REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL No.  680   of 2020

(Arising from S.L.P.(Criminal) No.4976/2020)

Ganesan …Appellant

Versus

State Represented by its 

Inspector of Police …Respondent

J U D G M E N T

M.R. SHAH, J.

Leave granted.

2.Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order dated 29.04.2019 passed by the High Court

of Judicature at Madras in Criminal Appeal No. 844 of 2018, the

appellant – original accused has preferred the present appeal.

3.That the appellant herein – original accused was tried by the

learned Fast Track Mahila Court, Dharmapuri for the offences

punishable under Section 7 read with Section 8 of the Protection

of Children from Sexual Offences Act, 2012 (hereinafter referred

to as the “POCSO Act”).  That relying upon the deposition of PW3

1

– victim, who at the relevant time was studying in 5

th

 standard

and aged 13 years, convicted the accused for the offence under

Section 7 of the POCSO Act and sentenced him to undergo three

years rigorous imprisonment, which is the minimum sentence

provided under Section 8 of the POCSO Act.   The learned trial

Court also passed an order to pay rupees one lakh to the victim

girl, by way of compensation, under Rule 7(2) of the Protection of

Children from Sexual Offences Rules, 2012. 

4.Feeling aggrieved and dissatisfied with the judgment and

order of conviction and sentenced passed by the learned trial

Court, the accused preferred appeal before the High Court being

Criminal Appeal No. 844 of 2018.  The appeal was taken up for

further hearing on 24.04.2019.  The High Court noted that there

was no representation on behalf of the appellant and therefore by

order   dated   24.04.2019   directed   to   remove   the   name   of   the

appellant’s counsel and further directed the High Court Legal Aid

Committee to appoint Legal Aid Counsel for the appellant.  The

appeal   was   listed   for   further   hearing   on   29.04.2019.     On

29.04.2019, the learned Legal Aid Counsel appearing for the

appellant made only submission with respect to compensation of

rupees one lakh awarded by the learned trial Court awarded to

2

the victim girl under Rule 7(2) of the Protection of Children from

Sexual Offences Rules, 2012.  It was submitted on behalf of the

accused that he is unable to pay the compensation of rupees one

lakh to the victim girl and pleaded leniency and requested to set

aside the order of compensation awarded by the learned trial

Court.     That   by   the   impugned   judgment   and   order   dated

29.04.2019, the High Court partly allowed the said appeal and

modified the judgment and order passed by the learned trial

Court with respect to compensation only and modified the said

order to the effect that compensation amount shall be paid by the

State to the victim girl and thereafter if the State finds that the

accused has got sufficient means, the same can be recovered

from the accused under the Revenue Recovery Act.   The High

Court   dismissed   the   appeal   so   far   as   the   conviction   and

imposition of sentence of three years rigorous imprisonment is

concerned.

5.Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order dated 29.04.2019 passed by the High Court,

the original accused has preferred the present appeal.

6.Learned counsel appearing on behalf of the appellant has

vehemently submitted that no sufficient opportunity was given to

3

the accused before passing the impugned judgment and order.  It

is   submitted   that   the   High   Court   has   passed   the   order   on

24.04.2019   providing   the   services   of   Legal   Aid   Counsel   to

represent the case of the appellant and thereafter the learned

Legal Aid Counsel was heard on 29.04.2019, i.e., within a period

of four days only and without considering the appeal on merits

the   impugned   judgment   and   order   has   been   passed.     It   is

submitted that it was very short time for the Legal Aid Counsel to

receive the papers from the Registry and inspect the original

documents.   It is further submitted that as observed by this

Court in the case of  Anokhilal v. State of Madhya Pradesh AIR

2020 SC 232 that failure to afford hearing to the accused violates

even minimum standards of due process of law.  It is submitted

that it is further observed that the legal services provided to the

accused should be meaningful and not am empty formality.

6.1Learned   counsel   appearing   on   behalf   of   the   appellant­

accused has also pressed into service Order 41 Rule 31, CPC and

the   decision   of   this   Court   in   the   case   of  Vinod   Kumar   v.

Gangadhar (2015) 1 SCC 391.

6.2On   merits,   learned   counsel   appearing   on   behalf   of   the

accused has vehemently submitted that as such the mother of

4

the victim­PW2 turned hostile and therefore the learned trial

Court has committed a grave error in convicting the accused,

relying upon the sole testimony of PW3 – victim.  It is submitted

that PW2 – mother of the victim did not support the case of the

prosecution and even did not support the deposition of PW3 –

victim and therefore the learned trial Court committed a grave

error in convicting the accused.  It is further submitted that in

fact the learned trial Court accepted that there are lapses on the

part of the prosecution and therefore the benefit of doubt ought

to have been given to the accused.

6.3It is further submitted that even PW1 categorically admitted

in   his   cross­examination   that   there   is   existence   of   previous

enmity between the parties.  It is submitted that in that view of

the matter the learned trial Court ought not to have convicted the

accused.

7.The present appeal is vehemently opposed by Shri Yogesh

Kanna, learned Advocate appearing on behalf of the respondent­

State.     It   is   submitted   that   merely   because   the   appeal   was

disposed of within four days from the date of providing legal

assistance to the accused, it cannot be presumed that no fair and

sufficient opportunity was given to the accused to defend the

5

case.  It is submitted that it cannot be presumed that the legal

aid counsel was not having any material and no papers with him.

It is submitted that from the impugned order it appears that the

legal  aid   counsel  made  only   one   submission  with  respect  to

compensation and in fact the same has been considered in favour

of the accused by modifying the judgment and order passed by

the learned trial Court.

7.1On   merits,   it   is   vehemently   submitted   by   the   learned

counsel appearing on behalf of the respondent­State that in the

present case the learned trial Court has not committed any error

in convicting the accused relying upon the deposition of PW3­

victim whose evidence is trustworthy and reliable.  It is submitted

that she has been fully cross­examined by the defence.   It is

submitted that there is no reason to doubt the testimony of the

victim.  It is submitted that as per the settled proposition of law,

there can be a conviction on the sole testimony of the victim.

Reliance is placed upon the decision of this Court in the case of

Vijay alias Chinee v. State of Madhya Pradesh, (2010) 8 SCC 191.

7.2It   is   further   submitted   that   in   the   present   case   merely

because   PW2­mother   of   the   victim   has   turned   hostile,   the

testimony   of   the   PW3,   which   otherwise   is   reliable   and

6

trustworthy,   cannot   be   doubted.     It   is   submitted   that   even

otherwise   PW2   cannot   be   said   to   be   the   eye­witness   to   the

incident and therefore when PW3­victim has fully supported the

case   of   the   prosecution,   the   learned   trial   Court   has   not

committed any error in convicting the accused for the offence

under Section 7, punishable under Section 8 of the POCSO Act.

It is submitted that as such the learned trial Court has taken a

very lenient view and has awarded minimum sentence provided

under Section 8 of the POCSO Act.   

7.3Making the above submissions, it is prayed to dismiss the

present appeal.

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

at length.

8.1Learned counsel appearing on behalf of the appellant has

very much emphasised on disposal of the appeal within four days

from the date of providing legal assistance to the accused.  it is

the case on behalf of the appellant­accused that on 24.04.2019,

his advocate remained absent and the High Court directed the

Legal Aid Committee to provide legal assistance to the appellant­

accused and the matter was adjourned to 29.04.2019 and on the

very date, i.e., 0n 29.04.2019, the learned legal aid counsel did

7

not argue the appeal on merits and has confined the appeal with

respect to order of compensation awarded by the learned trial

Court.  Therefore, it is the case on behalf of the accused that no

fair and sufficient opportunity was given to the accused.  Heavy

reliance is placed on the decision of this Court in the case of

Anokhilal (supra).   However, it is required to be noted that as

such nothing in on record that the legal aid counsel was not

having any papers.  There cannot be any dispute with respect to

proposition   of   law   laid   down   by   this   Court   in   the   case   of

Anokhilal (supra).  However, in the facts and circumstances of the

case and considering the fact that the High Court has given

partial relief  to the accused and considering the fact that out of

the   sentence   of   three   years   R.I.,   the   appellant   has   already

undergone two years and three months (approximately), instead

of remanding the matter to the High Court for a fresh decision,

we have called upon to the learned counsel for the respective

parties to submit the case on merits, and the learned counsel on

behalf of the respective parties have made their submissions on

merits, noted hereinabove.

9.In   the   present   case,   the   appellant­accused   has   been

convicted by the learned trial Court for the offence under Section

8

7, punishable under Section 8 of the POCSO Act.  We have gone

through the entire judgment passed by the learned trial Court as

well as the relevant evidence on record, more particularly the

deposition of PW1­father of the victim, PW2­mother of the victim

and PW3­victim herself.  It is true that PW2­mother of the victim

has turned hostile.  However, PW3­victim has fully supported the

case of the prosecution.   She has narrated in detail how the

incident has taken place.   She has been thoroughly and fully

cross­examined.  We do not see any good reason not to rely upon

the deposition of PW3 – victim.  PW3 aged 15 years at the time of

deposition is a matured one.  She is trustworthy and reliable.  As

per the settled proposition of law, even there can be a conviction

based on the sole testimony of the victim, however, she must be

found to be reliable and trustworthy.

9.1Whether,   in   the   case   involving   sexual   harassment,

molestation etc., can there be conviction on the sole evidence of

the prosecutrix, in the case of  Vijay alias Chinee (supra), it is

observed in paragraphs 9 to 14 as under: 

“9. In State of Maharashtra v. Chandraprakash Kewalchand

Jain, (1990) 1 SCC 550 this Court held that a woman, who is the

victim of sexual assault, is not an accomplice to the crime but is a

9

victim of another person's lust and, therefore, her evidence need

not be tested with the same amount of suspicion as that of an

accomplice. The Court observed as under: (SCC p. 559, para 16) 

"16. A prosecutrix of a sex offence cannot be put on par with an

accomplice. She is in fact a victim of the crime. The Evidence Act

nowhere says that her evidence cannot be accepted unless it is

corroborated   in   material   particulars.   She   is   undoubtedly   a

competent witness under Section 118 and her evidence must

receive the same weight as is attached to an injured in cases of

physical violence. The same degree of care and caution must

attach in the evaluation of her evidence as in the case of an

injured complainant or witness and no more. What is necessary

is that the court must be alive to and conscious of the fact that it

is dealing with the evidence of a person who is interested in the

outcome of the charge levelled by her. If the court keeps this in

mind and feels satisfied that it can act on the evidence of the

prosecutrix, there is no rule of law or practice incorporated in

the Evidence Act similar to Illustration (b) to Section 114 which

requires it to look for corroboration. If for some reason the court

is hesitant to place implicit reliance on the testimony  of the

prosecutrix it may look for evidence which may lend assurance

to her testimony short of corroboration required in the case of an

accomplice. The nature of evidence required to lend assurance to

the testimony of the prosecutrix must necessarily depend on the

facts and circumstances of each case. But if a prosecutrix is an

adult and of full understanding the court is entitled to base a

conviction on her evidence unless the same is shown to be infirm

and   not   trustworthy.   If   the   totality   of   the   circumstances

appearing on the record of the case disclose that the prosecutrix

does   not   have   a   strong   motive   to   falsely   involve   the   person

charged,   the   court   should   ordinarily   have   no   hesitation   in

accepting her evidence." 

10. In State of U.P. v. Pappu, (2005) 3 SCC 594 this Court held

that even in a case where it is shown that the girl is a girl of easy

virtue or a girl habituated to sexual intercourse, it may not be a

ground to absolve the accused from the charge of rape. It has to be

established   that   there   was   consent   by   her   for   that   particular

occasion. Absence of injury on the prosecutrix may not be a factor

that leads the court to absolve the accused. This Court further held

that   there   can   be   conviction   on   the   sole   testimony   of   the

prosecutrix and in case, the court is not satisfied with the version

of   the   prosecutrix,   it   can   seek   other   evidence,   direct   or

circumstantial, by which it may get assurance of her testimony.

The Court held as under: (SCC p. 597, para 12) 

10

"12. It is well settled that a prosecutrix complaining of having

been a victim of the offence of rape is not an accomplice after

the crime. There is no rule of law that her testimony cannot be

acted upon without corroboration in material particulars. She

stands at a higher pedestal than an injured witness. In the

latter case, there is injury on the physical form, while in the

former   it   is   both   physical   as   well   as   psychological   and

emotional. However, if the court of facts finds it difficult to

accept the version of the prosecutrix on its face value, it may

search   for   evidence,   direct   or   circumstantial,   which   would

lend   assurance   to   her   testimony.   Assurance,   short   of

corroboration as understood in the context of an accomplice,

would do." 

11. In State of Punjab v. Gurmit Singh, (1996) 2 SCC 384, this

Court held that in cases involving sexual harassment, molestation,

etc. the court is duty­bound to deal with such cases with utmost

sensitivity. Minor contradictions or insignificant discrepancies in

the statement of a prosecutrix should not be a ground for throwing

out an otherwise reliable prosecution case. Evidence of the victim

of sexual assault is enough for conviction and it does not require

any corroboration unless there are compelling reasons for seeking

corroboration.   The   court   may   look   for   some   assurances   of   her

statement   to   satisfy   judicial   conscience.   The   statement   of   the

prosecutrix is more reliable than that of an injured witness as she

is not an accomplice. The Court further held that the delay in filing

FIR for sexual offence may not be even properly explained, but if

found natural, the accused cannot be given any benefit thereof.

The Court observed as under: (SCC pp. 394­96 & 403, paras 8 &

21) 

"8.   ...   The   court   overlooked   the   situation   in  which  a  poor

helpless minor girl had found herself in the company of three

desperate   young   men   who   were   threatening   her   and

preventing   her   from   raising   any   alarm.   Again,   if   the

investigating officer did not conduct the investigation properly

or was negligent in not being able to trace out the driver or the

car, how can that become a ground to discredit the testimony

of the prosecutrix? The prosecutrix had no control over the

investigating  agency  and the  negligence of  an investigating

officer could not affect the credibility of the statement of the

prosecutrix. ... The courts must, while evaluating evidence,

remain   alive   to   the   fact   that   in   a   case   of   rape,   no   self­

respecting woman would come forward in a court just to make

a   humiliating   statement   against   her   honour   such   as   is

involved in the commission of rape on her. In cases involving

sexual molestation, supposed considerations which have no

material effect on the veracity of the prosecution case or even

11

discrepancies in the statement of the prosecutrix should not,

unless the discrepancies are such which are of fatal nature,

be   allowed   to   throw   out   an   otherwise   reliable   prosecution

case. ... Seeking corroboration of her statement before relying

upon the same, as a rule, in such cases amounts to adding

insult to injury. ... Corroboration as a condition for judicial

reliance   on   the   testimony   of   the   prosecutrix   is   not   a

requirement of law but a guidance of prudence under given

circumstances. ... 

xxx    xxx xxx 

21. ... The courts should examine the broader probabilities of

a   case   and   not   get   swayed   by   minor   contradictions   or

insignificant discrepancies in the statement of the prosecutrix,

which are not of a fatal nature, to throw out an otherwise

reliable   prosecution   case.   If   evidence   of   the   prosecutrix

inspires confidence, it must be relied upon without seeking

corroboration of her statement in material particulars. If for

some   reason   the   court   finds   it   difficult   to   place   implicit

reliance on her testimony, it may look for evidence which may

lend  assurance  to   her   testimony,   short   of   corroboration

required in the case of an accomplice. The testimony of the

prosecutrix  must   be  appreciated  in  the  background  of   the

entire   case   and   the   trial   court   must   be   alive   to   its

responsibility   and   be   sensitive   while   dealing   with   cases

involving sexual molestations." 

(emphasis in original) 

12. In State of Orissa v. Thakara Besra, (2002) 9 SCC 86, this

Court held that rape is not mere physical assault, rather it often

distracts (sic destroys) the whole personality of the victim. The

rapist degrades the very soul of the helpless female and, therefore,

the   testimony   of   the   prosecutrix   must   be   appreciated   in   the

background of the entire case and in such cases, non­examination

even   of   other   witnesses   may   not   be   a   serious   infirmity   in   the

prosecution case, particularly where the witnesses had not seen

the commission of the offence.

13. In State of H.P. v. Raghubir Singh, (1993) 2 SCC 622 this Court

held   that   there   is   no   legal   compulsion   to   look   for   any   other

evidence   to   corroborate   the   evidence   of   the   prosecutrix   before

recording an order of conviction. Evidence has to be weighed and

not counted. Conviction can be recorded on the sole testimony of

the prosecutrix, if her evidence inspires confidence and there is

absence of circumstances which militate against her veracity. A

similar view has been reiterated by this Court in Wahid Khan v.

12

State   of   M.P.   (2010)   2   SCC   9   placing   reliance   on   an   earlier

judgment in Rameshwar v. State of Rajasthan, AIR 1952 SC 54. 

14. Thus, the law that emerges on the issue is to the effect that the

statement of the prosecutrix, if found to be worthy of credence and

reliable,   requires   no   corroboration.   The   court   may   convict   the

accused on the sole testimony of the prosecutrix." 

(Emphasis supplied)

9.2In the case of  Krishan Kumar Malik v. State of Haryana

(2011) 7 SCC 130, it is observed and held by this Court that to

hold an accused guilty for commission of an offence of rape, the

solitary evidence of the prosecutrix is sufficient, provided the

same   inspires   confidence   and   appears   to   be   absolutely

trustworthy, unblemished and should be of sterling quality.

9.3Who can be said to be a “sterling witness”, has been dealt

with and considered by this Court in the case of  Rai Sandeep

alias   Deepu   v.   State   (NCT   of   Delhi),   (2012)   8   SCC   21.     In

paragraph 22, it is observed and held as under:

“22. In our considered opinion, the “sterling witness” should

be of a very  high quality and calibre 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 witness would 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

13

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

such   a   witness.   The   witness   should   be   in   a   position   to

withstand the cross­examination of any length and howsoever

strenuous it may be and under no circumstance should give

room for any doubt as to the factum of the occurrence, the

persons involved, as well as the sequence of it. Such a version

should   have   co­relation   with   each   and   every   one   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 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 12 other such

similar tests to be applied, can it 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 particulars 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.” 

On   evaluating   the   deposition   of   PW3   –   victim   on   the

touchstone of the law laid down by this Court in the aforesaid

decisions, we are of the opinion that the sole testimony of the

PW3 – victim is absolutely trustworthy and unblemished and her

evidence is of sterling quality.

Therefore, in the facts and circumstances of the case, the

learned trial Court has not committed any error in convicting the

14

accused,   relying   upon   the   deposition   of   PW3   –   victim.     The

learned trial Court has imposed the minimum sentence provided

under Section 8 of the POCSO Act. Therefore, the learned trial

Court   has   already   shown   the   leniency.     At   this   stage,   it   is

required to be noted that allegations against the accused which

are proved from the deposition of PW3 are very serious, which

cannot   be   permitted   in   the   civilized   society.     Therefore,

considering   the   object   and   purpose   of   POCSO   Act   and

considering the evidence on record, the High Court has rightly

convicted the accused for the offence under Section 7 of the

POCSO Act and has rightly sentenced the accused to undergo

three years R.I. which is the minimum sentence provided under

Section 8 of the POCSO Act.

10.Now so far as the amount of compensation awarded by the

learned trial Court is concerned, the High Court has modified the

same and has directed the State to pay the compensation to the

victim and thereafter to recover the same from the accused under

the provisions of the land revenue, if it finds that the accused has

sufficient means.  It is the case on behalf of the accused that the

accused is very poor and has no property.  If that be so, he is not

to worry.  The aforesaid has been taken care by the High Court

15

by modifying the judgment and order passed by the learned trial

Court.

11.Now so far as the reliance placed upon the decision of this

Court in the case of Vinod Kumar (supra) and the reliance placed

upon Order 41 Rule 31 CPC is concerned, as we ourselves have

heard the appeal on merits and considering the fact that out of

three years R.I., the appellant has already undergone two years

and three months (approximately), the said decision shall not be

of any assistance to the accused.

12.In view of the above and for the reasons given above, the

present   appeal   deserves   to   be   dismissed   and   is   accordingly

dismissed.

…………………………………J.

[ASHOK BHUSHAN]

…………………………………J.

[R. SUBHASH REDDY]

NEW DELHI; ………………………………..J.

OCTOBER 14, 2020 [M.R. SHAH]

16