STATE OF H.P. Vs. SUGER RAM

JUDGEMENT

(1.) THIS appeal is directed by the State against the judgment of the trial Magistrate, whereby the respondents, numbering six, who were sent up for trial for offences punishable, under Sections 382, 506, 323, 147 read with section 149 of the Indian Penal Code, by the police, stand acquitted.

(2.) A report was lodged against the respondents by PW-1 Gurcharan Singh that on 17.2.1989, when he was present at a bus stop and waiting for a bus at a place called Majra around 9.30 AM, all the respondents appeared and asked him why did he support the parents of Kaushlya Devi and then started giving beating to him and removed currency notes of Rs.1500/- from his pocket. He reported that PW-3 Gurmel Singh was with him when the incident took place. Whether reporters of the local papers may be allowed to see the judgment?

(3.) WE have heard the learned Additional Advocate General. All the witnesses examined by the prosecution, except PW-1 Gurcharan Singh, turned hostile. They did not support the prosecution allegations. Even PW-3 Gurmel Singh, who was allegedly in the company of Gurcharan Singh, did not corroborate his version.