BALWINDER KAUR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Instant petition has been filed challenging the order dated 25.8.2012 passed by the learned Additional Sessions Judge, Kurukshetra whereby the charge under Section 308 IPC has not been framed against respondents No.2 to 7 in case FIR No.57 dated 31.5.2011 registered at Police Station Babain, District Kurukshetra, under Sections 148, 149, 323, 325, 452, 506 IPC.

(2.) Brief facts of the case are that on 28.12.2010, petitioner Balwinder Kaur purchased 10 marlas of land for residential purposes from one Shingara Singh, Charanjit Singh and Paramjit Singh sons of Shingara Singh were not happy with this transaction. On 30.5.2011 at about 2.30 p.m. when Balwinder Kaur petitioner and her daughters-in-law Jaspreet Kaur and Prabhjot Kaur were sitting in the house, a Scorpio vehicle, whose number plate was covered with tape, stopped in front of the house of the petitioner. Hardev Singh and Dalip Singh and 8-9 other persons armed with hockey, swords and bindas entered her house. Simultaneously, Charanjit Singh came on a motorcycle and also entered her house. Charanjit Singh raised a lalkara to teach a lesson for purchasing their land. At this stage, Paramjit Singh, Sukhpal Singh also entered the house of the petitioner and started abusing. Charanjit Singh gave a binda blow on the petitioner's head; Hardev Singh gave hockey blow on left arm which was fractured. Dalip Singh gave binda blow on back and other persons also assaulted with dandas and bindas. She fell down and was rescued by her daughters-in-law.

(3.) The assailants also entered the petitioner's sister Labh Kaur's house and inflicted injuries on her shoulder and breast.