RAJBALA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Accused - Ajay Kumar son of Khadga Ram has been acquitted by the trial Court of charges framed under Sections 450, 506 and 376 IPC. The prosecution case in a nutshell is that on 19.10.2014 Rajbala wife of Rohtash was sleeping in her room with her three children at night. Her husband Rohtash had gone to visit his relations. Her in-laws were sleeping in a separate room outside. At about 2.00 a.m., the accused entered her room, bolted it from inside and raped her. Thereafter, he threatened the said Rajbala with dire consequences of killing her family members, in case she revealed this incident to anybody and then he left. Rajbala then informed her husband on his mobile and he returned home on 21.10.2014. Thereafter, FIR No. 271 dated 21.10.2014 under Sections 450, 376 and 506 IPC was registered at Police Station Siwani.

(2.) After committal of the case to the Court of Sessions by learned Illaqa Magistrate the accused was tried for offences under Section 450, 506 and 376 (1) IPC and was acquitted of all charges.

(3.) The prosecutrix has filed the present appeal against acquittal alongwith an application for leave to appeal.