MEENA RANI Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The prosecutrix has preferred the present appeal aggrieved by the acquittal recorded by the trial court.

(2.) The prosecutrix has alleged that she paid a sum of Rs. 12 lacs to the accused Parminder Singh and his family members on the promise of the accused Parminder Singh that he would send her son to foreign country for employment. When she protested for not sending her son to foreign country in the month of January 2012, accused Parminder Singh along with his brother Kulwinder Singh and one Major Singh threatened her with dire consequences, having been armed with guns and revolver and confined her for the whole of the day. They also snatched her gold chain, bracelet and two gold finger rings under threat. The prosecutrix did not open her mouth on account of fear. The accused also demanded a sum of Rs. 5 lacs from her and threatened her with dire consequences.

(3.) She filed a complaint with the above allegation on 17.4.2012. During the course of investigation by DSP Suinderpal Singh she alleged that accused Parminder Singh forcibly developed physical relationship with her when her husband had gone to Dubai. The case was registered. The prosecutrix was medico legally examined on 24.8.2012. Her vaginal swabs were preserved and sent for chemical examination. Human semen was found in the vaginal swab.