SUKHWANT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant - Sukhwant Kaur assails judgment dtd. 2/12/2003 passed by learned Additional Sessions Judge, Amritsar, wherein learned Trial Court while holding her guilty of having committed offences punishable under Ss. 302 & 201 of Indian Penal Code, sentenced her as under: <IMG>JUDGEMENT_10_LAWS(P&H)5_2025_1.jpg</IMG>

(2.) The matter arises out of FIR No.154 dtd. 6/7/2002 registered at Police Station Jandiala, under Ss. 302, 201 and 34 of Indian Penal Code (Ex.PC/2) at the instance of Bachan Singh (PW-2). The translated gist of his statement (Ex.PC/1) leading to FIR is reproduced herein-under:

(3.) The aforesaid statement Ex.PC/1 was recorded by Deputy Superintendent of Police Bakshish Singh (PW-15), when the complainant Bachan Singh (PW-2) met him during the course of patrolling at Adda Manawala. The aforesaid statement was sent to the police station for lodging FIR (Ex.PC/2). PW-15 Deputy Superintendent of Police Bakshish Singh proceeded to Village Bathungarh and visited the house of Sukhwant Kaur, which was found to be lying closed. Upon making inquiries he was informed that Sukhwant Kaur had left the house about 2-3 days back.