STATE OF HIMACHAL PRADESH Vs. BHAGAT RAM

JUDGEMENT

(1.) for the offences The respondents were tried punishable under Section 147, 149, 506 and 323 of the Indian Penal Code in Criminal Case No. 83/2 of 2000, decided on 27.03.2003.

(2.) Heard and gone through the record.

(3.) Precisely, the case of the prosecution is that the complainant was serving as a Conductor in Himachal Road Transport Corporation, Shimla. He was on leave and had gone to his village. On July 1, 2000 around 1.30 p.m., the complainant was working in his field. Whether reporters of local papers may be allowed to see the judgment? Yes. Some more persons were also working nearby in their respective fields. It is alleged that suddenly the respondents came there, caught hold of him and gave beatings. Respondent Bhagat Ram is alleged to have given a `danda' blow and other fisticuffed him. Thus, the matter was reported to the police. He made his statement Ex. PW1/A, under Section 154 of the Code of Criminal Procedure which culminated into FIR Ex. PW 7/A.