STATE OF HIMACHAL PRADESH Vs. GABBAR SINGH

JUDGEMENT

(1.) THE respondents were acquitted by the learned trial Court, in Criminal Case No.46/2 of Whether reporters of the Local papers are allowed to see the judgment? 2004, for the offences punishable under Sections 147, 427, 323, 506 read with Section 149 of the INDIAN PENAL CODE, 1860, hence the present appeal by the State.

(2.) HEARD and gone through the record.

(3.) POLICE was informed of the aforesaid incident. They reached the spot and PW1 Parveen Kumar got recorded his statement under Section 154 of the Code of Criminal Procedure, which culminated into the FIR under the aforesaid Sections. The injured persons were got medically examined. The place of incident was also got photographed. POLICE recorded the statements of the witnesses and after completing the Challan, it was presented in the Court for the trial of the respondents.