NANHO Vs. STATE OF M P

JUDGEMENT

(1.) Arguments heard.

(2.) The case was under section 354 of the I.P.C.

(3.) Then after 15 days the prosecutrix made another report in writing saying that her report was not correctly written and in fact she was subjected to gang rape. Then this case was converted into section 376/34 of I.P.C. and the petitioner, who was on bail, was arrested on 10.4.1992.