Chelladurai vs State

The appellant in C.A. No. 528/2002 (who will hereinafter be called the accused)stands convicted by the Additional Sessions Judge-cum-Chief

Judicial Magistrate, Thoothukudi in S.C. No. 91/2000 for offences under Sections 366A, 376(2)(f) and 302 I.P.C and was sentenced to undergo

RI for 7 years, imprisonment for life and death respectively. The learned Sessions Judge, after sentencing him to death, has forwarded the

judgment u/s 366(1)Cr.P.C. for confirmation. Since the criminal appeal and the referred trial relate to the same single judgment, the following

common judgment is passed.

P.W.1 - Mariappan is a resident of Thangammalpuram. P.W.2 is his wife. The deceased Indumathi was his daughter. The deceased was then

aged about 8 years and she was studying in ""Balar Palli"". P.W.1 was working as a fitter in Rotomax Company. P.W.2, wife of P.W.1 was

working in salt quaters. P.W.1 used to return home after the day''s work at about 9P.M. and P.W.2 used to go home at 6P.M.. On 31.1.98, at

about 6P.M., P.W.2 came home after her day''s work and found her daughter not available in the house. When, at about 9P.M., P.W.1 returned

home, she informed P.W.1 about the missing of their daughter. Thereafter, P.W.s 1 and 2 searched for their daughter and on the way, they went to

the northern side of the village where circus was going on. There, they met P.W.5 - Periyasamy, who informed them that the deceased was playing

with P.W.3 - Karpagavalli @ Sakthigani , P.W.4 - Muthumari and other children, and he had also seen the accused playing with them. Taking this

clue, they went to the house of the accused Chelladurai at about 12 midnight. Since the accused was not available in his house, they questioned the

wife of the accused, who replied that her husband had not returned home. Thereafter, they searched at several places.

When P.W.1 questioned P.W.s 3 and 4, they informed P.W.1 that the accused, on a promise to give a green vegetable eatable ""Sodakku

Thakkali"" took the deceased in a cycle. The next day, P.W.1 questioned the accused who denied having seen the deceased. Therefore, he

entertained a suspicion and went straight to Muthiapuram Police Station at about 1.45P.M. and lodged Ex-P1 report.

P.W.17, the Sub-Inspector of Police at the Muthiapuram Police Station, received Ex-P1 and registered the case in Crime No. 30/98 under the

caption ""Girl Missing"". The printed First Information Report is Ex-P23. He took up investigation, examined P.W.s 1 and 2 and recorded their

statements u/s 161 Cr.P.C. He also searched for the accused and the deceased. In the meantime, P.W.10 - Nattamai @ Aasirvadham, who was

working along with P.W.1 received information from a person at Muthiapuram at about 6P.M. on 1.2.98 that a child was lying dead. Therefore,

he suspected that the said child could be the child of P.W.1 and informed P.W.1 at about 6.30P.M. Both of them went in search of the child and

found Indumathi dead in Kakkaset Road at a distance of 3/4 Kms. P.W.10 instructed P.W.1 to go and inform the matter to the Police. P.W.1

accordingly reported the same to the Police and thereafter, P.W.17 altered the crime to one under Sections 376 and 302 I.P.C and prepared Ex-

P24, the express report and the investigation was taken up by the Inspector of Poslice Mr.Syed Mohammed Ibrahim.

The Inspector, along with P.W.17, took up investigation and caused the scene of crime to be photographed. Since it was night time and the

place of occurrence was surrounded with thick wood, he could not continue his investigation and the next morning, ie, on 2.2.98, at about 6A.M.,

he observed the scene of crime and prepared Ex-P19 - Observation Mahazar and also drew the sketch - Ex-P26. He also seized M.O.6 - blood-

stained earth and M.O.7 - sample earth under a mahazar. He then held inquest over the body of Indumathi and prepared Ex-P27, the inquest

report. He examined witnesses and thereafter, he forwarded the body of the deceased for post-mortem.

P.W.12, Dr. Manjula, attached to the Government Hospital, Thoothukudi received the body of the deceased Indumathi, aged about 8 years

with a requisition Ex-P3 and commenced post-mortem at about 2P.M. on 2.2.98. She found the following symptoms:

Eye balls were swollen; tongue was protruding; whole body was swollen; bleeding all over the body; Vagina was swollen; small bowel was seen

protruding through the vaginal orifice; Anal orifice was also swollen and bowels seen protruding; There was an irregular lacerated wound about 3

cm x 3 cm on the posterior vaginal wall; Similar lacerated wound 3 x 3 cm was present over the anterior rectal wall. Another lacerated wound

about 4 x 3 cm in the posterior aspect of left elbow joint exposing the under-lying bones and muscles; There was a fracture of 4th , 5th, 6th and

7th ribs on both sides; Partially digested food particles about 100 ml in the stomach was also noticed"".

She preserved the viscera and sent it for analysis and after looking at the analysis report, she gave her final opinion Ex-P5.

The Inspector continued his investigation, examined other witnesses and at about 5P.M. on 2.2.98, arrested the accused, recorded his

statement and at his instance, recovered M.O.3 - cycle, M.O.4 - shirt stained with blood and M.O.5 - lungi stained with blood. Thereafter, on

3.2.98, he forwarded the accused for remand with a requisition to subject him to medical examination to ascertain his potency.

P.W.11- Dr. Velmurugan, examined the accused and found that he had well-developed secondary sexual characters. He did not notice any

external injury on the body or on the genitals and issued a certificate - Ex-P2. On 20.2.98, the Inspector examined Dr.Velmurugan - P.w.11 and

also Dr. Manjula - P.W.12 and after completing his investigation, laid the final report against the accused for offences under Sections 366A,

376(2)(f) and 302 I.P.C.

When the accused was questioned u/s 313 Cr.P.C. regarding the incriminating circumstances available in evidence against him, he denied having

committed the offence and he did not make any plea except a bare denial and no witnesses were examined on his side.

The case of the prosecution is that the accused took the deceased on the pretext of providing her with a vegetable eatable by name ""Sodakku

Thakkali"" and took her to a lonely place, some 2 to 3 Kms away from the village and raped her and crushed her thereby causing fractures of both

side ribs resulting in her death. Though there is no eye-witness to speak about the actual commission of rape and murder by the accused, the

prosecution has let in so much of evidence to prove the case against the accused through P.w.s 1 to 17, Exs. P-1 to P-27 and M.O.s 1 to 10.

At the outset, we doubt the conviction of the accused for the offence u/s 366A I.P.C. According to Section 366A I.P.C., whoever, induces

any minor girl under the age of eighteen years to go from any place or to do any act with intent that such girl may be, forced or seduced to illicit

intercourse with another person shall be punishable. This section speaks about the procuration of a minor girl for seducing her to illicit intercourse

or forcing her for the same with another person. It is not the case of the prosecution that the accued took the deceased for the purpose of enabling

another person to have sexual intercourse with the girl. As rightly conceded by the learned Public Prosecutor, the offence u/s 366A I.P.c. cannot

be held to be made out and therefore, we are inclined to set aside the conviction for the offence u/s 366A I.P.C.

The next charge aginst the accused is that he committed the offence u/s 376(2)(f) I.P.C., which punishes commission of rape on a woman

when she is under 12 years of age. Admittedly, the girl Indumathi was 8 years of age at the time of occurrence. P.W.s 3 and 4, who were playing

with the deceased on the date of occurrence, though aged about 12 years and 9 years at the time of giving evidence, were able to categorically

speak to the fact that when they were playing with the deceased, the accused came there and asked them whether they would accompany him so

that he would provide them with ""Sodakku Thakkali"". They would further state that they refused, but Indumathi alone agreed and therefore, the

accused took Indumathi in a black-coloured cycle. P.W.s 3 and 4 have identified M.O.3 as the cycle in which the deceased was taken by the

accused. They have also spoken to the fact that at the time when the deceased accompanied the accused, she was wearing M.O.s 1 and 2.

Though M.O.1 is a shirt used to be worn by a male, it is in the evidence of P.W.1 that the deceased used to wear that shirt. It is not uncommon in

villages where a female child is dressed with the clothes of male children and vice versa. The evidence of P.W.s 3 and 4 could not be shaken in the

cross-examination. The learned counsel appearing for the appellant would contend that P.W.s 3 and 4 have been tutored since P.W.3 admitted

having gone to the Police Station one week prior to her examination in Court. Infect, P.W.3 had further stated that nobody tutored her. The

purpose for which she was taken to the Police Station was not highlighted in the cross-examination. It might even be for the purpose of binding her

over to give evidence before the Trial Court. Therefore, merely because P.W.3 admitted that one week prior to her giving evidence in court, she

was taken to the Police Station, it does not follow that she was tutored. The evidence of P.W.s 3 and 4 inspires confidence. Their evidence is

corroborated by P.W.5 - Periyasamy, who would say that the accused was playing with the children and he asked the children to go home. This

fact is corroborated by P.W.3 when she says that P.W.5 came and told her that her mother was calling her. Actually, P.W.5 has seen the accused

in the company of the children including the deceased. Therefore, we hold that it was the accused who took the deceased at about 8P.M. on

31.1.98 from the place where she was playing with P.W.s 3, 4 and other children in front of the circus tent.

The next piece of evidence adduced on the side of the prosecution is that of P.W.6, who claimed to have seen the accused riding a black-

colorued cycle with the deceased sitting in the carrier at about 8.30P.M. On 31.1.98. On the impression that the accused was related to the

deceased, P.W.6 did not question the accused. In the cross-examination, he would say that the place at which he noticed the accused going with

the deceased in a cycle was about half-a-kilometre from the circus tent. He has further stated that there was a spic company mercury lamp at the

place where he saw the accused and the deceased. His evidence is further corroborated by P.W.8, who saw the deceased at about 8.45P.M. on

that day near ""tag gate"". He had also seen the accused going in a cycle with the deceased on the carrier. None of them suspected the accused.

Only, the next day, when they came to know about the missing of the child, they have informed others as well as P.W.1 that they had seen the

accused taking the deceased in a cycle. Their evidence also appear to be natural and we see no reason to reject their evidence. P.W.7 -

Esakkiraja, had seen the accused returning alone at about 10P.M. on that day from Kakaset Road. When he called the accused, the accused went

on cycling without any reply. He would also go to say that he noticed the accused riding a black-coloured cycle wearing a shirt and a lungi. From

his evidence, it is very clear that the offence should have taken place between 8.45P.M. and 10P.M.

The dead body of Indumathi was found 3/4 Kms from the place where water used to be taken by the public in Kakaset Road. It was first

noticed by P.W.s 1 and 10 at about 6P.M. on 1.2.98. Immediately, the fact was informed to the Police by P.W.1 himself. P.W.17 altered the

case into one under Sections 376 and 302 I.P.c. What is inspiring in this case is Ex-P1. It is the complaint given by P.W.1 to P.W.17 at about

1.45P.M. on 1.2.98 wherein he had stated that the accused took the child on the pretext of giving her a vegetable eatable ""Sodakku Thakkali"". He

has also informed that this fact was known to him from the children who played along with Indumathi and the men who were there. As a matter of

fact, P.W.s 3 and 4, who were playing with the deceased and P.W.5 - Periyasamy have informed P.W.1 about this fact. Even while a case for

Girl Missing"" was registered on the strength of Ex-P1, P.W.1 has stated therein that his suspicion is only against the accused and none else. That

shows that P.W.1 has come up with a true version and his evidence has been corroborated by P.W.s 3 to 5. The learned counsel for the appellant

would contend that there was enmity between the accused and one Thirumani and on the instigation of Thirumani, the case has been foisted against

the accused. It was further suggested to P.W.1 himself during the course of his cross-examination that the child was raped by three persons at

about 12 noon itself and with a view to save those three persons , the case has been foisted against the accused. We are unable to even digest this

sort of suggestion to the father of a girl aged about 8 years, who died after a heinous sexual assault. In case, three persons are responsible for the

death of his child, why should P.W.1 try to screen them from the offence of murder and instead, falsely implicate the accused. Therefore, the

contention of the learned counsel that somebody else had committed the murder of the deceased is too far-fetched and it could not be even

appreciated.

The learned counsel harps much upon the recovery of the dress and cycle on the confession stated to have been made by the accused by

submitting that it is in the evidence of P.W.1 himself that on the evening of 1.2.98 itself, the accused was taken by the Police whereas the evidence

of P.W.17 is that the accused was arrested on 2.2.98 and the cycle and his dress were recovered later. Of course, in the cross-examination,

P.W.1 has stated that after he lodged the complaint at about 1.45P.M., the Police came to the village at about 4P.M. and immediately, they took

the accused to the Police Station. This shows that the accused should have been taken to the Police Station at 4P.M. on 1.2.98 itself and

therefore, this part of the case of the prosecution regarding the recovery of the dress of the accused as well as the cycle appears to be false insofar

as the time factor is concerned. P.W.17, the Sub-Inspector of Police, who gave evidence on behalf of the Inspector, who was no more as he met

with his death on 19.1.2000 itself, has stated that at about 5P.M. on 2.2.98, the accused was arrested. May be it is wrong and the accused should

have been kept in the custody of the Police from 4P.M. on 1.2.98. But on this ground, nothing favourable turns to the accused/appellant. The fact

remains that there was no dispute that M.O.s 4 and 5 belong to the accused. Under 313 questioning, the accused had only denied that the shirt

and the cycle were not recovered from him, but nowhere disputed that the shirt did not belong to him. Be that as it may, even eschewing the

evidence on recovery, there is enough material to hold that it was the accused, who alone was responsible for the crime of rape on the deceased

and her consequent death.

Then there is the evidence of P.W.12, the Doctor, who did autopsy on the body of the deceased, which conclusively proves that the deceased

was subjected to sexual assault and in fact, she was raped. The Doctor found 3cm x 3 cm lacerated wound on the posterior vaginal wall and

another lacerated wound of the same size over the anterior rectal wall. A lacerated wound measuring 4 x 3 cm on the left elbow joint was also

seen. These injuries are marks of violence caused during the course of rape. The Doctor has further stated that the deceased should have been

forcibly and violently raped because of these injuries found on the body of the deceased. The learned counsel for the appellant tried to argue that

the offence should have taken place only sometime later or earlier since the stomach contents, according to the Doctor, revealed about 100 ml

partially digested food particles. There is no evidence that the deceased did not take any food prior to 8P.M. when she was playing with the

children. P.W.2,the mother of the deceased would say that she did not know at what time, her child took food in the school and when she returned

at about 6.30P.M. and was cooking, the child did not take any food. It is the case of the prosecution that the accused took her at about 8P.M.

from the nearby circus tent and there is every possibility of her taking some food before she left the place with the accused. The Doctor does not

say that it was rice, but has simply stated that the stomach contained partially digested food particles. Therefore, the accused, while taking her

could have given some food for her to eat. As a matter of fact, she had taken her only on the pretext of providing her the eatable ""Sodakku

Thakkali"". Therefore, this evidence of the Doctor does not take the case of the prosecution out of Court.

The learned counsel appearing for the appellant would also contend that as per P.W.11''s evidence, there was no injury on the genital organ of

the accused and therefore, he could not have committed rape. In support of his contention, he relied on a ruling of the Supreme court rendered in

Rahim Beg and Another Vs. State of U.P., wherein the Apex court has held that,

if a girl of 10 or 12 years who is virgin and whose hymen is intact is subjected to rape by a fully developed man, there are likely to be injuries on

the male organ of the man and the absence of such injuries on the male organs of the accused would thus point to their innocence.

It was a case where on August 4, 1969, at about 10.30A.M., the two accused concerned in that case went to the house of one Mohd. Nasim

Khan and informed him that they committed rape on the girl and had removed her ornaments after killing her by stuffing a cloth in her mouth. In that

case, the offence took place on August 4, 1969 and the accused were arrested on the morning of August 4, 1969 itself and the Doctor examined

the accused on August 5, 1969 i.e, the very next day. But here, in this case, the offence had taken place on 31.1.98 and the accused was

examined by the Doctor only on 12.2.98. Of course, attempts were made by the prosecution to subject the accused for medical examination even

on 3rd and 5th of February, 1998 as it is revealed from the evidence of P.W.17. The reason for delayed examination is not known, but still the fact

remains that there was a long lapse of time, namely 12 days in examining the accused, who was aged about 37 years at that time as per the

evidence of P.W.11 and therefore, the absence of any injury in his genital organ does not falsify the case of the prosecution and the ruling cited by

the learned counsel does not apply to the facts of the present case.

It has been clearly established that the accused took the deceased to a secluded place, rather a far off place and then committed brutal rape on

her and during the course of commission of rape, he had also caused her death by causing so many injuries including fracture of four ribs on both

sides. P.W.12 was of the opinion that the injuries found on the deceased are necessarily fatal and they would cause instantaneous death. A vain

attempt was made by the learned counsel to disprove the case of the prosecution by submitting that there was no seminal stains on the body of the

deceased. P.W.12 - Dr.Manjula had categorically stated that since the body was decomposed and the post-mortem had been done after more

than 24 hours, seminal stains could not be made out. She had also stated in the cross-examination that not only due to the delay but also because

of oozing of blood and water from the vaginal area and also due to the fact that there was protrusion of the intestine, the presence of semen could

not be found out. Therefore, this contention of the learned counsel also fails. In the result, we hold that the accused had committed rape and in the

course of the same transaction, murdered the deceased.

The learned Sessions Judge, after taking into consideration various rulings of the Apex court, chose to sentence the accused to death. In

Kamta Tiwari Vs. State of M.P., , the Supreme Court has held that,

When an innocent hapless girl of 7 years was subjected to such barbaric treatment by a person who was in a position of her trust his culpability

assumes the proportion of extreme depravity and arouses a sense of revulsion in the mind of the common man. From the motivation of the

perpetrator, the vulnerability of the victim, the enormity of the crime, the execution thereof it can be said that this is a ''rarest of rare'' case where

the sentence of death is eminently desirable not only to deter others from committing such atrocious crimes but also to give emphatic expression to

society''s abhorrence of such crimes.

The learned Sessions Judge also relied upon Dhananjay Chatterjee alias Dhana Vs. State of W.B., wherein it has been held as follows:

The sordid episode of the security guard, whose sacred duty was to ensure the protection and welfare of the inhabitants of the flats in the

apartment, should have subjected the deceased, a resident of one of the flats, to gratify his lust and murder her in retalisation for his transfer on her

complaint, makes the crime even more heinous. Keeping in view the medical evidence and the state in which the body of the deceased was found,

it is obvious that a most heinous type of barbaric rape and murder was committed on a helpless and defenceless school-going girl of 18 years. The

faith of the society by such a barbaric act of the guard, gets totally shaken and its cry for justice becomes loud and clear. The offence was not only

inhuman and barbaric but it was a totally ruthless crime of rape followed by cold blooded murder and an affront to the human dignity of the society.

The savage nature of the crime has shocked our Judicial conscience. There are no extenuating or mitigating circumstances whatsoever in the case.

A real and abiding concern for the dignity of human life is required to be kept in mind by the courts while considering the confirmation of the

sentence of death but a cold blooded preplanned brutal murder, without any provocation, after committing rape on an innocent and defenceless

young girl of 18 years by the security guard certainly makes this case a ""rarest of the rare"" cases which calls for no punishment other than the

capital punishment.

At the same time, he has also taken into consideration the ruling of the Apex Court reported in the case of Mohd. Chaman V. State reported in

2001 SCC (Cri) 278 wherein their lordships have held thus:

In the present case, the crime committed is undoubtedly serious and heinous and the conduct of the appellant is reprehensible. It reveals a dirty

and perverted mind of a human being who has no control over his carnal desires. But treating the case on the touchstone of the guidelines laid

down in Bachan Singh, Machhi Singh and other decisions and balancing the aggravating and mitigating circumstances emerging from the evidence

on record, the case cannot be appropriately called one of the rarest of the rare cases. The appellant cannot be said to be such a dangerous person

that to spare his life will endanger the community. It cannot be held that the circumstances of the crime are such that there is no alternative but to

impose death sentence even after according maximum weightage to the mitigating circumstances in favour of the offender. The case is one in which

a humanist approach should be taken in the matter of awarding punishment. Accordingly, the capital sentence imposed against the appellant by the

courts below is set aside. Instead the appellant shall suffer rigourous imprisonment for Life.

The Apex Court took into consideration the celebrated rulings of the Bachan Singh and Machhi Singh while deciding the punishment to be imposed

on the accused.

The learned counsel appearing for the appellant would also rely upon the decision of the Supreme Court in Bantu @ Naresh Giri V. State of

M.P. reported in 2002 (1) Cri 79 wherein the Apex Court took into consideration the fact that the appellant was having no criminal record and he

could not be regarded as a grave danger to the society at large and though his act was a heinous one and requires to be condemned, it was not one

of the rarest of rare case. That was also a case of rape and murder.

Applying the above principles enunciated by the Supreme Court, we are of the view that though the act of the accused/appellant deserves

condemnation and can be termed as ruthless, brutal and beastly act, but still the fact remains, as held by the Trial Judge that during the course of

commission of rape, by violent pressure and brutal sexual assault, the accused had caused the death of the deceased. The offence committed by

the accused falls exactly under ""fourthly"" to Section 300 I.P.C. He has committed brutal sexual assault and crushed the deceased without even

minding her tender age only with the knowledge that it was so imminently dangerous, that by his act, in all probability, he would cause her death or

cause such bodily injury as is likely to cause death and has committed such an act without any excuse for incurring the risk of causing death.

Therefore, we feel that the sentence of life imprisonment to the accused will meet the ends of justice since it does not appear to be one of the

rarest of rare"" cases.

In fine, the appellant is found not guilty of the offence u/s 366A I.P.C and he is acquitted of that offence. With respect to the other

offences,namely, the offences u/s 376(2)(f) and Section 302 I.P.C., we confirm the conviction and the appeal stands dismissed. Insofar as the

offence under u/s 376(2)(f) I.P.C is concerned, the imprisonment for life imposed by the learned Trial Judge stands confirmed and the sentence of

death imposed by the Trial Judge for the offence u/s 302 I.P.C is reduced to one of imprisonment for life. Thus the appeal stands partly allowed.