SATYABIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This revision petition is directed against the judgement, dated 10.07.02, rendered by the Court of Additional Sessions Judge, Narnaul, vide which, it dismissed the appeal, against the judgement of conviction and the order of sentence, dated 13.09.01, rendered by the Court of Judicial Magistrate 1St Class, Mahendergarh, whereby, the accused (now revision-petitioner) was convicted, for the offence, punishable under Section 354 of the Indian Penal Code, and sentenced to undergo rigorous imprisonment, for a period of one year.

(2.) On 15.08.95, at about 3.00 PM, Bimla, prosecutrix, a married woman, having two children, was going to the fields to answer the call of nature and when she reached near the cart, of black-smith, Satyabir Singh son of Kanshi Ram, came from the opposite side and apprehended her. When she resisted, her blouse was torn by the accused. She raised an alarm, which attracted Virender son of Nand Lal and Sumunder Singh son of Pehlad, who rescued her, from the clutches of the accused, (now revision-petitioner). A Panchayat was convened, in the village, but to no avail. On the basis of the statement, made by Bimla, the First Information Report, was registered. The accused (now revision-petitioner), was arrested. After the completion of investigation, he was challaned.

(3.) On his appearance, in the Court, the accused was supplied the copies of documents, relied upon by the prosecution. Charge under Sections 354 of the Indian Penal Code, was framed against him, which was read-over and explained to him, to which he pleaded not guilty, and claimed judicial trial.