SATYENDRA SINGH Vs. STATE OF MP

JUDGEMENT

(1.) THE prosecutrix thereafter came to her house and narrated the incident to her parents and thereafter a Dehatinilish (Fx. P-1) was lodged by her on the same day at about 9.30 p.m.

(2.) ON lodging the First Information Report, the Criminal law set in motion and the investigation was started. The Investigating Officer recorded the statements of the witnesses, sent the prosecutrix for medical examination, prepared the spot map and after completing the investigation filed a charge sheet.

(3.) IN order to prove the charges the prosecution examined as many as seven witnesses and placed Ex. P-1 to P-8 the documents on record. The learned trial Judge after scanning the evidence came to hold that the appellant committed offence under section 354 of IPC and also held that he further committed offence under section 3(1)(xi) of the Act and eventually convicted him under these sections and passed the sentences mentioned above. Hence, this appeal.