STATE OF H.P. Vs. KEHAR SINGH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THE complainant and the respondents belong to one family. As a matter of fact, respondent No.1 is the brother-in- law and respondent No.2 is the mother-in-law of Smt. Sandla Devi (complainant) wife of Sukhdev Singh. It was alleged by her that on 19.8.1995, respondent No.1 came armed with a sickle, gave her beatings and threatened her with dire consequences. She could be saved with the intervention of some persons on the spot, but their names were not mentioned. On the same day, she is stated to have gone to the Pradhan with her complaint Ex.PW2/B, who recorded his certificate and directed her to report the matter to the police. On 21.8.1995, vide application Ex.PW2/A, she complained to Whether reporters of local papers may be allowed to see the judgment? Yes. the police, on the basis of which Rapat Ex.PW5/A was registered and she was got medically examined. The Doctor was admittedly her near relative and he noticed three injuries on her person vide MLC Ex.PW1/A. Thereafter, the FIR Ex.PW7/C was formally registered under Sections 323,324,504 and 506 of the Indian Penal Code.

(3.) IT is pertinent to note that PW-3 Sumna Devi nourishes grudge against respondents, as admitted by her in her cross- examination and clearly stated that their relations are not cordial. Joginder Singh (PW6) an alleged eye witness has not supported the case of the prosecution.