JUDHISTIR SAMAL Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS is a revision against a confirming judgment of conviction in a case under section 354, I.P.C.

(2.) PROSECUTION case is that on 21.3.1987 at midnight on being called by the petitioner, the informant P.W. 3 went to the house of the petitioner with her father on the request of the petitioner to give injection to his ailing wife. Reaching the house of the petitioner, the father of the informant (P.W. 5) stood outside and. the petitioner entered into the house with the informant. When the informant did not find the wife of the petitioner and tried to come out, she was prevented by the petitioner, who caught hold of her hands and tried to outrage her modesty. She raised hullah, which attracted the witnesses and her father.

(3.) HEARD Sri RK. Nanda, learned counsel for the petitioner and Sri D.K. Misra learned counsel for the State and perused the judgments of the courts below.