JASPAL SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Tersely, the facts & material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, are that, initially, in the wake of complaint of complainant-prosecutrix (name intentionally withheld) (for brevity "the complainant"), a criminal case was registered against main accused Amit Sharma s/o Vijay Kumar, Gaurav Sharma @ Gauri s/o Padam Dev Sharma and Swaran Singh s/o Gurnam Singh, vide FIR No.25 dated 25.2.2013 (Annexure P1), on accusation of having committed the offences punishable under Sections 376, 363, 366-A read with section 120-B IPC and Section 8 of The Protection of Children from Sexual Abuse Act, 2012 by the police of Police Station Sohana, District SAS Nagar (Mohali).

(2.) After the completion of investigation, the police submitted the final police report (challan), the accused were accordingly charge sheeted to face the trial and the case was slated for evidence of the prosecution by the trial Court.

(3.) The complainant, in order to substantiate the charges framed against the main accused, has stepped into the witness box as PW4, totally changed the basic version of prosecution, contained in the FIR (Annexure P1) and claimed that Prince s/o Baldev Singh, Davinder Singh s/o Jagga and Manpreet Singh s/o Tara Singh (respondent Nos.2 to 4) respectively, now sought to be summoned as additional accused, were also involved in the commission of crime in question.