NILIMA BEGUM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr N Ahmed, learned counsel appearing on behalf of the appellant and Mr K K Das, learned Additional Public Prosecutor for the State of Assam. None has appeared on behalf of the respondent No. 2.

(2.) This appeal has been preferred by the victim herself under Sec. 372 CrPC, challenging the Judgment and Order of acquittal dtd. 3/2/2012, passed by the learned Assistant Sessions Judge No. 3, Kamrup, Guwahati, in Sessions Case No. 165 (K-G)/2010 under Sec. 376 (1)/313 IPC.

(3.) The case of the prosecution what emerges from the FIR is that the victim lodged an FIR on 22/7/2009, before the Officer-In-Charge, Noonmati Police Station, stating inter alia that about 4 years back she had introduced herself with a boy, namely, Habibur Rahman. Hence, they came to know each other and their acquaintance developed into friendship. It is alleged that without her consent the boy committed bad acts with her and thereby she was conceived. Afterthat, she was compelled to terminate her pregnancy by administering medicine. It is alleged that subsequently, the boy was avoiding her. After several search and enquiry, Habibur was apprehended and handed over to the Police.