STATE OF RAJASTAN Vs. ROHILASH KUMAR

JUDGEMENT

(1.) The State has filed these three criminal appeals after grant of leave to appeal by this Court. These appeals arise out of three separate judgments delivered by the Sessions Judge, Bharatpur, in three different Sessions cases which arose out of three first information reports lodged by three victims, namely, Meena Kumari, Sindoor Bai & Fatima with the allegations that Rohitash Kumar (respondent in these appeals) had committed sexual intercourse forcibly upon the-impersons while they wereresiding in the rescue home situated at Bharatpur & maintained by the Social Welfare Department of Rajasthan, in between July 27 and September 27, 1981.

(2.) At joint request of both the parties, since the grounds of acquittal assigned by the trial Court under impugned judgments are similar and identical in favour of the respondent who was accused in the three cases out of which the present appeals arise, these three appeals are being disposed of by this common judgment.

(3.) In Sessions case No. 129/83, according to the charge framed against the respondent, he is alleged to have committed sexual intercourse on the person of Mst. Fatima on or about or in between 27-7-1981 & 27-9-1981. In Sessions case No. 128/81, respondent, Rohitash Kumar, is alleged to have committed sexual intercourse on or about 27-7-1981, on the person of Mst. Sindoori. And, in Sessions case No. 130/81, the respondent is alleged to have committed sexual intercourse on or about 27-6-1981 on the person of Meena Kumari. First information reports were lodged by the victims, named above, on 27-9-1981. The victims were medically examined on 28-9-1981.