Dharambir Rai vs The State Of Nct Of Delhi
2023 Latest Caselaw 3579 Del

                          $~58
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.A. 668/2023
                                 DHARAMBIR RAI                                       ..... Appellant
                                                    Through:       Mr. D.K. Singh and Mr. Rishabh
                                                                   Singh, Advs.

                                                    versus

                                 THE STATE OF NCT OF DELHI                           ..... Respondent
                                                    Through:       Mr. Amit Sahni, APP and SI Pradeep
                                                                   Chauhan and SI Seema, PS AIFC.

                          %                                  Date of Decision: 22.08.2023.

                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                       JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

CRL.M.A. 22515/2023 Exemption allowed subject to all just exceptions. Application stands disposed of.

CRL.A. 668/2023

1. The present appeal has been filed under Section 374 Cr.P.C against the judgment of conviction dated 30.11.2022 and order on sentence dated 01.08.2023 passed by learned ASJ, Special Court, South-East District,

Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:23.08.2023 18:54:54 Saket Courts, Delhi whereby the appellant has been held guilty of offence punishable under Section 8 of POCSO Act and Sections 363/342/506/354/354B IPC.

2. Learned ASJ vide order dated 01.08.2023 has sentenced the petitioner to undergo RI for a period of 3 years for the offence punishable under Section 8 of POCSO Act and a fine of Rs. 5,000/-. The appellant has further been sentenced to undergo RI for a period of 1 year for offence punishable under Section 354 IPC and fine of Rs. 3,000/-. Similarly, the appellant has been sentenced to RI for a period of 1 year and a fine of Rs. 2,000/- for the offence punishable under Section 363 IPC. The appellant has also been sentenced to RI for 6 months for the offence punishable under Section 342 IPC and RI for a period of 6 months for the offence punishable under Section 506 IPC.

3. The fine amount is stated to have been deposited by the appellant.

4. Learned counsel for the appellant submits that the order of conviction passed by the learned ASJ is perverse, palpably wrong and unsustainable in the eyes of law.

5. It has been submitted that evidence has not been properly appreciated.

It has further been submitted that the victim herself stated in the cross- examination that the room/jhuggi where the incident took place was at a distance of 4-5 meters from the gali and the victim had shouted on the face alarm when the appellant held her hand and was taking her to the jhuggi/room. Learned counsel submits that it seems quite improbable in such a situation the victim could have been taken to the place of the

Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:23.08.2023 18:54:54 incident.

6. Issue notice.

7. Learned APP for the state has accepted the notice.

8. Appeal is admitted.

9. Let the matter be listed in due course.

CRL.M.(BAIL) 1176/2023

10. The present application has moved for the suspension of sentence.

11. Learned counsel for the appellant has prayed for suspension of sentence. It has been submitted that the appellant was granted bail under Section 389 Cr.P.C. by the learned Trial Court.

12. Learned counsel submits that the appellant had remained mostly on bail during the trial.

13. Issue notice.

14. Learned APP for the state has accepted the notice.

15. Taking into account the facts and circumstances of the case the sentence of the appellant is suspended. The appellant is admitted to court bail on furnishing a personal bond of Rs. 20,000/- (Rupees Twenty Thousand only) with one surety of the like amount till the pendency of the present appeal subject to the satisfaction of the trial court and subject to the following conditions:-

a) the Petitioner shall appear whenever the appeal is taken up for hearing.

b) the Petitioner shall under no circumstances leave India without prior permission of the Court concerned;

Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:23.08.2023 18:54:54

c) the Petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case;

d) the Petitioner shall provide his/her mobile number(s) to the Investigating Officer and keep it operational at all times; and

e) In case of a change of residential address and/or mobile number, the Petitioner shall intimate the same to the Investigating Officer/ Court concerned by way of an affidavit.

16. The present application stands disposed of.

17. Copy of this order be given dasti.

DINESH KUMAR SHARMA, J AUGUST 22, 2023/AR

Signature Not Verified Digitally Signed By:RAJ BALA Signing Date:23.08.2023 18:54:54