SUNDER LAL Vs. STATE OF RAJ

JUDGEMENT

(1.) THIS is a revision petition against the order dated 23.01.2015 passed by the learned Sessions Judge, Jodhpur Metropolitan in Criminal Appeal No.34/2015 whereby the appeal preferred against the order dated 20.01.2015 passed by the learned President, Juvenile Justice Board, Jodhpur rejecting the application under Section 12 of the Juvenile Justice Act in CR No.124/2014, P.S. Nagori Gate, Jodhpur has been dismissed.

(2.) ACCORDING to the prosecution case, on 03.10.2014, the complainant Smt. Sukha Devi lodged an FIR at P.S. Nagori Gate, Jodhpur alleging therein that she resides Near Mahamandir Railway Station, Jodhpur and near her plot, one Daulat Singh Solanki resides with his family. At about 9.30 a.m., daughter of Daulat Singh Solanki, viz. Neha Solanki was working with other labourers, then Dinesh, Rakesh, Bohmaram, Manish, Hemraj, Mangilal, Pramod, Gajendra and other persons, residents of Ramgadhi Chhatravas, came there armed with sticks and pipes and threatened the labourers to move out from there and after that all the accused persons pushed Neha Solanki on the floor and started molesting her dignity. On seeing this, complainant and one Bablu came to rescue her. The accused gave pipe blow on the head of Bablu.

(3.) THEREAFTER , one Budharam Bishnoi came to the rescue but all the accused gave repeated lathi blows to Budharam Bishnoi. On hearing hue and cry, residents of the vicinity reached there then all the accused ran away.