GIAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant appeal stands directed against the impugned judgements of conviction concurrently pronounced by both the Courts below upon the appellant herein besides, is directed against the sentence(s) pronounced upon him for his committing offences punishable under Sections 451, 323 and 506 IPC

(2.) The brief facts of the case are that on 7.6.2007 Smt. Dropti Devi reported the occurrence to the police stated that she belongs to village Khera and she is a house wife. On 7.6.2007 at about 8.30 a.m when she was bathing her children then accused Gian S/o Sant Ram trespassed in her courtyard caught her from hairs and she was laid down. Thereafter, he sits on her breast and started beating her with fist blows and kicks. He has also threatened her that he will not leave her and after hearing the cries Jagat Ram came to rescue her and who rescued her from the clutches of the accused person. F.I.R Ext.PW-1/A was registered against the accused person. During the course of investigation I.O. prepared spot map and MLC of the injured was obtained and after completing all codal formalities and on conclusion of the investigation into the offences, allegedly committed by the accused challan was prepared and filed in the Court.

(3.) A charge stood put to the convict/appellant herein, by the learned trial Court, for his committing offences punishable under Sections 451, 323 and 506 IPC to which he pleaded not guilty and claimed trial.