SEEMA SEN Vs. STATE OF M P

JUDGEMENT

(1.) Heard on admission. This appeal has been preferred under Section 372 of the Code of Criminal Procedure (hereinafter referred to as "the Code") being aggrieved with the judgment dated 29/9/10 passed by XVII Additional Sessions Judge, Jabalpur, in Sessions Trial No. 34/2009, whereby respondent Nos. 2 to 4 have been acquitted of the offences punishable under Sections 294/34, 376, 376/34, 506B and 506B/34 of the Indian Penal Code ("IPC" for short).

(2.) Prosecution case, in brief, is that upon a false promise to marry, respondent No. 2 took the prosecutrix to his house and subjected her to sexual intercourse for a period of six months and impregnated her. Thereafter, respondent Nos. 3 and 4, who are parents of respondent No. 2, vituperated and ousted her of their house. When, she apprised his parents of her pregnancy, they again vilified and threatened to kill her. On 16/12/08, a written report (Ex. P/1) was filed, on the basis of which, First Information Report (Ex. P/2) was registered. After completion of investigation, charge-sheet was filed.

(3.) Learned counsel for the appellant, while making reference to the evidence on record, submitted that the trial Court has erred in appreciating the evidence and the judgment of acquittal deserves to be interfered with.