LAL SINGH @ LALI Vs. PUNJAB STATE

JUDGEMENT

(1.) APPELLANT Lila alias Lali, resident of Village Koreana was convicted and sentenced by the learned Additional Sessions Judge, Bhatinda, under Sections 363 and 366 of the Indian Penal Code in case bearing FIR No. 17 dated 6.03.1989 registered at Police Station, Jaurkian and was sentenced to undergo rigorous imprisonment, as under :

(2.) IN brief, the prosecution case is summed up as under :- Accused-appellant Lal Singh used to work as Seeri with Dalbara Singh. Mohinder Kaur prosecutrix is the daughter of Kaur Singh and grand daughter of Dalbara Singh. On 2.3.1989 Lal Singh accused came to their house and showed a naked kirpan to Mohinder Kaur and threatened her that in case she raised raula he would kill her with the kirpan. Thereafter, the accused took Mohinder Kaur prosecutrix with him to the canal and while going with the accused Mohinder Kaur carried with her one Golden Clip, 9 Gold mohars, one gold tabiti and one pair of Shakuntla Chain and an amount of Rs. 2500/-. All the ornaments and cash was handed over to the accused.

(3.) ON 6.3.1989 ASI Harnek Singh along with HC Inderjit Singh and other police officials were present on the crossing of Netheha, where Dalbara Singh met them and made the statement Ex.PB which was read over and explained to him and in token of its correct, he thumb marked the same. The Sub Inspector then made an endorsement Ex.PB/1 thereon and sent the same to the Police Station through constable Santokh Singh for registration of a case, on the basis of which formal FIR Ex.PB/2 was recorded by ASI Malkiat Singh. The Sub Inspector on return to the police station, recorded the statement of Malkiat Singh ASI along with the statements of other witnesses.