SANTOSH TIWARI Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision under Section 397/401 of Cr.P.C.has been filed by the petitioner against the Judgment dated 8.4.06 passed in Criminal Appeal No.27/06 by learned 5th Addl.Sessions Judge, Fast Track Court, Chhatarpur whereby the petitioner has been convicted under Section 354 of IPC and sentenced to undergo R.I. for six months and fine of Rs.200/- with default stipulation, confirming the judgment passed by learned JMFC,Chhatarpur on dated 27.01.06 in Criminal Case No. 536/04.

(2.) The facts in brief are that on 25.04.04 at about 7 PM when the complainant had gone to answer the call of nature, it is alleged that the petitioner caught hold the hands of the prosecturix with an intention to outrage her modesty. On raising hue and cry by the prosecutrix, her Jethani Ladkunwar and other relatives came there. FIR was lodged against the petitioner and Crime No.63/04 under Section 354 of IPC was registered against him at PS-Rajngar, District-Chhatarpur.

(3.) Learned trial Court framed charge punishable under Section 354 of the Indian Penal Code against the petitioner who abjured his guilt; therefore, he was put to trial.