MAHESH CHANDRA SHARMA, J. - (1.) BY filing instant criminal revision the accused petitioner has challenged the order dated 18.7.2008 passed by Special Judge, Women Atrocities and Dowry Cases, Jaipur (for short 'the trial Court') in Sessions Case No. 25/2008 by which the petitioner has been charged for the offence under Section 376 IPC.
(2.) BRIEF facts of the case are that prosecutorix Poonam Singh submitted a written report at P.S. Mansarovar, Jaipur regarding commission of rape etc., by petitioner. On the basis of the above written report, the police registered an FIR against the accused petitioner for the offence under Sections 323, 376, 493, 353 and 406 IPC.
(3.) THE police after investigation submitted charge -sheet against the accused petitioner for the offence Under Sections 354 and 376 IPC.;