BHAGAT SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ALL these appeals are being disposed of by this common judgment as they arise out of the same judgment of Whether reporters of the Local papers are allowed to see thejudgment?. Yes. the learned Sessions Judge in Sessions Trial No. 10-ST/7 of 2009. The appellants were charged for offences under Sections 341, 342, 394, 395, 397, 353, 332, 307, 458, 380 of the Indian Penal Code (hereinafter 'I.P.C.') and Section 25,54 and 59 of the Arms Act.

(2.) THE prosecution case in brief is that in the early hours of 18.12.2008 at around 2.25 a.m., PW32 Kedar Singh Jindan, who was a resident of village Shillai informed PW35 S.I./S.H.O. Sh. Jeet Singh that a theft had taken place in H.P. State Cooperative Bank, Shillai. The Station House Officer along with ASI Raj Mohamad and H.C. PW 17 H.C. Mam Raj rushed to the spot. When they reached the bank building at Shillai, they found the shutter partly lifted and the cash chest of the bank missing. The room of the Bank Manager PW1 Sh. Sunder Singh Chauhan was bolted from the outside, PW35 S.I. Jeet Singh transmitted this information to all police post/Police Stations. On opening the room, PW1 Sunder Singh Chauhan, Branch Manager was found lying in the room in a badly injured condition. His statement under Section 154 Cr.P.C. Ext. PWI/F was recorded.

(3.) PW 35 S.I. Jeet Singh telephonically informed HC Vijay Pal Singh, who was in Police Station, Paonta Sahib in connection with some official work. He was informed that a dacoity had taken place in the said bank whereupon he also joined in investigation at Police Post, Singhpura to participate in a 'Nakka' which had been set up there to apprehend the accused. ASI Raj Mohd along with Constable Chattar Singh was directed to proceed towards Minus situated at the boundary of Police Station, Shillai. The injured PW1 Sunder Singh was taken to the hospital for medical examination. The spot was inspected, photographs were taken, the bricks' and one 'Chappal lying on the spot were taken into possession.