Naheed Ara Moonis, J. - (1.) HEARD learned Counsel for the Appellant and learned A.G.A. for the State. Admit.
(2.) SUMMON the lower court record. A prayer for bail has been made in this criminal appeal, which has been filed against a judgment and order dated 1.4.2011, passed by Additional Sessions Judge, Anoopsahar, Bulandshahar in Session Trial No. 681 of 2009 State v. Harveer, arising out of case crime No. 389 of 2009, under Section 354 IPC, P.S. Anoopsahar, District Bulandshahar, convicting and sentencing the Appellant, under Section 354 IPC for two years rigorous imprisonment with a fine of Rs. 2,000/ -, with default stipulation.
(3.) INITIALLY a first information report was lodged by the complainant under Section 354 IPC with the allegation that the Appellant had tried to outrage the modesty of his minor daughter aged about 16 years when she had gone out to ease herself in the intervening night of 4/5.10.2008 at about 11:00 pm. The charges were framed under Sections 376, 506 IPC.;