P. RAMESH Vs. STATE OF A.P.

JUDGEMENT

(1.) The police filed charge sheet for the offence under sec. 354 I.P.C.

(2.) The case of the prosecution is that the de facto complainant/ victim after getting down from the auto rickshaw at Upponka bus stop and proceeding to their village, the accused who was coming behind her, caught hold of her neck from behind and when the victim tried to push him aside, caught hold of her jacket and torn it, with an evil desire. On the afore said contentions and on a complaint given by the de facto complainant, the Sub-Inspector of Police, Thavanampalle police station registered a crime vide crime No.15 of 2011 for the offence under sec. 354 I.P.C.

(3.) The learned Principal Assistant Sessions Judge, Chittoor after elaborate trial relying on the evidence of PW-1 to PW-5 has convicted the accused for the offence under sec. 354 I.P.C. and sentenced the accused to undergo rigorous imprisonment for three (3) years and fine of Rs.1,000.00 and in default, the accused shall undergo simple imprisonment of one month. All the prosecution witnesses have categorically and unequivocally stated about the occurrence of the offence.