Sanjeev Sachdeva, J. - (1.)Petitioner impugns order dated 20.09.2016, whereby, the Trial Court has discharged respondent No.2 of the offences under Section 376/506 IPC.
(2.)Subject FIR was registered under Section 376 IPC, on the complaint of the petitioner made on 13.10.2015 wherein she had alleged that her husband had died in the year 2006, she has a small child and was very upset in connection with her husband's case when she came in contact with respondent No.2.
(3.)It is alleged that respondent No.2 taking advantage of her started increasing his closeness with her and against her wishes made physical relationship and when she protested he is alleged to have stated that he was all alone, so would marry her and take care of her and her son. He also promised to purchase a plot in her name.