BHANWAR Vs. STATE

JUDGEMENT

(1.) THIS revision petition has been filed against the judgment and order dated 3.12,2003 passed by learned Addl. District & Sessions Judge (Fast Track No. 1), Ajmer in sessions case No. 27/2003 whereby he has acquitted all the accused respondents for the offence punishable under Sections 354, 376/511 IPC.

(2.) BRIEF facts of the case are that on 18.11.2002, complainant -petitioner submitted a written report/complaint before the Dy. S.P., Ajmer to the effect that after seeing his both daughters Safita, aged 18 -19 years and younger daughter Naina, accused Azeem; Munna and Ajmat along with Azeez and Bablu, outraged both of them. On hearing hue and cries of younger daughter Naina, neighbouers of Meena caste came at the place of incident and on their intervention, all the accused ran away.

(3.) ON receiving the said report, police registered the case being FIR No. 162/2002 at P.S. Mahila Thana, Ajmer for the offence under Sections 354, 376/511 IPC. After investigation, police filed challan before the court of learned Addl. Chief Judl. Magistrate No. 1, Ajmer against the respondents for the offence under Sections 376(2)(g) and 511 IPC, who committed the case to the court of learned Sessions Judge, Ajmer, from where it was transferred to the court of Addl. Sessions Judge (Fast Track) No. 1, Ajmer for trial. Thereafter the trial Court framed the charges for the offence under Sections 354, 376/511 IPC against accused Munna and Sec. 354 IPC against all remaining accused -respondents. The respondents denied the charges, pleaded not guilty and prayed to be tried.