SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard, Tarsem Singh appellant-applicant is stated to have helped Sukhdev Singh in taking away the prosecutrix Kulwinder Kaur and Sukhdev Singh repeatedly raped her. It is not the case the Tarsem Singh had also raped her. Counsel for the appellant-applicant also contended that it is a debatable point if Tarsam Singh could be held guilty for the offence punishable under Section 366, IPC. In such circumstances, let he be admitted to bail to the satisfaction of C.J.M., Amritsar.