Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Delhi District Court

State vs . Rajeev on 12 August, 2016

           IN THE COURT OF SHRI NARESH KUMAR LAKA
               CHIEF METROPOLITAN MAGISTRATE
          EAST DISTRICT, KARKARDOOMA COURTS, DELHI
                                                        FIR No.558/2005                    
                                                        PS Kalyanpuri 
                                                        State Vs. Rajeev
(a)     Sr. No. of the case                1922/2016
(b)     Date of offence                    29.10.2005
(c)     Complainant                        HC Om Pal Singh 
(d)     Accused,   parentage   and Rajeev  S/o   Sh.   Ram   Avtar,   R/o
        address                    Deputy   Ka   Makan   Near   Primary
                                   School, Ghazipur, Delhi.
(e)     Offence                            Section 9B Explosive Act, 1884
(f)     Plea of accused                    Pleaded not guilty
(g)     Final Order                        Convicted
(h)     Date of institution                25.01.2006
(i)     Date when judgment was 12.08.2016 (announced same day) 
        reserved 
(j)     Date of judgment                   12.08.2016

J U D G M E N T
            Brief   Facts:    On   29.10.2005   at   about   04.00   p.m.   in   Ghazipur

village, while checking of licences for selling crackers, accused Rajeev was found selling cracker without licence in front of his house. When he was asked to show his licence, he replied that on account of lengthy process and unawareness  of  the  procedure  of  obtaining licence,  he  did  not  obtain any licence and just kept the crackers in his shop to earn money on the occasion of Diwali. The quantity of crackers was found 40 Kg.  Accordingly, present case was registered for offence under Section 9B Explosives Act.

FIR No.558/2005                              State Vs. Rajeev                  Page No.1 of 3

2. After completion of investigation, the final report (charge sheet) for the offence under Section 9B Explosives Act was filed. Copy of the charge­ sheet was supplied to the accused as per Section 207 Cr.P.C. 

3. On the basis of material on record, a notice was served against the accused for the said offence to which he pleaded not guilty and claimed trial. The matter was put to trial and the prosecution examined total four witnesses as under:­ PW­1  HC Beer Sen PW­2 HC Balledin PW­3 Dharamvir PW­4 ASI Om Pal Singh  

4. The statement of accused u/s 313 read with Section 281 Cr. P.C. was also recorded by putting all the incriminating evidence. Accused did not examine himself or any witness in his defence.

5. I have heard the arguments addressed by Sh. Rakesh Kumar, Ld. APP for the State and counsel for accused. File perused.

REASONS FOR DECISION

6. Out of four witnesses, PW­2 HC Balledin and PW­4 ASI Om Pal Singh   are   the   recovery   witnesses.   They   deposed   in   consonance   with   the contents of the FIR to the effect that on 29.10.2005 on the direction of SHO, they were on patrolling duty in Ghazipur as it was the day before Diwali and there   was   routine   check­up   of   selling   of   cracker/pattaka   with   or   without licence. On that day, accused was found selling cracker outside his shop. PW­ 4 HC Om Pal asked the accused to show the licence for selling the cracker to FIR No.558/2005                              State Vs. Rajeev                  Page No.2 of 3 which accused replied that the procedure for issuance of licence was lengthy and   there   was   no   time   so   he   could   not   get   licence   from   the   competent authority. PW­4 HC Om Pal asked the accused to close the sale of crackers since he was not having licence and the crackers were seized vide seizure memo (Ex.PW2/A).

7. During examinations of PW­2 HC Balledin and PW­4 ASI Om Pal Singh, the said case property was duly produced/proved and exhibited. The accused was also correctly identified. 

8. In  the   statement   recorded   under   Section   313   Cr.P.C,   accused simply stated that he is innocent and was falsely implicated in this case but he did not examine any witness or himself in his defence. 

9. In the light of evidence of PW­2 HC Balledin and PW­4 ASI Om Pal  Singh, I hold that  their  testimonies are trustworthy and reliable. Even accused did not raise any dispute on the point of ownership/belongingness of place where he was selling the crackers. He also did not take any plea nor produce any valid licence for selling explosive substance. Accordingly, I hold that   the   prosecution   succeeded   in   proving   offence   under   Section   9B   of Explosives Act, 1884. Accordingly, accused is convicted for the said offence.

10. Put up for arguments on the point of sentence today at 03.00 p.m. Announced in open court  (Naresh Kumar Laka) on 12.08.2016.                    Chief Metropolitan Magistrate (East)                                            Karkardooma Courts : Delhi FIR No.558/2005                              State Vs. Rajeev                  Page No.3 of 3