SONAM @ KARISHMA SINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard on admission.

(2.) This criminal revision under Section 397 read with Section 401 of the Cr.P.C. is directed against order dated 5.9.2018 passed by the Court of learned First Additional Sessions Judge, Amarpatan, District Satna in Sessions Trial No.120/2017 whereby, an application under Section 319 of the Cr.P.C. filed on behalf of the victim was dismissed.

(3.) The facts giving rise to this criminal revision may be summarized as hereunder: Petitioner/victim, who is a 20 years old unmarried girl, lodged a first information report in police station Amarpatan, District Satna, at about 2:11 p.m. on 26.2.2017 to the effect that at about 8:00 p.m. on 25.2.2017, she was going towards the field of accused Nagendra Singh to ease herself. At that time, Nagendra Singh came from behind, caught hold of her hands, dragged her behind a mango tree and raped her twice or thrice. He let her go at about 6:30 a.m. the next morning after threatening her that if she disclosed the matter to anyone, he would kill her.