TEKAN ALIAS TEKRAM Vs STATE OF M.P (NOW CHHATTISGARH)
Bench: M.Y. EQBAL,ARUN MISHRA
Case number: Crl.A. No.-000884-000884 / 2015
Diary number: 10204 / 2014
Advocates: VISHAL ARUN Vs
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‘ REPORTABLE’
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 884 OF 2015
TEKAN ALIAS TEKRAM …. APPELLANT(S)
VERSUS
STATE OF MADHYA PRADESH (NOW CHHATTISGARH) … RESPONDENT(S)
J U D G M E N T
M.Y. EQBAL, J.
Aggrieved by the judgment and order dated 16th January,
2014 passed by the High Court of Chhattisgarh in Criminal
Appeal No. 2554 of 1997 affirming the judgment dated
29.11.1997 passed by the Sixth Additional Sessions Judge,
Durg, in Sessions Trial No. 342 of 1996, whereby the appellant
has been convicted under Section 376 IPC and sentenced to 7
years R.I., the accused-appellant has preferred this appeal
challenging the conviction and sentence.
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2. This is a case where the prosecutrix, who is blind and an
illiterate girl, was subjected to sexual intercourse on the
promise of marriage.
3. The case of the prosecution in brief is that the
prosecutrix was residing with her father at Village Nandini
Khundini. Her mother had left and married somewhere else
and, thereafter, the prosecutrix was living with her three
brothers Nand Kumar, Iswari and Baldau. Along with brother
of prosecutrix Iswari, the accused Tikendra was also studying.
Because of the friendship, the accused used to visit the house
of the prosecutrix and was in conversation with her. It is the
case of the prosecution that when the prosecutrix used to
remain alone in her house, the accused used to visit her and
expressed her that he is in love with her. Further, the case of
the prosecution is that about one year before the incident, the
accused came to the house of the prosecutrix when she was
alone. Thereafter, the accused had told her that he is in love
with her and will marry her and wanted to commit sexual
intercourse with her. The prosecutrix tried to avoid it since
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she was a blind girl, but the prosecutrix was told by the
accused that he will marry her and will give her all support
and, therefore, she submitted herself to the accused.
Thereafter, the accused committed sexual intercourse with
her. It is the case of the prosecution that whenever the
prosecutrix remained alone in the house, the accused used to
come and commit sexual intercourse with her. By such
course of action, when the prosecutrix became pregnant, the
prosecutrix told the accused to marry her. At that point of
time, the accused stopped visiting the house of the
prosecutrix. Subsequent to it, the incident was disclosed to
the father of the prosecutrix who called the meeting of the
Panchayat in the Village. In the Panchayat, the accused was
also called. It is the case of the prosecution that in the
Panchayat, the accused admitted the fact that he had
committed sexual intercourse with the prosecutrix but refused
to marry her and left the Panchayat. It was the specific case of
prosecution that though the prosecutrix was blind, she could
recognize the accused person by his voice and by touch.
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4. It reveals that the matter was investigated by the police
and the prosecutrix was also subjected to medical examination
and finally a charge-sheet was filed under Section 376 IPC.
Number of witnesses was examined from the prosecution side
including the Doctor who submitted the medical examination
report (Ex.P2 and P3) and the radiologist who obtained X-Ray
of the prosecutrix and gave his report (Ex. P4) confirming the
age of the prosecutrix as approximately 18 years. The
prosecutrix was also examined as PW-1, who narrated the
entire incident and the manner in which she was subjected to
sexual abuse. In her evidence, she has categorically stated
that she is blind but she could recognize a person by his voice.
She has also stated that the accused-appellant had told her
that he will keep her. She has further stated that the accused
committed rape on her and, thereafter, whenever she used to
stay alone in the house the accused-appellant used to come
and committed sexual intercourse with her on the pretext of
marriage. It has further come in evidence that when the
prosecutrix became pregnant the accused stopped visiting her
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house. She has further stated that after the incident was
disclosed by her the accused was called before the Panchayat.
5. The trial court after appreciating the entire evidence
including the evidence of the Doctor and the persons who
attended the Panchayat and the medical reports, recorded a
finding and held that the prosecution was able to prove the
guilt of the accused-appellant. Accordingly, the accused was
convicted under Section 376 IPC and was sentenced to 7 years
rigorous imprisonment.
6. As against the judgment of the trial court, the appellant
filed an appeal before the High Court being Criminal Appeal
No.2554 of 1997. The High Court examined the facts and re-
appreciated the entire evidence adduced from the side of the
prosecution and recorded an independent finding and affirmed
the judgment of conviction passed by the trial court.
7. We have heard learned counsel for the appellant and the
respondent State. We have also meticulously examined the
finding recorded by the two courts on the basis of the evidence
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brought on record by the prosecution side. After giving our
anxious consideration to the matter we are of the definite view
that the prosecution has been able to prove the guilt of the
appellant beyond all reasonable doubt. We, therefore, do not
find any infirmity or illegality in the judgment passed by the
two courts. Hence, the judgment of conviction must sustain
in law.
8. Now the question that arises for consideration is as to
whether in the facts and circumstances of the case the
prosecutrix is entitled to victim compensation and, if so, to
what extent? During the course of hearing, this Court by
order dated 01.07.2015 directed the learned counsel
appearing for the respondent-State to file a copy of the Victim
Compensation Scheme applicable in the State of Chhattisgarh
and to inquire about the financial status of the victim, her
brothers and also of the accused-appellant. Pursuant to the
aforesaid order, learned counsel for the State has filed an
additional affidavit giving details of the inquiries made to
ascertain the financial status of the victim and the accused
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and also has placed on record a copy of Notification/
Compensation Scheme.
9. From the inquiry, it reveals that the victim (now aged
about 37 years) lives alone in Village Nandini Kundini,
District- Durg, Chhattisgarh. She is unmarried and lives in a
kuccha house. She has two brothers who lives separately from
her. One of the brothers Ishwari Sahu lives in a different
village Dhour (distance 12 kms from Nandini Kundini).
Another brother Baldau Sahu lives is district Bhila (distance
22 kms from Nandini Kundini) and works as a daily-labourer.
She receives a pension of Rs.300/- per month from the State
being a person with disability. She is also a BPL card holder
which entitles her 35kg rice per month at the rate of Rs.1/-
per kg. and free salt. The financial status of victim’s brothers
is also not good.
10. It further reveals from the inquiry regarding financial
status of the accused that the accused lives in the same village
i.e. Nandini Kundini where the victim lives. He is married and
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has four children. Mother of the accused also lives with him.
He has inherited about 2 acres of land being ancestral
property which is also the source of his livelihood. Further, the
wife of the accused is a blue card holder which entitles the
family to receive 35 kg. rice per month at the rate of Rs.2/- per
kg. The accused lives in a pucca house.
11. Learned counsel for the State submitted that the State of
Chhattisgarh has notified Victim Compensation Scheme under
Section 357-A, Cr.P.C for providing fund for the purpose of
compensation to the victim or his dependents who has have
suffered loss or injury as a result of crime and who require
rehabilitation. Relevant part of the Schedule appended to the
aforesaid notification is extracted herein for easy reference.
SCHEDULE
S.No
.
Details of Loss or Injury Maximum Limit of Compensation
4. Rape of Minor 50,000/-
5. Rape 25,000/-
6. Rehabilitation 20,000/-
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12. Before dealing with the present matter it is pertinent to
mention briefly the amount payable to the rape victim and for
rehabilitation under Victim Compensation Schemes notified by
the other State Governments and Union Territories under
Section 357A of the Cr.P.C., 1973.
Sr.no
.
State/ UT Details of Loss or Injury Maximum Limit of Compensation(Rs.)
1. Arunachal Pradesh
Rape 50,000/-
Rehabilitation 20,000/-
3.
Assam
Rape 75,000/-
Rape of Minor/Gang Rape 1,00,000/-
5. Bihar Rape 50,000/-
6. Delhi Rape 3,00,000/-
Rehabilitation 20,000/-
8. Goa In case of injury causing, severe mental agony to
women and child (eg. Rape cases etc.)
10,00,000/-
(Ten Lakh)
9.
Gujarat
Rape 1,00,000/-
Rehabilitation 50,000/-
11. Haryana Rape 3,00,000/-
Medical expenses on account of injury
15,000/-
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13. Himachal Pradesh
Rape 50,000/-
14. Jammu & Kashmir
Rape of minor or rape in police custody
1,00,000/-
Rape 50,000/-
16. Karnataka Rape of minor 3,00,000/-
Rape other than minor 1,50,000/-
18. Kerala
(50 % extra if the victim is 14 years or
less)
Rape 3,00,000/-
Rehabilitation 1,00,000/-
20. Maharashtra No amount for the offence of rape
Nil
21. Manipur Rape of Minor 30,000/-
Rape 20,000/-
Rehabilitation 20,000/-
24. Nagaland Rape of Minor 1,00,000/-
Rape 50,000/-
Rehabilitation 50,000/-
27. Odisha Loss or injury causing severe mental agony to
women and child victims in case like Human Trafficking
10,000/-
28. Rajasthan Rape of Minor 3,00,000/-
Rape 2,00,000/-
Rehabilitation 1,00,000/-
31. Sikkim Rape 50,000/-
Rehabilitation 30,000/-
33. Tripura Rape 50,000/- of which Rs.5,000/- shall be
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paid after preliminary verification of the complaint and the balance amount shall be sanctioned on the filling of charge sheet.
34. Uttar Pradesh
Rape 2,00,000/-
35. Uttarakhand Rape of Minor 2,50,000/-
Rape 2,00,000/-
Rehabilitation in case of rape victim
1,00,000/-
38. West Bengal Rape of Minor 30,000/-
Rape 20,000/-
Rehabilitation 20,000/-
41. UT of Chandigarh
Rape 3,00,000/-
Rehabilitation 20,000/-
43. UT of Dadar and Nagar
Haveli
Rape 3,00,000/-
Rehabilitation 20,000/-
45. UT of Daman Rape 3,00,000/-
Rehabilitation 20,000/-
47. UT of Puducherry
Rape 3,00,000/-
Rehabilitation 20,000/-
13. Perusal of the aforesaid victim compensation schemes of
different States and the Union Territories, it is clear that no
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uniform practice is being followed in providing compensation
to the rape victim for the offence and for her rehabilitation.
This practice of giving different amount ranging from
Rs.20,000/- to Rs.10,00,000/- as compensation for the
offence of rape under section 357A needs to be introspected by
all the States and the Union Territories. They should consider
and formulate a uniform scheme specially for the rape victims
in the light of the scheme framed in the State of Goa which
has decided to give compensation up to Rs.10,00,000/-.
14. While going through different schemes for relief and
rehabilitation of victims of rape, we have also come across one
Scheme made by the National Commission of Women (NCW)
on the direction of this court in Delhi Domestic Working
Women’s Forum vs. Union of India and Ors. [Writ Petition
(Crl) No. 362/93], whereby this Court inter alia had directed
the National Commission for Women to evolve a “scheme” so
as to wipe out the tears of unfortunate victims of rape. This
scheme has been revised by the NCW on 15th April 2010. The
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application under this scheme will be in addition to any
application that may be made under Section 357, 357A of the
Code of Criminal Procedure as provided in paragraph 22 of the
Scheme. Under this scheme maximum of Rs.3,00,000/- (Three
lakhs) can be given to the victim of the rape for relief and
rehabilitation in special cases like the present case where the
offence is against an handicapped woman who required
specialized treatment and care.
15. Coming to the present case in hand, victim being
physically disadvantaged, she was already in a socially
disadvantaged position which was exploited maliciously by the
accused for his own ill intentions to commit fraud upon her
and rape her in the garb of promised marriage which has put
the victim in a doubly disadvantaged situation and after the
waiting of many years it has worsened. It would not be
possible for the victim to approach the National Commission
for Women and follow up for relief and rehabilitation.
Accordingly the victim, who has already suffered a lot since
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the day of the crime till now, needs a special rehabilitation
scheme.
16. Mr. Atul Jha, learned counsel appearing for the
Respondent-State, on instructions received from the
Superintendent of Police, District Durg, submitted that for the
rehabilitation of the victim the Home Secretary, Department of
Home has taken decision to keep the victim in Nari Niketan, to
provide her food, clothes and shelter and the monthly pension
of Rs.300/- throughout her life. For the said rehabilitation
programme, the State has to incur about Rs.8,000/- to
Rs.10,000/- per month.
17. Indisputably, no amount of money can restore the dignity
and confidence that the accused took away from the victim.
No amount of money can erase the trauma and grief the victim
suffers. This aid can be crucial with aftermath of crime.
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18. The victim, being in a vulnerable position and who is not
being taken care of by anyone and having no family to support
her either emotionally or economically, we are not ordering the
respondent-State to give her any lump sum amount as
compensation for rehabilitation as she is not in a position to
keep and manage the lump sum amount. From the records, it
is evident that no one is taking care of her and she is living
alone in her Village. Accordingly, we in the special facts of this
case are directing the respondent-State to pay Rs.8,000/- per
month till her life time, treating the same to be an interest
fetched on a fixed deposit of Rs.10,00,000/-. By this, the
State will not be required to pay any lump sum amount to the
victim and this will also be in the interest of the victim.
19. In the result, we dismiss the appeal having no merit and
issue the following directions:-
1) All the States and Union Territories shall make all endeavour to formulate a uniform scheme for providing victim compensation in respect of rape/sexual exploitation with the physically handicapped women as required under the law taking into consideration the
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scheme framed by the State of Goa for rape victim compensation;
2) So far as this case is concerned, the respondent- State shall pay a sum of Rs.8,000/- per month as victim compensation to the victim who is physically handicapped, i.e. blind, till her life time.
……………………….J.
(M.Y.Eqbal)
……………………….J.
(Arun Mishra)
New Delhi
February 11, 2016
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