KAVITA Vs. SANDEEP AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the impugned judgment dated 16.05.2014 wherein respondent No. 1 Sandeep @ Sonu stood acquitted of the offence under Sections 376/506/420 of the IPC. The complainant is aggrieved by this order.

(2.) RECORD shows that a case under Sections 376/420/506 of the IPC was registered against the accused. This was on the statement of the prosecutrix. She had been examined a PW -4. Her mother has been examined as PW -1. The victim was admittedly a major and 23 years of age at the relevant date. She was doing a small business. She was a fairly matured girl. The accused was also almost the same age as the victim. Both of them had an unmarried status.

(3.) IN her cross -examination, she denied the suggestion that a dispute had arisen between the father of the accused and her father and as a result of which this false complaint has been filed against the accused. She admitted that the accused refused to marry her in the month of November, 2010 but she did not make any complaint till the FIR was finally registered in April, 2011. Her complaint under Section 156 (3) of the Cr.PC was drafted by her counsel on her instructions. She denied the suggestion that she has implicated the accused falsely.