LAKHO Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellants along with another had faced trial in FIR No. 275/87 registered by Police Station Kumher, District Bharatpur, under Sec. 363, 380 Indian Penal Code 1860 (hereinafter referred to as 'IPC').

(2.) Prosecution story in brief was that the prosecutrix had been kidnapped by the accused and had been raped by appellant Bharat.

(3.) After completion of investigation and necessary formalities challan was presented against nine accused. The case was committed by the Magistrate to court of Sessions. Thereafter supplementary challan was presented against two more accused. The case was committed to the court of Sessions. Both the challans were clubbed by the trial court. Six accused were discharged by this court. Charges were framed against the appellants and accused Khubi Ram under Sec. 147, 366 IPC. Appellant was also charged under Sec. 376(2) (g) IPC.