NARINDER SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS criminal revision was heard finally at the stage of admission.

(2.) THIS criminal revision is directed against the judgment dated 25. 11. 2008 delivered in criminal appeal No. 39/2008 by the Additional Sessions Judge, Bemetara whereby the conviction of the petitioner under Section 509 of the I. P. C. and the sentence of fine of Rs. 500 awarded by the additional Chief Judicial Magistrate, bemetara, in criminal case No. 1116/2007 vide judgment dated 17. 9. 2008 was affirmed.

(3.) BRIEF facts are that on 30. 11. 2007, tulsi, a girl aged 17 years was going to the school in village Jewry. On way, the petitioner encircled Tulsi twice or thrice and thereafter dropped a letter. Tulsi picked the letter which read as follows: <img>C:\program Files\regentdatatech\image\np_480_crimes3_2009.jpg</img> She took the letter to the school and showed to a teacher G. P Sharma F. I. R. was lodged on 1. 12. 2007 at 1. 25 p. m. After completion of the investigation, prosecution under Section 354 of the I. P. C. was launched against the petitioner.