STATE NCT OF DELHI Vs. SUMAN DASS

JUDGEMENT

(1.) Crl.M.A. No. 6969/2014 and 6971/2014

(2.) PROSECUTRIX and the respondent are present in Court. We have spoken to the prosecutrix. Prosecutrix says that she is happily married with the respondent. From the impugned judgment it is apparent that though less than 16 years the prosecutrix went voluntarily with the respondent and knowing what marriage is, married the respondent. To help the respondent she has said that the two never had any physical relationship with each other.

(3.) THE learned Trial Judge has noted exception to Section 375 IPC.