JAI PRAKASH @ PRAKASH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE present revision has been filed by the revisionist against the charges framed by the learned Additional Sessions Judge, Vikas Nagar, Dehradun under Section 240 of Cr.P.C. vide order dated 12.12.2014 in Sessions Trial No. 84 of 2014.

(2.) ACCORDING to the revisionist in a statement, under Section 164 Cr.P.C., given by the prosecutrix Guddi Devi, she has alleged that one Jai Singh @ Jony and another person, whose name she has not mentioned, have raped her whereas charges have been framed against three persons, namely, Jai Singh @ Jony, Jai Prakash @ Prakash and Bheem Singh Rana.

(3.) ACCORDING to the revisionist, there is nothing against him, and therefore, charges were not liable to be framed against him. At this stage nothing can be said on this aspect.