MANJEET Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The two Appellants, hereinafter referred to as the accused, stand convicted for the offences under Sections 307 and 323 read with Section 34, Indian Penal Code, by the learned Sessions Judge, Kangra at Dharamshala, in sessions case No. 26-D/VII of 1998 vide judgement dated 8/15.12.1998. Each of the two accused have been sentenced to:

(2.) The two substantive sentences of imprisonment were directed to run concurrently.

(3.) Information regarding the occurrence was given telephonically to the police by PW 4 Saroj. The injured were removed to the hospital by the persons who had gathered at the spot. On the basis of the statement made by PW 3 Madan Lal under Section 154, Code of Criminal Procedure, a case for the offences under Sections 323 and 326 read with Section 34, Indian Penal Code, came to be registered at Police Station, Dharamshala, vide F.I.R. No. 64/98 (Ex. PW 9/A).