Delhi High Court
Hira Lal vs State on 24 February, 2015
Author: S. P. Garg
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A.701/2004
DECIDED ON : FEBRUARY 24, 2015
HIRA LAL
..... Appellant
Through : None.
versus
STATE
..... Respondent
Through : Ms.Kusum Dhalla, APP for State.
CORAM:
HON'BLE MR. JUSTICE S.P.GARG
S.P.GARG, J. (ORAL)
1. Office note reveals that report vide letter No.
F3/SCJ.3/ASW/2015/373 dated 12.02.2015 is on record.
2. Present appeal has been preferred by the appellant-Hira Lal to
challenge the legality and correctness of a judgment dated 30.07.2003 of
learned Additional Sessions Judge in Sessions Case No.30/2001 arising out
of FIR No.254/1999 under Section 451/376 IPC registered at P.S. Mayur
Vihar, Delhi by which he was held guilty for committing offence
punishable under Sections 376 IPC. By an order dated 31.07.2003, he was
awarded Rigorous Imprisonment for 7 years with fine of `2,500/- under
Section 376 IPC.
2. Allegations against the appellant as reflected in the Charge-sheet were
that on the nigh intervening 2/3-10.2009 at around 1:45 a.m. he committed
rape upon the prosecutrix 'X' at Jhuggi No.21, Ravidass Camp, Chilla
Village, Mayur Vihar, Delhi. The complaint was lodged with the police on
9.10.1999. The prosecutrix disclosed as to how and under what
circumstances when her husband had left alongwith 'buggi bhaisa' for his
work, the accused entered inside the house and sexually assaulted her.
When she raised alarm, the accused threatened her. Neighbours collected
and the accused was arrested. Call to PCR was made. She, however, did
not disclose about the incident due to fear of her husband of being defamed
and threat of the accused. During investigation, statements of the witnesses
conversant with the facts were recorded. The prosecutrix was medically
examined. After completion of investigation a charge-sheet was filed under
Section 376 IPC. On the statement of the victim FIR under Section 376
Cr.P.C. was registered at Police Station Mayur Vihar. Her statement under
Section 164 Cr.P.C. was recorded. The statements of the witnesses well
conversant with the facts were recorded. After completion of investigation, a
Charge-sheet under Sections 376/451 IPC was submitted against the
appellant. The prosecution examined 13 witnesses to establish the
appellant's guilt. In the statement recorded under Section 313 Cr.P.C, the
appellant denied his involvement in the offence. The trial resulted in his
conviction under Sections 376 IPC. Being aggrieved and dissatisfied, the
appeal has been preferred by the appellant.
3. The appeal was listed for hearing on 20.01.2015. When the file was
taken up for hearing, none appeared on behalf of the appellant. Production
warrants were ordered to be issued against him. Fresh Nominal Roll was
also called.
4. Report received from the Superintendent Central Jail No.3, Tihar Jail
bearing No.F3/SCJ.3/ASW/2015/373 dated 12/2/2015 reveals that the
appellant has already been released on 24.10.2008 after he served out the
substantive sentence awarded to him. The fine has been paid by him in Jail.
5. Since the appellant has already completed the substantive sentence
awarded to him and has deposited the fine imposed, the appeal preferred by
the appellant has become infructuous. None has appeared on behalf of the
appellant to address arguments on merits. Even after being released on
24.10.2008, the appellant did not appear before the court to get the appeal
decided on merits. It seems that the appellant is not interested to pursue the
appeal. The appeal is dismissed as infructuous. It is, however, made clear
that if the appellant appears before the Court within a reasonable time to get
the appeal decided on merits, his prayer would be considered favourably.
6. Pending application (if any) also stands disposed of.
7. The date fixed in the matter i.e.4th March, 2015 stands cancelled.
8. Trial court record (if any) be sent back with the copy of this order.
9. Intimation be sent to the Jail Superintendent.
(S.P.GARG)
JUDGE
FEBRUARY 24, 2015/sa
