JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No.980 of 2015 For the reasons recorded in the application, delay of 13 days in filing revision petition is condoned.

(2.) THE petitioners were convicted in a criminal complaint for the offences under Sections 342, 355, 500, 506, 120 -B IPC and have been sentenced accordingly by Sub -Divisional Judicial Magistrate, Sunam.

(3.) THE prosecution story started with the allegation that on 23.12.2009 at about 5.00 p.m. complainant Sukhwant Kaur along with her son Ajadwinder Singh @ Babbu was in the market for purchasing household items. Two policemen nabbed Ajadwinder Singh @ Babbu and started giving beatings and filthy abuses. When the complainant intervened, she was also roughed up. Son of the complainant was unlawfully detained in the police station. Petitioner No.1 gave abuses to the complainant and she was thrown out of the police station.