GOPAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Aggrieved by the order of conviction and sentence passed by the learned Special Judge under Ss. 325, 323 and 506 of the Indian Penal Code (for short 'Code'), the appellants have filed the instant appeal.

(2.) All the appellants were made to face trial for the offence under Ss. 3 of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act (for short 'Act') read with Ss. 323, 325 and 506/34 of the Code for insulting and humiliating complainant Lalit Kumar, a member of Scheduled Whether the reporters of the local papers may be allowed to see the Judgment?Yes Caste community, on caste line and also causing grievous hurt and for giving threats of life to the complainant on 2/8/2002, at about 5:30 p.m., at village Rehlar, police station Karsog, District Mandi, H.P.

(3.) The story of the prosecution is that complainant Lalit Kumar (PW7) as well as Sohan Lal (PW4), on 2/8/2008, at about 5:00 p.m. was going to the jungle for grazing cattle through village Dugaun.