STATE OF H P Vs. JEEWAN SINGH

JUDGEMENT

(1.) FOR an offence, which is alleged to have been committed on 7.2.1996, accused were put to trial. In terms of judgment dated 2.5.2000 passed by learned Sessions Judge, Chamba, in Sessions Case No. 34 of 1997 titled as State of H.P. vs. Jeewan Singh and Ors., accused stand acquitted of the charged offence.

(2.) IT is the case of the prosecution that on 7.2.1996, Sh. Devi Singh (PW-1) was married to Smt. Kamla Devi at village Rei Khajjiar in Tehsil Pangi. Same day at about 7.00 P.M. when both of them were crossing village Salthan along with Sh. Neel Chand (PW-3)and Kewal Ram, accused who were carrying dandas Whether the reporters of the local papers may be allowed to see the Judgment? in their hands suddenly appeared at the spot. Accused Jeewan Singh gave a blow with a danda on the eye of Devi Singh and the other accused forcibly took Kamla Devi to the house of accused Jeewan Singh and confined her in a room. Accused Nurbu Ram then asked Kamla Devi to marry his son accused Jeewan Singh to which she declined. She was threatened that in case if she did not marry Jeewan Singh, Devi Singh would be killed. Next day, Devi Singh narrated the incident to his father-in-law Sh. Dharam Dass (PW-5). Thereafter Devi Singh, Dharam Dass and Satish Kumar (PW-6) went to the house of accused Nurbu Ram, where they found Kamla Devi locked-up in a room and rescued her from there. Sh. Devi Singh lodged F.I.R. No.6/96 (Ext.PA) dated 10.2.1996 with Police Station Pangi under Sections 147, 149, 363, 366, 342, 323 IPC. Sh. Devi Singh was got medically examined by the police from Dr. V. K. Bhagat (PW-9), who issued MLC (Ext.PC). With the completion of investigation challan was presented in the Court for trial.

(3.) COURT below acquitted the accused of the charged offences, hence the presence appeal.