STATE OF RAJASTHAN Vs. TARAN SINGH

JUDGEMENT

(1.) The State of Rajasthan is in appeal before us against the judgment of the High Court of Rajasthan at Jodhpur made in Criminal Appeal No. 111 of 1991. The appeal before the High Court was against a judgment of Additional Sessions Judge No. 1, Hanumangarh who by the said judgment, while acquitting 13 other accused persons, convicted the respondents herein for offences punishable under Sections 302 and 302 read with 34, IPC. By the impugned judgment, the High Court has allowed the appeal setting aside the conviction and sentence imposed on the respondents by the trial Court.

(2.) Brief facts necessary for the disposal of this appeal are as follows:-

(3.) The investigation in the case was conducted by PW-7 and based on the evidence of PWs-1 to 3 coupled with the supporting evidence led by the prosecution, the trial Court came to the conclusion that the case against A-3 to A-15 has not been established by the prosecution, hence, acquitted them, while it found A-1 guilty of an offence punishable under Section 302 and A?2 was convicted for an offence punishable under Section 302 read with34, IPC.