STATE OF H P Vs. PRADEEP KUMAR

JUDGEMENT

(1.) Since, both the criminal appeal and criminal revision petition arise from a common judgment, rendered by the learned Sessions Judge, Hamirpur, H.P., thereupon both are liable to be disposed of by a common judgment.

(2.) Through criminal appeal No. 637 of 2008, the State of Himachal Pradesh assails the judgment of acquittal rendered on 9.6.2008 by the learned Sessions Judge, Hamirpur, HP, upon criminal appeal No. 22 of 2007, whereas criminal revision petition No. 159 of 2008 is instituted by the complainant, for begetting reversal of the finding(s) of acquittal, pronounced upon the aforesaid criminal appeal, by the learned Sessions Judge.

(3.) The facts relevant to decide the instant case are that on 21.4.2003 at Government Senior Secondary School (Boys) Hamirpur, accused Pardeep Kumar did an obscene act by writing and signing there on the walls of the schools and intending to insult the modesty of complainant Neena Thakur, by exhibiting some object there on the walls of the school intending that the same shall be seen by the complainant Neena Thakur. Matter was reported to the Police and relevant FIR was registered. Police visited the spot and site map was prepared. Photographs of the spot were obtained. Handwriting of the accused and other persons were taken. Report of the Forensic Science Laboratory was obtained. After completion of the investigation, the present challan was prepared and presented in the Court.