AMARJIT KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The instant revision petition under Section 401 of the Code of Criminal Procedure has been filed by the petitioner-complainant against the order dated 16.1.2012 passed by learned Additional Sessions Judge, Sangrur, whereby respondent No.2 has been released on probation.

(2.) The brief factual matrix of the case is that on 28.08.2007 petitioner - Amarjit Kaur, aged about 44 years was washing clothes in her house near the water tap. Respondent No.2 Sukhvir Singh, nephew of her husband, came there and stood at her backside. When Amarjit Kaur suddenly tried to stand up, he touched her back with his hand. On that the petitioner told respondent No.2 that she was his aunt. On this respondent No.2 stated that she looked beautiful and threatened to kill her and other family members, if she told this incident to her husband.

(3.) On that ground it is contended that respondent No.2 intended to outrage the modesty of the complainant/petitioner. The alleged incident was conveyed by the petitioner to her husband. Except the allegation that of threat to kill, respondent No.2 admitted his guilt. Thereafter, the matter was ultimately reported to the police and FIR was registered.