MAHAVEER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Appellant had faced trial in F.I.R. No. 317 dtd. 25/9/2013 registered at Police Station Patan, District Sikar under Sec. 363, 366(A), 376 Indian Penal Code, 1860 (hereinafter referred to as 'IPC') and Sec. 5/6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter referred to as 'the Act').

(2.) Prosecution story in brief, as per the F.I.R. is that on 25/9/2013 at about 8:30 p.m. daughter (victim) of the complainant-Ajeet Saini aged about three and a half years had gone to get water from railway station. However, victim had been taken away by some unknown person and she had been raped. Victim came home crying and narrated the incident to the complainant. Victim was bleeding from her genitals and her intestines were protruding from her private part. On the basis of the statement of the complainant, formal F.I.R. was registered.

(3.) After completion of investigation and necessary formalities, challan was presented against the appellant.