Ruksana Begum and Ors. v. State - (High Court of Delhi) (19 Aug 2015)

High Court dispenses with delayed FIR and lack of corroborating evidence in accepting statement of prosecutrix

MANU/DE/2403/2015

Criminal

In a case where the underage Prosecutrix was kidnapped by the Appellants and subjected to rape by several persons, the High Court upheld the conviction of the Appellants. The Court noted that over two weeks' delay in lodging a 'missing person report' by the parents of the Prosecutrix, failure by the investigating agency to provide call records of the Appellants, materials to ascertain if other girls were misused or the determine the identity of individuals who had established sexual relations with the Prosecutrix were not sufficient to discard the Prosecutrix's cogent testimony, or refute the fact that the Appellants were running a prostitution ring.

Tags : CRIMINAL RAPE PROSTITUTION DELAY FIR