ANAND RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred under Section 374 (2) of the Code of Criminal Procedure, 1973 against the judgment dated 27.1.2010, passed by the Special Judge under the Scheduled Castes and Scheduled Tribes(Prevention of Atrocities) Act, Durg, District Durg (CG) in Special Case No. 40/2009, whereby the appellant has been convicted under Section 354 of the Indian Penal Code, 1860 (for short the IPC) and sentenced to undergo R.I. for 1 year.

(2.) As per the case of prosecution, on 3.8.2009 at about 9.30 am, the appellant caught hold the prosecutrix and tried to outrage her modesty. The matter was reported and investigated and after completion of trial, the trial Court has convicted and sentenced the appellant as aforementioned.

(3.) I have heard learned counsel for the parties and perused the record.