STATE NCT OF DELHI Vs. RAJEEV YADAV @ RAJU

JUDGEMENT

(1.) Crl.M.A. 1969/2017

(2.) Fir No. 1021/2014 was registered at PS Aman Vihar on the written complaint of the prosecutrix who stated that she was a student of 9th standard and she along with her friends was returning home after taking tuition when the accused came near her and started singing a song in an indecent manner and on her scolding, he caught hold of her hand and told her that he would come to her house on which she got scared, she along with her other friends rushed back to her tuition teacher and narrated the entire incident. Thereafter, her tuition teacher came along with her, gave beatings to him and then her teacher sent them to their houses.

(3.) During the course of trial 7 prosecution witnesses including the prosecutrix were examined where after statement of the petitioner under Section 313 Cr.P.C. was recorded who claimed that he was falsely implicated. In the Court the prosecutrix deposed as under: