M (PROSECUTRIX) Vs. SUNIL KUMAR AND ORS.

JUDGEMENT

(1.) THE present appeal has been preferred by the prosecutrix against the judgment dated 12.05.2014 passed by Sh.Jaibir Singh, Additional Sessions Judge, Kaithal, acquitting the accused -respondent Sunil Kumar @ Sonu son of Dharampal in Sessions Case No. RBT 13 of 2014 arising out of FIR No. 69 dated 27.05.2013, under Sections 376, 328 and 506 IPC, registered at Police Station Dhand, District Kaithal.

(2.) THE brief facts, relevant for the decision of this appeal, are that on 27.05.2013, appellant -complainant M (hereinafter called as the 'Prosecutrix') moved a written complaint Ex. PB duly signed by her to Lady Constable Suman Devi addressed to Inspector/SHO, Police Station Dhand, to the effect that she was resident of Village Pabnawa. After the death of her husband, she was working in a beauty parlour. About one year ago, she came in contact with accused -respondent Sonu at Bus Stand of Village Pabnawa and he took her along. She narrated her woeful story to him that she was a widow having a son. However, he asked her to have friendship with him, but she refused for it. He administered her some intoxicant in a cold drink and committed rape with her for the entire night.

(3.) IN this way, accused -respondent Sonu had been committing rape with her, for the last one year. Hence, legal action was asked to be taken against him.