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[Cites 7, Cited by 0]

Delhi District Court

State vs . Amit @ Hari Om on 8 May, 2018

                    IN THE COURT OF SH. SACHIN GUPTA 
                   METROPOLITAN MAGISTRATE­03, NORTH, 
                          ROHINI COURTS, DELHI

       State Vs. Amit @ Hari Om
       FIR No. 962/14
       PS. Model Town
       CIS No. 2533/18
                              JUDGMENT 

       1) The date of commission                             :        25.12.2014
           of offence

       2) The name of the complainant                        :        Swati Makhija 

       3) The name & parentage of accused :                           Amit @ Hari Om 
                                                                      S/o Sh. Ram Singh 

       4) Offence involved                                          :         U/s. 392/394/34 IPC 
                                                                                              
       5) The plea of accused                                       :         Pleaded not guilty 

       6) Final order                                        :        Acquitted

       7)  The date of such order                            :        08.05.2018

                 Date of Institution              :         15.01.2016
                  Judgment reserved on        :         08.05.2018
                 Judgment announced on            :         08.05.2018

       THE BRIEF REASONS FOR THE JUDGMENT:

       1.

Briefly stated the case of the prosecution is that on 25.12.2014 FIR No. 962/14, PS. Model Town, CIS No. 2533/18       State Vs. Amit @ Hari Om    1/7 at about 8:40 PM, near Shani Mandir, Polo road, Old Gupta Colony, Delhi,  within the jurisdiction of PS. Model Town, accused Amit @ Hari   Om   alongwith   his   associate(who   could   not   be   arrested)   in furtherance of their common intention, robbed the complainant Ms. Swati   Makhija   of   her   bag   containing   Rs.   1,000/­,   documents   etc while   she   was   going   on   a   rickshaw   and   while,   accused   forcibly snatched   bag   from   the   possession   of   complainant,   rickshaw overturned and as a   result of which, complainant fell down on the road and sustained injuries and thereby, accused committed offence u/s. 392/394/34 IPC.

2. After completion of investigation, chargesheet was filed in the Court  against the accused.  After complying with the provisions of Sec. 207 Cr. P.C, arguments on charge were heard and   vide order dated 23.09.2016, charge was framed against the accused Amit @ Hari Om for offence u/s 392/394/34 IPC to which he pleaded not guilty and claimed trial. 

               

3. In   support   of   its   case,   the   prosecution   got   examined   three witnesses.  PW­1 Swati Makhija deposed that on 25.12.2014 , she was coming back to her home from CP in a rickshaw; that when she reached near Shani Mandir, at about 8.40 PM, two persons came on a motorcycle; that pillion rider of the motorcycle tried to snatch her FIR No. 962/14, PS. Model Town, CIS No. 2533/18       State Vs. Amit @ Hari Om    2/7 bag from her shoulder; that when she resisted, that person forcibly snatched her purse due to which rickshaw over turned and she fell down on the road and sustained injuries on her hand and legs. She further deposed that her bag was containing her two ATM card, DL, RC of her car, college I card and around Rs. 1,000/­. She further deposed that she could not notice the number of motorcycle; that she made a call to her father from police post; that her father came at the spot and took her to Vinayaka hospital. She further deposed that she cannot identify those persons as she could not see them property at the time of incident in question; that she was called at Tihar jail for TIP but she could not identify the accused. 

4.  PW 1 was cross examined by Ld. APP for State on the ground that she was resiling from her previous statement given to the police. In her cross examination,  she stated that she cannot not identify  any of  those  persons  as she  had not seen  any of  them at the time of incident. She denied of giving any statement mark A to the IO. She also stated that on 10.03.2015, she did not go to police station nor identify  the accused.  She  denied that  she  identify  the  accused  on 10.03.2015 at police station. She further stated that she has seen the accused for the first time in the Court and never met him before. She denied that she was deposing falsely. 

FIR No. 962/14, PS. Model Town, CIS No. 2533/18       State Vs. Amit @ Hari Om    3/7

5. PW 2 Harish Makhija deposed that on 25.12.2014, he received a call from her daughter Swati that she was robbed of her purse and she   sustained   injuries;   that   he   went   to   police   post   and   took   her daughter to hospital for treatment and IO recorded the statement of her daughter.

6. PW   3   ASI   Babu   Khan,   the   then   duty   officer   at   PS   Model Town   deposed   of   registering   present   FIR,   copy   of   which   is   Ex. PW3/A.

7. In   the   present   case,   prosecution   has   examined   the   only eyewitness  i.e PW­1/complainant Swati Makhija, however, she has failed to identify the accused as one of the assailants involved in the present  case and she deposed that she had not seen the assailants properly at the time of incident in question.   There is no other eye witness who is yet to be examined and other remaining witnesses are formal in nature, whose testimony, even if remain unrebutted, would not be sufficient to prove allegations against the accused persons in the present case. In these circumstances, no fruitful purpose would have been served by keeping the matter pending for PE anymore. Hence,   after   hearing   submissions   of   Ld.   APP   for   State   and   Ld. Counsel for accused persons, prosecution evidence is closed. 

FIR No. 962/14, PS. Model Town, CIS No. 2533/18       State Vs. Amit @ Hari Om    4/7

8.       Since there was no incriminating evidence made available on record against the accused, statement of accused u/s 313 Cr.P.C is dispensed with.

9. I   have   heard   the   arguments   of   Ld.   APP   for   State   and   Ld. Counsel for accused. I have also perused the record carefully.

10. It is fundamental principle of criminal jurisprudence that an accused is presumed to be innocent and therefore, the burden lies on the prosecution to prove the guilt of the accused beyond reasonable doubt.   The   general   burden   of   establishing   the   guilt   of   accused   is always on the prosecution and it never shifts.  

11. In the present case, the complainant/PW1 Ms. Swati Makhija is the most material witness to the prosecution case, who is cited as the only eyewitness of the alleged incident involved in the present case.   Complainant     is   also   victim   in   this   case.   She   could   have testified regarding the incident as well as identify the accused as one of the assailants in the Court during the trial.  However, she  failed to identify the accused in the Court as one of the assailants who robbed and   caused   her   injuries   on   the   date   of   incident   in   question. Complainant/PW1 categorically stated that she cannot identify those assailants as she could not see them propery at the time of incident.

FIR No. 962/14, PS. Model Town, CIS No. 2533/18       State Vs. Amit @ Hari Om    5/7 The said witness  was also cross examined by Ld. APP for State, however nothing elicited from her cross examination which would connect the accused to the incident in question or make him liable for the same.  Rather, in her cross examination by Ld. APP for State, PW 1 denied that she made any such statement mark A to the IO. She also denied that she identify the accused in police station on 10.03.2015.   Hence,   the   only   eye   witness   examined   by   the prosecution failed to support the prosecution case on the point of identification of the accused. 

12. Other   witnesses   examined   or   cited   by   the  prosecution   are police officials or other formal witnesses  who were admittedly not present at the given time and place of incident and they deposed or could   have   deposed   the   police/formal   proceedings,   which   is   not sufficient to prove the guilt of accused persons in the present case. 

13. It is settled preposition that the prosecution has to prove the guilt of accused beyond all reasonable doubt and that too by leading independent,   reliable   and   unimpeachable   evidence.   There   is   no controversy   to   the   proposition   that   the   accused   is   entitled   to   the benefit of every doubt occurring in the prosecution case. The general principles of criminal jurisprudence, namely, that the prosecution has to prove its case beyond reasonable doubt and that the accused is FIR No. 962/14, PS. Model Town, CIS No. 2533/18       State Vs. Amit @ Hari Om    6/7 entitled to the benefit of a reasonable doubt, are to be borne in mind.

14. In view of the above said discussion, the prosecution has failed to prove the  charges u/s 392/394/34 IPC against the accused Amit @ Hari Om. There is no evidence available on record against the accused to prove his guilt in the present case. Accordingly, accused Amit @ Hari Om is acquitted of the said offences U/s  392/394/34 IPC.  File be consigned to the Record Room after due compliance.

       Announced in open court                                           (SACHIN GUPTA) 
       on 8th Day of May, 2018                                           MM­3/North District
                                                               Rohini Courts/Delhi, 08.05.2018




FIR No. 962/14, PS. Model Town, CIS No. 2533/18       State Vs. Amit @ Hari Om              7/7