S L RAGHAVENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) The appellant was the accused before the Trial Court, in the following circumstances:

(3.) Whether the prosecution proves that the accused on the above said date, time and place caught hold of the hands of CW.1 and stated that he loves her and dragged her intending to outrage her modesty or knowing it to be likely that he would thereby outrage her modesty and thereby committed an offence punishable u/s. 354 IPC beyond reasonable doubt