YAD RAM VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this revision the applicant has challenged legality and propriety of the judgment dated 30.5.2012 passed by the 5th Additional Sessions Judge, Raipur, in Criminal Appeal No.37/2012, affirming the judgment of conviction & order of sentence dated 23.3.2012 passed by the Judicial Magistrate First Class, Tilda, in Criminal Case No.233/2011, whereby & whereunder the JMFC after holding the applicant guilty for commission of offence punishable under Sections 342 and 354 of the IPC sentenced him to undergo R.I. for six months and fine of Rs.500/-, in default of payment of fine to further undergo R.I. for fifteen days.

(2.) BRIEF facts of the case are that on 29.11.2011 the present applicant has called three minor girls namely Ku.Manisha Verma, aged about 10 years, Ku.Pooja Verma, aged about 7 years and Ku.Lokeshwari, aged about 8 years for providing lemon (attara) and took them inside the room, after closing the room he removed undergarments of three minor girls and touched their bodies, he was also trying to ride upon minor girl Ku.Manisha Verma (PW-2). After sometime, their classmates come to call them, then they went to school. Matter was reported. After completion of investigation, charge sheet was filed.

(3.) ON the other hand, learned Panel Lawyer for the State opposes the revision and submits that act of the applicant is the offence as well as immoral and he is not entitled for any lenient view, even in sentence.