PAWAN KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner was convicted vide judgment dated 21.01.2016 passed by the Metropolitan Magistrate, Mahila Court (South East), Saket Courts, New Delhi in FIR No.50/2013 registered under Section 354A IPC at P.S. GK-I. The petitioner was sentenced to SI for 6 months for the offence under Section 354A IPC along with a fine of Rs.5000/-, in default of which the petitioner was further directed to undergo SI for two days.

(2.) The appeal filed by the petitioner came to be dismissed vide judgment dated 21.10.2016 passed by the Additional Sessions Judge-04 and Special Judge South East, Saket Courts, New Delhi.

(3.) Briefly, the facts as noted by the trial court are reproduced as under:-