AKOIJAM JILLA SINGH Vs. STATE OF MANIPUR, THROUGH PUBLIC PROSECUTOR (HIGH COURT)

JUDGEMENT

(1.) Heard Mr.N.Umakanta, learned counsel for the petitioners and Mr.L.Sevananda, learned counsel appearing for the respondents.

(2.) This revision application is directed against the order dated 1.6.2015 passed by learned Session Judge, Thoubal in S.T Case No.25 of 2014 (arising out of FIR No.142(9) 2001 Thoubal P.S) whereby and whereunder charges have been framed under Section 366, 354/34 IPC and 323/34 of IPC.

(3.) Before adverting to the submissions advanced on behalf of the petitioners, the case of the prosecutrix, as has been made out in the FIR, needs to be taken notice of.