DEEPTI VERMA Vs. STATE

JUDGEMENT

(1.) This is a criminal appeal filed under Section 372 read with Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred as 'Cr.P.C'), filed against the judgment dated 26.03.2019 passed by ASJ/SFT-2 (Central), Tis Hazari Courts, Delhi in Session Case No. 28700/2016 in FIR No. 668/2015 registered at Police Station, Subzi Mandi, Delhi whereby the accused Nikhil was acquitted of the charge registered under Section 376 of the Indian Penal Code, 1860 (hereinafter referred as 'IPC').

(2.) Brief facts of the case as noted by the learned Trial Court are as under:

(3.) After the completion of investigation, charge-sheet against the accused was filed before the Court for the offence punishable under Section 376(2) (n) of the IPC. To bring home the guilt of the accused, the prosecution examined 12 witnesses in all to prove its case. Statement of the accused under Section 313 of Cr.P.C was recorded, wherein he reiterated his innocence and stated that the prosecutrix had falsely implicated him out of grudge, as she had made advances towards him, which he had refused and brought the same to the knowledge of her husband and in-laws. The accused examined no witness in his defence.