SOM DAS Vs. STATE OF U P

JUDGEMENT

(1.) This criminal revision, at the instance of accused, is directed against the judgment and order dated 20-3-86 passed in Criminal Appeal No. 134 of 1985 whereby the appeal was dismissed and conviction and sentence recorded against the appellant under Section 354, IPC was maintained.

(2.) In brief, the facts of the prosecution case are as under.

(3.) A written report was lodged by P.W. 1 Natthu La, husband of Smt. Kanti at police station Titavi on 27-7-83 at 12-10 p.m. with the allegations that on 26-7-83 at about 7.00 p.m. Smt. Kanti had gone to attend call of nature in the fields situate in village Nonha Khera. When she was returning home, the revisionist met her in the way and tried to outrage her modesty by pressing her breasts. However, on account of timely arrival of two witnesses, Pala and Dharamveer, her prestige was saved. She reached home and narrated the entire story to her husband who lodged the report. After investigation, the revisionist was prosecuted for the offence punishable under Section 354, IPC.