SAHODRA BAI Vs. GAJENDRA SINGH

JUDGEMENT

(1.) This revision is directed against judgment dated 24.11.2006 passed by Additional Session Judge, Korba in Session Trial No. 48/2005. By the impugned judgment, accused/respondent No. 1 Gajendra Singh has been acquitted of the charges under Sections 363, 366 and 376(1) of the Indian Penal Code.

(2.) Case of the prosecution, in brief, is as under:

(3.) Shri Sanjeev Banjare, learned counsel for the applicant/prosecutrix (PW14) argued that on the date of incident, age of prosecutrix (PW14) was below 16 years. He further argued that the finding given by the trial Court is perverse. Respondent No.l abducted prosecutrix (PW14 ) forcibly. The judgment of acquittal recorded by the trial Court is not sustainable. Therefore, the revision may be allowed and respondent No.l may be convicted.