ADITI DEVI Vs. SURAJ PARKASH AND OTHERS

JUDGEMENT

(1.) The prosecutrix has filed the present application under Section 378(4) Cr.P.C. praying for special leave to file an appeal against the judgement of acquittal recorded by the trial Court.

(2.) It is the case of the prosecution that the accused forcibly pulled her out of the Temple and having administered her some intoxicant liquid substance, kidnapped her from Amritsar and proceeded to Mata Chintpurni Temple at District Una, Himachal Pradesh, where accused Suraj Parkash forcibly performed marriage with her. Accused also threatened her that in case she opposed the marriage, she would be done to death. Accused Suraj Parkash forged her signatures in the couple protection petition submitted before the High Court. She was physically tortured for no fault of her. All the accused persons hatched a criminal conspiracy to do the illegal act. Accused Suraj Parkash developed physical and sexual relations with her, though she was against performing the marriage as well as physical relationship.

(3.) Heard the submissions made by learned counsel appearing for the applicant.