Indian Kanoon - Search engine for Indian Law

Delhi District Court

State vs . Anil Kumar @ Annu on 26 April, 2017

                           State Vs. Anil Kumar @ Annu

      IN THE COURT OF SHRI PAWAN KUMAR MATTO, 
          ADDITIONAL SESSIONS JUDGE­01/WEST,
           SPECIAL COURT UNDER POCSO ACT, 
               TIS HAZARI COURTS, DELHI

SC No.:       292/16
New No.:      58254/16

FIR No.:      61/2016
PS :          Khyala
U/S :         313/376 of IPC and Section 6 of the POCSO Act.

The State
(Govt. of NCT of Delhi)     
                                         Vs.

Anil Kumar @ Annu
S/o Sunil Kumar
R/o P­175, Raghubir Nagar, New Delhi

       Date of Institution  :       06.12.2016
       Date of arguments:           26.04.2017
       Date of judgment :           26.04.2017

JUDGMENT:

 

1 Brief facts of the case are that, in the case in hand, the FIR has been registered in the Police Station Khyala u/s 376 of IPC on the complaint   of   prosecutrix   Ms.   'K'   (presumed   name   of   the   prosecutrix), wherein, she has stated that she is 19 years of age and she studies in 2nd year   and   she   lives   on   the   address,   as   mentioned   in   her   complaint Ex.PW1/A filed on 28.01.2016 and accused Anil @ Annu S/o Sh. Sunil resides  at  P­175,  Raghubir  Nagar,  Delhi   and  she is having  friendship FIR No.: 61/2016 PS : Khyala             Page No. 1/13 State Vs. Anil Kumar @ Annu with  accused  since the  year  2013.  she  alleged  that  this accused   had developed   physical   relation   with   her   many   time   on   the   promise   of marriage   with   her   and   she   has   further   alleged   that   this   accused   had developed physical relation with her in his house for the first time in june 2013 and now the accused is going to marry with some other girl and accused has refused to marry with the prosecutrix and she has prayed for taking legal action against the accused.  So that, his marriage may be stopped with another girl.   She has also alleged that this accused had lastly developed physical relation with her on dated 22.01.2016.  On such complaint of the prosecutrix, the FIR   was registered and accused was arrested on dated 26.10.2016 and since then, he is behind bars.   Her statement   u/s   164   of   Cr.PC   was   recorded   by   the   Ld.   Metropolitan Magistrate,   wherein,   she   has   also   alleged   that   this   accused   had   also made   her   pregnant   twice   and   then   he   had     forcibly   administered   her some tablets and got the abortion done.  

2 On   completion   of   the   investigation,   the   charge­sheet   was filed U/s 376 & 313 of IPC and Sec. 6 of POCSO Act.   Copy of charge sheet and CD were supplied to the accused.   On finding of the prima­ facie case, the charges U/s 376/313 of IPC & Sec.6  of POCSO Act were framed against the accused, to which, the accused pleaded not guilty and claimed trial. Accordingly, the accused was put on trial.

 

3 In   order   to   prove   its   case,   prosecution   has   examined prosecutrix as PW1 today.

FIR No.: 61/2016 PS : Khyala             Page No. 2/13

State Vs. Anil Kumar @ Annu

4. The Prosecutrix Ms. "K"(presumed name of the prosecutrix) has been examined as Pw1, who has deposed that she 21 years of age, she is a student of B.A. Final Year and she has correctly identified to the accused   as   Anil   and   deposed   that   this   accused   was  living   in   her neighbourhood, she knows to accused for the last about 2 or 2 ½ years and when she was asked as to why did she file the complaint in the police   station   against   this   accused   she   has   replied   that   "PATA   NAHI KYUN DI THI.   HUM ACHCHHE FRIENDS BANE THE.   06 MAHINE TAK HAMARI ACHCHHI BAAT CHEET CHALI.  ANIL NE BATAYA THA KI   AB   ISKI   SHAADI   HAI,   KYUNKI   ISKE   GHARWALO   NE   EK   LADKI DEKHI THI JISKA NAAM PHOOL HAI.   KYUNKI YE MERE SE DOOR JAA   RAHA   THA   ISLIYE   DUKH   SA   HO   RAHA   THA   TO   MENE COMPLAINT KAR DI.  She has correctly identified her signature on her complaint Ex.PW1/A.   When, this prosecutrix was asked as to whether sexual   relations   were   developed   between   her   and   accused,   she   has denied the same.  Since, this prosecutrix has resiled from her complaint & her statement recorded U/S 164 of Cr.PC & did not support the case of the prosecution, so, the  Ld. APP for the State has sought permission to cross­examine this witness and after hearing, this witness was declared as 'hostile' and the Ld. APP for the State was allowed to cross­examine this witness and during her cross examination by the Ld. APP for the State, she has denied that in the year 2013, the physical relations were developed  with her by this accused, so many times on the pretext of FIR No.: 61/2016 PS : Khyala             Page No. 3/13 State Vs. Anil Kumar @ Annu solemnizing   of   marriage   with   her.     She   has   further   denied   that   this accused developed sexual relation with her for the first time in June 2013 at  his home  i.e.  P­175,  Raghubir  Nagar,  Delhi.    She has  denied  that lastly   this   accused   had   developed   sexual   relation   with   her   on 22.01.2016.       she   has   admitted   that   lady   ld.   MM   had   recorded   her statement Ex.Pw1/B and she has correctly identified her signatures thereon at point A, B, C & D.   she has denied that she had  told to Ld.   Metropolitan   Magistrate   that   accused   had   developed   physical relation with her in his home.  She has also denied that she got pregnant twice   or   that   accused   had   administered   pills   to   her   forcibly   or   that miscarriage  was    got  done.   She  has  denied   that  she  had   told  to  Ld. Metropolitan   magistrate   that   accused   was   developing   sexual   relations with   her   since   2013.     She   has   also   denied   that   she   had   told   to   Ld. Metropolitan magistrate that this accused had developed sexual relation with her for the last time forcibly on 22.01.2016 or that she got scratch injury on her neck.  She has admitted that her date of birth is 18.02.1997 and she has denied that she was taken by accused to MD International Hotel, Paharganj or that accused had developed physical relation with her in the  said hotel.  She has also denied that she has been won over by accused or that she has deposed falsely.  This prosecutrix was also cross examined by the counsel  for the accused and during  her cross examination, she has admitted it to be correct that she was tutored by the   police   personnels   prior   to   recording   of   her   statement   U/s   164   of Cr.PC by the ld. Metropolitan Magistrate.  She has also admitted it to be correct   that   she   was   also   tutored   prior   to   the   filing   of   the   complaint FIR No.: 61/2016 PS : Khyala             Page No. 4/13 State Vs. Anil Kumar @ Annu Ex.Pw1/A by the police personnels and on the tutoring of those police personnels, she had lodged the FIR.   She has also admitted  it to be correct that she has never been raped by the accused. She has further admitted it to be correct that she has never conceived and she has also admitted   it   to   be   correct   that   accused   has   never   administered   any medicine or pills to her for miscarriage.  She has further admitted it to be correct   that   she   had   filed   the   complaint   Ex.Pw1/A   in   view   of   some misunderstanding with accused 5 I have heard the Ld. Counsels for the parties.

6 After conclusion of cross examination of this prosecutrix, Ld. APP for the State has submitted that the matter may be adjourned for remaining   evidence   of   the   prosecution,   whereas,   Ld.   Counsel   for accused   has  vehemently  opposed  the   submission  of  Ld.   APP   for  the State and submitted that since, the prosecutrix, who is the complainant in present case, has failed to support the case of the prosecution, so, it will   be   futile   to   adjourn   the   matter   for   remaining   evidence   of   the prosecution and prayed for closing the evidence of the prosecution and prayed for acquitting to the accused.

7 Since, the perusal of the record shows that, in the case in hand, FIR was registered on the complaint of prosecutrix Ms. 'K'  U/s 376 of   IPC,  wherein,   she   has   stated   that   she   lives   on   the   address,   as mentioned  in her  complaint  Ex.PW1/A  filed on 28.01.2016.  She is 19 FIR No.: 61/2016 PS : Khyala             Page No. 5/13 State Vs. Anil Kumar @ Annu years of age and she studies in 2nd year and accused Anil @ Annu S/o Sh.  Sunil  resides  at P­175,  Raghubir  Nagar,  Delhi  and  she  is  having friendship   with   accused   since   the   year   2013.   she   alleged   that   this accused   had  developed   physical   relation  with  her   many  times  on  the promise   of   marriage   with   her   and   she   has   further   alleged   that   this accused had developed physical relation with her in his house for the first time in june 2013 and now the accused was going to marry with some other girl and accused has refused to marry with the prosecutrix and  she has prayed  for taking  legal  action against  him.   So,  that his marriage may be stopped with another girl.   She has also alleged that this accused had lastly developed  physical  relation  with her on dated 22.01.2016.   whereas, the prosecutrs has been examined as PW1 and she failed to support the case of the prosecution and she has resiled from her complaint and her previous statement and in view of the same, the ld. APP for the State has sought permission to cross­examine this prosecutrix and she was declared hostile and Ld. APP for the state was allowed   to   cross   examine   this   witness.     But,   despite   of   her   cross­ examination, she failed to support the case of the prosecution and this witness was also cross­examined by the counsel for the accused and during   her   cross   examination,   she   has   admitted   that   she   was   never raped by this accused.  She has never conceived and also admitted it to be correct that this accused had never administered her any medicine or pills for miscarriage and the complaint Ex.PW1/A was filed by her in view of some misunderstanding with the accused.  

FIR No.: 61/2016 PS : Khyala             Page No. 6/13

State Vs. Anil Kumar @ Annu 8 So, in the given circumstances, the testimonies of PW­1 is found to be inconsistent & contradictory on the material points and the testimony of the prosecutrix is contradictory to her complaint Ex.PW1/A and her statement recorded u/s 164 of Cr.PC, which is Ex.PW1/B.  So, in the considered opinion of this court, it will be futile to adjourn the matter for   examination   of   the   remaining   witnesses   of   the   prosecution. Accordingly, the evidence of the prosecution is closed by order, as, in the  considered opinion of this court, no fruitful purpose would be served to examine the remaining witnesses of the prosecution, who are formal in nature, as the case of the prosecution cannot be resulted in conviction of   the   accused,   even   if,   remaining   witnesses   of   the   prosecution   are allowed to be examined.

9 Since,   nothing   incriminating   evidence   has   come   on   the record against the accused Anil Kumar @ Annu, therefore, the statement of the accused U/S 313 Cr.PC is dispensed with. 

10 Since,   Their   Lordship   of   the   Hon'ble   Supreme   Court   was pleased to hold in case 'Suraj Mal Vs. State (Delhi Administration) AIR 1979 Supreme Court 1408' was pleased to hold that:

"it   is   well   settled   that   where   witnesses make   two   inconsistent   statements   in their evidence either on one stage or at two   stages,   the   testimony   of   such witness become unreliable and unworthy of credence and in the absence of special FIR No.: 61/2016 PS : Khyala             Page No. 7/13 State Vs. Anil Kumar @ Annu circumstances,   no   conviction   can   be based on the evidence of such witness."

11 Similarly, Their  Lordship  of the Hon'ble Supreme  Court  in case  titled as 'Rai Sandeep @ Deepu Vs. State (NCT of Delhi) and Hari Singh Vs. State (NCT of Delhi)  (2012) 8 SCC 21'.

"In   our   considered   opinion,   the   "sterling   witness"

should be of a very high quality and calibre whose version should, therefore, be unassailable. The court considering the version of such witness should be in a position to accept it for its face value without any hesitation. To test the quality of such a witness, the status of the witness would be immaterial and what would   be   relevant   is   the   truthfulness   of   the statement made by such a witness. What would be more   relevant   would   be   the   consistency   of   the statement right from   the starting point till the end, namely,   at   the   time   when   the   witness   makes   the initial   statement   and   ultimately   before   the   court.   It should be natural and consistent with the case of the prosecution qua the accused. There should not   be any prevarication in the version of such a witness. The witness should be in a position to withstand  the cross­examination   of   any   length   and   howsoever strenuous   it   may   be   and   under   no   circumstance should give room for any doubt as to the factum of the occurrence, the persons involved, as well as the FIR No.: 61/2016 PS : Khyala             Page No. 8/13 State Vs. Anil Kumar @ Annu sequence   of   it.   Such   a   version   should   have   co­ relation with each and every one of other supporting material such as the recoveries made, the weapons used, the manner of offence committed, the scientific evidence   and   the   expert   opinion.   The   said   version should consistently  match with the version of every other witness. It can even be stated that it should be akin to the test applied in  the case of circumstantial evidence where there should not be any missing link in  the  chain  of   circumstances   to  hold  the  accused guilty of the offence  alleged against him. Only if the version of such a witness qualifies the above test as well as all other such similar test to be applied, can it be   held   that   such   a   witness   can   be   called   as   a "sterling witness" whose version can be accepted by the court without any corroboration   and based on which   the     guilty   can   be   punished.   To   be   more precise, the version of the said witness on the core spectrum of the crime should remain intact while all other attendant materials, namely, oral, documentary and material objects should match the said version in   material   particulars   in   order   to   enable   the   court trying the offence to rely on the core version to sieve the   other   supporting   materials   for   holding   the offender guilty of the charge alleged."

12 Since,   in   case   in   hand,   the   FIR   was   registered   on   the complaint Ex.PW1/A of the prosecutrix Ms 'K' u/s 376 of IPC,  wherein, FIR No.: 61/2016 PS : Khyala             Page No. 9/13 State Vs. Anil Kumar @ Annu she   has   stated   that   she   lives   on   the   address,   as   mentioned   in   her complaint Ex.PW1/A filed on 28.01.2016. She is 19 years of age and she studies in 2nd year and accused Anil @ Annu S/o Sh. Sunil R/o. P­175, Raghubir Nagar, Delhi and she is having friendship with accused since the  year  2013.  she  alleged  that  this  accused  had  developed  physical relations with her many times on the promise of marriage with her and she has further alleged that this accused had developed physical relation with her in his house for the first time in june 2013 and now the accused is going to marry with some other girl and accused has refused to marry with the prosecutrix and she has prayed for taking legal action so that his marriage may be stopped with another girl.   She has also alleged that lastly this accused had developed  physical  relation  with her on dated 22.01.2016.     Whereas,  Prosecutrix   Ms.   "K"(presumed   name   of   the prosecutrix) has been examined as Pw1, who has deposed that she is 21 years of age, she is a student  of B.A. Final  Year.   She knows to accused for the last about 2 or 2 ½ years and when she was asked as to why did she file the complaint in the police station against this accused she   has   replied   that   "PATA   NAHI   KYUN   DI   THI.     HUM   ACHCHHE FRIENDS   BANE   THE.     06   MAHINE   TAK   HAMARI   ACHCHHI   BAAT CHEET   CHALI.     ANIL   NE   BATAYA   THA   KI   AB   ISKI   SHAADI   HAI, KYUNKI   ISKE   GHARWALO   NE   EK   LADKI   DEKHI   THI   JISKA   NAAM PHOOL HAI.   KYUNKI YE MERE SE DOOR JAA RAHA THA ISLIYE DUKH SA HO RAHA THA TO MENE COMPLAINT KAR DI and  when this prosecutrix   was   asked   as   to   whether  sexual   relations   were   developed between   her  and   accused,   she   has   denied   the   same.    Since,   this FIR No.: 61/2016 PS : Khyala             Page No. 10/13 State Vs. Anil Kumar @ Annu prosecutrix did not support the case of the prosecution, so, the  Ld. APP for the State sought permission to cross­examine this witness and after hearing, this witness was declared as 'hostile' and the Ld. APP for the State was allowed to cross­examine this witness and during her cross examination by the Ld. APP for the State, she has denied that in the year 2013, the physical relations were developed with her by this accused. So many times on the pretext of solemnizing of marriage with her.  She has further denied that this accused developed sexual relation with her for the first time in June 2013 in his home i.e. P­175, Raghubir Nagar, Delhi.  She has denied that this accused had developed sexual relation for the last time on 22.01.2016.   She has admitted that lady ld. MM had recorded her statement Ex.Pw1/B and she has correctly identified her signatures thereon at point A, B, C & D.   she has denied that she had told to Ld. Metropolitan Magistrate that accused developed physical relations with her in his home.   She has also denied that she became pregnant twice or that accused had administered pills to her forcibly or that miscarriage was   got done. She has denied that she had told Ld. Metropolitan   magistrate   that   accused   was   developing   sexual   relations with   her   since   2013.     She   has   also   denied   that   she   had     told   Ld. Metropolitan magistrate that this accused had forcibly developed sexual relation with her lastly on dated 22.01.2016 or that she got scratch injury on her neck.  She has admitted that her date of birth is 18.02.1997 and she   has   denied   that   she   was   taken   by   accused   to   MD   International Hotel, Paharganj or that accused had developed physical relation with her in the  said hotel.  She has also denied that she has been won over FIR No.: 61/2016 PS : Khyala             Page No. 11/13 State Vs. Anil Kumar @ Annu by accused or that she has deposed falsely.  This prosecutrix was also cross examined by the counsel  for the accused and during  her cross examination, she has admitted it to be correct that she was tutored by the   police   personnels   prior   to   recording   of   her   statement   U/s   164   of Cr.PC by the ld. Metropolitan Magistrate.  She has also admitted it to be correct that she was also tutored by the police personnels, prior to the filing   of   the   complaint   Ex.Pw1/A   and   on   the   tutoring   of   those   police personnels, she had lodged the FIR.   She has also admitted  it to be correct that she has never been raped by the accused. She has further admitted it to be correct that she has never conceived and she has also admitted   it   to   be   correct   that   accused   has   never   administered   any medicine or pills to her for any miscarriage.  She has further admitted it to be correct that she had filed the complaint Ex.Pw1/A in view of some misunderstanding with accused.

13. Since   the   statement   of   the   prosecutrix   recorded   today   is found to be inconsistent & contradictory to the contents of her complaint Ex.PW1/A & her statement Ex.PW1/B recorded U/S 164 of Cr.PC.   So, taking into consideration the material inconsistencies & contradictions in the testimony of prosecutrix who has been examined as PW­1 on the material   points,   this   court   is   inclined   to   hold   that   the   inconsistent testimony of PW­1 (prosecutrix), suspicious, unreliable & untrustworthy, so, the same does not inspire any confidence, and since, the charges against this accused were framed u/s 376/313 of IPC & Sec.6 of POCSO FIR No.: 61/2016 PS : Khyala             Page No. 12/13 State Vs. Anil Kumar @ Annu Act, and since, the prosecutrix has admitted that she has never been raped by this accused and she has never concieved and also admitted that   accused   had   never   administered   any   medicine   or   pills   for miscarriage.   Therefore, I am inclined to hold that the prosecution has failed to prove that accused has committed the offences punishable u/s 376/313   of   IPC   &   Sec.6   of   POCSO   Act   beyond   reasonable   doubt. Accordingly,  accused   Anil   Kumar   @   Annu   is   acquitted   of   the charges framed against him. The accused Anil Kumar @ Annu is ordered to be released on furnishing of the bail bond in the sum of Rs.10,000/­ with one surety of like amount,  as per the provision of Section 437(A) of Cr.P.C, for next six months to ensure his presence in the Hon'ble appellate court and on filing of bail bond and surety bond, the file be consigned to the Record Room.

Announced in the open court               (PAWAN KUMAR MATTO)    
today i.e. on 26.04.2017            Additional Sessions Judge­01(West)
                                Special Court Under POCSO Act /
                                               26.04.2017




FIR No.:     61/2016             PS : Khyala                      Page No. 13/13