BHERU LAL KUMHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It has been apprised to this Court by the learned Public Prosecutor that the complainant/victim party has been informed.

(2.) The jurisdiction of this Court has been invoked by way of filing an appeal under Sec. 14A(2) of SC/ST (Prevention of Atrocities) Act at the instance of accused-appellant. The requisite details of the matter are tabulated herein below:--

(3.) The concise facts of the case as alleged in the FIR lodged by the prosecutrix are that she was going to Joganiya Mata on her own when the appellant sedated her with an ice cream on the bus journey and took her to multiple places and raped her.