X Vs. STATE

JUDGEMENT

(1.) These revision petitions - one filed by the State and the other filed by the prosecutrix, impugn order on charge dated 30.07.2016, whereby the trial court while framing charges against the co-accused has discharged respondent No. 2 qua the offences under Sections 376-D and Section 506 of the Indian Penal Code.

(2.) Subject FIR No. 334/2014, Police Station Hauz Khas was registered under Sections 376-D/506 of the IPC. The prosecutrix had alleged that she was uneducated and presently unemployed and used to visit Sai Baba Mandir at Lodhi Colony.

(3.) It is alleged that about 4 1/2 ; years ago she met one Raj Narain and she requested him to search for an employment for her. He about 2 1/2 ; years ago, on the pretext of getting her an employment, took her to D-Block, Hauz Khas and against her wishes made physical relations with her. Thereafter it is alleged that he took her to one Dr. Ralia and stated that he would help her in getting a job and about 2 years ago Dr. Ralia took advantage of her and against her wishes made physical relations with her.