PARVEEN KUMARI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The prosecutrix has filed the present appeal against the judgment dated 6.10.2016 passed by the learned Additional Sessions Judge, Rohtak, whereby, accused Parveen Kumar, respondent No.2 herein, stood acquitted of the charge under Sections 376 and 506 IPC.

(2.) According to the prosecution, the prosecutrix was residing in Red Cross Working Women Hostel and pursuing B.A. Course. The accused used to chase and ask her to develop friendship with him. She had been refusing do to so but he continued to follow her. Left with no other alternative, she started talking with him. They remained in touch for 2/3 months. The accused invited her for dinner on his birthday on 25.7.2006. He took her to his quarter in the medical college and told her that he had arranged a surprised party. After some time, friends of the accused joined him. They started indulging in indecent activities with her. She came out of the quarter to save herself. However, the accused and his friends came in a car and felt sorry. He insisted her to sit in the car as it had grown dark and offered her dinner. On his insistence, she boarded the car. He took her towards Sitara Garden. When she objected, he started misbehaving with her and removed her clothes. He asked his friends to stop the car. The prosecutrix was left on the road in a naked condition. She kept on roaming for 2/3 hours to save herself. Thereafter, some unknown persons came and offered her clothes. She reached the hostel. 2/3 days thereafter, when she went to her college, the accused came and apologized for his act. He re-established contact with her and started calling her on telephone. All this continued for six months, during which period, she revealed everything to the accused about her life. In the year 2007, the accused while describing her as his wife, got her a house on rent in Tilak Nagar, Rohtak. He took her to various places including Vaishno Devi Temple where also he treated her as his wife. In the meantime, her family members came to know about her relationship with the accused. They became angry and stopped talking with her. She established physical relations with the accused and on two occasions, she became pregnant but the accused got her pregnancy aborted. Thereafter, he shifted her to Kamal Colony and then to Ram Gopal Colony in rented houses at Rohtak. He did not visit her for 2/3 days and his phone was also switched off. Finding no alternative, she revealed everything to family members of the accused, who accepted her as their daughter-in-law. After few days, the accused again told her that he had arranged a party at his house and his parents had called her. He took her in a car to his house. As they reached near his house, the accused took her mobile phone and slapped her. He threatened her by pointing a pistol towards her that on that day, he was getting married and in case she created any scene, he would kill her. She lost her balance but behaved as per the directions of the accused. After marriage, she returned to Rohtak. The accused did not reveal anyone about his relationship with her. Finding no alternative, she lodged a complaint with the police, on the basis of which, FIR No. 379 dated 16.8.2012 under Sections 376, 354 and 506 IPC was registered at Police Station Civil Lines, Rohtak.

(3.) This Court has heard learned counsel for the appellant and also perused the impugned judgment of acquittal.