CHOKELAL @ CHANDU Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision under Section 397/401 of Cr.P.C. has been filed by the applicant assailing the judgment of conviction dated 28.12.2005, delivered by learned Special Judge (Atrocities), Raisen, in Criminal Appeal No.200/2005, arising out of judgment and finding dated 09.08.2005, delivered in Criminal Case No.345/2004, by the learned Judicial Magistrate First Class, Raisen, whereby the applicant has been convicted under Section 354 of IPC and sentenced to undergo six months rigorous imprisonment and to pay a fine of Rs.100/- and in default of payment of fine, he is directed to undergo further seven days simple imprisonment.

(2.) The prosecution case in short is that on 14.06.2004 in the evening about 03:00 pm the applicant came into the house of complainant Mahar Bai (PW-1) and assaulted her. An FIR was lodged vide Crime No.179/2004, registered at Police Station Raisen, for the offences punishable under Section 354 and 506 of IPC. After due investigation charge-sheet has been filed against the applicant.

(3.) Learned trial Court framed the charge against the applicant for the offence punishable under Section 354 of IPC. The applicant abjured his guilt and therefore, he has set for trial.