STATE OF H. P. Vs. SOHAN LAL

JUDGEMENT

(1.) As there was difference of opinion amongst the two Hon'ble Judges of this High Court while deciding this appeal, the Hon'ble Chief Justice referred the case to this Court as the third Judge.

(2.) The respondents herein i.e. Sohan Lal and Leela Devi alongwith one Ashok Kumar were tried for the commission of offence punishable under Ss. 307, 323, 325 and 506/34 of the Indian Penal Code.

(3.) The case of the prosecution was that it was pursuant to the statement of the complainant Prithvi Singh under Sec. Whether reporters of the local papers may be allowed to see the judgment? yes 154 Cr.P.C. recorded by ASI Surinder Singh that the law enforcing machinery was set in motion. It was reported by the complainant that he was an agriculturist in village Uttapar, upon which he had sown maize crop. To save the crop from wild animal he had constructed temporary hut in his land, where he alongwith his wife Sita Devi stayed during the night.