SAVITRI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against an order dated 20-1-2003 delivered by the learned Additional Sessions Judge (Fast Track), Jalore.

(2.) An application under Section 319 of the Cr. PC. was moved by the complainant in the said Court with a prayer that cognizance for the offences under Sees. 376/34, 366/34 and 120-B of the I.P.C. be taken against four accused persons named in the application.

(3.) The learned counsel for the petitioner has argued that during the trial of the principal accused Dilip K. Va.su the petitioner was examined as a witness and she stated that Kallashpuri was the driver of the car in which she was taken away by Dilip K. Vasu. Further she deposed that the other accused persons Smt. Krishna Acharya, Shri Mahesh Sharma, Smt. Devki and Smt. Indra Kaur were also present and they instigated the principal accused Dilip K. Vasu to commit the offences.