TILAK RAJ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FOR the sake of brevity, few facts essential for disposal of the appeal, may now be narrated. Pargat Singh filed a complaint before the Special Judge, Amritsar containing the allegations that he was a Mazbi by caste while the accused Tilak Raj and Ram Lubhaya were Aroras. Tilak Raj accused was working as an LIC Agent whereas Ram Lubhaya, the second accused (since acquitted) was running a grocery shop in village Sidhwa. Complainant's brother Sawinder Singh had got himself insured through Tilak Raj. Sawinder Singh died and the other brother Karaj Singh and his sister -in -law went to the accused to inquire about their claim. The allegations are that accused called them names in the name of caste. A criminal complaint was filed in the Court. The Panchayat got the matter settled and Karaj Singh withdrew his complaint.

(2.) ON 30.09.2001, the complainant along with his brother Balwinder Singh was going to the shop of the accused to inquire about the claim. The allegations are that both the accused in one voice again abused them "Kutyo Chudeon" and called out that they would not do their work and they had earlier filed a complaint and they could not cause them any harm and they could do what they liked. Gajjan Singh, a bystander had witnessed the occurrence. The accused, thereafter, sped away on their motorcycle. The complainant approached the police but they did not take any action and thereafter, the complaint was filed.

(3.) CHARGE was framed to which the accused pleaded not guilty.