DIVYA ORAM KUJUR Vs. STATE

JUDGEMENT

(1.) AS per the allegations made by the prosecution, the Petitioner Divya Oram Kujur and the Respondent (Accused) Avnish Oram Kujur hailed from the State of Orissa.

(2.) THE Respondent (Accused) made the Petitioner to believe that he was not married and that he had a liking for her. In the year 2005, the Respondent (Accused) solemnized marriage with the Petitioner. After the marriage, the Petitioner had sexual relations with the Respondent.

(3.) ACCORDING to the Petitioner, in the year 2010 she happened to go through some insurance documents, that is, Sarv Suraksha Advantage Policy Schedule and she came to know that the Respondent was already married. Thus, according to the Petitioner, she consented to the sexual intercourse with the Respondent only because she presumed that she was a legally wedded wife of the Respondent.