RUKMA SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order on charge dated 18.11.2016, whereby the trial court has held that charges are liable to be framed against the petitioner under section 370/34 IPC and section 23 of Juvenile Justice Act (hereinafter referred to as the JJ Act).

(2.) The case of the prosecution is that the prosecutrix, who was a minor girl, was brought from Assam by one Raj Kumar Thakur alluring her to get her a job and kept her in his house where he sexually assaulted her. It is alleged that later one Raju chaudhary, friend of Raj Kumar Thakur got her a job as a domestic help in the house of the petitioner.

(3.) It is alleged the prosecutrix in her statement under section 164 stated that the petitioner who was her employer used to beat her and not provide her food properly.