HARNEK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has filed this revision petition against the order dated 5.10.1990 of the Sessions Judge, Bathinda, vide which he upheld the conviction and sentence dated 5.12.1989 recorded against the accused by the Judicial Magistrate I Class, Mansa for an offence punishable under Section 354 of the Indian Penal Code.

(2.) SATYA Devi complainant in her statement to the police has stated that her husband Bir Chand and the husband's brother Hari Chand live in village Sirsiwala with their families. Both are working as Chakki-fitters. It has been further stated that on the day of occurrence, Bir Chand, the husband of Satya Devi, was away for about two weeks and she went to the house of Harnek Singh, who is a Member Panchayat of the village, to purchase straw. It has been further alleged that the accused called her inside the room and then tried to outrage her modesty. She raised an alarm and managed to get out of the clutches of the accused. On 25.3.1983 Bir Chand made an application to the police, which was signed by Jangir Singh Sarpanch, Lal Singh, Member Panchayat, Bhagwan Singh, Ex-Member Panchayat, Darshan Singh and Bant Singh. First Information Report was registered under Section 354 of the Indian Penal Code.

(3.) NO one is present for the accused. Shri A.S. Rai, Joint Director Prosecution, Vigilance Bureau, Punjab, Chandigarh, is present for the State of Punjab.