REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1229 OF 2017

Chaman Lal …Appellant

Versus

The State of Himachal Pradesh …Respondent

J U D G M E N T

M.R. SHAH, J.

1.Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order dated 14.09.2016/19.09.2016 passed by the

High Court of Himachal Pradesh, Shimla in Criminal Appeal No.

36 of 2014, by which the High Court has allowed the said appeal

preferred   by   the   State   and   has   quashed   and   set   aside   the

judgment and order of acquittal passed by the learned trial Court

acquitting the appellant herein – original accused for the offences

under Sections 376 and 506 of the IPC and consequently has

convicted the appellant – accused for the aforesaid offences and

1

has sentenced him to undergo seven years R.I. with fine of Rs.

10,000/­ and in default of payment of fine, further six months

R.I.   under   Section   376   IPC   and   four   years   R.I.   with  fine   of

Rs.5,000/­   and   in   default   of   payment   of   fine,   further   three

months R.I. under Section 506 IPC, the original accused has

preferred the present appeal.

2.The facts leading to the present appeal in nutshell are as

under:

That the father of the prosecutrix lodged an FIR against the

accused   with   the   allegations   that   on   1.4.2008,   his   wife

Dhaneshwari Devi telephonically informed him at Shimla that

their daughter (prosecutrix) is pregnant.  It was alleged that the

prosecutrix told her mother that when she used to go to jungle to

graze goats and cattle, accused also used to go to jungle to graze

cattle and goats.  The prosecutrix told her mother that three­four

months ago, accused had sexual intercourse with her forcibly

and   without   her   consent.     That   the   accused   threatened   the

prosecutrix not to disclose the incident to anyone.  That due to

fear and due to forgetting the same and further due to mental

weakness, she did not disclose about the incident to anyone

2

including her mother.   That the prosecutrix was got medically

examined and as per the Medical Officer the prosecutrix was

carrying a pregnancy of 31 weeks.  Her age was stated to be 19

years.  Prosecutrix was alleged to be mentally retarded.  She was

medically examined at IGMC, Shimla as well as PGI, Chandigarh.

Prosecutrix gave birth to a female child on 19.6.2008 at KNH,

Shimla.   Blood samples of the prosecutrix, the baby and the

accused were taken for DNA test.  As per report, accused was the

biological father of the female child.  The accused was arrested.

After completion of the investigation, the Investigating Officer

submitted the chargesheet against the accused for the offences

under Sections 376 and 506 IPC.  The accused pleaded not guilty

and therefore he came to be tried by the learned trial Court for

the aforesaid offences.

2.1To  prove   the  case  against   the   accused,   the  prosecution

examined as many as 23 witnesses including the parents of the

prosecutrix (PW 1 & 2), Prosecutrix (PW3), Laboratory Technician

– Jitender Kumar (PW8), Dr. Sarla Chand (PW9), Dr. Rakesh

Kumar,   Radiologist   (PW10),   Dr.   Ramesh   Kumar,   Assistant

Professor,   Department   of   Psychiatry   (PW11),   Dr.   Jeeva   Nand

3

Chauhan (PW12), Nand Singh, Sr. Lab Technician, KNH, Shimla

(PW13), Dr. Monika Sharma (PW14), ASI Takpa Dorje (PW17), SI

Sunder   Singh   (PW19),   Dr.   Rama   Malhotra,   PGI,   Chandigarh

(PW22) and other witnesses.  That after closure of the evidence

on behalf of the prosecution, statement of the accused under

Section 313 Cr.P.C. was recorded.  He pleaded total innocence.

The learned trial Court acquitted the accused mainly on the

ground of delay in lodging the FIR and also on the ground that

the prosecutrix was not mentally unsound to understand the

consequences and what was happening.

3.Feeling aggrieved and dissatisfied with the judgment and

order of acquittal passed by the learned trial Court, the State

preferred appeal before the High Court and by the impugned

judgment and order and on re­appreciation of the entire evidence

on record, more particularly the medical evidence, the High Court

has reversed the order of acquittal and has convicted the accused

for the offences under Sections 376 and 506 IPC by observing

that the prosecutrix was not in a position to understand the good

and bad aspect of the sexual assault.  On re­appreciation of the

entire evidence on record, the High Court came to the conclusion

4

that the IQ of the prosecutrix was 62 and that she had mild

mental retardation.

4.Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order of conviction and sentence passed by the

High Court convicting the accused for the aforesaid offences, the

original accused has preferred the present appeal.

5.Ms. Radhika Gautam, learned Advocate has appeared for

the   appellant   and   Mr.   Sarthak   Ghonkrokta,   Advocate   has

appeared for the respondent­State.

5.1Ms. Radhika Gautam, learned Advocate appearing on behalf

of the appellant – accused has vehemently submitted that in the

facts   and   circumstances   of   the   case   the   High   Court   has

materially erred in reversing the acquittal and convicting the

accused in an appeal against acquittal.   It is submitted that

cogent reasons were given by the learned trial Court, which were

on appreciation of the evidence on record, and therefore the same

were not required to be interfered with by the High Court in

exercise   of   the   appellate   jurisdiction   in   an   appeal   against

acquittal.   

5

5.2Learned counsel for the appellant­accused has made the

following submissions:

i)there was a delay of four months in registering the FIR from

the   time   the   prosecution   claimed   the   incident   occurred   and

therefore the learned trial Court rightly acquitted the accused;

ii)even the father of the prosecutrix (PW1) clearly deposed that

the appellant – accused was called to discuss the matter and he

offered   to   take   care   of   the   child   but   refused   to   marry   the

prosecutrix.  It is submitted therefore that the FIR was filed only

as a vengeful act.  It is submitted that the appellant­accused was

not in a position to marry the prosecutrix as the appellant was

married and was having the children of his own;

iii)as such there is a delay of 8 months from the date of

incident in filing the FIR.   It is submitted that the prosecutrix

when examined the day after registering the FIR dated 22.4.2008

is found to be carrying a foetus of 8 months.  It is submitted that

it   is   not   believable   that   the   parents   were   not   aware   of   the

pregnancy of the prosecutrix;

iv)as such the prosecutrix was not suffering from mild mental

retardation as claimed by the prosecution.  It is submitted that

6

two psychiatrists gave a different account of which language the

prosecutrix seems to know.   It is submitted that one says she

knew ‘Hindi’ and other says she knew ‘Phari’ and he had to use

the interpreter.  It is submitted that this is a major discrepancy

in the prosecution’s case when one Doctor who is supposed to

have assessed her for mental faculties and therefore must have

asked her many questions which she spoke in Hindi and the

other Doctor who is also supposed to ask her a lot of questions in

Phari and he had to use the interpreter.   It is submitted that

therefore either both of them or at least one of them is not stating

the true facts;

v)even there are material contradictions in the deposition of

the prosecutrix as well as the mother, sister and father of the

prosecutrix inasmuch as the prosecutrix said that she came to

know about her pregnancy from her family members when they

told her about it, whereas the testimony of the mother, sister and

father reveal that it was clearly the prosecutrix who informed her

sister about the pregnancy;

vi)the High Court has mainly relied upon the medical evidence

of PW22 while coming to the conclusion that the prosecutrix was

7

having mild mental retardation.  It is submitted that deposition of

PW22 is compared with the deposition of other family members.

As rightly observed by the learned trial Court, the prosecutrix

was a person capable of understanding her welfare and quite

intelligent.

5.3Making   the   above   submissions   and   relying   upon   the

decision of this Court in the case of Krishna v. State of Karnataka

(2014) 15 SCC 596,  it is submitted that the High Court has

clearly erred in reversing the order of acquittal passed by the

learned trial Court which was based on appreciation of evidence

on record and the view taken by the learned trial Court was a

plausible view.

5.4It is further submitted by the learned Advocate appearing on

behalf   of   the   appellant   –   accused   that   out   of   seven   years

imprisonment, the accused has already undergone four years

and therefore it is prayed to allow the present appeal and quash

and set aside the impugned judgment and order passed by the

High Court and in the alternative to reduce the sentence to the

period already undergone by the accused.

8

6.While opposing the present appeal, the learned Advocate

appearing on behalf of the State has vehemently submitted that

in the facts and circumstances of the case the High Court has

rightly reversed the order of acquittal passed by the learned trial

Court and has rightly convicted the accused for the offences

under Sections 376 and 506 IPC, more particularly when the

prosecutrix was suffering from mental disease and as per the

medical evidence she was not in a position to understand the

good and bad aspect of sexual assault.

6.1Learned   counsel   for   the   State   has   made   the   following

submissions:

i)as the first appellate court the High Court was well within

its jurisdiction to re­appreciate the entire evidence on record and

to come to the right conclusion.   It is submitted that in the

present case the High Court has rightly re­appreciated the entire

evidence on record, more particularly the medical evidence;

ii)the aspect of delay in lodging the FIR has already been dealt

with and considered by the High Court.  It is submitted that as

such the accused had taken undue advantage of the mental

condition of the prosecutrix and therefore even if there is any

9

material contradiction, the benefit shall not go to the accused

and   the   benefit   must   go  in   favour   of   such  a   victim   who   is

suffering   from   a   mental   disease   and   not   in   a   position   to

understand the good and bad aspect of sexual assault;

iii)that in the present case even the conduct on the part of the

accused is also required to be appreciated.  It is submitted that it

is an admitted position that the accused had sexually intercourse

with the prosecutrix and because of that the prosecutrix was

pregnant   and   delivered   a   baby   child.     Accused   is   not   now

disputing that the child does not belong to him.   Despite the

above, in his 313 Cr.P.C. statement his case was of a total denial

and innocence and it was not even his case that the prosecutrix

was a consenting party and that he had sexually intercourse with

the consent of the prosecutrix.   It is submitted that thus the

accused in his 313 statement came out with a false case and did

not state the true facts;

iv)now so far as the submission on behalf of the accused that

out of seven years RI, the accused has undergone four years RI

and   therefore   the   same   may   be   considered   in   favour   of   the

accused is concerned, it is submitted that the minimum sentence

10

provided for the offence under Section 376 is seven years and the

same can be reduced only by giving a special reasons.   It is

submitted that in the present case, as such, the High Court has

already taken a lenient view by awarding seven years RI only.  It

is submitted that when it is a case of sexual assault on a person

suffering   from   mental   sickness   and   the   accused   has   taken

disadvantage of the mental condition of the victim, such cases

should be dealt with an iron hand and no leniency should be

shown to such accused.

6.2Making the above submissions, it is prayed to dismiss the

present appeal.

7.We have heard the learned counsel for the respective parties

at length.

At   the   outset,   it   is   required   to   be   noted   that   by   the

impugned judgment and order the High Court has convicted the

accused for the offences under Section 376 and 506 IPC.  It is

also required to be noted that on re­appreciation of the evidence,

the High Court found that the IQ of the victim was very low and

she was suffering from mental illness and she was not in a

position to understand good and bad aspect of sexual assault.  It

11

is also required to be noted and it is not in dispute that the

accused had sexually intercourse with the victim and that the

victim delivered a baby child and that the accused is found to be

the biological father of the baby child delivered by the victim.  It

is also required to be noted that in the 313 statement the case of

the accused was of a total denial.  It was not his case that it was

a case of consent.  Thus, the accused, as such, came with a false

defence.

8.It is true that the learned trial Court acquitted the accused.

However, the High Court on re­appreciation of the entire evidence

on record has found the accused guilty for the offences under

Sections 376 & 506 IPC and has reversed the order of acquittal

passed by the learned trial Court.  It is the case on behalf of the

appellant­accused that in an appeal against order of acquittal

passed by the learned trial Court, the High Court has committed

a grave error in convicting the accused and reversing the order of

acquittal passed by the learned trial Court.  Therefore, the first

thing   which   is   required   to   be   considered   in   the   facts   and

circumstances of the case is, whether the High Court is justified

12

in interfering with the order of acquittal passed by the learned

trial Court and thereby convicting the accused?

9.Before considering the appeal on merits, the law on the

appeal against acquittal and the scope and ambit of Section 378

Cr.P.C. and the interference by the High Court in an appeal

against acquittal is required to be considered.  

9.1 In the case of  Babu v. State of Kerala, (2010) 9 SCC

189), this Court had reiterated the principles to be followed in an

appeal   against   acquittal   under   Section   378   Cr.P.C.     In

paragraphs 12 to 19, it is observed and held as under:

12. This Court time and again has laid down the guidelines for the

High Court to interfere with the judgment and order of acquittal

passed by the trial court. The appellate court should not ordinarily

set aside a judgment of acquittal in a case where two views are

possible, though the view of the appellate court may be the more

probable   one.   While   dealing   with   a   judgment   of   acquittal,   the

appellate court has to consider the entire evidence on record, so as

to arrive at a finding as to whether the views of the trial court were

perverse or otherwise unsustainable. The appellate court is entitled

to consider whether in arriving at a finding of fact, the trial court

had failed to take into consideration admissible evidence and/or

had   taken   into   consideration   the   evidence   brought   on   record

contrary to law. Similarly, wrong placing of burden of proof may

also be a subject­matter of scrutiny by the appellate court. (Vide

Balak Ram v. State of U.P (1975) 3 SCC 219,  Shambhoo Missir v.

State of Bihar (1990) 4 SCC 17, Shailendra Pratap v. State of U.P

(2003) 1 SCC 761, Narendra Singh v. State of M.P (2004) 10 SCC

699, Budh Singh v. State of U.P (2006) 9 SCC 731, State of U.P. v.

Ram Veer Singh (2007) 13 SCC 102 ,  S. Rama Krishna  v.  S. Rami

Reddy (2008) 5 SCC 535,  Arulvelu  v.  State (2009) 10 SCC 206,

13

Perla Somasekhara Reddy  v.  State of A.P (2009) 16 SCC 98  and

Ram Singh v. State of H.P (2010) 2 SCC 445)

13.  In Sheo Swarup  v.  King Emperor AIR 1934 PC 227,  the Privy

Council observed as under: (IA p. 404)

“… the High Court should and will always give proper weight and

consideration to such matters as (1) the views of the trial Judge as

to the credibility of the witnesses; (2) the presumption of innocence

in favour of the accused, a presumption certainly not weakened by

the fact that he has been acquitted at his trial; (3) the right of the

accused to the benefit of any doubt; and (4) the slowness of an

appellate court in disturbing a finding of fact arrived at by a Judge

who had the advantage of seeing the witnesses.”

14. The aforesaid principle of law has consistently been followed by

this Court. (See Tulsiram Kanu v. State AIR 1954 SC 1, Balbir Singh

v.  State  of Punjab AIR 1957 SC 216,  M.G. Agarwal  v.  State  of

Maharashtra AIR 1963 SC 200 ,  Khedu Mohton  v.  State of Bihar

(1970) 2 SCC 450, Sambasivan v. State of Kerala (1998) 5 SCC 412,

Bhagwan Singh v. State of M.P(2002) 4 SCC 85 and State of Goa v.

Sanjay Thakran (2007) 3 SCC 755)

15.  In  Chandrappa  v.  State of Karnataka (2007) 4 SCC 415,  this

Court reiterated the legal position as under: (SCC p. 432, para 42)

“(1) An appellate court has full power to review, reappreciate and

reconsider   the   evidence   upon   which   the   order   of   acquittal   is

founded.

(2)   The   Code   of   Criminal   Procedure,   1973   puts   no   limitation,

restriction or condition on exercise of such power and an appellate

court on the evidence before it may reach its own conclusion, both

on questions of fact and of law.

(3)   Various   expressions,   such   as,   ‘substantial   and   compelling

reasons’, ‘good and sufficient grounds’, ‘very strong circumstances’,

‘distorted conclusions’, ‘glaring mistakes’, etc. are not intended to

curtail extensive powers of an appellate court in an appeal against

acquittal. Such phraseologies are more in the nature of ‘flourishes

of language’ to emphasise the reluctance of an appellate court to

interfere with acquittal than to curtail the power of the court to

review the evidence and to come to its own conclusion.

(4) An appellate court, however, must bear in mind that in case of

acquittal, there is double presumption in favour of the accused.

Firstly, the presumption of innocence is available to him under the

fundamental principle of criminal jurisprudence that every person

shall be presumed to be innocent unless he is proved guilty by a

competent court of law. Secondly, the accused having secured his

acquittal, the presumption of his innocence is further reinforced,

reaffirmed and strengthened by the trial court.

14

(5) If two reasonable conclusions are possible on the basis of the

evidence  on   record,  the  appellate  court   should   not  disturb   the

finding of acquittal recorded by the trial court.”

16.  In  Ghurey Lal  v.  State of U.P (2008) 10 SCC 450,  this Court

reiterated   the   said   view,   observing   that   the   appellate   court   in

dealing with the cases in which the trial courts have acquitted the

accused,   should   bear   in   mind   that   the   trial   court’s   acquittal

bolsters the presumption that he is innocent. The appellate court

must give due weight and consideration to the decision of the trial

court as the trial court had the distinct advantage of watching the

demeanour   of   the   witnesses,   and   was   in   a   better   position   to

evaluate the credibility of the witnesses.

17. In State of Rajasthan v. Naresh (2009) 9 SCC 368, the Court

again examined the earlier judgments of this Court and laid down

that: (SCC p. 374, para 20)

“20. … an order of acquittal should not be lightly interfered with

even if the court believes that there is some evidence pointing out

the finger towards the accused.”

18.  In  State of U.P.  v.  Banne (2009) 4 SCC 271,  this Court gave

certain  illustrative   circumstances   in  which   the  Court   would   be

justified in interfering with a judgment of acquittal by the High

Court. The circumstances include: (SCC p. 286, para 28)

“(i) The High Court’s decision is based on totally erroneous view of

law by ignoring the settled legal position;

(ii)   The   High   Court’s   conclusions   are   contrary   to   evidence   and

documents on record;

(iii) The entire approach of the High Court  in dealing with the

evidence was patently illegal leading to grave miscarriage of justice;

(iv)   The   High   Court’s   judgment   is   manifestly   unjust   and

unreasonable based on erroneous law and facts on the record of

the case;

(v) This Court must always give proper weight and consideration to

the findings of the High Court;

(vi) This Court would be extremely reluctant in interfering with a

case   when   both   the   Sessions   Court   and   the   High   Court   have

recorded an order of acquittal.”

A similar view has been reiterated by this Court in  Dhanapal  v.

State (2009) 10 SCC 401.

19.  Thus, the law on the issue can be summarised to the effect

that   in   exceptional   cases   where   there   are   compelling

circumstances,   and   the   judgment   under   appeal  is   found   to  be

perverse,   the   appellate   court   can interfere   with   the   order   of

acquittal.   The   appellate   court   should   bear   in   mind   the

presumption of innocence of the accused and further that the trial

15

court’s   acquittal   bolsters   the   presumption   of   his   innocence.

Interference in a routine manner where the other view is possible

should be avoided, unless there are good reasons for interference.”

9.2 When the findings of fact recorded by a court can be

held   to   be   perverse   has   been   dealt   with   and   considered   in

paragraph 20 of the aforesaid decision, which reads as under:

“20.  The findings of fact recorded by a court can be held to be

perverse   if   the   findings   have   been   arrived   at   by   ignoring   or

excluding   relevant   material   or   by   taking   into   consideration

irrelevant/inadmissible material. The finding may also be said to

be perverse if it is “against the weight of evidence”, or if the finding

so   outrageously   defies   logic   as   to   suffer   from   the   vice   of

irrationality. (Vide Rajinder Kumar Kindra v. Delhi Admn (1984) 4

SCC 635,  Excise and Taxation Officer­cum­Assessing Authority  v.

Gopi Nath & Sons 1992 Supp (2) SCC 312, Triveni Rubber & Plastics

v.  CCE 1994 Supp. (3) SCC 665 ,  Gaya Din  v.  Hanuman Prasad

(2001) 1 SCC 501, Aruvelu v. State (2009) 10 SCC 206 and Gamini

Bala Koteswara Rao v. State of A.P (2009) 10 SCC 636).”

(emphasis supplied)

9.3 It is further observed, after following the decision of

this Court in the case of Kuldeep Singh v. Commissioner of Police

(1999) 2 SCC 10, that if a decision is arrived at on the basis of no

evidence or thoroughly unreliable evidence and no reasonable

person would act upon it, the order would be perverse.  But if

there is some evidence on record which is acceptable and which

could be relied upon, the conclusions would not be treated as

perverse and the findings would not be interfered with.

16

9.4In the recent decision of  Vijay Mohan Singh v. State of

Karnataka, (2019) 5 SCC 436, this Court again had an occasion

to consider the scope of Section 378 Cr.P.C. and the interference

by the High Court in an appeal against acquittal.   This Court

considered catena of decisions of this Court right from 1952

onwards.  In paragraph 31, it is observed and held as under:

“31. An identical question came to be considered before this Court

in Umedbhai Jadavbhai (1978) 1 SCC 228 . In the case before this

Court, the High Court interfered with the order of acquittal passed

by the learned trial court on re­appreciation of the entire evidence

on record. However, the High Court, while reversing the acquittal,

did not consider the reasons given by the learned trial court while

acquitting   the   accused.   Confirming   the   judgment   of   the   High

Court, this Court observed and held in para 10 as under: (SCC p.

233)

“10. Once the appeal was rightly entertained against the order of

acquittal, the High Court was entitled to reappreciate the entire

evidence   independently   and   come   to   its   own   conclusion.

Ordinarily, the High Court would give due importance to the

opinion of the Sessions Judge if the same were arrived at after

proper   appreciation   of   the   evidence.   This   rule   will   not   be

applicable in the present case where the Sessions Judge has

made an absolutely wrong assumption of a very material and

clinching aspect in the peculiar circumstances of the case.”

31.1. In Sambasivan v. State of Kerala (1998) 5 SCC 412, the High

Court reversed the order of acquittal passed by the learned trial

court and held the accused guilty on re­appreciation of the entire

evidence on record, however, the High Court did not record its

conclusion on the question whether the approach of the trial court

in dealing with the evidence was patently illegal or the conclusions

arrived at by it were wholly untenable. Confirming the order passed

by   the   High   Court   convicting   the   accused   on   reversal   of   the

acquittal passed by the learned trial court, after being satisfied

that the order of acquittal passed by the learned trial court was

perverse   and   suffered   from   infirmities,   this   Court   declined   to

interfere with the order of conviction passed by the High Court.

17

While confirming the order of conviction passed by the High Court,

this Court observed in para 8 as under: (SCC p. 416)

“8. We have perused the judgment under appeal to ascertain

whether the High Court has conformed to the aforementioned

principles.   We   find   that   the   High   Court   has   not   strictly

proceeded in the manner laid down by this Court in Ramesh

Babulal  Doshi v. State of Gujarat (1996) 9 SCC 225  viz. first

recording its conclusion on the question whether the approach

of the trial court in dealing with the evidence was patently illegal

or the conclusions arrived at by it were wholly untenable, which

alone will justify interference in an order of acquittal though the

High   Court   has   rendered   a   well­considered   judgment   duly

meeting all the contentions raised before it. But then will this

non­compliance per se justify setting aside the judgment under

appeal? We think, not. In our view, in such a case, the approach

of the court which is considering the validity of the judgment of

an appellate  court  which  has  reversed  the  order  of  acquittal

passed   by   the   trial   court,   should   be   to   satisfy   itself   if   the

approach of the trial court in dealing with the evidence was

patently illegal or conclusions arrived at by it are demonstrably

unsustainable and whether the judgment of the appellate court

is free from those infirmities; if so to hold that the trial court

judgment   warranted   interference.   In   such   a   case,   there   is

obviously no reason why the appellate court’s judgment should

be disturbed. But if on the other hand the court comes to the

conclusion that the judgment of the trial court does not suffer

from any infirmity, it cannot but be held that the interference by

the appellate court in the order of acquittal was not justified;

then in such a case the judgment of the appellate court has to

be set aside as of the two reasonable views, the one in support of

the acquittal alone has to stand. Having regard to the above

discussion, we shall proceed to examine the judgment of the trial

court in this case.”

31.2. In K. Ramakrishnan Unnithan v. State of Kerala (1999) 3 SCC

309, after observing that though there is some substance in the

grievance   of   the   learned   counsel   appearing   on   behalf   of   the

accused that the High Court has not adverted to all the reasons

given by the trial Judge for according an order of acquittal, this

Court refused to set aside the order of conviction passed by the

High Court after having found that the approach of the Sessions

Judge in recording the order of acquittal was not proper and the

conclusion arrived at by the learned Sessions Judge on several

aspects was unsustainable. This Court further observed that as the

Sessions   Judge   was   not   justified   in   discarding   the

relevant/material evidence while acquitting the accused, the High

18

Court, therefore, was fully entitled to reappreciate the evidence and

record its own conclusion. This Court scrutinised the evidence of

the eyewitnesses and opined that reasons adduced by the trial

court for discarding the testimony of the eyewitnesses were not at

all sound. This Court also observed that as the evaluation of the

evidence made by the trial court was manifestly erroneous and

therefore it was the duty of the High Court to interfere with an

order of acquittal passed by the learned Sessions Judge.

31.3.  In  Atley v. State of U.P. AIR 1955 SC 807, in para 5, this

Court observed and held as under: (AIR pp. 809­10)

“5. It has been argued by the learned counsel for the appellant that

the judgment of the trial court being one of acquittal, the High

Court should not have set it aside on mere appreciation of the

evidence led on behalf of the prosecution unless it came to the

conclusion that the judgment of the trial Judge was perverse. In

our opinion, it is not correct to say that unless the appellate court

in an appeal under Section 417 Cr.P.C came to the conclusion that

the judgment of acquittal under appeal was perverse it could not

set aside that order.

It has been laid down by this Court that it is open to the High

Court on an appeal against an order of acquittal to review the

entire   evidence   and   to   come   to   its   own   conclusion,   of   course,

keeping in view the well­established rule that the presumption of

innocence of the accused is not weakened but strengthened by the

judgment  of  acquittal passed by  the  trial court  which  had the

advantage of observing the demeanour of witnesses whose evidence

have been recorded in its presence.

It is also well settled that the court of appeal has as wide powers of

appreciation of evidence in an appeal against an order of acquittal

as in the case of an appeal against an order of conviction, subject

to the riders that the presumption of innocence with which the

accused person starts in the trial court continues even up to the

appellate stage and that the appellate court should attach due

weight to the opinion of the trial court which recorded the order of

acquittal.

If the appellate court reviews the evidence, keeping those principles

in mind, and comes to a contrary conclusion, the judgment cannot

be said to have been vitiated. (See in this connection the very cases

cited at the Bar, namely, Surajpal Singh v. State AIR 1952 SC 52;

Wilayat Khan v. State of U.P AIR 1953 SC 122) In our opinion, there

is no substance in the contention raised on behalf of the appellant

that   the   High   Court   was   not   justified   in   reviewing   the   entire

evidence and coming to its own conclusions.

19

31.4.  In  K. Gopal Reddy v. State of A.P. (1979) 1 SCC 355, this

Court has observed that where the trial court allows itself to be

beset with fanciful doubts, rejects creditworthy evidence for slender

reasons   and   takes   a   view   of   the   evidence   which   is   but   barely

possible, it is the obvious duty of the High Court to interfere in the

interest of justice, lest the administration of justice be brought to

ridicule.”

(emphasis supplied)

10.Having gone through the impugned judgment and order

passed by the High Court and also the judgment and order of

acquittal passed by the learned trial Court, we are of the firm

opinion that in the facts and circumstances of the case the High

Court is justified and, as such, has not committed any error in

reversing the order of acquittal passed by the learned trial Court

and convicting the accused for the offences under Sections 376

and 506 IPC.   Being the first appellate Court and as observed

hereinabove   in   the   aforesaid   decisions   the   High   Court   was

justified in re­appreciating the entire evidence on record and the

reasoning given by the learned trial Court.   In the facts and

circumstances of the case, the High Court has acted within the

parameters of the law laid down by this Court in the decisions,

referred to hereinabove.

20

11.So  far  as   the  merit  of   the   appeal  is   concerned,   on  re­

appreciation of the entire evidence on record, more particularly

the   deposition   of   doctors   examined   as   PW11   –   Dr.   Ramesh

Kumar and PW22 – Dr. Rama Malhotra, the High Court has

specifically found that the IQ of the victim was 62 which was

based on the history and mental state examination of the victim.

The High Court has also come to the conclusion that the victim

was not in a position to understand the good and bad aspect of

the sexual assault.  Merely because the victim was in a position

to do some household works cannot discard the medical evidence

that the victim had mild mental retardation and she was not in a

position   to   understand   the   good   and   bad   aspect   of   sexual

assault.  It appears that the accused had taken disadvantage of

the mental illness of the victim.  It is required to be appreciated

coupled   with   the   fact   that   the   accused   is   found   to   be   the

biological father of the baby child delivered by the victim.  Despite

the above, in his 313 statement the case of the accused was of a

total denial.  It was never the case of the accused that it was a

case of consent.  Therefore, considering the evidence on record,

more particularly the deposition of PW11 and PW22 and even the

deposition of the other prosecution witnesses, the High Court has

21

rightly observed that case would fall under Section 375 IPC and

has rightly convicted the accused for the offence under Section

376 IPC.  Even as per clause fifthly of Section 375 IPC, “a man is

said to commit rape”, if with her consent when, at the time of

giving   such   consent,   by   reason   of   unsoundness   of   mind,   is

unable to understand the nature and consequences of that to

which she gives consent.  As observed hereinabove, even it is not

the case on behalf of the accused that it was a case of consent.

On evidence, it has been established and proved that the victim

was mentally retarded and her IQ was 62 and she was not in a

position   to   understand   the   good   and   bad   aspect   of   sexual

assault.   The accused has taken disadvantage of the mental

sickness and low IQ of the victim.

12.Now so far as the submission on behalf of the accused that

there are contradictions in the statement of PW11 – Dr. Ramesh

Kumar and PW22 – Dr. Rama Malhotra that she was not knowing

‘Hindi’ and that she was only knowing ‘Phari’ and therefore in

view of such contradictions the benefit of doubt must go in favour

of   the   accused   is   concerned,   the   aforesaid   aspect   has   been

explained   by   PW22   in  her   cross­examination.     In  the   cross­

examination, PW22­ Dr. Rama Malhotra has specifically stated

22

that the language is not material in the tests because these are

independent of language.  From the medical evidence, it emerges

that IQ 62 falls in the category of ‘mild mental retardation’.  It

has also emerged that the mental status and IQ are determined

on the basis of the injuries and activities.  IQ of a person can be

known on the basis of the questions, activities and the history of

a patient.  Therefore, even if there might be some contradictions

with respect to language known by the victim, in that case also, it

cannot be said to be the major contradictions to disbelieve the

entire   medical   evidence   on   the   mental   status   of   the   victim.

Therefore, the High Court is justified in reversing the order of

acquittal   and   convicting   the   accused   for   the   offences   under

Sections 376 & 506 IPC.

13.Now so far as the submission on behalf of the accused that

he has already undergone four years RI out of seven years RI

awarded   to   him   and   is   married   and   has   two   children   and

therefore a lenient view may be taken is concerned, it is required

to be noted that as such the High Court has also taken a very

lenient view by imposing the minimum sentence of seven years

RI.  It is required to be noted that it is a case of sexual assault on

a victim whose IQ was 62 and was mentally retarded and that

23

accused   has   taken   undue   advantage   of   the   mental

sickness/illness of the victim.   A person suffering from mental

disorder   or   mental   sickness   deserves   special   care,   love   and

affection.  They are not to be exploited.  In the present case, the

accused has exploited the victim by taking disadvantage of her

mental sickness/illness.  Therefore, no interference of this Court

against the impugned judgment and order passed by the High

Court convicting the accused is called for.

14.In view of the above and for the reasons stated hereinabove,

the present appeal fails and deserves to be dismissed and is

accordingly dismissed.

………………………………..J.

[ASHOK BHUSHAN]

……………………………….J.

[R. SUBHASH REDDY]

NEW DELHI; ………………………………J.

DECEMBER 03, 2020. [M.R. SHAH]

24