JANARDHAN TEWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The two appellants, Janardan Tiwary and Bishwanath Singh have been convicted under S. 376, Indian Penal Code and each of them has been sentenced to six years rigorous imprisonment and Rs. 500. 00 fine, in default to undergo further rigorous imprisonment for one year each. They were originally tried with two others (Chandrama Singh and Rameshwar Singh) who were also convicted by the court of Sessions but were acquitted in the High court.

(2.) The facts of the case are simple. The prosecutrix is a young girl aged between 14 and 16 years. She was residing with her mother in village babura, which is six miles from Barbara Police Station. The occurrence is said to have taken place on 8/01/1962, between the hours 6 and 7 in the evening. That evening, Ram Pyari in the company of her nephew bir Kumar Singh, P. W. 2, a boy aged 12 years went to a temple for the purpose of lighting agarbatties and performing pooja. They were returning home after having lighted the deyas and the agarbatties and were passing along the village foot-path when the four accused that is to say the two appellants and other two who have since been acquitted suddenly appeared on the scene and caught hold of Ram Pyari. One of them (Rameshwar singh) thrust an angochhi into her mouth. She was bodily lifted and carried to a field called Chanka Bagicha. She was first thrown down under a mango tree but was later picked up again and taken to a place which was more smooth and there while the others held the girl down, each of the accused in turn raped her. Her nephew Bir Kumar was shown a dagger, and fled to his own house and informed his grand mother that Ram Pyari had been caught by four persons whom he named except one whom he described with reference to his village. The mother immediately went towards the Bagicha taking a lantern with her. She met Ram Pyari on the way and found that her clothes were blood stained and there were stains of semen upon them. Ram Pyari narrated the incident to her. They wanted to get the help of the Mukhia but he was not in his house. So they went to a Sub-Inspector (Krishna Singh P. W. 11) who was in the village on leave, ram Pyari narrated her story to him. He also saw that the clothes of the girl were torn and wet and that she was bleeding. He advised them to make a report to the Mukhia but the Mukhia was not available. Hence the report was made on the next day, at about 5. 00 p. m. The girl was examined on january 10, 1962, by a Lady Doctor (P. W. 3) Pushpa Mehra. The Lady doctor found evidence of rape upon the person of the girl and from her physical appearance and other conditions she was of opinion that the girl was aged between 14 and 16. After the necessary investigation, the four accused in the case were prosecuted with the result already stated.

(3.) In this appeal, no question of law has been raised. Mr. O. P. Verma, who argued the case, attempted to take us through the evidence in the case but we declined to hear him on the conclusion of facts reached by the High court. We have read the evidence for ourselves and we feel satisfied that the statement of the girl is sufficiently corroborated by the evidence firstly of her nephew, Bir Kumar and again by her report to her mother immediatelyafter the incident as part of the res gestae. There is again the fact that at 9. 00 p. m. that is to say within 2 hours of the occurrence she narrated the incident also to an independent witness, namely, Sub-Inspector Krishna singh (P. W. 11). He was not the Sub-Inspector of the place but was in the village on leave.