MAN MOHAN SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By this revision petition under Section 397 of the Code of Criminal Procedure Petitioner, hereinafter referred to as 'the accused', challenges the correctness of his conviction by the trial Court as affirmed by the appellate Court for offences punishable under Sections 377 and 506 of the Indian Penal Code.

(2.) The prosecution case was :

(3.) Learned trial Magistrate on the appreciation of the evidence of the victim, his father and the medical evidence convicted the accused for offences punishable under Sections 377 and 506 of the Indian Penal Code. The accused was sentenced to suffer rigorous imprisonment for six months and to pay a fine of Rs. 2000 for the offence punishable under Section 377 of the Penal Code. He is to suffer rigorous imprisonment for three months and to pay a fine of Rs. 500 for the offence punishable under Section 506 of the Penal Code.