(1.) The appellant assails his conviction by the High Court under Section 376(2)(f) IPC, sentencing him to ten years rigorous imprisonment, with fine of Rs.5,000/- along with a default stipulation, after reversing his acquittal ordered by the trial court.
(2.) The prosecutrix PW-2, aged 9 years, was sexually assaulted on 20.02004 by an unknown, tall and thin person wearing white clothes. PW-3 Jasiben, accompanying the prosecutrix was also a minor. She informed PW-1 Ambaben, the mother of the prosecutrix. F.I.R. was lodged by PW-1 the same day. The medical examination of the prosecutrix was also done the same day, by PW-9 Dr. Meghna Narendrabhai Mehta. Sexual assault on PW-2 stood established by rupture of the hymen, with fresh blood oozing, and injury of 1.5 cm to 2 cm extending upto the lower part of the body. The appellant and one Dhirubhai Mulubhai Desai were taken into custody on suspicion. Test Identification Parade (T.I.P.) was conducted by PW-11, the Executive Magistrate, Dilipkumar Kantilal Rathod two days after the occurrence on 202004. The T.I.P. report Exhibit P-38, bears the thumb impression of PW-2 who was accompanied by her mother. The appellant was identified by PW- Six months later, on 31.08.2004 while deposing during trial PW-2 and PW-3 denied the sexual assault and also declined dock identification. The trail court consequentially acquitted the appellant.
(3.) The High Court, on appeal by the State, reversed the acquittal, and convicted the appellant holding that the F.I.R. lodged by PW-1 had been duly proved by PW-12 Police Sub-Inspector Bachubhai P. Kalsariya. The sexual assault on the prosecutrix stood established by the medical report, corroborated by the presence of semen on the clothes of the prosecutrix, and the appellant, proved by the FSL serological report as belonging to Group B, which is the same as that of the appellant. The T.I.P. identification of the appellant stood proved by PW-11. The appellant was held to have won over the prosecutrix by sheer passage of time and the consequent delay in trial, but that it could not come to the aid of the appellant in view of the nature of evidence available against him.