Indian Kanoon - Search engine for Indian Law

Delhi District Court

State vs Javed on 30 November, 2017

               IN THE COURT OF
          SHRI BALWANT  RAI  BANSAL
  ADDITIONAL SESSIONS JUDGE­01, SPECIAL COURT 
          (POCSO), SOUTH, NEW DELHI
                                         
CIS­ SC No.7400/16
FIR No.447/11
PS: Malviya Nagar


In the matter of:
State
        versus
Javed
S/o: late Babuddin 
R/o: T­5B, Begum Pur, 
Malviya Nagar, New Delhi.
                                                               ............ Accused


Date of Institution                         :         14.02.2012.
Date of Reserving Judgment                  :         24.11.2017.
Date of Pronouncement                       :         30.11.2017.


                               JUDGMENT

[1]. This is a case where accused  Javed  S/o late Babuddin,  has faced trial for having committed the offences punishable under  section 376 of the Indian Penal Code (IPC), on the allegations that he  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 1 of 70 took a 17 years old girl child­ PW2 (the prosecutrix), namely, 'S' (real  name withheld in order to conceal her identity and hereinafter referred  to as 'the prosecutrix'), in his car and thereafter committed rape upon  her besides threatening to kill her family members. [2]. The brief  facts  of  the case are that on 09.11.2011, the  complainant/prosecutrix, namely, 'S' came to the PS­Malviya Nagar  alongwith her father and gave a complaint to the police that­  "she is   studying in class 10th. One boy, namely, Javed used to reside in her   neighbourhood,   who   was   eve­teasing   her   for   the   last   seven­eight   months and he had also proposed her and she had friendship with   him. On 09.11.2011,  when she was present at her home, Javed called   her   on   her   mobile   number   9654477559   from   his   mobile   number   9958988178 at about 07:15 pm and told her that he wanted to meet   her,   but   she   refused   him,   however,   he   insisted   her   to   come   down   saying that he wanted to meet her for two minutes. At that time, Javed   had   come   there   with   a   car   and   he   stopped   the   said   car   near   the   kudedaan   (dustbin).   The   prosecutrix   further   alleged   that   when   she   CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 2 of 70 went to Javed, he opened the window of his car and made her seated   inside the car and immediately closed the window of the car. He drove   the   car   for   some   distance   and   started   misbehaving   with   her.   He   threatened her that if she would make noise, he will kill her, due to   which   she   got   frightened   and  Javed   forcibly   removed   her   wearing   clothes   and   committed   sexual   intercourse   with   her   forcefully.   She   started weeping and for some time, he kept on threatening her that if   she would disclose about the incident to anyone, he will not let her   family alive. Due to the threats given by the accused Javed and to   save the life of her family members and to protect their reputation, she   did not tell about the rape committed by Javed, to anyone. However,   she   was   feeling   severe   pain   in   her   stomach   and   due   to   this,   she   narrated the incident to her family members. Her father took her to   the police station. She further alleged that when the accused Javed   was committing rape upon her, at that time, her earring fell in the   said car". 

[3]. Thereafter, on the basis of the aforesaid statement of the  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 3 of 70 prosecutrix,   SI   Madhav   Krishan   prepared   a   tehrir   (rukka)   under  section 376 and 506 IPC and got registered the present case FIR. He  also  got  conducted the medical  examination of  the prosecutrix and  seized all the exhibits. SI Madhav Krishan also prepared the site plan  of the place of occurrence, on the pointing out of the prosecutrix. On  10.11.2011, the investigation of the present case was handed over to  W/SI   Santosh   Chauhan   (IO)   and   during   the   investigation,   on   the  pointing out of the prosecutrix, she arrested the accused Javed in the  present case and the information of his arrest was given to his family  members   by   the   IO.   Exhibits   were   seized   by   the   IO   and   on   the  pointing   out   of   the   accused,   the   Maruti   Car   bearing   No.   DL­3CM  1228 was recovered and from inside the said car, the earring of the  prosecutrix   was   recovered   and   the   same   was   identified   by   the  complainant. 

[4]. During the investigation, the hair sample and photographs  of the complainant were obtained by the IO and the same were seized.  The IO also collected the age proof certificate of the prosecutrix CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 4 of 70 from her school, as per which the date of birth of the prosecutrix is  08.10.1994.  After   concluding   the   investigation,   the   charge­sheet  against   accused   Javed   was   prepared   by   the   IO,   for   the   offences  punishable under sections 376 and 506 of the IPC, and filed before the  court.

[5]. On 16.04.2012, charge was framed against the accused  for   his   having   committed   offence   punishable   under   section   376   of  IPC, and the same was read over and explained to the accused, to  which, he pleaded not­guilty and claimed trial.

[6]. In support of its case, 18 witnesses have been examined  by the prosecution, including the prosecutrix as PW2.  [7]. PW­1 is Smt. Babita Mehra, Head Mistress Arya Public  School,   Malviya   Nagar,   New   Delhi,   who   produced   the   record  pertaining to the student, namely, the prosecutrix 'S', as per which, the  date of birth of the prosecutrix is 08.10.1994. The witness deposed  that the said girl child, namely, 'S' was admitted in their school at  'K.G.' class and studied upto 8th standard. PW1 proved the date of birth  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 5 of 70 certificate issued by her as Ex.PW1/A and further deposed that the  said date of birth was entered in the school record on the basis of the  affidavit given by the father of the said girl child. [8]. PW­2 is the prosecutrix  and is the main witness of the  prosecution.   She   deposed  that  at  the   time  of  the  incident,  she   was  residing in Begumpur, New Delhi (full address of the prosecutrix is  withheld in order to conceal her identity), and accused Javed used to  reside near her house at a distance of about three houses. Accused  Javed is the elder brother of her friend Sanjida and in this connection,  she used to have occasional talks with him. She was in talking terms  with him for about two­three months. Once he proposed her, and she  told him that as he was married, so she could not get married with  him. After about one month of this proposal, accused Javed met her at  Hauz Rani, where she used to take tuition and there, he came on his  motorcycle, and even on that day, the prosecutrix told him that she did  not want to have any relation with him and he was only a brother of  her friend for her, and thereafter, the accused did not meet her. The  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 6 of 70 prosecutrix   further   deposed   that   suddenly,   on   09.11.2011   at   about  06:30 pm, she was giving tuitions to a small child at her home and  when it became dark due to electricity failure in the area and even the  light near the park outside her house went off, at that time, when the  tuition was over, that child requested her to drop him to some distance  as there was dark outside. At this juncture, she received a call from the  accused   and   she   was   asked   by   the   accused   to   meet   him   and   she  considered that he was under tension by his voice and he insisted her  to meet him. Pursuant to this, she told him that she was not interested  to meet him and she also told him that her brother had also asked her  not to meet him and thereafter, the call was disconnected.  [9]. PW­2, the prosecutrix further deposed that therefore, she  left her house to drop the child at some distance and when she was  coming back after seeing the child off, the accused met her on the way  as he was driving a car and he blew horn behind her. The accused  stopped his car a little ahead of her and thereafter pulled her inside the  vehicle by opening the door. Thereafter, the accused drove the car,  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 7 of 70 took   a   round   of   temple   and   thereafter   parked   his   vehicle   near  cremation ground between two other big vehicles, which were perhaps  trucks. Thereafter, the accused asked her as to why she was not ready  to talk to him and not picking up his phone calls and she tried to  convinced him that since he was married so there was no possibility of  a relationship between them. Upon this, the accused told her that he  was not in good terms with his wife and he could leave his wife for the  prosecutrix.   Thereafter,   the   accused   started   misbehaving   with   her  physically as he caught hold of her hand and opened her shirt forcibly  and he also slapped her twice and forcibly removed her jeans. Prior to  this,   he   forcibly   removed   her   shirt   and   also   her   undergarments  (sapgety),   which   she   was   wearing   under   the   shirt.   Thereafter,   he  pushed   back   the   seat   of   the   car   and   came   over   her   and   he   also  removed his own shirt and opened his pant and she could notice that  he   was   wearing   any   underwear.   Thereafter,   the   accused   forcibly  caught hold of her both the hands by taking the same over her head  and penetrated his private part into her private part. Thereafter, the  accused continued with the sexual activity for quite some time and  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 8 of 70 withdrew. Again he started having sex with her after some time. The  prosecutrix   was   bleeding   from   her   private   part   and   was   feeling  giddiness (chakkar aa rahe the). She kept on telling the accused that  her parents will not leave him and he was doing a bad and wrong act  with her, upon which, the accused used bad words for her brother and  father and told her that they were not able to do anything with him.  Thereafter, the accused tied her hair and made her wear her shirt and  jeans and subsequently, the accused started his vehicle, drove it very  fast and threw her off near the park. 

[10]. PW­2,   the   prosecutrix   further   deposed   that   she   was  residing on the first floor at the time of the incident and a boy, namely,  Robin  Raturi,  who used  to  reside  on the  second  floor   in the  same  building, noticed her as he was present near the park. Robin asked her  as to what happened by calling her nick name 'Munni'.  She requested  Robin that the best he could do was to help her in reaching home. She  was not able to walk, so Robin helped her to get up as she was feeling  extremely weak and he took her to her home. Upon seeing her, her  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 9 of 70 mother   started   crying   and   Robin   helped   her   with   some   water.  Thereafter, her sister, namely, 'A' made a call to her father informing  him   that   she   reached   home   as   her   father   was   away   to   lodge   a  complaint   since   she   was   not   traceable.   Thereafter,   her   father   and  brother reached home and her father insisted to reveal everything to  him as she was continuously weeping. She was feeling terrible pain in  her   stomach  and had  a  feeling  of  vomiting and  her  father  kept  on  asking her as to what has happened As she was very much disturbed  so she only told her father that she was kidnapped by somebody. Upon  this, her father asked her if she would go to police station alongwith  him for which she agreed. 

[11]. PW­2,   the   prosecutrix   further   deposed   that   thereafter,  they   reached   Malviya   Nagar   Police   Station,   where   her   statement  Ex.PW2/A was recorded and the same was signed by her. She narrated  the   incident   to   the   police   official,   namely,   Madhav   Krishan,   who  talked to her in isolation by sending her father and brother outside.  Thereafter, she was medically examined, and later on, her statement  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 10 of 70 Ex.PW2/B was recorded in the court u/s 164 of Cr.P.C. She deposed  that the accused was also arrested in her presence from his house by  the police vide arrest memo Ex.PW2/C and his personal search was  conducted  vide  memo Ex.PW2/D and  his  disclosure  statement  was  recorded   by   the   police   vide   Ex.PW2/E.   The   mobile   phone,   make,  Nokia was also seized from him by the police vide memo Ex.PW2/F.  PW2 (the prosecutrix) further deposed that one of her earring was later  on recovered from the car of the accused vide memo Ex.PW2/G and  her hair samples were also taken vide memo Ex.PW2/H alongwith her  photographs   vide   memo   Ex.PW2/I.   She   deposed   that   in   the   said  photographs Ex.PH­1 and Ex.PH­2, she was wearing the same shirt  and jeans, which she was wearing at the time of the incident. She saw  the mobile phone in the court during her evidence, but she could not  identify   the   same   as   she   was   not   able   to   see   that   mobile   phone  properly at the time of recovery. PW2 has also identified her clothes,  that is, her shirt (Ex.P­1), Her spegati (Ex.P­2), her bra (Ex.P­3), her  underwear   (Ex.P­4),   which   she   was   wearing   at   the   time   of   the  incident.   She   also   identified   her   pink   colour   earring/top   without  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 11 of 70 stopper   Ex.G­1,   and   her   pink   colour   earring/top   with   stopper   as  Ex.G2. The prosecutrix has also identified the accused Javed in the  court during her evidence. 

[12]. PW­3   is   Ms.   Sunita   Suman,   Sr.   Scientific   Officer  (Biology), FSL, Rohini, Delhi. She deposed that on 20.12.2011, she  alongwith her team had examined Maruti Car (800) bearing No. DL  3CM   1228   in   connection   with   present   case   FIR   No.447/11,   u/s  376/506 IPC, PS­ Malviya Nagar, before the concerned IO. The said  car   was  thoroughly  examined  for  the  presence  of  biological  fluids.  Blood   could   not   be   detected   on   the   said   car,   however,   some   dirty  stains   were   visible   on   the   seat   cover   and   on   the   cloth   piece.   The  cutting   of   the   dirty   stains   from   the   seat   cover   and   the   cloth   piece  alongwith hairs and one earring, found from the said car, were handed  over   to   the   concerned   IO,   and   PW3   prepared   her   detailed   report  Ex.PW3/A in this regard.

[13]. PW­4, namely, 'B' is the father of the prosecutrix, who  deposed that on 09.11.2011, he received a call from his wife that his  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 12 of 70 daughter was not at home, pursuant to which, he reached there. His  daughter returned at about 09:00/09:30 pm. He took her to the police  station,   where   her   statement   was   recorded   and   she   was   medically  examined.   He   came   to   know   that   rape   was   committed   upon   his  daughter by accused Javed, who was arrested from Begumpur and the  witness signed the arrest memo of the accused. He further deposed  that one earring was recovered from the car which was used by the  accused   and   the   said   earring   was   seized   by   the   IO   vide   memo  Ex.PW2/G and the said car was seized vide memo Ex.PW2/K. He also  deposed that hair of his daughter were taken vide Ex.PW2/H and the  mobile phone of the accused was seized vide memo Ex.PW2/F. [14]. PW­5, namely, 'A' is the brother of the prosecutrix,  who deposed that on 12.12.2011, he alongwith his father PW4, visited  PS­ Malviya Nagar and he handed over to the IO­ two photographs  Ex.PH­1   and   Ex.PH­2,   of   his   sister   alongwith   her   age­proof  Ex.PW1/A issued from Arya Public School, as per which the date of  birth of his sister is 08.10.1994. He deposed that the photographs are  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 13 of 70 depicting the picture of his missing sister, and his sister was wearing  the same dress, which was worn by her at the time of missing from the  house.

[15]. PW­6   is   Amit   Sharma,   who   deposed   that   he   is   the  registered owner of Maruti 800 car, the registration number of which,  he did not remember. He deposed that the accused Javed, who is his  neighbour, took this car from him, by telling him that there was some  emergency. Accused Javed borrowed this car for half an hour and after  about half an hour he met him (PW6) at the same place and PW6 took  back the car with him. He deposed that this vehicle was stolen at a  later day for which he registered an FIR, and later on, he came to  know   that   some   rape   incident   took   place   inside   the   said   vehicle,  involving the girl friend of accused Javed and this fact he came to  know from the police. He could not produce the car since the same  had been stolen. The witness had seen the sale documents Ex.PW6/A  of the said vehicle and the same were in his favour as he had bought  this vehicle from one Tej Prakash Bajaj. He produced the documents  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 14 of 70 to the police alongwith the keys of the vehicle vide memos Ex.PW6/B,  Ex.PW6/C and Ex.PW6/D. [16]. PW­7 is Robin, who deposed that on 09.11.2011, he was  going towards the market while talking on his mobile phone and came  back to his house. He noticed that the prosecutrix, namely, 'S' who  was standing near the park and she asked him to take her to her house.  Thereafter, he dropped her to her home. He deposed that perhaps the  family members of the prosecutrix 'S' were looking for her, but he did  not know where victim girl had gone prior to the time when she met  him, and he did not remember if she looked disturbed.  [17]. PW­8 is Ct. Sushil Dan, who alongwith Ct. Dinesh, had  taken   the   accused   to   AIIMS   hospital   on   10.11.2011   and   got   him  medically   examined   and   Ct.   Dinesh   collected   the   medical   exhibits  from the doctor and gave the same to the IO.

[18]. PW­9   is   Ct.   Chanchal,   who   got   the   prosecutrix   girl  medically examined as per the directions of the IO and collected her  medical exhibits which were seized by the IO vide memo Ex.PW4/A.  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 15 of 70 [19]. PW­10   is   Dr.   Sujata   Rawat,   Sr.   Resident,   AIIMS  hospital,   New   Delhi,   proved   the   MLC   report   of   the   prosecutrix  Ex.PW10/A, on behalf of Dr. S. Murali, who had prepared the same  but had left the services of the hospital. 

[20]. PW­11 is Ct. Ravi Shekhar, who took the case property  from the MHC (M) and deposited the same with the FSL Rohini on  20.12.2011 and the acknowledgement of the same was given back to  MHC(M).

[21]. PW­12 is Dr. Shashank Pooniya,  Sr. Resident, AIIMS  Hospital,   proved   the   MLC   report   of   the   accused   Ex.PW12/A,   on  behalf of Dr. Akhilesh Raj, who had prepared the same but had left the  services of the hospital. 

[22].  PW­13 HC Manoj Kumar, is  the Duty Officer, who  deposed that on 09.11.2011, when he was working as Duty Officer  from 04:00 pm to 12:00 midnight, during that period, at about 11:35  pm, he received a rukka given by SI Madhav Krishan in the police  station. On the basis of the rukka (Ex.PW13/B), he got registered the  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 16 of 70 present FIR No.447/11, copy of which is Ex.PW13/A.  [23]. PW­14   is   Ct.   Dinesh   Kumar,   who   deposed   that   on  10.11.2011, he alongwith the IO and the prosecutrix, namely, 'S' went  to Begumpur at House No. T­5B in search of the accused, where one  boy met there and he was identified by the complainant to be the same  boy, who committed the offences against her. The IO made inquiry  from the said boy, whose name was revealed after inquiry as Javed.  The IO arrested the accused in this case vide arrest memo Ex.PW2/C.  The   IO   also   conducted   the   personal   search   of   accused   Javed   vide  memo Ex.PW2/D and recovered a mobile phone make 'Nokia' from  his possession. The IO also interrogated the accused and recorded his  disclosure   statement   Ex.PW2/E   and   pursuant   to   the   disclosure  statement, the accused led them to a park, situated near his house, and  he pointed out one white colour Maruti 800 car, bearing registration  No.DL 3CM 1228. The prosecutrix identified the said car, wherein  rape upon her was stated to have committed by the accused. The IO  made the search of the car and found one piece of pink colour earring.  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 17 of 70 The complainant identified the said tops as the same belonging to her.  The IO sealed the said earring in a cloth pullanda with the seal of SC  and seized the same vide seizure memo Ex.PW2/G. The IO also seized  the said car vide seizure memo Ex.PW2/J and the Nokia mobile phone  vide seizure memo Ex.PW2/F, and thereafter the car was brought to  the police station with the help of crane. The accused was also brought  in the police station, and subsequently, PW14 alongwith Ct. Sushil  Dan, took the accused to the AIIMS hospital and he was medically  examined   there.   The   exhibits   handed   over   by   the   doctor   after   the  medical   examination   of   the   accused,   were   seized   by   the   IO   vide  seizure memo Ex.PW14/A.  [24]. PW­15 is the Metropolitan Magistrate, Ms. Mona Tardi  Kerketta, who conducted the proceedings under section 164 of Cr.P.C.  (Ex.PW15/A)   on   11.11.2011   in   respect   of   the   recording   of   the  statement (Ex.PW2/B) of the prosecutrix u/s 164 of Cr.P.C.  [25]. PW­16 is SI Madhav Krishna, the initial IO of the case,  who deposed that on 09.11.2011, in the evening at about 09:00/10:00  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 18 of 70 pm, the complainant, namely, 'S' came to the police station alongwith  her father and gave her statement Ex.PW2/A, which PW16 recorded  in   the   presence   of   a   lady   Constable.   PW16   made   his   endorsement  Ex.PW16/A on the said statement of the prosecutrix and got registered  the FIR on the basis of the said statement. Thereafter, he alongwith Ct.  Chanchal   took   the   complainant   alongwith   her   father   to   the   AIIMS  Hospital   for   her   medical   examination   and   after   her   medical  examination, the doctor gave him the exhibits of the prosecutrix in  sealed condition and he seized the same through the seizure memo  Ex.PW4/A. Thereafter,  he alongwith  the prosecutrix  and her   father  and   Ct.   Chanchal   went   to   Begumpur,   where   the   complainant   had  pointed out the place of occurrence at near a park at Begumpur, and  PW16   prepared   the   site   map   Ex.PW16/B   of   the   said   place   of  occurrence. He had shown the exact place, where the Maruti car was  parked and in which the offence was committed and the said point of  place   is   marked   in   the   site   map   at   serial   no.03.   Thereafter,   he  alongwith   Ct.   Chanchal   returned   to   the   police   station   and   further  investigation was assigned to W/SI Santosh Chauhan, and PW16 SI  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 19 of 70 Madhav Krishna handed over all the documents pertaining to the case  to  her.

[26]. PW17 is W/SI Santosh Chauhan, the main IO of the  case, who deposed that on 10.11.2011, pursuant to the direction of the  SHO, she took over the investigation of the present case and on the  same day, she alongwith Ct. Dinesh, the prosecutrix and her father  went to the house of the accused Javed and on the pointing out of the  prosecutrix, she apprehended the accused Javed and arrested in this  case vide his arrest memo Ex.PW2/C, and also conducted his personal  search   and   recorded   his   disclosure   statement   vide   Ex.PW2/D   and  Ex.PW2/E   respectively.   She   also   seized   the   mobile   phone,   make,  Nokia of the accused vide seizure memo Ex.PW2/F  [27]. Thereafter,   IO/PW17   SI   Santosh   Chauhan   took   the  accused to the spot i.e. a Park at Begumpur and from there a Maruti  car bearing No.1228 was seized at the instance of the accused as the  offence of rape was stated to have committed in the said car, vide  seizure   memo   Ex.PW2/J.   One   tops,   that   is,   earring   was   recovered  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 20 of 70 from the car and the same was belonging to the prosecutrix and the  IO/PW17 SI Santosh Chauhan seized the said tops through a separate  seizure memo Ex.PW2/G, and she also got recorded the statement of  the prosecutrix under section 164 of Cr.P.C. She also collected the  sample   of   scalp   hair   of   the   prosecutrix   through   the   seizure   memo  Ex.PW2/H and also collected one old photograph of the prosecutrix in  which the tops, which was recovered from the car, was depicting, and  she seized the said photograph vide seizure memo Ex.PW2/I. After the  arrest of the accused, he was got medically examined and the doctor  gave the exhibits pertaining to the accused in sealed condition and she  seized the same through the seizure memo Ex. PW14/A. IO/PW17 SI  Santosh Chauhan took the aforesaid Maruti car with the FSL, Rohini  for inspection and during the inspection, the expert had collected some  hairs and some parts of seat cover and one piece of cloth lying in the  car, and the expert prepared his report Ex.PW3/A in this regard. The  expert gave her the said exhibits collected from the car and she seized  the same through the seizure memo Ex.PW17/A.  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 21 of 70 [28]. PW17 IO/SI Santosh Chauhan further deposed that during  the   investigation,   it   was   revealed   that   the   said   Maruti   car   was  registered in the name of Tej Prakash Bajaj, but during interrogation  from   accused   Javed   it   was   revealed   that   the   said   car   was   in   the  possession   of   Amit   Sharma.   IO/PW17   SI   Santosh   Chauhan   called  Amit Sharma and he told her that he had purchased the said car from  Tej Prakash Bajaj, but he could not get it transferred in his name. She  seized the RC of the said car from Amit Sharma through the seizure  memo Ex. PW6/B, and also seized the transfer form no. 29 and 30  pertaining   to   the   said   Maruti   car   through   the   seizure   memo   Ex.  PW6/C. The key of the car was also seized from Amit Sharma through  the seizure memo Ex. PW1/D and the original registration certificate  of the said car is Ex.PW17/B. Form no. 29 and 30 are comprising in  two   sheets   is   Ex.   PW6/A   (colly.).   She   also   collected   the   birth  certificate   Ex.PW1/A   of   the   prosecutrix   from   her   school.   All   the  exhibits     were   sent   to   the   FSL,   Rohini   for   examination.   The   FSL  report in respect of the ear tops was obtained and the same was filed in  the   court.   The   said   report   is   Ex.PW17/C,   which   was   prepared   on  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 22 of 70 27.02.2012 by Parshuram Singh, Senior Scientific Officer (Physics),  FSL, Rohini. The FSL reports Ex.PW17/D and Ex.PW17/D in respect  of   many   exhibits   were   obtained   later   on   alongwith   the   forwarding  letter and the said reports were prepared on 28.5.2012 by L. Babyto  Devi, Senior Scientific Officer (Biology), FSL, Rohini.  [29]. Thereafter,  IO/PW17  SI   Santosh  Chauhan  recorded  the  statements of the various witnesses under section 161 of Cr.P.C. and  after completing the investigation, the charge sheet was prepared and  produced before the court. IO/PW17 SI Santosh Chauhan identified  accused Javed in the court during her examination and also identified  the case property, that is, Maruti car bearing no. 1228, one ear tops,  mobile phone make Nokia, two pieces of seat cover of the car and one  piece of cloth, however, she could not identify scalp hairs. [30]. PW­18 is ASI Ashok Kumar, who got recorded the FIR  No.256/13 under section 379 of IPC regarding the stolen car in the  present case. He deposed that on 04.05.2013, he was working as Duty  officer from 04:00 pm to 12:00 midnight, and on that day at about  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 23 of 70 09:20 pm, SI Gopal came to him in the DO room and gave rukka to  him in this case for registration of the FIR. Accordingly, on receipt of  the  rukka,  he  got  recorded the  FIR  No.256/13  (Ex.PW18/A)   under  section 379 of IPC, and thereafter a copy of the same alongwith the  original  rukka  was  handed  over   by him  to HC  Santosh  for   further  investigation as per the directions of the SHO concerned.  [31]. Thereafter,   the   prosecution   evidence   was   closed   on  09.10.2017. On 16.11.2017, the accused Javed was examined under  section 313 of Cr.P.C.  and his statement was recorded. During his  examination   under   section   313   of   Cr.P.C.,   the   accused   denied   the  correctness   of   the   incriminating   evidence   appearing   against   him  during the prosecution evidence. The accused further stated that the  prosecutrix made false statement at the instance of her parents and the  FIR was registered against him to falsely implicate him. The accused  further stated that the prosecutrix was the consenting party and she  had given call to him and in between 1 st of November 2011 to 9th of  November 2011, she gave him 75 calls.   The accused further stated  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 24 of 70 that   because   of   threatening   of   her   father,   she   had   levelled   false  allegations   against   him   and   the   IO   did   not   investigate   the   case  properly and the IO, in fact, investigated the matter in the manner to  falsely   implicate   him  in  the  present   case   and  all  the  evidence   was  planted in the case to falsely implicate him. The accused further stated  that the prosecutrix has correctly identified him but he did not do any  wrong with her against her wishes.  The accused further stated that he  is innocent and he has been falsely implicated in this case, and the  prosecutrix was under the pressure of her parents.  The accused further  stated   that   since   the   parents   of   the   prosecutrix   were   against   their  relationship and they did not want her to meet with him or to have  talking terms with him, therefore, under the pressure of her parents,  the prosecutrix made false allegations against him.  [32]. The Ld. Additional Public Prosecutor for the State has  drawn my attention on the testimonies of the prosecutrix and of the  other witnesses examined by the prosecution to prove its case and the  documents   exhibited   during   the   examination   of   the   prosecution  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 25 of 70 witness, and submitted that there is sufficient material on record to  convict   the   accused   for   the   commission   of   the   offence   punishable  under section 376 of IPC.

[33]. On the other hand, Ld. Counsel for the accused submitted  that the accused has not committed any offence as alleged against him  and   he   has   been   falsely   implicated   in   this   case   by   the   prosecutrix  under the pressure of her parents, and in fact, she was a consenting  party. He further argued that the prosecutrix was in relationship with  the accused and used to meet him. He admitted that on the date of the  incident,   she   had   gone   with   him   with   her   own   consent   and   had  consensual sexual relationship. When she was coming out of the car,  she was seen by her family members and thereafter, to implicate the  accused, the entire story was concocted. He strenuously argued that  had   the   prosecutrix   not   been   a   consenting   party,   it   was   not   even  feasible to have sex in a car with a fully grown up adult lady. Ld.  Counsel for the accused argued that keeping in view the testimonies of  the witnesses and the statement of the accused recorded under section  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 26 of 70 313 of Cr.P.C., the prosecution has failed to prove its case beyond  reasonable doubt, and therefore, the accused is entitled to be acquitted.  [34]. I   have   considered   the   submissions   made   by   the   Ld.  Additional   Public   Prosecutor   and   Ld.   Counsel   for   the   accused   and  have gone through the record of the case carefully. [35]. Section 376  of the Indian Penal Code, which prescribes  punishment for rape, prior to amendment by Act 13 of 2013, read as  follows:

376.  Punishment for rape.--(1)  Whoever,  except in the  cases provided for by sub­section (2), commits rape shall be  punished with imprisonment of either description for a term  which shall not be less than seven years but which may be  for life or for a term which may extend to ten years and  shall also be liable to fine unless the woman raped is his  own wife and is not under twelve years of age, in which  case,   he   shall   be   punished   with   imprisonment   of   either  description for a term which may extend to two years or  with fine or with both: 

Provided   that   the   court   may,   for   adequate   and   special  reasons to be mentioned in the judgment, impose a sentence  of imprisonment for a term of less than seven years. 

(2) Whoever,­ 

(a) being a police officer commits rape­ 

(i) within the limits of the police station to which he  is appointed; or 

(ii) in the premises of any station house whether or  not situated in the police station to which he is appointed;  or 

(iii) on a woman in his custody or in the custody of  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 27 of 70 a police officer subordinate to him; or 

(b) being a public servant, takes advantage of his  official   position   and   commits   rape   on   a   woman   in   his  custody as such public servant or in the custody of a public  servant subordinate to him; or 

(c) being on the management or on the staff of a  jail, remand home or other place of custody established by  or under any law for the time being in force or of a women's  or   children's   institution   takes   advantage   of   his   official  position   and   commits   rape   on   any   inmate   of   such   jail,  remand home, place or institution; or 

(d) being on the management or on the staff of a  hospital,   takes   advantage   of   his   official   position   and  commits rape on a woman in that hospital; or 

(e) commits rape on a woman knowing her to be  pregnant; or 

(f) commits rape on a woman when she is under  twelve years of age; or 

(g) commits gang rape,  shall  be  punished  with rigorous  imprisonment  for a  term  which shall not be less than ten years but which may be for  life and shall also be liable to fine: 

Provided   that   the   court   may,   for   adequate   and  special reasons to be mentioned in the judgment, impose a  sentence of imprisonment of either description for a term of  less than ten years. 

Explanation 1.­Where a woman is raped by one or  more in a group of persons acting in furtherance of their  common intention, each of the persons shall be deemed to  have committed gang rape within the meaning of this sub­ section. 

Explanation   2.­"women's   or   children's   institution" 

means   an   institution,   whether   called   and   orphanage   or   a  home for neglected women or children or a widows' home  or by any other name, which is established and maintained  for the reception and care of women or children. 

Explanation 3.­"hospital" means the precincts of the  hospital and includes the precincts of any institution for the  reception and treatment of persons during convalescence or  of persons requiring medical attention or rehabilitation.  [36]. Section   375  of   the   Indian   Penal   Code,   which   defines  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 28 of 70 'rape', prior to amendment by Act 13 of 2013, read as follows:

375.  Rape.--A man is said to commit "rape" who, except  in the case hereinafter excepted, has sexual intercourse with  a woman under circumstances falling under any of the six  following descriptions:­  First.­Against her will. 

Secondly.­Without her consent. 

Thirdly.­With   her   consent,   when   her   consent   has   been  obtained   by   putting   her   or   any   person   in   whom   she   is  interested in fear of death or of hurt. 

Fourthly.­With her consent, when the man knows that he is  not her husband, and that her consent is given because she  believes that he is another man to whom she is or believes  herself to be lawfully married. 

Fifthly.­With her consent, when, at the time of giving such  consent, by reason of unsoundness of mind or intoxication  or the administration by him personally or through another  of any stupefying or unwholesome substance, she is unable  to understand the nature and consequences of that to which  she gives consent. 

Sixthly.­With   or   without   her   consent,   when   she   is   under  sixteen years of age. 

Explanation.­Penetration   is   sufficient   to   constitute   the  sexual intercourse necessary to the offence of rape.  Exception.­Sexual intercourse by a man with his own wife,  the wife not being under fifteen years of age, is not rape. [37]. In the light of the charge framed against the accused, the  first   point   for   determination  is   that:   What   was   the   age   of   the  prosecutrix on the date of the incident?

[38]. The determination of age of the prosecutrix also assumes  significance in the light of the arguments advanced by the Ld. Defence  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 29 of 70 Counsel that the prosecutrix was major and a consenting party.  [39]. The   prosecution   in   order   to   prove   the   age   of   the  prosecutrix  has relied upon the certificate Ex.PW1/A issued by the  school.  In this  regard, prosecution  has examined  PW1 Smt. Babita  Mehra who is Head Mistress, Arya Public School. She has brought the  record pertaining to  prosecutrix. She deposed that as per the school  record,   her   date   of   birth   is   registered   as   08.10.1994   and   she   was  admitted in Class 'KG' and studied upto 8th Standard. She also deposed  that the date of birth of the prosecutrix  was entered on the basis of  affidavit given by her father. 

[40]. In   the   cross­examination,   she   categorically   stated   that  besides the affidavit, copy of one  'jachha baccha raksha card'  was  also enclosed in which, the date of birth is given as 08.10.1994. She  admitted that photocopy on record is not attested one. She admitted  that except the 'jaccha baccha raksha card' and the affidavit, no proof  was given by the parents of student. 

[41]. Perusal of Ex.PW1/A reveals that the same is a certificate  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 30 of 70 issued by Arya Public School and as per their school record, the date  of   birth   of   the  prosecutrix  is   08.10.1994,   however,   the   said   Head  Mistress from the school has not produced the affidavit on the basis of  which the said date of birth was recorded in their school. Moreover,  the only reliance was placed on 'jachcha bachcha raksha card' but the  same is also not on record. Even the prosecution has not been able to  prove that any such affidavit as stated by the witness was given by the  parents   of   the  prosecutrix.   The   PW4,   who   is   the   father   of   the  prosecutrix, has not made a whisper in his evidence about the age of  the prosecutrix or any such affidavit given at the time of her admission  in   the   school.   Therefore,   the   reliance   cannot   be   placed   upon   the  certificate   Ex.PW1/A.   Moreover,   the  prosecutrix  during   her   cross­ examination has categorically stated that "it is correct that at the time   of admission in school my parents had given the affidavit stating there   my age less than two years of actual age". If the aforesaid statement  of   the  prosecutrix  is   taken   into   account,   then   at   the   time   of  commission   of   offfence   on   09.11.2011,   the  prosecutrix  was   aged  about 19 years. Even if the version of the prosecution is accepted and  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 31 of 70 certificate Ex.PW1/A is relied upon which shows the date of birth of  the  prosecutrix  as 08.10.1994, still the  prosecutrix  was 16 years 11  months of age approximately, on the date of alleged commission of  offence, that is, on 09.11.2011. 

[42]. In view of the aforesaid discussion, the prosecutrix was of  the age of consent because prior to amendment by Act 13 of 2013, age  of   consent   was   16   years   of   age   and   as   per   the   own   case   of   the  prosecution, the prosecutrix was more than 16 years of age at the time  of commission of offence, though the same has not been proved and  rather from the testimony of prosecutrix, her age was 19 years at the  time of commission of alleged offence.

[43]. The second point for determination is that: Whether the  accused raped the prosecutrix or she was consenting party and sexual  intercourse took place with the consent of the prosecutrix? [44]. The criminal law was set into motion on the complaint of  the prosecutrix Ex.PW2/A dated 09.11.2011 as noted herein above. [45]. Thereafter,   the   statement   of   the   prosecutrix   u/s   164   of  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 32 of 70 Cr.P.C. was recorded on 11.11.2011, in which she, inter alia, stated  that on 09.11.2011 at about 06:15pm, she was giving tuition to a child  at her house. At that time, she received a phone call on her mobile  phone but as her mobile phone was on 'vibration mode' therefore she  could not attend the call. Thereafter, at about 06:45, she checked her  mobile phone and saw that there was a missed call. She found that the  said   number   was   of   Javed.   She   called   back   and   Javed   expressed  willingness   to   meet   her.   She   refused   and   disconnected   the   call.  Thereafter, she left to drop the said child upto his street as the child  was small (minor) and it was dark at that time. 

[46]. She   further   stated   that   when   she   was   returning   after  dropping the said child and reached to an isolated place where some  people were standing at that time. At the same time, one Maruti 800  car was coming from her backside and the driver of the said car was  constantly blowing horn and despite having enough space, he was not  passing the vehicle. When she turned back, the said driver stopped the  car near her. The driver opened the window of the car, on which, she  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 33 of 70 came   to   know  that   the  said   driver   was   Javed.   On  seeing   him,   she  started going ahead, but in the meantime, Javed opened the door of the  car and forcefully dragged her inside the car and moved ahead. She  also stated that at that time, three­four people were around there but  she got perplexed as she was suddenly dragged by Javed inside the  car, due to which, she could not do anything. She further alleged that  thereafter, Javed took her in an isolated place, near Shamshaan Ghaat  (Cremation   Ground)   and   stopped   the   car   a   little   ahead   near   the  Kudedaan  (dustbin).   Thereafter,   he   started   doing  jabardasti  (misbehaving) with her. She caught hold of her hands and legs and  kissed on her neck. She pushed at the starring of the car, on which he  got   angry.   When   she   refused   him,   he   gagged   her   mouth   and   she  started   weeping   but   could   not   scream.   Thereafter,   Javed   forcefully  pushed her on the seat of the car due to which the seat got bent and he  made her lie down on the seat and removed her wearing shirt and  during the scuffle, her shirt got torn. The prosecutrix further stated in  her said statement that accused Javed also tried to kiss her near her  breasts   and   he   also   removed   her  spagetti  and   bra.   Thereafter,   he  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 34 of 70 gagged her mouth from his one hand and from his another hand he  removed his clothes. Javed also removed the pant of the prosecutrix as  well as his pant. When she started weeping, he threatened to kill her.  Thereafter, he inserted his penis into her vagina and when she felt  pain, she screamed and she also got bleeding. He forcefully committed  sex   with   her   for   about  one   hour.  She   was   feeling  severe   pain   and  became unconscious and she was not able to speak. Javed got tired  while   doing   sex   with   her   and   released   her,   however,   after   a   little  while, he again committed sexual intercourse with her forcefully for  about 10­15 minutes. Thereafter, both of them wore the clothes and he  pushed   her   outside   the   vehicle.   Outside   the   vehicle,   she   saw   her  neighbour Robin, who used to reside on the second floor of the same  building where the prosecutrix was residing and he asked her as to  what happened, but she was not in a position to speak anything and  was feeling giddiness. She requested the said Robin to drop her in her  house   and   Robin   took   her   to   her   house.   After   reaching   home,   her  mother inquired but the prosecutrix did not tell anything. Her father  and brother had gone in search of her. Her sister informed them that  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 35 of 70 she had reached home. They inquired from her but she could not tell  anything, but after some time, she felt pain on her abdomen and on her  vagina and then she narrated about the incident to them. She was taken  to the police station by her family members and lodged the complaint. [47]. When   the   prosecutrix   entered   into   the   witness­box   as  PW2, she stated that she used to have occasional talks with Javed. She  was in talking terms with him for about two­three months. Once he  proposed her and she told him that as he was married so she could not  get married with him. She deposed that suddenly on 09.11.2011 at  about 06:30 pm, she was giving tuitions to a small child at her home  and when it became dark due to electricity failure in the area and even  the light near the park outside her house went off, at this moment,  when the tuition was over, that child requested her to drop him to  some distance as there was dark outside. At this juncture, she received  a call from accused Javed and she was asked by the accused to meet  her and she considered that he was under tension by his voice and he  insisted her to meet him. On this, the prosecutrix told him that she was  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 36 of 70 not interested to meet him and she also told him that her brother had  also   asked   her   not   to   meet   him   and   thereafter,   the   call   was  disconnected. Therefore, she left her house to drop the child at some  distance and when she was coming back after seeing the child off, the  accused met her on the way as he was driving a car and he blew horn  behind   her.   The   accused   stopped   his   car   a   little   ahead   of   her   and  thereafter   pulled   her   inside   the   vehicle   by   opening   the   door.  Thereafter,  the  accused  drove  the  car,  took  a  round  of  temple  and  thereafter parked his vehicle near cremation ground between two other  big vehicles, which were perhaps trucks. 

[48]. Thereafter, the accused asked her as to why she was not  ready to talk to him and not picking up his phone calls and she tried to  convinced him that since he was married so there was no possibility of  a relationship between him and her. Upon this, the accused told her  that he was not in good terms with his wife and he could leave his  wife for the prosecutrix. Thereafter, the accused started misbehaving  with her physically as he caught hold of her hand and open her shirt  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 37 of 70 forcibly and he also slapped her twice and forcibly removed her jeans.  Prior to this, he forcibly removed her shirt and also her undergarments  (sapgety),   which   she   was   wearing   under   the   shirt.   Thereafter,   he  pushed   back   the   seat   of   the   car   and   came   over   her   and   he   also  removed his own shirt and opened his pant and she could notice that  he   was   wearing   any   underwear.   Thereafter,   the   accused   forcibly  caught hold of her both the hands by taking the same over her head  and penetrated his private part into her private part. Thereafter, the  accused continued with the sexual activity for quite some time and  withdrew. 

[49]. Again he started having sex with her after some time. the  prosecutrix   was   bleeding   from   her   private   part   and   was   feeling  giddiness (chakkar aa rahe the). She kept on telling the accused that  her parents will not leave him and he was doing a bad and wrong act  with her, upon which, the accused used bad words for her brother and  father and told her that they were not able to do anything with him.  Thereafter, the accused tied her hair and made her wear her shirt and  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 38 of 70 jeans and subsequently, the accused started his vehicle, drove it very  fast   and   threw   her   off   near   the   park.   PW­2,   the   prosecutrix   also  deposed  that  she  was  residing  on  the first  floor   at the  time of  the  incident and a boy, namely, Robin Raturi, who used to reside on the  second floor in the same building, noticed her as he was present near  the park. Robin asked her as to what happened by calling her nick  name 'Munni'. She requested Robin that the best he could do was to  help her in reaching home. She was not able to walk, so Robin helped  her to get up as she was feeling extremely weak and he took her to her  home. Upon seeing her, her mother started crying and Robin helped  her with some water. 

[50]. Thereafter, her sister, namely, 'A' made a call to her father  informing him that she reached home as her father was away to lodge  a complaint since she was not traceable. Thereafter, her father and  brother reached home and her father insisted to reveal everything to  him as she was continuously weeping. She was feeling terrible pain in  her   stomach  and had  a  feeling  of  vomiting and  her  father  kept  on  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 39 of 70 asking her as to what has happened As she was very much disturbed  so she only told her father that she was kidnapped by somebody. Upon  this, her father asked her if she would go to police station alongwith  him for which she agreed and thereafter, she was taken to Malviya  Nagar Police Station, where her statement Ex.PW2/A was recorded  and the same was signed by her.

[51]. The   aforesaid   statement   of   the   prosecutrix   recorded  during the stage of the trial in the court reveals that the witness at the  first  instance in her statement dated 09.11.2011 (Ex.PW2/A)  stated  that she received the phone call of Javed at about 07:15pm and he  asked her to meet him, but she refused him, however, he insisted her  to come down by saying that he wanted to meet her for two minutes.  At that time, Javed had come there in a car and he stopped the said car  near the kudedaan. The prosecutrix went to Javed and he opened the  window of his car and made her to sit inside the car and immediately  closed the window of the car. He drove the car for some distance and  started   misbehaving   with   her.   He   threatened   her   that   if   she   would  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 40 of 70 make noise, he will kill her, due to which she got frightened and Javed  forcibly removed her wearing clothes and committed intercourse with  her forcefully. 

[52]. However,   when   the   statement   of   the   prosecutrix   was  recorded under section 164 of Cr.P.C., she made improvements by  stating that on 09.11.2011, she was giving tuitions to a child at her  home and she received a call which she checked at 06:45 pm and  noticed the same to be of Javed. Thereafter, she called back and Javed  expressed willingness to meet her. She refused and disconnected the  call. Thereafter, when she was going to drop the child who was taking  tuitions, upto his street as the child was small and it was dark at that  time. She further stated that when she was returning after dropping the  said child and reached to an isolated place, at that time, the accused  Javed came there in a Maruti 800 car and forcefully dragged her inside  the vehicle and committed rape upon her. The aforesaid facts that she  was giving tuitions in her house or that she received missed call or that  she refused to meet with the accused, are not found mentioned in her  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 41 of 70 initial   statement/complainant   Ex.PW2/A,   rather   in   her   statement  Ex.PW2/A, it is revealed that she received call at about 07:15pm from  accused Javed and he insisted her to meet him for two minutes and she  went to meet him. 

[53]. In her testimony, as noticed herein above, the prosecutrix  states that she received the call at about 06:30pm and at that time she  was giving tuition and when the tuition was over, she went to drop the  said child to some distance as there was dark outside. At this juncture,  she received a call from the accused Javed and she was asked by the  accused to meet him. In her testimony, the timing when the call was  received   by   her   and   she   had   conversation   with   the   accused   has  changed that she had received the call at about 06:30pm, while in her  statement Ex.PW2/A, she has stated that she received the call at about  07:15pm. Further, in her testimony, she has stated that the call was  disconnected and she had told the accused that she did not want to  meet   him.   But   the   said   fact   is   in   contradiction   to   her   statement  Ex.PW2/A, where there is no disinclination of the prosecutrix to meet  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 42 of 70 the accused. The said story that the prosecutrix was giving tuition and  she had just gone to drop the child and she had refused to meet with  accused   Javed,   assume   significance   because   the   said   facts   are   not  mentioned in her statement Ex.PW2/A on the basis of which the FIR  in question was lodged. The fact that the prosecutrix has improved her  version and concocted this story is further strengthened because the  fact that she was giving tuition, is not substantiated and proved on  record. 

[54]. PW4, namely, 'BR' is the father of the prosecutrix, who  stated in his cross­examination by way of a voluntary statement that  the   prosecutrix   left   for   tuitions   and   went   missing   from   there.   He  further stated that his wife knows the address, where the prosecutrix  used to take the tuitions. As per the statement of PW4, the father of  the prosecutrix, the prosecutrix had gone for taking tuition while the  prosecutrix states that she was giving tuition to a boy at her house.  PW4 (the father of the prosecutrix) or PW5, namely, 'AR' (the brother  of the prosecutrix) do not say that the prosecutrix was giving tuition to  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 43 of 70 a boy at their house. Further, PW7 Robin, who was residing in the  same building on the second floor, has stated in his cross­examination  that to his knowledge, the prosecutrix 'S' did not use to give tuitions.  For all these reasons, the version of the prosecutrix that she was giving  tuition to a child at her house and she was returning back to her house  after dropping the said child to the street and at that time on the way,  the   accused   met   her,   is   falsified   and   contradicted.   This   discussion  further shows that the prosecutrix had gone to meet the accused after  receiving the phone call and this will be further demonstrated during  the further discussion in the later part of the judgment.  [55]. The prosecutrix has not stated in her complaint/statement  Ex.PW2/A that she was forcibly dragged into the car, but again she  made improvement when her statement Ex.PW2/B u/s 164 of Cr.P.C.  was recorded, in which the prosecutrix categorically stated that when  she was returning after seeing off that child and reached an isolated  place,where   she   found  some   people  standing   and   at   that   time,  one  Maruti 800 car came and the driver of the said car was blowing horn  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 44 of 70 continuously. The said fact is not mentioned in her initial statement  Ex.PW2/A. The prosecutrix also stated in her  testimony before the  court   that   the   accused   stopped   his   car   a   little   ahead   of   her   and  thereafter,   pulled   her   inside   the   car   after   opening   the   door   of   the  vehicle. 

[56]. In   the   cross­examination,   the   prosecutrix   categorically  stated   that   she   did   not   raise   alarm   when   accused   Javed   pulled   her  inside the car. The non­raising of the alarm by the prosecutrix goes to  show   that   she   was   a   consenting   party,   otherwise   when   there   were  some   persons   standing   at   the   spot,   where   car   was   stopped   by   the  accused and she was being dragged into the vehicle, then she could  have   certainly   screamed   for   help,   but   she   did   not   do   so.   The  prosecutrix  further   stated  in  her   cross­examination  that it  might  be  possible that the place of the incident is 100 feet road. She stated that  "It is correct that there is a dhaba in front of the parking, where the   accused had parked his vehicle. The place of incident is a crowded   place. I used to talk with accused on phone. It is correct that the place   CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 45 of 70 of incident is visible from the floor of my house. The distance between   my house and the place of incident is 200 sq.yd. It is correct that there   is electricity pole in the park and there was light". 

[57]. PW7   Robin   stated   in   his   cross­examination   that   the  people were moving around the area when the prosecutrix 'S' met him.  PW16 SI Madhav Krishna (the initial IO of the case) stated in his  cross­examination that there were residential houses near the spot. He  also stated that he has not marked the said residential houses in the site  map Ex.PW16/B, although he has shown the same. He also stated that  the said houses are now encircled with red ink at point X. PW16/SI  Madhav Krishna admitted that the eight­storeyed apartment situated  near   the   Begumpur   park   has   not   been   shown   in   the   site   map  Ex.PW16/B. PW17­IO/WSI Santosh Chauhan admitted in her cross­ examination that there were shops near the place, where the car was  parked and was taken into possession by her.

[58]. The   aforesaid   statements   of   the   prosecution   witnesses  clearly show that the spot where the prosecutrix was allegedly raped  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 46 of 70 by   the   accused   was   a   crowded   place;   people   were   moving   around  there and there were shops, building and residential houses. It was a  well­lit area and it was not dark as stated by the prosecutrix in her  cross­examination. There was  also  a  dhaba  in front of  the parking  where the accused parked his vehicle and committed rape. [59]. Therefore, it is not believable and plausible that unless  the prosecutrix was  a consenting  party, the  accused  would be in a  position to drag her inside the car forcibly, more so, single­handedly  and   then   commit   rape   upon   her.   Inasmuch   as,   when   the   place   of  incident is visible from the house of the prosecutrix then it does not  seem plausible that the sexual intercourse between the prosecutrix and  the accused would be feasible without her consent. It is also pertinent  to note here that the photographs of the car which were seized by the  IO,   were   not   produced   by   the   IO.   In   the   cross­examination,   the  IO/PW17 WSI Santosh Chauhan stated that "It is correct that I had  taken   the   photographs   of   the   said   car   as   well   as   the   car   was  photographed by the FSL team but the said photographs of the car are  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 47 of 70 not   available   in  the   court   file".   She   was   suggested   by  the   defence  counsel that the same were withheld because the window panes of the  car were not black, which suggestion was denied by her.  [60]. However, if the photographs were taken by the IO then  why the said photographs were not filed on record and the same has  not been explained to. The IO has withheld the photographs of the car  and   the   necessary   inference   which   has   to   be   drawn   is   that   if   the  photographs would have been placed on record it would have exposed  that the window panes of the car were not black. That being so, it  again substantiates the contention of the Ld. Counsel for the accused  that  the prosecutrix was a consenting party, otherwise, the accused  could not have raped the prosecutrix when the place of incident was a  crowded place, people were moving around there; there were shops  and  dhaba  and residential houses and the window panes of the car  were not black and anything happening in the car was visible to the  people moving around there.  

[61]. The prosecutrix had also stated in her cross­examination  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 48 of 70 that she did not raise alarm when she came back to her house. It again  substantiates the contention of the accused that had she been raped  then at least when she was released by the accused, she could have  screamed for help and would have raised hue and cry, but the same  has not been done by the prosecutrix for the simple reason that she  was a consenting party and when after having consensual relationship  with the accused, she came out of the car, she was seen by her father  and brother and therefore, she concocted the entire story at the behest  of her parents. 

[62]. The   prosecutrix   in   her   initial   statement   Ex.PW2/A   has  stated that she did not tell the incident because the accused had kept  on threatening her that if she would disclose, he would kill her family  members, but when she was feeling pain in her stomach then she told  her  family  members   after  reaching  home.  The  witness  has   made  a  contradictory version in her statement Ex.PW2/B, u/s 164 of Cr.P.C.,  that she had reached the home, she did not tell the incident to her  sister, but later on when she was feeling extreme pain in her abdomen  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 49 of 70 and vaginal area, then she disclosed the entire incident. The similar  statement has been made while appearing in the witness­box, but the  statement u/s 164 of Cr.P.C. and the deposition made in the court, are  in contradiction with her initial statement Ex.PW2/A, wherein she has  stated that she felt the pain immediately after the incident on the way  and then she told the incident to her family members.  [63]. The prosecutrix has stated that on the day of the incident  she was wearing the jeans and the accused had removed her jeans pant  and thereafter committed rape upon her. The police had seized her bra,  spegati, shirt, but did not produce the jeans, which was so worn by the  prosecutrix on the day of the incident. 

[64]. Ld. Defence counsel has vehemently argued that the IO  deliberately did not include the jeans pant of the prosecutrix in the list  of the exhibits, so that the story projected by the prosecution that she  was raped, would be exposed. Ld. Defence counsel has elaborated his  argument that it was not feasible for a single person to remove the  jeans   pant   forcibly   without   their   being   consent   on   the   part   of   the  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 50 of 70 prosecutrix in such a compact area i.e. a car Maruti 800, which was  visible from all sides in a public place and if there had been some  resistance the jeans pant could not have been removed, and had the  prosecution produced the said jeans pant, it would have exposed that it  was of such a make and fit that it could not have been easily removed. [65]. PW17­   IO/WSI   Santosh   Chauhan   stated   in   her   cross­ examination that "I do not remember if I had taken the jeans pant of   the prosecutrix into possession". She denied the suggestion that the  same is not shown in the list of exhibits intentionally. It has not been  explained   by   the   prosecution   that   when   other   clothes   worn   by   the  prosecutrix were taken into possession then why the jeans pant was  not taken into possession. If the same was taken into possession, then  why the same was not shown in the list of the seized exhibits and it  again substantiates the contention of the accused that deliberately the  said jeans pant has been withheld from the scrutiny of the court. I also  find substance in the arguments of Ld. Defence counsel that in such a  compact place i.e. Maruti 800 car, it would not have been feasible to  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 51 of 70 remove the jeans forcibly if there had been resistance on the part of  the prosecutrix. 

[66]. Ld. Defence counsel also pointed out that the prosecutrix  has alleged that during the time when she was forcibly raped and she  had put resistance, her shirt was torn, but the shirt produced on the  record and identified by the prosecutrix as Ex.P­1 is not found in a  torn   condition.   There   is   nothing   on   record   to   show   that   the   shirt  produced by the MHC (M) Ex.P­1 was in torn condition and it again  falsifies   the   version   of   the   prosecutrix   that   the   shirt   was   torn   in  resisting the act of the accused. 

[67]. The story of the prosecutrix is also not corroborated from  the other testimonies on record. As per the prosecutrix she was raped  for about one hour and thereafter the accused took break and again  committed sex with her for about 10­15 minutes. She further alleged  that thereafter, she put on the clothes and thereafter, the accused threw  her away from the car. If this version of the prosecutrix  is relied upon  then it must have taken at least one and a half hour since the time  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 52 of 70 when she was dragged by the accused inside the car and the time when  she was let off by the accused. 

[68]. While, PW6 Amit Sharma has stated in his evidence that  the accused by telling him that there was some emergency, borrowed  his car for half an hour and after about half an hour, the accused met  him at the same place and he took back the car with him. From the  testimony of PW6 Amit Sharma, it is clear that he had taken back the  car from the accused after half an hour, therefore, the version of the  prosecutrix that the accused had committed rape upon her for about  one and a half hour, that is, one hour and again for 15­20 minutes,  becomes   doubtful   and   is   falsified.   The   Ld.   Additional   Public  Prosecutor has not cross­examined the witness regarding the timing as  to when he had given the vehicle to the accused and when he took the  same back. 

[69]. The another witness examined by the prosecution is PW7  Robin, who also does not corroborate the testimony of the prosecutrix.  In his evidence, he stated that on 09.11.2011, he was going towards  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 53 of 70 the market while talking on his mobile phone and came back to his  house. He noticed that the prosecutrix, namely, 'S' who was standing  near   the   park,   asked   him   to   drop   her   to   her   house.   Thereafter,   he  dropped   her   to   her   home.   He   deposed   that   perhaps   the   family  members of the prosecutrix girl 'S' were looking for her, but he did not  know where victim girl had gone prior to the time when she met him,  and he did not remember if she looked disturbed. 

[70]. In   his   cross­examination   by   the   Ld.   Additional   Public  Prosecutor, PW6 Robin stated that Amit also met him on that day and  told   him   that   Javed   was   having   an   affair   with   prosecutrix   'S'.   He  denied the suggestion that Amit also told him that the prosecutrix was  being taken away by Javed in the car of Amit. He stated that he does  not remember if the prosecutrix was in bad shape when she met him,  and he denied the suggestion that the prosecutrix was in bad physical  shape when she met and due to that reason he accompanied her to her  home. He further stated that he came to know later on that Javed was  caught by the police on the allegations of rape of the prosecutrix.  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 54 of 70 [71]. During his cross­examination by the Ld. Counsel for the  accused, PW6 Robin stated that "people were moving around the area   when the prosecutrix 'S' met him. I reside in the same building where   the prosecutrix 'S' resides. It is correct that the prosecutrix did not tell   me anything. It is correct that Amit asked me to inform 'A', who is   brother of the prosecutrix 'S' about the affair between Javed and the   prosecutrix 'S'. To my knowledge, the prosecutrix 'S' did not use to   give   tuitions".   The   said   witness   Robin   was   the   first   person   who  immediately   met   the   prosecutrix   after   the   alleged   incident   of   rape.  Therefore, had the prosecutrix been raped for about one and a half  hour as alleged by her, then PW­ Robin must have noticed something  unusual. However, in his evidence, he did not say that the prosecutrix  was in a perplexed state of mind and her clothes were torn or she was  so   weak   and   hopeless   that   she   was   not   able   to   move.   From   the  testimony of the said witness also, the version of the prosecutrix is not  corroborated. 

[72]. The   prosecutrix   has   stated   that   when   she   returned   her  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 55 of 70 house, only her mother and sister were found, because her brother and  father had gone to lodge the missing report of her. However, PW5,  namely, 'AR', who is the brother of the prosecutrix, has stated in his  evidence that  "I and my father has just returned at our house when   my sister returned to our house". He does not say anything in his  evidence that he and his father had gone to lodge missing report of his  sister   (the   prosecutrix).   Similarly,   PW4,   namely,   'BR',   who   is   the  father of the prosecutrix, has nowhere stated that he had gone to lodge  the missing report of his daughter (the prosecutrix). He stated in his  statement that on 09.11.2011, he received a call from his wife that his  daughter was not at home and he reached home. There is nothing in  his   testimony   that   he   had   gone   to   lodge   the   missing   report   of   his  daughter. 

[73]. The  medical evidence  also does not support the case of  the prosecutrix that she was forcibly raped. PW­10, Dr. Sujata Rawat,  Sr. Resident, AIIMS hospital, New Delhi, proved the MLC report of  the   prosecutrix   Ex.PW10/A,   on   behalf   of   Dr.   S.   Murali,   who   had  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 56 of 70 prepared the same but had left the services of the hospital. As per the  MLC report, the prosecutrix was medically examined on 10.11.2011  and   it   is   found   mentioned   in   the   MLC   report   Ex.PW10/A   of   the  prosecutrix that no injuries noted on face, arms, thigh, etc. Similarly,  PW17­ IO/WSI Santosh Chauhan stated that there was no injury on  the person of the accused. 

[74]. If   the   case   as   projected   by   the   prosecution   that   the  prosecutrix was forcibly dragged into the car and she was raped for  about one and a half hour, then there must have been physical external  injuries on the prosecutrix and the accused. It was not expected from a  grownup girl of 19 years old, that she would not put any resistance  when the accused was committing rape against her in a car, without  her consent. I find substance in the contentions of the Ld. Defence  counsel that if the prosecutrix had not been the consenting party, then  the  prosecutrix and  the accused  must  have  sustained  some  kind  of  external injuries on their bodies if the prosecutrix had put resistance  because the place of incident was so small, that is, a Maruti 800 car,  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 57 of 70 however,   there   is   not   even   scratch   marks   on   the   bodies   of   the  prosecutrix and of the accused. As per the prosecutrix, she was raped  for about one and a half hours in a Maruti 800 car, which is of a small  size in which a person cannot lie down easily, and therefore, it is not  believable that the prosecutrix and the accused would not sustain any  injury marks on their bodies if the prosecutrix had put some kind of  resistance. It again strengthens that the sexual intercourse between the  accused and the prosecutrix took place with her consent.  [75]. The Ld. Additional Public Prosecutor had submitted that  the earring of the prosecutrix had fallen when she was trying to save  herself   in   the   car   and   was   later   on   recovered.   It   shows   that   the  prosecutrix had put resistance to the assault made by the accused. I am  afraid to accept this contention. There is nothing in the testimony of  the   prosecutrix   that   she   had   put   any   resistance   to   the   act   of   the  accused.   Though   she   has   stated   in   her   initial   statement/complaint  Ex.PW2/A that the accused committed rape upon her by threatening  her to kill her but that is a feeble explanation and cannot be believed  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 58 of 70 because   it   is   not   the   case   of   the   prosecution   that   the   accused   was  having any weapon and on the point of the weapon, he committed rape  upon the prosecutrix. The prosecutrix did not say in her testimony that  the   accused   had   given   any   threat   on   the   point   of   weapon   while  committing sexual intercourse with her. 

[76]. So far the recovery of the earrings  is  concerned, the Ld.  Defence counsel vehemently argued that the same have been planted  by the police to falsely implicate the accused. As per PW17 IO/WSI  Santosh   Chauhan,   the  earring/top   without   stopper   Ex.G­1   was  recovered by her from the Maruti car and the same belonged to the  prosecutrix.   The   said   earring   was   seized   vide   seizure   memo  Ex.PW2/G. As per the Ex.PW2/G which is the seizure memo of the  earring,   the   same   was   seized   from   the   car   on   10.11.2011   and   the  witnesses of the said seizure memo were the prosecutrix, the father of  the prosecutrix, and Ct. Dinesh. The recovery of the said earring on  10.11.2011   becomes   doubtful   because   PW4   (the   father   of   the  prosecutrix) has stated in his statement that one earring was recovered  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 59 of 70 from the car which was used by the accused vide memo Ex.PW2/G  which   bears   his   signature   at   point   B   as   witness.   In   his   cross­ examination, PW4 categorically stated that after 09.11.2011, he did  not go anywhere with the police. Therefore, it is not believable that if  PW4 (the father of the prosecutrix) had not gone anywhere with the  police   after   09.11.2011,   then   how   the   earring   was   recovered   on  10.11.2011 vide seizure memo Ex.PW2/G wherein the signature of  PW4 also appears. 

[77]. Further, in this case, the prosecution has claimed that the  car remained parked on the spot and PW2 (the prosecutrix) stated in  her cross­examination that the car was parked at the spot when the  accused was arrested. PW17­ IO/WSI Santosh Chauhan stated that the  car was lying at the spot where the offence was committed when she  took the same into possession. However, PW6 Amit, who is the owner  of the said car, stated that he took the car back from the accused just  after half an hour, therefore, the version of the IO that the car was  parked at the spot, is belied. PW17­IO/WSI Santosh Chauhan further  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 60 of 70 stated in her cross­examination that there were shops, near the place  where the car in question was parked and was taken into possession by  her. She also stated that she did not make any witness from the public,  while taking the possession of the said car. 

[78]. The PW17/IO­WSI Santosh Chauhan also stated in her  cross­examination   that   she   does   not   remember   if   she   got   the  photographs of the car at the time of the recovery of the same. She  stated   that   the   car   was   lying   at   the   spot,   where   the   offence   was  committed when she took the same into possession. She admitted that  before sending the car to FSL, she had met with the prosecutrix. She  also stated that she does not remember if the car was sent for the FSL  examination through a constable or she herself  had taken there for  examination. The IO also stated that she does not remember if she had  summoned   the   FSL   team   for   examination   of   the   car   to   the   police  station. She does not remember the date when the car was examined  by the FSL team. She does not remember as to how many days the car  remained parked in the police station before sending the same to the  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 61 of 70 FSL. The IO also stated that one ear top was taken into her possession  by her on the day when the car was inspected by her. The another ear  top was taken into the possession by the FSL team when the car was  inspected by the FSL team, but she does not remember the date when  the FSL team had inspected the said car. 

[79]. From the aforesaid testimony of the IO, it is revealed that  the IO did not make any public person as a witness at the time of the  recovery of the car and seizing of the earring. It has also come on  record   that   the   car   remained   parked   in   the   police   station.   I   find  substance in the contention of the Ld. Counsel for the accused that  since the car remained parked in the police station and the seizure  memo of the earring was not proved in view of the testimony of the  father   of   the   prosecutrix,   therefore,   the   possibility   of   planting   the  earring cannot be ruled out. Furthermore, it may be noted that it has  come on record that one earring Ex.G­1 was found without stopper. It  was not the case of the prosecution that the prosecutrix was wearing  the   earring   without   stopper.   It   has   also   come   in  evidence   that   one  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 62 of 70 another  earring was recovered by the FSL  team and in this regard  PW17­ IO/WSI Santosh Chauhan has stated that another earring was  taken into possession by her on the day when the car was inspected by  her. First of all, it is not understandable as to how the another earring  could   not   be   found   out   when   the   IO   had   allegedly   traced   out   one  earring and prepared the seizure memo Ex.PW2/G in this regard.  [80]. Further,   PW3   Sunita   Suman,   Sr.   Scientific   Officer  (Biology), FSL, Rohini, Delhi, stated in her cross­examination that the  car in question was brought in the FSL for inspection by SI Santosh  Chauhan,   and   the   earring   was   found   on   the   foot­mat   of   the   car,  however, she did not remember whether it was in front of the car seat  or back seat. She denied the suggestion that the earring was handed  over to her by the IO. Therefore, this testimony of PW3 again creates  a doubt whether the another earring was recovered at the time when  the car was inspected by the FSL team because the said witness could  not tell that from which seat the earring was traced out. It has not been  explained as to why the FSL team was not called to inspect the car  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 63 of 70 where it was parked after the alleged commission of offence to rule  out any possibility of tampering the evidence.

[81]. The IO has not been able to tell whether she has taken the  car   for   inspection   to   FSL,   and   she   did   not   remember   if   she   had  summoned   the   FSL   team   for   examination   of   the   car   to   the   police  station.   Therefore,   the   testimony   of   PW17/the   IO   is   shaky   and  unreliable and thus it cannot be said with certainty that the earrings  were   recovered   from   the   car   in   question­   firstly   by   the   IO   and  thereafter by the FSL team. 

[82]. It   is   also   the   case   of   the   prosecution   that   the   two  photographs   of   the   prosecutrix   Ex.PH­1   and   Ex.PH­2   showed   the  earrings which the prosecutrix was wearing at the time of the incident  and it goes to prove that the earrings which were recovered by the  police   and   the   FSL   team,   were   the   same   earrings   worn   by   the  prosecutrix at the time of the incident. However, the defence of the  accused through cross­examination of the prosecution witnesses, has  been that the said photographs Ex.PH­1 and Ex.PH­2 were taken later  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 64 of 70 on after the incident. In this regard, PW5, who is the brother of the  prosecutrix, though stated that on 12.12.2011, he alongwith his father  had visited the PS­ Malviya Nagar and on that day, he had delivered  two   photographs   Ex.PH­1   and   Ex.PH­2  of   his   sister   alongwith   her  age­proof   to   the   IO.   However,   PW4,   who   is   the   father   of   the  prosecutrix, has stated in his cross­examination that after 09.11.2011,  he did not go anywhere with the police. 

[83]. The prosecutrix has stated in her cross­examination that  she had handed over the said photographs to the police after about one  and a half month of the incident, and later on in the concluding part of  her cross­examination, she contradicted her previous statement when  she stated that she handed over the said photographs after about three  days of the incident. The said statements are falsified because the said  photographs   Ex.PH­1   and   Ex.PH­2   were   seized   by   the   IO   on  12.12.2011 vide seizure memo Ex.PW2/I, therefore, it again creates a  doubt whether the same were handed over to the IO or whether the  same were taken after the incident or prior the incident.  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 65 of 70 [84]. In view of  the aforesaid  discussions,  in my considered  opinion, the prosecution has not been able to establish that during the  time when the accused was committing rape upon the prosecutrix and  in the process of resistance by the prosecutrix, her earring had fallen in  the car, which were later on recovered, and rather, the accused has  been able to demonstrate that the possibility of planting of the said  earrings cannot be ruled out. 

[85]. The defence of the accused has been that the prosecutrix  and the accused were known to each other and they used to meet, and  the prosecutrix used to call the accused and on the day of the incident,  the prosecutrix herself called the accused, and with her consent, the  sexual relationship took place in the car. The defence of the accused  has also been that after the sexual relationship, when the prosecutrix  was dropped from the car, she was seen by her father and brother and  therefore, at their instance, a false story was concocted and he has  been falsely implicated in this case. 

[86]. The prosecutrix has admitted in her examination­in­chief  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 66 of 70 that she was on talking terms with the accused for about two­three  months. She further admitted in the cross­examination that earlier, her  friendship was with Sajid and thereafter, accused Javed became her  friend. 

[87]. It has been observed herein above that the version of the  prosecutrix that she was giving tuition to the child in her house and  when she was returning home after dropping the said boy, the accused  forcibly dragged her in the car, has not been found to be trustworthy.  PW4,   the   father   of   the   prosecutrix   feigned   ignorance   that   the  prosecutrix was on friendly terms with accused Javed. PW7 Robin,  who is the neighbour of the prosecutrix, categorically stated that the  Amit met him on that day and told him that Javed was having an affair  with the prosecutrix. He also admitted that Amit had asked him to  inform   the   brother,   namely,   'A'   of   the   prosecutrix   about   the   affair  between Javed and the prosecutrix. 

[88]. PW17­IO/WSI   Santosh   Chauhan   stated   in   her   cross­ examination that the last digits of the telephone number of the accused  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 67 of 70 were 178 and that of the prosecutrix was 559, and she collected the  record  from   the  telephone  authorities,  wherein  53  calls   were  made  from the telephone number 559 to telephone number 178 in between  01.11.2011   to   09.11.2011,   and   the   said   record   is   Ex.PW17/DX­1,  comprising two sheets. 

[89]. The aforesaid evidence, clearly indicates that the accused  and the prosecutrix were known to each other and they used to meet  and used to talk with each other.  It has also been demonstrated that  during   the   period   from   01.11.2011   to   09.11.2011,   the   prosecutrix  made 53 calls to the accused, therefore, the defence of the accused  appears to be plausible that the prosecutrix had come to meet with him  and the consensual sexual relationship took place in the car and when  the   prosecutrix   was   seen   by   her   father   and   brother,   the   false  allegations were levelled against the accused. 

[90]. In   view   of   the   aforesaid   discussion,   in   my   considered  opinion,   the   testimony   of   the   prosecutrix   is   not   trustworthy   and  reliable. Her testimony is full of inconsistencies and improvements.  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 68 of 70 The testimonies of the prosecution witnesses are contradictory to each  other. The  testimony of  the  prosecutrix is  not corroborated by any  other evidence to secure the finding of the guilt against the accused.  The prosecution has not been able to prove its case beyond reasonable  doubt. Rather, in the light of the aforesaid discussion, it is established  that the prosecutrix was a consenting party and the sexual relationship  took place with her consent and there was no forceful rape by the  accused upon the prosecutrix. 

[91]. In the entirety of the facts and circumstances, the story of  the prosecutrix does not inspire confidence and cannot be relied upon.  There   are   contradictions,   material   improvements   and   when   the  evidence is read in its totality, the story projected by the prosecution  seems so improbable that it cannot be believed. The  patent infirmities  in   the   genesis   of   the   prosecution   case   strike   at   its   very   root   and  improbabilise the prosecution version as to commission of offence by  the   accused.   I   have   no   hesitation   to   hold   that   prosecution   has  miserably failed to prove the charge against the accused and therefore,  CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 69 of 70 the  accused Javed  is not found guilty of committing rape upon the  prosecutrix and consequently he is  acquitted  of  offence punishable  under section 376 of the Indian Penal Code.

[92]. Bail bond under section 437A of Cr.P.C. in the sum of  Rs.25,000/­ with one surety of like amount, is executed and furnished.  The same is accepted and shall remain in force for a period of six  months.

[93]. File   be  consigned   to   Record   Room  after   necessary  compliance.

(Pronounced in the open court           (Balwant Rai Bansal)        th on 30  of November 2017)      Additional Sessions Judge­01                                                                       Special Court (POCSO),       South District:Saket Courts: 

         New Delhi.  

CIS-Sessions Case No.7400/16 "State v. Javed" Page No. 70 of 70