SAJJAN SINGH Vs. STATE

JUDGEMENT

(1.) I shall refer to the victim as : Hope.

(2.) Statement Ex.PW-1/A made by Chander Mohan to SI Nar Singh PW-7 on June 23, 2004 resulted in FIR Ex.PW-2/A being registered by HC Hawa Singh PW-2 for an offence punishable under Sec. 354 IPC. The reason being that in the statement Ex.PW-1/A, Chander Mohan disclosed that he was residing as a tenant with his family in a house at Gali No.13, Mahipal Pur Extension belonging to Sh. Manu Singh and was earning his livelihood by plying a TSR. Accused Sajjan Singh was also a tenant in the building. His children used to frequent Sajjan Singh's room to play. Hope, his daughter aged 6 years, told him that yesterday Sajjan uncle removed her underwear. He ignored the statement. But today morning his neighbour Anita told him that when she went to the terrace to hang clothes for drying, she saw his daughter without an underwear.

(3.) Hope was taken to Safdarjung Hospital, where a Dr. Sonia Gumman examined her and wrote the MLC Ex.PW-7/A, proved at the trial by Sh. Abhay Ram, Record Clerk, because Dr. Sonia Gumman has left service, that on examination hymen was found to be intact. There was no injury on either the vulva, labia majora and minora. No other injury mark on the body was there. She recorded that vaginal swab from aria around vagina farosa and lower vagina was handed over to Ct.Deepa : Belt No.2290-SW.