STATE Vs. SUJEET KUMAR

JUDGEMENT

(1.) Criminal law was set into motion when at around 05.54 P.M. on October 06, 2012, an entry was made in the PCR form Ex.PW-2/A by Lady Ct.Anita PW-2, to the effect that a call has been received from the mobile number 8627122482 informing that a wrong act has been committed with a four years old girl near Kendriya Vidyalaya, Naraina. Lady Ct.Anita immediately transmitted the aforesaid information to Police Station Naraina where Ramji Pandey PW-3, recorded DD No.25A, Ex.PW-3/A, noting the aforesaid information.

(2.) Being handed over a copy of DD No.25A, accompanied by ASI Manju Dhyani PW-22 and Ct.Dinesh PW-15, SI Dhara Mishra PW-24, proceeded to Kendriya Vidyalaya, Naraina and found a crowd gathered there. On making enquiries, the police officials learnt that a four years old girl has been sexually assaulted and that the said girl has been removed to Safdarjung Hospital by a PCR van. Simultaneously, Ct.Laxmi Kant PW-17, who also received information recorded in DD No.25A reached the spot. The girl who was sexually assaulted was named 'N' aged about two and half years.

(3.) Leaving Ct.Laxmi Kant PW-17, at the spot, SI Dhara Mishra PW-24, ASI Manju Dhyani PW-22 and Ct.Dinesh PW-15, proceeded to Safdarjung Hospital where they learnt that 'N' has been admitted in the Gynecological Ward of the hospital and is not fit to make a statement as recorded in the MLC Ex.PW-1/A of N. We note that following was recorded on the MLC Ex.PW-1/A of 'N':-