CHANNA SINGH & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been preferred by three petitioners whose appeal against their conviction and sentence for offences under Sections 452, 354 and 323 Penal Code has been rejected on merits by learned Additional Sessions judge, Raisinghnagar vide judgment dated 23.10.1999. What the learned Sessions Judge did was that he reduced the sentence for offences under Sections 452 and 354 IPC.

(2.) I have heard the learned counsel for the petitioners as well as learned Public, Prosecutor and have perused the record.

(3.) Briefly stated, on 16.10.1993 at 7.30 P.M. Smt. Kailash Kaur lodged first information report with the allegation that her husband prosecuted the petitioners under Sections 107, 116 Cr.PC. and they became inimical. On the day of incident her husband had gone to procure medicines for her daughter. At about 5.30 PM, the petitioners entered her house and gave her beatings. Her hairs were pulled up. She was insulted. Gurnam Singh have a 'panda' below on her lip. When she raised alarm her son Soma Singh and Piyaro Bai came and rescued her. On return of her husband she narrated the incident to him and then report was lodged.