STATE OF PUNJAB Vs. GIAN CHAND

JUDGEMENT

(1.) This is an appeal directed by the State of Punjab against the judgment dated 21.08.1999 passed by Shri G.K.Rai, Additional Sessions Judge, Hoshiarpur, vide which the appeal has been accepted against the conviction of respondent/accused and the respondent/accused has been acquitted.

(2.) Briefly stated, the prosecution version is that on 27.09.1996, a complaint was receiving in writing in which complainant Kamaljit Kaur has written that in the evening of 26.09.1996, when she was returning to her house after doing the daily labour work and when she reached near the haveli of Gian Chand, Member Panchayat, he outraged her modesty by inserting a danda in her anus. She further stated that she did not make the incident public keeping in view her embarrassment but she had narrated the incident to her husband and brought the incident to the notice of Panchayat on the next date in writing.

(3.) The accused did not appear before the Panchayat, so the complaint was forwarded by the Sarpanch to the police station.