PREETI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Criminal Misc. No. 36768 of 2013

(2.) Criminal Appeal No. D-915-DB of 2013

(3.) It is case of the prosecution that on 5.1.2013, respondent No.2 had committed rape upon the appellant/complainant against her consent. Appellant's statement was recorded in the Court on 7.1.2013 wherein it was stated that she was forcibly taken away from her house by respondent No.2 in the presence of her parents and then in a shop, she was molested. On the basis of her statement, FIR was recorded. She was medicolegally examined by Dr. Saroj Lochab PW.3. This witness stated that possibility of sexual intercourse upon the prosecutrix could not be ruled out. No positive finding was given as to whether offence was committed or not.