(1.) Since both these appeals arise out of the common judgment and order, the same were heard together and are being decided by this common judgment and order.
(2.) These appeals, under the provisions of Ss. 372 and 378 of the Criminal Procedure Code, 1973 (CrPC) respectively, have been filed by the original complainant and the State assailing the judgment and order dtd. 3/9/2012, passed in Atrocity Case No. 4 of 2010 by the learned 3 rd Additional Sessions Judge, Chhotaudepur, recording the acquittal.
(3.) Facts in brief are that on 27/3/2010, when the original complainant was going on Active motorcycle as pillion rider along with one Minitaben at whose place, the original complainant was serving, the respondent - accused got stopped the vehicle, and first threatened Minitaben to kill keeping grudge of Court case as also to implicate her husband. Thereafter, the respondent - accused also threatened the complainant to get committed rape on her if she would not leave job at Minitaben's place. Further, the respondent - accused also abused the complainant of her caste. Thus, the accused committed the offences punishable under Ss. 341 and 506(2) of the Indian Penal Code, 1860 (IPC) and Sec. 3(i)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocity) Act, 1989 (Atrocity Act) for which, FIR came to be registered against him.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN