VIRENDER SINGH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. M. Lyngdoh, learned counsel appearing for the petitioner, Mr. H. Kharmih, learned Addl.PP appearing for the State-respondent No.1 and also Mr. C.K. Marak, learned counsel appearing for the respondent No.2.

(2.) The brief fact of the case is that an FIR was lodged by the respondent No.2 before the Williamnagar Women Police Station on 2/4/2022 alleging that the petitioner had outraged her modesty. The said FIR was registered as Williamnagar Women P.S. Case No.06(4)/2022 u/s 354 IPC and the matter was investigated into. Upon completion of the investigation, a charge-sheet vide C.S. No.07/2022 dtd. 7/5/2022 was submitted and the petitioner was put to trial in GR Case No.11 of 2022 before the Court of Chief Judicial Magistrate, East Garo Hills District, Williamnagar. At the trial, the petitioner was found guilty by the Trial Court and was convicted by the impugned judgment and order dtd. 21/7/2023 and was sentenced to undergo 1 year rigorous imprisonment along with a fine of Rs.10,000.00 and in default, to undergo further simple imprisonment for 1 year 3 months. On appeal, the conviction of the petitioner was upheld by the learned Sessions Court Williamnagar by judgment and order dtd. 11/7/2024 passed in Sessions Case Criminal Appeal No.2 of 2022.

(3.) Assailing his conviction and sentence, the petitioner has preferred this revision petition before this Court.