- (1.)THIS revision has been preferred against the judgment and order dated 21.03.2005 passed by Additional District Judge, Court No. 4 Aligarh in Criminal Appeal No. 74 of 2003 arising out of judgment dated 13.06.2003 convicting the revisionist under Section 354 I.P.C. for six months in simple imprisonment by Additional Chief Judicial Magistrate -I, Aligarh in Criminal Case No. 773 of 1999, dismissing the appeal and upholding the conviction of the appellant.
(2.)FACTS in brief are that the complainant has lodged a report stating that on 05.05.1999 at about 05:00 hrs. accused Pooran Singh entered into the house of the complainant and started molesting the modesty of his sister -in -law (Nand). She raised hue and cry due to which the wife of the complainant came to the scene of occurrence and the accused fled away. When the complainant was informed, he reached the village and reported the incident to the police station. After investigation, the I.O. has submitted charge sheet against that person.
(3.)IN the statement of the accused he denied of having committed any offence and stated that he had been implicated due to animosity.
The prosecution examined Ramesh Chandra as PW -1, Sumitra as PW -2, Laxmit as PW -3, Constable Mani ram as PW -4 and S.I. Omkar Singh as PW -5.