PRATAP NARAYAN TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) ARGUMENTS heard.

(2.) ON 24th November, 2001, First Addl. Sessions Judge, Chhatarpur, framed charge against this petitioner in Sessions Trial No. 138/2000, for offence punishable under Section 376 (g) of the IPC, giving rise to this revision.

(3.) IN police statements of Ku. Seema so also her father Krishnapal Singh, which purports to have been recorded on 3rd December, 1999, this petitioner who is known as 'nanu' also, is stated to have committed rape on the prosecutrix Ku. Seema, at the time of alleged incident and hence even if the name of this petitioner is not found stated in the F. I. R. , the learned First Addl. Sessions Judge, Chhatarpur, is found to have committed no illegality or impropriety in framing the charge against this petitioner for an offence punishable under Section 376 (g) of the IPC.