NARENDRA CHAND @ NARESH CHAND Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THIS Criminal Appeal, u/s. 374 of Criminal Procedure Code (in short Cr.P.C.), has been preferred against the judgment and order dated 21 -3 -2003, passed by Sessions Judge, Pithoragarh in Sessions Trial No. 01 of 2002 State v. Narendra Chand @ Naresh Chand, whereby the accused was found guilty of offence u/s. 354 I.P.C. and he was sentenced to undergo six months R.I. and to pay a fine of Rs. 500/ - and in default of payment of fine to further undergo three months R.I. The accused was further held guilty u/s. 3(1)(xi) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act and was sentenced to undergo six months R.I. and to pay a fine of Rs. 500/ - and in default of payment of fine to further undergo R.I. for three months. Both the sentences were directed to run concurrently. The accused was acquitted u/s. 3(1)(3) S.C. and S.T. Act. The prosecution story in short is that on 30 -10 -2001 at about 11 a.m. the accused Narendra Chand attempted to commit forcible rape upon Km. Maya a minor girl of Keshave Ram, who belongs to Scheduled Caste Community. The written report of the incident was handed over by Keshav Ram to Sub Divisional Magistrate Pithoragarh. On the basis of written report Ext. Ka. 1, chick F.I.R. Ext. Ka. 4 was prepared and a case crime No. 2/2001 u/ss. 376, 392, 323 I.P.C. was registered against the accused. The Investigating Officer during investigation prepared site place Ext. Ka. 5 and arrest memo Ext. Ka. 6. The girl was medically examined by the doctor and medical report Ext. Ka. 2 was prepared. After completing the investigation the Investigating Officer submitted charge sheet Ext. Ka. 3 against the accused u/ss. 323, 324, 354, 76/511 I.P.C. and Section 3(1)(111 -Xi) S.C. S.T. Act 2.

(2.) THE C.J.M. Pithoragarh vide his order dated 15.1.2002 committed the case to Sessions for trial.

(3.) THE prosecution to prove its case got examined P.W. 1 Km. Maya, prosecutrix, P.W.2 Keshav Ram, complainant of the case, P.W.3 Dr. Lalit Joshi, who has medically examined the prosecutrix, P.W.4, Himalay Sigh martolia, the I.O. who has submitted charge sheet against the accused and P.W.5, Umed Ram Tamta, I.O. who had investigated the case at the initial stages.