RAKESH KALYAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Cr.M.P. No.1286 of 2020

(2.) The State had preferred an appeal being Cr.Appeal No.48-S/10 of 2018 against acquittal of the accused-petitioner and in that appeal petitioner stands convicted under Sections 354 and 354A of the Indian Penal Code (IPC).

(3.) Being aggrieved by his conviction by the First Appellate Court, for the first time, petitioner has preferred criminal revision in this Court.