RAMESH RAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Victim Km. Parwati Kapkoti lodged a complaint to Patti Patwari, Lamgarha, District-Almora complaining that the accused Ramesh Ram attempted to commit rape with her.

(2.) According to the complaint, the victim, on 17.08.2005, went to pasture her goats in the forest of Dabri. At about 2.00 p.m., co-villager Ramesh Ram s/o Ratan Ram came from behind the victim, snatched her dupatta, caught hold of her hands, pressed her breasts and uttered indecent language. She tried to release herself, but the accused caught hold of her, opened her trouser, caught her by her waist and tore her trouser. She raised an alarm. Chandan Singh, who was present in the forest, after hearing the voice of Parwati came there but Ramesh Ram fled away using abusive language. Accused also said that he would kill him the victim, if she disclosed the incident to anybody. Leela Devi, who also had came to the forest, saw the incident. On the basis of such complaint a chik F.I.R. was lodged (Ex.Ka-4) on the self same day at 5.30 p.m. at Police Station Lamgara, District-Almora, in respect of offences punishable under Sections 376/511, 354, 504 and 506 of I.P.C.

(3.) Investigation started on the basis of said first Information report. The victim was medically examined. Investigating Officer visited the place of incident and prepared site plan (Ex.Ka-5). The Investigating Officer also took into possession the torn clothes of the victim and prepared recovery memo (Ex.Ka-6) thereof. He affected the arrest of accused. Investigation Officer also got the victim medically examined by Emergency Medical Officer, Almora, on 18.08.2008, at 2.50 p.m.