SANAM RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners, along with three others, were prosecuted in the Court of the Magistrate first class, Rohru, of offences under Sections 302 and 323, read with Section 147, I. P. C. The learned Magistrate discharged two of the accused persons, named Dilsukh and Nagarchi (with whom we are not concerned). He, however, framed a charge under Section 323 I. P. C., against the two petitioners, namely, Sariam Ram and Sadh Ram, as well as one Brahma Nand. He eventually convicted, them under that section and sentenced them to pay a fine of Rs. 50/- each.

(2.) Sanam Ram, Sadh Ram and Brahma Nand went up in revision to the learned Sessions Judge of Mahasu. They were, however, unsuccessful.

(3.) Sanam Ram and Sadh Ram have now come up to this Court in revision.