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[Cites 16, Cited by 0]

Delhi District Court

State vs Jaswant Singh @ Kale on 4 May, 2018

                  IN THE COURT OF
  SHRI  BALWANT  RAI  BANSAL,  ADDITIONAL SESSIONS
JUDGE­01, SPECIAL COURT (POCSO), SOUTH, NEW DELHI
                             
CIS­SC No.7891/16
FIR No.1441/16
PS: Mehrauli


In the matter of:
State
          versus 

Jaswant Singh @ Kale
S/o: Sh. Khajaan Singh
R/o: House No.213A, 
Ward No.2, 
Mehrauli, New Delhi.
                                                                                    ............ Accused.


Date of Institution                                            :          26.10.2016.
Date of Reserving Judgment                                     :          Unreserved.
Date of Pronouncement                                          :          04.05.2018.


                                            :JUDGMENT:

[1]. Accused Jaswant Singh @ Kale S/o Sh. Khajaan Singh has been facing trial for the commission of the offences punishable under sections 12 and 6 of the POCSO Act 2012 and sections 366/ CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 1 of 15 343/506/323/376(2) of the IPC, on the allegations that, he sexually harassed   the   girl   child   (the   victim/prosecutrix),   namely,   'A'   (PW1, whose  real name withheld in order to conceal her identity), aged 15 years, and kidnapped her, confined her wrongfully, gave beatings to her,   threatened   her,   and   also   committed   rape   and   aggravated penetrative sexual assault upon her. 

[2]. The   brief   facts   of   the   case   are   that   on   27.07.2016,   on receipt   of   information   vide   DD   No.37A   at   PS­   Mehrauli,   IO/WSI Sonam   Joshi   alongwith   Ct.   Dara   Singh,   reached   the   spot   (address withheld   in   order   to   conceal   the   identity),   where   the   complainant, namely,   'A'  (sister   of   the   prosecutrix   and   her   full   particulars   are withheld in order to conceal the identity), met them and lodged the missing report of her younger sister (the prosecutrix). She alleged that her   younger   sister,   namely,   'A'   is   missing   since   05:00pm   on 26.07.2016, and they made search for her, but could not trace her out. On the said complaint, the present case FIR was registered for the commission   of   the   offence   under   section   363   of   the   IPC   and   the CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 2 of 15 investigation   was   taken   up   by   IO/SI   Sanjay   Kumar.   During   the investigation,   on   28.07.2016,   the   complainant   informed   the   police telephonically   that   her   sister   (the   prosecutrix)   has   been   kept   by Jaswant   @   Kale   at   House   No.150,   Ward   No.2,   Mehrauli,   and thereafter, the prosecutrix was recovered.

[3]. During   the   investigation,   the   prosecutrix   stated   that Jaswant @ Kale called her on 26.07.2016 and took her to a house, stating that it was his sister's house, and there he had done intercourse with her forcefully. The prosecutrix was got medically examined from AIIMS hospital, and her statement under section 164 Cr.P.C. was also recorded, in which she corroborated the allegatons and further stated that she was kept in the house of the accused and not in his sister's house,   and   she   was   also   beaten   up   and   sexually   assaulted   by   the accused several times during the time of her captivity, and the accused also threatened her. The date of birth proof of the prosecutrix was also collected as per which, her date of birth is 28.12.2000, and finding the prosecutrix as a minor, sections 366A/376/323/342/506 of the IPC and CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 3 of 15 sections 4/6 of the POCSO Act were added to the present case FIR. During the course of the investigation, the accused Jaswant Singh @ Kale   was   arrested   from   his   house,   and   after   completion   of   the investigation,   the   charge­sheet   was   prepared   under   sections 363/376/323/366A/342/506 of the IPC and sections 4/6 of the POCSO Act 2012. 

[4]. Charge   for   the   commission   of   the   offences   punishable under   sections   12   and   6   of   the   POCSO   Act   2012   and   sections 366/343/506/323/376(2) of the IPC was framed against the accused, to which, the accused pleaded not­guilty and claimed trial, and the case was proceeded for prosecution evidence. 

[5]. In   the   list   of   witnesses,   the   prosecution   cited   18 witnesses, out of which, three witnesses, including the prosecutrix as PW1, have been examined so far.

[6]. It is submitted by Ld. Counsel for the accused that the prosecutrix who is the main witness of the prosecution has already been examined as PW1 alongwith her mother and sister as PW2 and CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 4 of 15 PW3   respectively,   and   no   other   public   witness   remains   to   be examined. He submitted that PW1 (the prosecutrix) who is the main witness and the alleged victim of the case, has not supported the case of the prosecution. The Ld. Counsel has submitted that since nothing incriminating   evidence   has   come   against   the   accused,   therefore,   to save the precious time and manpower and resources of the court, the further   proceedings   in   the   present   case   may   be   stopped,   and   the accused may be acquitted of the offences charged against him. [7]. On the other hand, the Ld. Special Public Prosecutor has opposed the contentions made by the counsel for the accused. [8]. I have considered the submissions made on behalf of both the parties and have gone through the record of the case.  [9]. There are 18 witnesses cited by the prosecution in the list of witnesses for proving its case, and out of the said 18 prosecution witnesses, three witnesses have already been examined, including the prosecutrix as PW1. It is pertinent to evaluate herein the testimony of PW1,   who   is   the   main   and   crucial   witness   of   the   prosecution,   to CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 5 of 15 decide the fate of the case. 

[10]. PW1,   the   prosecutrix   'A'  (full   particulars   are mentioned   at   Sl.   No.02   in   the   list   of   the   witnesses   and   the   name withheld   in   order   to   conceal   her   identity)  deposed   that   she   knew Jaswant Singh @ Kale prior to the incident being the neighbour as he was residing near her house. She had a quarrel with her stepmother and therefore, she sought help from Jaswant that he should let her live in his house, and Jaswant had agreed for the same. She stated that Jaswant gave his mobile phone to her and told her that in case she needed  his   help,  she  can   call  him  on  his  mobile  phone  as   he  was leaving Delhi. After one­two days, her sister came to the house of Jaswant and she got scared, therefore, she levelled false allegations against   Jaswant.  She further   deposed  that Jaswant  @  Kale  has  not done anything wrong with her. She also deposed that she does not want   to   say   anything   else.   She   was   taken   to   the   hospital   for   her medical examination on 28.07.2016, and her consent was taken for the same on the consent form Ex.PW1/A. She was also produced to this CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 6 of 15 court complex for recording of her statement before a lady Magistrate which is Ex.PW1/B. [11]. PW1   (the   prosecutrix)   was   cross­examined   by   the   Ld. Special   Public   Prosecutor   and   during   her   cross­examination,   she denied the correctness of the suggestions put by the Ld. Prosecutor.  [12]. When PW1 (the prosecutrix) was cross­examined by the accused, she categorically admitted the suggestion that she had given her statement to the Magistrate Ex.PW1/B due to fear of her mother and not voluntarily. She stated that nothing had happened with her as stated by her in her statement Ex.PW1/B.  [13]. PW2, namely, 'JS' (full particulars withheld in order to conceal   the   identity)  is   the   mother   of   the   prosecutrix,  who   also turned   hostile.   In   her   evidence,   she   stated   that   on   26.07.2016,   her victim daughter, namely, 'A' (the prosecutrix) went missing from their house   and   after   two   days,   she   was   found   from   the   house   of   the accused. She stated that on inquiry, her victim daughter disclosed that Jaswant @ Kale had taken away her and committed galat kaam with CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 7 of 15 her and he released her on 28.07.2016. However, she further deposed that she cannot identify the said Jaswant @ Kale. PW2 (the mother of the prosecutrix) also turned hostile and she was also cross­examined by the Ld. Prosecutor, in which, she also denied the correctness of the suggestions put by the Ld. Prosecutor.

[14]. When   PW2  (the  mother   of   the   prosecutrix)   was   cross­ examined by the accused, she stated that she does not know whether the   accused   had   done  galat   kaam  (wrongful   acts)   with   her   victim daughter or not. She admitted the suggestion that her statement was not recorded by the police and that her victim daughter had not told her that accused had done any  galat kaam  with her.   [At this stage, Court   Question   was   put   to   the   witness   that   "she   has   stated   in   her examination in chief that her daughter told her that the accused had done galat kaam with her, while in her cross­examination, she denied the same; which of the statement is correct?" In reply to this Court Question,   PW2   (the   mother   of   the   prosecutrix)   stated   that   "due   to confusion she might have stated in her examination­in­chief that her CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 8 of 15 victim daughter had told her that the accused had done  galat kaam with her, while in fact she had not told her so"].

[15]. PW3, namely, 'A'  (full particulars withheld in order to conceal the identity and the same are mentioned at Sl. No.01) is the sister of the prosecutrix and is the complainant,  who also turned hostile. In her evidence, she deposed that on 26.07.2016, her sister went missing from their house since 05:00pm. She stated that they tried to search her out but no clue was found, and thereafter, on the same day, she called the police and the police recorded her statement Ex.PW3/A   dated   27.07.2016,   on   the   basis   of   which,   the   FIR   was registered.   She   deposed   that   after   two   days,   her   victim   sister   was found   from   the   house   of   the   accused.   She   stated   that   nothing   had happened   with   her   victim   sister,   and   somebody   told   them   that   her victim sister was present at the balcony of the accused from where she was recovered. She deposed that she does not want to say anything more.

[16]. PW3 (the sister of the prosecutrix) was cross­examined CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 9 of 15 by   the   Ld.   Special   Public   Prosecutor   and   during   her   cross­ examination, she denied the correctness of the suggestions put by the Ld. Prosecutor. She denied the correctness of the suggestion that her victim sister told her that she was kidnapped by the accused on the pretext of roaming and then took her to house No.213, Ward No.2, Mehrauli and there the accused committed wrong act with her. She further   denied   the   correctness   of   the   suggestion   that   her   statement dated   30.07.2016   under   section   161   Cr.P.C.   (Mark­PW3/B)   was recorded   by   the   police.   She   also   denied   the   correctness   of   the suggestions that her victim sister told her that the accused had been chasing   her   for   the   last   7   days,   or   that   she   also   told   her   that   on 26.07.2016, the accused had called her pursuant to which, her sister had gone with him at the house of his sister. She denied the suggestion that her victim sister also told her that her mobile phone was snatched by the accused at the house of his sister and SIM was also removed from her mobile phone, or that she was beaten by the accused with the belt   and   he   locked   her,   or   that   her   victim   sister   also   told   her   that accused Jaswant Singh had threatened her to kill her if she disclosed CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 10 of 15 his acts to anyone, or that on 28.07.2016, accused was supposed to sell her victim sister but the customers had not come there. [17]. When   PW3   (the   sister   of   the   prosecutrix)   was   cross­ examined by the accused, she categorically admitted the suggestion that   she   identified   the   accused,   only   being   the   neighbour,   and   her victim   sister   had   not   told   her   that   the   accused   has   committed   any wrongful act with her. 

[18]. I have given my thoughtful consideration to the aforesaid testimonies   of  the  prosecutrix  and  her  mother   and  sister,  and   have critically evaluated the same. As per the case of the prosecution, the prosecutrix   was   sexually   harassed   by   the   accused   and   he   also kidnapped her, kept her in wrongful confinement, threatened her, gave her   beatings   and   also   committed   rape   and   aggravated   penetrative sexual assault against her. 

[19]. As per the testimony of PW1 (the prosecutrix), she has categorically stated that she had a quarrel with her step mother and therefore, she sought help from accused Jaswant that he should let her CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 11 of 15 live   in   his   house,   for   which   the   accused   agreed.   She   categorically stated  that  after  one­two  days,  her  sister  came  to the  house  of  the accused and she got scared, therefore, she levelled false allegations against   the   accused.   She   categorically   stated   in   her   evidence   that accused Jaswant @ Kale has not done anything wrong with her. [20]. In her cross­examination by the Ld. Prosecutor, PW1 (the prosecutrix) denied the correctness of the suggestion that accused told her that his sister is residing in backside and he has some work with her and they will come after meeting his sister. She further denied the correctness   of   the   suggestion   that   when  she   alongwith  the   accused reached the house of sister of the accused, he beat her, snatched her mobile   phone   and   also   took   out   the   SIM,   or   that   thereafter,   the accused took out his belt and gave her beatings, or that thereafter, he locked the door and asked her that he wanted to have forcible physical sex   with   her.   She   categorically   denied   the   correctness   of   the suggestion   that   thereafter,   the   accused   had   sex   with   her.   She   also denied   the   correctness   of   the   suggestion   that   the   accused   and   his CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 12 of 15 brother had been threatening her to withdraw the case, otherwise they would kill her, or that the brother of the accused had also shown gun to her after lifting his shirt.

[21]. In her cross­examination, PW1 (the prosecutrix) admitted that she had given her statement Ex.PW1/B to the Magistrate due to fear of her mother and not voluntarily, and she also stated that nothing had   happened   with   her   as   stated   by   her   in   her   said   statement Ex.PW1/B.  [22]. On   the   other   hand,   in   her   cross­examination   by   the accused, PW2 (the mother of the prosecutrix) has categorically stated that   her   statement   was   not   recorded   by   the   police,   and   she   also admitted that her victim daughter had not told her that the accused had done   any  galat   kaam  with   her.   To   a   court   question,   she   however, categorically replied that due to confusion, she might have stated in her examination­in­chief that her victim daughter had told her that the accused had done galat kaam with her, while in fact she had not told her so. She could not even identify the accused Jaswant @ Kale. PW3 CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 13 of 15 (the sister of the prosecutrix) has also not supported the case of the prosecution and she deposed almost on the same lines as deposed by her mother PW2.   In her cross­examination, PW3 (the sister of the prosecutrix) categorically stated that she identified the accused, only being the neighbour, and her victim sister had not told her that the accused has committed any wrongful act with her. 

[23]. In view of the aforesaid discussions, particularly, keeping in  view   the  testimony  of   PW1   (the   prosecutrix),   in  my   considered opinion, no useful purpose will be served by examining the remaining prosecution witnesses, as it will not affect the fate of the case. The other   prosecution   witnesses   are  formal   witnesses.   The  medical   and forensic evidence placed on record by the prosecution also does not indicate towards the guilt of the accused.  Continuing with this trial any further, will only result in wastage of  time and resources, and there   will   be   no   impact   on   the   result   of   this   trial.   Hence,  the prosecution evidence has been closed and the SA of the accused has been dispensed with.

CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 14 of 15

[24]. In the overall facts and circumstances of the case and the aforesaid   discussions,   there  being  no  evidence  against  the  accused, accused  Jaswant   Singh   @   Kale  is   entitled   to   be   acquitted,   and accordingly,   the   accused   is  not   found   guilty   of   committing   the offences punishable under sections 12 and 6 of the POCSO Act 2012 and sections 366343/506/323/376(2) of the IPC, and consequently, he is acquitted of the said offences.

[25]. However,  Jaswant Singh @ Kale  is required to furnish bail bond in the sum of Rs.15,000/­ with one surety of like amount, under section 437A of Cr.P.C, which shall remain in force for a period of six months. The bail bonds are furnished and the same are accepted. [26]. File   be  consigned  to   Record   Room,   after   necessary compliance.

Pronounced in the open Court            (Balwant Rai Bansal)      on 04th of the May, 2018.  Additional Sessions Judge­01,                                                                        Special Court (POCSO),           South:Saket Courts: New Delhi.

CIS­SC No.7891/16                           'State vs. Jaswant Singh @ Kale'     Page 15 of 15