SUNIL AND OTHERS Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners/accused Nos.3, 4, 5 and 6 and the learned High Court Government Pleader for respondent-State.

(2.) Petitioners apprehends their arrest by the respondent-police in their Crime No. 448/2016. Now charge sheet is submitted to the Court for the offences punishable under Sections 363, 366, 376(2)(N) R/w Section 34 of IPC and Sections 4 and 6 of POCSO Act and Section 9 of Child Marriage Prohibition Act, 2006.

(3.) The allegation is, the 1st accused abducted the victim girl and also by administering some drug on her, he married her in a temple. She was tied a Thaali by the 1st accused. Thereafter, at the residence of CW- 10, she was raped. The petitioners converged with the 1st accused for the said offences.