HARDEV SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard and gone through the record.

(2.) The appeal was admitted for hearing on 10.1.2007. The sentence imposed on the appellants, hereinafter referred to as "the accused", was suspended vide order dated 2.2.2007.

(3.) In short, the prosecution story can be stated thus. In the year 2002, PW-1 Head Constable Ghanshyam was posted in Police Station, Sarkaghat. On 5.7.2002 at Kainchi Mod (Bhambla) at about 2.30 p.m., the above stated white coloured maruti car came from Mandi side. It was signaled to spot, but however, driver Baldev Singh (absconding accused) did not stop and sped away the vehicle. In the meantime, a taxi jeep bearing No. HP-01-8485 came from Jahu side. It was being driven by PW-2 Manoj Kumar. PW-1 Head Constable Ghanshyam took lift in that vehicle and chased the maruti car which was intercepted at some distance. Co-accused Surjit was sitting besides the driver, whereas co-accused Hardev was on the rear seat.