(1.) By way of instant petition, the State has sought leave to appeal against judgment of acquittal passed by learned Sessions Judge, Bilaspur, District Bilaspur, H.P. in sessions Trial No. 18/7 of 2019, on 31/3/2023.
(2.) On 25/5/2019, a case was registered at Women Police Station, Hamirpur against the respondent under Ss. 376 and 354-A of the IPC vide FIR Ex.PW14/A.
(3.) The case in brief as set up by the prosecution was that the prosecutrix was daughter-in-law of the respondent. She had alleged that respondent had committed rape on her for multiple times besides outraging her modesty. As per the prosecutrix, she was married to the son of respondent in July, 2018 and till the date of submission of compliant to the police, she had been raped thrice by the respondents, firstly, in the month of October, 2018, thereafter in the month of December, 2018 and lastly in April-May 2019. The prosecutrix had further alleged that she had complained about the sexual assaults made on her by the respondent to her husband and her mother-in-law, but none of them had helped her.
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