GEETA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since both these revisions have been preferred by the revisionists challenging the common order dated 15.09.2011 passed by the Court below, hence these are disposed of by this common judgment.

(2.) The revisionists have challenged the common order dated 15.9.2011 passed by the Additional Sessions Judge/ IInd Fast Track Court, Rudrapur, District-Udham Singh Nagar on the application 27Kha moved by the prosecution in Sessions Trial No.314 of 2010, whereby revisionist Km. Geeta has been summoned u/s 363/366 IPC, whereas the revisionist Amit Kumar @ Monu has been summoned to face trial under Sections 363, 366 and 376 IPC.

(3.) Facts of the sessions trial are that the complainant Ms. Nandini Rawat lodged an FIR on 29.8.2010 at Kotwali Rudrapur with the allegations that on 4.5.2010, her daughter Santosh Rawat, aged about 16 years, was missing from her house. Before 4 days, she reached home in the state of unconsciousness. After recovering the health, she disclosed that on 4.5.2010, accused Sonu Kannojia and Monu Kannojia had taken her away forcefully and had kept her at Varanasi, Faizabad and various other places, where the accused committed rape on her.