PRITAM KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Pritam Kaur and her son Major Singh faced trial by learned Additional Sessions Judge ( Ad hoc) - cum - Presiding Officer, Fast Track Court, Rupnagar on the allegations that on 11.7.2002, the prosecutrix daughter of complainant Didar Singh, resident of Chamkaur Sahib was kidnapped by them, giving her allurement of marriage with Major Singh and while leaving home, the prosecutrix had taken away some ornaments, documents and cash amount of Rs. 20,000/- from her house.

(2.) On the basis of statement of complainant Didar Singh, formal FIR was recorded. Involvement of Pritam Kaur and her son Major Singh having connived with Bahadur Singh in kidnapping the prosecutrix was found to be there.

(3.) After completion of investigation and other formalities, challan against the accused was prepared and filed in the Court of learned Additional Chief Judicial Magistrate, Rupnagar.