HARMAIL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Complainant Harmail Kaur (PW3) aggrieved by the acquittal of respondents No.2 to 26 has preferred the present application seeking special leave to file an appeal.

(2.) It is the case of the prosecution that on 8.7.2012, when PW3 Harmail Kaur came out of the residence of her parents, it was attacked by accused persons who were armed with kappa, sticks, etc. Accused Piara Singh opened fire from the rifle with an intention to kill her, but none was injured. The entire household articles and cash of Rs.1,95.000/- and gold weighing about 13 tollas were taken away by the accused. Having trespassed upon the house of her father, they took away all the above articles on a tractor after wielding threat to the complainant of dire consequences.

(3.) On the side of the prosecution, 7 witnesses were examined.