SHAITANA RAM & ANR Vs. STATE OF RAJ

JUDGEMENT

(1.) In this criminal revision petition, final arguments have been heard by me at the admission stage with the consent of both the parties.

(2.) In Sessions Case No.4/2013 on 11.1.2013, the learned Special Judge, SC/ST Cases, Jodhpur has framed the charges under Sections 376, 379 and 323 IPC and Section 3 (2)(v) of the SC/ST(Prevention of Atrocities) Act, 1989 (for short "the Act of 1989").

(3.) I have heard both the parties. I have perused the statement of the prosecutrix Pappu Devi recorded under Section 161, Cr.P.C. I have also perused her statement which was recorded under Section 164, Cr.P.C. Some of the lines of her statement are as follows:-