KALI CHARAN Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) This appeal is directed against the order and judgment dated 8th February, 1991, passed by Shri R.L. Chugh, Additional Sessions Judge, Delhi.

(2.) The brief facts which are necessary to dispose of this appeal are recapitulated as under:-

(3.) Sub Inspector, Suraj Pal Singh, PW-10 went to the spot and took down the statement of the prosecutrix Usha. He also took her to Hindu Rao Hospital where she was referred to a Gynaecologist for examination and opinion regarding rape and to the Radiologist for X-Rays for determination of her age. Dr. Sandhiya who examined Usha, prosecutrix, found that secondary sex characters were not developed.' Local vulva showed redness and swelling. She also found that the cervix and uterus were small and underdeveloped. She took slides for sperms but did not expect any positive result because, they do not survive after twenty four hours. In this case, the incident took place on 1st March, 1987 and she was examined on 8th March, 1987 almost after 7 days of the incident.