STATE OF HIMACHAL PRADESH Vs. RAVINDER SINGH

JUDGEMENT

(1.) THE challenge in this appeal is by the State against the acquittal of the respondents passed by the learned trial Court for the offences punishable under Sections 147, 451, 323, 506 read with Section 149 Indian Penal Code.

(2.) IN short, prosecution case can be stated thus. On 18.5.2002 PW2 Mohinder Singh, who was running a shop, after its closure around 10.45 p.m. returned to his house which was at a walk -able distance of 10 minutes. No sooner did he reach his court -yard of his house, he was confronted by respondent Kulwinder Singh who used abusive language, followed by other accused persons was given beatings. When his family members came there, they were also given thrashing with dandas.

(3.) AFTER recording the statements of the witnesses and completing the investigation, challan was presented in the Court for the trial of the respondents.