Conviction may be based on the sole testimony of a victim if it is of sterling quality.

On 23.02.2014, the victim (PW1), a 13-year-old girl, was offered a lift to school by the accused, a van driver known to her.

During the journey, the accused unzipped his pants, exposed his private parts, and performed a lewd act.

Frightened, PW1 jumped from the moving vehicle, noted the registration number, and sought help from an acquaintance (PW3).

The accused initially requested the victim’s father (PW2) not to report the matter, offering an apology, but was subsequently apprehended.

The Trial Court (ASJ-01, North District, Rohini) convicted the accused on 19.12.2016 under Section 354 of the IPC and Section 12 of the POCSO Act, sentencing him to one-year rigorous imprisonment for each count, to run concurrently.

The accused appealed on the grounds of lack of corroboration from hostile witnesses.

The Court primarily applied Section 354 of the IPC regarding the outraging of a woman's modesty and Section 12 of the POCSO Act regarding sexual harassment.

It relied on the definition of "assault" under Section 351 IPC, which includes gestures causing apprehension of criminal force.

The Court followed the precedent in Rai Sandeep @ Deepu v. State (NCT of Delhi), establishing that conviction can be based on the sole testimony of a victim if it is of "sterling quality".

Furthermore, it applied Section 162 Cr.PC and Section 145 of the Indian Evidence Act, 1872, asserting that police statements (Section 161 Cr.PC) can only be used to contradict witnesses, not to provide substantive evidence or corroboration.

The Court found that PW1’s testimony was consistent across her First Information Statement, Section 164 statement, and court deposition, categorizing it as "sterling quality".

The Court reasoned that the accused’s act of exposing his private parts was inherently "sexually coloured" and intended to outrage the victim's modesty, thus satisfying the requirements of Section 351 IPC and Section 12 POCSO.

Regarding the hostile witnesses (PW3, PW4, and PW8), the Court noted that while they resiled from the specifics of the incident, their testimonies still corroborated that the victim was in a "distressed condition" immediately after the event, which lent credence to her version.

The Court dismissed the challenge regarding Section 232 Cr.PC, holding that procedural omissions do not vitiate a trial unless substantial prejudice is shown, which the appellant failed to demonstrate.

Minor discrepancies in the victim's account were viewed as natural for a child witness and indicative of a lack of tutoring.

The Court affirmed that the hostility of secondary witnesses does not erode the credibility of a victim whose testimony is of sterling quality.

The appeal was dismissed, and the conviction and sentence under Section 354 IPC and Section 12 POCSO Act were upheld.