DHANRAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) The appellant-Dhanraj [Hereinafter referred to as "accused-appellant"] seeks to assail the judgment dtd. 20/8/2025 rendered by the Division Bench of the Rajasthan High Court [Hereinafter referred to as "High Court"] in D.B. Criminal Appeal No. 338 of 2019 whereby the appeal preferred by the accused-appellant was dismissed and the judgment dtd. 5/9/2019 passed by the learned Special Judge, Protection of Children from Sexual Offences Act, 2012 and the Commission for Protection of Child Rights Act, 2005 No. 2, Ajmer [Hereinafter, referred to as "trial Court"] convicting and sentencing the accused-appellant as below, was affirmed: <IMG>JUDGEMENT_24_LAWS(SC)9_2026_1.jpg</IMG>

(3.) The complainant, 'B' (PW-3) lodged a written report (Exh. P/1) with the SHO, Police Station Kekri, Ajmer on 7/12/2016 alleging inter alia that on 5/12/2016, his wife 'M' (PW-1) and his two children, son aged about 11 years and daughter (victim) aged about 5 years, had gone to the house of his aunt-in-law (Bhua Saas) for attending some programme. His wife called him at his workplace and enquired whether their daughter was with him. Upon the complainant answering in negative, his wife raised a concern that the child was not traceable. The complainant immediately rushed back to the village and started searching for his daughter along with Bhopal Singh. Announcement regarding the child having gone missing was made through loudspeaker of the Masjid, pursuant to which the villagers joined the search for the child. After some time, two persons, namely, Kailash Keer (PW-4) and Prahlad Khati (PW- 5) came to his house with the child. His wife was present at that time and noticed that the victim was bleeding from her private parts. The victim was taken to the hospital at Juniya, however, feeling embarrassed and concerned due to societal backlash, they chose not to inform the police.