RAM CHAND Vs. STATE

JUDGEMENT

(1.) Four persons, including Ram Chand then aged about 17 years, were tried by the judicial Magistrate 1st Class, Kandaghat for an offence under section 394 of th Indian Penal Code.

(2.) The prosecution case was that on the night between the 7th and 8th of March, 1968 Kapura Ram, after closing his shop was sleeping outside it on a platform(Thari). About midnight Bal Kishan woke him up by saying that he wanted to buy some rice for a person who was ill. As soon as Kapura Ram opened the shop and entered it Bal Kishan and three of his companions grappled with him and when he fell down gave him some blows. Those persons also forcibly removed Rs. 500and then escaped. The hue and cry raised by him uttracted the attention of Kishori Lal and Balbir Singh who came to the place of occurrence and helped in removing him to the hospital.

(3.) The Doctor in charge of the hospital telephoned the nearest police station when AS.I. Babu Ram went to the hospital and recorded the statement of the injured person on the basis of which a case was registered.