STATE OF H P Vs. RAWEL SINGH

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THE State is in appeal against the acquittal of the respondents passed by the learned trial Court for the offences punishable under Sections 147, 148, 323, 324, 325, 387 and 506 Indian Penal Code and Section 25 of the Arms Act, 1959.

(3.) ON regaining consciousness, he did not find his son there and the accused persons who were present there insisted upon him to sign the blank papers lest he would be done to death. Feeling insecure, the complainant signed blank papers which were kept by the accused persons. Thereafter, the accused persons told him to walk straight and not look back for about 1 k.m. and also threatened him with dire consequences in case the matter is reported to the police. He was also told not to appear in the Court next day against them and leave the company of Bishan Singh.