MARY MANUEL Vs. STATE & ORS

JUDGEMENT

(1.) Petitioner impugns order dated 01.07.2016, whereby the Additional Sessions Judge held that prima-facie no charge is made out against Respondent No.2 and discharged him of all the charges. However, framed charges against Respondent No.3 for the offences punishable under section 417/376/313 IPC, while discharging him for the offences punishable under section 420/403/506/34 IPC.

(2.) Petitioner filed a complaint on 25.03.2004 alleging that Respondent no. 2 introduced the Petitioner to Respondent No.3 six years ago, in the month of December 1998. It is alleged that Respondent No. 2 represented to her that Respondent No.3 was unmarried.

(3.) It is submitted that the friendship between Petitioner and Respondent No.3 grew and in December 2002 he proposed to marry her which was accepted by her. It is alleged that Respondent No.3 frequently visited the house of the Petitioner and she was induced into having sexual relationship with him on the false promise to marry.