K.RATTAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The appellant is convicted for the offence under Sec. 354 of IPC and sentenced to undergo simple imprisonment for a period of five years and also to pay fine of Rs.2,000.00, in default of payment of fine, to undergo simple imprisonment for a period of six months vide judgment in S.C.No.323 of 2009 dtd. 31/3/2010 passed by IV Additional Metropolitan Sessions Judge, Hyderabad (for short 'the Sessions Judge').

(2.) The case of the prosecution is that the appellant was working as a computer repairer rendering services in the High Court. P.W. 1 is a maid in the house of P.W.3, who was the then Registrar in the High Court. On 5/1/2009, the appellant went to the house of P.W.3 for repairing computer. On the said day around 5.00 p.m, watchman of the apartment made phone call to the flat and asked whether the appellant herein could be permitted to enter the flat for the purpose of repairing the computer. Thereafter the appellant entered the flat and informed P.W.l that P.W.3 had sent him and asked for the computer. While the appellant was in the computer room, he called P.W.l and asked her to bring water. When P.W. 1 entered into the computer room with glass of water, the appellant caught hold of the hand of P.W. 1 and her bangles were broken. Immediately, she cried for help and the appellant fled from the flat. P.W. 1 called P.W.3 and P.W.3 came home with police and thereafter, Ex.Pl report was given.

(3.) Learned Sessions Judge having examined witnesses P.Ws.l to 6 found that the appellant was guilty for the offence under Sec. 354 of IPC.