ASHISH JAIN @ VIKKU Vs. STATE OF M.P.

JUDGEMENT

(1.) This Criminal Revision under Sec. 397 read with Sec. 401 of Code Criminal Procedure (hereinafter referred to as 'Cr.P.C.') has been filed against the judgment dated 19.05.2016 passed by the First Additional Sessions Judge Mungawali District Ashok Nagar in Criminal Appeal No. 117/2015, affirming the judgment dated 17.10.2015 passed by Judicial Magistrate First Class, Mungawali, District Ashok Nagar in criminal case No. 83/2014 by which applicant has been convicted for the offence under Sec. 509 of Penal Code and sentenced to undergo 6 months simple imprisonment, with fine of Rs. 1,000.00 with default stipulation.

(2.) The prosecution case, in brief, is that the complainant is working as a teacher in Vidhya Convent High School, Badarwas District Ashok Nagar. On 26.01.2014 at about 10:00 am, when the procession of the students of school was passing through the market, the applicant with intend to insult the modesty of complainant used filthy words against her. The incident was reported to the Police Station Bahadurpur and a case was registered for the offence punishable under Sec. 354-A (1) (iv) of IPC. On completion of investigation, the police filed the charge-sheet before the Court of Judicial Magistrate First Class, Mungawali district Ashok Nagar. After framing of charges and recording of evidence, offence under Sec. 509 of Penal Code was found proved and the applicant was convicted as stated herein above.

(3.) An appeal was preferred by the present applicant against the judgment dated 17.10.2015, which was dismissed by the appellate court vide impugned judgment. Hence, the revision petition.