LAWS(DLH)-2014-8-169

STATE Vs. RAVI KUMAR

Decided On August 26, 2014
STATE Appellant
V/S
STATE OF DELHI Respondents

JUDGEMENT

(1.) Anamica's (name changed) life of 17 years had seen their moments of drama and incidents. She had never before woken up in the knowledge that on February 09, 2012 her life would have a horrific end. She awoke in the morning of February 09, 2012, with the sun smiling on the windowpane of her room. The yawns were as loud and deep as of all inhabitants of spaceship earth. Finishing her daily chores and returning home at about 8:45 PM in the company of her friends Pooja, Sangeeta and Saraswati, chatting and gossiping, a red indica car screeched to a halt near them and the door flew open. There was no near-miss. An unknown male slammed into Anamica knocking her off her feet and catapulting her into the car, arms windmilling, towards the void beyond life in a few hours thereafter.

(2.) So swift and furtive were the movements of the predators, like those of a trained blood hound picking out a scent, Pooja, Sangeeta and Saraswati, were left stunned and could not even note the number of the car. They could only see that it was a red coloured indica and had probably three or four boys inside.

(3.) This was when members of the society last saw Anamica when she was alive. She was seen by members of the society next on February 13, 2012. She was dead. But her dead body spoke. It was penned in the postmortem report. It told that when the weak and helpless, shaken in mind and nerve, body of Anamica was snatched from the society, the hunter's mind was that of a hard, unyielding nature, and the predominant idea of finding a victim to rape and kill had taken such complete possession of the mind of the hunter that there was no room for any emotion. As the hunters satisfied their lust and executed their design to kill the helpless Anamica, lest she survives to nail them, they left a record upon the body as a sign of it not being a common rape followed by murder, whimsical and bizarre conceits of which kind are not common in the annals of crime. They have afforded valuable indications to us as to the criminals. The injuries on the body as per post-mortem report Ex.PW-26/A, telling the story we have profiled, are as under:-