CHITRA Vs. RAVIKUMAR

JUDGEMENT

(1.) CHITRA, the petitioner herein, being the victim in the case relating to the offence under Section 417 and 420 I.P.C., challenging the judgment acquitting the accused/Ravi Kumar, the first respondent herein, has filed this revision.

(2.) ACCORDING to the petitioner, the first respondent, who was residing opposite to her house, developed relationship with her and as he promised her that he would marry her, she shared bed with him and consequently, she became pregnant. Ultimately, she delivered a female child, named "Arul Jothi".

(3.) THOUGH the State did not choose to prefer an appeal against acquittal, the victim in this case has filed this revision.