KARTAR SINGH Vs. STATE

JUDGEMENT

(1.) .This revision petition under Sections 397/401 read with Section 482 of the Code of Criminal Procedure (Code for short) has been filed for quashing charges against the petitioner under Sections 377 and 376 read with Section 511 of IPC.

(2.) .The story of the prosecution is that on 11.10.91, Anuradha aged about 8 years studying in third standard and Divya alias Gullu aged about 6 years were called by the petitioner Kartar Singh to his quarter No.110/22, Railway colony, Kishan ganj, Delhi. Anuradha is the daughter of Hans Raj who resides in H.No. 110/14 Railway colony. Thus both the petitioner and, Hans Raj are neighbours. The.petitioner asked Anuradha to bring a match box from her house and when these two small girls came in his house, the petitioner made Anuradha sit on his right thigh and Divya on left thigh and started kissing them. He put his penis in the mouth of Anuradha and discharged semen in her mouth. On that account she vomitted. The petitioner then urinated in the mouth of Divya. Anuradha further told the police that the petitioner bad also outraged their modesty by putting his fingers and also by attempting to penetrate his penis in their private parts. On raising hue arid cry, they were allowed to go by the petitioner with a threat not to tell this thing to their parents. Anuradha also told the police that the petitioner had also bitten on her left cheek. On the basis of the aforesaid statement of Anuradha, the police registered the case. Investigation was conducted by SI Amar Deep Sehgal. After completion of necessary investigation the challan was filed.

(3.) .Learned counsel for the petitioner contended that actually no case under Sections 377 or 376 read with Section 511 Indian Penal Code was made out against the petitioner and at the most an offence under Section 354 Indian Penal Code was made out and petitioner could be charged only under that Section. He has drawn my attention to some Authorities. The First case is that of State of Punjab Vs.Major Singh AIR 1967 SC 63. That was a case wherein the accused was alleged to have outraged the modesty of a female child of only 7-1/2 months by causig injuries to her private parts by fingering. Accused was challanged and tried under Section 354 Indian Penal Code only and there was no occasion for the court to discuss whether the case under Sections 377 and 376 read with Section 511 Indian Penal Code was made out or not because either penetration and attempt to penetrate were not involved in that case. In these circumstaces, I am of the view that this authority is not at all applicable to the facts of the present case. The second case is of Moh. Mian Vs. State 37 (1989) Delhi Law Times 35. In that case the prosecution had alleged that a female child aged about 2-1/2 years only was raped. The case was that her parents had seen the appellant committing rape. But both of them turned hostile and did not support the case of rape on the person of their daughter. They came out with a story that when they came out for searching their daughter, they found her bleeding from her private parts and the appellant was seen ;by them standing on the stairs. In these circumstances this court came to the conclusion that the mere fact that hymen of the girl stood torn by itself would not be a sufficient and conclusive circumstance to show that the appellant had committed sexual intercourse with the girl. The third case is State Vs. Tej Ram 36 (1988) Delhi Law Times 280. In that case a person was charged for kidnapping, wrongfully confining and then raping a minor girl of 12 years. The FIR was found to be belated, medical evidence was discrepant as to time of rape. Old enmity and no semen or blood on the genital or clothes of accused were found. Thus he was acquitted on the basis of the aforesaid circumstances.