Delhi High Court
Vandana Kumari And Anr vs State Of Delhi on 30 January, 2015
Author: Sunita Gupta
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 30th January, 2015
+ CRL.A. 1451/2012
VANDANA KUMARI AND ANR. ..... Appellants
Through: Mr.J.S. Kushwaha, Advocate
versus
STATE OF DELHI ..... Respondent
Through: Mr. O.P. Saxena APP along with SI
Varun Kumar
CORAM:
HON'BLE MS. JUSTICE SUNITA GUPTA
JUDGMENT
: SUNITA GUPTA, J.
1. Feeling aggrieved by the judgment dated 6th October, 2012 in
Sessions Case No. 67/2011 arising out of FIR No.283/10 u/s
317/304/120B IPC whereby the appellants were convicted under
Section 304 Part I IPC r/w Section 120 B IPC, u/s 317 IPC r/w
Section 120B IPC and 120 B IPC and order on sentence dated 24th
November, 2012, whereby they were sentenced to undergo 7 years
rigorous imprisonment and fine of Rs.5000/- each, in default three
months SI u/s 304 Part I IPC r/w Section 120 B IPC, 5 years RI u/s
317 IPC r/w 120B IPC and 7 years RI and fine of Rs.5,000/- each u/s
120B IPC in default three months SI, the present appeal has been
preferred.
2. At the outset, learned counsel for the appellant submitted that
he does not contest the conviction of the appellants on merits,
however, appellants are in jail for more than 4 years. As such, they be
released on the period already undergone.
3. The prosecution case in brief is that on 20 th September, 2010,
an information was received at Police Station Aman Vihar regarding a
new born baby lying abandoned at A-123, Balbir Vihar, Aman Vihar
which was recorded vide DD No. 6A. The same was entrusted to ASI
Nand Kishore, who along with Constable Om Prakash reached the
spot and came to know that a new born baby has been removed to
hospital by PCR. No eye-witness was found at the spot. ASI Nand
Kishore along with Constable reached at SGM Hospital, Mangol Puri,
Delhi and collected the MLC of the child. As such, endorsement was
made on DD No.6A and the case was got registered. After the
registration of the case, the baby expired in the hospital on the same
date. As per the allegations, accused Prem Lata, Vandana and Rahul
hatched a criminal conspiracy as a result of which on 20th September,
2011 Prem Lata gave birth to a female child and the said female child
was thrown in a vacant plot by accused Rahul and Vandana. During
the course of investigation all the three accused were arrested and
charge sheet was submitted against them. Charge u/s 120B IPC,
S.304 r/w S.120B IPC and S.317 r/w Section 120 B IPC was framed
against them to which they pleaded not guilty and claimed trial.
4. During the course of trial, accused Prem Lata was declared a
juvenile and she was sent to face trial before learned Juvenile Justice
Board.
5. In order to substantiate its case, prosecution examined as many
as 12 witnesses out of whom material witnesses were PW1-Smt.
Malti, PW4-Raas Bihari and PW9-Dr. Kirti Vijay Kumar Verma.
6. PW1-Malti was the owner of the house in which the accused
Vandana and Prem Lata were residing as tenants along with one
Kamal. When they came to reside in her house, at that time, Prem
Lata was pregnant. She made inquiry from Vandana and Prem Lata
about husband of Prem Lata but no satisfactory reply was given. On
20th September, 2010 at about 6:30 am, on hearing some noise she
went outside her house and found one female child lying in the vacant
plot who was alive at that time. Someone informed the police and the
child was removed to the hospital. After 2-3 days Vandana was
cleaning the floors and stairs of rented house. She noticed some red
substance in the water and on suspicion went to the room of accused
and found Prem Lata lying on a cot. She enquired from Prem Lata
about her pregnancy and that one female child was found in the plot,
thereupon Prem Lata started weeping and confessed "mujhse galti ho
gai". Prem Lata further informed her that the new born female child
was hers. She told this fact to her neighbour Raas Bihari who went to
the Police Station. Thereafter police officials came but by then
accused persons were found missing.
7. PW4-Raas Bihari was residing in front of house No.D-137,
First Floor where Prem Lata, Vandana and Rahul were residing as
tenants. According to him, many a times inquiry was made regarding
husband of Prem Lata because she was pregnant but no proper reply
was given. He further deposed that on 20th September, 2010, at about
6:30 am, a female girl child was found lying in a vacant plot.
Someone informed the police who removed the child to the hospital.
He further deposed that he was informed by Malti that the child which
was found in the morning of 20th September, 2010 belonged to
Premlata. Thereupon he went to Police Station and informed the
police who came to the house of accused persons but all had fled
away.
8. PW9- Dr. Kirti Vijay Kumar Verma examined Prem Lata on
15th October, 2010 and deposed that patient was having history of
delivery two months back as given by her. She further deposed that
the patient told her that she delivered a female child at night. On
examination vitals were stable, breast engorged veins present, stretch
marks plus milk secretion from nipple present. As per abdomen
examination linea nigra present stria gravidarum present. On per
speculum healed mid line scar present, hymen torn, white discharge
present. Pursuant to a Court question, as to what does she mean by
engorged veins, linea nigra and stria gravidarum, she answered that
they are all signs of postpartum, i.e., after delivery.
9. After examining the entire evidence adduced by the
prosecution, the learned Additional Sessions Judge rightly observed
that pregnancy of Prem Lata was duly proved. There was extra
judicial confession made by Prem Lata to PW1 Malti. Moreover she
refused to undergo DNA Test. Complicity of the appellants in the
crime was also proved by the fact that Prem Lata along with her sister
Vandana and brother-in-law Rahul came to reside in the tenanted
premises about 10 days prior to the incident. After delivery, the child
was found lying in a plot. The accused persons did not disclose about
the husband of Prem Lata which they were supposed to disclose
because this fact was within their special knowledge. The factum of
paternity of the child was kept secret by the accused persons which
points towards illegitimacy of the child from which the accused
persons wanted to get rid of. At the time of delivery, only the accused
persons were present and, as such, they conspired together in
throwing the child in the plot which resulted in her death. No fault
can be found in the findings of learned Trial Court. As such,
conviction of the appellants is upheld.
10. Needless to say, offence committed by accused persons is grave
and serious in nature but the mitigating circumstances in which it was
committed cannot be ignored. The appellants and co-accused
Premlata belongs to poor strata of society. They were resident of
village Vijay Devpur, PS Aliganj, Distt. Etah, UP. Premlata was
minor and unmarried. Premlata was subjected to rape by one boy
namely Brijesh as a result of which she conceived. In order to
conceal this fact and to save their reputation in the society, they came
to Delhi where Premlata gave birth to a female child. In order to get
rid of illegitimate child, she was left in the open plot and ultimately
she died. Premlata even refused to undergo DNA Test. As per the
nominal roll, the appellants have undergone sentence for a period of 4
years 3 months and 13 days besides earning remission of 6 months
and 16 days; their antecedents are clean and their conduct has been
reported to be satisfactory. They are having one minor child who is
without the company of her parents for the last more than four years.
Keeping all the aforesaid circumstances in mind, the substantive
sentence of the appellants is reduced to the period already undergone
while maintaining the sentence of fine. With this modification, the
appeal stands disposed of.
A copy of the judgment be sent to the Superintendent Jail for
information to the appellant.
Trial Court record be sent back along with the copy of the
judgment.
(SUNITA GUPTA)
JUDGE
JANUARY 30, 2015
rs
