STATE OF U.P. Vs. PARVEEN

JUDGEMENT

(1.) Heard on Admission.

(2.) Challenge in the present acquittal appeal is to the judgment and order dated 27.9.2012 passed by Additional Sessions Judge, Court No. 17, Bulandshahr in Sessions Trial No. 1097 of 2011, acquitting accused Parveen of the offence under Sections 363, 366, 376 of IPC and accused Ravi of the offence under Sections 363 and 366 of IPC.

(3.) Brief facts of the case are that on 2.8.2011, FIR was lodged by PW-2, Suraj, father of the prosecutrix (PW-1), alleging in it that on 19.7.2011, her daughter was taken by the present respondents and one Maya, wife of Mahendra. It is alleged by PW-2 that previously also he lodged a report, based on which, the accused persons were initially detained, but later, they were set free. It is also alleged that on 6.8.2011, prosecutrix was found near the railway crossing. On 7.8.2011 her diary statement was recorded, wherein she has alleged that she was taken to Ghaziabad in a bus by the accused persons. She has also alleged that she was kept in a room, where she was subjected to rape by accused Parveen.