NIDHI UPADHYAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD .

(2.) THIS revision has been filed by the complainant/prosecutrix feeling aggrieved by the order dated 20.06.2013 passed by learned 8th Additional Sessions Judge, Gwalior in Sessions Trial No. 245/2013 by which the learned Trial Court has deleted the offence under Section 375(E) of IPC against the respondent No. 2 and remanded the case to learned Chief Judicial Magistrate, Gwalior under Section 228(1)(a) of Cr.P.C. for trial of offence under Sections 452 and 354 of IPC according to law.

(3.) THEREAFTER , on 13.03.2013 (Wednesday) at about 03:00 PM at Padav Chauraha, the respondent with bad intention caught her hand and molested her by pressing her breasts and buttocks. People around the place gathered there. Respondent No. 2 fled from the spot by his motorcycle. On her report, Crime No. 33/2013 under Section 375(E) and 376(1) of IPC was registered. Subsequently, charge -sheet was filed and the learned JMFC committed the case to the Sessions Court.