Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 6, Cited by 0]

Delhi District Court

State vs . Rajbir @ Raju Khurana 2018.08.30 on 28 August, 2018

          IN THE COURT OF SH. MANISH KHURANA, 
  CHIEF METROPOLITAN MAGISTRATE, SOUTH­EAST DISTRICT, 
                SAKET COURTS, NEW DELHI

                                                                                       Digitally signed
FIR No. 564/06                                                                         by MANISH
PS : Okhla Industrial Area (Crime Branch)                                              KHURANA
U/s : 304A IPC
                                                                 MANISH
                                                                                       Date:
State Vs. Rajbir @ Raju                                          KHURANA               2018.08.30
Unique ID No. 93629/2016                                                               14:21:51
                                                                                       +0530
Date of institution of case                            :        14.09.2015
Date of reserving the judgment                         :        18.07.2018
Date of pronouncement of judgment                      :        28.08.2018

                                              J U D G M E N T

1.
 S. No. of the Case                                  :        79/05/15
2. Date of Commission of Offence                       :        Between 30.06.2006 to 
                                                                02.07.2006
3. Name of the complainant                             :        SI Manish Joshi
                                                                No. D­992, I/C PP­OIA, 
                                                                Phase­II, New Delhi

4. Name, parentage & address of accused                :        Rajbir @ Raju
                                                                S/o Sh. Har Prasad
                                                                R/o­ Jhuggi No. D­279/1, 
                                                                Sanjay Colony, 
                                                                Okhla Phase­II, Delhi

5. Offence complained of                               :        u/s 304A IPC

6. Plea of Accused                                     :        Pleaded not guilty
7. Final Order                                         :        Acquitted


                                     Case of the Prosecution

1. The   prosecution   case   is   that  between   30.06.2006   to   02.07.2006   at   the pavement situated between Y­13, OIA Phase­II, New Delhi and A­121, FIR No. 564/06 State Vs. Rajbir @ Raju  Page  1 of 15 OIA Phase­II, New Delhi within the jurisdiction of PS OIA Crime Branch, the  accused  acted   negligently   while   keeping   gunny   bags/sacks   of   cloth pieces   outside   his   godown   and   he   failed   to   take   due   precautions   to prevent any accident or injury to any person coming to his godown where the heap of gunny bags were kept by him under his control and due to which Master Pankaj @ Rahul, aged about 2 ½ years s/o Sh. Ram Kishan came under heap of the gunny bags and died and thus the accused caused death of Master Pankaj @ Rahul not amounting to culpable homicide by the   said   negligent   act   and   thereby   accused   committed   an   offence punishable   u/s   304A   IPC.   FIR   was   registered   and   after   investigation, chargesheet was filed against the accused Rajbir @ Raju for the offence u/s 304A IPC.

2. Cognizance   of   the   offence   was   taken   and   the   accused   was   summoned, copies of chargesheet were supplied and thereafter, charge was framed against the accused for the offence punishable u/s 304A IPC vide order dated 14.09.2016  to which the accused pleaded not  guilty and claimed trial. 

3. During admission/denial of the documents, accused admitted the factum of  registration of present FIR Ex. A­1, DD no. 12 dated 02.07.2006, PP­ OIA, PH­II, PS­OIA, as Ex. A­2; DD no.26 dated 30.06.2006, PP­OIA, PH­ II, PS­OIA, as Ex. A­3; DD no. 25 dated 01.07.2006, PP­OIA, PH­II, PS­ OIA, as Ex. A­4; DD no. 24A dated 26.02.2005, PP­OIA, PH­II, PS­OIA, as   Ex.   A­5;PCR   Form­1   dated   02.07.2006   as   Ex.   A­6   (running   into   3 pages); missing person form along with WT message as Ex. A­7 (2 pages); report  of  mobile crime team  having serial  no.541/2006  as Ex.  A­8; the death   report   dated   02.07.2006   as   Ex.A­9;   the   dead   body   identification memo   by   Har   Kishan   as   Ex.A­10;   the   request   for   conduction   of postmortem as Ex. A­11; the PM report Ex. PW­6/A;subsequent opinion of FIR No. 564/06 State Vs. Rajbir @ Raju  Page  2 of 15 Dr. R.K. Sharma Ex. PW­6/B; the FSL report bearing no. FSL­2006/B­ 2502   dated   27.02.2007   and   FSL   report   bearing   no.   FSL­2006/B­2725 dated 27.02.2007 in the present case as Ex. A­12 (colly); the lie detection report   dated   03.01.2007   as   Ex.   A­13;   the   subsequent   opinion   of   Dr. Chitranjan Behra dated 18.04.2013 as Ex.A­14; the subsequent opinion report of Maulana Azad Medical College and Lok Nayak Hospital New Delhi dated 01.08.2013 as Ex. A­15 and its further subsequent opinion dated 11.02.2014 as Ex. A­16; seizure proceedings by ct. Beer Singh from AIIMS Mortuary as Ex.A­17, seizure of viscera by ct. Beer Singh as Ex A­ 18, factum of registration of DD no. 23 dated 30.06.2006 PP Okhla Phase­ II, PS Okhla as Ex.A­19, photographs of the spot as A­20 and complaint titled as Raju Vs. Ram Kishan and Ors dated 15.01.2007 as Ex.A­21 vide his statement recorded u/s 294 Cr.PC.

4. In order to prove its case, prosecution examined 16 witnesses.

5. PW1 Sh. Ram Krishan deposed that he had been residing at H. No. Y­ 13, Okhla Phase­II, New Delhi with his family for last 22 years and he used   to   run   a   transportation   business.   He   further   stated   that   on 30.06.2006 his son Pankaj (since deceased) (then aged about 2 ½ years) went missing from his house at around 5.00/5.30 pm. He further deposed that   he   alongwith   his   family   members   searched   Pankaj   in   the   nearby areas but they could not find him. He further deposed that thereafter he lodged the missing report of his son in the police post Okhla, Phase­III at around 9.30 pm on the same day. He further stated that accused Rajbir @ Raju also joined his  neighbourers  in  the  search  of his  son. He further stated   that   a   scuffle   had   occurred   2­3   months   prior   to   the   abovesaid incident between accused Rajbir @ Raju and his (complainant's) nephew Niranjan   in   which   he   (complainant)   intervened   upon   which   accused threatened to teach him a lesson in future and accused used the words FIR No. 564/06 State Vs. Rajbir @ Raju  Page  3 of 15 "teri   zindagi   tabah   kar   dunga".   He   further   stated   that   therefore,   he became suspicious that accused might be involved in the missing of his son. He further stated that on the next day i.e 01.07.2006, he again went to police chowki Okhla Phase­II and told the In­charge of the said police post about his suspicion regarding the involvement of accused Rajbir @ Raju but police did not take any action against accused Rajbir @ Raju. He further stated that after his insistence police called Rajbir @ Raju in the Police Post and in the Police Post he requested accused Rajbir @ Raju to return his son Rahul. He further stated that upon this accused Rajbir @ Raju told him that he should not have raised suspicion on him (accused). He   further   stated   that   accused   also   told   him   that   after   his   abovesaid complaint against him (accused), he (complainant) would only get dead body of his son. He further stated that on the next day i.e 02.07.2006 in the afternoon, he came to know that dead body of his son was found lying in the rented piece of land of accused Rajbir @ Raju where accused used to   keep   bundles   of   waste   pieces   of   cloths.   He   further   stated   that   he identified dead body of his son at the spot and at the mortuary of AIIMS Hospital. He stated that IO prepared identification memo of dead body of his son Ex.PW1/A and later on IO recovered slipper of his son, wooden carat   and   pieces   of   black   tirpal   (covering   carpet)   from   the   spot   where dead body of his son was found which were seized vide seizure memos Ex.PW1/B and Ex.PW1/C and Ex.PW1/D respectively after duly sealing with   the   seal   of   "MKT".   This   witness   was   not   cross   examined   by   Ld defence counsel.

6. PW2  Mahipal   Singh  deposed  that   he   was   working   as   junk   dealer  of cloth pieces and on 30.06.2005 (as deposed by the witness) at about 5.30 pm  his  neighbour Ram  Kishan  informed  him  that  his  son Pankaj  had been missing and he helped Ram Kishan to search his son but his son FIR No. 564/06 State Vs. Rajbir @ Raju  Page  4 of 15 could not be found. He further deposed that on 02.07.2006 he came to know that the dead body of Pankaj was lying under the sacks of cloth pieces near his plot no. Y­13, Sanjay Colony and he reached there and police had also reached there and from the said place police seized one black  coloured  plastic  panni,   one  black   colour  cloth  sheet  lying  on  the dead body of Pankaj having some stains, two plastic sacks and the said articles   were   seized   after  sealing   the   same   in   plastic   bag   vide   seizure memo  Ex.PW2/A.   During   his   cross   examination   by  Ld   defence  counsel this   witness   stated   that   complainant   Ram   Kishan   was   his   brother   in distant relation and that the place where the accused Rajbir @ Raju was working was rented one and it was owned by Kamlesh. He was not aware as to whether any quarrel took place between the complainant and the accused   prior   to   the   incident.   He   stated   that   plot   no.   Y­13   measured about 200 sq. yards and it was occupied by him and 5­6 other tenants who all worked there as junk dealer. He stated that they all including accused Raju used to keep their sacks of junk cloth pieces in the same manner. He admitted that accused Raju had filed a complaint against him and Ram Kishan regarding theft of his articles.

7. PW3 Bhagwat Prasad  deposed that he used to deal in the business of scrap   dealer   of   cloth   pieces   and   complainant   Ram   Kishan   was   his neighbour.   He   stated   that   on   30.06.2006   at   about   5.00   pm   son   of   his neighbour   Ram   Kishan   namely   Master   Pankaj   went   missing   and   he alongwith other persons from the locality searched Pankaj but he could not be traced. He stated that on 02.07.2016 he came to know that dead body of Pankaj was lying under the sacks of cotton pieces where many persons   of   their   locality   used   to   keep   their   sacks.   He   stated   that   he informed about the said fact to Ram Kishan and also made the PCR call upon which Ram Kishan showed his suspicion on accused Rajbir @ Raju FIR No. 564/06 State Vs. Rajbir @ Raju  Page  5 of 15 in the murder of his son. This witness was cross examined by Ld defence counsel.

8. PW4 Vaijyanti Devi  deposed that in the year 2005 she used to run a small shop near Y­13 and on 30.06.2006 two children of his neighbour Ram   Kishan   namely   Geeta   and   Pankaj   came   to   his   shop   for   buying petties and thereafter they left her shop and remained playing nearby till 5/5.30 pm and after some time Ram Kishan and his wife came to his shop while   searching   Pankaj.   She   stated  that   she  had   not   seen  any   person taking Pankaj with him and that she had not seen Pankaj going with anybody. This witness was not cross examined by Ld defence counsel.

9. PW5 Sonu  deposed that   he used  to  run  a  tea   stall   in front   of A­120, Okhla Phase­II, Delhi and on the opposite side of the road jhuggies of Y­ 13, Okhla Phase­II were situated. He stated that on 30.06.2006 at about 5.00 pm he saw son of Ram Kishan namely Pankaj playing near rehdi of Vaijyanti and thereafter he went to godown of accused Raju to ask for the balance money of tea sold to him upon which he told that he would pay him   tomorrow.   He   stated   that   after   1­2   hours   he   came   to   know   that Master   Pankaj   went   missing   and   after   about   two   days   dead   body   of Master Pankaj was found under the sacks of cloth pieces kept by accused Raju, complainant Ram Kishan, Mahipal and one or two more persons. During his cross examination he deposed that in Y­13, Okhla Phase­II 5­7 various persons were working as junk dealers.

10. PW6   Dr.   R   K   Sharma,   Ex­Additional   Professor,   Department   of Forensic  Medicine, AIIMS  deposed that on 30.07.2006 he conducted the  postmortem   on   the  dead   body   of   Pankaj  @   Rahul  aged   about   2   ½ years and prepared his detailed PM Report no. 900/2006 Ex.PW6/A. He stated that on 20.03.2007 on request of the IO he gave the subsequent opinion on  the PM  Report   which  is  Ex.PW6/B  in  which  he  opined  the FIR No. 564/06 State Vs. Rajbir @ Raju  Page  6 of 15 cause of death of master Pankaj as Traumatic Asphyxia caused due to pressure on chest, mouth and nostril which was antemortem in nature. 

11. PW7 Vimilesh deposed that he gave her godown on rent to Raju in the year 2005 who used to keep bundle of cloths outside the godown when there was no place left in the godown. She stated that she asked him not to keep the bundles outside the godown but he did not pay any attention. She stated that he kept bundle of cloths in such a manner that it could fell down at any time. She stated that on 02.07.2006 dead body of child Pankaj   was   found   beneath   the   bundle   of   cloths.   During   her   cross examination she stated that 2­3 godowns were existing at the place of incident and she admitted that at the time of incident goods/bundles of complainant Ram Kishan were also lying at the spot. She could not tell as to how the death of deceased child Pankaj took place.

12. PW8 Keshav Dev deposed that in the year 2006 he used to work as junk dealer of cloth pieces in Sanjay Colony, Okhla Phase­II, Delhi and at that time complainant Ram Kishan also used to work as junk dealer adjacent to his godown. He stated that at the night time on 30.06.2006 he received the phone call from the brother of Ram Kishan informing him that son of Ram Kishan namely Master Pankaj had been missing. He stated that on the next day he alongwith Ram Kishan and several other person searched for Pankaj but he could not be found and on 02.07.2006 while he and Babu Lal were walking near the house of Ram Kishan he noticed that on the heap of sacks of cloth pieces some bees were buzzing and he removed tirpal covered over it and he found dead body of a child under sacks of cloth   pieces   and   thereafter   he   called   Ram   Kishan   and   his   family.   He stated that the said sacks of cloth pieces under which the body of Pankaj was   found   belonged  to  accused   Rajbir   @   Raju.  He   stated   that  accused Rajbir @ Raju had kept heap of sacks of cloth pieces till the considerable FIR No. 564/06 State Vs. Rajbir @ Raju  Page  7 of 15 height which was dangerous and he had earlier objected him but he did not pay any attention. During his cross examination he deposed that he had not seen accused Raju while keeping the sacks of cloth pieces. He stated that complainant Ram Kishan is a native of his village and he had good relations with him. He also admitted that the Crime Branch officials recorded his statement on 27.07.2015 i.e about 9 years after the incident.

13. PW9  Inspector   Prakash   Chand  deposed  that   on   02.07.2006   he   was handed over the investigation of the present case and he reached at the spot and prepared the site plan Ex.PW9/A and got the postmortem of the dead body of Master Pankaj conducted. He stated that the mobile crime team had already reached at the spot on 02.07.2006 before he reached there. He stated that he prepared inquest report Ex.A9 and the request letter for postmortem Ex.A11. He stated that he seized cloth, blood, swab, visra of deceased Ex.A17 and Ex.A18. He stated that on 07.07.2006 he again visited the spot and seized one black plastic sheet, two empty white sacks which were seized vide seizure memo Ex.PW2/A and thereafter the investigation was transferred to Crime Branch, Delhi Police. This witness was cross examined by Ld defence counsel during which he stated that the   dead   body   of   deceased   was   recovered   from   the   pile   of   cloths   of complainant   Ram   Kishan.  Ld   APP   for   the   State   sought   permission   to cross examine this witness as he was resiling from the prosecution case. During his cross examination by Ld APP for the State he stated that he inquired at the spot and came to know that said heap of jute bags under which the dead body of deceased boy was found belonged to complainant Ram Kishan. He denied that the heap of jute bags containing old cloths under which the dead body of deceased Pankaj was found did not belong to the complainant and he denied that the said heap of jute bags belonged to accused Rajbir @ Raju. He denied that he was deposing falsely.

FIR No. 564/06 State Vs. Rajbir @ Raju  Page  8 of 15

14. PW10 Inspector Akshay Kumar deposed that he was handed over the further investigation of this case and he inquired PW Sonu, Vaijyanti, Bhagwat   Prasad,   ASI   Shriram   and   recorded   their   statement   u/s   161 Cr.PC.   He   stated   that   he   also   obtained   subsequent   opinion   dated 18.04.2013 Ex.A14 regarding death of deceased Pankaj and the opinions of Medical Board dated 01.08.2013 and 11.02.2014 Ex.A15 and Ex.A16 and thereafter he was transferred from Crime Branch. This witness was not cross examined by Ld defence counsel.

15. PW11 ACP Mahesh Tholia deposed that on 02.08.2006 he was handed over investigation of this case and on 07.08.2006 he visited the spot from where under the wooden carat one pair of pink coloured slippers were seized   vide   seizure   memo   Ex.PW1/B   which   were   identified   by   the complainant   Ram   Kishan.   He   stated   that   he   got   the   videography   and photography   of   the   stop   conducted   and   seized   the   wooden   carat   and pieces of black colour tirpal vide seizure memos Ex.PW1/C and Ex.PW1/D and sent the exhibits to FSL Rohini. He stated that thereafter the further investigation was handed over to Inspector Ajay Sharma. This witness was cross examined by Ld defence counsel during which he denied that he never joined the investigation or that he never seized anything. 

16. PW12 ASI Surender deposed that on 27.07.2006 at the instruction of IO he took one sealed pullanda of visra, one sealed envelop and sample seal of   Department   of   Forensic   Medicines   AIIMS   alongwith   two   sealed pullandas sealed with the seal of PC vide RC No. 193/21 dated 27.07.2006 and got the same deposited in FSL Rohini. This witness was not cross examined by Ld defence counsel.

17. PW13 ASI Hashim Khan  deposed that on 01.07.2006 he was marked with investigation of DD No. 23 and DD No. 26 both dated 30.06.2006 regarding the missing of Master Pankaj and he searched him and took FIR No. 564/06 State Vs. Rajbir @ Raju  Page  9 of 15 appropriate steps but could not find any clue of him and thereafter, he recorded   DD   No.   25   dated   01.07.2006.   This   witness   was   not   cross examined by Ld defence counsel.

18. PW14   Inspector   Manish   Joshi  deposed   that   on   02.07.2006   he   was posted as SI/In­charge, PP Okhla Phase­II, PS Okhla Industrial Area and a DD No. 23 dated 30.06.2006 regarding missing of Master Pankaj was recorded in his police post which was being investigated by HC Pradeep and  thereafter by HC  Hashim  Khan.  He  stated that  on 02.07.2006  an information was received vide DD No. 12 regarding the recovery of one dead body between Y­13 and A­121, Okhla Phase­II, Delhi upon which he alongwith staff reached at the spot where father of the deceased namely Ram Kishan was met who identified the dead body of his son Pankaj aged about 2 ½ years which was found lying between sacks of junk/old cloths at the abovementioned place. He stated that he prepared the rukka u/s 302   IPC   Ex.PW14/A   and   sent   for   registration   of   the   FIR   and   after registration   of   FIR   the   investigation   was   handed   over   to   Inspector Prakash Chand, the then Addl. SHO. During his cross examination by Ld defence   counsel   he   could   not   tell   as   to   whose   goods/scrap   was   lying outside the godown from where the dead body of the child was recovered. He stated that the complainant was also doing the business as a scrap dealer. He admitted that the dead body of the child was found on the side of the road which was a government land. 

19. PW15   Inspector   Baljeet   Singh  deposed   that   on   25.11.2014   he   was handed over further investigation of this case and during the course of investigation he studied the case file, evaluated all the evidence available on file, inspected the spot, examined the witness namely Sonu, Keshav Dass and Bimla and recorded their statements u/s 161 Cr.PC. He stated that he also examined complainant Ram Kishan and the accused Raju in FIR No. 564/06 State Vs. Rajbir @ Raju  Page  10 of 15 this case and thereafter, he was transferred from PS Crime Branch to PS Vikaspuri. This witness was not cross examined by Ld defence counsel.

20. PW16 Surender Singh Dalal deposed that on 08.08.2015 he was posted as Inspector at Northern Range Crime Branch, Sector­18, Rohini and he was handed over further investigation of this case and he went through the case file. He stated that the investigation was already completed by the previous IOs, therefore, he prepared the chargesheet against accused Rajbir   @   Raju   and   filed   in   the   Court.   This   witness   was   not   cross examined by Ld defence counsel.

21. Thereafter, PE was closed and statement of accused was recorded u/s 313 Cr.PC,  during   which   all   the   incriminating   evidence   was   put   to   the accused   to   which   he   denied   in   its   entirety   and   claimed   innocence.   He further stated that he was falsely implicated and that PWs are interested witnesses. No evidence was led by the accused in his defence.

22. I have heard the Ld APP for the State and Ld counsel for the accused and also carefully gone through the record.

Finding of the Court

23. Allegations   against   the   accused   are   that  between   30.06.2006   to 02.07.2006 at the pavement situated between Y­13, OIA Phase­II, New Delhi and A­121, OIA Phase­II, New Delhi, the accused acted negligently while keeping gunny bags/sacks of cloth pieces outside his godown and he failed to take due precautions to prevent any accident or injury to any person coming to his godown where the heap of gunny bags were kept by him under his control and due to which Master Pankaj @ Rahul, aged about 2 ½ years s/o Sh. Ram Kishan came under heap of the gunny bags and died and thus the accused caused death of Master Pankaj @ Rahul not amounting to culpable homicide by the said negligent act and thereby accused committed an offence punishable u/s 304A IPC.

FIR No. 564/06 State Vs. Rajbir @ Raju  Page  11 of 15

24. In the case in hand, the prosecution has alleged that the accused Rajbir @ Raju who was engaged in the business of junk dealer of cloth pieces kept the   gunny   bags   belonging   to   him   outside   his   godown   at   Y­13,   Okhla Industrial Area Phase­II, Delhi in a rash and negligent manner and that the boy Master Pankaj came under the heap of said gunny bag and died.

25. Section   304A   IPC   provides   the   punishment   for   causing   death   by negligence and it provides that whoever causes death of any person by doing any rash or negligent act not amounting to culpable homicide shall be punished with imprisonment of either description  for  a term  which may extend to two years, or with fine, or with both. 

26. Therefore,   for   securing   conviction   u/s   304A   IPC,   the   prosecution   is required to prove that the death of a person was "caused" by doing any rash and negligent act by the accused. There has to be proximity between cause of death and rash and negligent act committed and the rash and negligent act of the accused must be the proximate cause of death of the deceased.

27. In   the   case   in   hand,   the   prosecution   has   examined   as   many   as   16 witnesses to prove the allegations. PW1 Ram Kishan is the complainant and father of deceased Pankaj who deposed that on 30.06.2006 his son Pankaj went missing from his house and he came to know on 02.07.2006 that the dead body of his son had been recovered from the rented piece of land of accused Rajbir @ Raju where the accused used to keep bundles of waste pieces of cloths. PW1 was not present at the spot when the dead body was recovered at the spot and he did not depose anything to prove that death of Master Pankaj was caused by the rash and negligent act of accused Rajbir @ Raju. He deposed that he had a scuffle 2­3 months prior to   the   date   of   incident   with   accused   Rajbir   @   Raju   and   he   had   an apprehension/suspicion that accused Rajbir @ Raju might be involved in FIR No. 564/06 State Vs. Rajbir @ Raju  Page  12 of 15 the missing of his son Pankaj. He is the witness to the effect that the dead body of deceased Pankaj was found at the place where accused used to   keep   bundle   of   waste   pieces   of   cloths   and   the   aforesaid   fact   is   not sufficient to prove the guilt of the accused so far as section 304A IPC is concerned.

28. Similarly   PW2   Mahipal   Singh,   PW3   Bhagwat   Prasad   and   PW5   Sonu deposed   that   on   02.07.2006   they   came   to   know   that   the   dead   body   of Pankaj was found lying under the sacks of cloth pieces near plot no. Y13, Sanjay   Colony   and   they   did   not   depose   anything   about   the   rash   and negligent conduct of the accused in causing death of deceased Pankaj.

29. Testimonies of PW4 Vaijyanti Devi, PW7 Vimlesh and PW8 Keshav Dass do not indict the accused so far as the alleged offence is concerned. PW8 Keshav Dass deposed during his cross examination that he had not seen accused Raju while keeping the sacks of cloth pieces at the spot and PW7 admitted   during   her   cross   examination   that   at   the   time   of   incident goods/bundles of complainant Ram Kishan were also lying at the spot and she could not tell as to how the death of deceased Pankaj occurred. 

30. PW9 Retd. Inspector Prakash Chand is the first IO who came at the spot after  registration  of the FIR  and  he deposed regarding the  manner in which   he   conducted   the   investigation   and   he   deposed   during   his examination that the dead body of deceased Pankaj were recovered from the pile of cloths of complainant Ram Kishan and he denied that the heap of   bags   containing   old   cloths   under   which   the   dead   body   of   deceased Pankaj was found belonged to accused Rajbir @ Raju. 

31. PW10   Inspector   Akshay   Kumar,   PW11   ACP   Mahesh   Tholia,   PW15 Inspector Baljeet Singh and PW16 Inspector Surender Singh Dalal were the   subsequent   IOs   in   the   present   case   who   conducted   further investigation and recorded the statements of PWs u/s 161 Cr.PC.

FIR No. 564/06 State Vs. Rajbir @ Raju  Page  13 of 15

32. PW12   ASI   Satender   deposited   the   sealed   pullandas   and   visra   in   FSL Rohini. PW13 ASI Hashim Khan was marked the inquiry regarding DD No. 23 and 26 both dated 30.06.2006 regarding the incident in question and he stated that he could not find any clue of deceased Pankaj. PW14 Inspector   Manish   Joshi   reached   at   the   spot   of   incident   on   02.07.2006 upon receipt of information vide DD No. 12 dated 02.07.2006 about the recovery   of   dead   body   of   deceased   Pankaj   and   he   prepared   the   rukka Ex.PW14/A   for   registration   of   FIR.   PW14   stated   during   his   cross examination that dead body of deceased Pankaj was found lying on the side   of   the   road   which   is   a   government   land.   Whereas,   as   discussed above, PW1 Ram Kishan deposed that the dead body of Pankaj was found lying in the rented premises of accused Rajbir @ Raju. Therefore, there is a material contradiction in the testimony of the complainant and other witnesses regarding recovery of dead body of deceased Pankaj. None of the witness examined by prosecution deposed that the death of deceased was caused due to rash and negligent act of accused which is the foremost requirement   to   prove   the   allegations.   Further,   as   per   prosecution witnesses   examined   by   prosecution,   various   persons   including   the complainant used to keep bundles of cloths at the spot from where the dead   body   of   deceased   Pankaj   was   recovered.   No   evidence   could   be produced   on   record   to   show   any   proximity   between   cause   of   death   of deceased and the alleged act of the accused.

33. Considering the facts and circumstances, material placed on record and the   testimonies   of   the   PWs   recorded   by   the   prosecution,   I   am   of   the opinion that prosecution has miserably failed to prove that the accused caused the death of deceased Pankaj @ Rahul by any rash and negligent act. Consequently accused Rajbir @ Raju is entitled to be acquitted in the present case.

FIR No. 564/06 State Vs. Rajbir @ Raju  Page  14 of 15

34. Accordingly, accused Rajbir @ Raju is held "not guilty" and is accordingly acquitted for the offence punishable u/s 304A IPC. 

File be consigned to Record Room.

Announced in the open court    Today on 28.08.2018                       (Manish Khurana)             CMM/SE/District Court, Saket           New Delhi/28.08.2018 FIR No. 564/06 State Vs. Rajbir @ Raju  Page  15 of 15