PRITINKER DIWAKER,J. - (1.)Heard on admission.
(2.)Challenge in this appeal is to the judgment and order dated 27.7.2019 passed by the Additional Sessions Judge, FTC, Bareilly in Sessions Trial No.598 of 2017 (State of UP vs. Pushpendra Gangwar) acquitting the respondent-accused of the offence under Sections 376 and 504 of IPC.
(3.)As per prosecution case, on 24.10.2015, FIR Ex.Ka.6 was lodged by the prosecutrix, aged about 22 years, alleging in it that since last two years, on the pretext of marriage, the respondent-accused was having physical relation with her and now he has refused to marry her. Based on this FIR, offence under Sections 376, 504 of IPC was registered against the respondent-accused.