BABU Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) For the reasons mentioned in the application for condonation of delay in filing the appeal, the delay is condoned.

(2.) The application stands disposed of.

(3.) I have heard the learned counsel for the parties and have examined the file. Police machinery came into motion when incident was reported and recorded vide Daily Diary (DD) No.20A (Ex.PW -2/A). It was informed to the police that two girls from Nagaland were sexually assaulted by the occupants of house belonging to Akbar Ali. The 'boys' were also from Nagaland. The investigation was assigned to PW -12 (SI Lokesh Sharma). When SI Lokesh reached the spot, he found both 'A' and 'R' present along with their friends Musilo and T.Joel. The incident of rape had not happened at that place. From the victims' statement, it was found that the rape was committed in the forest of village Satbari. It is unclear as to who was the informer.