- (1.)Heard on admission.
(2.)The applicants have challenged the order dated 11.08.2015 passed by IV Additional Sessions Judge, Bhind in S.T. No.219/2015 whereby charges for the offences under Sections 363, 366-A, 376(2) (i), 376 (2)(n) of IPC and Section 5(l) read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 (hereinafter it would be referred as 'POCSO Act') were framed against the applicant No.1 Gote @ Rambharat Sharma whereas same charges read with Section 109 of the IPC and under Section 17 of the POCSO Act were framed against the applicants No.2 & 3 namely Seetaram and Smt. Arti Sharma.
(3.)Facts of the case, in short, are that the applicant No.1 kidnapped the prosecutrix in the case. For some time, he kept her at the house of Arti and committed rape upon her in that house. Thereafter, he kept the prosecutrix at the house of Seetaram for some time and committed rape upon her.