LALMAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sub Inspector Shri Ramesh Chand, Police Station, Talai, is present alongwith the record. Record perused and returned.

(2.) Accused-petitioner Lalman was taken into custody on 23.6.2014, in connection with FIR No.59/14, dated 22.6.2014, under the provisions of Sections 308, 147, 149, and 323 of the Indian Penal Code, registered at Police Station, Talai, District Bilaspur.

(3.) As per the case set up by the police, on 22.6.2014, accused alongwith six other persons pelted stones on complainant Nanak Chand, his wife Neelam Kumari, brother Baldev Raj and Salochna Devi, as a result of which they sustained injuries. Grievous injuries were received by Salochna Devi on her head. They were also threatened with dire consequences.