VIKAS RUSIA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Arguments heard.

(2.) On 24/11/2001, First Addl. Sessions Judge, Chhatarpur, framed charge against this petitioner is Sessions Trial No. 138/2000, for offence punishable u/s. 376 (g) of the I.P.C., giving rise to this revision.

(3.) Referring to the first information report, the statement of Seema, the prosecutrix, which is recorded u/S. 164, Cr. P.C., on 16/12/1999, the affidavits sworn in by Seema so also her father Krishnapal Singh, and the medical report dated 5/12/1999, it is submitted by Shri Rajendra Singh that in the F.I.R., the statement of Seema, the prosecutrix, recorded u/S. 164 of the Cr. P.C., affidavit of Krishnapal Singh, father of the prosecutrix so also the affidavit of Seema, this petitioner is not alleged to have committed rape on the prosecutrix Seema.