SAROJ GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present appeal assails acquittal of the Respondent No. 2 dated 28-8-2015 of the charge under Sections 458 and 376, IPC in Sessions Trial No. 132 of 2014 by the Additional Sessions Judge (F.T.C.) Surguja (Ambikapur).

(2.) Learned Counsel for the Appellant/ prosecutrix submitted that acquittal of Respondent No. 2 of the serious charge was not justified. Earlier also he had misbehaved with the Appellant for which she had instituted a prosecution under Section 354, IPC but was wrongly advised to compound the allegations. Time and again it has been held in cases like the present nature that the evidence of the prosecutrix is entitled to a great credibility and conviction can be based on the same alone. The delay in lodging of the FIR has adequately been explained because of the threats by the Respondent No. 2 leading the prosecutrix to wait for return of her husband after which the complaint was made.

(3.) We have heard Learned Counsel for the State also.