RATAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER Ratan Singh has filed this revision against the judgment dt. 5.5.92 in Criminal Appeal No. 10/92 passed by the Third Additional Sessions Judge, Sagar, maintaining the conviction of the petitioner under section 354 of the IPC and sentence of 6 months R.I. recorded by the Judicial Magistrate First Class, Sagar in Criminal Original Case No. 1043/91 through judgment dated 13.12.91.

(2.) THE short facts of the case are that on 29.11.86, prosecutrix Pragbai had gone to her field for cutting grass. In the evening at about 5 p.m. the petitioner caught hold her and pressed her breast with the intention of outraging her modesty. The prosecutrix raised hue and cry attracting Kirat Singh and Charan Singh. On their arrival the petitioner fled away. During the scuffle the glass bangles which were worn by the prosecutrix were broken. The prosecutrix came back to her house and narrated the incident to her husband Munna and thereafter on 30.11.80 lodged first information report at police station Jaisi Nagar. After completing the investigation, police filed charge sheet against the petitioner.

(3.) THE prosecutrix examined 6 witnesses in support of its case. The trial Court relying upon the testimony of the prosecutrix Pragbai (PW -2) which was found corroborated by Charan Singh (PW -3), Kirat Singh (PW -4) and Munna (PW -1), convicted the petitioner as stated above.