REVA MANDAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since same order is challenged in both the revisions, they are heard together and are being decided by this common judgment.

(2.) The challenge in these revisions are made to the order dtd. 11/12/2024, passed in Special Sessions Trial No. 802 of 2024, State Vs. Ashish Punia and Another, by the court of FTC/Additional Sessions Judge/Special Judge (POCSO), Rudrapur, District-Udham Singh Nagar ("the trial"). The revisionist, Reva Mandal, has been charged for the offences punishable under Sec. 354 IPC read with Ss. 107, 323 IPC and Ss. 9/10 read with Sec. 16/17 of the Protection of Children from Sexual Offences Act, 2012 ("the Act") and revisionist, Ashish Punia, has been charged for the offences punishable under Ss. 354 and 323 IPC and Ss. 9/10 of the Act.

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