CHARAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is one of the accused in case FIR No. 235/2018, dtd. 21/9/2018, registered under Sec. 302 and 341 of the Indian Penal Code, at Police Station Baddi, Police District Baddi, District Solan, H.P.

(2.) Petitioner is in custody since 22/9/2018.

(3.) Petitioner alongwith his co-accused named Rambeer has been charged for offences under Ss. 302 and 341 of the IPC. The allegation against them is that they on 21. 09.2018, gave beatings to deceased Vijender Singh with sticks, which caused his death. The matter was reported to the police by Raghubardyal, who is son-in - law of the deceased. It is alleged that petitioner suspected relations of deceased with his wife and thus, beatings were given to the deceased. The petitioner and co-accused are under trials.