CRA-S-1830-SB-2004

IN THE HIGH COURT OF PUNJAB AND HARYANA  

Whether only operative part of the judgment is Pronounced:

Whether full judgment is pronounced: YES

AVTAR SINGH 

STATE OF PUNJAB

CORAM:  HON'BLE MS

Present:   Mr. Nikhil Ghai

Mr. J.S. Rattu, DAG Punjab. 

RUPINDERJIT CHAHAL, J.

1.    The  present  appeal  has  been  preferred  by  the  appellant,  Avtar 

Singh,  assailing  the  judgment  of  conviction  and  the  order  of  sentence  dated 

31.07.2004 passed by the 

Kapurthala. Vide the impugned judgment, the appellant was convicted for the 

offences punishable under Sections 376 and 450 of the Indian Penal Code. Vide 

the  order  of  sentence,  he  was  sentenced,  under  Se

rigorous imprisonment for a period of seven years and to pay a fine of Rs.1,000/

and, in default of payment of fine, to further undergo rigorous imprisonment for 

a  period  of  two  months;  and,  under  Section  450  IPC,  to  undergo  rigo

imprisonment for a period of seven years and t

default  of  payment  of  fine,  to  further  undergo  rigorous  imprisonment  for  a 

period  of  two  months.  Both  the  substantive  sentences  were  ordered  to  run 

2004    -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA  

AT CHANDIGARH

                   CRA

                       Reserved on: 

             Pronounced on: 

                        Uploaded on: 

Whether only operative part of the judgment is Pronounced:

Whether full judgment is pronounced: YES 

Versus 

PUNJAB          

CORAM:  HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL

Nikhil Ghai, Advocate for the appellant.

J.S. Rattu, DAG Punjab.  

RUPINDERJIT CHAHAL, J.

The  present  appeal  has  been  preferred  by  the  appellant,  Avtar 

Singh,  assailing  the  judgment  of  conviction  and  the  order  of  sentence  dated 

31.07.2004 passed by the learned Additional Sessions Judge, Fast Track Court, 

Kapurthala. Vide the impugned judgment, the appellant was convicted for the 

offences punishable under Sections 376 and 450 of the Indian Penal Code. Vide 

the  order  of  sentence,  he  was  sentenced,  under  Se

rigorous imprisonment for a period of seven years and to pay a fine of Rs.1,000/

and, in default of payment of fine, to further undergo rigorous imprisonment for 

a  period  of  two  months;  and,  under  Section  450  IPC,  to  undergo  rigo

imprisonment for a period of seven years and to pay a fine of Rs.1,000/

default  of  payment  of  fine,  to  further  undergo  rigorous  imprisonment  for  a 

period  of  two  months.  Both  the  substantive  sentences  were  ordered  to  run 

IN THE HIGH COURT OF PUNJAB AND HARYANA    

AT CHANDIGARH  

CRA-S-1830-SB-2004

Reserved on: 27.05.2026 

Pronounced on: 29.07.2026 

Uploaded on: 29.07.2026 

Whether only operative part of the judgment is Pronounced:  NO 

….Appellant  

....Respondent 

. JUSTICE RUPINDERJIT CHAHAL  

Advocate for the appellant. 

The  present  appeal  has  been  preferred  by  the  appellant,  Avtar 

Singh,  assailing  the  judgment  of  conviction  and  the  order  of  sentence  dated 

learned Additional Sessions Judge, Fast Track Court, 

Kapurthala. Vide the impugned judgment, the appellant was convicted for the 

offences punishable under Sections 376 and 450 of the Indian Penal Code. Vide 

the  order  of  sentence,  he  was  sentenced,  under  Section  376  IPC,  to  undergo 

rigorous imprisonment for a period of seven years and to pay a fine of Rs.1,000/- 

and, in default of payment of fine, to further undergo rigorous imprisonment for 

a  period  of  two  months;  and,  under  Section  450  IPC,  to  undergo  rigorous 

o pay a fine of Rs.1,000/- and in 

default  of  payment  of  fine,  to  further  undergo  rigorous  imprisonment  for  a 

period  of  two  months.  Both  the  substantive  sentences  were  ordered  to  run 

The  present  appeal  has  been  preferred  by  the  appellant,  Avtar 

learned Additional Sessions Judge, Fast Track Court, 

Kapurthala. Vide the impugned judgment, the appellant was convicted for the 

ction  376  IPC,  to  undergo 

CRA-S-1830-SB-2004

concurrently,  with  the 

undergone. 

2.    The brief facts of the prosecution case are that the prosecutrix was 

married to Harpreet Singh, who was employed as a truck driver. Out of the said 

wedlock,  two  sons,  aged  about  five  yea

relevant time, she was residing along with her two minor children in one room 

of the house, whereas her parents

case of the prosecution that on the intervening night of 05/06.02.2004, after her 

children had fallen asleep, the prosecutrix was 

went out to ease herself and, while returning to her room, the accused, Taj Singh 

alias  Kala,  armed  with  a  kirpan,  forcibly  entered  the  room  after  scaling  the 

boundary wall of the house. It was alleged that the accused threatened her with 

dire consequences and committed forcible sexual intercourse with her against 

her  will  and  without  he

Hardeep Singh, and her mother

fled from the place of occurrence along with the kirpan. It was further alleged 

that an attempt was initially made by the vi

the dispute. However, when no settlement could be arrived at, the matter was 

reported to the police.

FIR No. 23 dated 06.02.2004 came to be registered at Police Stat

District Kapurthala, under Sections 376 and 450 of the Indian Penal Code in 

respect of the aforesaid occurrence.

3.    The investigation was thereafter set in motion in accordance with 

law. During the course of investigation, the Investigating Officer recorded the 

statement of the prosecutrix and other witnesses under Section 161 of the Code 

2004    -2-

concurrently,  with  the benefit  of  set  off  for  the  period  of  detention  already 

The brief facts of the prosecution case are that the prosecutrix was 

married to Harpreet Singh, who was employed as a truck driver. Out of the said 

wedlock,  two  sons,  aged  about  five  years  and  four  years,  were  born.  At  the 

relevant time, she was residing along with her two minor children in one room 

of the house, whereas her parents-in-law occupied

case of the prosecution that on the intervening night of 05/06.02.2004, after her 

children had fallen asleep, the prosecutrix was sewing 

went out to ease herself and, while returning to her room, the accused, Taj Singh 

lias  Kala,  armed  with  a  kirpan,  forcibly  entered  the  room  after  scaling  the 

boundary wall of the house. It was alleged that the accused threatened her with 

dire consequences and committed forcible sexual intercourse with her against 

her  will  and  without  her  consent.  On her  raising  an alarm,  her  father

Hardeep Singh, and her mother-in-law reached the spot, whereupon the accused 

fled from the place of occurrence along with the kirpan. It was further alleged 

that an attempt was initially made by the village Panchayat to amicably resolve 

the dispute. However, when no settlement could be arrived at, the matter was 

police. On the basis of the statement made by the prosecutrix, 

FIR No. 23 dated 06.02.2004 came to be registered at Police Stat

District Kapurthala, under Sections 376 and 450 of the Indian Penal Code in 

respect of the aforesaid occurrence. 

The investigation was thereafter set in motion in accordance with 

During the course of investigation, the Investigating Officer recorded the 

statement of the prosecutrix and other witnesses under Section 161 of the Code 

benefit  of  set  off  for  the  period  of  detention  already 

The brief facts of the prosecution case are that the prosecutrix was 

married to Harpreet Singh, who was employed as a truck driver. Out of the said 

rs  and  four  years,  were  born.  At  the 

relevant time, she was residing along with her two minor children in one room 

occupied the adjoining room. It was the 

case of the prosecution that on the intervening night of 05/06.02.2004, after her 

sewing clothes. Thereafter, she 

went out to ease herself and, while returning to her room, the accused, Taj Singh 

lias  Kala,  armed  with  a  kirpan,  forcibly  entered  the  room  after  scaling  the 

boundary wall of the house. It was alleged that the accused threatened her with 

dire consequences and committed forcible sexual intercourse with her against 

r  consent.  On her  raising  an alarm,  her  father-in-law, 

law reached the spot, whereupon the accused 

fled from the place of occurrence along with the kirpan. It was further alleged 

llage Panchayat to amicably resolve 

the dispute. However, when no settlement could be arrived at, the matter was 

On the basis of the statement made by the prosecutrix, 

FIR No. 23 dated 06.02.2004 came to be registered at Police Station Dhilwan, 

District Kapurthala, under Sections 376 and 450 of the Indian Penal Code in 

The investigation was thereafter set in motion in accordance with 

During the course of investigation, the Investigating Officer recorded the 

statement of the prosecutrix and other witnesses under Section 161 of the Code 

benefit  of  set  off  for  the  period  of  detention  already 

The brief facts of the prosecution case are that the prosecutrix was 

relevant time, she was residing along with her two minor children in one room 

went out to ease herself and, while returning to her room, the accused, Taj Singh 

lias  Kala,  armed  with  a  kirpan,  forcibly  entered  the  room  after  scaling  the 

boundary wall of the house. It was alleged that the accused threatened her with 

law, 

law reached the spot, whereupon the accused 

The investigation was thereafter set in motion in accordance with 

CRA-S-1830-SB-2004

of Criminal Procedure, prepared the rough site plan of the place of occurrence, 

took into possession t

legally examined. The accused was arrested and was also subjected to medico

legal  examination  by  Dr.  Rajan  Bhatti,  who  opined  that  he  was  capable  of 

performing sexual intercourse and also noticed cer

Pursuant to the disclosure statement suffered by the accused during the course of 

interrogation,  a  kirpan  was  recovered  and  taken  into  possession  vide  the 

requisite recovery memo in the presence of independent witnesses. The we

apparel  of  the  prosecutrix  along  with  the  vaginal  swabs  and  other  relevant 

parcels were forwarded to the Chemical Examiner for analysis and the report 

received in that regard formed part of the police report. Upon completion of the 

investigation  and 

presented the final report under Section 173 of the Code of Criminal Procedure 

before the learned Illaqa Magistrate.

4.    Upon finding sufficient grounds to proceed against the accused, the 

learned trial Court framed charges against him for the offences punishable under 

Sections 376 and 450 of the Indian Penal Code. The substance of the accusations 

was read over and explained to the accused, to which he pleaded not guilty and 

claimed trial. 

5.    In  o

prosecution examined as many as ten witnesses. The prosecutrix appeared as 

PW5,  whereas  her  father

Barinder Gill, who medico

witness box as PW9, while Dr. Rajan Bhatti, who medico

accused, appeared as PW4. The Investigating Officer, ASI Sukhdev Singh, was 

2004    -3-

of Criminal Procedure, prepared the rough site plan of the place of occurrence, 

took into possession the wearing apparel of the prosecutrix and got her medico

legally examined. The accused was arrested and was also subjected to medico

legal  examination  by  Dr.  Rajan  Bhatti,  who  opined  that  he  was  capable  of 

performing sexual intercourse and also noticed cer

Pursuant to the disclosure statement suffered by the accused during the course of 

interrogation,  a  kirpan  was  recovered  and  taken  into  possession  vide  the 

requisite recovery memo in the presence of independent witnesses. The we

apparel  of  the  prosecutrix  along  with  the  vaginal  swabs  and  other  relevant 

parcels were forwarded to the Chemical Examiner for analysis and the report 

received in that regard formed part of the police report. Upon completion of the 

investigation  and finding  sufficient  material  against  the  accused,  the  police 

presented the final report under Section 173 of the Code of Criminal Procedure 

before the learned Illaqa Magistrate. 

Upon finding sufficient grounds to proceed against the accused, the 

trial Court framed charges against him for the offences punishable under 

Sections 376 and 450 of the Indian Penal Code. The substance of the accusations 

was read over and explained to the accused, to which he pleaded not guilty and 

In  order  to  substantiate  the  charges  against  the  accused,  the 

prosecution examined as many as ten witnesses. The prosecutrix appeared as 

PW5,  whereas  her  father-in-law,  Hardeep  Singh,  was  examined  as  PW6.  Dr. 

nder Gill, who medico-legally examined the prosecutrix, stepped into the 

witness box as PW9, while Dr. Rajan Bhatti, who medico

accused, appeared as PW4. The Investigating Officer, ASI Sukhdev Singh, was 

of Criminal Procedure, prepared the rough site plan of the place of occurrence, 

he wearing apparel of the prosecutrix and got her medico-

legally examined. The accused was arrested and was also subjected to medico-

legal  examination  by  Dr.  Rajan  Bhatti,  who  opined  that  he  was  capable  of 

performing sexual intercourse and also noticed certain injuries on his person. 

Pursuant to the disclosure statement suffered by the accused during the course of 

interrogation,  a  kirpan  was  recovered  and  taken  into  possession  vide  the 

requisite recovery memo in the presence of independent witnesses. The wearing 

apparel  of  the  prosecutrix  along  with  the  vaginal  swabs  and  other  relevant 

parcels were forwarded to the Chemical Examiner for analysis and the report 

received in that regard formed part of the police report. Upon completion of the 

finding  sufficient  material  against  the  accused,  the  police 

presented the final report under Section 173 of the Code of Criminal Procedure 

Upon finding sufficient grounds to proceed against the accused, the 

trial Court framed charges against him for the offences punishable under 

Sections 376 and 450 of the Indian Penal Code. The substance of the accusations 

was read over and explained to the accused, to which he pleaded not guilty and 

rder  to  substantiate  the  charges  against  the  accused,  the 

prosecution examined as many as ten witnesses. The prosecutrix appeared as 

law,  Hardeep  Singh,  was  examined  as  PW6.  Dr. 

legally examined the prosecutrix, stepped into the 

witness box as PW9, while Dr. Rajan Bhatti, who medico-legally examined the 

accused, appeared as PW4. The Investigating Officer, ASI Sukhdev Singh, was 

tain injuries on his person. 

apparel  of  the  prosecutrix  along  with  the  vaginal  swabs  and  other  relevant 

Sections 376 and 450 of the Indian Penal Code. The substance of the accusations 

law,  Hardeep  Singh,  was  examined  as  PW6.  Dr. 

legally examined the prosecutrix, stepped into the 

CRA-S-1830-SB-2004

examined  as  PW7.  Besides  examin

prosecution also examined the official and formal witnesses and tendered into 

evidence  the  report of the  Chemical  Examiner  along with other documentary 

evidence in support of its case.

6.    Upon the conclusion of th

the accused was recorded under Section 313 of the Code of Criminal Procedure, 

wherein  all  the  incriminating  circumstances  appearing  against  him  in  the 

prosecution  evidence  were  put  to  him.  The  accused  denied  the  pro

allegations in toto and claimed false implication. He, however, set up a defence 

that the prosecutrix had herself called him to her house, opened the gate and 

taken him inside her room, where the sexual intercourse took place with her free 

consent and at her instance. The accused did not lead any evidence in defence

Upon appreciation of the evidence on record, the learned trial Court convicted 

and sentenced the appellant in the manner mentioned hereinabove.

7.    Learned  counsel  for  the  appellant  co

judgment  of  conviction  and  the  consequent  order  of sentence  are  legally 

unsustainable,  being  the  result  of  a  misappreciation  of  the  oral  as  well  as 

documentary evidence available on record. It was submitted that the prosecution 

has failed to prove its case beyond reasonable doubt and that the defence set up 

by the appellant, namely that the sexual intercourse was consensual, stands duly 

probabilised from

the  conduct  attributed  to  the  prosecutrix is  wholly  unnatural and  inconsistent 

with the prosecution version. 

8.    It was argued that the alleged occurrence is stated to have taken 

place inside the room occupied by the

2004    -4-

examined  as  PW7.  Besides  examining  the  aforesaid  material  witnesses,  the 

prosecution also examined the official and formal witnesses and tendered into 

evidence  the  report of the  Chemical  Examiner  along with other documentary 

evidence in support of its case. 

Upon the conclusion of the prosecution evidence, the statement of 

the accused was recorded under Section 313 of the Code of Criminal Procedure, 

wherein  all  the  incriminating  circumstances  appearing  against  him  in  the 

prosecution  evidence  were  put  to  him.  The  accused  denied  the  pro

allegations in toto and claimed false implication. He, however, set up a defence 

that the prosecutrix had herself called him to her house, opened the gate and 

taken him inside her room, where the sexual intercourse took place with her free 

and at her instance. The accused did not lead any evidence in defence

Upon appreciation of the evidence on record, the learned trial Court convicted 

and sentenced the appellant in the manner mentioned hereinabove.

Learned  counsel  for  the  appellant  co

judgment  of  conviction  and  the  consequent  order  of sentence  are  legally 

unsustainable,  being  the  result  of  a  misappreciation  of  the  oral  as  well  as 

documentary evidence available on record. It was submitted that the prosecution 

s failed to prove its case beyond reasonable doubt and that the defence set up 

by the appellant, namely that the sexual intercourse was consensual, stands duly 

from the evidence on record. Learned counsel further submitted that 

the  conduct  attributed  to  the  prosecutrix is  wholly  unnatural and  inconsistent 

with the prosecution version.  

It was argued that the alleged occurrence is stated to have taken 

place inside the room occupied by the prosecutrix in a residential house where 

ing  the  aforesaid  material  witnesses,  the 

prosecution also examined the official and formal witnesses and tendered into 

evidence  the  report of the  Chemical  Examiner  along with other documentary 

e prosecution evidence, the statement of 

the accused was recorded under Section 313 of the Code of Criminal Procedure, 

wherein  all  the  incriminating  circumstances  appearing  against  him  in  the 

prosecution  evidence  were  put  to  him.  The  accused  denied  the  prosecution 

allegations in toto and claimed false implication. He, however, set up a defence 

that the prosecutrix had herself called him to her house, opened the gate and 

taken him inside her room, where the sexual intercourse took place with her free 

and at her instance. The accused did not lead any evidence in defence. 

Upon appreciation of the evidence on record, the learned trial Court convicted 

and sentenced the appellant in the manner mentioned hereinabove. 

Learned  counsel  for  the  appellant  contended  that  the  impugned 

judgment  of  conviction  and  the  consequent  order  of sentence  are  legally 

unsustainable,  being  the  result  of  a  misappreciation  of  the  oral  as  well  as 

documentary evidence available on record. It was submitted that the prosecution 

s failed to prove its case beyond reasonable doubt and that the defence set up 

by the appellant, namely that the sexual intercourse was consensual, stands duly 

Learned counsel further submitted that 

the  conduct  attributed  to  the  prosecutrix is  wholly  unnatural and  inconsistent 

It was argued that the alleged occurrence is stated to have taken 

prosecutrix in a residential house where 

evidence  the  report of the  Chemical  Examiner  along with other documentary 

wherein  all  the  incriminating  circumstances  appearing  against  him  in  the 

allegations in toto and claimed false implication. He, however, set up a defence 

ntended  that  the  impugned 

judgment  of  conviction  and  the  consequent  order  of sentence  are  legally 

s failed to prove its case beyond reasonable doubt and that the defence set up 

by the appellant, namely that the sexual intercourse was consensual, stands duly 

CRA-S-1830-SB-2004

her  parents-in-law  were  sleeping  in  the  adjoining  room  and  her  two  minor 

children  were  sleeping  in  the  same  room.  Despite  the  appellant  allegedly 

entering  the  house  after  scaling  the  boundary  wall at  about  midnight

prosecutrix  admittedly  did  not  raise  any  immediate alarm.  Such  conduct, 

according to the learned counsel, is wholly inconsistent with that expected of a 

victim of a forcible

9.    It was further contended that, according to the 

itself,  the  appellant remained  inside the  room  for a  sufficient  length of time, 

removed the clothes of the prosecutrix and committed sexual intercourse. Yet, 

neither  did  her  father

adjoining room, intervene during the alleged occurrence, nor did the two minor 

children sleeping in the same room wake up. Even no neighbour gathered at the 

place  of  occurrence.  According  to  the  learned  counsel,  these  circumstances 

render the prosecution story

its truthfulness. 

10.    Learned  counsel  next  submitted  that  the  medical  evidence 

completely belies the allegation of forcible sexual intercourse. Referring to the 

testimony of PW9 Dr. 

was found on any part of the body of the prosecutrix, including her private parts. 

During cross-examination, the witness categorically admitted that there was no 

external injury on her person. It was argued that despit

resistance and a struggle with the appellant, the complete absence of injuries 

materially undermines the prosecution version and lends support to the defence 

plea that the sexual intercourse was consensual. It was further pointed

2004    -5-

law  were  sleeping  in  the  adjoining  room  and  her  two  minor 

children  were  sleeping  in  the  same  room.  Despite  the  appellant  allegedly 

entering  the  house  after  scaling  the  boundary  wall at  about  midnight

prosecutrix  admittedly  did  not  raise  any  immediate alarm.  Such  conduct, 

according to the learned counsel, is wholly inconsistent with that expected of a 

forcible sexual assault. 

It was further contended that, according to the 

itself,  the  appellant remained  inside the  room  for a  sufficient  length of time, 

removed the clothes of the prosecutrix and committed sexual intercourse. Yet, 

neither  did  her  father-in-law  and  mother-in-law,  who  were  sleeping  in  the 

ining room, intervene during the alleged occurrence, nor did the two minor 

children sleeping in the same room wake up. Even no neighbour gathered at the 

place  of  occurrence.  According  to  the  learned  counsel,  these  circumstances 

render the prosecution story inherently improbable and cast a serious doubt upon 

Learned  counsel  next  submitted  that  the  medical  evidence 

completely belies the allegation of forcible sexual intercourse. Referring to the 

testimony of PW9 Dr. Barinder Gill, it was contended that no injury whatsoever 

was found on any part of the body of the prosecutrix, including her private parts. 

examination, the witness categorically admitted that there was no 

external injury on her person. It was argued that despit

resistance and a struggle with the appellant, the complete absence of injuries 

materially undermines the prosecution version and lends support to the defence 

plea that the sexual intercourse was consensual. It was further pointed

law  were  sleeping  in  the  adjoining  room  and  her  two  minor 

children  were  sleeping  in  the  same  room.  Despite  the  appellant  allegedly 

entering  the  house  after  scaling  the  boundary  wall at  about  midnight,  the 

prosecutrix  admittedly  did  not  raise  any  immediate alarm.  Such  conduct, 

according to the learned counsel, is wholly inconsistent with that expected of a 

It was further contended that, according to the prosecution version 

itself,  the  appellant remained  inside the  room  for a  sufficient  length of time, 

removed the clothes of the prosecutrix and committed sexual intercourse. Yet, 

law,  who  were  sleeping  in  the 

ining room, intervene during the alleged occurrence, nor did the two minor 

children sleeping in the same room wake up. Even no neighbour gathered at the 

place  of  occurrence.  According  to  the  learned  counsel,  these  circumstances 

inherently improbable and cast a serious doubt upon 

Learned  counsel  next  submitted  that  the  medical  evidence 

completely belies the allegation of forcible sexual intercourse. Referring to the 

s contended that no injury whatsoever 

was found on any part of the body of the prosecutrix, including her private parts. 

examination, the witness categorically admitted that there was no 

external injury on her person. It was argued that despite the prosecutrix alleging 

resistance and a struggle with the appellant, the complete absence of injuries 

materially undermines the prosecution version and lends support to the defence 

plea that the sexual intercourse was consensual. It was further pointed out that 

children  were  sleeping  in  the  same  room.  Despite  the  appellant  allegedly 

prosecution version 

itself,  the  appellant remained  inside the  room  for a  sufficient  length of time, 

was found on any part of the body of the prosecutrix, including her private parts. 

CRA-S-1830-SB-2004

PW6 Hardeep Singh had also admitted that he had not noticed any injury on the 

person of the prosecutrix.

11.    It was then argued that, on the other hand, the appellant himself was 

found to have sustained multiple injuries on his person. PW4 Dr. R

proved the injuries noticed on the cheek, forearm, chin and knee of the appellant 

and  also admitted  during  cross

been  caused  by  simple  slapping.  According  to  the  learned  counsel,  the 

prosecution  has failed  to  furnish  any  explanation  whatsoever  for  the  injuries 

found on the person of the appellant. The non

was submitted, assumes considerable significance and creates a serious doubt 

regarding the true genesis and manne

12.    Learned counsel also assailed the prosecution case on the ground of 

delay in the registration of the First Information Report. It was submitted that the 

matter was not reported to the police immediately and that the delay in 

the  criminal  law  into  motion  afforded  sufficient  time  for  deliberation  and 

consultation, thereby giving rise to the possibility of embellishment and false 

implication. 

13.    Lastly, learned counsel submitted that though a conviction in a case 

of rape can be based on the sole testimony of the prosecutrix, such testimony 

must inspire implicit confidence and be of sterling quality. It was argued that 

where the conduct of the prosecutrix appears unnatural, the medical evidence 

does not support the allega

on the person of the accused remain unexplained and the prosecution version 

suffers  from  inherent  improbabilities,  it  would  be unsafe  to  sustain  the 

conviction  solely  on  such  evidence.  On  the  strength

2004    -6-

PW6 Hardeep Singh had also admitted that he had not noticed any injury on the 

prosecutrix. 

It was then argued that, on the other hand, the appellant himself was 

found to have sustained multiple injuries on his person. PW4 Dr. R

proved the injuries noticed on the cheek, forearm, chin and knee of the appellant 

and  also admitted  during  cross-examination that  such injuries  could not  have 

been  caused  by  simple  slapping.  According  to  the  learned  counsel,  the 

failed  to  furnish  any  explanation  whatsoever  for  the  injuries 

found on the person of the appellant. The non-explanation of these injuries, it 

was submitted, assumes considerable significance and creates a serious doubt 

regarding the true genesis and manner of the occurrence.

Learned counsel also assailed the prosecution case on the ground of 

delay in the registration of the First Information Report. It was submitted that the 

matter was not reported to the police immediately and that the delay in 

the  criminal  law  into  motion  afforded  sufficient  time  for  deliberation  and 

consultation, thereby giving rise to the possibility of embellishment and false 

Lastly, learned counsel submitted that though a conviction in a case 

e can be based on the sole testimony of the prosecutrix, such testimony 

must inspire implicit confidence and be of sterling quality. It was argued that 

where the conduct of the prosecutrix appears unnatural, the medical evidence 

does not support the allegation of forcible sexual intercourse, the injuries found 

on the person of the accused remain unexplained and the prosecution version 

suffers  from  inherent  improbabilities,  it  would  be unsafe  to  sustain  the 

conviction  solely  on  such  evidence.  On  the  strength

PW6 Hardeep Singh had also admitted that he had not noticed any injury on the 

It was then argued that, on the other hand, the appellant himself was 

found to have sustained multiple injuries on his person. PW4 Dr. Rajan Bhatti 

proved the injuries noticed on the cheek, forearm, chin and knee of the appellant 

examination that  such injuries  could not  have 

been  caused  by  simple  slapping.  According  to  the  learned  counsel,  the 

failed  to  furnish  any  explanation  whatsoever  for  the  injuries 

explanation of these injuries, it 

was submitted, assumes considerable significance and creates a serious doubt 

occurrence.  

Learned counsel also assailed the prosecution case on the ground of 

delay in the registration of the First Information Report. It was submitted that the 

matter was not reported to the police immediately and that the delay in setting 

the  criminal  law  into  motion  afforded  sufficient  time  for  deliberation  and 

consultation, thereby giving rise to the possibility of embellishment and false 

Lastly, learned counsel submitted that though a conviction in a case 

e can be based on the sole testimony of the prosecutrix, such testimony 

must inspire implicit confidence and be of sterling quality. It was argued that 

where the conduct of the prosecutrix appears unnatural, the medical evidence 

tion of forcible sexual intercourse, the injuries found 

on the person of the accused remain unexplained and the prosecution version 

suffers  from  inherent  improbabilities,  it  would  be unsafe  to  sustain  the 

conviction  solely  on  such  evidence.  On  the  strength of  the  aforesaid 

It was then argued that, on the other hand, the appellant himself was 

ajan Bhatti 

been  caused  by  simple  slapping.  According  to  the  learned  counsel,  the 

explanation of these injuries, it 

e can be based on the sole testimony of the prosecutrix, such testimony 

tion of forcible sexual intercourse, the injuries found 

CRA-S-1830-SB-2004

submissions, learned counsel prayed that the appeal be allowed, the impugned 

judgment of conviction and the consequent order of sentence be set aside and the 

appellant be acquitted of the charges framed against him.

14.    Per contra, learn

of  conviction  and  the  consequent  order  of  sentence and  contended  that  the 

learned trial Court had correctly appreciated the oral as well as documentary 

evidence available on record and had rightly returned t

the appellant. It was submitted that the testimony of the prosecutrix is natural, 

cogent, trustworthy and inspires confidence. The same, according to the learned 

State  counsel,  stands  duly  corroborated  in  its  material  particular

testimony of PW6 Hardeep Singh, the medical evidence, the injuries found on 

the  person  of  the  appellant  and  the  recovery  of  the  kirpan  pursuant  to  his 

disclosure statement.

having admitted the factum of sexual intercourse had failed to substantiate his 

plea  that  the  same  was  consensual.  It  was  contended  that  the  burden  to 

probabilise the plea of consent was upon the appellant, which he had failed to 

discharge.  It  was  further  submitted  that  t

Information  Report  stood  satisfactorily  explained  by  the  prosecution  and, 

therefore, no adverse inference could be drawn on that account.

of the aforesaid submissions, learned State counsel prayed for dismissal

present appeal and for affirmation of the impugned judgment of conviction and 

the consequent order of sentence passed by the learned trial Court.

15.    I have heard learned counsel for the parties and have carefully gone 

through  the  record  of  the  ca

submissions advanced on their behalf and the findings recorded by the learned 

2004    -7-

submissions, learned counsel prayed that the appeal be allowed, the impugned 

judgment of conviction and the consequent order of sentence be set aside and the 

appellant be acquitted of the charges framed against him.

Per contra, learned State counsel supported the impugned judgment 

of  conviction  and  the  consequent  order  of  sentence and  contended  that  the 

learned trial Court had correctly appreciated the oral as well as documentary 

evidence available on record and had rightly returned t

the appellant. It was submitted that the testimony of the prosecutrix is natural, 

cogent, trustworthy and inspires confidence. The same, according to the learned 

State  counsel,  stands  duly  corroborated  in  its  material  particular

testimony of PW6 Hardeep Singh, the medical evidence, the injuries found on 

the  person  of  the  appellant  and  the  recovery  of  the  kirpan  pursuant  to  his 

statement. Learned  State  counsel  further  argued  that  the  appellant 

the factum of sexual intercourse had failed to substantiate his 

plea  that  the  same  was  consensual.  It  was  contended  that  the  burden  to 

probabilise the plea of consent was upon the appellant, which he had failed to 

discharge.  It  was  further  submitted  that  the  delay  in  lodging  the  First 

Information  Report  stood  satisfactorily  explained  by  the  prosecution  and, 

therefore, no adverse inference could be drawn on that account.

of the aforesaid submissions, learned State counsel prayed for dismissal

present appeal and for affirmation of the impugned judgment of conviction and 

the consequent order of sentence passed by the learned trial Court.

have heard learned counsel for the parties and have carefully gone 

through  the  record  of  the  case.  The  evidence  adduced  by  the  parties,  the 

submissions advanced on their behalf and the findings recorded by the learned 

submissions, learned counsel prayed that the appeal be allowed, the impugned 

judgment of conviction and the consequent order of sentence be set aside and the 

appellant be acquitted of the charges framed against him. 

ed State counsel supported the impugned judgment 

of  conviction  and  the  consequent  order  of  sentence and  contended  that  the 

learned trial Court had correctly appreciated the oral as well as documentary 

evidence available on record and had rightly returned the finding of guilt against 

the appellant. It was submitted that the testimony of the prosecutrix is natural, 

cogent, trustworthy and inspires confidence. The same, according to the learned 

State  counsel,  stands  duly  corroborated  in  its  material  particulars  by  the 

testimony of PW6 Hardeep Singh, the medical evidence, the injuries found on 

the  person  of  the  appellant  and  the  recovery  of  the  kirpan  pursuant  to  his 

Learned  State  counsel  further  argued  that  the  appellant 

the factum of sexual intercourse had failed to substantiate his 

plea  that  the  same  was  consensual.  It  was  contended  that  the  burden  to 

probabilise the plea of consent was upon the appellant, which he had failed to 

he  delay  in  lodging  the  First 

Information  Report  stood  satisfactorily  explained  by  the  prosecution  and, 

therefore, no adverse inference could be drawn on that account. On the strength 

of the aforesaid submissions, learned State counsel prayed for dismissal of the 

present appeal and for affirmation of the impugned judgment of conviction and 

the consequent order of sentence passed by the learned trial Court. 

have heard learned counsel for the parties and have carefully gone 

se.  The  evidence  adduced  by  the  parties,  the 

submissions advanced on their behalf and the findings recorded by the learned 

of  conviction  and  the  consequent  order  of  sentence and  contended  that  the 

learned trial Court had correctly appreciated the oral as well as documentary 

he finding of guilt against 

cogent, trustworthy and inspires confidence. The same, according to the learned 

Learned  State  counsel  further  argued  that  the  appellant 

the factum of sexual intercourse had failed to substantiate his 

CRA-S-1830-SB-2004

trial Court have been

is  whether  the  prosecution  has  succeeded  in  proving  the  charges  against  the 

appellant  beyond  reasonable  doubt  and  whether  the  impugned  judgment  of 

conviction and the consequent order of sentence call for any inter

Court.  

16.    Before adverting to the merits of the rival submissions, it would be 

apposite to notice that the occurrence in the present case is alleged to have taken 

place on the intervening night of 05/06.02.2004. The case, therefore, is

to be examined in the light of the provisions of Section 375 of the Indian Penal 

Code as they stood prior to their substitution by the Criminal Law (Amendment) 

Act, 2013, which reads as under:

"375. Rape

A man is said to commit ‘rape’ who, 

excepted, has sexual intercourse with a woman under circumstances 

falling under any of the six following descriptions:

First.—Against her will.

Secondly.

Thirdly.—

putting her or any person in whom she is interested in fear of death or 

of hurt. 

Fourthly.

husband, and that her consent is given because she believes that he is 

another  man  to  whom  sh

married.

Fifthly.—

by  reason  of  unsoundness  of  mind  or  intoxication  or  the 

administration  by  him  personally  or  through  another  of  any 

stupefying or unwholeso

nature and consequences of that to which she gives consent.

Sixthly.—

of age. 

2004    -8-

been duly considered. The question that arises for consideration 

is  whether  the  prosecution  has  succeeded  in  proving  the  charges  against  the 

appellant  beyond  reasonable  doubt  and  whether  the  impugned  judgment  of 

conviction and the consequent order of sentence call for any inter

Before adverting to the merits of the rival submissions, it would be 

apposite to notice that the occurrence in the present case is alleged to have taken 

place on the intervening night of 05/06.02.2004. The case, therefore, is

to be examined in the light of the provisions of Section 375 of the Indian Penal 

Code as they stood prior to their substitution by the Criminal Law (Amendment) 

Act, 2013, which reads as under: 

375. Rape.- 

A man is said to commit ‘rape’ who, except in the case hereinafter 

excepted, has sexual intercourse with a woman under circumstances 

falling under any of the six following descriptions:

Against her will. 

Secondly.—Without her consent. 

—With her consent, when her consent has b

putting her or any person in whom she is interested in fear of death or 

Fourthly.—With her consent, when the man knows that he is not her 

husband, and that her consent is given because she believes that he is 

another  man  to  whom  she  is  or  believes  herself  to  be  lawfully 

married. 

—With her consent, when, at the time of giving such consent, 

by  reason  of  unsoundness  of  mind  or  intoxication  or  the 

administration  by  him  personally  or  through  another  of  any 

stupefying or unwholesome substance, she is unable to understand the 

nature and consequences of that to which she gives consent.

—With or without her consent, when she is under sixteen years 

The question that arises for consideration 

is  whether  the  prosecution  has  succeeded  in  proving  the  charges  against  the 

appellant  beyond  reasonable  doubt  and  whether  the  impugned  judgment  of 

conviction and the consequent order of sentence call for any interference by this 

Before adverting to the merits of the rival submissions, it would be 

apposite to notice that the occurrence in the present case is alleged to have taken 

place on the intervening night of 05/06.02.2004. The case, therefore, is required 

to be examined in the light of the provisions of Section 375 of the Indian Penal 

Code as they stood prior to their substitution by the Criminal Law (Amendment) 

except in the case hereinafter 

excepted, has sexual intercourse with a woman under circumstances 

falling under any of the six following descriptions:— 

With her consent, when her consent has been obtained by 

putting her or any person in whom she is interested in fear of death or 

With her consent, when the man knows that he is not her 

husband, and that her consent is given because she believes that he is 

e  is  or  believes  herself  to  be  lawfully 

With her consent, when, at the time of giving such consent, 

by  reason  of  unsoundness  of  mind  or  intoxication  or  the 

administration  by  him  personally  or  through  another  of  any 

me substance, she is unable to understand the 

nature and consequences of that to which she gives consent. 

With or without her consent, when she is under sixteen years 

Before adverting to the merits of the rival submissions, it would be 

CRA-S-1830-SB-2004

Explanation.

intercou

Exception.

not being under fifteen years of age, is not rape."

17.    The  settled  principle  of

lies squarely upon the

beyond reasonable doubt. 

for an offence under Section 376 IPC can be 

the prosecutrix  without  independent  cor

inspires implicit confidence and is found to be wholly reliable 

quality. The  testimony  of  such  character  that  it  leaves  no  reasonable  doubt 

regarding its truthfulness and can safely be acted upon without h

regard, the Hon'ble Supreme Court in 

Delhi), (2012) 8 SCC 21, 

in the following terms:

“15. In our considered opinion, the 'sterling witne

very  high  quality  and  caliber  whose  version  should,  therefore,  be 

unassailable.  The  Court  considering  the  version  of  such  witness 

should be in a position to accept it for its face value 

hesitation.  To  test  the  quality  of  such  a  witness,  the status  of  the 

witness  would 

truthfulness of the statement made by such a witness. What would be 

more relevant would be the consistency of the

starting point till the end, namely, at the time when the witness makes 

the  initial  statement  and  ultimately  before  the  Court.  It  should  be 

natural  and  consistent  with  the  case  of  the  prosecution  qua  the 

accused. There should not 

a witness. The witness should be in a position to withstand the cross

examination  of  any  length  and  howsoever  strenuous  it  may  be  and 

under  no  circumstance  should  give  room  for  any  doubt  as to  the 

2004    -9-

Explanation.—Penetration  is  sufficient  to  constitute  the  sexual 

intercourse necessary to the offence of rape.

Exception.—Sexual intercourse by a man with his own w

not being under fifteen years of age, is not rape."

The  settled  principle  of criminal  jurisprudence  is that  the

lies squarely upon the prosecution to establish every ingredient of the offence

beyond reasonable doubt. Equally well settled is the proposition that conviction 

offence under Section 376 IPC can be recorded

prosecutrix  without  independent  corroboration,  provided 

inspires implicit confidence and is found to be wholly reliable 

The  testimony  of  such  character  that  it  leaves  no  reasonable  doubt 

regarding its truthfulness and can safely be acted upon without h

regard, the Hon'ble Supreme Court in Rai Sandeep alias Deepu v. State (NCT of 

, (2012) 8 SCC 21, explained the attributes of a witness of sterling quality 

in the following terms:- 

15. In our considered opinion, the 'sterling witne

very  high  quality  and  caliber  whose  version  should,  therefore,  be 

unassailable.  The  Court  considering  the  version  of  such  witness 

should be in a position to accept it for its face value 

hesitation.  To  test  the  quality  of  such  a  witness,  the status  of  the 

witness  would be  immaterial  and  what  would  be 

truthfulness of the statement made by such a witness. What would be 

more relevant would be the consistency of the

starting point till the end, namely, at the time when the witness makes 

the  initial  statement  and  ultimately  before  the  Court.  It  should  be 

natural  and  consistent  with  the  case  of  the  prosecution  qua  the 

accused. There should not be any prevarication in the version of such 

a witness. The witness should be in a position to withstand the cross

examination  of  any  length  and  howsoever  strenuous  it  may  be  and 

under  no  circumstance  should  give  room  for  any  doubt  as to  the 

Penetration  is  sufficient  to  constitute  the  sexual 

rse necessary to the offence of rape. 

Sexual intercourse by a man with his own wife, the wife 

not being under fifteen years of age, is not rape." 

criminal  jurisprudence  is that  the burden 

to establish every ingredient of the offence 

is the proposition that conviction 

recorded on the sole testimony of 

roboration,  provided her testimony 

inspires implicit confidence and is found to be wholly reliable and of sterling 

The  testimony  of  such  character  that  it  leaves  no  reasonable  doubt 

regarding its truthfulness and can safely be acted upon without hesitation. In this 

Rai Sandeep alias Deepu v. State (NCT of 

explained the attributes of a witness of sterling quality 

15. In our considered opinion, the 'sterling witness' should be of a 

very  high  quality  and  caliber  whose  version  should,  therefore,  be 

unassailable.  The  Court  considering  the  version  of  such  witness 

should be in a position to accept it for its face value   without any 

hesitation.  To  test  the  quality  of  such  a  witness,  the status  of  the 

be  immaterial  and  what  would  be relevant  is  the 

truthfulness of the statement made by such a witness. What would be 

more relevant would be the consistency of the statement right from the 

starting point till the end, namely, at the time when the witness makes 

the  initial  statement  and  ultimately  before  the  Court.  It  should  be 

natural  and  consistent  with  the  case  of  the  prosecution  qua  the 

be any prevarication in the version of such 

a witness. The witness should be in a position to withstand the cross-

examination  of  any  length  and  howsoever  strenuous  it  may  be  and 

under  no  circumstance  should  give  room  for  any  doubt  as to  the 

burden 

is the proposition that conviction 

on the sole testimony of 

testimony 

explained the attributes of a witness of sterling quality 

CRA-S-1830-SB-2004

factum  of  the  o

sequence of it. Such a version should have co

everyone of other supporting material such as the recoveries made, 

the  weapons  used,  the  manner  of  offence  committed,  the  scientific 

evide

consistently match with the version of every other witness. It can even 

be  stated  that  it  should  be  akin  to  the  test  applied  in  the  case  of 

circumstantial evidence where there should not be any 

the chain of circumstances to hold the accused guilty of the offence 

alleged against him. Only if the version of such a witness qualifies the 

above test as well as all other similar such tests to be applied, it can 

be held that such a witne

version can be accepted by the Court without any corroboration and 

based on which the guilty can be punished. To be more precise, the 

version of the said witness on the core spectrum of the crime should 

remain

documentary and material objects should match the said version in 

material articulars in order to enable the Court trying the offence to 

rely on the core version to sieve the other supporting mater

holding the offender guilty of the charge alleged.

xxxxxxx xxxxxxx xxxxxxx xxxxxxxx xxxxxxx

24. There is evidence on record that there was no injury on the breast 

or  the  thighs  of  the  prosecutrix  and  only  a  minor  abrasion  on  the 

right-

prosecutrix's  original  version,  the  appellants  had  forcible  sexual 

intercourse one after the other against her. If that was so, it is hard to 

believe  that  there  was  no  other  injury  on  the  private parts  of  the 

prosec

defective, the attendant circumstances and other evidence have to be 

necessarily examined to see whether the allegation... was true.”

18.    It is equally well settled that where the testimony of t

does not inspire confidence, or where the version put forth is improbable and 

belies logic, the Court would be justified in seeking corroboration and, in its 

2004    -10-

factum  of  the  occurrence,  the  persons  involved,  as  well  as,  the 

sequence of it. Such a version should have co

everyone of other supporting material such as the recoveries made, 

the  weapons  used,  the  manner  of  offence  committed,  the  scientific 

evidence  and  the  expert  opinion.  The  said  version  should 

consistently match with the version of every other witness. It can even 

be  stated  that  it  should  be  akin  to  the  test  applied  in  the  case  of 

circumstantial evidence where there should not be any 

the chain of circumstances to hold the accused guilty of the offence 

alleged against him. Only if the version of such a witness qualifies the 

above test as well as all other similar such tests to be applied, it can 

be held that such a witness can be called as a 'sterling witness' whose 

version can be accepted by the Court without any corroboration and 

based on which the guilty can be punished. To be more precise, the 

version of the said witness on the core spectrum of the crime should 

remain intact  while  all  other  attendant  materials,  namely,  oral, 

documentary and material objects should match the said version in 

material articulars in order to enable the Court trying the offence to 

rely on the core version to sieve the other supporting mater

holding the offender guilty of the charge alleged.

xxxxxxx xxxxxxx xxxxxxx xxxxxxxx xxxxxxx

24. There is evidence on record that there was no injury on the breast 

or  the  thighs  of  the  prosecutrix  and  only  a  minor  abrasion  on  the 

right-side  neck  below  jaw  was  noted  while  according  to  the 

prosecutrix's  original  version,  the  appellants  had  forcible  sexual 

intercourse one after the other against her. If that was so, it is hard to 

believe  that  there  was  no  other  injury  on  the  private parts  of  the 

prosecutrix...  When  on  the  face  value  the  evidence  is  found  to  be 

defective, the attendant circumstances and other evidence have to be 

necessarily examined to see whether the allegation... was true.”

It is equally well settled that where the testimony of t

does not inspire confidence, or where the version put forth is improbable and 

belies logic, the Court would be justified in seeking corroboration and, in its 

ccurrence,  the  persons  involved,  as  well  as,  the 

sequence of it. Such a version should have co-relation with each and 

everyone of other supporting material such as the recoveries made, 

the  weapons  used,  the  manner  of  offence  committed,  the  scientific 

nce  and  the  expert  opinion.  The  said  version  should 

consistently match with the version of every other witness. It can even 

be  stated  that  it  should  be  akin  to  the  test  applied  in  the  case  of 

circumstantial evidence where there should not be any missing link in 

the chain of circumstances to hold the accused guilty of the offence 

alleged against him. Only if the version of such a witness qualifies the 

above test as well as all other similar such tests to be applied, it can 

ss can be called as a 'sterling witness' whose 

version can be accepted by the Court without any corroboration and 

based on which the guilty can be punished. To be more precise, the 

version of the said witness on the core spectrum of the crime should 

intact  while  all  other  attendant  materials,  namely,  oral, 

documentary and material objects should match the said version in 

material articulars in order to enable the Court trying the offence to 

rely on the core version to sieve the other supporting materials for 

holding the offender guilty of the charge alleged. 

xxxxxxx xxxxxxx xxxxxxx xxxxxxxx xxxxxxx 

24. There is evidence on record that there was no injury on the breast 

or  the  thighs  of  the  prosecutrix  and  only  a  minor  abrasion  on  the 

low  jaw  was  noted  while  according  to  the 

prosecutrix's  original  version,  the  appellants  had  forcible  sexual 

intercourse one after the other against her. If that was so, it is hard to 

believe  that  there  was  no  other  injury  on  the  private parts  of  the 

utrix...  When  on  the  face  value  the  evidence  is  found  to  be 

defective, the attendant circumstances and other evidence have to be 

necessarily examined to see whether the allegation... was true.” 

It is equally well settled that where the testimony of the prosecutrix 

does not inspire confidence, or where the version put forth is improbable and 

belies logic, the Court would be justified in seeking corroboration and, in its 

the  weapons  used,  the  manner  of  offence  committed,  the  scientific 

CRA-S-1830-SB-2004

absence, in extending to the accused the benefit of the doubt. In 

alias Tammu v. State (NCT of Delhi), (2009) 15 SCC 566

Court observed: 

“It is true that in a case of rape the evidence of the prosecutrix 

must  be  given  predominant  consideration,  but  to  hold  that  this 

evidence has to be accepted even if the

belies logic, would be doing violence to the very principles which 

govern the appreciation of evidence in a criminal matter.”

19.    At  the  outset,  it  deserves  notice  that  the  factum  of  sexual 

intercourse between the appellant and 

statement recorded under Section 313 of the Code of Criminal Procedure, the 

appellant has admitted the sexual intercourse while setting up a specific plea that 

the  same  was  consensual.  Such  admission,  however,  does

prosecution  of  its  obligation  to  establish,  by  cogent,  convincing  and  reliable 

evidence, that the intercourse was against the will of the prosecutrix and without 

her consent. The burden to prove the absence of consent rests throughout upon

the prosecution and never shifts. Consequently, the principal question that falls 

for determination is whether the prosecution has succeeded in proving beyond 

reasonable  doubt  that  the  admitted  act  of  sexual  intercourse  was  without  the 

consent of the pros

question  substantially  depends  upon  the  credibility  and  reliability  of  the 

testimony of the prosecutrix (PW5), there being no eyewitness to the occurrence 

itself. 

20.    Tested  on  the  touchstone  o

finds that the testimony of the prosecutrix does not inspire such confidence as 

would  justify  recording  a  conviction  solely  on  its basis  without  dependable 

corroboration. The foremost circumstance which creates a serious dent in the 

2004    -11-

absence, in extending to the accused the benefit of the doubt. In 

Tammu v. State (NCT of Delhi), (2009) 15 SCC 566

“It is true that in a case of rape the evidence of the prosecutrix 

must  be  given  predominant  consideration,  but  to  hold  that  this 

evidence has to be accepted even if the

belies logic, would be doing violence to the very principles which 

govern the appreciation of evidence in a criminal matter.”

At  the  outset,  it  deserves  notice  that  the  factum  of  sexual 

intercourse between the appellant and the prosecutrix is not in dispute. In his 

statement recorded under Section 313 of the Code of Criminal Procedure, the 

appellant has admitted the sexual intercourse while setting up a specific plea that 

the  same  was  consensual.  Such  admission,  however,  does

prosecution  of  its  obligation  to  establish,  by  cogent,  convincing  and  reliable 

that the intercourse was against the will of the prosecutrix and without 

her consent. The burden to prove the absence of consent rests throughout upon

the prosecution and never shifts. Consequently, the principal question that falls 

for determination is whether the prosecution has succeeded in proving beyond 

reasonable  doubt  that  the  admitted  act  of  sexual  intercourse  was  without  the 

consent of the prosecutrix. In the facts of the present case, the answer to that 

question  substantially  depends  upon  the  credibility  and  reliability  of  the 

testimony of the prosecutrix (PW5), there being no eyewitness to the occurrence 

Tested  on  the  touchstone  of  the  aforesaid  principles,  this  Court 

finds that the testimony of the prosecutrix does not inspire such confidence as 

would  justify  recording  a  conviction  solely  on  its basis  without  dependable 

The foremost circumstance which creates a serious dent in the 

absence, in extending to the accused the benefit of the doubt. In Tameezuddin 

Tammu v. State (NCT of Delhi), (2009) 15 SCC 566, the Hon'ble Supreme 

“It is true that in a case of rape the evidence of the prosecutrix 

must  be  given  predominant  consideration,  but  to  hold  that  this 

evidence has to be accepted even if the story is improbable and 

belies logic, would be doing violence to the very principles which 

govern the appreciation of evidence in a criminal matter.” 

At  the  outset,  it  deserves  notice  that  the  factum  of  sexual 

the prosecutrix is not in dispute. In his 

statement recorded under Section 313 of the Code of Criminal Procedure, the 

appellant has admitted the sexual intercourse while setting up a specific plea that 

the  same  was  consensual.  Such  admission,  however,  does not  absolve  the 

prosecution  of  its  obligation  to  establish,  by  cogent,  convincing  and  reliable 

that the intercourse was against the will of the prosecutrix and without 

her consent. The burden to prove the absence of consent rests throughout upon 

the prosecution and never shifts. Consequently, the principal question that falls 

for determination is whether the prosecution has succeeded in proving beyond 

reasonable  doubt  that  the  admitted  act  of  sexual  intercourse  was  without  the 

ecutrix. In the facts of the present case, the answer to that 

question  substantially  depends  upon  the  credibility  and  reliability  of  the 

testimony of the prosecutrix (PW5), there being no eyewitness to the occurrence 

f  the  aforesaid  principles,  this  Court 

finds that the testimony of the prosecutrix does not inspire such confidence as 

would  justify  recording  a  conviction  solely  on  its basis  without  dependable 

The foremost circumstance which creates a serious dent in the 

, the Hon'ble Supreme 

ecutrix. In the facts of the present case, the answer to that 

testimony of the prosecutrix (PW5), there being no eyewitness to the occurrence 

The foremost circumstance which creates a serious dent in the 

CRA-S-1830-SB-2004

prosecution  case  is  the  inconsistency  between  the  ocular  version  of  the 

prosecutrix and the medical evidence. While appearing in the witness box, the 

prosecutrix  categorically  deposed  that  the  a

sexual intercourse with her after a struggle. She further asserted that during the 

occurrence, the appellant caused an injury with the kirpan on her left hand, as a 

result whereof bleeding ensued and blood stains were left o

part of her testimony, however, does not find

PW9 Dr. Barinder Gill, who medico

the occurrence, categorically deposed that no injury whatsoever was found on 

any part of her body, including her external genitalia. During cross

the witness reiterated that there was no external injury on her person. Likewise, 

PW6 Hardeep Singh, the father

not noticed any injury on her body. Thus, the assertion of the prosecutrix that 

she had sustained an injury on her left hand resulting

unsubstantiated. 

21.    It is true, as held in 

SCC 635, that the mere absence of injuries on the person of the prosecutrix is 

not,  by  itself,  sufficient  to  falsify  her  otherwise  cogent  and  trustworthy 

testimony, and that a helpless submission under the threat of a weapon need not 

necessarily leave marks of in

where the prosecutrix does not herself set up a case of active physical resistance. 

22.    It is true that the absence of injuries on the person of the prosecutrix 

is not by itself decisive of the issue of co

conclusion that no offence of rape was committed. The law in this regard is well 

settled. However, the present case stands on a different footing. It is not a case 

where the Court is merely confronted with the absen

2004    -12-

prosecution  case  is  the  inconsistency  between  the  ocular  version  of  the 

prosecutrix and the medical evidence. While appearing in the witness box, the 

prosecutrix  categorically  deposed  that  the  appellant  had  forcibly  committed 

sexual intercourse with her after a struggle. She further asserted that during the 

occurrence, the appellant caused an injury with the kirpan on her left hand, as a 

result whereof bleeding ensued and blood stains were left o

part of her testimony, however, does not find support

inder Gill, who medico-legally examined the prosecutrix soon after 

the occurrence, categorically deposed that no injury whatsoever was found on 

any part of her body, including her external genitalia. During cross

the witness reiterated that there was no external injury on her person. Likewise, 

PW6 Hardeep Singh, the father-in-law of the prosecutrix, admitted that he had 

y injury on her body. Thus, the assertion of the prosecutrix that 

she had sustained an injury on her left hand resulting

It is true, as held in Ranjit Hazarika v. State of Assam, (1998) 8 

, that the mere absence of injuries on the person of the prosecutrix is 

not,  by  itself,  sufficient  to  falsify  her  otherwise  cogent  and  trustworthy 

testimony, and that a helpless submission under the threat of a weapon need not 

necessarily leave marks of injury. That principle, however, operates in a case 

where the prosecutrix does not herself set up a case of active physical resistance. 

It is true that the absence of injuries on the person of the prosecutrix 

is not by itself decisive of the issue of consent, nor can it invariably lead to the 

conclusion that no offence of rape was committed. The law in this regard is well 

settled. However, the present case stands on a different footing. It is not a case 

where the Court is merely confronted with the absen

prosecution  case  is  the  inconsistency  between  the  ocular  version  of  the 

prosecutrix and the medical evidence. While appearing in the witness box, the 

ppellant  had  forcibly  committed 

sexual intercourse with her after a struggle. She further asserted that during the 

occurrence, the appellant caused an injury with the kirpan on her left hand, as a 

result whereof bleeding ensued and blood stains were left on her clothes. This 

support from the medical evidence. 

legally examined the prosecutrix soon after 

the occurrence, categorically deposed that no injury whatsoever was found on 

any part of her body, including her external genitalia. During cross-examination, 

the witness reiterated that there was no external injury on her person. Likewise, 

law of the prosecutrix, admitted that he had 

y injury on her body. Thus, the assertion of the prosecutrix that 

she had sustained an injury on her left hand resulting in bleeding remains wholly 

Ranjit Hazarika v. State of Assam, (1998) 8 

, that the mere absence of injuries on the person of the prosecutrix is 

not,  by  itself,  sufficient  to  falsify  her  otherwise  cogent  and  trustworthy 

testimony, and that a helpless submission under the threat of a weapon need not 

jury. That principle, however, operates in a case 

where the prosecutrix does not herself set up a case of active physical resistance. 

It is true that the absence of injuries on the person of the prosecutrix 

nsent, nor can it invariably lead to the 

conclusion that no offence of rape was committed. The law in this regard is well 

settled. However, the present case stands on a different footing. It is not a case 

where the Court is merely confronted with the absence of injuries. Rather, the 

n her clothes. This 

the occurrence, categorically deposed that no injury whatsoever was found on 

law of the prosecutrix, admitted that he had 

not,  by  itself,  sufficient  to  falsify  her  otherwise  cogent  and  trustworthy 

jury. That principle, however, operates in a case 

nsent, nor can it invariably lead to the 

CRA-S-1830-SB-2004

prosecutrix has positively asserted that she resisted the appellant, that a struggle 

had ensued and, more importantly, that she sustained a specific kirpan injury on 

her left hand which resulted in bleeding. When such a specific

to be wholly inconsistent with the medical evidence, the contradiction assumes 

considerable significance. It is no longer a mere absence of corroboration but a 

positive  circumstance  affecting  the  intrinsic  reliability  of  the  prosecution

version. The testimony of the prosecutrix, therefore, cannot be appreciated in 

isolation  from  the  medical  evidence.  The  inconsistency  between  the  two 

introduces an element of doubt regarding the manner in which the occurrence is 

alleged to have taken plac

version at its face value without careful scrutiny of the remaining evidence on 

record.  

23.   The  prosecution  version  also  gives  rise  to  certain circumstances 

which cannot be ignored while appreciating 

According  to  her  own  deposition,  the  occurrence  took  place  inside  the  room 

occupied by her, where her two minor children, aged about five years and four 

years, were sleeping. Her parents

per  her  version,  the  appellant  scaled  the  boundary wall,  entered  the  room  at 

about  midnight,  threatened  her  with  a  kirpan,  removed  her  clothes  and 

committed  forcible  sexual  intercourse.  The  occurrence,  thus,  was  not 

instantaneous but

difficult to overlook that, according to the prosecution itself, the two children 

sleeping  in  the  same  room  did  not  wake  up  during  the  alleged  occurrence. 

Equally, there is nothing to indicate that the parent

the  adjoining  room,  became  aware  of  the  occurrence until  the  prosecutrix  is 

stated  to  have  raised  an  alarm  after  the  alleged  act  had  been  committed.  No 

2004    -13-

prosecutrix has positively asserted that she resisted the appellant, that a struggle 

had ensued and, more importantly, that she sustained a specific kirpan injury on 

her left hand which resulted in bleeding. When such a specific

to be wholly inconsistent with the medical evidence, the contradiction assumes 

considerable significance. It is no longer a mere absence of corroboration but a 

positive  circumstance  affecting  the  intrinsic  reliability  of  the  prosecution

The testimony of the prosecutrix, therefore, cannot be appreciated in 

isolation  from  the  medical  evidence.  The  inconsistency  between  the  two 

introduces an element of doubt regarding the manner in which the occurrence is 

alleged to have taken place and, consequently, renders it unsafe to accept her 

version at its face value without careful scrutiny of the remaining evidence on 

The  prosecution  version  also  gives  rise  to  certain circumstances 

which cannot be ignored while appreciating the testimony of the prosecutrix. 

According  to  her  own  deposition,  the  occurrence  took  place  inside  the  room 

occupied by her, where her two minor children, aged about five years and four 

years, were sleeping. Her parents-in-law were occupying the adjoining

per  her  version,  the  appellant  scaled  the  boundary wall,  entered  the  room  at 

about  midnight,  threatened  her  with  a  kirpan,  removed  her  clothes  and 

committed  forcible  sexual  intercourse.  The  occurrence,  thus,  was  not 

instantaneous but is alleged to have continued for

difficult to overlook that, according to the prosecution itself, the two children 

sleeping  in  the  same  room  did  not  wake  up  during  the  alleged  occurrence. 

Equally, there is nothing to indicate that the parent

the  adjoining  room,  became  aware  of  the  occurrence until  the  prosecutrix  is 

stated  to  have  raised  an  alarm  after  the  alleged  act  had  been  committed.  No 

prosecutrix has positively asserted that she resisted the appellant, that a struggle 

had ensued and, more importantly, that she sustained a specific kirpan injury on 

her left hand which resulted in bleeding. When such a specific assertion is found 

to be wholly inconsistent with the medical evidence, the contradiction assumes 

considerable significance. It is no longer a mere absence of corroboration but a 

positive  circumstance  affecting  the  intrinsic  reliability  of  the  prosecution 

The testimony of the prosecutrix, therefore, cannot be appreciated in 

isolation  from  the  medical  evidence.  The  inconsistency  between  the  two 

introduces an element of doubt regarding the manner in which the occurrence is 

e and, consequently, renders it unsafe to accept her 

version at its face value without careful scrutiny of the remaining evidence on 

The  prosecution  version  also  gives  rise  to  certain circumstances 

the testimony of the prosecutrix. 

According  to  her  own  deposition,  the  occurrence  took  place  inside  the  room 

occupied by her, where her two minor children, aged about five years and four 

law were occupying the adjoining room. As 

per  her  version,  the  appellant  scaled  the  boundary wall,  entered  the  room  at 

about  midnight,  threatened  her  with  a  kirpan,  removed  her  clothes  and 

committed  forcible  sexual  intercourse.  The  occurrence,  thus,  was  not 

for some time. It is, however, 

difficult to overlook that, according to the prosecution itself, the two children 

sleeping  in  the  same  room  did  not  wake  up  during  the  alleged  occurrence. 

Equally, there is nothing to indicate that the parents-in-law, who were occupying 

the  adjoining  room,  became  aware  of  the  occurrence until  the  prosecutrix  is 

stated  to  have  raised  an  alarm  after  the  alleged  act  had  been  committed.  No 

had ensued and, more importantly, that she sustained a specific kirpan injury on 

to be wholly inconsistent with the medical evidence, the contradiction assumes 

considerable significance. It is no longer a mere absence of corroboration but a 

e and, consequently, renders it unsafe to accept her 

According  to  her  own  deposition,  the  occurrence  took  place  inside  the  room 

room. As 

per  her  version,  the  appellant  scaled  the  boundary wall,  entered  the  room  at 

law, who were occupying 

CRA-S-1830-SB-2004

independent witness from the neighbourhood has also been associated, though

the occurrence is alleged to have taken place in a residential locality. While none 

of these circumstances, viewed in isolation, may be decisive, they nevertheless 

constitute relevant factors which require the testimony of the prosecutrix to be 

examined with greater

24.    Another  circumstance  relied  upon  by  the  prosecution  is  the 

presence of injuries on the person of the appellant. PW4 Dr. Rajan Bhatti noticed 

multiple  abrasions  and  scrape  marks  on  different  parts  of  the  body  of  the 

appellant. The prosecution, however, has not led any evidence to establish the 

manner  in  which  those  injuries  were  sustained  or  to  connect  them  with  the 

occurrence  in  question.  Likewise,  the  medical  witness  has  not  expressed  any 

opinion as to the precise m

In these circumstances, the injuries found on the person of the appellant are, by 

themselves, incapable of advancing the prosecution case one way or the other. 

At the same time, the prosecution has also 

their  presence.  The  evidentiary  value  of  these  injuries,  therefore,  remains 

inconclusive.  They  neither  lend  assurance  to  the  prosecution  version  nor  can 

they  be  treated  as  circumstances  corroborating  the allegation  that  th

intercourse was against the will or without the consent of the prosecutrix. Their 

significance, if any, can only be appreciated while evaluating the prosecution 

case as a whole. 

25.    The  circumstances  attending  the  lodging  of  the  First  Information

Report also merit consideration. The occurrence is alleged to have taken place at 

about  12.00  midnight  intervening  the  night  of  05/06.02.2004

prosecution the in

2004    -14-

independent witness from the neighbourhood has also been associated, though

the occurrence is alleged to have taken place in a residential locality. While none 

of these circumstances, viewed in isolation, may be decisive, they nevertheless 

constitute relevant factors which require the testimony of the prosecutrix to be 

ith greater circumspection.  

Another  circumstance  relied  upon  by  the  prosecution  is  the 

presence of injuries on the person of the appellant. PW4 Dr. Rajan Bhatti noticed 

multiple  abrasions  and  scrape  marks  on  different  parts  of  the  body  of  the 

appellant. The prosecution, however, has not led any evidence to establish the 

manner  in  which  those  injuries  were  sustained  or  to  connect  them  with  the 

occurrence  in  question.  Likewise,  the  medical  witness  has  not  expressed  any 

opinion as to the precise manner in which such injuries

In these circumstances, the injuries found on the person of the appellant are, by 

themselves, incapable of advancing the prosecution case one way or the other. 

At the same time, the prosecution has also not furnished any explanation for 

their  presence.  The  evidentiary  value  of  these  injuries,  therefore,  remains 

inconclusive.  They  neither  lend  assurance  to  the  prosecution  version  nor  can 

they  be  treated  as  circumstances  corroborating  the allegation  that  th

intercourse was against the will or without the consent of the prosecutrix. Their 

significance, if any, can only be appreciated while evaluating the prosecution 

The  circumstances  attending  the  lodging  of  the  First  Information

Report also merit consideration. The occurrence is alleged to have taken place at 

about  12.00  midnight  intervening  the  night  of  05/06.02.2004

prosecution the in-laws of the prosecutrix got to know about the occurrence on 

independent witness from the neighbourhood has also been associated, though 

the occurrence is alleged to have taken place in a residential locality. While none 

of these circumstances, viewed in isolation, may be decisive, they nevertheless 

constitute relevant factors which require the testimony of the prosecutrix to be 

Another  circumstance  relied  upon  by  the  prosecution  is  the 

presence of injuries on the person of the appellant. PW4 Dr. Rajan Bhatti noticed 

multiple  abrasions  and  scrape  marks  on  different  parts  of  the  body  of  the 

appellant. The prosecution, however, has not led any evidence to establish the 

manner  in  which  those  injuries  were  sustained  or  to  connect  them  with  the 

occurrence  in  question.  Likewise,  the  medical  witness  has  not  expressed  any 

injuries could have been caused. 

In these circumstances, the injuries found on the person of the appellant are, by 

themselves, incapable of advancing the prosecution case one way or the other. 

not furnished any explanation for 

their  presence.  The  evidentiary  value  of  these  injuries,  therefore,  remains 

inconclusive.  They  neither  lend  assurance  to  the  prosecution  version  nor  can 

they  be  treated  as  circumstances  corroborating  the allegation  that  the  sexual 

intercourse was against the will or without the consent of the prosecutrix. Their 

significance, if any, can only be appreciated while evaluating the prosecution 

The  circumstances  attending  the  lodging  of  the  First  Information 

Report also merit consideration. The occurrence is alleged to have taken place at 

about  12.00  midnight  intervening  the  night  of  05/06.02.2004,  and  as  per  the 

laws of the prosecutrix got to know about the occurrence on 

the occurrence is alleged to have taken place in a residential locality. While none 

of these circumstances, viewed in isolation, may be decisive, they nevertheless 

multiple  abrasions  and  scrape  marks  on  different  parts  of  the  body  of  the 

manner  in  which  those  injuries  were  sustained  or  to  connect  them  with  the 

occurrence  in  question.  Likewise,  the  medical  witness  has  not  expressed  any 

In these circumstances, the injuries found on the person of the appellant are, by 

inconclusive.  They  neither  lend  assurance  to  the  prosecution  version  nor  can 

e  sexual 

CRA-S-1830-SB-2004

the same night but

evidence itself reveals that before the matter was reported to the police, it was 

taken  before  the  village  Panchayat  in  an  attempt  to  bring  about  a  settlement 

between the parties.

prosecution case and, in an appropriate case, an attempt to resolve the matter 

through  elders  or  a  Panchayat  may  constitute  a  plausible  explanation. 

Nevertheless,  the  fact  remains  that  the  criminal  law  was

immediately after the occurrence. The intervening circumstances preceding the 

registration of the FIR deprive the prosecution version of the spontaneity which 

ordinarily  lends  assurance  to its truthfulness.  Though  this  circumstance  alone

may not be sufficient to discard the prosecution case, it is certainly a relevant 

factor which has to be borne in mind while appreciating the overall reliability of 

the prosecution evidence.

26.    Nor  does  the  other  evidence  led  by  the  prosecution furnish 

independent assurance on the crucial issue of absence of consent. PW6 Hardeep 

Singh admittedly did not witness the occurrence. His testimony is confined to 

the events which allegedly transpired after the prosecutrix raised an alarm and, 

therefore,  cannot  be  treated  as  corroboration  of  the  actual  act  of  sexual 

intercourse  or the

pursuant to the disclosure statement of the appellant does not materially advance 

the  prosecution  case.  At  the  highest,  t

recovery of the weapon. It does not, by itself, prove that the sexual intercourse 

was against the will or without the consent of the prosecutrix, which is the real 

controversy requiring

2004    -15-

the same night but the FIR came to be registered on 06.02.2004. The prosecution 

evidence itself reveals that before the matter was reported to the police, it was 

taken  before  the  village  Panchayat  in  an  attempt  to  bring  about  a  settlement 

parties. No doubt, every delay in lodging the FIR is not fatal to the 

prosecution case and, in an appropriate case, an attempt to resolve the matter 

through  elders  or  a  Panchayat  may  constitute  a  plausible  explanation. 

Nevertheless,  the  fact  remains  that  the  criminal  law  was

immediately after the occurrence. The intervening circumstances preceding the 

registration of the FIR deprive the prosecution version of the spontaneity which 

ordinarily  lends  assurance  to its truthfulness.  Though  this  circumstance  alone

may not be sufficient to discard the prosecution case, it is certainly a relevant 

factor which has to be borne in mind while appreciating the overall reliability of 

evidence. 

Nor  does  the  other  evidence  led  by  the  prosecution furnish 

independent assurance on the crucial issue of absence of consent. PW6 Hardeep 

Singh admittedly did not witness the occurrence. His testimony is confined to 

the events which allegedly transpired after the prosecutrix raised an alarm and, 

ot  be  treated  as  corroboration  of  the  actual  act  of  sexual 

the  absence  of  consent. Likewise,  the  recovery  of  the  kirpan 

pursuant to the disclosure statement of the appellant does not materially advance 

the  prosecution  case.  At  the  highest,  the  recovery  establishes  the  factum  of 

recovery of the weapon. It does not, by itself, prove that the sexual intercourse 

was against the will or without the consent of the prosecutrix, which is the real 

controversy requiring determination in the present

the FIR came to be registered on 06.02.2004. The prosecution 

evidence itself reveals that before the matter was reported to the police, it was 

taken  before  the  village  Panchayat  in  an  attempt  to  bring  about  a  settlement 

every delay in lodging the FIR is not fatal to the 

prosecution case and, in an appropriate case, an attempt to resolve the matter 

through  elders  or  a  Panchayat  may  constitute  a  plausible  explanation. 

Nevertheless,  the  fact  remains  that  the  criminal  law  was not  set  in  motion 

immediately after the occurrence. The intervening circumstances preceding the 

registration of the FIR deprive the prosecution version of the spontaneity which 

ordinarily  lends  assurance  to its truthfulness.  Though  this  circumstance  alone 

may not be sufficient to discard the prosecution case, it is certainly a relevant 

factor which has to be borne in mind while appreciating the overall reliability of 

Nor  does  the  other  evidence  led  by  the  prosecution furnish any 

independent assurance on the crucial issue of absence of consent. PW6 Hardeep 

Singh admittedly did not witness the occurrence. His testimony is confined to 

the events which allegedly transpired after the prosecutrix raised an alarm and, 

ot  be  treated  as  corroboration  of  the  actual  act  of  sexual 

Likewise,  the  recovery  of  the  kirpan 

pursuant to the disclosure statement of the appellant does not materially advance 

he  recovery  establishes  the  factum  of 

recovery of the weapon. It does not, by itself, prove that the sexual intercourse 

was against the will or without the consent of the prosecutrix, which is the real 

present case. 

evidence itself reveals that before the matter was reported to the police, it was 

taken  before  the  village  Panchayat  in  an  attempt  to  bring  about  a  settlement 

factor which has to be borne in mind while appreciating the overall reliability of 

any 

he  recovery  establishes  the  factum  of 

was against the will or without the consent of the prosecutrix, which is the real 

CRA-S-1830-SB-2004

27.    Similarly, the report of the Chemical Examiner also does not carry 

the  prosecution  case  any  further.  The  factum  of  sexual  intercourse  is  not  in 

dispute,  the  appellant  having  admitted  the  same  while  setting  up  the  plea  of 

consent.  The  Chemical  Ex

assistance in determining the pivotal issue, namely, whether the admitted act of 

sexual intercourse was consensual or otherwise.

28.   When  the  evidence  is  appreciated  in  its  entirety,  the  cumulative 

effect of the aforesaid circumstances cannot be overlooked. The inconsistency 

between the ocular version and the medical evidence, the absence of any medical 

support to the specific allegation of a kirpan injury, the circumstances attending 

the  alleged  occurrence

person of the appellant, the circumstances preceding the registration of the FIR 

and the absence of independent corroboration on the crucial issue of consent, 

when viewed collectively, create a reasona

version.  Though  each  of  these  circumstances,  taken individually,  may  not  be 

sufficient  to  discredit  the  prosecution  case,  their  cumulative  effect  materially 

affects  the  credibility

however strong, cannot take the place of proof. 

29.   It is 

the  evidence  available  on  record,  the  one  favourable  to  the  accused  must 

ordinarily  prevail.  The  prosecution  is  required  to establish  its  case  beyond 

reasonable  doubt  and  the  benefit  of  every  reasonable  doubt

ensure  to  the accused.

present case, this Court is of the considered opinion that the testimony of the 

prosecutrix  does  not  possess  that  degree  of  intrinsic  reliability  which  would 

2004    -16-

Similarly, the report of the Chemical Examiner also does not carry 

the  prosecution  case  any  further.  The  factum  of  sexual  intercourse  is  not  in 

dispute,  the  appellant  having  admitted  the  same  while  setting  up  the  plea  of 

consent.  The  Chemical  Examiner’s  report,  therefore,  does  not  furnish  any 

assistance in determining the pivotal issue, namely, whether the admitted act of 

sexual intercourse was consensual or otherwise.  

When  the  evidence  is  appreciated  in  its  entirety,  the  cumulative 

of the aforesaid circumstances cannot be overlooked. The inconsistency 

between the ocular version and the medical evidence, the absence of any medical 

support to the specific allegation of a kirpan injury, the circumstances attending 

the  alleged  occurrence,  the  inconclusive  nature  of  the  injuries  found  on the 

person of the appellant, the circumstances preceding the registration of the FIR 

and the absence of independent corroboration on the crucial issue of consent, 

when viewed collectively, create a reasonable doubt regarding the prosecution 

version.  Though  each  of  these  circumstances,  taken individually,  may  not  be 

sufficient  to  discredit  the  prosecution  case,  their  cumulative  effect  materially 

affects  the  credibility  of  the  prosecution evidence.

however strong, cannot take the place of proof.  

It is a settled law that where two views are reasonably possible on 

the  evidence  available  on  record,  the  one  favourable  to  the  accused  must 

ordinarily  prevail.  The  prosecution  is  required  to establish  its  case  beyond 

reasonable  doubt  and  the  benefit  of  every  reasonable  doubt

accused. Applying  the  aforesaid  principles  to  the  facts  of  the 

present case, this Court is of the considered opinion that the testimony of the 

prosecutrix  does  not  possess  that  degree  of  intrinsic  reliability  which  would 

Similarly, the report of the Chemical Examiner also does not carry 

the  prosecution  case  any  further.  The  factum  of  sexual  intercourse  is  not  in 

dispute,  the  appellant  having  admitted  the  same  while  setting  up  the  plea  of 

aminer’s  report,  therefore,  does  not  furnish  any 

assistance in determining the pivotal issue, namely, whether the admitted act of 

When  the  evidence  is  appreciated  in  its  entirety,  the  cumulative 

of the aforesaid circumstances cannot be overlooked. The inconsistency 

between the ocular version and the medical evidence, the absence of any medical 

support to the specific allegation of a kirpan injury, the circumstances attending 

,  the  inconclusive  nature  of  the  injuries  found  on the 

person of the appellant, the circumstances preceding the registration of the FIR 

and the absence of independent corroboration on the crucial issue of consent, 

ble doubt regarding the prosecution 

version.  Though  each  of  these  circumstances,  taken individually,  may  not  be 

sufficient  to  discredit  the  prosecution  case,  their  cumulative  effect  materially 

evidence.  It  is  trite  that  suspicion, 

where two views are reasonably possible on 

the  evidence  available  on  record,  the  one  favourable  to  the  accused  must 

ordinarily  prevail.  The  prosecution  is  required  to establish  its  case  beyond 

reasonable  doubt  and  the  benefit  of  every  reasonable  doubt  must  necessarily 

Applying  the  aforesaid  principles  to  the  facts  of  the 

present case, this Court is of the considered opinion that the testimony of the 

prosecutrix  does  not  possess  that  degree  of  intrinsic  reliability  which  would 

Similarly, the report of the Chemical Examiner also does not carry 

aminer’s  report,  therefore,  does  not  furnish  any 

of the aforesaid circumstances cannot be overlooked. The inconsistency 

between the ocular version and the medical evidence, the absence of any medical 

support to the specific allegation of a kirpan injury, the circumstances attending 

,  the  inconclusive  nature  of  the  injuries  found  on the 

sufficient  to  discredit  the  prosecution  case,  their  cumulative  effect  materially 

the  evidence  available  on  record,  the  one  favourable  to  the  accused  must 

Applying  the  aforesaid  principles  to  the  facts  of  the 

prosecutrix  does  not  possess  that  degree  of  intrinsic  reliability  which  would 

CRA-S-1830-SB-2004

justify sustaining  the  conviction  solely  on  its  basis.  The evidence  led  by  the 

prosecution falls short of the standard of proof required in criminal jurisprudence 

to establish beyond reasonable doubt that the admitted act of sexual intercourse 

was against the wil

the appellant is entitled

30.    Once the prosecution fails to establish the charge under Section 376 

IPC beyond reasonable doubt, the conviction recorded under Section 450 

also cannot be sustained. The prosecution alleged that the appellant committed 

house-trespass in order to commit the offence punishable under Section 376 IPC. 

Since  the  prosecution  has  failed  to  prove  beyond  reasonable  doubt  that  the 

offence  under  Sect

conviction under Section

31.   The learned trial Court, while returning the finding of guilt, did not 

accord  due  weight  to  the  material  infirmities  and  inconsistencies  noticed

hereinabove. The conclusions drawn by it, therefore, cannot

deserve to be set aside.

32.    For all the foregoing reasons, this Court is of the considered view 

that the prosecution has failed to bring home the charge against the appellant 

beyond reasonable doubt, and that the appellant is entitled to the benefit of the 

doubt. 

33.    Accordingly,  the  present  appeal  is  allowed.  The  impugned 

judgment of conviction and the order of sentence dated 31.07.2004 passed by the 

learned Additional Sessio

and the appellant, Avtar Singh alias Kala, is acquitted of the charges framed 

against him under Sections 376 and 450 of the Indian Penal Code, by extending 

2004    -17-

sustaining  the  conviction  solely  on  its  basis.  The evidence  led  by  the 

prosecution falls short of the standard of proof required in criminal jurisprudence 

to establish beyond reasonable doubt that the admitted act of sexual intercourse 

was against the will of the prosecutrix and without her consent. Consequently, 

the appellant is entitled to the benefit of doubt. 

Once the prosecution fails to establish the charge under Section 376 

IPC beyond reasonable doubt, the conviction recorded under Section 450 

also cannot be sustained. The prosecution alleged that the appellant committed 

trespass in order to commit the offence punishable under Section 376 IPC. 

Since  the  prosecution  has  failed  to  prove  beyond  reasonable  doubt  that  the 

offence  under  Section  376  IPC  was  committed,  the  foundation  on  which the 

conviction under Section 450 IPC rests also fails. 

The learned trial Court, while returning the finding of guilt, did not 

accord  due  weight  to  the  material  infirmities  and  inconsistencies  noticed

hereinabove. The conclusions drawn by it, therefore, cannot

aside.  

For all the foregoing reasons, this Court is of the considered view 

that the prosecution has failed to bring home the charge against the appellant 

beyond reasonable doubt, and that the appellant is entitled to the benefit of the 

Accordingly,  the  present  appeal  is  allowed.  The  impugned 

judgment of conviction and the order of sentence dated 31.07.2004 passed by the 

learned Additional Sessions Judge, Fast Track Court, Kapurthala, are set aside, 

and the appellant, Avtar Singh alias Kala, is acquitted of the charges framed 

against him under Sections 376 and 450 of the Indian Penal Code, by extending 

sustaining  the  conviction  solely  on  its  basis.  The evidence  led  by  the 

prosecution falls short of the standard of proof required in criminal jurisprudence 

to establish beyond reasonable doubt that the admitted act of sexual intercourse 

l of the prosecutrix and without her consent. Consequently, 

Once the prosecution fails to establish the charge under Section 376 

IPC beyond reasonable doubt, the conviction recorded under Section 450 IPC 

also cannot be sustained. The prosecution alleged that the appellant committed 

trespass in order to commit the offence punishable under Section 376 IPC. 

Since  the  prosecution  has  failed  to  prove  beyond  reasonable  doubt  that  the 

ion  376  IPC  was  committed,  the  foundation  on  which the 

The learned trial Court, while returning the finding of guilt, did not 

accord  due  weight  to  the  material  infirmities  and  inconsistencies  noticed 

hereinabove. The conclusions drawn by it, therefore, cannot be sustained and 

For all the foregoing reasons, this Court is of the considered view 

that the prosecution has failed to bring home the charge against the appellant 

beyond reasonable doubt, and that the appellant is entitled to the benefit of the 

Accordingly,  the  present  appeal  is  allowed.  The  impugned 

judgment of conviction and the order of sentence dated 31.07.2004 passed by the 

ns Judge, Fast Track Court, Kapurthala, are set aside, 

and the appellant, Avtar Singh alias Kala, is acquitted of the charges framed 

against him under Sections 376 and 450 of the Indian Penal Code, by extending 

l of the prosecutrix and without her consent. Consequently, 

trespass in order to commit the offence punishable under Section 376 IPC. 

Since  the  prosecution  has  failed  to  prove  beyond  reasonable  doubt  that  the 

ion  376  IPC  was  committed,  the  foundation  on  which the 

For all the foregoing reasons, this Court is of the considered view 

beyond reasonable doubt, and that the appellant is entitled to the benefit of the 

Accordingly,  the  present  appeal  is  allowed.  The  impugned 

judgment of conviction and the order of sentence dated 31.07.2004 passed by the 

and the appellant, Avtar Singh alias Kala, is acquitted of the charges framed 

CRA-S-1830-SB-2004

to  him  the  benefit  of  the  doubt.

accordingly stand discharged

34.    Pending application(s), if any, shall also stand disposed of.

29.07.2026 

puneet 

Whether speaking/reasoned

  Whether reportable

2004    -18-

to  him  the  benefit  of  the  doubt.  His  bail bonds  and  surety  bonds  sha

accordingly stand discharged. 

Pending application(s), if any, shall also stand disposed of.

Whether speaking/reasoned  :  Yes/No 

Whether reportable    :  Yes/No

bonds  and  surety  bonds  shall 

Pending application(s), if any, shall also stand disposed of. 

(RUPINDERJIT CHAHAL)  

JUDGE