MANOHAR SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred against the judgment and order dated 23rd November, 2011 passed by the High Court of Rajasthan at Jaipur in Criminal Revision No.6 of 2009 by the complainant against the acquittal of the respondents of offences other than Section 323 of the Indian Penal Code ("IPC") and grant of probation to them setting aside the sentence of imprisonment imposed by the trial Court. As many as 13 accused were tried on the allegations that they assaulted and caused injuries to PW-5- Manohar Singh, appellant, Devi Singh PW-4, Maan Singh PW-11 and Karan Singh PW-1 on 29th October, 1980 at around 2 P.M. with a view to disturb the possession of the complainant party on the agricultural land in question.

(3.) The trial Court convicted the accused including respondent Nos.2 to 11 and one Mool Singh son of Jaswant Singh who died during pendency of the proceedings. Respondent Nos.2 to 11 were convicted and sentenced as follows : <FRM>JUDGEMENT_36_LAWS(SC)1_2015_1.html</FRM>