SAFINA KOUSER Vs. STATE

JUDGEMENT

(1.) The petitioner, a victim of rape, has invoked the revisional jurisdiction of this Court to challenge the judgment and order of acquittal dated 23.04.2015 passed by the Court of learned Principal Sessions Judge, Rajouri ['the trial Court'] in file No.55/challan titled State of J&K v. Muzzafar Hussain.

(2.) With a view to appreciate the challenge of the petitioner to the impugned judgment of acquittal it is necessary to briefly notice material facts. As per prosecution, a complaint written in Urdu was presented by Mohd. Nasir, the father of the petitioner, before Judicial Magistrate 1st Class, Thannamandi on 16.10.2008, which was forwarded by the learned Magistrate under Section 156(3) Cr.P.C. to the Incharge Police Station, Thannamandi. It was stated in the complaint that the daughter of the complainant, aged 17 years old, was enticed by respondent No.2. He took her in confidence and committed rape on her. Respondent No.2 also threatened her of dire consequences, if she discloses it to anybody. When his daughter became pregnant, the complainant came to know the facts. The matter was taken to panchayat, where respondent No.2 as also his parents were called. Respondent No.2 admitted his guilt and undertook to keep complainant's daughter with him and to bear all her expenses of maintenance. Respondent No.2, however, later on backed out of his commitment. It was alleged that respondent No.2 was a professional criminal and womanizer and had already married when he enticed the daughter of the complainant. On the basis of this complaint forwarded by the learned Magistrate, police registered FIR No. 125/2008 under Section 376 RPC against respondent No.2 and ASI Mohd. Qayoom was entrusted the investigation. Investigation in the matter was conducted by the Investigating Officer and, accordingly, challan was presented before the trial court against respondent No.2 for offence under Section 376 RPC. With a view to substantiate challan and the charge against respondent No.2, prosecution recorded statements of PW-Mohd. Nasir, the father of the prosecutrix, prosecutrix, PW Mohd. Latief, the uncle of the prosecutrix, PW Ulfat Begum, the mother of the prosecutrix, PW Karmat Ullah, the uncle of respondent No.2, PW Mohd. Makaraf, brother of the prosecutrix, PW Mushtaq Ahmed Shah, PW Mohd. Younis, PW Mohd. Ibrahim, PW-Dr. Neeraj Gupta. On the conclusion of the prosecution evidence, statement of respondent No.2 was recorded in terms of Section 342 Cr.P.C. He denied all charges but chose not to lead any defence evidence.

(3.) The trial court, after considering the material on record including the evidence led by the prosecution, came to the conclusion that the statement of the victim did not inspire confidence of the Court nor the same had been corroborated by any independent evidence. The trial court also relied upon the report of the expert regarding paternity of the child that was given birth to by the prosecutrix to disbelieve the prosecutrix and, thus, acquitted respondent No.2 of the charge of rape.