SUKHNANDAN Vs. STATE OF M P

JUDGEMENT

(1.) This revision is against the order of conviction dated 26-4-1994 passed by the Sessions Judge, Ambikapur in Cr. A, No. 87/1993 whereby the appeal preferred by the appellant/applicant against the conviction recorded by the Judicial Magistrate 1st Class in Criminal Case No. 656/1990 under Sections 354 and 323, IPC has been dismissed.

(2.) Briefly stated the prosecution story is that on 31-10-1990 at 12 o'clock while Parbatia Bai (P.W. 1) was returning from the well, accused met her and followed her. He asked where her husband has gone. Parbatia told that her husband has gone for earning wages. He demanded liquor from Parbatia, but Parbatia refused. He tried to drag Parbatia and took her near the Jack-Fruit Tree (Kathal Ped) and slapped Parbatia. Parbatia cried, her bangles were broken and her Saree had torn, then the accused ran away from the spot. Parbatia complained the matter to Muniram, her husband. Both of them then went to the police station on 2-11-1990 at 11:00 a.m. and lodged the F.I.R. Offence under Sections 354 and 323 was registered. She was sent for medical examination. Ex. P-5 is the medical report. The applicant was arrested and the challan was filed.

(3.) The applicant abjured the guilt and stated that he has been falsely implicated because of some land dispute.