PARHLAD Vs THE STATE OF HARYANA
Bench: DIPAK MISRA,PRAFULLA C. PANT
Case number: Crl.A. No.-000983-000983 / 2015
Diary number: 18861 / 2015
Advocates: HARINDER MOHAN SINGH Vs
Page 1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 983 OF 2015
Parhlad and Anr. ... Appellant
Versus
State of Haryana ... Respondent
J U D G M E N T
Dipak Misra, J.
The present appeal depicts a sordid situation and
sketches a morbid scenario, for the sad story commences with
total trust, as it has to be, inasmuch as the first appellant,
the uncle of the prosecutrix, being the cousin of her father,
takes her with him but does not return and thus betrays the
trust, definitely inconceivable, for the young girl, PW 7, who
had remotely no idea about his dubious design when she
accompanied him to the house of the appellant No. 2, the
Page 2
maternal uncle of the first appellant, that she would be
sexually assaulted first by the appellant No. 1 and thereafter
by the appellant No.2 who also succeeded in his threats to
the uncle – and at the end, they, after being sent up for trial
for the offences punishable under Sections 363, 366A/376/34
of the Indian Penal Code, 1860 (IPC) in order to escape the
charge and in justification of their carnal desire and perverted
acts, pleaded consent.
2. As the factual score would uncurtain, the case of the
prosecution from the very beginning was that the prosecutrix
was below sixteen years of age. The trial court believed the
prosecution as regards the age of the prosecutrix as a
consequence of which the plea of the defence had to collapse
like a pack of cards which entailed conviction for the charged
offences as per judgment dated March 10, 2003 which led to
the sentence of rigorous imprisonment of ten years under
Section 376(2)(g) IPC with separate sentence under Section
363 IPC with the stipulation that all the sentences shall be
concurrent.
3. The judgment of conviction and order of sentence passed
by the learned Additional Sessions Judge, Sirsa in Sessions
2
Page 3
Case No. 55 of 2002 were assailed before the High Court in
Criminal Appeal No. 914 of 2003 and the learned Single
Judge referred to the evidence of Manohar Lal, PW-1,
Principal of the Govt. Primary School, Rupana Khurd, Dist.
Sirsa, Bhajan Lal, PW-9, the father of the prosecutrix, Dr.
Santosh Bishnoi, who had examined the accused and the
prosecutrix and took note of the ossification test report, Ext.
DA, and upon due appreciation of ocular and documentary
evidence brought on record concurred with the view expressed
by the trial court that the prosecutrix was below 16 years of
age. Be it stated that the High Court did not think it
appropriate to rely on the ossification test report as it found a
number of flaws with it and opined that it was not worthy of
credence. Additionally, the High Court has opined that the
prosecutrix had no idea about the evil design of accused
Parhlad, her uncle and she had proceeded with him in good
faith and under compulsive circumstances she was raped by
the accused persons and, therefore, there was really no
consent. On the basis of the said analysis, it affirmed the
judgment of conviction and order of sentence passed by the
trial court. Hence, this appeal by special leave.
3
Page 4
4. We have heard Mr. Harinder Mohan Singh, learned
counsel for the appellant and Mr. Shekhar Raj Sharma,
learned counsel for the respondent-State.
5. The core issues that arise for consideration in this
appeal are whether the finding as regards the age of the
prosecutrix is based on the proper appreciation of evidence on
record or it is so perverse that it deserves to be dislodged in
exercise of jurisdiction under Article 136 of the Constitution,
and further whether the opinion of the High Court relating to
consent withstands scrutiny. On a perusal of the findings
returned by the learned trial Judge as well as by the High
Court, it is noticed that the learned trial Judge has relied
upon the testimony of the prosecutrix, her father, and the
school leaving certificate, which has been brought on record
and tendered in evidence; and the High Court, on
re-appreciation of the testimony of the prosecutrix and her
father coupled with the testimony of PW-1, the Head Master of
the concerned school has found that the version of the
prosecution is truthful. As is perceptible, the prosecutrix has
deposed that she was about 14 years of age at the time she
went with her uncle and made a prey of the uncontrolled
4
Page 5
debased conduct of the appellants. The father of the
prosecutrix has testified in a categorical manner about the
factum of age of the prosecutrix. The Principal, PW-1, who
has proved the school leaving certificate has stood embedded
in his testimony and not paved the path of tergiversation
despite the roving cross-examination. Nothing has been
elicited to create on iota of doubt in his testimony. On the
said premises, as we find, the conclusion has been arrived at
that the prosecutrix was below 16 years of age.
6. It is requisite to state here that the radiologist who had
conducted the ossification test had opined that the age of the
prosecutrix might be 16-17 years. The High Court in its
analysis has recorded that the said piece of evidence was not
beyond reproach inasmuch as it had not depicted the true
situation as the eruption of teeth, number of teeth and many
other aspects were not observed by the doctor conducting the
ossification test. In this context reference to the decision in
Ramdeo Chauhan alias Raj Nath v. State of Assam1 would
be apposite. In this case, Sethi, J while considering the
evidentiary value of radiological examination opined that:-
1
(2001) 5 SCC 714
5
Page 6
“The statement of the doctor is no more than an opinion, the court has to base its conclusions upon all the facts and circumstances disclosed on examining of the physical features of the person whose age is in question, in conjunction with such oral testimony as may be available. An X-ray ossification test may provide a surer basis for determining the age of an individual than the opinion of a medical expert but it can by no means be so infallible and accurate a test as to indicate the exact date of birth of the person concerned. Too much of reliance cannot be placed upon textbooks, on medical jurisprudence and toxicology while determining the age of an accused. In this vast country with varied latitudes, heights, environment, vegetation and nutrition, the height and weight cannot be expected to be uniform.”
Be it noted, Phukan, J. concurred with the view expressed by
Sethi, J.
7. In this regard, we may, with profit, refer to the decision
in Vishnu alias Undrya vs. State of Maharashtra2
wherein a contention was raised that the age of a prosecutrix
by conducting ossification test was scientifically proved, and
that it deserved acceptance. The court rejected the said
submission by stating that:-
“We are unable to accept this contention for the reasons that the expert medical evidence is not binding on the ocular evidence. The
2 (2006) 1 SCC 283
6
Page 7
opinion of the Medical Officer is to assist the court as he is not a witness of fact and the evidence given by the Medical Officer is really of an advisory character and not binding on the witness of fact.”
Similar view has been expressed in Arjun Singh v. State of
Himachal Pradesh3.
8. Tested on the touchstone of aforesaid legal premises, we
do not find any perversity of approach as regards the
determination of age of the prosecutrix.
9. The next facet relates to the facet of consent. It needs
no special emphasis to state that once it is held that the
prosecutrix is below 16 years of age consent is absolutely
irrelevant and totally meaningless. However, as has been
stated earlier the High Court has addressed itself with regard
to the plea of consent advanced by the accused persons. The
material brought on record clearly reveal that Parhlad, first
cousin of the father of the prosecutrix in the absence of her
parents at home had asked her to go with him for harvesting
wheat crop to village Rupana Ganja and accordingly she had
accompanied him to the residence of the appellant No. 2, who
is the maternal uncle of Parhlad. The prosecutrix has
3 (2009) 4 SCC 18
7
Page 8
deposed that she was in a totally helpless situation and
despite her resistance she was sexually abused. The mental
and physical condition of a young girl under the dominion of
two grown up males who had become slaves of their prurient
attitude can be well imagined. The consent, apart from legal
impermissibility, cannot be conceived of. In this context
reference to certain authorities would be appropriate. In
State of H.P. v. Mango Ram4 a three-Judge Bench while
dealing with the consent has stated thus:-
“13. … Submission of the body under the fear of terror cannot be construed as a consented sexual act. Consent for the purpose of Section 375 requires voluntary participation not only after the exercise of intelligence based on the knowledge of the significance and moral quality of the act but after having fully exercised the choice between resistance and assent. Whether there was consent or not, is to be ascertained only on a careful study of all relevant circumstances.”
10. In Uday v. State of Karnataka5 while reiterating a
similar view the Court observed:-
“21. … We are inclined to agree with this view … that there is no straitjacket formula for determining whether consent given by the prosecutrix to sexual intercourse is voluntary, or whether it is given under a misconception of fact. In the ultimate
4 (2000) 7 SCC 224 5 (2003) 4 SCC 46
8
Page 9
analysis, the tests laid down by the courts provide at best guidance to the judicial mind while considering a question of consent, but the Court must, in each case, consider the evidence before it and the surrounding circumstances, before reaching a conclusion, because each case has its own peculiar facts which may have a bearing on the question whether the consent was voluntary, or was given under a misconception of fact. It must also weigh the evidence keeping in view the fact that the burden is on the prosecution to prove each and every ingredient of the offence, absence of consent being one of them.”
Similar view has been echoed in Deelip Singh v. State of
Bihar6, Pradeep Kumar alias Pradeep Kumar Verma v.
State of Bihar and another7 and Dilp v. State of Madhya
Pradesh8.
Viewed on this prismatic reasoning, the conclusion
arrived at by the High Court on the obtaining factual score
cannot be faulted.
11. Learned counsel for the appellant has submitted that
the appellant are in custody for more than 8 years. Needless
to say, it is an alternative submission pertaining to quantum
of sentence. The learned trial Judge has sentenced the
appellants to suffer rigorous imprisonment for a term of 10
6 (2005) 1 SCC 88 7 (2007) 7 SCC 413 8 (2013) 14 SCC 331
9
Page 10
years each for the offence under section 376 (g) of IPC apart
from other offences. Sentence in respect of the offence of rape
has to be in consonance with the law. The concept of special
reasons as engrafted in IPC prior to the amendment brought
in force by Act 13 of 2013 with effect from 3.02.2013 is not to
be invoked for the asking. We need not enumerate anything
in that regard, for there is no justification or warrant for
thinking of reduction of sentence in this case. The appellants,
to say the least, had taken advantage of their social
relationship with the prosecutrix. She had innocently trusted
the first appellant and, in fact, there was no reason to
harbour any kind of doubt. The devilish design of the
appellant No. 1 and the crafty manipulation of the appellant
No. 2 is manifest. It has to be borne in mind that an offence
of rape is basically an assault on the human rights of a
victim. It is an attack on her individuality. It creates an
incurable dent in her right and free will and personal
sovereignty over the physical frame. Everyone in any civilised
society has to show respect for the other individual and no
individual has any right to invade on physical frame of
another in any manner. It is not only an offence but such an
10
Page 11
act creates a scar in the marrows of the mind of the victim.
Anyone who indulges in a crime of such nature not only does
he violate the penal provision of the IPC but also right of
equality, right of individual identity and in the ultimate
eventuality an important aspect of rule of law which is a
constitutional commitment. The Constitution of India, an
organic document, confers rights. It does not condescend or
confer any allowance or grant. It recognises rights and the
rights are strongly entrenched in the constitutional
framework, its ethos and philosophy, subject to certain
limitation. Dignity of every citizen flows from the fundamental
precepts of the equality clause engrafted under Articles 14
and right to life under Article 21 of the Constitution, for they
are the “fon juris” of our Constitution. The said rights are
constitutionally secured. Therefore, regard being had to the
gravity of the offence, reduction of sentence indicating any
imaginary special reason would be an anathema to the very
concept of rule of law. The perpetrators of the crime must
realize that when they indulge in such an offence, the really
create a concavity in the dignity and bodily integrity of an
11
Page 12
individual which is recognized, assured and affirmed by the
very essence of Article 21 of the Constitution.
12. Consequently, the appeal being, sans stratum, stands
dismissed.
........................................J. [DIPAK MISRA]
........................................J. [PRAFULLA C. PANT]
NEW DELHI AUGUST 03, 2015.
12