RAMNATH SAKET 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 12.04.06 passed in Criminal Appeal No.89/2006 by learned Addl.Sessions Judge, Rewa whereby the petitioner has been convicted under Section 354 of IPC and sentenced to undergo R.I. for three months and fine of Rs.500/- with default stipulation, modifying the judgment passed by learned CJM, Rewa on dated 09.03.05 in Criminal Case No. 270/05 convicting the petitioner under Sections 354 of IPC sentencing him to undergo R.I. for one year and fine of Rs.500/- with default stipulation.

(2.) The facts in brief are that on 28.02.05 at about 3 PM when the complainant had gone to answer the call of nature, it is alleged that the petitioner caught hold the prosecturix with an intention to outrage her modesty. On raising hue and cry by the prosecutrix, her mother-in-law and other relatives came there. FIR was lodged against the petitioner and Crime No.47/05 under Section 354 of IPC was registered against him at PS-Chorhata, District-Rewa.

(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.