RAJENDRASINGH Vs. STATE OF M P

JUDGEMENT

(1.) This appeal is directed against the judgment dated 8.2.2011 passed by Special Judge, S.C.S.T., Dewas in Special Case No.87/2010. By the impugned judgment, appellant has been found guilty of an offence punishable u/s. 354 of the Penal Code and was sentenced to undergo 2 years R.I. with fine of Rs.10,000/ with default stipulation.

(2.) The charge against the appellant was that on 11.6.2010, he caught hold of the prosecutrix a member of scheduled caste, with an intention to outrage her modesty. The incident was reported in the Police Station Sonkachh and after completing the investigation, charge sheet was filed. Appellant denied the charges and claimed that he was falsely implicated.

(3.) Considering the prosecution evidence, learned trial Judge found the appellant guilty of an offence punishable u/s. 354 of the Penal Code and sentenced him, as aforesaid. Appellant was acquitted of the charges framed u/s. 506(2) of I.P.C. and 3(1)(xi) of Scheduled Caste Scheduled Tribe (Prevention of Atrocities) Act, 1989. The fine amount of Rs.10,000/ was directed to be paid to the prosecutrix subject to outcome of the appeal. Hence, this appeal.