SURAT SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal, by special leave, is filed against the judgment and order passed by the High Court of Judicature of Uttarakhand at Nanital in Criminal Revision No. 161 of 2004, dated 23.03.2012. The accused person, revisionist therein, is before us in this appeal.

(3.) In the instant case, Respondent no. 2, Km. Purni Devi had filed an F.I.R. against the appellant for outraging her modesty. After due investigation, charge-sheet was filed against the appellant for offences punishable under Sections 323, 354 and 506 of the Indian Penal Code, 1860 (the "IPC" for short).