BIRBAL AND ORS. Vs. STATE

JUDGEMENT

(1.) THE appellants along with Pramod and Sunil were apprehended by the police for the offence of forming a rioting group armed with knives and murdering Moti Lal as also the offence of attempting to murder Ram Dhan.

(2.) APPELLANT Birbal is the husband of appellant Om Wati. Raju is the eldest child born to them. Two other co -accused, namely Pramod and Sunil are the younger sons of Birbal and Om Wati. Being minor at the time when the offence was committed they were sent for trial before the Juvenile Court.

(3.) FOR record, we may note that Sunil died during the pendency of trial before the Juvenile Court. Pramod has been convicted and has been lodged in the special home for a period of 3 years.