HAKAM Vs. STATE OF M P

JUDGEMENT

(1.) This is a criminal revision under Section 397/401 of the Code of Criminal Procedure, 1973, for setting aside the judgment dated 18/04/ 2011 passed by the Special Judge, Sagar and for granting bail to the applicant.

(2.) Brief facts of the case are that on 08/03/2011 at about 5.00 p.m., the prosecutrix, daughter of Jagat Singh Ahirwar, was playing in front of her house. The appellant allured her to play with him, took her in cattle house (sar) of Baliram and committed rape with her.

(3.) The learned counsel for the applicant submitted that the applicant is young boy of 16 years. He is a juvenile. He is an student of 8th class. He is entitled for bail.