SITA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal by special leave is directed against the judgment and final order dated 21/9/2016 passed by the High Court of Judicature for Rajasthan at Jaipur Bench, Jaipur in D.B. Criminal Appeal No.175 of 1983.

(2.) The crime in the instant case was registered pursuant to the reporting made by one Moti Ram to the effect that on 2/8/1982 when his mother and wife, in the company of his brother Phoolchand, had gone to the agricultural field situated at Khasra No.210, Hanumaan son of Noparam, Mangu son of Noparam, Surja son of Noparam, Sitaram son of Hanuman, Jagdish son of Mangu, Prahlad son of Surja, Ganesh son of Mangu, Mangla s/o Hanuman, Mahabaksh son of Hanuman, Tulchi wife of Hanuman, Fuli w/o Mangu, Rama w/o Surja, Anchli w/o Jagdish, Gulabi w/o Sitaram, Mangli daughter of Mangu, Guldi d/o Hanuman, Sankri d/o Surjaram, Sajan s/o Hanuman, came there armed with sickles and cudgels and started assaulting his mother and wife. His younger brother Phoolchand ran back to the residence and reported the incident to his father Ghadsee Ram and brother Shyam Lal upon which they ran to the place of incident. The assailants opened an assault on them, which resulted in Ghadsee Ram sustaining injury on his head and back while his brother Shyam Lal sustained grave injuries with sickle.

(3.) On such reporting, initially crime under Ss. 147, 148, 325, 324, 323, 149 read with 382 of the Indian Penal Code, 1860 ('the IPC', for short) was registered with Police Station Khatu Shyamji, District Sikar, Rajasthan.