NACHATTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NACHATTAR Singh son of Bant Singh was put to trial for an offence punishable under Sections 354/451 IPC with the allegations that on 25.07.2006, prosecutrix was present in her house. At about 3:00 PM, she was sewing clothes in her room, then Nachattar Singh came and started using filthy language. It was further alleged that he insisted prosecutrix to do wrong things with her and caught hold of her by her breast. In the meantime, her mother Bhuro Kaur came back and entered into the room after hearing the noise. On seeing the mother of prosecutrix, accused ran away from the spot. On the statement of complainant Gurmeet Kaur, FIR was registered. After completion of investigation, challan was presented against the petitioner.

(2.) COPIES of challan, as envisaged under Section 207 Cr.P.C., were supplied to the petitioner free of costs.

(3.) IN order to prove its case, prosecution examined four witnesses and closed the evidence.