MOHINDER LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASSAILING the judgment dated 11.11.2004, passed by learned Judicial Magistrate 1st Class, Court No.2, Shimla, in Criminal Case No.99/2 of 2001, titled as State of Himachal Pradesh versus Mahinder Lal and another, as partly affirmed by the learned Additional Sessions Judge, Shimla, vide judgment dated 4.4.2007, passed in Criminal Appeal No.1-S/10 of 2005, tilted as Mohinder Lal versus State of Himachal Pradesh, accused- petitioner Mohinder Lal has filed the present Revision Petition under the provisions of Sections 397 read with Section 401 of the Code of Criminal Procedure, 1973.

(2.) ON the basis of statement of complainant Shri Vinod Sharma (PW-1), under Section 154 of the Code of Criminal Procedure, FIR No.16/2001 dated 24.1.2001 (Ex. PW-8/A), under Sections 353, 332, 506, 34 of the Indian Penal Code, was registered at Police Station Dhalli, District Shimla, against the present petitioner Mohinder Lal and his co-accused Janki Nath.

(3.) PETITIONER and his co-accused Janki Nath were charged for having committed offences punishable under the provisions of Sections 353 & 506, both read with Section 34 of the Indian Penal Code, to which they did not plead guilty and claimed trial.