STATE OF HIMACHAL PRADESH Vs. HARNAM SINGH

JUDGEMENT

(1.) RECORD of the learned trial Court has been received.

(2.) HEARD on the point of admission.

(3.) THE evidence on record reveals that Harnam Singh accused had reported the matter to the police in terms of report Ext.PW8/E it was only much thereafter the complainant also lodged the report. The complaint of accused Harnam Singh disclosed non-cognizable offence but on the report lodged by examined, complainant, he was medically thereafter on the next day, i.e., on 4.6.2007 FIR was lodged under Sections 323, 325 read with Section 34 of the Indian Penal Code.