VIKRAM ORAON AND ORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) Petitioners are aggrieved by the order dated 30.4.2012 passed by learned Assistant Sessions Judge-I, Gumla, in S.T. No.110 of 2011, whereby the application filed by the petitioners under Section 227 of the Cr.P.C. for discharge, has been rejected by the Court below.

(3.) The facts of the case lie in a short compass. The petitioners have been made accused in Sisai P.S. Case No.127 of 2010, corresponding to G.R. No.668 of 2010 for the offence under Sections 376/341/323/34 of the IPC, wherein there is direct allegation against the co-accused Deonath Oraon, who is not a petitioner in this case, to have established physical relationship with the informant on the false pretext of marrying her for the last one and half years, due to which she became pregnant. It is alleged that when the said co-accused Deonath Oraon refused to marry the informant, there was a panchayti in the village, in which, she was allowed to live in the house of these petitioners. It is further alleged that during her stay at the house, the petitioners used to abuse the Informant. It is further alleged that on 9.8.2010, the co-accused Deonath Oraon took the informant along with him to a forest, assaulted her causing injuries, and thereafter she returned back to her parents' place and lodged the FIR. The petitioners are the parents and brother and the main accused Dev Nath Oraon.