MR. GOPAL PRADHAN Vs. STATE OF SIKKIM

JUDGEMENT

(1.) This is an application filed by petitioner/revisionist, seeking remand of the case for summoning and examining one, Mr. Dawa Tashi Lepcha, Language Teacher (Lepcha) of Kaluk Senior Secondary School, West Sikkim and the accused himself Mr. Gopal Pradhan, once again.

(2.) The facts in brief leading to filing of the instant revision petition are that the petitioner/revisionist was charge-sheeted for an alleged offence of sexual assault on three minors with intent to outrage their modesty under Provisions of Section 354 of the Indian Penal Code, 1860 (for short "IPC").

(3.) The petitioner was held guilty by the Trial Court vide judgment dated 31.05.2013, rendered by the Chief Judicial Magistrate, (East & North) Sikkim at Gangtok in General Register Case no. 23 of 2012. The petitioner/revisionist was sentenced to undergo imprisonment for a period of two years. Feeling aggrieved, the revisionist/petitioner preferred an appeal, being Criminal Appeal No. 1 of 2015 in the Court of Sessions Judge, West Sikkim, at Gyalshing.