MANISHA YADAV Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This appeal is by the complainant aggrieved with the judgment passed by the Additional Sessions Judge, Faridabad who acquitted the private respondent in FIR No. 360 dated 08.09.2013, registered under Section 354-B/506 IPC and Section 8 of POCSO Act, 2012. The case was registered at Police Station SJM Nagar, Faridabad.

(2.) A complaint was made by the appellant relating to the incident which took place in the class on 5th September, 2013. The appellant had alleged that she along with her friend were sitting in the class-room when respondent no.2 Bhisham came and brought his face very close to her face with an ulterior motive, on which she protested and Bhushan caught hold of her hand and slapped her on the face. Even thereafter the accused continued to stare on her with an evil intention. In this incident, the spectacles of the complainant were broken. While leaving, the accused threatened to kill her and declared that she could not harm him. The accused was arrested, investigations were completed and challan was presented against him. The case was committed.

(3.) Charge under Section 354-D, 506 IPC and Section 12 of the POCSO Act was framed to which he pleaded not guilty. The prosecution examined the complainant and one of her friends, besides the official witnesses.