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Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): H. K. Sema, G. P. Mathur , JJ

Penal Code (45 of 1860) , S.376— Rape - Non examination of doctor who examined prosecutrix - Non-production of doctor's report - Not fatal to prosecution if evidence of prosecutrix and other witnesses is reliable. Cri. A. No. 1128 of 1993, D/- 18-12-1996 (Madh Pra), Reversed. Once the statement of prosecutrix inspires confidence and accepted by the Courts as such, conviction can be passed only on the solitary evidence of the prosecutrix and no corroboration would be required unless there are compelling reasons which necessitate the Courts for corroboration of her statement. Corroboration of testimony of the prosecutrix as a condition for judicial reliance is not a requirement of law but a guidance of prudence under the given facts and circumstances. Non-examination of doctor and non-production of doctor's report would not be fatal to the prosecution case, if the statement of the prosecutrix and other prosecution witnesses inspire confidence.