KAILASH CHANDRA Vs. STATE OF MP

JUDGEMENT

(1.) BEING aggrieved by the judgment passed by the 2nd Additional Sessions Judge, Ratlam in S.T. No. 166/92, the appellant has filed this appeal to challenge his conviction under S. 354 of the IPC for which he has been sentenced to undergo one year RI.

(2.) PROSECUTION case in brief was that on 6.4.1992 the appellant, who was working in the shop of the father of the prosecutrix, induced her to accompany him to an empty room where he sexually assaulted her. At the time of the incident, the age of the prosecutrix was 3 years. When the prosecutrix informed her father Arun Agrawal, he immediately lodged the FIR ExP.1 on the same day. As a result, the investigating machinery swung into the action and after completion of the investigation, filed challan against the appellant.

(3.) I have heard the learned counsel for the parties at length and perused the record.