MUNNA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This criminal revision is directed against the order dated 15-3-96 passed by the Sessions Judge, Jhansi in Criminal Appeal No. 52 of 1995 of that District, whereby the learned Sessions Judge has substantially dismissed the appeal. That appeal itself arose out of the judgment and order dated 25-5-95 passed by the Munsif Magistrate, Garautha, Distt. Jhansi in Criminal Case No. 822/88. The learned Magistrate had convicted the accused Munna on a charge u/S.452 I.P.C.and sentenced him to undergo one year's R.I.He was also convicted on a charge under S.354 I.P.C.and sentenced to undergo 6 months R.I.Both the sentences were ordered to run concurrently.

(2.) According to the FIR.on 4-11-94 at about 6 p.m. Smt. Sharda Devi, the daughter of the complainant, was all alone in her house. Other family members were outside the House. The accused, who is the resident of the same village, committed a criminal trespass with an intention to outrage the modesty of Smt. Sharda Devi. He caught both of her hands. The victim cried, resulting in the arrival of other witnesses from the nearby locality. Thereafter, the accused made good his escape.

(3.) A report was lodged promptly. After performing the rituals investigation, a charge sheet was laid against the accused.