THE STATE OF BIHAR Vs. MUSA ANSARI

JUDGEMENT

(1.) When can a woman's modesty be said to have been outraged amounting to commission of an offence punishable under Section 354 of the Indian Penal Code is one of the vital questions, which these appeals have raised

(2.) Under the judgment, dated 18.03.2013, passed, in Sessions Trial No. 656 of 2012, by the learned Sessions Judge, Jehanabad, the sole accused-appellant, Musa Ansari, stands convicted under Sections 293 and 354 of the Indian Penal Code.

(3.) By the order, dated 25.03.2013, passed in the case aforementioned, the accused-appellant has been sentenced, for his conviction under Section 293 of the Indian Penal Code, to suffer rigorous imprisonment for a period of three years with fine of Rs. 2,000/- and, in default of payment of fine, undergo rigorous imprisonment for a period of one year. The accusedappellant has further been sentenced, under the said order, to suffer, for his conviction under Section 354 of the Indian Penal Code, rigorous imprisonment for a period of two years with fine of Rs. 5,000/- and, in default of payment of fine, undergo rigorous imprisonment for a period of six months. Both the sentences have been directed to run consecutively.