RAMENDRA JAIN,J. - (1.) The appellant-prosecutrix filed a complaint against respondent No.2 namely Anuj under Sections 354A, 376, 384, 452 and 506 IPC and 67-A of the Information Technology Act, 2000 with the allegations that respondent No.2 being a relative used to visit her house. In March 2013, when she was taking bath, respondent No.2 made a video of her on his mobile through ventilator of the bath room. On the basis thereof, respondent No.2 started blackmailing, abusing and sexually exploiting her in the absence of her husband. Respondent No.2 also started usurping ornaments of the appellant. He also usurped Rs. 4 lakhs from her, handed over by her husband to her. Thereafter, he started threatening to kill her and her family through his various mobile numbers. The appellant had apprehension that respondent No.2 had uploaded her nude video on the internet.
(2.) With the aforesaid allegations, a case was registered against respondent No.2 in Police Station Taraori. Investigation was conducted. After completion of the same, final report under Section 173 Cr.P.C. was presented in the Court against respondent No.2. On commitment of the case to the Court of Sessions, respondents No.2 was charge sheeted under the aforesaid sections, to which he pleaded not guilty and claimed trial.
(3.) The prosecution in support of its case, examined as many as 14 witnesses. In defence respondent No.2 examined Sumant as DW1 and Paras Soni as DW2, Nodal Officers of Vodafone.;