- (1.) These two appeals by way of special leave arise out of the judgment of the High Court of Gauhati dated 26th March, 2004 whereby the two appellants have been convicted and sentenced to various terms of imprisonment and fine for offences punishable under Sections 376/34 and 336/34 of the Indian Penal Code.
(2.) The facts of the case are as under :- 2.1. At about 8:00 p.m., on the 15th September, 1997, the accused-appellants Md. Mizazul Haq and Abbas Ahmad Choudhury and one Ranju Das (absconder) took up the prosecutrix and drove her in a Maruti vehicle to the Jalalpur Tea Estate after gagging her mouth. She was also raped by the three of them whereas the absconder also removed a sum of Rs.40/- from her. An FIR was lodged at 10:30 a.m. on 16th September, 1997, by P.W.7 Safaruddin. the maternal uncle of the victim and a case was duly registered. On the completion of the investigation the appellants were charged for the aforementioned offences and as they denied the charges, they were brought to trial. The trial court relying on the evidence of P.W.6 prosecutrix as also the medical evidence of P.W.8 and the statements of P.W.5 - Constable Ranjit Dutta who had apprehended the appellants and the prosecutrix on the evening of 15th September, 1997 and taken them to the police station as also the Investigating Officer Dhiresh Chadnra Nath - P.W.9 convicted the appellants as already indicated above. The argument raised on behalf of the appellants that the prosecutrix was about 16 years of age was repelled on the basis of the statement of P.W.8 - Dr. Homeshwar Sharma who deposed that she was between 13 and 15 years of age on the date of her medical examination i.e. 17th September, 1997. The additional fact urged on behalf of the appellants that the medical examination had not revealed any trace of recent sexual inter course to corroborate the allegation of rape was also repelled by observing that the said medical examination had been carried out after 48 hours or so of the rape and the signs thereof would have disappeared by the passage of time. The matter was thereafter taken in appeal before the High Court by the two appellants. The appeal too was dismissed as indicated above. It is in this situation that the matter is before us.
(3.) We have heard Mr. Shakeel Ahmed for the appellant - Abbas Ahmad Choudhary and Mr. Surya Kant, the learned Amicus Curiae for the co-accused Md. Mizazul Haq. We are of the opinion that the statements of the prosecutrix - P.W.6, the constable P.W.5 and the Investigating Officer P.W.9 are categoric insofar as the presence of Md. Mizazul Haq is concerned. Even in her statement recorded under Section 164 of the Cr.P.C. by the Magistrate on 17th September, 1997, the prosecutrix had clearly stated that she had been kidnapped and then raped by Md. Mizazul Haq and the absconding accused Ranju Das, and it was while they were returning to the village from Jalalpur Tea Estate that they had been joined by Abbas Ahmad Choudhary and he had merely held her hand while she was raped second time as well by the other two.;