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Delhi District Court

State vs . on 26 September, 2018

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           IN THE COURT OF SH VIRENDER KUMAR GOYAL, 
              ADDL. SESSIONS JUDGE­04, WEST DISTRICT, 
                     TIS HAZARI COURTS, DELHI

         SC No.56227/17
         FIR No.1082/2015
         P.S. Janak Puri
         U/Sec.392//// IPC 

         State

         Vs.

         Rahul S/o Lallan
         R/o A­51, J.J. Colony, Pocket­4, 
         Bindapuri, New Delhi.




         Date of committal to Court of Sessions         :     09.02.2016
         Final Arguments concluded on                   :     26.09.2018
         Date of Judgment                               :     26.09.2018

                                 J U D G M E N T



1.

The present case has been registered against the accused person in P.S. Janak  Puir  on the complaint of  complainant Mukesh  with the State Vs. Vipin @ Lallu & Anr.

FIR No. 1082/15 P.S. - Janak Puri Page 2 of 9 allegations that on 28/08/2015 at 11.15 a.m. accused persons assaulted him with brick.

2. Thereafter,   on   completion   of   investigation,   charge­sheet   under Sections392/394/397/307/34 IPC was filed on 30.11.2015 before the Court of Ld. MM, West District, Tis Hazari Court, Delhi and vide order dated 30.01.2016, Ld. MM committed the case to the Court of Sessions.  

3. Vide order dated 29.03.2016, charge U/Sec.392/394/397/307/34 IPC was framed against both the accused persons to which they pleaded not guilty and claimed trial.

4. During the trial, the prosecution has examined 5 witnesses.

5. PW­1 Mukesh has stated that on 28.08.2015 at about 11.15 p.m., he was coming from the house of his friend residing in the area of Dabri to Janak Cinema Complex to meet his friend Vijay. When he was at the   distance   of   100   meter   from   Janak   Cinema   Complex,   someone State Vs. Vipin @ Lallu & Anr.

P.S. - Janak Puri Page 3 of 9 came from back side and caught hold his neck. Associate of the said person   hit   brick   on   his   nose.   Second   associate   of   the   said   person caused knife blow on his left abdomen. They snatched his phone make Samsung   Star   Pro   white   colour   S­7262   from   his   hand.   They   also robbed his bag and purse. Thereafter, they pushed him due to that he fell on the ground and then they fled away. He stood up and tried to chase them but could not catch them. Thereafter, he went to the house of his friend Sudesh and he took him to DDU Hospital where he got treatment in the said hospital and remained there for one week. Police came there in the same night and recorded  his statement Ex.PW­1/A. His purse was containing his Aadhar Card, PAN Card, ATM of OBC Bank  and     Rs.220/­. His  bag  was  containing  his  study  documents, caste,   certificate,   his   birth   certificate,   etc.   Documents   of   his   two younger brother were also there in the said bag.

6. PW­2 Ct. Zile Singh has stated that on 02.09.2015, he was posted at P.S.   Janak   Puri,   he   had   joined   the   investigation   of   case   FIR No.1102/15 P.S. Janak Puri with S.I. Laxman. During investigation, State Vs. Vipin @ Lallu & Anr.

P.S. - Janak Puri Page 4 of 9 I.O.   interrogated   and   arrested   you   accused   Vipin,   Rahul   and apprehended JCL Krishna and JCL Nikesh. During the investigation, aforesaid accused persons disclosed about their involvements in case FIR No.1032/15 and 1082/15. Photocopies of disclosure statements of accused Rahul and Vipin recorded in FIR No.1102/15 are Mark PW­ 2/A and Mark PW­2/B. The I.O. recorded his statement in this regard.

7. PW­4 Ct. Anil has stated that on 29.08.2015, he was posted at P.S. Janak Puri, S.I. Umesh received DD No. 3­B at about 12:05­12:10 a.m. and he alongwith S.I. Umesh reached at D.D.U Hospital. In the hospital, injured Mukesh was found admitted. I.O. recorded statement of Mukesh and prepared rukka. I.O. handed over the same to him for registration   of   FIR.   He   went   to   P.S.   Janak   Puri   and   got   the   case registered. Thereafter, he reached at the spot near Dabri Flyover with original   rukka   and   copy   of   FIR.   He   handed   over   the   same   to   S.I. Umesh. I.O. made efforts to the recovery of the case property, arrest of accused persons and eye witnesses, but in vain. Thereafter, they returned the police station Janak Puri. I.O. recorded his statement. State Vs. Vipin @ Lallu & Anr.

P.S. - Janak Puri Page 5 of 9

8. PW­5 Ct. Krishan Kumar has stated that on 02.09.2015, he was posted at P.S. Janak Puri, he alongwith Ct. Parvesh joined investigation of the present case with S.I. Umesh Yadav and all of them went to Tihar Jail   No.7   where   with   the   permission   of   Jail   Superintendent   I.O. interrogated   accused   persons   namely   Rahul   and   Vipin   @   Lallu. Accused Rahul was arrested vide memo Ex.PW3/A and his personal search was conducted vide memo Ex.PW3/B. Disclosure statement of accused   Rahul   was   recorded   by   the   I.O.   vide   memo   Ex.PW3/E. Accused Vipin @ Lallu was arrested vide memo Ex.PW3/C  and his personal   search   was   conducted   vide   memo   Ex.PW3/D.   Disclosure statement of accused Vipin @ Lallu was recorded by the I.O. vide memo   Ex.PW3/F.   Thereafter,   he   alongwith   I.O.   and   Ct.   Parvesh returned to the police station. I.O. recorded his statement. 

9. Statement of accused Rahul u/sec.313 Cr.P.C was recorded, wherein he   has   admitted   the   case   of   prosecution   and   also   denied   to   lead defence evidence.

State Vs. Vipin @ Lallu & Anr.

P.S. - Janak Puri Page 6 of 9

 10. I   have   heard   Ld.   Addl.   PP   for   State   and,   Ld.   Counsel   Sh.   Puneet Kumar for accused and gone through the record of this case.

11. In   this   case,   accused   Rahul   has   been   charged   for   offences U/sec.392/394/34 and Sec.307/34 IPC.

12. To prove the case, complainant Mukesh has been examined as PW­1.

He stated that on 28.08.2015 at about 11.15 p.m., he was coming from the house of his friend residing in the area of Dabri to Janak Cinema Complex to meet his friend Vijay. When he was at the distance of 100 meter from Janak Cinema Complex, someone came from back side and caught hold his neck. Associate of the said person hit brick on his nose. Second associate of the said person caused knife blow on his left abdomen.   They  snatched   his   phone  make   Samsung   Star   Pro   white colour S­7262 from his hand. They also robbed his bag and purse. Thereafter, they pushed him due to that he fell on the ground and then they fled away. He stood up and tried to chase them but could not catch them. Thereafter, he went to the house of his friend Sudesh and State Vs. Vipin @ Lallu & Anr.

P.S. - Janak Puri Page 7 of 9 he   took   him   to   DDU   Hospital   where   he   got   treatment   in   the   said hospital and remained there for one week. Police came there in the same night and recorded   his statement Ex.PW­1/A. His purse was containing   his   Aadhar   Card,   PAN   Card,   ATM   of   OBC   Bank   and Rs.220/­.   His   bag   was   containing   his   study   documents,   caste, certificate, his birth certificate, etc. Documents of  his two younger brother were also there in the said bag. He has identified both the accused   before   the   Court.   He   do   not   remember   the   exact   date, probably   it   was   15.09.2015,   he   was   called   in   Tihar   Jail   for   the identification of the accused persons where he identified one of the robber as accused in TIP before the Ld. MM. 

13. In the cross­examination of PW­1, nothing came out to disbelieve his testimony in any manner. PW­1 has stated that there were lights on the concerned road but there was darkness at the place of incident. He had seen the faces of the robbers as the struggle continued for some time. He had given the description of the robbers to the police. PW­1 also denied that he has identified the accused persons at the instance State Vs. Vipin @ Lallu & Anr.

P.S. - Janak Puri Page 8 of 9 of the police only after seeing their photographs. He has also denied none of the accused was present at the spot and the accused persons have not committed any such robbery.

14. PW­2 Zile Singh was with the I.O. During the investigation of case, accused Rahul was apprehended. PW­4 Ct. Anil was also with the I.O. on that day I.O. recorded statement of PW­1 Mukesh and prepared rukka and handed over the same to him for registration of FIR.

15. PW­5 Ct. Krishan Kumar was also with the I.O. and they went to Tihal Jail No.7, where with the permission of the Jail Superintendent, I.O. interrogated accused Vipin @ Lallu and Rahul. Accused Rahul formally   arrested   vide   arrest   memo   Ex.PW­3/A   and   his   personal search   was   conducted   vide   memo   Ex.PW­3/B.   He   also   made disclosure statement Ex.PW­3/C.

16. Nothing   came   out   from   the   cross­examination   of   these   witness   to disbelieve   their   testimonies.   Statement   of   accused   Rahul   also recorded. He has pleaded guilty for the offences of prosecution and State Vs. Vipin @ Lallu & Anr.

P.S. - Janak Puri Page 9 of 9 has prayed for lienant view as he is in custody since 2015.

17. In  view  of   above,  from  the  testimony  of  PW­1  Mukesh   and  other witnesses   prosecution   has   been   able   to   prove   offences U/Sec.392/394/34   and   Sec.307/34   IPC   against   the   accused   beyond reasonable   doubts.   Accordingly,   accused   Rahul   held   guilty   and convicted for the same. 

(Announced in open Court on 26.09.2018) (Virender Kumar Goyal) ASJ­04, West District,           Tis Hazari Court, Delhi State Vs. Vipin @ Lallu & Anr.

P.S. - Janak Puri