RAMESHWARI DEVI Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) Upon Filing Of An Application By Informant Smt. Rameshwari Devi Under Section 156 (3) Cr.P.C. On 29.08.2003, Criminal Law Was Set Into Motion. After The Investigation, A Charge-Sheet Under Sections 323, 506 And 354 Ipc Was Filed Against The Accused. He Was Summoned To Face The Trial. Charge Was Framed Against Him For The Offences Punishable Under Sections 354, 323 And 506 Ipc, To Which He Pleaded Not Guilty And Claimed Trial.

(2.) Pw 1 Smt. Rameshwari Devi, Pw 2 Guman Singh, Pw 3 Doctor M.P.Singh, Pw 4 Laxman Singh, Pw 5 Raghubeer Singh Rawat And Pw 6 Km. Varsha Were Examined On Behalf Of The Prosecution. Incriminating Evidence Was Put To The Accused Under Section 313 Cr.Pc., In Reply To Which He Said That He Was Falsely Implicated In The Case. No Oral Evidence Was Given In Defence. Documentary Evidence Was However, Given In Defence.

(3.) According To The Prosecution Story, The Informant-Revisionist And Accused-Respondent Were The Covillagers. On 26.08.2003, At 11:30 P.M., The Revisionist Was Washing Her Clothes. Accused-Respondent Wanted Precedence Over Her In Washing The Clothes. The Revisionist Opposed The Same. Infuriated Accused-Respondent Assaulted Revisionist With Kicks And Fists. He Also Pushed Her Into The Water Tank. Her Clothes Were Torn. Accused-Respondent Took Away Some Of The Ornaments Of The Revisionist. He Also Threatened Her With Dire Consequence. The Informantrevisionist Moved An Application Under Section 156(3) Cr.P.C. On 29.08.2003. In Her Examination-In-Chief, She Supported The Prosecution Story, But Also Said In The Cross-