PRATIMA KERKETTA Vs. STATE OF JHARKHAND AND ANOTHER

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Instant application has been preferred on behalf of petitioner seeking special leave to appeal from the judgment of an acquittal of opposite party No. 2 vide judgment dated 28.08.2017 arising out of Complaint Case No. 3028/2014 in S.T. No. 63/2017 by the learned Judicial Commissioner XVII-cum-FTC (CAW), Ranchi, whereby and whereunder, opposite party No. 2 has been acquitted by the learned Court below for the charged offence under Section 376 of the Indian Penal Code.

(3.) The case of the prosecution instituted on the basis of the complaint filed by the complainant before the learned SDJM, Ranchi on 03.11.2014 in short is that the accused George Tarun Hans met her via Facebook in September, 2011. Thereafter they started chatting with each other through mobile and on 22.10.2011 the complainant and the accused met with each other like friends. Thereafter, they met several times at different places. The complainant further stated that she joined St. Francis School, Banhora as a teacher on 14.08.2013 and she was residing at her relative house and due to pressure of the accused she shifted at rented house of Albart Tigga situated at Harmu Basti, PS Argora, Dist.- Ranchi on 26.08.2013 and on that day, she was raped forcibly by the accused. The accused also took her nude photographs and on the protest of complainant for the same, the accused threatened that if she lodged FIR or complained then he will upload the said photographs on internet and on 27.08.2013, the accused also raped her several times against her will.