SHASHI BHUSHAN Vs. STATE

JUDGEMENT

(1.) Heard. Prosecutrix Sunita aged about 15 years along with Renuka PW3 on 19th October 1989 at about 7.30 PM was abducted from the park opposite her house in PAT Colony, Janak Puri. On the pretext of making enquiry about Qr. No. 8/1 Janak Puri, she was called near Maruti Park at the gate. Though she pleaded her ignorance, the driver caught hold of her and forcibly dragged her in the car. There were seven persons in the car. Two boys aged about 17 and 18 years gagged her mouth. One of the boys aged about 18 years was living in the Janata Colony near their house. She was put in car and the tape-recorder was switched on so that nobody could hear her cries. One person showed her knife to keep silence. When she made noise that person threatened to kill her and throw her in the nala. Two persons gagged her mouth. After travelling some distance, the car stopped and two persons took her out of the car. They were dragging her to a house. She gave a teeth bite on the hand of one of them and got herself released and ran. Those persons chased her. There was a watchman on the road. Seeing the watchman, those persons sped away the car. She narrated the entire episode to the watchman and the watchman called the police.

(2.) The prosecutrix identified Rajender, Sanjay and Shashi Bhushan in court as three persons among six persons who abducted her.

(3.) Learned counsel for the petitioner raised various points. I feel that on those points, this court need not express any opinion at this stage. While it does not appear desirable that the sentence should be suspended, it appears desirable that the appeal should be heard at the earliest. Accordingly, list the matter for hearing of the appeal on 16th August 1999.