Delhi District Court
By. Ve A Se 6 3 & Es I & @ " _ vs Ory on 16 July, 2022
wR ae ie a itéle fh DE SES2002 4822018 IN THE COURT OF SH. ANIMESH KUMAR, METROPOLITAN MAGISTRATE-O6, SOUTH EAST DISTRICT, SAKET COURTS, NEW BDELH} ire No/8S34a/2018 Baie of fos ivetituigion Name of the complainant Mukesh Kurrar TOP 2OTS Kalkali Z2FO/S23 IPC HUDGMENT 22.04.2018 Sh. Mrinal Singh, So Sh. P N Singh, Rio 22, Yogmaya Apartment, oe MPa oraeoae Gate of Commission of offence Name of the accused Gfence complained of Plea of aocusaecd Case reserved for arders Final Order Date of arders ne 41/8, Kishangark, Vasant Kuni, New Delhi. OF VS2018 Mukesh Kumar, S/o Sh. Murari Lat, HNO. ¥-27A, Najlafgarh, Now Delhi. 278/323 IRC Not Guilty 25.06.2022 Acquitied TE.0F 2022 BRIEF STATEMENT OF FACTS FOR THE DECISION: accused Mukesh Kumar for having committed the Saral Code, 186% (hersinafier refer Vine this iucdament, | seak In Cas IPG" iapose off the nase of the orosecution filed againat the fianioe cunishable u/s BPS/A23 of India cenestegttcasthiiy " aeeveest eoewt "er a poet ae a 52 H . e aad ri ey oe S fs fe Ee mS "5 ea "w Mr, Ba a % a "A . 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PW degosed ihat on OF. 12.015 at about 6:80 PM he was returning from his ofhioe in Als car polo bearing no. HR SSBT 3157. When be had reached near Bhaira Mandir Walkafi, one car Orin) bearing no. DL SCAB 7525 which was being driven by accused in & a A rash and negligent manner had hit his car from the back due fo which hie car got damagad from the left side. He ted io siap accused at fhe spot, however, accused escaped. Thereafter, PW called the police and also managed to overtake [he accused near Haut Khas Metro Station wher accused was crapping sorne people fram his car. When PW! asked accused to stop, accused sfarted arguing with PW, quarrelecdi with hin and also iiched him or his face. Accused had alsa tried te pun his car aver PW. PW bad noted dawn the number of car Of 8 accused and also clicked the phofogranhs. Thereafier, PW had given written complaint to the police ragarding the incident Ex. PWTYA, PW had correctly ideriified accused in the Court and also identified the offending vehicie from th ohotographs available on resard. a. Pe was ihe owrier of the vehicle bearing no. HN 26GB) 215i which had met wih Sie > accident an OF. 12.2015 near Bhavo Mand, Kalkal. Thereafter, the above said car was as seized by the police and he got released fhe sarne on superdari on D7.01.2018 Ex. PWR A. 4, He had correctly identified the said vehide from the ohetographs available on record ?. PWS had depasad that he had received a noting u/s 13a MY Act on 6). 92.204 Sst ~ ost frees tives | eee ee by Soe + Rae poe i Wasrins ry SZ AL PR eareies b¥ se fram fhe iO regarding the accident of his car Omi bearing ria. DL SCAR 7823. Thereafter, an (01.2016, he went io ihe PS and produced the accused driver af the said car, He alse tn nae Le ippeest aneeeenneees set EEE: apreerere™ 4 es "ad nic -
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& ° Js = @ £3 5 ran ® oh he "C3 ee "CS * o iD nt : va = pee we $ gS i a in, i ed y Criving vs n OSs ai taken d : and also for causing | CULPABILITY OF THE ACCUSED FOR THE OFFENCE US 279 Ipc eS oS A wy me a ee ay xe - eve fon z ey "4 oie fea) 2 in ans i+] wa ea x woes, oe mo Me oy tees {ty pa Tea 6h A a & a bee oy 3 a or 5 Fa em he G Aon Cy te " ae ip aft ai m oe cS @ r ewe aed - a5 ty, ay ad a of % oe i i ae ay ee Pea f » s a3 a Bord eo G@ @ B 8 © . OE Be Se re ayer Le Save ee im xe ae 5 x he Soe wee Ry wet cis i pot ao & Ly b oe me tA rae a an Soe . Soo Lae ed ee east = td - py a pe, ty i Pada a aes & B Ma 43 ey ey = % is Pe ba #1 ws g% Sn on ~ Om thee Aen oe a eee. ~ en aad on oh. ~ hn Heed. "5 eee ad i wy exe ri a a fom cm nH ad ry em en -- o mae oO a ; = be & es SG ety eed 2 2 eS ee ar oF a we "fe oy 73 So B = oS my a rn om ae se 3 a "
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-- w tore aD Le so ty Ch Be oe C4 Lem i Be ~apee, is pe Feb] g Eee a : oe A £3 ue ok tft & a ves a we i thy oo oe i oa t S £" 'a we: oo 'nee ra es Ps a tw ~~ es oe a ~ i e = Oo % aoe rees Dp pan ea ! ' ike oy 2 6G oO oS "ye we ~ 2 ee oes ot gene ape fs By 7 abet ae a Hed % aa Seah i ety noo . LEE rey 23 tS nm ee 4. os % , w £2 on e " wm 0 a 4 oy x 8 =. if rs ede fo cs 5 SE Od @ bed ve oe eA ey S83. in order to prave the quill of accused Mukesh Kumar for having cammittect ihe aflanwe punishable u/s S79 (PO, the prosecution has primarily relled upon the testimony of the commainant PW.
24. Perusal of the tashrnany of PW would show that he had supported the case of grosecution fo the axtent of proving () ihat the offending vehicle was being driven by the acQusEd Mukesh Kumar on the date of accicilent: ) that the offencing vehicie had AN the vehicia of complainant G9 that the accused managed to overtake the vehicle of eoriplamiant and fled away fram tha spot. He could not be orass-sxarined by the La. Qetence Course! despise apnortunity given fo him. Hence, ihe testimony af PAW rernained ablemished and did not suffer fram any material contradiction 9 era st oh & s ss yes) 2s. Also, the fact thal the commmlamant was driving his venicie Hime of incident could aise be corroborated from the testirmony af PWe wha was the registered qwriey of the said vehicle who im his testimiony had categorically stated thal af the time of accident, the car was being driven by fis younger brother Mrinal] Kurnar aQvho was the complainant in the mesert ogse}. Further, ine fact thal accused Mukesh Kumar was driving the offending vehicgie oquid aiso be corroborated fram the tastimoany of PWS who was the registerad auner of ihe said vehide. idenidy of ine accused ae well as the offending vehicle was cogently proveci an record by the coamplsinant PWT and PW.
Further, ihe factum of accident befhween the two vehicies could alsa be caorroboraied fram. ih@ mechanical inspections reports which were admitied by the ancused u/s 294 m9 _ ee $% ihe , Lh z on S 'fox. Swear o '= te e & w m @ me me oF & ea " C3 a a & 686 G&G & & om & ges 3 :
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i Bo "OR oo ' Be we oe, 3 = Z ~ "4 z ha : wwf f ee me 2 v3 $83 od " me 2B TS ont pa co as) Arek es x? eee mi eo Bes whe a ta . be x a a ae mo 9) . it ths me ot ih. a mn e ' oe a % Co ee as bebo Be at % & aw She. & at So w& a3 CK G a ie fe Se whe toe be % oe ag pe o ye take. on <3 fedes < Sy ot oe = Wa « 3 Let a * ec fe. we cor iS % is) el we i eo we fy : there x an fe x ons En S, a0 Boe bat OS to wit. an oe a Oud oes ad 3 won fhe part of accused Mukesh Kurnar. Hance cat Ge canyi hse os CULPABILITY OF THE ACCUSED FOR THE OFFENCE U/S 323 IPC
23. ir: the t oases, {he pragecution has Le. the complainant } orimariy relied upon ih y af the accused. Other wiinesses examined by fhe prosecution were police witnesses.
$ Nea pubh the qrosecution, G owiiness or cthar eye- , os as the argument of Ld. Counsel for the accused regarning ne ancused bagad on sie te testimany of cosmplainant is wm mb 3 Caete ree B ny atthe said arqumen does roth g noermnead, # should noid any ground.
'gnosition of law that an accused can be convicted £ astirnony of solitary witness if the s hasei on the rte is unblem:
Coun. Sectien 7 "shed and gains the
24 of the Indian Evidence Ac wiinesses is raquirad to astabhs confidence of the iD A arial rahe SoS ces dar nurmber of sh a case. His the quality of y of the evidence and not the cunt ty which is fo be seen.
a2, At this silage, reference can be taken from the decision of the Horrble Supreme Sourt in the case of Ramesh Krishna Madhusudan Nayar vs. Slate of Maharashtra &008 Ori, LJ $23, wherein i ihe Apex Court had upheld a conmvictior based an i at ok v tle, 7 » tunder Section eid that "on fhe basis of fe cece ttbll tee:
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a wo ce OG 5 ® fn Ess a e ws EE 5 3 bs & Be. ot oan bees vers wate we mr 5 Be ie oa , B oe en nae) G & oo a3 a £5 G Gs 2 me i x om mS 2 % Be oe Bo eS are. 3 " ae * ond Knee oo me B o a oF ora mn ar 'be 7 fo wy7 we.
When the incriminating materhas ¥ mg materiais were put up before the accused al the stage oO! had admitted that ha was driving the ofencing Roly vehicle at the me of acoidant. However, he had denied the fact that he hac punched the complainant or he hac hit fhe vehicie af the ¢ complainant frorn the back. inact, the accused had claimed that If was the complainant who had AR his car and when the cor yoiginiant was ying to overtake him, campiainant's car was hii by ar suip. H should be noted that fhe accused Ras not produced any evidence In Sur acimitted that he was driving offencing vehinie at the time of accident wouln further support whe case of praseculic
38. Hence, | ind the testimony of PW unblemished and without any mater ie contradiction. There ig na reason in not believe the testimony of complainant. Ht cauid aise St he corroborates fram the medical documents available on renard. | do noting any Nanni in eh ee ae ae pa o e are 7 the sole tastimony of PW in order to corsict the accused fer the offence uss ug 3% Thersfore, in view of the above discussions and findings, | find that whie the = prosecution has failed fo prave the guill of accused Mukesh Kumar beyonc reasonable doubt for the offence u's 279 IPC, however, i has sucngssfully proved his quill (beyond Ast eye bey wd ens hat) faye 4 ey i oe reasonable doubt for the offence u/s 220 IPC feat hae oe SPAS, ppororessrraseeet feow s egy