LOKESWAR SONOWAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. S Nagrin, learned counsel for the petitioner assisted by Mr. Z Alam. Also heard Mr. S Das, learned Addl. PP for the State/respondent.

(2.) This revision petition has been preferred against the judgment and order dated 03.05.2010 passed in Crl. Appeal No. 4 (1)/2010 passed by learned Sessions Judge, Lakhimpur whereby the learned appellate Court has affirmed the judgment and order passed by the learned trial Court in GR Case No. 808/2008 convicting the accused/petitioner u/s 448/354/323 of IPC and sentenced him to pay a fine of Rs. 1,000/- in default to undergo simple imprisonment for 30 days for offence u/s 448 of IPC; to undergo RI for 6 (six) months for offence u/s 354 of IPC and to undergo RI for 3 (three) months for offence u/s 323 of IPC.

(3.) The case in a nutshell is that one Smti. Sajina Sonowal of Sensuwa under Baginadi PS lodged an FIR before the Officer-in-Charge of Baginadi on 23.04.2008 alleging that on 22.06.2008 at about 3 P.M Sri Lokeswar Sonowal (present accused petitioner) entered into her house in the absence of her husband, outraged her modesty as a result of which her wearing cloths was torn and thereafter she reported the matter to her husband.