SURJAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Though this is a case of gang rape, we are left with the uncorroborated, highly belated and interested version of PW1-Sewawati alone as against an array of accused persons. The trial Court convicted six persons for the offence under Section 376, IPC and all of them were sentenced to undergo rigorous imprisonment for 10 years each. One among them (Girdhari) did not choose to file an appeal against the trial Court's judgment. Perhaps he would have accepted the verdict passed against him. But the remaining convicted persons challenged the conviction and sentence before the High Court and by the impugned judgment, the High Court confirmed the conviction and sentence.

(2.) PW1-Sewawati informed the police on 29-8-1985 that ten days prior to that date she was caught hold of by six persons including the appellants and all of them committed rape on her one-by-one. The version of PW1 was accepted by the trial Court and the High Court by assuming that a lady like PW1 had no reason to falsely implicate the six persons for rape. The aforesaid argument adopted by the High Court is a fragile one on the fact situation in this case. We are not laying down a proposition of law that the uncorroborative testimony of the prosecutrix is not sufficient for entering conviction for an offence under Section 376, IPC. But then the evidence of the solitary witness should inspire confidence in the judicial mind, and be of such a nature that the Court must be able to certify that the testimony is wholly reliable.

(3.) Here is a prosecutrix who has married twice and was deserted by her husbands claimed that while she was proceeding alone in the dark on the night of occurrence through an open field, the sky was over-cast and was drizzling in full swing, she was caught hold of by six persons who one-by-one committed rape on her. She has not chosen to divulge this to anyone on the said night in spite of the fact that she could reach home and her mother confronted her for coming late. She did not divulge it to her mother or anybody else on the second or even on the third day. It appears that she was subjected to medical examination. But the prosecution thought it fit not to show the result of the medical examination before the Court. We are not told why the result of such medical examination was not brought in evidence.