SANJAY @ SANJEET Vs. STATE

JUDGEMENT

(1.) Crl.A. 1112/2017

(2.) The above noted FIR was registered on the complaint of the father of the victim girl aged ten years. Father of the victim girl who appeared in the witness box as PW-1 in the FIR stated that his daughter was studying in 6th standard and on 30th August, 2014 when his daughter came back from the school she told his wife that one person namely Sanjay who stays in a Jhuggi at Izrail Camp near their house keeps on following her while she is going or coming back from the school. The daughter also stated that he tried to talk to her and keeps insisting even on her refusal. On the mother of the victim narrating this incident to the father, the victim was taken to the Jhuggi of the appellant by her father where she pointed towards the appellant identifying him as the boy who followed her and tried to talk to her despite her refusal. Thus a call at 100 number was made. Police arrived at the spot and arrested Sanjay.

(3.) During the course of trial as noted above, father of the girl was examined as PW-1, mother as PW-2 and the victim as PW- In her testimony before the Court the victim deposed that she along with her friend used to go to the school on foot and that her friend had not been accompanying her for the last three-four days. Thus the appellant used to follow her and tried to talk to her despite her refusal. In her crossexamination the victim clarified that the appellant had been following her for the past three-four days when her friend was not accompanying her. Though in her statement mother of the victim deposed that the appellant not only stalked her daughter but also touched her however, in view of the statement of the victim, the same is obviously an improvement and required to be discarded.