(1.) This criminal revision arises from the judgment and order dtd. 23/11/2020 passed by the Sessions Judge, South Tripura, Belonia in Criminal Appeal No.12 of 2020 affirming the judgment and order of conviction and sentence dtd. 12/2/2020 passed by the Chief Judicial Magistrate, South Tripura, Belonia in case No. PRC (WP) 15 of 2018 whereby the learned Chief Judicial Magistrate convicted the petitioner for having committed offence punishable under sec. 354 IPC and sentenced him to RI for one year and fine of Rs.5,000.00 with default stipulation.
(2.) Factual background of the case is as under:
(3.) The officer in charge of Hrishyamukh police outpost recorded the information in the General Diary of the police outpost vide HRM O/P GDE No.13 dtd. 25/12/2017 and forwarded the FIR to the officer in charge of Belonia Women police station for registration of case. Based on the FIR of the victim, Belonia Women police station case No.2017 WMN 057 under Sec. 448,354 and 506 IPC was registered and the case was endorsed to Women Sub Inspector of police Rubi Bala Baidya for investigation.