STATE OF H.P. Vs. PREM CHAND

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) RESPONDENT Prem Chand was sent up for trial for offences punishable under Sections 307, 325, 452, 323 and 427 of the Indian Penal Code and Section 25 of the Indian Arms Act, 1959. The allegations, on which the respondent was, challaned may be summed up thus.

(3.) THE trial Court after recording the evidence of the prosecution and examining the accused under Section 313 Cr. P.C., came to the conclusion that the respondent was guilty of offences under Section 323 and 325 of the Indian Penal Code. Accordingly, he was acquitted of the charge under Section 307 of the Indian Penal Code and convicted of the offences under Sections 323 and 325 of the Indian Penal Code.