TARUN JIT TEJPAL Vs. STATE OF GOA

JUDGEMENT

(1.) Leave granted.

(2.) Feeling aggrieved and dissatisfied with the impugned Judgment and Order dated 20.12.2017 passed by High Court of Bombay at Goa in Criminal Revision Application No. 60 of 2017 by which the High Court has dismissed the said Revision Application preferred by the appellant herein - original accused and has refused to discharge the appellant-original accused for offences under Sections 354, 354A, 354B, 341, 342, 376 (2) (f) and 376 (2) (k) of the IPC, appellant- original accused has preferred the present appeal.

(3.) That the appellant herein - original accused is facing the trial for the offences under Sections 354, 354A, 354B, 341, 342, 376 (2) (f) and 376 (2) (k) of the IPC. The criminal proceedings were initiated against the appellant herein pursuant to the FIR lodged on 22.11.2013 by the Police Inspector, CID, Crime Branch, Dona Paula for the aforesaid offences alleged to have been committed on 21.11.2013. That the Investigating Officer collected the relevant material/evidence and also recorded the statement of the relevant witnesses including the prosecutrix and thereafter filed the charge-sheet against the appellant for the aforesaid offences. That thereafter, the learned Additional Sessions Judge, Mapusa vide Order dated 07.09.2017 ordered charge to be framed against the appellant for the offences under Sections 354, 354A, 354B, 341, 342, 376 (2) (f) and 376 (2) (k) of the IPC.