STATE Vs. MAHESH CHAND & ANR.

JUDGEMENT

(1.) Feeling aggrieved by the order dated 29th March, 2017 whereby respondents/accused persons have been discharged in case FIR No.249/2016, PS Palam Village for the offence punishable under Section 376 and 376/511 IPC, which are triable by the Court of Session, the State has invoked the revisional jurisdiction of this Court with a prayer to set aside the order whereby both the accused/respondents have been discharged for the aforesaid offences.

(2.) Vide impugned order dated 29th March, 2017, the learned Addl. Sessions Judge has discharged the accused persons/respondents No.1 and 2 for the following reasons:

(3.) I have heard learned APP for the State as well as learned counsel for the respondents and carefully gone through the record.