STATE OF CHHATTISGARH Vs. KEERTAN SINGH

JUDGEMENT

(1.) The appellant/State has preferred this appeal against the order dated 9.11.2001 passed by the Judicial Magistrate First Class, Bilaspur whereby the respondent has been acquitted of the charges under Sections 456 and 354 of the Indian Penal Code.

(2.) Briefly stated the prosecution story is that on 28.5.1999 at about 2.30 a.m. in the night, the respondent entered into the house of complainant and tried to outrage the modesty of PW-2 Sumitra Bai. On the next day report was lodged and after due investigation challan was filed.

(3.) The accused abjured his guilt and contended that he has been falsely implicated.