CHATURDAS BABA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) The prosecution story is that the complainant Virendei, who is a resident of village Jarha and in the same village, a temple of Lord Hanuman is situated where the accused Chaturdas Baba used to reside. She used to visit the temple daily for worship. The accused developed attraction towards her. On 14.08.2013 the accused caught hold of her and tried to molest her and seek illegal favours. The offence was reported at the concerned Police Station and a complaint was also lodged against the accused. Charge under Section 354 of IPC was framed. The matter was tried before the Court of Additional Chief Judicial Magistrate, Morena, in M.Cr.C. No.3226/2013. The case was decided vide order dated 11.02.2015 in which the charge against accused was proved and the accused was convicted for the offence under Section 354 IPC and imposed rigorous imprisonment for three years and a fine of Rs.1000/ -.

(3.) Being aggrieved by the order of conviction dated 11.02.2015 the accused filed an appeal before the IVth Additional Sessions Judge, Morena, which was registered as Criminal Appeal No.25/15.