ASHOK KOL Vs. STATE OF M P

JUDGEMENT

(1.) THE applicant has knocked the door of this Court by preferring a revision under Section 397/401 of the Code of Criminal Procedure, 1973 against the judgment, of conviction and order of sentence passed by the Trial Court and affirmed by the Appellate Court convicting him for the offence punishable under Section 354, IPC and sentencing him to suffer rigorous imprisonment of one year and fine of Rs. 1,000/-, in default simple imprisonment of one month.

(2.) NO exhaustive statements of facts are necessary for the disposal of this revision. Suffice it to state that in the night of the fateful date, according to the case of the prosecution, the applicant entered in side a Khalihan where the prosecutrix was sleeping and just to outrage her modesty, removed quilt as well as sari of the prosecutrix. According to the prosecution, the prosecutrix screamed, as a result of which Ramswaroop arrived at the spot.

(3.) ON the next day, i. e. , 15-1-1999 FIR was lodged by the prosecutrix. On lodging of the FIR the criminal law was triggered off and the prosecution agency investigated the matter and a charge-sheet was submitted.