MUKTU TANTI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned amicus curiae, learned counsel for the appellants and learned A.P.P. for State.

(2.) All these three appeals arise out of the common judgment dated 18.12.2008 and the order of sentence dated 20.12.2008 passed in Sessions Trial No. 284 of 2006 by the Ld. court of 1st Additional Sessions Judge, West Singhbhum at Chaibasa whereby these three accused persons/ appellants have been convicted for the charges under Sections 366A/34 and 376 (2) (g) of the Indian Penal Code whereas it has been held that the charges under Sections 212, 120B of the I.P.C. and Section 3 (x) of the S/C and S/T (Prevention of Attrocities Act) have not been proved against them.

(3.) The F.I.R. being Rail Chakradharpur P.S. Case No. 26 of 2006 was registered under Sections 366A/34, 376(2)(g), 212 of the IPC read with Section 3 (x) of the S/C and S/T (Prevention of Attrocities Act) against unknown on the basis of the fardbeyan of the victim girl (named 'X') at 13.30 Hours on 03.08.2006 before the Sub-Inspector Ashok Kumar of Chakradharpur P.S.