TESHITANDUP Vs. STATE OF H.P.

JUDGEMENT

(1.) Appellant Teshi Tandup, hereinafter referred to as the "accused" having been convicted by the learned Sessions Judge, Kullu for offences punishable under Sections 302, 307 and 324 of the Indian Penal Code, has preferred this appeal.

(2.) The conviction of the accused is based on the ocular evidence of Lal Chand (PW -1), Chander Pal (PW2), Hemant Kumar (PW3) and Raman Kumar (PW4). The facts which emerges from the evidence of the prosecution witnesses may be noticed.

(3.) Chander Pai (PW2) is resident of Manali town. On July 4, 1999, he in the late evening at about 8.30 p.m. went to the Tibetan Market and visited the shop of the accused. He was selecting a trouser for himself in the process, he had exchange of hot words with the accused for the price of the trouser. At that time, he was accompanied by one Kauga Tibtean. He came out of the shop. Kunga went to his house. When he was coming out of the Tibetan Market, he met Lal Chand (PW1) and Nek Ram (deceased) near Chandan Hotel. He started narrating the incident to Lal Chand and Nek Ram when suddenly accused accompanied by his mother appeared.