RASHEED KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS revision is directed against the judgment dated 20. 9. 2006 passed by the 6 t h Additional District Judge, fast Track Court, Sagar in Criminal Appeal No. 309/2005, whereby he has dismissed the appeal on merits.

(2.) THE trial court convicted the applicant for offences under sections 354 and 506 of the Indian Penal code and sentenced him to undergo six months simple imprisonment on both counts. The jail sentences were ordered to run concurrently.

(3.) THE victim of the incident is Ranu who was aged about 16 years on the date of incident.