RANJEET Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and order on sentence dated 10.04.2013 and 27.04.2013 respectively wherein the appellant Ranjeet stands convicted for having committed the act of rape upon his minor daughter 'P' examined as PW-1.

(2.) The version of the prosecution was unfolded in the statement of the mother of the victim Shashi Prabah who was examined as PW-2. Her version was to the effect that on the narration given by her daughter (PW-1) who had informed her the appellant (husband of PW-2 and father of PW-1) had committed rape upon. Complaint was lodged in the police station. Apart from the statement of PW-2, the statement of the victim (PW-1) was recorded. She was a minor being 14 years of age on the date of the incident. She was the second eldest child in the family. Version of PW-1 being that her father used to sit at home most of the time and he did not do any work. Her mother used to work at Gurgoan where she was working as a beldar. About 10-15 days prior to the filing of the complainant, her father had committed rape upon her. He had raped her on an earlier occasion also. He used to call two persons who would also commit the unholy act of rape upon her and he told the prosecutruix that those persons would give money to him for the said purpose. She informed the police.

(3.) In her cross-examination, PW-1 denied the suggestion that she wanted to get away from family and she used to go to an army camp where she liked one police man. She denied the suggestion that her father had not committed the aforesaid heinous act upon her.