KARAMJEET SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This revision has been preferred against the order dated 27-2-2012 passed by Sessions Judge, Nainital in Session Trial No. 14 of 2011, State Versus Karamjeet Singh, P.S. Lalkuan, District Nainital. By the impugned order the learned Sessions Judge has framed additional charge U/S. 376 I.P.C. against the accused/revisionist. Perusal of record reveals that in Session Trial No. 14/2011 the learned Sessions Judge has framed charges U/Ss. 363 and 366 I.P.C. against the accused/revisionist on 4.11.2011. Thereafter statements of prosecution witnesses started. Prosecutrix Km. Puja and Smt. Dharma Devi grand mother of Km. Puja appeared before the trial court and their statements were recorded on 27-2-2012. In the examination in chief of prosecutrix Km. Puja it has come that the accused prior to the instant incident had committed rape upon her four times. On the above statement learned Sessions Judge framed additional charge U/S. 376 I.P.C. against the accused/revisionist.

(2.) Feeling aggrieved by the order of framing charge U/S. 376 I.P.C. against the accused, the accused has preferred this revision.

(3.) Heard learned counsel for the parties and perused the record.