LexASHOK SURAJLAL ULKE versus STATE OF MAHARASHTRA
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A B [2011] 2 S.C.R. 246 ASHOK SURAJLAL ULKE v. STATE OF MAHARASHTRA (Criminal Appeal No. 251 of 2006) JANUARY 27, 2011 [HARJIT SINGH BEDI AND CHANDRAMAULI KR. PRASAD, JJ.] Penal Code, 1860: s.376 - Rape - Accused-teacher C committing rape on 15 year old girl - Conviction u/s.376 - Challenged on the ground that the FIR was filed three days after the alleged incident and the medical evidence did not support the commission of rape - Held: In a case of rape, the fact that the FIR has been lodged after a little delay is of very D little significance - An allegation of rape, and that too of a young child 15 years of age, is a matter of shame for the entire family and in many such cases the parents or even the prosecutrix are reluctant to go to the police to lodge a report and it is only when a situation particularly unpleasant arises E for the prosecutrix that an FIR is lodged - The evidence showed that after the incident the father of the prosecutrix had first gone to the Head Master of the school (in which the accused was a teacher) who had advised him to wait for a few days to see if something could be done in the matter and it F was only after having failed to get any reply from the Head Master that an FIR was lodged - This also would explain the fact that the doctor had found nothing to suggest that rape had been committed and was not in position to give any definite opinion on that account as the medical examination was conducted after three days - The doctor nevertheless found G that there was a minor injury on the finger which was about four days old and that the hymen was also missing - In the light of categoric statements of the prosecutrix, her father and her brother and in the light of the fact that no case for false H 246 ASHOK _SURAJLAL ULKE v. STATE OF - 247 MAHARASHTRA implication was pointed out by accused, conviction is upheld. A CRIMINAL APPELLATE JURISDICTION : Criminal Appeal No. 251 of 2006. From the Judgment & Order dated 16.03.2005 of the High Court of Judicature at Bombay, Nagpur Bench, Nagpur in B Criminal Appeal No. 327 of 2002. Kishore Ram Lambat, Deven S. Lambat, S. Rajappa for the Appellant. c Shankar Chillagre, Asha Gopalan Nair for the Respondent. The following order of the Court was delivered ORDER 1. The facts of this case are as under: 1.1 The ··prosecutrix, P.W. 1, was studying in the Zila Parishaif Sch-ool at Mohali, District Gadchiroli. On the day of D the incident; the accused met her and enquired as to how she had performed in the Mathematics paper in the examination. E P.W. 1 replied that she had not done too well on which the accused advised her to bring the question paper to his house. Tukaram, P.W. 2, P.W.1's father told her to go along with her younger brother Kapil, P.W. 3. The two, accordingly, went to the house of the accused which was near the school. They found F that the accused was sitting outside his house and he directed them to go towards the school and told Kapil, to go out and bring some snacks from the shop of Naitam. Kapil, accordingly, left for the shop whereafter the accused held the hand of the prosecutrix ar:1 pushed her towards the verandah of the school G and raped her. ,-;,e shouts of alarm raised by the prosecutrix could not heard by any one on account of the operating loud speakers all around as it was the day of the Sharda Devi festival. The prosecutrix thereafter returned home and disclosed what had happened to her parents. A report ·::as, accordingly, H 248 SUPREME COURT REPORTS [2011) 2 S.C.R. A lodged at the police station on the 11th of October, 1997. On the completion of investigation, the accused was charged for an offence punishable under Section 376 of the Indian Penal code. 8 1.2 The trial court relying on the evidence of P.W. 1, as supported by the circumstantial evidence of P.W. 2 and P.W. 3 and noticing that the medicai evidence was uncertain as the Doctor had opined that it was not possible to give any opinion as to the rape, nevertheless held that a case of rape had been made out. A sentence of 7 years was, accordingly, imposed C on the appellant. An appeal taken to the High Court was also dismissed. It is in this situation that the matter is before us after the grant of special leave. 2. Mr. Lambat, the learned counsel for the appellant, has D raised several arguments before L ;:, Juring the course of the hearing. Hei has first pointed out th<•
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