FRANCIS Vs. STATE OF KERALA

JUDGEMENT

(1.) Abject failure of the prosecution is the bane of criminal judicial administration and the instant case is a classic example. A minor child was subjected to repeated sexual abuse over a period of time by a group of persons who were close acquaintances. The defence is also of consent, for reason of the child being above sixteen, a permissible legal ground, as the Indian Penal Code stood at that point of time. The Court split up the trial of the offences, looking at Sec. 219 (1) of the Criminal Procedure Code (Cr.PC), with over emphasis on the period of one year, within which three offences of the same kind could be clubbed together; without paying attention to the fact that Ss. 218 to 220 speaks of the offences committed by one single person and not different accused, as also ignoring the definition of offences of the same kind as available in sub-sec. (2) of Sec. 219.

(2.) The accused, numbering seven, arrayed in a single final report was charged separately of some offences and others, charged together. The offences were committed by different accused, in the course of almost two years. The Final Report of the police itself split up the offences as committed prior to and later to 28/11/2006; the date divined by the police and not the victim. Prejudice was raised as a preliminary ground in one of the appeals, by A1 in the Final Report (F.R), on the ground that there should have been a joint trial of all the offences alleged in the F.R, of the single crime registered. However, no such application was filed under the proviso to Sec. 218 (1) Cr.P.C before the trial Court, at least with respect to the offences charged against him. The request was made in a Crl.M.C filed before this Court. It is admitted that the same was withdrawn by the petitioner and then a separate Crl.M.C was filed by the very same person joining with other five accused, which is still pending before this Court and placed before us along with these appeals; which obviously has become infructuous.

(3.) S.218 mandates, for every distinct offence of which any person is accused, a separate charge, tried separately; with the proviso that an accused, all the same, could make an application for joint trial which could also be permitted, if the Court opines that there would be no prejudice caused to the accused. Sub-sec. (2) saves the operation of Ss.219 to 223 from the rigour of S. 218(1). S.219 permits three offences of the same kind to be clubbed together, if the allegation is of those offences having been committed within the space of twelve months from the first to the last of such offences and S.220 any number of such offences, if the acts alleged constitute the same transaction; but again that committed by a single person.