HARIGIR Vs. STATE OF M.P

JUDGEMENT

(1.) THIS criminal revision arises out of the order dated 12.12.2013 passed in Sessions Trial No.395/2013 framing of charge against the petitioner under Sections 354 -A and 323 of the Indian Penal Code.

(2.) LEARNED counsel for petitioner contends that there was no material even on prima -facie basis to impel the trial Court to frame charge under Section 354 -A of the Indian Penal Code.

(3.) FIR bearing Crime No.92/2013 dated 22.09.2013 registered at Police Station Sihor, District Shivpuri contains allegations against the petitioner of having exercised physical force against the prosecutrix, which led to tearing of her clothes with an intent to outrage her modesty.