- (1.)This appeal has been filed against judgment dated 11.2.2009, acquitting respondent Manoj of the charge framed against him. On an accusation to commit rape, the respondent was arrayed as an accused in FIR No.195 dated 6.12.2006 police station Alewa, district Jind.
(2.)Process of law was started on a complaint (Ex.PA) made by Ritu (PW4), wherein she had stated that "on 1.12.2006 at about 8.30 p.m.
(3.)She was going to the house of her uncle Rampal for bringing flour, Manoj son of Prem and one other boy to whom she could not identify were present in the street and they started following her. They put one 'Khesh' on her head and they pounced her mouth and they took forcibly her to the house of Manoj son of Prem and they tried to out rage her modesty and for that they torn her clothes and they pounced her on the ground. But during the scu le their hand was removed from her mouth. She cried for help and on hearing her shouts her uncle Rampal, Krishan and Jagdish reached at the spot and they got relieved her from the clutches of the accused persons. During the scuffle her clothes were torn and she lost her nose pin."