ROSI ALIAS ROSY Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by the appellant-prosecutrix challenging the judgment and order dated 31st May, 2019 passed by the Additional Sessions Judge (SFTC), Karkardooma Courts, Delhi in Session Case No.122/2018 arising out of FIR No.400/2017 under Section 376(2)(n)/ 313/506 IPC registered with Police Station Krishna Nagar, whereby the respondent-accused had been acquitted of all charges.

(2.) The case of the appellant-prosecutrix in brief is that the respondent- accused established physical relations with the appellant-prosecutrix under the false pretext of marriage and that the appellant-prosecutrix and the respondent-accused were living together for about five years before the complaint was lodged by the appellant-prosecutrix on 22ndJuly, 2017.

(3.) The relevant portion of the trial court judgement is reproduced herein below:-