KUNTI KANOJIYA 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 28/8/12 passed by Sessions Judge, Jabalpur in Sessions Trial No. 343/2011, whereby respondent No. 2 Pushpendra Singh has been acquitted of the offence under Section 376(1) of the Indian Penal Code (for short "IPC").

(2.) Prosecution case, in brief, is that upon a false promise to marry, respondent No. 2, while residing as tenant in her house, persistently subjected the prosecutrix to sexual intercourse for a period of 10 years and impregnated her.

(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.