GURJIT KAUR Vs. KULBIR KAUR

JUDGEMENT

(1.) Instant revision has been filed challenging the impugned judgment dated 13.08.2014 passed by the Additional Sessions Judge, Tarn Taran whereby appeal filed the petitioner against the judgment of conviction and order of sentence dated 24.01.2013 passed by the Additional Chief Judicial Magistrate, Tarn Taran, has been dismissed on the ground of limitation.

(2.) Brief facts of the case are to the effect that the petitionercomplainant filed complaint under Sections 307/382/323/148/149 of the Indian Penal Code (in short, 'IPC') against the respondents with the averments that on 20.11.2006, when the complainant and her husband approached the house of accused No.1 for taking money, she started hurling abuses and called upon the other accused to kill both of them, on which accused Jagdish Singh gave a stick blow to Satnam Singh which hit on his shoulder and then the accused Jagdish Singh held him from his hairs. Nirvail Singh gave a hockey blow on the neck of husband of the complainant. Accused Daljit Singh gave a blow with the handle of a spade which hit on the right leg of husband of the complainant. Accused Captain Singh gave a hockey blow but the same hit the ground. The complainant raised an alarm and the accused tried to catch her with an intention to kill but she managed to escape and went to the house of her sister-in-law at Moradpur. The accused also snatched a sum of Rs. 1,000/- and scooter from the husband of the complainant. The complainant approached the police, but no action was taken, therefore, the complaint was filed.

(3.) On the basis of preliminary evidence, the accusedrespondents were ordered to be summoned to face trial for the commission of offences punishable under Sections 323/148/149 IPC.