SAHAL RAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Appellants have preferred this appeal challenging impugned judgment of conviction dtd. 19/11/2001, passed by the First Additional Sessions Judge, Ambikapur, District-Surguja in ST-362 of 1996, whereby learned trial Court convicted appellants and sentenced them as mentioned below: <FRM>JUDGEMENT_36_LAWS(CHH)11_2022_1.html</FRM>

(2.) Facts necessary for disposal of this appeal are that on 24/10/94, PW2 Tejanram lodged report to concerned Police Station stating therein that in half portion of disputed land of his grandmother (dadi), he sowed "Ganga Prasad" paddy seeds. On the date of incident, appellants started harvesting crops sowed by him. He went to the agricultural field along with Tilsai, Ratan and Tejanram went there, asked appellants to stop harvesting his crop. They became aggressive and assaulted Tejanram, Ratan and Tilsai by means of Club, and all three suffered injuries over their person. Based on their report, FIR was registered against five persons, Namely, Sahal Ram @ Sahal, Shobhnath, Nanuha, Rame @ Ramesh (son of Chamru) and son-in-law of Chamru. Injured persons were sent to medical examination. After completion of investigation, Police submitted charge-sheet against Dharampal, Kewalsai, Shobhnath, Rame @ Ramesh, Ram, Sahal Ram @ Sahal, Nanhua and Gopal.

(3.) Learned trial Court on the basis of material available in charge-sheet, framed charges against appellants for offenses punishable under Ss. 147, 307 rw 149, and Sec. 323 of IPC. Charges levelled against appellants were denied by them and they were put to trial.