- (1.) This appeal by way of special leave arises out of the following facts:
(2.) Munshi, the respondent herein was charged, convicted and sentenced for an offence punishable under section 376 of the Indian Penal Code by the Additional Sessions Judge, Karoli and ordered to undergo rigorous imprisonment for 10 years and to a fine of Rs.1000/- on the allegation that he had, on 18th September 1994, caught hold of PW5 Raj Kumari when she had gone to the well outside the village at 3 p.m. to bring water and had thereafter raped her. Raj Kumari on reaching home narrated the incident to her mother PW3 Sharda and father PW2 Ramesh on which a report was lodged with the Police by the latter at 6.30 p.m. on the same day. PW13 S.I. Kamlesh Kumar Sharma then visited the place of occurrence and observed that the Bajra crop had been trampled upon at the site where the rape had been committed and also retrieved some pieces of Rajkumari's torn underwear. A medical examination conducted by PW1 Dr. Nand Lal Sharma revealed multiple injuries on her body with oozing of blood from her vagina and swelling and rupturing of her hymen. The radiological examination to determine her age indicated that she was above 17 years but below 19 years of age. The trial court in its judgment dated 5th September 1995 observed that the prosecution story rested on the evidence of Rajkumari herself and the statements of Swarupi PW4 her grand mother (as Umesh PW6 had been declared hostile) who had been attracted to the place of incident when she had shouted for help and had also seen the accused running away after having committed the assault. It was also observed that the aforesaid evidence had been corroborated by the statements of Ramesh PW2 the first informant and PW3 Sharda who deposed that Rajmukari had returned home with bruise and scratch marks all over and had narrated the entire story. The court relying on the aforesaid evidence and the circumstance that the torn underwear had been picked up from the spot, convicted the accused. The High Court however in appeal set aside the conviction by holding that Rajkumari's story appeared to be unnatural more particularly as it would have been difficult for her to have been raped at 3 p.m. in the vicinity of the village. It also observed that the statement of PW4 could not be believed. The court also held that the prosecution story that the torn underwear which had been picked up by the police at the time of site inspection was also not believable as the statement of PW13 K.K. Sharma was discrepant vis- '-vis the statement of Rajkumari on this aspect. The present appeal at the instance of the State of Rajasthan is before us in these circumstances.
(3.) We are aware of the self imposed limitation which the court must apply while examining the evidence in an appeal against acquittal and if the High Court has given cogent reasons in making its order, interference is not called for. We find, however, that High Court has grossly erred in assessing the evidence and that the findings recorded are not only wrong but based on a complete misreading of the evidence. We have accordingly chosen to re-evaluate the evidence ourselves.;