DHARAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) By filing the present criminal revision, the petitioner has assailed the judgment dated 04.07.2007, vide which, the learned Addl. Sessions Judge-II, Jind, upheld the judgment dated 13.07.2004 and order of sentence dated 14.07.2004, passed by the learned Sub Divisional Judicial Magistrate, Narwana, whereby, the petitioner was convicted under Section 354 of the Indian Penal Code (for short 'IPC') and sentenced to undergo RI for a period of one year and to pay a fine of Rs. 500/- and in default of payment of fine, to further undergo RI for two months.

(2.) The brief facts of the case as per para No.2 of the judgment of trial Court are as under:-

(3.) On commitment, the accused/petitioner was charged sheeted under Section 354 IPC, to which he pleaded not guilty and claimed trial.