REENA Vs. BALJIT SINGH SODHI

JUDGEMENT

(1.) THE prosecutrix has filed the present appeal for challenging the judgment dated 4.6.2014 passed by the Additional Sessions Judge, Ambala whereby respondent Baljit Singh Sodhi (hereinafter referred to as 'the accused') was acquitted of the charges under Sections 376 and 506 IPC.

(2.) IN her statement made in the presence of Ms. Namrata Gaur, Advocate and lady Constables on 27.1.2013 at about 4.00 p.m. before ASI Ram Singh, the prosecutrix stated that about a week ago, she had come from Delhi to Karnal by bus. In that bus, she came across the accused, a turbaned person, who started conversing with her. He told her that he could get her a job of cook with a monthly salary of Rs.7,000 -8,000/ -. Believing what the accused told her, she exchanged mobile numbers with him and after alighting from the bus at Karnal, went to her house. On 27.1.2013 at about 9.00 a.m., she got a call on her mobile from the accused, who asked her to come to a hotel at Ambala Cantt. concerning job. She reached there at about 2.00 p.m. where the accused took her to a room and asked her as to what she would eat. When she refused, he asked her to bring two Rasmalai from the sweet shop. When she came back, the accused bolted the door and asked her to take off her clothes. She refused but was threatened by the accused with dire consequences. After forcibly removing her clothes, he subjected her to rape. He threatened her that if she told anyone about the same or complained to the police, he would kill her. She stated that during the occurrence, his photograph fell from his purse, which she produced before the police. Accordingly, FIR under Sections 376/506 IPC was registered at Police Station,Ambala Cantt.

(3.) THE accused was arrested and upon completion of the investigation and presentation of the challan, the case was committed to the Court of Sessions, where he was charged for the aforementioned offences, to which he pleaded not guilty and claimed trial.