RASIDA BEGUM Vs. MD RUSTAM ALI AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the order & judgment of acquittal vide order dated 04.09.2013 passed by the learned Sessions Judge, Udalguri in Sessions Case No. 118(D-U)/2013 including the accused respondent under Section 366A I.P.C.

(2.) Heard learned counsel for the appellant and also heard learned State respondent, H. Terangpi.

(3.) The brief facts necessary for disposal of the appeal is tat teh appellant Ms. Rasida Begum aged about 17 years lodged an FIR on 06.05.2013 against teh accused Md. Rustam Ali alleging that the accused with inducement took her from her house with a promise that he will marry her and kept her at a secret place and had sexual activities with her since 29.04.2013 till 06.05.2013 and ultimately the accused left her. Having no other alternative she returned home and lodged an FIR narrating the fact before the Panery Police Station and accordingly a case was registered under Section 366A I.P.C. vide Panery P.S. Case No. 32/2012. After due investigation, charge-sheet was submitted against the accused/respondent under Section 366A I.P.C.