RITA DEVI Vs. KANCHAN BALA AND ORS

JUDGEMENT

(1.) Heard. Allowed.

(2.) The prosecution case is that the complainant Reeta Devi PW-1, who belongs to the Scheduled Caste (Dumna) community, filed a complaint Ex.PW-1/B with the Deputy Superintendent of Police, Ghumarwin, that on 5.5.2007, she was called by Krishan Dayal son of Shri Ganga Ram of village Dehra to store grass inside the house. At this, she alongwith Meera Devi wife of Jagdish Chand and Asha Devi wife of Rattan Lal both residents of the same village started keeping the grass inside the house/cattle shed of Krishan Dayal.

(3.) The learned trial Court holds that the case is based upon the statements of the witnesses, who, according to the complainant, were present on the spot at the time when she was being abused. The complainant PW-1 Reeta Devi supported the case of the prosecution. PW-2 Asha Devi stated that on 5.5.2007, she had gone to the house of Krishan Dayal alongwith the complainant and Meera Devi for the purposes of performing agricultural labour. At around 2.30 P.M. when they were carrying grass/fodder from the fields of Krishan Dayal, the accused came to the spot and shouted on them by saying, "Rando Tum Yahan Krishan Dayal Kay Kehne Per Bhoo Dhone Kyon Aayee Ho".