PRABHU AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard Mr. Amarendra Saran, learned senior counsel appearing for the appellants who was requested by this Court to assist 1. in this appeal as an Amicus Curiae. None present for the respondent/State.

(2.) This appeal is directed against the judgment of the Division Bench of High Court of Rajasthan, Bench at Jaipur dated 15.2.2006.

(3.) As the narration goes, as many as 60 persons were named in the FIR for killing of four persons. However, the charge-sheet came to be laid as against 48 persons. Out of 48 persons, during trial one person died. In respect of two accused, the case was separated and tried, two persons were acquitted, three of the accused persons were juvenile and therefore, they were also dealt with separately.