SMT. MANJU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the instant criminal revision petition under Sec. 397/401 Crimial P.C., the petitioner has challenged the order dated 27-4-2005 passed by the Special Judge, SC/ST (Prevention of Atrocities) Cases, Pall (for short, "the trial Court" hereinafter) in Sessions Case No. 1/2004, whereby the trial Court framed charges against the petitioner for the offence under Sec. 376/109 IPC, and in the alternative, under Sec. 120-B, IPC. Aggrieved by the order Impugned, the petitioner has filed the instant revision.

(2.) I have heard learned counsel for the petitioner and the Public Prosecutor for the State. Perused the order impugned and the Challan papers.

(3.) It is contended by the learned counsel for the petitioner that there is no evidence either of abatement to commit the offence or criminal conspiracy against the petitioner. According to the learned counsel, even if the evidence sought to be produced by the prosecution during trial of the case remains uncontroverted, still prima facie no offence is made out against the petitioner.