HASIBUL SHEIKH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajeeva Sharma, learned senior counsel appearing for the petitioner and Mr. Ram Prakash Singh, learned A.P.P. for the State.

(2.) This application is directed against the judgment dated 07.06.2002 passed by the learned Sessions Judge, Pakur in Criminal Appeal No. 38 of 2001 whereby and whereunder the judgment and order of conviction and sentence dated 27.06.2001 convicting the petitioner for the offence punishable under Sec. 354 of the Indian Penal Code has been affirmed and the sentence has been reduced to one month rigorous imprisonment.

(3.) A First Information Report was instituted wherein it was alleged that while the informant was coming from the pond after washing her hand the petitioner and another co-villager had caught the informant and had tried to take her in a vacant hut with ill intention. It is alleged that when the informant raised alarm her elder brother came at which the petitioner managed to flee away.