JAGAT RAM Vs. PREM LAL

JUDGEMENT

(1.) PETITIONER is aggrieved of the impugned order dated 12.07.2013 (Annexure P -3) passed by the Additional Sessions Judge, Camp at Karsog, in Cr.Appeal No.45/12, titled as Jagat Ram Versus Prem Lal. For proper construction of provisions of the statute, relevant for appreciation of the point involved, it would be beneficial to reproduce the order in toto: -

(2.) EVIDENTLY the Court below, has directed the appeal to be listed before the Court of Judicial Magistrate, 1st Class, Karsog, District Mandi. However, while doing so, he also concluded the issue of impleadment of original respondents No.2 to 4, who acted as "Dharmasan" (Bench) of the Gram Panchayat. They were impleaded as party respondents only for the reason that they decided the complaint (Annexure P -1) filed by the appellant.

(3.) SECTION 60 of the Panchayati Raj Act, reads as under: -