Delhi District Court
Fir No:488/06; Ps Khajuri Khas; U/S ... vs . Captan on 21 January, 2011
1
FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN
IN THE COURT OF SH. B.S. CHUMBAK:ADDL. SESSIONS JUDGE
DELHI
Case ID Number 02402R0155062007
Session Case No. 38/08
Assigned to Sessions 23/03/07
Arguments heard on 19/01/11
Date of order 20/01/11
FIR NO. 488/06
Police Station KHAJURI KHAS
Under Section 363/366A/354 IPC
Out come of the judgment CONVICTED
STATE VS CAPTAN
S/O KARAN SINGH
R/O HOUSE NO. 105,
POCKET-3, G-BLOCK
SONIA VIHAR, DELHI
Present: Sh. S.K. Dass Ld. Addl. PP for state.
Sh. R.K. Sharma Advocate on behalf of accused.
JUDGMENT
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798 FIR 8 7PQ R 3= 4 5 +S TR U ;"0
WVX Y 3 0Z"# 4[ \ @ 5 & ] )N = [^; @$_] `(ab = [^R] 8 7 8 8 Vb 4 UcS 0d] Pe 8 8 Page 1/26 2 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN a90 G G2 O f J 0< 3g 4R _ G J g 0 h = 4 L N =IJ 0< R)N O:# i 4 4 3 -j 2. 8 8 7 8 0kT 402 2 l R6mIJ 0< 4 k IJ \ 2 O:< 0< n R6o =6 3_ 6p m02 T 40q 8 PS 798 7b8
-H 02 3= 026r f p R k0 34 3s mIj _6 5 q n G 0t6 4[3 2 40kE u 4IL v 4 R m ^
-H 8 8 8 8 T 02 4 F- -/ w0 6 6x f y-H0 Y 3.> 6 zPMP , Y$ {R| 6= 2 =6} @ 2 Y @ 8 8 O>[ 5 3= < 4 m G~ m - m 34 R 6D 2 V~9 ^; =IJ 0 IL 0 k)N = O:
8 8%7 7-/ ?3 jIJ =6 Y D Ih Y =6 > 6 g +z @ Qat<'4[ 6 6 = H`/a T 2
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02 4 6 = O 2 40, 4T Y R 6\ IJ W GN mT 02 [R <0 i- WGq 4 R6\ 2 E 8 8 8 8 8 O nPQ 0 Y 3 5 4=0f w Gv 5>[ 5 < 3= 4 g-/ 02 >[ =6 l 4 F y6 ( G 8 8 R [ 6 T 402 2 G IJ 0< H)N 5: 6 i
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O < 4 g 3= Y 5 [[ =6\T 02 4 E R 4 4 p = 2 = Y = pPQ R Gf 04 G IL 0 )N O:# 8 8 7 R6 IL 0 ~)N O:# 1T 02 =6 =6 [ 6 T[ 4 Y 5 2 4 R6 5Gq 0 IJ =6? A 4 7 8 N D [[ 6 T 02 =6 6D 6D 5 4IWIh f 6? % GZGf R Ge 4R M0 34 3 PS 8 8 Ij _6 5 q w G 0s6 [3 0d Vk 2 4IJ r G IJ 40 )N O:# y- 0 5 40 6 6 8 8 8 7
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J W 5 6g h R6 0, 8 8 "On 06.11.06 she had gone to Monday market G Block with her mother and maternal aunt. On that day at about 8/8:30 p.m her mother and her maternal aunt were busy in purchasing vegetables and she had gone for urination. In the meantime one person reached there and started touching her private parts and chest, she raised alarm, thereafter accused extended threat of killing her, she again raised alarm with a loud voice then accused run away from the spot. She narrated the Page 2/26 3 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN whole incident to her mother and maternal aunt. Her father also reached at the spot and they all went to PS. She further stated that on 11.11.06 at about 4 p.m when she was going to market with her father she identified the person who had out raged her modesty on 6.11.06 and also disclosed this fact to her father. Her father caught hold that accused and on inquiry his name was revealed as Captan s/o Karan Singh and thereafter her father took the accused at PS and handed over him to the police official."
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-/ 4 u z G-j < } = O 4 x$ $ " $ = R| Z),+ - =6 6 6 R6 G* 0 5 4IWT < Gj Y e = 0* Y 5>[ 5 3= < 4 4 4 "# $ +0 *)b + -/ 8 8 T 0 2 =6 Y H i 5 0q = G4 6N g 8 [6N Qg G* 0S ^ 3C 5 34 R R Gq 0 GZGf R " o$ $ " $ = R|b" $ & ' "#&= *),+ 4. 8 T T= =6g 5 T j G= L f . [ 6g iT 0f > 6 6x " L = +M0d q)b + 8 8 8 8 R6p 5 4IWIh f 6 p \ 2 v \ 5 4 0q t GtV9 4 i R6v 4 i < 0< n Y = 2 6l 2 v 8 8 8 5 4 0f Gq 40 <0 402 Gq 2 0_ L- KG# 6hGq 0_ 0f34=IJ 2 H 4 L 0f3= @ 8 8 Page 3/26 4 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN &@ [|9G* 0 40 3 0234 IL f C R6 4 T 0 [ 4 e GU IJ 2 0< MT 6 4 F02 = 5 4026 8 8 \ 0f3= pGq 40k r GZG2 R "# l$ $ "#$ [|b"#$ & ' "#& = *),+C- lG#02 IL 6s 3= 5 8 8 \ [[ =6p R6\ 0 G* 0N 4 n $4 Y B\ IL R6 6p 0f3_ p "# W$ [" &, v*),+ - 8 8 8 sG 02 IL 6 3= Y 5 = [[ 6m f s- T= 6= 6% b34 Y q p R6 [ 4 IJ =6 8 8 8s8 <0 4 ] 02 G* 2 40_ U-/ G 6hGq 40 T=0f [[ 4 J > 6 R N 8 PQ R G2 0X GT 0f = [R 0< ? T T 402 6? o )4¡C R¢£]XL 9)N O:# 1dT 02 [R <0 ¢S 6. 8 8 )4¡?_¢£] VX= 2 )4¡? |Q¢£]M¤A0 Ih Y Ij 0Q GHT 0f = [R 0< )4¡%$ ¢d]MPS0 ASI 8 |Q t`j02 >[ 0e o )4¡'N¢d]bVQb9 IL ¥~ R6 ) ¡?&4¢£]X_ q¦~+}9 4^ % o )4¡% ¢d] 8 8 ¥9 402 IL 0h )4¡ ¢£]L~ ^; IL 0J ! )4¡%B ¢d]LPQ0d J9 O:), XG#0f 4I Ct. 8!7 87 9 =6 4 3 ¤~+MhV`/a T @ )4¡%{ ¢S R69 ;: IJ 0e0< T ]@|e6=6 kVe0d 8 7 8 + > ¨§ 6 3= g U )4¡C 5 4¢ .
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FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN 02 3= 6 0eIJ =6 5 q _ «H p02 = TR 9 G, s 5Gq 40<IJ < 4 m 4 3 -j IJ 40 )N O:# 8 8 8 8m7 n 5 4[ Y g 5 2 40t R6 h-H Gf g- @ 2 4 6v3= @ m02 T[ 0q k =6 3= =6p E[ 4R , 8 8 PS 8 8 6? Y R [ 6 _ %T[ s GZG# [ 2 4^ 0k6 [3 0k 2 T 2 Gf 40 0eIL 6 8 8 8 8 8 [ IW R < 4 R6o m-/ ?IJ 64 Y m [ IW R 6N t DE r-
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T=T 0 6 4 r $4 = Y =BN ¦9 409 3= m- \ 4E[ 4R K 5 7 [ 02 4 6v 4 6 =] 402 Gq 02 ]NIJ 5 \ 5 4 h-/ 0 T R 2 0@ 2 m 0f 2 4 8 8 8 Page 5/26 6 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN m T E= * \ G, \-H R pE Gq 40 0 5 40264 3 0 5 2 2 IL k R6r 4 E 8 8 8 8 GN ;-/ 0N34 >[ E U pT=0f [[ 0< n 4 6s[6N 4)9 « G* 0IJ ^ Y 3 0N < OG# 6W-j 8 8 8 02 3= 026n f n u 4T E Y q h G= W-H R W3 0 5 IJ 0 5 4026= 6W-
0 U 8 8 8 8 8 6 T 6p , m6 s 4 3 -H 0~Ij 0t R6IL 0 R 4 6v3= 4 R 8 8 8\8 8 8 2 yJ 6= !IL 0 ^; «H h6= ! i E
4R hB[" {N $ T ZI G2 hGq 40 0< R < 4 ] 8 8 402 Gq 02 ]t 6o3 4 R m 2 \:< 34 D R 0<E ?L 4 R6 oIJ 40 ^; Gf 40 0< R < 4 = V 8 8 8 8 T[ 4 Y 2 6?
4R ~ f
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R6\E 4[ N i¦~ i 4 u02 IJ >[ 6 H- 0 Y 3lT = 0q R6 6l6
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- !0 T 6 H®¯¤b R FIL 02 8 8 7 8 8 8 8 E 0f Iw^ ²:# 3= T 0@ T R \E 0f Iw^ ²:# 3= ^¨ \3 [ R r^ ^¨ ^ ]=U Y 8 8 8 8 8 8 8 0f 34 e 0WIJ 0< eIJ IWIh X = 3= °U 5 0q 6- T Y 3 - 4 0WIj 0 8 8 8 8 02 = 6p 02 N V pG# 0q 0t6 4T[ 6r [[ 6m p3= >[ E Y 3v 2 0k 8 8 8 8 8 8 0 E 6 4IL R6Gf @ Q¦~ 0jIj 0 R6 IL 0 R k / 0 =6 0 Y ?
8 8 8 8 8IJ 40 ^; k R6l-
0~Ij 0k 6 0k [[ 6o0 u [- G#02 4I r T[ k R6 8 8 8 8 8 :2 4 Y =6g g 5 4IWT 5 h G 0@IJ 0 RV l R 0<02 6g Y R [ 6 f 0 IJ 0 8 8 8 8 8 8 8 8 R6IJ 0 R M h R6 4 -/ h 2 T[ 4 ! 5 < 4 -H In V G# 0f 0 8 8 8 8 6 T 6g h \ R [R 6 J- W W-/ L3 4 3n 2 40 4 [[ 6W- 8 8 8 8 8 8 Page 6/26 7 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN [ = 3 2 = j C3= G 4[ N MV 6 [ 6 %Gf O K f 0 8 8 8 8 8 8 8 8 Gf 0£] 0NGf 0t Y 6\ mT[ 4 Y p R6rT[ 4 v GZG# [ T T 0 R6 6 In N)N 4 Y 8 8 8 8 8 8 Y 5 0<0f 3= 2 6 0d V 6³ ´ 6 < G# 6 40p 5 IJ 4 5 ?¬4
v)4¡? "q| 8 8 8 8 E 40 3 0N 34 R < 02 \ T[
4|/ V l- W 4 sT 0f =64 6rE Gq 40 u 5 0q @ R6 8 8 8 n 4 6 4 O>[ 4 4TL-j n 4 O G, L 4T R 6v h i 5 0q @ R6n 5 IJ 4 5 4 G 8 8 7 8 T 02 [R <0 " u 'r+M0d q)b +-/ J 2 ^; 4 L R @ R6n \ 6= G# 6 0 5 IJ 4 5 ¬ 8 8 )4¡? aoE 40 3 0= 3 0 g T[ 4 Y |/ 8 PQ 0 Y 3\ [02 U [ IW R < 4 gE \[6N 5|e6 6
4)k)vGq 40N 5 n u6 4T[ 6g @ [[ =6 8 8
-/ j 0<02 5 6g G* 0 G# >[ g6 R j G i = [ 0<02 R N Y 8 PQ 0 Y 3 0S [0f = m [ IW R < 4 %E [6@ b 5 4 4Gq 0A = [[ 6 D6 T 6% 8 8 8 4 3 -j 0eIj 0k R6?IL 0 R _ = 5 63 4 R r f E R 40 ~ E[ 4R ~B { 8 8p8 8 8 T ZIg JPQ 0< 3 0h [0f C [ IW R < 4 5 OG 0f 4 6G 0f 4I 40L 5 IJ 4 5 ¬4 8 8 8 )4¡?R"da 4 u ?T 4 k b =6? 9 5 2 6% 0b 5 2 2 IL e "# o '+0d q)b + 8 8 8 8 8 / / 4E[ 4R B[" {N $ !T ZIµ 1Gf QGf 40H=0 R < R6 -/ M f o:< 34 R 0 8 8 8 L 4 R6 IJ 0<^; l A|e [[ 602 = 6 02 N]
-/ >[ 0£]/ 5 2 6E Gq 02 ! 8 8 8 8 8 5 4 0f _ Y © hGf O 2 8 V m 5 4 5G#0f 5 6pG#0f 4I 0 5 2 IL 9 " 'o+M0d q)b +! 4 T[ 4 Y @ 8 8 8 8 8 6v 5 2 =6m 40 5 IJ , [[ 6\ 2 4 6 0kE=02 5 R6 p 2 4^ 0 8 8 8 8 8 8 8 Page 7/26 8 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN 6 g j:< 34 i 4 6v02 IJ >[ 6 0=-/ 0< 3l [ i Y \` 3 0< ; R6\E [ R6 8 8 8 8 8 !0 Ij >[ 6 ?-/ = 0 Y 3T d]A 0q j R6 4 6 6
-j % 4 0H =0H[ R !IJ 402 8 8 8 E 6 IW :< ^ [E R @ i = v0 5 4026= 6\ g¬ _)4¡? "ae V i 4 l 5 4 5G#02 4 2 =6 8 8 4 g mT[ @ k [[ 6p 5 4IWIh q 6mE 6 2 IW :£ -H 0k mE n <0* 3s f T [ 8 8 8\8 8 IJ 4 %02 T=0f =6 O >[ m 0f3= m 40b3= = 4023= s ®¯¤b R %IJ 402 %E 0f 4Iz^ 5:# 3= 8 8 8 T 0 T R pE 02 4I.^ ²: 3= ^¨ u3 [ 4 r^ ^¨ ^ ]4L 4 \0f 4 R r 34 0IJ 0< 8 8 8 8 8 IJ 4IhIh 9 = 3_ ¢ °M- 402 U M IL 4 R 6! C 5 2 IL H " 5 ' 8 8 +0 *)9 +K V \ v 6 IW f 2 6l @E Gq 402 r02 = 5 4026 Y 3 0N 5 2 4IJ "# v 5 'r+M0d q)b + 8 8 8 0/Gf 0H R6!T[ 4 Y C GZG# [ - 02 -j 0d QV G# 0f 0H6 4T[ 6 8 8 8 8 8 8 8 8 02 0< R 6W f 0 4 _ E 4R b 5 lT I 4 6v 3h-/ iT 02 =6ER 0_G#0f 4I 8 8 8 8 8 lIL 0 ^; 8 PQ 0 Y 3 09 [02 r [ IW R < 4 ]N [ 40 G 6m ~ r-/ u ^;
u 2 E 0 8 8 8 8 PS 8 Ij 0k R6E vG#02 4I. g:< 34 s R6r \- v f s IL 0 ^;
0tGf 0eIJ 8 8 8 8 8 8 4Iw R6r 6p m6 [ 6p 4E[ 4R , Y R [ 6 , f 0tGf 0d V uG# 0f 0 8 8 8 8 8 8 8 8 5 2 =6 @ [[ 6n-/ W T T=02 R6 6 4 h r R [R @6 h- n-/ iE=0 [ 3 8 8 8 8 8 8 h 2 - u 5 R6 3\ 4 h3= 2 N |X < IL l n-/ W3 4 3n 2 \ = 4 O-H 8 8 8 8 8 8 8 8 0Gf 09
R6? Gq 2 0b = 3 [[ =6m 6% b3= 4 R s 2 o m _ R6 8 8 8 8 8 8 8 IL DE [^ 2 0 4IL N 9¦9 0M)@ T D Y 5Gq 40 IL 6 DT[ 4 Y o 4 m 2 T 4 R N )@ 4 8 8 8 8 02 = 6g 402 g R6 0<02 5 6g i = [[ 6N _9 5 _ G 0_ 5 < IJ 4 5 W i02 2 0 6\E 8 8 8 8 Page 8/26 9 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN 0_ j E IW f 2 6lE 0_6 0< 3n [ IW R < 4 W J G£ 8 8 8 d Y ¢ ) ¡o |x % 1Gq 40 IL ,-H < R eV 02 5 40 6 61Gq 40 IL E 0< 3 @ 8 FIR ' B B "# ¶ "# $ & ' " & z*),+ g+e 4TR Gu w IJ ¶ ¬
n)4¡? |b"q| E 0< 3 0 8 8 3 0 g T[ 4 Y | 0 3 R ¨ L R6l02 < 0 R 64¢d d > ¢ ) ¡?$n H lIj 0= G4T 02 [R <0 U 4 6g6 4T[ 6W = 4 J = N 2 = Y = W 8 8 8 8 4 3 -H 406 4[3 2 40S)N O:# )4¡?_¢9 R6 0S¥9 4 =6VeIH Vb 40*>[ =6r3 4 R 8m8 8 8 8m8 2 L 4 R6 IL 0 ^; £]S`±a9 _ [^R]QVk DcS 0QGf 40M 4T=T 3@ ¦9 40H6 [3 0L)N O:# 8 8 8 63 2 = 0 E :£ 34 Gq 0h 0< R < 4 = SV C 4 6 40L 4 =6-/ 0 !E [ O C 8 8 8 T 0 3v p>[ 3= E n R6v 0 6\ m 4 " [0 Ij l G 0t6 3 2 0d] 8 8 8 8 8 8 8 4 0< 3n v n G 4046 3 2 04 3 -H 0t¥~ R 6\0 =6 2
-/ 4026 8 8 8 8 8 8g8 8 %T G#02 4Iy-
0 % 4 p- r 5 4IW 3@ @V DIJ 40X6 3 2 0S)@ O: % Y 8 8 8 8 8 8 :£ 34 ? 4 6 [-
093 -H = [[ 6%+S TR s Y R ^; =6 5 64 < 4 = 9)N O:# 8 8 8 R6? [ 6DE[
-/ 0 m-H 4[ X [ «H r Y 3o Iz [[ 6G# 6% [-/ 8 8 8 8 G#02 4I T[ K)@ O: 40 02 2 6 -
F Y [ 6 j f 0h R6 6 T 6! 8 8 8 8 8 [[ =6 6g <0 6l f sT R nIL u 4023= g 2 l nGf 4IJ n 40f3_ W G)N O:# N _)N O:# 8 8 8
-/ l Y u [ = 0f g 4 6s , , YIJ N m Y R [ 6 =6\ 2 ^; 4 uT p k E[ R tB[" BN $ 8 8 8 T ZIg ¦9 40 [ E R6D- o 5Gq 40<IJ 61 4E[ 4R M Y R [ 6 d]~ 0 G* 0 1 2 4^ 8 8 8 8 )N 5: f }T[ w 5 < 4 = hV G 0q 0u6 T[ = 6 nG 0f 4I .T 4 5 < 4 8 8 8 8 Page 9/26 10 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN IJ 0< 4)@ O: l- n ^;
2 `/a = T Gq 0 0~IJ 64 Ih Y 4 u R6r 4 7 8 8 96 v r6 6?
93k ?0 34 5 2 0 6 s e Y O>R >[ 6m 6 34 q v G 0 8 8 8 8 8 Ih Y 40t6 3 2 0 V uG# 0f 06 T[ =6p t G* 0N' "#&m6 R g GN v R [ 6 - 4 8 8 8 8 8 8 046= [3 0@)N O:# W-/ L3 4 3i 2 vIJ 0<^; -j 0_Gf 0= 4 iE ; [ [ i n [-
8 8 8i8 8 8 8[[ =6D p o-/ m R6D 6 4 5 < G 6 YIg X)N 4 Y m- 5Gq 0 IJ =61E 0 [ E R6 8 8 8 8 R6 0 [ E R6 T 0f _6 6 [ 6 (T[ 4 Y 5 4 = ¦9 40 [0f 8 8 8 [ IW R < 4 W-/ g6= Gf 0<02 6p R6\ 02 G* 2 40, m >[ 0 0< R 6m TnGq 40, mT 0<T[ 8 8 8 G= [0f = j [ 4Ih R < 2> ¢ ) ¡'6 T[ = 6F i 4 = 2 5 @ Y IL 0 H)@ O: ( 3= 6( E[ R \ Y R 8 7 [ 02 u-/ E=0f 4[3 ~ 2 D`Ma T 2 ,E 0SIJ 40eV9 0*>[ IJ 40 4 4 6 =6 8 8 8 8 8o7 X9 ^ %-H D 3= 6 5 2 40q m 5 2 6 E 0MIj 0e j)N O:# 6 Ct. 8 8 8 8 8 8 8 8 3 4 R 2 IJ 0<^; b-H 0( R6 4 R D ^
-H T 02 4 u <0 6 2 o 2 4 o3= 2 8s8 8 8 0 i GN)N O:# i 4 6l0< J [- _ V IL 6 Ih Y =6 IL 0 j)N O:# ( R6 4 C [ IW R < 4 402 !-/ ! 8 7 8 E 40<IJ Y q 6 2 O 6 4 m O R 5 Ih s [ 4Ih R < «H ?
= @ [ IW R < 4 IL 8
-/ hGf 4 R6\ f E m 2 = O d V p \ 6 > 6uGq 0t 0f 2 Y 3v mE[ O l 3_ v GN 8 8 8 T 02 [R <0 x)N 5: N J|9G* 0IJ 64 h [ IW R < 4 T 02 T 02 6¶ zi + ¬4 8 8 )4¡' "q| E 0< 3 40= 34 R < 02 g NT[ 4 | 8 Page 10/26 11 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN PQ 0 Y 3 09 [02 v [ Ih Y R 4 \ T [ G# 4 p 5 2 =6s Ag +- rT=02 T 402 6 8 8 8 E 0 40=
-H 4 6@ 8 8 8 2> ¢ ) ¡?&l6 T[ =6h = 4 L N U-/ hT[ 5 6g J6 R q J GZG# 404 8 8 PS O:< 0< \ R6o u X6 m 9 E[ R X{@2 5& T I·PQ Y ;"# cX = 0~VX Y 3 =6 798 798 8 8 88 5 4IL ? 2 CT[ 4 Y 5 2 < R61 =6 3= =61 10 T[ 40f e v-j Gf ¤e0<Ih Pe > ]~Ve 5 0 8 8 V9 0*>[ R6 0 6 [3 0)N O:# 6n3 4 R g 2 uVb 4Ia R 0t`a9 _ [^LVb 4 WcS 0 8 8 8 8 8 Gq 40n 4T T Y 3 R6( ( ^
-j (T 0f =6Ih E >[ 6F-j 0i6 3 2 0 8 8 8 8(8 8 )N 5: N ¦~ iG# 0f 0 0 T[ 40f 2 =6g i-/ h
-H Y Y 3n 2 l Y < 5 U O 4 J 4 6 =6 8 8 8 8 4 W 5 IJ g 2 v02 4T[ 40q vIJ f 2 40d Vb 6\ 5Gq 0 IJ 4 j-/ i0 6 6vE I( Y L-H0< < 3 8 8 > 6= uPMP @ $ {R|1 4 6g 5 4TR h G i IJ i-/ R6 6n >[ 40 f V ~ ^; IL 0d 8 8 8W7 PMP1 @ $ {L|¬ )4¡%&["q| E 0< 3 j 34 R < 02 g NT[ 4 | 8 PQ 0 Y 3 l [02 l [ 4Ih R < m6 =6p s [3 3= 5 4 ePQ R 2Gf 0, G 8 8 8 8 8 8 T 02 [R <0 ¢ =6 5 4IJ W 2 R6l u Y OGf 40 IL 4 - j34 >[ j f In 8 PS 8 2> Y¢ ) ¡? 16= T[ 6D Q 2 40*>[ 3C 3 GQ ["< 2 Y %- 8 8 8 8 T[ 5 6? o¦~+ VQ 9)@ 0 ^u 4 6? 4 p e6 s m- p IhIJ 4 R 6DE r PS 8 8 8 T[ 4 Y GZG [ 4 = G O:< 0< v R6 5 40264 34 p D02 = 6m 0 N @V9 ^;
798 7b8 8 8 8 8IJ 0,IJ 0 0 R6n 4 W 6 Y02 O < L G4VQ=9 4^; IJ 04 g f = 4^i)N = O:
7 8 8 8 8l7 8 Page 11/26 12FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN 2 D`Ma T 2 4Gq 0 0SIL 6 @ [ Ih Y R 4 = b), 02 2 p GAT 02 [R <0 o R6 0 8 8 8 E v-/ u T 0 ,-H 0t b`/a T _3 0~IJ 6 \ [ IW R 6 8p8 8 8 R6 5 4 Y O 6W pi + R6l02 < 0< =6g f 4 3 -H 40@T 0 f J R6\IL 2 40 R 8 PS 8W8 k R6 R6 =6r >[ 0 ?g + G~)N 5: p 2 V,9 ^; IL 0£] 02 G* 2 40 8 8 8r7 8 8 02 0< R 6W f VS q)@ 0<^ PS PQ 0 Y 3 [0f [ Ih Y R 4 o 16= T[ 6D A 02 4 >[ 6D 1 Y OGf 40 IL 4 ?8 8 8 8
E[ R " $p N ZIg @9 5 G 40t 5 < Ij O v v02 2 402 6ER 0k =E Ih q 6ER 0 8 8 8 6 0< 3n [ IW R < 4 W J G£ 8 2> Y ¢ ) ¡% 6 4T[ 6 ! 4 R T 40f 4 4IJ PQ R 8 8 4 3 -H g6= [3
09)N 5: rT 0f =64 6\ \ [[ =6mT 0f i R6p0 T[ 40f 2 =6\ 88 8 8 8 [[ =6 6 4R <02 3_ 6 (IJ =6 5 q C G 40U6= [3 0)N O:# N UY« Vj9 ^;
8 8 8 8 8IJ =6 p Y R 0< n R6m0 5 4026= 6 l 5 IJ 4 5 t G IJ 0< )N O:# p R6l3 @ \ 8 7 8 02 34 5 02 =6N l|e [[ =6³-/ ³ 0<02 5 6z> 6 0<02 5 DIJ 4Ij )4¡C ©"*| R6 Ex. 8 T 02 4 R ~ = 02 -/ 5 4 R6 O 6C> 6= ]Q 0 G* 0J = [[ 6- 8 Ex. PW7/A 8 ^;
H 2 g T[ _ 4 6i 2 lT j G W T -/ j uT 02 T 02 6l Y hT 02 R N 8 8 PQ 0 Y 3 [0f [ IW R < 4 (6 T[ = 6 (6 6 ^ - - =6 8 8 8 8 8 8 3 =6g n 2 vT = ~ 5 4 G J 5 < Ij O n U0 0 2 =6\E I( L E IW f 2 6vE 8 8 8 I6 =0 3n [ IW R < 4 W L G£ 8 8 Page 12/26 13
FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN d ¢ ) ¡?B Y«³ GX o 4 6D6 T 6D A 4 o @ 2 Y %-/ 8 8 8 8 T[ 5 6 iVR ;:£ 0 U 4 6u 4 L 46 W6 R q i GZG 0 4 6= 6n >[ 0 I PS 7b8 7b8 8 8 8 PMPF @ Y$ {R|/]_ 5 4T \ Gt IL g 4 02 = 6 & "*| Gq 40 2 ^ Y 3pG# 0f 0~ R 0q Ex. PW 8 O < 4 m \ %IJ f 0d IL 0 @)N = O: ] 40eT 02 4 5 2 v R6?IL 0 R _ = 5 -/ 0 4 8 7 8 T 0 ? ?)0f = [R 0< .- } 2 ^; 4 . f µ`Ma T= WGf 40 01IL 6 PS 8 8 [ IW R < 4 zER .¡+X ~ ^ N n|9G* 0IL 6 n Ih Y 4 zT 0f = [R <0 ¶-/ 8 E 02 4[3 E = [^ f 4 6 40Ni +-/ R6 6i >[ 40_ 2 YIg _¦9 hG# 0f 0 6 T[ =6 8 PS 8 8 8 8 ~ 4 p X6= m m- ~3= S0 34 5 2 0 6DE r DT 0 f p GM)N = O: m-j 8 8 8 8 > - f g >[ W 4 40= G 0 Gf 4Ih L 4 6i 4 j 6 J U ¸- 02 i G#02 @ 8 8 8 8 8 ¦9 pG# 0f 0k6 T[ = 6p 4 T=0f [[ 0< _] 0,G2 0ePQ R T 02 =6 =6 8 8 8 8 8 F [[ =6 gT[ 4 Y 5 2 4 R6( Y FT=02 R GjGf 40j GiT 0f = [R <0 8 8 8 5 2 4IJ m GmT 02 [R <0 y-/ }02 = 5 4026 =6¶-
8 8 Ex. PW2/A bearing the signature of Kumari Pooja at point A and signature of her father were also obtained on her statement at point B. He recorded rukka Ex. PW 8/A and got the case registered at about 6 p.m. He also obtained the computer generated copy of FIR Ex. PW8/B. He interrogated the accused and after interrogation arrested him vide arrest memo Ex. PW1/A and his personal search was taken vide memo Ex. PW7/A. He further deposed that prosecutrix, her father took Page 13/26 14 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN the accused at the spot, mother of the prosecutrix and her maternal aunt also joined with them near Pushta Som Bazar. At the instance of prosecutrix site plan was prepared by him which is Ex. PW 8/C. He also recorded the statement of Urmila, Sarvesh and Dinesh and also recorded supplementary T[ 4 Y Y 3p R kIL Ij p G4 mT= statement of Kumari Pooja. He also prepared 8 Gk = [ 0<02 R k % 5 2 4 Gb [ 6% ? Y U:£ 34 0 G~`}ab = [^lVk 4 8 cS 40d )N Y 3 R SIL Ij B[" P/ =|e [[ 6r- v 2 4^; u 2 R6r-/ 8 Ex. PW PS G# 0f 0 Y 2 0<0f 3_ 2 =6N ¦9 U- j 4 g3 IL 6 L [ 4Ih R 6g `Ma T= 8 8 «H % ¨'t o 5 2 4IJ b GST 0f = [R 0< \-/ \3 Q02 = 5 4026 =6? " 5 ' +M0d q)b + @«H 5{N O l = G# 4 h 5 N G =IJ 0< )@ O: n-/ i3= @ 5 4 R6 O 6\ t`Ma T= 7 8 R6 w ER 2 4 R 6( ¶02 T[ 0q l 4 ¶T[ 4 n Gl6 0<Ih R < ! Gl 3= w G 8 8 8 T 02 [R <0 -
00h 3= -/ 1 4T R 6! 2 E !{ ¹ 5 [ = 0f U > [-
GJ 8 8 8 5 2 4IJ G IJ 0< 4)@ O: m R6s Y R v-H R l O 4 u$ $ "#$ |C-/ u 7 8 6 6= 6g R6 G* 0_ 5 4IWT < L G 4 © v =
0* i 5>[ 5 < 3_ 4 T=02 6g 8 8 8 0f3_ W j g 5 4 0f = G [6N g 8 8 8 PQ 0 Y 3 l [0f = g Ih Y 4 o02 2 0 6 i 2 5 YIj 4 5 \ g E=Ih f 6mE I 8 8 8 8 6 0< 3n [ IW R < 4 W J G£ 8 Page 14/26 15 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN f ¢ ) ¡?{%6 T[ =6p ~ 4 {N 2 54 [ Ih Y R 6rº~±02 oT vE 40 3 8 8 @ B $ {o G =IJ 0< )@ O: Gq 40S6 0 IW R < 4 G 0S 3= D R6? 5 40 6 3 f 7 8 8 4T Y 4 s 3= % G IJ 40 t)@ O: o-/ m{ ¹ 5 ? [ 02 s 4 s S6 _ 99 4T[ 40q e 2 8 7 8 8 GZG2 O ) ¡?{ "*| E 40 3 j 34 R < 0 i T[ 4 Y 5 |/ Ex. PW 8 f ¢ ) ¡ 6 4T[ 6 ¨'t µ-/ µT[ 5 6 g 8 8 0 ^;
0 6 4IL r+e 4=0q k R6v 4 g k6 l T T= 4 nGq 40k0 5 40 6 3p 5 2 4IJ G 7 8 L 4)N O:# m "# v 5 's+0 *)9 +1-/ g 34 R 6l f I.ER u[6N ^ni> 6 h 026 0 8 8 6 6 ¨'t Y N 9Y«.V=cS Y^ 02 I³Ve 3 T 0f _6 6%T 02 [R <0 ? \ 5 4=0q 9 R6 8 8 vE p 6= G# 6oE In t¦9 vG 0q 06= T[ 6r ~E Gq 402 m0 5 40 6 3 0 8 8 8 8 8 8 5 2 4IJ ( wT R i>[ 0< 4[ 5 4 C f 40q 0U>R 4 Y 2 0< R C 2 8 8 IJ 4^; l 5 IJ @ R6\ G* 0kIL ^ 3 YI OG# =6 r02 5 40 6 6l u 5 2 2 IL 8 8 8 8 GNT=0f [[ 0< IL 0 )N O:# g- l¬4 =)4¡?R" P E 0< 3 W 34 R < 0 T[ 4 Y 7 8 8 8 |K p 402 Gq 2 01 )4¡ -/ · Gq ? f E [ 4Ih R 6N]p 0 Gq 40 ]T 02 [R < 8 8 > 6 R \- l [ = 6p R6s v-/ nG# 6uGf 40 Ih Y 4 l G, [[ =6 "# l$N 5$ +0 *)9 + BN ·PS=0 3µ 5 4 02 µ G [ IW R < 4 GD = [[ 6 " $N 5$ +M0d q)b + 8 8 5 4 <0f >[ 0f 2 =6 4 Y 3_ 4 \ \ Y 3_ 6 3= Y 5 YI} R6 6 4T[ 6m 8 8 8 8 E Gf YIhT Y 6 ? o N S¦9 G#=0q 406 T[ = 6D d$? [ 02 8 8 8 8 Page 15/26 16 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN T 0< 40@ 2 v u R [ 6 4 5 4IL p 0<02 =6\ 2 ^; 4 uT mE *-/ = YIw R6vGf 0, G 8 8 8 8 IJ 0< 4)@ O: v u 5 4 Gt IJ p6 T R \-H 0 3= 0 6p 2 oIL ^ 3T IL ~E 7 8 Gf 0 GbT 02 [R <0 f YI 4 6p64 p 2 o0 >[ 3= v-/ g3 tGf 4 r IWT 2 =6 8 8 8 j F Y 5 2 R G 6 3 2 0 K¦~ !6 Y02 2 = 66 G2 R > 6 R ] 8 8 8 402 Gq 2 0_ L- KG# 6hGq 0_6 Gf R g > 6 R N 8 {N P 0<IJ R6 0_ 4T T 0 6g iPb¡C H R6g6 T[ = 6W l^ R [-C [[ =6 8 8 8 +A 4TR 2 4 D R ! 5 HB["¯ 5 [ 0f ¦9 ![ 6 2 5 IJ f Vb 4 cS 40M-/ ^ 8 Ve R6 _ /|e [[ 6T 02 u Y 5 4 0q E Gf IhT= 2 6 8 8 8 T 0 4 N =¦~ iG# 0f 0 6 T[ = 6g 4 L 6 h G@ R [ 6 4 5 [[ =6p0 6 8 8 8 8 /Vk 4 cS 0 U O «} [ _ [^r 4 6 63 4 R D 2 VX= 6= IJ 0<^; S A'T4 IxGq 40 8 8 T 0 3³>[ 3= 2 E= (-H YI R6z G* 0r z6 R }E = G2 8 8³8 8 8 IWT 6 ? o N ~«H R 5 4 0f 5 4 m-/ % 4 ^; 6D 2 Gf O Q 8 8 8
-
0k 402 \- 02 4IL s YIh 4 02 4 vE *-/ = u = [[ 6s 4 6sGf 4Ih 8 8 8 8 IJ 4IhE 02 h GtT 02 [R <0 i 2 n- p0 T Y 6\ 0 g- n sT 02 > 4[ i Ih * 8 88 8 8 E *-/ = H i = [[ 6g R6hGf Ih Y iIJ IWE 02 H G4T 02 [R <0 8 PQ 0 Y 3 r [0f = r [ Ih Y R 4 E ?[6N 4|e6 64 t)k) Gf 40~ 5 o 5 6 ~ 4 p 8 8 8 8 6 F Gn R [ 6= u R 0 -/ T 0 h T[ 40 6 8 8 8 8 8 8 [[ =6? Y ~ 02 m R6 6 4T[ 6oE Gq 40 m s 5 0q eE 3 r R 3 E[ 4 0 0 8 8 8 8 8 Page 16/26 17 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN R6 i-/ 4 ^
-H L 2 I( R6 6 T[ = 6\E Gf 402 W l 5 4 0q 4 4 h J \E 8 8 8 8 G4 5Gq 0 IJ 4 J >[ 4 4E W-j I -j 0 3= 0 6h 2 n i 4 5 6= f j G g [[ =6 8h8 8 8 8 R6 T [ G Y i 5 6l p^ R [-( Y 3l E[ 4[ i R6 u 8 8 8 8 8 8 @ 5 Y 3CIj 40 N 402 Gq 2 0M6 Gf R D > 6= R %-/ [ 6D R61 %- 8 8 G# 6hGq 40 G# Y 4 ; 0f34=IJ 2 5 N >[ = 026% ? 40f34 IL f m 4 E GX GQ[6N 5 4 _Gq 40S [[ =6 8 8 8 8 R6g g 4 WE G G4 6N ¨|e6 64 )k)uGq 0= 5 2 N 8 6N m 5 lGq 0 [[ =6µ E IW f 2 6µ 1E Gq 40 5 4 5> O < 3µ 8 8 [[ =6m R6 0t 5 vT R G [- i p6 R q n GT 0f = [R 4 g f T 02 >[ m 2 n 8 E R 6 02 = 4 R E ?6 4 E[ S R61 Y v 1T=02 S D GZG [ 4 5 M Y R [0 IW R < 3 8 5 40<0f 4E[ 02 < >[ g > 6 R g 02 lT 6i 4 h0 5 40 6ER j T=0f [[ 4 = 8 O \ =T T[ 40f ~ G u Gq 40 6% 5 4 2 < 4 E IW f 2 =6s Q < Y u 8 8 8 N g _ E 4R _{Nf»¼&lT ZI lIJ q 0 -/ U Y OGf 40 IL 6W f ;:<=0 > 6 \PP 8 PS 798 798 @ $ {R|o-
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Page 17/26
18
FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN GnT 02 [R <0 IL 0 j)N O:# !-
02 4 5 2 =6F i 4 @ 2 Y ( i E[ R 7 8 8 8 B[" BN $ T I 63 4 R CGf 40h 0< R < 4 R6F Y 1 FIL YIJ ^
-H 8 8 8 T 02 4 0 6g 02 \ R6 2 4 6 40tT=0 >[ 2 rT 0f f U R6\ 5 @6 g 2 u N 8 8 8 8 8 8 8 02 4 6 [0* r R6 G* 0 0e02 4 3o [0* v eT 02 4 v [R R6 6m 02 9 GX^ Y 3 0d 8 8 8 8 V R 0 0 6D o R [ 6 S 2 0KIj 0 R6 IJ 0 R d X¦~ 0AGf 0S 8 8 8 8 8 02 = 6 402 ? R6m 2 4^ 09 2 T[ ? 5 2 < ¦9 40b 5 2 IL S "# 5 '1+0d q)b + 8 8 8
-/ l0 5 40 6 6r ¨'t l-
0l v 5 2 =6p , 4 R = ^
-j uT 0f 4 2 4^ 8 8 8 0 /:£ 34 \ R6r R6 6 0@ 2 \ = 5 4IhT 4 O I 4 h u >[ u GtE 0f 6 i G 8 8 8 8 8 8 R T [-³-
% 0 G#[ =61 2 :2 % 5 IhT 5 % 1 2 4 6 0M /®<k¤S 8 8 8 8 8 8 8 8 )k¤Q ¦| |M |k|§¨|M¥t|e°± V vG 0q 0 5 6p e ^
-j pT 0f f ^ 0 7 7 8 8 8 8
- Y \ [ Y 3 0@ [ U < = = 0 E uE 0<E 0N 4T 4¦9 p 4 s R6 6rIh=^ ^; mE
-! 4 8 8 8 0 [ N HV 5 6( £] ( 02 4Ij >[ 6 C- 0 Y 3 [ ! R6 8 8 8 8 8 8 Gq 40 [ E W0 Ij >[ 6 40_ [ j 4 @ 8 8 5$4 ¼ D G# 0f 0%T =6 6³ ?T 02 [R <0 IL 0 u)@ O: z64 0 Y 3 0 8 8 7 8 [ IW R < 4 (E Gq 40 F 5 0q i 5 2 6 g E[ 4R gB[" {NY$ T I (Gf UGq 40 8 8 8 0< R < 4 ]N r-/ 2 :£ 34 % R 0AL 4 R6 mIL 0 ^; tGq 0e 0 Y 4 sd 6= G# 6m 8 8 [[ =6p- 02 3 40bG# Y 3_ 0k f
-/ 0 6 YIh¢S0 6m 402 ?
R6 2 4 6 8 8 8 8 8 8 8 0ME 02 = 5 X 4 6% 2 4^ 0Q 6= ? v:£ 34 ]b02 4Ij >[ 6 0~-/ 40 3% [ m R6 8 8 8 8 8 w02 IJ >[ 6 T i R6 0f h R6 6(6
-j 4 40 R6®¯¤b R IL 02 8 8 8 Page 18/26 19 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN E 0f Iw^ ²:# 3= T 0@ T R \E 0f Iw^ ²:# 3= ^¨ \3 [ R r^ ^¨ ^ ]=U Y 8 8 8 8 8 8 8 0f 34 i 0%IJ 0< iIL IhIW i }3= °½ U|e [[ =6z z3= >[ zE = Y 3 0 8 E 6 4IJ y R6Gf = N «H .T 40 [ J Gv ¶ 2 5 < IJ 4 5 w Go)4¡C G#0f 4I >[ 0q 8 8 E 3 3i Y 0_ [ IW R < 4 WE Gq 02 W g 5 4 0f 402 g 02 lIL 2 40 4 ; 5 4 0 6 O < 8 8 8 R6 IWT 0f >[ IJ 2 5 < IJ 4 5 G¶)4¡? IL 0 ()N 5: N w 8 7 8 [ 0 [ Ij 5 R ], ~ \ 5 E Y 6r 5 YIj 4 5 u GbT 02 [R <0 v6 = s ~ T Y02 8 8 5 4 5G# 6 R ( R6y ! Y E= F 2 E [0<R Y R 6N [6N H 5 4 AGf 40n = [[ 6( T 6 w0 R 4 ( .6 [ 6 6. ¶ [ 6.
8 Badruddin Rukonddim Karpude and others Vs. State of Maharashtra AIR 1981 Supreme Court
-
0W H E[
0*>[ =6i U R6 40, 1223 8 "That implicit reliance cannot be placed on the testimony of PW4 and PW5 both of whom are not only deeply interested to have made, during the course of their testimony, improvements in the prosecution story propounded by them at the investigation stage and that in material particulars."
¨'t ¦~ ?T =6 v02 Y R s 4 v m6 [ 6= 6 s [ 2 6m 8 Hanuman
- 402 Y u h E[ 0*>[ =6 Vs. State of Haryana AIR 1977 Supreme Court 1614 8 h R6 0, Page 19/26 20 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN "Complainant has somewhat exaggerated the story, the benefit thereof must go to the appellant and accordingly, it is held that it would be appropriate to alter the appellants conviction from 354 to 352 of IPC"
5&N ¼ e hG 0q 09T= 6= 6p ~T 0f = [R 0< s Y 0 5 IJ 4 5 k6 4T[ 6r 8 8 8 8 g E[ 4R gB[" {NY$ T ZI G2 hGq 40 0< R < 4 ]/-/ h 2 :<= 3 R 0<E L 4 R6 8 U 0 ^; XGq 40S=0 R < «H s o 0 4 6 )4¡C \Gf 0X GQT=0f [[ 0< m E IW f 2 =6 8 8 8 8 9®d 9 E[ R 9 %T ZIy-
IL ?E [^i 2 [ ] -H Gf m f 6 I. 8 8 8 8 8 8 8 8 4 R T 0f 4 6 ^;
6 [3 0L)N O:# ? !E [ % R6Ij 4 5 2 =6 0 8 8 8 8 8 8
- [ = 0 v
-/ v b GZGf R r-/ v Y 3= =6 m 5 4IWIh q 6 9B[" {N $ ?T4 I} R6 8 8 8 8 5Gq 0 IJ 4 h0 >[ =6ER g)4¡C H _ 4E[ 4R _ lT ZI Y lT 0< 40 2 i Z-/ "2 02 4 02 H G 8 8 8 R [ 6 X 4 6%6 0 Y 3 r [0f r [ 4Ih R < G 0q 0~ 5 6 u-H Gf ?
R6 8 8 8 8 8 6 3 2 0 0 < 0 R 6W 2 W 0 4 i _ E[ 4[ _ N $ lT ZIG#02 4I lIJ 40 ^; 8 8 8 8 5 N @ 5 YIj 4 5 p GbT 02 [R <0 r 4 6s 409T =E g-j < l m6 = r 8 T Y02 g 5 4 5G# 6 R g6 W f i UGf 4
-H Y 3g3402 4 R6 g 8 ¢ )0f [[ 0< 1 o [ IW R < 4 ? Y o GS E IW f 2 6% Q 4 R [R 8 8 8 8 6 i- 4 g l-/ i3= 4 3r 2 0, 4 [[ 6l- n [ Y 3 W , 8 8 8 8 8 8 8 3= G [ m v % 6 G# =6 YI} R6s 2 4 6s 2 0Gf 0k ~ [[ 6 8 8 8 8 8 8 8 8 66 U-j0f 4 3n O =-H 0_ 4 6n 0 G* 0 0=G2 0_ 4 =6g lT[ 4 Y g R6n3 8 8h8 8 8 8 8 Page 20/26 21 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN I 0<02 5 6N 8 dE ¢ «j ?
0R6 )4¡C rGf 0Q G/T 02 [R <0 % E Ih q 6 M G* 0 8 8 8 8 8 *-M " 0 g6 R j G l R [ 6= _ [[ 6U- UT 3g 4R 2 6 0 4[ g R6 0 8 8 8 8 8 6 3 2 0 6 G# =6 I zT 0f 4 -
¶ 2 4^ 0p f } E [ w R6 8 8 8 8 8 8 8 Ij 5 6 0d 8 4 [¢ «j v 0
R6) ¡?$%IJ 0b G~T=0f [[ 0< m E IW f 2 =6s e G* 0 8 8 8 8 8 ' " &g6 R j G= l Y [ 6 - 4 0_6 3 2 0)N O:# g R6 0 [ E R6L- 02 3 4 3 8 8 8 8 8 8 4 j lE ; [ [ W f uIJ 40 ^; = i [- i = [[ 6l j U-/ U R6l 6 4 5 < G 6 In ¨|Q 8 8 8 8 8 n 02 = L-j < R iIJ =6 5 4 <02 6 O f 0* L 5 2 IL @E Gq 402 W 5 4 0f d 4 N jG# 0f 0 8 8 8 8 T 6 6% Q 4 ?T 0 [ 4 GA i + G IJ 40 9)N = O:
Y 5 R GT R f Y 3 8 8 7 Gq 40 T 4 u T 0< >[ %T 0q G9T 0f = [R <0 p 6
- >[ 0£] ~ T [ G# 8 8 IJ 4 5 < =6 IJ 4 ·- ¾Gq 4 R6 O R6 T 0qG# [ ²:<=0* ´-/ 8 8 IJ 4 5 < =6L- 3= J [3 3= 5 f H N 4 40 lT 0f = [R <0 j-/ UIJ 4 5 6l 40 8 8 8 8 8 5 r^ Y 6s GbT=02 0 r-/ vT=R 4 09T=0 >[ 2 %T 0f f u R6 l [ 02 [=Ij 5 R 8 8 02 =
5 6hGq 40_ 4 f 2 4 ¨ G g [[ 6@ 8 «j s D 5 4 0 0* D[6N N|e6=6 X)k) Gq 40A 5 % E=Ih f 6 MT 0f = [R 4 8 8 =6 6¶ T 0f > Y 3 2 ¶E R 4 R6¶02 4 R E y6 ER 2 5 < IJ 4 5 G Page 21/26 22 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN T 02 [R <0 r 5 40<0f 4E 402 6oE gGf 0S)4¡C sPS Y R R6 409IJ 0S) ¡?$L 8 8 8 8 8 ¤e0<Ih Y N t¿ O < I GX02 34 5 0 < 4 l Gt m s R6o 5>[ 5 < 3= < u 402 G vE 4 8 8 8 T 02 >[ 6!E % T 4 GZG [ 4 /¿ O < I G/ [ IW R < 4 GKT 02 [R <0 C % 8 T 02 >[ 6FE 6 _ O f 40K-
6 [ IW R 6 0K 4 1 6 GJ R [ 6 4 5 /)4¡%{ 8 8 8 8 8 T 02 >[ 6% D 3= G IL 0 k)N 5: 1 { ¹ 5 o [ = 0f R6oGf = O I G02 = 5 4026 Y 3% 8 7 8 5 2 4IJ r GoT 02 [R <0 } "# x '+M0d q)b + .T 0f >[ =6zE x 6N \g -
68 8 02 = 5 4026 =6 0N 5 2 4IJ N 4 \ ¨'t 5 \ R6p Y U> - G u Gf 402 4 6\ 5 40 02 4E[ 40 2 =6 8 8 5 YIj 4 5 ( Gn -H R p F E IW f 2 6 pT 02 [R < 4 6= 6¶ 8 8 T 02 > 3 f v R6D02 = 5 6sGq 40e 5 4 5> O < 3 [[ 6Gq 40k ?
GZGf R 8 8 Y 3= =6i 3= 5 YIg 8 5BN |~G* 2 40 40 3 0f3 IJ 2 m R6o ?T 0<[ G~ > 6 R D 6 6 =6 8 8 E T=0f [[ 4 \ 5 E 6F l w02 GLG2 YIhT Y < 4 G 8 8 8 [[ =6(E C T 0f = [R <0 R6 0hGf Ih Y IJ IWE 0f E 0f 4 3 U 4 02 = 5 4026 8 8 8 6 T= 4T T 40q < < !34 >[ 2 = [[ 6N i¥b Gf O < I GlT 0 > [ ! Ih * Y 3= =6E ( [[ 6 !E=0f 4[3 U 0 5 4026@ W [ 02 [=Ij 5 R g 8 8 8 5 E Y 6¶ m < 4 5 4IhT= Y 5 \- FG# Y 6E G2 0v GT 0f = [R 0< . R6 8 8 8 5 2 4IJ kIL 6 mE n mT 0f = [R 0< 0f 4 G, E \ ^;
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R "# l$ & '1*),+K b 5 40264 34 6p s [ 6o+A TR l ;"# 02 4 \VX Y 3 8 8 7 8 4 6i34= q jGq 40 i 6i GZGf R N [ lE 026i 4 j lT[ 4 Y = G 2 4 @ 8 8 8 8 8 ANNOUNCED IN OPEN COURT (B.S. CHUMBAK) DATED Dt. 20th January 2010 ASJ-3 (North-East) KKD DELHI Page 23/26 24 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN IN THE COURT OF SH. B.S. CHUMBAK: ADDL. SESSIONS JUDGE-3(North East): KARKARDOOMA : DELHI SC No. 38/08 FIR NO.:488/06 PS KHAJURI KHAS STATE Vs. CAPTAN 21.01.2011 ORDER ON SENTENCE
1. I have heard the arguments on behalf of Ld. Addl. P.P for State as well as on behalf of Ld. Counsel for the convict on the quantum of sentence.
2. Ld. Counsel for the convict submitted that convict is a young man and is unmarried. Convict is the sole earning member in his family consisting of his old aged mother. It is further pleaded that the convict remained in jail for about one and half month at the initial stage of investigation of the case and thereafter released on bail and since then he has been regularly appearing before this court and suffered a lot. It is further pleaded that considering the young age of the accused requested for releasing him on probation of good conduct as provided u/s 3 and 4 of the Probation of Offenders Act r/w Sec. 360 Cr.P.C. and alternatively to sentence the accused for the term of imprisonment for which he had already suffered.
Page 24/26 25FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN
3. On the contrary Ld. Addl. P.P for state argued that prosecutrix was a minor girl only nine years old and the act of the convict is not likely to be considered for taking lenient view on the point of sentence and requested for awarding maximum punishment for the offence as proved against him and also placed her reliance on a decided case cited as " State of Punjab Vs Rakesh Kumar, 2009 Crl. L. J 396" wherein it is observed as under:
"Protection of society and stamping out criminal proclivity must be the object of law which must e achieved by imposing appropriate sentence. Therefore, law as a cornerstone of the edifice of "order" should meet challenges confronting the society. In operating the sentencing system, law should adopt the corrective machinery or the deterrence based on factual matrix. By deft modulation sentencing process be stern where it should be, and tempered with mercy where it warrants to be. The facts and given circumstances in each case, the nature of the crime, the manner in which it was planned and committed, the motive for commission of the crime, the conduct of the accused, the nature of weapons used and all other attending circumstances are relevant facts which would enter into the area of consideration. Undue sympathy to impose inadequate sentence would do more harm to the justice system to undermine the public confidence in the efficacy of law and society could not long endure under such serious threats."
4. In view of the aforesaid discussion and taking into consideration the facts and Page 25/26 26 FIR NO:488/06; PS KHAJURI KHAS; U/S 363/366A/354 IPC ; STATE VS. CAPTAN circumstances of this case, nature of evidence on the facts alleged by the prosecution and the observation given by their lordships in the above mentioned case I am of the considered view that it is fit case of taking lenient view on point of sentence. I accordingly, sentence convict Captan s/o Karan Singh for the term of imprisonment for which he had already undergone and also to pay the fine of Rs.2000/- in default further SI for three months for the offence u/s 354 IPC. Fine paid. Copy of the judgment and order on sentence be given to the convict free of cost.
5. The bail bond/ surety bond furnished by the accused shall remain in force till the expiry of six months and accused is further directed to appear before the appellant court, if he is required to appear before the appellant court in view of the provision of Section 437A Cr.P.C. File be consigned to Record Room.
ANNOUNCED IN OPEN COURT (B.S. CHUMBAK) DATED Dt. 21th January 2011 ASJ-3 (North-East) KKD DELHI Page 26/26