ANAND SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The instant criminal appeal under Sec. 374 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C. ") has been filed against the impugned judgment dtd. 9/1/2007 and order of sentence dtd. 15/1/2007 passed in Session Trial bearing No.76/2002 by learned Additional Sessions Judge, New Delhi in FIR bearing No. 609/98 registered at Police Station Najafgarh, New Delhi for offences punishable under Ss. 363/342/376/506/34 of Indian Penal Code, 1860 (for short "IPC ") whereby the appellant was convicted under Sec. 366 of the IPC and sentenced to undergo Rigorous Imprisonment for 3 years and to pay a fine of Rs.5,000.00, in default of payment of fine to further undergo Rigorous Imprisonment for 3 months. The appellant was further convicted under Sec. 506 of the IPC and was sentenced to undergo Rigorous Imprisonment for 2 years and to pay a fine of Rs.5,000.00, in default to further undergo Rigorous Imprisonment for 3 months.

(2.) On 25/9/1998, the daughter of complainant, aged about 15 years at the time of incident, left the house for purchasing vegetables but she did not return home despite searching her at the houses of relations and other known persons. A missing report was lodged vide DD No. 43B on 26/9/1998, on the basis of which the aforesaid FIR was registered. On 25/11/1998, the victim was recovered from Village Behat, District Gwalior, M.P. Accused Keshav was arrested by the police. Statement of prosecutrix was recorded wherein she stated that on 25/9/1998 when she had gone to purchase fruits and vegetables, accused Jasbir met her and told that one Sharda had called her at the bus stand of route No. 817. At first, she refused however, when Jasbir insisted she accompanied him. On reaching bus stand of route No. 817, she found that her friend Sharda was not there but Anand Singh, the appellant herein and Keshav were present. She was threatened and thereafter she was taken to a room where Keshav kept her. She was regularly threatened and raped by Keshav against her wishes. She was recovered by the police and was medically examined. Subsequently, the other two accused persons were also arrested. After completion of investigation, chargesheet against the accused persons was filed.

(3.) Learned Metropolitan Magistrate committed the case to the Sessions Court for trial. All the accused persons were charged for offences punishable under Sec. 366 read with Sec. 34 of the IPC and Sec. 506 read with Sec. 34 of the IPC. Accused Keshav was also charged for the offence punishable under Sec. 376 of the IPC. They pleaded not guilty and claimed trial. To bring home the guilt of the accused persons prosecution examined 14 witnesses. Statements of accused persons were recorded under Sec. 313 of the Cr.P.C. wherein they denied all the allegations and stated that they have been falsely implicated. After completion of trial, the Trial Court vide impugned judgment dtd. 9/1/2007 reached on the conclusion that prosecution has fully established its case and proved the guilt of the accused persons. All the accused persons in furtherance of their common intention kidnapped the prosecutrix knowing that she would be subjected to sexual intercourse against her wishes by putting her under threat that if she did not accompany them, her brother could be killed. The Trial Court had held appellant herein guilty for an offence punishable under Sec. 366 read with Sec. 34 of IPC and Sec. 506 read with Sec. 34 of IPC. Subsequently, order on sentence dtd. 15/1/2007, was passed. All the sentences were directed to run concurrently.