LAWS(JHAR)-2025-4-64

ANIL KUMAR MEHTA Vs. STATE OF JHARKHAND

Decided On April 02, 2025
ANIL KUMAR MEHTA Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) The instant interlocutory application has been filed under Sec. 430(1) of Bhartiya Nagarik Suraksha Sanhita, 2023 on behalf of appellant for suspension of sentence dtd. 31/7/2024 passed in S.T. Case No. 45 of 2022 by the learned Additional Sessions Judge-I- cum-FTC for Rape Cases, Hazaribagh in connection with Ichak P.S. Case No. 76 of 2021, whereby and whereunder, the appellant has been convicted and sentenced to undergo rigorous imprisonment for twelve years along with fine of Rs.30,000.00 for the offence punishable under Sec. 376(2)(n) of IPC and in default of payment of fine, the appellant has further been directed to undergo imprisonment for six months.

(2.) The prosecution story, in brief, as per typed report of prosecutrix dtd. 23/3/2021 is that she developed friendship with the appellant Anil Kumar Mehta through Facebook in the year 2018. Thereafter the appellant proposed her for marriage. It is alleged that during 'Holi' festival of the year 2018 the appellant took her to Hazaribagh Mourya colony and kept her in a house where he forcibly established physical relation with her on promise of marriage.

(3.) It is further alleged that in the year 2019 the accused took her to Ranchi police colony where he made physical relation with her. In this way he made physical relation with her several times. When the informant used to tell for solemnizing marriage, then he used to differ the matter. It has further been alleged that ultimately the appellant demanded Rs.10,00,000.00 as dowry for solemnizing marriage with the informant.