APEAL_1133_23.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1133 OF 2023

Ramesh Dada Kalel … Appellant

vs.

The State of Maharashtra and another… Respondents

Mr.   Tapan   Thatte   a/w.   Mr.   Vivek   Arote   and   Mr.   Akshay   Dingale,   i/b. 

Mr.Dayanand Mane for appellant.

Dr. Dhanalakshmi S. Krishnaiyer, APP for respondent No.1-State.

Ms. P. S. Potdar (appointed through legal aid) for respondent No.2.

     CORAM : MANISH PITALE &

MANJUSHA DESHPANDE, JJ

RESERVED ON: 16

th

 DECEMBER, 2025

PRONOUNCED ON: 19

th

 JANUARY, 2026

JUDGMENT: (Per Justice Manish Pitale, J):

. The   appellant   is   aggrieved   by   judgment   and   order   dated 

29.08.2023 passed by the Court of Extra Joint District and Additional 

Sessions Judge, Panvel-Raigad (hereinafter referred to as the Trial 

Court). By the said judgment and order, the appellant is sentenced to 

suffer   rigorous   imprisonment   for   life,   which   shall   mean 

imprisonment for remainder of life under Section 376(3) of the 

Indian Penal Code, 1860 (IPC) and to pay fine of   50,000, in default₹  

of which he shall undergo additional rigorous imprisonment of one 

month.

2. The challenge to the impugned judgment and order on behalf 

of the appellant, has two facets. Firstly, the findings rendered by the 

Trial   Court   have   been   challenged   on   merits   and   secondly,   it   is 

claimed   that   there   has   been   a   fundamental   procedural   error 

1/26

APEAL_1133_23.doc

committed by the Trial Court from the stage of framing of charge to 

passing the final order of conviction and sentence, which has caused 

grave prejudice to the appellant, resulting in failure of justice. On 

both counts, it is claimed that the impugned judgment and order, 

deserves to be set aside. Before appreciating the contentions raised 

on behalf of the appellant, it would be necessary to refer to the 

prosecution case in brief.

3. The first informant in the present case, is PW1-Ashabai, who is 

the mother of the victim-PW4. At the point in time when the offence 

was committed, the victim was said to be 13 years old. According to 

the first informant-PW1-Ashabai, on 29.10.2018, her daughter i.e. 

the victim-PW4 had gone to school as usual. It was claimed that the 

victim was suffering from epilepsy and therefore, she used to return 

home at around noon to take a tablet and then, she used to go back 

to school. On the aforesaid date, the victim-PW4 is said to have 

come home to take medicine at around 12:30 p.m. and after taking 

medicine, she left for school. But, when the younger daughter of 

PW1-Ashabai   returned   from   school   at   about   02:30   p.m.,   she 

informed   that   the   victim   had   not   reached   school   after   taking 

medicine. Hence, PW1-Ashabhai visited the school along with her 

younger daughter, when the class teacher confirmed the fact that the 

victim had not come back to school. Thereupon, PW1-Ashabai started 

searching   for   the   victim   in   the   locality   along   with   others.   Her 

husband joined her in the evening, after returning back from work 

and it is claimed that the appellant i.e. the accused also joined them 

in searching for the victim. But, PW4-victim could not be found.

4. On the next day i.e. on 30.10.2018, the victim is said to have 

returned home at about 05:00 a.m. It is claimed that when PW1-

2/26

APEAL_1133_23.doc

Ashabai took her daughter-PW4 in confidence, she informed that the 

appellant, who was their neighbour, had forcibly taken the victim in 

his house and committed rape on her. It is alleged that he had 

threatened the victim with dire consequences and it was further 

claimed that the victim was kept trapped inside the bedbox and that 

through the night, the appellant committed the aforesaid act three 

times upon the victim.

5. On the basis of the information given by the victim-PW4, the 

first   informant-PW1   (Ashabai)   reached   the   police   station   for 

registration of FIR. The victim was sent for medical examination in 

the   evening   on   30.10.2018.   The   appellant   was   arrested.   The 

investigation was completed and chargesheet was filed.

6. Charge was framed against the appellant for offences under 

Sections 376(2)(i) and (n) & other provisions of the IPC as also, 

offence   under   Section   5(l)   punishable   under   Section   6   of   the 

Protection of Children from Sexual Offences Act, 2012 (hereinafter 

referred to as the POCSO Act). The appellant claims that at the stage 

of framing of charge itself, a fundamental defect had arisen, as clause 

(i) of sub-section 2 of Section 376 of the IPC, had been already 

deleted by an amendment in the year 2018 and hence, charge was 

framed against the appellant for an offence, which did not exist in 

the statute book.

7. The   prosecution   examined   11   witnesses   to   prove   its   case 

against the appellant. PW1-Ashabai (mother of PW4- victim) was the 

first informant; PW4 was the victim herself; PW6 was the medical 

officer, who had examined the victim; PW10 was the headmistress of 

the school attended by the victim and other witnesses were panch 

3/26

APEAL_1133_23.doc

witnesses   for   recovery   of   clothes,   etc.   as   also   the   investigating 

officers, including the officer, who recorded the victim’s statement.

8. Upon   recording   of   evidence   of   prosecution   witnesses,   the 

incriminating circumstances were put to the appellant under Section 

313 of the Code of Criminal Procedure, 1973 (hereinafter referred to 

as   CrPC).   Thereupon,   the   Trial   Court   rendered   the   impugned 

judgment and order, convicting and sentencing the appellant. It is the 

case of the appellant that while the conviction was, amongst other 

provisions, under Section 376(2)(i) of the IPC, which did not exist on 

the statute book, the sentence was imposed under Section 376(3) of 

the IPC, while there was no charge and conviction under the said 

provision.

9. Mr. Thatte, the learned counsel appearing for the appellant 

made submissions on the two aspects indicated hereinabove i.e. 

(i) the contentions pertaining to the merits of the matter, in order to 

demonstrate that the evidence of  prosecution witnesses was not 

sufficient to prove the case against the appellant beyond reasonable 

doubt and (ii) that the fundamental procedural defect in the present 

case, completely vitiated the impugned judgment and order, as grave 

prejudice was caused to the appellant and that there was complete 

failure of justice.

10. On   the   merits   of   the   matter,   the   learned   counsel   for   the 

appellant attacked the evidence of the victim-PW4. It was submitted 

that although as per settled law, the evidence of the victim i.e. the 

prosecutrix can be enough for convicting the accused for the offence 

of   rape,   such   an   evidence   has   to   be   of   sterling   quality.   It   was 

submitted that the evidence of the victim, in the present case, was 

4/26

APEAL_1133_23.doc

riddled   with   inconsistencies,   thereby   demonstrating   that 

corroboration   of   her   testimony   was   required.   It   was   further 

submitted that the evidence of the first informant-PW1 Ashabai i.e. 

the mother of the victim and other witnesses, such as the PW6-doctor 

and PW10-headmistress of the school, was not enough to corroborate 

the evidence of the victim/prosecutrix i.e. PW4.

11. The learned counsel for the appellant contended that there 

was glaring contradiction in the victim’s evidence, as she claimed 

that she used to return home during the school timings to take 

medicines as a usual practice, whereas, in the cross-examination, she 

conceded   that   it   was   a   one-time   act.   There   was   also   clear 

contradiction in the timing of the school, as claimed by her, when 

compared with the testimony of her mother PW1-Ashabai and PW10-

headmistress of the school.

12. It was further contended that the narration of the incident 

dated   29.10.2018   and   through   the   intervening   night   between 

29.10.2018 and 30.10.2018, as given by PW4-victim, was highly 

improbable, for the reason that the victim remaining trapped inside 

the bed, was wholly unbelievable. This was compounded by the fact 

that PW2, who was the 

panch witness for the scene of offence, no 

where   stated   that   when   the  

panchnama  was   drawn,   the   victim 

informed the police team or the said 

panch about the aforesaid fact 

of   being   trapped   inside   the   bed.   It   was   further   contended   that 

contemporaneously, the victim also did not narrate this part of the 

incident to her mother at 05:00 a.m. on 30.10.2018 or to anybody 

else, thereby demonstrating material omission in her testimony. It 

was contended that the victim also claimed that she had shouted 

while suffering sexual assault at the hands of the appellant. But 

5/26

APEAL_1133_23.doc

nobody   from   the   neighbourhood   came   to   help   her,   while 

simultaneously   claiming   that   she   could   hear   her   mother,   while 

searching for her on 29.10.2018. It was further claimed that she was 

concealing the love affair between her and the appellant and that 

this   was evident  from   some  of   the  answers  given  in  the  cross-

examination.

13. On this basis, it was submitted that the testimony of the victim 

was not of sterling quality and yet, the Trial Court chose to rely upon 

the same, while holding against the appellant. In support of the said 

submission, the learned counsel for the appellant placed reliance on 

the judgment of the Supreme Court in the case of 

Rai Sandeep alias 

Deepu vs. State (NCT of Delhi)

 [

(2012) 8 SCC 21].

14. It was further submitted that the medical evidence did not 

support   the   victim’s   version.   The   testimony   of   PW6-doctor 

demonstrated that statements were made recording opinion based on 

the medical report. But, such opinion was not found in the report 

itself. The three tears in the hymen were old and there were no 

external injuries to support victim’s version that she suffered rape 

and sexual assault at the hands of the appellant at least 3 times 

through   the   night.   As   regards   absence   of   physical   injuries   and 

medical evidence not corroborating her version, reliance was placed 

on the judgment of the Supreme Court in the case of  

State of 

Haryana vs. Bhagirath and others

 [

(1999) 5 SCC 96].

15. It   was   further   submitted   that   the   statements   of   PW1-first 

informant Ashabai and PW4-victim, recorded under Section 164 of 

the CrPC, were deliberately suppressed by the prosecution, for the 

reason   that   the   said   statements   did   not   support   the   versions 

6/26

APEAL_1133_23.doc

portrayed before the Court by the prosecution witnesses. It was 

claimed that in the facts of the present case, registration of FIR after 

about 10 hours of the victim first reporting the incident to PW1-

Ashabai, demonstrated that the FIR was delayed. But, this aspect was 

also ignored by the Trial Court. On this basis, it was submitted that 

the impugned judgment and order of the Trial Court, cannot be 

sustained on merits.

16. As regards the second aspect concerning serious procedural 

defect causing prejudice to the appellant, attention of this Court was 

invited to the charge framed by the Trial Court. It was submitted that 

the charge specifically referred to Section 376(2)(i) of the IPC, apart 

from referring to Section 376(2)(n) of the IPC and Section 5(l) 

punishable under Section 6 of the POCSO Act, apart from other 

offences under the IPC. It was submitted that the charge itself was 

fundamentally defective, for the reason that clause (i) of sub-section 

2 of Section 376 of the IPC, was deleted by Act 22 of 2018 with 

effect from 21.04.2018 and sub-section 3 to Section 376 was added 

by the very same amendment. The incident in the present case, 

having allegedly taken place on 29.10.2018, offence under clause (i) 

of sub-section 2 of Section 376 of the IPC, no longer existed in the 

statute book and yet, charge was framed under the same. According 

to the learned counsel for the petitioner, this fundamental defect 

further caused grave prejudice to the appellant at every stage of trial 

and particularly, when the Trial Court sentenced the appellant.

17. It was submitted that when the Trial Court heard the appellant 

on the  point  of  sentence,  he was  given  an  impression  that   the 

hearing was being conducted in the context of offence under Section 

376(2)(i) of the IPC, amongst other offences, and submissions were 

7/26

APEAL_1133_23.doc

made on behalf of the appellant without realizing that the Trial Court 

was considering sentencing him under Section 376(3) of the IPC. On 

this basis, it was contended that effective hearing was not given to 

him, thereby vitiating the sentence. On the question as to whether 

the aforesaid defect could be cured at the appellate stage, it was 

submitted that the Supreme Court, in the case of  

X vs. State of 

Maharashtra

  [

(2019) 7 SCC 1], had indicated that if meaningful 

hearing was given at the appellate stage, the defect could be cured in 

a given case. But, subsequent judgment and order of the Supreme 

Court dated 19.09.2022, passed in  

Suo Moto  Writ Petition (Crl.) 

No.1 of 2022, pertaining to framing of guidelines regarding potential 

mitigating   circumstances   to   be   considered   while   imposing   death 

sentences, some doubt was expressed about the decision in the case 

of 

X vs. State of Maharashtra (supra). On this basis, it was submitted 

that this Court may consider remanding the matter to the Trial Court 

for a meaningful hearing on sentencing.

18. It was submitted that an even more fundamental defect could 

be demonstrated in the impugned judgment and order of the Trial 

Court, which cannot be addressed or cured by this Court exercising 

appellate powers under Section 386 of the CrPC. It was submitted 

that in this case, a peculiar situation has arisen, for the reason that 

while the appellant has been convicted under Section 376(2)(i) of 

the IPC, amongst other offences, he has not been sentenced under 

the said provision. Further, he has been sentenced under Section 

376(3) of  the IPC, in the absence of conviction under  the said 

provision. It was submitted that this Court, while considering the 

appeal, could certainly not convict the appellant for the first time 

under Section 376(3) of the IPC. It was submitted that this was 

clearly impermissible in law, particularly when neither the State, nor 

8/26

APEAL_1133_23.doc

the informant or the victim, had come before this Court to raise any 

ground of challenge about the impugned judgment and order. In 

such circumstances, remand would be impermissible, in terms of law 

laid down by the Supreme Court in the case of 

Sachin vs. State of 

Maharashtra

 [(2025) 9 SCC 507].

19. Thereupon, it was submitted that even if this Court is not with 

the appellant on the merits of the matter, there was no way the 

conviction and sentence, as imposed by the Trial Court, could be 

upheld. In such a situation, it was indicated that the error committed 

by the Trial Court, has created a situation, where the procedural 

mechanism provided under the CrPC, may not provide a solution at 

this appellate stage and therefore, remand to the Trial Court would 

perhaps be inevitable.

20. On this basis, it was submitted that the appeal deserved to be 

allowed, firstly on merits, by setting aside the entire judgment and 

order of the Trial Court and in the alternative, at least to the extent 

of setting aside the order and remanding the matter to the Trial 

Court for re-trial or at least for fresh hearing on sentence.

21. On the other hand, Dr. Krishnaiyer, learned APP appearing for 

the State, submitted that the appeal deserves to be dismissed, as the 

appellant had failed to make out his case on both the aspects of the 

matter i.e. on merits as well as alleged procedural defects.

22. On the merits of the matter, the learned APP submitted that 

the evidence of the victim/prosecutrix-PW4 in the present case itself, 

was enough to sustain the conviction. It was submitted that her 

testimony was believable and that it inspired confidence, thereby 

9/26

APEAL_1133_23.doc

demonstrating that there was no necessity of any corroboration. In 

any case, the evidence of PW1-Ashabai i.e. the mother of the victim; 

PW6-doctor and PW-10-headmistress of the school, further supported 

the case of the prosecution.

23. It was submitted that the testimony of rape victim ought not be 

looked at with suspicion, as it is the testimony equivalent to that of 

an injured witness. Unnecessary scrutiny and hyper-technicality is to 

be eschewed and if the testimony of the prosecutrix is found to be 

believable and consistent, inspiring confidence, conviction ought to 

be sustained on her evidence itself.

24. Reliance was placed on the judgments of the Supreme Court in 

the cases of 

State of Punjab vs. Gurmit Singh and others [

(1996) 2 

SCC 384], Ranjit Hazarika vs. State of Assam [(1998) 8 SCC 635], 

State of Himachal Pradesh vs. Asha Ram [(2005) 13 SCC 766] and 

Deepak Kumar Sahu vs. State of Chhattisgarh (2025 SCC OnLine SC 

1610).

25. It was submitted that the medical evidence in the present case, 

in the form of medical examination report of the victim-PW4 and the 

testimony of PW6-doctor, sufficiently demonstrated that the version 

of the victim was supported by medical evidence. Tenderness on 

private parts as well as redness surrounding the hymen showed signs 

of sexual assault upon the victim. Mother of the victim i.e. PW1-first 

informant as well as PW10-headmistress of the school, corroborated 

the  victim’s  version,  although  considering the  sterling  quality   of 

victim’s evidence, such corroboration was not necessary. On this 

basis, it was submitted that the appellant has absolutely no case on 

merits.

10/26

APEAL_1133_23.doc

26. On   the   aspect   of   technical   and   procedural   defect,   it   was 

submitted that the error in the judgment and order of the Trial Court, 

allegedly from the stage of framing of charge, at worst, could be said 

to be an error covered under Section 215 of CrPC. The said provision 

indicates that such an error cannot be treated as a material error 

vitiating the prosecution case, unless it has resulted in failure of 

justice. Reference was also made to Section 216 of CrPC, to contend 

that the Court could always alter the charge and that in the facts of 

the present case, the appellant had suffered no prejudice.

27. The learned APP relied upon judgments of the Supreme Court 

in the cases of 

Dalbir Singh vs. State of U.P.  [

(2004) 5 SCC 334] and 

State of Haryana vs. Janak Singh and others [(2013) 9 SCC 431], to 

contend that on proper application of the relevant provisions of 

CrPC, including Sections 215, 386 and 464 thereof, it was clear that 

if the accused was aware about the basic ingredients of the offence 

and   the   facts   had   been   established   against   him,   which   were 

explained to him clearly, coupled with the fact that he had fair 

chance to defend himself, the procedural defect cannot inure to the 

benefit of the appellant. It was submitted that in a given case, the 

appellate Court could convict the accused for the offence, for which 

he was not charged, so long as there is no failure of justice.

28. In the present case, although the Trial Court did refer to a 

provision that was deleted, the basic ingredients of the offence under 

the said provision were retained by the very same amendment in the 

form   of   Section   376(3)   of   the   IPC.   It   was   submitted   that   the 

appellant did not suffer any prejudice in the facts and circumstances 

of the present case and he has not been able to demonstrate failure 

of justice, as a consequence of which this Court exercising appellate 

11/26

APEAL_1133_23.doc

power, can certainly correct the error and sustain the punishment 

imposed upon the appellant. On this basis, it was submitted that the 

appeal deserves to be dismissed.

29. Ms. Potdar, learned counsel appointed through legal aid, to 

appear   on   behalf   of   respondent   No.2   (victim),   supported   the 

submissions made by the learned APP and prayed for dismissing the 

appeal.

30. It is evident from the submissions made on behalf of the 

appellant as also the State and respondent No.2, that two aspects 

arise for consideration firstly, on the merits of the matter, as to 

whether the impugned judgment and order of the Trial Court, can be 

sustained on the basis of the evidence led by the prosecution and 

secondly, as to whether the errors committed in the present case, 

from the stage of framing of charge by the Trial Court, completely 

vitiated the conviction and sentence, thereby requiring the appeal to 

be allowed to the extent of the matter being remanded to the Trial 

Court.

31. On the merits of the matter, we have considered the evidence 

of   11   prosecution   witnesses,   particularly   PW1-Ashabai   (first 

informant), PW4-victim, PW6-doctor and PW10-headmistress of the 

school. The omissions and contradictions relied upon by the learned 

counsel for the appellant, to attack the testimony of PW4-victim, 

deserve to be considered at the outset. The alleged discrepancy about 

timing of the school is a very minor and trivial issue. In any case, 

nothing much turns on the said aspect of the matter, for the reason 

that the PW4-victim herself, PW1-first informant i.e. victim’s mother 

and PW10-headmistress of the school, have indicated the the school 

12/26

APEAL_1133_23.doc

used to start at about 10:00 a.m. and it used to be over for the day in 

the evening. Merely because there was difference in the timing of 

about an hour in the evening in the testimonies of the witnesses, 

would not create any serious doubt about the victim’s version. The 

prosecution witnesses have consistently stated that since the victim 

was suffering from epilepsy, she was required to visit home during 

school hours for taking medicine and then returning back to school. 

We are not in agreement with the learned counsel for the appellant 

that there is some glaring contradiction about the same being the 

usual practice or a one-time act. On proper appreciation of the 

evidence of the prosecution witnesses, it becomes clear that it was a 

daily routine of the victim to come back home to take medicine 

during the school hours and then return back to school.

32. The victim has specifically described as to the manner in which 

the appellant forcibly took her to his house, when she was going 

back to school, after taking medicine. She has also stated as to the 

manner in which he committed rape on her and trapped her inside 

the bedbox. She also stated that the appellant committed the said act 

thrice on her during the time she was confined in his house. She had 

narrated all of this to her mother on the next day in the morning, 

when she reached her home.

33. Much emphasis was placed on behalf of the appellant on the 

aspect that the victim did not mention to her mother about she 

having   remained   trapped   inside   the   bedbox   during   the 

contemporaneous period. It was indicated that this was a material 

improvement in her version. It was also sought to be indicated that 

the victim had suppressed her love affair with the appellant and after 

referring to the medical evidence, it was sought to be indicated that 

this could not be a case of forcible sexual assault.

13/26

APEAL_1133_23.doc

34. The   said   line   of   submissions   adopted   on   behalf   of   the 

appellant, is wholly misdirected, for the reason that age of the victim 

was never disputed. Sufficient evidence was led to prove the fact that 

she   was   13   years   old,   when   the   incident   took   place,   thereby 

demonstrating that consent was irrelevant and that the act attributed 

to the appellant, amounted to rape and that too, on a girl, who was 

less than 16 years old.

35. There is substance in the contention raised by the learned APP, 

by relying upon the judgments of the Supreme Court in the cases of 

State of Punjab vs. Gurmit Singh and others (supra), Ranjit Hazarika 

vs. State of Assam (supra), State of Himachal Pradesh vs. Asha Ram 

(

supra) and 

Deepak Kumar Sahu vs. State of Chhattisgarh (supra). In 

the aforesaid judgments, the Supreme Court has questioned as to 

why the evidence of a girl, who complains about the offence of rape, 

is to be viewed with doubt, disbelief or suspicion. It is laid down that 

once the judicial conscience of the Court is satisfied that the evidence 

of the prosecutrix inspires confidence, further corroboration is not 

necessary. It is emphasized that the evidence of a victim of sexual 

assault,   is   entitled   to   great   weight,   absence   of   corroboration 

notwithstanding.

36. The Supreme Court has held in the said judgments that if, for 

some reason, the Court finds it difficult to place implicit reliance on 

the testimony of the prosecutrix, it may look for evidence that would 

lend assurance to her testimony, short of corroboration required in 

the case of an accomplice. The Supreme Court has indicated that in 

cases   where   victims   are   minor,   appropriate   sensitivity   is   to   be 

observed and the evidence of such a minor victim of sexual offence, 

needs to be taken into account without showing undue suspicion or 

hyper technicality.

14/26

APEAL_1133_23.doc

37. When the aforesaid tests are applied to the testimony of the 

victim   in   the   present   case,   this   Court   finds   that   her   version   is 

believable   and   the   omissions   or   contradictions   sought   to   be 

highlighted on behalf of the appellant, cannot be said to be material 

omissions, adversely affecting her credibility. Even if the judgment in 

the case of 

Radhu vs. State of Madhya Pradesh [

(2007) 12 SCC 57] 

on which the learned counsel for the appellant, has placed reliance, 

has to be taken into consideration, there is nothing to indicate that 

the Supreme Court has taken a view different from the judgments 

upon which the learned APP has relied. On the facts of each case and 

on an overall appreciation of the material on record, the Court may 

reach a particular conclusion. But, applying the tests as indicated 

hereinabove, this Court finds no reason to doubt the victim’s version.

38. It is crucial to note that in the present case, the prosecution did 

prove that at the relevant time, the victim’s age was 13 years, thereby 

indicating that she was less than 16 years of age. This fact has a 

crucial bearing on the question of rape and the aspect of consent, 

pales into insignificance.

39. Nonetheless, this Court has considered the evidence of PW1-

mother of the victim along with the evidence of PW10-headmistress 

of the school. The testimonies of these two witnesses clearly support 

the victim’s version, as regards the chain of events that occurred on 

29.10.2018 and 30.10.2018, leading to registration of FIR.

40. The testimony of PW6-doctor was criticized on behalf of the 

appellant, on the ground that the medical examination report was 

interpreted   in   such   a   manner   by   the   said   witness,   that   such 

interpretation, on the face of it, was in the teeth of the contents of 

the said report itself.

15/26

APEAL_1133_23.doc

41. In this context, we have perused the evidence of the said 

witness. At one place, the said witness does state that the medical 

examination report opined that it was a case of sexual violence, 

suffered   about   29   hours   and   14   minutes   ago.   The   medical 

examination report indeed shows that this was not a part of the 

opinion and it was merely narration of the report given by the victim 

herself, at the time when the alleged incident took place.

42. Be that as it may, the said witness went on to depose about 

hymenal tear and redness on private parts and the fact that the 

victim was a known case of epilepsy. The said testimony of PW6-

doctor,   when   read   with   the   medical   examination   report,   clearly 

demonstrates that the contentions raised on behalf of the appellant 

in this regard, cannot be accepted.

43. It is crucial to note that in the history recorded by the said 

witness, the victim herself narrated that there had been 4 episodes of 

such sexual assault by the appellant, details of two being given with 

date and time. The report further recorded that there was old hymen 

tear, coupled with redness around the hymen, tenderness of breasts 

and anus as also supra pubic tenderness. The said contents of the 

medical report sufficiently corroborate  the victim’s version.  Even 

otherwise, it is settled position of law that ocular evidence always 

prevails over medical evidence.

44. In the present case, there is direct evidence of the victim 

herself as regards the acts of the appellant, of inflicting rape and 

violence upon her throughout the period when she was confined in 

the appellant’s house from the afternoon of 29.10.2018 to early 

morning hours of 30.10.2018. Hence, we find that the appellant is 

16/26

APEAL_1133_23.doc

unable to dislodge the findings rendered by the Trial Court on proper 

appreciation of the evidence of the prosecution witnesses. Therefore, 

on the first aspect of the matter, this Court is not with the appellant.

45. The second aspect concerns procedural error, which according 

to the appellant, caused him grave prejudice and resulted in failure 

of justice. A perusal of charge framed by the Trial Court indeed 

shows   that   an   error   was   committed.   The   charge   framed   on 

13.06.2019, pertained to offences under Section 342 of the IPC 

pertaining to wrongful confinement; Section 363 thereof pertaining 

to kidnapping; Section 376(2)(i) thereof (deleted from IPC with 

effect from 21.04.2018) pertaining to rape on a woman under 16 

years of age, Section 376(2)(n) thereof pertaining to rape being 

committed  repeatedly on  the same woman;  Section 506  thereof 

pertaining   to   criminal   intimidation   and   Section   5(l)   punishable 

under   Section   6   of   the   POCSO   Act,   pertaining   to   aggravated 

penetrative sexual assault on a child more than once or repeatedly. 

46. Before considering the effect of the apparent error committed 

by the Trial Court in the present case, it would be appropriate to 

refer to the position of law laid down by the Supreme Court in 

various judgments.

47. In the case of  

Willie (William) Slaney vs. State of Madhya 

Pradesh

  [

(1955) 2 SCC 340], the Supreme Court recognized that 

while framing of charge does constitute an important step during the 

course of trial, if an error occurs, which is not corrected during the 

course of trial and the accused is convicted, the High Court would be 

required to order a re-trial, only if in the opinion of the Court, the 

accused was misled in his defence. It was held that if the error or 

17/26

APEAL_1133_23.doc

defect goes at the root of the trial, then the conviction would not 

stand. It was further held that the conviction must stand, if on a 

careful consideration of all the facts, it is found that no prejudice or a 

reasonable and substantial likelihood of it, was caused. The Supreme 

Court further held that it would always be material to consider 

whether the objection as to the nature of the charge, was taken at an 

early stage on behalf of the accused.

48. In the case of 

K. Prema S. Rao and another vs. Yadla Srinivasa 

Rao and others

 [

(2003) 1 SCC 217], reference was made to Section 

215 of the Cr.P.C., concerning effect of error in framing of charge and 

it was emphasized that such an error would be material, only if it 

resulted in any failure of justice.

49. In  the  case   of  Dalbir Singh vs. State of U.P.  (supra),   the 

Supreme Court reiterated that the accused must demonstrate that 

failure of justice had occasioned due to such an error. In this context, 

reference was made to Section 464 of Cr.P.C., which specifically 

pertains to error in charge and indicates that even if there is an error, 

omission or irregularity or for that matter, absence of charge, the 

Court of appeal would not interfere, unless there was failure of 

justice.

50. The said position of law was reiterated by the Supreme Court 

in the cases of 

Sanichar Sahni vs. State of Bihar [

(2009) 7 SCC 198] 

and State of 

Uttar Pradesh vs. Paras Nath Singh [

(2009) 6 SCC 372].

51. In the case of 

Darbara Singh vs. State of Punjab [

(2012) 10 

SCC 476], the Supreme Court explained the expressions ‘failure of 

justice’ and ‘prejudice’, while considering such situation of error in 

framing of charge. It was held in the said judgment as follows:

18/26

APEAL_1133_23.doc

“20. The defect in framing of the charges must be so 

serious that it cannot be covered under Sections 

464/465   CrPC,   which   provide   that,   an   order   of 

sentence or conviction shall not be deemed to be 

invalid   only   on   the   ground   that   no   charge   was 

framed,   or   that   there   was   some   irregularity   or 

omission or misjoinder of charges, unless the court 

comes to the conclusion that there was also, as a 

consequence,  a  

failure of justice.  In  determining 

whether   any   error,   omission   or   irregularity   in 

framing the relevant charges, has led to a failure of 

justice, the court must have regard to whether an 

objection could have been raised at an earlier stage 

during the proceedings or not. While judging the 

question of prejudice or guilt, the court must bear in 

mind that every accused has a right to a fair trial, 

where he is aware of what he is being tried for and 

where the facts sought to be established against 

him, are explained to him fairly and clearly, and 

further, where he is given a full and fair chance to 

defend himself against the said charge(s).

21. "Failure of justice" is an extremely pliable or facile 

expression,   which   can   be   made   to   fit   into   any 

situation in any case. The court must endeavour to 

find the truth. There would be "failure of justice", 

not only by unjust conviction, but also by acquittal 

of the guilty, as a result of unjust failure to produce 

requisite   evidence.   Of   course,   the   rights   of   the 

accused   have   to   be   kept   in   mind   and   also 

safeguarded,   but   they   should   not   be 

overemphasised to the extent of forgetting that the 

victims also have rights. It has to be shown that the 

accused has suffered some disability or detriment in 

respect of the protections available to him under the 

Indian   criminal   jurisprudence.   "Prejudice"   is 

incapable of being interpreted in its generic sense 

and applied to criminal jurisprudence. The plea of 

prejudice has to be in relation to investigation or 

trial, and not with respect to matters falling outside 

their scope. Once the accused is able to show that 

there has been serious prejudice caused to him, with 

respect to either of these aspects, and that the same 

has   defeated   the   rights   available   to   him   under 

criminal jurisprudence, then the accused can seek 

19/26

APEAL_1133_23.doc

benefit under the orders of the court. (Vide  Rafiq 

Ahmed  v.  State   of   U.P.

,   SCC   p.   320,   para   36; 

Rattiram v. State of M.P. and Bhimanna v. State of 

Karnataka

)”

51. Thus, the aforesaid second contention raised on behalf of the 

appellant in the present case, is required to be tested on the said 

position of law, requiring the appellant to show that framing of 

charge for the deleted Section 376(2)(i) of the IPC, had caused 

prejudice to his defence or that he was misled about the case of 

prosecution and/or this had resulted in failure of justice.

52. This would necessarily require perusal of the order framing the 

charge, which recorded at five places that the victim’s age was 13 

years. Thus, the appellant was clearly put to notice and made aware 

about the fact that the charge was framed on the basis that the victim 

was less than 16 years of age. The appellant was never prejudiced on 

that count. It is also evident that the major offence in the present 

case, pertained to rape of the victim, who was less than 16 years old 

at the time of the incident.

53. The evidence of the prosecution was led on this basis and the 

line of cross-examination adopted on behalf of the appellant, clearly 

indicated that he was indeed aware about the basic charge against 

him, of having committed rape of a girl, who was less than 16 years 

old. The cross-examination of PW7-PSI attached with the concerned 

police station, conducted on behalf of the appellant, shows that 

questions were put to the said witness, referring to the fact that the 

victim was hardly 13 to 13½ years old. Thus, the defence of the 

appellant and cross-examination of the prosecution witnesses on his 

behalf, proceeded on the basis that the victim was clearly below 16 

years of age. Hence, it cannot be said that mere error in framing of 20/26

APEAL_1133_23.doc

charge,  had   caused   any   prejudice   to   the   appellant   (accused)   in 

conducting his defence, during the course of trial.

54. Judgment of the Supreme Court in the case of Dalbir Singh vs. 

State of U.P.  (supra) holds that while considering the appeal of an 

accused, the Appellate Court can convict the accused for an offence in 

respect of which charge was not framed, so long as the accused is 

aware about the basic ingredients of such offence and the main facts 

established against him were explained to him clearly and that he 

had a fair chance of defending himself. On the said touchstone, in the 

present case, the appellant cannot claim that he was completely 

unaware about the ingredients of the offence for which he was facing 

trial,   because   the   fundamental   ingredient   of   the   offence   under 

Section 376(2)(i) of the IPC (deleted) and 376(3) thereof (added), is 

that the victim is less than 16 years old. Therefore, the plea of 

prejudice   being   suffered   by   the   appellant   and   failure   of   justice, 

cannot be accepted in the facts and circumstances of the present case.

55. As held in the above-quoted portion of the judgment of the 

Supreme Court in the case of  Darbara Singh vs. State of Punjab 

(

supra), when this Court considers whether there has been failure of 

justice, the rights of the appellant (accused) alone cannot be kept in 

mind. Although they have to be certainly considered, the rights of the 

victim also cannot be forgotten or ignored.

56. In our system, sometimes there is a danger of over-emphasis 

on the rights of the accused, while completely forgetting or ignoring 

the rights of the victim. It is often observed that the accused raises a 

plethora of contentions regarding his or her rights claiming fair trial, 

while the victim is forgotten. It has to be kept in mind that the victim 

21/26

APEAL_1133_23.doc

triggers the criminal justice system and quite often, the focus on the 

rights of the accused is over-emphasized to such an extent that the 

victim is bewildered and feels completely lost, as regards his or her 

rights and concerns. Therefore, the rights of the accused as well as 

the victim should be balanced because the enquiry in a criminal trial 

and also, while considering an appeal against order of conviction, is 

to cut to the truth of the matter to examine as to whether the guilt of 

the accused has been proved beyond reasonable doubt. So long as no 

prejudice is caused to the accused and there is no failure of justice, 

even if there is an error in framing of charge, the appellant cannot 

claim re-trial and remand of proceedings to the Trial Court. Instead, 

the appellate Court can correct the error.

57. It is in the backdrop of the said position of law that we have 

examined the material on record, starting from the order of the Trial 

Court framing charge to ascertain as to whether the appellant in the 

facts of the present case, can claim that the appeal deserves to be 

allowed, at least to the extent of directing re-trial. While examining 

such material, we have applied the aforementioned position of law, 

clarified by the Supreme Court in the said judgments.

58. As noted hereinabove, in the order framing charge itself, at 

number of places, the age of the victim was specifically stated to be 

13 years and therefore, on this basis, the appellant cross-examined 

the prosecution witnesses, particularly PW7 i.e. the PSI attached to 

the concerned police station. The material clearly indicates that the 

appellant was never misled about the case against him and hence, he 

had full opportunity to defend himself, which he indeed utilized. 

There was no prejudice caused to the appellant and failure of justice 

was certainly not occasioned.

22/26

APEAL_1133_23.doc

59. The   judgment   upon   which   the   learned   counsel   for   the 

appellant   has   placed   much   reliance   i.e.  Sachin vs. State of 

Maharashtra  (supra),   concerns   a   different   set   of   facts,   where   a 

learned Single Judge of the High Court had remanded the matter 

back to the Special Court on the aspect of conviction and sentencing 

and   eventually,   the   Special   Court,   on   remand,   convicted   and 

sentenced the accused therein for a higher offence, which provided 

for imprisonment for life. In other words, the Supreme Court found 

that the appellant was worse-off, having filed appeal against his 

conviction and sentencing.

60. In   the   present   case,   this   Court,   in   appeal,   altering   the 

conviction to Section 376(3) of the IPC, would not have the effect of 

convicting the appellant for a higher offence, for the reason that 

maximum   punishment   prescribed   in   the   now   deleted   Section 

376(2)(i) of the IPC and Section 376(3) thereof, is the same i.e. 

imprisonment for life, which means imprisonment for remainder of 

the natural life of the convict. As noted hereinabove, the ingredients 

of the offences are also the same.

61. A submission was made on behalf of the appellant linked with 

the aforesaid contention, that meaningful hearing on sentence was 

not granted to the appellant, as the Trial Court had proceeded on the 

basis that the appellant was facing trial for offence under Section 

376(2)(i)   of   the   IPC,   while   eventually   he   was   sentenced   under 

Section 376(3) thereof. Much emphasis was placed on the fact that 

the deleted Section 376(2)(i) of the IPC provided for a minimum 

punishment of 10 years of rigorous imprisonment, while Section 

376(3) of the IPC provides for minimum sentence of 20 years of 

rigorous imprisonment. We are unable to understand as to what 

23/26

APEAL_1133_23.doc

prejudice the appellant suffered, for the reason that when the Trial 

Court gave hearing on sentencing to the appellant for offences with 

which   he   was   charged,   including   reference   to   the   erroneous 

provision of Section 376(2)(i) of the IPC, he had an opportunity to 

argue as to why he should be given minimum sentence of 10 years 

rigorous imprisonment. If he was given hearing on the basis of 

Section 376(3) of the IPC, he could have argued only for a minimum 

sentence of 20 years of rigorous imprisonment.

62. In such a situation, law laid down by the Supreme Court in the 

case of X vs. State of Maharashtra (supra), would apply to the effect 

that   this   Court   hearing   the   appeal   at   the   appellate   stage,   can 

certainly rectify such an error, if  at all, by granting hearing on 

sentence. The appellant in this case, was granted full opportunity 

before this Court to demonstrate why maximum sentence ought not 

to be imposed upon him and therefore, defect/error, if any, has been 

rectified at the appellate stage.

63. We   do   not   find   any   substance   in   the   contention   that 

subsequently referred  

Suo Moto  Writ Petition (Crl.) No.1 of 2022 

dilutes the position of law clarified by the Supreme Court in the case 

of 

X vs. State of Maharashtra (supra) in paragraph Nos.36 to 40.8 

thereof. Thus, on this count also, we are not in agreement with the 

contentions raised on behalf of the appellant.

64. It was further submitted on behalf of the appellant that the 

present   case   manifests   a   unique   situation,   which   could   not   be 

rectified under the procedure prescribed as per CrPC and therefore, 

this Court would have no alternative but to remand the matter, at 

least on the aspect of conviction and sentence. We are unable to 

agree   with   the   said   contention.   It   cannot   be   ignored   that   the 

24/26

APEAL_1133_23.doc

appellant was also convicted under Section 376(2)(n) of the IPC, 

which we have found to be correct. The said provision also prescribes 

maximum   sentence   of   imprisonment   for   life,   which   means 

imprisonment for the remainder of life. The appellant was certainly 

granted proper hearing, while being convicted and sentenced under 

the said provision. In fact, the Trial Court correctly appreciated the 

material and evidence on record to convict the appellant for the 

other offences also.

65. We do find that the Trial Court in the present case, convicted 

the   appellant   for   all   the   offences   with   which   he   was   charged, 

including Section 376(2)(i) of the IPC, which was no longer existing 

and   made   no   reference   to   Section   376(3)   thereof.   But,   while 

sentencing, the Trial Court took recourse to Section 42 of the POCSO 

Act and at that stage, imposed punishment on the appellant under 

Section 376(3) of the IPC, handing down the maximum sentence of 

undergoing   rigorous   imprisonment   for   life,   which   shall   mean 

imprisonment for remainder of life of the appellant along with fine. 

Since Section 376(3) of the IPC indeed provides for punishment 

greater in degree as compared to punishment pertaining to other 

provisions of the IPC and POCSO Act, the Trial Court correctly took 

recourse to the same.

66. We are of the opinion that once it is found that at the appellate 

stage, this Court has the power to alter the conviction to that under 

Section 376(3) of the IPC, to correct the error committed by the Trial 

Court,   there   can   be   no   impediment   in   sustaining   the   sentence, 

particularly when the alleged defect of ‘lack of meaningful hearing’ 

does not exist and in any case, it has been cured at the appellate 

stage,   while   hearing   this   appeal.   It   cannot   be   ignored   that   the 

25/26

APEAL_1133_23.doc

maximum sentence that could be imposed under the deleted Section 

376(2)(i) of the IPC, is exactly the same, as the maximum sentence 

that can be imposed under Section 376(3) of the IPC, which was 

added by way of the very same amendment, brought into effect in 

the year 2018. Thus, the case of prejudice suffered by the appellant 

and failure of justice, is not made out on behalf of the appellant and 

the contentions raised regarding the same, are rejected.

67. In view of the above, the appeal is disposed of in the following 

manner:

(a) The conviction of the appellant under Sections 342, 363, 376(2)

(n) and 506 of the IPC, is maintained, while conviction under 

Section 376(2)(i) of the IPC is altered to that under Section 

376(3) of the IPC. 

(b) The conviction under Section 5(l) punishable under Section 6 of 

the POCSO Act is also maintained and we find that the Trial 

Court   correctly   applied   Section   42   of   the   POCSO   Act,   by 

imposing sentence upon the appellant under Section 376(3) of 

the IPC, of undergoing rigorous imprisonment for life, which 

shall mean remainder of life along with fine of   50,000 and in₹  

default, additional rigorous imprisonment for one month. The 

same is accordingly maintained and upheld.

68. Pending applications, if any, also stand disposed of.

(MANJUSHA DESHPANDE, J.)        (MANISH PITALE, J.)

26/26

Priya Kambli

PRIYA

KAMBLI

Digitally

signed by

PRIYA KAMBLI

Date:

2026.01.19

16:48:08

+0530