PRADEEP Vs. STATE ( NCT OF DELHI)

JUDGEMENT

(1.) Being a case of rape, I shall be referring to the victim not by her real name. I name her : 'Quincy'.

(2.) It all commenced when Babita PW -15, the mother of Quincy, working in Azadpur Mandi to segregate chillies, left her three children at home on November 01, 2012 at the usual time : 6.00 AM and returned home, as usual, around 10:00 AM and found her eldest child Quincy missing, and her two younger siblings present at home. She was told that Quincy had gone to the house of her sister and thus she proceeded to her sister's house and found Quincy - scared, perplexed and not responding to her. The child, aged around 8 years, told her that she was having pain in her legs. Massaging Quincy's legs gently, and apprehensive of the worst, Babita coaxed Quincy, who confided that the appellant, whom she referred to as uncle, took her to his room - made her lie down on the bed; removed her clothes, inserted his finger in her vagina. Put his penis in her mouth and ejaculated.

(3.) Babita immediately rang up the police control room resulting in DD No.12A, Ex.PW -17/A being registered at PS Adarsh Nagar by W/HC Santosh PW -17.