State of Andhra Pradesh v. Polamala Raju @ Rajarao, (SC) BS13862
SUPREME COURT OF INDIA

Before:- Dr. A.S. Anand, CJI with R.C. Lahoti and K.G. Balakrishnan, JJ.

Criminal Appeal No. 629 of 1996. D/d. 9.8.2000

State of Andhra Pradesh - Appellant

Versus

Polamala Raju @ Rajarao - Respondent

For the Appellant :- Mr. Guntur Prabhakar and Ms. T. Anamika, Advocates.

For the Respondent :- Mr. A.S. Pundir, Advocate (A.C.).

A. Indian Penal Code, Sections 376(2) Proviso - Rape on a minor girl of 5 years - Offence proved - Court cannot award sentence lesser than minimum prescribed sentence of 10 years under the Act - For awarding lesser sentence there should adequate and sufficient reasons which the Court should record in writing.

[Paras 12, 13 and 14]

B. Indian Penal Code, Section 376(2) Proviso - Reduction in sentence - Rape on a minor girl of 5 years - Incident 15 years old - No ground to award lesser sentence than minimum prescribed sentence of 10 years.

[Paras 12, 13 and 14]

C. Indian Penal Code, Section 376 - Criminal Procedure Code, 1973, Section 235 - Rape case - Awarding of sentence - It is obligatory on court to consider all facts and circumstances bearing on question of sentence and impose a sentence commensurate with gravity of offence - Court must hear the loud cry for justice by Society and more particularly, in cases of heinous crime of rape of innocent helpless children.

[Paras 7 and 8]

Cases Referred :-

State of A.P. v. Bedem Sundara Rao, 1995(6) SCC 230.

State of Karnataka v. Krishnappa, 2000(4) SCC 75.

Kamal Kishore v. State of H.P., 2000(2) RCR (Criminal) 678 : (2000)4 SCC 502.

JUDGMENT

R.C. Lahoti, J. - A little girl of five years of age was ravished by the respondent on 4th January, 1985 at about 2.00 P.M., taking advantage of her helpless state.

2. The respondent, a neighbour of the prosecutrix living almost opposite her house was tried for an offence under Section 376 Indian Penal Code on an FIR lodged by the father of the prosecutrix. The version of the prosecutrix regarding the commission of offence by the respondent, as narrated in court through her mother, PW-1 received ample corroboration from medical evidence and other evidence led in the case. We are not repeating the prosecution version of the case or gist of the evidence led in the case for the simple reason that the learned Assistant Sessions Judge, West Godavari, after recording evidence and hearing parties, both on the question of conviction and sentence, vide order dated 9th September, 1985, convicted the respondent for an offence under Section 376 Indian Penal Code. After taking into account report of District Probation Officer, relating to the character, conduct and antecedents of the respondent, the trial Court awarded a sentence of 10 years RI and a fine of Rs. 10/-, and in default, simple imprisonment for one week for the said offence. The convict filed an appeal, challenging his conviction and sentence, which came to be heard by a learned Single Judge of the High Court of Andhra Pradesh. The learned Single Judge, vide judgment, dated 15th September, 1987, 'entirely' agreed with the conclusions arrived at by the trial Court and confirmed the conviction of the respondent for an offence under Section 376 Indian Penal Code. However, the sentence was reduced to a period of five years R.I., while maintaining the sentence of fine and imprisonment in default of payment of fine.

3. The respondent has not filed any appeal challenging his conviction and sentence.

4. The State is in appeal against reduction or sentence of the respondent by the High Court.

5. We have, with the assistance of learned counsel for the parties, examined the record. In our opinion, both the trial Court and High Court were justified in convicting the respondent for an offence under Section 376 Indian Penal Code as the prosecution has established its case against the respondent beyond a reasonable doubt through cogent and reliable evidence. We, accordingly, also confirm the conviction of the respondent for the offence under Section 376 Indian Penal Code.

Was the High Court justified in interfering with the discretion exercised by the trial Court by reducing the sentence form 10 years R.I. to 5 years R.I. for an offence under Section 376 Indian Penal Code is the only question requiring our consideration.

section 376(2) Indian Penal Code reads thus :

6. The age of the prosecutors in the instant case was admittedly five years at the relevant time. Normal sentence under section 376(2) Indian Penal Code in a case where rape is committed on a child below 12 years of age, is 'not less than 10 years R.I.' an expression which is pre-emptory in nature. The courts are obliged to respect this legislative mandate when the case falls under the proviso. The proviso to section 376(2) Indian Penal Code, however, lays down that in exceptional cases, "for special and adequate reasons", sentence of less than 10 years R.I. may also be awarded in a given case. The proviso, in our opinion, would come into play only when there are "adequate and special reasons" available in a case. Those reasons need to be disclosed in the order/judgment itself so that the appellate forum is in a position to know as to what weighed with the court in awarding a sentence less than the minimum prescribed under the Act.

7. We are of the considered opinion that it is an obligation of the sentencing court to consider all relevant facts and circumstances bearing on the question of sentence and impose a sentence commensurate with the gravity of the offence. The sentencing Court must hear the loud cry for justice by the society and more particularly, in cases of heinous crime of rape of innocent helpless children, as in this case, of the victim of crime and respond by imposing a proper sentence.

8. In the present case, the reasons given by the High Court in the instant case for reducing the sentence from the minimum 10 years is contained in the last paragraph of the judgment which reads :

9. To say the least, the order contains no reasons, much less "special or adequate reasons". The sentence has been reduced in a rather mechanical manner without proper application of mind. It appears that the provisions of section 376(2) Indian Penal Code were not at all present to the mind of the court. This Court has time and again drawn attention of the subordinate courts to the sensitivity which is required of the court to deal with all cases and more particularly in cases involving crime against women. In State of A.P. v. Bedem Sundara Rao, 1995(6) SCC 230, this Court said :

10. Again, in the case of State of Karnataka v. Krishnappa, 2000(4) SCC 75, this Court pointed out that rape is not merely a physical assault, it is an offence which is destructive of the whole personality of the victim of crime and Courts shoulder a great responsibility while trying an accused on charges of rape and must deal with such cases with utmost sensitivity. Referring to imposition of punishment in such cases, it was opined :

11. In the instant case, we have perused the record. We have noticed the "reasons" for reduction of sentence. We are unhappy with the manner in which the sentence has been reduced from the statutory minimum of 10 years R.I. to 5 years R.I.

12. We have given due consideration to the plea raised by learned Amicus (Curiae) on behalf of the respondent that it being an old case the order of the High Court need not be interfered with. We are unable to persuade ourselves to agree with the submission. We do not find any extenuating or mitigating circumstance available on the record which may justify imposition of sentence less than the prescribed minimum on the respondent. To show mercy in a case like this, would be travesty of justice. There are no reasons, much less sufficient and adequate reasons available on the record to impose a lessor sentence than the prescribed minimum.

13. The High Court, in the facts and circumstances of the case, was not at all justified in interfering with the proper exercise of discretion by the trial Court. We, therefore, set aside the order of the High Court insofar as the reduction of sentence is concerned and restore the sentence of 10 years R.I., as imposed by the trial Court. The respondent shall be taken into custody the remaining sentence.

14. The learned Amicus (Curiae) lastly submitted that because of long time which has elapsed subsequent to the date of offence and the possibility that the prosecutrix, as also the respondent, may have got married and settled in life during the pendency of these proceedings, fine instead of sentence be imposed. We cannot agree. These factors may be relevant for consideration by the Executive or Constitutional authorities, if they chose to remit the sentence on being so approached, as opined in Kamal Kishore v. State of H.P., 2000(2) RCR (Criminal) 678 : (2000)4 SCC 502, Pr 25 case (supra), but insofar as our judicial conscience is concerned, we find no reason to go against the legislature mandate and award any lesser sentence.

The appeal succeeds and is allowed in the above terms.

Appeal allowed.