BAHADUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This criminal revision is against the order dated 18.8.2012 whereby the Additional Sessions Judge, Patiala, has dismissed the appeal against the judgment and order dated 4.6.2012 passed by the Judicial Magistrate Ist Class, Rajpura.

(2.) The complaint was registered on the statement made by Balwinder Kaur daughter of Munshi Singh in which she stated that she is a Govt. Teacher at a school of village Salempur Jattan. She has been working as such for the last 11 years and she used to go there on her scooter and village Chappar falls en route. Accused had been making obscene gestures to her for so many months, who was running a shop at Bus Stand, Chappar. On 15.9.2007, at about 7:45 a.m., when she was going to the school and was passing through village Chappar, accused Bahadur Singh, stopped her scooter and caught her from her arm and uttered the words 'Teri Ki Salah hai'. He also made some obscene advances and uttered some obscene language. In the meantime, Sukhwinder Singh, Panchayat Member and Harchand Singh came at the spot, who rescued her from the accused. Other people of the village also assembled there and accused ran away.

(3.) After investigation, challan was presented and charges were framed under Sections 341, 354 IPC. The prosecution examined complainant Balwinder Kaur as PW1, HC Ramesh Kumar as PW2, Harchand Singh as PW3, ASI Gurjant Singh as PW4 and also Tarsem Lal Walia, Principal of the School of the complainant.