SATNAM KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) An FIR No.107 dated 15.6.2001 was registered under Section 324 IPC against accused Charanjit Singh on the basis of statement made by the complainant Satnam Kaur, herein petitioner.

(2.) A divorce petition as well as maintenance petition were pending between the parties. A complaint was made by the petitioner that her husband Charanjit Singh has been harassing her and has inflicted injuries upon her.

(3.) Subsequently, a supplementary statement of the petitioner was recorded wherein it was stated that Charanjit Singh had been harassing the petitioner and had tried to kill her at the instance of his brother (respondent No.2), sister (Balbir Kaur and sister's husband, (Kamalinder Singh). On 2.7.2001, challan was presented only against Charanjit Singh and he was charge sheeted by SDJM, Khanna under section 324 IPC.