PANNA LAL CHOUHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant revision application is directed against the judgment dtd. 23/6/2009 passed by the learned Additional Sessions Judge, Fast Track Court No.1st, Dhanbad in Cr. appeal No. 91 of 2007; whereby the judgment of conviction and order of sentence dtd. 23/4/2007 passed by the learned Judicial Magistrate, 1st Class, Dhanbad in C.P.C.ase No. 611 of 2002 (T.R. No. 982 of 2007); whereby the petitioner was found guilty for the offences punishable under Ss. 354 and 506 IPC and was sentenced to undergo R.I. for one year and to pay a fine of Rs.500.00 for the offence punishable under Sec. 354 IPC and sentence of R.I for six months under Sec. 506 IPC and further S.I. for 2 months in default of the payment of fine, and both the sentences were ordered to run concurrently, has been affirmed and appeal filed by petitioner was dismissed.

(3.) The brief facts of the case is that the complainant filed a complaint case against her husband alleging therein that on being deserted by the accused, the complainant was living separately at her parent's house along with her minor daughter and thereafter she filed another case against the accused-husband and while she was coming to depose in that case on 29/4/2002 at about 6.45 A.M. along with her brother she found the accused along with his associates was standing near Godhar Railway siding and the accused on seeing the complainant stopped them and began abusing them and caught hold of her hair and torn her blouse with intetion to outrage her modesty and also threatened her that if she would depose against him then he will teach her a lesson. However, on raising hulla, the accused fled away on seeing the people.