SANJU Vs. STAET OF M.P.

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This criminal revision has been filed by the petitioner under Sec. 397 read with Sec. 401 of Cr.P.C. against the order dtd. 6/5/2024, passed in CRA No.227/2023, by IIIrd Additional Sessions Judge, Dewas whereby, the learned Judge has affirmed the order dtd. 25/8/2023 passed by Judicial Magistrate First Class, Dewas in Criminal Case No.1392 of 2020, whereby the learned Trial Court has convicted the petitioner under Sec. 354, 354(A)-(1) of IPC and sentenced him to undergo 1 - 1 year R.I. with fine of Rs.500.00 and Rs.500.00 respectively with default stipulations.

(3.) In brief, the facts of the case are that on 12/9/2020, when the complainant/victim was selling flowers in her shop, at that time, the present petitioner came and caught hold of her hand, and threatened her to come with her and also abused her. She released her hand and at that time, her elder sister also came and thus, the petitioner ran away from the spot threatening them of dire consequences, if she lodged the report. After the chargesheet was filed, the learned Judge of the Trial Court, after recording the evidence, has convicted the petitioner as aforesaid vide judgement dtd. 25/8/2023, and in the appeal preferred before the District Appellate Court, the judgement of the Trial Court has been affirmed vide judgement dtd. 6/5/2024. Hence, this revision.