STATE OF H.P. Vs. LACHHMAN SINGH

JUDGEMENT

(1.) THE present appeal arises out of the judgment dated 10.2.2000 passed by the Addl. Chief Judicial Magistrate, Hamirpur, in Criminal Case No. 275-I/94, titled 27-II/95 as State v. Lachhman Singh and others, acquitting the accused persons of the charged offence.

(2.) AS per the case of the prosecution, on 6.6.1994 accused Lachhman Singh along with other accused persons came to the land belonging to Smt. Neelam Kumari complainant and gave a blow with a darat (sharp edged weapon), which hit her right thumb. Smt. Savitri Devi and Shri Titu Ram were also given beatings as a result of which they also suffered injuries. The building material and articles brought by the complainant for construction at the site were also removed and taken away by the accused persons.

(3.) AFTER complying with the provisions of Section 207 Cr.PC, all the accused persons were charged for the offences under Sections 447, 379, 323, 324, 506 & 147 IPC read with Section 149 IPC who did not plead guilty and claimed trial.