SUNDARI DEVI AND OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Informant Bhikhari Singh lodged a complaint to SDM, Lansdowne, District Pauri Garhwal, on 25.10.2003, at 6:00 p.m., against Ravindra Singh, Gindo Singh, Prakash Singh, Gyan Singh, Sunita Devi, Virendra Singh, Veera Devi, Vikki and Shyam Singh, alleging commission of offences punishable under Sections 323, 452, 504, 506 and 147 IPC. It was alleged that, on 24.10.2003, some people assaulted co-villager Balwant Singh and his wife. Balwant Singh saved his wife and took shelter in informant's home.

(2.) After the investigation, charge sheet in relation to offences punishable under Sections 323, 324 and 504 IPC was filed against accused-respondent Veera Devi only.

(3.) Prosecution led the evidence through injured PW 1 Sundari Devi. She said in her examination-in-chief that on 25th October, 2003, at 10:00 a.m. Veera Devi, Gyan Singh and Sunita Devi came to her house and complained as to why PW 1 and her family members permitted Balwant Singh to take shelter in their house She was all alone in her house at that point of time. The accused persons assaulted her. Arvind Singh Bisht, who died subsequently, intervened. Other persons also tried to save her. She became unconscious. She was taken to Government Hospital, Kotdwar. Thereafter, she went to Delhi. In her crossexamination, she said that Balwant Singh did not take shelter in her house, instead, his wife (Veera Devi) came to take shelter.