Anil Kumar Srivastava, J. - (1.) This is revision against the judgment and order dated 26.7.2003 passed by the learned Additional Sessions Judge, Raebareli in Criminal Appeal No.68 of 2001, whereby the learned appellate court has confirmed the judgment of conviction and sentence passed by the learned Judicial Magistrate/ IVth Additional Civil Judge (Junior Division) Raebareli in case no.896/2000, Crime No.87/92, under section 354 IPC, whereby the accused was sentenced for one year's simple imprisonment and fine of Rs.1,000/-.
(2.) According to the prosecution version, an FIR was lodged by one Binda Deen and Smt. Parvati on 22.3.1992 stating that on 07.3.1992 at about 04:00 PM when their daughters 'A' and 'B' had gone to collect the wood from the distant end of the village, accused Pappu called them and took them to his tubewell near the Arhar field. He disrobed both of them with an intention to commit rape but after seeing two unknown passerby, when the victims cried, accused ran away. Father of the girls were not present at the house. When the mother of the girls-complainant complained Pappu then he threatened to kill.
(3.) On the basis of the written report first information report was registered at the police station under section 354, 506 IPC. Investigation was handed over to SI Radhey Singh who recorded the statement of witnesses. After investigation chargesheet was submitted.;