NEERAJ KUMAR AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The applicant is being prosecuted for an offence punishable under Sections 376(2)(g) and 506, IPC registered at Police Station, Baradwar, Janjgir Champa.

(3.) Briefly stated the prosecution story is that on 7-1-2003 near about 7.30 p.m. when the prosecutrix was going to purchase potato, on the way she was caught hold by the applicant and other co-accused Manoj Agrawal and she was forcibly taken to a vacant plot where she was dashed on the ground and the present applicant and co-accused committed sexual intercourse with her. It is further stated that the accused persons threatened her not to disclose anything about the incident to anyone. The report was lodged by the prosecutrix in the Police Station, Baradwar on 10-1-2003 and a crime number 9/03 was registered. The police reached the spot on the same day, investigated the matter and the statements were recorded seizures of the wearing apparels were made and the prosecutrix was sent for medical examination. On 11-1-2003 medical examination report was received, slides taken were sent for chemical examination.