DEEPAK YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment dated 9-3-2011 passed by the Special Judge (Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989), Raipur (CG) in Special Session Case No. 23 of 2010 wherein the said Court has convicted the appellant for the commission of offence under Sections 454 and 354 of IPC, 1860 and sentenced him to undergo RI for six months and fine of Rs.200/- on each count with default stipulations. Both sentences are directed to run concurrently

(2.) In the present case, prosecutrix is PW/1. As per version of prosecution, on the date of incident i.e., 12-1-2010 at about 4.05 pm., in the evening prosecutrix was preparing her hair in the house where appellant entered and tried to catch hold her forcefully and pulled her clothes (saree). Prosecutrix was alarming the sound and after hearing the sound of prosecutrix, witnesses reached to the spot and appellant ran away. The matter was reposed and investigated. After completion of trial, the trial Court convicted and sentenced the appellant as aforementioned.

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