OM PRAKASH Vs. STATE

JUDGEMENT

(1.) THIS Criminal Appeal is filed against the judgment dated 24-4-2006 passed by the Additional Metropolitan Sessions Judge, Cyberabad, in S.C.No. 199 of 2005.

(2.) THE appellant was tried by the learned Additional Metropolitan Sessions Judge, Cyberabad for the offence under section 354 of IPC After completing the trial of the case and on hearing the learned counsel appearing for the appellant and the learned Additional Public Prosecutor representing the State, the learned Additional Metropolitan Sessions Judge, convicted the appellant for the offence under section 354 of IPC and sentenced him to suffer Rigorous Imprisonment for five years.

(3.) I have perused the entire record including the depositions of the witnesses and heard the learned Additional Public Prosecutor representing the State.