STATE OF HIMACHAL PRADESH Vs. SHASHI BHUSHAN

JUDGEMENT

(1.) Entire trial Court record perused and returned to the learned Additional Advocate General.

(2.) In relation to FIR No. 101/2008, dated 04.06.2008, registered at Police Station, Dharamshala, District Kangra, H.P., accused Shashi Bhushan, was charged to face trial for having committed offences punishable under the provisions of Ss. 336, 337 and 338 of the Indian Penal Code.

(3.) Vide judgment dated 03.05.2012/04.05.2012, passed by Chief Judicial Magistrate, Kangra at Dharamshala, District Kangra, H.P., titled as State of H.P. Versus Shashi Bhushan, accused was convicted and sentenced/pay fine as under: - -