STATE (NCT OF DELHI) Vs. RINKU @ SATISH

JUDGEMENT

(1.) The present appeal has been filed by the State, impugning a judgment dated 27.07.2017 passed by the ASJ, Special Fast Track Court, Rohini Courts whereby the respondent was acquitted of the offences under Sections 376/354D of the Indian Penal Code, 1860 (IPC).

(2.) On 12.06.2013, the prosecutrix (name withheld to avoid any ignominy) filed a complaint alleging that the respondent (hereafter also referred as the 'accused') used to follow her and had forcibly established physical relations with her at her residence by threatening her that he would show her video and defame her. It is stated that she had narrated the said facts to her sister-in-law, who had called the police. After registration of the case, the statement of the prosecutrix was recorded under Section 164 of the CrPC on 13.06.2013.

(3.) On 16.11.2013, the accused was charged with the commission of the offences punishable under Sections 376/453D of the IPC. He pleaded not guilty and the case was set down for trial. During trial, the prosecution examined nineteen witnesses.