BALJINDER SINGH @KAKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This criminal revision petition is filed being aggrieved of order dtd. 19/3/2021 passed by the Sessions Judge, Barnala. The prayer under Sec. 311 of the Code of the Criminal Procedure, 1973 (hereinafter 'Cr.P.C.'] for further cross-examination of ASI Gurmeet Singh, Investigating Officer (hereinafter '1.0.'] and the complainant was declined.

(3.) The brief facts of the case are that on the statement of Harpreet Kaur, FIR No. 87, dtd. 9/6/2019, under Ss. 452, 324, 323 of the Indian Penal Code, 1860, was registered at Police Station Dhanaula, District Barnala. It was stated that she was working as house-hold help. Her husband died in the year 2013. On 8/6/2019 at about 6 P.M., Baljinder Singh @ Kaka s/o Buta Singh came near residence of complainant. Her mother-in-law who was standing in the street, objected to accused roaming in the street. The accused forcibly entered in the house of the complainant with an iron rod in his hand. He slapped the complainant and tried to molest her. When mother-in-law of the complainant tried to rescue, the accused after hitting threw her on the ground. The accused gave blows on left leg, the front side of her right leg and on the knee of the complainant. She was taken to Community Health Centre, Dhanola from where she was referred to the Civil Hospital, Barnala.