State Of Chhattisgarh Vs Girwar Sahu

Chhattisgarh High Court 13 Aug 2019 Criminal Miscellaneous Petition (CRMP) No. 1872 Of 2019
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous Petition (CRMP) No. 1872 Of 2019

Hon'ble Bench

Prashant Kumar Mishra, J

Advocates

Rajendra Tripathi

Final Decision

Dismissed

Acts Referred

Indian Penal Code, 1860 — Section 376, 376(2)(n), 506#Protection Of Children From Sexual Offences Act, 2012 — Section 5(y), 6#Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)

Judgement Text

Translate:

Prashant Kumar Mishra, J

1. This is an application for condonation of delay in filing the application.

2. For the reasons mentioned in the application, the delay of 24 days in filing the application is condoned.

3. Accordingly, I.A.No.1 stands disposed of.

4. Trial Court has acquitted the accused from the charge under Section 366, 376(2)(n), 506 Part II of the Indian Penal Code; Section 5(,y)/6 of the

POCSO Act, 2012; and Section 3(2)(v) of Cr.M.P.No.1872 of 2019 the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

5. As per the Court statement of the prosecutrix (PW-1) she was in contact with the accused over mobile and has stayed for about one month while

earning livelihood at Kondapur, Near Hyderabad (Telengana). Before this stay also they were working together at different places and at all these

places she was allegedly subjected to forcible sexual intercourse on promise to marry her.

6. In the school register the date of birth of the prosecutrix has been mentioned as 27-4-2000 whereas in the Kotwari register as also in the Aadhar

Card her date of birth has been mentioned as 1-1-1999, therefore, there is no definite proof in respect of her age.

7. Father of the prosecutrix (PW-2) has stated that the date of birth of his daughter (prosecutrix) is 27-4-2000. He also admitted that his daughter has

once failed in class 10th. Thus, there is no definite proof that on the date of incident i.e. 20-7-2017 the prosecutrix was less than 18 years of age.

8. In absence of proof of age and considering the conduct of the prosecutrix, who appears to be a consenting party to the act of sexual intercourse,

the present is not a fit case for grant of leave to appeal.

9. In the result, the appeal, sans merit, is liable to be and is hereby dismissed.

From The Blog
Supreme Court to Rule on Multi-State Societies in IBC Cases
Oct
25
2025

Story

Supreme Court to Rule on Multi-State Societies in IBC Cases
Read More
Supreme Court: Minors Can Void Property Sales by Guardians
Oct
25
2025

Story

Supreme Court: Minors Can Void Property Sales by Guardians
Read More