RASHID KHAN Vs. STATE OF M P

JUDGEMENT

(1.) This revision is directed against an order dated 20/12/1984 passed by Additional Sessions Judge, Burhampur, District. Khandwa in Criminal Appeal No. 93 of 1983. Learned Additional Sessions Judge by the impugned judgment upheld on petitionerTs conviction under Section 354 Indian Penal Code and sentence of six months and fine of Rs. 300/- in default two months S.I.

(2.) The prosecution case briefly stated is that in the morning of 30/8/1980 Sakina Bi (P.W. 1) had gone to take milk. When she was returning, the accused passed some remark about her. He further caught hold of her hand and embraced her. Sakina Bi had shouted. Gameer (P.W. 2), Basheer (P.W. 3) and Mannankhan (P.W. 4) came there and rescued Sakina Bi. The accused then went inside his house.

(3.) Sakina Bi along with her husband went to the police station and lodged the First Information Report Ex. P-I on the same day at about 10.30 a.m. This report was recorded by Sub-Inspector Solanki (P.W. 5).