SANTOSH Vs. VINOD KUMAR AND OTHERS

JUDGEMENT

(1.) The prosecutrix, through the instant appeal, under Section 378 Cr.P.C. has sought reversal of the findings of the learned Additional Sessions Judge, Sirsa, passed by way of judgment dated 07.03.2013 whereby all the four accused namely Vinod Kumar, Rakesh, Daya Ram and Sonu, stood acquitted for the charges of commission of offence under Sections 376, 366, 342 and 506 IPC.

(2.) Heard learned counsel for the appellant. It is by no means disputed that the age of the appellant-prosecutrix at the time of the commission of the offence on 02.12.2011 was 19 years, having regard to her date of birth proved by the prosecution to be 06.10.1993.

(3.) The allegations are that she was a student of 10th class and on the day of occurrence at about 11.30 am during recess hours was coming to her house when on the way near the house of Rai Singh, accused who were present along with a TATA Sumo vehicle, put hands on her mouth and abducted her in the vehicle. She remained unconscious and regained consciousness in the evening while she was in a room. The accused had pressed her to marry accused Vinod. Appreciating the evidence, the prosecutrix states that only on 27.02.2012, she managed to escape and therefore shows that for almost three months she remained with the accused.