(1.) This criminal revision, preferred by the revisionist u/s 397/401 of Code of Criminal Procedure, 1973 (hereinafter to be referred as Cr.P.C.), is directed against the judgment and order dated 14.10.2019 passed by learned Additional Chief Judicial Magistrate, Nainital in Criminal Case No.571 of 2018, "State of Uttarakhand Vs. Ganesh Rekhari" whereby the trial Court convicted the revisionist under Section 354 IPC and sentenced him to undergo one year's SI with a fine of Rs.2,000/- and also convicted him under Section 506 IPC and sentenced three months' SI as well as order dated 17.02.2021 passed by learned 1st Additional District and Sessions Judge, Nainital in Criminal Appeal No.146 of 2019, "Ganesh Dutt Rekhari Vs. State of Uttarakhand" affirming the order dated 14.10.2019 passed by the trial Court.
(2.) Facts, to the limited extent necessary, are that on 17.01.2018 information was submitted by the informant PW2 with Police Station Bhowali about the offence committed by the revisionist regarding outraging her modesty. Accordingly, an FIR was lodged with Police Station Bhowali.
(3.) On completion of the investigation, charge sheet was submitted. After compliance of provisions of Section 207 Cr.P.C. charges under Section 354 and 506 IPC were framed. The charge was read over and explained to the revisionist. The revisionist pleaded not guilty and claimed to be tried.