NAVEEN CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 23/10/2021, passed in Special Sessions Trial No. 31 of 2008, State Vs. Naveen Chandra, by the Fast Track Court/Additional District and Sessions Judge/Special Judge (POCSO), Haldwani ("the trial"). By the impugned order, an application under Sec.  311 of the Code of Criminal Procedure, 1973 ("the Code"), by the revisionist has been rejected.

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

(3.) According to the FIR, the revisionist had assaulted the victim and threatened her to marry with him or else he would disfigure her by sprinkling acid on her face. It is this FIR, in which, after investigation, charge sheet was submitted and the trial proceeded. In the trial, the victim had already been examined on 8/3/2019, as PW 3.