ASHOK VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This appeal is preferred against the judgment of conviction and order of sentence dated 5-1-2010 passed by Special Judge (Scheduled Castes and Scheduled Tribes (Prevention of Atrocities ) Act, 1989 (for short, "the Act, 1989"), Rajnandgaon District Rajnandgaon in Special Case No. 93 of 2008, wherein the said Court convicted the accused/appellant under Sections 456 and 354 of the IPC and sentenced him to undergo RI for six months and to pay fine of Rs. 100/- on each count, with default stipulations.

(2.) As per prosecution case, on 15-9-2008 at about 100 pm the appellant entered into the house of prosecutrix (PW/1) and outraged her modesty and injured her. The matter was reported and investigated. After completion of trial, the trial Court convicted and sentenced the accused/appellant as mentioned above.

(3.) Learned counsel for the appellant submits as under: