Rongon Mukhopadhyay, J. - (1.) By Court: Heard Mrs. Anubha Rawat Choudhary, learned counsel for the petitioner and Mr. Ravi Kumar Singh, learned A.P.P. for the State.
(2.) This application is directed against the judgment dated 31.05.2005 passed by the learned Additional Judicial Commissioner IIIrd, Khunti in Cr. Appeal No. 21 of 2003, whereby and whereunder the judgment and order of conviction and sentence dated 11.02.2003 passed by the learned Judicial Magistrate, 1st Class, Khunti in G.R. Case No. 515 of 1999 (Trial No. 143 of 2003), by which the petitioner has been convicted for the offence punishable u/s 354 of the Indian Penal Code and sentenced to undergo R.I. for six months has been affirmed.
(3.) It appears from the prosecution story that on 04.10.1999 when the informant went to forest to collect leaves the petitioner had appeared and caught hold of her hand and thereafter started touching her breast and subsequently on an alarm raised by the informant one Jeetmani Devi appeared and thereafter the accused has fled away. It is alleged that a Panchayat meeting was held and thereafter the First Information Report was instituted.;