MEERA Vs. STATE OF RAJASTHAN & ORS

JUDGEMENT

(1.) The instant criminal appeal has been filed by the complainant-appellant Smt. Meera W/o Shri Shobha Lal, resident of Dagaliyo Ki Magri, nearby Jyoti School, Bhuwana, District Udaipur against the judgment dated 9.6.2014 passed by the Addl. Sessions Judge (Women Atrocities Cases), Udaipur (hereinafter referred to as the learned trial court for short) in Sessions Case No.40/2013 whereby the learned trial court acquitted the respondents from the offence under Section s 365 and 366 IPC while giving benefit of doubt.

(2.) As per the brief facts of the case, the FIR was registered against the respondents for offence under Section 365 and 366 IPC upon a written complaint filed by the appellant Smt. Meera W/o Shobha Lal Gameti in which an allegation was leveled by her that today in the morning at about 8.00 p.m. when she was going at Silver Apartment for her house in routine at that time near Navratan Complex, a body was talking on telephone and in her back side a white Maruti Van came and the said body alongwith two other forcibly took her in the vehicle at Rama village via Jamudiya Ki Naal and in the vehicle when she was hue and cry for liberty then some villagers got released her from the illegal custody of the respondents and in front of villagers, they disclosed their names as Shanker S/o Onkar, Shanti Lal S/o Udai Mal and Nand Lal. The complainant informed the incident to her husband and respondents were caught hold on spot.

(3.) Upon aforesaid written complaint, the FIR no.204/2012 was registered at police sation Sukher, District Udaipur and after investigation, the charge-sheet was filed against the accused respondents for offence under Section s 365 and 366 IPC.