JANWARA RAM Vs. JADU RAM

JUDGEMENT

(1.) It is complainants revision against the acquittal of the accused petitioners Nos. 1 and 2 of the charge under Sections 363, 366 and 376, I.P.C. by the learned Sessions Judge Jhunjhunu under his judgment dated 3-12-1987.

(2.) I have heard learned counsel for the respondent and have gone through the record of the case. The learned Sessions Judge has held that the age of the prosecutrix Smt. Barphi at the time of the occurence was 18 to 19 years and that she had gone to the accused non- petitioner of her own free will and intercourse, if any, was with her consent. After having gone through the judgment of the learned Sessions Judge, in my opinion, it cannot be, said that the view taken by him is perverse or in other words as such has no reasonable man on the evidence on record could have taken.

(3.) I find no force in this revision petition and it is hereby dismissed. Re vision dismissed