DEENDAR KHAN & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Being aggrieved by the order of conviction passed by the learned Additional Sessions Judge, Nagaur in Sessions Case No. 32/1983 on 21.12.1983 convicting the accused as under : <FRM>JUDGEMENT_70_LAWS(RAJ)1_2000_1.html</FRM>

(2.) With the assistance of the learned counsel for the accused and the learned Public Prosecutor, I have scrutinised the record and reappreciated the evidence on record. On reappreciation of the evidence, it is found that several injuries not superficial in nature on the person of several accused persons have not at all been explained by the prosecution nor is there any evidence to show that these injuries were such as have no connection with the incident which took place on 7.6.1982.

(3.) The learned counsel for the accused took me throughout the evidence and pointed out that there are several injuries on the body of the accused persons, that they are not superficial in nature and the learned Sessions Judge while appreciating this evidence has totally ignored this aspect of the injuries on the body of the accused persons. On perusal and reappreciation of the evidence, I find that the contention that there are several injuries on the person of several accused which have not been explained by the prosecution and the injuries are not superficial in nature and the injuries are not unconnected with the incident alleged.