THAKUR DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) MATTER was taken up at 11 a.m.

(2.) ON 9.6.2003, accused-petitioners Thakur Dass and Budhi Singh were found to have committed crime. On the basis of complaint made by Shri Hem Raj (PW-1), FIR No.35/03, dated 10.6.2003 (Ex. PW-1/A), under Sections 341, 323 and 506 read with Section 34 of the Indian Penal Code, was recorded at Police Station Nirmand, District Kullu, Himachal Pradesh. Matter was investigated.

(3.) IN order to establish its case, prosecution examined as many as eight witnesses and statements of the accused, under Section 313 of the Code of Criminal Procedure were also recorded, in which they pleaded false implication.