DHANI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE present appeal has been directed by the convict/appellants against the judgment of conviction and sentence, passed by the learned Trial Court in Sessions Case No. 29/04 RBT No.67/05/04, decided on 20.9.2006, whereby they were held guilty for the offences punishable under Sections 307, 325, 324, 323 and 148 read with Section 149 of the Indian Penal Code and were accordingly sentenced to undergo imprisonment as under:-

(2.) THE prosecution case, as emerges from the evidence on record, can be summed up thus. PW1 Harmesh Lal was rearing up his buffalos and earning his livelihood by selling milk. For the last about 10 years, he was residing alongwith others in vicinity at Khanpur Bela as the Panchayat leased pasture on the bank of river Swan.

(3.) TO prove its case, prosecution examined the injured witnesses, PW6 Jai Chand besides examining the doctors and other witnesses.