the first two offences, and 4 years
for the last one. However, finding that the other accused was not properly
described or identified in the first information report he was entitled to the
benefit of doubt. For holding the accused guilty reliance was placed on the
evidence of eyewitness (PW-5). The accused-appellant preferred an appeal before
the High Court of Punjab and Haryana. By the impugned judgment, the High Court
upheld the conviction so far as offences relatable to Sections 363 and 366 IPC
are concerned, but set aside the conviction recorded under Section 376 read
with Section 511 IPC.
In
support of the appeal, learned counsel for the appellant submitted that the
prosecution has tried to improve its case at different stages. Nowhere at the
investigation stage, it was stated that the accused took the victim by putting
hand on her mouth; but in Court such an improvement was made. With reference to
the conviction under Sections 363 and 366, it is submitted that the ingredients
necessary for constituting the said offences have not been made out and the
case has not been proved beyond reasonable doubt. The behaviour of PW-5 is
unnatural. It is quite improbable that a grandmother finding her granddaughter
being sexually assaulted by any person would silently take the victim away
without even giving a tongue-lashing to the accused.
The
Courts below have lost sight of the fact that there were litigations pending
between accused's family and the family of the father of the victim. Since the
co-accused has been acquitted by the trial court said factor should have
weighed with the Courts below. PW-5, the so-called eyewitness admittedly had
defective eyesight and was hard of hearing.
It is
hard to believe that the victim was crying in such a loud voice that PW-5 who
is hard of hearing could hear it, but none others.
In
response, learned counsel for the respondent-State submitted that PW-5's
evidence is cogent and trustworthy. The victim was playing outside at 1.30 p.m. Noticing her absence she went out to search for her.
This is a natural behaviour. The child was recovered from the house of the
accused in naked condition. Whether the child was taken by putting her hand on
her mouth or not has no relevance. Gravamen of the offence is taking away a
minor child from lawful custody of her guardians. There is clear evidence in
that regard, and the convictions deserve to be upheld.
Both
the trial Court and the High Court have analysed in great detail the evidence
of PW-5, the grandmother. Though it was submitted that there were differences
between accused and PW-6 because of some dispute, it is highly improbable that
for making false implication a child of 5= years would he used as a pawn
unmindful of the disrepute she would have to suffer in public with a stigma for
the rest of her life.
Evidence
of PW-5 has essence of credibility and truthfulness. She has explained us as to
how she chanced upon seeing the victim, after hearing her cries. Merely because
nobody else has heard it or came forward hearing it as contended by the
accused-appellant, same cannot be a ground to discard her evidence. The Courts
below have rightly acted upon her evidence.
Next comes
the question whether ingredients of Section 363 and 366 IPC are made out.
Section
361, I.P.C. reads :
"361.
Kidnapping from lawful guardianship. - 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 such
minor or person of unsound mind, without the consent of such guardian, is said
to kidnap such minor or person from lawful guardianship.
Explanation
- The words 'lawful
guardian' in this section include any person lawfully entrusted with the care
of custody of such minor or other person.
Exception - This section does not extend to
the act of any person who in good faith believes himself to be the father of an
illegitimate child, or who in good faith believes himself to be entitled to
lawful custody of such child, unless such act is committed for an immoral or
unlawful purpose." The object of this section seems as much to protect the
minor children from being seduced for improper purposes as to protect the
rights and privileges of guardians having the lawful charge or custody of their
minor wards. The gravamen of this offence lies in the taking or enticing of a
minor under the ages specified in this section, out of the keeping of the
lawful guardian without the consent of such guardian. The words "takes or
entices any minor ........... out of the keeping of the lawful guardian of such
minor" in Section 361, are significant. The use of the word
"Keeping" in the context connotes the idea of charge, protection,
maintenance and control; further the guardian's charge and control appears to
be compatible with the independence of action and movement in the minor, the
guardian's protection and control of the minor being available, whenever
necessity arises. On plain reading of this section the consent of the minor who
is taken or enticed is wholly immaterial :
it is
only the guardian's consent which takes the case out of its purview. Nor is it
necessary that the taking or enticing must be shown to have been by means of
force or fraud. Persuasion by the accused person which creates willingness on
the part of the minor to be taken out of the keeping of the lawful guardian
would be sufficient to attract the Section.
In
State of Haryana v. Raja Ram (1973 (1) SCC 544) English decisions were noticed
by this Court for the purpose of illustrating the scope of the protection of
minor children and of the sacred right of their parents and guardians to the
possession of minor children under the English Law. The decisions noticed were Reg
v. Job Timmins (169 English Reports 1260); Reg v. Handley and Another, (175
English Reports 890) and Reg. v. Robb. (176 English Reports 466) In the first
case Job Timmins was convicted of an indictment framed upon 9 Geo. IV, Clause
31, Section 20 for taking an unmarried girl under sixteen out of the possession
of her father, and against his will. It was observed by Erle, C.J. that the
statute was passed for the protection of parents and for preventing unmarried
girls from being taken out of possession of their parents against their will.
Limiting the judgment to the facts of that case it was said that no deception
or forwardness on the part of the girl in such cases could prevent the person
taking her away from being guilty of the offence in question. The second
decision is authority for the view that in order to constitute an offence under
9 Geo. IV, Clause 31, Section 20 it is sufficient if by moral force a
willingness on the part of the girl to go away with the prisoner is created;
but if her going away with the prisoner is entirely voluntary, no offence is
committed. The last case was of a conviction under the Statute (24 & 25 Vict.
Clause 100, Section 55). There inducement by previous promise or persuasion was
held sufficient to bring the case within the mischief of the State. In the
English Statutes the expression used was "take out of the possession"
and not "out of the keeping" as used in Section 361, IPC. But that
expression was construed in the English decisions not to require actual manual possession.
It was enough if at the time of the taking the girl continued under the care,
charge and control of the parent : see Reg. v. Manketelow (6 Cox Criminal Cases
143). These decisions were held to confirm the view that Section 361 is
designed also to protect the sacred right of the guardians with respect to
their minor wards.
The
position was again reiterated in Thakorlal D. Vadgdama v. The State of Gujarat (AIR 1973 SC 2313) wherein it was,
inter alia, observed as follows:
"The
expression used in Section 361, I.P.C. is "whoever takes or entices any
minor". The word "takes" does not necessarily connote taking by
force and it is not confined only to use of force, actual or constructive. This
word merely means, "to cause to go," "to escort" or
"to get into possession". No doubt it does mean physical taking, but
not necessarily by use of force or fraud. The word "entice" seems to
involve the idea of inducement or allurement by giving rise to hope or desire
in the other. This can take many forms, difficult to visualise and describe
exhaustively; some of them may be quite subtle, depending for their success on
the mental state of the person at the time when the inducement is intended to
operate. This may work immediately or it may create continuous and gradual but
imperceptible impression culminating after some time, in achieving its ultimate
purposes of successful inducement. The two words "takes" and
"entices", as used in Section 361, I.P.C. are in our opinion,
intended to be read together so that each takes to some extent its colour and
content from the other. The statutory language suggests that if the minor
leaves her parental home completely uninfluenced by any promise, offer or
inducement emanating from the guilty party, then the latter cannot be considered
to have committed the offence as defined in Section 361, I.P.C." When the
evidence on record is tested in the background of aforesaid legal principles,
the inevitable conclusion is that the trial Court and the High Court were
justified in convicting the accused. The sentence as imposed also appears to be
liberal when loathsome nature of the offence is considered.
The
appeal is without any merit and is dismissed.
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