AMARJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE legality of the judgment dated 10.10.2007 passed by Sessions Judge, Kurukshetra has been called in question, whereby appeal of the petitioner has been dismissed against the judgment and order dated 17.8.2006 and 18.8.2006, respectively, passed by Sub Divisional Judicial Magistrate, Pehowa, convicting the petitioner (Amarjit Singh) and sentencing him to undergo simple imprisonment for four months and to pay fine of Rs. 300/- as fine under Section 509 of the Indian Penal Code (for short the 'IPC') and releasing two other accused on probation.

(2.) ON 22.2.2000 at about 9.00 p.m., complainant Pushpinder Kaur (hereinafter referred to as the complainant) a resident of village Ajrawar along with her children was present at her house. In the meantime, the petitioner while driving his car No. HR05F-9399 along with four unknown persons came there, raised ruckus and uttered abuses. The complainant expressed his grievance to the villagers, but the same had not been redressed. Thereafter, on 24.2.2000, she lodged his complaint with the police, on the basis of which the present case was registered. Thereafter, in her supplementary statement, she further disclosed that when the house of the petitioner was raided, the petitioner and his brother uttered filthy words to her saying, "kutti, Haramjadi, Vaishya".

(3.) FINDING a prima facie case against the accused, they were charged under Section 509 IPC, to which they pleaded not guilty and claimed trial.