AJAY PRASAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) In this appeal filed under Sec. 374 of the Code of Criminal Procedure, 1973 (the Cr.P.C.), the sole accused in Sessions Case No. 147/2014 on the file of the Additional Sessions Judge-01 (East), Karkardooma Court, Delhi assails the judgment dtd. 28/2/2017 and order on sentence dtd. 21/3/2017 as per which he has been convicted and sentenced for the offences punishable under Sec. 354A and 354D of the Indian Penal Code, 1860 (the IPC) and Sec. 12 of the Protection of Children from Sexual Offences Act, 2012 (the PoCSO Act).

(2.) The prosecution case, in brief, is that the appellant/accused repeatedly stalked and harassed PW2 for several months and, on 14/2/2014, abused and threatened her near her house. Hence, as per the final report/ chargesheet, the accused is alleged to have committed the offences punishable under Ss. 354A, 354D IPC and Sec. 12 of the PoCSO Act.

(3.) On the basis of Ext. PW2/A FIS of PW2, given on 14/2/2014, Crime No. 123/2014, Ghazipur Police Station, i.e., Ex. PW1/A FIR was registered by PW6, ASI. PW6 conducted investigation into the crime and on the completion of the same, filed the charge-sheet/final report dtd. 29/7/2014, alleging commission of the offences punishable under the aforementioned offences.