May 31, 2018:
ASJ Renu Bhatnagar stated that,"A girl who is continuously facing molestation at the hands of her (brother-in-law) who had an evil eye on her and wanted to be physical with her since his marriage with her sister, had no option but to file the complaint with the police".
Court further added that despite taking legal recourse, woman fell prey at the hands of the accused, who married her sister in 2015.
Judge added that,"Her (victim's) various police complaints, culminating in registration of four FIRs against the accused, tell tale of the helpless situation of a girl, who despite taking recourse to law and police, fell prey in the hands of the accused, who ultimately succeeded in committing rape with her, despite all her resistance and efforts".
Court stated that,"Nothing adverse came out in the cross examination of the prosecutrix so as to show that she was deposing falsely in the court. Her testimony is consistent throughout".
Court slapped a fine of Rs 15,000 on convict and directed Delhi State Legal Service Authority (DSLSA) to pay the victim Rs 2 lakh compensation considering "the gravity of the offence, her mental and physical trauma, her social status and financial condition".
Ever since the convict got married, he was stalking his wife's sister because of which the couple soon separated.
According to the prosecution, man forced the victim to have physical relations with him and threatened to torture her sister (his wife) and kill her father and brother if she refused.
She lodged several complaints against him, yet he did not mend his ways, woman submitted before Court, adding that on December 27, 2015 he raped her.
She lodged an FIR on January 6, 2016 alleging that on several occasions, he had molested her and stalked her following which she lodged various complaints.
Source PTI
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!