USHA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Applicant/complainant has filed this application under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 30.1.2012 acquitting respondent No.2 of the charges framed against him. It was an allegation against the respondent/accused that he, on 23.4.2011 had dishonestly induced the complainant to have sexual intercourse with him on the pretext of marrying her and thereafter committed rape upon her on several dates.

(2.) The process of law was started on an application filed by the applicant/complainant detailing the circumstances under which she was cheated and ravished on the pretext of marriage.

(3.) The trial Judge has noted the following facts from that application:-