SURINDER KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Prosecutrix has filed this appeal against judgment dated 8.7.2013, passed by learned Additional Sessions Judge, Bathinda, vide which accused Gurbakhsh Singh was acquitted of the charges under Sections 366, 376, 328 of the Indian Penal Code (in short 'IPC').

(2.) In nutshell, prosecutrix has levelled allegations against the accused that about 5/6 months ago, when she was attending tuition classes, accused Gurbakhsh Singh used to take her on motorcycle and drop her back at her house. Accused started teasing the prosecutrix and was compelling her to marry him. Accused allured the prosecutrix on 1.11.2012 and took her to Kullu, Manali, Manikaran and Rohtang. On 10.11.2012, accused took her to his house and gave some intoxicating material. Prosecutrix became unconscious and accused committed rape with her. Prosecutrix got herself medico legally examined on 12.11.2012 at Civil Hospital, Bathinda.

(3.) To support her case, prosecutrix examined herself as PW1 and also examined doctors and other official witnesses.