DAULAT RAM Vs. STATE

JUDGEMENT

(1.) THE process of law commenced when on 01.03.1985 at about 12:30 midnight the prosecutrix `P' came to PS Trilok Puri accompanied by her husband and made the statement Ex.PW- 1/A on which FIR Ex.PW-7/B was registered at the police station.

(2.) IN her statement Ex.PW-1/A, `P' stated that at 9:00 PM on 28.2.1985 she left her house for Jhandewalan where she worked and on the way she was forcibly pulled inside a TSR by Ram Singh S/o Bihari, R/o Block-33, Trilok Puri who was accompanied by 3 persons aged 20-22 years of slim built and wrapped in a shawl. That after she was pulled inside the TSR the said 3 persons muffled her with a shawl and pressed her neck and gagged her mouth. She was threatened with dire consequence if she raised a hue and cry. Ram Singh drove the TSR on to the National Highway and stopped near a ditch. She was dragged down a slope and raped first by Ram Singh Crl.A.11/99 & connected matters Page 2 of 10 followed by the 3 persons, who raped her in turn. After about 15 minutes 2 other persons aged about 30-35 years and of slim built arrived, who also raped her. That when she was being raped she heard Ram Singh referring to two names `Pappu' and `Gupta'. That she could recognize the accused if brought before her. After raping her for an hour, Ram Singh and his associates dropped her at a bus stop wherefrom she took a bus to reach her house and narrated the entire incident to her husband who accompanied her to report the incident.

(3.) THE bite mark on the cheek of the prosecutrix coupled with the condition of the petticoat she was wearing, which was stained not only with human semen but even urine and faecal matter and human blood of group `O', certainly suggests to a non-consensual sex to which the prosecutrix was subjected to.