BALDEV SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE challenge in this appeal is to the judgment of conviction and sentence passed by the learned trial Court in Sessions Case No.11 of 2001 decided on 1.12.2004, whereby the appellants, hereinafter referred to be 'the accused persons' were sentenced under various sections as under:-

(2.) IN short, the prosecution story as emerges from the evidence on record can be stated thus. The parties belong to a remote area of village Behi in Pargana Himgiri, falling under Police Station Tissa, District Chamba, H.P.

(3.) UNDER the Policy of the State Government, the complainant Ram Dei was allotted 02 Biswas of land in Khasra No.119/1 for the construction of the house under "Gandhi Kutir Yojna", but it was not found suitable, as such on the instructions of the Sub-Divisional Collector, PW2 Ram Chand Naib-Tehsildar was ordered to allot the land bearing Khasra No.106/1. PW2 aforesaid demarcated the land, which was abutting to Khasra No.352 belonging to the accused persons.