RUPENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision petition has been filed on behalf of the petitioner challenging the order dated 15.6.2012 passed by the learned Special Addl. Sessions Judge (Women Atrocities & Dowry Cases), Sri Ganganagar in Sessions Case No.38/2012, whereby, charges have been framed against the petitioner for the offences under Sections 307/120-B, 326/120-B and 324/120-B IPC.

(2.) Briefly stated the facts necessary for the disposal of this revision petition are that an FIR was filed by one Sikander Singh at the Police Station Raisinghnagar on 1.1.2012 with the allegation that his sister Kulvinder Kaur had come to his house along with her children. She was sleeping in the room with her children. The main gate of the house was locked. At about 3 am in the morning, his sister started shouting about having received burns. On hearing the cries, he and his nephew Sukhvinder rushed towards the room where his sister was sleeping and saw that the door of the room was open. He saw that his sister Kulvinder Kaur was shouting and had received some burn injuries. On watching closely, he saw that some unknown person had thrown some corrosive substance on his sister's face.

(3.) During the course of investigation, the statement of Kulvinder Kaur was recorded under Section 161 Cr.P.C. She stated that her husband and niece Rupinder Kaur were having some kind of illicit relations and, due to which, she had admonished Rupinder Kaur. She further stated that Rupinder Kaur was doing GNM course at Ganganagar and she used to frequently visit her home situated at village 6-H. It was further stated that Rupinder Kaur often used to make calls to her home as well. On 24.12.2011, she along with her daughter Vishwajeet Kaur, son Robin Singh and niece Rupinder Kaur came to her marital home at 7TK from 6-H. She was scheduled to return back on 31.12.2011 at 6-H but for some reasons, she was detained for one more day. On 31.12.2011, she along with her children and Rupinder Kaur all went to sleep in the same room. At about 1 to 2 in the night, she heard Rupinder Kaur talking to somebody on a mobile phone. She woke up and asked Rupinder Kaur as to with whom she was talking. She gave a reply that it was a call by Rupendra Singh, husband of Kulvinder Kaur. Kulvinder Kaur also talked to him and went back to sleep. At about 3 am in the morning, she felt that somebody had thrown a corrosive substance on her face, due to which, she became blind.