MANPREET Vs. STATE OF HARYANA

JUDGEMENT

(1.) In view of the averments mentioned in the application, same is allowed and delay of 63 days in filing of the appeal is condoned.

(2.) Complainant-appellant (Manpreet @ Sonia) has come up in appeal against the judgment dtd. 28/2/2019 passed by the Additional Sessions Judge (Exclusive Court for Heinous Crime against Women), Kurukshetra, whereby accused-respondent No.2 (Neeraj Bawa alias Riki) have been acquitted of the charges framed against him under Ss. 376 (2) (1), 323 and 506 IPC.

(3.) Brief facts of the case are that on 16/11/2017, complainantappellant made a complaint/application to SI Ramandeep Kaur to the effect that she was disabled and divorcee and was residing in a rented house for the last 10 years. About one year prior to the registration of the case, accused-Neeraj Bawa alias Riki @ simran Singh Dhillon (respondent No.2) started chatting with her on Facebook account and proposed her for marriage. Thereafter, he started visiting her house and told that he was unmarried. He assured her that he would get affixed her artificial leg and on the pretext of marriage, he kept on making physical relations with her. The accused-respondent deposited some amounts in her account on different dates, details of which are given as under:- <FRM>JUDGEMENT_266_LAWS(P&H)7_2022_1.html</FRM>