STATE OF HIMACHAL PRADESH Vs. LOBHI RAM

JUDGEMENT

(1.) RESPONDENTS were tried for voluntarily causing hurts to one Tulsi Ram, PW-1, by means of a Kudali and Dandas, on

(2.) 1.2995, when he objected to the ploughing of certain piece of land by the respondents, with respect to which stay had been granted in his favour by a Civil Court. 2. Trial Court has acquitted the respondents with the finding that two independent witnesses examined by the prosecution, namely PW-2 Mansa Ram and PW-3 Chet Ram do not corroborate the testimony of PW-1 Tulsi Ram(injured).

(3.) I have heard the learned Additional Advocate General and the learned counsel appearing for the respondents.