STATE OF H.P. Vs. RAJ KUMARI

JUDGEMENT

(1.) Heard.

(2.) RECORD of the learned trial Court perused.

(3.) PRECISELY , prosecution case is that on 27.1.2004 at about 8/8.30 p.m. complainant Milap Chand, on his return to his home, noticed that his father was being beaten up by the Respondents. When he tried to rescue him, he was given danda blow on his head and iron blow on the wrist of right hand, by Dharma Singh. On raising alarm, his mother and brother PW9 Subhash Chand came to the spot and saved his father.