SATISH Vs. STATE OF MP

JUDGEMENT

(1.) 30/01/2012 This appeal has been preferred against the judgment dated 29/09/2003 passed by Additional Sessions Judge, Chhindwara in Special Case No. 37/2001 convicting the appellant under section 354 IPC and sentenced to 6 months R.I and Rs.500/- fine.

(2.) FACTS of the case, in short, are that on 30/04/2001 at about 10.00 pm while prosecutrix aged 19 years (PW-3) was cleaning utensils back side of her house, appellant came and subjected her to indecent assault. On raising cries by prosecutrix (PW-3) and on seeing that Jithani of prosecutrix Chameli Bai (PW-4) is coming, appellant ran away from the spot.

(3.) TO substantiate the case of prosecution, statements of Ganesh, father-in-law (PW-1), Dr. Ramgopal Kaushal (PW-2), prosecutrix (PW-3), Chameli Bai, Jithani of prosecutrix (PW-4), Sinod, husband of prosecutrix (PW-5), Amit Sanghi, SDOP (PW- 6), Sakalwati Bai, mother-in-law of prosecutrix (PW-7), M.P. Mishra, (PW-8) Dinesh Shukla, Tehsildar (PW-9) and V. D. Chaudhary (PW-10) were recorded. TO substantiate the defence statement of Ramesh (DW-1) was recorded by the trial court.