Delhi District Court
State vs . Ravi Ram on 10 April, 2012
IN THE COURT OF NAMRITA AGGARWAL
METROPOLITAN MAGISTRATE 09,
SAKET COURTS, NEW DELHI.
State Vs. Ravi Ram
FIR No. 50/2012
P. S. Vasant Vihar
U/s. 448 IPC
JUDGMENT:
1. Srl. No. of the case : 566/1
2. Date of institution : 07.03.2012
3. Date of commission of offence : 08.02.2012
4. Name of the complainant : Smt. Kiran Mehlawat
W/o Sh. Major Pratap Singh,
R/o 134, Sainik Vihar,
New Delhi.
5. Name of the accused : 1) Sh. Ravi Ram
S/o Sh.Inderjit Ram,
R/o A52, Basant Marg,
Vasant Vihar, New Delhi
6. Nature of offence complained of : U/s 448 IPC
7. Date reserved for order : 10.04.2012
8. Final Order : Convicted.
9.Date of such order : 10.04.2012.
P. S Vasant Vihar Page No. 1 of 3
BRIEF FACTS OF THE CASE:
1. Accused Ravi Ram S/o Late Sh. Inderjit Ram was charged u/s 448 IPC, to which he pleaded not guilty and claimed trial.
2. The story of the prosecution is that on 08.02.2012 at about 04:30 p.m. at house No.A52, Vasant Vihar, New Delhi, falling within the jurisdiction of PS: Vasant Vihar, the accused Ravi Ram committed house trespass in the house of complainant Smt. Kiran Mehlwat and thereby committed offence u/s 448 IPC. On receipt of information police started the investigation.
3. FIR in question, was lodged on the complaint of complainant Smt. Kiran Mehlawat. After doing aforesaid investigation charge sheet U/s 173(2) Cr.P.C was filed by the concerned IO against the accused Ravi Ram.
4. After finding prima facie case against the accused, summons were issued against him by the court. Subsequently, charge was framed, to which accused pleaded not guilty and claimed trial and case was subsequently fixed for PE.
5. Prosecution examined PW1 Duty Officer ASI Kishan Lal who registered the FIR, the copy of which is Ex.PW1/A.
6. At this stage, I have examined the accused u/s 313 (1) (a) Cr.P.C. and P. S Vasant Vihar Page No. 2 of 3 recorded his statement, wherein he has admitted his guilt voluntarily.
7. Keeping in mind the discussion made above, accused Ravi Ram is convicted for the offence u/s 448 IPC.
Announced in open court ( NAMRITA AGGARWAL ) today i.e. 10.04.2012 MM09, Saket Courts, New Delh P. S Vasant Vihar Page No. 3 of 3 FIR No:50/2012 PS: Vasant Vihar U/s 448 IPC 10.04.2012 ORDER ON SENTENCE Present: Ld. APP for the State.
Convict with Sh. Rajeev Jain LAC.
Argument on the point of sentence heard. It is stated by Ld. Counsel for the convict that convict is first time offender and he has a family to support. There is no history of previous conviction against the convict.
Ld. APP for the State has argued that strict punishment shall be given to the convict.
Keeping in view facts and circumstances, the convict is sentenced for the period already undergone for the offence u/s 448 IPC.
(Namrita Aggarwal) MM-09/South/Saket Courts/N.D. 10.04.2012 P. S Vasant Vihar Page No. 4 of 3 FIR No.50/2012 PS: Vasant Vihar U/s 448 IPC 10.04.2012 Present: Ld. APP for the State.
Accused with Sh. Rajeev Jain LAC.
At this stage, statement of accused u/s 313 (1) (a) Cr.P.C. is recorded separately.
Vide my separate judgment pronounced in the court today, the accused Ravi Ram is convicted for the offence u/s 448 IPC.
File be consigned to record room after necessary compliance. Original documents be returned to the parties concerned against receipt. Bail bond stands cancelled. Surety is discharged.
(NAMRITA AGGARWAL) MM-09/South/ND/10.04.2012 P. S Vasant Vihar Page No. 5 of 3 FIR No: 50/12 PS: Vasant Vihar U/s 448 IPC 10.04.2011 Statement of accused Ravi Ram S/o Late Sh. Inderjit Ram U/s 313 (1) (a) Cr.P.C.
Without oath I am the accused in the instant case. I plead guilty for the offence u/s 448 IPC.
RO & AC (NAMRITA AGGARWAL)
MM-09/South/ND/10.04.2012
P. S Vasant Vihar Page No. 6 of 3