BALDEV SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Whether the reporters of Local Papers may be allowed to see the judgment? Yes.

(2.) The present is a case wherein either way, a very pious and sensitive relationship between father-in-law and daughter-in-law are at stake, because the victim of the occurrence is none-else but the daughter-in-law of accused Baldev Singh. Therefore, if the prosecution case as disclosed from the final report and the documents filed therewith, if ultimately turns as correct, the pious relationship between the father-in-law and daugther-in-law would certainly get tarnished and in case turns to be false, the result would remain the same.

(3.) PW-4 Jaspal is the son of accused Baldev Singh. He was married to the prosecutrix (PW-10) (name withheld) on 8.8.2013. He had been working in some private company at Baddi, Tehsil Nalagarh, District Solan, H.P., and used to visit his house at village Dharyara, Tehsil Tonidevi, District Hamirpur intermittently. In his absence, his wife, the prosecutrix used to live with his parents, accused Baldev Singh and mother Shakuntla Devi. In the month of May, 2014, the prosecutrix went with her father to her parental house situated at village Dain, Tehsil Barsar, District Hamirpur, H.P., and did not return to matrimonial home. He, therefore, came to his village from Baddi in the month of June, 2014. He accompanied by PW- 2 Pawan Kumar, PW-3 Sushma Devi and also his uncles Anil Kumar and Kashmir Kumar went to the house of his in-laws at village Dain on 28.6.2014 to bring the prosecutrix back to the matrimonial home. They all persuaded her to join the company of PW-4 and return to matrimonial home, but at the pretext that the accused had subjected her to sexual intercourse repeatedly while in unconscious condition on account of smoke of "Dhuni", he had been administering to her to cure the disease from which she allegeldy was suffering during mid night, she refused to return to the matrimonial home.