VINOD KUMAR Vs. STATE

JUDGEMENT

(1.) By this judgment, I shall decide the present revision petition filed by the revisionist against the judgment dated 13.08.2019, passed by the Court of Ms. Shaunali Gupta, Ld. A.S.J.-5, South East District, Saket Court, New Delhi in criminal appeal No. 514/2018 in case FIR No.655/2014 P.S. Kotla Mubarakpur.

(2.) The FIR in this case was registered on the statement of the complainant who stated that on 07.08.2014, she had boarded on a bus from medical bearing route no. 479. The bus was crowded and there was no place to sit. She was standing in the bus, a man boarded the bus and stood behind her. She felt that he was touching her from behind, so she moved ahead and stood near the ladies seat. It was around 03:30 p.m. that the said man also came there and started touching her from behind. When she looked back she saw that the man had opened the zip of his pant and had taken out his private part from the zip and was repeatedly touching the same to her. When she started screaming and the passengers sitting in the bus looked at it, they started beating that man. Thereafter, she called police at 100 number. The driver of the bus stopped the bus near Defence Colony. She asked the name of that man who revealed his name as Vinod Kumar, S/o Lekhraj. When the police came, she handed over the man to the police.

(3.) Thereafter, endorsement Ex PW 4/A was made on the Tehrir by ASI Rajender and the FIR was got registered. After investigation the charge sheet was filed and charge U/s 354/354A/294 IPC was framed against the revisionist to which he pleaded not guilty and claimed trial.