MAHENDRA SUBHASHBHAI VANKHEDE versus THE STATE OF GUJARAT ETC.

Citation: [2017] 7 S.C.R. 672 · Decided: 08-08-2017 · Supreme Court of India · Bench: N.V. RAMANA, PRAFULLA C. PANT · Disposal: Appeal(s) allowed
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Judgment (excerpt)

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[2017] 7 S.C.R. 672 
MAHENDRASUBHASHBHAIVANKHEDE 
v. 
THE STATE OF GUJARAT ETC. 
(Criminal Appeal Nos. 1365-1366 of2017) 
AUGUST 08, 2017 
[N. V. RAMANA AND PRAFULLA C. PANT, JJ.j 
Penal Code, 1860 - ss. 363, 366 and 376 - Conviction 
under, of appellant-accused - Trial Court while imposing lesser 
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sentence of 2 years and nine months reasoned that the case was a 
love affair involving young adolescents, therefore giving severe 
punishment would not be feasible - On appeal by the complainant 
as well as the State, High Court enhanced the punishment of 
imprisonment holding that there was no adequate or special reason 
for the trial court to reduce the sentence - On appeal, held: Trial 
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Court while imposing a lesser sentence provided valid reasons -
Accused and the girl had a love affair and she had left her parent's 
house voluntarily without any force - Both of them stayed together 
for around ten days and the nature of sexual intercourse was 
consensual - Furthe1; the incident relates to the date prior to the 
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amendment of JPC which came into force on 03.02.2013, and for 
special reasons as aforesaid, sentence less than seven years was 
imposable - Moreover, after the High Court enhanced the sentence, 
the accused has further undergone a sentence of six months (in all 
more than three years), which is sufficient to meet the ends of justice 
- Appellant to be released forthwith, if not required in any other 
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case - Sentencing - The Criminal Law (Amendment) Act, 2013, No. 
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XIII of 2013 (w.e.f 03.02.2013). 
State of Punjab v. Rakesh Kumar (2008) 12 SCC 33: 
[20081 12 SCR 929 - held applicable. 
Parminder v. State of NCT Delhi (2014) 2 SCC 592: 
[20141 1 SCR 451 - distinguished. 
Case Law Reference 
[20081 12 SCR 929 
[20141 1 SCR 451 
held applicable 
distinguished 
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MAHENDRA SUBHASHBHAI VANKHEDE v. THE STATE OF 
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GUJARAT ETC. 
CRIMINAL APPELLATE JURISDICTION :. Criminal Appeal 
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Nos. 1365-1'366 of2017. 
From the Judgment and Order dated 18.07 .2016 of the High Court 
of Gujarat atAhmedabad in Criminal Appeal No. 1546 of2013. 
Pradhuman Gohil, Vikash Singh, Ms. Taruna Singh Gohil, Himanshu 
Chaubey, Ms. Ishita Singh, Advs. for the Appellant. 
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Ms. Tanmaya Agarwal, Ms. Hemantika Wahi, Ms. Jesal Wahi, 
Ms. Puja Singh, Ms. Mamta Singh, Ms. Shodhika Sha1ma,Advs. forthe 
Respondents. 
The following Order of the Court was delivered 
ORDER 
1. Leave 
nted. 
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2. Chai· _,ge in this appeal is to the judgment of the High Court of 
Gujarat, dated 18.07.2016, in Crim. App. No. 1546 of2011 and Crim. 
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Rev. App. No. 581 of2013, wherein the High Court has enhanced the 
sentence ofimprisonment from two years nine months and fine of Rs. 100/-
, in default thereof, a further period of simple imprisonment of seven 
days, as convicted by the Trial Court, to an imprisonment of seven years 
and additional fine of Rs. 5,000/-, in default thereof, to undergo further 
imprisonment for a period of three months under Sections 363, 366 and 
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· 376 of Indian Penal Code, 1860 [hereinafter 'IPC'for brevity]. 
3. From the material placed before us, the emergent facts are 
that the father of the victim (girl) had lodged the complaint on 13.10.2008, 
complaining that his daughter was missing from her school since 
11.10.2008 and the accused is responsible for the same. It is clear from 
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the written note left in her school bag, that the girl had left the school 
voluntarily due to harassment meted out by her mother. Accused as well 
as the girl stayed together until 20.10.2008 when they were nabbed fi-
nally. Additionally it is borne out of the evidence available on record that 
the girl had love affair with the accused and indulged herself in consensual 
sexual intercourse in the intervening period when they had eloped. There 
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is no dispute as to the fact that the accused was nineteen years old and 
the girl was less than six~een years old at the time of the incident. Basing 
on the complaint filed by the father of the girl, police registered an FIR 
being CR No. 344 of2008 under Sections 363, 366, 376, 114, 377, 397 
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SUPREME COURT REPORTS 
[2017] 7 S.C.R. 
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and 401 ofIPC. Subsequently, 5th Addi. Sessions Judge took cognizance 
of the case under-Section 363, 366, 376 and 114 ofIPC. 
4. The trial court after a full-fledged trial found the accused guilty 
for offences under Sections 363, 366 and 376 of IPC and ordered to 
undergo sentence of simple imprisonment of two years and nine
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