TEJ SINGH Vs. STATE OF H P

JUDGEMENT

(1.) The instant appeal stands directed by the appellant/convict against judgment recorded by the learned Sessions Judge, Mandi, H.P. in Sessions Trial No.4 of 2005 on 7.5.2007, whereby, he convicted the accused/appellant herein for his committing offences punishable under Sections 436 and 427 besides sentenced him to suffer imprisonment for the aforesaid offences as under:

(2.) The facts relevant to decide the instant case are that on the intervening night of 13th and 14th October, 2003, complainant Narotam Ram was watching television at 1045 p.m. in his house. Then he heard murmuring of persons on the back side of his house and the complainant came out and noticed that Ghanshayam and accused Tej Singh were going on the path by the side of the house of the complainant in tipsy condition. The complainant thereafter went to sleep and in the meantime his wife Kala Devi came outside the house to urinate. She raised cries and complainant immediately came outside and noticed that his cowshed has been set on fire and the complainant immediately untethered/untied the cow, buffalo and calf and brought them outside the cowshed.

(3.) On conclusion of the investigations, into the offences, allegedly committed by the accused, a report under Section 173 of the Code of Criminal Procedure was prepared and filed in the competent Court.