STATE Vs. AMAR PAL

JUDGEMENT

(1.) For the reasons stated in the application delay of 152 days in filing the leave to appeal petition is condoned.

(2.) Brief facts of the prosecution case are that on 3rd April 2013, at around 1:20 P.M., when the complainant returned home from work she found that there was mud in front of her house which was caused due to water that was coming out from the house of the respondent. When she objected to it the respondent replied saying that "maine kar diya, ab tu mera kya karlegi". When she requested him to remove the mud, the respondent came towards the complainant and insulted her. He put his hands on her breast and when she tried to remove his hand, he got annoyed, picked up a stone and hit her. She sustained injury on her head and started shouting due to which her husband who was inside the house came out. She then made a call to 100 number and was taken to the Hospital in a PCR Van.

(3.) On the basis of the above statement, FIR No. 241/2013 (Ex.PW-1/A) was registered at PS Sultan Puri for offences punishable under Sections 354/323 IPC. On completion of investigation, charge sheet was filed. Charge for offences punishable under Sections 323/354 IPC was framed against the respondent.