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Surjit Singh, J.@mdashThese three appeals are being disposed of by a common judgment, as in all of them the same judgment, i.e. judgment dated 28th June, 2002, of learned Special Judge (Forest), Shimla, has been assaile…
Dev Darshan Sud, J.@mdashThe petitioner challenges his conviction for offence u/s 354, IPC for assaulting, molesting and outraging the modesty of the prosecutrix, who at the relevant time was a student of 10th class. Th…
Rajiv Sharma, J.@mdashSince common questions of law and facts are involved in both the petitions, the same were taken up together for healing and are being disposed of by a common judgment. However, in order to maintain…
Kuldip Singh, J.@mdashThis revision is directed against the order dated 31-3-2011 passed by the learned Judicial Magistrate, 1st Class, Kandaghat in Criminal Case No. 38/3/07/94. The facts, in brief, are that petitioner…