BALA DEVI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 20.8.2015 passed by learned Additional Sessions Judge, Ambala dismissing the appeal as well as judgment dated 27.10.2014 passed by Judicial Magistrate Ist Class, Ambala acquitting respondent No.2 of the charge framed against him.

(2.) Briefly stated, the facts of the case are that on 7.5.2010 at about 9:00 p.m., while the complainant was cleaning the utensils near door of her house and her husband was sleeping inside, then accused Parveen Kumar came there, caught hold of the complainant from her breasts and started giving her filthy abuses. Hearing hues and cries of the complainant, her husband Amrik came to that place and on seeing him, accused ran away from the spot. The matter was reported to the police and formal FIR was registered. The case was investigated. Accused Parveen Kumar was arrested in that case. After completion of investigation and other formalities, challan against accused was prepared and filed in the Court.

(3.) On presentation of challan in the Court of Judicial Magistrate Ist Class, Ambala, copies of documents relied upon in the challan were supplied to the accused free of cost as provided under Section 207 Cr.P.C. Learned Judicial Magistrate Ist Class, Ambala finding that charge for offence under Section 354 IPC was disclosed against the accused, charge-sheeted the accused for the said offences, to which, he pleaded not guilty and claimed trial.