STATE OF HIMACHAL PRADESH Vs. SUBHASH CHAND

JUDGEMENT

(1.) Record perused and returned.

(2.) In relation to FIR No. 27/2006, dated 29.01.2006, registered at Police Station, Palampur, accused Subhash Chand, Gopal Singh and Harish Kumar were sent to face trial for having committed offences punishable under the provisions of Ss. 379 read with Sec. 34 of IPC and accused Baldev Raj was sent to face trial for having committed offences punishable under the provisions of Sec. 411 of IPC.

(3.) Vide judgment dated 19.11.2008, passed by Judicial Magistrate, 1st Class (I), Palampur, District Kangra, H.P., titled as State of H.P. Versus Subhash Chand & others, accused Subhash Chand and Gopal Singh were convicted and sentenced to undergo rigorous imprisonment for a period of one year each and to pay fine of Rs. 5000/ - each and in default of payment of fine to further undergo simple imprisonment for one month for commission of offences punishable under the provisions of Sec. 379 read with Sec. 34 of IPC. Whereas, accused Baldev Raj and Harish Kumar were acquitted.