BAPUN SINGH Vs. STATE OF ODISHA

JUDGEMENT

(1.) The appellant Bapun Singh faced trial in the Court of learned Additional Sessions Judge -cum- Special Judge, Balasore in Special Case No.379 of 2017 for commission of offences punishable under Sec. 363/366/376(2)(i)(n) of the Indian Penal Code (hereinafter referred to as 'I.P.C.') read with Sec. 6 of the Protection of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act') on the accusation that on 29/9/2017 at about 6.00 a.m., he kidnapped the victim (P.W.1), who was the minor daughter of the informant (P.W.2) aged less than sixteen years, from village Bankapada without the consent of the informant from his lawful guardianship, with the intent that she might be compelled or forced to marry him against her will or might be forced to illicit intercourse, committed rape on the victim repeatedly and also committed aggravated penetrative sexual assault on her.

(2.) P.W.2 Katia Singh, the father of the victim (P.W.1) lodged the first information report on 5/10/2017 before the Officer in-charge of Chandipur police station stating therein that the victim was aged about fourteen years and on 29/9/2017, in the early morning at about 6.00 a.m., she was missing from the house for which he himself, his sons and neighbours searched for her but could not locate her. Subsequently, they came to know that the appellant was staying in the house of his grandmother, who is a co-villager of the informant, had kidnapped the victim on the pretext of visiting jatra. Thereafter, the informant (P.W.2) searched for both the appellant as well as the victim at different places and ultimately on 5/10/2017 at about 12.00 noon, they were caught while the appellant was attempting to take the victim out of Odisha from Balasore railway station. Thereafter the informant (P.W.2) asked the victim about the appellant and she told that the appellant proposed her for marriage and took her to his friend's house at Balasore and there, he committed rape on her repeatedly. It is further stated in the F.I.R. that the appellant was a married person and his wife had left him. The informant (P.W.2) brought the victim as well as the appellant to the police station and on the basis of such report, first information report was lodged by P.W.2 at Chandipur police station which was registered as Chandipur P.S. Case No.89 of 2017 under Sec. 363/366/376(2)(n) of the I.P.C. and Sec. 6 of the POCSO Act against the appellant and P.W.15, the Officer-in-charge, of Chandipur himself took up investigation of the case.

(3.) After submission of charge sheet, the learned trial Court framed charges against the appellant and since he refuted the charges, pleaded not guilty and claimed to be tried, the sessions trial procedure was resorted to prosecute him and establish his guilt.