BANTO Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS appeal has been filed by the prosecutrix against the judgment dated 6.11.2013 passed by learned Additional Sessions Judge (Exclusive Court of the Cases of Heinous Crime against woman), Karnal vide which accused/respondent Sonu @ Sombir was acquitted of the charges under Sections 376/506 IPC.

(2.) BRIEFLY stated facts of the case are that on 20.8.2013 prosecutrix alongwith her husband presented a complaint to SI Ranbir Singh in which she alleged that on 19.8.2013 at about 6 p.m. she was standing at Devi Lal Chowk, G.T. Road, Karnal and was waiting for conveyance. Accused Sonu @ Sombir, who was earlier known to her as she often goes to their fields for breaking chillies, came there on motor cycle and asked her to accompany him as he was to go to the village. Prosecutrix took lift on the motor cycle of accused Sonu @ Sombir. On the way, accused stopped his motor cycle on the pretext of urinating. Thereafter, finding that there is nobody else on the road accused caught hold of the hand of the prosecutrix and forcibly took her nearby sugarcane fields where he committed rape with the prosecutrix.

(3.) ON the basis of the complaint, prosecutrix was medicolegally examined. Accused was arrested. After completion of investigation, challan was presented in the court against the accused.