STATE OF H P Vs. PAWAN KUMAR

JUDGEMENT

(1.) The instant appeal stands directed against the impugned judgment of 19.2.2013 rendered by the learned Additional Sessions Judge, Mandi, District Mandi, H.P. in Sessions trial No. 21 of 2010, whereby the learned trial Court acquitted the respondent (for short "accused") for the offences charged.

(2.) Brief facts of the case are that on 8.1.2010 an apposite FIR under Sections 376 and 506 of IPC stood registered by the prosecutrix against the accused alleging therein that she is 17 years of age and in the month of May, 2009 the accused i.e her "jija" subjected her to forcible sexual intercourse 7-8 times during her stay at the house of her maternal grandmother at village Sakroha. She further alleged that the accused also threatened her to do away with her life if she disclosed anything about it to anyone. It is further alleged by her that she is carrying about 8 month pregnancy owing to illicit intercourse with her by the accused. It is further alleged by her that the accused provided her medicine to get foetus aborted. After registration of the FIR the police agency conducted the investigation into the matter.

(3.) The accused stood charged by the learned trial Court for his committing offences punishable under Sections 376 and 506 of the Indian Penal Code to which he pleaded not guilty and claimed trial.