HIMANSHU Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard on admission.

(2.) This revision has been preferred against the order dated 18.7.2018 passed by the Special Judge under the Protection of Children from Sexual Offences Act, 2012 (henceforth 'the POCSO Act'), Bhanupratappur, Kanker in Special Sessions Trial No.16 of 2018, by which the Learned Special Judge has framed charges against the Applicant/accused under Sections 376, 506B, 120B of the Indian Penal Code and Section 4 of the POCSO Act.

(3.) As per the prosecution story, it is alleged that on 20.3.2018 at about 12:30 p.m., at the residence of co-accused Raja alias Sohail Khan, the present Applicant threatened the prosecutrix, a girl below 18 years of age, of her life and committed rape with her. On the basis of a written report made by her, police registered a crime and on completion of the investigation, a charge-sheet was filed. Vide the impugned order, the Trial Court has framed the charges against the Applicant as mentioned in the second paragraph of this order. Hence, this revision.