MUKESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Criminal Revision has been preferred against the impugned order dtd. 9/2/2023 passed by the learned A.J.C.-IV-cum-Special Judge POCSO, Ranchi in POCSO Case No.59 of 2022 in connection with Angara P.S. Case No.84 of 2021, whereby the prayer for declaring the petitioner juvenile, had been rejected.

(2.) The brief facts leading to this Criminal Revision are that the FIR was lodged by the victim herself with these allegations that about five months ago she came in contact with Mukesh Singh at the time of grazing the goats. Thereafter, love affairs developed between them and several times petitioner established physical relation with the victim. He also took her at several places and also took her to his house Baijnath Tata. On 19/9/2021, after pouring kerosene over her body set her ablaze, whereby she was burnt Mukesh Singh and his mother Leela Devi had set her ablaze. On hearing her screaming, the persons of the locality attracted there. Her mother also came there and she was taken to RIMS hospital by her mother with the help of people of village and admitted in RIMS Hospital, after being recovered, she gave the written information with the police station concerned. On this written information, Case Crime No.84 of 2021 was registered with Angara Police Station, Sub Division, Sadar, District Ranchi for the offence under Ss. 376, 307, 326 read with Sec. 34 of the Indian Penal Code and under Sec. 4 and 6 of the POCSO Act against the Mukesh Kumar Singh and Leela Devi.

(3.) The Investigating Officer after having concluded the investigation, exonerated Leela Devi from the charge and filed charge sheet against the accused Mukesh Kumar Singh for the offence under Ss. 376, 307, 324 of the Indian Penal Code and under Ss. 4 and 6 of the POCSO Act.