BHUVALRAM SONKAR Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard.

(2.) The applicant has been arrested on 15/12/2011 in connection with crime No. 238/11 registered at police station - Dongargaon, District - Rajnandgaon for alleged commission of offence under Section 458, 354 and 306 of IPC.

(3.) The case of the prosecution is that the applicant entered the house of the deceased in the mid night and attempted to outrage her modesty due to which the deceased committed suicide.