Cr.A.101-2018

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION 

CRIMINAL APPEAL NO. 101 of 2018

Vijay Ramesh Dantani

(at present in Arthur Road Jail)                                                 

Aged 47 years

Add. Room No. 7, Pragati Rahivashi Seva Sangh,

Waghariwada, Dattamandir Road, 

Vakola, Mumbai                                             ...Appellant

  vs.

1. The State of Maharashtra

(Through the Senior Inspector of Police, 

Mahim Police Station)

2. XYZ 

(Through the Senior Inspector of Police, 

Mahim Police Station)                                            ...Respondents

Ms. Lakshmi Raman, for the Appellant.

Ms. Sharmila Kaushik, APP for the Respondent-State.

Ms. Manisha Devkar, for Respondent No. 2.

CORAM:MANISH PITALE &

SHREERAM V. SHIRSAT, JJ

                   RESERVED ON:   10

th

 JUNE, 2026

             PRONOUNCED ON:  21

st

 AUGUST, 2026

--------------

JUDGMENT: (Per Shreeram Shirsat, J.)

1. The   present   Appeal   has   been   filed   challenging   the   impugned

judgment and order dated 22.11.2017 passed by the Special Judge under

the Protection of Children from Sexual Offences Act, 2012 (POCSO), Gr.

Bombay in POCSO Special Case No. 41/2015, whereby the Appellant has

Vishal Parekar ….1

VISHAL

SUBHASH

PAREKAR

Digitally signed by

VISHAL SUBHASH

PAREKAR

Date: 2026.08.21

15:00:53 +0530

Cr.A.101-2018

been convicted for the offence punishable under Section 6 of the POCSO

Act, 2012 and has been sentenced to undergo Imprisonment for Life and

pay a fine of Rs.1,000/-, and in default to undergo Simple Imprisonment

for 1 month. As the Trial Court imposed punishment under Section 6 of

the   POCSO   Act,   2012,   no   separate   punishment   was   awarded   under

Section 376 of the Indian Penal Code (IPC) as per Section 42 of the

POCSO Act, 2012. The Appellant was acquitted for the offences punishable

under Section 10 read with Section 9 (l), (m) of the POCSO Act, 2012.

The Appellant was also directed to pay compensation of Rs.25,000/- to the

Victim-girl as per Section 33(8) of the POCSO Act, 2012 within 1 month of

the date of the order, failing which it was directed that the Appellant shall

undergo Simple Imprisonment for 1 year.

2. Brief facts of the prosecution case are as under:

a]  It is the case of the prosecution that the First Informant- Saavji

Kharva, the father of the victim "N", was residing on the footpath at T.H.

Katariya   Road,   Near   Status   Hotel,   H.P.   Petrol   Pump,   Mahim   (West),

Mumbai, along with his daughter "N", aged 11 years and three other

children. He used to earn his livelihood by selling garlands.

b] It is further the case of the prosecution that the Appellant- Vijay

Ramesh  Dantani,  got   acquainted   with   the  First  Informant  and  began

frequently visiting him on the footpath, where the First Informant resided

Vishal Parekar ….2

Cr.A.101-2018

with his family. It is also the case of the prosecution that on several

occasions, the Appellant and the used to consume liquor with the First

Informant and sleep on the footpath where the First Informant along with

his family used to reside.

c] It   is   further   the   case   of   the   prosecution   that   on   the   night  of

25.10.2014, the Appellant came to the First Informant, both consumed

liquor, had dinner and went to sleep. Thereafter, on the next morning, a

known "Bhabhi" informed the First Informant that at approximately 2:30

a.m., when she had come to collect garbage, the Appellant was found

sleeping over the  victim's body. Upon receiving such information, the

father of the Victim-girl went up to the Appellant and warned him to not

do the same and asked him to go away.

d]   It is further the case of the prosecution that on 30.10.2014 at about

2:00 a.m., the Appellant had again come to the footpath, in an intoxicated

condition,   where   the   First   Informant   resided   and   remained   there   till

morning. In the morning, at about 11:30 a.m., the victim was found

suffering from vomiting, and upon being inquired by one Pinki Didi, the

victim disclosed that approximately four days prior, the Appellant had

untied the string of her pajama, shut her mouth, climbed upon her and

committed forcible intercourse with her, causing her pain and bleeding

and that she had been suffering since then.

Vishal Parekar ….3

Cr.A.101-2018

e]  It is further the case of the prosecution, that while the conversation

was taking place, people gathered at the spot, a police vehicle arrived and

took them to the Police Station. Thereafter, the Station House Officer

registered Crime No. 346/2014 for the offence punishable under Section

376 of the IPC read with Sections 4, 8 and 12 of the POCSO Act, 2012.

3. The Trial Court had framed the charge under Section 6 read with

Section 5 (m), (l) of the POCSO Act, 2012, read with Section 376 of the

IPC. The prosecution had made an application for addition and alteration

of charge and had prayed that Section 10 of POCSO Act, 2012 be added in

the charge. The said application came to be allowed and Section 10 read

with 9 (l), (m) of the POCSO Act, 2012 came to be added.

4. To bring home the guilt of the Accused-Appellant, the prosecution

examined 9 witnesses (P.W. 1 to P.W. 9):

P.W. NAME ROLE

1 Saavji Kharva First Informant

(Father of the Victim-girl)

2 ‘N’ Victim-girl

3 Kisan Dharmpal Sarsar Panch Witness to seizure of the clothes of

the Appellant

4 Sunita Dharamvir Sode Panch Witness to seizure of the clothes of

the Victim-girl

5 Dr. Rajesh Dere Medical O�cer who examined the

Appellant-Accused

Vishal Parekar ….4

Cr.A.101-2018

6 PSI Jayshree Sawant O�cer who recorded the statement of the

Victim-girl ‘N’

7 Dr. Amtira Jain Medical O�cer who examined the Victim-

girl ‘N’

8 Dr. Rohan Thorat Medical O�cer

9 API Keshav Dinde Investigating O�cer

5. On   completion   of   the   prosecution   evidence,   statement   of   the

Appellant under Section 313 Cr.P.C. was recorded, wherein the Appellant

denied the case of the prosecution and further stated that he was falsely

implicated in this case because the father of the Victim-girl owed him

money.   The   Appellant   was   also   granted   an   opportunity   to   lead   any

defence evidence, if so desired. The Appellant neither chose to lead any

defence evidence, nor did he examine himself on oath.

6. After hearing the prosecution as well as the defence and upon

appreciation of  the evidence on record, the Special  Judge  under  the

POCSO Act,  2012,  Gr. Bombay,  was pleased to  convict the  Accused-

Appellant for the offence punishable under Section 6 of the POCSO Act,

2012 and sentenced him to undergo Imprisonment for Life and pay a fine

of Rs.1,000/- and in default to undergo Simple Imprisonment for 1 month.

As the Trial Court imposed punishment under Section 6 of the POCSO Act,

2012, no separate punishment was awarded under Section 376 of the IPC

Vishal Parekar ….5

Cr.A.101-2018

as per Section 42 of the POCSO Act, 2012. The Appellant was acquitted

for the offences punishable under Section 10 read with Section 9 (l), (m).

The Appellant was also directed to pay compensation of Rs. 25,000/- to

the victim-girl as per Section 33(8) of the POCSO Act, 2012 within 1

month of the date of the order, failing which it was directed that the

Appellant shall undergo Simple Imprisonment for 1 year.

7. Being aggrieved by the judgment and order of conviction passed by

the Special Judge under POCSO Act, 2012, Gr. Bombay in POCSO Special

Case No. 41/2015, dated 22.11.2017, the Appellant has approached this

Court by way of the present Appeal.

8. Heard the Ld. Counsel Adv. Lakshmi Raman for the Appellant and

Ld. APP Ms. Sharmila Kaushik for the Respondent-State and Ld. Counsel

Adv. Manisha Devkar for the Respondent-Victim-girl ‘N’.

9. The Learned Counsel for the Appellant submitted that the conviction

recorded by the Special Judge at Gr. Bombay is vitiated on account of

several infirmities going to the root of the prosecution case. The Ld.

Counsel for the Appellant submitted that there is an unexplained delay of

four days in the registration of the F.I.R. It was submitted that the alleged

incident took place on the night of 25.10.2014 and that the victim had

disclosed the same to P.W. 4- Sunita Sode on the very next day i.e.

26.10.2014. Despite such disclosure having been made on 26.10.2014, the

Vishal Parekar ….6

Cr.A.101-2018

F.I.R came to be registered only on 30.10.2014. It was submitted that the

prosecution offered no explanation whatsoever for this delay of four days

and that the same casts a doubt on the case of the prosecution. It was also

argued by the Ld. Counsel for the Appellant that there is a lack of clarity

insofar as the date of the incident is concerned. It was pointed out by the

Ld.   Counsel   for   the   Appellant   that   the   F.I.R   registered   by   the  First

Informant stated that the incident occurred on 25.10.2014 at 2:30 a.m.,

however, the statement given by the victim on 30.10.2014, before the

Medical Officer, states that the incident took place two to three days prior.

10. The   Ld.   Counsel   for   the   Appellant   further   submitted   that   the

prosecution failed to establish that the alleged incident occurred on more

than one occasion. It was accordingly submitted that the offence under

Section 5 (l) of the POCSO Act, 2012 is not made out from the evidence

on record and the conviction insofar as it relates to the said provision,

cannot be sustained. It was further argued by the Ld. Counsel for the

Appellant that, given the circumstances that the victim and her family

used to sleep next to one another on the footpath, it is unlikely and

improbable that any attempt or sign of resistance by the victim or her

screaming during the incident would go unnoticed and unheard. 

11. The Ld. Counsel for the Appellant further submitted that there exist

inconsistencies in the statement of the victim recorded under Section 164

Vishal Parekar ….7

Cr.A.101-2018

of the Cr.P.C and her evidence as P.W. 2. It was submitted that the

deposition   of   the   victim   contains   material   improvements   and

inconsistencies   when   read   in   contrast   to   her   Section   164   Cr.P.C.

statement, which makes it unreliable. It was therefore submitted by the

Ld.   Counsel   for   the   Appellant,   that   considering   the   aforementioned

material infirmities and inconsistencies, the case of the prosecution against

the Appellant cannot be said to have been proved beyond reasonable

doubt.

12. In support of her contentions, the Ld. Counsel for the Appellant has

relied upon the following authorities:

I.Nirmal Premkumar and Anr. v/s State represented by

Inspector of Police

1

II.Lallu Manjhi and Anr. v/s State of Jharkhand

2

III.Radhe Shyam v/s State of Rajasthan

3

IV.Roshan v/s State of Maharashtra, through Police Station

4

V.Manirul Islam v/s State of Assam and Anr.

5

13.Per Contra, the Ld. APP submitted that the conviction recorded by

the Special Judge at Gr. Bombay is well-founded and amply supported by

1 (2024) 20 SCC 293

2 (2003) 2 SCC 401

3 (2014) 5 SCC 389

4 2025 SCC OnLine Bom 3365

5 (2021) 6 GAUHATI LAW REPORTERS 55

Vishal Parekar ….8

Cr.A.101-2018

the   evidence   on   record.   It   was   submitted   by   the   Ld.   APP,   that  the

testimony of the Victim-girl on the material aspect that the Appellant

committed penetrative sexual assault on her is consistent and was not

shaken   in   cross-examination   and   hence,   if   there   were   any   such

improvements   and   inconsistencies,   the   same   are   to   be   treated   as

immaterial. The minor inconsistencies as to the peripheral details are

natural variations in the deposition of a child witness aged 11-12 years

who was recounting a traumatic incident after a long period of time and

therefore, it cannot be said to have hampered the foundation of the case of

the prosecution. On the medical and forensic evidence, it was submitted

by the Ld. APP that the absence of external injuries and the negative

Chemical Analyser Reports do not negate the commission of penetrative

sexual   assault   when   the   Victim-girl   has   narrated   the   incident   with

precision. Therefore, the Ld. APP concluded her arguments by submitting

that the conviction of the Appellant, in the light of cogent and convincing

evidence, primarily the reliable sole testimony of the Victim-girl, deserves

to be upheld. Thus, the judgment and order of conviction passed by the

Special Judge under the POCSO Act, 2012 at Gr. Bombay calls for no

interference in this Appeal.

Vishal Parekar ….9

Cr.A.101-2018

14. The Ld. APP has relied upon Mohammed Ashraf Mohammed Wasir

Ansari v/s The State of Maharashtra

6

 to buttress her arguments.

15. Before adverting to the grounds raised by the Ld. Counsel for the

Appellant, we find it advantageous to refer to the settled legal principles

on the issue of the sole testimony of the prosecutrix. The Hon’ble Apex

Court in the case of Vijay @Chinee v/s State of Madhya Pradesh

7

 held that

the testimony of the prosecutrix, if found to be reliable, need not be

subject to corroboration. The relevant paragraphs are quoted as below: 

“13. In 

State of Himachal Pradesh Vs. 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.

14.  A similar view has been reiterated by this Court in  Wahid

Khan Vs. State of Madhya Pradesh  (2010) 2 SCC 9, placing

reliance   on   earlier   judgement   in  Rameshwar Vs. State of

Rajasthan AIR 1952 SC 54.

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

statement of 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.”

16. In this background, let us analyze the deposition of P.W. 2, the

Victim-girl, in order to ascertain whether her evidence can be believed

without looking for any corroboration or whether the evidence is such that

6 2024 SCC OnLine Bom 4495

7 (2024) 20 SCC 293

Vishal Parekar ….10

Cr.A.101-2018

the   court   finds   it   difficult   to   believe   the   witness   in   absence   of  any

corroboration. 

17. P.W. 2- the Victim-girl ‘N,’ vividly and discernibly described the

incident   that   occurred.   She   narrated   the   incident   with   clarity   and

precision. She also named the Appellant and stated that he was the person

who inflicted penetrative sexual assault upon her. When she was asked as

to what happened to her, she distinctly stated that while she was sleeping,

the Appellant tied her hand and legs and when she started shouting, he

gagged her mouth and opened the string of her pajama and did the act.

Further, she was also asked as to what the Appellant had done to her to

which she has precisely described and this is reflected in her evidence as

answers to Question Nos. 15 to 25. The answers to the aforementioned

questions are not reproduced herein for the sake of judicial decorum. In

fact, while answering one of the questions put to her, the trial court

observed that the witness looked humiliated. What makes her evidence

further   believable   is   that   she   also   manually   demonstrated,   while

answering Question No. 25 as to how the Appellant tied her mouth. She

further   identified   the   Appellant   in   the   court   room.   In   the   cross-

examination, apart from minor discrepancies, the defence could not shake

the testimony of the Victim-girl with respect to the incident in question i.e.

penetrative sexual assault and she withstood the cross-examination.

Vishal Parekar ….11

Cr.A.101-2018

18. The Ld. Counsel for the Appellant pointed out that there were

several discrepancies and glaring contradictions in the statement of P.W.

2,   thereby   raising   serious   doubts   on   the   credibility   of   the   victim’s

testimony. It was submitted by the Ld. Counsel for the Appellant, that the

victim in her 164 Cr.P.C statement, stated that at the time of the incident,

her father was sleeping next to her, however, in her deposition before the

Special Judge, the victim changed her version and stated that at the time

of the incident, both her mother and father had gone to bring flowers.

Additionally, the presence of the mother entirely is disputed, as during the

cross-examination, when a suggestion was put to P.W. 2 that her mother is

not alive, she replied that it was true. Thus, it was submitted that such a

discrepancy as regards the presence of her own mother diminishes the

reliability of the deposition of the victim. The contention raised was that, if

the Victim-girl can give a false answer to such a basic question, she can

falsely implicate the Appellant as well. No doubt, she answered that the

mother   and   the   father   had   gone   to   get   flowers   when   the   Appellant

committed the sexual act upon her and in the cross-examination she also

agreed to the suggestion that her mother is not alive, however it cannot be

said to be a major discrepancy which would overturn her deposition about

the actual act of penetrative sexual assault being inflicted upon her by the

Appellant. The ordeal of the Victim-girl aged 11 to 12 years and her

Vishal Parekar ….12

Cr.A.101-2018

mental   condition   recounting   a   traumatic   incident   during   the   cross-

examination also cannot be lost sight of and therefore, even if there are

minor contradictions whilst answering the suggestions raised during cross-

examination, the same will not discredit the testimony of the Victim-girl or

in any manner affect the case of the prosecution, unless the contradiction

is so glaring, that no person of ordinary prudence would believe it to have

occurred.

19. It has come in the evidence of  P.W. 2, that she was asked in Q. 46,

whether she had stated the name Vijay Dantani before the Doctor (P.W.

7), to which she deposed that she had told the name of the Appellant to

P.W. 7. However, P.W. 7 in her deposition stated that the victim had given

the history of forceful sexual intercourse by an unknown person. It was

therefore argued that this material discrepancy is of vital  importance

which goes to the root of the case. Although it can be said that there is

discrepancy, however weighing the entire evidence of P.W. 2 and P.W. 7,

we are inclined to accept the testimony of P.W. 2 as there is no reason for

P.W.   2   to   not   give   the   name   of   the   Appellant   when   she   otherwise

graphically   described   the   incident.   Therefore,   even   if   the   history   of

penetrative assault is given by her to be of unknown person as narrated by

P.W. 7, the same will not be of much significance as P.W. 2 herself, had

Vishal Parekar ….13

Cr.A.101-2018

categorically named the Appellant to P.W. 4- Sunita Sode and also before

the court.

20. The Ld. Counsel for the Appellant further argued that P.W. 2 made

several contradictory statements in her deposition when compared with

her previous 164 Cr.P.C statement, as regards the details of the incident.

P.W. 2, in her 164 statement stated that the Appellant tied her mouth with

her T-shirt whereas the victim in her deposition stated that the Appellant

had tied her mouth with the help of an 

odhani. Further, it has come in the

deposition of P.W. 7, the medical officer, that P.W. 2 told her that a

handkerchief   was   tied   around   her   mouth.   As   far   as   the   argument

regarding   the   type   of   cloth   used   to   tie   the   mouth   of   the   victim   is

concerned, there is no doubt that P.W. 2 has provided differing statements

at each instance but that, in our opinion, cannot be regarded as a material

discrepancy which was intentionally done by the victim to improve upon

her case. If we consider the answer to Q. 25, the victim has demonstrated

the act of the Appellant gagging her mouth so that she doesn’t shout. What

is important here is the evidence about the act of tying her mouth and

even if there is some discrepancy with respect to the medium used, in our

opinion, considering the age of the Victim-girl, it pales into insignificance.

21. Further   the   Victim-girl,   also   stated   in   her   examination-in-chief,

while answering Q. 14, that her hands and legs were tied by the Appellant.

Vishal Parekar ….14

Cr.A.101-2018

It was urged that the same was a material improvement which was never

previously stated by her in her 164 statement. We are of the considered

opinion that, assuming that the deposition of tying of hands and legs is an

improvement,   however,   the   same   was   a   part   of   the   victim's   overall

narration of the incident, to which there is no cross-examination   and

therefore the same has gone unchallenged.

22. Although there are some contradictions and discrepancies in the

statements and deposition of P.W. 2, we are of the opinion that these

circumstances by themselves, are insufficient to discredit the testimony of

P.W. 2 on the material aspect of penetrative sexual assault. Having regard

to the tender age of the victim, it would be wholly unrealistic to expect her

to   accurately   specify   the   details   surrounding   the   incident.   Minor

discrepancies   or   approximations   surrounding   the   occurrence   of   the

incident are natural and do not strike at the root of the prosecution case.

The discrepancy, if any, is merely peripheral in nature and does not

undermine the core substratum of the case of the prosecution. The victim's

deposition cannot be discarded on account of such minor discrepancies

when the gravamen of her testimony regarding the occurrence of the

incident stands unshaken.

Vishal Parekar ….15

Cr.A.101-2018

23. In this regard, it would also be apposite to refer to the judgment of

the Hon’ble Supreme Court in the case of State of Himachal Pradesh v/s

Asha Ram

8

. The relevant paragraph is reproduced hereunder:

“5. … It is now a well-settled principle of law that conviction can

be founded on the testimony of the prosecutrix alone unless

there   are   compelling   reasons   for   seeking   corroboration.   The

evidence of a prosecutrix is more reliable than that of an injured

witness. The testimony of the victim of sexual assault is vital,

unless there are compelling reasons which necessitate looking for

corroboration   of   her   statement,   the   courts   should   find   no

difficulty in acting on the testimony of a victim of sexual assault

alone   to   convict   an   accused   where   her   testimony   inspires

confidence and is found to be reliable. It is also a well-settled

principle of law that 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   the   given

circumstances. The evidence of the prosecutrix is more reliable

than that of an injured witness. Even minor contradictions or

insignificant discrepancies in the statement of the prosecutrix

should not be a ground for throwing out an otherwise reliable

prosecution case.” 

24. It is the contention of the Appellant that an unexplained delay in the

filing of the F.I.R raises serious concerns over the genuineness of the said

complaint. This Court finds it appropriate to make a reference to the

judgment in the case of 

State of Himachal Pradesh Vs. Prem Sing

9

 which

states as follows:

 “

6. So far as the delay in lodging the FIR question is concerned,

the delay in a case of sexual assault, cannot be equated with the

case involving other offences. There are several factors which

weigh in the mind of the prosecutrix and her family members

before coming to the police station to lodge a complaint. In a

tradition bound society prevalent in India, more particularly,

rural areas, it would be quite unsafe to throw out the prosecution

8 Criminal Appeal No. 660 of 2008

9 2026 SCC OnLine Bom 983

Vishal Parekar ….16

Cr.A.101-2018

case merely on the ground that there is some delay in lodging the

FI R . In that score, learned counsel for the appellant is right that

the   High   Court   has   lost   sight   of   this   vital   distinction.

Additionally, we find that the prosecution has clearly established

commission of offence punishable under Sections 354 and 506

IPC. So far as the offence punishable under Section 376 I PC is

concerned, the basic ingredients are set out in Section 37 5 I PC.

On a reading of the evidence of the prosecutrix, we find that a

case of rape has not been established so far as the respondent is

concerned.

”

25. From the above, it can be deduced that delay in filing F.I.R for

sexual offences cannot be equated with the cases involving other offences.

Even if the delay in case of sexual assault has not been properly explained

but is found to be natural, then in such a case the same will not enure to

the   benefit   of   the   accused.   The   court   should   examine   the   broader

probability   of   a   case   and   should   not   be   swayed   away   by   minor

contradictions to discard the case of the prosecution, which is otherwise

found to be reliable. It was argued by the Ld. Counsel for the Appellant

that the prosecution has not been able to establish the date of the incident.

Further analysis of the evidence of P.W. 2 and P.W. 7 shows that there is

inconsistency regarding the date of the incident. P.W. 7, the Medical

Officer, deposed that the victim had informed her that she was subjected

to   sexual   assault   for   the   first   time   three   days   prior   to   the   medical

examination, which, according to P.W. 7, would place the occurrence on

or about 27

th

 or 28

th

 October, 2014. Furthermore, P.W. 7 has stated in the

cross-examination that as per the history given by the victim, she was

Vishal Parekar ….17

Cr.A.101-2018

raped three days back. She also stated that there was congestion and the

said congestion could not have been caused due to infection but by use of

force on that part. She further stated that congestion may stay for 4-5

days. P.W. 7 clarified that fresh injury means injury within 3 days and she

also agreed that the forensic expert would be a fit person to opine about

the exact date of the injury and that she cannot state the exact date on

which the victim was sexually assaulted. 

26. We find that an incorrect statement given by a minor prosecutrix

regarding   the   date   of   occurrence   would   not   be   construed   as   a

contradiction that would result in demolishing the case of the prosecution.

While we are cognizant of the fact that the prosecution has been unable to

establish the exact date on which the offence was committed by the

Appellant, however, we are not inclined to disbelieve the occurrence of the

incident itself, on these grounds. The lack of definite details or minor

contradictions about the incident, in the statement of a minor victim, if it

is not so glaring, does not have such far reaching consequences, that it

would negate the very thrust of the prosecution case, which otherwise can

be believed. In these circumstances, the inability of the prosecution to

prove the exact date of the occurrence with complete precision cannot be

treated   as   a   circumstance   fatal   to   its   case,   particularly   when   the

Vishal Parekar ….18

Cr.A.101-2018

substantive   evidence   of   the   victim   is   cogent,   consistent   and   inspires

confidence.

27. P.W. 4 deposed that she knew the father of the victim and that he

was residing with his four children. She also deposed that she knew his

daughter ‘N’ who was 8 years old at that time. She further deposed that on

26.10.2014 when she was going to work, she met ‘N’, who was looking

scared and when she asked her what had happened, she told her that one

‘

Viju’ harasses her in the night time. She further deposed that ‘N’ told her

that 

Viju shut her mouth and opened the string of her pajama and slept on

her body.  She further identified the Appellant in the Court. Although, it

has come by way of omission that she had stated before the police that

Viju used to harass P.W. 2 in the night time, and that P.W. 2 told that  Viju

shut her mouth and opened the strings of her pajama and slept on the

victim’s body, the same has not in any manner been demolished in the

cross-examination. She has admitted in the cross-examination that she has

not seen the incident. Apart from this, there was no cross-examination

which would discredit her testimony.

28. Further analysis of the evidence of P.W. 7 would show that no

external injuries were found on the victim's body and that the Chemical

Analyser Reports are entirely negative for semen and blood and that no

Vishal Parekar ….19

Cr.A.101-2018

inflammation, redness or soreness was found on the private part of the

victim. It was therefore contended that the lack of forensic and medical

corroboration creates a reasonable doubt regarding the commission of the

alleged offence. In the present case, P.W. 2 in her deposition, accurately

described the act of penetrative sexual assault. The evidence of P.W. 7,

corroborates the evidence of P.W. 2 in material aspects insofar as the

version of penetrative sexual assault is concerned. P.W. 7 deposed that

when she examined the genitals of P.W. 2, she found that the hymen was

torn at 3’O clock, 6’O clock and 9’O clock positions and that there was

congestion but no active bleeding. She deposed that the overall findings

were consistent with an act of sexual intercourse being inflicted upon her,

however the FSL reports were pending. She identified the reports and the

contents thereof to be correct and stated that the injury, as mentioned in

Column No. VI(g), to the hymen is possible if a person commits forcible

sexual intercourse. Even otherwise, it is a settled position of law that

ocular evidence always prevails over medical evidence.

29. It is well settled that absence of semen in forensic analysis does not

by itself dislodge the theory of penetrative sexual assault. The positive

finding   of   hymen  tear   with   congestion   persisting   for   4   to   5   days   is

independently corroborative of the victim's testimony and is consistent

with the timeline of the incident. The legal position in this regard stands

Vishal Parekar ….20

Cr.A.101-2018

precisely  elucidated  in  Madan Gopal Kakkad v/s Naval Dubey

10

. The

Hon’ble Apex Court, in the aforementioned case, held as under:

“37. We feel that it would be quite appropriate, in this context, to

reproduce   the   opinion   expressed   by   Modi   in   Medical

Jurispurdence and Toxicology (Twenty First Edition) at page 369

which reads thus:

  "Thus to constitute the offence of rape it is not necessary that

there should be complete penetration of penis with emission of

semen and rupture of hymen. Partial penetration of the penis

within the Labia majora or the vulva or pudenda with or without

emission of semen or even an attempt at penetration is quite

sufficent for the purpose of the law. It is therefore quite possible to

commit legally the offence of rape without producing any injury to

the genitals or leaving any seminal stains. In such a case the

medical officer should mention the negative facts in his report, but

should not give his opinion that no rape had been committed.

Rape is crime and not a medical condition. Rape is a legal term

and not a diagnosis to be made by the medical officer treating the

victim. The only statement that can be made by the medical officer

is that there is evidence of recent sexual activity. Whether the rape

has occurred or not is a legal conclusion, not a medical one."

    (emphasis supplied)

38. In Parikh’s Textbook of Medical Jurisprudence and Toxicology,

the following passage is found: "Sexual intercourse.- In law, this

term is held to mean the slightest degree of penetration of the

vulva by  the penis with or without emission  of semen. It is

therefore quite possible to commit legally the offence of rape

without   producing   any   injury   to   the   genitals   or   leaving   any

seminal stains."

”

30. P.W. 5 is the Medical Officer who examined the Appellant. This

witness has categorically opined that “there

 was nothing to suggest that

the person examined was incapable of performing sexual intercourse at

the given time and place

”. Nothing was elicited in the cross-examination of

this witness to discredit the said opinion or to cast any doubt upon the

findings recorded in the medical examination to the extent of his ability to

10 (2005) 13 SCC 766

Vishal Parekar ….21

Cr.A.101-2018

perform penetrative sexual act. Therefore, the medical evidence does not

indicate any physical incapacity on the part of the Appellant to commit the

act of penetrative sexual assault.

31. It has come in the evidence of P.W. 6, PSI Jayshree, that there were

CCTV cameras installed at the petrol pump and therefore it was contended

that   the   investigation   suffers   from   serious   lapses   inasmuch   as   the

investigating agency failed to collect the CCTV footage from the petrol

pump situated opposite the spot of the incident and did not examine any

independent witnesses, despite the incident having occurred at a public

place. This court is of the considered opinion that the investigation could

have been more comprehensive indeed, on the aforesaid aspects. The

investigating agency ought to have made an endeavour to collect the best

available evidence and to examine all material witnesses. In this backdrop,

the question that falls for consideration is whether these lapses strike at

the root of the prosecution case. We do not find that these lapses are such

as would create any doubt about the prosecution case. It is well settled

that defects or omissions in investigation do not, by themselves, vitiate the

case of the prosecution or entitle the accused to an acquittal. The court is

required   to   examine   whether   the   evidence   brought   on   record,

notwithstanding such lapses, is sufficient to establish the guilt of the

accused beyond reasonable doubt. We find that in the present case there is

Vishal Parekar ….22

Cr.A.101-2018

no reason to doubt the version of P.W. 2 and therefore even if there are

any lapses in investigation, it will not cause any dent to the case of the

prosecution which otherwise inspires confidence.

32. The defence raised by the Appellant in his 313 Cr.P.C statement, is

that the victim's father owed him money and hence the present case was

registered   to   falsely   implicate   him.   However,   the   Appellant   has   not

adduced   any   evidence   to   substantiate   the   said   claim.   In   these

circumstances, such a defence cannot be accepted or considered by the

court, as mere suggestions or explanations, without proof, cannot displace

the case of the prosecution. In this regard, a profitable reference can be

made to the judgment of the Hon’ble Supreme Court in Munish Mubar v/s

The State of Haryana AIR 2013 Supreme Court 912. It states thus:

“25. Moreso, it was the duty of the appellant to furnish some

explanation in his statement under Section 313 Cr.P.C., as under

what circumstances his car had been parked at the Delhi Airport

and it remained there for 3 hours on the date of occurrence. More

so, the call records of his telephone make it evident that he was

present in the vicinity of the place of occurrence and under what

circumstances recovery of incriminating material had been made

on   his  voluntary   disclosure  statement.   Merely   making   a  bald

statement that he was innocent and recoveries had been planted

and the call records were false and fabricated documents, is not

enough as none of the said allegations made by the appellant

could be established.

”

33. Further, in the cross-examination of P.W. 2, the defence suggested

to the victim that she did not like the Appellant as he used to drink liquor

with her father, to which the witness has answered in the negative. This

Vishal Parekar ….23

Cr.A.101-2018

court finds that the Victim-girl, P.W. 2, who is a child aged approximately

11-12 years, can have had no conceivable animosity towards the Appellant

so as to falsely implicate him in an offence of such grave nature and it is

also difficult to conceive that the father of the victim would stoop so low

to involve his minor child as a victim in a sexual offence just to take

revenge from the Appellant. It was held similarly by the Hon’ble Supreme

Court in the case of The State of Punjab v/s Gurmit Singh & Ors.

11

 has

held as under:

 “

Even if it be assumed for the sake of argument that there was

some such litigation, it could hardly be a ground for a father to put

forth his daughter to make a wild allegation of rape against the son

of the opposite party, with a view to take revenge. It defies human

probabilities. No father could stoop so low as to bring forth a false

charge of rape on his unmarried minor daughter with a view to

take revenge from the father of an accused on account of pending

civil litigation. Again, if the accused could be falsely involved on

account of that enmity, it was equally possible that the accused

could have sexually assaulted the prosecutrix to take revenge from

her father, for after all, enmity is a double edged

 weapon, which

may be used for false implication as well as to take revenge.

”

34. Further, the victim has categorically described the act of penetrative

sexual assault committed upon her by the Appellant and her testimony on

this material particular has remained unshaken in the cross-examination.

This Court, by any stretch of imagination, is unwilling to believe that the

victim would go to the extent of falsely implicating the Accused-Appellant

taking into consideration the societal implications that the victim herself is

likely to face. In the light of the aforesaid, it would be apposite to refer to

11 CRL.REF. 2/2024

Vishal Parekar ….24

Cr.A.101-2018

the   judgment   of   the   Hon’ble   Apex   Court   in   the   case   of  Bharwada

Bhoginbhai Hirjibhai v/s The State of Gujarat.

12

 The court held that :

“10. … Without the fear of making too wide a statement, of of

overstating the case, it can be said that rarely will a girl or a

woman in India make false allegations of  sexual assault on

account   of   any   such   factor   as   has   been   just   enlisted.   The

statement is just generally true in the context of the urban as also

rural society. It is also by and large true in the context of the

sophisticated, not-so sophisticated,and unsophisticated society.

Only very rarely can one conceivably come across an exception or

two   and   that   too   possibly   from   amongst   the   urban   elites.

Because:- (1)   A girl or a woman in the tradition-bound non-

permissive society of India would be extremely reluctant even to

admit that any incident which is likely to reflect on her chastity

had ever occurred. (2) She would be conscious of the danger of

being ostracised by the Society or being looked down by the

society including by her own family members, relatives, friends,

and neighbours. (3) She would have to brave the whole world.

(4) She would face the risk of losing the love and respect of her

own husband and near relatives, and of her matrimonial home

and happiness being shattered. (5) If she is unmarried, she

would apprehend that it would be difficult to secure an alliance

with a suitable match from a respectable or an acceptable family.

(6) lt would almost inevitably and almost invariably result in

mental torture and suffering to herself. (7) The fear of being

taunted by others will always haunt her. (8) She would feel

extremely embarrassed in relating the incident to others being

over powered by feeling of shame on account of the upbringing

in a tradition-bound society where by and large sex is taboo. (9)

The natural inclination would be to avoid giving publicity to the

incident lest the family name and family honour is brought into

controversy. (10) The parents of an unmarried girl as also the

husband and members of the husband’s family of a married

woman would also more often than not, want to avoid publicity

on account of the fear of social stigma on the family name and

family   honour.   (11)   The   fear   of   the   victim   herself   being

considered to be promiscuous or in some way responsible for the

incident regardless of her innocence. (12) The reluctance to face

interrogation by the investigating agency, to face the court, to

face the cross-examination by Counsel for the culprit, and the

risk of being disbelieved, acts as a deterrent.”

12 AIR 2009 SC 1010

Vishal Parekar ….25

Cr.A.101-2018

35. Further, a suggestion was also put to P.W. 4 in order to insinuate

that there was an ongoing quarrel between the victim’s father and the

Appellant. It was put to her that due to the quarrel on the count of money

between ‘N’s father and the Appellant, ‘N’s father had lodged a false

complaint against the Appellant. However, the suggestion was denied.

This suggestion was not put to the victim who would have been a more

appropriate witness to answer this question. This court finds that neither

of the aforesaid grounds of false implication merits acceptance. This court

accordingly   holds  that   the  plea  of  false  implication   taken  up  by the

Appellant is not worthy of credence.

36. Further, in an attempt to dislodge the reliability and sufficiency of

the testimony of the Victim-girl, the Ld. Counsel for the Appellant has

placed heavy reliance upon the judgment of the Hon'ble Supreme Court in

the case of Nirmal Premkumar and Anr. v/s State represented by Inspector

of Police

13

. The relevant observations according to the Ld. Counsel, from

the said judgment are reproduced hereunder: 

“20.   Law   is   well   settled   that   generally   speaking,   oral

testimony may be classified into three categories viz.:

(i) wholly reliable;

(ii) wholly unreliable;

(iii) neither wholly reliable nor wholly unreliable

The first two category of cases may not pose serious

difficulty   for   the   Court   in   arriving   at   its   conclusion(s).

However, in the third category of cases, the Court has to be

13  (1992) 3 SCC 204

Vishal Parekar ….26

Cr.A.101-2018

circumspect   and   look   for   corroboration   of   any   material

particulars by reliable testimony, direct or circumstantial, as

a requirement of the rule of prudence.

21.   In   Ganesan   v.   State,   this   Court   held   that   the   sole

testimony of the victim, if found reliable and trustworthy,

requires no corroboration and may be sufficient to invite

conviction of the accused.

….. …...

23. In Krishan Kumar Malik v. State of Haryana, this Court

laid down that although the victim's solitary evidence in

matters   related   to   sexual   offences   is   generally   deemed

sufficient to hold an accused guilty, the conviction cannot be

sustained if the prosecutrix's testimony is found unreliable

and insufficient due to identified flaws and lacunae. It was

held thus: (SCC p. 138, paras 31-32).

"31. No doubt, it is true 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. But, in the

case   in   hand,   the   evidence   of   the   prosecutrix,   showing

several   lacunae,   which   have   already   been   projected

hereinabove, would go to show that her evidence does not

fall in that category and cannot be relied upon to hold the

appellant guilty of the said offences.

32. Indeed there are several significant variations in material

facts in her Section 164 statement, Section 161 statement

(CrPC), FIR and deposition in court. Thus, it was necessary

to get her evidence corroborated independently, which they

could have done either by examination of Ritu, her sister or

Bimla Devi, who were present in the house at the time of her

alleged abduction. The record shows that Bimla Devi though

cited as a witness was not examined and later given up by

the Public Prosecutor on the ground that she has been won

over by the appellant.”

37. The Ld. Counsel for the Appellant has also placed reliance upon the

judgment of 

Lallu Manjhi and Anr. v/s State of Jharkhand (citation) and

Roshan v/s State of Maharashtra, through Police Station , in support of the

same   contention,   to   contend   that   the   testimony   of   the   victim-girl   is

Vishal Parekar ….27

Cr.A.101-2018

unreliable and does not inspire confidence so as to form the sole basis for

conviction.

38. There can be no doubt about the proposition of law laid down by

the Hon’ble Supreme Court in the aforementioned case laws, however,

upon a careful perusal of the same, we are of the view that they do not

advance the case of the Appellant. The aforementioned judgments lay

down the settled principles governing the appreciation of oral evidence

and testimony of a solitary witness and the circumstances in which such

testimony   may   form   the   sole   basis   of   conviction.   Applying   the   said

principles to the facts of the present case, this Court is of the considered

view that P.W. 2 has consistently and in unambiguous terms deposed

about the act of penetrative sexual assault committed upon her by the

Appellant, describing the act of penetration resulting in pain and bleeding.

In the present case, there is direct evidence of the victim herself as regards

the acts of the appellant. Further, her testimony on the gravamen of the

act of penetrative sexual assault by the Appellant was wholly unshaken in

her cross-examination. The minor variations urged by the Appellant relate

only to the peripheral details, which the law consistently recognises as

natural in the deposition of a traumatised child witness. The testimony of

P.W. 2 accordingly falls squarely within the first category identified in the

aforementioned   authorities   i.e.   that   of   a   ‘

wholly reliable   testimony’.

Vishal Parekar ….28

Cr.A.101-2018

Therefore,   both   judgments   relied   upon   by   the   Ld.   Counsel   for   the

Appellant do not support the case of the Appellant.

39. At this stage it will be apposite to refer to the judgment passed by

this Court in the case of Ramesh Dada Kalel v The State of Maharashtra

and another

14

 wherein it is observed as under: 

“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.”

40. This Court now proceeds to consider the submission advanced by

the Ld. Counsel for the Appellant placing reliance upon 

Radhe Shyam v.

State of Rajasthan

15

 to the effect that the testimony of a child victim, while

being primary in nature, must be found credible and trustworthy before it

can be acted upon and that such testimony, irrespective, may necessitate

14 (2021) 6 GLR 55

15 (2014) 5 SCC 389

Vishal Parekar ….29

Cr.A.101-2018

independent corroboration. The Ld. Counsel invited the attention of the

court to the following observations:

“12. In Panchhi

2 

, after reiterating the same principles, this Court

observed that the evidence of a child witness must be evaluated

more carefully and with greater circumspection because a child

is susceptible to be swayed by what others tell him and, thus, a

child witness is an easy prey to tutoring. This Court further

observes that the courts have held that the evidence of a child

witness must find adequate corroboration before it is relied

upon. But, it is more a rule of practical wisdom than of law. It is

not necessary to refer to other judgments cited by the learned

counsel   because   they   reiterate   the   same   principles.   The

conclusion   which   can   be   deduced   from   the   relevant

pronouncements of this Court is that the evidence of a child

witness must be subjected to close scrutiny to rule out the

possibility of tutoring. It can be relied upon if the court finds

that   the   child   witness   has   sufficient   intelligence   and

understanding of the obligation of an oath. As a matter of

caution, the court must find adequate corroboration to the child

witness’   evidence.   If   found   reliable   and   truthful   and

corroborated by other evidence on record, it can be accepted

without hesitation. We will scrutinize PW 2 Banwari’s evidence

in light of the above principles.”

41. A similar principle has also been laid down in  

Manirul Islam v/s

State of Assam

16

.

42. While there is no doubt about these established principles of law,

the same do not assist the case of the Appellant. In the present case, this

court finds the testimony of P.W. 2, the Victim-child, to be wholly reliable,

consistent   and   free   from   any   indication   of   tutoring   or   material

contradiction. Her sole testimony is therefore sufficient to sustain the

conviction. In any event, even assuming corroboration to be necessary, the

requirement also stands fully satisfied if we peruse the evidence of PW 7.

16 1996 SCC 2 (384)

Vishal Parekar ….30

Cr.A.101-2018

The testimony of P.W. 2 is independently corroborated by the medical

evidence of P.W. 7, who found a torn hymen with congestion and opined

that the injuries were consistent with forcible sexual intercourse. The

medical findings thus lend material corroboration to the version of the

victim regarding penetrative sexual assault. Even PW 4 has deposed what

PW 2 had narrated to her about the incident. The narration of PW 2 to

PW4,   may   not   be   verbatim,   but   evidence   of   PW   4   certainly   lends

corroboration to the testimony of PW 2 to establish the  presence of the

Appellant and as the perpetrator of the act.

43. In a catena of judgments of the Hon’ble Supreme Court it has been

held that the testimony of the victim of sexual assault is independently

sufficient unless there are compelling reasons which necessitate looking

for corroboration of her statement. A profitable reference can be made to

the judgment of the Apex Court in the case of State of Punjab v/s Gurmit

Singh (supra) wherein it is held that:

“The testimony of the victim in such case is vital and unless

there   are   compelling   reasons   which   necessitate   looking   for

corroboration   of   her   statement,   the   courts   should   find   no

difficulty to act on the testimony of a victim of sexual assault

alone   to   convict   an   accused     where   her   testimony   inspires

confidence and is found to be reliable. 

  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

Vishal Parekar ….31

Cr.A.101-2018

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.”

44. Thus, it is made clear that the courts should find no difficulty in

acting on the testimony of the victim of the sexual assault alone to convict

the accused where the testimony inspires confidence and is found to be

reliable   and   even   if   there   are   minor   contradictions   or   insignificant

discrepancies, the same should not be a ground for throwing out an

otherwise reliable prosecution case. Thus, seeking corroboration of the

victim’s statement before relying upon the same, as a rule, in such cases

amounts to adding insult to injury and that corroboration as a condition

for judicial reliance on the testimony of the victim is not a requirement of

law but a guidance of prudence.

45. Taking into consideration, the overall conspectus of the matter, we

are of the opinion that the testimony of the Victim-girl inspires confidence

and that there is nothing to disbelieve her. It is very unlikely that a young

girl of 11-12 years would have a grudge against the Appellant-Accused

and would concoct a false story of such nature. The evidence recorded

clearly shows that she has narrated the incident in a very transparent and

natural manner and without any tutoring. We, therefore, find that the

prosecution has proved its case beyond reasonable doubt and therefore as

Vishal Parekar ….32

Cr.A.101-2018

far  as offence  under   Section  376 IPC is  concerned,  the  same stands

proved.

46. It was argued by the Ld. Counsel for the Appellant that the offence

under Section 5 (l) of the POCSO Act, 2012 is not conclusively established

by the prosecution. Section 5 (l) of the POCSO Act, 2012 reads as:

(l) whoever commits penetrative sexual assault on the child more

than once or repeatedly.

47. It was contended that the prosecution has not been able to establish

that the penetrative sexual assault happened on more than one occasion.

The analysis of the evidence of P.W. 7, the Medical Officer, shows that the

victim had informed her that she was subjected to sexual assault for the

first time three days prior and for the second time two days prior to the

medical   examination.   Furthermore,   P.W.   7   has   stated   in   the   cross-

examination that as per the history given by the victim, she was raped

three days back. However the same does not find corroboration in the

testimony of P.W. 2. Victim-girl, in her cross-examination, deposed that:

“Q. 47 I put it to you that accused Vijay had not done such act with you,

what you have to say?

Ans. He had done the act once  with me.”

48. The above  answer  by  the   victim,  herself  clarifies   that  she  was

subjected to penetrative sexual assault at the hands of the accused only

once and that there is nothing else in her deposition to point out that the

Vishal Parekar ….33

Cr.A.101-2018

penetrative sexual assault took place more than once. Additionally, there

is no other evidence brought on record by the prosecution to establish the

frequency of the penetrative sexual assault as alleged. Thus, in the light of

discrepancy in the evidence regarding the occurrence of the penetrative

sexual assault more than once, we hold that the ingredients of Section 5

(l) of the POCSO Act are not satisfied.

49. P.W. 8, the Medical Officer, has deposed that the age of the victim is

11 to 12 years which is an estimated age and not conclusive in nature.

Hence, the prosecution has failed to establish beyond reasonable doubt

that the victim was below twelve years of age so as to attract Section 6

r/w Section 5 (m) of the POCSO Act. The prosecution has relied upon the

deposition of P.W. 8, who submitted that he is neither a radiologist nor a

dentist and therefore, he could not conclusively establish that the age of

the victim to be 11-12 years. While this Court takes into consideration the

aforesaid submission, it is also pertinent to note that, P.W. 8 deposed that

the age of the victim was assessed as being between 11-12 years on the

basis of the ossification test conducted. It would be apposite to refer to the

judgment of the High Court of Delhi in Court on its own motion v/s State

of NCT of Delhi

17

, wherein the Court has comprehensively dealt with the

17 (1983) 3 SCC 217

Vishal Parekar ….34

Cr.A.101-2018

application of the margin of error in determining age on the basis of an

ossification test. The Court held that:

“40. Thus, the Hon’ble Supreme Court in Rajak Mohammad

(supra),   held   that   the   age   established   by   a   radiological

examination   might   not   be   precise   and,   therefore,   sufficient

margin of error must be allowed. It also considered the upper

estimated age observing that the accused must get the benefit of

doubt.

……..

42. In Ram Suresh Singh v. Prabhat Singh

9

, Jyoti Prakash Rai v.

State of Bihar

10

, it has been observed by Hon’ble Supreme Court

that the age determined by ossification test is not a precise one

and, therefore, two-year margin of error/ flexibility needs to be

applied on  either side.  Of course, these judgments were in

context of juvenile in conflict with law but the principle of

applying ‘margin of error’ shall be no different while considering

a case of child-victim.

43. In Karan v. State of Madhya Pradesh, it has been observed

by Full Bench of Supreme Court that ossification test gives only

a broad assessment of the age and it cannot give an exact age. It

also observed that there is also element of margin of plus or

minus one to two years.”

50. In  view   of   the   aforesaid,   it   is   evident   that   an   ossification  test

furnishes only an approximate age and cannot be regarded as a conclusive

proof thereof. In the facts of the present case, the prosecution has not

adduced any cogent evidence to establish, beyond reasonable doubt, that

the victim was below twelve years of age. In such circumstances, the

benefit   of   doubt   regarding   the   age   of   the   victim   must   enure   to   the

Appellant and consequently, the conviction, particularly under Section 5

(m) of the POCSO Act, 2012 cannot be sustained.

51. On the aspect of sentencing, a reference could be made to the

judgment in the case of 

Kalamuddin Mohammad Isteyar Ansari alias Koail

Vishal Parekar ….35

Cr.A.101-2018

v/s State of Maharashtra and Anr

18

  wherein   whilst   confirming   the

conviction of the accused under Section 376 of IPC and Section 6 of the

POSCO Act, 2012, the Court had reduced the sentence after taking into

consideration various factors such as no criminal antecedent, conduct of

the accused etc. and the Court had imposed sentence of 12 years which

was more than the minimum sentence of 10 years by observing that it

would meet the ends of justice. 

52. After perusing the evidence on record and carefully considering the

submissions advanced by both the parties, we affirm the judgment of the

Trial Court, which holds that the accused has committed the offence under

Section 376 of the IPC. However, for the reasons recorded hereinabove,

the conviction under Section 5 r/w Section 6 of the POCSO Act, 2012

cannot   be   sustained,   as   the   prosecution   has   failed   to   establish   the

ingredients of section 5(l) and 5(m), so as to attract Section 5 of the Act.

Accordingly, the conviction and sentence under Section 5 r/w Section 6 of

the POCSO Act, 2012 is modified to a conviction and sentence under

Section 3 r/w Section 4 of the POCSO Act, 2012. 

53. We however note that the Appellant has suffered incarceration for

almost 12 years and has no antecedents. We therefore deemed it fit to call

18 2026 SCC OnLine Bom 220 

Vishal Parekar ….36

Cr.A.101-2018

for a report from the Jail authority with regards to his behaviour and other

considerations including remissions.

54. We have perused the report. From the report, we find that the

behavior of the appellant in the jail was satisfactory. There is no untoward

incident reported. The Appellant has undergone the sentence of 11 years 9

months since the date of his arrest, that is, from 30th October 2014,

without availing any parole or furlough. It is also mentioned in the report

from the jail authority that the Appellant is entitled for remission.

55. Taking into consideration all these aspects, we are of the opinion

that the sentence can be reduced. However, taking into consideration the

gravity of the offense, we are imposing more than the minimum sentence

of 7 years. We find that imprisonment for a period of 12 years would meet

the ends of justice. The Appellant has already undergone 11 years 9

months since the date of his arrest, that is, from 30

th

 October 2014.

  Hence, the following order.

      ORDER 

(i) The Appeal is partly allowed.

(ii) The conviction of the Appellant under Section 376 of the IPC

passed by the Special Judge under POCSO Act, 2012 in POCSO

Special Case No. 41 of 2015 is maintained. The conviction and

Vishal Parekar ….37

Cr.A.101-2018

sentence under Section 5 r/w Section 6 of the POCSO Act, 2012 is

modified to a conviction and sentence under Section 3 r/w Section

4   of   the   POCSO   Act,   2012.   However,   the   sentence   of   life

imprisonment is set aside. Instead, the Appellant is sentenced to

suffer Rigorous Imprisonment for 12 years and to pay a fine of Rs.

1,000/- for commission of offence punishable under Section 4 of

the POCSO Act, 2012. In default of payment of fine, he shall

undergo simple imprisonment of one month. No separate sentence

is imposed for the offence punishable under Section 376 of the IPC,

in view of Section 42 of the POCSO Act, 2012.

(iii) The direction of the Special Court awarding the compensation

of   Rs.   25,000/-   under   section   33(8)   of   the   POCSO   Act   is

maintained.

(iv) Since the appeal is disposed of, all pending applications stand

disposed of.

(SHREERAM V. SHIRSAT, J.)   (MANISH PITALE, J.)

Vishal Parekar ….38