KHALIQUE Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 26/8/2013 passed by I Additional Sessions Judge, East Nimad, Khandwa, in Cr.A. No.123/13 whereby the judgment dated 17/04/2013 passed by Judicial Magistrate First Class, Khandwa in Criminal Case No.3506/2012 convicting the petitioner under Section 354 of Indian Penal Code, sentencing him to undergo R.I. for six months and to pay a fine of Rs. 500/-, was affirmed.

(2.) Prosecution case, in brief, is that on 14/11/2012 at 2.30 pm, petitioner not only caught hold of the prosecutrix, but also pressed her chest and insisted to accompany him to Nagchoon and thereby outraged her modesty while threatening to rape her.

(3.) At the outset, learned counsel for the petitioner submitted that he does not want to challenge the conviction awarded to the petitioner. However, he prayed that the custodial sentence passed against the petitioner may be reduced to the period already undergone. According to him, the petitioner is in jail since 26/08/13.