RAESS Vs. STATE OF U.P.

JUDGEMENT

(1.) On the acquisition that he had caught hold of Km: Krislinawati aged 17 years, pulled her into the field of Arhar and lifted her petticoat with intention to out-rage her modesty on 10.1.77 within the area of village Muriya Ghoshiyit, police station 1- Manda Pandey, district Moradabad, the petitioner was arrested, challaned, charged, tried and convicted under Sec. 354 I.P.C. and was sentenced for one year's R.I. and a fine of Rs. 2501- and in default of payment of .fine to further undergo one months' R.I., by Addl. Munsif Magistrate, Moradabad vide his judgment and order dated 5.1.1982. Feeling aggrieved, the convict preferred criminal Appeal No. 29 of 1982 which, was heard and dis,missed by 5th Addl. Sessions Judge, Moradabad. It is that judgment and order dated 25.6.1982 of the Addl. Sessions Judge, Moradabad, the correctness, propriety regularity and legality whereof has been challenged by the convict by way of this criminal revision petition.

(2.) I have heard the learned counsel for the parties and with their help have examined the judgment of the courts below.

(3.) No incorrectness or irregularity much less any illegality has been pointed out in the said judgment. 1 not find any fault with the well reasoned judgment of the learned trial court. Therefore, this revision is without any merit.