RAJESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Whether Reporters of local newspaper are permitted to see the judgment

(2.) Learned trial Court sentenced the appellant to undergo simple imprisonment for a term of one month for commission of offence under Sec. 341 of the Indian Penal Code, two years rigorous imprisonment with fine of Rs.3,000.00 for commission of offence punishable under Sec. 324 of the Indian Penal Code and to undergo four years imprisonment and fine of Rs.5,000.00 for commission of offence under Sec. 325 of the Indian Penal Code. It further ordered that in default of payment of fine, the appellant shall have to undergo one month and three months simple imprisonment, respectively.

(3.) Case of the prosecution was that on 11/9/2006, Reporter Parveen Kumar had gone to his shop at village Shukkar Khad. Adjacent to his shop, there was a sweets shop run by one Raj Kumar. At around 9.30 p.m. Parveen Kumar and Raj Kumar came to village Bhota on a scooter. Parveen Kumar purchased two cigarettes for himself and Raj Kumar from the shop of Pappu at Bhota. Accused, who was standing there, inquired from Raj Kumar whether he knew the accused or not. When Raj Kumar stated that he did not know the accused, the accused slapped Raj Kumar and also started verbally abusing him. To this, Parveen Kumar as also Raj Kumar protested. Accused, all of a sudden, went to a tea stall of Sonu from where he picked up 4-5 bottles of Pepsi and hit the head of Raj Kumar with the same. Both, Parveen Kumar and Raj Kumar, made an endeavour to run towards their houses. On this, accused wrongfully restrained Parveen Kumar.