SANTOSH DEVI Vs. PARDEEP

JUDGEMENT

(1.) PETITIONER has filed the present revision petition against judgment dated 15.9.2014 passed by learned Additional Sessions Judge, Jind, whereby appeal against the judgment dated 21.7.2012 passed by Judicial Magistrate Ist Class, Safidon in criminal case pertaining to FIR No.166 dated 26.5.2010 under Section 354 IPC registered at Police Station Safidon, acquitting the accused -respondents, has been dismissed.

(2.) BRIEFLY stated, a complaint dated 16.12.2009 was moved by the petitioner to the police with an allegation that on 19.11.2009 at about 6 -00 p.m., when the complainant -petitioner was coming in a Haryana Roadways bus from Village Kheri Taloda, the conductor of the bus namely Pardeep caught hold of her hand and tried to outrage her modesty. Thereafter, she reached her house and narrated the incident to her husband, who is posted as a driver in Haryana Roadways. When the husband of the complainant asked the conductor for his conduct, an altercation took place. On the basis of the allegations made in the application, FIR No.166 dated 26.5.2010 under Section 354 IPC was registered and the accused was arrested followed by submission of challan and framing of charge under Section 354 IPC.

(3.) DURING trial, the prosecution examined the complainant Santosh Devi as PW -1 who proved her complaint Ex.PA, Sub Inspector Randhir Singh as PW -2 who proved the FIR Ex.PW -2/A and Endorsement Ex.PW2/B, Jagbir Singh as PW -3 and Surender as PW -4 and supported the case of the prosecution.