SUNTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The three appellants were among the five accused arraigned before the Sessions Court for the murder of Charan, At 11. 00 p. m. ; on 21-8-1989 the session Court convicted all the five, but the High Court acquitted two women among them and confirmed the conviction and sentence passed on the remaining three who are the appellants before us.

(2.) First appellant-Shanti is the father of the second appellant-Ramun and brother of third appellant-Bjajan. According to the prosecution version, the appellants and the other two accused have gate-crashed into the house of the deceased during odd hours when deceased Charan was sleeping. The assailants pulled him up and dragged him out and brought him to a machine fitted with blades for cutting fodder. His neck was placed in such a way that the machine when rotated cut his neck severing the major blood vessels and caused his death instantaneously.

(3.) The incident was spoken to by the wife of the deceased as Public Witness 1, the mother of the deceased as Public Witness 3 and the son of the deceased as Public Witness 2. All of them pointed to the appellants and the two lady accused as the assailants.