JITENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned A.G.A.

(2.) This revision has been preferred by the revisionist against the judgment and order dated 03.06.2014 passed by Additional District and Sessions Judge, Court No. 5, Meerut, in criminal appeal No. 120 of 2014 dismissing the appeal and order dated 20.12.2013 passed by the J.J. Board dismissing the bail application of the juvenile in application no. 199 of 2013.

(3.) Facts in brief giving rise to this revision are that a first information report was lodged at Police Station, Sardhana, Meerut with the allegation that the complainant Bhism has filed a first information report before the police station stating that his daughter Anjali aged about 8 years had gone to call her elder brother Mohit who was playing in the primary school. She was accompanied with her younger brother Sonu. As soon as she reached near the school, Vikash aged about 19 years and Rajdeep @ Sandeep aged about 15 years who were related to the same village said to Anjali that her brother Mohit has gone towards jungle. When Anjali had not reached home after some time her mother Sunita went towards school to find out her daughter's whereabouts where she found her younger son Sonu was weeping and hue and cry of her daughter Anjali was coming from the field of sugar cane. Sunita entered into the field and saw that Vikash and Rajdeep @ Sandeep were committing rape with her daughter. The accused seeing after Sunita fled away towards the jungle. The occurrence took place at about 04:30 P.M. Anjali was brought to home. Her whole body was stained with blood and later on the report was lodged.