RAHUL SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The appellant is apprehending his arrest in connection with Crime No.105/2020 registered at police station Bagicha, District : Jashpur (C.G.) for alleged commission of offence under Section 376 (2)(N), 313, 323 and 506 of IPC and Section 3(2)(v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989').

(3.) The prosecutrix lodged an FIR against the present appellant alleging that the appellant entrapped her in his love since last 2 years and since then he has been sexually exploiting her and despite her insistence, finally the accused is not coming forward to marry and on false pretext of marriage, the accused sexually exploited the prosecutrix. The prosecutrix belonged to SC category.