RAMBABU 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 12.10.04 passed in Criminal Appeal No.64/04 by learned Sessions Judge, Raisen, District- Raisen whereby the judgment passed by learned CJM, District-Raisen on dated 15.04.04 in Criminal Case No. 389/02 convicting the petitioner under Sections 354 and 447 of IPC sentencing him to undergo R.I. for six months, and fine of Rs.200/- respectively with default stipulation has been confirmed.

(2.) The facts in brief are that on 8.4.02 complainant Angoori Bai (PW.2) lodged a complaint at Police StationRaisen complaining that when she was sleeping in her courtyard on 7.4.02, at about 10 PM the petitioner came and assaulted her with an intention to outrage her modesty. Crime No.118/02 under Sections 451,354,506 of IPC was registered as against the petitioner at PS-Raisen.

(3.) Learned trial Court framed charges punishable under Sections 451,354 and 506 of the Indian Penal Code against the petitioner who abjured his guilt; therefore, he was put to trial.