K.C. Puri, J. - (1.) THE challenge in the present revision petition is to the order dated 25.08.2011 passed by Shri Sarabjit Singh Dhaliwal, Additional Sessions Judge, Sri Muktsar Sahib, vide which the appeal preferred by the petitioner against the judgment dated 05.11.2008 passed by Shri A. S. Shergill, Judicial Magistrate Ist Class, Malout, was dismissed, while reducing the sentence from 03 years to 01 year.
(2.) BRIEFLY stated, SHO, P.S. City Malout send the accused to stand trail for an offence punishable under Sections 326/324 IPC. The law was set in motion by recording the statement of complainant -Sukhjinder Kaur that she was married to Balwinder Singh 13/14 years ago. Her husband is in the habit of consuming Poppy husk and intoxicating tablets, due to which he remain mentally upset and suspicious towards her regarding coming of unrelated males to her. He gets angry out of suspicion whenever any person passes from front of their house. On 26.05.2002 at about 5:30 A.M, when she was serving tea to her father -in -law and her mother -in -law sitting in the courtyard, then her husband asked her to come inside. On her refusal, he gave Kappa blow on the backside of her head and on the right hand side of the face and right arm, besides other portion of the body. After completion of investigation, challan was presented against the accused in Court.
(3.) ON presentation of the challan, copies of same were supplied to him free of costs, as envisaged under Section 207 Cr.P.C.;