KULDEEP KUMAR ALIAS KAKI AND ORS Vs. STATE OF PUNJAB AND ANOTHER
LAWS(P&H)-2012-1-635
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 02,2012

KULDEEP KUMAR ALIAS KAKI AND ORS Appellant
VERSUS
State of Punjab and Another Respondents

JUDGEMENT

- (1.) By this common order, I am disposing of Cr.M.Nos.M-13935 and M-13962 of 2010. In both these petitions, prayer has been made that F.I.R. No.202 dated 14.11.2009 registered at Police Station Phillaur be quashed, as the- parties have effected a compromise.
(2.) In the cross-version of F.I.R. No.202 dated 14.11.2009 registered under Section 376 I.P.C. at Police Station Phillaur, it has been alleged by Kiran Kumari daughter of Sudagar Ram, that she was subjected to rape by Kuldeep Kumar son of Mohni who entered her room forcibly at night along with his coaccused namely Hari Kishan son of Resham and Balbir alias Bira. The other accused persons pinned the prosecutrix down, while Kuldeep Kumar subjected her to forcible violation of her person.
(3.) In F.I.R. No.202 dated 14.11.2009 registered under Sections 307,324,452,427,148,149 and 120-B at Police Station, Phillaur, it has been alleged by the complainant that while they were sleeping in their house, Aaarju Powar armed with a Kirpan, two sons of Saudagar Ram and two unknown boys without turban armed with Datar and Hardeep Kaur wife of Saudagar Ram entered the room and gave a Kirpan blow on the chest of Kuldeep Kumar which hit him on his left side. Arun Powar gave a Kirpan blow to Kuldeep Kumar which hit him on his head and the unknown boys gave Datar blows to Kuldeep Kumar. Hardeep Kaur is stated to have thrown a brick which did not hit anyone, but hit the glass of the window pane. Upon raising an alarm by Kiran Kumar, the injured, the accused persons are stated to have run away.;


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