STATE OF RAJASTHAN Vs. BHANWAR SINGH

JUDGEMENT

(1.) Application for permission to file SLP is allowed.

(2.) Leave granted.

(3.) Respondents-Bhanwar Singh and Dharma Ram along with accused Vishnu were tried and by judgment rendered by trial Court, accused Vishnu was acquitted of the charges whereas Bhanwar Singh (respondent No. 1) was convicted under Section 302 of the Penal Code and sentenced to undergo imprisonment for life. He was further convicted under Section 27 of the Arms Act and sentenced to undergo rigorous imprisonment for the period of one year and to pay a fine of Rs. 200/-, in default to undergo further rigorous imprisonment for a period of two months. Dharma Ram (respondent No. 2) was convicted under Section 302/109 of the Penal Code and sentenced to undergo imprisonment for life. Apart from the sentence awarded against them, respondent Nos. 1 and 2 were directed to pay a sum of Rs. 75,000/- and Rs. 25,000/- respectively by way of compensation to wife and children of deceased Arjun Singh. The gun belonging to accused Bhanwar Singh-respondent No. 1 was ordered to be forfeited to the State. Against the order of acquittal of accused Vishnu, no appeal was preferred but on appeal being preferred by the respondents, their convictions have been set aside by the High Court and they have been acquitted of all the charges.