- (1.) Criminal Appeal No. 1833/2011 The respondent Sohan Singh was an employee of the appellant- Darshan Singh Saini. According to Sohan Singh, he was engaged by the appellant in hotel Geetanjali Guest House, which the appellant owned at Baddi, in the State of Himachal Pradesh. Based on the services rendered by the respondent, certain emoluments which were due to the respondent, were allegedly not paid to Sohan Singh by the appellant. It was also asserted at the behest of the respondent, that on occasions, when he demanded the arrears of salary payable to him, he was threatened by Darshan Singh Saini, that in case the appellant ever set eyes on the respondent-Sohan Singh, he will be killed.
(2.) The respondent is stated to have made a complaint in respect of the threatening conduct of the appellant-Darshan Singh Saini (and his father- Beli Ram). On coming to know about the complaint made by the respondent, it is the assertion of Sohan Singh, that the appellant Darshan Singh Saini, abused him in the name of his mother and sister on 15.1.2008, as also on account of the fact, that he belonged to the scheduled caste. Besides being abused, it was also sought to be asserted by Sohan Singh, that the appellant - Darshan Singh Saini slapped the respondent, and gave him fist- blows, after holding his neck, and pushing him to the ground. It was also the contention of the respondent-Sohan Singh, that in the aforesaid incident, the father of the appellant - Beli Ram supported Darshan Singh Saini. According to the respondent-complainant, the respondent could be saved in the above abusing and assaulting incident, only on account of the intervention of Bhagat Ram and Chet Ram.
(3.) It was also sought to be asserted, that the animosity between the parties is based on the fact, that the appellant and his father believed, that the respondent-Sohan Singh, did not support them during the State Assembly elections, in 2007.;