STATE Vs. RAVI

JUDGEMENT

(1.) Crl.M.A.No.7425/2014 (Delay)

(2.) The case of the prosecution is that Ravi kidnapped a minor boy aged ten years with the intention to subject him to unnatural lust and finally committed voluntary carnal intercourse with the victim child and threatened to kill him. Ravi is also alleged to have caused simple hurt to the victim by giving slap to him.

(3.) The victim child deposed that on the day of incident he went out of his house at around 2.00 PM to go to the house of his maternal grandmother (nani) who was residing in Nand Nagri. As he reached two streets away from his house Ravi caught him from the backside collar. He knew Ravi as he used to reside in his locality. Ravi then left the grip of his shirt and the victim boy ran away. However Ravi again caught him. Ravi took him inside a room in a school situated nearby and took off his pants. Ravi laid the victim on the floor and did wrong act against him. Thereafter Ravi threatened him not to disclose the facts otherwise he would injure him with a blade on his face and also hit him with the belt on his back. He went to his house and narrated the incident to his mother a day after incident.