KULWANT KAUR Vs. SANSAR SINGH @ BILLA AND OTHERS

JUDGEMENT

(1.) Tersely, the facts, material and evidence, unfolded during the course of trial, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, initially on the complaint of petitioner-complainant Kulwant Kaur wife of Som Dutt, PW1(for brevity "the complainant"), a criminal case was registered against the private respondents accused, by virtue of FIR No.25 dated 01.04.2010, for the commission of offences punishable under Sections 323, 427, 354, 506, 148, 149 IPC and Sections 3 & 4 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, by the police of Police Station Bhogpur, District Jalandhar.

(2.) The case of the prosecution, in brief, insofar as relevant was that the private respondents accused have created obstructions in implementing a welfare scheme by complainant-Kulwant Kaur, Sarpanch, in the village. She along with other members Panchayat has approached the SSP, Jalandhar, and moved an application in this respect. The case of the prosecution further proceeds that on 01.04.2010, the complainant was present at the spot, where the private respondents-accused uttered objectionable words, caught hold hair dragged her, entangled his leg, threw her on the ground. The respondent-accused Jarnail Singh @ Jaila was stated to have given beatings to her as well. They were stated to have outraged her modesty. She raised the noise and PWs Adhyatam Dass Mahi, Dalvir Singh Member Panchayat and Amarjeet Kaur, reached at the spot and rescued her. In the background of these allegations and in the wake of complaint of the complainant, the present criminal case was registered against the private respondents-accused, in the manner depicted hereinabove.

(3.) After completion of the investigation, the police submitted the final police report(challan) against the private respondents accused. Consequently, they were charge-sheeted for the commission of the pointed offences by the trial Court and the case was slated for evidence of the prosecution.