KISHORI LAL Vs. STATE OF H P

JUDGEMENT

(1.) Petitioners are accused in case FIR No. 84 of 2018, dated 13th May, 2018, registered in Police Station Karsog, District Mandi, H.P. under Sections 354, 323, 325, 427, 379, 506 read with Sec. 34 of the Indian Penal Code.

(2.) From the evidence collected by the police, it appears that the alleged incident had taken place after construction of a shed by the husband of complainant for parking his vehicle, which has allegedly been demolished and removed from the spot by petitioners and during that act they have quarreled with complainant and insulted by tearing her clothes and also beaten her with fist blows.

(3.) On the basis of the injury received by the complainant, as noticed by the Medical Officer in her examination, grievous injury on the foot of the complainant has been found.