KISHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the order dated 17.12.2008 whereby charges have been framed against the present petitioner for the offences under Sections 306, 376, I.P.C. and Sec. 3(2) and (5) of the SC/ST (Prevention of Atrocities) Act.

(2.) Heard learned counsel for the parties.

(3.) The main contention of the present petitioner is, that there is no iota of evidence against the present petitioner. Originally, father of the deceased has gave the report that his daughter herself told him that no one is responsible for her suicide. The allegation of rape has not been corroborated by any independent evidence. The evidence of the prosecutrix is also not there. There is no evidence regarding abetment of the offence.