PRATYUSH KUMAR, J. - (1.) Heard Sri Ravindra Nath Rai, Advocate, learned counsel appearing for the revisionists and learned Government Advocate for the State.
(2.) The accused/revisionists by the instant revision questions the correctness of the order dated 14th January, 2011, whereby their discharge application was rejected by the trial Judge in S.T. No. 433 of 2010 (State v. Hira Lal and others) under sections 363, 366, 376, 506 I.P.C., Police Station Chauri Chaura, District Gorakhpur.
(3.) The grounds raised in the revision are that the prosecutrix and revisionist No. 4 were major, they married with their own free will. From the medical evidence, the prosecutrix was found to be major, no offence was made out against the revisionists. The impugned order is bad in law.;