Gopal Krishan Vyas, J. - (1.) Heard learned Counsel for the parties.
(2.) Instant Revision Petition has been filed by the petitioner Prakash S/o Mohan Lal against the Order dated 27.5.2014 passed by Special Judge, SC/ST Cases-cum-Sessions Judge, Churu whereby, the said Trial Court took cognizance against the petitioner under Section 319 Criminal Procedure Code for offence under Section 376 Indian Penal Code
(3.) Learned Counsel for the petitioner submits that in the F.I.R. as well as in the statement recorded under Section 161 Criminal Procedure Code, no allegation was levelled by the prosecutrix against the petitioner but later on during trial, in the Court, it is specifically stated by the prosecutrix that petitioner also committed rape upon her.;