BACHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case of the prosecution is that on 11.04.1997, Balkar Singh ASI alongwith other police officials was present at bus stand of village Khui Khera in connection with patrol duty where Amro Bai-complainant came and got recorded her statement on the following facts:

(2.) Appellant used to hate her and he did not want to keep her as wife. On 30.03.1997, appellant asked her (Amro Bai-complainant) that they have to go to the house of Ajit Singh Lamberdar at village Patrianwala to attend bhog ceremony being performed on account of death of someone. They left for village Patrianwala at about 4.00 am on their moped. When they reached at the culvert in the area of village Jandwala Miran Sangla, at about 5.45 am, appellant stopped moped on the culvert and started beating her and later, threw her in the running water of the canal and, thereby, put her life in danger. She was washed in the running water for some distance and then she caught some plants grown on one side of the canal and came out of the canal. Thereafter, she went to the house of Nazar Singh resident of village Jandwala Miran Sangla from where Nazar Singh sent Bihari Lal Chowkidar to her natal place to bring her mother Vidya Bai, who later took her to village Niolan. Efforts to effect compromise continued uptil 11.04.1997, but when the compromise could not materialise, then she made a statement Ex.P2 that was recorded by Balkar Singh ASI, who put his endorsement Ex.P2/A, thereon, and sent the same to the police station, where formal FIR Ex.P2/B was recorded by Ram Saroop MHC. Thereafter, Balkar Singh ASI visited the place of occurrence and prepared the site plan Ex.P3, thereof.

(3.) On 20.05.1997, Surjit Singh son of Gurdit Singh of village Patrianwala produced the appellant before Parsan Singh ASI, who arrested the appellant and moped was seized vide memo Ex.P4 alongwith receipt Ex.P5.