SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present criminal revision against the judgment dtd. 2/12/2008 passed by learned Additional Sessions Judge, Bathinda, whereby his appeal against the judgment of conviction and order of sentence dtd. 11/8/2008 passed by learned Additional Chief Judicial Magistrate, Bathinda, was dismissed.

(2.) Briefly stated, FIR No.340 dtd. 26/7/2000 under Ss. 294, 354, 506, 509 IPC was registered against the petitioner at Police Station Kotwali, Bathinda on the basis of statement made by complainant Devinder Kaur. In her statement, she stated that her husband is a carpenter by profession. They are having a Maruti car which they wanted to sell. Some days ago, when she along with her husband were present at their residence, petitioner-accused came to see the car for some one. On seeing her with bad intention, he started obscene acts pointing to her. His intention was not good. Thereafter, petitioner-accused telephoned her, but she told him that she is not such type of woman as he thinks and disconnected the phone. She narrated the whole episode to her husband. They kept mum to save their respect in the society. Thereafter, the complainant along with her brother-in-law(Devar) were standing at the bus stand, a maruti car bearing registration No.DBC-1999 came from the side of village Multania and stopped by her side. Petitioner-accused alighted from the said car and with bad intention without her consent, caught her wrist and forced her to sit in the car. She along with her brother-in-law raised alarm. Then petitioner-accused left her wrist and threatened her if she will disclose this incident to anyone, he will kill her and fled away from the spot.

(3.) After registration of the FIR, investigation was carried out and the statements of witnesses were recorded. The accused was arrested and produced in Court. After completion of investigation, Challan was filed in the Court.