RAJWANT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for hearing this day, the Court passed the following: FIR No Dated Police Station Ss. 3 22/3/2013 Sangla, District Kinnaur, H.P. 447, 448 and 201 read with Sec. 34 of IPC

(2.) Challenging the order taking cognizance and the issuance of notice of accusation, the accused have come up before this Court under Sec. 482 of CrPC.

(3.) The incident arose because of a land dispute between Shri Rajwant Singh Negi (A-1) and Shri Tejwant Singh Negi, the complainant. They belong to a small village, Kilba, in district Kinnaur. The village has its panchayat stationed at Kilba.