STATE OF H.P. Vs. ARUN KUMAR @ POGA

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) RESPONDENTS were charged with and tried for offences punishable, under Section 147, 148, 323, 324 read with Section 149 of the Indian Penal Code, for allegedly forming an unlawful assembly with the common object of giving thrashing to PW-1 Surinder Kumar and in prosecution of the said common object, indulging in rioting and causing injuries to said Surinder Kumar by means of a knife and kicks and fist blows.

(3.) I have heard the learned Deputy Advocate General and perused the record. Whether reporters of the local papers may be allowed to see the judgment?