PREETI VISHWAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an acquittal appeal challenging the acquittal of the respondent of the charges under Sections 363, 366, 376(2) (n) of I.P.C . and under Section 5(l) and Section 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) Allegations against the respondent was of abducting the prosecutrix and committing forcible sexual intercourse from January, 2015 onwards. At that point of time the prosecutrix stated herself to be 16 - 1/2 years of age and since she was allegedly taken to Raipur, Lucknow etc. at different point of time and rape was committed in all such places, the charge- sheet was filed against the accused.