STATE OF HP Vs. BHAWANI SINGH

JUDGEMENT

(1.) Heard and gone through the record.

(2.) The respondent was acquitted by the learned trial Court, for the offence punishable under Sections 451, 506 and 324 of the Indian Penal Code in Cr.Case No.85-II/96 decided on 7.9.2000, which has been assailed in this appeal by the State.

(3.) On 4.2.1996, PW2 Geeta Devi was in her house in the evening at about 7 p.m. Her husband reached there, but on account of the birth day of her brother-in-law, he went to village Whether reporters of local papers may be allowed to see the judgment? Bag alongwith children, leaving behind her elder daughter Babli, who was sleeping with her children in the adjacent room. Because of the failure of the electricity supply, PW2 Geeta Devi started cooking food in the kitchen with the help of kerosene lamp. After about 20 minutes, she heard the sound of some shouting from outside, to open the door. Her daughter PW3 Babli asked about the identity of the person. Thereafter PW3 Babli opened the door, in the meantime complainant PW2 Geeta Devi also came from the kitchen towards verandah of her house and noticed respondent standing on the door. She asked about the reason of his visit, on this she was dragged by the respondent with one hand and in another he was holding a `knife' with which he gave 2/3 blows in her stomach. In the meantime, her daughter PW3 Babli came out to the verandah. The respondent left the complainant (PW2) there and ran away. While fleeing he threatened Babli aforesaid with dire consequences.