ROHTASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The sole accused, who was convicted for an offence under Section 354 of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs. 200/- and in default to undergo further a period of 15 days, has preferred the present appeal.

(2.) Though the accused-Appellant was charged under Sections 3 and 4 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, the trial Court has relieved the accused-Appellant from the same. But the accused-Appellant was convicted only for an offence under Section 354 of the Indian Penal Code.

(3.) It is the case of the prosecution that on 23.08.1997 at about 6.00 AM the prosecutrix was caught hold by the accused when she was tying the string of her Salwar after easing herself. Only on the intervention of her aunt, the accused fled away from the scene of occurrence.