GEETA KUNJAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) As both these revisions arise out of the common judgment and order dtd. 3/5/19, they are being disposed of by this order.

(2.) These are the two revision petitions that have been preferred seeking to challenge the orders dtd. 24/4/2019 and 3/5/2019 in Special Sessions Trial No. 37/2018 passed by the Additional Sessions Judge (FTC) Rajnandgaon, framing of charges under Ss. 8/16,10/16 and 17 of the Protection of Children from Sexual Offences Act against the applicants.

(3.) Facts of the case which needs to be noted to appreciate the controversy arising herein is that on 22/4/2018, one written complaint was given by the Block Education officer, Dongergaon, Assistant Education Officer and others along with a departmental enquiry report for lodging the FIR against Ajesh Kumar Shukla, In charge, Head Master, Government Middle School, Village Arjuni Rajnandgaon. It is alleged that Ajesh Kumar misbehaved, made sexual remarks and also outraged the modesty of some minor students therefore FIR was lodged against him. During investigation it was found by the Investigating Officer that some teachers of the school were aware of the act of the accused and therefore they are also implicated as accused and charge sheet was also filed against them. The trial court framed charges under Ss. 8/16,10/16 and17 of the Protection of Children from Sexual Offences Act against the applicant. Hence, the present revision.