STATE Vs. GULSHER AHMED

JUDGEMENT

(1.) Heard learned Public Prosecutor Mr. Bhobe for the State and Mr. Raikar for the Respondent.

(2.) The present Revision is filed challenging the order dtd. 3/3/2021 passed by the Additional Sessions Judge, Margao, thereby discharging the Respondent/Accused for the offence punishable under Ss. 376 and 506 (ii) of the IPC.

(3.) Mr. Bhobe would submit that inspite of specific statements recorded in the complaint and thereafter in the statement recorded under Sec. 164 of Cr.P.C, the learned Sessions Court evaluated such statements as if the Victim/ Complainant has deposed in the Court and disbelieved her on the basis of the statements of other witnesses on the ground that it appears to be a consensual relationship.