DHARAM KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) BOTH these petitions arising out of FIR No. 42/2009 registered in Police Station Kandaghat. They were arrested on 9.5.2009 in FIR No. 42/2009 registered in Police Station Kandaghat for the offence of dacoity along with their accomplice, one of them is Harbeer @ Satbeer who is absconding.

(2.) AS per prosecution case, accused persons along with absconding accused hired a Innova Car bearing registration No. HR -68 -7167 on 8.5.2009 for Rs. 2700/ -, from Panchkula to visit Shimla and surrounding places.

(3.) THE complainant struggled to relieve himself from the ropes, ultimately got freed himself after about half an hour. Thereafter he came to the road and noticed a house nearby, knocked the door, disclosed his identity to the inhabitant and narrated about the incident. Immediately thereafter at about 11.50 p.m., police was informed about the dacoity by the accused persons.