KARRI SURI BABU Vs. STATE OF A P

JUDGEMENT

(1.) This appeal has been preferred by the sole accused against the Judgment dated 30-09-1994 in Sessions Case No. 121 of 1993 on the file of the Additional Metropolitan Sessions Judge, Visakhapatnam.

(2.) The appellant was found guilty of the offences punishable under Sections 448 and 354 I.P.C. and convicted for the said offences but the learned Additional Metropolitan Sessions Judge, instead of sentencing the appellant-accused to any punishment, directed the accused to be released on his entering into a Bond for Rs. 2,000/- with one surety to appear and receive sentence whenever called upon for a period of two years. The trial Judge further directed that during the said period, the accused should keep peace and maintain good behaviour and the accused was also placed under the supervision of the District Probation Officer during the said period of two years.

(3.) The case of the prosecution is that the accused is the owner of the house which was let out to P.W.1 and her husband- P.W.2. They are residents of Kothanakkavanipalem. On 03-07-1992 at about 02.00 p.m. while P.W.1 was alone in her house the accused trespassed into the house, pulled her by catching hold of her hands and thereby outraged her modesty. When P.W.1 shouted, a dobhi by name Kodamanchili Ramu came and chastised the accused and then the accused ran away. Meanwhile the wife of the accused came there and chastised P.W.1 suspecting that P.W.1 had illicit contacts with the accused. In the evening P.W.1 and her husband-P.W.2 went to the Police Station, Gajuwaka and preferred the complair.t-Ex.P-1 and P.W.3- the Head Constable registered Ex. P-1 as Crime No. 344 of 1992 and issued the F.I.R.- Ex. P-2. Thereafter, P.W.3 investigated the offence, examined P.Ws. 1,2 and others and the Sub-Inspector of Police after verifying the investigation filed the charge-sheet. The accused was arrested on 06-07-1992 and he was sent to remand.