STATE Vs. ANIL KUMAR

JUDGEMENT

(1.) Instant appeal is arising from the Judgment dated 25.09.2013 passed by the learned Additional Sessions Judge, (Fast Track Court) Dwarka Courts, New Delhi in Session Case No. 30/13 arising out of FIR No. 240/12 registered under Section 376 IPC at PS Bindapur, Delhi, whereby the respondent/accused was acquitted from the charges leveled against him.

(2.) The brief facts stated are that on 31.07.2012, on receiving the DD No.49A SI Omvir reached to the spot. On finding an offence committed pertains to rape, further investigation was handed over to W/ASI Kusum by SHO. W/ASI Kusum Lata reached to the PS Bindapur and she alongwith L/Ct. Reema took the prosecutrix 'Y' to DDU Hospital leaving behind accused Anil Kumar at PS Bindapur and got her medically examined.

(3.) In order to prove its case, prosecution has examined 17 witnesses namely Ms Yogita Gupta (PW1), HC Ashok Kumar (PW2), Smt. Anita Gupta (PW3), Sh. Manoj Kumar gupta (PW4), Sh. Sunil Kumar (PW5), Dr. Neeraj Garg (PW6), Ct. Mohan Singh (PW7), Ct. Ajay (PW8), Sh. Rajesh Gupta (PW9), ASI Omveer (PW10), SI Shamsher Singh (PW11), Ct. Dharmender (PW12), W/Ct. Reema (PW13), W/SI Domnica Purty (PW14), HC Karan Singh (PW15), W/ASI Kusum Lata (PW16) and Ms. Ruchika Singla (PW17) after which the prosecution evidence was closed.