STATE OF TELANGANA Vs. DASARI MURALI

JUDGEMENT

(1.) State is the appellant herein questioning the acquittal recorded vide judgment dtd. 7/6/2019 in S.C.No.209 of 2012 acquitting the respondent/accused for the alleged offences under Sec. 417, 376 and 506 of IPC by the Special Sessions Judge for Trial of Cases relating to Atrocities Against Women, Khammam (for short 'the Sessions Court ')

(2.) Briefly, the case of the prosecution is that the defacto complainant/P.W.1 filed a complaint on 11/10/2009 stating that she was married to one Nagaraju seven years prior to the complaint. After one year, they got separated before the village elders due to marital discord. Eight months prior to complaint, she got acquainted with the respondent and developed physical intimacy on the belief that he would marry her. P.W.1 also provided Rs.10,000.00 to the respondent/accused. She was carrying 4th month pregnancy and when asked to marry, the respondent/accused refused, for which reason complaint/Ex.P1 was filed.

(3.) The Sessions Court, during the course of trial, examined P.Ws.1 to 10 and marked Exs.P1 to P9 produced by the prosecution in support of its case.