DIWAKAR MITRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The accused-petitioner has preferred this revision application against the judgment and order dated 17.1.2002 passed by the learned Additional Sessions Judge, Kishanganj in Cr. Appeal No. 11 of 2001 by which the judgment of conviction and sentence dated 15.1.2001 passed by the learned Sub-divisional Judicial Magistrate, Kishanganj in complaint case No. 2 C of 1995 has been confirmed and the appeal has been dismissed.

(2.) The prosecution case, in brief, is that on 22.10.1995 the accused petitioners were damaging the house of the complainant-opposite party no. 2 situated in the Dey market which was protested by the complainant, upon which the petitioners assaulted the complainant with fist and slaps and she fell down and became naked. The petitioners also abused the complainant by calling caste name.

(3.) The complaint case No. 2 C of 1995 was filed in the Court of learned Chief Judicial Magistrate for the offence punishable under Sections 323 and 354 I.P.C. After enquiry, cognizance was taken and summonses were issued. After the trial, learned Magistrate found and held that the complainant has failed to prove the charge under Section 354 I.P.C. and she has established the charge under Section 323 I.P.C. against both the accused-petitioners and they were sentenced to rigorous imprisonment for one year each under Section 323 I.P.C. Against that judgment the petitioners preferred Cr. Appeal No. 11 of 2001 before the learned Sessions Judge but later on it was heard by the learned Additional Sessions Judge, Kishanganj and the appeal has been dismissed and the judgment of conviction and order of sentence passed by the learned trial Court has been affirmed.