Chattisgarh High Court
State Of Chhattisgarh vs Ghurwa Ram @ Netu Chandrakar 2 ... on 5 August, 2019
1
CRMP No. 2445 of 2018
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 2445 of 2018
State Of Chhattisgarh Through Police Station Than
Khamhariya ,district Bemetara Chhattisgarh.
---- Petitioner
Versus
Ghurwa Ram @ Netu Chandrakar S/o Leelaram Aged About 27
Years R/o Village Gopalpur, Police Station Thankhamhariya
District Bemetara Chhattisgarh.
---- Respondent
For Petitioner/State Ms. Fouzia Mirza, Additional Advocate
General
DB: Hon'ble Mr. Justice Prashant Kumar Mishra &
Hon'ble Mr. Justice Gautam Chourdiya
Order On Board By Prashant Kumar Mishra, J.
5/8/2019
1. Heard.
2. The trial Court has acquitted the accused of the charges under Sections 450, 376, 506-B of IPC and Section 6 of the Protection of Children from Sexual Offences Act, 2012.
3. PW-1 Kevri Chandrakar, mother of the prosecutrix, has admitted in para 5 of her cross-examination that the prosecutrix is her 2 CRMP No. 2445 of 2018 second daughter being one year younger to her eldest daughter, who is already married and has two children. She would admit that her eldest daughter is aged about 23-24 years. Thus, the prosecutrix was aged more than 18 years at the time of the incident as per the statement of her mother Kevri Chandrakar.
4. The prosecutrix was subjected to forcible sexual intercourse on atleast 5-6 occasions and the incident happened at her own house, when the accused used to visit her to maintain sexual relations. The prosecutrix did not reveal the incident to any of her relatives including her parents. PW-1 Kevri Chandrakar became aware of the prosecutrix's pregnancy of about 7 months, when she raised a doubt about the same while the prosecutrix was bathing in the house.
5. Considering the nature and quality of evidence available on record, no case for grant of leave to appeal is made out.
6. The CRMP is dismissed.
Sd/- Sd/-
( Prashant Kumar Mishra) (Gautam Chourdiya)
Judge Judge
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