Jagat Basumatary vs State Of Assam

Heard Ms. B. Sarma, learned Amicus Curiae for the appellant and Mr. B. Gogoi, learned Addl. Public Prosecutor appearing for the State

respondent.

This criminal appeal from jail is preferred by the accused appellant, namely, Shri Jagat Basumatary, against the judgment and order, dated

25.09.2017, passed by the learned Sessions Judge â€" cum- Special Judge, (POSCO Act), Dhemaji, in Sessions Case No. 129 (DH)/2015, whereby

the accused appellant has been convicted and sentenced to undergo R.I. for 10 years and to pay a fine of Rs. 5,000/-, in default of payment of fine to

undergo R.I. for another 5 (five) months, under Section 4 of the POSCO Act, 2012.

The appellant’s case, in a nutshell, is that on 23.11.2015, an FIR was lodged with the Officer-in-Charge of Gogamukh P.S. alleging that on that

day at about 3:00 P.M., while the informant’s daughter, aged about 6-½ years was going to her mother’s shop, the accused appellant enticed

her to his shop holding by her hand and then committed sexual assault on her gagging her mouth with a cloth. After the said incident, she returned

home weeping and reported the incident to her aunt and thereupon, her aunt, with the help of the other villagers, apprehended the accused appellant.

Based on the above FIR, Gogamukh P.S. Case No. 233/2015 under Section 376 IPC, read with Section 4 of the POSCO Act, 2012 was registered

and the Officer-in-Charge endorsed the case to A.S.I. Puspa Gogoi for investigation. In course of investigation, the I/O visited the place of

occurrence, drew up the sketch-map thereof, recorded the statements of the witnesses, and sent the victim girl for medical examination and also got

her statement recorded under Section 164 Cr.P.C. On completion of investigation, the Officer-in-Charge of Gogamukh P.S. laid a charge-sheet under

Sections 376/511 IPC, read with Section 4 of the POSCO Act.

The charge-sheeted offences being exclusively triable by the court of Sessions Judge -cum- Special Judge, (POSCO Act), the learned Additional

Chief Judicial Magistrate, Dhemaji by order, dated 08.12.2015, passed in G.R. Case No. 1044/2015, committed the case to the said court at Dhemaji

under Section 209 Cr.P.C.

The learned Special Judge, Dhemaji, after hearing the learned counsel of both the sides and perusal of the materials placed, framed the charge

under Section 4 of the POSCO Act, 2012. The charge was read over and explained to the accused appellant, to which he pleaded not guilty and

claimed to be tried vide order, dated 23.12.2015, passed in Sessions Case No. 129 (D.H.)/2015.

In order to prove the charge, the prosecution examined 8 witnesses including the victim girl and the doctor. The defence cross- examined them.

After closing the evidence of the prosecution side, the statement of the accused appellant was recorded, under Section 313 Cr.P.C. The accused

appellant pleaded innocence and declined to examine any witness in defence. The accused appellant took the plea that the informant, that is, the

mother of the victim girl committed theft in respect of a scissor from his shop for which an altercation had taken place between them and thereupon,

she threatened that one day she would send him to jail. The accused appellant further stated that one day, he was called by the police to the Police

Station and there he came to know that the informant lodged an ejahar against him alleging that he committed rape on her minor daughter. The

accused appellant also pleaded that due to the said incident of theft, they foisted this false case against him and deposed falsely in the trial of the case.

PW 1 is the informant and mother of the victim child. Her version is that at the relevant time of the occurrence, her victim minor daughter was a

student of Class-‘ka’ and aged about 7 years. After returning from school, the victim’s aunt sent her to her mother’s shop to bring

betel-nuts. Accused appellant assuring to pay her Rs. 10/- induced her to go to his shop. Victim refused to go. However, the accused appellant

dragged her to his shop and put off her pant and committed sexual intercourse with her. After the incident, she reported the occurrence to her and her

aunt. Thereafter, she filed the FIR. The victim’s statement was recorded by a Magistrate. She recognized Ext. 2, the said statement.

PW 2 is the victim child. Her evidence is that she went to the shop to bring betel-nuts. Her aunt sent her to her mother’s shop to bring betel-

nuts. On her way, the accused appellant called her to his shop promising to pay her Rs. 10/-, but she refused to go. The accused appellant dragged her

to his shop. The accused appellant put off her wearing pant and he committed sexual intercourse gagging her mouth, so that she could not shout. After

the said incident, she returned and reported the incident to her aunt. She and her aunt reported the occurrence to her mother. Her mother informed the

police about the occurrence. Doctor examined her. The Magistrate recorded her statement vide Ext.2. In cross examination, she denied the defence

suggestion that she deposed before the court as tutored by her mother.

PW3 Smti. Kanchan Gogoi is the sister-in-law of the informant. According to her, she sent the informant’s victim daughter to her

mother’s shop to bring betel-nuts. The victim returned home weeping. She enquired her about the occurrence to which she replied that the

accused appellant promising to pay Rs. 10/- took her to his shop and committed sexual intercourse. She reported the occurrence to the victim’s

mother. The victim’s mother lodged an F.I.R. with the Police Station. In cross examination, she, inter-alia, stated that she has not seen the

occurrence.

PW 4 Smti. Gita Pegu is a neighbour. Her evidence is that the informant, that is, the mother of the victim reported her that the accused appellant

committed bad act on her daughter.

PW 5 Smti. Mridula Basumatary deposed that the informant told her that the accused appellant had done bad things with her.

PW 6 Dr. Padmeswar Pegu is the medical officer, who examined the victim child, on 23.11.2015, on police requisition vide G.D.E. No. 15/15. On

examination, he found the following injuries:-

“(1) Pressure in the mouth cannot be ruled out.

(2) Deep penetration inside the virginal canal signs are not found.

(3) The actual age of the girl cannot be mentioned accurately but by examining her physical development and as per radiological report her age is

above 6 years and below 10 years.

(4) Vaginal swab shows absence of spermatozoa.â€​

The doctor recognized Ext.4 the Medical Report, Ext.5, the Laboratory Report and Ext.6, the X-ray Report.

PW 7 Smti. Radhika Biswakarma deposed to have not seen the occurrence, but heard from the people that something bad was done to the victim

child. The police did not record her statement, but police took her name.

PW 8 S.I. Puspa Gogoi is the Investigating Officer (I/O). Besides stating about the formal steps undertaken in the investigation as stated above,

the I.O. recognized Ext.7, the sketch-map of the place of occurrence and Ext.8, the charge-sheet. The I.O., in her cross-examination, denied the

defence suggestions that the informant did not state in her statement given before him that when the victim declined to go inside his shop, the accused

appellant had forcefully took her inside his shop and also that she did not state before him that the accused appellant had touched the victim’s

private part. The I.O. stated that PW 2 did not state before him that the accused appellant had put off his pant. The I.O. has also stated that Kanchan

Gogoi did not state before him that the victim girl had come to her weeping and reported that the accused appellant promised to pay her money and

took her to his shop and then did bad acts by putting off her pant. The I.O. during cross-examination also stated that Gita Pegu did not state before

him that Kanchan Gogoi had told her about the incident. The I.O. stated that only Mridula Basumatary stated before him that the accused appellant

had done bad acts with the victim girl.

On scrutiny of the evidence of P.W.2, the victim girl, aged about 6½/7 years and a student of class ‘ka’, it appears that at the relevant

time, she was sent by her aunt (PW3) to bring betel-nuts from her mother’s (PW1) shop and on her way to the shop, the appellant dragged her

away to his shop and indulged in forcible sexual intercourse. According to her (PW2), thereafter, she was released and she went back home weeping

and reported the incident to PW3, who, in turn, reported the occurrence to her mother (PW1). PWs 1 and 3, the mother and the aunt respectively

have corroborated the evidence of PW2, the victim. PWs 1 and 2 have supported their statements, recorded under section 164 Cr.P.C. vide Exts. 2

and 3 respectively. Perusal of their evidence show that the defence has not brought any omission, contradiction or improvements in their evidence

before the learned trial court as compared with their said statements recorded under section 164 Cr.P.C and as such, their (PWs 1 and 2) evidence

appears to be believable. This presumption is further reinforced by PW3, the aunt of the victim, who corroborated their (PWs 1 and 2) evidence and

firmly withstood the test of cross-examination. PWs 4, 5 and 7 were reported witnesses and being hearsay no importance is attached to their

evidence.

Turning to the medical evidence of PW6, the doctor, it is seen that his evidence indicates the commission of ‘penetrative sexual assault’,

which is defined in Section 3(a) of the POSCO Act, 2012 on the minor girl PW2. Thus, the doctor (P.W.6) has supported the sole testimony of the

victim (PW2). To constitute the offence of ‘penetrative sexual assault,’ it is not necessary that there should be complete penetration of penis

and as such, slight penetration is sufficient, which is satisfied in this case.

Considered thus, having found corroboration between the sole testimony of PW2, the victim child and the medical evidence of PW6, this court

sees no any sound reason to interfere in the impugned judgment and order so far it relates to the conviction of the appellant. However, placing reliance

upon the contentions made by the learned Amicus Curiae and the Learned Additional Public Prosecutor, and further, as prescribed in section 4 of the

POSCO Act, 2012 the period of sentence of rigorous imprisonment for 10(ten) years, awarded by the learned trial court is modified to prescribed

minimum punishment of rigorous imprisonment for 7(seven) years, while maintaining the fine amount and in default thereof the imprisonment.

Accordingly, the appeal stands disposed of with modification in the sentence part as directed above.

Send back the LCR along with a copy of this judgment and order.

Inform all concerned.

In appreciation of the assistance rendered by Ms. B. Sarma, learned Amicus Curiae for the appellant, the requisite amount may be paid to her as

expeditiously as possible.