STATE OF GUJARAT Vs. AHER DEVSHI RANMAL

JUDGEMENT

(1.) The present appeal is confined to the original accused No.2 - Ahir Devshi Ranmal, accused No.3 - Ahir Malde Ranmal and accused No.4 - Ahir Meraman Naran, respondent Nos.1 to 3 herein. The present appeal is abated so far as rest of the original accused Nos.6 to 8, respondent Nos.4 to 6 herein, are concerned.

(2.) The present appeal filed under Ss. 378(1)((3) of the Code of Criminal Procedure, 1973 is directed against the judgment and order dtd. 31/1/1997 passed by the learned Additional Sessions Judge, Jamnagar in Special Case No.84 of 1992.

(3.) The case of the prosecution, as per the charge at Exh.6 and the complaint at Exh.94, registered by the complainant - P.W.6 is that on 24/7/1992, the accused, eight in number had come with a tractor armed with various weapons like scythe, iron rods and sticks assaulted the complainant and the other injured witnesses due to some land dispute. The charge for the offences punishable under Ss. 447, 324, 326, 337, 302 read with Sec. 149 of the Indian Penal Code (for short 'IPC') were framed against the accused persons.