BOOTA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Charge sheet has been filed against the applicant for the offences punishable under Ss. 323, 504, 506, 376 IPC.

(2.) Accused-applicant Boota Singh is present in person before the Court, duly identified by his counsel Mr. G.C. Lakhchaura, Advocate. Complainant-respondent no. 2 Smt. Nirmal Kaur as well as Manjeet Kaur (first wife of the applicant) are also present in person before the Court, duly identified by their counsel Mr. Anil Kumar Sharma, Advocate.

(3.) The complainant-respondent no. 2 stated that she has no grievance left against the applicant, inasmuch as she is now living with him as his wife. Accused-applicant Boota Singh admits that victim-respondent no. 2 Nirmal Kaur is his wife. Manjeet Kaur, first wife of applicant Boota Singh, also says that she does not want prosecution of her husband. In response to a query of the Court, Boota Singh, Nirmal Kaur and Manjeet Kaur stated that since the husband of Nirmal Kaur had died, therefore, as per local customs, Nirmal Kaur is living with her brother-in-law Boota Singh, as his wife.